Supreme Court Of India Judgments 1955

Supreme Court23 Dec 1955Dismissed

Pradyat Kumar Bose Vs The Hon''ble The Chief Justice of Calcutta High Court

Supreme Court Of India · AIR 1956 SC 285 : (1955) 2 SCR 1331

Constitution of India, 1950 — Article 229, 311, 313, 320(3), 367(1)General Clauses Act, 1897 — Section 16

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Supreme Court23 Dec 1955Disposed Of

J.K. Iron and Steel Co. Ltd., Kanpur Vs The Iron and Steel Mazdoor Union, Kanpur

Supreme Court Of India · AIR 1956 SC 231 : (1956) 1 LLJ 227 : (1955) 2 SCR 1315

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 11, 7

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Supreme Court22 Dec 1955Dismissed

Aher Raja Khima Vs The State of Saurashtra

Supreme Court Of India · AIR 1956 SC 217 : (1956) CriLJ 426 : (1956) 1 MLJ 135 : (1955) 2 SCR 1285

Criminal Procedure Code, 1898 (CrPC) — Section 342, 404, 411Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302, 447

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Supreme Court20 Dec 1955Allowed

M. Ct. Muthiah and Others Vs The Commissioner of Income Tax, Madras and Another

Supreme Court Of India · AIR 1956 SC 269 : (1956) 29 ITR 390 : (1955) 2 SCR 1247

Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 193, 196, 228Taxation on Income (Investigation Commission) Act, 1947 — Section 5(1)

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Supreme Court20 Dec 1955dismissed

P.L. Lakhanpal Vs The State of Jammu and Kashmir

Supreme Court Of India · AIR 1956 SC 197 : (1956) CriLJ 421 : (1955) 2 SCR 1101

Constitution of India, 1950 — Article 13, 21, 22, 35Jammu and Kashmir Preventive Detention Act, 2011 — Section 3(1), 8(1)

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Supreme Court20 Dec 1955Dismissed

A. Thangal Kunju Musaliar Vs M. Venkitachalam Potti and Another

Supreme Court Of India · AIR 1956 SC 246 : (1956) 29 ITR 349 : (1955) 2 SCR 1196

Constitution of India, 1950 — Article 133(1), 14Travancore Taxation on Income (Investigation Commission) Act, 1124 — Section 5(1), 8(2)

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Supreme Court19 Dec 1955dismissed

The Union of India (UOI) Vs The Commercial Tax Officer, West Bengal and Others

Supreme Court Of India · AIR 1956 SC 202 : (1955) 2 SCR 1076 : (1956) 7 STC 113

Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)

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Supreme Court16 Dec 1955dismissed

Rajahmundry Electric Supply Corporation Ltd. Vs A. Nageswara Rao and Others

Supreme Court Of India · AIR 1956 SC 213 : (1956) ALT 279 : (1956) 26 CompCas 91 : (1956) 69 LW 918 : (1956) 1 MLJ 95 : (1955) 2 SCR 1066

Companies Act, 1956 — Section 153

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Supreme Court15 Dec 1955Allowed

K.C. Mathew and Others Vs The State of Travancore-cochin

Supreme Court Of India · AIR 1956 SC 241 : (1956) ALT 506 : (1956) CriLJ 444 : (1956) 1 MLJ 130 : (1955) 2 SCR 1057

Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 225, 342, 537Penal Code, 1860 (IPC) — Section 149, 302

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Supreme Court13 Dec 1955Allowed

Minister of National Revenue Vs Anaconda American Brass Ltd.

Supreme Court Of India · (1956) 30 ITR 84(1) : (1956) 30 ITR 84

Income Tax Act, 1922 — Section 13

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Supreme Court13 Dec 1955dismissed

Jayaram Vithoba and Another Vs The State of Bombay

Supreme Court Of India · AIR 1956 SC 146 : (1956) 58 BOMLR 513 : (1956) CriLJ 318 : (1956) 1 MLJ 92 : (1955) 2 SCR 1049

Bombay Prevention of Gambling Act, 1887 — Section 4, 5Criminal Procedure Code, 1898 (CrPC) — Section 106(3), 233, 367, 423, 423(1)Penal Code, 1860 (IPC) — Section 148, 324, 363, 498

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Supreme Court08 Dec 1955Dismissed

Tilkeshwar Singh and Others Vs The State of Bihar

Supreme Court Of India · AIR 1956 SC 238 : (1956) CriLJ 441 : (1956) 1 MLJ 126 : (1955) 2 SCR 1043

Criminal Procedure Code, 1898 (CrPC) — Section 161(3), 162, 162(1), 342Evidence Act, 1872 — Section 138, 32(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326

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Supreme Court07 Dec 1955Dismissed

Chandi Prasad Singh Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1956 SC 149 : (1956) CriLJ 322 : (1956) 1 MLJ 88 : (1955) 2 SCR 1035

Criminal Procedure Code, 1898 (CrPC) — Section 234, 235, 307, 342Penal Code, 1860 (IPC) — Section 235, 408, 409, 477

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Supreme Court02 Dec 1955Allowed

Thakur Pratap Singh Vs Shri Krishna Gupta and Others

Supreme Court Of India · AIR 1956 SC 140 : (1955) 2 SCR 1029

Central Provinces and Berar Municipalities Act, 1922 — Section 23, 9(1)

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Supreme Court01 Dec 1955Dismissed

Thaivalappil Kunjuvaru Vareed Vs The State of Travancore-Cochin

Supreme Court Of India · AIR 1956 SC 142 : (1956) CriLJ 315 : (1955) 2 SCR 1022

Constitution of India, 1950 — Article 161, 238, 238(1), 362, 72Criminal Procedure Code, 1898 (CrPC) — Section 1, 401, 402, 402

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Supreme Court25 Nov 1955Allowed

Laxmi Narain Kalra Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1956 SC 544 : (1956) CriLJ 948

Penal Code, 1860 (IPC) — Section 420

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Supreme Court24 Nov 1955Dismissed

Shri Virindar Kumar Satyawadi Vs The State of Punjab

Supreme Court Of India · AIR 1956 SC 153 : (1956) CriLJ 326 : (1955) 2 SCR 1013

Criminal Procedure Code, 1898 (CrPC) — Section 193, 195, 195(1), 476, 476Penal Code, 1860 (IPC) — Section 172, 181, 182, 188, 193Representation of the People Act, 1951 — Section 33, 36

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Supreme Court23 Nov 1955Disposed Of