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Supreme Court Of India judgments

59,775 judgments · page 2,872 of 2,989

Supreme Court25 Sept 1962Dismissed

Khem Chand Vs Union of India (UOI)

Supreme Court Of India · AIR 1963 SC 687 : (1963) 1 LLJ 665 : (1963) 1 SCR 229 Supp

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12(3), 12(4), 30(2), 6(1)Constitution of India, 1950 — Article 14, 142, 144, 148, 19(1)
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Supreme Court24 Sept 1962dismissed

Tata Iron and Steel Co. Ltd. Vs The State of Bihar

Supreme Court Of India · AIR 1963 SC 577 : (1963) 48 ITR 123 : (1963) 1 SCR 199 Supp

Bengal Cess Act, 1880 — Section 2(2), 5, 6, 72, 72AConstitution of India, 1950 — Article 133, 226, 227Income Tax Act, 1922 — Section 10, 2(1), 23(1), 4(3), 59(2)
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Supreme Court24 Sept 1962Allowed

Amalgamated Coalfields Ltd. Vs Janapada Sabha haindwara

Supreme Court Of India · (1962) 09 SC CK 0001

Central Provinces Local Self-Government Act, 1920 — Section 24, 48, 49, 50, 51, 51(1), 51(2)Government Of India Act, 1935 — Section 80A(3), 84(4), 143(2)Central Provinces And Berar Local Government Act, 1948 — Section 90, 192, 192(c)
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Supreme Court17 Sept 1962dismissed

Sobhraj Odharmal Vs State of Rajasthan

Supreme Court Of India · AIR 1963 SC 640 : (1963) 1 SCR 99 Supp

Constitution of India, 1950 — Article 32Motor Vehicles Act, 1939 — Section 42, 42(1), 47, 48, 57Rajasthan State Road Transport Services (Development) Rules, 1960 — Rule 3, 4, 5, 7, 7(4)
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Supreme Court14 Sept 1962dismissed

M.S. Anirudhan Vs The Thomco''s Bank Ltd.

Supreme Court Of India · AIR 1963 SC 746 : (1963) 33 CompCas 279 : (1990) 2 SCR 410 : (1977) SCR 984 Supp : (1963) 1 SCR 63 Supp

Contract Act, 1872 — Section 25Negotiable Instruments Act, 1881 (NI) — Section 87
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Supreme Court13 Sept 1962Allowed

V.G. Paterson Vs O.V. Forbes and Others

Supreme Court Of India · AIR 1963 SC 692 : (1963) 1 SCR 40 Supp : (1976) 1 SLJ 721

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 87, 88, 88(7)
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Supreme Court12 Sept 1962Allowed

Parmanand and Others Vs Ganpatrao and Others

Supreme Court Of India · (1963) MHLJ 278 : (1963) 1 SCR 28 Supp

Bengal Land Revenue Sales Act, 1859 — Section 33, 5Central Provinces Land Revenue Act, 1881 — Section 127, 128, 143, 149(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91
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