Supreme Court17 Feb 1956Dismissed
The Government of State of Bihar and Others Vs Ram Bharosa Singh and Another
Supreme Court Of India · AIR 1956 SC 640
Bengal Ferries Act, 1885 — Section 15, 7, 8, 9Bengal Ferries Rules, 1885 — Rule 2, 7
COURT ARCHIVE
Supreme Court Of India judgments
60,233 judgments · page 2,979 of 3,012
Supreme Court15 Feb 1956Disposed Of
Kuldip Singh Vs The State of Punjab and Another
Supreme Court Of India · AIR 1956 SC 391 : (1956) CriLJ 781 : (1956) 1 SCR 125
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 132, 193(1), 195, 195(1), 195(3)Penal Code, 1860 (IPC) — Section 193, 471
Supreme Court15 Feb 1956Dismissed
Vikrama Das Mahant Vs Daulat Ram Asthana and Others
Supreme Court Of India · AIR 1956 SC 382
Civil Procedure Code, 1908 (CPC) — Section 92
Supreme Court15 Feb 1956dismissed
Firm of Bhagat Ram Mohanlal Vs The Commissioner of Excess Profits Tax, Madhya Pradesh, Nagpur and Another
Supreme Court Of India · AIR 1956 SC 374 : (1956) 29 ITR 521 : (1956) 1 MLJ 160 : (1956) 1 SCR 143
Excess Profits Tax Act, 1940 — Section 2(17), 20, 22(1), 7, 8(1)Income Tax Act, 1961 — Section 26
Supreme Court14 Feb 1956Allowed
Chunilal Khushaldas Patel Vs H.K. Adhyaru and Others H.K. Adhyaru Vs Chunilal Khushaldas Patel and Others
Supreme Court Of India · AIR 1956 SC 655
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33, Order 7 Rule 7Companies Act, 1913 — Section 227, 28(1)Companies Act, 1956 — Section 536, 82
Supreme Court14 Feb 1956Disposed Of
Mukti Lal Agarwala Vs Trustees of The Provident Fund of The Tin Plate Co. of India Ltd. and Others
Supreme Court Of India · AIR 1956 SC 336 : (1956) 2 LLJ 215 : (1956) 69 LW 930 : (1956) 1 MLJ 183 : (1956) 1 SCR 100
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, 60Provincial Insolvency Act, 1920 — Section 4
Supreme Court11 Feb 1956Allowed
Raja Ram Chandra Reddy and Another Vs Rani Shankaramma and Others
Supreme Court Of India · AIR 1956 SC 319
Constitution of India, 1950 — Article 226, 372Hyderabad (Abolition of Jagirs) Regulations, 1358 — Section 2(2), 21(2)Hyderabad Atiyat Inquiries Act, 1952 — Section 13(2)
Supreme Court08 Feb 1956Dismissed
Pratapmal Luxmichand Vs Commissioner of Income Tax, Madhya Pradesh
Supreme Court Of India · AIR 1956 SC 364 : (1956) 29 ITR 489 : (1956) 1 MLJ 156 : (1956) 1 SCR 91
Income Tax Act, 1922 — Section 30, 33A
Supreme Court03 Feb 1956Dismissed
Raja Sri Sailendra Narayan Bhanja Deo Vs The State of Orissa
Supreme Court Of India · AIR 1956 SC 346 : (1956) 22 CLT 251 : (1956) 1 SCR 72
Orissa Estates Abolition Act, 1951 — Section 2, 3(1)
Supreme Court02 Feb 1956Allowed
Santa Singh Vs State of Punjab
Supreme Court Of India · AIR 1956 SC 526(2) : (1956) CriLJ 930
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 162, 367Evidence Act, 1872 — Section 5, 60
Supreme Court31 Jan 1956Dismissed
Jai Narain Ram Lundia Vs Kedar Nath Khetan and Others
Supreme Court Of India · AIR 1956 SC 359 : (1957) ALT 81 : (1956) 69 LW 841 : (1956) 1 MLJ 151 : (1956) 1 SCR 62
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(1), 42, 47
Supreme Court20 Jan 1956Dismissed
Sri Sadasib Prakash Brahmachari Vs The State of Orissa
Supreme Court Of India · AIR 1956 SC 432 : (1956) 22 CLT 235 : (1956) 1 SCR 43
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 19(1)Orissa Hindu Religious Endowments Act, 1951 — Section 42(1), 42(7), 44(2), 79(A)
Supreme Court20 Jan 1956Dismissed
Ram Chandra Palai and Others Vs The State of Orissa and Others
Supreme Court Of India · AIR 1956 SC 298 : (1956) 22 CLT 171 : (1956) 1 SCR 28
Constitution of India, 1950 — Article 14, 19(1), 301, 305, 31(2)Orissa Motor Vehicles (Amendment) Act, 1948 — Section 1, 1Orissa Motor Vehicles (Regulation of Stage Carriage and Public Carriers Services) Act, 1947 —
Supreme Court17 Jan 1956Allowed
The State of Bombay Vs R.S. Nanji
Supreme Court Of India · AIR 1956 SC 294 : (1956) 58 BOMLR 978 : (1956) 1 SCR 18
Bombay Land Requisition Act, 1948 — Section 3, 5(1)Road Transport Corporations Act, 1950 — Section 19(1)
Supreme Court16 Jan 1956Allowed
Harihar Prasad Singh and Another Vs Must. of Munshi Nath Prasad and Others
Supreme Court Of India · (1956) 1 SCR 1
Bihar Tenancy Act, 1885 — Section 103A, 103B, 120, 120(2), 21Evidence Act, 1872 — Section 90Transfer of Property Act, 1882 — Section 76, 83
Supreme Court23 Dec 1955Dismissed
Pradyat Kumar Bose Vs The Hon''ble The Chief Justice of Calcutta High Court
Supreme Court Of India · AIR 1956 SC 285 : (1955) 2 SCR 1331
Constitution of India, 1950 — Article 229, 311, 313, 320(3), 367(1)General Clauses Act, 1897 — Section 16
Supreme Court23 Dec 1955Disposed Of
J.K. Iron and Steel Co. Ltd., Kanpur Vs The Iron and Steel Mazdoor Union, Kanpur
Supreme Court Of India · AIR 1956 SC 231 : (1956) 1 LLJ 227 : (1955) 2 SCR 1315
Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 11, 7
Supreme Court22 Dec 1955Dismissed
Aher Raja Khima Vs The State of Saurashtra
Supreme Court Of India · AIR 1956 SC 217 : (1956) CriLJ 426 : (1956) 1 MLJ 135 : (1955) 2 SCR 1285
Criminal Procedure Code, 1898 (CrPC) — Section 342, 404, 411Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302, 447
Supreme Court20 Dec 1955Allowed
M. Ct. Muthiah and Others Vs The Commissioner of Income Tax, Madras and Another
Supreme Court Of India · AIR 1956 SC 269 : (1956) 29 ITR 390 : (1955) 2 SCR 1247
Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 193, 196, 228Taxation on Income (Investigation Commission) Act, 1947 — Section 5(1)
Supreme Court20 Dec 1955dismissed
P.L. Lakhanpal Vs The State of Jammu and Kashmir
Supreme Court Of India · AIR 1956 SC 197 : (1956) CriLJ 421 : (1955) 2 SCR 1101
Constitution of India, 1950 — Article 13, 21, 22, 35Jammu and Kashmir Preventive Detention Act, 2011 — Section 3(1), 8(1)