Supreme Court11 Sept 1962Dismissed
Jyotish Thakur and Others Vs Tarakant Jha and Others
Supreme Court Of India · AIR 1963 SC 605 : (1963) 1 SCR 13 Supp
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 135
COURT ARCHIVE
Supreme Court Of India judgments
60,243 judgments · page 2,896 of 3,013
Supreme Court11 Sept 1962Allowed
State of West Bengal Vs Tulsidas Mundhra
Supreme Court Of India · (1963) 1 SCR 1 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207A, 342, 362, 540Penal Code, 1860 (IPC) — Section 120B, 409, 477
Supreme Court07 Sept 1962Allowed
Adhyaksha Mathur Babu''s Sakti Oushadhalaya Dacca (P) Ltd. and Others Vs Union of India (UOI)
Supreme Court Of India · AIR 1963 SC 622 : (1963) 2 AnWR 118 : (1963) 3 SCR 957
Constitution of India, 1950 — Article 277, 32Government of India Act, 1935 — Section 19(2)Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2, 3
Supreme Court07 Sept 1962Dismissed
Rai Bahadur Diwan Badri Das Vs The Industrial Tribunal, Punjab
Supreme Court Of India · AIR 1963 SC 630 : (1962) 5 FLR 354 : (1962) 2 LLJ 366 : (1963) 3 SCR 930
Constitution of India, 1950 — Article 19Factories Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 10(1)
Supreme Court04 Sept 1962Dismissed
Raja Bahadur Dhanraj Girji Vs Raja P. Parthasarathy Rayanimvaru and Others
Supreme Court Of India · (1963) 3 SCR 921
Contract Act, 1872 — Section 126, 135
Supreme Court31 Aug 1962Allowed
Sham Kartik Singh Vs Mathura
Supreme Court Of India · AIR 1967 SC 732 : (1963) 3 SCR 904
Agra Tenancy Act, 1926 — Section 4Oudh Rent Act, 1886 — Section 3(17)United Provinces Land Revenue Act, 1901 — Section 122
Supreme Court31 Aug 1962dismissed
Gursahai Saigal Vs Commissioner of Income Tax, Punjab
Supreme Court Of India · AIR 1963 SC 1062 : (1963) 1 ITR 48 : (1963) 3 SCR 893
Income Tax Act, 1922 — Section 18A(1), 18A(2), 18A(3), 18A(6), 18A(8)
Supreme Court30 Aug 1962Allowed
Rev. Sidhrajbhai Sabbai and Others Vs State of Gujrat and Another
Supreme Court Of India · (1963) 3 SCR 837
Constitution of India, 1950 — Article 143, 19, 19(1), 26, 28Primary Training Colleges Rules — Rule 5(2)Recognition of Private Primary Training Institutions — Rule 11, 12, 14
Supreme Court30 Aug 1962Allowed
Rev. Sidhajbhai Sabhai and Others Vs State of Bombay and Another
Supreme Court Of India · (1963) 3 SCR 837
Constitution of India, 1950 — Article 143, 19, 19(1), 26, 30
Supreme Court30 Aug 1962Dismissed
Ram Sarup Vs Munshi and Others
Supreme Court Of India · AIR 1963 SC 553 : (1963) 65 PLR 531 : (1963) 3 SCR 858
Constitution of India, 1950 — Article 19, 19(1), 19(5)Marwar Pre-emption Act, 1922 — Section 3Punjab Land Revenue Act, 1887 — Section 3
Supreme Court29 Aug 1962Dismissed
Khandige Sham Bhat and Others Vs The Agricultural Income Tax Officer
Supreme Court Of India · (1963) 3 SCR 809
Constitution of India, 1950 — Article 14, 32Kerala Agricultural Income Tax Act, 1950 — Section 2, 2AStates Reorganisation Act, 1956 — Section 5
Supreme Court29 Aug 1962dismissed
KHANDIGE SHAM BHAT AND ANOTHER Vs AGRICULTURAL Income Tax OFFICER, KASARAGOD, AND ANOTHER.
Supreme Court Of India · (1963) 48 ITR 21
Constitution of India, 1950 — Article 14, 32
Supreme Court29 Aug 1962Allowed
Bhiva Doulu Patil Vs State of Maharashtra
Supreme Court Of India · AIR 1963 SC 599 : (1963) 65 BOMLR 347 : (1963) MhLj 273 : (1963) 3 SCR 830
Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court28 Aug 1962Allowed
State Trading Corporation of India Ltd. Vs State of Mysore
Supreme Court Of India · AIR 1963 SC 548 : (1963) 3 SCR 792 : (1963) 14 STC 416
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 19(1), 269, 286(2), 31, 32
Supreme Court28 Aug 1962Partly Allowed
The Cement Marketing Co. of India Ltd. and Another Vs The State of Mysore and Another
Supreme Court Of India · AIR 1963 SC 980 : (1963) 3 SCR 777 : (1963) 14 STC 175
Constitution of India, 1950 — Article 226, 227, 286(2)Mysore Sales Tax Act, 1948 — Section 3
Supreme Court28 Aug 1962Allowed
Babu Singh Vs State of Punjab
Supreme Court Of India · (1963) 3 SCR 749
Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(1), 164(2), 364(3)Penal Code, 1860 (IPC) — Section 201, 302, 34
Supreme Court28 Aug 1962Dismissed
R.G. Jacob Vs Union of India (UOI)
Supreme Court Of India · AIR 1963 SC 550 : (1963) 2 AnWR 79 : (1963) 3 SCR 800
Constitution of India, 1950 — Article 134(1)Penal Code, 1860 (IPC) — Section 161, 165, 5(1), 5(2)
Supreme Court27 Aug 1962Allowed
Madan Gopal Vs State of Punjab
Supreme Court Of India · AIR 1963 SC 531 : (1964) 1 LLJ 68 : (1963) 3 SCR 716
Constitution of India, 1950 — Article 226, 311, 311(2)
Supreme Court27 Aug 1962dismissed
The Board of High School and Intermediate Education U.P. Vs Bagleshwar Prasad and Others
Supreme Court Of India · AIR 1966 SC 875 : (1963) 2 ALT 119 : (1963) 7 FLR 415 : (1963) 3 SCR 767
Constitution of India, 1950 — Article 226
Supreme Court27 Aug 1962Allowed
Ishwari Prasad Mishra Vs Mohammad Isa
Supreme Court Of India · AIR 1963 SC 1728 : (1963) 3 SCR 722