COURT ARCHIVE

Supreme Court Of India judgments

60,233 judgments · page 2,957 of 3,012

Supreme Court02 Mar 1959Dismissed

Rai Bahadur Seth Teomal Vs The Commissioner of Income Tax and The Commissioner of Excess Profits Tax

Supreme Court Of India · AIR 1959 SC 742 : (1959) 36 ITR 9 : (1959) 2 SCR 301 Supp

Income Tax Act, 1961 — Section 22(1), 22(2), 22(4), 23(2), 23(3)

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Supreme Court23 Feb 1959Dismissed

The Commissioner of Income Tax, Mysore, Travancore-cochin and Coorg, Bangalore Vs The Indo Mercantile Bank Limited

Supreme Court Of India · AIR 1959 SC 713 : (1959) 36 ITR 1 : (1959) 2 SCR 256 Supp

Income Tax (Amendment) Act, 1939 — Section 2(15), 3, 4Income Tax (Amendment) Act, 1941 — Section 8Income Tax Act, 1922 — Section 14(2), 18(2), 24(1), 32(1), 6

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Supreme Court20 Feb 1959Dismissed

Mulk Raj Vs The State of U.P.

Supreme Court Of India · AIR 1959 SC 902

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 34, 394

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Supreme Court18 Feb 1959Dismissed

R. Abdulla Rowther Vs The State Transport Appellate Tribunal, Madras and Others S. Gopalan Nair Vs K. Damodaran Nair and Others

Supreme Court Of India · AIR 1959 SC 896

Constitution of India, 1950 — Article 19(6), 226Motor Vehicles Act, 1939 — Section 43A, 43A(1), 47(1)

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Supreme Court18 Feb 1959dismissed

Raman and Raman Ltd. Vs The State of Madras and Others

Supreme Court Of India · AIR 1959 SC 694 : (1959) 2 SCR 227 Supp

Constitution of India, 1950 — Article 19(1), 19(6), 226Motor Vehicles Act, 1939 — Section 133, 42, 43, 43A, 44

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Supreme Court16 Feb 1959Dismissed

Waman Shriniwas Kini Vs Ratilal Bhagwandas and Co.

Supreme Court Of India · AIR 1959 SC 689 : (1959) 61 BOMLR 1011 : (1959) 2 SCR 217 Supp

Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 108

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Supreme Court13 Feb 1959Dismissed

The Amalgamated Electricity Co. Ltd. Vs N.S. Bathena

Supreme Court Of India · AIR 1959 SC 711 : (1959) 2 SCR 213 Supp

Arbitration Act, 1940 — Section 34, 46Electricity (Supply) Act, 1948 — Section 57Electricity Act, 1910 — Section 3

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Supreme Court09 Feb 1959Allowed

Hamid Raza Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1960 SC 994

Constitution of India, 1950 — Article 19(6)Vindhya Pradesh Tendu Leaves Act, 1954 — Section 3(2)Vindhya Pradesh Tendu Leaves Rules, 1954 — Rule 4

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Supreme Court03 Feb 1959Dismissed

The State of Madhya Pradesh Vs Mubarak Ali

Supreme Court Of India · AIR 1959 SC 707 : (1959) CriLJ 920 : (1960) 1 LLJ 36 : (1959) 2 SCR 201 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 173, 4(1)Penal Code, 1860 (IPC) — Section 120

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Supreme Court02 Feb 1959Allowed

Damodhar Tukaram Mangalmurti and Others Vs The State of Bombay

Supreme Court Of India · AIR 1959 SC 639 : (1959) MPLJ 393 : (1959) 2 SCR 180 Supp

Constitution of India, 1950 — Article 133(1)

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Supreme Court02 Feb 1959Allowed

Lipton Limited and Another Vs Their Employees

Supreme Court Of India · AIR 1959 SC 676 : (1959) 1 LLJ 431 : (1959) 2 SCR 150 Supp

Industrial Disputes (Central) Rules, 1957 — Rule 23Industrial Disputes Act, 1947 — Section 18, 2

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Supreme Court28 Jan 1959Dismissed

Bengal Chemical and Pharmaceutical Works Ltd., Calcutta Vs Their Workmen

Supreme Court Of India · AIR 1959 SC 633 : (1959) 1 LLJ 413 : (1959) 2 SCR 136 Supp

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 10, 19(6)

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Supreme Court27 Jan 1959Dismissed

Madanraj Vs Jalamchand Lodha and Another

Supreme Court Of India · AIR 1960 SC 744 : (1960) CriLJ 1151

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 439(5)

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Supreme Court27 Jan 1959Dismissed

Kadiri Kunhahammad Vs The State of Madras

Supreme Court Of India · AIR 1960 SC 661 : (1960) CriLJ 1013

Indian Penal Code, 1860 — Section 120B, 409, 477ACode Of Criminal Procedure, 1973 — Section 222(2), 225, 234(2), 235(1), 239(d), 537

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Supreme Court23 Jan 1959Dismissed

Diwan Sugar and General Mills (Private) Ltd. and Others Vs The Union of India

Supreme Court Of India · AIR 1959 SC 626 : (1959) 2 SCR 123 Supp

Constitution of India, 1950 — Article 32Essential Commodities Act, 1955 — Section 3, 3(2)

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Supreme Court21 Jan 1959Dismissed

Tiruvenibai and Another Vs Lilabai

Supreme Court Of India · AIR 1959 SC 620 : (1959) MPLJ 653 : (1959) 2 SCR 107 Supp

Transfer of Property Act, 1882 — Section 105, 107, 54

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Supreme Court20 Jan 1959Allowed

Gopi Chand Vs The Delhi Administration

Supreme Court Of India · AIR 1959 SC 609 : (1959) CriLJ 782 : (1959) 2 SCR 87 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 254, 263, 265, 269Penal Code, 1860 (IPC) — Section 120, 120

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Supreme Court20 Jan 1959dismissed

Jute and Gunny Brokers Ltd. Vs New Central Jute Mills Co., Ltd.

Supreme Court Of India · AIR 1959 SC 569 : (1959) 2 SCR 79 Supp

Original Side Rules — Rule 2Raw Jute (Central Jute Board and Miscellaneous Provisions) Act, 1951 — Section 15, 4, 5, 5(2), 6

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Supreme Court16 Jan 1959dismissed

The Western India Theatres Ltd. Vs Municipal Corporation of The City of Poona

Supreme Court Of India · AIR 1959 SC 586 : (1959) 2 SCR 71 Supp

Bombay District Municipal Act, 1901 — Section 59, 60

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Supreme Court16 Jan 1959Dismissed

Y.V. Srinivasamurthy and Others Vs The State of Mysore and Another

Supreme Court Of India · AIR 1959 SC 894

Constitution of India, 1950 — Article 14, 276(2)Government of India Act, 1935 — Section 142AMysore Cinematograph Shows Tax Act, 1951 — Section 2, 3

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