Supreme Court30 Sept 1957Allowed
The State of Uttar Pradesh Vs Mohammad Nooh
Supreme Court Of India · (1958) 1 SCR 595 : AIR 1958 SC 86
Constitution of India, 1950 — Article 132(1), 133(1)(C), 226
COURT ARCHIVE
Supreme Court Of India judgments, 1957
140 judgments · page 3 of 7
Supreme Court26 Sept 1957Allowed
The State of Madras Vs A. Vaidyanatha Iyer
Supreme Court Of India · AIR 1958 SC 61 : (1958) CriLJ 232 : (1958) 2 LLJ 653 : (1958) 1 MLJ 136 : (1958) 36 MysLJ 163 : (1958) 1 SCR 580
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 342, 417Penal Code, 1860 (IPC) — Section 161
Supreme Court25 Sept 1957Allowed
The State of Bombay Vs Saubhagchand M. Doshi
Supreme Court Of India · AIR 1957 SC 892 : (1958) 1 SCR 571
Bombay Civil Services Rules, 1959 — Rule 165Constitution of India, 1950 — Article 311(2)
Supreme Court25 Sept 1957dismissed
Khushal Rao Vs The State of Bombay
Supreme Court Of India · AIR 1958 SC 22 : (1958) CriLJ 106 : (1957) 35 MysLJ 428 : (1958) 1 SCR 552
Constitution of India, 1950 — Article 134(1)(C)Evidence Act, 1872 — Section 114, 133, 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34
Supreme Court24 Sept 1957Allowed
Surinder Kumar and Others Vs Gian Chand and Others
Supreme Court Of India · AIR 1957 SC 875 : (1958) 1 AnWR 74 : (1958) 1 MLJ 74 : (1958) 1 SCR 548
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 136Supreme Court Rules, 1966 — Order 45 Rule 5
Supreme Court20 Sept 1957Dismissed
Martin Burn Ltd. Vs R.N. Banerjee
Supreme Court Of India · AIR 1958 SC 79 : (1958) 1 LLJ 247 : (1958) 1 SCR 514
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, 151Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 9(1), 9(10)
Supreme Court20 Sept 1957Allowed
State of U.P. Vs Manbodhan Lal Srivastava
Supreme Court Of India · AIR 1957 SC 912 : (1958) 2 LLJ 273 : (1958) 1 SCR 533
Constitution of India, 1950 — Article 311(2), 320(3)
Supreme Court19 Sept 1957Dismissed
Hartwell Prescott Singh Vs The Uttar Pradesh Government and Others
Supreme Court Of India · AIR 1957 SC 886 : (1958) 1 AnWR 71 : (1958) 1 MLJ 71 : (1958) 1 SCR 509
Constitution of India, 1950 — Article 311
Supreme Court18 Sept 1957Allowed
Union of India (UOI) Vs T.R. Varma
Supreme Court Of India · AIR 1957 SC 882 : (1958) 1 AnWR 67 : (1958) 2 LLJ 259 : (1958) 1 MLJ 67 : (1958) 60 PLR 126 : (1958) 1 SCR 499
Constitution of India, 1950 — Article 226, 311(2)
Supreme Court17 Sept 1957Allowed
S.S. Shetty Vs Bharat Nidhi, Ltd.
Supreme Court Of India · AIR 1958 SC 12 : (1957) 2 LLJ 696 : (1958) 1 SCR 442
Civil Procedure Code, 1908 (CPC) — Section 95Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20(1), 20(2)
Supreme Court17 Sept 1957Dismissed
Bakhshish Singh Vs The State of Punjab
Supreme Court Of India · AIR 1957 SC 904 : (1958) ALT 66 : (1958) 6 BLJR 74 : (1957) CriLJ 1459 : (1958) 36 MysLJ 145 : (1958) 1 SCR 409
Evidence Act, 1872 — Section 114, 32(1), 33Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court17 Sept 1957dismissed
Subramania Goundan Vs The State of Madras
Supreme Court Of India · AIR 1958 SC 66 : (1958) CriLJ 238 : (1958) 1 MLJ 130 : (1958) 36 MysLJ 376 : (1958) 1 SCR 428
Criminal Procedure Code, 1898 (CrPC) — Section 154, 164, 173, 173(4), 207Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 302
Supreme Court17 Sept 1957Dismissed
Mangoo Singh Vs The Election Tribunal, Bareilly and Others
Supreme Court Of India · AIR 1957 SC 871 : (1958) 1 MLJ 62 : (1958) 1 SCR 418
Uttar Pradesh Municipalities Act, 1916 — Section 13
Supreme Court17 Sept 1957Dismissed
Macherla Hanumantha Rao and Others Vs The State of Andhra Pradesh
Supreme Court Of India · AIR 1957 SC 927 : (1958) 6 BLJR 398 : (1957) CriLJ 1463 : (1958) 1 MLJ 56 : (1958) 1 SCR 396
Constitution of India, 1950 — Article 14Criminal Procedure (Amendment) Act, 1955 — Section 207, 207Criminal Procedure Code, 1898 (CrPC) — Section 161(3), 162, 164, 169, 173
Supreme Court12 Sept 1957Allowed
Maulana Abdul Shakur Vs Rikhab Chand and Another
Supreme Court Of India · AIR 1958 SC 52 : (1958) 1 MLJ 88 : (1958) 1 SCR 387
Constitution of India, 1950 — Article 102(1)Dargah Khwaja Saheb Act, 1955 — Section 11, 20, 4(1), 5, 6
Supreme Court11 Sept 1957Partly Allowed
Equitable Coal Co. Ltd. Vs Algu Singh and Another
Supreme Court Of India · AIR 1958 SC 761
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23
Supreme Court10 Sept 1957Dismissed
Kanai Lal Sur Vs Paramnidhi Sadhukhan
Supreme Court Of India · AIR 1957 SC 907 : (1958) 1 SCR 360
Calcutta Thika Tenancy Act, 1949 — Section 5(1)Civil Procedure Code, 1908 (CPC) — Section 47
Supreme Court10 Sept 1957Allowed
The Council of The Institute of Chartered Accountants of India and Another Vs B. Mukherjea
Supreme Court Of India · AIR 1958 SC 72 : (1958) 28 CompCas 1 : (1958) 1 MLJ 81 : (1958) 1 SCR 371
Chartered Accountants Act, 1949 — Section 2(2), 21, 22
Supreme Court06 Sept 1957Allowed
Virendra Vs The State of Punjab and Another
Supreme Court Of India · AIR 1957 SC 896 : (1958) 1 SCR 308
Constitution of India, 1950 — Article 19(1), 19(2), 19(6)Punjab Special Powers (Press) Act, 1956 — Section 2, 3
Supreme Court06 Sept 1957Dismissed
Mobarik Ali Ahmed Vs The State of Bombay
Supreme Court Of India · AIR 1957 SC 857 : (1959) 61 BOMLR 58 : (1957) CriLJ 1346 : (1958) 1 SCR 328
Criminal Procedure Code, 1898 (CrPC) — Section 179, 5(1)English Extradition Act, 1870 — Section 3(2)Evidence Act, 1872 — Section 16, 45, 47, 88