Supreme Court09 Apr 1959Dismissed
Mallappa Girimallappa Betgeri and Others Vs R. Yellappagouda Patil and Others
Supreme Court Of India · AIR 1959 SC 906
COURT ARCHIVE
Supreme Court Of India judgments
60,233 judgments · page 2,956 of 3,012
Supreme Court08 Apr 1959Allowed
Kaushalya Devi and Others Vs Bachittar Singh and Others
Supreme Court Of India · AIR 1960 SC 1168
Constitution of India, 1950 — Article 226
Supreme Court07 Apr 1959Dismissed
Textile Supply Co., Assam Vs Commissioner of Income Tax, Assam
Supreme Court Of India · (1959) 36 ITR 242
Income Tax Act, 1922 — Section 26A
Supreme Court01 Apr 1959Dismissed
Sardar Sarup Singh and Others Vs State of Punjab and Others
Supreme Court Of India · AIR 1959 SC 860
Constitution of India, 1950 — Article 26, 32, 371Sikh Gurdwaras Act, 1925 — Section 125, 129, 133, 134, 148B
Supreme Court01 Apr 1959Dismissed
Om Prabha Jain Vs Gian Chand and Another
Supreme Court Of India · AIR 1959 SC 837 : (1959) 2 SCR 516 Supp
Representation of the People Act, 1951 — Section 103, 106, 107, 116A, 117
Supreme Court31 Mar 1959Allowed
Chaganlal Textile Mills Private Ltd. Vs Chalisgoan Girni Kamgar Union
Supreme Court Of India · AIR 1959 SC 722
Bombay Industrial Relations Act, 1946 — Section 35(1), 35(5), 40(1), 42
Supreme Court26 Mar 1959Allowed
Commissioner of Income Tax, West Bengal Vs Calcutta Stock Exchange Association Ltd.
Supreme Court Of India · AIR 1959 SC 763 : (1959) 2 AnWR 224 : (1959) 36 ITR 222 : (1959) 2 SCR 459 Supp
Income Tax Act, 1922 — Section 10(6)
Supreme Court26 Mar 1959Disposed Of
Emerald and Co. Ltd. Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · (1959) 36 ITR 257
Supreme Court26 Mar 1959dismissed
Howrah Trading Co. Ltd. Vs Commissioner of Income Tax, Central, Calcutta.
Supreme Court Of India · AIR 1959 SC 775 : (1959) 29 CompCas 282 : (1959) 36 ITR 215 : (1959) 2 SCR 448 Supp
Income Tax Act, 1922 — Section 18(5), 19A
Supreme Court26 Mar 1959Dismissed
Balkrishna Savalram Pujari and Others Vs Shree Dnyaneshwar Maharaj Sansthan and Others
Supreme Court Of India · AIR 1959 SC 798 : (1960) 2 MLJ 87 : (1959) 2 SCR 476 Supp
Civil Procedure Code, 1908 (CPC) — Section 92
Supreme Court26 Mar 1959Dismissed
Gherulal Parakh Vs Mahadeodas Maiya and Others
Supreme Court Of India · AIR 1959 SC 781 : (1959) 2 SCR 406 Supp
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 69(1), 69(2)Contract Act, 1872 — Section 23, 30Partnership Act, 1932 — Section 4, 42, 69, 69(1)
Supreme Court20 Mar 1959Allowed
Commissioner of Income Tax, Hyderabad-deccan Vs Vazir Sultan and Sons
Supreme Court Of India · AIR 1959 SC 814 : (1960) 2 AnWR 73 : (1959) 36 ITR 175 : (1960) 2 MLJ 73 : (1959) 2 SCR 375 Supp
Income Tax Act, 1961 — Section 10(1), 2(4), 4(3), 66(1)
Supreme Court16 Mar 1959Allowed
Additional Collector, Banares Vs Maharaj Kishore Khanna
Supreme Court Of India · (1959) 2 SCR 364 Supp
Civil Procedure Code, 1908 (CPC) — Section 39, 60
Supreme Court16 Mar 1959Allowed
S.K. Sahgal, Additional Collector, Banaras Vs Maharaj Kishore Khanna
Supreme Court Of India · AIR 1959 SC 809
Civil Procedure Code, 1908 (CPC) — Section 39, 60Limitation Act, 1963 — Article 182United Provinces Land Revenue Act, 1901 — Section 14, 14A, 14A(1), 14A(3)
Supreme Court16 Mar 1959dismissed
Mcgregor and Balfour Ltd. Vs The Commissioner of Income Tax, West Bengal
Supreme Court Of India · AIR 1959 SC 771 : (1959) 36 ITR 65 : (1959) 2 SCR 355 Supp
Excess Profits Tax Act, 1940 — Section 12(2)Finance (Amendment) Act, 1942 — Section 37Finance Act, 1941 — Section 28(1)
Supreme Court09 Mar 1959Dismissed
Mahadeo Vs The State of Bombay
Supreme Court Of India · AIR 1959 SC 735 : (1959) 2 SCR 339 Supp
Constitution of India, 1950 — Article 32Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 3(1), 4, 6
Supreme Court05 Mar 1959Allowed
Omar Salay Mohamed Sait Vs Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1959 SC 1238 : (1959) 37 ITR 151
Income Tax Act, 1922 — Section 33
Supreme Court04 Mar 1959Dismissed
Kavalappara Kottarathil Kochunni Moopil Nayar Vs The State of Madras and Others
Supreme Court Of India · AIR 1959 SC 725 : (1959) 2 SCR 316 Supp
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
Supreme Court02 Mar 1959Dismissed
Prem Nath Kaul Vs The State of Jammu and Kashmir
Supreme Court Of India · AIR 1959 SC 749 : (1959) 2 SCR 270 Supp
Constitution of India, 1950 — Article 1, 238, 245, 246, 254Independence Act, 1947 — Section 7, 7(1)Jammu and Kashmir Big Landed Estates Abolition Act, 2007 — Section 3, 30, 4, 5
Supreme Court02 Mar 1959Disposed Of
Jogta Coal Co. Ltd. Vs Commissioner of Income Tax, West Bengal
Supreme Court Of India · AIR 1959 SC 1232 : (1959) 36 ITR 521
Income Tax Act, 1922 — Section 10(2)