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Supreme Court Of India judgments, 1951

77 judgments · page 3 of 4

Supreme Court07 May 1951Disposed Of

S. Krishnan and Others Vs The State of Madras

Supreme Court Of India · AIR 1951 SC 301 : (1951) 64 LW 945 : (1951) 2 MLJ 105 : (1951) 2 SCR 621

Constitution of India, 1950 — Article 13(2), 21, 22, 22(4), 22(5)Preventive Detention (Amendment) Act, 1951 — Section 1(3), 10, 10(1), 11, 11(1)Preventive Detention Act, 1950 — Section 1(3), 11, 12, 14, 3(1)
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Supreme Court03 May 1951Allowed

Angurbala Mullick Vs Debabrata Mullick

Supreme Court Of India · AIR 1951 SC 293 : (1951) 64 LW 960 : (1951) 2 SCR 1125

Constitution of India, 1950 — Article 133(1)Hindu Womens Right to Property Act, 1937 — Section 2, 3, 3(1), 3(2), 3(3)Succession Act, 1925 — Section 30
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Supreme Court19 Mar 1951dismissed

R.R. Chari Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1951 SC 207 : (1951) CriLJ 775 : (1951) 64 LW 516 : (1951) 1 MLJ 617 : (1951) 2 SCR 312

Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 167, 190, 190(1), 197Penal Code, 1860 (IPC) — Section 161, 165, 395, 397
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