COURT ARCHIVE

Supreme Court Of India judgments, 1960

335 judgments · page 17 of 17

Supreme Court21 Jan 1960dismissed

The Superintendent, Central Prison, Fatehgarh Vs Dr. Ram Manohar Lohia

Supreme Court Of India · AIR 1960 SC 633 : (1960) CriLJ 1002 : (1960) 2 SCR 821

Constitution of India, 1950 — Article 13(1), 19, 19(1), 19(2)East Punjab Public Safety Act, 1949 — Section 7(1)Madras Maintenance of Public Order Act, 1949 — Section 9(1

Read judgment

Supreme Court20 Jan 1960dismissed

Alopi Parshad and Sons Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 1960 SC 588 : (1960) 2 AnWR 46 : (1960) MhLj 46 : (1960) 2 SCR 793

Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 222, 56

Read judgment

Supreme Court20 Jan 1960dismissed

Jagan Nath Sathu Vs The Union of India (UOI)

Supreme Court Of India · AIR 1960 SC 625 : (1960) CriLJ 764 : (1960) 2 SCR 784

Constitution of India, 1950 — Article 32, 367(3), 392(3)Preventive Detention Act, 1950 — Section 3, 8

Read judgment

Supreme Court19 Jan 1960Allowed

Shivji Nathubhai Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1960 SC 606 : (1960) MPLJ 516 : (1960) 62 PLR 641 : (1960) 2 SCR 775

Mineral Concession Rules, 1949 — Rule 29, 32, 52, 54, 55Mines and Minerals (Development and Regulation) Act, 1957 — Section 6

Read judgment

Supreme Court15 Jan 1960dismissed

Nanduri Yogananda Lakshminarasimhachari and Others Vs Sri Agastheswaraswamivaru

Supreme Court Of India · AIR 1960 SC 622 : (1960) 2 MLJ 61 : (1960) 2 SCR 768

Read judgment

Supreme Court15 Jan 1960Allowed

Amalendu Ghosh Vs District Traffic Superintendent North Eastern Railway, Katihar

Supreme Court Of India · AIR 1960 SC 992 : (1960) 1 FLR 52 : (1960) 2 LLJ 61

Constitution of India, 1950 — Article 311(2)

Read judgment

Supreme Court15 Jan 1960Allowed

Ballabhdas Agarwala Vs J.C. Chakravarty

Supreme Court Of India · AIR 1960 SC 576 : (1960) CriLJ 752 : (1960) 2 SCR 739

Calcutta Municipal Act, 1923 — Section 537Criminal Procedure Code, 1898 (CrPC) — Section 248

Read judgment

Supreme Court14 Jan 1960Dismissed

The Management of Itakhoolie Tea Estate Vs Its Workmen

Supreme Court Of India · AIR 1960 SC 1349 : (1960) 2 LLJ 95

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 27Constitution of India, 1950 — Article 136Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7, 7(1)

Read judgment

Supreme Court14 Jan 1960dismissed