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COURT ARCHIVE

Supreme Court Of India judgments, 1956

114 judgments · page 6 of 6

Supreme Court15 Feb 1956Disposed Of

Kuldip Singh Vs The State of Punjab and Another

Supreme Court Of India · AIR 1956 SC 391 : (1956) CriLJ 781 : (1956) 1 SCR 125

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 132, 193(1), 195, 195(1), 195(3)Penal Code, 1860 (IPC) — Section 193, 471
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Supreme Court02 Feb 1956Allowed

Santa Singh Vs State of Punjab

Supreme Court Of India · AIR 1956 SC 526(2) : (1956) CriLJ 930

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 162, 367Evidence Act, 1872 — Section 5, 60
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Supreme Court20 Jan 1956Dismissed

Sri Sadasib Prakash Brahmachari Vs The State of Orissa

Supreme Court Of India · AIR 1956 SC 432 : (1956) 22 CLT 235 : (1956) 1 SCR 43

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 19(1)Orissa Hindu Religious Endowments Act, 1951 — Section 42(1), 42(7), 44(2), 79(A)
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Supreme Court20 Jan 1956Dismissed

Ram Chandra Palai and Others Vs The State of Orissa and Others

Supreme Court Of India · AIR 1956 SC 298 : (1956) 22 CLT 171 : (1956) 1 SCR 28

Constitution of India, 1950 — Article 14, 19(1), 301, 305, 31(2)Orissa Motor Vehicles (Amendment) Act, 1948 — Section 1, 1Orissa Motor Vehicles (Regulation of Stage Carriage and Public Carriers Services) Act, 1947 —
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Supreme Court17 Jan 1956Allowed

The State of Bombay Vs R.S. Nanji

Supreme Court Of India · AIR 1956 SC 294 : (1956) 58 BOMLR 978 : (1956) 1 SCR 18

Bombay Land Requisition Act, 1948 — Section 3, 5(1)Road Transport Corporations Act, 1950 — Section 19(1)
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