Supreme Court15 Nov 1956dismissed
Chief Commissioner, Ajmer Vs Radhey Shyam Dani
Supreme Court Of India · AIR 1957 SC 304 : (1957) 1 SCR 68
Ajmer State Municipalities Election Rules, 1957 — Rule 7
COURT ARCHIVE
Supreme Court Of India judgments, 1956
114 judgments · page 2 of 6
Supreme Court13 Nov 1956Allowed
Baroda Borough Municipality Vs Its Workmen
Supreme Court Of India · AIR 1957 SC 110 : (1957) 59 BOMLR 235 : (1957) 1 LLJ 8 : (1957) 1 SCR 33
Supreme Court13 Nov 1956dismissed
Mohammad Afzal Khan Vs State of Jammu and Kashmir
Supreme Court Of India · AIR 1957 SC 173 : (1957) CriLJ 320 : (1957) 1 SCR 63
Jammu and Kashmir Preventive Detention Act, 1964 — Section 14
Supreme Court13 Nov 1956Allowed
Abdul Jabar Butt Vs State of Jammu and Kashmir
Supreme Court Of India · AIR 1957 SC 281 : (1957) CriLJ 404 : (1957) 1 SCR 51
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Preventive Detention Act, 2011 — Section 10, 14, 3(1), 8, 8(1)
Supreme Court09 Nov 1956Allowed
Karnani Properties Ltd. Vs Augustin
Supreme Court Of India · AIR 1957 SC 309 : (1957) 1 SCR 20
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9
Supreme Court09 Nov 1956Dismissed
Brij Bhukhan and Others Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1957 SC 474 : (1957) CriLJ 591
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 367Penal Code, 1860 (IPC) — Section 149, 300, 302
Supreme Court06 Nov 1956Dismissed
Fruit and Vegetable Merchants Union Vs Delhi Improvement Trust
Supreme Court Of India · AIR 1957 SC 344 : (1957) 1 SCR 1
Delhi and Ajmer Rent Control Act, 1952 — Section 3Transfer of Property Act, 1882 — Section 108
Supreme Court06 Nov 1956Dismissed
Central Provinces Transport Services Ltd. Vs Raghunath Gopal Patwardhan
Supreme Court Of India · AIR 1957 SC 104 : (1957) 1 LLJ 27 : (1956) 1 SCR 956
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(2), 2(10), 2(12)Industrial Disputes Act, 1947 — Section 2
Supreme Court01 Nov 1956Allowed
Dwarka Dass Bhatia Vs The State of Jammu and Kashmir
Supreme Court Of India · AIR 1957 SC 164 : (1957) CriLJ 316 : (1956) 1 SCR 948
Jammu and Kashmir Preventive Detention Act, 2011 — Section 12(1), 3(2)
Supreme Court31 Oct 1956Allowed
Raja Bahadur Motilal Poona Mills Vs Tukaram Piraji Masale
Supreme Court Of India · AIR 1957 SC 73 : (1957) 1 LLJ 258 : (1956) 1 SCR 939
Bombay Industrial Relations Act, 1946 — Section 97(1)
Supreme Court31 Oct 1956Allowed
Caltex (India) Ltd. Vs E. Fernandes and Another
Supreme Court Of India · AIR 1957 SC 326 : (1957) KLT 212
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7Industrial Disputes Act, 1947 — Section 33
Supreme Court24 Oct 1956Allowed
Lakshmi Devi Sugar Mills Ltd. Vs Pt. Ram Sarup
Supreme Court Of India · AIR 1957 SC 82 : (1957) 1 LLJ 17 : (1956) 1 SCR 916
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23Industrial Disputes Act, 1947 — Section 24(3), 26, 33
Supreme Court23 Oct 1956Allowed
Pipraich Sugar Mills Ltd. Vs Pipraich Sugar Mills Mazdoor Union
Supreme Court Of India · AIR 1957 SC 95 : (1957) 1 LLJ 235 : (1956) 1 SCR 872
Industrial Disputes Act, 1947 — Section 2(k)Uttar Pradesh Industrial Disputes Act, 1947 — Section 3
Supreme Court23 Oct 1956dismissed
Raja Rajinder Chand Vs Sukhi
Supreme Court Of India · AIR 1957 SC 286 : (1956) 1 SCR 889
Civil Procedure Code, 1908 (CPC) — Section 109, 110Punjab Land Revenue Act, 1887 — Section 31, 44
Supreme Court19 Oct 1956dismissed
Bipin Chander Jaisinghbhai Shah Vs Prabhawati
Supreme Court Of India · AIR 1957 SC 176 : (1957) 59 BOMLR 322 : (1956) 1 SCR 838
Bombay Hindu Divorce Act, 1947 — Section 3(1)
Supreme Court17 Oct 1956Disposed Of
In Re: Shri ''M'', An Advocate of The Supreme Court of India
Supreme Court Of India · AIR 1957 SC 149 : (1957) CriLJ 300 : (1956) 1 SCR 811
Criminal Procedure Code, 1898 (CrPC) — Section 251Supreme Court Rules, 1950 — Order 4 Rule 30
Supreme Court16 Oct 1956Allowed
Hanuman Jute Mills Vs Amin Das and Another
Supreme Court Of India · AIR 1957 SC 194 : (1956) 2 LLJ 454
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1)
Supreme Court11 Oct 1956Allowed
Rohtas Industries Ltd. Vs Brijnandan Pandey
Supreme Court Of India · AIR 1957 SC 1 : (1957) 5 BLJR 26 : (1956) 2 LLJ 444 : (1956) 1 SCR 800
Constitution of India, 1950 — Article 136Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22
Supreme Court11 Oct 1956Allowed
Burn and Co., Calcutta Vs Their Employees
Supreme Court Of India · AIR 1957 SC 38 : (1957) 1 LLJ 226 : (1956) 1 SCR 781
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1)
Supreme Court11 Oct 1956Dismissed
Clerks of Calcutta Tramways Vs Calcutta Tramways Co. Ltd.
Supreme Court Of India · AIR 1957 SC 78 : (1956) 2 LLJ 450 : (1956) 1 SCR 772