Supreme Court Of India Judgments 1954

Supreme Court22 Dec 1954Dismissed

Shreekantiah Ramayya Munipalli Vs The State of Bombay

Supreme Court Of India · AIR 1955 SC 287 : (1955) 57 BOMLR 632 : (1955) CriLJ 857 : (1955) 1 SCR 1177

Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 109, 114, 120, 34

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Supreme Court20 Dec 1954Allowed

Monohar Das Mohanta Vs Charu Chandra Pal and Others

Supreme Court Of India · AIR 1955 SC 228 : AIR 1954 SC 228 : (1955) 1 ITR 1168 : (1955) 1 SCR 1168

Limitation Act, 1963 — Article 131, 133(1)(c)

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Supreme Court15 Dec 1954Allowed

Sewa Singh and Others Vs Jangir Singh and Others

Supreme Court Of India · AIR 1956 SC 1

Evidence Act, 1872 — Section 114

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Supreme Court14 Dec 1954Dismissed

H.N. Rishbud and Inder Singh Vs The State of Delhi

Supreme Court Of India · AIR 1955 SC 196 : (1955) CriLJ 526 : (1955) 1 SCR 1150

Criminal Procedure Code, 1898 (CrPC) — Section 128, 129, 154, 155, 156Penal Code, 1860 (IPC) — Section 120

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Supreme Court10 Dec 1954Dismissed

Gurunath alias Bhimaji Vs Kamalabai, Kom Kenchangauda Nadgaudar and Others

Supreme Court Of India · AIR 1955 SC 206 : (1955) 3 BLJR 368 : (1955) 57 BOMLR 694 : (1955) 1 SCR 1135

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Supreme Court09 Dec 1954Allowed

Hari Vishnu Kamath Vs Syed Ahmad Ishaque and Others

Supreme Court Of India · AIR 1955 SC 233 : (1955) 1 SCR 1104

Ballot Act, 1872 — Section 13, 2Constitution of India, 1950 — Article 132(1), 226, 227, 329Government of India Act, 1915 — Section 107

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Supreme Court06 Dec 1954Dismissed

Dhirendra Chandra Pal Vs Associated Bank of Tripura Ltd. (In Liquidation)

Supreme Court Of India · AIR 1955 SC 213 : AIR 1954 SC 213 : (1955) 25 CompCas 19 : (1955) CriLJ 555 : (1955) 1 SCR 1098

Banking Companies Act, 1949 — Section 45Constitution of India, 1950 — Article 133(1)

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Supreme Court03 Dec 1954Allowed

Captain Ganpati Singhji Vs The State of Ajmer and Another

Supreme Court Of India · (1955) 1 SCR 1065

Ajmer Laws Regulations, 1877 — Section 40, 41Constitution of India, 1950 — Article 132(1), 19, 19(1), 19(6), 226

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Supreme Court03 Dec 1954Allowed

Duni Chand Rataria Vs Bhuwalka Brothers Ltd.

Supreme Court Of India · AIR 1955 SC 182 : AIR 1954 SC 182 : (1956) 1 CALLT 224 : (1955) 1 SCR 1071

Sales of Goods Act, 1930 — Section 2(2), 53(1)

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Supreme Court03 Dec 1954Allowed

Pandurang, Tukia and Bhillia Vs The State of Hyderabad

Supreme Court Of India · AIR 1955 SC 216 : (1955) CriLJ 572 : (1955) 1 SCR 1083

Criminal Procedure Code, 1898 (CrPC) — Section 377, 378Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 149, 302, 326, 34

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Supreme Court03 Dec 1954Allowed

Bhataraju Nageshwara Rao Vs The Hon''ble Judges of The Madras High Court and Others

Supreme Court Of India · AIR 1955 SC 223 : AIR 1954 SC 223 : (1955) 1 SCR 1055

Bar Councils Act, 1926 — Section 12

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Supreme Court02 Dec 1954Dismissed

Naresh Charan Das Gupta Vs Paresh Charan Das Gupta

Supreme Court Of India · AIR 1955 SC 363 : AIR 1954 SC 363 : (1955) 1 ITR 1035 : (1955) 1 SCR 1035

Succession Act, 1925 — Section 61, 63

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Supreme Court02 Dec 1954Dismissed

Budhan Choudhry and Others Vs The State of Bihar

Supreme Court Of India · AIR 1955 SC 191 : AIR 1954 SC 191 : (1955) 3 BLJR 249 : (1955) CriLJ 374 : (1955) 1 SCR 1045

Constitution of India, 1950 — Article 132(1), 14Criminal Procedure Code, 1898 (CrPC) — Section 208, 209, 210, 213, 28Penal Code, 1860 (IPC) — Section 143, 366

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Supreme Court30 Nov 1954dismissed

Edward Ezra and Another Vs The State of West Bengal

Supreme Court Of India · AIR 1955 SC 155 : AIR 1954 SC 155 : (1955) CriLJ 342 : (1955) 1 SCR 1025

Penal Code, 1860 (IPC) — Section 109, 120

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Supreme Court26 Nov 1954Allowed

R.S. Seth Shanti Sarup Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1955 SC 624 : AIR 1954 SC 624

Constitution of India, 1950 — Article 13(1), 226, 31, 32Essential Supplies (Temporary Powers) Act, 1946 — Section 3(4)Uttar Pradesh Industrial Disputes Act, 1947 — Section 3

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Supreme Court25 Nov 1954Dismissed

P. Joseph John Vs The State of Travancore-Cochin

Supreme Court Of India · AIR 1955 SC 160 : AIR 1954 SC 160 : (1955) KLT 351 : (1956) 1 LLJ 235 : (1955) 1 SCR 1011

Constitution of India, 1950 — Article 166, 311Government of India Act, 1935 — Section 240(3)Travancore Public Servants (Inquiries) Act, 1122 — Section 3, 4

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Supreme Court25 Nov 1954dismissed