COURT ARCHIVE

Supreme Court Of India judgments, 1956

114 judgments · page 4 of 6

Supreme Court10 May 1956Allowed

Awadh Behari Sharma Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1956 SC 738 : (1956) CriLJ 1372

Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 157, 60Railways Act, 1890 — Section 101

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Supreme Court10 May 1956Allowed

Mehta Parikh and Co. Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1956 SC 554 : (1956) 58 BOMLR 1015 : (1956) 30 ITR 181(2) : (1956) 30 ITR 181 : (1956) 1 SCR 626(2)

Income Tax Act, 1961 — Section 23(3), 26A, 66, 66(1), 66(2)

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Supreme Court10 May 1956Allowed

Wazir Singh Vs State of Punjab

Supreme Court Of India · AIR 1956 SC 754

Penal Code, 1860 (IPC) — Section 301, 302, 326, 34

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Supreme Court09 May 1956Allowed

Shirinbai Maneckshaw and Others Vs Nargacebai J. Motishaw and Others

Supreme Court Of India · AIR 1956 SC 747 : (1957) 70 LW 1 : (1956) 1 SCR 591

Succession Act, 1925 — Section 129, 130, 67

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Supreme Court09 May 1956Allowed

J. Narayana Rao Vs V.G. Basavarayappa and Others

Supreme Court Of India · AIR 1956 SC 727

Transfer of Property Act, 1882 — Section 51

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Supreme Court09 May 1956Allowed

Mohammad Shah Vs Fasihuddin Ansari and Others

Supreme Court Of India · AIR 1956 SC 713

Evidence Act, 1872 — Section 101, 102, 103, 104Limitation Act, 1908 — Article 142, 144, 10Transfer of Property Act, 1882 — Section 63

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Supreme Court09 May 1956Dismissed

Shri Ram Narain Vs The Simla Banking and Industrial Co. Limited

Supreme Court Of India · AIR 1956 SC 614 : (1956) 26 CompCas 280 : (1956) 1 SCR 603

Banking Companies Act, 1949 — Section 45Civil Procedure Code, 1908 (CPC) — Section 39Companies Act, 1956 — Section 171

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Supreme Court09 May 1956Disposed Of

Chikkarange Gowda and Others Vs State of Mysore

Supreme Court Of India · AIR 1956 SC 731 : (1956) CriLJ 1365 : (1957) KLT 25

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 149, 302, 31

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Supreme Court09 May 1956Dismissed

Ravula Subba Rao and Another Vs The Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1956 SC 604 : (1956) 30 ITR 163 : (1956) 1 SCR 577

Income Tax Act, 1922 — Section 26Income Tax Rules, 1962 — Rule 2, 6Powers of Attorney Act, 1882 — Section 2

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Supreme Court08 May 1956Dismissed

Hari Khemu Gawali Vs The Deputy Commissioner of Police, Bombay and Another

Supreme Court Of India · AIR 1956 SC 559 : (1956) 58 BOMLR 995 : (1956) CriLJ 1104 : (1956) 1 SCR 506

Bombay Police Act, 1951 — Section 57Constitution of India, 1950 — Article 19(1), 19(5)Criminal Procedure Code, 1898 (CrPC) — Section 107, 110, 151

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Supreme Court08 May 1956Dismissed

The State of Punjab Vs Kharaiti Lal

Supreme Court Of India · AIR 1956 SC 551 : (1956) CriLJ 1101 : (1956) 1 SCR 569

Criminal Procedure Code, 1898 (CrPC) — Section 342East Punjab Essential Services Maintenance Act, 1947 — Section 3, 5, 7Police Act, 1861 — Section 22, 29

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Supreme Court08 May 1956Dismissed

Madan Gopal Bagla Vs The Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1956 SC 571 : (1956) 30 ITR 174 : (1956) 1 SCR 551

Income Tax Act, 1922 — Section 10, 10(2), 66, 66(1)

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Supreme Court08 May 1956Dismissed

Bhagubhai Dullabhabhai Bhandari Vs The District Magistrate, Thana and Others

Supreme Court Of India · AIR 1956 SC 585 : (1956) 58 BOMLR 1007 : (1956) CriLJ 1126 : (1956) 1 SCR 533

Bombay Police Act, 1951 — Section 56Constitution of India, 1950 — Article 19

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Supreme Court08 May 1956Allowed

Modi Food Products Co. Limited Vs Shri Faqir Chand Sharma and Others

Supreme Court Of India · AIR 1956 SC 628 : (1956) 1 LLJ 749 : (1957) 70 LW 6 : (1956) 1 SCR 560

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23, 25

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Supreme Court04 May 1956Dismissed

Jaswantrai Manilal Akhaney Vs The State of Bombay

Supreme Court Of India · AIR 1956 SC 575 : (1956) 58 BOMLR 1026 : (1956) CriLJ 1116 : (1956) 1 SCR 483

Companies Act, 1913 — Section 179Contract Act, 1872 — Section 179Criminal Procedure Code, 1898 (CrPC) — Section 196, 197, 221, 222, 222(1)

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Supreme Court04 May 1956Dismissed

Bipin Lal Kuthiala Vs Commissioner of Income Tax, Punjab

Supreme Court Of India · AIR 1956 SC 634 : (1956) 30 ITR 1

Income Tax Act, 1922 — Section 4(1)

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Supreme Court26 Apr 1956Dismissed

Nagubai Ammal and Others Vs B. Shama Rao and Others

Supreme Court Of India · AIR 1956 SC 593 : (1957) 5 BLJR 264 : (1956) 1 SCR 451

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Limitation Act, 1908 — Article 142Transfer of Property Act, 1882 — Section 52

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Supreme Court26 Apr 1956Allowed

Kartar Singh and Others Vs The State of Punjab

Supreme Court Of India · AIR 1956 SC 541 : (1956) CriLJ 945 : (1956) 1 SCR 476

Punjab Security of Land Tenures Act, 1953 — Section 9

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Supreme Court24 Apr 1956dismissed

Ch. Tika Ramji and Others etc. Vs The State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1956 SC 676 : (1956) 1 SCR 393

Constitution of India, 1950 — Article 14, 19(1), 254, 301, 304Uttar Pradesh Sugarcane Regulation of Supply and Purchase (Amendment) Act, 1955 — Section 16

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Supreme Court24 Apr 1956dismissed

Lawrence Joachim Joseph D''souza Vs The State of Bombay

Supreme Court Of India · AIR 1956 SC 531 : (1956) 58 BOMLR 989 : (1956) CriLJ 935 : (1956) 1 SCR 382

Constitution of India, 1950 — Article 22(6)Preventive Detention Act, 1950 — Section 3(1)

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