Supreme Court01 Nov 1961Dismissed
Sree Kalimata Thakurani Vs Jibandhan Mukherjee and Others
Supreme Court Of India · AIR 1962 SC 1329
Civil Procedure Code, 1908 (CPC) — Section 92
COURT ARCHIVE
Supreme Court Of India judgments
60,242 judgments · page 2,913 of 3,013
Supreme Court31 Oct 1961Dismissed
The Jiyajeerao Cotton Mills Ltd. Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1963 SC 414 : (1962) 1 SCR 282 Supp
Central Provinces and Berar Electricity Duty Act, 1949 — Section 3Constitution of India, 1950 — Article 133(1), 226
Supreme Court31 Oct 1961dismissed
Ramsaran Das and Bros. Vs Commercial Tax Officer, Calcutta and Others
Supreme Court Of India · AIR 1962 SC 1326 : (1962) 1 SCR 276 Supp : (1962) 13 STC 6
Constitution of India, 1950 — Article 136
Supreme Court27 Oct 1961dismissed
Shankar Balaji Waje Vs State of Maharashtra
Supreme Court Of India · AIR 1962 SC 517 : (1962) 1 LLJ 119 : (1962) 1 SCR 249 Supp
Penal Code, 1860 (IPC) — Section 302
Supreme Court26 Oct 1961Dismissed
L. Janakirama Iyer and Others Vs P.M. Nilakanta Iyer and Others
Supreme Court Of India · AIR 1962 SC 633 : (1962) 1 SCR 206 Supp
Court Fees Act, 1870 — Section 7(5)Limitation Act, 1963 — Article 109, 120, 144, 10, 10Trusts Act, 1882 — Section 34, 47, 48, 52, 63
Supreme Court26 Oct 1961dismissed
Burmah Construction Co. Vs The State of Orissa and Others
Supreme Court Of India · AIR 1962 SC 1320 : (1962) 28 CLT 150 : (1962) 1 SCR 242 Supp : (1961) 12 STC 816
Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 14, 14A
Supreme Court23 Oct 1961Dismissed
The Board of Trustees, Ayurvedic and Unani Tibia College, Delhi Vs The State of Delhi and Another
Supreme Court Of India · AIR 1962 SC 458 : (1962) 1 SCR 156 Supp
Bengal Revenue sales Act, 1859 — Section 37Bombay Public Trusts Act, 1950 — Section 72Civil Procedure Code, 1908 (CPC) — Section 92
Supreme Court20 Oct 1961Allowed
The Additional Income Tax Officer, Salem Vs E. Alfred
Supreme Court Of India · AIR 1962 SC 663 : (1962) 2 AnWR 54 : (1962) 44 ITR 442 : (1962) 1 SCR 143 Supp
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 22, 22(1), 22(2), 23, 24B
Supreme Court20 Oct 1961dismissed
The Municipal Committee, Raipur Vs Phoolchand and Others
Supreme Court Of India · (1962) 1 SCR 151 Supp
Constitution of India, 1950 — Article 14, 226
Supreme Court16 Oct 1961Allowed
Promod Chandra Deb and Others Vs The State of Orissa and Others
Supreme Court Of India · AIR 1962 SC 1288 : (1962) 1 SCR 405 Supp
Constitution of India, 1950 — Article 14, 19(1), 2, 31, 32Provincial Jurisdiction Act, 1947 — Section 3, 3(1), 4(1), 5
Supreme Court16 Oct 1961Allowed
Haji Sheikh Subhan Vs Madhorao
Supreme Court Of India · (1962) JLJ 498
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, 47Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 2, 3, 3(1), 3(2), 38(1)Madhya Pradesh Agricultural Raiyats and te
Supreme Court16 Oct 1961Allowed
Harbans Singh and Another Vs State of Punjab
Supreme Court Of India · AIR 1962 SC 439 : (1962) 1 SCR 104 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 423Penal Code, 1860 (IPC) — Section 302
Supreme Court13 Oct 1961dismissed
Radhakrishna Sivadutta Rai and Others Vs Tayeballi Dawoodbhai
Supreme Court Of India · AIR 1962 SC 538 : (1962) 1 SCR 81 Supp
Contract Act, 1872 — Section 230
Supreme Court12 Oct 1961Dismissed
Jyoti Bhushan Gupta Vs The Banaras Bank Ltd.
Supreme Court Of India · AIR 1962 SC 403 : (1962) 2 AnWR 138 : (1961) 31 CompCas 727 : (1962) 1 SCR 73 Supp
Companies Act, 1913 — Section 187, 199, 3Limitation Act, 1877 — Article 182, 183Limitation Act, 1908 — Article 183
Supreme Court10 Oct 1961Dismissed
Ram Shankar Singh and Others Vs State of West Bengal
Supreme Court Of India · AIR 1962 SC 1239 : (1962) 1 SCR 49 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 157, 342, 418(1), 423, 423(2)Penal Code, 1860 (IPC) — Section 148, 149, 302, 326, 34
Supreme Court10 Oct 1961Allowed
Workmen of the Bombay Port Trust Vs Trustees of Port of Bombay
Supreme Court Of India · AIR 1962 SC 481 : (1961) 3 FLR 473 : (1961) 2 LLJ 632 : (1962) 1 SCR 36 Supp
Industrial Disputes Act, 1947 — Section 10Minimum Wages (Central) Rules, 1950 — Rule 23Minimum Wages Act, 1948 — Section 13, 22, 22A, 30
Supreme Court09 Oct 1961Dismissed
Dhagamwar Narsingh Vs S.S. Grewal
Supreme Court Of India · AIR 1962 SC 422 : (1962) 1 LLJ 627 : (1962) SCR 32 Supp
Constitution of India, 1950 — Article 226Mines Rules, 1955 — Rule 72, 72(1), 72(2), 72(4), 73
Supreme Court06 Oct 1961Allowed
The State of Bombay (Now Gujarat) Vs Narandas Mangilal Agarwal and Another
Supreme Court Of India · AIR 1962 SC 579 : (1962) 64 BOMLR 260 : (1962) 1 SCR 15 Supp
Bombay Prohibition Act, 1949 — Section 2(22), 2(24), 6A, 6A(6), 7, 11, 12, 12(c), 12(d), 13, 13(b), 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 24A, 31A, 59A, 65, 65(a), 65(a)(1), 66, 66(b)(1), 66(1)(b), 81
Supreme Court05 Oct 1961Allowed
First Additional Income Tax Officer, Mysore Vs H.N.S. Iyengar
Supreme Court Of India · AIR 1962 SC 478(1) : AIR 1962 SC 478 : (1962) 2 AnWR 60 : (1962) 44 ITR 437 : (1962) 1 SCR 1 Supp
Income Tax Act, 1922 — Section 22, 22(1), 34(1)
Supreme Court05 Oct 1961Allowed
Suvvari Sanyasi Apparao and Another Vs Boddepalli Lakshminarayana and Another
Supreme Court Of India · AIR 1962 SC 586 : (1962) 2 AnWR 109 : (1962) 1 SCR 8 Supp
Penal Code, 1860 (IPC) — Section 380Press and Registration of Books Act, 1867 — Section 4