Supreme Court27 Nov 1962Allowed
State of West Bengal Vs Hemant Kumar Bhattacharjee and Others
Supreme Court Of India · AIR 1966 SC 1061 : (1966) CriLJ 805 : (1963) 2 SCR 542 Supp
Penal Code, 1860 (IPC) — Section 120
COURT ARCHIVE
Supreme Court Of India judgments
59,775 judgments · page 2,868 of 2,989
Supreme Court27 Nov 1962Dismissed
ASSOCIATED STONE INDUSTRIES (KOTAH) LTD. Vs UNION OF INDIA AND ANOTHER.
Supreme Court Of India · (1963) 49 ITR 92
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 132, 226, 228, 245, 295GOVERNMENT GRANTS ACT, 1895 — Section 3
Supreme Court27 Nov 1962dismissed
Fateh Mohd Vs Delhi Administration
Supreme Court Of India · AIR 1963 SC 1035 : (1963) 2 SCR 560 Supp
Constitution of India, 1950 — Article 136, 5Foreigners Act, 1946 — Section 3(2)Foreigners Laws (Amendment) Act, 1957 — Section 14, 2
Supreme Court26 Nov 1962ALLOWED
New India Sugar Mills Ltd. Vs Commissioner of Sales Tax, Bihar
Supreme Court Of India · AIR 1963 SC 1207 : (1963) 2 SCR 459 Supp : (1963) 14 STC 316
Contract Act, 1872 — Section 1, 77
Supreme Court23 Nov 1962Allowed
Gour Chandra Rout and Another Vs The Public Prosecutor, Cuttack
Supreme Court Of India · AIR 1963 SC 1198 : (1963) 29 CLT 331 : (1963) 2 SCR 447 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 198, 198Penal Code, 1860 (IPC) — Section 500, 501
Supreme Court23 Nov 1962Dismissed
State of Assam and Others Vs Padma Ram Borah
Supreme Court Of India · AIR 1965 SC 473
Constitution of India, 1950 — Article 309, 310Government of India Act, 1935 — Section 241(1), 241(2)
Supreme Court22 Nov 1962Allowed
V.S. Menon Vs Union of India (UOI)
Supreme Court Of India · AIR 1963 SC 1160 : (1963) 2 SCR 404 Supp
Civil Services (Safeguarding of National Security) Rules, 1949 — Rule 3, 4Constitution of India, 1950 — Article 14, 19(1), 226, 310, 311Railway Establishment Code — Rule 148
Supreme Court22 Nov 1962Allowed
Ramkishore Lal Vs Kamal Narain
Supreme Court Of India · AIR 1963 SC 890 : (1963) 2 SCR 417 Supp
Civil Procedure Code, 1908 (CPC) — Section 92
Supreme Court22 Nov 1962allowed
Firm A.T.B. Mehtab Majid and Co. Vs State of Madras and Another
Supreme Court Of India · AIR 1963 SC 928 : (1963) 2 SCR 435 Supp : (1963) 14 STC 355
Constitution of India, 1950 — Article 301, 304, 32
Supreme Court21 Nov 1962Allowed
William Jacks and Company Ltd. Vs The State of Bihar
Supreme Court Of India · AIR 1964 SC 584
Bihar Sales Tax Act, 1947 — Section 25, 33Constitution of India, 1950 — Article 286, 286(1), 286(2)Sales of Goods Act, 1930 — Section 4
Supreme Court21 Nov 1962Disposed Of
Banwari Lal Jhunjhunwala and Others Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1963 SC 1620 : (1963) 2 SCR 338 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 235, 236, 239Penal Code, 1860 (IPC) — Section 109, 120, 71
Supreme Court21 Nov 1962Allowed
Municipal Board, Pushkar Vs State Transport Authority, Rajasthan and Others
Supreme Court Of India · AIR 1965 SC 458 : (1963) 2 SCR 373 Supp
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 21, 41, 65, 68, 70Rajasthan Motor Vehicles Taxation Rules, 1951 — Rule 134
Supreme Court20 Nov 1962Dismissed
H.H. Sudhundra Thirtha Swamiar Vs Commissioner For Hindu Religious and Charitable Endowments, Mysore
Supreme Court Of India · AIR 1963 SC 966 : (1963) 2 SCR 302 Supp
Civil Procedure Code, 1908 (CPC) — Section 19(1)(f)
Supreme Court20 Nov 1962dismissed
Birichh Bhuian and Others Vs State of Bihar
Supreme Court Of India · AIR 1963 SC 1120 : (1963) 2 SCR 328 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 162, 221, 222, 232, 233Penal Code, 1860 (IPC) — Section 147, 224, 34, 353, 379
Supreme Court19 Nov 1962Dismissed
Raja Muvva Gopalakrishna Yachendra and Others Vs Raja V.V. Sarvagna Krishna Yachendra and Others
Supreme Court Of India · AIR 1963 SC 842 : (1964) 1 AnWR 106 : (1963) 2 SCR 280 Supp
Constitution of India, 1950 — Article 14, 31BTamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 1(4), 3, 39, 41, 42
Supreme Court19 Nov 1962Dismissed
Khan Saheb M. Hassanji and Sons Vs State of M.P.
Supreme Court Of India · (1967) JLJ 1007
Constitution of India, 1950 — Article 133, 31(1)Mineral Concession Rules, 1949 — Rule 1Mines and Minerals (Regulation and Development) Act, 1948 — Section 4, 5
Supreme Court19 Nov 1962allowed
A.L.V.R.S.T. Veerappa Chettiar Vs S. Michael etc.
Supreme Court Of India · AIR 1963 SC 933 : (1963) 2 SCR 244 Supp
Supreme Court16 Nov 1962Allowed
State of Punjab Vs Joginder Singh
Supreme Court Of India · AIR 1963 SC 913 : (1963) 2 SCR 169 Supp
Constitution of India, 1950 — Article 14, 15, 16(1), 16(2), 226Punjab Educational Service (Provincialized Cadre) Class III, s, 1961 — Rule 3, 4, 5, 8, 9
Supreme Court16 Nov 1962Dismissed
Burmah Shell Oil Storage and Distributing Co. India Ltd. Vs The Belgaum Borough Municipality
Supreme Court Of India · AIR 1963 SC 906 : (1963) 2 SCR 216 Supp
Bombay Municipal Boroughs Act, 1925 — Section 5, 58, 60, 61(1), 73Constitution of India, 1950 — Article 133(1), 226, 286, 286(1)Government of India Act, 1935 — Section 80A(3)
Supreme Court16 Nov 1962dismissed
Commissioner of Income Tax, Bombay Vs Robert J. Sas
Supreme Court Of India · (1963) 2 SCR 209 Supp
Income Tax Act, 1961 — Section 23A(1), 34, 34(1), 34(3), 66(1)