Supreme Court14 Nov 1950Allowed
Ram Gopal Vs Nand Lal and Others
Supreme Court Of India · AIR 1951 SC 139 : (1951) 64 LW 547 : (1950) 1 SCR 766
Transfer of Property Act, 1882 — Section 8
COURT ARCHIVE
Supreme Court Of India judgments, 1950
58 judgments · page 2 of 3
Supreme Court14 Nov 1950Allowed
Sarju Pershad Vs Raja Jwaleshwari Pratap Narain Singh and Others
Supreme Court Of India · AIR 1951 SC 120 : (1951) 64 LW 373 : (1950) 1 SCR 781
Evidence Act, 1872 — Section 68
Supreme Court08 Nov 1950Allowed
Chintaman Rao Vs The State of Madhya Pradesh Ram Krishna Vs The State of Madhya Pradesh
Supreme Court Of India · AIR 1951 SC 118 : (1951) 64 LW 370 : (1950) 1 SCR 759
Central Provinces and Berar Regulation of Manufacture of Bidis (Agricultural Purposes) Act, 1948 — Section 3, 4Constitution of India, 1950 — Article 19(1), 19(6)
Supreme Court21 Oct 1950Allowed
Gnanambal Ammal Vs T. Raju Ayyar and Others
Supreme Court Of India · AIR 1951 SC 103 : (1951) 1 MLJ 333 : (1950) 1 SCR 949
Supreme Court17 Oct 1950Allowed
Sri Ranga Nilayam Rama Krishna Rao Vs Kandokori Chellayamma Alias Mangamma and Another
Supreme Court Of India · AIR 1953 SC 425 : (1950) 1 SCR 806
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 95, 47Tamil Nadu Agriculturists Relief Act, 1938 — Section 10, 19, 3(D), 8
Supreme Court17 Oct 1950Allowed
Mohinder Singh Vs The State
Supreme Court Of India · AIR 1953 SC 415 : (1950) 1 SCR 821
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 307, 34
Supreme Court13 Oct 1950Allowed
Narhari and Others Vs Shankar and Others
Supreme Court Of India · AIR 1953 SC 419 : (1950) 1 SCR 754
Limitation Act, 1908 — Section 5
Supreme Court12 Oct 1950Allowed
Co-operative Society of Debts Vs Nandlal
Supreme Court Of India · AIR 1950 SC 274 : (1950) 1 SCR 741
Hyderabad Co-operative Credit Societies Act, 1340F — Section 42(d)
Supreme Court12 Oct 1950Allowed
Kapore Chand Vs Kadar Unnisa Begum and Others
Supreme Court Of India · AIR 1953 SC 413 : (1950) 1 SCR 747
CONSTITUTION OF INDIA, ART. 374(4)
Supreme Court15 Sept 1950Allowed
Province of Bombay Vs Kusaldas S. Advani and Others
Supreme Court Of India · AIR 1950 SC 222 : (1951) 53 BOMLR 1 : (1950) 2 MLJ 703 : (1950) 1 SCR 621
Bombay Land Requisition Ordinance, 1947 — Section 10, 12, 3, 4Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1935 — Section 176
Supreme Court27 May 1950Dismissed
The Chief Controlling Revenue Authority and Another Vs The Maharashtra Sugar Mills Ltd.
Supreme Court Of India · AIR 1950 SC 218
Government of India Act, 1915 — Section 106(2)Government of India Act, 1985 — Section 226, 226(1)Income Tax Act, 1918 — Section 51, 51(1)
Supreme Court27 May 1950Dismissed
Chief Controlling Revenue Authority and Superintendent of Stamps Vs Maharashtra Sugar Mills Ltd.
Supreme Court Of India · (1950) 52 BOMLR 769 : (1950) 2 MLJ 564 : (1950) 1 SCR 536
Government of India Act, 1935 — Section 266(1)Stamp Act, 1899 — Section 57, 59(2)
Supreme Court26 May 1950Allowed
Romesh Thappar Vs The State of Madras
Supreme Court Of India · AIR 1950 SC 124 : (1950) CriLJ 1514 : (1950) 63 LW 929 : (1942) 55 LW 929 : (1950) 2 MLJ 390 : (1950) 1 SCR 594
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 13(1), 19(1), 19(2), 32Criminal Procedure Code, 1898 (CrPC) — Section 435
Supreme Court26 May 1950Allowed
Brij Bhushan and Another Vs The State of Delhi
Supreme Court Of India · AIR 1950 SC 129 : (1950) CriLJ 1525 : (1951) KLT 1 : (1950) 63 LW 934 : (1942) 55 LW 934 : (1950) 2 MLJ 431 : (1950) 1 SCR 605
Constitution of India, 1950 — Article 19(1), 19(2)East Punjab Public Safety Act, 1949 — Section 7(1)Penal Code, 1860 (IPC) — Section 124
Supreme Court26 May 1950Dismissed
Dr. N.B. Khare Vs The State of Delhi
Supreme Court Of India · AIR 1950 SC 211 : (1950) 1 SCR 519
Constitution of India, 1950 — Article 19, 22(4), 22(5), 22(6), 22(7)East Punjab Public Safety Act, 1949 — Section 4(1), 4(3), 4(6)
Supreme Court26 May 1950Allowed
NEW PIECEGOODS BAZAR CO., LTD., BOMBAY Vs COMMISSIONER OF Income Tax, BOMBAY.
Supreme Court Of India · (1950) 18 ITR 516 : AIR 1950 SC 165 : BLR 1950 52 764 : GLHEL 1950 0 19671 :MADLJ 1950 : (1950) 0 SCR 553
Income Tax Act, 1961 — Section 10, 143, 144, 145, 146
Supreme Court26 May 1950Dismissed
Commissioner of Income Tax, Uttar Pradesh Vs Gappumal Kanhaiya Lal
Supreme Court Of India · AIR 1951 SC 5 : (1950) 18 ITR 584 : (1950) 1 SCR 563
Income Tax Act, 1961 — Section 66(1)United Provinces Municipalities Act, 1916 — Section 128, 149, 177, 9(1), 9(2)
Supreme Court26 May 1950Dismissed
The Bharat Bank Ltd., Delhi Vs The Employees of the Bharat Bank Ltd., Delhi and the Bharat Bank Employees'' Union, Delhi
Supreme Court Of India · (1950) SCR 317 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 377
Supreme Court19 May 1950Dismissed
Rashid Ahmed Vs The Municipal Board, Kairana
Supreme Court Of India · AIR 1950 SC 163 : (1950) 63 LW 867 : (1942) 55 LW 867 : (1950) 1 SCR 566
Constitution of India, 1950 — Article 19(1), 19(6), 32Uttar Pradesh Municipalities Act, 1916 — Section 241(2)
Supreme Court19 May 1950Dismissed
Ashutosh Lahiry Vs The State of Delhi and Another
Supreme Court Of India · AIR 1953 SC 451 : (1942) 55 LW 1142 : (1950) 2 MLJ 555
Evidence Act, 1872 — Section 101, 103Preventive Detention Act, 1950 — Section 14, 3