COURT ARCHIVE

Supreme Court Of India judgments

60,242 judgments · page 2,909 of 3,013

Supreme Court18 Jan 1962Dismissed

Kamalabai Jethamal Vs The State of Maharashtra

Supreme Court Of India · AIR 1962 SC 1189 : (1962) 2 SCR 632 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 103, 52Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 3, 3(2), 4(1), 7

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Supreme Court18 Jan 1962Allowed

Commissioner of Income Tax, Madras, and Another Vs S.V. Angidi Chettiar

Supreme Court Of India · AIR 1962 SC 970 : (1963) 2 AnWR 41 : (1962) 44 ITR 739 : (1962) 2 SCR 640 Supp

Income Tax Act, 1922 — Section 23, 23(5), 28(1), 44

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Supreme Court17 Jan 1962Dismissed

Commissioner of Income Tax Bombay North Vs Lakhiram Ramdas

Supreme Court Of India · AIR 1967 SC 338 : (1962) 44 ITR 726

Income Tax Act, 1961 — Section 256(2)

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Supreme Court17 Jan 1962Dismissed

Income Tax Officer, Madurai and Another Vs M.R. Vidyasagar

Supreme Court Of India · AIR 1963 SC 503 : (1963) 2 AnWR 45 : (1962) 44 ITR 732 : (1962) 2 SCR 613 Supp

Income Tax (Amendment) Act, 1953 — Section 13Income Tax Act, 1922 — Section 18A(6)Income Tax Rules, 1962 — Rule 48

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Supreme Court17 Jan 1962Allowed

Neta Ram Vs Jiwan Lal

Supreme Court Of India · AIR 1963 SC 499 : (1962) 2 SCR 623 Supp

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)Pepsu Urban Rent Restriction Ordinance, 2006 — Section 13

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Supreme Court16 Jan 1962dismissed

Steelworth Ltd. Vs State of Assam

Supreme Court Of India · (1962) 2 SCR 589 Supp : (1962) 13 STC 233

Assam Sales Tax (Amendment) Act, 1960 — Section 2Assam Sales Tax Act, 1947 — Section 12, 15, 15(1), 2(2), 9Constitution of India, 1950 — Article 19(1), 32

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Supreme Court16 Jan 1962Dismissed

Commissioner of Income Tax Vs P.M. Muthuraman Chettiar and Another

Supreme Court Of India · AIR 1967 SC 415 : (1962) 44 ITR 710

Income Tax Act, 1922 — Section 10, 24(1)

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Supreme Court16 Jan 1962Dismissed

Raghava Reddi and Another Vs Commissioner of Income Tax, Andhra Pradesh

Supreme Court Of India · AIR 1962 SC 977 : (1962) 2 AnWR 81 : (1962) 44 ITR 720 : (1962) 2 SCR 596 Supp

Income Tax Act, 1922 — Section 4(1)

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Supreme Court16 Jan 1962Allowed

Commissioner of Income Tax Kerala Vs Helen Rubber Industries Ltd.

Supreme Court Of India · AIR 1962 SC 974 : (1962) 44 ITR 714 : (1962) 2 SCR 605 Supp

Finance Act, 1950 — Section 13(1), 3Income Tax Act, 1922 — Section 24(2)Income Tax Act, 1961 — Section 24(2), 66(2), 66A(2)

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Supreme Court16 Jan 1962Dismissed

Southern Roadways Private Ltd. Vs Union of India (UOI) and Another

Supreme Court Of India · (1962) 2 AnWR 97 : (1962) 44 ITR 708 : (1962) 2 SCR 594 Supp

Constitution of India, 1950 — Article 14, 32Income Tax Act, 1961 — Section 10(1), 10(2)

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Supreme Court15 Jan 1962Dismissed

Mithoolal Nayak Vs Life Insurance Corporation of India

Supreme Court Of India · AIR 1962 SC 814 : (1962) 32 CompCas 177 : (1962) 2 SCR 571 Supp

Constitution of India, 1950 — Article 133(1)Contract Act, 1872 — Section 17, 19, 30, 64, 65Insurance Act, 1938 — Section 38, 45

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Supreme Court11 Jan 1962Dismissed

The Jumma Masjid, Mercara Vs Kodimaniandra Deviah

Supreme Court Of India · AIR 1962 SC 847 : (1962) 2 SCR 554 Supp

Transfer of Property Act, 1882 — Section 43, 44, 6

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Supreme Court09 Jan 1962Dismissed

Munshi Ram Vs Banwari Lal

Supreme Court Of India · AIR 1962 SC 903 : (1962) 2 SCR 477 Supp

Arbitration Act, 1940 — Section 14(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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Supreme Court09 Jan 1962Allowed

Sardar Syedna Taher Saifuddin Saheb Vs The State of Bombay

Supreme Court Of India · AIR 1962 SC 853 : (1962) 2 SCR 496 Supp

Constitution of India, 1950 — Article 32

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Supreme Court31 Dec 1961Dismissed

Bhaiyalal Shukla Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1962 SC 981 : (1962) 2 SCR 257 Supp : (1962) 13 STC 236

Constitution of India, 1950 — Article 32Part C States (Laws) Act, 1950 — Section 2Vindhya Pradesh Laws (Validating) Act, 1952 — Section 7

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Supreme Court29 Dec 1961Dismissed

Additional Settlement Commissioner Vs Yashwant Mahadeo Mahajan

Supreme Court Of India · (1969) JLJ 414

Constitution of India, 1950 — Article 226Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 2, 4(2), 7States Reorganisation Act, 1956 — Section 3, 4(1), 8

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Supreme Court22 Dec 1961dismissed

Arjun Prasad Vs Shantilal Shankarlal Shah and Others (and Connected Appeal)

Supreme Court Of India · AIR 1962 SC 1192 : (1962) 10 BLJR 466 : (1962) 32 CompCas 149 : (1962) 2 SCR 402 Supp

Companies Act, 1913 — Section 153, 153(2), 153(7), 3, 80Constitution of India, 1950 — Article 133(1)

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Supreme Court22 Dec 1961Allowed

The Poohari Fakir Sadavarthy of Bondilipuram Vs The Commissioner, Hindu Religious and Charitable Endowments

Supreme Court Of India · AIR 1963 SC 510 : (1962) 2 SCR 276 Supp

Madras Hindu Religious Endowments Act, 1926 — Section 84(2), 9

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Supreme Court22 Dec 1961Allowed

Maharana Shri Jayvantsinghji Ranmalsinghji etc. Vs The State of Gujarat

Supreme Court Of India · AIR 1962 SC 821 : (1962) 2 SCR 411 Supp

Bombay Land Tenure Abolition Laws (Amendment) Act, 1958 — Section 3, 4, 6Constitution of India, 1950 — Article 14, 19, 31, 32

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Supreme Court22 Dec 1961Allowed

State of Orissa Vs Bhupendra Kumar Bose

Supreme Court Of India · AIR 1962 SC 945 : (1962) 28 CLT 273 : (1962) 2 SCR 380 Supp

Constitution of India, 1950 — Article 14Emergency Powers (Defence) Act, 1939 — Section 11, 11(3)General Clauses Act, 1897 — Section 6

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