COURT ARCHIVE

Supreme Court Of India judgments

59,775 judgments · page 2,879 of 2,989

Supreme Court11 Apr 1962Dismissed

Tulsidas Khimji Vs Their Workmen

Supreme Court Of India · AIR 1963 SC 1007 : (1962) 4 FLR 453 : (1962) 1 LLJ 435 : (1963) 1 SCR 675

Income Tax Act, 1961 — Section 14(2), 26Industrial Disputes Act, 1947 — Section 10(1)

Supreme Court11 Apr 1962Dismissed

Kunj Beharilal Agarwal Vs Union of India (UOI)

Supreme Court Of India · AIR 1963 SC 518 : (1963) 2 SCR 1

Constitution of India, 1950 — Article 14, 16(1), 226

Supreme Court11 Apr 1962Dismissed

Dr. Indramani Pyarelal Gupta Vs W.R. Nathu and Others

Supreme Court Of India · AIR 1963 SC 274 : (1963) 65 BOMLR 378 : (1963) 1 SCR 721

Constitution of India, 1950 — Article 226

Supreme Court10 Apr 1962Dismissed

Radhakrishnadas Vs Kaluram

Supreme Court Of India · AIR 1967 SC 574 : (1963) 1 SCR 648

Central Provinces Tenancy Act, 1920 — Section 49(1)

Supreme Court10 Apr 1962Dismissed

Chhotabhai Jethabhai Patel and Co. Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1962 SC 1614 : (1963) 1 SCR 991

Constitution of India, 1950 — Article 226, 32Uttar Pradesh Sales Tax Act, 1948 — Section 8

Supreme Court10 Apr 1962Dismissed

Amar Nath Dogra Vs Union of India (UOI)

Supreme Court Of India · AIR 1963 SC 424 : (1963) 1 SCR 657

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

Supreme Court09 Apr 1962Allowed

Mst. Kharbuja Kuer Vs Jangbahadur Rai

Supreme Court Of India · AIR 1963 SC 1203 : (1962) 10 BLJR 892 : (1963) 1 SCR 456

Civil Procedure Code, 1908 (CPC) — Section 100

Supreme Court09 Apr 1962Dismissed

Nawab Zain Yar Jung and Others Vs The Director of Endowments and Another

Supreme Court Of India · AIR 1963 SC 985 : (1963) 1 SCR 469

Constitution of India, 1950 — Article 14, 19, 31Part B States (Laws) Act, 1951 — Section 6Waqf Act, 1954 — Section 28, 9

Supreme Court09 Apr 1962Dismissed

The Automobile Transport (Rajasthan) Ltd. Vs The State of Rajasthan and Others

Supreme Court Of India · AIR 1962 SC 1406 : (1963) 1 SCR 491

Constitution of India, 1950 — Article 1, 19(1), 132, 248, 265, 276, 285, 287, 288, 301, 302, 303, 304Rajasthan Motor Vehicles Taxation Act, 1951 — Section 11, 4Rajasthan Motor Vehicles Taxation Rules, 1951 — Rule 23

Supreme Court09 Apr 1962Allowed

The High Court, Calcutta Vs Amal Kumar Roy

Supreme Court Of India · AIR 1962 SC 1704 : (1963) 1 SCR 437

Civil Services (Classification, Control and Appeal) Rules — Rule 49, 55Constitution of India, 1950 — Article 14, 16(1), 235, 311(2), 320(3)Government of India Act, 1935 — Section 255

Supreme Court06 Apr 1962Dismissed

East India Tobacco Co. Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1962 SC 1733 : (1963) 1 SCR 404 : (1962) 13 STC 529

Constitution of India, 1950 — Article 133, 14, 226, 286(I)Madras General Sales Tax Act, 1939 — Section 5

Supreme Court06 Apr 1962Dismissed

State of Bombay Vs Sardar Venkat Rao Krishna Rao Gujar

Supreme Court Of India · AIR 1966 SC 991 : (1962) MPLJ 753 : (1963) 1 SCR 428

Constitution of India, 1950 — Article 133(1), 136, 226Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4, 4(1), 5

Supreme Court06 Apr 1962Allowed

Sukhbans Singh Vs State of Punjab

Supreme Court Of India · AIR 1962 SC 1711 : (1963) 1 LLJ 671 : (1963) 1 SCR 416

Constitution of India, 1950 — Article 226, 311(1), 311(2)Government of India Act, 1919 — Section 96

Supreme Court04 Apr 1962Dismissed

Raja Jagannath Baksh Singh Vs The State of Uttar Pradesh and Another

Supreme Court Of India · AIR 1962 SC 1563 : (1962) 46 ITR 169 : (1963) 1 SCR 220

Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(5)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 45Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 10, 11,

Supreme Court04 Apr 1962Allowed

Trust Mai Lachmi Sialkoti Bradri Vs The Chairman, Amritsar Improvement Trust

Supreme Court Of India · AIR 1963 SC 976 : (1963) 1 SCR 242

Constitution of India, 1950 — Article 133(1), 226Punjab Development of Damaged Areas Act, 1951 — Section 2, 3, 4, 4(3), 4(4)Punjab Town Improvement Act, 1922 — Section 28

Supreme Court03 Apr 1962Dismissed

The State of Madhya Pradesh Vs Binod Mills Company Ltd.

Supreme Court Of India · AIR 1966 SC 1143 : (1962) 46 ITR 159 : (1963) 1 SCR 205

Excess Profits Tax Act, 1940 — Rule 7(2)Gwalior War Profits Tax Ordinance, 2001 — Section 2(10), 2(13), 2(16), 2(5), 4(1)

Supreme Court03 Apr 1962Dismissed

The Cantonment Board, Ambala Cantt Vs Dipak Parkash and Others

Supreme Court Of India · AIR 1963 SC 963 : (1963) 1 SCR 196

Cantonments (Amendment) Act, 1924 — Section 11, 5, 6, 69, 7

Supreme Court02 Apr 1962Dismissed

State of Andhra Pradesh Vs Duvvuru Balarami Reddy

Supreme Court Of India · AIR 1963 SC 264 : (1963) 1 SCR 173

Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 20, 20(1)

Supreme Court02 Apr 1962Allowed

State of Andhra Pradesh Vs Kolla Sreerama Murthy

Supreme Court Of India · AIR 1962 SC 1585 : (1963) 1 SCR 184 : (1962) 13 STC 522

Madras General Sales Tax Act, 1939 — Section 3

Supreme Court01 Apr 1962Allowed

J. Pandurangarao Vs Andhra Pradesh Public Service Commission

Supreme Court Of India · AIR 1963 SC 268 : (1963) 1 SCR 707

Constitution of India, 1950 — Article 14, 16(1), 234, 309, 32