Supreme Court24 Jul 1962dismissed
Budhu Ram Vs State of Rajasthan
Supreme Court Of India · (1963) 3 SCR 376
Criminal Procedure Code, 1898 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 420, 466, 471, 502, 511
COURT ARCHIVE
Supreme Court Of India judgments
59,775 judgments · page 2,875 of 2,989
Supreme Court24 Jul 1962Allowed
Ramesh Vs The State of Maharashtra
Supreme Court Of India · AIR 1962 SC 1908 : (1963) MhLj 321 : (1963) 3 SCR 396
Penal Code, 1860 (IPC) — Section 34, 366, 366A
Supreme Court13 Jul 1962Dismissed
Bhaurao Vs Saraswatibai
Supreme Court Of India · (1963) JLJ 22
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5Money Lenders Act — Section 11
Supreme Court04 Jun 1962Dismissed
Esthuri Aswathiah Vs Commissioner of Income Tax, Mysore
Supreme Court Of India · (1966) 3 SCR 359
Income Tax Act, 1922 — Section 2(11), 25(1), 3, 66A(2)
Supreme Court04 May 1962Allowed
Khardah Company Ltd. Vs Raymon and Co. (India) Private Ltd.
Supreme Court Of India · AIR 1962 SC 1810
Arbitration Act, 1940 — Section 14(2), 15, 15(1), 16, 16(1)Constitution of India, 1950 — Article 133(1)Forward Contracts (Regulation) Act, 1952 — Section 17, 2
Supreme Court04 May 1962Allowed
Waverly Jute Mills Co. Ltd. Vs Raymon and Co. (India) Private Ltd.
Supreme Court Of India · AIR 1963 SC 90 : (1963) 3 SCR 209
Arbitration Act, 1940 — Section 14(2), 33Constitution of India, 1950 — Article 133(3), 136Forward Contracts (Regulation) Act, 1952 — Section 15, 17, 18
Supreme Court04 May 1962Dismissed
Rajinder Kumar and Another Vs The State of Punjab
Supreme Court Of India · AIR 1966 SC 1322 : (1966) CriLJ 960 : (1963) 3 SCR 281
Penal Code, 1860 (IPC) — Section 201, 302
Supreme Court04 May 1962Allowed
Raghav Prapanna Tripathi Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1963 SC 74 : (1963) 3 SCR 239
Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 176, 201, 302
Supreme Court04 May 1962Allowed
East India Commercial Co. Ltd.,Calcutta and Another Vs The Collector of Customs, Calcutta
Supreme Court Of India · AIR 1962 SC 1893 : (1983) 13 ELT 1342 : (1963) 3 SCR 338
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 253Defence of India Rules, 1962 — Rule 84
Supreme Court04 May 1962Dismissed
Bhaiya Punjalal Bhagwanddin Vs Dave Bhagwatprasad Prabhuprasad
Supreme Court Of India · AIR 1963 SC 120 : (1963) GLR 37 : (1963) 3 SCR 312
Transfer of Property Act, 1882 — Section 106
Supreme Court04 May 1962Dismissed
R. Viswanathan Vs Rukn-Ul-Mulk Syed Abdul Wajid
Supreme Court Of India · AIR 1963 SC 1 : (1963) 3 SCR 22
Supreme Court04 May 1962Allowed
State of M.P. Vs Dahyabhai Patel
Supreme Court Of India · (1963) JLJ 519
Constitution of India, 1950 — Article 32Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 3(1), 4, 4(1), 5
Supreme Court04 May 1962Allowed
State of Madhya Pradesh Vs Yakinuddin
Supreme Court Of India · AIR 1962 SC 1916 : (1963) 3 SCR 13
Constitution of India, 1950 — Article 32Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 3(1), 4(1), 6
Supreme Court04 May 1962Dismissed
Padma Vithoba Chakkayya Vs Mohd. Multani
Supreme Court Of India · AIR 1965 SC 70 : (1963) 3 SCR 229
Supreme Court04 May 1962Allowed
Surajnath Ahir and Others Vs Prithinath Singh and Others
Supreme Court Of India · AIR 1963 SC 454 : (1963) 3 SCR 290
Bihar Land Reforms (Amendment) Act, 1959 — Section 6Bihar Land Reforms Act, 1950 — Section 3(1), 4
Supreme Court04 May 1962Dismissed
Mahabir Gope Vs State of Bihar
Supreme Court Of India · AIR 1963 SC 118 : (1963) 3 SCR 331
Penal Code, 1860 (IPC) — Section 147, 148, 302, 303, 34
Supreme Court03 May 1962Dismissed
Nand Kumar and Others Vs State of Rajasthan
Supreme Court Of India · (1963) CriLJ 702 : (1963) 2 SCR 890
Penal Code, 1860 (IPC) — Section 302, 377, 395
Supreme Court03 May 1962Dismissed
Dahya Lal and Others Vs Rasul Mohammed Abdul Rahim
Supreme Court Of India · AIR 1964 SC 1320 : (1963) 65 BOMLR 328 : (1963) 3 SCR 1
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 2(18), 29, 29(2), 4Constitution of India, 1950 — Article 227
Supreme Court03 May 1962Dismissed
The Commissioner of Income Tax Vs The Mysore Sugar Co., Ltd.
Supreme Court Of India · AIR 1967 SC 723 : (1962) 46 ITR 649 : (1963) 2 SCR 976
Income Tax Act, 1961 — Section 10, 10(1), 10(2), 10(3), 66A
Supreme Court03 May 1962Disposed Of
State of Mysore Vs S.S. Makapur
Supreme Court Of India · AIR 1963 SC 375 : (1964) 1 LLJ 24 : (1963) 2 SCR 943