Supreme Court02 Apr 1954Dismissed
Gopal Singh and Others Vs Ujagar Singh and Others
Supreme Court Of India · AIR 1954 SC 579 : (1955) 1 SCR 86
COURT ARCHIVE
Supreme Court Of India judgments, 1954
178 judgments · page 7 of 9
Supreme Court01 Apr 1954Dismissed
Hem Singh and Another Vs Harnam Singh and Another
Supreme Court Of India · AIR 1954 SC 581 : (1955) 1 SCR 44
Supreme Court01 Apr 1954Dismissed
Lakshminarayan Ram Gopal and Son Ltd. Vs The Government of Hyderabad
Supreme Court Of India · AIR 1954 SC 364 : (1954) 25 ITR 449 : (1955) 1 SCR 393
Partnership Act, 1932 — Section 4
Supreme Court30 Mar 1954Dismissed
Shyam Lal Vs The State of Uttar Pradesh and The Union of India (UOI)
Supreme Court Of India · AIR 1954 SC 369 : (1954) 2 BLJR 265 : (1954) 2 LLJ 139 : (1954) 1 MLJ 730 : (1955) 1 SCR 26
Constitution of India, 1950 — Article 132(1)
Supreme Court30 Mar 1954dismissed
S.A. Venkataraman Vs The Union of India (UOI) and Another
Supreme Court Of India · AIR 1954 SC 375 : (1954) CriLJ 993 : (1954) 1 MLJ 702 : (1954) 1 SCR 1150
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 161, 165
Supreme Court24 Mar 1954Allowed
Gobardhan Das Vs Lachhmi Ram and Others
Supreme Court Of India · AIR 1954 SC 689
Arbitration Act, 1940 — Section 30
Supreme Court23 Mar 1954Dismissed
Shrinivas Krishnarao Kango Vs Narayan Devji Kango and Others
Supreme Court Of India · AIR 1954 SC 379 : (1955) 57 BOMLR 678 : (1954) 67 LW 515 : (1955) 1 SCR 1
Evidence Act, 1872 — Section 13, 40, 44
Supreme Court18 Mar 1954dismissed
M.S. Sheriff Vs The State of Madras and Others
Supreme Court Of India · AIR 1954 SC 397 : (1954) 67 LW 625 : (1954) 1 SCR 1144
Criminal Procedure Code, 1898 (CrPC) — Section 195(3), 476, 476Penal Code, 1860 (IPC) — Section 193, 344
Supreme Court18 Mar 1954Dismissed
A.J. Peiris Vs State of Madras
Supreme Court Of India · AIR 1954 SC 616
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 337, 337(1), 338, 342
Supreme Court18 Mar 1954Allowed
Bihari Singh Madho Singh Vs State of Bihar
Supreme Court Of India · AIR 1954 SC 692
Criminal Procedure Code, 1898 (CrPC) — Section 288, 342, 537
Supreme Court18 Mar 1954Allowed
Gajanand and Others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1954 SC 695
Criminal Procedure Code, 1898 (CrPC) — Section 172, 537Penal Code, 1860 (IPC) — Section 141, 149, 302, 96
Supreme Court18 Mar 1954Allowed
Ratilal Panachand Gandhi Vs The State of Bombay and Others
Supreme Court Of India · AIR 1954 SC 388 : (1954) 56 BOMLR 1184 : (1954) 1 MLJ 718 : (1954) 1 SCR 1055
Bombay Public Trusts Act, 1950 — Section 44, 47(3)(4), 47(3)(5), 47(3)(6), 55Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 132(1), 25, 26
Supreme Court17 Mar 1954Dismissed
The State of Rajasthan Vs The Mewar Textile Mills, Ltd. Bhilwara and Others
Supreme Court Of India · AIR 1954 SC 396 : (1954) 1 LLJ 611 : (1954) 1 SCR 1129
Constitution of India, 1950 — Article 133, 226Industrial Disputes Act, 1947 — Section 7, 7(1), 7(2), 7(3)Rajasthan Adaptation of Central Laws Ordinance, 1950 — Section 34, 5
Supreme Court17 Mar 1954dismissed
Hem Raj Vs The State of Ajmer
Supreme Court Of India · AIR 1954 SC 462 : (1954) CriLJ 1313 : (1954) 1 MLJ 694 : (1954) 1 SCR 1133
Constitution of India, 1950 — Article 136(1)Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 34, 386
Supreme Court16 Mar 1954Allowed
Himmatlal Harilal Mehta Vs The State of Madhya Pradesh and Others
Supreme Court Of India · AIR 1954 SC 403 : (1954) 67 LW 629 : (1954) 1 MLJ 490 : (1954) 1 SCR 1122
Central Provinces and Berar Sales Tax Act, 1947 — Section 2Constitution of India, 1950 — Article 19(1), 226, 286(1)
Supreme Court16 Mar 1954Dismissed
The Commissioner, Hindu Religious Endowments, Madras Vs Sri Lakshmindra Thirtha Swamiar of Sri Shirur Mutt.
Supreme Court Of India · AIR 1954 SC 282 : (1954) 20 CLT 250 : (1954) 1 SCR 1005
Constitution of India, 1950 — Article 132(1), 19(1)(F), 25, 26, 27Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 21, 30(2), 31, 55, 56
Supreme Court16 Mar 1954Dismissed
Mahant Sri Jagannath Ramanuj Das and Another Vs The State of Orissa and Another
Supreme Court Of India · AIR 1954 SC 400 : (1954) 20 CLT 293 : (1954) 1 SCR 1046
Constitution of India, 1950 — Article 19(1)(F), 25, 26, 27Government of India Act, 1953 — Section 205Orissa Hindu Religious Endowments Act, 1939 — Section 38, 39, 46
Supreme Court15 Mar 1954Dismissed
The State of Rajasthan Vs Rao Manohar Singhji
Supreme Court Of India · AIR 1954 SC 297 : (1954) 1 SCR 996
Constitution of India, 1950 — Article 14Rajasthan Ordinance, 1948 — Section 8
Supreme Court15 Mar 1954dismissed
M.P. Sharma and Others Vs Satish Chandra, District Magistrate, Delhi and Others
Supreme Court Of India · AIR 1954 SC 300 : (1978) 2 ELT 287 : (1954) 1 MLJ 680 : (1954) 1 SCR 1077
Constitution of India, 1950 — Article 19(1), 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 114, 142, 165, 203, 204Evidence Act, 1872 — Section 119, 130, 132, 139
Supreme Court12 Mar 1954Dismissed
The State of Rajasthan Vs Nath Mal and Mitha Mal
Supreme Court Of India · AIR 1954 SC 307 : (1954) 1 SCR 982
Constitution of India, 1950 — Article 19(1), 31(2)