Supreme Court28 Oct 1959dismissed
K. Satwant Singh Vs The State of Punjab
Supreme Court Of India · AIR 1960 SC 266 : (1960) 2 SCR 89
Constitution of India, 1950 — Article 32
COURT ARCHIVE
Supreme Court Of India judgments, 1959
230 judgments · page 3 of 12
Supreme Court27 Oct 1959Allowed
Nikhil Ranjan Ghosh Vs The State of West Bengal
Supreme Court Of India · AIR 1960 SC 239 : (1960) CriLJ 289 : (1960) 2 SCR 58
Constitution of India, 1950 — Article 14, 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 403, 439Penal Code, 1860 (IPC) — Section 120
Supreme Court20 Oct 1959Partly Allowed
The Indian Bank Ltd., Madras Vs The Indian Bank Employees'' Union and Another
Supreme Court Of India · AIR 1960 SC 653
Constitution of India, 1950 — Article 136
Supreme Court16 Oct 1959Allowed
The Brahmachari Research Institute, Calcutta-4 Vs Their Workmen
Supreme Court Of India · AIR 1960 SC 257 : (1959) 2 LLJ 840 : (1960) 2 SCR 45
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 25F
Supreme Court16 Oct 1959Dismissed
The Dunlop Rubber Co. (India) Ltd. Vs Workmen and Others
Supreme Court Of India · AIR 1960 SC 207 : (1959) 2 LLJ 826 : (1960) 2 SCR 51
Supreme Court16 Oct 1959dismissed
The Indian Hume Pipe Co. Ltd. Vs The Workmen and Another
Supreme Court Of India · AIR 1960 SC 251 : (1963) 7 FLR 463 : (1959) 2 LLJ 830
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17Industrial Disputes Act, 1947 — Section 25F
Supreme Court16 Oct 1959Dismissed
Dalmia Cement (Bharat) Ltd. Vs Their Workers represented by the Dalmia Cement Workers'' Union, Dalmia
Supreme Court Of India · AIR 1960 SC 413 : (1960) 1 FLR 110
Industrial Disputes Act, 1947 — Section 25F
Supreme Court14 Oct 1959Partly Allowed
India General Navigation and Railway Co. Ltd. and Another Vs Their Workmen
Supreme Court Of India · AIR 1960 SC 219 : (1960) 1 FLR 178 : (1960) 1 LLJ 13 : (1960) 2 SCR 1
Industrial Disputes Act, 1947 — Section 22, 33
Supreme Court14 Oct 1959dismissed
The State of Rajasthan Vs Rehman
Supreme Court Of India · AIR 1960 SC 210 : (1960) 26 CLT 173 : (1960) CriLJ 286 : (1978) 2 ELT 294 : (1960) 1 SCR 991
Central Excise Rules, 1944 — Rule 201Central Excises and Salt Act, 1944 — Section 14Criminal Procedure Code, 1898 (CrPC) — Section 100, 101, 102, 103, 153
Supreme Court12 Oct 1959Dismissed
M. Narasimhachar Vs The State of Mysore
Supreme Court Of India · AIR 1960 SC 247 : (1960) 1 LLJ 798 : (1960) 1 SCR 981
Constitution of India, 1950 — Article 311(2)Mysore Service Regulations — Article 216, 294, 297, 302, 2
Supreme Court08 Oct 1959Allowed
Corn Products Refining Co. Vs Shangrila Food Products Ltd.
Supreme Court Of India · AIR 1960 SC 142 : (1960) 62 BOMLR 162 : (1960) 1 SCR 968
Trade Marks Act, 1940 — Section 8
Supreme Court08 Oct 1959Dismissed
Shubnath Deogram Vs Ram Narain Prasad and Others
Supreme Court Of India · AIR 1960 SC 148 : (1960) 1 SCR 953
Representation of the People Act, 1951 — Section 123(3)
Supreme Court07 Oct 1959Allowed
B.K. Pal Chaudhry Vs The State of Assam
Supreme Court Of India · AIR 1960 SC 133 : (1960) 2 AnWR 69 : (1960) CriLJ 174 : (1960) 2 MLJ 69 : (1960) 1 SCR 945
Criminal Procedure Code, 1898 (CrPC) — Section 476, 479, 479Penal Code, 1860 (IPC) — Section 193, 376
Supreme Court06 Oct 1959Dismissed
Romesh Chandra Arora Vs The State
Supreme Court Of India · AIR 1960 SC 154 : (1960) 26 CLT 225 : (1960) CriLJ 177 : (1960) 1 SCR 924
Criminal Procedure Code, 1898 (CrPC) — Section 423, 423(1)Penal Code, 1860 (IPC) — Section 383, 384, 503, 506, 511
Supreme Court06 Oct 1959Dismissed
Bibhuti Bhusan Chatterjee Vs The State of Bihar
Supreme Court Of India · AIR 1960 SC 128 : (1960) CriLJ 171 : (1960) 1 SCR 935
Court Fees Act, 1870 — Article 9, 4Criminal Procedure Code, 1898 (CrPC) — Section 107, 154, 173(4), 207A(3), 210(2)
Supreme Court06 Oct 1959Dismissed
The Municipal Board, Mainpuri Vs Kanhaiya Lal
Supreme Court Of India · AIR 1960 SC 184 : (1960) 26 CLT 204 : (1960) CriLJ 281 : (1960) 1 SCR 941
Uttar Pradesh Municipalities Act, 1916 — Section 128(1)
Supreme Court30 Sept 1959dismissed
Sardar Gurmej Singh Vs Sardar Partap Singh Kairon
Supreme Court Of India · AIR 1960 SC 122 : (1960) 1 SCR 909
Representation of the People Act, 1951 — Section 123(7), 127(7)
Supreme Court30 Sept 1959dismissed
Keshav Laxman Borkar Vs Devrao Laxman Anande
Supreme Court Of India · AIR 1960 SC 131 : (1960) 62 BOMLR 159 : (1960) 1 SCR 902
Representation of the People Act, 1951 — Section 101
Supreme Court25 Sept 1959Allowed
Kedar Nath Motani and Others Vs Prahlad Rai and Others
Supreme Court Of India · AIR 1960 SC 213 : (1960) 1 SCR 861
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145
Supreme Court25 Sept 1959Dismissed
Sitaram Ramcharan etc. Vs M.N. Nagarshana and Others
Supreme Court Of India · AIR 1960 SC 260 : (1960) 62 BOMLR 152 : (1960) 1 LLJ 29 : (1960) MPLJ 487 : (1960) 1 SCR 875
Payment of Wages Act, 1936 — Section 15(2)