CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

60,242 judgments · page 2,928 of 3,013

Supreme Court04 Feb 1961Allowed

Ramlal Vs Rewa Coalfields Ltd.

Supreme Court Of India · (1962) JLJ 385

Civil Procedure Code, 1908 (CPC) — Section 25Constitution of India, 1950 — Article 133Limitation (Amendment) Act, 1871 — Section 5
Read judgment
Supreme Court02 Feb 1961Dismissed

Satinder Singh and Others Vs Amrao Singh and Others

Supreme Court Of India · AIR 1961 SC 908 : (1961) 3 SCR 676

Land Acquisition Act, 1894 — Section 23, 32, 32(1), 4Punjab Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 24Punjab Requisitioning of Immovable Property (Amendment and Validation) Act, 1951 &mdas
Read judgment
Supreme Court27 Jan 1961dismissed

Ardeshir H. Bhiwandiwala Vs The State of Bombay

Supreme Court Of India · AIR 1962 SC 29 : (1961) 2 FLR 586 : (1961) 2 LLJ 77 : (1961) 3 SCR 592

Factories (Amendment) Act, 1937 — Section 151(7)Factories Act, 1948 — Section 2, 6, 7, 85, 92Factory Acts Extension Act, 1867 — Section 3(7)
Read judgment
Supreme Court27 Jan 1961dismissed

Vallabhdas and Others Vs Municipal Committee, Akola

Supreme Court Of India · AIR 1967 SC 133 : (1961) MPLJ 641 : (1961) NLJ 163 : (1961) 3 SCR 618

Central Provinces and Berar Municipalities Act, 1922 — Section 66(1), 67, 68(3), 71Constitution of India, 1950 — Article 226, 227
Read judgment