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COURT ARCHIVE

Supreme Court Of India judgments, 1954

178 judgments · page 8 of 9

Supreme Court11 Mar 1954Allowed

Suleman Issa Vs The State of Bombay

Supreme Court Of India · AIR 1954 SC 312 : (1954) 56 BOMLR 1180 : (1954) CriLJ 881 : (1954) 1 SCR 976

Criminal Procedure Code, 1898 (CrPC) — Section 517Penal Code, 1860 (IPC) — Section 109Bombay District Police Act, 1890 — Section 61
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Supreme Court11 Mar 1954Dismissed

V.M. Syed Mohammad and Company Vs The State of Andhra

Supreme Court Of India · AIR 1954 SC 314 : (1954) 67 LW 611 : (1954) 1 MLJ 619 : (1954) 1 SCR 1117 : (1954) 5 STC 108

Constitution of India, 1950 — Article 14Government of India Act, 1935 — Section 5Government of India Rules — Rule 16(5)
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Supreme Court11 Feb 1954Dismissed

The State of Bihar Vs Abdul Majid

Supreme Court Of India · AIR 1954 SC 245 : (1954) 2 BLJR 183 : (1954) 2 LLJ 678 : (1954) 67 LW 551 : (1954) 1 SCR 788

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 1, 60, 60(1)
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Supreme Court09 Feb 1954Allowed

Bhagat Ram Vs State of Punjab

Supreme Court Of India · AIR 1954 SC 621

Criminal Procedure Code, 1898 (CrPC) — Section 367, 439Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 409
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