Supreme Court20 May 1953Dismissed
Purnendu Nath Tagore Vs Administrator-General of West Bengal and Others
Supreme Court Of India · AIR 1954 SC 41
Succession Act, 1925 — Section 138
COURT ARCHIVE
Supreme Court Of India judgments, 1953
124 judgments · page 4 of 7
Supreme Court19 May 1953Allowed
Mathalone Vs Bombay Life Assurance Co. Ltd.
Supreme Court Of India · AIR 1953 SC 385 : (1954) 56 BOMLR 30 : (1954) 24 CompCas 1 : (1953) 2 MLJ 259 : (1954) 1 SCR 117
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
Supreme Court18 May 1953Partly Allowed
Cheruvu Nageswaraswami Vs Rajah Vadrevu Viswasundara Rao and Others
Supreme Court Of India · AIR 1953 SC 370 : (1953) 2 MLJ 252 : (1953) 4 SCR 894
Contract Act, 1872 — Section 74Provincial Insolvency Act, 1920 — Section 28ATamil Nadu Agriculturists Relief Act, 1938 — Section 7, 8
Supreme Court15 May 1953Allowed
Thakur Raghubir Singh Vs Court of Wards, Ajmer and Another
Supreme Court Of India · AIR 1953 SC 373 : (1953) 4 SCR 1049
Ajmer Government Wards Regulation, 1888 — Section 27, 6, 7Ajmer Tenancy and Land Records Act, 1950 — Section 112Constitution of India, 1950 — Article 19, 19(1), 19(5), 31, 31(2)
Supreme Court15 May 1953Dismissed
Dalip Singh and Others Vs State of Punjab
Supreme Court Of India · AIR 1953 SC 364 : (1954) 1 SCR 145
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 149, 302, 34
Supreme Court15 May 1953Allowed
Shiv Narain Jafa Vs The Hon''ble Judges of the High Court of Judicature at Allahabad
Supreme Court Of India · AIR 1953 SC 368 : (1953) 2 MLJ 238
Bar Councils Act, 1926 — Section 10, 10(1)Criminal Procedure Code, 1898 (CrPC) — Section 162
Supreme Court08 May 1953Allowed
Brahma Prakash Sharma and Others Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1954 SC 10 : (1953) 1 BLJR 600 : (1954) CriLJ 238 : (1953) 2 MLJ 231 : (1953) 4 SCR 1169
Contempt of Courts Act, 1971 — Section 3
Supreme Court08 May 1953Disposed Of
State of Travancore-cochin and Others Vs Shanmugha Vilas Cashew Nut Factory and Others
Supreme Court Of India · AIR 1953 SC 333 : (1953) 66 LW 611 : (1953) 2 MLJ 123 : (1954) 1 SCR 53
Constitution of India, 1950 — Article 286(1)
Supreme Court07 May 1953Dismissed
National Sewing Thread Co. Ltd. Vs James Chadwick and Bros. Ltd. (J. and P. Coats Ltd., Assignee)
Supreme Court Of India · AIR 1953 SC 357 : (1954) 56 BOMLR 21 : (1953) 2 MLJ 215 : (1953) 4 SCR 1028
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 225Government of India Act, 1915 — Section 108
Supreme Court30 Apr 1953dismissed
Abdul Khader and Others Vs State of Mysore
Supreme Court Of India · AIR 1953 SC 355
Constitution of India, 1950 — Article 14Mysore Special Criminal Courts Act, 1942 — Section 7
Supreme Court20 Apr 1953Dismissed
The Lloyds Bank Ltd. Vs The Lloyds ank Indian Staff Association (Calcutta Branches) and Others
Supreme Court Of India · AIR 1956 SC 746
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 16, 7
Supreme Court17 Apr 1953Partly Allowed
Maqbool Hussain Vs The State of Bombay
Supreme Court Of India · AIR 1953 SC 325 : (1954) 56 BOMLR 13 : (1983) 3 ECR 1598 : (1983) 13 ELT 1284 : (1953) 2 MLJ 113 : (1953) 4 SCR 730
Constitution Of India, 1950 — Article 20, 20(2), 21, 32, 228, 367Punjab Communist Detenus Rules, 1950 — Rule 39, 40, 41, 41(1), 41(2)General Clauses Act, 1897 — Section 3(37), 26
Supreme Court17 Apr 1953Allowed
Commissioner of Income Tax, West Bengal Vs H. Hirjee
Supreme Court Of India · AIR 1953 SC 324 : (1953) 23 ITR 427 : (1953) 1 MLJ 849 : (1953) 4 SCR 714
Hoarding and Profiteering Prevention Ordinance, 1943 — Section 10(2), 13, 6Income Tax Act, 1922 — Section 66A
Supreme Court17 Apr 1953Dismissed
Lloyds Bank Ltd. Vs The Lloyds Bank Indian Staff Association and Others
Supreme Court Of India · AIR 1956 SC 745
Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 17
Supreme Court17 Apr 1953Dismissed
Motipur Zamindari Co. Ltd. Vs The State of Bihar and Another Raja Jankinath Roy and Narendra Nath Roy and Co. Ltd. Vs The State of Bihar and Another
Supreme Court Of India · AIR 1953 SC 320 : (1953) 1 BLJR 399 : (1953) 4 SCR 720
Bihar Land Reforms Act, 1950 — Section 2Bihar Land Reforms Rules, 1951 — Rule 3
Supreme Court16 Apr 1953dismissed
Kumbha Mawji Vs Union of India (UOI)
Supreme Court Of India · AIR 1953 SC 313 : (1953) 1 MLJ 841 : (1953) 4 SCR 878
Arbitration Act, 1940 — Section 14, 14(2), 31(3), 31(4)
Supreme Court16 Apr 1953Allowed
Dr. Ram Krishan Bhardwaj Vs The State of Delhi and Others
Supreme Court Of India · AIR 1953 SC 318 : (1953) CriLJ 1241 : (1953) 4 SCR 708
Constitution of India, 1950 — Article 21, 22, 22(5)Preventive Detention Act, 1952 — Section 3
Supreme Court14 Apr 1953dismissed
The State of Assam Vs Keeshab Prasad Singh and Another Gamiri Khari Chaiduar Fishermen Society Ltd. Vs Keeshab Prasad Singh
Supreme Court Of India · AIR 1953 SC 309 : (1953) 4 SCR 865
Assam Land and Revenue Regulation, 1886 — Rule 190, 190A, 191, 155, 16Evidence Act, 1872 — Section 114
Supreme Court14 Apr 1953dismissed
Lakshmana Nadar and Others Vs R. Ramier
Supreme Court Of India · AIR 1953 SC 304 : (1953) 1 MLJ 834 : (1953) 4 SCR 848
Supreme Court10 Apr 1953Dismissed
Sidhakamal Nayan Ramanuj Das Vs Bira Naik and Others
Supreme Court Of India · AIR 1954 SC 336
Bihar and Orissa Tenancy Act, 1913 — Section 225, 225(1), 225(2)Transfer of Property Act, 1882 — Section 60Trusts Act, 1882 — Section 90