COURT ARCHIVE

Supreme Court Of India judgments

60,242 judgments · page 2,910 of 3,013

Supreme Court21 Dec 1961Allowed

Pramatha Nath Taluqdar Vs Saroj Ranjan Sarkar

Supreme Court Of India · AIR 1962 SC 876 : (1962) 2 SCR 297 Supp

Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(4), 196Evidence Act, 1872 — Section 57

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Supreme Court21 Dec 1961dismissed

The Municipality of Anand Vs State of Bombay

Supreme Court Of India · AIR 1962 SC 988(1) : AIR 1962 SC 988 : (1962) 64 BOMLR 688 : (1962) 44 ITR 565 : (1962) 2 SCR 366 Supp

Bombay District Municipal Act, 1901 — Section 46, 47, 49, 59

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Supreme Court21 Dec 1961Dismissed

Bhaiyalal Shukla Vs State of M.P.

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

Central Provinces and Berar Sales Tax Act, 1947 — Section 1(3), 2Constitution of India, 1950 — Article 14, 248(2), 32Government of Part C States Act, 1951 — Section 21, 22

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Supreme Court20 Dec 1961Allowed

The War Profits Tax Commissioner Vs Binodiram Balchand

Supreme Court Of India · AIR 1966 SC 1768 : (1962) 44 ITR 556 : (1962) 2 SCR 243 Supp

Gwalior War Profits Tax Ordinance, 2001 — Section 46(1), 47(2), 50

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Supreme Court20 Dec 1961dismissed

Sikander Jehan Begum and Another Vs Andhra Pradesh State Government

Supreme Court Of India · AIR 1962 SC 996 : (1962) 2 SCR 226 Supp

Constitution of India, 1950 — Article 14, 19(1), 32Hyderabad Atiyat Inquiries Act, 1952 — Section 13(2), 15, 16, 3, 4Hyderabad Enfranchised Inams Act, 1952 — Section 12, 13

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Supreme Court20 Dec 1961

Commissioner Vs Binodiram Balchand

Supreme Court Of India · (1961) 12 SC CK 0030

Gwalior War Profits Tax Ordinance, 2001 — Section 47(2)

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Supreme Court20 Dec 1961Dismissed

New Bank of India Ltd. Vs Pearey Lal

Supreme Court Of India · AIR 1962 SC 1003 : (1962) 2 AnWR 42 : (1962) 32 CompCas 91 : (1962) 2 SCR 217 Supp

Companies Act, 1913 — Section 153, 153A

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Supreme Court20 Dec 1961Dismissed

Gordon Woodroffee Leather Manufacturing Co. Vs The Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1962 SC 1361 : (1962) 2 AnWR 58 : (1962) 44 ITR 551 : (1962) 2 SCR 211 Supp

Income Tax Act, 1922 — Section 10(2), 66(1)

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Supreme Court19 Dec 1961dismissed

Ram Singh Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1967 SC 152 : (1967) CriLJ 9 : (1962) 2 SCR 203 Supp

Penal Code, 1860 (IPC) — Section 302

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Supreme Court18 Dec 1961Dismissed

His Holiness Sri Vishwothama Thirtha Swamiar of Sode Mutt Vs The State of Mysore

Supreme Court Of India · AIR 1966 SC 1882 : (1962) 2 SCR 189 Supp

Madras Hindu Religious Endowments Act, 1926 — Section 84Tamil Nadu Temple Entry Authorization Act, 1947 — Section 2, 2(1), 6

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Supreme Court15 Dec 1961Dismissed

Rai Shivendra Bahadur Vs The Governing Body of the Nalanda College

Supreme Court Of India · AIR 1962 SC 1210 : (1962) 4 FLR 507 : (1962) 1 LLJ 247 : (1962) 2 SCR 144 Supp

Constitution of India, 1950 — Article 226, 4(1), 5, 7, 8

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Supreme Court13 Dec 1961Allowed

COMMISSIONER OF Income Tax, BOMBAY Vs LAXMICHAND NARAYANDAS AND ANOTHER.

Supreme Court Of India · (1962) 44 ITR 548

Criminal Procedure Code, 1898 (CrPC) — Section 94Penal Code, 1860 (IPC) — Section 381, 385

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Supreme Court13 Dec 1961Allowed

Gian Chand and Others Vs The State Of Punjab

Supreme Court Of India · AIR 1962 SC 496 : (1983) 13 ELT 1365 : (1962) 1 SCR 364 Supp

Foreign Exchange Regulation Act, 1947 — Section 8(1)Penal Code, 1860 (IPC) — Section 411, 414

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Supreme Court13 Dec 1961Allowed

Raja Sailendra Narayan Bhanj Deo Vs Kumar Jagat Kishore Prasad Narayan Singh

Supreme Court Of India · AIR 1962 SC 914 : (1962) 10 BLJR 507 : (1962) 3 SCR 119 Supp

Bihar Land Reforms Act, 1950 — Section 14, 16(2), 18(3), 24, 32Bihar Tenancy Act, 1885 — Section 171

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Supreme Court13 Dec 1961dismissed

Shyamapada Chakrabertty and Others Vs The Controller of Insurance, Government of India Simla and Others

Supreme Court Of India · AIR 1962 SC 1355 : (1962) 32 CompCas 258 : (1962) 2 SCR 130 Supp

Companies Act, 1913 — Section 10, 12, 153, 55Constitution of India, 1950 — Article 14, 226English Companies Act, 1929 — Section 153, 154

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Supreme Court12 Dec 1961Dismissed

Juggilal Kamlapat Vs General Fibre Dealers Ltd. (And Connected Appeal)

Supreme Court Of India · AIR 1962 SC 1123 : (1962) 2 SCR 101 Supp

Arbitration Act, 1940 — Section 10, 11, 12, 13, 14

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Supreme Court12 Dec 1961Allowed

The State of Bombay Vs F.A. Abraham

Supreme Court Of India · AIR 1962 SC 794 : (1963) 6 FLR 148 : (1963) 2 LLJ 422 : (1962) 2 SCR 92 Supp

Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240(3)

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Supreme Court12 Dec 1961Allowed

COMMISSIONER OF Income Tax, MADRAS Vs JANABA MOHAMMAD HUSSAIN NACHIAR AMMAL.

Supreme Court Of India · (1963) 49 ITR 80

Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 31

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Supreme Court11 Dec 1961Dismissed

Chhotabhai Jethabhai Patel and Co. Vs The Union of India and Another

Supreme Court Of India · AIR 1962 SC 1006 : (1962) 2 SCR 1 Supp

Central Excise Rules, 1944 — Rule 10, 10ACentral Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 19, 19(1), 265, 31(1), 32

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Supreme Court11 Dec 1961Dismissed

Kalyan Singh Vs State of U.P.

Supreme Court Of India · AIR 1962 SC 1133 : (1963) 2 SCR 76 Supp

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 68C, 68D(2), 68F, 68F(2)

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