Supreme Court05 Feb 1954Dismissed
Zamindar of Ettayapuram Vs The State of Madras
Supreme Court Of India · (1954) 1 SCR 761
Constitution of India, 1950 — Article 31(6)Government of India Act, 1935 — Section 299(2)
COURT ARCHIVE
Supreme Court Of India judgments, 1954
178 judgments · page 9 of 9
Supreme Court04 Feb 1954Allowed
Raj Krushna Bose Vs Binod Kanungo and Others
Supreme Court Of India · AIR 1954 SC 202 : (1954) 1 MLJ 489 : (1954) 1 SCR 913
Constitution of India, 1950 — Article 136, 226Representation of the People Act, 1951 — Section 105, 123(8), 33(2), 99
Supreme Court02 Feb 1954Dismissed
Raj Rajendra Malojirao Shitole Vs The State of Madhya Bharat Raja Balbhadra Singh Vs The State of Madhya Bharat
Supreme Court Of India · AIR 1954 SC 259 : (1954) 1 SCR 748
Constitution of India, 1950 — Article 385
Supreme Court29 Jan 1954dismissed
Karnail Singh and Another Vs The State of Punjab
Supreme Court Of India · (1954) 2 BLJR 179 : (1954) 1 SCR 904
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
Supreme Court25 Jan 1954Dismissed
Gopal Krishna Potnay Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1954 SC 632
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 18Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240
Supreme Court25 Jan 1954Dismissed
Madhya Bharat Cotton Association Ltd. Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1954 SC 634
Constitution of India, 1950 — Article 14, 19(1), 19(5)Essential Supplies (Temporary Powers) Act, 1946 — Section 2
Supreme Court25 Jan 1954dismissed
Tahir Hussain Vs District Board, Muzaffarnagar
Supreme Court Of India · AIR 1954 SC 630
Constitution of India, 1950 — Article 19(1)Uttar Pradesh District Boards Act, 1922 — Section 174, 174(1), 174(2)(1)
Supreme Court22 Jan 1954Dismissed
Mangleshwari Prasad Vs State of Bihar
Supreme Court Of India · AIR 1954 SC 715
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 409, 467
Supreme Court22 Jan 1954Dismissed
Jai Ram Vs Union of India (UOI)
Supreme Court Of India · AIR 1954 SC 584
Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240(3)
Supreme Court22 Jan 1954Dismissed
K.S. Rashid and Son Vs The Income Tax Investigation Commission etc.
Supreme Court Of India · AIR 1954 SC 207 : (1954) 25 ITR 167 : (1954) 1 SCR 738
Constitution of India, 1950 — Article 225, 226Taxation on Income (Investigation Commission) Act, 1947 — Section 5, 8(5)
Supreme Court20 Jan 1954dismissed
Jagan Nath Vs Jaswant Singh and Others
Supreme Court Of India · AIR 1954 SC 210 : (1954) 1 MLJ 480 : (1954) 1 SCR 892
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Representation of the People Act, 1951 — Section 82
Supreme Court19 Jan 1954Dismissed
Waryam Singh and Another Vs Amarnath and Another
Supreme Court Of India · AIR 1954 SC 215 : (1954) 1 SCR 565
Constitution of India, 1950 — Article 227, 227(1), 241East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
Supreme Court15 Jan 1954Allowed
The Vice-chancellor, Utkal University and Others Vs S.K. Ghosh and Others
Supreme Court Of India · AIR 1954 SC 217 : (1954) 20 CLT 206 : (1954) 1 SCR 883
Constitution of India, 1950 — Article 226
Supreme Court13 Jan 1954Dismissed
Kutuhal Yadav Vs State of Bihar
Supreme Court Of India · AIR 1954 SC 720
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300
Supreme Court13 Jan 1954Dismissed
Mahadeo Prasad Vs State of West Bengal
Supreme Court Of India · AIR 1954 SC 724
Penal Code, 1860 (IPC) — Section 420
Supreme Court13 Jan 1954Dismissed
Cooverjee B. Bharucha Vs The Excise Commissioner and the Chief Commissioner, Ajmer and Others
Supreme Court Of India · AIR 1954 SC 220 : (1954) 1 SCR 873
Constitution of India, 1950 — Article 19(1)Excise Regulations, 1915 — Section 24
Supreme Court13 Jan 1954Dismissed
Narayan Tewary Vs State of West Bengal
Supreme Court Of India · AIR 1954 SC 726
Constitution of India, 1950 — Article 136(1)Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 406
Supreme Court11 Jan 1954Dismissed
Dwarka Prasad Laxmi Narain Vs The State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1954 SC 224 : (1954) 1 SCR 803
Constitution of India, 1950 — Article 1, 19, 19(1), 19(6)