Supreme Court25 Oct 1951Allowed
The State of Orissa Vs Madan Gopal Rungta
Supreme Court Of India · AIR 1952 SC 12 : (1952) 18 CLT 45 : (1951) 2 MLJ 645 : (1952) 1 SCR 28
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Supreme Court Of India judgments, 1951
77 judgments · page 2 of 4
Supreme Court22 Oct 1951Allowed
Muthuswami Vs State of Madras
Supreme Court Of India · AIR 1954 SC 4
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 24
Supreme Court17 Oct 1951Allowed
Sant Lal Mahton Vs Kamala Prasad
Supreme Court Of India · AIR 1951 SC 477 : (1952) 65 LW 55 : (1952) 1 SCR 116
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 6
Supreme Court05 Oct 1951Dismissed
Collector of Bombay Vs Municipal Corporation of The City of Bombay and Others
Supreme Court Of India · AIR 1951 SC 469 : (1952) 54 BOMLR 122 : (1952) 1 SCR 43
Evidence Act, 1872 — Section 115
Supreme Court05 Oct 1951Dismissed
Sri Sankari Prasad Singh Deo Vs Union of India (UOI) and State of Bihar
Supreme Court Of India · AIR 1951 SC 458 : (1951) 64 LW 1005 : (1951) 2 MLJ 683 : (1952) 1 SCR 89
Constitution of India, 1950 — Article 31A, 31B, 368, 379
Supreme Court04 Oct 1951Dismissed
Joylal Agarwala Vs The State
Supreme Court Of India · AIR 1951 SC 484 : (1952) 1 SCR 127
Constitution of India, 1950 — Article 134(1)Essential Supplies (Temporary Powers) Act, 1946 — Section 7, 92(1)
Supreme Court04 Oct 1951Dismissed
Bhim Sen For R.S. Malik Mathra Das and Others Vs The State of Punjab
Supreme Court Of India · AIR 1951 SC 481 : (1952) CriLJ 75 : (1951) 2 MLJ 641 : (1952) 1 SCR 18
Constitution of India, 1950 — Article 226Preventive Detention Act, 1950 — Section 3, 3(2)
Supreme Court01 Oct 1951Dismissed
Commissioner of Income Tax and Excess Profits Tax, Madras Vs Sri R.S.A. Sankara Ayyar
Supreme Court Of India · AIR 1953 SC 434 : (1951) 20 ITR 597
Income Tax Act, 1922 — Section 10(2)
Supreme Court01 Oct 1951Dismissed
COMMISSIONER OF Income Tax, BOMBAY Vs FINLAY MILLS LIMITED.
Supreme Court Of India · (1951) 20 ITR 475
Income Tax Act, 1961 — Section 10(2)(xv)
Supreme Court24 Sept 1951Allowed
Harla Vs The State of Rajasthan
Supreme Court Of India · AIR 1951 SC 467 : (1952) 65 LW 52 : (1952) 65 LW 2 : (1952) 1 SCR 110
Jaipur Laws Act, 1923 — Section 3Jaipur Opium Act, 1924 — Section 7
Supreme Court18 Sept 1951Dismissed
Kishori Lal Vs Sm. Shanti Devi
Supreme Court Of India · AIR 1953 SC 441
Criminal Procedure Code, 1898 (CrPC) — Section 488, 490
Supreme Court18 Sept 1951Allowed
Commissioner of Excess Profit Tax, Bombay City Vs Sri Lakshmi Silk Mills Ltd.
Supreme Court Of India · AIR 1951 SC 454 : (1952) 54 BOMLR 1 : (1951) 20 ITR 451 : (1952) 1 SCR 1
Excess Profits Tax Act, 1940 — Section 2(5)
Supreme Court18 Sept 1951Allowed
Pushkar Singh Vs State of Madhya Bharat and Another
Supreme Court Of India · AIR 1953 SC 508
Criminal Procedure Code, 1898 (CrPC) — Section 517
Supreme Court11 Sept 1951Dismissed
Lakshminarain Bhadani Vs Commr. of Income Tax, Bihar and Orissa
Supreme Court Of India · AIR 1953 SC 429 : (1951) 20 ITR 594
Income Tax Act, 1922 — Section 25A, 34
Supreme Court01 Jun 1951Dismissed
Tara Singh Vs The State
Supreme Court Of India · AIR 1951 SC 441 : (1952) CriLJ 1491 : (1951) 64 LW 996 : (1951) 2 MLJ 291 : (1951) 2 SCR 729
Criminal Procedure Code, 1898 (CrPC) — Section 173(1), 190, 193(1), 208(2), 209Evidence Act, 1872 — Section 145
Supreme Court25 May 1951Allowed
Wilayat Khan and Others Vs The State of U.P.
Supreme Court Of India · AIR 1953 SC 122
Criminal Procedure Code, 1898 (CrPC) — Section 154, 417, 423
Supreme Court25 May 1951Dismissed
The State of Bombay and Another Vs F.N. Balsara F.N. Balsara Vs The State of Bombay and Another
Supreme Court Of India · AIR 1951 SC 318 : (1951) 53 BOMLR 982 : (1951) 2 MLJ 141 : (1951) 2 SCR 682
Bihar and Orissa Excise Act, 1915 — Section 19(4)Bombay Abkari Act, 1878 — Section 14Bombay Prohibition Act, 1949 — Section 118, 119, 12, 121, 13
Supreme Court24 May 1951Allowed
Logendra Nath Jha and Others Vs Shri Polailal Biswas
Supreme Court Of India · AIR 1951 SC 316 : (1951) 64 LW 807 : (1951) 2 MLJ 288 : (1951) 2 SCR 676
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423(4), 439, 439(1), 439(4)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
Supreme Court23 May 1951Disposed Of
In Re: The Delhi Laws Act, 1912, the Ajmer-Merwara (Extension of Laws) Act, 1947 and the Part C States (Laws) Act, 1950
Supreme Court Of India · (1951) 2 SCR 747
Criminal Procedure Code, 1898 — Section 445Delhi Laws Act, 1912 — Section 7Indian Councils Act of 1861, — Section 22
Supreme Court23 May 1951Dismissed
Manohar Lal Vs The State
Supreme Court Of India · AIR 1951 SC 315 : (1951) 2 MLJ 139 : (1951) 2 SCR 671
Punjab Trade Employees Act, 1940 — Section 2