Supreme Court15 Apr 1959Dismissed
R. C. MITTER and SONS Vs COMMISSIONER OF Income Tax, CALCUTTA. D. C. AUDDY and BROTHERS v. COMMISSIONER OF Income Tax, CALCUTTA.
Supreme Court Of India · AIR 1959 SC 868
Constitution of India, 1950 — Article 135
COURT ARCHIVE
Supreme Court Of India judgments, 1959
230 judgments · page 10 of 12
Supreme Court14 Apr 1959Allowed
Shibraj Singh and Others Vs The State of West Bengal and Another
Supreme Court Of India · AIR 1959 SC 1173
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 304A, 326, 338, 80
Supreme Court14 Apr 1959Allowed
Maharajadhiraja Sir Kameshwar Singh Vs Commissioner of Income Tax, Bihar and Orissa
Supreme Court Of India · (1959) 36 ITR 246
Income Tax Act, 1922 — Section 66(2)
Supreme Court14 Apr 1959Allowed
Bhagwan Singh Vs Rameshwar Prasad Sastri and Others
Supreme Court Of India · AIR 1959 SC 876 : (1959) 2 SCR 535 Supp
Bihar Gram Panchayat Account Rules, 1949 — Rule 20Bihar Panchayat Raj Act, 1958 — Section 6Representation of the People Act, 1951 — Section 100(1), 7, 81
Supreme Court14 Apr 1959dismissed
Maharana Mills (Private) Ltd. Vs Income Tax Officer, Porbandar
Supreme Court Of India · AIR 1959 SC 881 : (1959) 61 BOMLR 1395 : (1959) 36 ITR 350 : (1959) 2 SCR 547 Supp
Income Tax Act, 1922 — Section 10(2), 10(5), 35
Supreme Court09 Apr 1959Dismissed
Chandrika Prasad Tripathi Vs Siv Prasad Chanpuria and Others
Supreme Court Of India · AIR 1959 SC 827 : (1959) 2 SCR 527 Supp
Representation of the People Act, 1951 — Section 103, 106, 107, 116A, 117
Supreme Court09 Apr 1959Dismissed
Mallappa Girimallappa Betgeri and Others Vs R. Yellappagouda Patil and Others
Supreme Court Of India · AIR 1959 SC 906
Supreme Court08 Apr 1959Allowed
Kaushalya Devi and Others Vs Bachittar Singh and Others
Supreme Court Of India · AIR 1960 SC 1168
Constitution of India, 1950 — Article 226
Supreme Court07 Apr 1959Dismissed
Textile Supply Co., Assam Vs Commissioner of Income Tax, Assam
Supreme Court Of India · (1959) 36 ITR 242
Income Tax Act, 1922 — Section 26A
Supreme Court01 Apr 1959Dismissed
Sardar Sarup Singh and Others Vs State of Punjab and Others
Supreme Court Of India · AIR 1959 SC 860
Constitution of India, 1950 — Article 26, 32, 371Sikh Gurdwaras Act, 1925 — Section 125, 129, 133, 134, 148B
Supreme Court01 Apr 1959Dismissed
Om Prabha Jain Vs Gian Chand and Another
Supreme Court Of India · AIR 1959 SC 837 : (1959) 2 SCR 516 Supp
Representation of the People Act, 1951 — Section 103, 106, 107, 116A, 117
Supreme Court31 Mar 1959Allowed
Chaganlal Textile Mills Private Ltd. Vs Chalisgoan Girni Kamgar Union
Supreme Court Of India · AIR 1959 SC 722
Bombay Industrial Relations Act, 1946 — Section 35(1), 35(5), 40(1), 42
Supreme Court26 Mar 1959Allowed
Commissioner of Income Tax, West Bengal Vs Calcutta Stock Exchange Association Ltd.
Supreme Court Of India · AIR 1959 SC 763 : (1959) 2 AnWR 224 : (1959) 36 ITR 222 : (1959) 2 SCR 459 Supp
Income Tax Act, 1922 — Section 10(6)
Supreme Court26 Mar 1959Disposed Of
Emerald and Co. Ltd. Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · (1959) 36 ITR 257
Supreme Court26 Mar 1959dismissed
Howrah Trading Co. Ltd. Vs Commissioner of Income Tax, Central, Calcutta.
Supreme Court Of India · AIR 1959 SC 775 : (1959) 29 CompCas 282 : (1959) 36 ITR 215 : (1959) 2 SCR 448 Supp
Income Tax Act, 1922 — Section 18(5), 19A
Supreme Court26 Mar 1959Dismissed
Balkrishna Savalram Pujari and Others Vs Shree Dnyaneshwar Maharaj Sansthan and Others
Supreme Court Of India · AIR 1959 SC 798 : (1960) 2 MLJ 87 : (1959) 2 SCR 476 Supp
Civil Procedure Code, 1908 (CPC) — Section 92
Supreme Court26 Mar 1959Dismissed
Gherulal Parakh Vs Mahadeodas Maiya and Others
Supreme Court Of India · AIR 1959 SC 781 : (1959) 2 SCR 406 Supp
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 69(1), 69(2)Contract Act, 1872 — Section 23, 30Partnership Act, 1932 — Section 4, 42, 69, 69(1)
Supreme Court20 Mar 1959Allowed
Commissioner of Income Tax, Hyderabad-deccan Vs Vazir Sultan and Sons
Supreme Court Of India · AIR 1959 SC 814 : (1960) 2 AnWR 73 : (1959) 36 ITR 175 : (1960) 2 MLJ 73 : (1959) 2 SCR 375 Supp
Income Tax Act, 1961 — Section 10(1), 2(4), 4(3), 66(1)
Supreme Court16 Mar 1959Allowed
Additional Collector, Banares Vs Maharaj Kishore Khanna
Supreme Court Of India · (1959) 2 SCR 364 Supp
Civil Procedure Code, 1908 (CPC) — Section 39, 60
Supreme Court16 Mar 1959Allowed
S.K. Sahgal, Additional Collector, Banaras Vs Maharaj Kishore Khanna
Supreme Court Of India · AIR 1959 SC 809
Civil Procedure Code, 1908 (CPC) — Section 39, 60Limitation Act, 1963 — Article 182United Provinces Land Revenue Act, 1901 — Section 14, 14A, 14A(1), 14A(3)