Supreme Court17 Feb 1961Allowed
Jute and Gunny Brokers Ltd. and Another Vs The Union of India (UOI) and Others
Supreme Court Of India · AIR 1961 SC 1214 : (1962) 32 CompCas 845 : (1961) 3 SCR 820
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2
COURT ARCHIVE
Supreme Court Of India judgments
60,242 judgments · page 2,927 of 3,013
Supreme Court17 Feb 1961dismissed
China Cotton Exporters Vs Beharilal Ramcharan Cotton Mills Ltd.
Supreme Court Of India · AIR 1961 SC 1295 : (1961) 63 BOMLR 962 : (1961) 3 SCR 845
Supreme Court16 Feb 1961Dismissed
Maharudrappa Danappa Kesarappanavar Vs The State of Mysore
Supreme Court Of India · AIR 1961 SC 785 : (1961) CriLJ 857 : (1961) 2 LLJ 402 : (1962) 1 SCR 129
Bombay District Municipal Rules, 1901 — Rule 68Penal Code, 1860 (IPC) — Section 21Prevention of Corruption Act, 1947 — Section 2, 5(2)
Supreme Court16 Feb 1961Allowed
Shuganchand Vs Prakash Chand and Others
Supreme Court Of India · AIR 1967 SC 506
Supreme Court16 Feb 1961Allowed
The Prakash Cotton Mills (Private) Ltd. and Others Vs The State of Bombay (Now Maharashtra)
Supreme Court Of India · AIR 1961 SC 977 : (1961) 63 BLJR 951 : (1962) 4 FLR 236 : (1962) 1 LLJ 108 : (1962) 1 SCR 105
Bombay Industrial Relations Act, 1946 — Section 114(2), 95A
Supreme Court16 Feb 1961dismissed
Government of Uttar Pradesh and Others Vs Raja Mohammad Amir Ahmad Khan
Supreme Court Of India · AIR 1961 SC 787 : (1962) 1 SCR 97
Stamp Act, 1899 — Article 58, 31, 32, 33, 48
Supreme Court15 Feb 1961Dismissed
Sri Vedaraneeswararswamy Devasthanam Vs The Dominion of India and Another
Supreme Court Of India · (1962) 1 SCR 87
Supreme Court15 Feb 1961Dismissed
Teeka and Others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1961 SC 803 : (1961) CriLJ 859 : (1962) 1 SCR 75
Penal Code, 1860 (IPC) — Section 149, 23, 24, 424
Supreme Court14 Feb 1961dismissed
C. Mohammed Yunus Vs Syed Unissa and Others
Supreme Court Of India · AIR 1961 SC 808 : (1962) 1 AnWR 162 : (1962) 1 SCR 67
Limitation Act, 1908 — Section 6Muslim Personal Law (Shariat) Application (Madras Amendment) Act, 1949 — Section 2
Supreme Court10 Feb 1961Allowed
Banwarilal Agarwalla Vs The State of Bihar and Others
Supreme Court Of India · AIR 1961 SC 849 : (1961) 3 FLR 253 : (1961) 2 LLJ 140 : (1962) 1 SCR 33
Constitution of India, 1950 — Article 14Mines Act, 1923 — Section 10Mines Act, 1952 — Section 59(3), 6, 76
Supreme Court10 Feb 1961Dismissed
The Amalgamated Coalfields Ltd. and Others Vs The Janapada Sabha, Chhindwara
Supreme Court Of India · AIR 1961 SC 964 : (1962) 1 SCR 1
Central Provinces and Berar Local Self Government Act, 1920 — Section 51Constitution of India, 1950 — Article 227, 372Government of India Act, 1935 — Section 143
Supreme Court10 Feb 1961Dismissed
Burrakur Coal Co., Ltd. Vs The Union of India (UOI) and Others
Supreme Court Of India · AIR 1961 SC 954 : (1962) 1 SCR 44
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13, 14, 4, 5, 6Constitution of India, 1950 — Article 19(1), 31(2), 31A(1)
Supreme Court10 Feb 1961Dismissed
Ganga Dutt Murarka Vs Kartik Chandra Das and Others
Supreme Court Of India · AIR 1961 SC 1067 : (1961) ALT 364 : (1962) 2 AnWR 161 : (1961) 3 SCR 813
Transfer of Property Act, 1882 — Section 106, 116
Supreme Court10 Feb 1961Dismissed
Amalgamated Coalfields Ltd. and Others Vs Janapada Sabha, Chhindwara
Supreme Court Of India · (1961) 02 SC CK 0044
Central Provinces and Berar Local Self Government Act, 1920 — Section 24, 48, 49, 50, 51(1)Constitution of India, 1950 — Article 19(1), 277, 32, 372Government of India Act, 1915 — Section 79(2), 80A(3), 84(2)
Supreme Court10 Feb 1961Allowed
The Chief Inspector of Mines and Another Vs Lala Karam Chand Thapar etc.
Supreme Court Of India · AIR 1961 SC 838 : (1961) 3 FLR 241 : (1961) 2 LLJ 146 : (1962) 1 SCR 9
General Clauses Act, 1897 — Section 24Mines Act, 1923 — Section 31(4)Mines Act, 1952 — Section 2(I), 73, 74, 76
Supreme Court10 Feb 1961Allowed
Kashinathsa Yamosa Kabadi, etc. Vs Narsingsa Bhaskarsa Kabadi, etc.
Supreme Court Of India · AIR 1961 SC 1077 : (1961) 63 BOMLR 659 : (1961) 3 SCR 792
Arbitration Act, 1940 — Section 12(2), 17, 32Constitution of India, 1950 — Article 133Registration Act, 1908 — Section 17
Supreme Court09 Feb 1961Dismissed
Kaushalya Devi and Others Vs Baijnath Sayal and Others
Supreme Court Of India · AIR 1961 SC 790 : (1961) 3 SCR 769
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, Order 32 Rule 7(1), Order 32 Rule 7(2)
Supreme Court09 Feb 1961Partly Allowed
Mallesappa Bandeppa Desai and Others Vs Desai Mallappa and Others
Supreme Court Of India · AIR 1961 SC 1268 : (1961) 3 SCR 779
Supreme Court08 Feb 1961Dismissed
Shivdeo Singh and Others Vs State of Punjab and Others
Supreme Court Of India · AIR 1963 SC 1909
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(6), 49Constitution of India, 1950 — Article 226
Supreme Court07 Feb 1961Allowed
Mahanth Ram Das Vs Ganga Das
Supreme Court Of India · AIR 1961 SC 882 : (1962) 1 AnWR 167 : (1961) 3 SCR 763
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1