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Supreme Court Of India judgments, 1957

140 judgments · page 7 of 7

Supreme Court14 Feb 1957Dismissed

Nisar Ali Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1957 SC 366 : (1957) 5 BLJR 352 : (1957) CriLJ 550 : (1957) 1 SCR 657

Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 114, 302
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Supreme Court13 Feb 1957Dismissed

Baij Nath Prasad Tripathi Vs The State of Bhopal

Supreme Court Of India · AIR 1957 SC 494 : (1957) 5 BLJR 479 : (1957) CriLJ 597 : (1958) 2 LLJ 475 : (1957) 1 SCR 650

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 190, 190(1), 191, 192, 236Penal Code, 1860 (IPC) — Section 161, 165, 165
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Supreme Court13 Feb 1957Dismissed

Baijnathprasad Tripathi Vs State of Bhopal

Supreme Court Of India · (1957) JLJ 759

Constitution of India, 1950 — Article 20Criminal Law (Amendment) Act, 1952 — Section 6(10), 7(1), 7(2)Criminal Procedure Code, 1898 (CrPC) — Section 190, 190(1), 191, 192, 236
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Supreme Court12 Feb 1957Dismissed

Hansraj Moolji Vs The State of Bombay

Supreme Court Of India · AIR 1957 SC 497 : (1957) 59 BOMLR 910 : (1957) CriLJ 599 : (1957) 1 SCR 634

Government of India Act, 1935 — Section 72High Denomination Bank Notes (Demonetisation) Ordinance, 1946 — Section 4, 7India and Burma (Emergency Provisions) Act, 1940 — Section 1(3), 3
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Supreme Court11 Feb 1957Dismissed

K.N. Mehra Vs The State of Rajasthan

Supreme Court Of India · AIR 1957 SC 369 : (1957) CriLJ 552 : (1957) 1 SCR 623

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 23, 24, 378, 379
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Supreme Court06 Feb 1957Dismissed

Manak Lal Vs Dr. Prem Chand

Supreme Court Of India · AIR 1957 SC 425 : (1957) 1 SCR 575

Criminal Procedure Code, 1898 (CrPC) — Section 145Legal Practitioners Act, 1879 — Section 10(2), 13
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Supreme Court01 Feb 1957Allowed

Garikapatti Veeraya Vs N. Subbiah Choudhury

Supreme Court Of India · AIR 1957 SC 540 : (1957) 1 SCR 488

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 100, 109, 110, 152Constitution of India, 1950 — Article 133, 135Criminal Procedure Code, 1898 (CrPC) — Section 193, 194, 195, 195(6), 196
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Supreme Court31 Jan 1957Allowed

The State of Bihar Vs Ram Naresh Pandey

Supreme Court Of India · AIR 1957 SC 389 : (1957) 5 BLJR 406 : (1957) CriLJ 567 : (1957) 1 SCR 279

Criminal Procedure Code, 1898 (CrPC) — Section 202, 209(1), 209(2), 253(1), 253(2)Penal Code, 1860 (IPC) — Section 109, 302
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Supreme Court30 Jan 1957Allowed

Ratan Rai Vs State of Bihar

Supreme Court Of India · AIR 1957 SC 373

Criminal Procedure (Amendment) Act, 1955 — Section 307, 307(3)Penal Code, 1860 (IPC) — Section 435, 436
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Supreme Court30 Jan 1957Allowed

Dharmanand Pant Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1957 SC 594 : (1957) 5 BLJR 470 : (1957) CriLJ 894 : (1957) 35 MysLJ 117 : (1957) 1 SCR 321

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 4, 75, 78Criminal Procedure Code, 1898 (CrPC) — Section 249, 503, 506, 75, 78Evidence Act, 1872 — Section 123, 33
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Supreme Court29 Jan 1957Allowed

Kamala Devi Vs Bachu Lal Gupta

Supreme Court Of India · AIR 1957 SC 434 : (1957) 1 SCR 452

Hindu Succession Act, 1956 — Section 14Transfer of Property Act, 1882 — Section 123
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Supreme Court29 Jan 1957Allowed

Hooghly Jute Mills Vs Their Employees

Supreme Court Of India · AIR 1957 SC 376 : (1957) 1 LLJ 485

Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7
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Supreme Court11 Jan 1957Dismissed

Om Prakash Gupta Vs State of U.P.

Supreme Court Of India · AIR 1957 SC 458 : (1957) 5 BLJR 502 : (1957) CriLJ 575 : (1958) 2 LLJ 645

Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 5(1), 6
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