COURT ARCHIVE

Supreme Court Of India judgments

60,242 judgments · page 2,908 of 3,013

Supreme Court29 Jan 1962Dismissed

The Management of U.B. Dutt and Co. Vs Workmen of U.B. Dutt and Co.

Supreme Court Of India · AIR 1963 SC 411 : (1962) 1 LLJ 374 : (1962) 2 SCR 822 Supp

Constitution of India, 1950 — Article 309, 310, 311Industrial Disputes Act, 1947 — Section 10, 33

Supreme Court29 Jan 1962Allowed

Hafiz Din Mohammad Haji Abdulla Vs The State of Maharashtra

Supreme Court Of India · (1962) 13 STC 292

Central Provinces and Berar Sales Tax Act, 1947 — Section 23

Supreme Court29 Jan 1962dismissed

Kamlapat Motilal Vs Commissioner of Income Tax, Uttar Pradesh and V.P.

Supreme Court Of India · (1962) 45 ITR 266

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

Supreme Court29 Jan 1962Allowed

The Commissioner of Income Tax, Delhi and Rajasthan Vs National Finance Ltd.

Supreme Court Of India · AIR 1963 SC 835 : (1962) 44 ITR 788 : (1962) 2 SCR 865 Supp

Income Tax Act, 1961 — Section 66(3)Limitation Act, 1963 — Section 5

Supreme Court25 Jan 1962Dismissed

Sankatha Singh Vs State of U.P.

Supreme Court Of India · AIR 1962 SC 1208 : (1963) 2 ALT 271 : (1962) 2 SCR 817 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 367, 422, 423, 424

Supreme Court25 Jan 1962Dismissed

Management of Sone Valley Portland Cement Company Ltd. Vs Their Workmen and Others

Supreme Court Of India · AIR 1963 SC 495

Supreme Court25 Jan 1962Allowed

Daulat Ram Vs State of Punjab

Supreme Court Of India · AIR 1962 SC 1206 : (1962) 2 SCR 812 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 182

Supreme Court25 Jan 1962Dismissed

The Workmen of the Bangalore Woollen, Cotton and Silk Mills Co. Ltd. Vs The Management of the Bangalore, Woollen, Cotton and Silk Mills Co. Ltd.

Supreme Court Of India · AIR 1962 SC 1363 : (1962) 4 FLR 298

Industrial Disputes (Amendment) Act, 1953 — Section 25G, 25HIndustrial Disputes Act, 1947 — Section 2(OO), 25E, 25F

Supreme Court24 Jan 1962Dismissed

Basant Ram Vs Union of India (UOI)

Supreme Court Of India · AIR 1962 SC 994 : (1962) 2 SCR 733 Supp

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(6)Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 12(1), 14, 16, 19

Supreme Court24 Jan 1962Allowed

A.B. Abdulkadir and Others Vs The State of Kerala and Another

Supreme Court Of India · AIR 1962 SC 922 : (1962) 2 SCR 741 Supp

Cochin Tobacco Act, 1084 — Section 18, 4, 5Tobacco Cultivation Rules — Rule 13, 15, 3, 4, 6

Supreme Court24 Jan 1962Dismissed

Income Tax Officer, V Circle, Madras, and Another Vs S.K. Habibullah

Supreme Court Of India · AIR 1962 SC 918(1) : (1962) 44 ITR 809 : (1963) 1 MLJ 107 : (1962) 2 SCR 716 Supp

Income Tax Act, 1922 — Section 35(5)

Supreme Court24 Jan 1962Dismissed

Aluminium Factory Workers'' Union Vs Indian Aluminium Co., Ltd.

Supreme Court Of India · (1962) KLJ 347

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(4), 19(6)

Supreme Court24 Jan 1962Dismissed

Kanbi Karsan Jadav Vs State of Gujarat

Supreme Court Of India · AIR 1966 SC 821 : (1966) CriLJ 605 : (1962) 2 SCR 726 Supp

Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 201, 302

Supreme Court23 Jan 1962Allowed

State of Bombay Vs Umarsaheb Buransaheb Inamda

Supreme Court Of India · AIR 1962 SC 1153 : (1962) 2 SCR 711 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 221, 222, 222(2), 223, 225Penal Code, 1860 (IPC) — Section 120

Supreme Court22 Jan 1962Dismissed

The Bagalkot Cement Co. Ltd. Vs R.K. Pathan and Others

Supreme Court Of India · AIR 1963 SC 439 : (1962) 4 FLR 284 : (1962) 1 LLJ 203 : (1962) 2 SCR 697 Supp

Industrial Employment (Standing Orders) Act, 1946 — Section 6

Supreme Court20 Jan 1962dismissed

Kedar Nath Singh Vs State of Bihar

Supreme Court Of India · AIR 1962 SC 955 : (1962) 10 BLJR 636 : (1963) 1 MLJ 40 : (1962) 2 SCR 769 Supp

Constitution (First Amendment) Act, 1951 — Section 3Constitution of India, 1950 — Article 13(2), 19, 19(1), 19(2), 40(6)Defence of India Rules, 1962 — Rule 11, 12, 34(6)

Supreme Court19 Jan 1962dismissed

The Lodna Colliery Co. Ltd. Vs Bhola Nath Roy

Supreme Court Of India · AIR 1964 SC 918 : (1962) 2 SCR 686 Supp

Supreme Court19 Jan 1962Allowed

Vijay Pratap Singh Vs Dukh Haran Nath Singh and Another

Supreme Court Of India · AIR 1962 SC 941 : (1962) 2 SCR 675 Supp

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

Supreme Court19 Jan 1962Partly Allowed

Sunder Singh and Others Vs The State of Punjab

Supreme Court Of India · AIR 1962 SC 1211 : (1962) 2 SCR 654 Supp

Arms Act, 1959 — Section 19Criminal Procedure Code, 1898 (CrPC) — Section 423(1)Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court19 Jan 1962Allowed

Palakdhari Singh and Others Vs The State of Uttar Pradesh and Another

Supreme Court Of India · AIR 1962 SC 1145 : (1962) RD 194 : (1962) 2 SCR 650 Supp

Evidence Act, 1872 — Section 83Penal Code, 1860 (IPC) — Section 379, 70Uttar Pradesh Panchayat Raj Act, 1947 — Section 52, 54