Supreme Court19 Oct 1962Dismissed
Udit Narain Singh Malpaharia Vs Additional Member, Board of Revenue, Bihar
Supreme Court Of India · AIR 1963 SC 786 : (1963) 1 SCR 676 Supp
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Supreme Court Of India judgments
60,243 judgments · page 2,894 of 3,013
Supreme Court19 Oct 1962Allowed
State of Orissa Vs Bidyabhushan Mohapatra
Supreme Court Of India · AIR 1963 SC 779 : (1963) 1 LLJ 239 : (1963) 1 SCR 648 Supp
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 132, 14, 309, 313Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 4(1), 4(2)
Supreme Court18 Oct 1962Dismissed
The Engineering Mazdoor Sabha Representing Workmen Employed Under the Hind Cycles Ltd. and Another Vs The Hind Cycles Ltd., Bombay
Supreme Court Of India · AIR 1963 SC 874 : (1963) 6 FLR 103 : (1962) 2 LLJ 760 : (1963) 1 SCR 625 Supp
Constitution of India, 1950 — Article 133(1), 134(1), 136, 136(1)Industrial Disputes Act, 1947 — Section 10A
Supreme Court12 Oct 1962Dismissed
The Municipal Corporation, Indore Vs K. N. Palshikar
Supreme Court Of India · (1969) MPLJ 425
Bombay Municipal Boroughs Act, 1925 — Section 198Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 23, 23(2), 24, 25
Supreme Court12 Oct 1962Dismissed
Union of India (UOI) Vs Delhi Cloth and General Mills
Supreme Court Of India · AIR 1963 SC 791 : (1990) 27 ECR 151 : (1977) 1 ELT 199 : (1963) 1 SCR 586 Supp
Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226
Supreme Court12 Oct 1962Allowed
The Commissioner of Income Tax, Bombay City II, Bombay Vs Jadavji Narsidas and Co.
Supreme Court Of India · AIR 1963 SC 1497 : (1963) 48 ITR 41 : (1963) 1 SCR 609 Supp
Income Tax Act, 1922 — Section 16(1), 23, 23(5), 24, 66(2)
Supreme Court12 Oct 1962Allowed
M. Chockalingam and Another Vs Commissioner of Income Tax, Madras and Another
Supreme Court Of India · AIR 1963 SC 1456 : (1963) 48 ITR 34 : (1963) 1 MLJ 65 : (1963) 1 SCR 599 Supp
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 18A(8), 33A, 35Income Tax Rules, 1922 — Rule 48
Supreme Court11 Oct 1962allowed
State of Kerala Vs Shri M. Appukutty
Supreme Court Of India · AIR 1963 SC 796 : (1963) 2 AnWR 131 : (1963) 7 KLJ 432 : (1963) 1 SCR 563 Supp : (1963) 14 STC 242
Madras General Sales Tax Act, 1939 — Section 19
Supreme Court11 Oct 1962Dismissed
Jagannath Sonu Parkar Vs State of Maharashtra
Supreme Court Of India · AIR 1963 SC 728 : (1963) 1 SCR 573 Supp
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1898 (CrPC) — Section 14, 196Foreign Exchange Regulation Act, 1947 — Section 23, 8(1)
Supreme Court10 Oct 1962ALLOWED
Roop Chand Vs State of Punjab
Supreme Court Of India · AIR 1963 SC 1503 : (1963) 65 PLR 576 : (1963) 1 SCR 539 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 166, 32East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(4), 42
Supreme Court10 Oct 1962Dismissed
Bhikusa Yamasa Kahatriya Vs Sangamner Akola Taluka Bidi Kamgar Union
Supreme Court Of India · AIR 1963 SC 806 : (1964) 66 BOMLR 122 : (1963) 6 FLR 74 : (1962) 2 LLJ 736 : (1963) 1 SCR 524 Supp
Constitution of India, 1950 — Article 133(1), 14, 19(1), 226Minimum Wages Act, 1948 — Section 10, 20, 26, 26(2), 27
Supreme Court04 Oct 1962Dismissed
Shanti Prasad Jain and Another Vs Director of Enforcement, Foreign Exchange Regulation and Another
Supreme Court Of India · AIR 1964 SC 1023 : (1963) 33 CompCas 255 : (1963) 1 SCR 514 Supp
Foreign Exchange Regulation Act, 1947 — Section 23, 4(2), 9
Supreme Court04 Oct 1962Allowed
Amir Singh and Another Vs Ram Singh and Others
Supreme Court Of India · (1963) 3 SCR 884
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
Supreme Court28 Sept 1962Dismissed
State of Madhya Pradesh Vs Peer Mohd. and Another
Supreme Court Of India · AIR 1963 SC 645 : (1963) 1 SCR 429 Supp
Citizenship Act, 1955 — Section 9, 9(2)Criminal Procedure Code, 1898 (CrPC) — Section 249Foreigners Act, 1946 — Section 14
Supreme Court28 Sept 1962Allowed
Shabir Hussein Bholu Vs State of Maharashtra
Supreme Court Of India · AIR 1963 SC 816 : (1963) 65 BOMLR 341 : (1963) MhLj 574 : (1963) 1 SCR 501 Supp
Criminal Procedure (Amendment) Act, 1955 — Section 89Criminal Procedure Code, 1898 (CrPC) — Section 476(1), 479Penal Code, 1860 (IPC) — Section 109, 193, 194, 195, 196
Supreme Court28 Sept 1962Dismissed
Kanwal Lal Vs State of Punjab
Supreme Court Of India · AIR 1963 SC 1317 : (1963) 1 SCR 479 Supp
Penal Code, 1860 (IPC) — Section 499, 500
Supreme Court28 Sept 1962Allowed
M.R. Balaji and Others Vs State of Mysore
Supreme Court Of India · AIR 1963 SC 649 : (1963) 1 SCR 439 Supp
Constitution of India, 1950 — Article 12, 15, 15(1), 15(4), 16(3)
Supreme Court28 Sept 1962dismissed
Dhanvantrai Balwantrai Desai Vs State of Maharashtra
Supreme Court Of India · AIR 1964 SC 575 : (1963) 65 BOMLR 332 : (1964) CriLJ 437 : (1963) 2 LLJ 415 : (1963) 1 SCR 485 Supp
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1947 — Section 4, 4(1), 5(1), 5(2)
Supreme Court27 Sept 1962Partly Allowed
Tulsi Ram Vs State of U.P.
Supreme Court Of India · AIR 1963 SC 666 : (1963) 1 SCR 382 Supp
Constitution of India, 1950 — Article 166Criminal Procedure Code, 1898 (CrPC) — Section 196APenal Code, 1860 (IPC) — Section 120B, 24, 420, 467, 468
Supreme Court27 Sept 1962Dismissed
Hazari Lal Vs State of Bihar
Supreme Court Of India · AIR 1967 SC 170 : (1963) 1 SCR 419 Supp
Bihar Sales Tax Act, 1947 — Section 17, 17(2), 17(3), 26(1)Bihar Sales Tax Rules, 1959 — Rule 50Penal Code, 1860 (IPC) — Section 349, 350, 353