COURT ARCHIVE

Supreme Court Of India judgments

60,242 judgments · page 2,916 of 3,013

Supreme Court28 Aug 1961dismissed

All India Bank Employees'' Association Vs National Industrial Tribunal and Others

Supreme Court Of India · AIR 1962 SC 171 : (1962) 32 CompCas 414 : (1961) 3 FLR 307 : (1961) 2 LLJ 385 : (1962) 3 SCR 269

Banking Companies Act, 1949 — Section 29, 29(4), 34ACompanies Act, 1866 — Section 282Companies Act, 1913 — Article 107, 132, 151

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Supreme Court24 Aug 1961Dismissed

Dhaneshwar Narain Saxena Vs The Delhi Administration

Supreme Court Of India · AIR 1962 SC 195 : (1962) 10 BLJR 29 : (1962) 1 LLJ 142 : (1962) 3 SCR 259

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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Supreme Court23 Aug 1961Allowed

Krishan Chander Nayar Vs The Chairman, Central Tractor Organisation and Others

Supreme Court Of India · AIR 1962 SC 602 : (1962) 2 AnWR 7 : (1963) 1 LLJ 661 : (1962) 3 SCR 187

Constitution of India, 1950 — Article 16(1), 32

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Supreme Court22 Aug 1961Allowed

Rani Purnima Devi and Another Vs Kumar Khagendra Narayan Dev and Another

Supreme Court Of India · AIR 1962 SC 567 : (1962) 3 SCR 195

Succession Act, 1925 — Section 63

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Supreme Court22 Aug 1961dismissed

State of Uttar Pradesh Vs Kunwar Sri Trivikram Narain Singh

Supreme Court Of India · AIR 1963 SC 799 : (1962) 3 SCR 213

Transfer of Property Act, 1882 — Section 73

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Supreme Court22 Aug 1961dismissed

Mahant Sankarshan Ramanuja Das Goswami etc., etc. Vs The State Of Orissa and Another

Supreme Court Of India · AIR 1967 SC 59 : (1962) 28 CLT 95 : (1962) 3 SCR 250

Constitution of India, 1950 — Article 132(1), 14, 19, 226, 31Orissa Estates Abolition Act, 1951 — Section 3(2)

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Supreme Court21 Aug 1961Allowed

Shri Ambalal M. Shah and Another Vs Hathisingh Manufacturing Co. Ltd.

Supreme Court Of India · AIR 1962 SC 588 : (1961) 3 FLR 436 : (1962) 3 GLR 43 : (1961) 2 LLJ 678 : (1962) 3 SCR 171

Constitution of India, 1950 — Article 226Industries (Development and Regulation) Act, 1951 — Section 15, 16, 17(1), 18A, 18A(1)

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Supreme Court18 Aug 1961Dismissed

Dooars Tea Co. Ltd. Vs Commissioner of Agricultural Income Tax, West Bengal

Supreme Court Of India · AIR 1962 SC 186(1) : (1962) 44 ITR 6 : (1962) 3 SCR 157

Bengal Agricultural Income Tax Act, 1944 — Section 2(1), 57Bengal Agricultural Income Tax Rules, 1944 — Rule 4(1), 4(2)Income Tax Act, 1922 — Section 2(1), 4, 6

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Supreme Court17 Aug 1961Dismissed

V.N.M. Arunachala Nadar Vs Commissioner of Excess Profits Tax, Madras

Supreme Court Of India · (1962) 44 ITR 352

Excess Profits Tax Act, 1940 — Section 10A, 8(1)Income Tax Act, 1922 — Section 66(2)

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Supreme Court16 Aug 1961Allowed

The Senior Electric Inspector and Others Vs Laxmi Narayan Chopra and Others

Supreme Court Of India · AIR 1962 SC 159 : (1962) 3 SCR 146

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 34(2)Telegraph Act, 1885 — Section 2, 3(1)

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Supreme Court14 Aug 1961Allowed

Commissioner of Income Tax, Kerala and Coimbatore Vs Puthiya Ponmanichintakam Wakf Manager P.P. Ayesha Bi Bi

Supreme Court Of India · AIR 1962 SC 163 : (1962) 44 ITR 172 : (1962) 1 KLJ 130 : (1962) 3 SCR 137

Income Tax Act, 1961 — Section 41, 41(1)Mussalman Wakf Validating Act, 1913 — Section 3, 4

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Supreme Court11 Aug 1961Dismissed

Chandrakant Krishnarao Pradhan and Another Vs The Collector of Customs, Bombay and Others

Supreme Court Of India · AIR 1962 SC 204 : (1983) ECR 2183 : (1962) 3 SCR 108

Constitution of India, 1950 — Article 32Sea Customs Act, 1878 — Section 202, 202(1), 202(2)

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Supreme Court10 Aug 1961Dismissed

Ganeshi Ram, Etc. Vs The District Magistrate and Another

Supreme Court Of India · AIR 1967 SC 356 : (1961) 2 LLJ 690

Constitution of India, 1950 — Article 133Payment of Wages Act, 1936 — Section 13(3), 15, 15(2), 7(2)

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Supreme Court10 Aug 1961Dismissed

The Commissioner of Income Tax, Madras Vs S.A.S. Marimuthu Nadar

Supreme Court Of India · AIR 1962 SC 156 : (1963) 1 AnWR 101 : (1962) 44 ITR 1 : (1963) 1 MLJ 101 : (1962) 3 SCR 102

Income Tax Act, 1961 — Section 14(2), 16(3), 2(6AA), 66

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Supreme Court09 Aug 1961Dismissed

Paresh Chandra Chatterjee Vs The State of Assam and Another

Supreme Court Of India · AIR 1962 SC 167 : (1962) 3 SCR 88

Assam Land (Requisition and Acquisition) Act, 1948 — Section 23, 24, 25Constitution of India, 1950 — Article 31(2), 372Land Acquisition Act, 1894 — Section 23

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Supreme Court09 Aug 1961Dismissed

Mst. Subhadra Vs Narsaji Chenaji Marwadi

Supreme Court Of India · AIR 1966 SC 806 : (1962) 64 BOMLR 255 : (1962) 3 SCR 98

Bombay Land Revenue Code, 1879 — Section 65Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(8)

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Supreme Court08 Aug 1961Dismissed

The Corporation of Calcutta Vs Sm. Padma Debi and Others

Supreme Court Of India · AIR 1962 SC 151 : (1962) 3 SCR 49

Calcutta Municipal Act, 1923 — Section 127, 139

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Supreme Court08 Aug 1961Dismissed

Amar Jyoti Stone Crusting Co. Vs The Union of India (UOI) and Others

Supreme Court Of India · AIR 1967 SC 46 : (1962) 3 SCR 62

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 136Punjab Land Revenue Act, 1887 — Section 155(1), 42, 42(2)

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Supreme Court08 Aug 1961Dismissed

R.M.D.C. (Mysore) Private Ltd. Vs The State of Mysore

Supreme Court Of India · AIR 1962 SC 594 : (1962) 3 SCR 230

Constitution of India, 1950 — Article 132(1), 226, 249, 250, 252Government of India Act, 1935 — Section 107Revenue Recovery Act, 1890 — Section 6(1)

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Supreme Court08 Aug 1961Allowed

The State of Orissa and Another Vs Murlidhar Jena

Supreme Court Of India · AIR 1963 SC 404

Constitution of India, 1950 — Article 226, 227Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 7(2)

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