Supreme Court29 Mar 1962

State of Bihar Vs Mangal Sao

Supreme Court Of India · AIR 1963 SC 445 : (1962) 10 BLJR 709 : (1963) 1 MLJ 104 : (1963) 1 SCR 148

Telegraph Act, 1885 — Section 20Wireless Telegraphy Act, 1933 — Section 3, 3(1), 4, 4(1), 6
Supreme Court28 Mar 1962Allowed

R.R. Chari Vs State of U.P.

Supreme Court Of India · AIR 1962 SC 1573 : (1963) 1 SCR 121

Criminal Law (Amendment) Act, 1932 — Section 10, 6(1), 7Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1), 213, 217, 219Defence of India Rules, 1939 — Rule 121, 47(2), 47(3), 81(4)
Supreme Court27 Mar 1962Allowed

Bootamal Vs Union of India (UOI)

Supreme Court Of India · AIR 1962 SC 1716 : (1962) 10 BLJR 832 : (1962) MPLJ 1019 : (1963) 1 SCR 70

Civil Procedure Code, 1908 (CPC) — Section 80Displaced Persons (Institution of Suits) Act, 1948 — Section 8Limitation Act, 1908 — Article 131, 18, 31, 78
Supreme Court26 Mar 1962Dismissed

State of Uttar Pradesh Vs Dr. Vijay Anand Maharaj

Supreme Court Of India · AIR 1963 SC 946 : (1962) 45 ITR 414 : (1963) 1 SCR 1

Constitution of India, 1950 — Article 226, 245Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 10, 11, 14, 2, 4Uttar Pradesh Agricultural Income Tax Rules, 1949 — Rule 18