CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Supreme Court Of India

COURT ARCHIVE

Supreme Court Of India judgments

60,242 judgments · page 2,930 of 3,013

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
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
Read judgment
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
Read judgment
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
Read judgment
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)
Read judgment
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
Read judgment
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)
Read judgment
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)
Read judgment
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
Read judgment
Supreme Court16 Dec 1960Allowed

Oriental Metal Pressing Works (P.) Ltd. Vs Bhaskar Kashinath Thakoor and Another

Supreme Court Of India · AIR 1961 SC 573 : (1962) 1 AnWR 13 : (1961) 63 BOMLR 505 : (1960) 30 CompCas 682 : (1961) 3 SCR 329

Companies Act, 1956 — Section 254, 255, 312, 317Constitution of India, 1950 — Article 133(1)
Read judgment
Supreme Court16 Dec 1960Dismissed

Sarjoo Prasad Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1961 SC 631 : (1961) ALT 375 : (1961) 1 AnWR 133 : (1961) CriLJ 747 : (1961) 3 SCR 324

Prevention of Food Adulteration Act, 1954 — Section 16, 7
Read judgment
Supreme Court16 Dec 1960Dismissed

Godavari Sugar Mills Ltd. Vs Kepargaon Taluka Sakhar Kamgar Sabha, Sakarwadi

Supreme Court Of India · AIR 1961 SC 1016 : (1961) 2 FLR 180 : (1961) 1 LLJ 313 : (1961) 3 SCR 342

Bombay Industrial Relations Act, 1946 — Section 3(13), 3(4), 42, 73AConstitution of India, 1950 — Article 19(1), 3
Read judgment
Supreme Court15 Dec 1960Allowed

The Travancore Rubber and Tea Co. Ltd. Vs The Commissioner of Agricultural Income Tax, Kerala

Supreme Court Of India · AIR 1961 SC 604 : (1961) 41 ITR 751 : (1961) MhLj 55 : (1961) 3 SCR 279

Travancore-Cochin Agricultural Income Tax Act, 1950 — Section 5(j)
Read judgment
Supreme Court15 Dec 1960Dismissed

Commissioner of Agricultural Income Tax, Trivandrum Vs Calvary Mount Estates (Private) Ltd.

Supreme Court Of India · AIR 1961 SC 1099 : (1961) 1 AnWR 58 : (1961) 41 ITR 755 : (1961) 3 SCR 285

Madras Plantations Agricultural Income Tax Act, 1955 — Section 5
Read judgment
Supreme Court15 Dec 1960Dismissed

Raja Bahadur Visheshwara Singh and Others Vs Commissioner of Income Tax, Bihar and Orissa

Supreme Court Of India · AIR 1961 SC 1062 : (1961) 41 ITR 685 : (1961) 3 SCR 287

Income Tax Act, 1961 — Section 66(1), 66(2)
Read judgment
Supreme Court15 Dec 1960Dismissed

Alembic Chemical Works Co. Ltd. Vs The Workmen

Supreme Court Of India · AIR 1961 SC 647 : (1961) 2 FLR 191 : (1961) 1 LLJ 328 : (1961) 3 SCR 297

Factories Act, 1948 — Section 78, 78(1), 78(2), 79, 79(1)Industrial Disputes Act, 1947 — Section 10(1)
Read judgment
Supreme Court15 Dec 1960Partly Allowed

The Bata Shoe Co. (P) Ltd. Vs D.N. Ganguly and Others

Supreme Court Of India · AIR 1961 SC 1158 : (1961) 2 FLR 183 : (1961) 1 LLJ 303 : (1961) 3 SCR 308

Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(3), 12(4), 12(5)
Read judgment
Supreme Court14 Dec 1960Dismissed

Jaswant Sugar Mills Ltd., Meerut Vs Shri Badri Prasad and Others

Supreme Court Of India · AIR 1967 SC 513 : (1961) 3 FLR 83 : (1961) 1 LLJ 649

Industrial Employment (Standing Orders) Act, 1946 — Section 2
Read judgment
Supreme Court14 Dec 1960dismissed

R.G.S. Naidu and Co. Vs Commissioner of Income Tax And Excess Profits Tax, Madras

Supreme Court Of India · AIR 1961 SC 1007 : (1961) 41 ITR 693 : (1961) 3 SCR 271

Excess Profits Tax Act, 1940 — Section 1, 15, 2(19), 21Excess Profits Tax Rules — Rule 9Income Tax Act, 1961 — Section 15, 24, 66(1), 66A(2)
Read judgment
Supreme Court14 Dec 1960dismissed

Bayyana Bhimayya Vs The Government of Andhra Pradesh

Supreme Court Of India · AIR 1961 SC 1065 : (1961) 3 SCR 267 : (1961) 12 STC 147

Sales of Goods Act, 1930 — Section 2(4)
Read judgment
Supreme Court13 Dec 1960Dismissed

Andhra Scientific Co. Ltd. Vs A. Seshagiri Rao and Another

Supreme Court Of India · AIR 1967 SC 408 : (1961) 2 LLJ 117

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15, 2
Read judgment
Previous1…2,9282,9292,9302,9312,932…3,013Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions