Supreme Court18 Dec 1959Dismissed
Bhagwan Sahai Vs State of Punjab
Supreme Court Of India · AIR 1960 SC 487 : (1960) CriLJ 676
Prevention of Corruption Act, 1947 — Section 5(1), 6
COURT ARCHIVE
Supreme Court Of India judgments, 1959
230 judgments · page 1 of 12
Supreme Court18 Dec 1959Disposed Of
Hamdard Dawakhana and Another, Kalipada Deb and Another, Lakshman Shripati Itpure @ Lakshman Shripati Impore and A.B. Choudhri and Another Vs The Union of India (UOI) and Others
Supreme Court Of India · AIR 1960 SC 554 : (1960) CriLJ 671 : (1960) 2 MLJ 1 : (1960) 2 SCR 671
Constitution of India, 1950 — Article 14, 19, 19(1), 21, 31Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3, 8
Supreme Court18 Dec 1959dismissed
Kangshari Haldar and Another Vs The State of West Bengal
Supreme Court Of India · AIR 1960 SC 457 : (1960) 2 SCR 646
Constitution of India, 1950 — Article 13, 132, 134, 14, 227Penal Code, 1860 (IPC) — Section 120B, 302, 436Saurashtra State Public Safety Measures (Third Amendment) Ordinance, 1949 — Section 10, 11, 9
Supreme Court16 Dec 1959Allowed
Union of India (UOI) and Others and State of Delhi (Now Delhi Administration) and Others Vs BhanaMal GulzariMal Ltd. and Others
Supreme Court Of India · AIR 1960 SC 475 : (1960) 2 SCR 627
Constitution of India, 1950 — Article 132(1), 19, 19(1), 31, 31(2)Defence of India Rules, 1962 — Rule 81(2)Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 4, 7
Supreme Court15 Dec 1959Dismissed
S. Kapur Singh Vs Union of India (UOI)
Supreme Court Of India · AIR 1960 SC 493 : (1960) 2 SCR 569
Civil Services (Classification, Control and Appeal) Rules — Rule 55Independence Act, 1947 — Section 10(2)Public Servants (Inquiries) Act, 1850 — Section 2, 23
Supreme Court15 Dec 1959Allowed
State of Uttar Pradesh Vs M.P. Singh, S.P. Sabharwal and R.K. Lahri
Supreme Court Of India · AIR 1960 SC 569 : (1960) 26 CLT 255 : (1960) CriLJ 750 : (1960) 1 FLR 520 : (1960) 1 LLJ 270 : (1960) 2 SCR 605
Constitution of India, 1950 — Article 136Factories (Amendment) Act, 1948 — Section 2(1)General Clauses Act, 1897 — Section 8
Supreme Court15 Dec 1959Allowed
Mineral Development Ltd. Vs The State of Bihar and Another
Supreme Court Of India · AIR 1960 SC 468 : (1960) 2 MLJ 16 : (1960) 2 SCR 609
Bihar Mica Act, 1947 — Section 10, 12, 14, 6Constitution of India, 1950 — Article 19(1), 32
Supreme Court15 Dec 1959dismissed
C.I. Emden Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1960 SC 548 : (1960) 2 SCR 592
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 3Madras Prohibition Act, 1937 — Section 4(2)
Supreme Court14 Dec 1959Dismissed
The Corporation of the City of Nagpur Vs Its Employees
Supreme Court Of India · AIR 1960 SC 675 : (1960) 1 LLJ 523
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 2(14), 39City of Nagpur Corporation Act, 1948 — Section 333Constitution of India, 1950 — Article 226
Supreme Court14 Dec 1959Dismissed
Anant Chintaman Lagu Vs The State of Bombay
Supreme Court Of India · AIR 1960 SC 500 : (1960) 62 BOMLR 371 : (1960) CriLJ 682 : (1960) 2 SCR 460
Penal Code, 1860 (IPC) — Section 302
Supreme Court14 Dec 1959dismissed
Rani Drig Raj Kuer Vs Raja Sri Amar Krishna Narain Singh
Supreme Court Of India · AIR 1960 SC 444 : (1960) 2 SCR 431
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 4(2)
Supreme Court09 Dec 1959Dismissed
Fedco (P) Ltd. and Another Vs S.N. Bilgrami and Others
Supreme Court Of India · AIR 1960 SC 415 : (1960) 62 BOMLR 293 : (1960) 2 SCR 408
Constitution of India, 1950 — Article 14, 19(1), 31
Supreme Court09 Dec 1959Dismissed
State of Delhi Vs Shri Ram Lohia
Supreme Court Of India · AIR 1960 SC 490
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 164
Supreme Court09 Dec 1959Allowed
Maharaj Prithvisinghji Bhimsinghji Vs State of Bombay (now Rajasthan)
Supreme Court Of India · AIR 1960 SC 483
Bombay Prohibition Act, 1949 — Section 65, 66
Supreme Court07 Dec 1959Dismissed
Rathod Bhimjibhai Masrubhai Rajput and Another Vs The State of Bombay and Others
Supreme Court Of India · AIR 1960 SC 438 : (1960) 62 BOMLR 244 : (1960) 2 SCR 393
Bombay Land Revenue Code, 1879 — Section 136, 136(1), 144Bombay Taluqdari Tenure Abolition Act, 1949 — Section 17, 2(3), 3, 4, 5Constitution of India, 1950 — Article 133(1)
Supreme Court03 Dec 1959Partly Allowed
Narendra Kumar and Others Vs The Union of India (UOI) and Others
Supreme Court Of India · AIR 1960 SC 430 : (1960) 2 SCR 375
Constitution of India, 1950 — Article 14, 19, 19(1), 32Essential Commodities Act, 1955 — Section 3
Supreme Court02 Dec 1959Dismissed
Chaturbhai M. Patel Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1960 SC 424 : (1978) 2 ELT 297 : (1960) 2 SCR 362
Central Excise Rules, 1944 — Rule 140, 141, 142, 143, 144Central Excises and Salt Act, 1944 — Section 10, 6, 8, 9Constitution of India, 1950 — Article 226
Supreme Court02 Dec 1959Dismissed
M.G. Desai and Another Vs State of Bombay
Supreme Court Of India · AIR 1960 SC 1312
Government of Bhor State Act, 1942 — Section 31, 6High Denomination Bank Notes (Demonetisation) Ordinance, 1946 — Section 7(3)Constitution of India, 1950 — Article 372
Supreme Court30 Nov 1959Dismissed
The State Vs Hiralal Girdharilal Kothari, D.P. Chadda and F.X. Jacobs
Supreme Court Of India · AIR 1960 SC 360 : (1960) 26 CLT 278 : (1960) CriLJ 524 : (1960) 2 SCR 355
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 337, 337(1), 339Official Secrets Act, 1923 — Section 5
Supreme Court26 Nov 1959Dismissed
State of Jammu and Kashmir and Others Vs Thakur Ganga Singh for self and on behalf of other shareholders of Jammu and Kashmir Mechanics and Transport Workers Co-operative Society Limited and Another
Supreme Court Of India · AIR 1960 SC 356 : (1960) 2 SCR 346
Constitution of India, 1950 — Article 132(2), 14Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Motor Vehicles Rules, 1991 — Rule 4, 47