COURT ARCHIVE

Supreme Court Of India judgments

60,233 judgments · page 2,981 of 3,012

Supreme Court04 Nov 1955Dismissed

Pritam Singh and Another Vs The State of Punjab

Supreme Court Of India · AIR 1956 SC 415 : (1956) CriLJ 805

Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 342, 367, 403, 539B

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Supreme Court03 Nov 1955Dismissed

Sunder Singh Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1956 SC 411 : (1956) CriLJ 801

Constitution of India, 1950 — Article 134(1), 136(1)Criminal Procedure Code, 1898 (CrPC) — Section 103Penal Code, 1860 (IPC) — Section 300

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Supreme Court03 Nov 1955Dismissed

Chhutanni Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1956 SC 407 : (1956) CriLJ 797

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 233

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Supreme Court02 Nov 1955Dismissed

Gurcharan Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 1956 SC 460 : (1956) CriLJ 827

Criminal Procedure Code, 1898 (CrPC) — Section 367, 423Evidence Act, 1872 — Section 101, 104, 106, 5

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Supreme Court01 Nov 1955Dismissed

Surjan and Others Vs State of Rajasthan

Supreme Court Of India · AIR 1956 SC 425 : (1956) CriLJ 815

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 423Evidence Act, 1872 — Section 3

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Supreme Court01 Nov 1955Allowed

Eradu and Others Vs State of Hyderabad

Supreme Court Of India · AIR 1956 SC 316 : (1956) CriLJ 559

Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 3, 5Penal Code, 1860 (IPC) — Section 300

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Supreme Court31 Oct 1955Dismissed

Matajog Dobey Vs H.C. Bhari

Supreme Court Of India · AIR 1956 SC 44 : (1955) 28 ITR 941 : (1956) 1 MLJ 79 : (1955) 2 SCR 925

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 109, 323, 341, 342, 504

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Supreme Court31 Oct 1955dismissed

Willie (William) Slaney Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1956 SC 116 : (1956) CriLJ 291 : (1956) 1 MLJ 100 : (1955) 2 SCR 1140

Criminal Procedure Code, 1898 (CrPC) — Section 162, 197, 210(2), 221, 221(1)Penal Code, 1860 (IPC) — Section 114, 149, 201, 300, 302

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Supreme Court28 Oct 1955dismissed

Raja Bahadur Kamakshya Narain Singh and Others Vs The Collector and Deputy Commissioner of Hazaribagh and Others

Supreme Court Of India · AIR 1956 SC 63 : (1955) 2 SCR 988

Bihar Land Reforms Act, 1950 — Section 3, 3(1), 4, 5, 7Constitution of India, 1950 — Article 31

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Supreme Court28 Oct 1955Allowed

Indira Sohanlal Vs Custodian of Evacuee Property, Delhi and Others

Supreme Court Of India · AIR 1956 SC 77 : (1955) 2 SCR 1117

Administration of Evacuee Property Act, 1950 — Section 27, 58(3)East Punjab Evacuees (Administration of Property) Act, 1947 — Section 5General Clauses Act, 1897 — Section 6

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Supreme Court28 Oct 1955Allowed

State of Madras Vs Gurviah Naidu and Co. Ltd. and Others

Supreme Court Of India · AIR 1956 SC 158 : (1956) CriLJ 331

Constitution of India, 1950 — Article 134, 134(1), 286(1)Criminal Procedure Code, 1898 (CrPC) — Section 417Madras General Sales Tax Act, 1939 — Section 15, 16A, 3

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Supreme Court28 Oct 1955Dismissed

Sadhu Ram Vs The Custodian-general of Evacuee Property

Supreme Court Of India · AIR 1956 SC 43 : (1955) 2 SCR 1113

Constitution of India, 1950 — Article 19, 31, 32East Punjab Evacuees (Administration of Property) (Amendment) Ordinance, 1948 — Section 5

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Supreme Court27 Oct 1955Dismissed

Ananda Behera and Another Vs The State of Orissa and Another

Supreme Court Of India · AIR 1956 SC 17 : (1956) 22 CLT 101 : (1956) 1 MLJ 69 : (1955) 2 SCR 919

Constitution of India, 1950 — Article 19(1), 31(1), 32General Clauses Act, 1897 — Section 3(26)Transfer of Property Act, 1882 — Section 54

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Supreme Court21 Oct 1955Allowed

Ponnammal Vs R. Srinivasarangan and Others

Supreme Court Of India · AIR 1955 SC 162

Transfer of Property Act, 1882 — Section 5, 9

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Supreme Court21 Oct 1955Allowed

The State of Madras and Another Vs V. Srinivasa Ayyangar

Supreme Court Of India · AIR 1956 SC 94 : (1956) ALT 14 : (1956) 1 MLJ 63 : (1955) 2 SCR 907

Madras Estates Land Act, 1908 — Section 3(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 1(3), 1(4), 20, 3

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Supreme Court19 Oct 1955Dismissed

Abdul Sattar Vs The State of Mysore

Supreme Court Of India · AIR 1955 SC 168 : (1956) CriLJ 334

Evidence Act, 1872 — Section 32

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Supreme Court18 Oct 1955Dismissed

Baladin and Others Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1956 SC 181 : (1956) CriLJ 345

Constitution Of India, 1950 — Article 134(1)(a), 134(1)(b), 134(1)(c), 136(1)Indian Penal Code, 1860 — Section 120B, 142, 148, 149, 201, 302, 325, 452Code Of Criminal Procedure, 1973 — Section 87, 88

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Supreme Court14 Oct 1955Allowed

Topandas Vs The State of Bombay

Supreme Court Of India · AIR 1956 SC 33 : (1956) 58 BOMLR 492 : (1956) CriLJ 138 : (1956) 1 MLJ 60 : (1955) 2 SCR 881

Penal Code, 1860 (IPC) — Section 120, 34

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Supreme Court14 Oct 1955Dismissed

Purshottam Govindji Halai Vs Shree B.M. Desai, Additional Collector of Bombay and Others

Supreme Court Of India · AIR 1956 SC 20 : (1956) 58 BOMLR 498 : (1956) CriLJ 129 : (1955) 28 ITR 891 : (1956) 1 MLJ 51 : (1955) 2 SCR 887

Bombay City Land Revenue Act, 1876 — Section 13Constitution of India, 1950 — Article 13(1), 14, 21, 22(1), 22(2)Income Tax Act, 1922 — Section 46(2)

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Supreme Court11 Oct 1955Dismissed

Bhagwandas Gangasahai Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1956 SC 175

Constitution of India, 1950 — Article 226, 32Mineral Concession Rules, 1949 — Rule 4Mines and Minerals (Regulation and Development) Act, 1948 — Section 4

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