Supreme Court12 Jan 1960Allowed
J.C. Jain Vs R.A. Pathak and Others
Supreme Court Of India · AIR 1960 SC 619 : (1960) 62 BOMLR 456 : (1960) 2 SCR 701
Payment of Wages Act, 1936 — Section 15(1), 15(2), 15(3), 16(2), 16(3)
COURT ARCHIVE
Supreme Court Of India judgments
60,242 judgments · page 2,947 of 3,013
Supreme Court12 Jan 1960Dismissed
Bhagwant Rao Vs Vishwas Rao and Another
Supreme Court Of India · AIR 1960 SC 642 : (1960) 2 SCR 710
Berar Land Revenue Code, 1928 — Section 190, 190(1)Constitution of India, 1950 — Article 133(1)
Supreme Court02 Jan 1960Dismissed
Khandesh SPG. and WVG. Mills Co. Ltd. Vs The Rashtriya Girni Kamgar Sangh, Jalgaon
Supreme Court Of India · AIR 1960 SC 571 : (1960) 1 LLJ 541 : (1960) 2 SCR 841
Bombay Industrial Relations Act, 1946 — Section 118, 42(2), 73A
Supreme Court18 Dec 1959Dismissed
Bhagwan Sahai Vs State of Punjab
Supreme Court Of India · AIR 1960 SC 487 : (1960) CriLJ 676
Prevention of Corruption Act, 1947 — Section 5(1), 6
Supreme Court18 Dec 1959Disposed Of
Hamdard Dawakhana and Another, Kalipada Deb and Another, Lakshman Shripati Itpure @ Lakshman Shripati Impore and A.B. Choudhri and Another Vs The Union of India (UOI) and Others
Supreme Court Of India · AIR 1960 SC 554 : (1960) CriLJ 671 : (1960) 2 MLJ 1 : (1960) 2 SCR 671
Constitution of India, 1950 — Article 14, 19, 19(1), 21, 31Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3, 8
Supreme Court18 Dec 1959dismissed
Kangshari Haldar and Another Vs The State of West Bengal
Supreme Court Of India · AIR 1960 SC 457 : (1960) 2 SCR 646
Constitution of India, 1950 — Article 13, 132, 134, 14, 227Penal Code, 1860 (IPC) — Section 120B, 302, 436Saurashtra State Public Safety Measures (Third Amendment) Ordinance, 1949 — Section 10, 11, 9
Supreme Court16 Dec 1959Allowed
Union of India (UOI) and Others and State of Delhi (Now Delhi Administration) and Others Vs BhanaMal GulzariMal Ltd. and Others
Supreme Court Of India · AIR 1960 SC 475 : (1960) 2 SCR 627
Constitution of India, 1950 — Article 132(1), 19, 19(1), 31, 31(2)Defence of India Rules, 1962 — Rule 81(2)Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 4, 7
Supreme Court15 Dec 1959Dismissed
S. Kapur Singh Vs Union of India (UOI)
Supreme Court Of India · AIR 1960 SC 493 : (1960) 2 SCR 569
Civil Services (Classification, Control and Appeal) Rules — Rule 55Independence Act, 1947 — Section 10(2)Public Servants (Inquiries) Act, 1850 — Section 2, 23
Supreme Court15 Dec 1959Allowed
State of Uttar Pradesh Vs M.P. Singh, S.P. Sabharwal and R.K. Lahri
Supreme Court Of India · AIR 1960 SC 569 : (1960) 26 CLT 255 : (1960) CriLJ 750 : (1960) 1 FLR 520 : (1960) 1 LLJ 270 : (1960) 2 SCR 605
Constitution of India, 1950 — Article 136Factories (Amendment) Act, 1948 — Section 2(1)General Clauses Act, 1897 — Section 8
Supreme Court15 Dec 1959Allowed
Mineral Development Ltd. Vs The State of Bihar and Another
Supreme Court Of India · AIR 1960 SC 468 : (1960) 2 MLJ 16 : (1960) 2 SCR 609
Bihar Mica Act, 1947 — Section 10, 12, 14, 6Constitution of India, 1950 — Article 19(1), 32
Supreme Court15 Dec 1959dismissed
C.I. Emden Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1960 SC 548 : (1960) 2 SCR 592
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 3Madras Prohibition Act, 1937 — Section 4(2)
Supreme Court14 Dec 1959Dismissed
The Corporation of the City of Nagpur Vs Its Employees
Supreme Court Of India · AIR 1960 SC 675 : (1960) 1 LLJ 523
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 2(14), 39City of Nagpur Corporation Act, 1948 — Section 333Constitution of India, 1950 — Article 226
Supreme Court14 Dec 1959Dismissed
Anant Chintaman Lagu Vs The State of Bombay
Supreme Court Of India · AIR 1960 SC 500 : (1960) 62 BOMLR 371 : (1960) CriLJ 682 : (1960) 2 SCR 460
Penal Code, 1860 (IPC) — Section 302
Supreme Court14 Dec 1959dismissed
Rani Drig Raj Kuer Vs Raja Sri Amar Krishna Narain Singh
Supreme Court Of India · AIR 1960 SC 444 : (1960) 2 SCR 431
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 4(2)
Supreme Court09 Dec 1959Dismissed
Fedco (P) Ltd. and Another Vs S.N. Bilgrami and Others
Supreme Court Of India · AIR 1960 SC 415 : (1960) 62 BOMLR 293 : (1960) 2 SCR 408
Constitution of India, 1950 — Article 14, 19(1), 31
Supreme Court09 Dec 1959Dismissed
State of Delhi Vs Shri Ram Lohia
Supreme Court Of India · AIR 1960 SC 490
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 164
Supreme Court09 Dec 1959Allowed
Maharaj Prithvisinghji Bhimsinghji Vs State of Bombay (now Rajasthan)
Supreme Court Of India · AIR 1960 SC 483
Bombay Prohibition Act, 1949 — Section 65, 66
Supreme Court07 Dec 1959Dismissed
Rathod Bhimjibhai Masrubhai Rajput and Another Vs The State of Bombay and Others
Supreme Court Of India · AIR 1960 SC 438 : (1960) 62 BOMLR 244 : (1960) 2 SCR 393
Bombay Land Revenue Code, 1879 — Section 136, 136(1), 144Bombay Taluqdari Tenure Abolition Act, 1949 — Section 17, 2(3), 3, 4, 5Constitution of India, 1950 — Article 133(1)
Supreme Court03 Dec 1959Partly Allowed
Narendra Kumar and Others Vs The Union of India (UOI) and Others
Supreme Court Of India · AIR 1960 SC 430 : (1960) 2 SCR 375
Constitution of India, 1950 — Article 14, 19, 19(1), 32Essential Commodities Act, 1955 — Section 3
Supreme Court02 Dec 1959Dismissed
Chaturbhai M. Patel Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1960 SC 424 : (1978) 2 ELT 297 : (1960) 2 SCR 362
Central Excise Rules, 1944 — Rule 140, 141, 142, 143, 144Central Excises and Salt Act, 1944 — Section 10, 6, 8, 9Constitution of India, 1950 — Article 226