COURT ARCHIVE

Supreme Court Of India judgments

60,243 judgments · page 2,888 of 3,013

Supreme Court25 Jan 1963Dismissed

Kishan Chander Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1965 SC 307 : (1965) CriLJ 347 : (1963) JLJ 614 : (1963) MhLj 624 : (1964) 1 SCR 765

Constitution of India, 1950 — Article 13, 19, 21United State of Gwalior, Indore and Malwa (Madhya Pradesh) Gambling Act, 2006 — Section 6, 8

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Supreme Court24 Jan 1963Dismissed

Shankarlal Aggarwal and Others Vs Shankarlal Poddar and Others

Supreme Court Of India · AIR 1965 SC 507 : (1965) 35 CompCas 1 : (1964) 1 SCR 717

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Companies Act, 1913 — Section 202

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Supreme Court24 Jan 1963Allowed

State of Rajasthan and Another Vs Sripal Jain

Supreme Court Of India · AIR 1963 SC 1323 : (1963) CriLJ 347 : (1963) 1 LLJ 285 : (1964) 1 SCR 742

Business Rules — Rule 21, 31Constitution of India, 1950 — Article 166, 311Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 14, 34

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Supreme Court23 Jan 1963Allowed

Bengal Bhatdee Coal Co. Vs Ram Prabesh Singh and Others

Supreme Court Of India · AIR 1963 SC 486 : (1963) 6 FLR 361 : (1963) 1 LLJ 291 : (1964) 1 SCR 709

Industrial Disputes Act, 1947 — Section 10, 33(2)

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Supreme Court23 Jan 1963Allowed

Krishna Govind Patil Vs State of Maharashtra

Supreme Court Of India · AIR 1963 SC 1413 : (1963) 65 BOMLR 789 : (1963) MhLj 721 : (1964) 1 SCR 678

Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court23 Jan 1963dismissed

In The Matter of P. An Advocate

Supreme Court Of India · AIR 1963 SC 1313 : (1963) CriLJ 341 : (1964) 1 SCR 697

Supreme Court Rules, 1966 — Order 4A Rule 18

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Supreme Court23 Jan 1963Allowed

BAI VELBAI Vs COMMISSIONER OF Income Tax, BOMBAY CITY.

Supreme Court Of India · (1963) 49 ITR 130

Income Tax Act, 1922 — Section 66(1)

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Supreme Court23 Jan 1963Allowed

Moti Singh and Another Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1964 SC 900 : (1964) CriLJ 727 : (1964) 1 SCR 688

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

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Supreme Court22 Jan 1963dismissed

M. Ramappa Vs Government of Andhra Pradesh and Another

Supreme Court Of India · AIR 1964 SC 777 : (1966) 2 LLJ 152 : (1964) 1 SCR 671

Hyderabad Public Servants (Tribunal of Enquiry) Act, 1950 — Section 3, 4States Reorganisation Act, 1956 — Section 115, 120, 121, 122, 127

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Supreme Court22 Jan 1963Allowed

Chandra Deo Singh Vs Prokash Chandra Bose and Another

Supreme Court Of India · AIR 1963 SC 1430 : (1964) 1 SCR 639

Criminal Procedure Code, 1898 (CrPC) — Section 202, 203

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Supreme Court22 Jan 1963dismissed

K.S. Ramamurthi Reddiar Vs The Chief Commissioner, Pondicherry and Another

Supreme Court Of India · AIR 1963 SC 1464 : (1964) 1 SCR 656

Constitution of India, 1950 — Article 12, 136, 15, 32States Reorganisation Act, 1956 — Section 115, 120, 121, 122, 127

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Supreme Court21 Jan 1963Dismissed

Tilkayat Shri Govindlalji Maharaj Vs The State of Rajasthan and Others The State of Rajasthan and Others Vs Tilkayat Shri Govindlalji Maharaj

Supreme Court Of India · AIR 1963 SC 1638 : (1964) 1 SCR 561

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14, 19(1), 19(5), 25, 26Nathdwara Temple Act, 1959 — Section 10, 11, 16, 2, 21

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Supreme Court18 Jan 1963Dismissed

Krishanlal Ishwarlal Desai Vs Bai Vijkor and Others

Supreme Court Of India · AIR 1967 SC 375 : (1964) GLR 171 : (1964) 1 SCR 553

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 17(1)

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Supreme Court17 Jan 1963dismissed

New Central Jute Mills Co. Ltd. and Others Vs The State of West Bengal and Others

Supreme Court Of India · AIR 1963 SC 1307 : (1964) 1 AnWR 68 : (1964) 1 SCR 535

Stamp Act, 1899 — Section 19A, 2, 2(II), 3Stamp Rules — Rule 3

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Supreme Court15 Jan 1963Dismissed

Ittavira Mathai Vs Varkey Varkey and Another

Supreme Court Of India · AIR 1964 SC 907 : (1963) KLT 1133 : (1964) 1 SCR 495

Limitation Act, 1908 — Article 142, 47, 3Travancore High Court Act, 1099 — Section 11(1)

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Supreme Court15 Jan 1963Dismissed

Fateh Chand Vs Balkishan Das

Supreme Court Of India · AIR 1963 SC 1405 : (1964) 1 SCR 515

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), 2(12)Contract Act, 1872 — Section 74

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Supreme Court21 Dec 1962allowed

Bhopal Sugar Industries Ltd., Madhya Pradesh and Another Vs D.B. Dube, Sales Tax Officer, Bhopal Region, Bhopal and Another

Supreme Court Of India · AIR 1964 SC 1037 : (1964) 1 SCR 481 : (1963) 14 STC 410

Madhya Pradesh Sales of Motor Spirit and Lubricants Taxation Act, 1957 — Section 2(1), 3

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Supreme Court21 Dec 1962dismissed

State of West Bengal Vs Union of India

Supreme Court Of India · AIR 1963 SC 1241 : (1964) 1 SCR 371

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2(3)Constitution of India, 1950 — Article 13, 162, 245, 246, 248

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Supreme Court21 Dec 1962Dismissed

Shri Durga Prasad and Another Vs The Banaras Bank Limited

Supreme Court Of India · AIR 1963 SC 1322 : (1963) 33 CompCas 625 : (1964) 1 SCR 475

Constitution of India, 1950 — Article 133(1)

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Supreme Court21 Dec 1962Dismissed

Bhopal Sugar Industries Ltd., Madhya Pradesh Vs D.P. Dube, Sales Tax Officer, Bhopal Region, Bhopal

Supreme Court Of India · (1963) MhLj 493 : (1964) 1 SCR 488 : (1963) 14 STC 406

Constitution of India, 1950 — Article 19(1), 226Madhya Bharat Sales of Motor Spirit Taxation Act, 1953 — Section 2, 3

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