COURT ARCHIVE

Supreme Court Of India judgments, 1960

335 judgments · page 10 of 17

Supreme Court28 Jul 1960dismissed

Dalip Singh Vs The State of Punjab

Supreme Court Of India · AIR 1960 SC 1305 : (1953) CriLJ 1465 : (1979) 4 SCC 332 : (1961) 1 SCR 88

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311, 311(2)Patiala State Regulations — Rule 278

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Supreme Court28 Jul 1960Allowed

The State of Uttar Pradesh and Others Vs Raja Syed Mohammad Saadat Ali Khan

Supreme Court Of India · AIR 1960 SC 1283 : (1961) 41 ITR 737 : (1961) 1 SCR 82

Constitution of India, 1950 — Article 226Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 3

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Supreme Court27 Jul 1960Allowed

The Commissioner of Income Tax, Punjab Vs Shri Thakur Das Bhargava, Advocate, Hissar

Supreme Court Of India · AIR 1960 SC 1219 : (1960) 40 ITR 301 : (1961) 1 SCR 75

Income Tax Act, 1922 — Section 66A(2)

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Supreme Court22 Jul 1960Dismissed

Guduthur Bros. Vs The Income Tax Officer, Special Circle, Bangalore

Supreme Court Of India · AIR 1960 SC 1326 : (1961) 1 SCR 71

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 28(1)

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Supreme Court01 Jul 1960Dismissed

Bhagat Singh Vs The State of Punjab

Supreme Court Of India · AIR 1960 SC 1210 : (1961) ALT 517 : (1960) CriLJ 1671 : (1961) 1 SCR 64

Government of India Act, 1935 — Section 240(2), 240(3), 243Police Act, 1861 — Section 29, 35

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Supreme Court01 Jul 1960Dismissed

Abdul Salam Vs Abdul Khaliq

Supreme Court Of India · (1960) 07 SC CK 0001

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(3), 2(11), 31, 31(1)Central Provinces and Berar Industrial Disputes Settlement Rules, 1949 — Rule 18(1)

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Supreme Court06 May 1960Allowed

Vadilal Panchal Vs Dattatraya Dulaji Ghadigaonker and Another

Supreme Court Of India · AIR 1960 SC 1113 : (1960) 62 BOMLR 915 : (1961) 1 SCR 1

Criminal Procedure Code, 1898 (CrPC) — Section 202, 203Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 76, 79, 96

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Supreme Court06 May 1960Dismissed

The Commissioner of Income Tax, Bombay City I, Bombay Vs Narsee Nagsee and Co., Bombay

Supreme Court Of India · AIR 1960 SC 1232 : (1960) 40 ITR 307 : (1960) 3 SCR 988

Business Profits Tax Act, 1947 — Section 11, 11(1), 14, 2, 4East African Income Tax (Management) Act, 1952 — Section 59(1)Excess Profits Tax Act, 1940 — Section 13, 15

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Supreme Court06 May 1960Dismissed

Major U.R. Bhatt Vs Union of India (UOI)

Supreme Court Of India · AIR 1962 SC 1344

Constitution of India, 1950 — Article 311, 311(2), 320, 320(3)Government of India Act, 1935 — Section 240, 240(3), 266

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Supreme Court06 May 1960Dismissed

Jai Kaur and Others Vs Sher Singh and Others

Supreme Court Of India · AIR 1960 SC 1118 : (1960) 3 SCR 975

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Supreme Court06 May 1960Allowed

State of Uttar Pradesh Vs Deoman Upadhyaya, Attorney-General for India

Supreme Court Of India · AIR 1960 SC 1125 : (1960) CriLJ 1504 : (1961) 1 SCR 14

Evidence Act, 1872 — Section 24, 25, 26, 27, 28

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Supreme Court05 May 1960Allowed

Ramnagar Cane and Sugar Co. Ltd. Vs Jatin Chakravorty and Others

Supreme Court Of India · AIR 1960 SC 1012 : (1960) 1 FLR 411 : (1961) 1 LLJ 244 : (1960) 3 SCR 968

Industrial Disputes Act, 1947 — Section 18(3), 22(1), 24(1)West Bengal Security Act, 1950 — Section 2(9)

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Supreme Court04 May 1960Dismissed

Luhar Amrit Lal Nagji Vs Doshi Jayantilal Jethalal and Others

Supreme Court Of India · AIR 1960 SC 964 : (1960) 3 SCR 842

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Supreme Court04 May 1960Dismissed

The Commissioner of Income Tax, Bombay Vs The Elphinstone Spinning and Weaving Mills Ltd.

Supreme Court Of India · AIR 1960 SC 1016 : (1961) 63 BOMLR 542 : (1960) 40 ITR 142 : (1960) 3 SCR 953

Income Tax Act, 1961 — Section 18(3D), 18(3E), 2, 23A(1), 66(1)

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Supreme Court04 May 1960Dismissed

The Commissioner of Income Tax, Bombay Vs The Jalgaon Electricity Supply Co., Ltd.

Supreme Court Of India · AIR 1960 SC 1182 : (1961) 63 BOMLR 549 : (1960) 40 ITR 184 : (1960) 3 SCR 880

Income Tax Act, 1961 — Section 66(1)

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Supreme Court04 May 1960Dismissed

Kavalappara Kottarathil Kochuni and Others Vs The State of Madras and Others

Supreme Court Of India · AIR 1960 SC 1080 : (1960) 3 SCR 887

Constitution of India, 1950 — Article 19(1)(f), 31, 31A

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Supreme Court04 May 1960Dismissed

The Vanguard Fire and General Insurance Co. Ltd., Madras Vs Fraser and Ross and Another

Supreme Court Of India · AIR 1960 SC 971 : (1960) 3 SCR 857

General Clauses Act, 1897 — Section 13Insurance Act, 1938 — Section 2(9), 2D, 33, 7, 9

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Supreme Court04 May 1960Dismissed

Newspapers Ltd., Allahabad Vs U.P. State Industrial Tribunal and Others

Supreme Court Of India · AIR 1960 SC 1328 : (1960) 1 FLR 587 : (1960) 2 LLJ 37

Constitution of India, 1950 — Article 136Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 3, 36, 4, 8

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Supreme Court04 May 1960Allowed

Kavalappara Kottarathil and Kochunni alias Moopil Nayar Vs States of Madras and Kerala and Others

Supreme Court Of India · (1960) KLJ 1077

Bengal Revenue Sales Act, 1859 — Section 14, 37, 4, 7Bombay Land Requisition Act, 1948 — Section 5(1), 6(4)Constitution of India, 1950 — Article 13, 13(2), 14, 19, 19(1)

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Supreme Court04 May 1960Dismissed

The Commissioner of Income Tax, Bombay City Vs The Khatau Makanji Spinning and Weaving Co. Ltd., Bombay

Supreme Court Of India · AIR 1960 SC 1022 : (1961) 63 BOMLR 218 : (1960) 40 ITR 189 : (1960) 3 SCR 873

Income Tax Act, 1961 — Section 23A(1), 3, 66(1)

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