COURT ARCHIVE

Supreme Court Of India judgments, 1957

140 judgments · page 2 of 7

Supreme Court08 Nov 1957Dismissed

Nohiria Ram Vs The Union of India (UOI) and Others

Supreme Court Of India · AIR 1958 SC 113 : (1958) 1 SCR 923

Civil Services (Classification, Control and Appeal) Rules — Rule 24, 44Fundamental Rules — Rule 111, 113, 127, 9(4)

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Supreme Court05 Nov 1957Allowed

Patna Electric Supply Co., Ltd., Patna Vs Bali Rai and Another

Supreme Court Of India · AIR 1958 SC 204 : (1958) 1 LLJ 257 : (1958) 1 SCR 871

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7Industrial Disputes Act, 1947 — Section 33

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Supreme Court05 Nov 1957Dismissed

The Sree Meenakshi Mills, Ltd. Vs Their Workmen

Supreme Court Of India · AIR 1958 SC 153 : (1958) 1 LLJ 239 : (1958) 2 MLJ 24 : (1958) 1 SCR 878

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, 151

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Supreme Court01 Nov 1957Dismissed

Parshotam Lal Dhingra Vs Union of India (UOI)

Supreme Court Of India · AIR 1958 SC 36 : (1958) 6 BLJR 285 : (1958) 1 LLJ 544 : (1958) 36 MysLJ 1 : (1958) 1 SCR 828

Constitution of India, 1950 — Article 310, 311, 311(2)

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Supreme Court31 Oct 1957Dismissed

Leo Roy Frey Vs The Superintendent, District Jail, Amritsar and Another

Supreme Court Of India · AIR 1958 SC 119 : (1958) CriLJ 260 : (1983) ECR 1674 : (1983) 13 ELT 1302 : (1958) 1 SCR 822

Constitution of India, 1950 — Article 20(2), 32Penal Code, 1860 (IPC) — Section 120BSea Customs Act, 1878 — Section 186, 67(8)

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Supreme Court30 Oct 1957dismissed

Inayat Ullah Vs The Custodian, Evacuee Property

Supreme Court Of India · AIR 1958 SC 160 : (1958) JLJ 79 : (1958) 1 SCR 816

Administration of Evacuee Property Act, 1950 — Section 7Criminal Procedure Code, 1898 (CrPC) — Section 480, 482Penal Code, 1860 (IPC) — Section 193, 228

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Supreme Court29 Oct 1957Allowed

Dhian Singh Sobha Singh and Another Vs The Union of India (UOI)

Supreme Court Of India · AIR 1958 SC 274 : (1958) 1 AnWR 93 : (1958) 1 MLJ 93 : (1958) 36 MysLJ 256 : (1958) 1 SCR 781

Civil Procedure Code, 1908 (CPC) — Section 110, 80

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Supreme Court29 Oct 1957dismissed

Nani Gopal Biswas Vs The Municipality of Howrah

Supreme Court Of India · AIR 1958 SC 141 : (1958) CriLJ 271 : (1958) 33 ITR 1 : (1958) 36 MysLJ 337 : (1958) 1 SCR 774

Calcutta Municipal Act, 1923 — Section 299, 300, 488(1)Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 236, 237

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Supreme Court28 Oct 1957Dismissed

Sarjug Rai and Others Vs The State of Bihar

Supreme Court Of India · AIR 1958 SC 127 : (1958) 6 BLJR 49 : (1958) CriLJ 268 : (1958) 1 SCR 768

Criminal Procedure Code, 1898 (CrPC) — Section 30, 31(3), 32, 34, 439Penal Code, 1860 (IPC) — Section 395

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Supreme Court25 Oct 1957dismissed

Jaswant Singh Vs The State of Punjab

Supreme Court Of India · AIR 1958 SC 124 : (1958) 6 BLJR 31 : (1958) CriLJ 265 : (1958) 2 LLJ 269 : (1958) 36 MysLJ 118 : (1958) 1 SCR 762

Criminal Procedure Code, 1898 (CrPC) — Section 161, 165, 195Penal Code, 1860 (IPC) — Section 409, 477Prevention of Corruption Act, 1988 — Section 5(1), 6, 6(1)

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Supreme Court25 Oct 1957Allowed

Mill Manager, Model Mills Nagpur Ltd. Vs Dharam Das, Etc.

Supreme Court Of India · AIR 1958 SC 311

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(5), 2(12), 2(13), 2(27)

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Supreme Court24 Oct 1957dismissed

Sidheswar Ganguly Vs The State of West Bengal

Supreme Court Of India · AIR 1958 SC 143 : (1958) CriLJ 273 : (1958) 1 SCR 749

Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 256(2), 342Penal Code, 1860 (IPC) — Section 376

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Supreme Court21 Oct 1957Allowed

Ramaswamy Nadar Vs The State of Madras

Supreme Court Of India · AIR 1958 SC 56 : (1958) 1 AnWR 143 : (1958) CriLJ 228 : (1958) 1 MLJ 143 : (1958) 36 MysLJ 113 : (1958) 1 SCR 739

Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 238, 423, 423(1)Penal Code, 1860 (IPC) — Section 403, 420

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Supreme Court16 Oct 1957Allowed

The Commissioner of Income Tax Vs Mcmillan and Co.

Supreme Court Of India · AIR 1958 SC 207 : (1958) 60 BOMLR 636 : (1958) 33 ITR 182 : (1958) 2 MLJ 1 : (1958) 1 SCR 689

Income Tax Act, 1922 — Section 31(3), 33(4)

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Supreme Court15 Oct 1957dismissed

Crown Aluminium Works Vs Their Workmen

Supreme Court Of India · AIR 1958 SC 30 : (1958) 1 LLJ 1 : (1958) 1 SCR 651

Constitution of India, 1950 — Article 136

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Supreme Court15 Oct 1957Partly Allowed

Indian Iron and Steel Co., Ltd. and Another Vs Their Workmen

Supreme Court Of India · AIR 1958 SC 130 : (1958) 1 LLJ 260

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 144

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Supreme Court14 Oct 1957Allowed

Kapil Deo Shukla Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1958 SC 121 : (1958) 6 BLJR 70 : (1958) CriLJ 262 : (1958) 36 MysLJ 372 : (1958) 1 SCR 640

Criminal Procedure Code, 1898 (CrPC) — Section 269(2), 367, 418, 419Penal Code, 1860 (IPC) — Section 408, 477

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Supreme Court14 Oct 1957dismissed

Dr. N.B. Khare Vs Election Commission of India

Supreme Court Of India · AIR 1958 SC 139 : (1958) 1 SCR 648

Constitution of India, 1950 — Article 71(1), 71(3)Presidential and Vice-Presidential Elections Act, 1952 — Section 14, 18Supreme Court Rules, 1950 — Order 37A Rule 12, Order 37A Rule 3

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Supreme Court08 Oct 1957Dismissed

Ramgopal Ganpatrai Ruia and Another Vs The State of Bombay

Supreme Court Of India · AIR 1958 SC 97 : (1958) 60 BOMLR 704 : (1958) CriLJ 244 : (1958) 1 SCR 618

Criminal Procedure Code, 1898 (CrPC) — Section 195, 207, 208, 209, 210Penal Code, 1860 (IPC) — Section 109, 409

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Supreme Court04 Oct 1957Dismissed

Bombay Salt and Chemical Industries Vs L.J. Johnson and Others

Supreme Court Of India · AIR 1958 SC 289

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20, 29, 40Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90, 90(3)

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