COURT ARCHIVE

Supreme Court Of India judgments, 1960

335 judgments · page 2 of 17

Supreme Court09 Dec 1960Dismissed

Shri Birdhichand Sharma Vs First Civil Judge Nagpur and Others

Supreme Court Of India · AIR 1961 SC 644 : (1961) 2 FLR 577 : (1961) 2 LLJ 86 : (1961) 3 SCR 161

Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2(1), 79, 80Industrial Disputes Act, 1947 — Section 2

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Supreme Court09 Dec 1960Dismissed

Sanwat Singh and Others Vs State of Rajasthan

Supreme Court Of India · AIR 1961 SC 715 : (1961) CriLJ 766 : (1961) 3 SCR 120

Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 148, 149, 304

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Supreme Court09 Dec 1960Allowed

Kunnathat Thathunni Moopil Nair Vs The State of Kerala and Another

Supreme Court Of India · AIR 1961 SC 552 : (1961) 3 SCR 77

Constitution of India, 1950 — Article 13, 13(2), 14, 19, 19(1)Madras Revenue Recovery Act, 1864 — Section 3, 9Travancore-Cochin Land Tax (Amendment) Act, 1957 — Section 5A

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Supreme Court09 Dec 1960Dismissed

Kishan Chand Arora Vs Commissioner of Police, Calcutta

Supreme Court Of India · AIR 1961 SC 705 : (1961) 3 SCR 135

Ajmer Government Wards Regulation, 1888 — Section 7Ajmer Tenancy and Land Records Act, 1950 — Section 112Bar Councils Act, 1926 — Section 8, 9(1)

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Supreme Court09 Dec 1960Allowed

The State of Bombay Vs S.L. Apte and Another

Supreme Court Of India · AIR 1961 SC 578 : (1961) 1 AnWR 210 : (1961) 63 BOMLR 491 : (1961) CriLJ 725 : (1961) NLJ 524 : (1961) 3 SCR 107

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 403, 417General Clauses Act, 1897 — Section 26

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Supreme Court09 Dec 1960Dismissed

Voltas Limited Vs Its Workmen

Supreme Court Of India · AIR 1961 SC 941 : (1961) 2 FLR 176 : (1961) 1 LLJ 323 : (1961) 3 SCR 167

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Supreme Court08 Dec 1960Dismissed

Provat Kumar Mitter Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1961 SC 1019 : (1961) 41 ITR 624 : (1961) 3 SCR 37

Income Tax Act, 1922 — Section 16(1), 16(3), 2(1), 4(3), 66

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Supreme Court08 Dec 1960Allowed

Commissioner of Excess Profits Tax, Madras Vs N.M. Rayaloo Iyer and Sons

Supreme Court Of India · AIR 1961 SC 692 : (1961) 41 ITR 671 : (1961) 3 SCR 60

Excess Profits Tax Act, 1940 — Rule 12Income Tax Act, 1922 — Section 10(2)

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Supreme Court08 Dec 1960Allowed

The State of Andhra Vs Gaddam Venkatappayya

Supreme Court Of India · AIR 1961 SC 779 : (1961) 3 SCR 45

Constitution of India, 1950 — Article 133(1), 226, 311(2)

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Supreme Court07 Dec 1960Dismissed

Workmen of The Hercules Insurance Co. Ltd. Vs Hercules Insurance Co. Ltd., Calcutta

Supreme Court Of India · AIR 1961 SC 853 : (1961) 31 CompCas 10 : (1961) 2 FLR 120 : (1961) 1 LLJ 249 : (1961) 2 SCR 995

Industrial Disputes Act, 1947 — Section 10(1)Insurance Act, 1938 — Section 31A(1), 40C

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Supreme Court07 Dec 1960Dismissed

Manna Lal and Another Vs Collector of Jhalawar and Others

Supreme Court Of India · AIR 1961 SC 828 : (1961) 2 SCR 962

Constitution of India, 1950 — Article 14Rajasthan Public Demands Recovery Act, 1952 — Section 4

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Supreme Court07 Dec 1960Allowed

Surajpal Singh Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1961 SC 583 : (1961) CriLJ 730 : (1961) 3 FLR 258 : (1961) 2 LLJ 158 : (1961) 2 SCR 971

Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(3)

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Supreme Court07 Dec 1960Allowed

Raghuvanshi Mills Ltd. Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1961 SC 743 : (1961) 41 ITR 613 : (1961) 2 SCR 978

Income Tax Act, 1961 — Section 23A, 23A(1), 66(1), 66(2)

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Supreme Court07 Dec 1960Allowed

Shree Changdeo Sugar Mills Ltd. Vs The Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1961 SC 1154 : (1961) 41 ITR 667 : (1961) 2 SCR 990

Income Tax Act, 1961 — Section 23A, 23A(1)

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Supreme Court07 Dec 1960Allowed

The New Maneck Chowk Spinning and Weaving Co. Ltd., Ahmedabad and Others Vs The Textile Labour Association, Ahmedabad

Supreme Court Of India · AIR 1961 SC 867 : (1961) 1 LLJ 521 : (1961) 3 SCR 1

Bombay Industrial Relations Act, 1946 — Section 42, 73Constitution of India, 1950 — Article 136

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Supreme Court06 Dec 1960Allowed

Hoshiarpur Electric Supply Co. Vs Commissioner of Income Tax, Simla

Supreme Court Of India · (1961) 41 ITR 608 : (1961) 2 SCR 956

Electricity Act, 1910 — Section 11, 37Income Tax Act, 1961 — Section 66, 66(1), 66A(2)

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Supreme Court06 Dec 1960Allowed

Commissioner of Income Tax, Bombay Vs Abdullahbhai Abdulkadar

Supreme Court Of India · AIR 1961 SC 701(1) : (1961) 41 ITR 545 : (1961) 2 SCR 949

Income Tax Act, 1922 — Section 10(1), 10(2), 42(1), 42(2)

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Supreme Court06 Dec 1960Allowed

Gazula Dasaratha Rama Rao Vs The State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1961 SC 564 : (1961) 2 SCR 931

Constitution of India, 1950 — Article 16, 16(1)(2), 16(2)Madras Hereditary Village Offices Act, 1895 — Section 6(1)

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Supreme Court05 Dec 1960Dismissed

Lt. Col. Khajoor Singh Vs The Union of India and Another

Supreme Court Of India · AIR 1961 SC 532 : (1961) 2 SCR 828

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 3Constitution of India, 1950 — Article 32(2)

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Supreme Court05 Dec 1960Dismissed

Rameshwar Dayal Vs The State of Punjab and Others

Supreme Court Of India · AIR 1961 SC 816 : (1961) 2 SCR 874

Bar Councils Act, 1926 — Section 8, 8(3)Constitution of India, 1950 — Article 233(2)

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