Supreme Court Of India Judgments 1960

Supreme Court16 Dec 1960Allowed

Oriental Metal Pressing Works (P.) Ltd. Vs Bhaskar Kashinath Thakoor and Another

Supreme Court Of India · AIR 1961 SC 573 : (1962) 1 AnWR 13 : (1961) 63 BOMLR 505 : (1960) 30 CompCas 682 : (1961) 3 SCR 329

Companies Act, 1956 — Section 254, 255, 312, 317Constitution of India, 1950 — Article 133(1)

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Supreme Court16 Dec 1960Dismissed

Sarjoo Prasad Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1961 SC 631 : (1961) ALT 375 : (1961) 1 AnWR 133 : (1961) CriLJ 747 : (1961) 3 SCR 324

Prevention of Food Adulteration Act, 1954 — Section 16, 7

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Supreme Court16 Dec 1960Dismissed

Godavari Sugar Mills Ltd. Vs Kepargaon Taluka Sakhar Kamgar Sabha, Sakarwadi

Supreme Court Of India · AIR 1961 SC 1016 : (1961) 2 FLR 180 : (1961) 1 LLJ 313 : (1961) 3 SCR 342

Bombay Industrial Relations Act, 1946 — Section 3(13), 3(4), 42, 73AConstitution of India, 1950 — Article 19(1), 3

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Supreme Court15 Dec 1960Allowed

The Travancore Rubber and Tea Co. Ltd. Vs The Commissioner of Agricultural Income Tax, Kerala

Supreme Court Of India · AIR 1961 SC 604 : (1961) 41 ITR 751 : (1961) MhLj 55 : (1961) 3 SCR 279

Travancore-Cochin Agricultural Income Tax Act, 1950 — Section 5(j)

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Supreme Court15 Dec 1960Dismissed

Commissioner of Agricultural Income Tax, Trivandrum Vs Calvary Mount Estates (Private) Ltd.

Supreme Court Of India · AIR 1961 SC 1099 : (1961) 1 AnWR 58 : (1961) 41 ITR 755 : (1961) 3 SCR 285

Madras Plantations Agricultural Income Tax Act, 1955 — Section 5

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Supreme Court15 Dec 1960Dismissed

Raja Bahadur Visheshwara Singh and Others Vs Commissioner of Income Tax, Bihar and Orissa

Supreme Court Of India · AIR 1961 SC 1062 : (1961) 41 ITR 685 : (1961) 3 SCR 287

Income Tax Act, 1961 — Section 66(1), 66(2)

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Supreme Court15 Dec 1960Dismissed

Alembic Chemical Works Co. Ltd. Vs The Workmen

Supreme Court Of India · AIR 1961 SC 647 : (1961) 2 FLR 191 : (1961) 1 LLJ 328 : (1961) 3 SCR 297

Factories Act, 1948 — Section 78, 78(1), 78(2), 79, 79(1)Industrial Disputes Act, 1947 — Section 10(1)

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Supreme Court15 Dec 1960Partly Allowed

The Bata Shoe Co. (P) Ltd. Vs D.N. Ganguly and Others

Supreme Court Of India · AIR 1961 SC 1158 : (1961) 2 FLR 183 : (1961) 1 LLJ 303 : (1961) 3 SCR 308

Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(3), 12(4), 12(5)

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Supreme Court14 Dec 1960Dismissed

Jaswant Sugar Mills Ltd., Meerut Vs Shri Badri Prasad and Others

Supreme Court Of India · AIR 1967 SC 513 : (1961) 3 FLR 83 : (1961) 1 LLJ 649

Industrial Employment (Standing Orders) Act, 1946 — Section 2

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Supreme Court14 Dec 1960dismissed

R.G.S. Naidu and Co. Vs Commissioner of Income Tax And Excess Profits Tax, Madras

Supreme Court Of India · AIR 1961 SC 1007 : (1961) 41 ITR 693 : (1961) 3 SCR 271

Excess Profits Tax Act, 1940 — Section 1, 15, 2(19), 21Excess Profits Tax Rules — Rule 9Income Tax Act, 1961 — Section 15, 24, 66(1), 66A(2)

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Supreme Court14 Dec 1960dismissed

Bayyana Bhimayya Vs The Government of Andhra Pradesh

Supreme Court Of India · AIR 1961 SC 1065 : (1961) 3 SCR 267 : (1961) 12 STC 147

Sales of Goods Act, 1930 — Section 2(4)

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Supreme Court13 Dec 1960Dismissed

Andhra Scientific Co. Ltd. Vs A. Seshagiri Rao and Another

Supreme Court Of India · AIR 1967 SC 408 : (1961) 2 LLJ 117

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15, 2

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Supreme Court13 Dec 1960Allowed

The Income Tax Officer, Alwaye Vs The Asok Textiles Ltd., Alwaye

Supreme Court Of India · AIR 1961 SC 699 : (1961) 41 ITR 732 : (1961) 3 SCR 236

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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Supreme Court13 Dec 1960Allowed

Diamond Sugar Mills Ltd. and Another Vs The State of Uttar Pradesh and Another

Supreme Court Of India · AIR 1961 SC 652 : (1961) 3 SCR 242

Constitution of India, 1950 — Article 226Uttar Pradesh Sugar Factories Control Act, 1938 — Section 21, 29Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 20, 20(1)

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Supreme Court12 Dec 1960Dismissed

Ram Prasad Vishwakarma Vs The Chairman, Industrial Tribunal

Supreme Court Of India · AIR 1961 SC 857 : (1961) 2 FLR 540 : (1961) 1 LLJ 504 : (1961) 3 SCR 196

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 36

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Supreme Court12 Dec 1960Dismissed

Seth Jamnadas Daga and Others Vs Commissioner of Income Tax, South Bombay

Supreme Court Of India · AIR 1961 SC 1139 : (1961) 41 ITR 630 : (1961) 3 SCR 174

Income Tax Act, 1961 — Section 14(2), 16(1), 23(5), 24, 24(1)

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Supreme Court12 Dec 1960Dismissed

Shri Ambica Mills Co. Ltd. Vs S.B. Bhatt and Another

Supreme Court Of India · AIR 1961 SC 970 : (1961) 63 BOMLR 497 : (1961) 2 FLR 205 : (1961) 1 LLJ 1 : (1961) 3 SCR 220

Constitution of India, 1950 — Article 226, 227Payment of Wages Act, 1936 — Section 15, 2, 22, 4, 5

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Supreme Court12 Dec 1960Allowed

The Lord Krishna Textile Mills Vs Its Workmen

Supreme Court Of India · AIR 1961 SC 860 : (1961) 2 FLR 112 : (1961) 1 LLJ 211 : (1961) 3 SCR 204

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6

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Supreme Court12 Dec 1960Dismissed

The J.K. Cotton Spinning and Weaving Mills Co. Ltd. Vs The State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1961 SC 1170 : (1961) 2 FLR 529 : (1961) 1 LLJ 540 : (1961) 3 SCR 185

Constitution of India, 1950 — Article 132(1), 133(1), 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 3, 8

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Supreme Court12 Dec 1960Allowed

State of Kerala and Others Vs C.M. Francis and Co.

Supreme Court Of India · AIR 1961 SC 617 : (1961) 5 KLJ 396 : (1961) 3 SCR 181 : (1961) 12 STC 119

Constitution of India, 1950 — Article 226

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Supreme Court Of India judgments, 1960