COURT ARCHIVE

Supreme Court Of India judgments

60,242 judgments · page 2,945 of 3,013

Supreme Court23 Feb 1960Dismissed

Management of Pratap Press, New Delhi Vs Secretary, Delhi Press Workers'' Union and Its Workmen

Supreme Court Of India · AIR 1960 SC 1213 : (1960) 1 FLR 572 : (1960) 1 LLJ 497

Industrial Disputes Act, 1947 — Section 25E

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Supreme Court22 Feb 1960Allowed

Management of the Kodaneri Estate Vs Its Workmen and Another

Supreme Court Of India · AIR 1960 SC 723 : (1960) 1 LLJ 273

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Supreme Court22 Feb 1960Allowed

The Bihar State Co-operative Bank Ltd. Vs The Commissioner of Income Tax

Supreme Court Of India · AIR 1960 SC 789 : (1960) 39 ITR 114 : (1960) 2 MLJ 54 : (1960) 3 SCR 58

Income Tax Act, 1961 — Section 10, 12, 23(3), 34, 60

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Supreme Court22 Feb 1960Dismissed

The Tinnevelly-tuticorin Electric Supply Co. Ltd. Vs Its Workmen

Supreme Court Of India · AIR 1960 SC 782 : (1960) 1 FLR 354 : (1960) 1 LLJ 275 : (1960) 3 SCR 68

Electricity (Supply) Act, 1948 — Section 57

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Supreme Court22 Feb 1960dismissed

The Brihan Maharashtra Sugar Syndicate Ltd. Vs Janardan Ramchandra Kulkarni and Others

Supreme Court Of India · AIR 1960 SC 794 : (1960) 62 BOMLR 515 : (1960) 30 CompCas 468 : (1960) 3 SCR 85

Companies Act, 1913 — Section 10, 153, 6Companies Act, 1956 — Section 10, 647General Clauses Act, 1897 — Section 6

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Supreme Court19 Feb 1960dismissed

The Commissioner of Income Tax, Bombay Others Vs.Chandulal Keshavlal and Co., Petlad

Supreme Court Of India · (1960) 3 SCR 50

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Supreme Court19 Feb 1960Dismissed

Commissioner Of Income Tax, Bombay North Vs Harivallabhadas Kalidas and Co. Shri Ambica Mills Ltd. Vs Commissioner of Income Tax, Bombay North

Supreme Court Of India · AIR 1960 SC 703 : (1960) 30 CompCas 286 : (1960) 39 ITR 1

Income Tax Act, 1922 — Section 4

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Supreme Court17 Feb 1960dismissed

The Commissioner of Income Tax, Bombay Vs Chandulal Keshavlal and Co., Petlad

Supreme Court Of India · AIR 1960 SC 738 : (1960) 62 BOMLR 567 : (1960) 30 CompCas 261 : (1960) 38 ITR 601 : (1960) 2 MLJ 101 : (1960) 3 SCR 38

Income Tax Act, 1961 — Section 10(2), 66(1)

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Supreme Court16 Feb 1960Dismissed

Mathew alias Sunny Vs State of Kerala

Supreme Court Of India · (1960) KLJ 563

Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 160, 162Evidence Act, 1872 — Section 145

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Supreme Court12 Feb 1960Allowed

Rohtas Sugar Ltd. and Others Vs Their Workmen

Supreme Court Of India · AIR 1960 SC 671 : (1960) 1 LLJ 567 : (1960) 2 SCR 989

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Supreme Court12 Feb 1960Dismissed

Smt. Nagindra Bala Mitra and Another Vs Sunil Chandra Roy and Another

Supreme Court Of India · AIR 1960 SC 706 : (1960) CriLJ 1020 : (1960) 3 SCR 1

Criminal Procedure Code, 1898 (CrPC) — Section 162, 297, 323, 323(2), 325

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Supreme Court12 Feb 1960Dismissed

Bijay Cotton Mills Ltd. Vs Their Workmen and Another

Supreme Court Of India · AIR 1960 SC 692 : (1960) 1 LLJ 262 : (1960) 2 SCR 982

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 10(1), 12(5)Minimum Wages Act, 1948 — Section 2

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Supreme Court11 Feb 1960Disposed Of

J.K. Iron and Steel Co. Ltd. Vs Its Workmen

Supreme Court Of India · AIR 1960 SC 1288 : (1960) 1 FLR 579 : (1960) 2 LLJ 64

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Supreme Court11 Feb 1960Disposed Of

Management of Rajendra Mills Ltd. and Management of Jawahar Mills Ltd. Vs Their Workmen and Others

Supreme Court Of India · AIR 1960 SC 1323 : (1960) 1 FLR 584 : (1960) 2 LLJ 83

Constitution of India, 1950 — Article 136

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Supreme Court11 Feb 1960Dismissed

Caltex (India) Ltd. Vs Their Workmen

Supreme Court Of India · AIR 1960 SC 1262 : (1960) 2 LLJ 12

Industrial Disputes Act, 1947 — Section 33

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Supreme Court11 Feb 1960Dismissed

The Associated Cement Co. Ltd. Vs P.D. Vyas and Others

Supreme Court Of India · AIR 1960 SC 665 : (1960) 62 BOMLR 563 : (1961) 2 FLR 569 : (1960) 1 LLJ 563 : (1960) 2 MLJ 107 : (1960) 2 SCR 974

Industrial Employment (Standing Orders) Act, 1946 — Section 15(2), 2, 3, 3(1), 3(2)

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Supreme Court09 Feb 1960Allowed

S.S. Light Railway Co., Ltd. Vs Upper Doab Sugar Mills Ltd. and Another

Supreme Court Of India · AIR 1960 SC 695 : (1983) CriLJ 1044 : (1960) 2 SCR 926

Great Eastern Railway Company (Rates and Charges) Order Confirmation Act, 1891 — Section 2Railways Act, 1890 — Section 32, 41(1)

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Supreme Court09 Feb 1960Dismissed

Kundan Sugar Mills Vs Ziyauddin and Others

Supreme Court Of India · AIR 1960 SC 650 : (1960) 1 LLJ 266 : (1960) 2 SCR 918

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 23, 7(1)Industrial Disputes Act, 1947 — Section 33

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Supreme Court09 Feb 1960Allowed

The State of Uttar Pradesh Vs Hafiz Mohammad Ismail and Hafiz Jawed Ali

Supreme Court Of India · AIR 1960 SC 669 : (1961) 1 AnWR 25 : (1960) CriLJ 1017 : (1961) 63 PLR 359 : (1960) 2 SCR 911

Penal Code, 1860 (IPC) — Section 28, 482, 486

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Supreme Court04 Feb 1960Dismissed

The Management of the Cannanore Spinning and Weaving Mills, Ltd. Vs The Secretary, Cannanore Spinning and Weaving Mills Workers'' Union

Supreme Court Of India · (1960) 02 SC CK 0005

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