Supreme Court01 Apr 1960Allowed
State of Uttar Pradesh Vs Khushi Ram
Supreme Court Of India · (1961) ALT 74
Criminal Procedure Code, 1898 (CrPC) — Section 207, 32, 347Prevention of Food Adulteration Act, 1954 — Section 16(1), 21, 7
COURT ARCHIVE
Supreme Court Of India judgments, 1960
335 judgments · page 13 of 17
Supreme Court01 Apr 1960Allowed
Nandlal Misra Vs K.L. Misra
Supreme Court Of India · AIR 1960 SC 882 : (1961) ALT 77 : (1960) CriLJ 1246 : (1960) MPLJ 1113 : (1960) NLJ 673 : (1960) 3 SCR 431
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(6)
Supreme Court31 Mar 1960Allowed
Central India Coalfields Ltd., Calcutta Vs Ram Bilas Shobnath
Supreme Court Of India · (1960) 03 SC CK 0044
Industrial Disputes Act, 1947 — Section 33(2)
Supreme Court30 Mar 1960dismissed
Bengal Textiles Association Vs Commissioner of Income Tax, West Bengal
Supreme Court Of India · AIR 1960 SC 1320 : (1960) 39 ITR 723
Business Profits Tax Act, 1947 — Section 4Income Tax Act, 1922 — Section 10, 4(3)
Supreme Court30 Mar 1960dismissed
Burn and Co. Ltd. and Others Vs Their Employees
Supreme Court Of India · AIR 1960 SC 896 : (1960) 1 FLR 245 : (1960) 2 LLJ 261 : (1960) 3 SCR 423
Supreme Court30 Mar 1960Allowed
Mrs. Kusumben D. Mahadevia Vs The Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1960 SC 907 : (1960) 62 BOMLR 1085 : (1960) 39 ITR 540 : (1960) 3 SCR 417
Income Tax Act, 1961 — Section 66, 66(1)
Supreme Court28 Mar 1960Allowed
The Management of Swatantra Bharat Mills, New Delhi Vs Ratan Lal
Supreme Court Of India · AIR 1961 SC 1156
Industrial Disputes Act, 1947 — Section 33(2)
Supreme Court25 Mar 1960Dismissed
Kalindi and Others Vs Tata Locomotive and Engineering Co. Ltd.
Supreme Court Of India · AIR 1960 SC 914 : (1960) 1 FLR 23 : (1960) 2 LLJ 228 : (1960) 3 SCR 407
Supreme Court25 Mar 1960dismissed
The State of Bombay Vs S.S. Miranda Limited
Supreme Court Of India · AIR 1960 SC 898 : (1960) 62 BOMLR 898 : (1960) 3 SCR 397
Bombay Abkari Act, 1878 — Section 10, 19, 19A
Supreme Court25 Mar 1960dismissed
R.P. Kapur Vs The State of Punjab
Supreme Court Of India · AIR 1960 SC 866 : (1960) CriLJ 1239 : (1960) 3 SCR 388
Criminal Procedure Code, 1898 (CrPC) — Section 561
Supreme Court24 Mar 1960dismissed
Bharat Barrel and Drum Mfg. Co. Private Ltd. Vs Govind Gopal Waghmare and Another
Supreme Court Of India · AIR 1960 SC 873 : (1960) 1 FLR 16 : (1960) 2 LLJ 241 : (1960) 3 SCR 378
Supreme Court24 Mar 1960Allowed
Raruha Singh Vs Achal Singh
Supreme Court Of India · AIR 1961 SC 1097 : (1960) JLJ 870
Easements Act, 1882 — Section 17
Supreme Court24 Mar 1960Allowed
B.N. Elias and Co., Ltd., Employees'' Union and Others Vs B.N. Elias and Co., Ltd., and Others
Supreme Court Of India · AIR 1960 SC 886 : (1960) 1 FLR 86 : (1960) 2 LLJ 219 : (1960) 3 SCR 382
Supreme Court24 Mar 1960Allowed
Raruha Singh Vs Achal Singh and Others
Supreme Court Of India · AIR 1961 SC 1097 : (1960) JLJ 870
Easements Act, 1882 — Section 17
Supreme Court24 Mar 1960Allowed
Management of Kairbetta Estate, Kotagiri Vs Rajamanickam and Others
Supreme Court Of India · AIR 1960 SC 893 : (1960) 1 FLR 107 : (1960) 2 LLJ 275 : (1960) 3 SCR 371
Industrial Disputes Act, 1947 — Section 2, 2(1), 25, 25E, 33C
Supreme Court23 Mar 1960Partly Allowed
India General Navigation and Railway Co. Ltd., Calcutta and Another Vs Their Workmen and Another
Supreme Court Of India · AIR 1960 SC 1286 : (1965) 10 FLR 250 : (1960) 1 LLJ 561
Industrial Disputes Act, 1947 — Section 19(6)
Supreme Court23 Mar 1960dismissed
North Brook Jute Co. Ltd. and Another Vs Their Workmen
Supreme Court Of India · AIR 1960 SC 879 : (1960) 1 FLR 183 : (1960) 1 LLJ 580 : (1960) 3 SCR 364
Industrial Disputes Act, 1947 — Section 3(2), 33, 33A, 9A
Supreme Court23 Mar 1960dismissed
The Chairman of The Bankura Municipality Vs Lalji Raja and Sons
Supreme Court Of India · AIR 1960 SC 871 : (1960) CriLJ 1244 : (1960) 3 SCR 358
Bengal Municipal Act, 1932 — Section 341(2), 430, 431(2)
Supreme Court22 Mar 1960Dismissed
GUDUTHUR BROS. Vs Income Tax OFFICER, SPECIAL CIRCLE, BANGALORE.
Supreme Court Of India · (1960) 40 ITR 298
Constitution of India, 1950 — Article 226
Supreme Court22 Mar 1960Dismissed
New India Motors (P) Ltd. New Delhi Vs K.T. Morris
Supreme Court Of India · AIR 1960 SC 875 : (1960) 1 FLR 186 : (1960) 1 LLJ 551 : (1960) 3 SCR 350
Industrial Disputes Act, 1947 — Section 33(1)(A), 33A