COURT ARCHIVE

Supreme Court Of India judgments, 1954

178 judgments · page 3 of 9

Supreme Court21 Oct 1954Dismissed

Baburao Narayanrao Sanas Vs Union of India (UOI)

Supreme Court Of India · AIR 1955 SC 257 : AIR 1954 SC 257 : (1954) 26 ITR 725

Constitution of India, 1950 — Article 32Taxation on Income (Investigation Commission) Act, 1947 — Section 5A, 8A

Read judgment

Supreme Court21 Oct 1954Dismissed

Dewan Bahadur Seth Gopal Das Mohta Vs The Union of India (UOI) and Another

Supreme Court Of India · (1954) 26 ITR 722 : (1955) 1 SCR 773

Constitution of India, 1950 — Article 14, 19(1), 31, 32Income Tax Act, 1961 — Section 34Taxation on Income (Investigation Commission) Act, 1947 — Section 5, 5(1), 6, 7, 8, 8

Read judgment

Supreme Court20 Oct 1954Allowed

State of Punjab Vs Mohar Singh

Supreme Court Of India · (1955) CriLJ 254 : (1955) 1 SCR 893

Criminal Procedure Code, 1898 (CrPC) — Section 438Partnership Act, 1932 — Section 69

Read judgment

Supreme Court20 Oct 1954Allowed

Rajkumar Mills Ltd. Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1955 SC 628 : AIR 1954 SC 628 : (1955) 28 ITR 184

Income Tax Act, 1922 — Section 66(4)

Read judgment

Supreme Court18 Oct 1954Allowed

The Chamber of Commerce, Hapur and Others Vs The State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1955 SC 8 : AIR 1954 SC 8 : (1955) 1 SCR 838

Constitution of India, 1950 — Article 19(1), 32Defence of India Rules, 1962 — Rule 80Essential Supplies (Temporary Powers) Act, 1946 — Section 2, 3, 7, 7

Read judgment

Supreme Court18 Oct 1954Dismissed

Mahendra Kumar Vs Sm. Vidyavati and Others

Supreme Court Of India · AIR 1956 SC 315

Government of Part C States Act, 1951 — Section 17Representation of the People Act, 1951 — Section 123(8), 7

Read judgment

Supreme Court18 Oct 1954dismissed

Satya Dev Bushahri Vs Padam Dev and Others

Supreme Court Of India · AIR 1955 SC 5 : AIR 1954 SC 5 : (1954) 2 MLJ 439 : (1955) 1 SCR 561

Constitution of India, 1950 — Article 239, 243General Clauses Act, 1897 — Section 3(60), 3(8)

Read judgment

Supreme Court15 Oct 1954Allowed

M.Y. Shareef and Another Vs The Hon''ble Judges of The High Court of Nagpur and Others

Supreme Court Of India · AIR 1955 SC 19 : AIR 1954 SC 19 : (1955) 3 BLJR 112 : (1955) CriLJ 133 : (1955) 1 SCR 757

Constitution of India, 1950 — Article 226, 226(1)

Read judgment

Supreme Court14 Oct 1954Dismissed

The Edward Mills Co. Ltd., Beawar and Others Vs The State of Ajmer and Another

Supreme Court Of India · AIR 1955 SC 25 : AIR 1954 SC 25 : (1954) 2 LLJ 686 : (1955) 1 SCR 735

Constitution of India, 1950 — Article 19(1), 226, 239, 366(10), 372General Clauses Act, 1897 — Section 3(29), 3(8)Government of India Act, 1935 — Section 94(1), 94(3)

Read judgment

Supreme Court14 Oct 1954Dismissed

Bijay Cotton Mills Ltd. Vs The State of Ajmer

Supreme Court Of India · AIR 1955 SC 33 : AIR 1954 SC 33 : (1955) 1 LLJ 129 : (1955) 1 SCR 752

Constitution of India, 1950 — Article 19, 19(1), 32

Read judgment

Supreme Court13 Oct 1954Allowed

Saghir Ahmad Vs The State of U.P. and Others

Supreme Court Of India · AIR 1954 SC 728 : (1955) 68 LW 88 : (1954) 2 MLJ 622 : (1955) 1 SCR 707

Constitution of India, 1950 — Article 14, 19(1), 19(6), 301, 31(2)Motor Vehicles Act, 1939 — Section 10, 12, 2, 3, 4Uttar Pradesh State Road Transport Corporation Act, 1950 — Section 3

Read judgment

Supreme Court12 Oct 1954Dismissed

Central Bank of India Vs Ram Narain

Supreme Court Of India · AIR 1955 SC 36 : AIR 1954 SC 36 : (1955) CriLJ 152 : (1955) 1 SCR 697

Criminal Procedure Code, 1898 (CrPC) — Section 188, 435, 439Penal Code, 1860 (IPC) — Section 380, 4, 412, 454

Read judgment

Supreme Court12 Oct 1954Dismissed

The State of Bombay Vs Bhanji Munji and Another

Supreme Court Of India · AIR 1955 SC 41 : (1955) 57 BOMLR 595 : (1955) 1 SCR 777

Bombay Land Requisition Act, 1948 — Section 5, 6, 6(4)Constitution of India, 1950 — Article 19, 19(1), 266, 31, 31(2)

Read judgment

Supreme Court11 Oct 1954Dismissed

Dhirubha Devisingh Gohil Vs The State of Bombay

Supreme Court Of India · AIR 1955 SC 47 : AIR 1954 SC 47 : (1955) 57 BOMLR 718 : (1955) 1 SCR 691

Bombay Taluqdari Tenure Abolition Act, 1949 — Section 3, 5(1), 6, 7Constitution of India, 1950 — Article 31, 31Government of India Act, 1935 — Section 299, 299(2)

Read judgment

Supreme Court11 Oct 1954Dismissed

Umrao Singh Ajit Singhji and Another Vs Bhagwati Singh Balbir Singh, minor and Others

Supreme Court Of India · AIR 1956 SC 15

Civil Procedure Code, 1908 (CPC) — Section 9

Read judgment

Supreme Court08 Oct 1954Dismissed

Zaverbhai Amaidas Vs The State of Bombay

Supreme Court Of India · AIR 1954 SC 752 : (1955) 57 BOMLR 589 : (1955) 1 SCR 799

Criminal Procedure Code, 1898 (CrPC) — Section 429

Read judgment

Supreme Court08 Oct 1954Dismissed

Kunjilal and Another Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1955 SC 280 : AIR 1954 SC 280 : (1955) CriLJ 730 : (1955) 1 SCR 872

Criminal Procedure Code, 1898 (CrPC) — Section 235(1), 236, 237, 403(1), 403(2)Penal Code, 1860 (IPC) — Section 332, 392

Read judgment

Supreme Court01 Oct 1954Allowed

R.M. Seshadri Vs The District Magistrate, Tanjore and Another

Supreme Court Of India · AIR 1954 SC 747 : (1955) 68 LW 81 : (1955) 68 LW 1 : (1955) 1 SCR 686

Cinematograph Act, 1918 — Section 8Constitution of India, 1950 — Article 19(1), 19(6), 226

Read judgment

Supreme Court01 Oct 1954Disposed Of

In Re: Hira Lal Dixit and Others

Supreme Court Of India · AIR 1954 SC 743 : (1955) 68 LW 83 : (1955) 68 LW 3 : (1955) 1 SCR 677

Constitution of India, 1950 — Article 132(1), 32Uttar Pradesh State Road Transport Corporation Act, 1950 — Section 3, 4, 5

Read judgment

Supreme Court29 Sept 1954Allowed

Rananjaya Singh Vs Baijnath Singh and Others

Supreme Court Of India · AIR 1954 SC 749 : (1954) 2 MLJ 714 : (1955) 1 SCR 671

Representation of the People Act, 1951 — Section 100(2), 123(7), 124(4), 145, 77Representation of the People Rules — Rule 117

Read judgment