Supreme Court19 Nov 1962allowed
A.L.V.R.S.T. Veerappa Chettiar Vs S. Michael etc.
Supreme Court Of India · AIR 1963 SC 933 : (1963) 2 SCR 244 Supp
COURT ARCHIVE
Supreme Court Of India judgments
60,243 judgments · page 2,892 of 3,013
Supreme Court16 Nov 1962Allowed
State of Punjab Vs Joginder Singh
Supreme Court Of India · AIR 1963 SC 913 : (1963) 2 SCR 169 Supp
Constitution of India, 1950 — Article 14, 15, 16(1), 16(2), 226Punjab Educational Service (Provincialized Cadre) Class III, s, 1961 — Rule 3, 4, 5, 8, 9
Supreme Court16 Nov 1962Dismissed
Burmah Shell Oil Storage and Distributing Co. India Ltd. Vs The Belgaum Borough Municipality
Supreme Court Of India · AIR 1963 SC 906 : (1963) 2 SCR 216 Supp
Bombay Municipal Boroughs Act, 1925 — Section 5, 58, 60, 61(1), 73Constitution of India, 1950 — Article 133(1), 226, 286, 286(1)Government of India Act, 1935 — Section 80A(3)
Supreme Court16 Nov 1962dismissed
Commissioner of Income Tax, Bombay Vs Robert J. Sas
Supreme Court Of India · (1963) 2 SCR 209 Supp
Income Tax Act, 1961 — Section 23A(1), 34, 34(1), 34(3), 66(1)
Supreme Court16 Nov 1962Dismissed
Biswambhar Singh and Others Vs State of Orissa
Supreme Court Of India · (1963) 2 SCR 362 Supp
Constitution of India, 1950 — Article 14, 17(2), 226, 254(1), 31A(2)Orissa Estates Abolition Act, 1951 — Section 2
Supreme Court16 Nov 1962dismissed
COMMISSIONER OF Income Tax, BOMBAY CITY I Vs ROBERT J. SAS AND OTHERS. S. SEETHAI ACHI : INTERVENER.
Supreme Court Of India · (1963) 48 ITR 177
Income Tax Act, 1961 — Section 34
Supreme Court15 Nov 1962Dismissed
Income Tax Officer and Another, Bombay Vs The Simplex Mills Ltd., Bombay
Supreme Court Of India · (1963) 2 SCR 162 Supp
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 18A(1), 18A(11), 18A(5), 18A(8), 22
Supreme Court15 Nov 1962dismissed
P. S. SUBRAMANYAN, Income Tax OFFICER, COMPANIES CIRCLE 1(1), BOMBAY, AND ANOTHER Vs SIMPLEX MILLS LTD.
Supreme Court Of India · (1963) 48 ITR 182
Constitution of India, 1950 — Article 226
Supreme Court15 Nov 1962Allowed
The Mysore State Electricity Board Vs Bangalore Woollen, Cotton and Silk Mills Ltd. and Others
Supreme Court Of India · AIR 1963 SC 1128 : (1963) 2 SCR 127 Supp
Arbitration Act, 1940 — Section 33Constitution of India, 1950 — Article 133(1)Electricity (Supply) Act, 1948 — Section 26, 70, 76
Supreme Court14 Nov 1962dismissed
Haji T.J. Abdul Shakoor and Others Vs Bijay Kumar Kapur and Others
Supreme Court Of India · AIR 1964 SC 874 : (1963) 2 SCR 46 Supp
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
Supreme Court14 Nov 1962dismissed
C. Abdul Shukoor Saheb Vs Arji Papa Rao and Others
Supreme Court Of India · AIR 1963 SC 1150 : (1964) 1 AnWR 49 : (1963) 2 SCR 55 Supp
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 63Transfer of Property Act, 1882 — Section 53, 53(1)
Supreme Court14 Nov 1962dismissed
Bhoju Mandal Vs Debnath Bhagat
Supreme Court Of India · AIR 1963 SC 1906 : (1963) 2 SCR 82 Supp
Bihar Tenancy Act, 1885 — Section 40
Supreme Court14 Nov 1962dismissed
The Ahmedabad Mfg. and Calico Printing Co., Ltd. Vs S.C. Mehta, Income Tax Officer and Another
Supreme Court Of India · AIR 1963 SC 1436 : (1963) 48 ITR 154 : (1963) 2 SCR 92 Supp
Finance Act, 1956 — Section 19Income Tax Act, 1922 — Section 31, 33, 33A, 33B, 35
Supreme Court13 Nov 1962Partly Allowed
French Motor Car Co., Limited Vs Workmen
Supreme Court Of India · AIR 1963 SC 1327 : (1963) 6 FLR 80 : (1962) 2 LLJ 744 : (1963) 2 SCR 16 Supp
Industrial Disputes Act, 1947 — Section 10
Supreme Court13 Nov 1962dismissed
Gajendra Narain Singh Vs Johri Mal Prahlad Rai
Supreme Court Of India · AIR 1964 SC 581 : AIR 1962 SC 581 : (1964) 1 AnWR 1 : (1963) 2 SCR 30 Supp
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 50(1), Order 21 Rule 50(2), Order 30 Rule 3, Order 30 Rule 7
Supreme Court13 Nov 1962Dismissed
Maulud Ahmad Vs State of Uttar Pradesh
Supreme Court Of India · (1964) CriLJ 71 : (1963) 2 SCR 38 Supp
Penal Code, 1860 (IPC) — Section 109, 120
Supreme Court09 Nov 1962Dismissed
Ananga Bijoy Mittra Vs Tata Iron and Steel Co., Ltd.
Supreme Court Of India · (1963) 2 SCR 1 Supp
Chotanagpur Tenancy Act, 1908 — Section 4, 6
Supreme Court09 Nov 1962Dismissed
Mohmedalli and Others Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1964 SC 980 : (1963) 6 FLR 251 : (1963) 1 LLJ 536 : (1963) 1 SCR 993 Supp
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 6(2)Constitution of India, 1950 — Article 14, 19(1), 32Co-operative Societies Act, 1912 — Section 16, 17
Supreme Court09 Nov 1962Allowed
Virupaxappa Veerappa Kadampur Vs The State of Mysore
Supreme Court Of India · AIR 1963 SC 849 : (1963) 2 SCR 6 Supp
Penal Code, 1860 (IPC) — Section 167, 218
Supreme Court08 Nov 1962Dismissed
The Neptune Assurance Co. Ltd. Vs The Life Insurance Corporation of India and Another
Supreme Court Of India · AIR 1963 SC 900 : (1963) 33 CompCas 289 : (1963) 48 ITR 144 : (1963) 1 SCR 980 Supp
Income Tax Act, 1922 — Section 16(2), 18(3), 18(4), 18(5), 18(6)Insurance Act, 1938 — Section 10, 10(2)