Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 200, 202Merchandise Marks Act, 1889 — Section 13, 14, 14(1), 15

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Supreme Court24 Nov 1958Allowed

N.T. Veluswami Thevar Vs G. Raja Nainar and Others

Supreme Court Of India · AIR 1959 SC 422 : (1959) 1 SCR 623 Supp

Code Of Civil Procedure, 1908 — Section Order 41 Rule 27Constitution Of India, 1950 — Article 84, 102, 136, 173, 191, 226Representation Of The People Act, 1951 — Section 3, 4, 5, 6, 7, 7(d), 7(e), 30, 32, 33(1), 33(4), 35, 36, 36(2), 36(8), 81, 100, 100(1)(c), 100(1)(d)(i), 116A

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Supreme Court24 Nov 1958dismissed

M.P. Davis Vs Commissioner of Agricultural Income Tax

Supreme Court Of India · AIR 1959 SC 719 : (1959) 35 ITR 803

Coorg Agricultural Income Tax Act, 1951 — Section 26

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Supreme Court19 Nov 1958Allowed

Basheshar Nath Vs The Commissioner of Income Tax, Delhi and Rajasthan and Another

Supreme Court Of India · AIR 1959 SC 149 : (1959) 35 ITR 190 : (1959) 1 SCC 528 Supp : (1959) 1 SCR 528 Supp

Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 130

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Supreme Court18 Nov 1958dismissed

Sri Ram Ram Narain Medhi Vs The State of Bombay

Supreme Court Of India · AIR 1959 SC 459 : (1959) 61 BOMLR 811 : (1959) 1 SCR 489 Supp

Constitution of India, 1950 — Article 14, 19, 31

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Supreme Court14 Nov 1958dismissed

Thakur Raghubir Singh and Others Vs The State of Ajmer (Now Rajasthan) and Others

Supreme Court Of India · AIR 1959 SC 475 : (1959) 1 SCR 478 Supp

Ajmer Abolition of Intermediaries and Land Reforms Act, 1955 — Section 38, 4, 8Constitution of India, 1950 — Article 19(1), 31

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Supreme Court14 Nov 1958Dismissed

Alamgir and Another Vs The State of Bihar

Supreme Court Of India · AIR 1959 SC 436 : (1959) CriLJ 527 : (1959) 1 SCC 464 Supp : (1959) 1 SCR 464 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 366, 497, 498

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Supreme Court13 Nov 1958Dismissed

Rameshwar Proshad Khandelwal and Others Vs Commissioners, Land Reforms and Jagirs, Madhya Bharat (Now Madhya Pradesh) and Others

Supreme Court Of India · AIR 1959 SC 498

Constitution of India, 1950 — Article 299(1), 32Easements Act, 1882 — Section 52Jagir Forests (Prevention of Indiscriminate Cutting Act, 1950 — Section 3, 4

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Supreme Court13 Nov 1958Dismissed

H. Venkatachala Iyengar Vs B.N. Thimmajamma and Others

Supreme Court Of India · AIR 1959 SC 443 : (1959) 1 SCR 426 Supp

Evidence Act, 1872 — Section 45, 47, 67, 68

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Supreme Court13 Nov 1958Dismissed

Lakshmichand Baijnath Vs The Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1959 SC 341 : (1959) 35 ITR 416 : (1950) 1 SCR 415 Supp

Income Tax Act, 1922 — Section 14(1), 25

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Supreme Court07 Nov 1958Partly Allowed

The Special Land Acquisition Officer, Bangalore Vs T. Adinarayan Setty

Supreme Court Of India · AIR 1959 SC 429 : (1959) 1 SCC 404 Supp : (1959) 1 SCR 404 Supp

Land Acquisition Act, 1894 — Section 4

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Supreme Court05 Nov 1958Allowed

Commissioner of Income Tax, Delhi Vs S. Teja Singh

Supreme Court Of India · AIR 1959 SC 352 : (1959) 1 AnWR 154 : (1959) 35 ITR 408 : (1959) 1 SCR 394 Supp

Income Tax Act, 1922 — Section 18A(3), 18A(9), 22, 22(4), 23(2)

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Supreme Court05 Nov 1958Dismissed

Gullapalli Nageswara Rao and Others Vs Andhra Pradesh State Road Transport Corporation and Another

Supreme Court Of India · AIR 1959 SC 308 : (1959) 1 SCR 319 Supp

Constitution of India, 1950 — Article 19(1), 32Motor Vehicles Act, 1939 — Section 68

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Supreme Court04 Nov 1958Dismissed

Thomas Dana Vs The State of Punjab

Supreme Court Of India · AIR 1959 SC 375 : (1959) CriLJ 392 : (1983) 3 ECR 1978 : (1959) 1 SCC 274 Supp : (1959) 1 SCR 274 Supp

Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1898 (CrPC) — Section 342, 4Penal Code, 1860 (IPC) — Section 120

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Supreme Court04 Nov 1958Dismissed

Bhogilal Chunilal Pandya Vs The State of Bombay

Supreme Court Of India · AIR 1959 SC 356 : (1959) 1 AnWR 101 : (1959) 61 BOMLR 746 : (1959) CriLJ 389 : (1959) 1 SCC 310 Supp : (1959) 1 SCR 310 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 173, 307Evidence Act, 1872 — Section 145, 157, 159, 161, 17

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Supreme Court04 Nov 1958Allowed

S.K.G. Sugar Ltd. Vs Sri Ali Hassan, Chairman, Industrial Tribunal, Bihar and Others

Supreme Court Of India · AIR 1959 SC 230 : (1959) 1 LLJ 420 : (1959) 1 SCR 254 Supp

Companies Act, 1956 — Section 171Constitution of India, 1950 — Article 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 10, 11, 19, 24

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