COURT ARCHIVE

Supreme Court Of India judgments

60,233 judgments · page 2,955 of 3,012

Supreme Court21 Apr 1959Dismissed

The Commissioner of Sales-Tax, Eastern Division, Nagpur Vs Husenali Adamji and Co.

Supreme Court Of India · AIR 1959 SC 887 : (1959) 2 SCR 702 Supp : (1959) 10 STC 297

Central Provinces and Berar Sales Tax Act, 1947 — Section 2, 23(1), 4Central Provinces and Berar Sales Tax Rules, 1947 — Rule 19Sales of Goods Act, 1930 — Section 2(4)

Read judgment

Supreme Court21 Apr 1959dismissed

Andheri Marol Kurla Bus Service and Another Vs The State of Bombay

Supreme Court Of India · AIR 1959 SC 841 : (1959) 61 BOMLR 1408 : (1959) CriLJ 1122 : (1959) 2 LLJ 236 : (1959) 2 SCR 734 Supp

Industrial Disputes Act, 1947 — Section 12, 12(6), 20(2), 31, 33

Read judgment

Supreme Court21 Apr 1959Allowed

The Management of Ranipur Colliery Vs Bhuban Singh and Others

Supreme Court Of India · AIR 1959 SC 833 : (1959) 2 LLJ 231 : (1959) 2 SCR 719 Supp

Industrial Disputes Act, 1947 — Section 33, 33A

Read judgment

Supreme Court21 Apr 1959Dismissed

Ramanlal Mohanlal Pandya Vs The State of Bombay

Supreme Court Of India · AIR 1960 SC 961

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 161

Read judgment

Supreme Court21 Apr 1959Allowed

Ghulam Mehdi Vs State of Rajasthan

Supreme Court Of India · AIR 1960 SC 1185

Criminal Procedure Code, 1898 (CrPC) — Section 514

Read judgment

Supreme Court21 Apr 1959dismissed

Ranjit Singh Vs The State of Punjab

Supreme Court Of India · AIR 1959 SC 843 : (1959) 2 AnWR 121 : (1959) CriLJ 1124 : (1959) 2 SCR 727 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 200, 202, 476, 76(2)Penal Code, 1860 (IPC) — Section 191, 193

Read judgment

Supreme Court21 Apr 1959Allowed

The Shiva Glass Works Co., Ltd. Vs Their Workmen

Supreme Court Of India · AIR 1959 SC 1236

Read judgment

Supreme Court20 Apr 1959Allowed

Commissioner of Income Tax, West Bengal Vs Calcutta National Bank Limited (In Liquidation)

Supreme Court Of India · AIR 1959 SC 928 : (1959) 37 ITR 171 : (1959) 2 SCR 660 Supp

Excess Profits Tax Act, 1940 — Rule 4(4)Income Tax Act, 1922 — Section 10

Read judgment

Supreme Court15 Apr 1959Allowed

The State of Bihar and Others Vs Bhabapritananda Ojha

Supreme Court Of India · AIR 1959 SC 1073 : (1959) 2 SCR 624 Supp

Civil Procedure Code, 1908 (CPC) — Section 92

Read judgment

Supreme Court15 Apr 1959Allowed

Ram Saroop Dasji Vs S.P. Sahi, Special Officer-in-charge of The Hindu Religious Trusts and Others

Supreme Court Of India · AIR 1959 SC 951 : (1959) 2 SCR 583 Supp

Civil Procedure Code, 1908 (CPC) — Section 92

Read judgment

Supreme Court15 Apr 1959Dismissed

Moti Das Vs S.P. Sahi, The Special Officer In Charge of Hindu Religious Trusts and Others

Supreme Court Of India · AIR 1959 SC 942

Civil Procedure Code, 1908 (CPC) — Section 92

Read judgment

Supreme Court15 Apr 1959Allowed

Tractors (India) Ltd. Vs Md. Sayeed and Another

Supreme Court Of India · AIR 1959 SC 1196

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1)Industrial Disputes Act, 1947 — Section 33

Read judgment

Supreme Court15 Apr 1959Allowed

The State of Bihar and Others Vs Charusila Dasi

Supreme Court Of India · AIR 1959 SC 1002 : (1959) 2 SCR 601 Supp

Bihar Hindu Religious Trusts Act, 1950 — Section 2(1), 59, 70Constitution of India, 1950 — Article 19, 226, 245, 246Income Tax Act, 1961 — Section 3, 4, 4(1)

Read judgment

Supreme Court15 Apr 1959Allowed

East Indian Coal Co. Ltd. Vs Parbati Sankar Mukherjee

Supreme Court Of India · AIR 1959 SC 1222

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23Industrial Disputes Act, 1947 — Section 25F, 33, 33AIndustrial Employment (Standing Orders) Act, 1946 — Section 6(2)

Read judgment

Supreme Court15 Apr 1959Dismissed

R. C. MITTER and SONS Vs COMMISSIONER OF Income Tax, CALCUTTA. D. C. AUDDY and BROTHERS v. COMMISSIONER OF Income Tax, CALCUTTA.

Supreme Court Of India · AIR 1959 SC 868

Constitution of India, 1950 — Article 135

Read judgment

Supreme Court14 Apr 1959Allowed

Shibraj Singh and Others Vs The State of West Bengal and Another

Supreme Court Of India · AIR 1959 SC 1173

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 304A, 326, 338, 80

Read judgment

Supreme Court14 Apr 1959Allowed

Maharajadhiraja Sir Kameshwar Singh Vs Commissioner of Income Tax, Bihar and Orissa

Supreme Court Of India · (1959) 36 ITR 246

Income Tax Act, 1922 — Section 66(2)

Read judgment

Supreme Court14 Apr 1959Allowed

Bhagwan Singh Vs Rameshwar Prasad Sastri and Others

Supreme Court Of India · AIR 1959 SC 876 : (1959) 2 SCR 535 Supp

Bihar Gram Panchayat Account Rules, 1949 — Rule 20Bihar Panchayat Raj Act, 1958 — Section 6Representation of the People Act, 1951 — Section 100(1), 7, 81

Read judgment

Supreme Court14 Apr 1959dismissed

Maharana Mills (Private) Ltd. Vs Income Tax Officer, Porbandar

Supreme Court Of India · AIR 1959 SC 881 : (1959) 61 BOMLR 1395 : (1959) 36 ITR 350 : (1959) 2 SCR 547 Supp

Income Tax Act, 1922 — Section 10(2), 10(5), 35

Read judgment

Supreme Court09 Apr 1959Dismissed

Chandrika Prasad Tripathi Vs Siv Prasad Chanpuria and Others

Supreme Court Of India · AIR 1959 SC 827 : (1959) 2 SCR 527 Supp

Representation of the People Act, 1951 — Section 103, 106, 107, 116A, 117

Read judgment