COURT ARCHIVE

Supreme Court Of India judgments

60,243 judgments · page 2,904 of 3,013

Supreme Court20 Mar 1962Dismissed

K.M.S. Reddy, Commissioner of Income Tax, Kerala (Coimbatore), Ernakulam Vs The West Coast Chemicals and Industries Ltd. (In Liquidation), Alleppy

Supreme Court Of India · (1962) 3 SCR 960 Supp

Travancore Income Tax Act, 1121 — Section 25

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Supreme Court20 Mar 1962Dismissed

Madanlal Fakirchand Dudhediya Vs Shree Changdeo Sugar Mills Ltd.

Supreme Court Of India · AIR 1962 SC 1543 : (1963) 65 BOMLR 162 : (1962) 32 CompCas 604 : (1962) 5 FLR 35 : (1962) 3 SCR 973 Supp

Companies Act, 1900 — Section 8, 8(1), 8(2), 8(3)Companies Act, 1913 — Section 105, 105(1), 111Companies Act, 1956 — Section 645, 76, 76(1), 76(2), 79

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Supreme Court20 Mar 1962Dismissed

COMMISSIONER OF Income Tax, KERALA Vs WEST COAST CHEMICALS AND INDUSTRIES LTD. (IN LIQUIDATION).

Supreme Court Of India · (1962) 46 ITR 135

Travancore Income Tax Act, 1121 — Section 25

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Supreme Court20 Mar 1962dismissed

Maharaj Jagat Bahadur Singh Vs Badri Prasad Seth

Supreme Court Of India · (1963) 65 PLR 452 : (1962) 3 SCR 952 Supp

Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3), 15, 15(5)Punjab Municipal Act, 1911 — Section 113, 114, 116

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Supreme Court19 Mar 1962dismissed

The State of Kerala Vs Narayani Amma Kamala Devi

Supreme Court Of India · AIR 1962 SC 1530 : (1962) 10 BLJR 770 : (1962) 1 KLJ 788 : (1962) 3 SCR 943 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 297, 411, 417, 423, 426Penal Code, 1860 (IPC) — Section 381

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Supreme Court19 Mar 1962dismissed

Serajuddin and Co. Vs Their Workmen

Supreme Court Of India · AIR 1966 SC 921 : (1962) 4 FLR 466 : (1962) 1 LLJ 450 : (1962) 3 SCR 934 Supp

Industrial Disputes Act, 1947 — Section 2

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Supreme Court16 Mar 1962dismissed

State of Uttar Pradesh Vs Abdul Samad and Another

Supreme Court Of India · AIR 1962 SC 1506 : (1962) 10 BLJR 952 : (1962) 3 SCR 915 Supp

Constitution of India, 1950 — Article 22(1), 22(2)Criminal Procedure Code, 1898 (CrPC) — Section 491

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Supreme Court16 Mar 1962dismissed

Madan Gopal Rungta Vs Secretary to The Government of Orissa

Supreme Court Of India · AIR 1962 SC 1513 : (1962) 28 CLT 498 : (1962) 3 SCR 906 Supp

Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 32, 57, 59, 60

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Supreme Court15 Mar 1962dismissed

Mohan Singh Vs State of Punjab

Supreme Court Of India · (1962) 03 SC CK 0003

Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302

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Supreme Court15 Mar 1962dismissed

Pukhraj Vs D.R. Kohli

Supreme Court Of India · AIR 1962 SC 1559 : (1963) 65 BOMLR 281 : (1983) 13 ELT 1360 : (1963) MhLj 468 : (1962) 3 SCR 866 Supp

Constitution of India, 1950 — Article 19(1), 226, 227Foreign Exchange Regulation Act, 1947 — Section 23, 23, 8(1)Sea Customs Act, 1878 — Section 167(8), 178A, 19

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Supreme Court15 Mar 1962Dismissed

Mohammadbhai Khudabux Chhipa and Another Vs The State of Gujarat and Another

Supreme Court Of India · AIR 1962 SC 1517 : (1962) 3 SCR 875 Supp

Bombay Agricultural Produce Markets Act, 1939 — Section 26Bombay Agricultural Produce Markets Rules, 1941 — Rule 51, 53, 60, 65, 66Constitution (First Amendment) Act, 1951 — Article 19

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Supreme Court14 Mar 1962Dismissed

Bokaro and Ramgur Ltd. Vs The State of Bihar and Another

Supreme Court Of India · AIR 1963 SC 516 : (1962) 10 BLJR 654 : (1962) 3 SCR 831 Supp

Bihar Land Reforms Act, 1950 — Section 3(1), 4Constitution of India, 1950 — Article 19(1), 31(1), 32

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Supreme Court14 Mar 1962Allowed

Orissa Cement Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 1962 SC 1402 : (1962) 4 FLR 440 : (1962) 1 LLJ 400 : (1962) MPLJ 757 : (1962) 3 SCR 837 Supp

Constitution of India, 1950 — Article 19(1), 19(6), 32Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 6(1), 7(1)

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Supreme Court14 Mar 1962Allowed

The Sugauli Sugar Works (Private) Ltd. Vs The Asstt. Registrar, Co-operative Societies

Supreme Court Of India · AIR 1962 SC 1367 : (1962) 10 BLJR 687 : (1962) 5 FLR 31 : (1962) 3 SCR 804 Supp

Bihar and Orissa Co-operative Societies Act, 1935 — Section 48Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 3, 80

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Supreme Court14 Mar 1962dismissed

The Regional Provident Fund Commissioner, Bombay Vs Shree Krishna Metal Manufacturing Co., Bhandara

Supreme Court Of India · AIR 1962 SC 1536 : (1963) 65 BOMLR 274 : (1962) 4 FLR 473 : (1962) 1 LLJ 427 : (1963) MhLj 473 : (1962) 3 SCR 815 Supp

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 10, 11, 2, 2A

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Supreme Court14 Mar 1962Disposed Of

Mohan Singh Vs State of Punjab

Supreme Court Of India · AIR 1963 SC 174 : (1962) 3 SCR 848 Supp

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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Supreme Court09 Mar 1962Dismissed

Dharam Singh and Others Vs The State of Uttar Pradesh

Supreme Court Of India · (1962) 10 BLJR 749 : (1964) CriLJ 78 : (1962) 3 SCR 769 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 342, 429Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302

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Supreme Court09 Mar 1962Allowed

Tatanagar Foundry Company Vs Their Workmen

Supreme Court Of India · AIR 1962 SC 1533 : (1962) 10 BLJR 724 : (1962) 4 FLR 470 : (1962) 1 LLJ 382 : (1962) 3 SCR 795 Supp

Industrial Disputes Act, 1947 — Section 2, 25C

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Supreme Court07 Mar 1962Dismissed

Bachhittar Singh Vs The State of Punjab

Supreme Court Of India · AIR 1963 SC 395 : (1962) 3 SCR 713 Supp

Business of the Government of Punjab Rules, 1983 — Rule 18, 25, 4, 8Constitution of India, 1950 — Article 166(1), 166(2), 166(3), 226, 311(2)

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Supreme Court07 Mar 1962Dismissed

Bhau Ram Vs B. Baijnath Singh

Supreme Court Of India · AIR 1962 SC 1476 : (1962) 3 SCR 724 Supp

Berar Land Revenue Code, 1928 — Section 174, 176, 180, 182, 86Constitution of India, 1950 — Article 14, 15, 19(1)Punjab Pre-emption Act, 1913 — Section 16

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