COURT ARCHIVE

Supreme Court Of India judgments

59,775 judgments · page 2,871 of 2,989

Supreme Court12 Oct 1962Dismissed

Union of India (UOI) Vs Delhi Cloth and General Mills

Supreme Court Of India · AIR 1963 SC 791 : (1990) 27 ECR 151 : (1977) 1 ELT 199 : (1963) 1 SCR 586 Supp

Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226

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Supreme Court12 Oct 1962Allowed

The Commissioner of Income Tax, Bombay City II, Bombay Vs Jadavji Narsidas and Co.

Supreme Court Of India · AIR 1963 SC 1497 : (1963) 48 ITR 41 : (1963) 1 SCR 609 Supp

Income Tax Act, 1922 — Section 16(1), 23, 23(5), 24, 66(2)

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Supreme Court12 Oct 1962Allowed

M. Chockalingam and Another Vs Commissioner of Income Tax, Madras and Another

Supreme Court Of India · AIR 1963 SC 1456 : (1963) 48 ITR 34 : (1963) 1 MLJ 65 : (1963) 1 SCR 599 Supp

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 18A(8), 33A, 35Income Tax Rules, 1922 — Rule 48

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Supreme Court11 Oct 1962allowed

State of Kerala Vs Shri M. Appukutty

Supreme Court Of India · AIR 1963 SC 796 : (1963) 2 AnWR 131 : (1963) 7 KLJ 432 : (1963) 1 SCR 563 Supp : (1963) 14 STC 242

Madras General Sales Tax Act, 1939 — Section 19

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Supreme Court11 Oct 1962Dismissed

Jagannath Sonu Parkar Vs State of Maharashtra

Supreme Court Of India · AIR 1963 SC 728 : (1963) 1 SCR 573 Supp

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1898 (CrPC) — Section 14, 196Foreign Exchange Regulation Act, 1947 — Section 23, 8(1)

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Supreme Court10 Oct 1962ALLOWED

Roop Chand Vs State of Punjab

Supreme Court Of India · AIR 1963 SC 1503 : (1963) 65 PLR 576 : (1963) 1 SCR 539 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 166, 32East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(4), 42

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Supreme Court10 Oct 1962Dismissed

Bhikusa Yamasa Kahatriya Vs Sangamner Akola Taluka Bidi Kamgar Union

Supreme Court Of India · AIR 1963 SC 806 : (1964) 66 BOMLR 122 : (1963) 6 FLR 74 : (1962) 2 LLJ 736 : (1963) 1 SCR 524 Supp

Constitution of India, 1950 — Article 133(1), 14, 19(1), 226Minimum Wages Act, 1948 — Section 10, 20, 26, 26(2), 27

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Supreme Court04 Oct 1962Dismissed

Shanti Prasad Jain and Another Vs Director of Enforcement, Foreign Exchange Regulation and Another

Supreme Court Of India · AIR 1964 SC 1023 : (1963) 33 CompCas 255 : (1963) 1 SCR 514 Supp

Foreign Exchange Regulation Act, 1947 — Section 23, 4(2), 9

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Supreme Court04 Oct 1962Allowed

Amir Singh and Another Vs Ram Singh and Others

Supreme Court Of India · (1963) 3 SCR 884

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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Supreme Court28 Sept 1962Dismissed

State of Madhya Pradesh Vs Peer Mohd. and Another

Supreme Court Of India · AIR 1963 SC 645 : (1963) 1 SCR 429 Supp

Citizenship Act, 1955 — Section 9, 9(2)Criminal Procedure Code, 1898 (CrPC) — Section 249Foreigners Act, 1946 — Section 14

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Supreme Court28 Sept 1962Allowed

Shabir Hussein Bholu Vs State of Maharashtra

Supreme Court Of India · AIR 1963 SC 816 : (1963) 65 BOMLR 341 : (1963) MhLj 574 : (1963) 1 SCR 501 Supp

Criminal Procedure (Amendment) Act, 1955 — Section 89Criminal Procedure Code, 1898 (CrPC) — Section 476(1), 479Penal Code, 1860 (IPC) — Section 109, 193, 194, 195, 196

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Supreme Court28 Sept 1962Dismissed

Kanwal Lal Vs State of Punjab

Supreme Court Of India · AIR 1963 SC 1317 : (1963) 1 SCR 479 Supp

Penal Code, 1860 (IPC) — Section 499, 500

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Supreme Court28 Sept 1962Allowed

M.R. Balaji and Others Vs State of Mysore

Supreme Court Of India · AIR 1963 SC 649 : (1963) 1 SCR 439 Supp

Constitution of India, 1950 — Article 12, 15, 15(1), 15(4), 16(3)

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Supreme Court28 Sept 1962dismissed

Dhanvantrai Balwantrai Desai Vs State of Maharashtra

Supreme Court Of India · AIR 1964 SC 575 : (1963) 65 BOMLR 332 : (1964) CriLJ 437 : (1963) 2 LLJ 415 : (1963) 1 SCR 485 Supp

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1947 — Section 4, 4(1), 5(1), 5(2)

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Supreme Court27 Sept 1962Partly Allowed

Tulsi Ram Vs State of U.P.

Supreme Court Of India · AIR 1963 SC 666 : (1963) 1 SCR 382 Supp

Constitution of India, 1950 — Article 166Criminal Procedure Code, 1898 (CrPC) — Section 196APenal Code, 1860 (IPC) — Section 120B, 24, 420, 467, 468

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Supreme Court27 Sept 1962Dismissed

Hazari Lal Vs State of Bihar

Supreme Court Of India · AIR 1967 SC 170 : (1963) 1 SCR 419 Supp

Bihar Sales Tax Act, 1947 — Section 17, 17(2), 17(3), 26(1)Bihar Sales Tax Rules, 1959 — Rule 50Penal Code, 1860 (IPC) — Section 349, 350, 353

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Supreme Court27 Sept 1962Allowed

Radhakishan Vs State of U.P.

Supreme Court Of India · AIR 1963 SC 822 : (1963) 2 LLJ 667 : (1963) 1 SCR 408 Supp

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 103, 165Penal Code, 1860 (IPC) — Section 467, 471

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Supreme Court27 Sept 1962dismissed

Pioneer Traders and Others Vs Chief Controller of Imports and Exports Pondicherry

Supreme Court Of India · AIR 1963 SC 734 : (1983) 13 ELT 1376 : (1963) 1 SCR 349 Supp

Constitution of India, 1950 — Article 32Foreign Jurisdiction Act, 1947 — Section 4

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Supreme Court26 Sept 1962Dismissed

Chimanlal Jagjivandas Sheth Vs State of Maharashtra

Supreme Court Of India · AIR 1963 SC 665 : (1963) 65 BOMLR 339 : (1963) MhLj 276 : (1963) 1 SCR 344 Supp

Drugs and Cosmetics Act, 1940 — Section 18, 3

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Supreme Court26 Sept 1962Allowed

Ramrao Jankiram Kadam Vs State of Bombay

Supreme Court Of India · AIR 1963 SC 827 : (1964) 66 BOMLR 84 : (1963) 48 ITR 108 : (1963) 1 SCR 322 Supp

Bombay Abkari Act, 1878 — Section 34Constitution of India, 1950 — Article 133(1)Transfer of Property Act, 1882 — Section 41, 51

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