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
COURT ARCHIVE
Supreme Court Of India judgments
60,233 judgments · page 2,950 of 3,012
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)
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
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
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
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
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
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
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
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
Supreme Court08 Sept 1959Dismissed
Topanmal Chhotamal Vs Kundomal Gangaram and Others
Supreme Court Of India · AIR 1960 SC 388
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 30 Rule 3, Order 30 Rule 6, 38, 47
Supreme Court07 Sept 1959Dismissed
Radha Prasad Singh Vs Gajadhar Singh and Others
Supreme Court Of India · AIR 1960 SC 115 : (1960) MPLJ 1 : (1960) 1 SCR 663
Supreme Court04 Sept 1959Dismissed
Chinubhai Haridas Vs The State of Bombay
Supreme Court Of India · AIR 1960 SC 37 : (1960) 62 BOMLR 117 : (1960) CriLJ 141 : (1960) 1 FLR 333 : (1960) 1 LLJ 572 : (1960) 1 SCR 654
Factories Act, 1948 — Section 36(3), 36(4)
Supreme Court04 Sept 1959Allowed
State of Punjab Vs Shadi Lal
Supreme Court Of India · AIR 1960 SC 397
Constitution of India, 1950 — Article 134(1)Penal Code, 1860 (IPC) — Section 409, 465Prevention of Corruption Act, 1947 — Section 5, 5(2)
Supreme Court03 Sept 1959Allowed
Vishwanath Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1960 SC 67 : (1960) 62 PLR 530 : (1960) 1 SCR 646
Penal Code, 1860 (IPC) — Section 100, 100(5), 299, 304, 352
Supreme Court01 Sept 1959Allowed
G.D. Sharma and R.N. Tyagi Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1960 SC 400
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 423Penal Code, 1860 (IPC) — Section 467, 477A
Supreme Court28 Aug 1959dismissed
Rm. Nl. Ramaswami Chettiar and Others Vs The Official Receiver, Ramanathapuram At Madurai and Others
Supreme Court Of India · AIR 1960 SC 70 : (1960) 1 SCR 616
Limitation Act, 1963 — Article 182Provincial Insolvency Act, 1920 — Section 28, 54
Supreme Court28 Aug 1959dismissed
Babulal Parate Vs The State of Bombay and Another
Supreme Court Of India · AIR 1960 SC 51 : (1960) 62 BOMLR 58 : (1959) MPLJ 1037 : (1960) 1 SCR 605
Constitution of India, 1950 — Article 3States Reorganisation Act, 1956 — Section 8(1)
Supreme Court27 Aug 1959Allowed
Gohar Begam Vs Suggi alias Nazma Begam and Others
Supreme Court Of India · AIR 1960 SC 93 : (1960) 62 BOMLR 54 : (1960) CriLJ 164 : (1960) MPLJ 10 : (1960) 1 SCR 597
Criminal Procedure Code, 1898 (CrPC) — Section 491
Supreme Court25 Aug 1959Dismissed
The State of Madras Vs C.P. Agencies and Another
Supreme Court Of India · AIR 1960 SC 1309
Civil Procedure Code, 1908 (CPC) — Section 80