Supreme Court05 Sept 1960Dismissed
K.M. Nanavati Vs The State of Bombay
Supreme Court Of India · AIR 1961 SC 112 : (1961) 63 BOMLR 221 : (1961) CriLJ 173 : (1961) 1 SCR 497
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 21 Rule 5
COURT ARCHIVE
Supreme Court Of India judgments
60,242 judgments · page 2,938 of 3,013
Supreme Court05 Sept 1960Dismissed
Jyoti Sarup and Another Vs Board of Revenue, Uttar Pradesh
Supreme Court Of India · (1962) 44 ITR 489
Constitution of India, 1950 — Article 14Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 6, 6(I)
Supreme Court02 Sept 1960Dismissed
Shubhlaxmi Mills Ltd. Vs Union of India and Another
Supreme Court Of India · AIR 1967 SC 750 : (1962) 44 ITR 483
Merged States Taxation Concession order, 1949 — Section 15
Supreme Court02 Sept 1960Dismissed
Sardar Baldev Singh Vs Commissioner of Income Tax, Delhi and Ajmer
Supreme Court Of India · AIR 1961 SC 736 : (1960) 40 ITR 605 : (1961) 1 SCR 482
Income Tax Act, 1961 — Section 22(2), 23A, 25A(1), 34
Supreme Court02 Sept 1960Allowed
The Bhopal Sugar Industries Ltd. Vs The Income Tax Officer, Bhopal
Supreme Court Of India · AIR 1961 SC 182 : (1960) 40 ITR 618 : (1961) 1 SCR 474
Constitution of India, 1950 — Article 133, 226Income Tax Act, 1961 — Section 66(1)Income Tax Rules, 1962 — Rule 23
Supreme Court01 Sept 1960Dismissed
R.S.A.C. Kasi Iyer Vs The Commissioner Of Income Tax, Mysore, Travancore-cochin and Coorg, Bangalore
Supreme Court Of India · AIR 1961 SC 210 : (1960) 40 ITR 494 : (1961) 5 KLJ 411 : (1961) 1 SCR 466
Opium and Revenue Laws (Extension of Application) Act, 1950 — Section 3Travancore Income Tax Regulations, 1096 — Section 113, 42Travancore Taxation on Income (Investigation Commission) Act, 1124 — Section 5, 8(2), 8
Supreme Court31 Aug 1960Allowed
The State of Bombay Vs Parshottam Kanaiyalal
Supreme Court Of India · AIR 1961 SC 1 : (1961) 63 BOMLR 265 : (1961) 63 PLR 439 : (1961) 1 SCR 458
Criminal Procedure Code, 1898 (CrPC) — Section 197Prevention of Food Adulteration Act, 1954 — Section 16, 20, 20(1), 7
Supreme Court31 Aug 1960Dismissed
The Mineral Development Ltd., Calcutta Vs The Union of India (UOI) and Another
Supreme Court Of India · AIR 1960 SC 1373 : (1961) 1 SCR 445
Transfer of Property Act, 1882 — Section 105, 108
Supreme Court31 Aug 1960dismissed
Rajputana Mining Agencies Ltd. Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1961 SC 56 : (1960) 40 ITR 490 : (1961) 1 SCR 453
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 14(2)
Supreme Court31 Aug 1960Dismissed
Raja Narayanlal Bansilal Vs Maneck Phiroz Mistry and Another
Supreme Court Of India · AIR 1961 SC 29 : (1961) 63 BOMLR 251 : (1960) 30 CompCas 644 : (1961) 1 SCR 417
Companies Act, 1913 — Section 137, 137(5), 137(6), 138, 138(4)Constitution of India, 1950 — Article 14, 20(3), 226
Supreme Court29 Aug 1960Allowed
The State of West Bengal and Others Vs Naba Kumar Seal
Supreme Court Of India · AIR 1961 SC 16 : (1961) 1 SCR 368
Constitution of India, 1950 — Article 133(1), 14, 19(1), 226, 31(2)Land Acquisition Act, 1894 — Section 4, 6West Bengal Land Development and Planning Act, 1948 — Section 4, 5, 5(2), 6, 7
Supreme Court29 Aug 1960Allowed
Tata Iron and Steel Co., Limited, Bombay Vs S.R. Sarkar and Others
Supreme Court Of India · AIR 1961 SC 65 : (1961) 1 SCR 379 : (1960) 11 STC 655
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 19(1), 226, 265, 31, 31(1)
Supreme Court26 Aug 1960Allowed
The State of Uttar Pradesh and Others Vs H.H. Maharaja Brijendra Singh
Supreme Court Of India · AIR 1961 SC 14 : (1961) 1 SCR 362
Constitution (Fourth Amendment) Act, 1955 — Section 5Constitution of India, 1950 — Article 14, 31, 31AGovernment of India Act, 1935 — Section 299, 299(2)
Supreme Court25 Aug 1960Allowed
Vasantlal Maganbhai Sanjanwala Vs The State of Bombay and Others
Supreme Court Of India · AIR 1961 SC 4 : (1961) 63 BOMLR 138 : (1978) CriLJ 1281 : (1961) 1 SCR 341
Bombay General Clauses Act, 1904 — Section 14Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 11, 12, 12(3), 13Constitution of India, 1950 — Article 31, 31B
Supreme Court23 Aug 1960Dismissed
The Associated Hotels Of India, Ltd. and Another Vs R.B. Jodha Mal Kuthalia
Supreme Court Of India · AIR 1961 SC 156 : (1961) 1 SCR 259
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 6
Supreme Court23 Aug 1960Allowed
Radhakisan Laxminarayan Toshniwal Vs Shridhar Ramchandra Alshi and Others
Supreme Court Of India · AIR 1960 SC 1368 : (1960) MPLJ 1124 : (1961) 1 SCR 248
Transfer of Property Act, 1882 — Section 2, 54
Supreme Court23 Aug 1960Allowed
Universal Imports Agency and Another Vs The Chief Controller of Imports and Exports and Others
Supreme Court Of India · AIR 1961 SC 41 : (1961) 1 SCR 305
Constitution of India, 1950 — Article 10, 17, 286(1), 32Foreign Jurisdiction Act, 1947 — Section 4
Supreme Court18 Aug 1960Dismissed
The State of Rajasthan and Others Vs Thakur Pratap Singh
Supreme Court Of India · AIR 1960 SC 1208 : (1961) 1 AnWR 28 : (1961) 1 SCR 222
Constitution of India, 1950 — Article 132(1), 15, 15(1), 226Police Act, 1861 — Section 15, 15(1), 15(2)
Supreme Court18 Aug 1960Dismissed
The State of Orissa Vs Dhirendranath Das
Supreme Court Of India · (1960) 08 SC CK 0010
Constitution of India, 1950 — Article 14, 226, 309, 313Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 4(1)
Supreme Court17 Aug 1960dismissed
Madhubhai Amathalal Gandhi Vs The Union of India (UOI)
Supreme Court Of India · AIR 1961 SC 21 : (1960) 30 CompCas 667 : (1961) 1 SCR 191
Constitution of India, 1950 — Article 13(2), 14, 19(1), 32Contracts (Regulation) Act, 1956 — Section 13, 14, 15, 17, 4Securities Contracts (Regulation) Rules, 1957 — Rule 3, 8(1)