Supreme Court24 Mar 1960Allowed
B.N. Elias and Co., Ltd., Employees'' Union and Others Vs B.N. Elias and Co., Ltd., and Others
Supreme Court Of India · AIR 1960 SC 886 : (1960) 1 FLR 86 : (1960) 2 LLJ 219 : (1960) 3 SCR 382
COURT ARCHIVE
Supreme Court Of India judgments
60,242 judgments · page 2,943 of 3,013
Supreme Court24 Mar 1960Allowed
Raruha Singh Vs Achal Singh and Others
Supreme Court Of India · AIR 1961 SC 1097 : (1960) JLJ 870
Easements Act, 1882 — Section 17
Supreme Court24 Mar 1960Allowed
Management of Kairbetta Estate, Kotagiri Vs Rajamanickam and Others
Supreme Court Of India · AIR 1960 SC 893 : (1960) 1 FLR 107 : (1960) 2 LLJ 275 : (1960) 3 SCR 371
Industrial Disputes Act, 1947 — Section 2, 2(1), 25, 25E, 33C
Supreme Court23 Mar 1960Partly Allowed
India General Navigation and Railway Co. Ltd., Calcutta and Another Vs Their Workmen and Another
Supreme Court Of India · AIR 1960 SC 1286 : (1965) 10 FLR 250 : (1960) 1 LLJ 561
Industrial Disputes Act, 1947 — Section 19(6)
Supreme Court23 Mar 1960dismissed
North Brook Jute Co. Ltd. and Another Vs Their Workmen
Supreme Court Of India · AIR 1960 SC 879 : (1960) 1 FLR 183 : (1960) 1 LLJ 580 : (1960) 3 SCR 364
Industrial Disputes Act, 1947 — Section 3(2), 33, 33A, 9A
Supreme Court23 Mar 1960dismissed
The Chairman of The Bankura Municipality Vs Lalji Raja and Sons
Supreme Court Of India · AIR 1960 SC 871 : (1960) CriLJ 1244 : (1960) 3 SCR 358
Bengal Municipal Act, 1932 — Section 341(2), 430, 431(2)
Supreme Court22 Mar 1960Dismissed
GUDUTHUR BROS. Vs Income Tax OFFICER, SPECIAL CIRCLE, BANGALORE.
Supreme Court Of India · (1960) 40 ITR 298
Constitution of India, 1950 — Article 226
Supreme Court22 Mar 1960Dismissed
New India Motors (P) Ltd. New Delhi Vs K.T. Morris
Supreme Court Of India · AIR 1960 SC 875 : (1960) 1 FLR 186 : (1960) 1 LLJ 551 : (1960) 3 SCR 350
Industrial Disputes Act, 1947 — Section 33(1)(A), 33A
Supreme Court21 Mar 1960Dismissed
Sri Sita Ram Sugar Mills Ltd., Baitalpur, District Deoria (U.P.) and Deoria Sugar Mills Ltd., Deoria (U.P.) Vs Their Workmen
Supreme Court Of India · AIR 1966 SC 1670 : (1960) 1 LLJ 558
Constitution of India, 1950 — Article 186
Supreme Court17 Mar 1960Allowed
Dalmia Cement (Bharat) Ltd., New Delhi Vs Their Workmen and Another
Supreme Court Of India · AIR 1967 SC 209 : (1961) 2 LLJ 130
Delhi Shops and Establishments Act, 1954 — Section 22
Supreme Court17 Mar 1960Dismissed
The Bharatkhand Textile Mfg. Co. Ltd. and Others Vs The Textile Labour Association, Ahmedabad
Supreme Court Of India · AIR 1960 SC 833 : (1960) 1 FLR 89 : (1960) 2 LLJ 21 : (1960) 3 SCR 329
Bombay Industrial Relations Act, 1946 — Section 116, 116AEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17
Supreme Court16 Mar 1960dismissed
Jaikrishnadas Manohardas Desai and Another Vs The State of Bombay
Supreme Court Of India · AIR 1960 SC 889 : (1960) 62 BOMLR 893 : (1960) 3 SCR 319
Penal Code, 1860 (IPC) — Section 34, 409
Supreme Court16 Mar 1960Dismissed
Sarwarlal and Others Vs The State of Hyderabad
Supreme Court Of India · AIR 1960 SC 862 : (1960) 3 SCR 311
Constitution of India, 1950 — Article 31(A), 31(B), 32(B), 31(6), 133(1)(c)Hyderabad (Abolition of Jagirs) Regulations, 1358 — Section 6(4)Hyderabad Jagir (Commutation) Regulation, 1359 — Section 4(1), 4(2)
Supreme Court15 Mar 1960Allowed
Charandas Haridas and Another Vs The Commissioner of Income Tax, Bombay North, Kutch, Saurashtra and Ahmedabad and Another
Supreme Court Of India · AIR 1960 SC 910 : (1960) 62 BOMLR 663 : (1960) 39 ITR 202 : (1960) 3 SCR 296
Income Tax Act, 1961 — Section 66(1), 66(2)
Supreme Court15 Mar 1960Allowed
The Godavari Sugar Mills Ltd. Vs Shri D.K. Worlikar
Supreme Court Of India · AIR 1960 SC 842 : (1960) 1 FLR 38 : (1960) 2 LLJ 247 : (1960) 3 SCR 305
Bombay Industrial Relations Act, 1946 — Section 2(4)
Supreme Court15 Mar 1960Allowed
Her Highness Maharani Kesarkunverba Saheb of Morvi Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra
Supreme Court Of India · AIR 1960 SC 1343 : (1960) 39 ITR 283
Income Tax Act, 1961 — Section 6(1)
Supreme Court14 Mar 1960Allowed
In Re: The Berubari Union and Exchange of Enclaves Reference Under Article 143(1) of The Constitution of India
Supreme Court Of India · AIR 1960 SC 845 : (1960) 3 SCR 250
Constitution of India, 1950 — Article 1, 3, 368
Supreme Court11 Mar 1960Allowed
Dhannjay Ram Sharma Vs M.S. Uppadaya and Others
Supreme Court Of India · AIR 1960 SC 745 : (1960) CriLJ 1153 : (1960) 2 MLJ 98
Criminal Procedure Code, 1898 (CrPC) — Section 197
Supreme Court11 Mar 1960Dismissed
C.T. Muniappan Vs The State of Madras
Supreme Court Of India · AIR 1961 SC 175 : (1961) CriLJ 315
Criminal Procedure Code, 1898 (CrPC) — Section 257, 342, 439Evidence Act, 1872 — Section 137, 138Penal Code, 1860 (IPC) — Section 120B, 409, 477A
Supreme Court11 Mar 1960Dismissed
Pramatha Nath Mukherjee Vs The State of West Bengal
Supreme Court Of India · AIR 1960 SC 810 : (1960) 2 AnWR 59 : (1960) 26 CLT 631 : (1960) CriLJ 1165 : (1960) 2 MLJ 59 : (1960) 3 SCR 245
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 251A(2)