COURT ARCHIVE

Supreme Court Of India judgments

60,243 judgments · page 2,883 of 3,013

Supreme Court22 Apr 1963dismissed

Chittaranjan Das Vs State of West Bengal

Supreme Court Of India · AIR 1963 SC 1696 : (1964) 3 SCR 237

Criminal Procedure Code, 1898 (CrPC) — Section 222(1), 421Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 109, 376

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Supreme Court22 Apr 1963Allowed

M. Selvaraj Daniel Vs Management of State Bank of India

Supreme Court Of India · (1964) 3 SCR 275

Industrial Disputes Act, 1947 — Section 33

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Supreme Court22 Apr 1963dismissed

Raizada Topandas and Another Vs Gorakhram Gokalchand

Supreme Court Of India · AIR 1964 SC 1348 : (1964) 66 BOMLR 106 : (1964) 3 SCR 214

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29, 29

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Supreme Court19 Apr 1963Allowed

The Central Bank of India Ltd. Vs P.S. Rajagopalan etc.

Supreme Court Of India · AIR 1964 SC 743 : (1963) 7 FLR 141 : (1963) 2 LLJ 89 : (1964) 3 SCR 140

Industrial Disputes Act, 1947 — Section 33

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Supreme Court19 Apr 1963Allowed

Union of India (UOI) Vs A.L. Rallia Ram

Supreme Court Of India · AIR 1963 SC 1685 : (1964) 3 SCR 164

Government of India Act, 1935 — Section 175(3)

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Supreme Court19 Apr 1963dismissed

Kalwa Devadattam and Others Vs The Union of India (UOI) and Others

Supreme Court Of India · AIR 1964 SC 880 : (1963) 49 ITR 165 : (1964) 3 SCR 191

Income Tax Act, 1961 — Section 25A, 25A(1), 30, 67Madras Revenue Recovery Act, 1864 — Section 14(1)

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Supreme Court18 Apr 1963Allowed

Societe De Traction Et D''electricite Societe Anonyme Vs Kamani Engineering Company Ltd.

Supreme Court Of India · AIR 1964 SC 558 : AIR 1963 SC 558 : (1964) 66 BOMLR 392 : (1963) 33 CompCas 869 : (1964) 3 SCR 116

Arbitration (Protocol and Convention) Act, 1937 — Section 3Arbitration Act, 1940 — Section 34, 46, 47Companies Act, 1956 — Section 389, 494

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Supreme Court18 Apr 1963Allowed

The Management of Express Newspapers Ltd. Vs B. Somayajulu and Others

Supreme Court Of India · AIR 1964 SC 279 : AIR 1963 SC 279 : (1964) 2 AnWR 48 : (1963) 7 FLR 246 : (1963) 2 LLJ 385 : (1964) 3 SCR 100

Industrial Disputes Act, 1947 — Section 2

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Supreme Court17 Apr 1963Dismissed

Munna Lal Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1964 SC 28 : (1964) CriLJ 11 : (1966) 2 LLJ 318 : (1964) 3 SCR 88

Criminal Procedure Code, 1898 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 5, 5, 5(1), 5(2)

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Supreme Court17 Apr 1963Allowed

The State of Uttar Pradesh Vs Bhagwant Kishore Joshi

Supreme Court Of India · AIR 1964 SC 221 : (1964) CriLJ 140 : (1964) 1 LLJ 60 : (1964) 3 SCR 71

Criminal Procedure Code, 1898 (CrPC) — Section 154, 157, 4(1)Prevention of Corruption Act, 1947 — Section 5

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Supreme Court15 Apr 1963Dismissed

S.R. Tewari Vs District Board Agra and Another

Supreme Court Of India · AIR 1964 SC 1680 : (1973) LabIC 1607 : (1964) 1 LLJ 1 : (1964) 3 SCR 55

Constitution of India, 1950 — Article 226Uttar Pradesh District Boards Act, 1922 — Section 82, 84

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Supreme Court11 Apr 1963Disposed Of

Bengal Kagazkal Mazdoor Union and Another Vs The Titaghur Paper Mills Co. Ltd.

Supreme Court Of India · (1963) 7 FLR 202 : (1963) 2 LLJ 358 : (1964) 3 SCR 38

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Supreme Court10 Apr 1963Allowed

State of Andhra Pradesh Vs Sree Rama Rao

Supreme Court Of India · AIR 1963 SC 1723 : (1964) 1 AnWR 120 : (1964) 2 LLJ 150 : (1964) 3 SCR 25

Constitution of India, 1950 — Article 226

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Supreme Court10 Apr 1963Dismissed

P. J. Ratnam Vs D. Kanikaram and Others

Supreme Court Of India · AIR 1964 SC 244 : AIR 1963 SC 244 : (1964) 1 ALT 121 : (1964) CriLJ 146 : (1964) 3 SCR 1

Bar Councils Act, 1926 — Section 10, 10(2)Legal Practitioners Act, 1879 — Section 12, 13

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Supreme Court10 Apr 1963Dismissed

Sitalpur Sugar Works Ltd. Vs Commissioner of Income Tax, Bihar and Orissa

Supreme Court Of India · (1963) 49 ITR 160 : (1964) 3 SCR 17

Constitution of India, 1950 — Article 226

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Supreme Court10 Apr 1963Dismissed

The New Jahangir Vakil Mills Co., Ltd. Bhavnagar Vs The Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad

Supreme Court Of India · AIR 1964 SC 318 : (1963) 49 ITR 137 : (1964) 2 SCR 971

Income Tax Act, 1922 — Section 34, 35, 66, 66(2)

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Supreme Court10 Apr 1963Allowed

The State of Rajasthan Vs Ram Saran

Supreme Court Of India · AIR 1964 SC 1361 : (1965) 1 LLJ 103 : (1964) 2 SCR 982

Police Act, 1861 — Section 12, 2States Reorganisation Act, 1956 — Section 115, 116, 117

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Supreme Court09 Apr 1963Dismissed

Addagada Raghavamma and Another Vs Addagada Chenchamma and Another

Supreme Court Of India · AIR 1964 SC 136 : (1964) 2 SCR 933

Constitution of India, 1950 — Article 133, 133(1), 136

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Supreme Court09 Apr 1963Allowed

The Bihari Mills and Another Vs The Ahmedabad Municipal Corporation

Supreme Court Of India · (1964) 2 SCR 915

Bombay Town Planning (Amendment) Act, 1954 — Section 90Bombay Town Planning Act, 1915 — Section 90States Reorganisation Act, 1956 — Section 115, 116, 117

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Supreme Court09 Apr 1963Allowed

Champaran Cane Concern Vs State of Bihar and Another

Supreme Court Of India · AIR 1963 SC 1737 : (1963) 49 ITR 152 : (1964) 2 SCR 921

Bihar Agricultural Income Tax Act, 1948 — Section 13, 2, 28(3)Income Tax Act, 1922 — Section 3

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