COURT ARCHIVE

Supreme Court Of India judgments

60,242 judgments · page 2,936 of 3,013

Supreme Court18 Oct 1960Dismissed

Bhimraj Pannalal Vs Commissioner of Income Tax, Bihar and Orissa

Supreme Court Of India · (1961) 41 ITR 221

Constitution Of India, 1950 — Article 21A, 226Delhi School Education Rules, 1973 — Rule 44, 50, 51, 52Delhi School Education Act, 1973 — Section 3, 3(2), 3(6), 4, 8, 8(2), 8(3), 11, 34, 52

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Supreme Court18 Oct 1960Allowed

Nathmal Tolaram Vs Superintendent of Taxes, Dhubri and Another

Supreme Court Of India · AIR 1961 SC 331 : (1961) 2 SCR 40 : (1961) 12 STC 9

Assam Sales Tax Act, 1947 — Section 16(2), 19, 19A, 2(12), 32(8)

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Supreme Court18 Oct 1960Allowed

The State of Maharashtra Vs Vishnu Ramchandra

Supreme Court Of India · AIR 1961 SC 307 : (1961) 63 BOMLR 427 : (1961) CriLJ 450 : (1961) 2 SCR 26

Bombay Police Act, 1951 — Section 142, 57(1)Penal Code, 1860 (IPC) — Section 114, 380, 411

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Supreme Court18 Oct 1960dismissed

Pannalal Nandlal Bhandari Vs The Commissioner of Income Tax, Bombay City, Bombay

Supreme Court Of India · AIR 1961 SC 446 : (1961) 41 ITR 76 : (1961) 2 SCR 35

Constitution of India, 1950 — Article 136Income Tax Act, 1922 — Section 1(2), 22(2), 34, 34(1), 66(1)

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Supreme Court17 Oct 1960Allowed

The Commissioner of Income Tax, Madhya Pradesh and Bhopal, Nagpur Vs Bhopal Textiles Ltd., Bhopal

Supreme Court Of India · AIR 1961 SC 426 : (1961) 41 ITR 72 : (1961) 2 SCR 9

Income Tax Act, 1922 — Section 4(1), 66(1)

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Supreme Court14 Oct 1960dismissed

State of Bihar Vs Kripa Shankar Jaiswal

Supreme Court Of India · AIR 1961 SC 304 : (1961) CriLJ 447 : (1961) 2 FLR 321 : (1961) 1 LLJ 334 : (1961) 2 SCR 1

Industrial Disputes Act, 1947 — Section 11(2), 12(6), 18(3)

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Supreme Court12 Oct 1960Dismissed

State of Kerala Vs V.M. Patel

Supreme Court Of India · (1960) KLJ 1524

Factories Act, 1948 — Section 105, 2(1), 2(k), 2(m), 6(1)(a)

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Supreme Court07 Oct 1960Dismissed

Purushottam Umedbhai and Co. Vs Manilal and Sons

Supreme Court Of India · AIR 1961 SC 325 : (1961) 1 SCR 982

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 30 Rule 1, Order 30 Rule 2

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Supreme Court03 Oct 1960Dismissed

Rangildas Varajdas Khandwala Vs Collector of Surat and Others

Supreme Court Of India · AIR 1961 SC 291 : (1961) 63 BOMLR 514 : (1961) 1 SCR 951

Bombay Land Revenue Code, 1879 — Section 134, 52Bombay Personal Inams Abolition Act, 1952 — Section 4, 5, 7

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Supreme Court03 Oct 1960Dismissed

The State of Madhya Pradesh and Another Vs Baldeo Prasad

Supreme Court Of India · (1961) CriLJ 442 : (1961) 1 SCR 970

Constitution of India, 1950 — Article 132(1), 226

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Supreme Court03 Oct 1960Partly Allowed

Amba Lal Vs The Union of India (UOI) and Others

Supreme Court Of India · AIR 1961 SC 234 : (1961) CriLJ 326 : (1983) ECR 1935 : (1983) 13 ELT 1321 : (1961) 1 SCR 933

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106Imports and Exports (Control) Act, 1947 — Section 3

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Supreme Court03 Oct 1960Allowed

Madhaorao Phalke Vs The State of Madhya Bharat

Supreme Court Of India · AIR 1961 SC 298 : (1961) 1 SCR 957

Constitution of India, 1950 — Article 133(1), 226, 31, 366(10), 372General Clauses Act, 1897 — Section 3(29)

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Supreme Court03 Oct 1960Dismissed

Gangadharrao Narayanrao Majumdar Vs The State of Bombay and Another

Supreme Court Of India · AIR 1961 SC 288 : (1961) 63 BOMLR 511 : (1961) 1 SCR 943

Bombay Land Revenue Code, 1879 — Section 3(3), 53Bombay Personal Inams Abolition Act, 1952 — Section 10, 12, 13, 14, 15Constitution of India, 1950 — Article 13, 14, 19, 31

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Supreme Court27 Sept 1960Allowed

Padam Sen and Another Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1961 SC 218 : (1961) ALT 84 : (1961) 2 AnWR 22 : (1961) CriLJ 322 : (1961) RD 246 : (1961) 1 SCR 884

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Penal Code, 1860 (IPC) — Section 151, 165A, 21, 75

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Supreme Court27 Sept 1960Dismissed

Burmah Shell Oil Storage and Distributing Co. of India, Ltd. and Another Vs The Commercial Tax Officer and Others

Supreme Court Of India · AIR 1961 SC 315 : (1961) 1 SCR 902 : (1960) 11 STC 764

Aircraft Rules, 1920 — Rule 63Bengal Motor Spirit Sales Taxation (Second Amendment) Act, 1954 — Section 2Constitution of India, 1950 — Article 132(1), 226, 268(1), 286, 286(1)

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Supreme Court27 Sept 1960Dismissed

L. Hazari Mal Kuthiala Vs The Income Tax Officer, Special Circle, Ambala Cantt.

Supreme Court Of India · AIR 1961 SC 200 : (1961) 41 ITR 12 : (1961) 1 SCR 892

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 132, 133, 14, 226, 320(3)Finance Act, 1950 — Section 13

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Supreme Court26 Sept 1960Allowed

Atiabari Tea Co., Ltd. Vs The State of Assam and Others

Supreme Court Of India · AIR 1961 SC 232 : (1961) 1 SCR 809

Assam Taxation (On Goods Carried by Roads or Inland Waterways) Act, 1954 — Section 6, 7(3)Constitution of India, 1950 — Article 132, 14, 19(1), 226, 265Tea Act, 1953 — Section 10, 3

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Supreme Court23 Sept 1960Allowed

The State of Bombay Vs Bandhan Ram Bhandani and Others

Supreme Court Of India · AIR 1961 SC 186 : (1961) 63 BOMLR 423 : (1961) 31 CompCas 1 : (1961) CriLJ 319 : (1961) NLJ 651 : (1961) 1 SCR 801

Companies Act, 1913 — Section 131, 134, 32, 32(5), 36

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Supreme Court22 Sept 1960Dismissed

Homi Jehangir Gheesta Vs The Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1961 SC 1135 : (1961) 41 ITR 135 : (1961) 1 SCR 770

Income Tax Act, 1922 — Section 23(3), 66

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Supreme Court21 Sept 1960Dismissed

E.M. Muthappa Chettiar Vs The Income Tax Officer, Special Circle, Coimbatore

Supreme Court Of India · AIR 1961 SC 204 : (1961) 41 ITR 1 : (1961) 1 SCR 788

Constitution of India, 1950 — Article 226, 32Excess Profits Tax Act, 1940 — Section 13, 14, 21, 8Income Tax Act, 1922 — Section 13, 14, 14(2), 2(2), 21

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