COURT ARCHIVE

Supreme Court Of India judgments, 1954

178 judgments · page 4 of 9

Supreme Court28 Sept 1954dismissed

Jumuna Prasad Mukhariya and Others Vs Lachhi Ram and Others

Supreme Court Of India · AIR 1954 SC 686 : (1954) 2 MLJ 711 : (1955) 1 SCR 608

Constitution of India, 1950 — Article 19(1), 245(1)Representation of the People Act, 1951 — Section 123(5), 124(5)

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Supreme Court28 Sept 1954Dismissed

Hari Shanker Prasad Gupta Vs Sibban Lal Saksena

Supreme Court Of India · AIR 1956 SC 314

Representation of the People Act, 1951 — Section 100(2), 123(8)

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Supreme Court24 Sept 1954Allowed

Behram Khurshed Pesikaka Vs The State of Bombay

Supreme Court Of India · AIR 1955 SC 123 : (1955) 57 BOMLR 575 : (1955) CriLJ 215 : (1955) 1 SCR 613

Evidence Act, 1872 — Section 105, 106, 114Penal Code, 1860 (IPC) — Section 338, 96

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Supreme Court15 Sept 1954Dismissed

Kapur Singh Vs State of Pepsu

Supreme Court Of India · AIR 1956 SC 654 : (1956) CriLJ 1265

Penal Code, 1860 (IPC) — Section 302, 304, 304(1)

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Supreme Court06 Aug 1954Allowed

Inder Singh Bagga Singh Vs State of Pepsu

Supreme Court Of India · AIR 1955 SC 439 : AIR 1954 SC 439

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 299, 300, 302, 304

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Supreme Court28 May 1954Dismissed

Seth Jagjivan Mavji Vithlani Vs Ranchhoddas Meghji

Supreme Court Of India · AIR 1954 SC 554 : (1955) 57 BOMLR 17 : (1954) 67 LW 1133 : (1955) 1 SCR 503

Bills of Exchange Act, 1882 — Section 17(2), 31, 32, 61, 64Constitution of India, 1950 — Article 136Negotiable Instruments Act, 1881 (NI) — Section 7

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Supreme Court28 May 1954Disposed Of

Suraj Mall Mohta and Co. Vs A.V. Visvanatha Sastri and Another

Supreme Court Of India · AIR 1954 SC 545 : (1954) 26 ITR 1 : (1954) 67 LW 759 : (1955) 1 SCR 448

Criminal Procedure Code, 1898 (CrPC) — Section 195Evidence Act, 1872 — Section 130

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Supreme Court28 May 1954Allowed

S.A.A. Biyabani Vs The State of Madras

Supreme Court Of India · AIR 1954 SC 645

Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Evidence Act, 1872 — Section 101, 102, 103Tamil Nadu District Police Act, 1859 — Section 44

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Supreme Court27 May 1954Dismissed

Mr. ''G'', A Senior Advocate of The Supreme Court Vs The Hon''ble Chief Justice and Judges of The High Court of Judicature at Bombay

Supreme Court Of India · AIR 1954 SC 560 : (1954) 2 BLJR 481 : (1954) 56 BOMLR 1221 : (1954) CriLJ 1417 : (1954) 67 LW 771 : (1955) 1 SCR 501

Bar Councils Act, 1926 — Section 10(2), 11(1), 11(2)Constitution of India, 1950 — Article 32

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Supreme Court26 May 1954dismissed

The State of Bombay Vs Bombay Education Society and Others

Supreme Court Of India · AIR 1954 SC 561 : (1954) 56 BOMLR 1211 : (1955) 1 SCR 568

Constitution of India, 1950 — Article 15, 226, 29, 29(1), 29(2)Government of India Act, 1935 — Section 298(1)Punjab Alienation of Land Act, 1900 — Section 13

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Supreme Court25 May 1954dismissed

Satya Dev Bushahri Vs Padam Dev and Others

Supreme Court Of India · AIR 1954 SC 587 : (1955) 1 SCR 549

Constitution of India, 1950 — Article 102, 240, 241Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 12

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Supreme Court25 May 1954Dismissed

Marachalil Pakku and Another Vs State of Madras

Supreme Court Of India · AIR 1954 SC 648

Criminal Procedure Code, 1898 (CrPC) — Section 367Penal Code, 1860 (IPC) — Section 149, 302

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Supreme Court24 May 1954dismissed

K.N. Guruswamy Vs The State of Mysore and Others

Supreme Court Of India · AIR 1954 SC 592 : (1955) 1 SCR 305

Constitution of India, 1950 — Article 133(1)Mysore Excise Act, 1901 — Section 15, 16, 29Mysore Excise Rules — Rule 10

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Supreme Court24 May 1954Allowed

Chamru Budhwa Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1954 SC 652

Penal Code, 1860 (IPC) — Section 300, 302, 304

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Supreme Court21 May 1954dismissed

Kalishanker Das and Another Vs Dhirendra Nath Patra and Others

Supreme Court Of India · AIR 1954 SC 505 : (1954) 67 LW 776 : (1955) 1 SCR 467

Constitution of India, 1950 — Article 133(1)

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Supreme Court21 May 1954Disposed Of

Rajnarain Singh Vs The Chairman, Patna Administration Committee, Patna and Another

Supreme Court Of India · AIR 1954 SC 569 : (1954) 2 MLJ 344 : (1955) 1 SCR 290

Bihar and Orissa Administration Act, 1915 — Section 3(1), 5Constitution of India, 1950 — Article 132(1)

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Supreme Court21 May 1954Allowed

Ravanna Subanna Vs G.S. Kaggeerappa

Supreme Court Of India · AIR 1954 SC 653

Mysore Legislature (Prevention of Disqualifications) Act, 1951 — Section 2Mysore Town Municipalities Act, 1951 — Section 14, 14(1)(A), 14(3), 20

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Supreme Court21 May 1954Allowed

Moran Mar Basselios Catholicos and Another Vs The Most Rev. Mar Poulose Athanasius and Others

Supreme Court Of India · AIR 1954 SC 526 : (1954) KLT 385 : (1955) 1 SCR 520

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 92

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Supreme Court21 May 1954Allowed

Rattan Anmol Singh and Another Vs Atma Ram and Others

Supreme Court Of India · AIR 1954 SC 510 : (1955) 1 SCR 481

Representation of the People Act, 1951 — Section 33(1), 36(4)

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Supreme Court20 May 1954Disposed Of

Vashit Narain Sharma Vs Dev Chandra and Others

Supreme Court Of India · AIR 1954 SC 513 : (1954) 2 BLJR 436 : (1954) 2 MLJ 379 : (1955) 1 SCR 509

Constitution of India, 1950 — Article 136Representation of the People Act, 1951 — Section 36(6), 81

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