Supreme Court04 May 1960Dismissed
Luhar Amrit Lal Nagji Vs Doshi Jayantilal Jethalal and Others
Supreme Court Of India · AIR 1960 SC 964 : (1960) 3 SCR 842
COURT ARCHIVE
Supreme Court Of India judgments
60,242 judgments · page 2,940 of 3,013
Supreme Court04 May 1960Dismissed
The Commissioner of Income Tax, Bombay Vs The Elphinstone Spinning and Weaving Mills Ltd.
Supreme Court Of India · AIR 1960 SC 1016 : (1961) 63 BOMLR 542 : (1960) 40 ITR 142 : (1960) 3 SCR 953
Income Tax Act, 1961 — Section 18(3D), 18(3E), 2, 23A(1), 66(1)
Supreme Court04 May 1960Dismissed
The Commissioner of Income Tax, Bombay Vs The Jalgaon Electricity Supply Co., Ltd.
Supreme Court Of India · AIR 1960 SC 1182 : (1961) 63 BOMLR 549 : (1960) 40 ITR 184 : (1960) 3 SCR 880
Income Tax Act, 1961 — Section 66(1)
Supreme Court04 May 1960Dismissed
Kavalappara Kottarathil Kochuni and Others Vs The State of Madras and Others
Supreme Court Of India · AIR 1960 SC 1080 : (1960) 3 SCR 887
Constitution of India, 1950 — Article 19(1)(f), 31, 31A
Supreme Court04 May 1960Dismissed
The Vanguard Fire and General Insurance Co. Ltd., Madras Vs Fraser and Ross and Another
Supreme Court Of India · AIR 1960 SC 971 : (1960) 3 SCR 857
General Clauses Act, 1897 — Section 13Insurance Act, 1938 — Section 2(9), 2D, 33, 7, 9
Supreme Court04 May 1960Dismissed
Newspapers Ltd., Allahabad Vs U.P. State Industrial Tribunal and Others
Supreme Court Of India · AIR 1960 SC 1328 : (1960) 1 FLR 587 : (1960) 2 LLJ 37
Constitution of India, 1950 — Article 136Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 3, 36, 4, 8
Supreme Court04 May 1960Allowed
Kavalappara Kottarathil and Kochunni alias Moopil Nayar Vs States of Madras and Kerala and Others
Supreme Court Of India · (1960) KLJ 1077
Bengal Revenue Sales Act, 1859 — Section 14, 37, 4, 7Bombay Land Requisition Act, 1948 — Section 5(1), 6(4)Constitution of India, 1950 — Article 13, 13(2), 14, 19, 19(1)
Supreme Court04 May 1960Dismissed
The Commissioner of Income Tax, Bombay City Vs The Khatau Makanji Spinning and Weaving Co. Ltd., Bombay
Supreme Court Of India · AIR 1960 SC 1022 : (1961) 63 BOMLR 218 : (1960) 40 ITR 189 : (1960) 3 SCR 873
Income Tax Act, 1961 — Section 23A(1), 3, 66(1)
Supreme Court03 May 1960Dismissed
The East and West Steamship Company, George Town, Madras Vs S.K. Ramalingam Chettiar
Supreme Court Of India · AIR 1960 SC 1058 : (1960) 3 SCR 820
Limitation Act, 1963 — Article 31
Supreme Court03 May 1960Dismissed
The Cotton Agents Ltd., Bombay Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1960 SC 1279 : (1960) 40 ITR 135 : (1960) 3 SCR 810
Income Tax Act, 1922 — Section 4(1), 66A(2)
Supreme Court29 Apr 1960Allowed
Shrimant Dattajirao Bahirojirao Ghorpade Vs Shrimant Vijayasinhrao and Another
Supreme Court Of India · AIR 1960 SC 1272 : (1960) 3 SCR 789
Bombay Revenue Jurisdiction Act, 1876 — Section 4
Supreme Court29 Apr 1960Allowed
A.S.T. Arunachalam Pillai Vs Southern Roadways (Private) Ltd.
Supreme Court Of India · AIR 1960 SC 1191 : (1960) 3 SCR 764
Motor Vehicles Act, 1939 — Section 44
Supreme Court29 Apr 1960dismissed
Chandaji Kubaji and Co. Vs The State of Andhra Pradesh
Supreme Court Of India · AIR 1960 SC 990 : (1961) 1 AnWR 17 : (1960) 3 SCR 804 : (1960) 11 STC 451
Madras General Sales Tax Act, 1939 — Section 12A(6)
Supreme Court28 Apr 1960Dismissed
Commissioner of Income Tax, Ahmedabad Vs Karamchand Premchand Ltd., Ahmedabad
Supreme Court Of India · AIR 1960 SC 1175 : (1961) 63 BOMLR 534 : (1960) 40 ITR 106 : (1960) 3 SCR 727
Business Profits Tax Act, 1947 — Section 2(17), 2(3), 4, 5Income Tax Act, 1922 — Section 10
Supreme Court28 Apr 1960dismissed
H.C. Narayanappa and Others Vs The State of Mysore and Others
Supreme Court Of India · AIR 1960 SC 1073 : (1960) 3 SCR 742
Constitution of India, 1950 — Article 12, 13(3), 19(1), 19(6), 298Motor Vehicles Act, 1939 — Section 68C, 68D(2)
Supreme Court28 Apr 1960dismissed
Jadab Singh and Others Vs The Himachal Pradesh Administration and Another
Supreme Court Of India · AIR 1960 SC 1008 : (1960) 3 SCR 755
Constitution of India, 1950 — Article 19, 19, 240, 248, 31, 31, 31Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 15Himachal Pradesh Legislative Assembly (Constitution and Proceed
Supreme Court27 Apr 1960dismissed
The Printers (Mysore) Private Ltd. Vs Pothan Joseph
Supreme Court Of India · AIR 1960 SC 1156 : (1962) 1 AnWR 127 : (1960) 3 SCR 713
Arbitration Act, 1940 — Section 34Constitution of India, 1950 — Article 136
Supreme Court26 Apr 1960Allowed
Piyare Lal Adishwar Lal Vs The Commissioner of Income Tax, Delhi
Supreme Court Of India · AIR 1960 SC 997 : (1960) 40 ITR 17 : (1966) 2 LLJ 759 : (1996) SCC 259 Supp : (1960) 3 SCR 669
Excess Profits Tax Act, 1940 — Section 2(5)Income Tax Act, 1961 — Section 10, 66(1), 7
Supreme Court26 Apr 1960dismissed
Pingle Industries Ltd., Secunderabad Vs Commissioner of Income Tax, Hyderabad
Supreme Court Of India · AIR 1960 SC 1034 : (1960) 40 ITR 67 : (1960) 3 SCR 681
Hyderabad Income Tax Act, 1357 — Section 12(2)Income Tax Act, 1922 — Section 10(2), 66A(2)
Supreme Court22 Apr 1960Allowed
Brijendralal Gupta and Another Vs Jwalaprasad and Others
Supreme Court Of India · AIR 1960 SC 1049 : (1960) MPLJ 1039 : (1960) 3 SCR 650
Representation of the People Act, 1950 — Section 16, 19Representation of the People Act, 1951 — Section 33, 36, 36(2)