COURT ARCHIVE

Supreme Court Of India judgments

60,243 judgments · page 2,900 of 3,013

Supreme Court01 May 1962Allowed

Laxman Balwant Bhopatkar (Since deceased) by another Trustee Dr. Dhananjaya Ramchandra Gadgil and Others Vs The Charity Commissioner, Bombay

Supreme Court Of India · AIR 1962 SC 1589 : (1963) 65 BOMLR 349 : (1963) 2 SCR 625

Bombay Public Trusts Act, 1950 — Section 18, 18(1), 2, 2(13), 20Constitution of India, 1950 — Article 133(1)

Supreme Court30 Apr 1962Allowed

Hansraj Nathu Ram Vs Lalji Raja and Sons of Bankura

Supreme Court Of India · AIR 1963 SC 1180 : (1963) 2 SCR 619

Civil Procedure Code, 1908 (CPC) — Section 38, 39, 40, 42, 43Constitution of India, 1950 — Article 133(1)

Supreme Court30 Apr 1962dismissed

Shaligram Vs Daulat Ram

Supreme Court Of India · AIR 1967 SC 739 : (1963) 65 BOMLR 331 : (1963) MhLj 941 : (1963) 2 SCR 574

Constitution of India, 1950 — Article 133(1)

Supreme Court30 Apr 1962Allowed

Collector of Customs, Calcutta Vs East India Commercial Co. Ltd.

Supreme Court Of India · AIR 1963 SC 1124 : (1963) 2 SCR 563

Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 188

Supreme Court30 Apr 1962Allowed

Kumar Bimal Chandra Sinha Vs State of Orissa

Supreme Court Of India · AIR 1962 SC 1912 : (1963) 29 CLT 169 : (1963) 2 SCR 552

Constitution of India, 1950 — Article 226, 31(2)Orissa Estates Abolition Act, 1951 — Section 2, 3

Supreme Court30 Apr 1962dismissed

Raj Rajendra Sardar Maloji Marsingh Rao Shitole Vs Sri Shankar Saran and Others

Supreme Court Of India · AIR 1962 SC 1737 : (1963) MhLj 921 : (1963) 2 SCR 577

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6

Supreme Court27 Apr 1962Allowed

Chinna Gowda Vs State of Mysore

Supreme Court Of India · (1963) 2 SCR 517

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 133

Supreme Court27 Apr 1962Dismissed

Sewa Singh Vs State of Punjab

Supreme Court Of India · (1963) 2 SCR 545

Criminal Procedure Code, 1898 (CrPC) — Section 509Penal Code, 1860 (IPC) — Section 302

Supreme Court27 Apr 1962Allowed

Amritdhara Pharmacy Vs Satyadeo Gupta

Supreme Court Of India · AIR 1963 SC 449 : (1963) 2 SCR 484

Evidence Act, 1872 — Section 13, 40, 43Trade Marks Act, 1940 — Section 10, 10(1), 10(2), 14, 21

Supreme Court27 Apr 1962Allowed

The Regional Settlement Commissioner Vs Sunderdas Bhasin

Supreme Court Of India · AIR 1963 SC 181 : (1963) 2 SCR 534

General Clauses Act, 1897 — Section 13

Supreme Court27 Apr 1962dismissed

Dokku Bhushayya Vs Katragadda Ramakrishnayya

Supreme Court Of India · AIR 1962 SC 1886 : (1963) 2 ALT 25 : (1963) 2 SCR 499

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92

Supreme Court26 Apr 1962Dismissed

Baleshwar Rai and Others Vs The State of Bihar

Supreme Court Of India · (1963) 2 SCR 433

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court26 Apr 1962Dismissed

V.T.S. Chandarasekhara Mudaliar (Died) and Others Vs Kulandaivelu Mudaliar and Others

Supreme Court Of India · AIR 1963 SC 185 : (1963) 2 SCR 440

Constitution of India, 1950 — Article 132, 133Supreme Court Rules, 1966 — Order 16 Rule 4, Order 16 Rule 4(2)

Supreme Court26 Apr 1962Allowed

S.S. Garewal Vs Bhowra Kankanee collieries

Supreme Court Of India · (1963) 6 FLR 389 : (1963) 1 LLJ 322 : (1963) 2 SCR 475

Constitution of India, 1950 — Article 226Mines Act, 1962 — Section 24, 24(1)Mines Rules, 1955 — Rule 22

Supreme Court24 Apr 1962Dismissed

Second Additional Income Tax Officer, Guntur Vs Atmala Nagaraj and Others

Supreme Court Of India · (1962) 46 ITR 609

Income Tax Act, 1922 — Section 35(5)

Supreme Court24 Apr 1962Dismissed

T.R. Bhavani Shankar Joshi Vs Somasundara Moopanar

Supreme Court Of India · AIR 1965 SC 316 : (1963) 2 SCR 421

Madras Estates Land Act, 1908 — Section 55

Supreme Court24 Apr 1962Dismissed

M.G. Agarwal Vs State of Maharashtra

Supreme Court Of India · AIR 1963 SC 200 : (1963) 2 SCR 405

Penal Code, 1860 (IPC) — Section 34, 467, 471Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

Supreme Court23 Apr 1962Allowed

The Kalyan People''s Co-operative Bank Vs Dulhanbibi Aqual Aminsaheb Patil

Supreme Court Of India · AIR 1966 SC 1072 : (1963) 2 AnWR 60 : (1963) 65 BOMLR 326 : (1964) MhLj 174 : (1963) 2 SCR 348

Bombay Co-operative Societies Act, 1925 — Section 54Constitution of India, 1950 — Article 227

Supreme Court23 Apr 1962dismissed

Lachhman Das on Behalf of Firm Tilak Ram Ram Bux Vs State of Punjab and Others

Supreme Court Of India · AIR 1963 SC 222 : (1963) 2 SCR 353

Constitution of India, 1950 — Article 226Patiala Recovery of State Dues Act, 2002 — Section 11, 12, 3(1), 3(2), 3(6)Patiala Recovery of State Dues Rules, 2002 — Rule 3, 5, 6, 7, 8

Supreme Court23 Apr 1962Dismissed

Upper Doab Sugar Mills Ltd. Vs Shahdara (Delhi) Saharanpur Light Railway Company Ltd.

Supreme Court Of India · AIR 1963 SC 217 : (1963) 2 SCR 333

Railways Act, 1989 — Section 34, 41, 42(2), 42(3)