Supreme Court04 Sept 1962Dismissed
Raja Bahadur Dhanraj Girji Vs Raja P. Parthasarathy Rayanimvaru and Others
Supreme Court Of India · (1963) 3 SCR 921
Contract Act, 1872 — Section 126, 135
COURT ARCHIVE
Supreme Court Of India judgments
59,775 judgments · page 2,873 of 2,989
Supreme Court31 Aug 1962Allowed
Sham Kartik Singh Vs Mathura
Supreme Court Of India · AIR 1967 SC 732 : (1963) 3 SCR 904
Agra Tenancy Act, 1926 — Section 4Oudh Rent Act, 1886 — Section 3(17)United Provinces Land Revenue Act, 1901 — Section 122
Supreme Court31 Aug 1962dismissed
Gursahai Saigal Vs Commissioner of Income Tax, Punjab
Supreme Court Of India · AIR 1963 SC 1062 : (1963) 1 ITR 48 : (1963) 3 SCR 893
Income Tax Act, 1922 — Section 18A(1), 18A(2), 18A(3), 18A(6), 18A(8)
Supreme Court30 Aug 1962Allowed
Rev. Sidhrajbhai Sabbai and Others Vs State of Gujrat and Another
Supreme Court Of India · (1963) 3 SCR 837
Constitution of India, 1950 — Article 143, 19, 19(1), 26, 28Primary Training Colleges Rules — Rule 5(2)Recognition of Private Primary Training Institutions — Rule 11, 12, 14
Supreme Court30 Aug 1962Allowed
Rev. Sidhajbhai Sabhai and Others Vs State of Bombay and Another
Supreme Court Of India · (1963) 3 SCR 837
Constitution of India, 1950 — Article 143, 19, 19(1), 26, 30
Supreme Court30 Aug 1962Dismissed
Ram Sarup Vs Munshi and Others
Supreme Court Of India · AIR 1963 SC 553 : (1963) 65 PLR 531 : (1963) 3 SCR 858
Constitution of India, 1950 — Article 19, 19(1), 19(5)Marwar Pre-emption Act, 1922 — Section 3Punjab Land Revenue Act, 1887 — Section 3
Supreme Court29 Aug 1962Dismissed
Khandige Sham Bhat and Others Vs The Agricultural Income Tax Officer
Supreme Court Of India · (1963) 3 SCR 809
Constitution of India, 1950 — Article 14, 32Kerala Agricultural Income Tax Act, 1950 — Section 2, 2AStates Reorganisation Act, 1956 — Section 5
Supreme Court29 Aug 1962dismissed
KHANDIGE SHAM BHAT AND ANOTHER Vs AGRICULTURAL Income Tax OFFICER, KASARAGOD, AND ANOTHER.
Supreme Court Of India · (1963) 48 ITR 21
Constitution of India, 1950 — Article 14, 32
Supreme Court29 Aug 1962Allowed
Bhiva Doulu Patil Vs State of Maharashtra
Supreme Court Of India · AIR 1963 SC 599 : (1963) 65 BOMLR 347 : (1963) MhLj 273 : (1963) 3 SCR 830
Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court28 Aug 1962Allowed
State Trading Corporation of India Ltd. Vs State of Mysore
Supreme Court Of India · AIR 1963 SC 548 : (1963) 3 SCR 792 : (1963) 14 STC 416
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 19(1), 269, 286(2), 31, 32
Supreme Court28 Aug 1962Partly Allowed
The Cement Marketing Co. of India Ltd. and Another Vs The State of Mysore and Another
Supreme Court Of India · AIR 1963 SC 980 : (1963) 3 SCR 777 : (1963) 14 STC 175
Constitution of India, 1950 — Article 226, 227, 286(2)Mysore Sales Tax Act, 1948 — Section 3
Supreme Court28 Aug 1962Allowed
Babu Singh Vs State of Punjab
Supreme Court Of India · (1963) 3 SCR 749
Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(1), 164(2), 364(3)Penal Code, 1860 (IPC) — Section 201, 302, 34
Supreme Court28 Aug 1962Dismissed
R.G. Jacob Vs Union of India (UOI)
Supreme Court Of India · AIR 1963 SC 550 : (1963) 2 AnWR 79 : (1963) 3 SCR 800
Constitution of India, 1950 — Article 134(1)Penal Code, 1860 (IPC) — Section 161, 165, 5(1), 5(2)
Supreme Court27 Aug 1962Allowed
Madan Gopal Vs State of Punjab
Supreme Court Of India · AIR 1963 SC 531 : (1964) 1 LLJ 68 : (1963) 3 SCR 716
Constitution of India, 1950 — Article 226, 311, 311(2)
Supreme Court27 Aug 1962dismissed
The Board of High School and Intermediate Education U.P. Vs Bagleshwar Prasad and Others
Supreme Court Of India · AIR 1966 SC 875 : (1963) 2 ALT 119 : (1963) 7 FLR 415 : (1963) 3 SCR 767
Constitution of India, 1950 — Article 226
Supreme Court27 Aug 1962Allowed
Ishwari Prasad Mishra Vs Mohammad Isa
Supreme Court Of India · AIR 1963 SC 1728 : (1963) 3 SCR 722
Supreme Court24 Aug 1962Allowed
State of Madhya Pradesh Vs Abdeali
Supreme Court Of India · AIR 1963 SC 1237 : (1963) 3 SCR 704 : (1962) 13 STC 931
Constitution of India, 1950 — Article 226, 304Madhya Bharat Sales Tax Act, 1950 — Section 4(3), 5Madhya Bharat Sales Tax Act, 2007 — Section 4(3)
Supreme Court22 Aug 1962Allowed
V. Narasimha Raju Vs V. Gurumurthy Raju and Others
Supreme Court Of India · AIR 1963 SC 107 : (1963) 3 SCR 687
Constitution of India, 1950 — Article 133Contract Act, 1872 — Section 23Penal Code, 1860 (IPC) — Section 107, 120
Supreme Court21 Aug 1962Allowed
The Provincial Transport Service Vs State Industrial Court
Supreme Court Of India · AIR 1963 SC 114 : (1963) 65 BOMLR 288 : (1962) 5 FLR 294 : (1962) 2 LLJ 360 : (1963) 3 SCR 650
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16Constitution of India, 1950 — Article 226, 227
Supreme Court21 Aug 1962Allowed
Narain Singh Vs State of Punjab
Supreme Court Of India · (1963) 65 PLR 561 : (1963) 3 SCR 678
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 304, 34