Supreme Court25 Jan 1961Dismissed
Dwarkadas Kesardeo Morarka Vs Commissioner of Income Tax, Central Bombay
Supreme Court Of India · (1962) 44 ITR 529
Income Tax Act, 1961 — Section 29
COURT ARCHIVE
Supreme Court Of India judgments
60,242 judgments · page 2,929 of 3,013
Supreme Court24 Jan 1961Allowed
Commissioner of Income Tax, Bihar Vs Durgabati and Another
Supreme Court Of India · (1961) 43 ITR 228
Income Tax Act, 1922 — Section 33B
Supreme Court20 Jan 1961Dismissed
Gopal Das Sindhi and Others Vs The State of Assam and Another
Supreme Court Of India · (1961) 01 SC CK 0022
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 130(1), 145, 156(3), 190, 192Penal Code, 1860 (IPC) — Section 147, 323, 342, 448
Supreme Court20 Jan 1961Dismissed
Bhagwati Saran and Another Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1961 SC 928 : (1961) 3 SCR 563
Criminal Procedure Code, 1898 (CrPC) — Section 364Essential Supplies (Temporary Powers) Act, 1946 — Section 7Iron and Steel Control Order, 1941 — Section 11
Supreme Court20 Jan 1961Dismissed
Standard Vacuum Refining Co. of India Vs Its Workmen and Another
Supreme Court Of India · AIR 1961 SC 895 : (1960) 1 FLR 98 : (1961) 1 LLJ 227 : (1961) 3 SCR 536
Industrial Disputes Act, 1947 — Section 12(4), 12(5)
Supreme Court19 Jan 1961
Natwarlal Shankarlal Mody Vs State of Bombay
Supreme Court Of India · (1964) MhLj 1
Code Of Criminal Procedure, 1973 — Section 162, 207A, 233, 234, 235, 236, 239, 239(d)Indian Penal Code, 1860 — Section 120-A, 120B(1), 409, 477AEvidence Act, 1872 — Section 10
Supreme Court19 Jan 1961Allowed
Union of India (UOI) and Others Vs Maharaja Krishnagarh Mills Ltd. (In Liquidation)
Supreme Court Of India · AIR 1961 SC 683 : (1961) 3 SCR 524
Central Excises and Salt Act, 1944 — Section 37Constitution of India, 1950 — Article 132(1), 133(1), 264, 265, 266Finance Act, 1950 — Section 11
Supreme Court18 Jan 1961dismissed
Mohamed Noorullah, Representing The Estate of Late Khan Sahib Mohd. Oomer Sahib Vs The Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1961 SC 1043 : (1961) 42 ITR 115 : (1961) 3 SCR 515
Income Tax Act, 1961 — Section 3, 41(1), 66(1), 9, 9(3)
Supreme Court17 Jan 1961Dismissed
National Cement Mines Industries, Ltd. Vs Commissioner of Income Tax, West Bengal, Calcutta
Supreme Court Of India · AIR 1961 SC 1032 : (1961) 42 ITR 69 : (1961) 3 SCR 502
Supreme Court16 Jan 1961Dismissed
The Central Talkies Ltd., Kanpur Vs Dwarka Prasad
Supreme Court Of India · AIR 1961 SC 606 : (1961) CriLJ 740 : (1961) 3 SCR 495
Constitution of India, 1950 — Article 133(1)Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 10, 10(2)United Provinces (Temporary Control of Rent and Eviction) Act, 1947 — Section 3
Supreme Court16 Jan 1961Dismissed
Dr. Jatish Chandra Ghosh Vs Hari Sadhan Mukherjee and Others
Supreme Court Of India · AIR 1961 SC 613 : (1961) CriLJ 743 : (1961) 3 SCR 486
Constitution of India, 1950 — Article 132(1), 194, 228Penal Code, 1860 (IPC) — Section 499, 500, 501
Supreme Court13 Jan 1961Allowed
Saibal Kumar Gupta and Others Vs B.K. Sen and Another
Supreme Court Of India · AIR 1961 SC 633 : (1961) CriLJ 749 : (1961) 3 SCR 460
Calcutta Municipal Act, 1951 — Section 19(3), 99(1)Criminal Procedure Code, 1898 (CrPC) — Section 253(1)Penal Code, 1860 (IPC) — Section 497
Supreme Court13 Jan 1961Disposed Of
Management of May and Baker (India) Ltd. Vs Their Workmen Their Workmen Vs Management of May and Baker (India) Ltd.
Supreme Court Of India · AIR 1967 SC 678 : (1961) 2 FLR 594 : (1961) 2 LLJ 94
Industrial Disputes Act, 1947 — Section 15, 2, 25(F)
Supreme Court13 Jan 1961Allowed
Jardine Henderson Ltd. Vs Their Employees
Supreme Court Of India · AIR 1967 SC 515 : (1961) 1 LLJ 641
Industrial Disputes Act, 1947 — Section 7A
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
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