Constitution of India, 1950 — Article 19(1), 19(16), 265, 32United Provinces Municipalities Act, 1916 — Section 294, 298(2)(F)United Provinces Town Areas Act, 1914 — Section 14, 293(1), 298(2)(J), 38, 38(1)

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Supreme Court25 Feb 1952Dismissed

Ruby General Insurance Co. Ltd. Vs Pearey Lal Kumar and Another

Supreme Court Of India · AIR 1952 SC 119 : (1952) 22 CompCas 111 : (1952) 65 LW 770 : (1952) 1 MLJ 741 : (1952) 1 SCR 501

Arbitration Act, 1940 — Section 33

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Supreme Court22 Feb 1952dismissed

Kashinath Bhaskar Datar Vs Bhaskar Vishweshwar Karve

Supreme Court Of India · AIR 1952 SC 153 : (1952) 1 SCR 491

Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 53

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Supreme Court22 Feb 1952Allowed

Dhiyan Singh and Another Vs Jugal Kishore and Another

Supreme Court Of India · AIR 1952 SC 145 : (1952) 1 SCR 478

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Supreme Court14 Feb 1952dismissed

Bathina Ramakrishna Reddy Vs The State of Madras

Supreme Court Of India · AIR 1952 SC 149 : (1952) CriLJ 832 : (1952) 65 LW 514 : (1952) 1 MLJ 736 : (1952) 1 SCR 425

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37(1)Criminal Procedure Code, 1898 (CrPC) — Section 480, 482, 484Penal Code, 1860 (IPC) — Section 175, 176, 178, 179, 180

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Supreme Court14 Feb 1952Dismissed

Hemraj Vs Rustomji

Supreme Court Of India · AIR 1953 SC 503

Transfer of Property Act, 1882 — Section 53A

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Supreme Court01 Feb 1952Disposed Of

W.H. King Vs Republic of India and Another

Supreme Court Of India · AIR 1952 SC 156 : (1952) 54 BOMLR 433 : (1952) CriLJ 836 : (1952) 1 SCR 418

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18(1), 19(2)Constitution of India, 1950 — Article 134(1)Transfer of Property Act, 1882 — Section 108, 15, 18

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Supreme Court30 Jan 1952Dismissed

Shrimant Sardar Bhujangarao Daulatrao Ghorpade Vs Shrimant Malojirao Daulatrao Ghorpade and Others

Supreme Court Of India · AIR 1952 SC 138 : (1952) 1 SCR 402

Bombay Revenue Jurisdiction Act, 1876 — Section 4Bombay Summary Settlement Act, 1863 — Section 2(3)

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Supreme Court25 Jan 1952Disposed Of

Naranjan Singh Nathawan Vs The State of Punjab

Supreme Court Of India · AIR 1952 SC 106 : (1952) CriLJ 656 : (1952) 1 MLJ 733 : (1952) 1 SCR 395

Constitution of India, 1950 — Article 32Preventive Detention Act, 1950 — Section 3, 7

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Supreme Court21 Jan 1952Dismissed

N.P. Ponnuswami Vs Returning Officer, Namakkal Constituency and Others Union of India (UOI) and State of Madhya Bharat

Supreme Court Of India · AIR 1952 SC 64 : (1952) 65 LW 760 : (1952) 1 MLJ 775 : (1952) 1 SCR 218

Constitution of India, 1950 — Article 324, 325, 326, 327, 328Representation of the People Act, 1951 — Section 36

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Supreme Court11 Jan 1952Dismissed

The State of West Bengal Vs Anwar Ali Sarkar

Supreme Court Of India · AIR 1952 SC 75 : (1952) CriLJ 510 : (1952) 1 SCR 284

Constitution of India, 1950 — Article 14, 15, 16, 17, 18, 21, 226Criminal Procedure Code, 1898 — Section 236, 238, 269, 350, 491Indian Penal Code, 1860 — Section 380, 381

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