Supreme Court19 Oct 1955Dismissed
Abdul Sattar Vs The State of Mysore
Supreme Court Of India · AIR 1955 SC 168 : (1956) CriLJ 334
Evidence Act, 1872 — Section 32
COURT ARCHIVE
Supreme Court Of India judgments, 1955
124 judgments · page 3 of 7
Supreme Court18 Oct 1955Dismissed
Baladin and Others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1956 SC 181 : (1956) CriLJ 345
Constitution Of India, 1950 — Article 134(1)(a), 134(1)(b), 134(1)(c), 136(1)Indian Penal Code, 1860 — Section 120B, 142, 148, 149, 201, 302, 325, 452Code Of Criminal Procedure, 1973 — Section 87, 88
Supreme Court14 Oct 1955Allowed
Topandas Vs The State of Bombay
Supreme Court Of India · AIR 1956 SC 33 : (1956) 58 BOMLR 492 : (1956) CriLJ 138 : (1956) 1 MLJ 60 : (1955) 2 SCR 881
Penal Code, 1860 (IPC) — Section 120, 34
Supreme Court14 Oct 1955Dismissed
Purshottam Govindji Halai Vs Shree B.M. Desai, Additional Collector of Bombay and Others
Supreme Court Of India · AIR 1956 SC 20 : (1956) 58 BOMLR 498 : (1956) CriLJ 129 : (1955) 28 ITR 891 : (1956) 1 MLJ 51 : (1955) 2 SCR 887
Bombay City Land Revenue Act, 1876 — Section 13Constitution of India, 1950 — Article 13(1), 14, 21, 22(1), 22(2)Income Tax Act, 1922 — Section 46(2)
Supreme Court11 Oct 1955Dismissed
Bhagwandas Gangasahai Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1956 SC 175
Constitution of India, 1950 — Article 226, 32Mineral Concession Rules, 1949 — Rule 4Mines and Minerals (Regulation and Development) Act, 1948 — Section 4
Supreme Court11 Oct 1955Disposed Of
Dajisaheb Mane and Others Vs Shankar Rao Vithal Rao Mane and Another
Supreme Court Of India · AIR 1956 SC 29 : (1956) 58 BOMLR 496 : (1955) 2 SCR 872
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133, 135, 214
Supreme Court07 Oct 1955Dismissed
Rawalpenta Venkalu and Another Vs The State of Hyderabad
Supreme Court Of India · AIR 1956 SC 171
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court07 Oct 1955Dismissed
Mathurala Adi Reddy Vs The State of Hyderabad
Supreme Court Of India · AIR 1956 SC 177 : (1956) CriLJ 341
Penal Code, 1860 (IPC) — Section 114, 300, 34
Supreme Court04 Oct 1955Allowed
The Member, Board of Revenue Vs Arthur Paul Benthall
Supreme Court Of India · AIR 1956 SC 35 : (1956) 69 LW 865 : (1956) 1 MLJ 43 : (1955) 2 SCR 842
Stamp Act, 1899 — Section 5, 6
Supreme Court04 Oct 1955Allowed
The State of Bombay Vs Ali Gulshan
Supreme Court Of India · AIR 1955 SC 810 : (1956) 58 BOMLR 490 : (1955) 2 SCR 867
Bombay Land Requisition Act, 1948 — Section 6(4)Constitution of India, 1950 — Article 31
Supreme Court04 Oct 1955Allowed
Jugal Kishore Rameshwardas Vs Mrs. Goolbai Hormusji
Supreme Court Of India · AIR 1955 SC 812 : (1956) 58 BOMLR 486 : (1955) 2 SCR 857
Bombay Securities Contracts Control Act, 1925 — Section 3(4), 6
Supreme Court04 Oct 1955Allowed
Prithi Nath Vs Birkha Nath and Another
Supreme Court Of India · AIR 1956 SC 192
Supreme Court29 Sept 1955dismissed
Bhikaji Narain Dhakras and Others Vs The State of Madhya Pradesh and Another
Supreme Court Of India · AIR 1955 SC 781 : (1956) 1 MLJ 37 : (1955) 2 SCR 589
Government of India Act, 1935 — Section 299Constitution of India, 1950 — Article 13, 19(6), 31(2), 32
Supreme Court28 Sept 1955dismissed
Deonandan Mishra Vs The State of Bihar
Supreme Court Of India · AIR 1955 SC 801 : (1955) CriLJ 1647 : (1956) 1 MLJ 31 : (1955) 2 SCR 570
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302
Supreme Court28 Sept 1955Allowed
Bed Raj Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1955 SC 778 : (1955) CriLJ 1642 : (1956) 1 MLJ 28 : (1955) 2 SCR 583
Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court27 Sept 1955Allowed
State of Madras and Another Vs K.M. Rajagopalan
Supreme Court Of India · AIR 1955 SC 817 : (1956) 1 MLJ 12 : (1955) 2 SCR 541
Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1935 — Section 240(2), 247Independence Act, 1947 — Section 10(2)
Supreme Court27 Sept 1955Allowed
Machander Vs The State of Hyderabad
Supreme Court Of India · AIR 1955 SC 792 : (1955) CriLJ 1644 : (1956) 1 MLJ 25 : (1955) 2 SCR 524
Criminal Procedure Code, 1898 (CrPC) — Section 342
Supreme Court27 Sept 1955dismissed
Shri Kishan Singh and Others Vs The State of Rajasthan and Others
Supreme Court Of India · AIR 1955 SC 795 : (1955) 2 SCR 531
Constitution of India, 1950 — Article 14, 19(1)(F), 31(2)Marwar Land Revenue Act, 1949 — Section 81, 82, 83, 84, 85
Supreme Court26 Sept 1955Allowed
Narayanan Nair Raghavan Nair Vs The State of Travancore-Cochin
Supreme Court Of India · AIR 1956 SC 99 : (1956) CriLJ 278 : (1956) KLT 92
Penal Code, 1860 (IPC) — Section 300, 302
Supreme Court22 Sept 1955dismissed
The Tropical Insurance Co. Ltd. and Others Vs The Union of India (UOI) and Another
Supreme Court Of India · AIR 1955 SC 789 : (1956) 1 MLJ 9 : (1955) 2 SCR 517
Constitution of India, 1950 — Article 32Insurance Act, 1938 — Section 52