Supreme Court16 Nov 1962Dismissed
Biswambhar Singh and Others Vs State of Orissa
Supreme Court Of India · (1963) 2 SCR 362 Supp
Constitution of India, 1950 — Article 14, 17(2), 226, 254(1), 31A(2)Orissa Estates Abolition Act, 1951 — Section 2
COURT ARCHIVE
Supreme Court Of India judgments
59,775 judgments · page 2,869 of 2,989
Supreme Court16 Nov 1962dismissed
COMMISSIONER OF Income Tax, BOMBAY CITY I Vs ROBERT J. SAS AND OTHERS. S. SEETHAI ACHI : INTERVENER.
Supreme Court Of India · (1963) 48 ITR 177
Income Tax Act, 1961 — Section 34
Supreme Court15 Nov 1962Dismissed
Income Tax Officer and Another, Bombay Vs The Simplex Mills Ltd., Bombay
Supreme Court Of India · (1963) 2 SCR 162 Supp
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 18A(1), 18A(11), 18A(5), 18A(8), 22
Supreme Court15 Nov 1962dismissed
P. S. SUBRAMANYAN, Income Tax OFFICER, COMPANIES CIRCLE 1(1), BOMBAY, AND ANOTHER Vs SIMPLEX MILLS LTD.
Supreme Court Of India · (1963) 48 ITR 182
Constitution of India, 1950 — Article 226
Supreme Court15 Nov 1962Allowed
The Mysore State Electricity Board Vs Bangalore Woollen, Cotton and Silk Mills Ltd. and Others
Supreme Court Of India · AIR 1963 SC 1128 : (1963) 2 SCR 127 Supp
Arbitration Act, 1940 — Section 33Constitution of India, 1950 — Article 133(1)Electricity (Supply) Act, 1948 — Section 26, 70, 76
Supreme Court14 Nov 1962dismissed
Haji T.J. Abdul Shakoor and Others Vs Bijay Kumar Kapur and Others
Supreme Court Of India · AIR 1964 SC 874 : (1963) 2 SCR 46 Supp
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
Supreme Court14 Nov 1962dismissed
C. Abdul Shukoor Saheb Vs Arji Papa Rao and Others
Supreme Court Of India · AIR 1963 SC 1150 : (1964) 1 AnWR 49 : (1963) 2 SCR 55 Supp
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 63Transfer of Property Act, 1882 — Section 53, 53(1)
Supreme Court14 Nov 1962dismissed
Bhoju Mandal Vs Debnath Bhagat
Supreme Court Of India · AIR 1963 SC 1906 : (1963) 2 SCR 82 Supp
Bihar Tenancy Act, 1885 — Section 40
Supreme Court14 Nov 1962dismissed
The Ahmedabad Mfg. and Calico Printing Co., Ltd. Vs S.C. Mehta, Income Tax Officer and Another
Supreme Court Of India · AIR 1963 SC 1436 : (1963) 48 ITR 154 : (1963) 2 SCR 92 Supp
Finance Act, 1956 — Section 19Income Tax Act, 1922 — Section 31, 33, 33A, 33B, 35
Supreme Court13 Nov 1962Partly Allowed
French Motor Car Co., Limited Vs Workmen
Supreme Court Of India · AIR 1963 SC 1327 : (1963) 6 FLR 80 : (1962) 2 LLJ 744 : (1963) 2 SCR 16 Supp
Industrial Disputes Act, 1947 — Section 10
Supreme Court13 Nov 1962dismissed
Gajendra Narain Singh Vs Johri Mal Prahlad Rai
Supreme Court Of India · AIR 1964 SC 581 : AIR 1962 SC 581 : (1964) 1 AnWR 1 : (1963) 2 SCR 30 Supp
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 50(1), Order 21 Rule 50(2), Order 30 Rule 3, Order 30 Rule 7
Supreme Court13 Nov 1962Dismissed
Maulud Ahmad Vs State of Uttar Pradesh
Supreme Court Of India · (1964) CriLJ 71 : (1963) 2 SCR 38 Supp
Penal Code, 1860 (IPC) — Section 109, 120
Supreme Court09 Nov 1962Dismissed
Ananga Bijoy Mittra Vs Tata Iron and Steel Co., Ltd.
Supreme Court Of India · (1963) 2 SCR 1 Supp
Chotanagpur Tenancy Act, 1908 — Section 4, 6
Supreme Court09 Nov 1962Dismissed
Mohmedalli and Others Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1964 SC 980 : (1963) 6 FLR 251 : (1963) 1 LLJ 536 : (1963) 1 SCR 993 Supp
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 6(2)Constitution of India, 1950 — Article 14, 19(1), 32Co-operative Societies Act, 1912 — Section 16, 17
Supreme Court09 Nov 1962Allowed
Virupaxappa Veerappa Kadampur Vs The State of Mysore
Supreme Court Of India · AIR 1963 SC 849 : (1963) 2 SCR 6 Supp
Penal Code, 1860 (IPC) — Section 167, 218
Supreme Court08 Nov 1962Dismissed
The Neptune Assurance Co. Ltd. Vs The Life Insurance Corporation of India and Another
Supreme Court Of India · AIR 1963 SC 900 : (1963) 33 CompCas 289 : (1963) 48 ITR 144 : (1963) 1 SCR 980 Supp
Income Tax Act, 1922 — Section 16(2), 18(3), 18(4), 18(5), 18(6)Insurance Act, 1938 — Section 10, 10(2)
Supreme Court08 Nov 1962Allowed
Chimandas Bagomal Sindhi Vs Jogeshwar and Another
Supreme Court Of India · AIR 1963 SC 1233 : (1963) 1 SCR 968 Supp
Supreme Court07 Nov 1962Partly Allowed
Mahendra Lal Jaini Vs The State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1963 SC 1019 : (1963) 1 SCR 912 Supp
Constitution of India, 1950 — Article 31(2), 32Forest (Uttar Pradesh Amendment) Act, 1958 — Section 38Forest Act, 1927 — Section 20, 6
Supreme Court07 Nov 1962Dismissed
Ajit Kumar Palit Vs State of West Bengal
Supreme Court Of India · AIR 1963 SC 765 : (1963) 1 SCR 953 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 5, 5(1)Penal Code, 1860 (IPC) — Section 120West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 2, 4, 5
Supreme Court06 Nov 1962Allowed
Prem Chand Garg Vs Excise Commissioner, U.P., Allahabad
Supreme Court Of India · AIR 1963 SC 996 : (1963) 1 SCR 885 Supp
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 1(3)