Supreme Court21 May 1958dismissed
Jiyajeerao Cotton Mills Ltd. Vs Commissioner of Income Tax and Excess Profits Tax, Bombay
Supreme Court Of India · AIR 1959 SC 270 : (1958) 34 ITR 888
Income Tax Act, 1922 — Section 42(1)
COURT ARCHIVE
Supreme Court Of India judgments
60,233 judgments · page 2,963 of 3,012
Supreme Court21 May 1958Allowed
Workmen of Dahingeapara Tea Estate Vs Dahingeapara Tea Estate
Supreme Court Of India · AIR 1958 SC 1026 : (1958) 2 LLJ 498
Industrial Disputes Act, 1947 — Section 10(1), 10(4), 2, 25FF
Supreme Court20 May 1958Dismissed
S.B. Adityan Vs S. Kandaswami and Others
Supreme Court Of India · AIR 1958 SC 857 : (1958) 2 AnWR 187 : (1958) 2 MLJ 187 : (1959) 1 SCR 368
Representation of the People Act, 1951 — Section 123, 82, 90(3)Transfer of Property Act, 1882 — Section 117
Supreme Court20 May 1958Dismissed
Gallu Sah Vs The State of Bihar
Supreme Court Of India · AIR 1958 SC 813 : (1958) 6 BLJR 762 : (1958) CriLJ 1352 : (1958) 36 MysLJ 728 : (1959) 1 SCR 861
Penal Code, 1860 (IPC) — Section 107, 108, 109, 147, 148
Supreme Court20 May 1958Allowed
Bishan Singh and Others Vs Khazan Singh and Another
Supreme Court Of India · AIR 1958 SC 838 : (1959) 1 SCR 878
Punjab Pre-emption Act, 1913 — Section 17C(e)
Supreme Court19 May 1958Dismissed
Neelakantan Damodaran Namboori and Another Vs Velayudhan Pillai Narayana Pillai and Another
Supreme Court Of India · AIR 1958 SC 832
Transfer of Property Act, 1882 — Section 8
Supreme Court19 May 1958Allowed
Deity Pattabhiramaswamy Vs S. Hanymayya and Others
Supreme Court Of India · AIR 1959 SC 57
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100
Supreme Court15 May 1958Dismissed
P.C. Ray and Co. (India) Private Ltd. Vs A.C. Mukherjee, Income Tax Officer and Another
Supreme Court Of India · (1959) 36 ITR 365
Companies Act, 1956 — Section 6Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 18(38), 18(3A), 18(3B), 18(7), 40(2)
Supreme Court12 May 1958Dismissed
Mazagaon Dock Ltd. Vs The Commissioner of Income Tax and Excess Profits Tax
Supreme Court Of India · AIR 1958 SC 861 : (1958) 34 ITR 368 : (1958) 2 MLJ 210 : (1959) 61 PLR 85 : (1959) 1 SCR 848
Income Tax Act, 1922 — Section 42(1), 42(2), 66(1)
Supreme Court11 May 1958Dismissed
British India General Insurance Co. Ltd. Vs Captain Itbar Singh and Others
Supreme Court Of India · (1958) 05 SC CK 0018
Motor Vehicles Act, 1939 — Section 105, 94, 95, 95(1), 95(4)
Supreme Court09 May 1958Allowed
Shewpujanrai Indrasanrai Ltd. Vs The Collector of Customs and Others
Supreme Court Of India · AIR 1958 SC 845 : (1958) CriLJ 1355 : (1983) ECR 1701 : (1983) 13 ELT 1305 : (1959) 1 SCR 821
Foreign Exchange Regulation Act, 1947 — Section 23, 8Sea Customs Act, 1878 — Section 167(8), 182, 183, 19
Supreme Court01 May 1958Allowed
Raghunath Das Vs Gokal Chand and Another
Supreme Court Of India · AIR 1958 SC 827 : (1958) 36 MysLJ 738 : (1959) 1 SCR 811
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1908 — Article 120, 49, 14(12)
Supreme Court28 Apr 1958Allowed
The Income Tax Officer, Bangalore Vs K.N. Guruswamy
Supreme Court Of India · AIR 1958 SC 808 : (1958) 34 ITR 601 : (1959) 1 SCR 785
Income Tax Act, 1922 — Section 34
Supreme Court28 Apr 1958Allowed
K.A. Dhairyawan and Others Vs J.R. Thakur and Others
Supreme Court Of India · AIR 1958 SC 789 : (1959) 1 SCR 799
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Transfer of Property Act, 1882 — Section 108
Supreme Court28 Apr 1958Allowed
Saurashtra Salt Manufacturing Co. Vs Bai Valu Raja and Others
Supreme Court Of India · AIR 1958 SC 881 : (1958) 2 LLJ 249
Workmens Compensation Act, 1923 — Section 3(1)
Supreme Court28 Apr 1958dismissed
Dalmia Dadri Cement Co. Ltd. Vs The Commissioner of Income Tax
Supreme Court Of India · AIR 1958 SC 816 : (1958) 34 ITR 514 : (1959) 1 SCR 729
Finance Act, 1950 — Section 66(1)Pepsu Administration Ordinance, 2005 — Section 3
Supreme Court28 Apr 1958Allowed
A.N. Lakshmana Shenoy Vs The Income Tax Officer, Ernakulam and Another
Supreme Court Of India · AIR 1958 SC 795 : (1958) 34 ITR 275 : (1959) 1 SCR 751
Government of India Act, 1935 — Section 6
Supreme Court28 Apr 1958Allowed
Commissioner of Income Tax, Bombay Vs Amritlal Bhogilal and Co.
Supreme Court Of India · AIR 1958 SC 868 : (1958) 34 ITR 130 : (1958) 2 MLJ 174 : (1959) 1 SCR 713
Income Tax Act, 1961 — Section 13, 22, 23, 23(3), 23(6)
Supreme Court28 Apr 1958Allowed
M.K. Venkatachalam, I.T.O. and Another Vs Bombay Dyeing and Mfg. Co., Ltd.
Supreme Court Of India · AIR 1958 SC 875 : (1958) 34 ITR 143 : (1958) 2 MLJ 182 : (1959) 1 SCR 703
Constitution of India, 1950 — Article 226Income Tax (Amendment) Act, 1953 — Section 13, 18A(5)Income Tax Act, 1961 — Section 23, 29, 35
Supreme Court25 Apr 1958Allowed
Badridas Daga Vs The Commissioner of Income Tax
Supreme Court Of India · AIR 1958 SC 783 : (1958) 34 ITR 10 : (1958) 2 MLJ 168 : (1958) MPLJ 687 : (1959) 1 SCR 690
Income Tax Act, 1922 — Section 10(1), 10(2), 66(1), 66(A)(2)