COURT ARCHIVE

Supreme Court Of India judgments, 1959

230 judgments · page 4 of 12

Supreme Court25 Sept 1959Allowed

Satyanarayan Laxminarayan Hegde and Others Vs Millikarjun Bhavanappa Tirumale

Supreme Court Of India · AIR 1960 SC 137 : (1960) 62 BOMLR 146 : (1960) 1 SCR 890

Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 111, 116

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Supreme Court25 Sept 1959Dismissed

Dev Kanta Barooah Vs Kusharam Nath and Others

Supreme Court Of India · (1959) 09 SC CK 0015

Representation of the People Act, 1951 — Section 100(1), 116A, 30, 33, 33(4)Representation of the People Rules — Rule 2

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Supreme Court24 Sept 1959

Punjab National Bank, Ltd Vs Its Workmen

Supreme Court Of India · AIR 1960 SC 160 : (1961) 2 FLR 212 : (1959) 2 LLJ 666 : (1960) 1 SCR 806

Constitution Of India, 1950 — Article 136, 311(a), 311(2)Indian Penal Code, 1860 — Section 441Industrial Disputes Act, 1947 — Section 2(k), 2(q), 10, 10(c), 23(b), 24(1), 31(1), 33, 33A

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Supreme Court24 Sept 1959Dismissed

The State of Bombay Vs Rusy Mistry and Another

Supreme Court Of India · AIR 1960 SC 391

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 154, 161, 162, 297Penal Code, 1860 (IPC) — Section 415, 511

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Supreme Court24 Sept 1959Allowed

Krishnan Nair Vs State of Kerala

Supreme Court Of India · (1959) KLJ 1118

Constitution of India, 1950 — Article 134(1), 136Criminal Procedure Code, 1898 (CrPC) — Section 164, 429Penal Code, 1860 (IPC) — Section 109, 201, 302, 34, 381

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Supreme Court22 Sept 1959Dismissed

Narayan Bhagwantrao Gosavi Balajiwale Vs Gopal Vinayak Gosavi and Others

Supreme Court Of India · AIR 1960 SC 100 : (1960) 1 SCR 773

Charitable and Religious Trusts Act, 1920 — Section 5(3)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 109, 110

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Supreme Court15 Sept 1959Allowed

Om Prakash Vs State of U. P.

Supreme Court Of India · AIR 1960 SC 409

Criminal Procedure Code, 1898 (CrPC) — Section 164, 225, 537Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 109, 161, 165A

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Supreme Court15 Sept 1959dismissed

Chimanlal Premchand Vs The State of Bombay

Supreme Court Of India · AIR 1960 SC 96 : (1960) 62 BOMLR 139 : (1960) CriLJ 168 : (1960) 1 SCR 764

Bombay Agricultural Produce Markets Rules, 1941 — Rule 65Bombay Produce Market Act, 1939 — Section 2, 2(1), 26, 26(1), 26(2)

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Supreme Court15 Sept 1959Allowed

Abdul Rehman Mahomed Yusuf Vs Mahomed Haji Ahmad Agbotwala and Another

Supreme Court Of India · AIR 1960 SC 82 : (1960) 62 BOMLR 143 : (1960) 26 CLT 181 : (1960) CriLJ 158 : (1960) MPLJ 513 : (1960) 1 SCR 749

Criminal Procedure Code, 1898 (CrPC) — Section 198, 199, 238, 238(3)Penal Code, 1860 (IPC) — Section 109, 34, 385, 389, 500

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Supreme Court15 Sept 1959Dismissed

Jethanand Betab Vs The State of Delhi (Now Delhi Administration)

Supreme Court Of India · AIR 1960 SC 89 : (1960) 26 CLT 533 : (1960) CriLJ 160 : (1960) 1 SCR 755

General Clauses Act, 1897 — Section 6Wireless Telegraphy (Amendment) Act, 1949 — Section 5Wireless Telegraphy (Amendment) Act, 1952 — Section 2, 4

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Supreme Court14 Sept 1959dismissed

The State of Bihar Vs Hiralal Kejriwal and Another

Supreme Court Of India · AIR 1960 SC 47 : (1960) CriLJ 150 : (1960) 1 SCR 726

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 438Essential Commodities Act, 1955 — Section 16, 16(2), 3

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Supreme Court14 Sept 1959Dismissed

Smt. Parbati Kuer Vs Sarangdhar Sinha and Others

Supreme Court Of India · AIR 1960 SC 403

Code of Civil Procedure, 1908 — Section 109, 110

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Supreme Court14 Sept 1959Allowed

Chhadamilal Jain and Others Vs The State of Uttar Pradesh and Another

Supreme Court Of India · AIR 1960 SC 41 : (1960) CriLJ 145 : (1960) 1 SCR 736

Criminal Procedure Code, 1898 (CrPC) — Section 200, 208, 209, 210, 211Penal Code, 1860 (IPC) — Section 406, 409, 465, 467, 471

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Supreme Court11 Sept 1959Allowed

The Associated Cement Companies Limited, Chaibassa Cement Works, Jhinkpani Vs Their Workmen

Supreme Court Of India · AIR 1960 SC 56 : (1960) 1 LLJ 1 : (1960) 1 SCR 703

Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 18(3), 2, 25Mines Act, 1952 — Section 17, 2

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Supreme Court11 Sept 1959Dismissed

Lilachand Tuljaram Gujar and Others Vs Mallappa Tukaram Borgavi and Others

Supreme Court Of India · AIR 1960 SC 85 : (1960) 62 BOMLR 134 : (1960) 1 SCR 693

Bombay Land Revenue Code, 1879 — Section 74

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Supreme Court10 Sept 1959Dismissed

Rehman Shagoo and Others Vs State of Jammu and Kashmir

Supreme Court Of India · AIR 1960 SC 1 : (1960) CriLJ 126 : (1960) 1 SCR 680

Constitution of India, 1950 — Article 14Jammu and Kashmir Constitution Act, 1996 — Section 5Jammu and Kashmir General Clauses Act, 1977 — Section 16, 6

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Supreme Court08 Sept 1959Dismissed