COURT ARCHIVE

Supreme Court Of India judgments

60,242 judgments · page 2,920 of 3,013

Supreme Court25 Apr 1961dismissed

Dr. Mohammad Saheb Mahboob Medico Vs The Deputy Custodian-general and Another

Supreme Court Of India · AIR 1961 SC 1657 : (1962) 2 SCR 371

Administration of Evacuee Property Act, 1950 — Section 22, 27(2)Administration of Evacuee Property Ordinance, 1949 — Section 19, 2, 7Constitution of India, 1950 — Article 14, 32

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Supreme Court25 Apr 1961Dismissed

State of Bihar and Others Vs Dulhin Shanti Devi

Supreme Court Of India · AIR 1967 SC 427 : (1962) 10 BLJR 104

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Supreme Court24 Apr 1961Dismissed

The Dargah Committee, Ajmer Vs State of Rajasthan

Supreme Court Of India · AIR 1962 SC 574 : (1962) 2 SCR 265

Criminal Procedure Code, 1898 (CrPC) — Section 435, 439

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Supreme Court24 Apr 1961Dismissed

Guru Datta Sharma Vs State of Bihar

Supreme Court Of India · AIR 1961 SC 1684 : (1962) 2 SCR 292

Bihar Private Forest (Amendment) Act, 1948 — Section 15, 21, 30Bihar Private Forest Act, 1947 — Section 14, 15, 21, 29Bihar Private Forests (Validating) (Amendment) Act, 1949 — Section 2

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Supreme Court24 Apr 1961Dismissed

Om Parkash Vs The State of Punjab

Supreme Court Of India · AIR 1961 SC 1782 : (1962) 2 SCR 254

Penal Code, 1860 (IPC) — Section 307, 308

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Supreme Court24 Apr 1961Dismissed

Chandi Prasad Chokhani Vs The State of Bihar

Supreme Court Of India · AIR 1961 SC 1708 : (1961) 43 ITR 498 : (1962) 2 SCR 276 : (1961) 12 STC 506

Bihar Sales Tax Act, 1944 — Section 23, 24, 24(4), 25, 25(1)Constitution of India, 1950 — Article 133, 136Income Tax Act, 1922 — Section 10(2), 33(4), 66(1), 66(2)

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Supreme Court24 Apr 1961dismissed

Nav Rattanmal and Others Vs The State of Rajasthan

Supreme Court Of India · AIR 1961 SC 1704 : (1963) 1 MLJ 97 : (1962) 2 SCR 324

Constitution of India, 1950 — Article 133(1), 14Limitation Act, 1963 — Article 149, 83

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Supreme Court24 Apr 1961Dismissed

Indian Aluminium Co., Ltd. Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1962 SC 1619 : (1961) 43 ITR 532

Constitution of India, 1950 — Article 136Income Tax Act, 1922 — Section 33

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Supreme Court24 Apr 1961Dismissed

Abhayanand Mishra Vs The State of Bihar

Supreme Court Of India · AIR 1961 SC 1698 : (1961) ALT 946 : (1962) 10 BLJR 1 : (1961) CriLJ 822 : (1962) 2 SCR 241

Penal Code, 1860 (IPC) — Section 511

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Supreme Court24 Apr 1961Dismissed

Major E.G. Barsay Vs The State of Bombay

Supreme Court Of India · AIR 1961 SC 1762 : (1961) CriLJ 828 : (1962) 2 SCR 195

Army Act, 1950 — Section 125, 126, 52, 69Penal Code, 1860 (IPC) — Section 120, 34Prevention of Corruption Act, 1988 — Section 5(1)

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Supreme Court21 Apr 1961dismissed

P.J. Irani Vs The State of Madras

Supreme Court Of India · AIR 1961 SC 1731 : (1962) 2 SCR 169

Constitution of India, 1950 — Article 132, 133(1), 136, 14, 226Madras Buildings (Lease and Rent Control) Act, 1949 — Section 13Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 15

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Supreme Court21 Apr 1961dismissed

Jyoti Pershad Vs The Administrator for The Union Territory of Delhi

Supreme Court Of India · AIR 1961 SC 1602 : (1962) 2 SCR 125

Constitution of India, 1950 — Article 14, 19(1), 19(5), 32Delhi and Ajmer Rent Control Act, 1952 — Section 13, 13(1), 15, 34, 38Slum Areas (Improvement and Clearance) Act, 1956 — Section 19, 19(3), 20

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Supreme Court21 Apr 1961Allowed

Gorkha Ram and Others Vs The Custodian General of India, Delhi

Supreme Court Of India · AIR 1961 SC 1805 : (1962) 2 SCR 151

Administration of Evacuee Property (Amendment) Act, 1953 — Section 8Administration of Evacuee Property Act, 1950 — Section 18, 18(1)Administration of Evacuee Property Ordinance, 1949 — Section 7

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Supreme Court21 Apr 1961Allowed