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Supreme Court Of India judgments

60,243 judgments · page 2,902 of 3,013

Supreme Court12 Apr 1962Allowed

State of West Bengal Vs S.N. Basak

Supreme Court Of India · AIR 1963 SC 447 : (1962) 10 BLJR 891 : (1963) 2 SCR 52

Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 439, 561APenal Code, 1860 (IPC) — Section 120B, 420
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Supreme Court12 Apr 1962Dismissed

Achyut Adhicary Vs State of West Bengal

Supreme Court Of India · AIR 1963 SC 1039 : (1962) 10 BLJR 983 : (1963) 65 PLR 171 : (1963) 2 SCR 47

Constitution of India, 1950 — Article 134(1), 136Penal Code, 1860 (IPC) — Section 302
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Supreme Court11 Apr 1962Dismissed

Tulsidas Khimji Vs Their Workmen

Supreme Court Of India · AIR 1963 SC 1007 : (1962) 4 FLR 453 : (1962) 1 LLJ 435 : (1963) 1 SCR 675

Income Tax Act, 1961 — Section 14(2), 26Industrial Disputes Act, 1947 — Section 10(1)
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Supreme Court09 Apr 1962Allowed

The High Court, Calcutta Vs Amal Kumar Roy

Supreme Court Of India · AIR 1962 SC 1704 : (1963) 1 SCR 437

Civil Services (Classification, Control and Appeal) Rules — Rule 49, 55Constitution of India, 1950 — Article 14, 16(1), 235, 311(2), 320(3)Government of India Act, 1935 — Section 255
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Supreme Court06 Apr 1962Dismissed

State of Bombay Vs Sardar Venkat Rao Krishna Rao Gujar

Supreme Court Of India · AIR 1966 SC 991 : (1962) MPLJ 753 : (1963) 1 SCR 428

Constitution of India, 1950 — Article 133(1), 136, 226Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4, 4(1), 5
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Supreme Court06 Apr 1962Allowed

Sukhbans Singh Vs State of Punjab

Supreme Court Of India · AIR 1962 SC 1711 : (1963) 1 LLJ 671 : (1963) 1 SCR 416

Constitution of India, 1950 — Article 226, 311(1), 311(2)Government of India Act, 1919 — Section 96
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Supreme Court05 Apr 1962Dismissed

R.K. Dalmia Vs Delhi Administration

Supreme Court Of India · AIR 1962 SC 1821 : (1962) 32 CompCas 699 : (1963) 1 SCR 253

Constitution of India, 1950 — Article 116, 117, 12, 13, 14Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(1), 342, 565(1)Evidence Act, 1872 — Section 155, 24
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Supreme Court04 Apr 1962Dismissed

Raja Jagannath Baksh Singh Vs The State of Uttar Pradesh and Another

Supreme Court Of India · AIR 1962 SC 1563 : (1962) 46 ITR 169 : (1963) 1 SCR 220

Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(5)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 45Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 10, 11,
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