COURT ARCHIVE

Supreme Court Of India judgments, 1957

140 judgments · page 4 of 7

Supreme Court04 Sept 1957Dismissed

W.O. Holdsworth and Others Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1957 SC 887 : (1958) 33 ITR 472 : (1958) 1 SCR 296

Constitution of India, 1950 — Article 133(1)Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 11(1), 2(11), 3, 44(2)

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Supreme Court16 Jul 1957Allowed

Ganesh Flour Mills Co. Ltd. Vs Employees of Ganesh Flour Mills Co. Ltd.

Supreme Court Of India · AIR 1958 SC 382 : (1961) 1 LLJ 415

Industrial Disputes Act, 1947 — Section 2

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Supreme Court15 Jul 1957dismissed

Narayan Rao Vs The State of Andhra Pradesh

Supreme Court Of India · AIR 1957 SC 737 : (1957) CriLJ 1320 : (1958) 36 MysLJ 24 : (1958) 1 SCR 283

Criminal Procedure Code, 1898 (CrPC) — Section 154, 161(3), 162, 164, 173Penal Code, 1860 (IPC) — Section 109, 302, 34

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Supreme Court10 Jul 1957Dismissed

Prakash Chandra Pathak Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1960 SC 195

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 380

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Supreme Court24 May 1957Allowed

AL. PR. Ranganathan Chettiar Vs AL. PR. AL. Periakaruppan Chettiar

Supreme Court Of India · AIR 1957 SC 815 : (1958) 1 MLJ 36 : (1958) 1 SCR 214

Constitution of India, 1950 — Article 136(1)

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Supreme Court24 May 1957Allowed

N. Subramania Iyer Vs The Official Receiver, Quilon

Supreme Court Of India · AIR 1958 SC 1 : (1958) 2 KLJ 17 : (1958) 1 SCR 257

General Clauses Act, 1897 — Section 2(22)Travancore General Clauses Act, 1897 — Section 6(2)

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Supreme Court24 May 1957Allowed

Puranlal Lakhanpal Vs Union of India (UOI)

Supreme Court Of India · AIR 1958 SC 163 : (1958) CriLJ 283 : (1958) 1 SCR 460

Constitution of India, 1950 — Article 22, 22(4)(A)Preventive Detention (Amendment) Act, 1951 — Section 11(1)

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Supreme Court24 May 1957Allowed

Kaushal Kishore and Others Vs Ram Dev and Others

Supreme Court Of India · AIR 1958 SC 999

Constitution of India, 1950 — Article 136

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Supreme Court24 May 1957Dismissed

Radha Kissen Chamria and Others Vs Keshardeo Chamria and Another

Supreme Court Of India · AIR 1957 SC 743

Bengal Money Lenders Act, 1940 — Section 2(12), 2(2), 30Civil Procedure Code, 1908 (CPC) — Section 112Constitution of India, 1950 — Article 133

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Supreme Court24 May 1957Dismissed

Prem Singh and Others Vs Deputy Custodian General, Evacuee Property and Others

Supreme Court Of India · AIR 1957 SC 804 : (1958) 60 PLR 53

Administration of Evacuee Property Act, 1950 — Section 27, 55, 55(1), 56, 56(2)Constitution of India, 1950 — Article 226

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Supreme Court23 May 1957Dismissed

Sardul Singh Caveeshar Vs The State of Bombay

Supreme Court Of India · AIR 1957 SC 747 : (1958) 60 BOMLR 691 : (1957) CriLJ 1325 : (1957) 35 MysLJ 319 : (1958) 1 SCR 161

Evidence Act, 1872 — Section 10, 11, 14, 18, 30

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Supreme Court23 May 1957Dismissed

Commissioner of Income Tax, West Bengal, Calcutta Vs Raja Benoy Kumar Sahas Roy

Supreme Court Of India · AIR 1957 SC 768 : (1957) 2 AnWR 145 : (1957) 32 ITR 466

Income Tax Act, 1922 — Section 2(1), 4(3)Transfer of Property Act, 1882 — Section 107, 117

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Supreme Court23 May 1957Allowed

United Commercial Bank Ltd. Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · (1957) 32 ITR 688 : (1958) 1 MLJ 26

Income Tax Act, 1922 — Section 10, 11, 12, 24(2), 6

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Supreme Court23 May 1957Dismissed

Associated Tubewells Ltd. Vs R.B. Gujarmal Modi

Supreme Court Of India · AIR 1957 SC 742 : (1957) 2 AnWR 137 : (1958) 60 PLR 9

Constitution of India, 1950 — Article 136, 137

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Supreme Court23 May 1957Allowed

The United Commercial Bank Ltd., Calcutta Vs The Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1957 SC 918 : (1958) 1 SCR 79

Companies Act, 1956 — Section 277FIncome Tax Act, 1961 — Section 10, 11, 12, 13, 14

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Supreme Court23 May 1957dismissed

MAHARAJADHIRAJ SIR KAMESHWAR SINGH Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.

Supreme Court Of India · (1957) 32 ITR 587

Income Tax Act, 1922 — Section 66(1), 66(2)Income Tax Act, 1961 — Section 23(3), 66A(2)

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Supreme Court23 May 1957dismissed

Maharajadhiraj Sir Kameshwar Singh Vs Commissioner of Income Tax, Bihar and Orissa

Supreme Court Of India · AIR 1957 SC 667 : (1957) 2 AnWR 172

Income Tax Act, 1922 — Section 2(1)

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Supreme Court23 May 1957Allowed

Commissioner of Income Tax Vs Jyotikana Chowdhurani and Others

Supreme Court Of India · AIR 1958 SC 19 : (1958) 1 AnWR 76 : (1957) 32 ITR 705 : (1958) 1 MLJ 76

Income Tax Act, 1922 — Section 2(1), 4(3)

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Supreme Court22 May 1957Allowed

Oriental Investment Co. Ltd. Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1957 SC 852 : (1957) 32 ITR 664 : (1958) 1 MLJ 18

Income Tax Act, 1922 — Section 66

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Supreme Court22 May 1957Allowed

Raghubar Mandal Harihar Mandal Vs The State of Bihar

Supreme Court Of India · AIR 1957 SC 810 : (1958) 1 SCR 37 : (1957) 8 STC 770

Bihar Sales Tax Act, 1944 — Section 10(2)Income Tax Act, 1922 — Section 23(3)

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