COURT ARCHIVE

Supreme Court Of India judgments

60,233 judgments · page 2,951 of 3,012

Supreme Court21 Aug 1959dismissed

Shiva Jute Baling Limited Vs Hindley and Company Limited

Supreme Court Of India · AIR 1959 SC 1357 : (1960) 1 SCR 569

Arbitration (Protocol and Convention) Act, 1937 — Section 7Arbitration Act, 1940 — Section 33, 35Contract Act, 1872 — Section 73, 74

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Supreme Court21 Aug 1959Dismissed

Gullapalli Nageswara Rao etc. Vs The State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1959 SC 1376 : (1959) 2 AnWR 156 : (1960) 1 SCR 580

Motor Vehicles (Amendment) Act, 1956 — Section 68DMotor Vehicles Act, 1939 — Section 68

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Supreme Court19 Aug 1959Allowed

The Hindustan Forest Company Vs Lal Chand and Others

Supreme Court Of India · AIR 1959 SC 1349 : (1960) 1 SCR 563

Jammu and Kashmir Limitation Act, 1995 — Article 115Limitation Act, 1908 — Article 85

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Supreme Court14 Aug 1959Dismissed

Rajah Velugoti Venkata Sesha Varda Raja Gopala Krishna Yachandra Bahadur Kumar Rajah, Venkatagiri Vs The State of Andhra Pradesh

Supreme Court Of India · AIR 1960 SC 32 : (1960) 1 SCR 552

Constitution of India, 1950 — Article 31Mineral Concession Rules, 1949 — Rule 47Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 20, 20(2)

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Supreme Court14 Aug 1959dismissed

Vaikuntam Chandrappa and Others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1960 SC 1340

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court04 Aug 1959Allowed

Godrej and Co. Vs Commissioner of Income Tax, Bombay City

Supreme Court Of India · AIR 1959 SC 1352 : (1959) 61 BOMLR 1602 : (1959) 37 ITR 381 : (1960) 1 SCR 527

Income Tax Act, 1922 — Section 3, 4

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Supreme Court04 Aug 1959Allowed

The State of Saurashtra Vs Memon Haji Ismail Haji

Supreme Court Of India · AIR 1959 SC 1383 : (1960) 1 SCR 537

Civil Procedure Code, 1908 (CPC) — Section 109, 110, 80

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Supreme Court01 Jun 1959Dismissed

Pacific Minerals (P.) Ltd. Vs State of M.P.

Supreme Court Of India · (1966) JLJ 338

Central Provinces and Berar Sales Tax Act, 1947 — Section 4Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 137, 2 , 28

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Supreme Court21 May 1959Partly Allowed

The Management of Hotel Imperial, New Delhi and Others Vs Hotel Workers'' Union

Supreme Court Of India · AIR 1959 SC 1342 : (1959) 2 LLJ 544 : (1960) 1 SCR 476

Industrial Disputes Act, 1947 — Section 10(4), 15, 17, 2

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Supreme Court21 May 1959dismissed

Kamarhatty Co. Ltd. Vs Shri Ushnath Pakrashi

Supreme Court Of India · AIR 1959 SC 1399 : (1959) 2 LLJ 556 : (1960) 1 SCR 473

Industrial Disputes Act, 1947 — Section 10, 33A

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Supreme Court21 May 1959dismissed

The Union of India Vs Kishorilal Gupta and Bros.

Supreme Court Of India · AIR 1959 SC 1362 : (1961) ALT 20 : (1960) 1 SCR 493

Contract Act, 1872 — Section 62, 63

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Supreme Court21 May 1959dismissed

C.S.D. Swamy Vs The State

Supreme Court Of India · AIR 1960 SC 7 : (1960) CriLJ 131 : (1960) 1 SCR 461

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 161

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Supreme Court21 May 1959dismissed

Krishan Kumar Vs The Union of India

Supreme Court Of India · AIR 1959 SC 1390 : (1959) CriLJ 1508 : (1960) 1 SCR 452

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 24, 25Prevention of Corruption Act, 1947 — Section 5(1)

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Supreme Court20 May 1959Allowed

Commissioner of Income Tax, Delhi Vs P.M. Rathod and Co.

Supreme Court Of India · AIR 1959 SC 1394 : (1960) 26 CLT 384 : (1959) 37 ITR 145 : (1960) 1 SCR 401 : (1959) 10 STC 493

Income Tax Act, 1922 — Section 4

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Supreme Court20 May 1959dismissed

Naresh Chandra Ganguli Vs The State of West Bengal and Others

Supreme Court Of India · AIR 1959 SC 1335 : (1959) CriLJ 1501 : (1960) 1 SCR 411

Preventive Detention Act, 1950 — Section 3, 3(1), 3(2), 3(4), 7

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Supreme Court20 May 1959Dismissed

Shri V.V. Giri Vs Dippala Suri Dora and Others

Supreme Court Of India · AIR 1959 SC 1318 : (1960) 1 SCR 426

Constitution of India, 1950 — Article 14, 330Delimitation Commission Act, 1952 — Section 8Representation of the People Act, 1951 — Section 54(4)

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Supreme Court19 May 1959Allowed

Dhrangadhra Chemical Works Ltd. Vs The Dhrangadhra Municipality

Supreme Court Of India · AIR 1959 SC 1271 : (1960) 1 SCR 388

Bombay District Municipal Act, 1901 — Section 153Penal Code, 1860 (IPC) — Section 193, 228

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Supreme Court19 May 1959Allowed

Associated Hotels of India Ltd. Vs R.N. Kapoor

Supreme Court Of India · AIR 1959 SC 1262 : (1960) 1 SCR 368

Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 2(b)Transfer of Property Act, 1882 — Section 105, 108

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Supreme Court15 May 1959Allowed

Umacharan Shaw and Bros. Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · (1959) 37 ITR 271

Income Tax Act, 1922 — Section 26A

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Supreme Court15 May 1959dismissed

Maharajadhiraj Sir Kameshwar Singh Vs The State of Bihar

Supreme Court Of India · AIR 1959 SC 1303 : (1959) 37 ITR 388 : (1960) 1 SCR 332

Bihar Agricultural Income Tax Act, 1938 — Section 25(1), 26Income Tax Act, 1961 — Section 34

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