Supreme Court10 Mar 1960Allowed
The Delhi Cloth and General Mills Ltd. Vs Kushal Bhan
Supreme Court Of India · AIR 1960 SC 806 : (1960) 1 LLJ 520 : (1960) 3 SCR 227
Industrial Disputes Act, 1947 — Section 33(2)
COURT ARCHIVE
Supreme Court Of India judgments
60,242 judgments · page 2,944 of 3,013
Supreme Court10 Mar 1960Allowed
The Rashtriya Mill Mazdoor Sangh, Parel, Bombay and Another Vs The Apollo Mills Limited and Others
Supreme Court Of India · AIR 1960 SC 819 : (1960) 2 LLJ 263 : (1960) 3 SCR 231
Bombay Electricity (Special Powers) Act, 1946 — Section 11, 11(1), 6A, 6A(1)Bombay Industrial Relations Act, 1946 — Section 40(1), 73
Supreme Court09 Mar 1960Partly Allowed
Peirce Leslie and Co., Ltd. Kozhikode Vs Their Workmen
Supreme Court Of India · AIR 1960 SC 826 : (1960) 1 LLJ 809 : (1960) 3 SCR 194
Supreme Court09 Mar 1960Allowed
Yellappagouda Shankargouda Patil Vs Basangouda Shiddangouda Patil
Supreme Court Of India · AIR 1960 SC 808 : (1960) 3 SCR 221
Abolition of Privy Council Jurisdiction Act, 1949 — Section 5, 8Bombay Hereditary Offices Act, 1874 — Section 10Constitution of India, 1950 — Article 135, 374(2)
Supreme Court09 Mar 1960Allowed
Tea Districts Labour Association, Calcutta Vs Ex-employees of Tea Districts Labour Association and Another
Supreme Court Of India · AIR 1960 SC 815 : (1960) 1 LLJ 802 : (1960) 3 SCR 207
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23, 25F
Supreme Court09 Mar 1960Allowed
Management of Vishnu Sugar Mills Limited, Harkhua, District Saran, Bihar Vs Their Workmen Represented by Chini Mill Mazdoor Union, Harkhua, Dist. Saran, Bihar
Supreme Court Of India · AIR 1960 SC 812 : (1960) 2 LLJ 272 : (1960) 3 SCR 214
Industrial Disputes Act, 1947 — Section 2
Supreme Court08 Mar 1960Allowed
Commissioner of Income Tax/excess Profits Tax, Bombay City Vs Shamsher Printing
Supreme Court Of India · AIR 1961 SC 98 : (1960) 39 ITR 90
Income Tax Act, 1961 — Section 4(3)(vii)
Supreme Court08 Mar 1960Allowed
U.P. Electric Supply Co., Ltd. Vs The Workmen of S.N. Choudhary, Contractors and Another
Supreme Court Of India · AIR 1960 SC 818 : (1960) 1 LLJ 806 : (1960) 3 SCR 189
Uttar Pradesh Industrial Disputes Act, 1947 — Section 5, 8
Supreme Court07 Mar 1960Dismissed
The Parbhani Transport Co-operative Society Ltd. Vs The Regional Transport Authority, Aurangabad and Others
Supreme Court Of India · AIR 1960 SC 801 : (1960) 62 BOMLR 521 : (1960) NLJ 563 : (1960) 3 SCR 177
Constitution of India, 1950 — Article 14, 19(1)(G)Motor Vehicles Act, 1939 — Section 42, 47, 68F(1)
Supreme Court07 Mar 1960Dismissed
D.N. Dutta Vs Income Tax Investigation Commission and Others
Supreme Court Of India · AIR 1960 SC 1317 : (1960) 39 ITR 196
Taxation on Income (Investigation Commission) Act, 1947 — Section 8(2), 8A(1)
Supreme Court04 Mar 1960Dismissed
James Anderson, Administrator of The Estate of The Late Henry Gannon, Bombay Vs The Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1960 SC 751 : (1960) 62 BOMLR 646 : (1960) 39 ITR 123 : (1960) 3 SCR 167
Income Tax Act, 1961 — Section 12B(1), 24BSuccession Act, 1925 — Section 241
Supreme Court03 Mar 1960Dismissed
The Associated Cement Companies Ltd. Vs Their Workmen
Supreme Court Of India · AIR 1960 SC 777 : (1960) 1 FLR 349 : (1960) 1 LLJ 491 : (1960) 3 SCR 157
Industrial Disputes Act, 1947 — Section 18, 19(6)
Supreme Court01 Mar 1960Dismissed
Swadesamitran Limited, Madras Vs Their Workmen
Supreme Court Of India · AIR 1960 SC 762 : (1960) 1 FLR 337 : (1960) 1 LLJ 504 : (1960) 3 SCR 144
Supreme Court01 Mar 1960Allowed
Associated Electrical Industries (India) Private Ltd., Calcutta Vs Its Workmen
Supreme Court Of India · AIR 1967 SC 284 : (1961) 2 LLJ 122
Industrial Disputes (Amendment) Act, 1957 — Section 33BIndustrial Disputes Act, 1947 — Section 2, 33B
Supreme Court26 Feb 1960dismissed
Rabari Ghela Jadav Vs The State of Bombay
Supreme Court Of India · AIR 1960 SC 748 : (1960) 62 BOMLR 518 : (1960) CriLJ 1156 : (1960) 2 MLJ 35 : (1960) MPLJ 721 : (1960) 3 SCR 130
Criminal Procedure Code, 1898 (CrPC) — Section 418, 419, 420, 421, 422
Supreme Court26 Feb 1960dismissed
Sahibzada Saiyed Muhammed Amirabbas Abbasi and Others Vs The State of Madhya Bharat and Others
Supreme Court Of India · AIR 1960 SC 768 : (1960) 2 AnWR 25 : (1960) 2 MLJ 25 : (1960) 3 SCR 138
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4Constitution of India, 1950 — Article 32
Supreme Court26 Feb 1960dismissed
Mohamed Dastagir Vs The State of Madras
Supreme Court Of India · (1960) CriLJ 1159 : (1960) 2 MLJ 39 : (1960) 3 SCR 116
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 422
Supreme Court26 Feb 1960Dismissed
The Manager, Bengal Nagpur Cotton Mills Ltd. Vs J. Bastian
Supreme Court Of India · AIR 1960 SC 1110 : (1960) 1 FLR 525 : (1960) 1 LLJ 501
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16Constitution of India, 1950 — Article 136
Supreme Court24 Feb 1960Dismissed
The State of Vindhya Pradesh (Now Madhya Pradesh) Vs Moradhwaj Singh and Others
Supreme Court Of India · AIR 1960 SC 796 : (1960) MPLJ 1118 : (1960) 3 SCR 106
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 31Madhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952 — Section 22(1), 37
Supreme Court23 Feb 1960Dismissed
Balwan Singh Vs Lakshmi Narain and Others
Supreme Court Of India · AIR 1960 SC 770 : (1960) 2 AnWR 27 : (1960) 2 MLJ 27 : (1960) 3 SCR 91
Constitution of India, 1950 — Article 136, 136(1)Representation of the People Act, 1951 — Section 123(5), 83(1), 90(3)