Constitution of India, 1950 — Article 31(A), 31(B), 32(B), 31(6), 133(1)(c)Hyderabad (Abolition of Jagirs) Regulations, 1358 — Section 6(4)Hyderabad Jagir (Commutation) Regulation, 1359 — Section 4(1), 4(2)

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Supreme Court15 Mar 1960Allowed

Charandas Haridas and Another Vs The Commissioner of Income Tax, Bombay North, Kutch, Saurashtra and Ahmedabad and Another

Supreme Court Of India · AIR 1960 SC 910 : (1960) 62 BOMLR 663 : (1960) 39 ITR 202 : (1960) 3 SCR 296

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

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Supreme Court15 Mar 1960Allowed

The Godavari Sugar Mills Ltd. Vs Shri D.K. Worlikar

Supreme Court Of India · AIR 1960 SC 842 : (1960) 1 FLR 38 : (1960) 2 LLJ 247 : (1960) 3 SCR 305

Bombay Industrial Relations Act, 1946 — Section 2(4)

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Supreme Court15 Mar 1960Allowed

Her Highness Maharani Kesarkunverba Saheb of Morvi Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra

Supreme Court Of India · AIR 1960 SC 1343 : (1960) 39 ITR 283

Income Tax Act, 1961 — Section 6(1)

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Supreme Court14 Mar 1960Allowed

In Re: The Berubari Union and Exchange of Enclaves Reference Under Article 143(1) of The Constitution of India

Supreme Court Of India · AIR 1960 SC 845 : (1960) 3 SCR 250

Constitution of India, 1950 — Article 1, 3, 368

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Supreme Court11 Mar 1960Allowed

Dhannjay Ram Sharma Vs M.S. Uppadaya and Others

Supreme Court Of India · AIR 1960 SC 745 : (1960) CriLJ 1153 : (1960) 2 MLJ 98

Criminal Procedure Code, 1898 (CrPC) — Section 197

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Supreme Court11 Mar 1960Dismissed

C.T. Muniappan Vs The State of Madras

Supreme Court Of India · AIR 1961 SC 175 : (1961) CriLJ 315

Criminal Procedure Code, 1898 (CrPC) — Section 257, 342, 439Evidence Act, 1872 — Section 137, 138Penal Code, 1860 (IPC) — Section 120B, 409, 477A

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Supreme Court11 Mar 1960Dismissed

Pramatha Nath Mukherjee Vs The State of West Bengal

Supreme Court Of India · AIR 1960 SC 810 : (1960) 2 AnWR 59 : (1960) 26 CLT 631 : (1960) CriLJ 1165 : (1960) 2 MLJ 59 : (1960) 3 SCR 245

Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 251A(2)

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Supreme Court10 Mar 1960Allowed

The Delhi Cloth and General Mills Ltd. Vs Kushal Bhan

Supreme Court Of India · AIR 1960 SC 806 : (1960) 1 LLJ 520 : (1960) 3 SCR 227

Industrial Disputes Act, 1947 — Section 33(2)

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Supreme Court10 Mar 1960Allowed

The Rashtriya Mill Mazdoor Sangh, Parel, Bombay and Another Vs The Apollo Mills Limited and Others

Supreme Court Of India · AIR 1960 SC 819 : (1960) 2 LLJ 263 : (1960) 3 SCR 231

Bombay Electricity (Special Powers) Act, 1946 — Section 11, 11(1), 6A, 6A(1)Bombay Industrial Relations Act, 1946 — Section 40(1), 73

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Supreme Court09 Mar 1960Partly Allowed

Peirce Leslie and Co., Ltd. Kozhikode Vs Their Workmen

Supreme Court Of India · AIR 1960 SC 826 : (1960) 1 LLJ 809 : (1960) 3 SCR 194

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Supreme Court09 Mar 1960Allowed

Yellappagouda Shankargouda Patil Vs Basangouda Shiddangouda Patil

Supreme Court Of India · AIR 1960 SC 808 : (1960) 3 SCR 221

Abolition of Privy Council Jurisdiction Act, 1949 — Section 5, 8Bombay Hereditary Offices Act, 1874 — Section 10Constitution of India, 1950 — Article 135, 374(2)

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Supreme Court09 Mar 1960Allowed