COURT ARCHIVE

Supreme Court Of India judgments

60,242 judgments · page 2,912 of 3,013

Supreme Court27 Nov 1961Dismissed

George Oakes (Private) Ltd., Addison and Co. (Private) Ltd. and Rane (Madras) Ltd. Vs State of Madras

Supreme Court Of India · AIR 1962 SC 1352 : (1962) 13 STC 98

Madras General Sales Tax (Definition of Turnover and Validation of Assessments) Act, 1954 — Section 2Madras General Sales Tax Act, 1939 — Section 2, 3, 3(1), 3(2)

Read judgment

Supreme Court24 Nov 1961dismissed

K.M. Nanavati Vs State of Maharashtra

Supreme Court Of India · AIR 1962 SC 605 : (1962) 64 BOMLR 488 : (1962) 1 SCR 567 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 307, 342Evidence Act, 1872 — Section 103, 105, 106, 145Penal Code, 1860 (IPC) — Section 302, 304, 80

Read judgment

Supreme Court24 Nov 1961Allowed

Mohammad Serajuddin Vs R.C. Mishra

Supreme Court Of India · AIR 1962 SC 759 : (1983) 13 ELT 1370 : (1962) 1 SCR 545 Supp

Constitution of India, 1950 — Article 134(1), 226Criminal Procedure Code, 1898 (CrPC) — Section 555Customs Act, 1962 — Section 96

Read judgment

Supreme Court24 Nov 1961Dismissed

The Management of Tocklai Experimental Station represented by the Indian Tea Association Vs The Workmen and Another The Workmen and Another Vs The Management of Tocklai Experimental Station represented by the In

Supreme Court Of India · AIR 1962 SC 1340

Read judgment

Supreme Court23 Nov 1961Allowed

The Commissioner of Income Tax, Madras Vs K.T.M.T.M. Abdul Kayoom

Supreme Court Of India · (1962) 1 SCR 518 Supp

Income Tax Act, 1961 — Section 10, 10(2)

Read judgment

Supreme Court21 Nov 1961Allowed

William Jacks and Co. Ltd. Vs The State of Bihar

Supreme Court Of India · (1963) 2 SCR 352 Supp : (1963) 14 STC 375

Constitution of India, 1950 — Article 286, 286(2)

Read judgment

Supreme Court21 Nov 1961Dismissed

The Accountant General, Bihar and Another Vs N. Bakshi

Supreme Court Of India · AIR 1962 SC 505 : (1962) 10 BLJR 594 : (1962) 1 SCR 505 Supp

Constitution of India, 1950 — Article 226Government of India Act, 1919 — Section 96B(2), 96B(3)

Read judgment

Supreme Court20 Nov 1961Dismissed

Motipur Zamindary Co. (P) Ltd. Vs The State of Bihar

Supreme Court Of India · AIR 1962 SC 660 : (1962) 10 BLJR 365 : (1962) 1 SCR 498 Supp : (1962) 13 STC 1

Bihar Sales Tax Act, 1947 — Section 2, 6Constitution of India, 1950 — Article 32

Read judgment

Supreme Court17 Nov 1961Dismissed

The Kirloskar Oil Engines Ltd., Kirkee, Poona Vs The Workmen and Others

Supreme Court Of India · AIR 1966 SC 1903 : (1962) 4 FLR 4 : (1961) 2 LLJ 675 : (1962) 1 SCR 491 Supp

Constitution of India, 1950 — Article 136Factories Act, 1948 — Section 2, 52, 79Industrial Disputes Act, 1947 — Section 36A

Read judgment

Supreme Court16 Nov 1961Allowed

Rikhabdas Vs Ballabhdas and Others

Supreme Court Of India · AIR 1962 SC 551 : (1962) 1 SCR 475 Supp

Arbitration Act, 1940 — Section 13, 14(1), 15, 16, 16(1)Civil Procedure Code, 1908 (CPC) — Section 151Finance Act, 1949 — Section 35

Read judgment

Supreme Court16 Nov 1961Allowed

The Calcutta Jute Mfg. Co. Ltd. Vs Calcutta Jute Mfg. Workers'' Union

Supreme Court Of India · AIR 1966 SC 1731 : (1962) 4 FLR 7 : (1961) 2 LLJ 686 : (1962) 1 SCR 483 Supp

Read judgment

Supreme Court16 Nov 1961Allowed

Manohar Lal Chopra Vs Rai Bahadur Rao Raja Seth Hiralal

Supreme Court Of India · AIR 1962 SC 527 : (1962) 1 SCR 450 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

Read judgment

Supreme Court15 Nov 1961Allowed

Bidi, Bidi Leaves'' and Tobacco Merchants Association Vs The State of Bombay

Supreme Court Of India · AIR 1962 SC 486 : (1962) 4 FLR 71 : (1961) 2 LLJ 663 : (1962) 1 SCR 381 Supp

Constitution of India, 1950 — Article 132(1), 133(1)Minimum Wages Act, 1948 — Section 12, 12(2), 18, 2, 20

Read judgment

Supreme Court15 Nov 1961Allowed

Mysore Kirloskar Limited Vs Workers of the Mysore Kirloskar Limited

Supreme Court Of India · (1962) 4 FLR 1 : (1961) 2 LLJ 657 : (1962) 1 SCR 375 Supp

Read judgment

Supreme Court13 Nov 1961dismissed

Issardas Daulat Ram and Others Vs The Union of India (UOI) and Others

Supreme Court Of India · AIR 1966 SC 1867 : (1966) CriLJ 1507 : (1983) 3 ECR 2227 : (1962) 1 SCR 358 Supp

Constitution of India, 1950 — Article 136(1), 226Sea Customs Act, 1878 — Section 167(8), 178(A), 182

Read judgment

Supreme Court06 Nov 1961Dismissed

The Rajah of Vizianagaram Vs Official Receiver, Vizianagaram

Supreme Court Of India · AIR 1962 SC 500 : (1962) 2 AnWR 85 : (1962) 32 CompCas 201 : (1962) 1 SCR 344 Supp

Companies Act, 1913 — Section 183, 271(3)Constitution of India, 1950 — Article 133

Read judgment

Supreme Court03 Nov 1961Dismissed

Devendra Pratap Narain Rai Sharma Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1962 SC 1334 : (1962) 1 LLJ 266 : (1962) 1 SCR 315 Supp

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

Read judgment

Supreme Court03 Nov 1961Dismissed

Kesar Singh Vs Balwant Singh

Supreme Court Of India · AIR 1967 SC 487 : (1962) 1 SCR 325 Supp

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

Read judgment

Supreme Court02 Nov 1961

In Re: ''A'' an Advocate

Supreme Court Of India · AIR 1961 SC 1337

Supreme Court Rules, 1950 — Order 4 Rule 20, Order 4A, Order 4A Rule 2

Read judgment

Supreme Court02 Nov 1961Allowed

Ranbir Singh Sehgal Vs State of Punjab

Supreme Court Of India · AIR 1962 SC 510 : (1962) 1 SCR 295 Supp

Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 14, 226, 32Explosive Substances Act, 1908 — Section 5

Read judgment