Supreme Court23 Jan 1963Allowed
Krishna Govind Patil Vs State of Maharashtra
Supreme Court Of India · AIR 1963 SC 1413 : (1963) 65 BOMLR 789 : (1963) MhLj 721 : (1964) 1 SCR 678
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Supreme Court Of India judgments
59,775 judgments · page 2,865 of 2,989
Supreme Court23 Jan 1963dismissed
In The Matter of P. An Advocate
Supreme Court Of India · AIR 1963 SC 1313 : (1963) CriLJ 341 : (1964) 1 SCR 697
Supreme Court Rules, 1966 — Order 4A Rule 18
Supreme Court23 Jan 1963Allowed
BAI VELBAI Vs COMMISSIONER OF Income Tax, BOMBAY CITY.
Supreme Court Of India · (1963) 49 ITR 130
Income Tax Act, 1922 — Section 66(1)
Supreme Court23 Jan 1963Allowed
Moti Singh and Another Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1964 SC 900 : (1964) CriLJ 727 : (1964) 1 SCR 688
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
Supreme Court22 Jan 1963dismissed
M. Ramappa Vs Government of Andhra Pradesh and Another
Supreme Court Of India · AIR 1964 SC 777 : (1966) 2 LLJ 152 : (1964) 1 SCR 671
Hyderabad Public Servants (Tribunal of Enquiry) Act, 1950 — Section 3, 4States Reorganisation Act, 1956 — Section 115, 120, 121, 122, 127
Supreme Court22 Jan 1963Allowed
Chandra Deo Singh Vs Prokash Chandra Bose and Another
Supreme Court Of India · AIR 1963 SC 1430 : (1964) 1 SCR 639
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203
Supreme Court22 Jan 1963dismissed
K.S. Ramamurthi Reddiar Vs The Chief Commissioner, Pondicherry and Another
Supreme Court Of India · AIR 1963 SC 1464 : (1964) 1 SCR 656
Constitution of India, 1950 — Article 12, 136, 15, 32States Reorganisation Act, 1956 — Section 115, 120, 121, 122, 127
Supreme Court21 Jan 1963Dismissed
Tilkayat Shri Govindlalji Maharaj Vs The State of Rajasthan and Others The State of Rajasthan and Others Vs Tilkayat Shri Govindlalji Maharaj
Supreme Court Of India · AIR 1963 SC 1638 : (1964) 1 SCR 561
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14, 19(1), 19(5), 25, 26Nathdwara Temple Act, 1959 — Section 10, 11, 16, 2, 21
Supreme Court18 Jan 1963Dismissed
Krishanlal Ishwarlal Desai Vs Bai Vijkor and Others
Supreme Court Of India · AIR 1967 SC 375 : (1964) GLR 171 : (1964) 1 SCR 553
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 17(1)
Supreme Court17 Jan 1963dismissed
New Central Jute Mills Co. Ltd. and Others Vs The State of West Bengal and Others
Supreme Court Of India · AIR 1963 SC 1307 : (1964) 1 AnWR 68 : (1964) 1 SCR 535
Stamp Act, 1899 — Section 19A, 2, 2(II), 3Stamp Rules — Rule 3
Supreme Court15 Jan 1963Dismissed
Ittavira Mathai Vs Varkey Varkey and Another
Supreme Court Of India · AIR 1964 SC 907 : (1963) KLT 1133 : (1964) 1 SCR 495
Limitation Act, 1908 — Article 142, 47, 3Travancore High Court Act, 1099 — Section 11(1)
Supreme Court15 Jan 1963Dismissed
Fateh Chand Vs Balkishan Das
Supreme Court Of India · AIR 1963 SC 1405 : (1964) 1 SCR 515
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), 2(12)Contract Act, 1872 — Section 74
Supreme Court21 Dec 1962allowed
Bhopal Sugar Industries Ltd., Madhya Pradesh and Another Vs D.B. Dube, Sales Tax Officer, Bhopal Region, Bhopal and Another
Supreme Court Of India · AIR 1964 SC 1037 : (1964) 1 SCR 481 : (1963) 14 STC 410
Madhya Pradesh Sales of Motor Spirit and Lubricants Taxation Act, 1957 — Section 2(1), 3
Supreme Court21 Dec 1962dismissed
State of West Bengal Vs Union of India
Supreme Court Of India · AIR 1963 SC 1241 : (1964) 1 SCR 371
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2(3)Constitution of India, 1950 — Article 13, 162, 245, 246, 248
Supreme Court21 Dec 1962Dismissed
Shri Durga Prasad and Another Vs The Banaras Bank Limited
Supreme Court Of India · AIR 1963 SC 1322 : (1963) 33 CompCas 625 : (1964) 1 SCR 475
Constitution of India, 1950 — Article 133(1)
Supreme Court21 Dec 1962Dismissed
Bhopal Sugar Industries Ltd., Madhya Pradesh Vs D.P. Dube, Sales Tax Officer, Bhopal Region, Bhopal
Supreme Court Of India · (1963) MhLj 493 : (1964) 1 SCR 488 : (1963) 14 STC 406
Constitution of India, 1950 — Article 19(1), 226Madhya Bharat Sales of Motor Spirit Taxation Act, 1953 — Section 2, 3
Supreme Court20 Dec 1962Allowed
Lakshmi Narain Vs First Additional District Judge, Allahabad
Supreme Court Of India · AIR 1964 SC 489 : AIR 1962 SC 489 : (1964) 1 SCR 362
Civil Procedure Code, 1908 (CPC) — Section 24(1)Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1954 — Section 3(1)
Supreme Court18 Dec 1962Disposed Of
Kharak Singh Vs The State of U.P. and Others
Supreme Court Of India · AIR 1963 SC 1295 : (1963) CriLJ 329 : (1964) 1 SCR 332
Constitution of India, 1950 — Article 19(1), 21, 32Uttar Pradesh Police Regulations, 1948 — Regulation 236
Supreme Court17 Dec 1962dismissed
Om Prakash Gupta Vs Rattan Singh and Another
Supreme Court Of India · (1963) 65 PLR 543 : (1964) 1 SCR 259
Delhi Rent Control Act, 1958 — Section 15
Supreme Court17 Dec 1962Allowed
Banarsi Das Vs Seth Kanshi Ram and Others
Supreme Court Of India · AIR 1963 SC 1165 : (1964) 1 SCR 316
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15, Order 41 Rule 25, Order 41 Rule 33Limitation Act, 1908 — Article 106Partnership Act, 1932 — Section 43