COURT ARCHIVE

Supreme Court Of India judgments

59,775 judgments · page 2,877 of 2,989

Supreme Court30 Apr 1962Allowed

Kumar Bimal Chandra Sinha Vs State of Orissa

Supreme Court Of India · AIR 1962 SC 1912 : (1963) 29 CLT 169 : (1963) 2 SCR 552

Constitution of India, 1950 — Article 226, 31(2)Orissa Estates Abolition Act, 1951 — Section 2, 3

Supreme Court30 Apr 1962dismissed

Raj Rajendra Sardar Maloji Marsingh Rao Shitole Vs Sri Shankar Saran and Others

Supreme Court Of India · AIR 1962 SC 1737 : (1963) MhLj 921 : (1963) 2 SCR 577

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6

Supreme Court27 Apr 1962Allowed

Chinna Gowda Vs State of Mysore

Supreme Court Of India · (1963) 2 SCR 517

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 133

Supreme Court27 Apr 1962Dismissed

Sewa Singh Vs State of Punjab

Supreme Court Of India · (1963) 2 SCR 545

Criminal Procedure Code, 1898 (CrPC) — Section 509Penal Code, 1860 (IPC) — Section 302

Supreme Court27 Apr 1962Allowed

Amritdhara Pharmacy Vs Satyadeo Gupta

Supreme Court Of India · AIR 1963 SC 449 : (1963) 2 SCR 484

Evidence Act, 1872 — Section 13, 40, 43Trade Marks Act, 1940 — Section 10, 10(1), 10(2), 14, 21

Supreme Court27 Apr 1962Allowed

The Regional Settlement Commissioner Vs Sunderdas Bhasin

Supreme Court Of India · AIR 1963 SC 181 : (1963) 2 SCR 534

General Clauses Act, 1897 — Section 13

Supreme Court27 Apr 1962dismissed

Dokku Bhushayya Vs Katragadda Ramakrishnayya

Supreme Court Of India · AIR 1962 SC 1886 : (1963) 2 ALT 25 : (1963) 2 SCR 499

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92

Supreme Court26 Apr 1962Dismissed

Baleshwar Rai and Others Vs The State of Bihar

Supreme Court Of India · (1963) 2 SCR 433

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court26 Apr 1962Dismissed

V.T.S. Chandarasekhara Mudaliar (Died) and Others Vs Kulandaivelu Mudaliar and Others

Supreme Court Of India · AIR 1963 SC 185 : (1963) 2 SCR 440

Constitution of India, 1950 — Article 132, 133Supreme Court Rules, 1966 — Order 16 Rule 4, Order 16 Rule 4(2)

Supreme Court26 Apr 1962Allowed

S.S. Garewal Vs Bhowra Kankanee collieries

Supreme Court Of India · (1963) 6 FLR 389 : (1963) 1 LLJ 322 : (1963) 2 SCR 475

Constitution of India, 1950 — Article 226Mines Act, 1962 — Section 24, 24(1)Mines Rules, 1955 — Rule 22

Supreme Court24 Apr 1962Dismissed

Second Additional Income Tax Officer, Guntur Vs Atmala Nagaraj and Others

Supreme Court Of India · (1962) 46 ITR 609

Income Tax Act, 1922 — Section 35(5)

Supreme Court24 Apr 1962Dismissed

T.R. Bhavani Shankar Joshi Vs Somasundara Moopanar

Supreme Court Of India · AIR 1965 SC 316 : (1963) 2 SCR 421

Madras Estates Land Act, 1908 — Section 55

Supreme Court24 Apr 1962Dismissed

M.G. Agarwal Vs State of Maharashtra

Supreme Court Of India · AIR 1963 SC 200 : (1963) 2 SCR 405

Penal Code, 1860 (IPC) — Section 34, 467, 471Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

Supreme Court23 Apr 1962Allowed

The Kalyan People''s Co-operative Bank Vs Dulhanbibi Aqual Aminsaheb Patil

Supreme Court Of India · AIR 1966 SC 1072 : (1963) 2 AnWR 60 : (1963) 65 BOMLR 326 : (1964) MhLj 174 : (1963) 2 SCR 348

Bombay Co-operative Societies Act, 1925 — Section 54Constitution of India, 1950 — Article 227

Supreme Court23 Apr 1962dismissed

Lachhman Das on Behalf of Firm Tilak Ram Ram Bux Vs State of Punjab and Others

Supreme Court Of India · AIR 1963 SC 222 : (1963) 2 SCR 353

Constitution of India, 1950 — Article 226Patiala Recovery of State Dues Act, 2002 — Section 11, 12, 3(1), 3(2), 3(6)Patiala Recovery of State Dues Rules, 2002 — Rule 3, 5, 6, 7, 8

Supreme Court23 Apr 1962Dismissed

Upper Doab Sugar Mills Ltd. Vs Shahdara (Delhi) Saharanpur Light Railway Company Ltd.

Supreme Court Of India · AIR 1963 SC 217 : (1963) 2 SCR 333

Railways Act, 1989 — Section 34, 41, 42(2), 42(3)

Supreme Court19 Apr 1962Allowed

The Collector of Customs, Madras Vs K. Ganga Setty

Supreme Court Of India · AIR 1963 SC 1319 : (1963) 2 SCR 277

Constitution of India, 1950 — Article 133(1), 226Imports and Exports (Control) Act, 1947 — Section 3(2)Sea Customs Act, 1878 — Section 167(8), 19

Supreme Court19 Apr 1962Allowed

Shanti Prasad Jain Vs The Director of Enforcement

Supreme Court Of India · AIR 1962 SC 1764 : (1963) 33 CompCas 231 : (1963) 2 SCR 297

Criminal Procedure Code, 1898 (CrPC) — Section 349Foreign Exchange Regulation Act, 1947 — Section 12(2), 2, 23, 23(1), 4

Supreme Court19 Apr 1962Allowed

Firm Gulam Hussain Haji Yakub and Sons Vs State of Rajasthan

Supreme Court Of India · AIR 1963 SC 379 : (1963) 2 SCR 255

Constitution of India, 1950 — Article 226Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 3(2)Rajasthan Laws (Application to Sirohi) Act, 1953 — Section 3

Supreme Court19 Apr 1962Allowed

First Additional Income Tax Officer, Karaikudi, and Another Vs T.M.K. Abdul Kassim

Supreme Court Of India · (1962) 46 ITR 149

Income Tax Act, 1922 — Section 24B(2), 29, 45, 46(1), 46(2)