COURT ARCHIVE

Supreme Court Of India judgments, 1952

97 judgments · page 3 of 5

Supreme Court24 Oct 1952dismissed

Ganpat Rai Hiralal and Another Vs Aggarwal Chamber of Commerce Ltd. Murari Lal Hari Ram Vs Marwari Chamber of Commerce Ltd.

Supreme Court Of India · AIR 1952 SC 409 : (1953) 66 LW 61 : (1953) 66 LW 1 : (1953) 4 SCR 752

Civil Procedure Code, 1908 (CPC) — Section 152Patiala States Judicature Farman, 1999 — Section 44

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Supreme Court23 Oct 1952Allowed

Raja Kamakshya Narayan Singh Bahadur Vs Chohan Ram and Another

Supreme Court Of India · AIR 1952 SC 401 : (1953) 1 BLJR 1 : (1953) 66 LW 549 : (1953) 1 MLJ 12 : (1953) 4 SCR 108

Transfer of Property Act, 1882 — Section 65A, 66

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Supreme Court23 Oct 1952Allowed

Rameshwar Bhartia Vs The State of Assam

Supreme Court Of India · AIR 1952 SC 405 : (1953) CriLJ 163 : (1953) 1 MLJ 17 : (1953) 4 SCR 126

Criminal Procedure Code, 1898 (CrPC) — Section 438, 91

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Supreme Court22 Oct 1952dismissed

Mohd. Amin and Others Vs Vakil Ahmed and Others

Supreme Court Of India · AIR 1952 SC 358 : (1953) 1 BLJR 25 : (1953) 66 LW 63 : (1953) 66 LW 3 : (1953) 1 MLJ 6 : (1952) 1 SCR 1133

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Supreme Court22 Oct 1952Allowed

Palvinder Kaur Vs The State of Punjab (Rup Singh-Caveator)

Supreme Court Of India · AIR 1952 SC 354 : (1953) 1 BLJR 30 : (1953) CriLJ 154 : (1953) 4 SCR 94

Penal Code, 1860 (IPC) — Section 201, 302, 34

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Supreme Court20 Oct 1952Allowed

Shrimati Hira Devi and Others Vs District Board, Shahjahanpur

Supreme Court Of India · AIR 1952 SC 362 : (1952) 1 SCR 1122

Uttar Pradesh General Clauses Act, 1904 — Section 16

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Supreme Court16 Oct 1952dismissed

State of Travancore-Cochin and Others Vs The Bombay Co. Ltd.

Supreme Court Of India · AIR 1952 SC 366 : (1952) 65 LW 1087 : (1953) 1 MLJ 1 : (1952) 1 SCR 1112

Constitution of India, 1950 — Article 132(1), 226, 286, 286(1)

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Supreme Court09 Oct 1952Dismissed

The Firm of N. Peddanna Ogeti Balayya and Others Vs Katta V. Srinivasayya Setti Sons

Supreme Court Of India · AIR 1954 SC 26

Civil Procedure Code, 1908 (CPC) — Section 35Contract Act, 1872 — Section 23, 24, 31Supreme Court Rules, 1950 — Order 40 Rule 2

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Supreme Court06 Oct 1952Allowed

K.V. Krishnamurthy Iyer and Others Vs The State of Madras

Supreme Court Of India · AIR 1954 SC 406

Criminal Procedure Code, 1898 (CrPC) — Section 267, 439, 526, 526(1), 526(2)Penal Code, 1860 (IPC) — Section 409, 477A

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Supreme Court03 Oct 1952Allowed

Sunderabai Deshpande and Another Vs Devaji Shankar Deshpande

Supreme Court Of India · AIR 1954 SC 82 : (1953) 2 MLJ 782

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115

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Supreme Court23 Sept 1952Allowed

Hanumant Vs The State of Madhya Pradesh Raojibhai Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1952 SC 343 : (1953) CriLJ 129 : (1952) 1 SCR 1091

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 120

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Supreme Court19 Sept 1952Dismissed

United Commercial Bank Ltd. Vs Secretary, U.P. Bank Employees Union and Others

Supreme Court Of India · AIR 1953 SC 437

Constitution of India, 1950 — Article 136

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Supreme Court27 May 1952Allowed

The State of Bombay Vs Virkumar Gulabchand Shah

Supreme Court Of India · AIR 1952 SC 335 : (1952) CriLJ 1406 : (1952) 2 MLJ 332 : (1952) 1 SCR 877

Defence of India Rules, 1962 — Rule 81(2)Essential Supplies (Temporary Powers) Act, 1946 — Section 2

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Supreme Court26 May 1952Dismissed

The State of Bihar Vs Shailabala Devi

Supreme Court Of India · AIR 1952 SC 329 : (1952) CriLJ 1373 : (1952) 2 MLJ 323 : (1952) 1 SCR 654

Constitution of India, 1950 — Article 13, 19(1), 19(2), 20, 226Press (Emergency Powers) Act, 1931 — Section 23, 3(3), 4(1)

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Supreme Court26 May 1952Disposed Of

The State of Bombay Vs Purushottam Jog Naik

Supreme Court Of India · AIR 1952 SC 317 : (1952) CriLJ 1269 : (1952) 2 MLJ 338 : (1952) 1 SCR 674

Constitution of India, 1950 — Article 163(3), 166(1), 166(2), 22(6)Preventive Detention Act, 1950 — Section 3

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Supreme Court26 May 1952Dismissed

D.K. Nabhirajiah Vs The State of Mysore and Others

Supreme Court Of India · AIR 1952 SC 339 : (1952) 1 SCR 744

Constitution of India, 1950 — Article 13(1), 14, 19(1), 226, 31(2)Defence of India Rules, 1962 — Rule 81(2)

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Supreme Court26 May 1952Disposed Of

Shamarao V. Parulekar Vs The District Magistrate, Thana, Bombay and Others

Supreme Court Of India · AIR 1952 SC 324 : (1952) CriLJ 1503 : (1952) 1 SCR 683

Constitution of India, 1950 — Article 14, 22(4), 22(7)Preventive Detention (Amendment) Act, 1952 — Section 2, 3Preventive Detention Act, 1950 — Section 11, 11(1)

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Supreme Court26 May 1952dismissed

Ebrahim Aboobakar and Another Vs Custodian General of Evacuee Property

Supreme Court Of India · AIR 1952 SC 319 : (1952) 1 SCR 696

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 133, 226

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Supreme Court21 May 1952Allowed

The Union of India (UOI) Vs Hira Devi and Another

Supreme Court Of India · AIR 1952 SC 227 : (1952) 65 LW 628 : (1952) 2 MLJ 265 : (1952) 1 SCR 765

Civil Procedure Code, 1908 (CPC) — Section 51, 60

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Supreme Court20 May 1952Allowed

Lachmandas Kewalram Ahuja and Another Vs The State of Bombay

Supreme Court Of India · AIR 1952 SC 235 : (1952) CriLJ 1167 : (1952) 1 SCR 710

Contract Act, 1872 — Section 11Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 257(1), 342Penal Code, 1860 (IPC) — Section 10, 13, 14, 15, 16

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