Supreme Court Of India · AIR 1964 SC 567 : (1964) 66 BOMLR 98 : (1963) 6 FLR 266 : (1963) 2 LLJ 65 : (1964) MhLj 497 : (1963) MhLj 491 : (1963) 2 SCR 845 Supp

Industrial Disputes Act, 1947 — Section 10(1), 25(H), 7, 7(1), 8(2)

Read judgment

Supreme Court10 Dec 1962Dismissed

Prithi Nath Singh and Others Vs Suraj Ahir and Others

Supreme Court Of India · AIR 1963 SC 1041 : (1963) 3 SCR 302

Transfer of Property Act, 1882 — Section 58, 60, 62

Read judgment

Supreme Court10 Dec 1962Dismissed

Ram Lochan Ahir Vs State of West Bengal

Supreme Court Of India · AIR 1963 SC 1074 : (1963) CriLJ 170 : (1963) 2 SCR 852 Supp

Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 302, 304, 364

Read judgment

Supreme Court07 Dec 1962Dismissed

Phool Chand Sharma and Others Vs Chandra Shanker Pathak and Others

Supreme Court Of India · AIR 1964 SC 782 : (1963) 2 SCR 828 Supp

Civil Procedure Code, 1908 (CPC) — Section 144

Read judgment

Supreme Court07 Dec 1962Dismissed

Patna Improvement Trust Vs Smt. Lakshmi Devi and Others

Supreme Court Of India · AIR 1963 SC 1077 : (1963) 2 SCR 812 Supp

Bihar Town Planning and Improvement Trust Act, 1951 — Section 46, 48, 52Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 4

Read judgment

Supreme Court07 Dec 1962allowed

Corporation of the City of Nagpur Vs The Nagpur Handloom Cloth Market Co. Ltd.

Supreme Court Of India · AIR 1963 SC 1192 : (1964) 66 BOMLR 116 : (1963) 2 SCR 796 Supp

Central Provinces and Berar Municipalities Act, 1922 — Section 3(2)City of Nagpur Corporation Act, 1948 — Section 114, 130, 387

Read judgment

Supreme Court06 Dec 1962Partly Allowed

Ramji Missir and Another Vs The State of Bihar

Supreme Court Of India · AIR 1963 SC 1088 : (1963) 2 SCR 745 Supp

Penal Code, 1860 (IPC) — Section 307, 324, 326, 352, 447

Read judgment

Supreme Court06 Dec 1962Dismissed

The Indian Oxygen Limited Vs Workmen and Others

Supreme Court Of India · (1963) 6 FLR 196 : (1963) 1 LLJ 264 : (1963) 2 SCR 736 Supp

Read judgment

Supreme Court06 Dec 1962Dismissed

Seth Banarsi Das Vs The Cane Commissioner and Another

Supreme Court Of India · AIR 1963 SC 1417 : (1963) 2 SCR 760 Supp

Constitution of India, 1950 — Article 133(1), 14, 226United Provinces Sugar Factories Control Rules, 1938 — Rule 15(5), 15(6), 23, 23(1), 23(6)

Read judgment

Supreme Court06 Dec 1962Dismissed

Pushpawatibai (deceased) and after her legal representatives and Others Vs Ratansi and Another

Supreme Court Of India · AIR 1967 SC 761 : (1963) JLJ 633 : (1963) MhLj 631

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11

Read judgment

Supreme Court05 Dec 1962

M. Narayanan Nambiar Vs State of Kerala

Supreme Court Of India · AIR 1963 SC 1116 : (1963) KLT 1015 : (1963) 2 LLJ 660 : (1963) 2 SCR 724 Supp

Penal Code, 1860 (IPC) — Section 161, 162, 163, 165

Read judgment

Supreme Court05 Dec 1962Partly Allowed

Akadasi Padhan Vs State of Orissa

Supreme Court Of India · AIR 1963 SC 1047 : (1963) 2 SCR 691 Supp

Constitution of India, 1950 — Article 19(1), 19(6), 21, 22

Read judgment

Supreme Court04 Dec 1962Allowed

PURSHOTTAMDAS THAKURDAS Vs COMMISSIONER OF Income Tax, BOMBAY CITY I.

Supreme Court Of India · (1963) 48 ITR 206

Income Tax Act, 1922 — Section 18A(6), 66A(2)

Read judgment

Supreme Court30 Nov 1962Allowed

Venkata Reddi and Others Vs Pothi Reddi

Supreme Court Of India · AIR 1963 SC 992 : (1963) 2 AnWR 126 : (1963) 2 SCR 616 Supp

Civil Procedure Code, 1908 (CPC) — Section 105, 151, 152, 97

Read judgment

Supreme Court30 Nov 1962allowed

A.V. Thomas and Co. Ltd. Vs Deputy Commissioner of Agricultural Income Tax

Supreme Court Of India · AIR 1964 SC 569 : (1963) KLT 1064 : (1963) 2 SCR 608 Supp : (1963) 14 STC 363

Constitution of India, 1950 — Article 286(1)Sales of Goods Act, 1930 — Section 2(14), 64

Read judgment

Supreme Court30 Nov 1962allowed

Pfizer (P) Ltd. Bombay Vs The Workmen

Supreme Court Of India · AIR 1963 SC 1103 : (1963) 6 FLR 240 : (1963) 1 LLJ 543 : (1963) 2 SCR 627 Supp

Factories Act, 1948 — Section 66(1)Industrial Disputes Act, 1947 — Section 10(1), 12(5), 9A

Read judgment