Supreme Court05 Dec 1952Dismissed
D.N. Banerji Vs P.R. Mukherjee and Others
Supreme Court Of India · AIR 1953 SC 58 : (1953) 1 MLJ 195 : (1953) 4 SCR 302
Constitution of India, 1950 — Article 132(1)Industrial Disputes Act, 1947 — Section 2
COURT ARCHIVE
Supreme Court Of India judgments, 1952
97 judgments · page 2 of 5
Supreme Court03 Dec 1952Allowed
Zwinglee Ariel Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1954 SC 15
Criminal Procedure Code, 1898 (CrPC) — Section 164, 244, 286, 342, 423Evidence Act, 1872 — Section 101, 25, 26, 8
Supreme Court02 Dec 1952Allowed
Buckingham and Carnatic Co. Ltd. Vs Workers of The Buckingham and Carnatic Co. Ltd.
Supreme Court Of India · AIR 1953 SC 47 : (1953) 1 BLJR 120 : (1953) 1 LLJ 181 : (1953) 1 MLJ 191 : (1953) 4 SCR 219
Factories Act, 1934 — Section 49Industrial Disputes Act, 1947 — Section 2
Supreme Court02 Dec 1952Dismissed
Gunendra Nath Mitra Vs Satish Chandra Hui and Others
Supreme Court Of India · AIR 1953 SC 42 : (1953) 4 SCR 277
Bengal Land Revenue Sales Act, 1859 — Section 13, 14, 37, 6Criminal Procedure Code, 1898 (CrPC) — Section 144
Supreme Court02 Dec 1952Dismissed
Vishwamitra Press Karyalaya Vs The Workers of Vishwamitra Press State of Uttar Pradesh
Supreme Court Of India · AIR 1953 SC 41 : (1953) 1 LLJ 184 : (1953) 1 MLJ 189 : (1953) 4 SCR 272
Uttar Pradesh General Clauses Act, 1904 — Section 10Uttar Pradesh Industrial Disputes Act, 1947 — Section 3, 4
Supreme Court24 Nov 1952Allowed
Boppanna Venkateswaraloo and Others Vs Superintendent, Central Jail, Hyderabad State Union of India (UOI)
Supreme Court Of India · AIR 1953 SC 49 : (1953) CriLJ 501 : (1953) 1 MLJ 185 : (1953) 4 SCR 905
General Clauses Act, 1897 — Section 22Preventive Detention (Amendment) Act, 1952 — Section 11
Supreme Court19 Nov 1952Dismissed
The State Government, Madhya Pradesh Vs Ramkrishna Ganpatrao Limsey and Others
Supreme Court Of India · AIR 1954 SC 20
Constitution of India, 1950 — Article 134, 136Criminal Procedure Code, 1898 (CrPC) — Section 417
Supreme Court13 Nov 1952Dismissed
Sunderlal Vs The State of Madhya Pradesh
Supreme Court Of India · AIR 1954 SC 28
Penal Code, 1860 (IPC) — Section 300
Supreme Court13 Nov 1952Allowed
Puran Vs The State of Punjab (I)
Supreme Court Of India · AIR 1953 SC 459
Criminal Procedure Code, 1898 (CrPC) — Section 164, 423Evidence Act, 1872 — Section 24
Supreme Court10 Nov 1952Allowed
Chelloor Mankkal Narayan Ittiravi Nambudiri Vs State of Travancore-Cochin
Supreme Court Of India · AIR 1953 SC 478 : (1953) KLT 173
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 342, 423Penal Code, 1860 (IPC) — Section 405
Supreme Court10 Nov 1952Dismissed
The State of Punjab Vs Ajaib Singh and Another
Supreme Court Of India · AIR 1953 SC 10 : (1953) CriLJ 180 : (1953) 4 SCR 254
Abducted Persons (Recovery and Restoration) Act, 1949 — Section 4, 6, 7Civil Procedure Code, 1908 (CPC) — Order 21 Rule 38, 55Constitution of India, 1950 — Article 14, 15, 19, 19(1), 21
Supreme Court10 Nov 1952Allowed
Nemi Chand and Another Vs The Edward Mills Co. Ltd. and Another
Supreme Court Of India · AIR 1953 SC 28 : (1953) 1 BLJR 115 : (1953) 66 LW 605 : (1953) 1 MLJ 117 : (1953) 4 SCR 197
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 2Court fees Act, 1870 — Section 12
Supreme Court07 Nov 1952Dismissed
Ganeshi Lal Vs Joti Pershad
Supreme Court Of India · AIR 1953 SC 1 : (1953) 66 LW 183 : (1953) 4 SCR 243
Civil Procedure Code, 1908 (CPC) — Section 109Transfer of Property Act, 1882 — Section 91, 92, 95
Supreme Court07 Nov 1952Dismissed
Raja Bajrang Bahadur Singh Vs Thakurain Bhaktraj Kuer
Supreme Court Of India · AIR 1953 SC 7 : (1953) 1 MLJ 108 : (1953) 4 SCR 232
Oudh Estates Act, 1869 — Section 11, 12, 13, 13A, 14
Supreme Court05 Nov 1952Allowed
Bhatia Co-operative Housing Society Ltd. Vs D.C. Patel
Supreme Court Of India · AIR 1953 SC 16 : (1953) 55 BOMLR 199 : (1953) 4 SCR 185
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(1)Transfer of Property Act, 1882 — Section 105, 108
Supreme Court03 Nov 1952Dismissed
Raghuvanshi Mills Ltd. Vs Commissioner of Income Tax, Bombay City
Supreme Court Of India · AIR 1953 SC 4 : (1953) 55 BOMLR 196 : (1952) 22 ITR 484 : (1953) 1 MLJ 113 : (1953) 4 SCR 177
Income Tax Act, 1961 — Section 2(6C), 3, 4, 4(3)
Supreme Court30 Oct 1952Allowed
Keshardeo Chamria Vs Radha Kissen Chamria and Others Radha Kissen Chamria and Others Vs Keshardeo Chamria
Supreme Court Of India · AIR 1953 SC 23 : (1953) 1 BLJR 70 : (1953) 66 LW 188 : (1953) 1 MLJ 100 : (1953) 4 SCR 136
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 105, 115, 151
Supreme Court29 Oct 1952Dismissed
Payyavula Vengamma Vs Payyavula Kesanna and Others
Supreme Court Of India · AIR 1953 SC 21 : (1953) 1 BLJR 61 : (1953) 66 LW 180 : (1953) 1 MLJ 97 : (1953) 4 SCR 119
Arbitration Act, 1940 — Section 21
Supreme Court27 Oct 1952Allowed
Aswini Kumar Ghosh and Another Vs Arabinda Bose and Another
Supreme Court Of India · AIR 1952 SC 369 : (1953) 4 SCR 1
Bar Councils Act, 1926 — Section 14, 14(3), 4(2), 5(1), 8(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2, 119Supreme Court Advocates (Practice in High Courts) Act, 1951 — Section 2
Supreme Court27 Oct 1952Disposed Of
Raj Lakshmi Dasi and Others Vs Banamali Sen and Others Bholanath Sen and Others Vs Raj Lakshmi Dasi and Others
Supreme Court Of India · AIR 1953 SC 33 : (1953) 4 SCR 154
Civil Procedure Code, 1908 (CPC) — Section 11, 47Transfer of Property Act, 1882 — Section 58, 73