Supreme Court23 Apr 1959dismissed
Din Dayal Sharma Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1959 SC 831 : (1959) CriLJ 1120 : (1959) 2 SCR 776 Supp
Penal Code, 1860 (IPC) — Section 161
COURT ARCHIVE
Supreme Court Of India judgments, 1959
230 judgments · page 9 of 12
Supreme Court22 Apr 1959Dismissed
The State of Ajmer (Now Rajasthan) Vs Shivji Lal
Supreme Court Of India · AIR 1959 SC 847 : (1959) CriLJ 1127 : (1960) 1 LLJ 239 : (1959) 2 SCR 739 Supp
Penal Code, 1860 (IPC) — Section 161, 21
Supreme Court22 Apr 1959Allowed
Commissioner of Income Tax, Bombay North, Kutch and Saurashtra Vs Patel and Co.
Supreme Court Of India · AIR 1960 SC 278 : (1959) 37 ITR 412
Income Tax Act, 1922 — Section 26A, 66A(2)
Supreme Court22 Apr 1959Allowed
Salekh Chand and Another Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1960 SC 283
Essential Supplies (Temporary Powers) Act, 1946 — Section 7
Supreme Court22 Apr 1959Allowed
The Calcutta Electric Supply Corporation Ltd. Vs The Calcutta Electric Supply Workers'' Union and Others
Supreme Court Of India · AIR 1959 SC 1191
Industrial Disputes Act, 1947 — Section 2
Supreme Court21 Apr 1959Dismissed
Ram Gopal Vs Anant Prasad and Another
Supreme Court Of India · AIR 1959 SC 851 : (1959) 2 SCR 692 Supp
Motor Vehicles Act, 1939 — Section 47, 57, 57(3), 57(5), 58
Supreme Court21 Apr 1959Dismissed
The Commissioner of Sales-Tax, Eastern Division, Nagpur Vs Husenali Adamji and Co.
Supreme Court Of India · AIR 1959 SC 887 : (1959) 2 SCR 702 Supp : (1959) 10 STC 297
Central Provinces and Berar Sales Tax Act, 1947 — Section 2, 23(1), 4Central Provinces and Berar Sales Tax Rules, 1947 — Rule 19Sales of Goods Act, 1930 — Section 2(4)
Supreme Court21 Apr 1959dismissed
Andheri Marol Kurla Bus Service and Another Vs The State of Bombay
Supreme Court Of India · AIR 1959 SC 841 : (1959) 61 BOMLR 1408 : (1959) CriLJ 1122 : (1959) 2 LLJ 236 : (1959) 2 SCR 734 Supp
Industrial Disputes Act, 1947 — Section 12, 12(6), 20(2), 31, 33
Supreme Court21 Apr 1959Allowed
The Management of Ranipur Colliery Vs Bhuban Singh and Others
Supreme Court Of India · AIR 1959 SC 833 : (1959) 2 LLJ 231 : (1959) 2 SCR 719 Supp
Industrial Disputes Act, 1947 — Section 33, 33A
Supreme Court21 Apr 1959Dismissed
Ramanlal Mohanlal Pandya Vs The State of Bombay
Supreme Court Of India · AIR 1960 SC 961
Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 161
Supreme Court21 Apr 1959Allowed
Ghulam Mehdi Vs State of Rajasthan
Supreme Court Of India · AIR 1960 SC 1185
Criminal Procedure Code, 1898 (CrPC) — Section 514
Supreme Court21 Apr 1959dismissed
Ranjit Singh Vs The State of Punjab
Supreme Court Of India · AIR 1959 SC 843 : (1959) 2 AnWR 121 : (1959) CriLJ 1124 : (1959) 2 SCR 727 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 200, 202, 476, 76(2)Penal Code, 1860 (IPC) — Section 191, 193
Supreme Court21 Apr 1959Allowed
The Shiva Glass Works Co., Ltd. Vs Their Workmen
Supreme Court Of India · AIR 1959 SC 1236
Supreme Court20 Apr 1959Allowed
Commissioner of Income Tax, West Bengal Vs Calcutta National Bank Limited (In Liquidation)
Supreme Court Of India · AIR 1959 SC 928 : (1959) 37 ITR 171 : (1959) 2 SCR 660 Supp
Excess Profits Tax Act, 1940 — Rule 4(4)Income Tax Act, 1922 — Section 10
Supreme Court15 Apr 1959Allowed
The State of Bihar and Others Vs Bhabapritananda Ojha
Supreme Court Of India · AIR 1959 SC 1073 : (1959) 2 SCR 624 Supp
Civil Procedure Code, 1908 (CPC) — Section 92
Supreme Court15 Apr 1959Allowed
Ram Saroop Dasji Vs S.P. Sahi, Special Officer-in-charge of The Hindu Religious Trusts and Others
Supreme Court Of India · AIR 1959 SC 951 : (1959) 2 SCR 583 Supp
Civil Procedure Code, 1908 (CPC) — Section 92
Supreme Court15 Apr 1959Dismissed
Moti Das Vs S.P. Sahi, The Special Officer In Charge of Hindu Religious Trusts and Others
Supreme Court Of India · AIR 1959 SC 942
Civil Procedure Code, 1908 (CPC) — Section 92
Supreme Court15 Apr 1959Allowed
Tractors (India) Ltd. Vs Md. Sayeed and Another
Supreme Court Of India · AIR 1959 SC 1196
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1)Industrial Disputes Act, 1947 — Section 33
Supreme Court15 Apr 1959Allowed
The State of Bihar and Others Vs Charusila Dasi
Supreme Court Of India · AIR 1959 SC 1002 : (1959) 2 SCR 601 Supp
Bihar Hindu Religious Trusts Act, 1950 — Section 2(1), 59, 70Constitution of India, 1950 — Article 19, 226, 245, 246Income Tax Act, 1961 — Section 3, 4, 4(1)
Supreme Court15 Apr 1959Allowed
East Indian Coal Co. Ltd. Vs Parbati Sankar Mukherjee
Supreme Court Of India · AIR 1959 SC 1222
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23Industrial Disputes Act, 1947 — Section 25F, 33, 33AIndustrial Employment (Standing Orders) Act, 1946 — Section 6(2)