Supreme Court03 May 1962Dismissed
Nand Kumar and Others Vs State of Rajasthan
Supreme Court Of India · (1963) CriLJ 702 : (1963) 2 SCR 890
Penal Code, 1860 (IPC) — Section 302, 377, 395
COURT ARCHIVE
Supreme Court Of India judgments
60,243 judgments · page 2,899 of 3,013
Supreme Court03 May 1962Dismissed
Dahya Lal and Others Vs Rasul Mohammed Abdul Rahim
Supreme Court Of India · AIR 1964 SC 1320 : (1963) 65 BOMLR 328 : (1963) 3 SCR 1
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 2(18), 29, 29(2), 4Constitution of India, 1950 — Article 227
Supreme Court03 May 1962Dismissed
The Commissioner of Income Tax Vs The Mysore Sugar Co., Ltd.
Supreme Court Of India · AIR 1967 SC 723 : (1962) 46 ITR 649 : (1963) 2 SCR 976
Income Tax Act, 1961 — Section 10, 10(1), 10(2), 10(3), 66A
Supreme Court03 May 1962Disposed Of
State of Mysore Vs S.S. Makapur
Supreme Court Of India · AIR 1963 SC 375 : (1964) 1 LLJ 24 : (1963) 2 SCR 943
Supreme Court03 May 1962Dismissed
National Steel Works Ltd., Bombay Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1966 SC 1356 : (1962) 46 ITR 646 : (1963) 2 SCR 937
Income Tax Act, 1922 — Section 10
Supreme Court03 May 1962Dismissed
Jagannath Prasad Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1963 SC 416 : (1963) 2 SCR 850 : (1963) 14 STC 536
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(2), 476Penal Code, 1860 (IPC) — Section 14, 417, 468, 471Uttar Pradesh Sales Tax Act, 1948 — Section 3, 3
Supreme Court03 May 1962Allowed
Prabhu Vs State of U.P.
Supreme Court Of India · AIR 1963 SC 1113 : (1962) 10 BLJR 924 : (1963) 65 PLR 339 : (1963) 2 SCR 881
Evidence Act, 1872 — Section 25, 26, 27
Supreme Court03 May 1962Dismissed
Kalipada Chowdhury Vs Union of India (UOI)
Supreme Court Of India · AIR 1963 SC 134 : (1963) 6 FLR 393 : (1963) 1 LLJ 303 : (1963) 2 SCR 904
Constitution of India, 1950 — Article 32
Supreme Court03 May 1962Dismissed
Amarchand Lalitkumar Vs Shree Ambica Jute Mills Ltd.
Supreme Court Of India · AIR 1966 SC 1036 : (1963) 2 SCR 953
Arbitration Act, 1940 — Section 5
Supreme Court03 May 1962Allowed
Dr. C. Annacheriam and Another Vs Achotha Menon and Others
Supreme Court Of India · AIR 1963 SC 128 : (1963) 2 SCR 986
Madras Marumakkathayam Act, 1932 — Section 33
Supreme Court03 May 1962Dismissed
Jia Lal Vs The Delhi Administration
Supreme Court Of India · AIR 1962 SC 1781 : (1963) 2 SCR 864
Arms Act, 1959 — Section 19, 20, 29, 32Constitution of India, 1950 — Article 134(1), 14
Supreme Court03 May 1962Allowed
Ram Autar Vs State of U.P.
Supreme Court Of India · AIR 1962 SC 1794 : (1963) 3 SCR 9
Criminal Procedure Code, 1898 (CrPC) — Section 133, 133(1)
Supreme Court02 May 1962Dismissed
Thakur Sukhpal Singh Vs Thakur Kalyan Singh
Supreme Court Of India · AIR 1963 SC 146 : (1962) 10 BLJR 977 : (1963) RD 144 : (1963) 2 SCR 733
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 30
Supreme Court02 May 1962Dismissed
Mohanlal Chunilal Kothari Vs Tribhovan Haribhai Tamboli
Supreme Court Of India · AIR 1963 SC 358 : (1963) 2 SCR 707
Bombay Tenancy Act, 1939 — Section 3A, 3A(1), 88(1)
Supreme Court02 May 1962Dismissed
West Ramnad Electric Distribution Co. Ltd. Vs State of Madras
Supreme Court Of India · AIR 1962 SC 1753 : (1963) 2 SCR 747
Constitution Act — Section 299(2)Constitution of India, 1950 — Article 13, 132(1), 20(1), 245, 246Electricity (Supply) Act, 1948 — Section 5
Supreme Court02 May 1962Allowed
Birla Cotton Spinning and Weaving Mills Vs Workmen and Others
Supreme Court Of India · AIR 1966 SC 1158 : (1962) 5 FLR 123 : (1962) 1 LLJ 648 : (1963) 2 SCR 716
Industrial Disputes Act, 1947 — Section 19(2), 2
Supreme Court02 May 1962Allowed
Jetmull Bhojraj Vs The Darjeeling Himalayan Railway Co. Ltd. and Others
Supreme Court Of India · AIR 1962 SC 1879 : (1963) 1 MLJ 89 : (1963) 2 SCR 832
Limitation Act, 1963 — Article 15(2), 30Railways Act, 1890 — Section 77
Supreme Court02 May 1962Dismissed
Smt. Somavanti and Others Vs The State of Punjab and Others
Supreme Court Of India · AIR 1963 SC 151 : (1963) 33 CompCas 745 : (1963) 2 SCR 774
Constitution of India, 1950 — Article 14, 19(1)Evidence Act, 1872 — Section 4Land Acquisition Act, 1894 — Section 17, 17(2), 2, 4, 4(1)
Supreme Court01 May 1962Dismissed
Union of India (UOI) Vs Udho Ram and Sons
Supreme Court Of India · AIR 1963 SC 422 : (1963) 2 AnWR 67 : (1963) 2 SCR 702
Contract Act, 1872 — Section 151Railways Act, 1989 — Section 72
Supreme Court01 May 1962Allowed
Shri Raja Durga Singh of Solan Vs Tholu
Supreme Court Of India · AIR 1963 SC 361 : (1963) 2 SCR 693
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10