COURT ARCHIVE

Supreme Court Of India judgments, 1953

124 judgments · page 3 of 7

Supreme Court08 Oct 1953Allowed

Commissioner of Income Tax, West Bengal Vs Jeewanlal Ltd.

Supreme Court Of India · AIR 1953 SC 473 : (1953) 23 CompCas 447 : (1953) 24 ITR 475 : (1954) 1 SCR 189

Companies Act, 1913 — Section 80Excess Profits Tax Act, 1940 — Section 2(21), 21Income Tax Act, 1961 — Section 66, 66(1)

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Supreme Court08 Oct 1953Dismissed

Allahabad Bank Ltd. Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1953 SC 476 : (1953) 24 ITR 519 : (1954) 1 SCR 195

Income Tax Act, 1922 — Section 10(2), 10(4), 66(1)Trusts Act, 1882 — Section 3

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Supreme Court08 Oct 1953Allowed

Sadhu Singh Harnam Singh Vs The State of Pepsu

Supreme Court Of India · AIR 1954 SC 271

Constitution of India, 1950 — Article 133(1), 136(1)Penal Code, 1860 (IPC) — Section 302, 304, 304A

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Supreme Court08 Oct 1953Allowed

Commissioner of Income Tax, Bombay City Vs The Century Spinning and Manufacturing Co. Ltd. The Century Spinning and Manufacturing Co. Ltd. Vs Commissioner of Income Tax, Bombay City

Supreme Court Of India · AIR 1953 SC 501 : (1954) 56 BOMLR 742 : (1953) 23 CompCas 462 : (1953) 24 ITR 499 : (1954) 1 SCR 203

Business Profits Tax Act, 1947 — Rule 2(1)Companies Act, 1956 — Section 131, 132Income tax Act, 1922 — Section 2(1), 2(17), 2(2), 2(4)

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Supreme Court08 Oct 1953Allowed

Deputy Commr., Hardoi, in charge Court of Wards, Bharawan Estate Vs Rama Krishna Narain and Others

Supreme Court Of India · AIR 1953 SC 521 : (1954) 2 BLJR 53

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 3, Order 1 Rule 9, 110Constitution of India, 1950 — Article 133Uttar Pradesh Encumbered Estates Act, 1934 — Section 10, 11, 11(2)

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Supreme Court08 Oct 1953Dismissed

Minerva Mills Ltd. Vs Their Workers

Supreme Court Of India · AIR 1953 SC 505 : (1954) 1 LLJ 119 : (1954) 1 SCR 465

Industrial Disputes Act, 1947 — Section 10, 7, 8

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Supreme Court05 Oct 1953Allowed

Habeeb Mohammad Vs The State of Hyderabad

Supreme Court Of India · AIR 1954 SC 51 : (1954) 1 SCR 475

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 162, 172, 197, 216, 256Evidence Act, 1872 — Section 110, 114, 145, 3, 4

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Supreme Court05 Oct 1953Disposed Of

Sidheshwar Mukherjee Vs Bhubneshwar Prasad Narain Singh and Others

Supreme Court Of India · AIR 1953 SC 487 : (1954) 2 BLJR 65 : (1954) 67 LW 71 : (1954) 67 LW 1 : (1953) 2 MLJ 789 : (1954) 1 SCR 177

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Supreme Court01 Oct 1953Dismissed

Sodhi Shamsher Singh and Others Vs The State of Pepsu and Others

Supreme Court Of India · AIR 1954 SC 276 : (1954) 1 MLJ 137

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

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Supreme Court28 Sept 1953Dismissed

Nawab Singh Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1954 SC 278

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 402

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Supreme Court24 Sept 1953Dismissed

Nisa Stree Vs The State of Orissa

Supreme Court Of India · AIR 1954 SC 279 : (1954) 20 CLT 247

Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300, 302, 378, 379

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Supreme Court24 Sept 1953dismissed

Commissioner of Income Tax, West Bengal Vs A.W. Figgies and Co. and Others

Supreme Court Of India · AIR 1953 SC 455 : (1953) 24 ITR 405 : (1954) 1 SCR 171

Income Tax Act, 1918 — Section 25(4), 26, 48, 55

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Supreme Court23 Sept 1953Allowed

Sohan Pathak and Sons Vs Commissioner of Income Tax, U.P.

Supreme Court Of India · AIR 1953 SC 456 : (1953) 24 ITR 395 : (1954) 1 SCR 158

Excess Profits Tax Act, 1940 — Section 10, 4, 5

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Supreme Court23 Sept 1953Dismissed

Sardar Indra Singh and Sons Ltd. Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1953 SC 453 : (1953) 24 ITR 415 : (1954) 1 SCR 167

Income Tax Act, 1922 — Section 66

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Supreme Court29 May 1953Allowed

Shrinivas Pannalal Chokhani Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1954 SC 23

Constitution of India, 1950 — Article 136Essential Supplies (Temporary Powers) Act, 1946 — Section 15, 3, 7Evidence Act, 1872 — Section 101, 102, 103

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Supreme Court29 May 1953dismissed

K.C. Gajapati Narayan Deo and Others Vs The State of Orissa

Supreme Court Of India · AIR 1953 SC 375 : (1954) 20 CLT 1 : (1954) 1 SCR 1

Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 107, 31(2), 31(4)Orissa Estates Abolition Act, 1951 — Section 23, 26, 27, 37

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Supreme Court22 May 1953Dismissed

Nain Sukh Das and Another Vs The State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1953 SC 384 : (1953) 2 MLJ 257 : (1953) 4 SCR 1184

Constitution of India, 1950 — Article 14, 15(1), 226, 32

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Supreme Court22 May 1953Disposed Of

Gopal Krishnaji Ketkar Vs Mahomed Jaffar Mohamed Hussein and Another

Supreme Court Of India · AIR 1954 SC 5

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 92

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Supreme Court22 May 1953Dismissed

Rao Shiv Bahadur Singh and Another Vs The State of Vindhya Pradesh

Supreme Court Of India · AIR 1953 SC 394 : (1954) CriLJ 1480 : (1953) 4 SCR 1188

Constitution of India, 1950 — Article 14, 20Criminal Procedure Code, 1898 (CrPC) — Section 188, 268, 410, 417Penal Code, 1860 (IPC) — Section 120, 21, 21(9), 3, 4

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Supreme Court22 May 1953dismissed

Kedar Nath Bajoria Vs The State of West Bengal Hari Ram Vaid Vs The State of West Bengal

Supreme Court Of India · AIR 1953 SC 404 : (1953) CriLJ 1621 : (1954) 1 SCR 30

Constitution of India, 1950 — Article 14, 20Criminal Procedure Code, 1898 (CrPC) — Section 260, 342Penal Code, 1860 (IPC) — Section 120

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