COURT ARCHIVE

Supreme Court Of India judgments

60,233 judgments · page 2,961 of 3,012

Supreme Court03 Oct 1958Allowed

The Commissioner of Income Tax, Delhi Vs The Delhi Flour Mills Co., Ltd., Delhi

Supreme Court Of India · AIR 1959 SC 185 : (1959) 29 CompCas 69 : (1959) 35 ITR 15 : (1959) 1 SCC 28 Supp : (1959) 1 SCR 28 Supp

Companies Act, 1913 — Section 87Excess Profits Tax Act, 1940 — Section 12

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Supreme Court03 Oct 1958Dismissed

Indermani Jatia Vs Commissioner of Income Tax, Uttar Pradesh

Supreme Court Of India · AIR 1959 SC 82 : (1959) 35 ITR 298 : (1959) 1 SCR 45 Supp

Income Tax Act, 1922 — Section 14(2), 4(1)(9)

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Supreme Court03 Oct 1958Allowed

Commissioner of Income Tax Vs Vyas and Dhotiwala

Supreme Court Of India · (1959) 35 ITR 55

Income tax Act, 1922 — Section 4, 4(3)Income Tax Act, 1961 — Section 66(1)

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Supreme Court03 Oct 1958Allowed

Pranab Kumar Mitra Vs The State of West Bengal and Another

Supreme Court Of India · AIR 1959 SC 144 : (1959) 1 AnWR 166 : (1959) CriLJ 256 : (1959) 1 SCR 63 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 250, 411Penal Code, 1860 (IPC) — Section 420

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Supreme Court01 Oct 1958Dismissed

Maharaj Kumar Kamal Singh Vs The Commissioner of Income Tax, Bihar and Orissa

Supreme Court Of India · AIR 1959 SC 257 : (1959) 35 ITR 1 : (1959) 1 SCR 10 Supp

Income Tax Act, 1961 — Section 23(3), 31, 34, 34(1), 66(1)

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Supreme Court01 Oct 1958Allowed

Kochu Govindan Kaimal and Others Vs Thayankoot Thekkot Lakshmi Amma and Others

Supreme Court Of India · AIR 1959 SC 71 : (1959) 1 AnWR 44 : (1959) 3 KLJ 188 : (1959) 1 SCR 1 Supp

Constitution of India, 1950 — Article 136

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Supreme Court30 Sept 1958dismissed

Radeshyam Khare and Another Vs The State of Madhya Pradesh and Others

Supreme Court Of India · AIR 1959 SC 107 : (1959) 1 AnWR 5 : (1959) MPLJ 185 : (1959) 1 SCR 1440

Central Provinces and Berar Municipalities Act, 1922 — Section 53A, 57

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Supreme Court30 Sept 1958Allowed

Ghaio Mall and Sons Vs The State of Delhi and Others

Supreme Court Of India · AIR 1959 SC 65 : (1959) 1 SCR 1424

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Supreme Court30 Sept 1958Allowed

Sri Baru Ram Vs Prasanni and Others

Supreme Court Of India · AIR 1959 SC 93 : (1959) 1 SCR 1403

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 45, 47, 67, 76

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Supreme Court24 Sept 1958dismissed

A. Govindarajulu Mudaliar Vs Commissioner of Income Tax, Hyderabad

Supreme Court Of India · AIR 1959 SC 248 : (1958) 34 ITR 807

Income Tax Act, 1961 — Section 68

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Supreme Court24 Sept 1958Dismissed

S.M. Jakati and Another Vs S.M. Borkar and Others

Supreme Court Of India · AIR 1959 SC 282 : (1959) 2 AnWR 21 : (1959) 61 BOMLR 688 : (1959) 1 SCR 1384

Bombay Land Revenue Code, 1879 — Section 155Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 405

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Supreme Court24 Sept 1958Allowed

State of Madhya Pradesh Vs Revashankar

Supreme Court Of India · AIR 1959 SC 102 : (1959) CriLJ 251 : (1959) MPLJ 251 : (1959) 61 PLR 343 : (1959) 1 SCR 1367

Criminal Procedure Code, 1898 (CrPC) — Section 480Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 228

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Supreme Court23 Sept 1958Dismissed

Sales Tax Officer, Banaras and Others Vs Kanhaiya Lal Mukundlal Saraf

Supreme Court Of India · AIR 1959 SC 135 : (1959) 1 SCR 1350 : (1958) 9 STC 747

Contract Act, 1872 — Section 11, 20, 21, 22, 32

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Supreme Court23 Sept 1958dismissed

Commissioner of Income Tax Vs Bhurangya Coal Co.

Supreme Court Of India · AIR 1959 SC 254 : (1958) 34 ITR 802

Income Tax Act, 1922 — Section 12BTransfer of Property Act, 1882 — Section 8

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Supreme Court19 Sept 1958dismissed

Ratan Gond Vs The State of Bihar

Supreme Court Of India · AIR 1959 SC 18 : (1959) CriLJ 108 : (1959) 1 SCR 1336

Criminal Procedure Code, 1898 (CrPC) — Section 374Evidence Act, 1872 — Section 24, 32, 32(1), 33Penal Code, 1860 (IPC) — Section 302

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Supreme Court19 Sept 1958dismissed

Bipin Behari Sarkar and Another Vs The State of West Bengal

Supreme Court Of India · AIR 1959 SC 13 : (1959) CriLJ 102 : (1959) 1 SCR 1324

Criminal Procedure Code, 1898 (CrPC) — Section 337, 338, 339, 339(1), 342Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court18 Sept 1958Allowed

Radha Sundar Dutta Vs Mohd. Jahadur Rahim and Others

Supreme Court Of India · AIR 1959 SC 24 : (1959) 1 SCR 1309

Village Chaukidari Act, 1870 — Section 48, 51

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Supreme Court16 Sept 1958Dismissed

Sirajul Haq Khan and Others Vs The Sunni Central Board of Waqf, U.P. and Others

Supreme Court Of India · AIR 1959 SC 198 : (1959) 1 SCR 1287

Civil Procedure Code, 1908 (CPC) — Section 80, 92Contract Act, 1872 — Section 65Limitation Act, 1908 — Section 15

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Supreme Court12 Sept 1958Dismissed

Moran Mar Basselios Catholicos Vs Thukalan Paulo Avira and Others

Supreme Court Of India · AIR 1959 SC 31

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 9 Rule 9, 92Constitution of India, 1950 — Article 133, 136, 32Travancore Civil Procedure Code, 1100 — Section 72

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Supreme Court11 Sept 1958Dismissed

Sailendra Nath Sinha and Another Vs Jasoda Dulal Adhikari and Another

Supreme Court Of India · AIR 1959 SC 51 : (1958) 28 CompCas 609 : (1959) CriLJ 242 : (1959) 1 SCR 1263

Companies Act, 1913 — Section 179, 237(1)Criminal Procedure Code, 1898 (CrPC) — Section 196, 197Penal Code, 1860 (IPC) — Section 120

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