COURT ARCHIVE

Supreme Court Of India judgments

60,233 judgments · page 2,975 of 3,012

Supreme Court15 Nov 1956Dismissed

Jumman and Others Vs The State of Punjab

Supreme Court Of India · AIR 1957 SC 469 : (1957) CriLJ 586

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 374, 375, 423Penal Code, 1860 (IPC) — Section 300, 390

Supreme Court15 Nov 1956dismissed

Chief Commissioner, Ajmer Vs Radhey Shyam Dani

Supreme Court Of India · AIR 1957 SC 304 : (1957) 1 SCR 68

Ajmer State Municipalities Election Rules, 1957 — Rule 7

Supreme Court13 Nov 1956Allowed

Baroda Borough Municipality Vs Its Workmen

Supreme Court Of India · AIR 1957 SC 110 : (1957) 59 BOMLR 235 : (1957) 1 LLJ 8 : (1957) 1 SCR 33

Supreme Court13 Nov 1956dismissed

Mohammad Afzal Khan Vs State of Jammu and Kashmir

Supreme Court Of India · AIR 1957 SC 173 : (1957) CriLJ 320 : (1957) 1 SCR 63

Jammu and Kashmir Preventive Detention Act, 1964 — Section 14

Supreme Court13 Nov 1956Allowed

Abdul Jabar Butt Vs State of Jammu and Kashmir

Supreme Court Of India · AIR 1957 SC 281 : (1957) CriLJ 404 : (1957) 1 SCR 51

Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Preventive Detention Act, 2011 — Section 10, 14, 3(1), 8, 8(1)

Supreme Court09 Nov 1956Allowed

Karnani Properties Ltd. Vs Augustin

Supreme Court Of India · AIR 1957 SC 309 : (1957) 1 SCR 20

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 9

Supreme Court09 Nov 1956Dismissed

Brij Bhukhan and Others Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1957 SC 474 : (1957) CriLJ 591

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 367Penal Code, 1860 (IPC) — Section 149, 300, 302

Supreme Court06 Nov 1956Dismissed

Fruit and Vegetable Merchants Union Vs Delhi Improvement Trust

Supreme Court Of India · AIR 1957 SC 344 : (1957) 1 SCR 1

Delhi and Ajmer Rent Control Act, 1952 — Section 3Transfer of Property Act, 1882 — Section 108

Supreme Court06 Nov 1956Dismissed

Central Provinces Transport Services Ltd. Vs Raghunath Gopal Patwardhan

Supreme Court Of India · AIR 1957 SC 104 : (1957) 1 LLJ 27 : (1956) 1 SCR 956

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(2), 2(10), 2(12)Industrial Disputes Act, 1947 — Section 2

Supreme Court01 Nov 1956Allowed

Dwarka Dass Bhatia Vs The State of Jammu and Kashmir

Supreme Court Of India · AIR 1957 SC 164 : (1957) CriLJ 316 : (1956) 1 SCR 948

Jammu and Kashmir Preventive Detention Act, 2011 — Section 12(1), 3(2)

Supreme Court31 Oct 1956Allowed

Raja Bahadur Motilal Poona Mills Vs Tukaram Piraji Masale

Supreme Court Of India · AIR 1957 SC 73 : (1957) 1 LLJ 258 : (1956) 1 SCR 939

Bombay Industrial Relations Act, 1946 — Section 97(1)

Supreme Court31 Oct 1956Allowed

Caltex (India) Ltd. Vs E. Fernandes and Another

Supreme Court Of India · AIR 1957 SC 326 : (1957) KLT 212

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7Industrial Disputes Act, 1947 — Section 33

Supreme Court24 Oct 1956Allowed

Lakshmi Devi Sugar Mills Ltd. Vs Pt. Ram Sarup

Supreme Court Of India · AIR 1957 SC 82 : (1957) 1 LLJ 17 : (1956) 1 SCR 916

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23Industrial Disputes Act, 1947 — Section 24(3), 26, 33

Supreme Court23 Oct 1956Allowed

Pipraich Sugar Mills Ltd. Vs Pipraich Sugar Mills Mazdoor Union

Supreme Court Of India · AIR 1957 SC 95 : (1957) 1 LLJ 235 : (1956) 1 SCR 872

Industrial Disputes Act, 1947 — Section 2(k)Uttar Pradesh Industrial Disputes Act, 1947 — Section 3

Supreme Court23 Oct 1956dismissed

Raja Rajinder Chand Vs Sukhi

Supreme Court Of India · AIR 1957 SC 286 : (1956) 1 SCR 889

Civil Procedure Code, 1908 (CPC) — Section 109, 110Punjab Land Revenue Act, 1887 — Section 31, 44

Supreme Court19 Oct 1956dismissed

Bipin Chander Jaisinghbhai Shah Vs Prabhawati

Supreme Court Of India · AIR 1957 SC 176 : (1957) 59 BOMLR 322 : (1956) 1 SCR 838

Bombay Hindu Divorce Act, 1947 — Section 3(1)

Supreme Court17 Oct 1956Disposed Of

In Re: Shri ''M'', An Advocate of The Supreme Court of India

Supreme Court Of India · AIR 1957 SC 149 : (1957) CriLJ 300 : (1956) 1 SCR 811

Criminal Procedure Code, 1898 (CrPC) — Section 251Supreme Court Rules, 1950 — Order 4 Rule 30

Supreme Court16 Oct 1956Allowed

Hanuman Jute Mills Vs Amin Das and Another

Supreme Court Of India · AIR 1957 SC 194 : (1956) 2 LLJ 454

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1)

Supreme Court11 Oct 1956Allowed

Rohtas Industries Ltd. Vs Brijnandan Pandey

Supreme Court Of India · AIR 1957 SC 1 : (1957) 5 BLJR 26 : (1956) 2 LLJ 444 : (1956) 1 SCR 800

Constitution of India, 1950 — Article 136Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22

Supreme Court11 Oct 1956Allowed

Burn and Co., Calcutta Vs Their Employees

Supreme Court Of India · AIR 1957 SC 38 : (1957) 1 LLJ 226 : (1956) 1 SCR 781

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1)