COURT ARCHIVE

Supreme Court Of India judgments

60,243 judgments · page 2,901 of 3,013

Supreme Court19 Apr 1962Allowed

The Collector of Customs, Madras Vs K. Ganga Setty

Supreme Court Of India · AIR 1963 SC 1319 : (1963) 2 SCR 277

Constitution of India, 1950 — Article 133(1), 226Imports and Exports (Control) Act, 1947 — Section 3(2)Sea Customs Act, 1878 — Section 167(8), 19

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Supreme Court19 Apr 1962Allowed

Shanti Prasad Jain Vs The Director of Enforcement

Supreme Court Of India · AIR 1962 SC 1764 : (1963) 33 CompCas 231 : (1963) 2 SCR 297

Criminal Procedure Code, 1898 (CrPC) — Section 349Foreign Exchange Regulation Act, 1947 — Section 12(2), 2, 23, 23(1), 4

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Supreme Court19 Apr 1962Allowed

Firm Gulam Hussain Haji Yakub and Sons Vs State of Rajasthan

Supreme Court Of India · AIR 1963 SC 379 : (1963) 2 SCR 255

Constitution of India, 1950 — Article 226Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 3(2)Rajasthan Laws (Application to Sirohi) Act, 1953 — Section 3

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Supreme Court19 Apr 1962Allowed

First Additional Income Tax Officer, Karaikudi, and Another Vs T.M.K. Abdul Kassim

Supreme Court Of India · (1962) 46 ITR 149

Income Tax Act, 1922 — Section 24B(2), 29, 45, 46(1), 46(2)

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Supreme Court19 Apr 1962Allowed

Vithal Yeshwant Jathar Vs Shikandarkhan Makhtumkhan Sardesai

Supreme Court Of India · AIR 1963 SC 385 : (1963) 65 BOMLR 321 : (1963) 2 SCR 285

Bombay Hereditary Offices Act, 1874 — Section 9Bombay Watan Act, 1886 — Section 5, 9, 9(2)Land Acquisition Act, 1894 — Section 30

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Supreme Court19 Apr 1962Dismissed

G. Gilda Textile Agency Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1966 SC 1402 : (1963) 2 SCR 248 : (1962) 13 STC 738

Madras General Sales Tax Act, 1939 — Section 12

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Supreme Court19 Apr 1962dismissed

Kishinchand Chellaram Vs Commissioner of Income Tax, Central Bombay

Supreme Court Of India · AIR 1963 SC 390 : (1962) 32 CompCas 1046 : (1962) 46 ITR 640 : (1963) 2 SCR 268

Companies Act, 1913 — Section 16(2), 17(2)Income Tax Act, 1961 — Section 16(2), 66, 66(1), 66(5)

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Supreme Court18 Apr 1962Dismissed

Azimsha Vs Maharashtra Revenue Tribunal and Others

Supreme Court Of India · (1964) MhLj 704

Bombay Tenancy And Agricultural Lands Act, 1948 — Section 31A(a), 38, 38(3)(e), 38(4), 38(7)Government Of India Act, 1915 — Section 107Code Of Civil Procedure, 1908 — Section 115

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Supreme Court18 Apr 1962Dismissed

Sree Raghuthilakathirtha Sreepadangalavaru Swamiji Vs The State of Mysore and Others

Supreme Court Of India · AIR 1966 SC 1172 : (1963) 2 SCR 226

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 11, 12, 12(3), 13Constitution of India, 1950 — Article 132, 133, 14, 19(1), 26Mysore Tenancy Act, 1952 — Section 6, 6(2)

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Supreme Court18 Apr 1962Allowed

Ram Lal Kapur and Sons (P) Ltd. Vs Ram Nath and Others

Supreme Court Of India · AIR 1963 SC 1060 : (1963) 2 SCR 242

Constitution of India, 1950 — Article 14, 227Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 7A

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Supreme Court17 Apr 1962Allowed

The Chief Commissioner, Ajmer Vs Brij Niwas Das

Supreme Court Of India · AIR 1963 SC 408 : (1963) 2 SCR 145

Cinematograph Act, 1952 — Section 12(4)Constitution of India, 1950 — Article 133(1), 226

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Supreme Court17 Apr 1962Allowed

The Government of Andhra Pradesh Vs Syed Mohd. Khan

Supreme Court Of India · AIR 1962 SC 1778 : (1963) 2 AnWR 62 : (1962) 3 SCR 288 Supp

Citizenship Act, 1955 — Section 9, 9(1)Citizenship Rules, 2009 — Rule 3Constitution of India, 1950 — Article 19

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Supreme Court17 Apr 1962dismissed

Ramnath Verma Vs State of Rajasthan

Supreme Court Of India · AIR 1967 SC 603 : (1963) 2 SCR 152

Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 68C, 68F(2), 68G

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Supreme Court17 Apr 1962dismissed

Gambhir Mal Pandiya Vs J.K. Jute Mills Co., Ltd., Kanpur and Another

Supreme Court Of India · AIR 1963 SC 243 : (1963) 2 SCR 190

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 50(2), Order 21 Rule 50(4)

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Supreme Court17 Apr 1962Dismissed

Surajmull Nagarmull Vs State of West Bengal

Supreme Court Of India · AIR 1963 SC 393 : (1963) 2 SCR 163

Defence of India Act, 1939 — Section 19, 19(1), 19(3), 19ADefence of India Rules, 1962 — Rule 17, 19Government of India Act, 1935 — Section 299(2)

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Supreme Court17 Apr 1962Allowed

Nedunuri Kameswaramma Vs Sampati Subba Rao

Supreme Court Of India · AIR 1963 SC 884 : (1963) 2 AnWR 49 : (1963) 2 SCR 208

Madras Proprietary Estates Village Service Act, 1894 — Section 17Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11

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Supreme Court17 Apr 1962Dismissed

State of Bihar Vs Kameshwar Prasad Verma

Supreme Court Of India · AIR 1965 SC 575 : (1962) 10 BLJR 798 : (1965) CriLJ 494 : (1963) 2 SCR 183

Constitution of India, 1950 — Article 134, 226Criminal Procedure Code, 1898 (CrPC) — Section 491Penal Code, 1860 (IPC) — Section 323, 324, 417, 511

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Supreme Court16 Apr 1962dismissed

Dava Gohil Vs Joint Chief Controller of Imports and Exports

Supreme Court Of India · AIR 1962 SC 1796 : (1963) 65 BOMLR 292 : (1963) 2 SCR 73

Constitution of India, 1950 — Article 132(1), 133(1), 19(1), 19(6), 226Imports and Exports (Control) Act, 1947 — Section 3Sea Customs Act, 1878 — Section 19

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Supreme Court16 Apr 1962dismissed

Municipal Corporation of The City of Jabalpur Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1966 SC 837 : (1966) JLJ 536 : (1966) MhLj 963 : (1963) 2 SCR 135

Central Provinces and Berar Municipalities Act, 1922 — Section 38(1), 38(2), 38(3)Constitution of India, 1950 — Article 136Jabalpur Corporation Act, 1948 — Section 71, 81

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Supreme Court16 Apr 1962Allowed

State of West Bengal Vs S.K. Ghosh

Supreme Court Of India · AIR 1963 SC 255 : (1963) 2 SCR 111

Criminal Law Amendment (Amending) Ordinance, 1943 — Section 10, 12, 3Penal Code, 1860 (IPC) — Section 120B, 409

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