Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15, Order 41 Rule 25, Order 41 Rule 33Limitation Act, 1908 — Article 106Partnership Act, 1932 — Section 43

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Supreme Court17 Dec 1962Allowed

Ladli Prasad Jaiswal Vs Karnal Distillery Co. Ltd. and Others

Supreme Court Of India · AIR 1963 SC 1279 : (1963) 33 CompCas 593 : (1964) 1 SCR 270

Companies Act, 1956 — Section 155Constitution of India, 1950 — Article 133(1)Contract Act, 1872 — Section 16

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Supreme Court14 Dec 1962Partly Allowed

The Hindustan Times Ltd., New Delhi Vs Their Workmen Their Workmen Vs The Hindustan Times Ltd., New Delhi

Supreme Court Of India · AIR 1963 SC 1332 : (1963) 6 FLR 313 : (1963) 1 LLJ 108 : (1964) 1 SCR 234

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Supreme Court14 Dec 1962Dismissed

Nehru Motor Transport Co-operative Society Ltd. and Others Vs The State of Rajasthan and Others

Supreme Court Of India · AIR 1963 SC 1098 : (1964) 1 SCR 220

Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 68C, 68D(3)Rajasthan State Road Transport Services (Development) Rules, 1960 — Rule 3

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Supreme Court13 Dec 1962allowed

Laxman Purshottam Pimputkar Vs State of Bombay and Others

Supreme Court Of India · AIR 1964 SC 436 : (1964) 66 BOMLR 129 : (1964) 1 SCR 200

Bombay Hereditary Offices Act, 1874 — Section 12, 74, 79

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Supreme Court12 Dec 1962Dismissed

The Commissioner of Income Tax, Bombay Vs E.D. Sheppard

Supreme Court Of India · AIR 1963 SC 1343 : (1963) 48 ITR 237 : (1964) 1 SCR 163

Income Tax Act, 1922 — Section 66, 66A(2), 7, 7(1)

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Supreme Court12 Dec 1962allowed

Commissioner of Income Tax, Madras Vs Janabha Muhammad Hussain Nachiar Ammal

Supreme Court Of India · AIR 1963 SC 1401 : (1964) 1 SCR 137

Income Tax Act, 1922 — Section 34Income Tax Act, 1953 — Section 31

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Supreme Court12 Dec 1962Partly Allowed

Jay Engineering Works Ltd. and Others Vs The Union of India (UOI) and Others

Supreme Court Of India · AIR 1963 SC 1480 : (1963) 6 FLR 325 : (1963) 2 LLJ 72 : (1963) 3 SCR 995

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2

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Supreme Court12 Dec 1962Dismissed

Michael Golodetz and Others Vs Serajuddin and Company

Supreme Court Of India · AIR 1963 SC 1044 : (1963) 2 AnWR 106 : (1964) 1 SCR 19

Arbitration Act, 1940 — Section 34Constitution of India, 1950 — Article 133

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Supreme Court12 Dec 1962Partly Allowed

Kurapati Venkata Mallayya and Another Vs Thondepu Ramaswami and Co. and Another

Supreme Court Of India · AIR 1964 SC 818 : (1963) 2 SCR 995 Supp

Civil Procedure Code, 1882 — Section 503Constitution of India, 1950 — Article 133(1)

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Supreme Court12 Dec 1962Dismissed

T.P. Daver Vs Lodge Victoria No. 363, S.C. Belgaum

Supreme Court Of India · AIR 1963 SC 1144 : (1963) 2 AnWR 100 : (1964) 1 SCR 2

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Supreme Court12 Dec 1962Dismissed

P.V. Godbole Vs Jagannath Fakirchand

Supreme Court Of India · AIR 1963 SC 1399 : (1963) 49 ITR 88 : (1962) 1 SCR 130

Constitution of India, 1950 — Article 132(1), 133(1), 14Income Tax Act, 1961 — Section 34, 34(1), 34(3)

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Supreme Court12 Dec 1962Allowed

S.C. Prashar, Income Tax Officer, Market Ward, Bombay and Another Vs Vasantsen Dwarkadas and Others

Supreme Court Of India · AIR 1963 SC 1356 : (1963) 49 ITR 1 : (1964) 1 SCR 29

Constitution of India, 1950 — Article 14, 226Income Tax (Amendment) Act, 1953 — Section 31Income Tax (Amendment) Act, 1959 — Section 4

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Supreme Court12 Dec 1962Dismissed

Commissioner of Income Tax Vs Sardar Lakhmir Singh

Supreme Court Of India · AIR 1963 SC 1394 : (1963) 49 ITR 70 : (1964) 1 SCR 148

Income Tax (Amendment) Act, 1953 — Section 31Income Tax Act, 1961 — Section 25A, 34(3)

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Supreme Court11 Dec 1962Dismissed

Pooran Chand Vs Motilal and Others

Supreme Court Of India · AIR 1964 SC 461 : (1963) 2 SCR 906 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 106, 13(1)

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Supreme Court11 Dec 1962Disposed Of

Management of Wenger and Co. Vs Their Workmen Their Workmen Vs Management of Wenger and Co.

Supreme Court Of India · AIR 1964 SC 864 : (1963) 6 FLR 303 : (1963) 2 LLJ 403 : (1963) 2 SCR 862 Supp

Banking Companies Act, 1949 — Section 10, 10(1), 2Constitution of India, 1950 — Article 136Delhi Shops and Establishments Act, 1954 — Section 5

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Supreme Court11 Dec 1962allowed

P.H. Divecha and Another Vs Commissioner of Income Tax, Bombay I

Supreme Court Of India · AIR 1964 SC 758 : (1963) 48 ITR 222 : (1963) 2 SCR 949 Supp

Income Tax Act, 1922 — Section 10(5A), 12, 4, 4(3)

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