COURT ARCHIVE

Supreme Court Of India judgments, 1960

335 judgments · page 3 of 17

Supreme Court05 Dec 1960Dismissed

Esthuri Aswathiah Vs The Income Tax Officer, Mysore State

Supreme Court Of India · AIR 1961 SC 1149 : (1961) 41 ITR 539 : (1961) 2 SCR 911

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2, 22(2), 22(3), 34

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Supreme Court05 Dec 1960Dismissed

Ramnarain Sons (Pr.) Ltd. Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1961 SC 1141 : (1961) 2 AnWR 29 : (1961) 41 ITR 534 : (1961) 2 SCR 904

Income Tax Act, 1922 — Section 66(1)

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Supreme Court05 Dec 1960Dismissed

Jagat Dhish Bhargava Vs Jawahar Lal Bhargava and Others

Supreme Court Of India · AIR 1961 SC 832 : (1961) 2 SCR 918

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1908 — Section 12(2)

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Supreme Court05 Dec 1960Dismissed

Shriram and Others Vs The State of Bombay

Supreme Court Of India · AIR 1961 SC 674 : (1961) 63 BOMLR 434 : (1961) 2 SCR 890

Criminal Procedure Code, 1898 (CrPC) — Section 207

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Supreme Court01 Dec 1960Allowed

Commissioner of Income Tax, Bombay Vs Dwarkadas Khetan and Co.

Supreme Court Of India · AIR 1961 SC 680(1) : (1961) 2 AnWR 42 : (1961) 41 ITR 528 : (1961) 2 SCR 821

Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 30

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Supreme Court30 Nov 1960Dismissed

State of M.P. Vs Gwalior Sugar Company Ltd. and Others

Supreme Court Of India · (1960) 11 SC CK 0052

Constitution of India, 1950 — Article 13, 14, 365, 372

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Supreme Court30 Nov 1960dismissed

Basant Lal Banarsi Lal Vs Bansi Lal Dagdulal

Supreme Court Of India · AIR 1961 SC 823 : (1961) 2 SCR 780

Bombay Forward Contracts Control Act, 1947 — Section 3Essential Supplies (Temporary Powers) Act, 1946 — Section 8

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Supreme Court30 Nov 1960Dismissed

Jestamani Gulabrai Dholkia and Others Vs The Scindia Steam Navigation Company, Bombay and Others

Supreme Court Of India · AIR 1961 SC 627 : (1961) 2 FLR 196 : (1961) 1 LLJ 318 : (1961) 2 SCR 811

Air Corporations Act, 1953 — Section 20(1)

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Supreme Court30 Nov 1960dismissed

DELHI STOCK EXCHANGE ASSOCIATION LTD. Vs COMMISSIONER OF Income Tax, DELHI.

Supreme Court Of India · (1961) 41 ITR 495

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Supreme Court30 Nov 1960Allowed

S.C. Cambatta and Co. Private Ltd. Vs Commissioner of Excess Profits Tax, Bombay

Supreme Court Of India · AIR 1961 SC 1010 : (1961) 41 ITR 500 : (1961) 2 SCR 805

Excess Profits Tax Act, 1940 — Section 8(3)

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Supreme Court30 Nov 1960Allowed

MAHARAJA CHINTAMANI SARAN NATH SAH DEO Vs COMMISSIONER OF Income Tax, BIHAR and ORISSA.

Supreme Court Of India · (1961) 41 ITR 506

Income Tax Act, 1961 — Section 66(1)

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Supreme Court29 Nov 1960Allowed

Mahesh Anantrai Pattani and Another Vs The Commissioner of Income Tax, Bombay North, Ahmedabad

Supreme Court Of India · AIR 1961 SC 946 : (1961) 41 ITR 481 : (1961) 2 SCR 742

Finance Act, 1955 — Section 7, 7(1)Income Tax Act, 1961 — Section 4(3), 7(1)

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Supreme Court29 Nov 1960dismissed

Commissioner of Income Tax, Bihar and Orissa Vs Maharaja Pratapsingh Bahadur of Gidhapur

Supreme Court Of India · AIR 1961 SC 1026(1) : (1961) 41 ITR 421 : (1961) 2 SCR 760

General Clauses Act, 1897 — Section 6Income Tax Act, 1922 — Section 34

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Supreme Court29 Nov 1960Dismissed

C.A. Abraham, Uppoottil, Kottayam Vs The Income Tax Officer, Kottayam and Another

Supreme Court Of India · AIR 1961 SC 609 : (1961) 41 ITR 425 : (1961) 2 SCR 765

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 28, 28(1), 44Travancore Income Tax Act, 1121 — Section 41

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Supreme Court29 Nov 1960Dismissed

All India Reporter Ltd., Nagpur Vs Ramachandra Dhondo Datar

Supreme Court Of India · AIR 1961 SC 943 : (1961) 63 BOMLR 431 : (1961) 41 ITR 446 : (1961) 2 SCR 773

Income Tax Act, 1961 — Section 18, 18(2), 46, 46(5)

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Supreme Court29 Nov 1960Dismissed

K.R.C.S. Balakrishna Chetty and Sons and Co. Vs The State of Madras

Supreme Court Of India · AIR 1961 SC 1152 : (1961) 1 AnWR 207 : (1961) 2 SCR 736 : (1961) 12 STC 114

Madras General Sales Tax Act, 1939 — Section 5

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Supreme Court28 Nov 1960dismissed

Commissioner of Income Tax, West Bengal Vs Royal Calcutta Turf Club

Supreme Court Of India · AIR 1961 SC 1028 : (1961) 41 ITR 414 : (1961) 2 SCR 729

Income Tax Act, 1922 — Section 10(2)

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Supreme Court25 Nov 1960dismissed

The State of Uttar Pradesh and Others Vs Babu Ram Upadhya

Supreme Court Of India · AIR 1961 SC 751 : (1961) CriLJ 773 : (1970) 1 LLJ 670 : (1961) 2 SCR 679

Constitution of India, 1950 — Article 154, 309, 310, 311Police Act, 1861 — Section 7

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Supreme Court25 Nov 1960Allowed

The State of Uttar Pradesh and Others Vs Ajodhya Prasad

Supreme Court Of India · AIR 1961 SC 773 : (1961) CriLJ 794 : (1961) 2 SCR 672

Police Act, 1861 — Section 7

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Supreme Court24 Nov 1960dismissed

The Commissioner of Income Tax, Bombay City I Vs Jagannath Kissonlal, Bombay

Supreme Court Of India · AIR 1963 SC 748 : (1961) 41 ITR 360 : (1961) 2 SCR 644

Income Tax Act, 1922 — Section 10(2)

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