COURT ARCHIVE

Supreme Court Of India judgments

60,234 judgments · page 2,952 of 3,012

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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Supreme Court15 May 1959Disposed Of

Guest, Keen, Williams Private Ltd. Vs P.J. Sterling and Others

Supreme Court Of India · AIR 1959 SC 1279 : (1959) 2 LLJ 405 : (1960) 1 SCR 348

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1)Industrial Employment (Standing Orders) Act, 1946 — Section 7

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Supreme Court15 May 1959Allowed

The Commissioner of Income Tax, West Bengal Vs Kalu Babu Lal Chand

Supreme Court Of India · AIR 1959 SC 1289 : (1959) 37 ITR 123 : (1960) 1 SCR 320

Income Tax Act, 1961 — Section 66(1)

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Supreme Court14 May 1959Dismissed

Baldota Brothers Vs Libra Mining Works

Supreme Court Of India · (1959) 05 SC CK 0057

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10, 151Constitution of India, 1950 — Article 136

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Supreme Court14 May 1959Dismissed

Ahmedabad Manufacturing and Calico Printing Co. Ltd. Vs Comissioner of Excess Profits Tax, Bombay North Kutch and Saurashtra

Supreme Court Of India · AIR 1960 SC 1297 : (1960) 38 ITR 675

Excess Profits Tax Act, 1940 — Rule 12(1)

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Supreme Court14 May 1959Dismissed

Charan Singh Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1967 SC 520

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 367

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Supreme Court14 May 1959Dismissed

P.R. Chowdhary and S. Gangoli Vs The State of U.P.

Supreme Court Of India · (1959) 36 ITR 194

Penal Code, 1860 (IPC) — Section 21, 116, 120B, 161, 162, 163Prevention of Corruption Act, 1947 — Section 2, 20, 5, 5(1), 5(2), 5(1)(c), 5(1)(d)Railways Act, 1989 — Section 137, 137(1), 137(4), 3(7)

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Supreme Court14 May 1959Allowed

Lalchand Bhagat Ambica Ram Vs Commissioner of Income Tax, Bihar and Orissa

Supreme Court Of India · AIR 1959 SC 1295 : (1959) 37 ITR 288 : (1960) 1 SCR 301

Income Tax Act, 1922 — Section 34

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Supreme Court14 May 1959Dismissed

Abdul Rahim Ismail Rahimtoola Vs The State of Bombay

Supreme Court Of India · AIR 1959 SC 1315 : (1959) 61 BOMLR 1547 : (1960) CriLJ 124 : (1960) 1 SCR 285

Constitution of India, 1950 — Article 145(3)Passports (Entry into India) Rules, 1950 — Rule 3, 4, 6Passports Act, 1967 — Section 3

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Supreme Court14 May 1959dismissed

S. Gangoli Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1959 SC 1310 : (1959) CriLJ 1497(1) : (1960) 1 SCR 290

Penal Code, 1860 (IPC) — Section 116, 120, 21, 21(9)Prevention of Corruption Act, 1947 — Section 2Railways Act, 1890 — Section 137(4)

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Supreme Court13 May 1959Dismissed

The Manager, Hotel Imperial Vs The Chief Commissioner and Others

Supreme Court Of India · AIR 1959 SC 1214 : (1959) 2 LLJ 553 : (1960) 1 SCR 279

Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 36

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Supreme Court12 May 1959Dismissed

Jagdish Mills Ltd. Vs The Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad

Supreme Court Of India · (1959) 37 ITR 114 : (1960) 1 SCR 236

Constitution of India, 1950 — Article 136Income Tax Act, 1922 — Section 4(1)

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Supreme Court12 May 1959Allowed

Pares Nath Thakur Vs Mohani Dasi and Others

Supreme Court Of India · (1960) 26 CLT 1 : (1960) 1 SCR 271

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60, Order 21 Rule 63

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Supreme Court12 May 1959Allowed

Calcutta Company Ltd. Vs The Commissioner of Income Tax, West Bengal

Supreme Court Of India · (1959) 37 ITR 1 : (1960) 1 SCR 185

Constitution of India, 1950 — Article 135Income Tax Act, 1961 — Section 66A(2)

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Supreme Court12 May 1959Partly Allowed

The Central Bank of India Vs Their Workmen

Supreme Court Of India · AIR 1960 SC 12 : (1959) 29 CompCas 367 : (1960) 1 SCR 200

Banking Companies Act, 1949 — Section 10English Partnership Act, 1890 — Section 2(3)

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Supreme Court12 May 1959Allowed

New Jehangir Vakil Mills Ltd. Vs Commissioner of Income Tax, North, Kutch and Saurashtra

Supreme Court Of India · AIR 1959 SC 1177 : (1959) 37 ITR 11 : (1960) 1 SCR 249

Income Tax Act, 1922 — Section 66(1), 66(4)

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Supreme Court11 May 1959Dismissed

British India General Insurance Co. Ltd. Vs Captain Itbar Singh and Others

Supreme Court Of India · AIR 1959 SC 1331 : (1960) 1 SCR 168

Motor Vehicles Act, 1939 — Section 95, 96, 96(2)

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Supreme Court08 May 1959Dismissed

The Commissioner of Income Tax, Bombay Vs Ranchhoddas Karsondas, Bombay

Supreme Court Of India · AIR 1959 SC 1154 : (1959) 36 ITR 569 : (1960) 1 SCR 114

Income Tax Act, 1961 — Section 22(1), 22(2), 34, 66A

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Supreme Court08 May 1959Dismissed

The Management of Praga Industries Ltd., Coimbatore Vs The Workers

Supreme Court Of India · AIR 1959 SC 1194 : (1959) 2 LLJ 379 : (1960) 1 SCR 161

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Supreme Court08 May 1959Allowed

Shalimar Works Limited Vs Their Workmen

Supreme Court Of India · AIR 1959 SC 1217 : (1959) 2 LLJ 26 : (1960) 1 SCR 150

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