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Supreme Court Of India judgments

60,243 judgments · page 2,906 of 3,013

Supreme Court20 Feb 1962dismissed

Amarsarjit Singh Vs The State of Punjab

Supreme Court Of India · AIR 1962 SC 1305 : (1962) 3 SCR 346 Supp

Constitution of India, 1950 — Article 133(1), 226, 32Punjab Descent of Jagirs Act, 1900 — Section 10, 7, 8, 9Punjab Laws Act, 1872 — Section 8, 8A, 8B, 8C

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Supreme Court20 Feb 1962dismissed

Shambhoo Vs State of Uttar Pradesh

Supreme Court Of India · (1962) 3 SCR 334 Supp

Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 134(1)Penal Code, 1860 (IPC) — Section 302, 304, 34, 394

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Supreme Court20 Feb 1962Dismissed

Gondumogula Tatayya Vs Penumatcha Ananda Vijaya Venkatarama Timma Jagapathiraju

Supreme Court Of India · AIR 1967 SC 647 : (1962) 3 SCR 324 Supp

Madras Estates Land (Amendment) Act, 1945 — Section 3(2)Madras Estates Land (Third Amendment) Act, 1936 — Section 2(1), 3(2)Madras Estates Land Act, 1908 — Section 3(2), 6

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Supreme Court19 Feb 1962dismissed

Soorajmull Nagarmull Vs Commissioner of Income Tax, Calcutta

Supreme Court Of India · AIR 1963 SC 393 : (1962) 45 ITR 220 : (1962) 3 SCR 306 Supp

Income Tax Act, 1961 — Section 33(4)

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Supreme Court19 Feb 1962dismissed

INDORE MALWA UNITED MILLS LTD. Vs COMMISSIONER OF Income Tax (CENTRAL), BOMBAY.

Supreme Court Of India · (1962) 45 ITR 210

Income Tax Act, 1922 — Section 4 A, 66A(2)Income Tax Act, 1961 — Section 24(2)

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Supreme Court16 Feb 1962Dismissed

Izhar Ahmad Khan Vs Union of India (UOI)

Supreme Court Of India · AIR 1962 SC 1052 : (1962) 3 SCR 235 Supp

Citizenship Act, 1955 — Section 18, 9(2)Citizenship Rules, 2009 — Rule 3, 30, 4, 5Constitution of India, 1950 — Article 10, 11, 19, 19(1), 226

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Supreme Court16 Feb 1962dismissed

State of Maharashtra Vs Laxman Jairam

Supreme Court Of India · AIR 1962 SC 1204 : (1962) 3 SCR 230 Supp

Bombay Prohibition Act, 1949 — Section 65(2), 66(1), 66(2), 66(3)Criminal Procedure Code, 1898 (CrPC) — Section 342

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Supreme Court16 Feb 1962dismissed

Mrs. Hem Nolini Judah (since deceased) and after her Legal Representative Mr. Marlean Wilkinson Vs Isolyne Sarojbashini Bose and Others

Supreme Court Of India · AIR 1962 SC 1471 : (1962) 3 SCR 294 Supp

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2

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Supreme Court15 Feb 1962Allowed

Baljeet Singh and Others Vs Risal Singh and Others

Supreme Court Of India · (1962) RD 334 : (1962) 3 SCR 217 Supp

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 12, 19, 20, 26Uttar Pradesh Land Revenue Act, 1901 — Section 24, 25, 26, 27, 30Uttar Pradesh Tenancy Act, 1939 — Section 175

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Supreme Court15 Feb 1962Dismissed

The Fine Knitting Co., Ltd. Vs The Industrial Court, Bombay and Others

Supreme Court Of India · (1962) 1 LLJ 275 : (1962) 3 SCR 196 Supp

Bombay Industrial Disputes Act, 1938 — Section 2(3)Constitution of India, 1950 — Article 226, 227

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Supreme Court15 Feb 1962Allowed

Krishan Lal Dhawan and Another Vs Delhi Administration

Supreme Court Of India · (1964) CriLJ 572 : (1962) 3 SCR 209 Supp

Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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Supreme Court15 Feb 1962Allowed

The State of Uttar Pradesh Vs Shankar and Another

Supreme Court Of India · AIR 1962 SC 1154 : (1962) 3 SCR 213 Supp

Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 423, 423(1), 561APenal Code, 1860 (IPC) — Section 326, 34

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Supreme Court14 Feb 1962dismissed

The Commissioner of Income Tax Vs Shapoorji Pallonji Mistry

Supreme Court Of India · AIR 1962 SC 1086 : (1962) 44 ITR 891 : (1962) 3 SCR 171 Supp

Income Tax Act, 1961 — Section 31

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Supreme Court14 Feb 1962Allowed

Banwari Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1962 SC 1198 : (1962) 3 SCR 180 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 173, 226, 234, 235, 271Penal Code, 1860 (IPC) — Section 302, 307, 34

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Supreme Court13 Feb 1962Dismissed

The National Union of Commercial Employees and Another Vs M.R. Meher, Industrial Tribunal, Bombay and Others

Supreme Court Of India · AIR 1962 SC 1080 : (1962) 4 FLR 323 : (1962) 1 LLJ 241 : (1963) MhLj 1 : (1962) 3 SCR 157 Supp

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12(5), 2

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Supreme Court08 Feb 1962Allowed

Inder Lal Vs Lal Singh

Supreme Court Of India · AIR 1962 SC 1156 : (1962) 3 SCR 114 Supp

Representation of the People Act, 1951 — Section 100(2), 101, 123, 123(4), 153(4)

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Supreme Court08 Feb 1962Dismissed

Hoshiar Singh Vs Gurbachan Singh

Supreme Court Of India · AIR 1962 SC 1089 : (1962) 3 SCR 127 Supp

Constitution of India, 1950 — Article 226

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Supreme Court08 Feb 1962Dismissed

The Atlas Cycle Industries, Ltd., Sonepat Vs Their Workmen

Supreme Court Of India · AIR 1962 SC 1100 : (1962) 4 FLR 317 : (1962) 1 LLJ 250 : (1962) 3 SCR 89 Supp

Constitution of India, 1950 — Article 14Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 30, 36, 7CIndustrial Disputes Act, 1947 — Section 10(1), 7, 7(3), 7A

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Supreme Court08 Feb 1962Allowed

Sri Satya Narain Singh Vs District Engineer, P.W.D. and Another

Supreme Court Of India · AIR 1962 SC 1161 : (1962) 3 SCR 105 Supp

Constitution of India, 1950 — Article 226Northern India Ferries Act, 1878 — Section 15, 8

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Supreme Court07 Feb 1962Dismissed

State of Uttar Pradesh Vs Lakshmi Ice Factory and Others

Supreme Court Of India · AIR 1963 SC 399 : (1962) 1 LLJ 281 : (1962) 3 SCR 59 Supp

Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 10, 2, 7Uttar Pradesh Industrial Disputes Act, 1947 — Section 3, 6

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