COURT ARCHIVE

Supreme Court Of India judgments, 1958

177 judgments · page 5 of 9

Supreme Court25 Aug 1958Dismissed

S. Veerabadran Chettiar Vs E.V. Ramaswami Naicker and Others

Supreme Court Of India · AIR 1958 SC 1032 : (1959) 1 AnWR 1 : (1958) CriLJ 1565 : (1959) 1 SCR 1211

Criminal Procedure Code, 1898 (CrPC) — Section 20, 203, 435, 436, 439Penal Code, 1860 (IPC) — Section 295, 295

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Supreme Court22 Aug 1958Dismissed

Hanskumar Kishanchand Vs The Union of India (UOI)

Supreme Court Of India · AIR 1958 SC 947 : (1959) 1 SCR 1177

Civil Procedure Code, 1908 (CPC) — Section 100, 104, 109, 110, 96Contract Act, 1872 — Section 28Defence of India Act, 1939 — Section 19(1)

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Supreme Court22 Aug 1958Dismissed

The State of Bihar Vs D.N. Ganguly and Others

Supreme Court Of India · AIR 1958 SC 1018 : (1958) 2 LLJ 634 : (1959) 1 SCR 1191

General Clauses Act, 1897 — Section 21Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 10(1)Industrial Disputes Act, 1947 — Section 10(1)

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Supreme Court22 Aug 1958Dismissed

Sheopat Singh Vs Harish Chandra and Another

Supreme Court Of India · AIR 1960 SC 1217

Representation of the People Act, 1951 — Section 100(1), 123(5)

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Supreme Court21 Aug 1958Allowed

M. Ramappa Vs Sangappa and Others

Supreme Court Of India · AIR 1958 SC 937 : (1958) 36 MysLJ 733 : (1959) 1 SCR 1167

Constitution of India, 1950 — Article 191Mysore Village Offices Act, 1908 — Section 6, 7, 8Representation of the People Act, 1951 — Section 100(1)

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Supreme Court19 Aug 1958Dismissed

Sita Ram Goel Vs The Municipal Board, Kanpur and Others

Supreme Court Of India · AIR 1958 SC 1036 : (1959) 1 SCR 1148

Civil Procedure Code, 1908 (CPC) — Section 144Uttar Pradesh Municipalities (Amendment) Act, 1961 — Section 326, 58, 69

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Supreme Court19 Aug 1958Dismissed

Govinda Reddy and Krishna and Another Vs State of Mysore

Supreme Court Of India · AIR 1960 SC 29

Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 3

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Supreme Court19 Aug 1958Dismissed

Puranmall Agarwalla Vs The State of Orissa

Supreme Court Of India · AIR 1958 SC 935 : (1958) CriLJ 1432 : (1959) 1 SCR 1162

Criminal Procedure Code, 1898 (CrPC) — Section 35Opium Act, 1878 — Section 4, 9Penal Code, 1860 (IPC) — Section 71

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Supreme Court18 Aug 1958dismissed

Badri Rai and Another Vs The State of Bihar

Supreme Court Of India · AIR 1958 SC 953 : (1958) CriLJ 1434 : (1958) 36 MysLJ 764 : (1959) 1 SCR 1141

Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120B, 165A

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Supreme Court18 Aug 1958Allowed

D. Macropollo and Co. (Private) Ltd. Vs D. Macropollo and Co. (Private) Ltd. Employees'' Union and Others

Supreme Court Of India · AIR 1958 SC 1012 : (1958) 2 LLJ 492

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 2, 25F

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Supreme Court23 May 1958Allowed

Mahant Ramdhan Puri Vs Bankey Bihari Saran and Others

Supreme Court Of India · AIR 1958 SC 941 : (1959) 1 AnWR 53 : (1958) 36 MysLJ 775 : (1959) 1 SCR 1085

Transfer of Property Act, 1882 — Section 76, 77, 98

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Supreme Court23 May 1958Dismissed

Razia Begum Vs Sahebzadi Anwar Begum and Others

Supreme Court Of India · AIR 1958 SC 886 : (1958) 2 MLJ 193 : (1958) 36 MysLJ 761 : (1959) 1 SCR 1111

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 3, 11Evidence Act, 1872 — Section 41, 58Specific Relief Act, 1877 — Section 42, 43

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Supreme Court23 May 1958Dismissed

Maktul Vs Mst. Manbhari and Others

Supreme Court Of India · AIR 1958 SC 918 : (1959) 1 SCR 1099

Civil Procedure Code, 1908 (CPC) — Section 110

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Supreme Court22 May 1958Allowed

Anant Gopal Sheorey Vs The State of Bombay

Supreme Court Of India · AIR 1958 SC 915 : (1958) 2 AnWR 207 : (1958) CriLJ 1429 : (1958) 2 MLJ 207 : (1959) 1 SCR 910

Criminal Procedure (Amendment) Act, 1955 — Section 116Criminal Procedure Code, 1898 (CrPC) — Section 14, 145, 146, 207, 30Evidence Act, 1872 — Section 118

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Supreme Court22 May 1958Disposed Of