Supreme Court31 Oct 1958Allowed
S. PL. Narayanan Chettiar Vs M. AR. Annamalai Chettiar
Supreme Court Of India · AIR 1959 SC 275 : (1959) 1 SCR 237 Supp
Civil Procedure Code, 1908 (CPC) — Section 11, 47
COURT ARCHIVE
Supreme Court Of India judgments, 1958
177 judgments · page 3 of 9
Supreme Court17 Oct 1958Dismissed
Y.S. Parmar Vs Sh. Hira Singh Paul and Another
Supreme Court Of India · AIR 1959 SC 244 : (1959) 1 SCR 213 Supp
Representation of the People Act, 1951 — Section 123, 123(7), 46
Supreme Court17 Oct 1958Allowed
Mckenzie and Co. Ltd. Vs Its Workmen and Others
Supreme Court Of India · AIR 1959 SC 389 : (1959) 1 LLJ 285 : (1959) 1 SCR 222 Supp
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22Industrial Disputes Act, 1947 — Section 10, 33, 33A
Supreme Court17 Oct 1958dismissed
Dhandhania Kedia and Co. Vs The Commissioner of Income Tax
Supreme Court Of India · AIR 1959 SC 219 : (1959) 35 ITR 400 : (1959) 1 SCR 204 Supp
General Clauses Act, 1897 — Section 13(2)Income Tax Act, 1922 — Section 2, 2(11), 2(5A), 2(6A), 3
Supreme Court15 Oct 1958dismissed
Y. Narayana Chetty and Another Vs The Income Tax Officer, Nellore and Others
Supreme Court Of India · (1959) 35 ITR 388 : (1959) 1 SCC 189 Supp
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(42)Income Tax Act, 1961 — Section 2(2), 23(4), 23(5), 25(2), 26A
Supreme Court14 Oct 1958Allowed
The Commissioner of Income Tax, Bihar and Orissa Vs Sri Ramakrishna Deo
Supreme Court Of India · AIR 1959 SC 239 : (1959) 35 ITR 312 : (1959) 1 SCC 176 Supp : (1959) 1 SCR 176 Supp
Income Tax Act, 1922 — Section 2(1), 4, 4(3), 66(1), 66(A)(2)
Supreme Court13 Oct 1958Allowed
Sri Dwarka Nath Tewari and Others Vs State of Bihar and Others
Supreme Court Of India · (1958) 10 SC CK 0012
Bihar Government Education Code — Article 182Constitution of India, 1950 — Article 13, 226, 31(1), 32
Supreme Court10 Oct 1958Allowed
Vinod Kumar and Others Vs State of Himachal Pradesh
Supreme Court Of India · AIR 1959 SC 223 : (1959) 1 SCR 160 Supp
Constitution of India, 1950 — Article 32Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 1(3), 11
Supreme Court09 Oct 1958Allowed
The State of Uttar Pradesh Vs Bansraj
Supreme Court Of India · AIR 1959 SC 79 : (1959) CriLJ 248 : (1959) 1 SCC 153 Supp : (1959) 1 SCR 153 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 438
Supreme Court09 Oct 1958Dismissed
Rajputana Agencies Ltd. Vs Commissioner of I.T., Bombay
Supreme Court Of India · AIR 1959 SC 265 : (1959) 35 ITR 168 : (1959) 1 SCR 142 Supp
Constitution of India, 1950 — Article 133(1)Finance Act, 1952 — Section 2Income Tax Act, 1961 — Section 18(3D), 18(3E), 2, 23A(1), 3
Supreme Court08 Oct 1958Dismissed
Kays Constructions Co. (Private) Ltd. Vs Its Workmen
Supreme Court Of India · AIR 1959 SC 208
Constitution of India, 1950 — Article 136
Supreme Court07 Oct 1958Allowed
Commissioner of Income Tax, Nagpur Vs Rai Bahadur Jairam Valji and Others
Supreme Court Of India · AIR 1959 SC 291 : (1959) 1 AnWR 116 : (1959) 35 ITR 148 : (1959) 1 SCC 110 Supp : (1959) 1 SCR 110 Supp
Income Tax Act, 1922 — Section 66(1), 66(A)(2)
Supreme Court07 Oct 1958Dismissed
P. Krishna Menon Vs The Commissioner of Income Tax, Mysore, Travancore-Cochin and Coorg, Bangalore
Supreme Court Of India · AIR 1959 SC 75 : (1959) 1 AnWR 49 : (1959) 35 ITR 48 : (1959) 3 KLJ 178 : (1959) 1 SCR 133 Supp
Income Tax Act, 1922 — Section 10, 4(3)
Supreme Court06 Oct 1958Allowed
Chennuru Gavararaju Chetty Vs Chennuru Silaramamurty Chetty and Others
Supreme Court Of India · AIR 1959 SC 190 : (1959) 1 AnWR 188 : (1959) 1 SCC 73 Supp : (1959) 1 SCR 73 Supp
Trusts Act, 1882 — Section 88
Supreme Court06 Oct 1958Dismissed
M.C.V.S. Arunachala Nadar etc. Vs The State of Madras and Others
Supreme Court Of India · AIR 1959 SC 300 : (1959) 1 SCR 92 Supp
Constitution of India, 1950 — Article 19(6)Madras Commercial Crops Markets Act, 1933 — Section 10, 16, 19, 6, 7
Supreme Court03 Oct 1958Allowed
Commissioner of Income Tax, Madhya Pradesh and Bhopal Vs Vyas and Dhotiwala
Supreme Court Of India · AIR 1959 SC 90
Income Tax Act, 1922 — Section 4, 4(3), 66(1)
Supreme Court03 Oct 1958Allowed
The Commissioner of Income Tax, Delhi Vs The Delhi Flour Mills Co., Ltd., Delhi
Supreme Court Of India · AIR 1959 SC 185 : (1959) 29 CompCas 69 : (1959) 35 ITR 15 : (1959) 1 SCC 28 Supp : (1959) 1 SCR 28 Supp
Companies Act, 1913 — Section 87Excess Profits Tax Act, 1940 — Section 12
Supreme Court03 Oct 1958Dismissed
Indermani Jatia Vs Commissioner of Income Tax, Uttar Pradesh
Supreme Court Of India · AIR 1959 SC 82 : (1959) 35 ITR 298 : (1959) 1 SCR 45 Supp
Income Tax Act, 1922 — Section 14(2), 4(1)(9)
Supreme Court03 Oct 1958Allowed
Commissioner of Income Tax Vs Vyas and Dhotiwala
Supreme Court Of India · (1959) 35 ITR 55
Income tax Act, 1922 — Section 4, 4(3)Income Tax Act, 1961 — Section 66(1)
Supreme Court03 Oct 1958Allowed
Pranab Kumar Mitra Vs The State of West Bengal and Another
Supreme Court Of India · AIR 1959 SC 144 : (1959) 1 AnWR 166 : (1959) CriLJ 256 : (1959) 1 SCR 63 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 250, 411Penal Code, 1860 (IPC) — Section 420