Supreme Court Of India Judgments 1953

Supreme Court22 Dec 1953dismissed

Commissioner of Income Tax, Madras Vs Mtt. Ar. S. Ar. Arunachalam Chettiar

Supreme Court Of India · AIR 1953 SC 118 : (1953) 23 ITR 180 : (1953) 4 SCR 46

Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 23, 29, 33, 33(4), 35

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Supreme Court18 Dec 1953Allowed

Biswambhar Singh and Others Vs The State of Orissa and Another

Supreme Court Of India · AIR 1954 SC 139 : (1954) 1 SCR 842

Evidence Act, 1872 — Section 65Orissa Estates Abolition Act, 1951 — Section 2, 3

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Supreme Court18 Dec 1953Dismissed

Baburao Shantaram More Vs The Bombay Housing Board and Another

Supreme Court Of India · AIR 1954 SC 153 : (1954) 56 BOMLR 286 : (1954) 1 SCR 572

Bombay Housing Board Act, 1948 — Section 3Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4Constitution of India, 1950 — Article 14

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Supreme Court18 Dec 1953Allowed

Commissioner of Income Tax/excess Profits Tax, Bombay City Vs Bhogilal Laherchand

Supreme Court Of India · AIR 1954 SC 155 : (1954) 56 BOMLR 280 : (1954) 25 ITR 50 : (1954) 1 SCR 444

Income Tax Act, 1922 — Section 42(1), 42(2)

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Supreme Court18 Dec 1953Allowed

Dwarkadas Shrinivas of Bombay Vs The Sholapur Spinning and Weaving Co. Ltd. and Others

Supreme Court Of India · AIR 1954 SC 119 : (1954) 56 BOMLR 681 : (1954) 24 CompCas 103 : (1954) 67 LW 176 : (1954) 1 MLJ 355 : (1954) 1 SCR 674

Companies Act, 1956 — Section 12, 3, 4Constitution of India, 1950 — Article 14, 19, 31, 31(2), 32Government of India Act, 1935 — Section 299(2)

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Supreme Court18 Dec 1953Dismissed

Dunichand Hakim and Others Vs Deputy Commissioner (Deputy Custodian Evacuee Property) Karnal, State of Punjab and Others

Supreme Court Of India · AIR 1954 SC 150 : (1954) 1 SCR 578

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(6)Administration of Evacuee Property Act, 1950 — Section 12, 2, 56, 56(2)

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Supreme Court17 Dec 1953Dismissed

Prem Nath Vs State of Delhi

Supreme Court Of India · AIR 1956 SC 4 : (1956) CriLJ 121

Criminal Procedure Code, 1898 (CrPC) — Section 268, 305(3), 305(4), 307(1), 309

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Supreme Court17 Dec 1953Allowed

The State of West Bengal Vs Subodh Gopal Bose and Others

Supreme Court Of India · AIR 1954 SC 92 : (1954) 67 LW 206 : (1954) 1 MLJ 314 : (1954) 1 SCR 587

Bengal Land Revenue Sales (West Bengal Amendment) Act, 1950 — Section 7Constitution of India, 1950 — Article 19(1), 19(5), 31, 31(1), 31(2)

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Supreme Court16 Dec 1953Allowed

The Union of India Vs Madan Gopal Kabra

Supreme Court Of India · AIR 1954 SC 158 : (1954) 25 ITR 58 : (1954) 1 SCR 541

Constitution of India, 1950 — Article 1(2), 226, 238, 245, 359Finance Act, 1950 — Section 2(1)General Clauses Act, 1897 — Section 6

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Supreme Court16 Dec 1953dismissed

D.R. Madhavakrishnaiah Vs The Income Tax Officer, Bangalore

Supreme Court Of India · AIR 1954 SC 163 : (1954) 25 ITR 72 : (1954) 1 SCR 537

Constitution of India, 1950 — Article 277Finance Act, 1950 — Section 13

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Supreme Court14 Dec 1953Allowed

Kalyanpur Lime Workers Ltd. Vs State of Bihar and Another

Supreme Court Of India · AIR 1954 SC 165 : (1954) 1 SCR 958

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 8, Order 8 Rule 2Contract Act, 1872 — Section 20, 21Government of India Act, 1915 — Section 30

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Supreme Court12 Dec 1953Dismissed

Seth Girdhari Lal Vs Lala Sunder Lal

Supreme Court Of India · (1953) 12 SC CK 0002

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 5(2), 5(4)

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Supreme Court11 Dec 1953Dismissed

The State of West Bengal Vs Bela Banerjee and Others

Supreme Court Of India · AIR 1954 SC 170 : (1954) 1 MLJ 162 : (1954) 1 SCR 558

Constitution of India, 1950 — Article 31(2)West Bengal Land Development and Planning Act, 1948 — Section 8

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Supreme Court09 Dec 1953Allowed

Akhlakali Hayatalli Vs The State of Bombay

Supreme Court Of India · AIR 1954 SC 173 : (1954) 2 BLJR 159 : (1954) 56 BOMLR 276 : (1954) CriLJ 451 : (1954) 1 MLJ 157 : (1954) 1 SCR 435

Criminal Procedure Code, 1898 (CrPC) — Section 305, 306, 307, 428Penal Code, 1860 (IPC) — Section 326

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Supreme Court08 Dec 1953Allowed

The Anglo-French Textile Company Ltd. Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1954 SC 198 : (1954) 25 ITR 27 : (1954) 1 MLJ 146

Income Tax Act, 1922 — Section 4, 4A

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Supreme Court08 Dec 1953Allowed

Chilukuri Venkateswarlu Vs Chilukuri Venkatanarayana

Supreme Court Of India · AIR 1954 SC 176 : (1954) 1 MLJ 152 : (1954) 1 SCR 424

Evidence Act, 1872 — Section 112Matrimonial Causes Act, 1950 — Section 7

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Supreme Court03 Dec 1953Allowed

Shibban Lal Saksena Vs The State of Utter Pradesh and Others

Supreme Court Of India · AIR 1954 SC 179 : (1954) 2 BLJR 113 : (1954) 1 MLJ 143 : (1954) 1 SCR 418

Constitution of India, 1950 — Article 22(5), 32Preventive Detention Act, 1950 — Section 11, 3, 3(1)

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Supreme Court26 Nov 1953Dismissed

Central National Bank Ltd. Vs United Industrial Bank Ltd.

Supreme Court Of India · AIR 1954 SC 181 : (1954) 1 SCR 391

Contract Act, 1872 — Section 13, 14, 2(15)Sales of Goods Act, 1930 — Section 30(2)

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Supreme Court25 Nov 1953Allowed

Krishna Pillai Vs State of Madras representing the Inspector, Customs, Sea Base, Cuddalore

Supreme Court Of India · AIR 1954 SC 335 : (1954) 1 MLJ 389

Lands Customs Act, 1924 — Section 7, 7(3)

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Supreme Court25 Nov 1953Dismissed

Sukhdev Singh Sodhi Vs The Hon''ble Chief Justice S. Teja Singh and the Hon''ble Judges of the Pepsu High Court at Patiala

Supreme Court Of India · (1953) 11 SC CK 0010

Constitution of India, 1950 — Article 215, 32Contempt of Courts Act, 1971 — Section 2, 3Criminal Procedure Code, 1898 (CrPC) — Section 4, 5, 527, 556

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Supreme Court Of India judgments, 1953