COURT ARCHIVE

Supreme Court Of India judgments, 1960

335 judgments · page 6 of 17

Supreme Court28 Oct 1960Dismissed

Shrimant Appasaheb Tuljaram Desai and Others Vs Bhalchandra Vithalrao Thube

Supreme Court Of India · AIR 1961 SC 589 : (1961) 63 BOMLR 521 : (1961) 2 SCR 163

Bombay Hereditary Offices Act, 1874 — Section 4Civil Procedure Code, 1908 (CPC) — Section 60(1)

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Supreme Court28 Oct 1960dismissed

R.P. Kapur and Others Vs Sardar Pratap Singh Kairon and Others

Supreme Court Of India · AIR 1961 SC 1117 : (1961) 2 SCR 143

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 157, 551

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Supreme Court27 Oct 1960Dismissed

Makhan Lal Malhotra and Others Vs The Union of India (UOI)

Supreme Court Of India · AIR 1961 SC 392 : (1961) 2 SCR 120

Constitution of India, 1950 — Article 14, 31(5)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 65Displaced Persons (Verification of Claims) Supplementary Rules, 1954 — Rule 5

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Supreme Court27 Oct 1960dismissed

Sarat Chandra Rabha and Others Vs Khagendranath Nath and Others

Supreme Court Of India · AIR 1961 SC 334 : (1961) 2 SCR 133

Criminal Procedure Code, 1898 (CrPC) — Section 401Explosive Substances Act, 1908 — Section 4Representation of the People Act, 1951 — Section 100(1), 7

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Supreme Court26 Oct 1960Allowed

The District Board, Ghazipur Vs Lakshmi Narain Sharma

Supreme Court Of India · AIR 1961 SC 356 : (1961) RD 141 : (1961) 2 SCR 81

Uttar Pradesh District Boards Act, 1922 — Section 174, 174(2), 91Uttar Pradesh Panchayat Raj Act, 1947 — Section 111, 15

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Supreme Court26 Oct 1960Dismissed

Tobacco Manufacturers (India) Ltd. Vs The Commissioner of Sales-tax, Bihar, Patna

Supreme Court Of India · AIR 1961 SC 402 : (1961) 2 SCR 106 : (1961) 12 STC 87

Constitution of India, 1950 — Article 286(1)

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Supreme Court26 Oct 1960dismissed

Azimunissa and Others Vs The Deputy Custodian, Evacuee Properties, District Deoria and Others

Supreme Court Of India · AIR 1961 SC 365 : (1961) 2 SCR 91

Administration of Evacuee Property (Amendment) Act, 1960 — Section 2Administration of Evacuee Property (Amendment) Ordinance, 1950 — Section 4Administration of Evacuee Property (Chief Commissioners Provinces) Ordinance, 1

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Supreme Court25 Oct 1960Dismissed

Maharajadhiraja Sir Kameshwar Singh Vs Commissioner of Income Tax, Bihar and Orissa

Supreme Court Of India · AIR 1961 SC 362 : (1961) 41 ITR 169 : (1961) 2 SCR 74

Income Tax Act, 1961 — Section 2(1), 4(3), 66A(2)

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Supreme Court25 Oct 1960Dismissed

P.C. Joshi and Another Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1961 SC 387 : (1961) CriLJ 566 : (1961) 2 SCR 63

Criminal Procedure Code, 1898 (CrPC) — Section 198, 198

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Supreme Court19 Oct 1960dismissed

Newton Chikli Collieries Ltd. Vs Commissioner of Income Tax, Madhya Pradesh and Bhopal

Supreme Court Of India · (1962) 44 ITR 495

Income Tax Act, 1922 — Section 23(3)

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Supreme Court19 Oct 1960Allowed

Thakur Kesari Singh Vs The State of Rajasthan and Others

Supreme Court Of India · AIR 1961 SC 432 : (1961) 2 SCR 47

Marwar Tenancy Act, 1949 — Section 85Rajasthan Revenue Courts (Procedure and Jurisdiction) Act, 1951 — Section 2

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Supreme Court18 Oct 1960Allowed

Tungabhadra Industries Ltd. Vs The Commercial Tax Officer, Kurnool

Supreme Court Of India · AIR 1961 SC 412 : (1961) 1 AnWR 45 : (1961) 2 SCR 14 : (1960) 11 STC 827

Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 18, 18(2), 4, 5

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Supreme Court18 Oct 1960Dismissed

Bhimraj Pannalal Vs Commissioner of Income Tax, Bihar and Orissa

Supreme Court Of India · (1961) 41 ITR 221

Constitution Of India, 1950 — Article 21A, 226Delhi School Education Rules, 1973 — Rule 44, 50, 51, 52Delhi School Education Act, 1973 — Section 3, 3(2), 3(6), 4, 8, 8(2), 8(3), 11, 34, 52

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Supreme Court18 Oct 1960Allowed