Supreme Court13 Jan 1961Partly Allowed
Airlines Hotel (Private) Ltd. Vs Its Workmen
Supreme Court Of India · AIR 1962 SC 676 : (1961) 3 FLR 85 : (1961) 1 LLJ 663
Industrial Disputes Act, 1947 — Section 10, 15
COURT ARCHIVE
Supreme Court Of India judgments, 1961
414 judgments · page 21 of 21
Supreme Court12 Jan 1961Dismissed
Babulal Parate Vs State of Maharashtra and Others
Supreme Court Of India · AIR 1961 SC 884 : (1961) CriLJ 16 : (1961) 3 SCR 423
Constitution of India, 1950 — Article 132, 19, 19(1), 32Criminal Procedure Code, 1898 (CrPC) — Section 144, 144(1), 144(4), 144(5), 188Penal Code, 1860 (IPC) — Section 117, 134, 143, 147, 188
Supreme Court12 Jan 1961Dismissed
Bhor Industries Ltd. Vs The Commissioner of Income Tax, Bombay-city I
Supreme Court Of India · AIR 1961 SC 1100 : (1961) 42 ITR 57 : (1961) 3 SCR 409
Income Tax Act, 1961 — Section 18A(8), 2(5A), 23A, 23A(1), 60A
Supreme Court12 Jan 1961Dismissed
Gopal Vinayak Godse Vs The State of Maharashtra and Others
Supreme Court Of India · AIR 1961 SC 600 : (1961) 63 BOMLR 517 : (1961) CriLJ 736(1) : (1961) 3 SCR 440
Constitution of India, 1950 — Article 32Criminal Procedure (Amendment) Act, 1955 — Section 401, 402(1)Explosive Substances Act, 1908 — Section 3, 4, 5
Supreme Court12 Jan 1961Dismissed
Rabia Bai Vs The Custodian-general of Evacuee Property
Supreme Court Of India · AIR 1961 SC 1002 : (1982) CriLJ 423 : (1961) 3 SCR 448
Transfer of Property Act, 1882 — Section 53(1)
Supreme Court11 Jan 1961Dismissed
Mahanth Ramswaroop Das Vs The State of Bihar
Supreme Court Of India · AIR 1961 SC 1147 : (1961) 42 ITR 770 : (1961) 3 SCR 405
Bihar Agricultural Income Tax Act, 1948 — Section 13, 28(3), 3Constitution of India, 1950 — Article 136
Supreme Court10 Jan 1961Dismissed
Dr. Akshaibar Lal and Others Vs The Vice-chancellor, Banaras Hindu University and Others
Supreme Court Of India · AIR 1961 SC 619 : (1961) 3 SCR 386
Banaras Hindu University (Amendment) Act, 1958 — Section 4Banaras Hindu University Act, 1915 — Section 10, 17(2), 4(13), 4(7), 4AConstitution of India, 1950 — Article 226
Supreme Court10 Jan 1961Dismissed
K.A. Ramachar and Another Vs Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1961 SC 1059 : (1961) 42 ITR 25 : (1961) 3 SCR 380
Income Tax Act, 1922 — Section 4
Supreme Court10 Jan 1961Dismissed
Commissioner of Income Tax, Bombay City Vs Navinchandra Mafatlal
Supreme Court Of India · AIR 1961 SC 1717 : (1961) 42 ITR 53
Income Tax Act, 1922 — Section 23, 23A, 34
Supreme Court10 Jan 1961Allowed
Gouri Prasad Bagaria and Others Vs Commissioner of Income Tax, West Bengal
Supreme Court Of India · (1961) 42 ITR 112
Income Tax Act, 1961 — Section 66(1), 66(4)
Supreme Court06 Jan 1961Allowed
First National City Bank Vs Commissioner of Income Tax
Supreme Court Of India · (1961) 42 ITR 17
Business Profits Tax Rules — Rule 2, 3
Supreme Court05 Jan 1961Allowed
Dharamvir Dhir Vs The Commissioner of Income Tax, Bihar and Orissa
Supreme Court Of India · AIR 1961 SC 668 : (1961) 42 ITR 7 : (1961) 3 SCR 359
Income Tax Act, 1961 — Section 10(2), 66(1), 66(2)
Supreme Court03 Jan 1961Allowed
Tulsidas Kilachand Vs The Commissioner of Income Tax, Bombay City I
Supreme Court Of India · AIR 1961 SC 1023 : (1962) 2 AnWR 123 : (1961) GLR 1 : (1961) 42 ITR 1 : (1961) 3 SCR 351
Income Tax Act, 1961 — Section 16, 16(1), 16(3), 66(1)
Supreme Court03 Jan 1961Dismissed
Ladhu Ram Taparia Vs Commissioner of Income Tax (Central), Calcutta
Supreme Court Of India · (1962) 44 ITR 521
Income Tax Act, 1922 — Section 26A