COURT ARCHIVE

Supreme Court Of India judgments

60,242 judgments · page 2,919 of 3,013

Supreme Court28 Apr 1961dismissed

Nilkantha Shidramappa Ningashetti Vs Kashinath Somanna Ningashetti and Others

Supreme Court Of India · AIR 1962 SC 666 : (1962) 1 AnWR 263 : (1962) 2 SCR 551

Arbitration Act, 1940 — Section 14(1), 39(1), 42Constitution of India, 1950 — Article 133(1)Limitation Act, 1963 — Article 158

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Supreme Court28 Apr 1961dismissed

Hota Venkata Surya Sivarama Sastry Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1967 SC 71 : (1963) 2 ALT 106 : (1962) 1 AnWR 120 : (1962) 2 SCR 535

Madras Scheduled Areas Estates (Abolition and Conversion into Ryotwari) Regulations, 1951 — Section 2Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 1(4)

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Supreme Court28 Apr 1961dismissed

The General Manager, Southern Railway Vs Rangachari

Supreme Court Of India · AIR 1962 SC 36 : (1970) 2 LLJ 289 : (1962) 2 SCR 586

Constitution of India, 1950 — Article 132(1), 16, 16(1), 16(2), 16(4)Government of India Act, 1935 — Section 240, 241

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Supreme Court28 Apr 1961dismissed

Smt. Ujjam Bai Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1962 SC 1621 : (1963) 2 SCR 778 Supp : (1963) 1 SCR 778

Constitution of India, 1950 — Article 14, 18(1)(g), 19, 19(1)(g), 31, 32, 133, 226, 265, 286Supreme Court Rules, 1950 — Order 5A Rule 2Uttar Pradesh Sales Tax Act, 1948 — Section 4(1)

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Supreme Court28 Apr 1961dismissed

George Oakes (P.) Ltd. Vs State of Madras

Supreme Court Of India · AIR 1962 SC 1037 : (1962) 2 SCR 570 : (1961) 12 STC 476

Constitution of India, 1950 — Article 246(3), 286Madras General Sales Tax Act, 1939 — Section 12, 2, 3, 3(1), 8B

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Supreme Court28 Apr 1961Allowed

The Union of India (UOI) Vs Pandurang Kashinath More

Supreme Court Of India · AIR 1962 SC 630 : (1961) 3 FLR 323 : (1961) 2 LLJ 427

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Constitution of India, 1950 — Article 14, 16, 16(1), 311

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Supreme Court28 Apr 1961Allowed

Jaisri Sahu Vs Rajdewan Dubey and Others

Supreme Court Of India · AIR 1962 SC 83 : (1962) 10 BLJR 153 : (1962) 2 SCR 558

Transfer of Property Act, 1882 — Section 83

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Supreme Court27 Apr 1961Allowed

Sri Sinna Ramanuja Jeer and Others Vs Sri Ranga Ramanuja Jeer and Another

Supreme Court Of India · AIR 1961 SC 1720 : (1962) 2 SCR 509

Civil Procedure Code, 1908 (CPC) — Section 9

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Supreme Court27 Apr 1961Allowed

Rana Sheo Ambar Singh Vs Allahabad Bank Ltd., Allahabad

Supreme Court Of India · AIR 1961 SC 1790 : (1962) 2 SCR 441

Land Reforms Act, 1950 — Section 10, 15, 16, 18, 4Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 23Transfer of Property Act, 1882 — Section 73

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Supreme Court27 Apr 1961Allowed

The Registrar, Co-operative Societies Vs Dharam Chand and Others

Supreme Court Of India · AIR 1961 SC 1743 : (1961) 31 CompCas 454 : (1962) 2 SCR 433

Co-operative Societies Act, 1912 — Section 17, 43Co-operative Societies Rules, 1912 — Rule 30(3)

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Supreme Court27 Apr 1961Allowed

Ram Saran Lall and Others Vs Mst. Domini Kuer and Others

Supreme Court Of India · AIR 1961 SC 1747 : (1962) 2 SCR 474

Transfer of Property Act, 1882 — Section 54

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Supreme Court27 Apr 1961Allowed

Tirumalachetti Rajaram Vs Tirumalachetti Radhakrishnayya Chetty

Supreme Court Of India · AIR 1961 SC 1795 : (1962) 2 SCR 452

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4

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Supreme Court27 Apr 1961Dismissed

Harnam Das Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1961 SC 1662 : (1962) 2 SCR 487

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Supreme Court27 Apr 1961Dismissed

Jawala Ram Vs State of Pepsu

Supreme Court Of India · AIR 1962 SC 1246 : (1962) 2 SCR 503

Constitution of India, 1950 — Article 20, 20(1), 20(2), 226, 227General Clauses Act, 1897 — Section 3(37)Northern India Canal and Drainage Act, 1873 — Section 31

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Supreme Court26 Apr 1961Allowed