COURT ARCHIVE

Supreme Court Of India judgments, 1953

124 judgments · page 5 of 7

Supreme Court10 Apr 1953Dismissed

Basir-ul-huq and Others Vs The State of West Bengal Nur-ul-huda Vs The State of West Bengal

Supreme Court Of India · AIR 1953 SC 293 : (1953) 1 BLJR 413 : (1953) CriLJ 1232 : (1953) 1 MLJ 775 : (1953) 4 SCR 836

Criminal Procedure Code, 1898 (CrPC) — Section 19, 190, 195, 196, 196Penal Code, 1860 (IPC) — Section 172, 182, 188, 211, 297

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Supreme Court10 Apr 1953Allowed

Ebrahim Aboobaker and Another Vs Tek Chand Dolwani and Others

Supreme Court Of India · AIR 1953 SC 298 : (1954) 56 BOMLR 6 : (1953) 4 SCR 691

Administration of Evacuee Property Act, 1950 — Section 2, 7Civil Procedure Code, 1908 (CPC) — Section 141

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Supreme Court10 Apr 1953Dismissed

Punjab National Bank Ltd. Vs Employees of The Bank

Supreme Court Of India · AIR 1953 SC 296 : (1953) 1 LLJ 733 : (1953) 1 MLJ 773 : (1953) 4 SCR 686

Industrial Disputes Act, 1947 — Section 23, 33

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Supreme Court30 Mar 1953Allowed

The Seksaria Cotton Mills Ltd. Vs The State of Bombay

Supreme Court Of India · AIR 1953 SC 278 : (1954) 56 BOMLR 1 : (1953) 4 SCR 825

Essential Supplies (Temporary Powers) Act, 1946 — Section 7, 9

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Supreme Court30 Mar 1953Allowed

Poppatlal Shah Vs The State of Madras

Supreme Court Of India · AIR 1953 SC 274 : (1953) CriLJ 1105 : (1953) 66 LW 573 : (1953) 1 MLJ 739 : (1953) 4 SCR 677

Madras General Sales Tax Act, 1939 — Section 2, 3

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Supreme Court30 Mar 1953Allowed

Mushtak Hussein Vs The State of Bombay

Supreme Court Of India · AIR 1953 SC 282 : (1953) 55 BOMLR 529 : (1953) 19 CLT 507 : (1953) 4 SCR 809

Criminal Procedure Code, 1898 (CrPC) — Section 423(2)Penal Code, 1860 (IPC) — Section 366

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Supreme Court30 Mar 1953Allowed

The State of Bombay and Another Vs The United Motors (India) Ltd. and Others

Supreme Court Of India · AIR 1953 SC 252 : (1953) 55 BOMLR 536 : (1953) 66 LW 577 : (1953) 1 MLJ 743 : (1953) 4 SCR 1069 : (1953) 4 STC 133

Bombay Sales Tax Act, 1952 — Section 11, 2(14), 5, 6, 7Bombay Sales Tax Rules, 1952 — Rule 5, 5(2), 6Constitution of India, 1950 — Article 14, 226, 246(3), 286(1), 286(2)

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Supreme Court30 Mar 1953dismissed

Habeeb Mohamed Vs The State of Hyderabad

Supreme Court Of India · AIR 1953 SC 287 : (1953) CriLJ 1158 : (1953) 4 SCR 661

Constitution of India, 1950 — Article 13, 13(1), 14Criminal Procedure Code, 1898 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 148, 302, 307, 342, 436

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Supreme Court20 Mar 1953Allowed

Trojan and Co. Ltd. Vs Rm. N.N. Nagappa Chettiar

Supreme Court Of India · AIR 1953 SC 235 : (1953) 23 CompCas 307 : (1953) 1 MLJ 729 : (1953) 4 SCR 789

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Supreme Court20 Mar 1953Disposed Of

K. Damodaran Vs The State of Travancore-Cochin

Supreme Court Of India · AIR 1953 SC 462 : (1953) KLT 295

Constitution of India, 1950 — Article 134Criminal Procedure Code, 1898 (CrPC) — Section 225, 537Penal Code, 1860 (IPC) — Section 420

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Supreme Court19 Mar 1953dismissed

Mirza Raja Pushpavathi Vijayaram Gajapathi Raj Manne Sultan Bahadur Vs Sri Pushavathi Visweswar Gajapathiraj Rajkumar of Vizianagram and Others Rajkumar Pushavati Visweswara Gajapathi Raj, Shrimathi Rani Pushavathi Vidyavathi

Supreme Court Of India · AIR 1954 SC 118

Madras Impartible Estates Act, 1902 — Section 2(2), 2(3), 3, 4(1), 4(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 12, 18, 18(1), 18(2), 18(3)

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Supreme Court16 Mar 1953dismissed

Atherton West and Co. Ltd. Vs Suti Mill Mazdoor Union and Others

Supreme Court Of India · AIR 1953 SC 241 : (1953) 2 LLJ 321 : (1953) 4 SCR 780

Uttar Pradesh Industrial Disputes Act, 1947 — Section 23, 3, 4, 7, 8

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Supreme Court13 Mar 1953Dismissed

Vijendrajit Ayodhya Prasad Goel Vs State of Bombay

Supreme Court Of India · AIR 1953 SC 247

Bombay Prohibition Act, 1949 — Section 2(22), 66, 81Constitution of India, 1950 — Article 134Criminal Procedure Code, 1898 (CrPC) — Section 342, 510

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Supreme Court13 Mar 1953Allowed

The State of Bombay Vs Pandurang Vinayak Chaphalkar and Others

Supreme Court Of India · AIR 1953 SC 244 : (1953) 55 BOMLR 526 : (1953) CriLJ 1049 : (1953) 4 SCR 773

Bombay Building (Control on Erection) Act, 1948 — Section 15, 15(1)Bombay General Clauses Act, 1904 — Section 25, 7

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Supreme Court13 Mar 1953Dismissed

Satish Chandra Anand Vs The Union of India (UOI)

Supreme Court Of India · AIR 1953 SC 250 : (1953) 4 SCR 655

Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Constitution of India, 1950 — Article 14, 16, 16(1), 311

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Supreme Court12 Mar 1953Dismissed

Chairman of The Bankura Municipality Vs Lalji Raja and Sons

Supreme Court Of India · AIR 1953 SC 248 : (1953) CriLJ 1101 : (1953) 4 SCR 767

Bengal Municipal Act, 1932 — Section 428, 431, 432Calcutta High Court Rules, 1914 — Rule 9Criminal Procedure Code, 1898 (CrPC) — Section 435, 438

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Supreme Court12 Mar 1953Allowed

Ram Narayan Singh Vs The State of Delhi and Others

Supreme Court Of India · AIR 1953 SC 277 : (1953) CriLJ 113 : (1953) 4 SCR 652

Criminal Procedure Code, 1898 (CrPC) — Section 344Penal Code, 1860 (IPC) — Section 188

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Supreme Court12 Mar 1953Dismissed

Hiralal and Others Vs Badkulal and Others

Supreme Court Of India · AIR 1953 SC 225 : (1953) 66 LW 545 : (1953) 1 MLJ 725 : (1953) 4 SCR 758

Limitation Act, 1963 — Article 64

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Supreme Court12 Mar 1953Allowed

Trimbak Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1954 SC 39

Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 114, 410, 411

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Supreme Court27 Feb 1953dismissed

Asrumati Debi Vs Kumar Rupendra Deb Raikot and Others

Supreme Court Of India · AIR 1953 SC 198 : (1953) 66 LW 371 : (1953) 1 MLJ 710 : (1953) 4 SCR 1159

Civil Procedure Code, 1908 (CPC) — Section 2(9)

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