Supreme Court03 May 1960Dismissed
The East and West Steamship Company, George Town, Madras Vs S.K. Ramalingam Chettiar
Supreme Court Of India · AIR 1960 SC 1058 : (1960) 3 SCR 820
Limitation Act, 1963 — Article 31
COURT ARCHIVE
Supreme Court Of India judgments, 1960
335 judgments · page 11 of 17
Supreme Court03 May 1960Dismissed
The Cotton Agents Ltd., Bombay Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1960 SC 1279 : (1960) 40 ITR 135 : (1960) 3 SCR 810
Income Tax Act, 1922 — Section 4(1), 66A(2)
Supreme Court29 Apr 1960Allowed
Shrimant Dattajirao Bahirojirao Ghorpade Vs Shrimant Vijayasinhrao and Another
Supreme Court Of India · AIR 1960 SC 1272 : (1960) 3 SCR 789
Bombay Revenue Jurisdiction Act, 1876 — Section 4
Supreme Court29 Apr 1960Allowed
A.S.T. Arunachalam Pillai Vs Southern Roadways (Private) Ltd.
Supreme Court Of India · AIR 1960 SC 1191 : (1960) 3 SCR 764
Motor Vehicles Act, 1939 — Section 44
Supreme Court29 Apr 1960dismissed
Chandaji Kubaji and Co. Vs The State of Andhra Pradesh
Supreme Court Of India · AIR 1960 SC 990 : (1961) 1 AnWR 17 : (1960) 3 SCR 804 : (1960) 11 STC 451
Madras General Sales Tax Act, 1939 — Section 12A(6)
Supreme Court28 Apr 1960Dismissed
Commissioner of Income Tax, Ahmedabad Vs Karamchand Premchand Ltd., Ahmedabad
Supreme Court Of India · AIR 1960 SC 1175 : (1961) 63 BOMLR 534 : (1960) 40 ITR 106 : (1960) 3 SCR 727
Business Profits Tax Act, 1947 — Section 2(17), 2(3), 4, 5Income Tax Act, 1922 — Section 10
Supreme Court28 Apr 1960dismissed
H.C. Narayanappa and Others Vs The State of Mysore and Others
Supreme Court Of India · AIR 1960 SC 1073 : (1960) 3 SCR 742
Constitution of India, 1950 — Article 12, 13(3), 19(1), 19(6), 298Motor Vehicles Act, 1939 — Section 68C, 68D(2)
Supreme Court28 Apr 1960dismissed
Jadab Singh and Others Vs The Himachal Pradesh Administration and Another
Supreme Court Of India · AIR 1960 SC 1008 : (1960) 3 SCR 755
Constitution of India, 1950 — Article 19, 19, 240, 248, 31, 31, 31Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 15Himachal Pradesh Legislative Assembly (Constitution and Proceed
Supreme Court27 Apr 1960dismissed
The Printers (Mysore) Private Ltd. Vs Pothan Joseph
Supreme Court Of India · AIR 1960 SC 1156 : (1962) 1 AnWR 127 : (1960) 3 SCR 713
Arbitration Act, 1940 — Section 34Constitution of India, 1950 — Article 136
Supreme Court26 Apr 1960Allowed
Piyare Lal Adishwar Lal Vs The Commissioner of Income Tax, Delhi
Supreme Court Of India · AIR 1960 SC 997 : (1960) 40 ITR 17 : (1966) 2 LLJ 759 : (1996) SCC 259 Supp : (1960) 3 SCR 669
Excess Profits Tax Act, 1940 — Section 2(5)Income Tax Act, 1961 — Section 10, 66(1), 7
Supreme Court26 Apr 1960dismissed
Pingle Industries Ltd., Secunderabad Vs Commissioner of Income Tax, Hyderabad
Supreme Court Of India · AIR 1960 SC 1034 : (1960) 40 ITR 67 : (1960) 3 SCR 681
Hyderabad Income Tax Act, 1357 — Section 12(2)Income Tax Act, 1922 — Section 10(2), 66A(2)
Supreme Court22 Apr 1960Allowed
Brijendralal Gupta and Another Vs Jwalaprasad and Others
Supreme Court Of India · AIR 1960 SC 1049 : (1960) MPLJ 1039 : (1960) 3 SCR 650
Representation of the People Act, 1950 — Section 16, 19Representation of the People Act, 1951 — Section 33, 36, 36(2)
Supreme Court22 Apr 1960dismissed
State of Bombay Vs Supreme General Films Exchange Ltd.
Supreme Court Of India · AIR 1960 SC 980 : (1960) 62 BOMLR 910 : (1960) RD 364 : (1960) 3 SCR 640
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Court Fees Act, 1870 — Article 1, 4, 6
Supreme Court21 Apr 1960Allowed
Bombay Gas Company Ltd. Vs Its Workmen Its Workmen Vs Bombay Gas Company Ltd.
Supreme Court Of India · (1960) 04 SC CK 0029
Supreme Court21 Apr 1960Allowed
Bombay Gas Co. Ltd. Vs Shridhar Bhau Parab
Supreme Court Of India · (1960) 04 SC CK 0028
Factories Act, 1948 — Section 59Industrial Disputes Act, 1947 — Section 19(6)Payment of Wages Act, 1936 — Section 15(2)
Supreme Court21 Apr 1960dismissed
The Commissioner of Income Tax, Bombay City, Bombay Vs Nandlal Gandalal
Supreme Court Of India · AIR 1960 SC 1147 : (1961) 63 BOMLR 208 : (1960) 40 ITR 1 : (1960) 3 SCR 620
Income Tax Act, 1922 — Section 4(1), 4A, 66(1)
Supreme Court21 Apr 1960Dismissed
Sahebzada Mohammad Kamgar Shah Vs Jagdish Chandra Deo Dhabal Deo and Others
Supreme Court Of India · AIR 1960 SC 953 : (1960) 3 SCR 604
Limitation Act, 1908 — Section 19
Supreme Court20 Apr 1960dismissed
Rajkumari Kaushalya Devi Vs Bawa Pritma Singh and Another
Supreme Court Of India · AIR 1960 SC 1030 : (1960) 3 SCR 570
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 15, 16(5), 17, 2(2)
Supreme Court20 Apr 1960Dismissed
Mahadeolal Kanodia Vs The Administrator-general of West Bengal
Supreme Court Of India · AIR 1960 SC 936 : (1960) 3 SCR 578
Thika Tenancy (Amendment) Act, 1953 — Section 1(2)Thika Tenancy Act, 1949 — Section 28
Supreme Court20 Apr 1960Allowed
Satyadhyan Ghosal and Others Vs Sm. Deorajin Debi and Another
Supreme Court Of India · AIR 1960 SC 941 : (1960) 3 SCR 590
Calcutta Thika Tenancy (Amendment) Act, 1953 — Section 1(2)Calcutta Thika Tenancy Act, 1949 — Section 28Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13