Supreme Court20 Apr 1955Dismissed
M.K. Ranganathan and Another Vs Government of Madras and Others
Supreme Court Of India · AIR 1955 SC 604 : (1955) 25 CompCas 344 : (1956) 69 LW 10 : (1955) 2 SCR 374
Companies Act, 1913 — Section 171, 231, 232(1)
COURT ARCHIVE
Supreme Court Of India judgments, 1955
124 judgments · page 5 of 7
Supreme Court19 Apr 1955Allowed
Ram Shankar Singh and Others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1956 SC 441 : (1956) CriLJ 822
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 367, 423Evidence Act, 1872 — Section 5
Supreme Court18 Apr 1955Dismissed
Chatturam Horilram Ltd. Vs Commissioner of Income Tax, Bihar and Orissa
Supreme Court Of India · AIR 1955 SC 619 : (1955) 27 ITR 709 : (1955) 2 SCR 290
Income Tax Act, 1922 — Section 2(15), 3, 4, 4
Supreme Court15 Apr 1955Dismissed
Thakur Amar Singhji Vs State of Rajasthan
Supreme Court Of India · AIR 1955 SC 504 : (1955) 2 SCR 303
Constitution of India, 1950 — Article 14, 31, 31(2)Marwar Land Revenue Act, 1949 — Section 169Mewar Government Kanoon Mal Act, 1947 — Section 106
Supreme Court15 Apr 1955dismissed
Anil Behari Ghosh Vs Smt. Latika Bala Dassi and Others
Supreme Court Of India · AIR 1955 SC 566 : (1955) 2 SCR 270
Succession Act, 1925 — Section 263
Supreme Court15 Apr 1955Allowed
The Registrar of Trade Marks Vs Ashok Chandra Rakhit Ltd.
Supreme Court Of India · AIR 1955 SC 558 : (1955) 2 SCR 252
Penal Code, 1860 (IPC) — Section 486Trade Marks Act, 1940 — Section 13, 2
Supreme Court12 Apr 1955Dismissed
Rai Sahib Ram Jawaya Kapur and Others Vs The State of Punjab
Supreme Court Of India · AIR 1955 SC 549 : (1955) 2 SCR 225
Constitution of India, 1950 — Article 162, 19(1), 31(2), 73
Supreme Court07 Apr 1955Allowed
Raj Kali Kuer Vs Ram Rattan Pandey
Supreme Court Of India · AIR 1955 SC 493 : (1955) 3 BLJR 442 : (1955) 2 SCR 186
Supreme Court07 Apr 1955Dismissed
Rao Shiva Bahadur Singh Vs The State of Vindhya Pradesh and Another
Supreme Court Of India · AIR 1955 SC 446 : (1955) 2 SCR 206
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 15, 24Constitution of India, 1950 — Article 145, 145(3), 228Criminal Procedure Code, 1898 (CrPC) — Section 350, 526, 528, 556
Supreme Court06 Apr 1955Dismissed
Maharaj Umeg Singh and Others Vs The State of Bombay and Others
Supreme Court Of India · AIR 1955 SC 540 : (1955) 57 BOMLR 709 : (1955) 2 SCR 164
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 19(1), 246, 31(2), 363
Supreme Court05 Apr 1955Allowed
Shiva Jute Baling Ltd. Vs Hindley and Co. Ltd.
Supreme Court Of India · AIR 1955 SC 464 : (1960) 1 AnWR 1 : (1955) 2 SCR 243
Calcutta High Court (Original Side) Rules, 1914 — Rule 9Civil Procedure Code, 1908 (CPC) — Order 45 Rule 8Constitution of India, 1950 — Article 136
Supreme Court29 Mar 1955Dismissed
N. Satyanathan Vs K. Subramanyan and Others
Supreme Court Of India · AIR 1955 SC 459 : (1955) 2 SCR 83
Representation of the People Act, 1951 — Section 7(4)
Supreme Court25 Mar 1955Allowed
U.J.S. Chopra Vs State of Bombay
Supreme Court Of India · AIR 1955 SC 633 : (1956) 58 BOMLR 831 : (1955) CriLJ 1410 : (1955) 2 SCR 94
Bombay Prohibition Act, 1949 — Section 66Criminal Procedure Code, 1898 (CrPC) — Section 203, 271(2), 272, 280, 338
Supreme Court24 Mar 1955Dismissed
Seth Thawardas Pherumal Vs The Union of India (UOI)
Supreme Court Of India · AIR 1955 SC 468 : (1955) 2 SCR 48
Arbitration Act, 1940 — Section 16(1), 20, 20(4)Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73, 9
Supreme Court24 Mar 1955Disposed Of
Shiromani Gurdwara Parbandhak Committee and Others Vs Raja Shiv Rattan Dev Singh and Others
Supreme Court Of India · AIR 1955 SC 576
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 133Sikh Gurdwaras Act, 1925 — Section 14, 16, 29(2), 32
Supreme Court24 Mar 1955Dismissed
Shiromani Gurdwara Parbandhak Committee Vs Lt. Sardar Raghbir Singh and Others
Supreme Court Of India · AIR 1955 SC 455 : (1955) 2 SCR 67
Sikh Gurdwaras Act, 1925 — Section 17, 25
Supreme Court24 Mar 1955Dismissed
The State of Bihar Vs M. Homi and Another
Supreme Court Of India · AIR 1955 SC 478 : (1955) 3 BLJR 467 : (1955) CriLJ 1017 : (1955) 2 SCR 78
Penal Code, 1860 (IPC) — Section 120
Supreme Court22 Mar 1955Allowed
Sahu Madho Das and Others Vs Mukand Ram and Another
Supreme Court Of India · AIR 1955 SC 481
Evidence Act, 1872 — Section 32(3)
Supreme Court22 Mar 1955Disposed Of
Sangram Singh Vs Election Tribunal, Kotah, Bhurey Lal Baya
Supreme Court Of India · AIR 1955 SC 425 : (1956) 69 LW 91 : (1955) 2 SCR 1
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 1(1), Order 5 Rule 13, Order 5 Rule 14, Order 5 Rule 2Constitution of India, 1950 — Article 133(1), 136, 226Representation of the People Act, 1951 — Se
Supreme Court15 Mar 1955Dismissed
Bhim Sen Vs The State of U.P.
Supreme Court Of India · AIR 1955 SC 435 : (1955) CriLJ 1010 : (1955) 1 SCR 1444
Constitution of India, 1950 — Article 134(1)Penal Code, 1860 (IPC) — Section 379Uttar Pradesh Panchayat Raj Act, 1947 — Section 3, 42, 43, 44, 49