COURT ARCHIVE

Supreme Court Of India judgments

60,233 judgments · page 2,960 of 3,012

Supreme Court05 Nov 1958Dismissed

Gullapalli Nageswara Rao and Others Vs Andhra Pradesh State Road Transport Corporation and Another

Supreme Court Of India · AIR 1959 SC 308 : (1959) 1 SCR 319 Supp

Constitution of India, 1950 — Article 19(1), 32Motor Vehicles Act, 1939 — Section 68

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Supreme Court04 Nov 1958Dismissed

Thomas Dana Vs The State of Punjab

Supreme Court Of India · AIR 1959 SC 375 : (1959) CriLJ 392 : (1983) 3 ECR 1978 : (1959) 1 SCC 274 Supp : (1959) 1 SCR 274 Supp

Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1898 (CrPC) — Section 342, 4Penal Code, 1860 (IPC) — Section 120

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Supreme Court04 Nov 1958Dismissed

Bhogilal Chunilal Pandya Vs The State of Bombay

Supreme Court Of India · AIR 1959 SC 356 : (1959) 1 AnWR 101 : (1959) 61 BOMLR 746 : (1959) CriLJ 389 : (1959) 1 SCC 310 Supp : (1959) 1 SCR 310 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 173, 307Evidence Act, 1872 — Section 145, 157, 159, 161, 17

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Supreme Court04 Nov 1958Allowed

S.K.G. Sugar Ltd. Vs Sri Ali Hassan, Chairman, Industrial Tribunal, Bihar and Others

Supreme Court Of India · AIR 1959 SC 230 : (1959) 1 LLJ 420 : (1959) 1 SCR 254 Supp

Companies Act, 1956 — Section 171Constitution of India, 1950 — Article 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 10, 11, 19, 24

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Supreme Court31 Oct 1958Allowed

S. PL. Narayanan Chettiar Vs M. AR. Annamalai Chettiar

Supreme Court Of India · AIR 1959 SC 275 : (1959) 1 SCR 237 Supp

Civil Procedure Code, 1908 (CPC) — Section 11, 47

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Supreme Court17 Oct 1958Dismissed

Y.S. Parmar Vs Sh. Hira Singh Paul and Another

Supreme Court Of India · AIR 1959 SC 244 : (1959) 1 SCR 213 Supp

Representation of the People Act, 1951 — Section 123, 123(7), 46

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Supreme Court17 Oct 1958Allowed

Mckenzie and Co. Ltd. Vs Its Workmen and Others

Supreme Court Of India · AIR 1959 SC 389 : (1959) 1 LLJ 285 : (1959) 1 SCR 222 Supp

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22Industrial Disputes Act, 1947 — Section 10, 33, 33A

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Supreme Court17 Oct 1958dismissed

Dhandhania Kedia and Co. Vs The Commissioner of Income Tax

Supreme Court Of India · AIR 1959 SC 219 : (1959) 35 ITR 400 : (1959) 1 SCR 204 Supp

General Clauses Act, 1897 — Section 13(2)Income Tax Act, 1922 — Section 2, 2(11), 2(5A), 2(6A), 3

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Supreme Court15 Oct 1958dismissed

Y. Narayana Chetty and Another Vs The Income Tax Officer, Nellore and Others

Supreme Court Of India · (1959) 35 ITR 388 : (1959) 1 SCC 189 Supp

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(42)Income Tax Act, 1961 — Section 2(2), 23(4), 23(5), 25(2), 26A

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Supreme Court14 Oct 1958Allowed

The Commissioner of Income Tax, Bihar and Orissa Vs Sri Ramakrishna Deo

Supreme Court Of India · AIR 1959 SC 239 : (1959) 35 ITR 312 : (1959) 1 SCC 176 Supp : (1959) 1 SCR 176 Supp

Income Tax Act, 1922 — Section 2(1), 4, 4(3), 66(1), 66(A)(2)

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Supreme Court13 Oct 1958Allowed

Sri Dwarka Nath Tewari and Others Vs State of Bihar and Others

Supreme Court Of India · (1958) 10 SC CK 0012

Bihar Government Education Code — Article 182Constitution of India, 1950 — Article 13, 226, 31(1), 32

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Supreme Court10 Oct 1958Allowed

Vinod Kumar and Others Vs State of Himachal Pradesh

Supreme Court Of India · AIR 1959 SC 223 : (1959) 1 SCR 160 Supp

Constitution of India, 1950 — Article 32Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 1(3), 11

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Supreme Court09 Oct 1958Allowed

The State of Uttar Pradesh Vs Bansraj

Supreme Court Of India · AIR 1959 SC 79 : (1959) CriLJ 248 : (1959) 1 SCC 153 Supp : (1959) 1 SCR 153 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 438

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Supreme Court09 Oct 1958Dismissed

Rajputana Agencies Ltd. Vs Commissioner of I.T., Bombay

Supreme Court Of India · AIR 1959 SC 265 : (1959) 35 ITR 168 : (1959) 1 SCR 142 Supp

Constitution of India, 1950 — Article 133(1)Finance Act, 1952 — Section 2Income Tax Act, 1961 — Section 18(3D), 18(3E), 2, 23A(1), 3

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Supreme Court08 Oct 1958Dismissed

Kays Constructions Co. (Private) Ltd. Vs Its Workmen

Supreme Court Of India · AIR 1959 SC 208

Constitution of India, 1950 — Article 136

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Supreme Court07 Oct 1958Allowed

Commissioner of Income Tax, Nagpur Vs Rai Bahadur Jairam Valji and Others

Supreme Court Of India · AIR 1959 SC 291 : (1959) 1 AnWR 116 : (1959) 35 ITR 148 : (1959) 1 SCC 110 Supp : (1959) 1 SCR 110 Supp

Income Tax Act, 1922 — Section 66(1), 66(A)(2)

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Supreme Court07 Oct 1958Dismissed

P. Krishna Menon Vs The Commissioner of Income Tax, Mysore, Travancore-Cochin and Coorg, Bangalore

Supreme Court Of India · AIR 1959 SC 75 : (1959) 1 AnWR 49 : (1959) 35 ITR 48 : (1959) 3 KLJ 178 : (1959) 1 SCR 133 Supp

Income Tax Act, 1922 — Section 10, 4(3)

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Supreme Court06 Oct 1958Allowed

Chennuru Gavararaju Chetty Vs Chennuru Silaramamurty Chetty and Others

Supreme Court Of India · AIR 1959 SC 190 : (1959) 1 AnWR 188 : (1959) 1 SCC 73 Supp : (1959) 1 SCR 73 Supp

Trusts Act, 1882 — Section 88

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Supreme Court06 Oct 1958Dismissed

M.C.V.S. Arunachala Nadar etc. Vs The State of Madras and Others

Supreme Court Of India · AIR 1959 SC 300 : (1959) 1 SCR 92 Supp

Constitution of India, 1950 — Article 19(6)Madras Commercial Crops Markets Act, 1933 — Section 10, 16, 19, 6, 7

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Supreme Court03 Oct 1958Allowed

Commissioner of Income Tax, Madhya Pradesh and Bhopal Vs Vyas and Dhotiwala

Supreme Court Of India · AIR 1959 SC 90

Income Tax Act, 1922 — Section 4, 4(3), 66(1)

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