Supreme Court13 Dec 1960Allowed
The Income Tax Officer, Alwaye Vs The Asok Textiles Ltd., Alwaye
Supreme Court Of India · AIR 1961 SC 699 : (1961) 41 ITR 732 : (1961) 3 SCR 236
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
COURT ARCHIVE
Supreme Court Of India judgments
60,242 judgments · page 2,931 of 3,013
Supreme Court13 Dec 1960Allowed
Diamond Sugar Mills Ltd. and Another Vs The State of Uttar Pradesh and Another
Supreme Court Of India · AIR 1961 SC 652 : (1961) 3 SCR 242
Constitution of India, 1950 — Article 226Uttar Pradesh Sugar Factories Control Act, 1938 — Section 21, 29Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 20, 20(1)
Supreme Court12 Dec 1960Dismissed
Ram Prasad Vishwakarma Vs The Chairman, Industrial Tribunal
Supreme Court Of India · AIR 1961 SC 857 : (1961) 2 FLR 540 : (1961) 1 LLJ 504 : (1961) 3 SCR 196
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 36
Supreme Court12 Dec 1960Dismissed
Seth Jamnadas Daga and Others Vs Commissioner of Income Tax, South Bombay
Supreme Court Of India · AIR 1961 SC 1139 : (1961) 41 ITR 630 : (1961) 3 SCR 174
Income Tax Act, 1961 — Section 14(2), 16(1), 23(5), 24, 24(1)
Supreme Court12 Dec 1960Dismissed
Shri Ambica Mills Co. Ltd. Vs S.B. Bhatt and Another
Supreme Court Of India · AIR 1961 SC 970 : (1961) 63 BOMLR 497 : (1961) 2 FLR 205 : (1961) 1 LLJ 1 : (1961) 3 SCR 220
Constitution of India, 1950 — Article 226, 227Payment of Wages Act, 1936 — Section 15, 2, 22, 4, 5
Supreme Court12 Dec 1960Allowed
The Lord Krishna Textile Mills Vs Its Workmen
Supreme Court Of India · AIR 1961 SC 860 : (1961) 2 FLR 112 : (1961) 1 LLJ 211 : (1961) 3 SCR 204
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6
Supreme Court12 Dec 1960Dismissed
The J.K. Cotton Spinning and Weaving Mills Co. Ltd. Vs The State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1961 SC 1170 : (1961) 2 FLR 529 : (1961) 1 LLJ 540 : (1961) 3 SCR 185
Constitution of India, 1950 — Article 132(1), 133(1), 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 3, 8
Supreme Court12 Dec 1960Allowed
State of Kerala and Others Vs C.M. Francis and Co.
Supreme Court Of India · AIR 1961 SC 617 : (1961) 5 KLJ 396 : (1961) 3 SCR 181 : (1961) 12 STC 119
Constitution of India, 1950 — Article 226
Supreme Court09 Dec 1960Dismissed
Shri Birdhichand Sharma Vs First Civil Judge Nagpur and Others
Supreme Court Of India · AIR 1961 SC 644 : (1961) 2 FLR 577 : (1961) 2 LLJ 86 : (1961) 3 SCR 161
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2(1), 79, 80Industrial Disputes Act, 1947 — Section 2
Supreme Court09 Dec 1960Dismissed
Sanwat Singh and Others Vs State of Rajasthan
Supreme Court Of India · AIR 1961 SC 715 : (1961) CriLJ 766 : (1961) 3 SCR 120
Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 148, 149, 304
Supreme Court09 Dec 1960Allowed
Kunnathat Thathunni Moopil Nair Vs The State of Kerala and Another
Supreme Court Of India · AIR 1961 SC 552 : (1961) 3 SCR 77
Constitution of India, 1950 — Article 13, 13(2), 14, 19, 19(1)Madras Revenue Recovery Act, 1864 — Section 3, 9Travancore-Cochin Land Tax (Amendment) Act, 1957 — Section 5A
Supreme Court09 Dec 1960Dismissed
Kishan Chand Arora Vs Commissioner of Police, Calcutta
Supreme Court Of India · AIR 1961 SC 705 : (1961) 3 SCR 135
Ajmer Government Wards Regulation, 1888 — Section 7Ajmer Tenancy and Land Records Act, 1950 — Section 112Bar Councils Act, 1926 — Section 8, 9(1)
Supreme Court09 Dec 1960Allowed
The State of Bombay Vs S.L. Apte and Another
Supreme Court Of India · AIR 1961 SC 578 : (1961) 1 AnWR 210 : (1961) 63 BOMLR 491 : (1961) CriLJ 725 : (1961) NLJ 524 : (1961) 3 SCR 107
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 403, 417General Clauses Act, 1897 — Section 26
Supreme Court09 Dec 1960Dismissed
Voltas Limited Vs Its Workmen
Supreme Court Of India · AIR 1961 SC 941 : (1961) 2 FLR 176 : (1961) 1 LLJ 323 : (1961) 3 SCR 167
Supreme Court08 Dec 1960Dismissed
Provat Kumar Mitter Vs Commissioner of Income Tax, West Bengal
Supreme Court Of India · AIR 1961 SC 1019 : (1961) 41 ITR 624 : (1961) 3 SCR 37
Income Tax Act, 1922 — Section 16(1), 16(3), 2(1), 4(3), 66
Supreme Court08 Dec 1960Allowed
Commissioner of Excess Profits Tax, Madras Vs N.M. Rayaloo Iyer and Sons
Supreme Court Of India · AIR 1961 SC 692 : (1961) 41 ITR 671 : (1961) 3 SCR 60
Excess Profits Tax Act, 1940 — Rule 12Income Tax Act, 1922 — Section 10(2)
Supreme Court08 Dec 1960Allowed
The State of Andhra Vs Gaddam Venkatappayya
Supreme Court Of India · AIR 1961 SC 779 : (1961) 3 SCR 45
Constitution of India, 1950 — Article 133(1), 226, 311(2)
Supreme Court07 Dec 1960Dismissed
Workmen of The Hercules Insurance Co. Ltd. Vs Hercules Insurance Co. Ltd., Calcutta
Supreme Court Of India · AIR 1961 SC 853 : (1961) 31 CompCas 10 : (1961) 2 FLR 120 : (1961) 1 LLJ 249 : (1961) 2 SCR 995
Industrial Disputes Act, 1947 — Section 10(1)Insurance Act, 1938 — Section 31A(1), 40C
Supreme Court07 Dec 1960Dismissed
Manna Lal and Another Vs Collector of Jhalawar and Others
Supreme Court Of India · AIR 1961 SC 828 : (1961) 2 SCR 962
Constitution of India, 1950 — Article 14Rajasthan Public Demands Recovery Act, 1952 — Section 4
Supreme Court07 Dec 1960Allowed
Surajpal Singh Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1961 SC 583 : (1961) CriLJ 730 : (1961) 3 FLR 258 : (1961) 2 LLJ 158 : (1961) 2 SCR 971
Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(3)