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Supreme Court Of India judgments, 1956

114 judgments · page 1 of 6

Supreme Court21 Dec 1956dismissed

Harish Chandra Bajpai Vs Triloki Singh

Supreme Court Of India · AIR 1957 SC 444 : (1957) 1 SCR 370

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Criminal Procedure Code, 1898 (CrPC) — Section 480, 482Representation of the People Act, 1951 — Section 123, 81, 83, 83(3), 90(2)
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Supreme Court21 Dec 1956Dismissed

A.M. Allison Vs B.L. Sen

Supreme Court Of India · AIR 1957 SC 227 : (1957) 1 LLJ 472 : (1957) 1 SCR 359

Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 20, 3, 5(2)
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Supreme Court20 Dec 1956Allowed

H.H. Raja Harinder Singh Vs S. Karnail Singh

Supreme Court Of India · AIR 1957 SC 271 : (1957) 1 SCR 208

General Clauses Act, 1897 — Section 10Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 118, 119
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Supreme Court04 Dec 1956Allowed

Sudhdeo Jha Utpal Vs The State of Bihar

Supreme Court Of India · AIR 1957 SC 466 : (1957) 5 BLJR 191 : (1957) CriLJ 583

Criminal Procedure Code, 1898 (CrPC) — Section 367Penal Code, 1860 (IPC) — Section 120B, 193, 24, 25, 420
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Supreme Court30 Nov 1956Allowed

New Prakash T. Company Ltd. Vs New Suwarana T. Company Ltd.

Supreme Court Of India · (1956) 11 SC CK 0006

Income Tax Act, 1961 — Section 28, 36,36(1), 36(1)(vii), 36(1)(viia), 36(1)(viia)(b), 36(1)(viia)(c), 36(2),36(2)(v), 119, 143(2), 155(6), 260AFinance Act, 1979 — Section 36(1)(viia)Finance Act, 1985 — Section 36(2)(v)
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Supreme Court29 Nov 1956dismissed

Surendra Nath Khosla Vs Dalip Singh

Supreme Court Of India · AIR 1957 SC 242 : (1957) KLT 319 : (1957) 1 SCR 179

Evidence Act, 1872 — Section 101, 102Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 2(2)Representation of the People (Second Amendment) Act, 1956 — Section 100
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Supreme Court29 Nov 1956dismissed

Mohammad Ghouse Vs State of Andhra

Supreme Court Of India · AIR 1957 SC 246 : (1957) 1 AnWR 41 : (1957) 1 SCR 414

Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Rules, 1953 — Rule 4(1)Constitution of India, 1950 — Article 311Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 13,
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Supreme Court28 Nov 1956dismissed

A.S. Krishna Vs State of Madras

Supreme Court Of India · AIR 1957 SC 297 : (1957) 1 AnWR 56 : (1957) CriLJ 409 : (1957) 1 SCR 399

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 432Government of India Act, 1935 — Section 107(1)
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Supreme Court19 Nov 1956dismissed

Rajes Kanta Roy Vs Santi Debi

Supreme Court Of India · AIR 1957 SC 255 : (1957) 1 SCR 77

Civil Procedure Code, 1908 (CPC) — Section 47Criminal Procedure Code, 1898 (CrPC) — Section 499Transfer of Property Act, 1882 — Section 19, 21
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Supreme Court15 Nov 1956Dismissed

Jumman and Others Vs The State of Punjab

Supreme Court Of India · AIR 1957 SC 469 : (1957) CriLJ 586

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 374, 375, 423Penal Code, 1860 (IPC) — Section 300, 390
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