Supreme Court14 Aug 1963dismissed
Major S.S. Khanna Vs Brig. F.J. Dillon
Supreme Court Of India · AIR 1964 SC 497 : AIR 1963 SC 497 : (1964) 66 PLR 115 : (1964) 4 SCR 409
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115
COURT ARCHIVE
Supreme Court Of India judgments
60,243 judgments · page 2,880 of 3,013
Supreme Court14 Aug 1963Allowed
State Bank of Bikaner Vs Balai Chander Sen
Supreme Court Of India · AIR 1964 SC 732 : AIR 1963 SC 732 : (1963) 7 FLR 351 : (1963) 2 LLJ 657 : (1964) 4 SCR 403
Industrial Disputes Act, 1947 — Section 33(2)
Supreme Court14 Aug 1963Dismissed
Gurugobinda Basu Vs Sankari Prasad Ghosal and Others
Supreme Court Of India · AIR 1964 SC 254 : (1963) 33 CompCas 1132 : (1964) 4 SCR 311
Companies Act, 1956 — Section 224, 227, 274(8), 619Constitution of India, 1950 — Article 102(1)(A)
Supreme Court14 Aug 1963Dismissed
Aluminium Corporation Vs Their Workmen and Others
Supreme Court Of India · AIR 1983 SC 751 : (1983) 54 CompCas 193 : (1963) 7 FLR 354 : (1963) 2 LLJ 629 : (1983) 1 SCALE 466 : (1983) 3 SCC 300 : (1964) 4 SCR 429
Supreme Court14 Aug 1963
Vasumati Gaurishanker Bhatt Vs Naviram Manchharam Vora and Others
Supreme Court Of India · (1963) 4 GLR 969
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(a)Transfer of Property Act, 1882 — Section 106
Supreme Court13 Aug 1963Dismissed
Northern Dooars Tea Co. Ltd. Vs Workmen of Demdima Tea Estate
Supreme Court Of India · AIR 1967 SC 560 : (1963) 7 FLR 469 : (1964) 1 LLJ 436
Industrial Disputes Act, 1947 — Section 25C
Supreme Court13 Aug 1963Dismissed
State of Maharashtra Vs Jagatsingh Charansingh and Another
Supreme Court Of India · AIR 1964 SC 492 : (1964) 66 BOMLR 244 : (1964) 4 SCR 299
Penal Code, 1860 (IPC) — Section 161, 197, 21Road Transport Corporations Act, 1950 — Section 43
Supreme Court13 Aug 1963Allowed
The South India Corporation (P) Ltd. Vs The Secretary, Board of Revenue Trivandrum and Another
Supreme Court Of India · AIR 1964 SC 207 : (1964) 4 SCR 280 : (1964) 15 STC 74
Constitution of India, 1950 — Article 277, 278, 372
Supreme Court02 Aug 1963Dismissed
R. P. Kapur Vs Pratap Singh Kairon and Others
Supreme Court Of India · AIR 1964 SC 295 : (1964) CriLJ 224 : (1964) 4 SCR 204
Constitution of India, 1950 — Article 14, 16, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 154, 5Public Servants (Inquiries) Act, 1850 — Section 2
Supreme Court02 Aug 1963Allowed
The Buckingham and Carnatic Co.Ltd. Vs Venkatiah and Another
Supreme Court Of India · AIR 1964 SC 1272 : (1963) 7 FLR 343 : (1963) 2 LLJ 638 : (1964) 4 SCR 265
Employees State Insurance Act, 1948 — Section 73(1), 73(2), 85
Supreme Court31 Jul 1963Dismissed
Mohinder Singh Vs State of Punjab
Supreme Court Of India · AIR 1965 SC 79 : (1965) CriLJ 112
Arms Act, 1959 — Section 19(1)Constitution of India, 1950 — Article 134, 136Criminal Procedure Code, 1898 (CrPC) — Section 215, 403
Supreme Court31 Jul 1963dismissed
Cherubin Gregory Vs The State of Bihar
Supreme Court Of India · AIR 1964 SC 205 : AIR 1963 SC 205 : (1964) KLT 656 : (1964) MhLj 503 : (1964) 4 SCR 199
Penal Code, 1860 (IPC) — Section 103, 304A, 99
Supreme Court30 Jul 1963Dismissed
Bengal Nagpur Cotton Mills Vs Board of Revenue, Madhya Pradesh and Others
Supreme Court Of India · AIR 1964 SC 888 : (1964) 4 SCR 190
Central Provinces and Berar Municipalities Act, 1922 — Section 83(1)Constitution of India, 1950 — Article 226, 227
Supreme Court26 Jul 1963Disposed Of
The State Trading Corporation of India Ltd. and Others Vs The Commercial Tax Officer, Visakhapatnam and Others
Supreme Court Of India · AIR 1963 SC 1811 : (1963) 33 CompCas 1057 : (1964) 4 SCR 99
Constitution of India, 1950 — Article 14, 19(1), 20, 21, 22, 23, 24, 25, 26, 27, 28, 32Citizenship Act, 1955 — Section 2(f)
Supreme Court10 May 1963Allowed
Prativa Bose Vs Kumar Rupendra Deb Raikat and Others
Supreme Court Of India · AIR 1965 SC 540 : (1964) 4 SCR 69
Bengal Civil Courts Act, 1871 — Section 12Bengal Wills and Intestacy Regulation, 1799 — Regulation 2, 3, 4, 5, 2Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 23
Supreme Court10 May 1963Dismissed
Nihal Singh and Others Vs State of Punjab
Supreme Court Of India · AIR 1965 SC 26 : (1965) CriLJ 105 : (1964) 4 SCR 5
Constitution of India, 1950 — Article 136, 19, 19(1)
Supreme Court10 May 1963Allowed
Badat and Co. Vs East India Trading Co.
Supreme Court Of India · AIR 1964 SC 538 : AIR 1963 SC 538 : (1964) 66 BOMLR 402 : (1964) 4 SCR 19
Supreme Court10 May 1963Allowed
Hazara Singh Gill Vs The State of Punjab
Supreme Court Of India · AIR 1965 SC 720 : (1964) 4 SCR 1
Criminal Procedure Code, 1898 (CrPC) — Section 527
Supreme Court10 May 1963Dismissed
Chaliagulla Ramachandrayya Vs Boppana Satyanarayana and Others
Supreme Court Of India · AIR 1964 SC 877 : (1964) 3 SCR 985
Transfer of Property Act, 1882 — Section 53
Supreme Court10 May 1963Dismissed
Kirpal Singh Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1965 SC 712 : (1965) CriLJ 636 : (1964) 3 SCR 992
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207