Supreme Court31 Mar 1958dismissed
Gordhandas Purshottamdas Sonawala and Another Vs The Eastern Cotton Company
Supreme Court Of India · AIR 1958 SC 713 : (1959) 1 SCR 346
Bombay Cotton Contracts Act, 1932 — Section 8(1)
COURT ARCHIVE
Supreme Court Of India judgments, 1958
177 judgments · page 8 of 9
Supreme Court31 Mar 1958Dismissed
Kanhaiyalal Vs D.R. Banaji and Others
Supreme Court Of India · AIR 1958 SC 725 : (1958) JLJ 501 : (1958) MPLJ 477 : (1959) 1 SCR 333
Berar Land Revenue Code, 1928 — Section 155, 156, 157, 192Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
Supreme Court31 Mar 1958Allowed
Workmen of Assam Co. Vs Assam Co. Ltd.
Supreme Court Of India · AIR 1958 SC 655 : (1958) 1 LLJ 770 : (1959) 1 SCR 327
Supreme Court28 Mar 1958Allowed
Gulab Chand Vs Kudilal and Another
Supreme Court Of India · AIR 1958 SC 554 : (1958) JLJ 485 : (1958) MPLJ 632 : (1959) 1 SCR 313
Civil Procedure Code, 1908 (CPC) — Section 92United State of Gwalior, Indore and Malwa (Madhya Bharat) High Court of Judicature Act, 1949 — Section 2, 25
Supreme Court28 Mar 1958Partly Allowed
Ram Krishna Dalmia Vs Shri Justice S.R. Tendolkar and Others
Supreme Court Of India · AIR 1958 SC 538 : (1959) 61 BOMLR 192 : (1959) 1 SCR 279
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 14, 246
Supreme Court24 Mar 1958dismissed
Raigarh Jute Mills Ltd. Vs Eastern Railway and Another
Supreme Court Of India · AIR 1958 SC 525 : (1958) 2 AnWR 86 : (1958) 2 MLJ 86 : (1959) 1 SCR 236
Railways Act, 1890 — Section 28, 41
Supreme Court24 Mar 1958dismissed
Chandranath Mukherjee Vs Tusharika Debi and Others
Supreme Court Of India · AIR 1958 SC 521 : (1959) 1 SCR 226
Bengal Tenancy Act, 1885 — Section 15, 16
Supreme Court24 Mar 1958dismissed
Shantabai Vs State of Bombay and Others
Supreme Court Of India · AIR 1958 SC 532 : (1959) 1 SCR 265
Constitution of India, 1950 — Article 19(1)Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3
Supreme Court24 Mar 1958Dismissed
Kapur Chand Pokhraj Vs The State of Bombay
Supreme Court Of India · AIR 1958 SC 993 : (1958) CriLJ 1558 : (1959) 1 SCR 250 : (1958) 9 STC 455
Bombay Sales Tax Act, 1946 — Section 2, 24, 3, 36, 37Penal Code, 1860 (IPC) — Section 149, 302, 304
Supreme Court21 Mar 1958Dismissed
Keshavlal Lallubhai Patel and Others Vs Lalbhai Trikumlal Mills Ltd.
Supreme Court Of India · AIR 1958 SC 512 : (1958) 60 BOMLR 948 : (1959) 1 SCR 213
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Contract Act, 1872 — Section 29, 63Evidence Act, 1872 — Section 93
Supreme Court21 Mar 1958Allowed
The State of Bihar Vs Basawan Singh
Supreme Court Of India · AIR 1958 SC 500 : (1958) 6 BLJR 618 : (1958) CriLJ 976 : (1958) 2 MLJ 136 : (1958) 36 MysLJ 713 : (1959) 1 SCR 195
Penal Code, 1860 (IPC) — Section 161
Supreme Court19 Mar 1958Disposed Of
Express Newspapers (Private) Ltd. and Another Vs The Union of India (UOI) and Others
Supreme Court Of India · AIR 1958 SC 578 : (1964) 1 LLJ 9 : (1961) 1 LLJ 339 : (1959) 1 SCR 12
Constitution of India, 1950 — Article 14, 19(1), 32Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 11, 12, 17, 20(2), 3(2)
Supreme Court19 Mar 1958Allowed
Bala Subrahmanya Rajaram Vs B.C. Patil and Others
Supreme Court Of India · AIR 1958 SC 518 : (1958) 2 AnWR 121 : (1958) 60 BOMLR 943 : (1958) 1 LLJ 773 : (1958) 2 MLJ 121 : (1958) 1 SCR 1504
Payment of Wages Act, 1936 — Section 15, 2
Supreme Court19 Mar 1958dismissed
Kasturi and Sons (Private) Ltd. Vs N. Salivateeswaran and Another
Supreme Court Of India · AIR 1958 SC 507 : (1958) 2 AnWR 130 : (1958) 1 LLJ 527 : (1958) 2 MLJ 130 : (1959) 1 SCR 1
Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17
Supreme Court13 Mar 1958Dismissed
Union of India (UOI) Vs Jeewan Ram
Supreme Court Of India · AIR 1958 SC 905
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311(2)Government of India Act, 1935 — Section 240(3)
Supreme Court11 Mar 1958Dismissed
Pashabhai Patel and Co. (Private) Ltd. Vs S.I.H. Razvi
Supreme Court Of India · AIR 1958 SC 903 : (1958) 9 STC 426
Bihar Sales Tax Act, 1947 — Section 33
Supreme Court11 Mar 1958Dismissed
Virsa Singh Vs The State of Punjab
Supreme Court Of India · AIR 1958 SC 465 : (1958) CriLJ 818 : (1958) 36 MysLJ 723 : (1958) 1 SCR 1495
Penal Code, 1860 (IPC) — Section 149, 300, 302, 323, 324
Supreme Court11 Mar 1958Dismissed
M.P.V. Sundararamier and Co. Vs The State of Andhra Pradesh and Another
Supreme Court Of India · AIR 1958 SC 468 : (1958) 1 MLJ 179 : (1958) 1 SCR 1422 : (1958) 9 STC 298
Constitution of India, 1950 — Article 246, 286, 286(1), 286(2), 301Madras General Sales Tax Act, 1939 — Section 2, 22Sales Tax Laws Validation Act, 1956 — Section 2
Supreme Court10 Mar 1958Allowed
Earnest John White Vs Mrs. Kathleen Olive White and Others
Supreme Court Of India · AIR 1958 SC 441 : (1958) 6 BLJR 714 : (1958) 2 MLJ 125 : (1958) 1 SCR 1410
Divorce Act, 1869 — Section 14, 7
Supreme Court25 Feb 1958Dismissed
Kashi Bai Vs Sudha Rani Ghose and Others
Supreme Court Of India · AIR 1958 SC 434 : (1958) 2 AnWR 117 : (1958) 2 MLJ 117 : (1958) 1 SCR 1402
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Article 144Transfer of Property Act, 1882 — Section 107