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Supreme Court Of India judgments

60,242 judgments · page 2,911 of 3,013

Supreme Court08 Dec 1961Dismissed

N. Masthan Sahib Vs Chief Commissioner, Pondicherry

Supreme Court Of India · AIR 1962 SC 797 : (1962) 1 SCR 981 Supp

Commonwealth of Australia Constitution Act, 1900 — Section 122Constitution of India, 1950 — Article 1(3), 12, 136, 138(1), 142Foreign Jurisdiction Act, 1947 — Section 4
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Supreme Court05 Dec 1961Allowed

Karimbil Kunhikoman Vs State of Kerala

Supreme Court Of India · AIR 1962 SC 723 : (1962) 1 SCR 829 Supp

Constitution of India, 1950 — Article 14, 19, 201, 31, 31(2)Madras Estates Land Act, 1908 — Section 3, 6, 7States Reorganisation Act, 1956 — Section 41, 42, 45, 52, 64
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Supreme Court05 Dec 1961Dismissed

State of West Bengal Vs B.K. Mondal and Sons

Supreme Court Of India · AIR 1962 SC 779 : (1962) 1 SCR 876 Supp

Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 65, 70Government of India Act, 1935 — Section 175(3), 266
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Supreme Court05 Dec 1961Dismissed

Mathra Prashad and Sons Vs State of Punjab

Supreme Court Of India · AIR 1962 SC 745 : (1962) 1 SCR 913 Supp : (1962) 13 STC 180

Constitution of India, 1950 — Article 226East Punjab General Sales Tax Act, 1948 — Section 6, 6(2), 7Punjab General Sales Tax Act, 1941 — Section 6
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Supreme Court05 Dec 1961Dismissed

Satish Churan Law Vs H.K. Ganguly

Supreme Court Of India · AIR 1962 SC 806 : (1962) 2 AnWR 74 : (1962) 32 CompCas 97 : (1962) 1 SCR 943 Supp

Companies (Court) Rules, 1959 — Rule 243(1), 243(2)Companies Act, 1956 — Section 477
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Supreme Court05 Dec 1961Dismissed

Purushothaman Nambudiri Vs The State of Kerala

Supreme Court Of India · AIR 1962 SC 694 : (1962) 1 SCR 753 Supp

Bombay Land Revenue Code, 1879 — Section 2(5)Constitution of India, 1950 — Article 104(3), 107, 111, 14, 168Kerala Agrarian Relations Act, 1961 — Section 1, 10, 11, 12, 13
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Supreme Court04 Dec 1961Dismissed

R.S. Pandit Vs State of Bihar

Supreme Court Of India · (1964) CriLJ 65 : (1963) 2 LLJ 466 : (1963) 2 SCR 652 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 197, 225Penal Code, 1860 (IPC) — Section 161
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Supreme Court01 Dec 1961Dismissed

Nilkanth Prasad and Others Vs State of Bihar

Supreme Court Of India · AIR 1962 SC 1135 : (1962) 10 BLJR 565 : (1999) 1 SCR 728 Supp

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 58(2), 68D
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Supreme Court01 Dec 1961Dismissed

R.L. Arora Vs State of U.P.

Supreme Court Of India · AIR 1962 SC 764 : (1962) 32 CompCas 268 : (1963) 1 MLJ 23 : (1962) 2 SCR 149 Supp

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
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