Supreme Court16 May 1952dismissed
Thakur Gokalchand Vs Parvin Kumari
Supreme Court Of India · AIR 1952 SC 331 : (1952) 65 LW 646 : (1952) 1 SCR 825
Civil Procedure Code, 1908 (CPC) — Section 109, 110Evidence Act, 1872 — Section 50
COURT ARCHIVE
Supreme Court Of India judgments, 1952
97 judgments · page 4 of 5
Supreme Court16 May 1952Dismissed
Gur Narain Das and Another Vs Gur Tahal Das and Others
Supreme Court Of India · AIR 1952 SC 225 : (1952) 65 LW 642 : (1952) 2 MLJ 251 : (1952) 1 SCR 869
Supreme Court09 May 1952Allowed
Nar Hari Sastri and Others Vs Shri Badrinath Temple Committee
Supreme Court Of India · AIR 1952 SC 245 : (1952) 2 MLJ 255 : (1952) 1 SCR 849
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
Supreme Court07 May 1952Dismissed
Gurbachan Singh Vs The State of Bombay and Another
Supreme Court Of India · AIR 1952 SC 221 : (1952) 54 BOMLR 840 : (1952) CriLJ 1147 : (1952) 1 SCR 737
City of Bombay Police Act, 1902 — Section 27(1)Constitution of India, 1950 — Article 13(1), 14, 19(1), 19(5), 226
Supreme Court02 May 1952Disposed Of
The State of Bihar Vs Maharajadhiraja Sir Kameshwar Singh of Darbhanga and Others
Supreme Court Of India · (1952) 65 LW 527 : (1952) 1 SCR 889
Civil Procedure Code, 1908 (CPC) — Section 80
Supreme Court02 May 1952Dismissed
Raja Suriya Pal Singh Vs The State of U.P. and Another
Supreme Court Of India · (1952) 1 SCR 1056
Constitution of India, 1950 — Article 132(1)Government of India Act, 1931 — Section 73United Provinces Land Revenue Act, 1901 — Section 32
Supreme Court30 Apr 1952dismissed
Bhagwan Singh Vs The State of Punjab
Supreme Court Of India · AIR 1952 SC 214 : (1952) CriLJ 1131 : (1952) 65 LW 1223 : (1952) 1 MLJ 816 : (1952) 1 SCR 812
Criminal Procedure Code, 1898 (CrPC) — Section 107, 162, 208, 208(1), 288Evidence Act, 1872 — Section 145, 146, 157, 80
Supreme Court25 Apr 1952dismissed
Joshi Girjadharji and Another Vs Lachmanji Panth and Others
Supreme Court Of India · AIR 1952 SC 218 : (1952) 1 SCR 645
Civil Procedure Code, 1908 (CPC) — Section 110
Supreme Court24 Apr 1952dismissed
Musammat Phool Kuer Vs Musammat Pem Kuer and Another Pandit Madan Mohan Vs Musammat Pem Kuer and Another
Supreme Court Of India · AIR 1952 SC 207 : (1952) 65 LW 1234 : (1952) 1 MLJ 823 : (1953) 1 SCR 793
Transfer of Property Act, 1882 — Section 41
Supreme Court24 Apr 1952Allowed
Pangambam Kalanjoy Singh Vs State of Manipur
Supreme Court Of India · AIR 1956 SC 9 : (1956) CriLJ 126
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 24
Supreme Court14 Apr 1952Dismissed
Mahabir Gope and Others Vs Harbans Narain Singh and Others
Supreme Court Of India · AIR 1952 SC 205 : (1952) 1 SCR 775
Bihar Tenancy Act, 1885 — Section 116, 20, 21Transfer of Property Act, 1882 — Section 83
Supreme Court10 Apr 1952Allowed
Parry and Co. Ltd. Vs Commercial Employees'' Association, Madras
Supreme Court Of India · AIR 1952 SC 179 : (1952) 1 LLJ 769 : (1952) 65 LW 491 : (1952) 1 MLJ 813 : (1952) 1 SCR 519
Tamil Nadu Shops and Establishments Act, 1947 — Section 51
Supreme Court02 Apr 1952Dismissed
Raja Bhupendra Narain Singha Bahadur Vs Maharaj Bahadur Singh and Others
Supreme Court Of India · AIR 1952 SC 201 : (1952) 1 SCR 782
Supreme Court31 Mar 1952dismissed
State of Madras Vs V.G. Row Union of India (UOI) and State of Travancore-Cochin
Supreme Court Of India · AIR 1952 SC 196 : (1952) CriLJ 966 : (1952) 65 LW 420 : (1952) 2 MLJ 135 : (1952) 1 SCR 597
Constitution of India, 1950 — Article 132, 14, 19(1), 19(4), 19(5)Criminal Law (Amendment) Act, 1908 — Section 15(2)
Supreme Court27 Mar 1952dismissed
Dattatreya Moreshwar Pangarkar Vs The State of Bombay and Others
Supreme Court Of India · AIR 1952 SC 181 : (1952) 54 BOMLR 525 : (1952) CriLJ 955 : (1952) 2 MLJ 119 : (1952) 1 SCR 612
Criminal Procedure Code, 1898 (CrPC) — Section 106, 110
Supreme Court21 Mar 1952Dismissed
Lachman Singh and Others Vs The State
Supreme Court Of India · AIR 1952 SC 167 : (1952) CriLJ 863 : (1952) 65 LW 429 : (1952) 2 MLJ 100 : (1952) 1 SCR 839
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 149, 201, 302, 34
Supreme Court20 Mar 1952Allowed
Amjad Khan Vs The State
Supreme Court Of India · AIR 1952 SC 165 : (1952) CriLJ 648 : (1952) 65 LW 426 : (1952) 2 MLJ 97 : (1952) 1 SCR 567
Penal Code, 1860 (IPC) — Section 102, 103, 105, 97
Supreme Court18 Mar 1952Allowed
Gunupati Keshavram Reddy Vs Nafisul Hasan and the State of U.P.
Supreme Court Of India · AIR 1954 SC 636
Constitution of India, 1950 — Article 20, 22(2), 32
Supreme Court17 Mar 1952Allowed
Veerappa Pillai Vs Raman and Raman Ltd. and Others
Supreme Court Of India · AIR 1952 SC 192 : (1952) 65 LW 620 : (1952) 1 MLJ 806 : (1952) 1 SCR 583
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 42, 43A, 47, 58, 64Tamil Nadu Motor Vehicles Rules, 1940 — Rule 134A, 136, 147, 148, 148(1)
Supreme Court10 Mar 1952Allowed
State of U.P. Vs Mohammad Nooh
Supreme Court Of India · (1952) 03 SC CK 0005
Constitution Of India, 1950 — Article 14, 32, 132(1), 133(1)(c), 226, 227, 311(2)Government Of India Act, 1935 — Section 240(3), 243Police Act, 1861 — Section 7