Supreme Court12 May 1959Allowed
New Jehangir Vakil Mills Ltd. Vs Commissioner of Income Tax, North, Kutch and Saurashtra
Supreme Court Of India · AIR 1959 SC 1177 : (1959) 37 ITR 11 : (1960) 1 SCR 249
Income Tax Act, 1922 — Section 66(1), 66(4)
COURT ARCHIVE
Supreme Court Of India judgments, 1959
230 judgments · page 7 of 12
Supreme Court11 May 1959Dismissed
British India General Insurance Co. Ltd. Vs Captain Itbar Singh and Others
Supreme Court Of India · AIR 1959 SC 1331 : (1960) 1 SCR 168
Motor Vehicles Act, 1939 — Section 95, 96, 96(2)
Supreme Court08 May 1959Dismissed
The Commissioner of Income Tax, Bombay Vs Ranchhoddas Karsondas, Bombay
Supreme Court Of India · AIR 1959 SC 1154 : (1959) 36 ITR 569 : (1960) 1 SCR 114
Income Tax Act, 1961 — Section 22(1), 22(2), 34, 66A
Supreme Court08 May 1959Dismissed
The Management of Praga Industries Ltd., Coimbatore Vs The Workers
Supreme Court Of India · AIR 1959 SC 1194 : (1959) 2 LLJ 379 : (1960) 1 SCR 161
Supreme Court08 May 1959Allowed
Shalimar Works Limited Vs Their Workmen
Supreme Court Of India · AIR 1959 SC 1217 : (1959) 2 LLJ 26 : (1960) 1 SCR 150
Supreme Court08 May 1959Dismissed
Jnanendra Nath Ghose Vs The State of West Bengal
Supreme Court Of India · AIR 1959 SC 1199 : (1959) CriLJ 1492 : (1960) 1 SCR 126
Evidence Act, 1872 — Section 133
Supreme Court08 May 1959Dismissed
Shri B.P. Hira, Works Manager, Central Railway, Parel, Bombay etc. Vs Shri C.M. Pradhan etc.
Supreme Court Of India · AIR 1959 SC 1226 : (1959) 2 LLJ 397 : (1960) 1 SCR 137
Bombay Shops and Establishments Act, 1948 — Section 4, 70Factories Act, 1948 — Section 2(l), 59
Supreme Court07 May 1959Dismissed
The Graham Trading Co. (India) Ltd. Vs Its Workmen
Supreme Court Of India · AIR 1959 SC 1151 : (1959) 2 LLJ 393 : (1960) 1 SCR 107
Supreme Court07 May 1959Allowed
Commissioner of Income Tax, Bombay City Vs M.K. Kirtikar
Supreme Court Of India · AIR 1960 SC 186 : (1959) 36 ITR 360
Income Tax Act, 1922 — Section 55, 66(I)
Supreme Court07 May 1959Allowed
Kapoor and Co. Vs Workmen of Kapoor and Co.
Supreme Court Of India · AIR 1959 SC 1317
Supreme Court07 May 1959Dismissed
Narayandas Bhagwandas Madhavdas Vs The State of West Bengal
Supreme Court Of India · AIR 1959 SC 1118 : (1959) CriLJ 1368 : (1983) ECR 1718 : (1960) 1 SCR 93
Criminal Procedure Code, 1898 (CrPC) — Section 155, 155(2), 155(3), 156(3), 169Foreign Exchange Regulation Act, 1947 — Section 19(3), 23(3)
Supreme Court06 May 1959Allowed
Crompton Parkinson (Works) Private Ltd., Bombay Vs Its Workmen and Others
Supreme Court Of India · AIR 1959 SC 1089 : (1959) 2 LLJ 382 : (1959) 2 SCR 936 Supp
Income Tax Act, 1961 — Section 10(2)Industrial Disputes Act, 1947 — Section 12(4), 12(5)
Supreme Court06 May 1959Dismissed
Great Indian Motor Works Ltd. and Another Vs Their Employees and Others
Supreme Court Of India · AIR 1959 SC 1186 : (1959) 2 LLJ 373 : (1960) 1 SCR 13
Companies Act, 1956 — Section 457Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 120
Supreme Court06 May 1959Dismissed
Phulbari Tea Estate Vs Its Workmen
Supreme Court Of India · AIR 1959 SC 1111 : (1959) 2 LLJ 663 : (1960) 1 SCR 32
Industrial Disputes Act, 1947 — Section 7
Supreme Court06 May 1959Dismissed
The Lord Krishna Sugar Mills Ltd. and Another Vs The Union of India and Another
Supreme Court Of India · AIR 1959 SC 1124 : (1960) 1 SCR 39
Constitution of India, 1950 — Article 14, 19Essential Commodities Act, 1955 — Section 3Sugar Export Promotion Act, 1958 — Section 5, 6, 7, 8
Supreme Court06 May 1959Dismissed
Ispahani Ltd., Calcutta Vs Ispahani Employees'' Union
Supreme Court Of India · AIR 1959 SC 1147 : (1959) 2 LLJ 4 : (1960) 1 SCR 24
Supreme Court05 May 1959Dismissed
Indian Molasses Co. (Private) Ltd. Vs Commissioner of Income Tax, West Bengal
Supreme Court Of India · AIR 1959 SC 1049 : (1959) 37 ITR 66
Income Tax Act, 1922 — Section 10(2)
Supreme Court05 May 1959Dismissed
Commissioner of Income Tax, Bihar and Orissa Vs Patney and Co.
Supreme Court Of India · AIR 1959 SC 1070 : (1960) 26 CLT 96 : (1959) 36 ITR 488 : (1959) 2 SCR 868 Supp
Negotiable Instruments Act, 1881 (NI) — Section 66(1)
Supreme Court05 May 1959Allowed
The Indian Oxygen and Acetylene Co., Private Ltd., Bombay Vs Its Workmen and Another
Supreme Court Of India · AIR 1959 SC 1114 : (1959) 2 LLJ 540 : (1959) 2 SCR 1002 Supp
Supreme Court05 May 1959Allowed
Sarupchand Hukamchand and Co. Vs Union of India and Others
Supreme Court Of India · AIR 1959 SC 1207 : (1959) 61 BOMLR 1444 : (1959) 37 ITR 81
Income Tax Act, 1922 — Section 23, 31, 31(4)