Supreme Court16 Feb 1960Dismissed
Mathew alias Sunny Vs State of Kerala
Supreme Court Of India · (1960) KLJ 563
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 160, 162Evidence Act, 1872 — Section 145
COURT ARCHIVE
Supreme Court Of India judgments, 1960
335 judgments · page 16 of 17
Supreme Court12 Feb 1960Allowed
Rohtas Sugar Ltd. and Others Vs Their Workmen
Supreme Court Of India · AIR 1960 SC 671 : (1960) 1 LLJ 567 : (1960) 2 SCR 989
Supreme Court12 Feb 1960Dismissed
Smt. Nagindra Bala Mitra and Another Vs Sunil Chandra Roy and Another
Supreme Court Of India · AIR 1960 SC 706 : (1960) CriLJ 1020 : (1960) 3 SCR 1
Criminal Procedure Code, 1898 (CrPC) — Section 162, 297, 323, 323(2), 325
Supreme Court12 Feb 1960Dismissed
Bijay Cotton Mills Ltd. Vs Their Workmen and Another
Supreme Court Of India · AIR 1960 SC 692 : (1960) 1 LLJ 262 : (1960) 2 SCR 982
Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 10(1), 12(5)Minimum Wages Act, 1948 — Section 2
Supreme Court11 Feb 1960Disposed Of
J.K. Iron and Steel Co. Ltd. Vs Its Workmen
Supreme Court Of India · AIR 1960 SC 1288 : (1960) 1 FLR 579 : (1960) 2 LLJ 64
Supreme Court11 Feb 1960Disposed Of
Management of Rajendra Mills Ltd. and Management of Jawahar Mills Ltd. Vs Their Workmen and Others
Supreme Court Of India · AIR 1960 SC 1323 : (1960) 1 FLR 584 : (1960) 2 LLJ 83
Constitution of India, 1950 — Article 136
Supreme Court11 Feb 1960Dismissed
Caltex (India) Ltd. Vs Their Workmen
Supreme Court Of India · AIR 1960 SC 1262 : (1960) 2 LLJ 12
Industrial Disputes Act, 1947 — Section 33
Supreme Court11 Feb 1960Dismissed
The Associated Cement Co. Ltd. Vs P.D. Vyas and Others
Supreme Court Of India · AIR 1960 SC 665 : (1960) 62 BOMLR 563 : (1961) 2 FLR 569 : (1960) 1 LLJ 563 : (1960) 2 MLJ 107 : (1960) 2 SCR 974
Industrial Employment (Standing Orders) Act, 1946 — Section 15(2), 2, 3, 3(1), 3(2)
Supreme Court09 Feb 1960Allowed
S.S. Light Railway Co., Ltd. Vs Upper Doab Sugar Mills Ltd. and Another
Supreme Court Of India · AIR 1960 SC 695 : (1983) CriLJ 1044 : (1960) 2 SCR 926
Great Eastern Railway Company (Rates and Charges) Order Confirmation Act, 1891 — Section 2Railways Act, 1890 — Section 32, 41(1)
Supreme Court09 Feb 1960Dismissed
Kundan Sugar Mills Vs Ziyauddin and Others
Supreme Court Of India · AIR 1960 SC 650 : (1960) 1 LLJ 266 : (1960) 2 SCR 918
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 23, 7(1)Industrial Disputes Act, 1947 — Section 33
Supreme Court09 Feb 1960Allowed
The State of Uttar Pradesh Vs Hafiz Mohammad Ismail and Hafiz Jawed Ali
Supreme Court Of India · AIR 1960 SC 669 : (1961) 1 AnWR 25 : (1960) CriLJ 1017 : (1961) 63 PLR 359 : (1960) 2 SCR 911
Penal Code, 1860 (IPC) — Section 28, 482, 486
Supreme Court04 Feb 1960Dismissed
The Management of the Cannanore Spinning and Weaving Mills, Ltd. Vs The Secretary, Cannanore Spinning and Weaving Mills Workers'' Union
Supreme Court Of India · (1960) 02 SC CK 0005
Supreme Court03 Feb 1960Dismissed
Petlad Turkey Red Dye Works Co. Ltd. Vs Dyes and Chemical Workers'' Union, Petlad and Another
Supreme Court Of India · AIR 1960 SC 1006 : (1960) 1 LLJ 548 : (1960) 2 SCR 906
Supreme Court03 Feb 1960Dismissed
S.N. Namasivayam Chettiar Vs The Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1960 SC 729 : (1960) 38 ITR 579 : (1960) 2 SCR 885
Income Tax Act, 1961 — Section 13, 66(1), 66(2)
Supreme Court03 Feb 1960Dismissed
Moti Ram Vs Suraj Bhan and Others
Supreme Court Of India · AIR 1960 SC 655 : (1960) 2 SCR 896
East Punjab Evacuees (Administration of Property) Act, 1947 — Section 5East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(1), 15, 15(4), 15(5)Punjab Urban Rent Restriction Act, 1941 — Section 13, 13(2), 1
Supreme Court03 Feb 1960Dismissed
The Management of the Bangalore Woollen Cotton and Silk Mills Co. Ltd. Vs B. Dasappa, M. T. represented by the Binny Mills Labour Association
Supreme Court Of India · AIR 1960 SC 1352 : (1960) 2 LLJ 39
Industrial Disputes Act, 1947 — Section 33
Supreme Court29 Jan 1960Dismissed
The State of Bombay and Others Vs The Hospital Mazdoor Sabha and Others
Supreme Court Of India · AIR 1960 SC 610 : (1960) 62 BOMLR 553 : (1960) 1 LLJ 251 : (1960) 2 SCR 866
Constitution of India, 1950 — Article 132(1)Industrial Disputes Act, 1947 — Section 25F, 25HValuation of Lands (Scotland) Act, 1854 — Section 6
Supreme Court29 Jan 1960Dismissed
Lalit Hari Ayurvedic College Pharmacy, Pilibhit Vs Lalit Hart Ayurvedic College Pharmacy Workers'' Union, Pilibhit
Supreme Court Of India · AIR 1960 SC 1261 : (1960) 1 LLJ 250
Industrial Disputes Act, 1947 — Section 2
Supreme Court25 Jan 1960Allowed
J.V. Gokal and Co. (Private) Ltd. Vs The Assistant Collector Sales-tax (Inspection) and Others
Supreme Court Of India · AIR 1960 SC 595 : (1960) 2 SCR 852 : (1960) 11 STC 186
Bombay Sales Tax Act, 1953 — Section 15, 31, 46Constitution of India, 1950 — Article 286(1), 32
Supreme Court21 Jan 1960Dismissed
Champalal Vs Mst. Samrath Bai
Supreme Court Of India · AIR 1960 SC 629 : (1960) 2 SCR 810
Arbitration Act, 1940 — Section 14(2)Limitation Act, 1963 — Article 178Registration Act, 1908 — Section 21