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Supreme Court Of India judgments, 1957

140 judgments · page 6 of 7

Supreme Court10 Apr 1957Allowed

Sarwan Singh Rattan Singh Vs State of Punjab

Supreme Court Of India · AIR 1957 SC 637 : (1957) CriLJ 1014 : (1957) 35 MysLJ 255 : (1957) 1 SCR 953

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3), 342Evidence Act, 1872 — Section 24
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Supreme Court10 Apr 1957Allowed

Sarwan Singh Vs The State of Punjab

Supreme Court Of India · AIR 1957 SC 637 : (1957) CriLJ 1014 : (1957) 35 MysLJ 255 : (1957) 1 SCR 953

Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3), 342Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
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Supreme Court09 Apr 1957Dismissed

R.M.D. Chamarbaugwalla Vs The Union of India (UOI)

Supreme Court Of India · AIR 1957 SC 628 : (1957) 59 BOMLR 973 : (1957) 35 MysLJ 180 : (1957) 1 SCR 930

Constitution of India, 1950 — Article 19(1), 19(6)Prize Competitions Act, 1955 — Section 2, 4, 5Prize Competitions Rules — Rule 11, 12
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Supreme Court09 Apr 1957Allowed

The State of Bombay Vs R.M.D. Chamarbaugwala

Supreme Court Of India · AIR 1957 SC 699 : (1957) 59 BOMLR 945 : (1957) 35 MysLJ 283 : (1957) 1 SCR 874

Bombay Lotteries and Prize Competitions Control and Tax Act, 1948 — Section 12A, 2(1)Constitution of India, 1950 — Article 19(1), 301Penal Code, 1860 (IPC) — Section 294
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Supreme Court05 Apr 1957Allowed

The State of Madhya Pradesh Vs Veereshwar Rao Agnihotry

Supreme Court Of India · AIR 1957 SC 592 : (1957) 5 BLJR 476 : (1957) CriLJ 892 : (1957) 1 SCR 686

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 403(1)General Clauses Act, 1897 — Section 26
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Supreme Court05 Apr 1957Dismissed

Ramji Lal Modi Vs The State of U.P.

Supreme Court Of India · AIR 1957 SC 620 : (1957) 2 AnWR 65 : (1957) 5 BLJR 723 : (1957) CriLJ 1006 : (1957) 35 MysLJ 159 : (1958) 60 PLR 11 : (1957) 1 SCR 860

Constitution of India, 1950 — Article 19(1)(A), 19(2), 25, 26Penal Code, 1860 (IPC) — Section 153
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Supreme Court02 Apr 1957Dismissed

A.V. Fernandez Vs The State of Kerala

Supreme Court Of India · AIR 1957 SC 657 : (1957) 1 SCR 837 : (1957) 8 STC 561

Constitution of India, 1950 — Article 286Travancore-Cochin General Sales Tax Act, 1125 — Section 26Travancore-Cochin General Sales Tax Rules, 1950 — Rule 20(i)
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Supreme Court26 Mar 1957dismissed

The State of Uttar Pradesh Vs Mohammed Sayeed

Supreme Court Of India · AIR 1957 SC 587 : (1957) 5 BLJR 569 : (1957) CriLJ 888 : (1957) 1 SCR 770

Adaptation of Laws Order, 1950 — Clause 4Criminal Procedure Code, 1898 (CrPC) — Section 499, 514, 555Penal Code, 1860 (IPC) — Section 379
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Supreme Court05 Mar 1957Dismissed

Lilavati Bai Vs The State of Bombay

Supreme Court Of India · AIR 1957 SC 521 : (1957) 59 BOMLR 934 : (1957) 1 SCR 721

Bombay Land Requisition (Amendment) Act, 1950 — Section 5, 6Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2Constitution of India, 1950 — Article 13, 19(1), 226, 31, 32
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Supreme Court20 Feb 1957Allowed

Raghubansh Lal Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1957 SC 486 : (1957) ALT 550 : (1957) 5 BLJR 362 : (1957) CriLJ 595 : (1957) KLT 452 : (1957) 1 SCR 696

Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 218
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Supreme Court19 Feb 1957dismissed

Asgarali Nazarali Singaporawalla Vs The State of Bombay

Supreme Court Of India · AIR 1957 SC 503 : (1957) 59 BOMLR 917 : (1957) CriLJ 605 : (1957) 1 SCR 678

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 337, 337(2)Penal Code, 1860 (IPC) — Section 109, 114, 116, 161, 165
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