COURT ARCHIVE

Supreme Court Of India judgments, 1959

230 judgments · page 8 of 12

Supreme Court05 May 1959Allowed

The Associated Cement Companies Ltd., Dwarka Cement Works, Dwarka Vs Its Workmen and Another

Supreme Court Of India · AIR 1959 SC 967 : (1959) 1 LLJ 644 : (1959) 1 SCR 925

Constitution of India, 1950 — Article 38, 48Income Tax Act, 1961 — Section 10(2), 24(2)Industrial Disputes Act, 1947 — Section 10

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Supreme Court05 May 1959Partly Allowed

Titaghur Paper Mills Co. Ltd. Vs Its Workmen

Supreme Court Of India · AIR 1959 SC 1095 : (1959) 2 LLJ 9 : (1959) 2 SCR 1012 Supp

Industrial Disputes Act, 1947 — Section 10, 15, 2

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Supreme Court05 May 1959Allowed

The Trustees of The Charity Fund, Esplanade Road, Fort, Bombay Vs The Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1959 SC 1060 : (1959) 36 ITR 513 : (1959) 2 SCR 923 Supp

Income Tax Act, 1961 — Section 34, 4(3), 66(1), 66(A)(2)

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Supreme Court05 May 1959Dismissed

Tahsildar Singh and Another Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1959 SC 1012 : (1959) CriLJ 1231 : (1959) 2 SCR 875 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 119, 161, 162, 162(1), 374Evidence Act, 1872 — Section 145, 155, 155(3), 157, 27

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Supreme Court05 May 1959Allowed

Kirloskar Oil Engines Ltd. Vs Its Workmen and Others

Supreme Court Of India · AIR 1959 SC 1276

Income Tax Act, 1961 — Section 24(2)Industrial Disputes Act, 1947 — Section 12(4), 12(5)

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Supreme Court05 May 1959Allowed

Anil Starch Products Ltd. Vs Ahmedabad Chemical Workers'' Union and Others

Supreme Court Of India · AIR 1960 SC 1346 : (1960) 2 LLJ 88

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Supreme Court05 May 1959Allowed

The Tata Oil Mills Co. Ltd. Vs Its Workmen and Others

Supreme Court Of India · AIR 1959 SC 1065 : (1959) 2 LLJ 250 : (1960) 1 SCR 1

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Supreme Court05 May 1959Allowed

The Indian Hume Pipe Co., Ltd. Vs Their Workmen

Supreme Court Of India · AIR 1959 SC 1081 : (1959) 2 LLJ 357 : (1959) 2 SCR 948 Supp

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 10(2)

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Supreme Court04 May 1959Allowed

Saroj Kumar Mazumdar Vs The Commissioner of Income Tax, West Bengal, Calcutta

Supreme Court Of India · AIR 1959 SC 1252 : (1959) 37 ITR 242 : (1959) 2 SCR 846 Supp

Income Tax Act, 1961 — Section 10, 23(2)

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Supreme Court01 May 1959Dismissed

Tika Ram and Sons Ltd. Vs Its Workman (Bishamber Dayal)

Supreme Court Of India · AIR 1960 SC 198 : (1960) 1 LLJ 514

Constitution of India, 1950 — Article 136

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Supreme Court01 May 1959Dismissed

Chimmonlall Rameshwarlall Vs Commissioner of Income Tax (Central), Calcutta

Supreme Court Of India · AIR 1960 SC 280 : (1959) 37 ITR 415

Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 33(4), 34, 66(1), 66(2)

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Supreme Court30 Apr 1959Dismissed

Management of Balipara Tea Estate Vs Its workmen

Supreme Court Of India · AIR 1960 SC 191 : (1959) 2 LLJ 245

Industrial Disputes Act, 1947 — Section 15

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Supreme Court30 Apr 1959Dismissed

Orissa Cement Ltd. Vs Habibullah

Supreme Court Of India · AIR 1959 SC 1288

Industrial Disputes Act, 1947 — Section 33

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Supreme Court29 Apr 1959Allowed

Sasa Musa Sugar Works (P) Ltd. Vs Shobrati Khan and Others

Supreme Court Of India · AIR 1959 SC 923 : (1959) 2 LLJ 388 : (1959) 2 SCR 836 Supp

Industrial Disputes Act, 1947 — Section 33, 33

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Supreme Court27 Apr 1959Dismissed

Dolgobinda Paricha Vs Nimai Charan Misra and Others

Supreme Court Of India · AIR 1959 SC 914 : (1960) 26 CLT 130 : (1959) 2 SCR 814 Supp

Evidence Act, 1872 — Section 32, 32(5), 5, 50, 60

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Supreme Court24 Apr 1959Dismissed

Bhinka and Others Vs Charan Singh

Supreme Court Of India · AIR 1959 SC 960 : (1959) CriLJ 1223 : (1959) 2 SCR 798 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(6)Evidence Act, 1872 — Section 4, 79

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Supreme Court23 Apr 1959dismissed

Ram Dial Vs Sant Lal and Others

Supreme Court Of India · AIR 1959 SC 855 : (1959) 2 AnWR 99 : (1959) 2 SCR 748 Supp

Representation of the People Act, 1951 — Section 100(1), 123, 123(2), 123(4), 79

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Supreme Court23 Apr 1959Allowed

The Patna Electric Supply Co., Ltd., Patna Vs The Patna Electric Supply Workers'' Union

Supreme Court Of India · AIR 1959 SC 1035 : (1959) 2 LLJ 366 : (1959) 2 SCR 761 Supp

Industrial Disputes Act, 1947 — Section 10(1), 7

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Supreme Court23 Apr 1959Dismissed

Ujagar Singh Vs Jeo

Supreme Court Of India · AIR 1959 SC 1041 : (1959) 2 SCR 781 Supp

Evidence Act, 1872 — Section 48, 57, 57(1)

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Supreme Court23 Apr 1959Allowed

Muzaffarpur Electric Supply Co. Ltd. Vs Muzaffarpur Electric Supply Workers'' Union

Supreme Court Of India · AIR 1959 SC 1294

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