COURT ARCHIVE

Supreme Court Of India judgments, 1959

230 judgments · page 11 of 12

Supreme Court16 Mar 1959dismissed

Mcgregor and Balfour Ltd. Vs The Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1959 SC 771 : (1959) 36 ITR 65 : (1959) 2 SCR 355 Supp

Excess Profits Tax Act, 1940 — Section 12(2)Finance (Amendment) Act, 1942 — Section 37Finance Act, 1941 — Section 28(1)

Read judgment

Supreme Court09 Mar 1959Dismissed

Mahadeo Vs The State of Bombay

Supreme Court Of India · AIR 1959 SC 735 : (1959) 2 SCR 339 Supp

Constitution of India, 1950 — Article 32Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 3(1), 4, 6

Read judgment

Supreme Court05 Mar 1959Allowed

Omar Salay Mohamed Sait Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1959 SC 1238 : (1959) 37 ITR 151

Income Tax Act, 1922 — Section 33

Read judgment

Supreme Court04 Mar 1959Dismissed

Kavalappara Kottarathil Kochunni Moopil Nayar Vs The State of Madras and Others

Supreme Court Of India · AIR 1959 SC 725 : (1959) 2 SCR 316 Supp

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

Read judgment

Supreme Court02 Mar 1959Dismissed

Prem Nath Kaul Vs The State of Jammu and Kashmir

Supreme Court Of India · AIR 1959 SC 749 : (1959) 2 SCR 270 Supp

Constitution of India, 1950 — Article 1, 238, 245, 246, 254Independence Act, 1947 — Section 7, 7(1)Jammu and Kashmir Big Landed Estates Abolition Act, 2007 — Section 3, 30, 4, 5

Read judgment

Supreme Court02 Mar 1959Disposed Of

Jogta Coal Co. Ltd. Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1959 SC 1232 : (1959) 36 ITR 521

Income Tax Act, 1922 — Section 10(2)

Read judgment

Supreme Court02 Mar 1959Dismissed

Rai Bahadur Seth Teomal Vs The Commissioner of Income Tax and The Commissioner of Excess Profits Tax

Supreme Court Of India · AIR 1959 SC 742 : (1959) 36 ITR 9 : (1959) 2 SCR 301 Supp

Income Tax Act, 1961 — Section 22(1), 22(2), 22(4), 23(2), 23(3)

Read judgment

Supreme Court23 Feb 1959Dismissed

The Commissioner of Income Tax, Mysore, Travancore-cochin and Coorg, Bangalore Vs The Indo Mercantile Bank Limited

Supreme Court Of India · AIR 1959 SC 713 : (1959) 36 ITR 1 : (1959) 2 SCR 256 Supp

Income Tax (Amendment) Act, 1939 — Section 2(15), 3, 4Income Tax (Amendment) Act, 1941 — Section 8Income Tax Act, 1922 — Section 14(2), 18(2), 24(1), 32(1), 6

Read judgment

Supreme Court20 Feb 1959Dismissed

Mulk Raj Vs The State of U.P.

Supreme Court Of India · AIR 1959 SC 902

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 34, 394

Read judgment

Supreme Court18 Feb 1959Dismissed

R. Abdulla Rowther Vs The State Transport Appellate Tribunal, Madras and Others S. Gopalan Nair Vs K. Damodaran Nair and Others

Supreme Court Of India · AIR 1959 SC 896

Constitution of India, 1950 — Article 19(6), 226Motor Vehicles Act, 1939 — Section 43A, 43A(1), 47(1)

Read judgment

Supreme Court18 Feb 1959dismissed

Raman and Raman Ltd. Vs The State of Madras and Others

Supreme Court Of India · AIR 1959 SC 694 : (1959) 2 SCR 227 Supp

Constitution of India, 1950 — Article 19(1), 19(6), 226Motor Vehicles Act, 1939 — Section 133, 42, 43, 43A, 44

Read judgment

Supreme Court16 Feb 1959Dismissed

Waman Shriniwas Kini Vs Ratilal Bhagwandas and Co.

Supreme Court Of India · AIR 1959 SC 689 : (1959) 61 BOMLR 1011 : (1959) 2 SCR 217 Supp

Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 108

Read judgment

Supreme Court13 Feb 1959Dismissed

The Amalgamated Electricity Co. Ltd. Vs N.S. Bathena

Supreme Court Of India · AIR 1959 SC 711 : (1959) 2 SCR 213 Supp

Arbitration Act, 1940 — Section 34, 46Electricity (Supply) Act, 1948 — Section 57Electricity Act, 1910 — Section 3

Read judgment

Supreme Court09 Feb 1959Allowed

Hamid Raza Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1960 SC 994

Constitution of India, 1950 — Article 19(6)Vindhya Pradesh Tendu Leaves Act, 1954 — Section 3(2)Vindhya Pradesh Tendu Leaves Rules, 1954 — Rule 4

Read judgment

Supreme Court03 Feb 1959Dismissed

The State of Madhya Pradesh Vs Mubarak Ali

Supreme Court Of India · AIR 1959 SC 707 : (1959) CriLJ 920 : (1960) 1 LLJ 36 : (1959) 2 SCR 201 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 173, 4(1)Penal Code, 1860 (IPC) — Section 120

Read judgment

Supreme Court02 Feb 1959Allowed

Damodhar Tukaram Mangalmurti and Others Vs The State of Bombay

Supreme Court Of India · AIR 1959 SC 639 : (1959) MPLJ 393 : (1959) 2 SCR 180 Supp

Constitution of India, 1950 — Article 133(1)

Read judgment

Supreme Court02 Feb 1959Allowed

Lipton Limited and Another Vs Their Employees

Supreme Court Of India · AIR 1959 SC 676 : (1959) 1 LLJ 431 : (1959) 2 SCR 150 Supp

Industrial Disputes (Central) Rules, 1957 — Rule 23Industrial Disputes Act, 1947 — Section 18, 2

Read judgment

Supreme Court28 Jan 1959Dismissed

Bengal Chemical and Pharmaceutical Works Ltd., Calcutta Vs Their Workmen

Supreme Court Of India · AIR 1959 SC 633 : (1959) 1 LLJ 413 : (1959) 2 SCR 136 Supp

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 10, 19(6)

Read judgment

Supreme Court27 Jan 1959Dismissed

Madanraj Vs Jalamchand Lodha and Another

Supreme Court Of India · AIR 1960 SC 744 : (1960) CriLJ 1151

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 439(5)

Read judgment

Supreme Court27 Jan 1959Dismissed

Kadiri Kunhahammad Vs The State of Madras

Supreme Court Of India · AIR 1960 SC 661 : (1960) CriLJ 1013

Indian Penal Code, 1860 — Section 120B, 409, 477ACode Of Criminal Procedure, 1973 — Section 222(2), 225, 234(2), 235(1), 239(d), 537

Read judgment