CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

60,233 judgments · page 2,962 of 3,012

Supreme Court11 Sept 1958Allowed

Bhajahari Mondal Vs The State of West Bengal

Supreme Court Of India · AIR 1959 SC 8 : (1997) 2 CALLT 433 : (1959) CriLJ 98 : (1959) 1 SCR 1276

Criminal Procedure Code, 1898 (CrPC) — Section 190, 190(1), 529Penal Code, 1860 (IPC) — Section 109, 116, 161, 162, 163West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 4(2)
Read judgment
Supreme Court02 Sept 1958Dismissed

Ram Prakash Vs The State of Punjab

Supreme Court Of India · AIR 1959 SC 1 : (1959) CriLJ 90 : (1959) 1 SCR 1219

Criminal Procedure Code, 1898 (CrPC) — Section 287, 342Evidence Act, 1872 — Section 30
Read judgment
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)
Read judgment
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)
Read judgment
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
Read judgment
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
Read judgment
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
Read judgment