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Supreme Court Of India judgments, 1957

140 judgments · page 1 of 7

Supreme Court13 Dec 1957Allowed

Khem Chand Vs The Union of India (UOI )and Others

Supreme Court Of India · AIR 1958 SC 300 : (1959) 1 LLJ 167 : (1958) 1 MLJ 169 : (1963) 1 SCR 229 Supp : (1958) 1 SCR 1080

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 7, 80Constitution of India, 1950 — Article 136, 311(2)Penal Code, 1860 (IPC) — Section 307
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Supreme Court03 Dec 1957Dismissed

P. Balakotaiah Vs The Union of India (UOI) and Others

Supreme Court Of India · AIR 1958 SC 232 : (1958) 1 MLJ 162 : (1958) 1 SCR 1052

Constitution of India, 1950 — Article 14, 19(1), 311Railway Establishment Code — Rule 148Railway Services (Safeguarding of National Security) Rules, 1949 — Rule 3, 7
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Supreme Court03 Dec 1957Dismissed

S.A. Venkataraman Vs The State

Supreme Court Of India · AIR 1958 SC 107 : (1958) CriLJ 254 : (1958) 2 LLJ 1 : (1958) 2 MLJ 45 : (1958) 36 MysLJ 189

Criminal Procedure Code, 1898 (CrPC) — Section 173, 190, 195, 197, 197Penal Code, 1860 (IPC) — Section 161, 162, 163, 164, 165Prevention of Corruption Act, 1947 — Section 5(2), 6
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Supreme Court21 Nov 1957Allowed

Asa Ram and Another Vs Mst. Ram Kali and Another

Supreme Court Of India · AIR 1958 SC 183 : (1958) 2 MLJ 32 : (1960) RD 46 : (1958) 1 SCR 988

Civil Procedure Code, 1908 (CPC) — Section 144Transfer of Property Act, 1882 — Section 76Uttar Pradesh Tenancy Act, 1939 — Section 29
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