COURT ARCHIVE

Supreme Court Of India judgments

60,243 judgments · page 2,884 of 3,013

Supreme Court09 Apr 1963Dismissed

The Associated Industries (P) Ltd. Vs The Regional Provident Fund Commissioner, Kerala Trivandrum

Supreme Court Of India · AIR 1964 SC 314 : (1963) 2 LLJ 652 : (1964) 2 SCR 905

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2

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Supreme Court09 Apr 1963Dismissed

Sube Singh and Another Vs Kanhaya and Others

Supreme Court Of India · (1964) 2 SCR 899

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Supreme Court08 Apr 1963Allowed

Innamuri Gopalan and Others Vs State of Andhra Pradesh and Another

Supreme Court Of India · (1964) 1 AnWR 34 : (1964) 2 SCR 888 : (1963) 14 STC 742

Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 9, 9(1)Collection of Taxes Act, 1931 — Section 4Constitution of India, 1950 — Article 226

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Supreme Court05 Apr 1963Allowed

The New Marine Coal Co. (Bengal) Private Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 1964 SC 152 : (1964) 2 SCR 859

Contract Act, 1872 — Section 115, 70Evidence Act, 1872 — Section 115Government of India Act, 1935 — Section 175(3)

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Supreme Court05 Apr 1963Dismissed

C.B. Gosain Vs State of Orissa

Supreme Court Of India · (1963) KLT 1063 : (1964) 2 SCR 879 : (1963) 14 STC 766

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Supreme Court04 Apr 1963Dismissed

Raja Rameswara Rao Vs Commissioner of Income Tax, Hyderabad

Supreme Court Of India · AIR 1967 SC 290 : (1963) 49 ITR 144 : (1964) 2 SCR 847

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Supreme Court04 Apr 1963Allowed

Raja Ram Jaiswal Vs State of Bihar

Supreme Court Of India · AIR 1964 SC 828 : (1964) CriLJ 705 : (1964) 2 SCR 752

Bihar and Orissa Excise Act, 1915 — Section 2(8), 47, 68, 69, 7Criminal Procedure Code, 1898 (CrPC) — Section 156, 162Evidence Act, 1872 — Section 25

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Supreme Court04 Apr 1963Dismissed

Basti Sugar Mills Ltd. Vs Ram Ujagar and Others

Supreme Court Of India · AIR 1964 SC 355 : AIR 1963 SC 355 : (1963) 7 FLR 253 : (1963) 2 LLJ 447 : (1964) 2 SCR 838

Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 2(1), 2(Z)

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Supreme Court04 Apr 1963Dismissed

Kesoram Cotton Mills Ltd. Vs Gangadhar and Others

Supreme Court Of India · AIR 1964 SC 708 : (1963) 7 FLR 213 : (1963) 2 LLJ 371 : (1964) 2 SCR 809

Industrial Disputes Act, 1947 — Section 33, 33(1), 33(2)

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Supreme Court03 Apr 1963Dismissed

Byramjee Jeejeebhoy (P) Ltd. Vs State of Maharashtra

Supreme Court Of India · AIR 1965 SC 590 : (1964) 2 SCR 737

Salsette Estates (Land Revenue Exemption Abolition) Act, 1951 — Section 1(2), 2, 3, 3(3), 4

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Supreme Court01 Apr 1963Allowed

University of Delhi and Another Vs Ram Nath

Supreme Court Of India · AIR 1963 SC 1873 : (1963) 7 FLR 177 : (1963) 2 LLJ 335 : (1963) MhLj 481 : (1964) 2 SCR 703

Industrial Disputes Act, 1947 — Section 2, 2(G), 2(J), 2(S), 33

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Supreme Court01 Apr 1963Dismissed

Ramachandra Shenoy and Another Vs Mrs. Hilda Brite and Others

Supreme Court Of India · AIR 1964 SC 1323 : (1964) 1 ALT 383 : (1964) 2 SCR 722

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Supreme Court29 Mar 1963Allowed

Madamanchi Ramappa and Another Vs Muthalur Bojjappa

Supreme Court Of India · AIR 1963 SC 1633 : (1964) 2 SCR 673

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 133(3)

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Supreme Court29 Mar 1963dismissed

Hemraj Keshavji Vs Shah Haridas Jethabhai

Supreme Court Of India · AIR 1964 SC 1526 : (1964) 2 SCR 686

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Supreme Court29 Mar 1963Dismissed

Ahmed Adam Sait and Others Vs Inayathullah Mekhri and Others

Supreme Court Of India · (1964) 2 SCR 647

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 6, Order 1 Rule 8, 100, 11Constitution of India, 1950 — Article 133(3)

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Supreme Court28 Mar 1963Allowed

Patel Gordhandas Hargovindas Vs Municipal Commissioner, Ahmedabad

Supreme Court Of India · AIR 1963 SC 1742 : (1964) 66 BOMLR 68 : (1963) GLR 973 : (1964) 2 SCR 608

Bombay Municipal Boroughs Act, 1925 — Section 73, 75Bombay Municipal Boroughs Rules — Rule 243, 350

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Supreme Court28 Mar 1963Disposed Of

Maharaja Sir Pateshwari Prasad Singh Vs State of Uttar Pradesh

Supreme Court Of India · (1963) 50 ITR 731

Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 2(2)Uttar Pradesh Agricultural Income Tax Rules, 1949 — Rule 17

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Supreme Court27 Mar 1963dismissed

Laxmidas Dahyabhai Kabarwala Vs Nanabhai Chunilal Kabarwala and Others

Supreme Court Of India · AIR 1964 SC 11 : (1964) 2 SCR 567

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 136

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Supreme Court27 Mar 1963dismissed

Smt. Srilekha Banerjee and Others Vs Commissioner of Income Tax, Bihar and Orissa

Supreme Court Of India · AIR 1964 SC 697 : (1963) 49 ITR 112 : (1964) 2 SCR 552

Income Tax Act, 1961 — Section 34

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Supreme Court27 Mar 1963Dismissed

Union of India (UOI) Vs Birla Cotton Spinning and Weaving Mills Ltd.

Supreme Court Of India · AIR 1967 SC 688 : (1964) 66 PLR 247 : (1964) 2 SCR 599

Arbitration Act, 1940 — Section 34

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