COURT ARCHIVE

Supreme Court Of India judgments

60,243 judgments · page 2,905 of 3,013

Supreme Court07 Mar 1962Dismissed

Joseph Kuruvilla Vellukunnel Vs The Reserve Bank of India and Others

Supreme Court Of India · AIR 1962 SC 1371 : (1962) 32 CompCas 514 : (1962) 3 SCR 632 Supp

Banking Companies Act, 1949 — Section 22(2), 37(1), 38, 38(1), 38(3)Companies Act, 1956 — Section 391, 392, 433, 450(2), 583Constitution of India, 1950 — Article 132(1), 14, 19, 19(1), 301

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Supreme Court06 Mar 1962Allowed

Strawboard Manufacturing Co. Vs Gobind

Supreme Court Of India · AIR 1962 SC 1500 : (1962) 1 LLJ 420 : (1962) 3 SCR 618 Supp

Industrial Disputes Act, 1947 — Section 33, 33, 33(1), 33(2), 33(3)Uttar Pradesh Industrial Disputes Act, 1947 — Section 6

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Supreme Court06 Mar 1962Dismissed

Kewal Krishan Vs State of Punjab

Supreme Court Of India · AIR 1967 SC 737 : (1993) 67 ELT 17 : (1962) 3 SCR 613 Supp

Foreign Exchange Regulation Act, 1947 — Section 23A, 8(1)Sea Customs Act, 1878 — Section 167(81), 178A

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Supreme Court05 Mar 1962Allowed

Jardine Henderson Ltd. Vs The Workmen and Another

Supreme Court Of India · AIR 1963 SC 474 : (1962) 4 FLR 400 : (1962) 1 LLJ 405 : (1962) 3 SCR 582 Supp

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Supreme Court05 Mar 1962Dismissed

Sir Chunilal V. Mehta and Sons, Ltd. Vs The Century Spinning and Manufacturing Co., Ltd.

Supreme Court Of India · AIR 1962 SC 1314 : (1963) 65 BOMLR 267 : (1963) MhLj 457 : (1962) 3 SCR 549 Supp

Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133(1)Contract Act, 1872 — Section 73, 74

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Supreme Court05 Mar 1962Allowed

The Management of Indian Cable Co., Ltd., Calcutta Vs Its Workmen

Supreme Court Of India · (1962) 4 FLR 444 : (1962) 1 LLJ 409 : (1962) 3 SCR 589 Supp

Conditions of Employment and National Arbitration Order, 1940 — Article 7Constitution of India, 1950 — Article 136, 14, 226General Clauses Act, 1897 — Section 13(2)

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Supreme Court05 Mar 1962Dismissed

Krishna Prasad and Others Vs Gauri Kumari Devi

Supreme Court Of India · AIR 1962 SC 1464 : (1962) 10 BLJR 532 : (1962) 3 SCR 564 Supp

Transfer of Property Act, 1882 — Section 73(2)

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Supreme Court02 Mar 1962Dismissed

Pratapray Manmohandas Vs Bombay Bullion Association Ltd.

Supreme Court Of India · AIR 1963 SC 462 : (1963) 65 BOMLR 264 : (1962) 3 SCR 541 Supp

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Supreme Court01 Mar 1962Allowed

Management of the D.C.M. Chemical Works Vs Their Workmen

Supreme Court Of India · (1962) 4 FLR 409 : (1962) 1 LLJ 388 : (1962) 3 SCR 516 Supp

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Supreme Court01 Mar 1962Dismissed

The Fazilka Electric Supply Co. Ltd. Vs The Commissioner of Income Tax, Delhi

Supreme Court Of India · AIR 1963 SC 464 : (1962) 46 ITR 127 : (1962) 3 SCR 496 Supp

Electricity Act, 1910 — Section 3, 3(2), 5, 7, 7(1)Income Tax Act, 1922 — Section 10(1), 10(2), 66A(2)

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Supreme Court01 Mar 1962Dismissed

State of Assam Vs Tulsi Singh

Supreme Court Of India · (1962) 3 SCR 508 Supp

Assam Ganja and Bhang Prohibition Act, 1958 — Section 4Constitution of India, 1950 — Article 226Northern India Ferries Act, 1878 — Section 12, 4, 7, 7A, 8

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Supreme Court28 Feb 1962Allowed

K. Simrathmull Vs S. Nanjalingiah Gowder

Supreme Court Of India · AIR 1963 SC 1182 : (1962) 3 SCR 476 Supp

Transfer of Property Act, 1882 — Section 58

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Supreme Court28 Feb 1962dismissed

Orient Weaving Mills (P) Ltd. Vs The Union of India (UOI)

Supreme Court Of India · AIR 1963 SC 98 : (1963) 29 CLT 115 : (1978) 2 ELT 311 : (1962) 3 SCR 481 Supp

Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 2, 3, 37, 37(2), 38Constitution of India, 1950 — Article 14, 19(1), 226, 32, 43

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Supreme Court27 Feb 1962Dismissed

R.C. Jall Vs Union of India (UOI)

Supreme Court Of India · AIR 1962 SC 1281 : (1962) 3 SCR 436 Supp

General Clauses Act, 1897 — Section 6Government of India Act, 1935 — Section 72India and Burma (Emergency Provisions) Act, 1940 — Section 1(3)

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Supreme Court27 Feb 1962Dismissed

Income Tax Officer, North Satara Vs Arvind N. Mafatlal and Others

Supreme Court Of India · AIR 1963 SC 493 : (1962) 45 ITR 271 : (1962) 3 SCR 455 Supp

Income Tax Act, 1922 — Section 16(2), 18(5), 35

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Supreme Court27 Feb 1962dismissed

Kanji Manji Vs The Trustees of The Port of Bombay

Supreme Court Of India · AIR 1963 SC 468 : (1963) 65 BOMLR 258 : (1963) MhLj 450 : (1962) 3 SCR 461 Supp

Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1953 — Section 4(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(1), 4(4)Civil Procedure Code, 1908 (CPC) — Order 21 R

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Supreme Court23 Feb 1962Dismissed

Commissioner of Income Tax, Bombay City I, Bombay Vs Bai Shirinbai K. Kooka

Supreme Court Of India · AIR 1963 SC 477 : (1962) 46 ITR 86 : (1962) 3 SCR 391 Supp

English Sale of Goods Act, 1979 — Section 8Income Tax Act, 1922 — Section 66(1), 66A(2)

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Supreme Court23 Feb 1962Partly Allowed

S.S. Munna Lal Vs S.S. Rajkumar and Others

Supreme Court Of India · AIR 1962 SC 1493 : (1962) MPLJ 977 : (1962) 3 SCR 418 Supp

Hindu Succession Act, 1956 — Section 14, 15, 16, 2(1)Hindu Womens Right to Property Act, 1937 — Section 14, 15, 16, 4

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Supreme Court22 Feb 1962Dismissed

Tekan and Others Vs Ganeshi

Supreme Court Of India · (1962) 3 SCR 386 Supp

East Punjab Displaced Persons (Land Resettlement) Act, 1949 — Section 2Punjab Security of Land Tenures Act, 1953 — Section 14, 2(1), 9(1)

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Supreme Court22 Feb 1962Allowed

Kameshwar Prasad and Others Vs The State of Bihar and Another

Supreme Court Of India · AIR 1962 SC 1166 : (1962) 10 BLJR 499 : (1962) 1 LLJ 294 : (1962) 3 SCR 369 Supp

Constitution of India, 1950 — Article 13(2), 13(3), 132, 19(1), 19(2)Income Tax Act, 1922 — Section 54(2)Representation of the People Act, 1951 — Section 128(1)

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