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Supreme Court Of India judgments, 1958

177 judgments · page 9 of 9

Supreme Court20 Feb 1958Allowed

Bai Hira Devi and Others Vs The Official Assignee of Bombay

Supreme Court Of India · AIR 1958 SC 448 : (1958) 2 AnWR 108 : (1958) 60 BOMLR 632 : (1958) 2 MLJ 108 : (1958) 36 MysLJ 513 : (1958) 1 SCR 1384

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 91, 92, 99Presidency Towns Insolvency Act, 1909 — Section 55
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Supreme Court18 Feb 1958Dismissed

K.S. Srinivasan Vs Union of India (UOI)

Supreme Court Of India · AIR 1958 SC 419 : (1958) 1 SCR 1295

Central Civil Services (Temporary Service) Rules, 1965 — Rule 3, 4, 6(1)Constitution of India, 1950 — Article 311(2)
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Supreme Court14 Feb 1958Dismissed

The State of Uttar Pradesh Vs C. Tobit and Others

Supreme Court Of India · AIR 1958 SC 414 : (1958) 6 BLJR 479 : (1958) CriLJ 809

Criminal Procedure Code, 1898 (CrPC) — Section 366, 367, 369, 371, 371(1)Evidence Act, 1872 — Section 65, 74, 76, 91Penal Code, 1860 (IPC) — Section 147, 149, 302, 325, 326
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Supreme Court07 Feb 1958Dismissed

Talab Haji Hussain Vs Madhukar Purshottam Mondkar and Another

Supreme Court Of India · AIR 1958 SC 376 : (1958) 60 BOMLR 937 : (1958) CriLJ 701 : (1958) 2 MLJ 37 : (1958) 36 MysLJ 224 : (1958) 1 SCR 1226

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 369, 426, 426(2)Penal Code, 1860 (IPC) — Section 120
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Supreme Court06 Feb 1958Dismissed

Kanta Prashad Vs Delhi Administration

Supreme Court Of India · AIR 1958 SC 350 : (1958) 2 AnWR 113 : (1958) CriLJ 698 : (1958) 2 MLJ 113 : (1958) 36 MysLJ 249 : (1958) 1 SCR 1218

Constitution of India, 1950 — Article 136Criminal Law (Amendment) Act, 1952 — Section 8(2)(3), 9Criminal Procedure Code, 1898 (CrPC) — Section 196
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Supreme Court06 Feb 1958Allowed

Khushi Ram Vs Hashim and Others

Supreme Court Of India · (1959) FAJ 542

Criminal Procedure Code, 1898 (CrPC) — Section 213, 215, 561APenal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325
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Supreme Court05 Feb 1958Allowed

Santosh Kumar Vs Bhai Mool Singh

Supreme Court Of India · AIR 1958 SC 321 : (1958) 1 MLJ 159 : (1958) 36 MysLJ 768 : (1958) 1 SCR 1211

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 2(2), Order 37 Rule 3
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