COURT ARCHIVE

Supreme Court Of India judgments

60,233 judgments · page 2,953 of 3,012

Supreme Court08 May 1959Dismissed

Shri B.P. Hira, Works Manager, Central Railway, Parel, Bombay etc. Vs Shri C.M. Pradhan etc.

Supreme Court Of India · AIR 1959 SC 1226 : (1959) 2 LLJ 397 : (1960) 1 SCR 137

Bombay Shops and Establishments Act, 1948 — Section 4, 70Factories Act, 1948 — Section 2(l), 59

Read judgment

Supreme Court07 May 1959Dismissed

The Graham Trading Co. (India) Ltd. Vs Its Workmen

Supreme Court Of India · AIR 1959 SC 1151 : (1959) 2 LLJ 393 : (1960) 1 SCR 107

Read judgment

Supreme Court07 May 1959Allowed

Commissioner of Income Tax, Bombay City Vs M.K. Kirtikar

Supreme Court Of India · AIR 1960 SC 186 : (1959) 36 ITR 360

Income Tax Act, 1922 — Section 55, 66(I)

Read judgment

Supreme Court07 May 1959Allowed

Kapoor and Co. Vs Workmen of Kapoor and Co.

Supreme Court Of India · AIR 1959 SC 1317

Read judgment

Supreme Court07 May 1959Dismissed

Narayandas Bhagwandas Madhavdas Vs The State of West Bengal

Supreme Court Of India · AIR 1959 SC 1118 : (1959) CriLJ 1368 : (1983) ECR 1718 : (1960) 1 SCR 93

Criminal Procedure Code, 1898 (CrPC) — Section 155, 155(2), 155(3), 156(3), 169Foreign Exchange Regulation Act, 1947 — Section 19(3), 23(3)

Read judgment

Supreme Court06 May 1959Allowed

Crompton Parkinson (Works) Private Ltd., Bombay Vs Its Workmen and Others

Supreme Court Of India · AIR 1959 SC 1089 : (1959) 2 LLJ 382 : (1959) 2 SCR 936 Supp

Income Tax Act, 1961 — Section 10(2)Industrial Disputes Act, 1947 — Section 12(4), 12(5)

Read judgment

Supreme Court06 May 1959Dismissed

Great Indian Motor Works Ltd. and Another Vs Their Employees and Others

Supreme Court Of India · AIR 1959 SC 1186 : (1959) 2 LLJ 373 : (1960) 1 SCR 13

Companies Act, 1956 — Section 457Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 120

Read judgment

Supreme Court06 May 1959Dismissed

Phulbari Tea Estate Vs Its Workmen

Supreme Court Of India · AIR 1959 SC 1111 : (1959) 2 LLJ 663 : (1960) 1 SCR 32

Industrial Disputes Act, 1947 — Section 7

Read judgment

Supreme Court06 May 1959Dismissed

The Lord Krishna Sugar Mills Ltd. and Another Vs The Union of India and Another

Supreme Court Of India · AIR 1959 SC 1124 : (1960) 1 SCR 39

Constitution of India, 1950 — Article 14, 19Essential Commodities Act, 1955 — Section 3Sugar Export Promotion Act, 1958 — Section 5, 6, 7, 8

Read judgment

Supreme Court06 May 1959Dismissed

Ispahani Ltd., Calcutta Vs Ispahani Employees'' Union

Supreme Court Of India · AIR 1959 SC 1147 : (1959) 2 LLJ 4 : (1960) 1 SCR 24

Read judgment

Supreme Court05 May 1959Dismissed

Indian Molasses Co. (Private) Ltd. Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1959 SC 1049 : (1959) 37 ITR 66

Income Tax Act, 1922 — Section 10(2)

Read judgment

Supreme Court05 May 1959Dismissed

Commissioner of Income Tax, Bihar and Orissa Vs Patney and Co.

Supreme Court Of India · AIR 1959 SC 1070 : (1960) 26 CLT 96 : (1959) 36 ITR 488 : (1959) 2 SCR 868 Supp

Negotiable Instruments Act, 1881 (NI) — Section 66(1)

Read judgment

Supreme Court05 May 1959Allowed

The Indian Oxygen and Acetylene Co., Private Ltd., Bombay Vs Its Workmen and Another

Supreme Court Of India · AIR 1959 SC 1114 : (1959) 2 LLJ 540 : (1959) 2 SCR 1002 Supp

Read judgment

Supreme Court05 May 1959Allowed

Sarupchand Hukamchand and Co. Vs Union of India and Others

Supreme Court Of India · AIR 1959 SC 1207 : (1959) 61 BOMLR 1444 : (1959) 37 ITR 81

Income Tax Act, 1922 — Section 23, 31, 31(4)

Read judgment

Supreme Court05 May 1959Allowed

The Associated Cement Companies Ltd., Dwarka Cement Works, Dwarka Vs Its Workmen and Another

Supreme Court Of India · AIR 1959 SC 967 : (1959) 1 LLJ 644 : (1959) 1 SCR 925

Constitution of India, 1950 — Article 38, 48Income Tax Act, 1961 — Section 10(2), 24(2)Industrial Disputes Act, 1947 — Section 10

Read judgment

Supreme Court05 May 1959Partly Allowed

Titaghur Paper Mills Co. Ltd. Vs Its Workmen

Supreme Court Of India · AIR 1959 SC 1095 : (1959) 2 LLJ 9 : (1959) 2 SCR 1012 Supp

Industrial Disputes Act, 1947 — Section 10, 15, 2

Read judgment

Supreme Court05 May 1959Allowed

The Trustees of The Charity Fund, Esplanade Road, Fort, Bombay Vs The Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1959 SC 1060 : (1959) 36 ITR 513 : (1959) 2 SCR 923 Supp

Income Tax Act, 1961 — Section 34, 4(3), 66(1), 66(A)(2)

Read judgment

Supreme Court05 May 1959Dismissed

Tahsildar Singh and Another Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1959 SC 1012 : (1959) CriLJ 1231 : (1959) 2 SCR 875 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 119, 161, 162, 162(1), 374Evidence Act, 1872 — Section 145, 155, 155(3), 157, 27

Read judgment

Supreme Court05 May 1959Allowed

Kirloskar Oil Engines Ltd. Vs Its Workmen and Others

Supreme Court Of India · AIR 1959 SC 1276

Income Tax Act, 1961 — Section 24(2)Industrial Disputes Act, 1947 — Section 12(4), 12(5)

Read judgment

Supreme Court05 May 1959Allowed

Anil Starch Products Ltd. Vs Ahmedabad Chemical Workers'' Union and Others

Supreme Court Of India · AIR 1960 SC 1346 : (1960) 2 LLJ 88

Read judgment