Supreme Court23 Dec 1958Dismissed
Burn and Co. Limited Vs Their Workmen and Others The Workmen of Bum and Co. Ltd. Vs Burn and Co. Ltd. and Others
Supreme Court Of India · AIR 1959 SC 529
Industrial Disputes Act, 1947 — Section 33
COURT ARCHIVE
Supreme Court Of India judgments, 1958
176 judgments · page 1 of 9
Supreme Court19 Dec 1958dismissed
Gummalapura Taggina Matada Kotturuswami Vs Setra Veeravva and Others
Supreme Court Of India · AIR 1959 SC 577 : (1959) MPLJ 662 : (1959) 1 SCR 968 Supp
Hindu Succession Act, 1956 — Section 14, 14(1), 15Specific Relief Act, 1963 — Section 42
Supreme Court18 Dec 1958Dismissed
Raghubar Sarup and Others Vs The State of U.P. and Others S. Shaukat Ali and Others Vs State of U.P. and Another
Supreme Court Of India · (1958) 12 SC CK 0014
Constitution of India, 1950 — Article 31(2), 32, 363Rampur Thekedari and Pattedari Abolition Act, 1954 — Section 10, 11, 12, 13, 14States Merger (Governors Provinces) Order, 1949 — Article 7, 8
Supreme Court18 Dec 1958Allowed
Mizaji and Another Vs The State of U.P.
Supreme Court Of India · AIR 1959 SC 572 : (1959) CriLJ 777 : (1959) 1 SCR 940 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
Supreme Court18 Dec 1958Allowed
Raja Bahadur K.C. Deo Bhanj Vs Raghunath Misra and Others
Supreme Court Of India · AIR 1959 SC 589 : (1959) 1 SCR 952 Supp
Penal Code, 1860 (IPC) — Section 61
Supreme Court17 Dec 1958Dismissed
Attar Singh and Others Vs The State of U.P.
Supreme Court Of India · AIR 1959 SC 564 : (1959) 1 SCC 928 Supp : (1959) 1 SCR 928 Supp
Constitution of India, 1950 — Article 14, 31(2), 32Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11, 12, 14, 15Uttar Pradesh Land Revenue Act, 1901 — Section 40, 41, 49, 51, 54
Supreme Court16 Dec 1958dismissed
Maharana Shri Jayavantsinhji, Ranmalsinhji Vs The State of Bombay and Others
Supreme Court Of India · AIR 1959 SC 547 : (1959) 61 BOMLR 945 : (1959) 1 SCR 911 Supp
Gujarat Taluqdars Act, 1888 — Section 22
Supreme Court16 Dec 1958Partly Allowed
Haji Mohammad Ekramul Haq Vs The State of West Bengal
Supreme Court Of India · AIR 1959 SC 488 : (1959) 1 SCR 922 Supp
Land Acquisition Act, 1894 — Section 23, 23(1)
Supreme Court16 Dec 1958Allowed
The State of Rajasthan Vs G. Chawla and Dr. Pohumal
Supreme Court Of India · AIR 1959 SC 544 : (1959) CriLJ 660 : (1959) 1 SCC 904 Supp : (1959) 1 SCR 904 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 432
Supreme Court12 Dec 1958Dismissed
Hukum Chand Malhotra Vs Union of India (UOI)
Supreme Court Of India · AIR 1959 SC 536 : (1959) 1 SCR 892 Supp : (1959) 1 SCR 892
Constitution of India, 1950 — Article 226, 311(2)Government of India Act, 1935 — Section 240(3)
Supreme Court11 Dec 1958Dismissed
Achuthan Vs State of Kerala and Others
Supreme Court Of India · (1959) KLJ 103
Constitution of India, 1950 — Article 14, 16(1), 19(1), 226, 31
Supreme Court11 Dec 1958Dismissed
D.S. Garewal Vs The State of Punjab and Another
Supreme Court Of India · AIR 1959 SC 512 : (1959) 1 SCR 792 Supp
Constitution of India, 1950 — Article 226, 312, 392
Supreme Court11 Dec 1958Dismissed
C.K. Achuthan Vs The State of Kerala and Others
Supreme Court Of India · AIR 1959 SC 490 : (1959) 1 AnWR 164 : (1959) 1 SCR 787 Supp
Constitution of India, 1950 — Article 14, 16(1), 19(1), 226, 31
Supreme Court11 Dec 1958Dismissed
P.V. Sivarajan Vs The Union of India (UOI) and Another
Supreme Court Of India · AIR 1959 SC 556 : (1959) 1 SCR 779 Supp
Coir Industry Act, 1953 — Section 10(1), 10(2), 2, 26(1), 26(2)Constitution of India, 1950 — Article 14, 19, 32
Supreme Court09 Dec 1958Allowed
Central Bank of India Ltd. Vs K.R. Meenakshisundaram
Supreme Court Of India · AIR 1959 SC 552
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 10, 22, 23Industrial Disputes Act, 1947 — Section 33A
Supreme Court09 Dec 1958Dismissed
Seth Badri Prasad and Others Vs Seth Nagarmal and Others
Supreme Court Of India · AIR 1959 SC 559 : (1959) 29 CompCas 229 : (1959) 1 SCC 769 Supp : (1959) 1 SCR 769 Supp
Contract Act, 1872 — Section 72Partnership Act, 1932 — Section 69(3)
Supreme Court08 Dec 1958Dismissed
Atma Ram Vs The State of Punjab and Others
Supreme Court Of India · AIR 1959 SC 519 : (1959) 1 SCC 748 Supp : (1959) 1 SCR 748 Supp
Constitution of India, 1950 — Article 14, 19(1), 31, 32
Supreme Court05 Dec 1958Dismissed
Chaube Jagdish Prasad and Another Vs Ganga Prasad Chaturvedi
Supreme Court Of India · AIR 1959 SC 492 : (1959) 1 AnWR 171 : (1959) 1 SCR 733 Supp
Civil Procedure Code, 1908 (CPC) — Section 115
Supreme Court04 Dec 1958Dismissed
Narain and Others Vs The State of Punjab
Supreme Court Of India · AIR 1959 SC 484 : (1959) CriLJ 537 : (1959) 61 PLR 509 : (1959) 1 SCR 724 Supp
Evidence Act, 1872 — Section 167Penal Code, 1860 (IPC) — Section 109, 148, 149, 302, 307
Supreme Court03 Dec 1958Allowed
Asa Ram Vs The District Board, Muzaffarnagar
Supreme Court Of India · AIR 1959 SC 480 : (1959) CriLJ 533 : (1959) 1 SCC 715 Supp : (1959) 1 SCR 715 Supp
Uttar Pradesh District Boards Act, 1922 — Section 106, 174(1), 93(3)Uttar Pradesh Town Areas Act, 1914 — Section 26