COURT ARCHIVE

Supreme Court Of India judgments

60,242 judgments · page 2,925 of 3,013

Supreme Court14 Mar 1961Allowed

The Lokmanya Mills Vs The Barsi Borough Municipality

Supreme Court Of India · AIR 1961 SC 1358 : (1962) 64 BLJR 181 : (1961) GLR 16 : (1962) 1 SCR 306

Bombay Municipal Boroughs Act, 1925 — Section 58, 73, 75(b), 76, 78, 84, 82(2)Bombay Municipal Boroughs Rules — Rule 2C

Supreme Court14 Mar 1961Dismissed

Mritunjoy Pani and Another Vs Narmanda Bala Sasmal and Another

Supreme Court Of India · AIR 1961 SC 1353 : (1962) 1 SCR 290

Trusts Act, 1882 — Section 90

Supreme Court14 Mar 1961Dismissed

Dibakar Satpathy Vs Hon''ble The Chief Justice and Judges of The High Court of Orissa.

Supreme Court Of India · AIR 1961 SC 1315 : (1961) RD 287 : (1962) 1 SCR 326

Cattle Trespass Act, 1871 — Section 20

Supreme Court14 Mar 1961dismissed

Purshottam Lal Dhawan Vs Dewan Chaman Lal and Another

Supreme Court Of India · AIR 1961 SC 1371 : (1962) 1 SCR 297

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14, 31(5)Administration of Evacuee Property Act, 1950 — Section 27, 56

Supreme Court14 Mar 1961Dismissed

Ramavatar Budhaiprasad Etc. Vs Assistant Sales Tax Officer, Akola

Supreme Court Of India · AIR 1961 SC 1325 : (1962) 1 AnWR 27 : (1962) 1 SCR 279 : (1961) 12 STC 286

Central Provinces and Berar Sales Tax Act, 1947 — Section 6(1)(2)Constitution of India, 1950 — Article 32

Supreme Court14 Mar 1961dismissed

Nand Lal Raj Kishan Vs Commissioner of Sales Tax, Delhi and Another

Supreme Court Of India · (1962) 1 SCR 283 : (1961) 12 STC 324

Bengal Finance (Sales Tax) (Delhi Amendment) Act, 1956 — Section 8

Supreme Court14 Mar 1961Dismissed

Ram Bux Chaturbhuj and Munna Lal Vs The State of Rajasthan and Others

Supreme Court Of India · AIR 1963 SC 351

Constitution of India, 1950 — Article 14, 19(1), 32Rajasthan Sales Tax Act, 1954 — Section 10, 4, 4(1), 4(2)

Supreme Court13 Mar 1961Allowed

Senairam Doongarmall Vs Commissioner of Income Tax, Assam

Supreme Court Of India · AIR 1961 SC 1579 : (1961) 42 ITR 392 : (1962) 1 SCR 257

Contract Act, 1872 — Section 206Income Tax Act, 1961 — Section 23(3), 9Income Tax Rules, 1922 — Rule 23, 24

Supreme Court13 Mar 1961Dismissed

N.T. Patel and Company Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1963 SC 533 : (1961) 42 ITR 224 : (1962) 1 SCR 251

Income Tax Act, 1961 — Section 26

Supreme Court10 Mar 1961Allowed

Md. Sharfuddin Vs R.P. Singh and Others

Supreme Court Of India · AIR 1961 SC 1312 : (1962) 1 SCR 239

Administration of Evacuee Property Act, 1950 — Section 24, 24(I), 25, 7

Supreme Court10 Mar 1961Dismissed

The Commissioner of Excess Profits Tax, Hyderabad Vs S.R.V.G. Press Company, Kurnool

Supreme Court Of India · AIR 1961 SC 1274 : (1962) 1 AnWR 29 : (1961) 42 ITR 219 : (1962) 1 SCR 232

Excess Profits Tax Act, 1940 — Rule 12

Supreme Court10 Mar 1961Allowed

Bharoo Mal and Others Vs Custodian General, Evacuee Property

Supreme Court Of India · AIR 1961 SC 1283 : (1962) 1 SCR 246

Administration of Evacuee Property (Central) Rules, 1950 — Rule 10, 10(2)Administration of Evacuee Property Act, 1950 — Section 10

Supreme Court08 Mar 1961Dismissed

Jagannath Agarwala Vs State of Orissa

Supreme Court Of India · AIR 1961 SC 1361 : (1962) 1 SCR 205

Supreme Court08 Mar 1961Allowed

The State of Andhra Pradesh Vs Kandimalla Subbaiah and Another

Supreme Court Of India · AIR 1961 SC 1241 : (1961) CriLJ 302 : (1962) 1 SCR 194

Criminal Law (Amendment) Act, 1952 — Section 6, 7Criminal Procedure Code, 1898 (CrPC) — Section 234, 239Penal Code, 1860 (IPC) — Section 109, 120B, 420, 463, 464

Supreme Court08 Mar 1961Allowed

Dafedar Niranjan Singh and Another Vs Custodian, Evacuee Property (PB.) and Another

Supreme Court Of India · AIR 1961 SC 1425 : (1962) 1 SCR 214

Administration of Evacuee Property Act, 1950 — Section 27, 58(3)

Supreme Court07 Mar 1961Dismissed

Raja J. Rameshwar Rao Vs Commissioner of Income Tax, Hyderabad

Supreme Court Of India · AIR 1963 SC 352 : (1961) 42 ITR 179

Hyderabad Income Tax Act, 1357 — Section 14(5)

Supreme Court07 Mar 1961Dismissed

The Commissioner of Income Tax, Madhya Pradesh Vs Seth Khushal Chand Daga

Supreme Court Of India · AIR 1961 SC 1259 : (1961) 42 ITR 177 : (1962) 1 SCR 186

Income Tax Act, 1961 — Section 24, 24(1), 24(3), 30

Supreme Court07 Mar 1961Dismissed

Bawa Harigir Vs Assistant Custodian, Evacuee Property, Bhopal

Supreme Court Of India · AIR 1961 SC 1257 : (1962) 1 SCR 189

Administration of Evacuee Property Act, 1950 — Section 2, 40(4)Constitution of India, 1950 — Article 31, 31(2), 31(5)

Supreme Court06 Mar 1961Allowed

The Commissioner of Income Tax, Poona Vs Buldana District Main Cloth Importers Group

Supreme Court Of India · (1962) 1 SCR 181

Income Tax Act, 1922 — Section 22(2), 22(4), 23(4), 27, 3

Supreme Court06 Mar 1961Dismissed

Jagannath Prasad Sharma Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1961 SC 1245 : (1961) 2 LLJ 166 : (1962) 1 SCR 151

Constitution of India, 1950 — Article 14, 313Police Act, 1861 — Section 7Uttar Pradesh Disciplinary Proceedings (Administrative Tribunal) Rules, 1947 — Rule 3, 4