Supreme Court05 Nov 1962Allowed
Heggade Janardhan Subbarye Vs The State of Mysore and Another
Supreme Court Of India · AIR 1963 SC 702 : (1963) 1 SCR 475 Supp
Constitution of India, 1950 — Article 15(4), 32
COURT ARCHIVE
Supreme Court Of India judgments
59,775 judgments · page 2,870 of 2,989
Supreme Court02 Nov 1962Dismissed
Anant Prasad Lakshminivas Generiwal Vs State of Andhra Pradesh and Others
Supreme Court Of India · AIR 1963 SC 853 : (1963) 1 SCR 844 Supp
Charitable and Religious Trusts Act, 1920 — Section 3Constitution of India, 1950 — Article 14, 19, 19(1), 19(5)Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 11
Supreme Court02 Nov 1962allowed
The Petlad Turkey Red Dye Works Co. Ltd., Petlad Vs The Commissioner of Income Tax, Bombay, Ahmedabad
Supreme Court Of India · AIR 1963 SC 1484 : (1963) 1 SCR 871 Supp
Income Tax (Amendment) Act, 1926 — Section 8Income Tax Act, 1961 — Section 51, 51(3), 66, 66(1), 66(2)
Supreme Court01 Nov 1962Dismissed
Travancore Rubber and Tea Co. Ltd. and Another Vs State of Kerala and Another
Supreme Court Of India · AIR 1964 SC 572 : (1963) 48 ITR 102 : (1963) 1 SCR 836 Supp
Constitution of India, 1950 — Article 14, 336(1)Kerala Agricultural Income Tax Act, 1950 — Section 5
Supreme Court01 Nov 1962Partly Allowed
The Karimtharuvi Tea Estates Ltd., Kottayam and Another Vs State of Kerala and Others
Supreme Court Of India · AIR 1963 SC 760 : (1963) 48 ITR 83 : (1963) 7 KLJ 344 : (1963) 1 SCR 823 Supp
Constitution of India, 1950 — Article 14, 19(1), 246, 31, 32Income Tax Act, 1922 — Section 10, 10(2), 59Income Tax Rules, 1922 — Rule 23, 24
Supreme Court01 Nov 1962Allowed
Official Assignee, High Court, Bombay Vs Haradagiri Basavanna Gowd and Others
Supreme Court Of India · AIR 1963 SC 754 : (1964) 1 AnWR 99 : (1963) 1 SCR 809 Supp
Presidency Towns Insolvency Act, 1909 — Section 126, 17, 51Provincial Insolvency Act, 1920 — Section 28(2), 28(7), 77
Supreme Court31 Oct 1962allowed
Gandhara Transport Co. Ltd. Vs The State of Punjab and Others
Supreme Court Of India · AIR 1964 SC 1245 : (1963) 1 SCR 800 Supp
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 46, 47, 54, 57, 58Punjab Motor Vehicles (Amendment) Act, 1948 — Section 64
Supreme Court30 Oct 1962Dismissed
O.K. Ghosh and Another Vs E.X. Joseph
Supreme Court Of India · AIR 1963 SC 812 : (1964) 66 BOMLR 93 : (1962) 5 FLR 511 : (1962) 2 LLJ 615 : (1963) 1 SCR 789 Supp
Central Civil Services (Conduct) Rules, 1955 — Rule 4, 4(A), 4(B)Constitution of India, 1950 — Article 19(1), 226, 309
Supreme Court25 Oct 1962dismissed
A.V. Thomas and Co. Ltd., Alleppey Vs The Commissioner of Income Tax, (Bangalore) Kerala
Supreme Court Of India · (1963) 1 SCR 776 Supp
Income Tax Act, 1961 — Section 10(1), 10(2)
Supreme Court25 Oct 1962Dismissed
COMMISSIONER OF Income Tax, BOMBAY CITY I Vs AFCO (PRIVATE) LTD.
Supreme Court Of India · (1963) 48 ITR 76
Finance Act, 1955 — Section 2Income Tax Act, 1961 — Section 23A
Supreme Court24 Oct 1962dismissed
T.V.V. Narasimham and Others Vs The State of Orissa
Supreme Court Of India · AIR 1963 SC 1227 : (1963) 1 SCR 750 Supp
Constitution of India, 1950 — Article 226Madras Estates Land Act, 1908 — Section 17, 3(2)Madras Estates Land Regulations, 1802 — Section 2, 4
Supreme Court23 Oct 1962Allowed
Anakapalla Co-operative Agricultural and Industrial Society Limited Vs Workmen
Supreme Court Of India · AIR 1963 SC 1489 : (1963) 6 FLR 1 : (1962) 2 LLJ 621 : (1963) 1 SCR 730 Supp
Bombay Industrial Relations Act, 1946 — Section 114Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 25
Supreme Court23 Oct 1962Dismissed
The Commissioner of Income Tax, Bombay City I, Bombay Vs Amarchand N. Shroff, by his heirs and Legal Representatives
Supreme Court Of India · AIR 1963 SC 1448 : (1963) 48 ITR 59 : (1963) 1 SCR 699 Supp
Income Tax Act, 1961 — Section 22, 22(1), 22(2), 23, 23(4)
Supreme Court23 Oct 1962Dismissed
Bagalkot City Municipality Vs Bagalkot Cement Co.
Supreme Court Of India · AIR 1963 SC 771 : (1963) 1 SCR 710 Supp
Constitution Of India, 1950 — Article 226Bombay District Municipal Act, 1901 — Section 3(1)(f), 3(5), 4, 6, 7, 8, 9, 39(b), 48, 48(1)(j), 48(2), 48(3), 59, 59(1)(b)(iv), 39, 77(2), 81Bihar And Orissa Municipal Act, 1922 — Section 4, 5, 6
Supreme Court22 Oct 1962Dismissed
Pyare Lal Bhargava Vs State of Rajasthan
Supreme Court Of India · AIR 1963 SC 1094 : (1963) CriLJ 178 : (1963) 1 SCR 689 Supp
Evidence Act, 1872 — Section 24, 3Penal Code, 1860 (IPC) — Section 109, 379, 465
Supreme Court19 Oct 1962dismissed
The Guru Estate through Dwarkadas Guru and Others Vs The Commissioner of Income Tax Bihar and Orissa
Supreme Court Of India · AIR 1963 SC 1452 : (1963) 29 CLT 509 : (1963) 48 ITR 53 : (1963) 1 SCR 667 Supp
Income Tax Act, 1961 — Section 16(1), 4(3), 66(2)
Supreme Court19 Oct 1962Dismissed
Udit Narain Singh Malpaharia Vs Additional Member, Board of Revenue, Bihar
Supreme Court Of India · AIR 1963 SC 786 : (1963) 1 SCR 676 Supp
Constitution of India, 1950 — Article 226
Supreme Court19 Oct 1962Allowed
State of Orissa Vs Bidyabhushan Mohapatra
Supreme Court Of India · AIR 1963 SC 779 : (1963) 1 LLJ 239 : (1963) 1 SCR 648 Supp
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 132, 14, 309, 313Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 4(1), 4(2)
Supreme Court18 Oct 1962Dismissed
The Engineering Mazdoor Sabha Representing Workmen Employed Under the Hind Cycles Ltd. and Another Vs The Hind Cycles Ltd., Bombay
Supreme Court Of India · AIR 1963 SC 874 : (1963) 6 FLR 103 : (1962) 2 LLJ 760 : (1963) 1 SCR 625 Supp
Constitution of India, 1950 — Article 133(1), 134(1), 136, 136(1)Industrial Disputes Act, 1947 — Section 10A
Supreme Court12 Oct 1962Dismissed
The Municipal Corporation, Indore Vs K. N. Palshikar
Supreme Court Of India · (1969) MPLJ 425
Bombay Municipal Boroughs Act, 1925 — Section 198Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 23, 23(2), 24, 25