COURT ARCHIVE

Supreme Court Of India judgments

60,243 judgments · page 2,885 of 3,013

Supreme Court26 Mar 1963Allowed

Bijayananda Patnaik Vs Satrughna Sahu and Others

Supreme Court Of India · AIR 1963 SC 1566 : (1963) 29 CLT 619 : (1964) 2 SCR 538

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(4)Representation of the People Act, 1951 — Section 109, 110, 116A

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Supreme Court26 Mar 1963Allowed

Commissioner of Income Tax, Madras Vs C.M. Kothari, Madras (Dead), and after him his Legal Representative

Supreme Court Of India · AIR 1964 SC 331 : AIR 1963 SC 331 : (1963) 49 ITR 107 : (1964) 2 SCR 531

Income Tax Act, 1961 — Section 16(3), 66(1)

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Supreme Court26 Mar 1963dismissed

V.D. Talwar (Dead) and after him his Heirs Vs The Commissioner of Income Tax, Bihar

Supreme Court Of India · AIR 1963 SC 1583 : (1963) 49 ITR 122 : (1964) 2 SCR 519

Income Tax Act, 1922 — Section 66(1)

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Supreme Court25 Mar 1963Allowed

The Akola Electric Supply Co. Vs J.N. Jarare and Others

Supreme Court Of India · AIR 1963 SC 1721 : (1963) 7 FLR 103 : (1963) 2 LLJ 426 : (1963) MhLj 438 : (1964) 2 SCR 513

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 38(a)Constitution of India, 1950 — Article 227

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Supreme Court25 Mar 1963dismissed

Varada Bhavanarayana Rao Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1963 SC 1715 : (1964) 2 SCR 501

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Madras Estates Land (Amendment) Act, 1936 — Section 3

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Supreme Court25 Mar 1963Dismissed

Mrs. Chandnee Widya Vati Madden Vs Dr. C.L. Katial and Others

Supreme Court Of India · AIR 1964 SC 978 : (1964) 2 SCR 495

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

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Supreme Court22 Mar 1963Allowed

Philip John Plasket Thomas Vs Commissioner of Income Tax Calcutta

Supreme Court Of India · (1963) 49 ITR 97 : (1964) 2 SCR 480

Income Tax Act, 1922 — Section 16(1), 16(3), 34, 66

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Supreme Court21 Mar 1963dismissed

G.S. Bansal Vs The Delhi Administration

Supreme Court Of India · AIR 1963 SC 1577 : (1964) 2 SCR 470

Penal Code, 1860 (IPC) — Section 24, 25, 463, 464, 467

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Supreme Court21 Mar 1963Dismissed

Harinagar Cane Farm and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 1964 SC 903 : (1964) 9 FLR 47 : (1963) 1 LLJ 692 : (1964) 2 SCR 458

Industrial Disputes Act, 1947 — Section 2, 2(J)

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Supreme Court20 Mar 1963Allowed

The Sirsilk Ltd. and Others Vs Government of Andhra Pradesh and Another

Supreme Court Of India · AIR 1964 SC 160 : (1965) 10 FLR 50 : (1963) 2 LLJ 647 : (1964) 2 SCR 448

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Industrial Disputes Act, 1947 — Section 17, 17, 2

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Supreme Court19 Mar 1963Dismissed

Mirza Raja Shri Pushavathi Viziaram Gajapathi Raj Manne Sultan Bahadur and Others Vs Shri Pushavathi Visweswar Gajapathi Raj and Others

Supreme Court Of India · (1964) 2 SCR 403

Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 17

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Supreme Court18 Mar 1963dismissed

Sardar Sardul Singh Caveeshar Vs State of Maharashtra

Supreme Court Of India · (1965) CriLJ 608(1) : (1964) 2 SCR 378

Evidence Act, 1872 — Section 10, 53, 55Penal Code, 1860 (IPC) — Section 109, 120

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Supreme Court15 Mar 1963Allowed

The State of Uttar Pradesh Vs Mohammad Naim

Supreme Court Of India · AIR 1964 SC 703 : (1964) 2 SCR 363

Criminal Procedure Code, 1898 (CrPC) — Section 561

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Supreme Court14 Mar 1963dismissed

Dr. Raghubir Sharan Vs The State of Bihar

Supreme Court Of India · AIR 1964 SC 1 : (1964) CriLJ 1 : (1964) 2 SCR 336

Criminal Procedure Code, 1898 (CrPC) — Section 561

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Supreme Court14 Mar 1963Dismissed

Brahm Parkash Vs Manbir Singh and Others

Supreme Court Of India · AIR 1963 SC 1607 : (1964) 66 PLR 392 : (1964) 2 SCR 324

Transfer of Property Act, 1882 — Section 56

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Supreme Court13 Mar 1963Dismissed

Pulavarthi Venkata Subba Rao and Others Vs Valluri Jagannadha Rao and Others

Supreme Court Of India · AIR 1967 SC 591 : (1964) 2 SCR 310

Tamil Nadu Agriculturists Relief (Amendment) Act, 1948 — Section 16Tamil Nadu Agriculturists Relief Act, 1938 — Section 19

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Supreme Court13 Mar 1963Dismissed

Naunihal Kishan and Others Vs R.S.Ch. Pratap Singh and Another

Supreme Court Of India · AIR 1964 SC 1379 : (1964) 2 SCR 293

Displaced Persons (Debts Adjustment) Act, 1951 — Section 16, 2(6), 2(9), 29, 4

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Supreme Court08 Mar 1963Dismissed

Daluram Pannalal Modi Vs The Assistant Commissioner of Sales Tax etc.

Supreme Court Of India · AIR 1963 SC 1581 : (1963) MhLj 786 : (1964) 2 SCR 286 : (1963) 14 STC 675

Madhya Pradesh General Sales Tax Act, 1958 — Section 19, 30

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Supreme Court07 Mar 1963Dismissed

A.S. Krishnappa Chettiar and Others Vs Nachiappa Chettiar and Others

Supreme Court Of India · AIR 1964 SC 227 : (1964) 2 SCR 241

Limitation Act, 1908 — Section 15(1), 19

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Supreme Court07 Mar 1963Dismissed

FIRM SETH RADHA KISHAN Vs ADMINISTRATOR, MUNICIPAL COMMITTEE, LUDHIANA.

Supreme Court Of India · (1963) 50 ITR 187

Civil Procedure Code, 1908 (CPC) — Section 9PUNJAB MUNICIPAL ACT, 1911 — Section 193, 225, 61, 78, 84

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