Supreme Court20 May 1959dismissed
Naresh Chandra Ganguli Vs The State of West Bengal and Others
Supreme Court Of India · AIR 1959 SC 1335 : (1959) CriLJ 1501 : (1960) 1 SCR 411
Preventive Detention Act, 1950 — Section 3, 3(1), 3(2), 3(4), 7
COURT ARCHIVE
Supreme Court Of India judgments, 1959
230 judgments · page 6 of 12
Supreme Court20 May 1959Dismissed
Shri V.V. Giri Vs Dippala Suri Dora and Others
Supreme Court Of India · AIR 1959 SC 1318 : (1960) 1 SCR 426
Constitution of India, 1950 — Article 14, 330Delimitation Commission Act, 1952 — Section 8Representation of the People Act, 1951 — Section 54(4)
Supreme Court19 May 1959Allowed
Dhrangadhra Chemical Works Ltd. Vs The Dhrangadhra Municipality
Supreme Court Of India · AIR 1959 SC 1271 : (1960) 1 SCR 388
Bombay District Municipal Act, 1901 — Section 153Penal Code, 1860 (IPC) — Section 193, 228
Supreme Court19 May 1959Allowed
Associated Hotels of India Ltd. Vs R.N. Kapoor
Supreme Court Of India · AIR 1959 SC 1262 : (1960) 1 SCR 368
Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 2(b)Transfer of Property Act, 1882 — Section 105, 108
Supreme Court15 May 1959Allowed
Umacharan Shaw and Bros. Vs Commissioner of Income Tax, West Bengal
Supreme Court Of India · (1959) 37 ITR 271
Income Tax Act, 1922 — Section 26A
Supreme Court15 May 1959dismissed
Maharajadhiraj Sir Kameshwar Singh Vs The State of Bihar
Supreme Court Of India · AIR 1959 SC 1303 : (1959) 37 ITR 388 : (1960) 1 SCR 332
Bihar Agricultural Income Tax Act, 1938 — Section 25(1), 26Income Tax Act, 1961 — Section 34
Supreme Court15 May 1959Disposed Of
Guest, Keen, Williams Private Ltd. Vs P.J. Sterling and Others
Supreme Court Of India · AIR 1959 SC 1279 : (1959) 2 LLJ 405 : (1960) 1 SCR 348
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1)Industrial Employment (Standing Orders) Act, 1946 — Section 7
Supreme Court15 May 1959Allowed
The Commissioner of Income Tax, West Bengal Vs Kalu Babu Lal Chand
Supreme Court Of India · AIR 1959 SC 1289 : (1959) 37 ITR 123 : (1960) 1 SCR 320
Income Tax Act, 1961 — Section 66(1)
Supreme Court14 May 1959Dismissed
Baldota Brothers Vs Libra Mining Works
Supreme Court Of India · (1959) 05 SC CK 0057
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10, 151Constitution of India, 1950 — Article 136
Supreme Court14 May 1959Dismissed
Ahmedabad Manufacturing and Calico Printing Co. Ltd. Vs Comissioner of Excess Profits Tax, Bombay North Kutch and Saurashtra
Supreme Court Of India · AIR 1960 SC 1297 : (1960) 38 ITR 675
Excess Profits Tax Act, 1940 — Rule 12(1)
Supreme Court14 May 1959Dismissed
Charan Singh Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1967 SC 520
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 367
Supreme Court14 May 1959Dismissed
P.R. Chowdhary and S. Gangoli Vs The State of U.P.
Supreme Court Of India · (1959) 36 ITR 194
Penal Code, 1860 (IPC) — Section 21, 116, 120B, 161, 162, 163Prevention of Corruption Act, 1947 — Section 2, 20, 5, 5(1), 5(2), 5(1)(c), 5(1)(d)Railways Act, 1989 — Section 137, 137(1), 137(4), 3(7)
Supreme Court14 May 1959Allowed
Lalchand Bhagat Ambica Ram Vs Commissioner of Income Tax, Bihar and Orissa
Supreme Court Of India · AIR 1959 SC 1295 : (1959) 37 ITR 288 : (1960) 1 SCR 301
Income Tax Act, 1922 — Section 34
Supreme Court14 May 1959Dismissed
Abdul Rahim Ismail Rahimtoola Vs The State of Bombay
Supreme Court Of India · AIR 1959 SC 1315 : (1959) 61 BOMLR 1547 : (1960) CriLJ 124 : (1960) 1 SCR 285
Constitution of India, 1950 — Article 145(3)Passports (Entry into India) Rules, 1950 — Rule 3, 4, 6Passports Act, 1967 — Section 3
Supreme Court14 May 1959dismissed
S. Gangoli Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1959 SC 1310 : (1959) CriLJ 1497(1) : (1960) 1 SCR 290
Penal Code, 1860 (IPC) — Section 116, 120, 21, 21(9)Prevention of Corruption Act, 1947 — Section 2Railways Act, 1890 — Section 137(4)
Supreme Court13 May 1959Dismissed
The Manager, Hotel Imperial Vs The Chief Commissioner and Others
Supreme Court Of India · AIR 1959 SC 1214 : (1959) 2 LLJ 553 : (1960) 1 SCR 279
Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 36
Supreme Court12 May 1959Dismissed
Jagdish Mills Ltd. Vs The Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad
Supreme Court Of India · (1959) 37 ITR 114 : (1960) 1 SCR 236
Constitution of India, 1950 — Article 136Income Tax Act, 1922 — Section 4(1)
Supreme Court12 May 1959Allowed
Pares Nath Thakur Vs Mohani Dasi and Others
Supreme Court Of India · (1960) 26 CLT 1 : (1960) 1 SCR 271
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60, Order 21 Rule 63
Supreme Court12 May 1959Allowed
Calcutta Company Ltd. Vs The Commissioner of Income Tax, West Bengal
Supreme Court Of India · (1959) 37 ITR 1 : (1960) 1 SCR 185
Constitution of India, 1950 — Article 135Income Tax Act, 1961 — Section 66A(2)
Supreme Court12 May 1959Partly Allowed
The Central Bank of India Vs Their Workmen
Supreme Court Of India · AIR 1960 SC 12 : (1959) 29 CompCas 367 : (1960) 1 SCR 200
Banking Companies Act, 1949 — Section 10English Partnership Act, 1890 — Section 2(3)