Supreme Court08 Nov 1962Allowed
Chimandas Bagomal Sindhi Vs Jogeshwar and Another
Supreme Court Of India · AIR 1963 SC 1233 : (1963) 1 SCR 968 Supp
COURT ARCHIVE
Supreme Court Of India judgments
60,243 judgments · page 2,893 of 3,013
Supreme Court07 Nov 1962Partly Allowed
Mahendra Lal Jaini Vs The State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1963 SC 1019 : (1963) 1 SCR 912 Supp
Constitution of India, 1950 — Article 31(2), 32Forest (Uttar Pradesh Amendment) Act, 1958 — Section 38Forest Act, 1927 — Section 20, 6
Supreme Court07 Nov 1962Dismissed
Ajit Kumar Palit Vs State of West Bengal
Supreme Court Of India · AIR 1963 SC 765 : (1963) 1 SCR 953 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 5, 5(1)Penal Code, 1860 (IPC) — Section 120West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 2, 4, 5
Supreme Court06 Nov 1962Allowed
Prem Chand Garg Vs Excise Commissioner, U.P., Allahabad
Supreme Court Of India · AIR 1963 SC 996 : (1963) 1 SCR 885 Supp
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 1(3)
Supreme Court05 Nov 1962Allowed
Heggade Janardhan Subbarye Vs The State of Mysore and Another
Supreme Court Of India · AIR 1963 SC 702 : (1963) 1 SCR 475 Supp
Constitution of India, 1950 — Article 15(4), 32
Supreme Court02 Nov 1962Dismissed
Anant Prasad Lakshminivas Generiwal Vs State of Andhra Pradesh and Others
Supreme Court Of India · AIR 1963 SC 853 : (1963) 1 SCR 844 Supp
Charitable and Religious Trusts Act, 1920 — Section 3Constitution of India, 1950 — Article 14, 19, 19(1), 19(5)Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 11
Supreme Court02 Nov 1962allowed
The Petlad Turkey Red Dye Works Co. Ltd., Petlad Vs The Commissioner of Income Tax, Bombay, Ahmedabad
Supreme Court Of India · AIR 1963 SC 1484 : (1963) 1 SCR 871 Supp
Income Tax (Amendment) Act, 1926 — Section 8Income Tax Act, 1961 — Section 51, 51(3), 66, 66(1), 66(2)
Supreme Court01 Nov 1962Dismissed
Travancore Rubber and Tea Co. Ltd. and Another Vs State of Kerala and Another
Supreme Court Of India · AIR 1964 SC 572 : (1963) 48 ITR 102 : (1963) 1 SCR 836 Supp
Constitution of India, 1950 — Article 14, 336(1)Kerala Agricultural Income Tax Act, 1950 — Section 5
Supreme Court01 Nov 1962Partly Allowed
The Karimtharuvi Tea Estates Ltd., Kottayam and Another Vs State of Kerala and Others
Supreme Court Of India · AIR 1963 SC 760 : (1963) 48 ITR 83 : (1963) 7 KLJ 344 : (1963) 1 SCR 823 Supp
Constitution of India, 1950 — Article 14, 19(1), 246, 31, 32Income Tax Act, 1922 — Section 10, 10(2), 59Income Tax Rules, 1922 — Rule 23, 24
Supreme Court01 Nov 1962Allowed
Official Assignee, High Court, Bombay Vs Haradagiri Basavanna Gowd and Others
Supreme Court Of India · AIR 1963 SC 754 : (1964) 1 AnWR 99 : (1963) 1 SCR 809 Supp
Presidency Towns Insolvency Act, 1909 — Section 126, 17, 51Provincial Insolvency Act, 1920 — Section 28(2), 28(7), 77
Supreme Court31 Oct 1962allowed
Gandhara Transport Co. Ltd. Vs The State of Punjab and Others
Supreme Court Of India · AIR 1964 SC 1245 : (1963) 1 SCR 800 Supp
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 46, 47, 54, 57, 58Punjab Motor Vehicles (Amendment) Act, 1948 — Section 64
Supreme Court30 Oct 1962Dismissed
O.K. Ghosh and Another Vs E.X. Joseph
Supreme Court Of India · AIR 1963 SC 812 : (1964) 66 BOMLR 93 : (1962) 5 FLR 511 : (1962) 2 LLJ 615 : (1963) 1 SCR 789 Supp
Central Civil Services (Conduct) Rules, 1955 — Rule 4, 4(A), 4(B)Constitution of India, 1950 — Article 19(1), 226, 309
Supreme Court25 Oct 1962dismissed
A.V. Thomas and Co. Ltd., Alleppey Vs The Commissioner of Income Tax, (Bangalore) Kerala
Supreme Court Of India · (1963) 1 SCR 776 Supp
Income Tax Act, 1961 — Section 10(1), 10(2)
Supreme Court25 Oct 1962Dismissed
COMMISSIONER OF Income Tax, BOMBAY CITY I Vs AFCO (PRIVATE) LTD.
Supreme Court Of India · (1963) 48 ITR 76
Finance Act, 1955 — Section 2Income Tax Act, 1961 — Section 23A
Supreme Court24 Oct 1962dismissed
T.V.V. Narasimham and Others Vs The State of Orissa
Supreme Court Of India · AIR 1963 SC 1227 : (1963) 1 SCR 750 Supp
Constitution of India, 1950 — Article 226Madras Estates Land Act, 1908 — Section 17, 3(2)Madras Estates Land Regulations, 1802 — Section 2, 4
Supreme Court23 Oct 1962Allowed
Anakapalla Co-operative Agricultural and Industrial Society Limited Vs Workmen
Supreme Court Of India · AIR 1963 SC 1489 : (1963) 6 FLR 1 : (1962) 2 LLJ 621 : (1963) 1 SCR 730 Supp
Bombay Industrial Relations Act, 1946 — Section 114Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 25
Supreme Court23 Oct 1962Dismissed
The Commissioner of Income Tax, Bombay City I, Bombay Vs Amarchand N. Shroff, by his heirs and Legal Representatives
Supreme Court Of India · AIR 1963 SC 1448 : (1963) 48 ITR 59 : (1963) 1 SCR 699 Supp
Income Tax Act, 1961 — Section 22, 22(1), 22(2), 23, 23(4)
Supreme Court23 Oct 1962Dismissed
Bagalkot City Municipality Vs Bagalkot Cement Co.
Supreme Court Of India · AIR 1963 SC 771 : (1963) 1 SCR 710 Supp
Constitution Of India, 1950 — Article 226Bombay District Municipal Act, 1901 — Section 3(1)(f), 3(5), 4, 6, 7, 8, 9, 39(b), 48, 48(1)(j), 48(2), 48(3), 59, 59(1)(b)(iv), 39, 77(2), 81Bihar And Orissa Municipal Act, 1922 — Section 4, 5, 6
Supreme Court22 Oct 1962Dismissed
Pyare Lal Bhargava Vs State of Rajasthan
Supreme Court Of India · AIR 1963 SC 1094 : (1963) CriLJ 178 : (1963) 1 SCR 689 Supp
Evidence Act, 1872 — Section 24, 3Penal Code, 1860 (IPC) — Section 109, 379, 465
Supreme Court19 Oct 1962dismissed
The Guru Estate through Dwarkadas Guru and Others Vs The Commissioner of Income Tax Bihar and Orissa
Supreme Court Of India · AIR 1963 SC 1452 : (1963) 29 CLT 509 : (1963) 48 ITR 53 : (1963) 1 SCR 667 Supp
Income Tax Act, 1961 — Section 16(1), 4(3), 66(2)