Supreme Court03 Feb 1960Dismissed
Petlad Turkey Red Dye Works Co. Ltd. Vs Dyes and Chemical Workers'' Union, Petlad and Another
Supreme Court Of India · AIR 1960 SC 1006 : (1960) 1 LLJ 548 : (1960) 2 SCR 906
COURT ARCHIVE
Supreme Court Of India judgments
60,242 judgments · page 2,946 of 3,013
Supreme Court03 Feb 1960Dismissed
S.N. Namasivayam Chettiar Vs The Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1960 SC 729 : (1960) 38 ITR 579 : (1960) 2 SCR 885
Income Tax Act, 1961 — Section 13, 66(1), 66(2)
Supreme Court03 Feb 1960Dismissed
Moti Ram Vs Suraj Bhan and Others
Supreme Court Of India · AIR 1960 SC 655 : (1960) 2 SCR 896
East Punjab Evacuees (Administration of Property) Act, 1947 — Section 5East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(1), 15, 15(4), 15(5)Punjab Urban Rent Restriction Act, 1941 — Section 13, 13(2), 1
Supreme Court03 Feb 1960Dismissed
The Management of the Bangalore Woollen Cotton and Silk Mills Co. Ltd. Vs B. Dasappa, M. T. represented by the Binny Mills Labour Association
Supreme Court Of India · AIR 1960 SC 1352 : (1960) 2 LLJ 39
Industrial Disputes Act, 1947 — Section 33
Supreme Court29 Jan 1960Dismissed
The State of Bombay and Others Vs The Hospital Mazdoor Sabha and Others
Supreme Court Of India · AIR 1960 SC 610 : (1960) 62 BOMLR 553 : (1960) 1 LLJ 251 : (1960) 2 SCR 866
Constitution of India, 1950 — Article 132(1)Industrial Disputes Act, 1947 — Section 25F, 25HValuation of Lands (Scotland) Act, 1854 — Section 6
Supreme Court29 Jan 1960Dismissed
Lalit Hari Ayurvedic College Pharmacy, Pilibhit Vs Lalit Hart Ayurvedic College Pharmacy Workers'' Union, Pilibhit
Supreme Court Of India · AIR 1960 SC 1261 : (1960) 1 LLJ 250
Industrial Disputes Act, 1947 — Section 2
Supreme Court25 Jan 1960Allowed
J.V. Gokal and Co. (Private) Ltd. Vs The Assistant Collector Sales-tax (Inspection) and Others
Supreme Court Of India · AIR 1960 SC 595 : (1960) 2 SCR 852 : (1960) 11 STC 186
Bombay Sales Tax Act, 1953 — Section 15, 31, 46Constitution of India, 1950 — Article 286(1), 32
Supreme Court21 Jan 1960Dismissed
Champalal Vs Mst. Samrath Bai
Supreme Court Of India · AIR 1960 SC 629 : (1960) 2 SCR 810
Arbitration Act, 1940 — Section 14(2)Limitation Act, 1963 — Article 178Registration Act, 1908 — Section 21
Supreme Court21 Jan 1960dismissed
The Superintendent, Central Prison, Fatehgarh Vs Dr. Ram Manohar Lohia
Supreme Court Of India · AIR 1960 SC 633 : (1960) CriLJ 1002 : (1960) 2 SCR 821
Constitution of India, 1950 — Article 13(1), 19, 19(1), 19(2)East Punjab Public Safety Act, 1949 — Section 7(1)Madras Maintenance of Public Order Act, 1949 — Section 9(1
Supreme Court20 Jan 1960dismissed
Alopi Parshad and Sons Ltd. Vs Union of India (UOI)
Supreme Court Of India · AIR 1960 SC 588 : (1960) 2 AnWR 46 : (1960) MhLj 46 : (1960) 2 SCR 793
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 222, 56
Supreme Court20 Jan 1960dismissed
Jagan Nath Sathu Vs The Union of India (UOI)
Supreme Court Of India · AIR 1960 SC 625 : (1960) CriLJ 764 : (1960) 2 SCR 784
Constitution of India, 1950 — Article 32, 367(3), 392(3)Preventive Detention Act, 1950 — Section 3, 8
Supreme Court19 Jan 1960Allowed
Shivji Nathubhai Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1960 SC 606 : (1960) MPLJ 516 : (1960) 62 PLR 641 : (1960) 2 SCR 775
Mineral Concession Rules, 1949 — Rule 29, 32, 52, 54, 55Mines and Minerals (Development and Regulation) Act, 1957 — Section 6
Supreme Court15 Jan 1960dismissed
Nanduri Yogananda Lakshminarasimhachari and Others Vs Sri Agastheswaraswamivaru
Supreme Court Of India · AIR 1960 SC 622 : (1960) 2 MLJ 61 : (1960) 2 SCR 768
Supreme Court15 Jan 1960Allowed
Amalendu Ghosh Vs District Traffic Superintendent North Eastern Railway, Katihar
Supreme Court Of India · AIR 1960 SC 992 : (1960) 1 FLR 52 : (1960) 2 LLJ 61
Constitution of India, 1950 — Article 311(2)
Supreme Court15 Jan 1960Allowed
Ballabhdas Agarwala Vs J.C. Chakravarty
Supreme Court Of India · AIR 1960 SC 576 : (1960) CriLJ 752 : (1960) 2 SCR 739
Calcutta Municipal Act, 1923 — Section 537Criminal Procedure Code, 1898 (CrPC) — Section 248
Supreme Court14 Jan 1960Dismissed
The Management of Itakhoolie Tea Estate Vs Its Workmen
Supreme Court Of India · AIR 1960 SC 1349 : (1960) 2 LLJ 95
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 27Constitution of India, 1950 — Article 136Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7, 7(1)
Supreme Court14 Jan 1960dismissed
R. Muthammal (Died) and Others Vs Sri Subramaniaswami Devasthanam, Tiruchendur
Supreme Court Of India · AIR 1960 SC 601 : (1960) 2 AnWR 64 : (1973) LabIC 1234 : (1960) 2 MLJ 64 : (1976) SCR 121 Supp : (1960) 2 SCR 729
Civil Procedure Code, 1908 (CPC) — Section 48
Supreme Court13 Jan 1960Allowed
Textile Machinery Corporation Ltd. Vs Its Workmen
Supreme Court Of India · AIR 1960 SC 1025 : (1960) 1 FLR 523 : (1960) 2 LLJ 34
Supreme Court13 Jan 1960Dismissed
The Management of the Trichinopoly Mills Ltd. Vs The National Cotton Textile Mill Workers'' Union and Others
Supreme Court Of India · AIR 1960 SC 1003 : (1960) 2 LLJ 46
Constitution of India, 1950 — Article 136
Supreme Court13 Jan 1960Dismissed
The Swadeshi Industries Ltd. Vs Its Workmen
Supreme Court Of India · AIR 1960 SC 1258 : (1960) 1 FLR 576 : (1960) 2 LLJ 78
Industrial Disputes Act, 1947 — Section 22(1)