Supreme Court Of India Judgments 1952

Supreme Court22 Dec 1952Allowed

Commissioner of Income Tax, Madras Vs K. Srinivasan and K. Gopalan

Supreme Court Of India · AIR 1953 SC 113 : (1953) 32 ITR 87 : (1953) 23 ITR 87 : (1953) 1 MLJ 436 : (1953) 4 SCR 486

Income Tax Act, 1922 — Section 2(11), 25, 25(3), 25(4), 26(2)

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Supreme Court22 Dec 1952Allowed

Firm Chhotabhai Jethabai Patel and Co. and Others Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1953 SC 108

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 4, 6

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Supreme Court22 Dec 1952dismissed

ANGLO-FRENCH TEXTILE COMPANY, LTD. Vs COMMISSIONER OF Income Tax, MADRAS.

Supreme Court Of India · AIR 1953 SC 111 : (1953) 23 ITR 82

Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 23(1)

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Supreme Court22 Dec 1952Allowed

Chhotabhai Jethabai Patel and Co. Vs The State of Madhya Pradesh

Supreme Court Of India · (1953) 4 SCR 476

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 4Sales of Goods Act, 1930 — Section 4(3)

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Supreme Court17 Dec 1952Allowed

Strawboard Manufacturing Co. Ltd. Vs Gutta Mill Workers'' Union The State of U.P.

Supreme Court Of India · AIR 1953 SC 95 : (1953) 1 LLJ 186 : (1953) 1 MLJ 427 : (1953) 4 SCR 439

Civil Procedure Code, 1908 (CPC) — Section 148Uttar Pradesh General Clauses Act, 1904 — Section 14, 21Uttar Pradesh Industrial Disputes Act, 1947 — Section 6

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Supreme Court12 Dec 1952Dismissed

Workers of The Industry Colliery, Dhanbad Vs Management of The Industry Colliery

Supreme Court Of India · AIR 1953 SC 88 : (1953) 1 LLJ 190 : (1953) 1 MLJ 431 : (1953) 4 SCR 428

Industrial Disputes Act, 1947 — Section 20(2), 22(1), 24

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Supreme Court12 Dec 1952Allowed

Aswini Kumar Ghose and Another Vs Arabinda Bose and Another

Supreme Court Of India · AIR 1953 SC 75 : (1953) 55 BOMLR 278 : (1953) 1 MLJ 211

Constitution of India, 1950 — Article 129Contempt of Courts Act, 1971 — Section 1

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Supreme Court12 Dec 1952Dismissed

In Re: The Editor, Printer and Publisher of "The Times of India" and In Re: Aswini Kumar Ghose and Another

Supreme Court Of India · (1953) 4 SCR 215

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Supreme Court10 Dec 1952Dismissed

Importers and Manufacturers Ltd. Vs Pheroze Framroze Taraporewala and Others

Supreme Court Of India · AIR 1953 SC 73 : (1953) 55 BOMLR 271 : (1953) 4 SCR 226

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 115

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Supreme Court10 Dec 1952Dismissed

Ajmer Singh Vs The State of Punjab

Supreme Court Of India · AIR 1953 SC 76 : (1953) 1 BLJR 140 : (1953) CriLJ 521 : (1953) 1 MLJ 376 : (1953) 4 SCR 418

Criminal Procedure Code, 1898 (CrPC) — Section 342, 417Penal Code, 1860 (IPC) — Section 302, 304, 324, 34

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Supreme Court09 Dec 1952Allowed

Mohanlal Goenka Vs Benoy Krishna Mukherjee and Others

Supreme Court Of India · AIR 1953 SC 65 : (1953) 1 MLJ 449 : (1953) 4 SCR 377

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 6, Order 21 Rule 90, 11, 151

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Supreme Court09 Dec 1952Dismissed

Ameerunnissa Begum and Others Vs Mahboob Begum and Others

Supreme Court Of India · AIR 1953 SC 91 : (1953) 4 SCR 404

Constitution of India, 1950 — Article 14, 14(1)

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Supreme Court09 Dec 1952Allowed

Sha Mulchand and Co. Ltd. (In Liquidation) Vs Jawahar Mills Ltd.

Supreme Court Of India · AIR 1953 SC 98 : (1953) 23 CompCas 1 : (1953) 1 MLJ 364 : (1953) 4 SCR 351

Civil Procedure Code, 1908 (CPC) — Section 109, 110

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Supreme Court09 Dec 1952Partly Allowed

Sanwat Khan and Another Vs State of Rajasthan

Supreme Court Of India · AIR 1956 SC 54

Evidence Act, 1872 — Section 114

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Supreme Court09 Dec 1952Dismissed

V.E.A. Annamalai Chettiar and Another Vs S.V.V.S. Veerappa Chettiar and Others

Supreme Court Of India · AIR 1956 SC 12

Limitation Act, 1908 — Article 60Stamp Act, 1899 — Section 36

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Supreme Court05 Dec 1952Allowed

Darshan Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 1953 SC 83 : (1953) 19 CLT 419 : (1953) CriLJ 525 : (1953) 1 MLJ 220 : (1953) 4 SCR 319

Constitution of India, 1950 — Article 132(1)Criminal Procedure Code, 1898 (CrPC) — Section 342Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 4

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Supreme Court05 Dec 1952Allowed

State of Madras Vs C.P. Sarathy and Another

Supreme Court Of India · AIR 1953 SC 53 : (1953) 1 LLJ 174 : (1953) 1 MLJ 212 : (1953) 4 SCR 334

Industrial Disputes Act, 1947 — Section 10(1), 29

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Supreme Court05 Dec 1952Dismissed

Sisir Kumar Dutta Vs State of West Bengal Union of India (UOI)

Supreme Court Of India · AIR 1953 SC 63 : (1953) 1 MLJ 227 : (1953) 4 SCR 644

Constitution of India, 1950 — Article 372, 372(1), 379(1), 394Essential Supplies (Temporary Powers) Act, 1946 — Section 4India (Central Government and Legislature) Act, 1946 — Section 4

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Supreme Court05 Dec 1952Dismissed

Godavari Parulekar Vs State of Bombay and Others

Supreme Court Of India · AIR 1953 SC 52 : (1953) CriLJ 508 : (1953) 1 MLJ 203 : (1953) 4 SCR 210

Constitution of India, 1950 — Article 14, 22(7)Preventive Detention (Amendment) Act, 1952 — Section 11Preventive Detention Act, 1950 — Section 11

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Supreme Court05 Dec 1952Dismissed

T.B. Ibrahim Vs Regional Transport Authority, Tanjore

Supreme Court Of India · AIR 1953 SC 79 : (1953) 1 MLJ 205 : (1953) 4 SCR 290

Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1939 — Section 2(7), 68, 76Motor Vehicles Act, 1988 — Section 68

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Supreme Court Of India judgments, 1952