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Supreme Court Of India judgments, 1955

124 judgments · page 2 of 7

Supreme Court08 Nov 1955Allowed

Brajnandan Sinha Vs Jyoti Narain

Supreme Court Of India · AIR 1956 SC 66 : (1956) CriLJ 156 : (1955) 2 SCR 955

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 161, 165, 19, 20
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Supreme Court04 Nov 1955Dismissed

Merla Ramanna Vs Nallaparaju and Others

Supreme Court Of India · AIR 1956 SC 87 : (1956) 69 LW 875 : (1956) 1 MLJ 71 : (1955) 2 SCR 938

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, 37, 38, 47, 47(2)Transfer of Property Act, 1882 — Section 70
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Supreme Court03 Nov 1955Dismissed

Sunder Singh Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1956 SC 411 : (1956) CriLJ 801

Constitution of India, 1950 — Article 134(1), 136(1)Criminal Procedure Code, 1898 (CrPC) — Section 103Penal Code, 1860 (IPC) — Section 300
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Supreme Court01 Nov 1955Dismissed

Surjan and Others Vs State of Rajasthan

Supreme Court Of India · AIR 1956 SC 425 : (1956) CriLJ 815

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 423Evidence Act, 1872 — Section 3
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Supreme Court01 Nov 1955Allowed

Eradu and Others Vs State of Hyderabad

Supreme Court Of India · AIR 1956 SC 316 : (1956) CriLJ 559

Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 3, 5Penal Code, 1860 (IPC) — Section 300
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Supreme Court31 Oct 1955Dismissed

Matajog Dobey Vs H.C. Bhari

Supreme Court Of India · AIR 1956 SC 44 : (1955) 28 ITR 941 : (1956) 1 MLJ 79 : (1955) 2 SCR 925

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 109, 323, 341, 342, 504
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