COURT ARCHIVE

Supreme Court Of India judgments

60,233 judgments · page 2,982 of 3,012

Supreme Court11 Oct 1955Disposed Of

Dajisaheb Mane and Others Vs Shankar Rao Vithal Rao Mane and Another

Supreme Court Of India · AIR 1956 SC 29 : (1956) 58 BOMLR 496 : (1955) 2 SCR 872

Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133, 135, 214

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Supreme Court07 Oct 1955Dismissed

Rawalpenta Venkalu and Another Vs The State of Hyderabad

Supreme Court Of India · AIR 1956 SC 171

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court07 Oct 1955Dismissed

Mathurala Adi Reddy Vs The State of Hyderabad

Supreme Court Of India · AIR 1956 SC 177 : (1956) CriLJ 341

Penal Code, 1860 (IPC) — Section 114, 300, 34

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Supreme Court04 Oct 1955Allowed

The Member, Board of Revenue Vs Arthur Paul Benthall

Supreme Court Of India · AIR 1956 SC 35 : (1956) 69 LW 865 : (1956) 1 MLJ 43 : (1955) 2 SCR 842

Stamp Act, 1899 — Section 5, 6

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Supreme Court04 Oct 1955Allowed

The State of Bombay Vs Ali Gulshan

Supreme Court Of India · AIR 1955 SC 810 : (1956) 58 BOMLR 490 : (1955) 2 SCR 867

Bombay Land Requisition Act, 1948 — Section 6(4)Constitution of India, 1950 — Article 31

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Supreme Court04 Oct 1955Allowed

Jugal Kishore Rameshwardas Vs Mrs. Goolbai Hormusji

Supreme Court Of India · AIR 1955 SC 812 : (1956) 58 BOMLR 486 : (1955) 2 SCR 857

Bombay Securities Contracts Control Act, 1925 — Section 3(4), 6

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Supreme Court04 Oct 1955Allowed

Prithi Nath Vs Birkha Nath and Another

Supreme Court Of India · AIR 1956 SC 192

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Supreme Court29 Sept 1955dismissed

Bhikaji Narain Dhakras and Others Vs The State of Madhya Pradesh and Another

Supreme Court Of India · AIR 1955 SC 781 : (1956) 1 MLJ 37 : (1955) 2 SCR 589

Government of India Act, 1935 — Section 299Constitution of India, 1950 — Article 13, 19(6), 31(2), 32

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Supreme Court28 Sept 1955dismissed

Deonandan Mishra Vs The State of Bihar

Supreme Court Of India · AIR 1955 SC 801 : (1955) CriLJ 1647 : (1956) 1 MLJ 31 : (1955) 2 SCR 570

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302

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Supreme Court28 Sept 1955Allowed

Bed Raj Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1955 SC 778 : (1955) CriLJ 1642 : (1956) 1 MLJ 28 : (1955) 2 SCR 583

Penal Code, 1860 (IPC) — Section 302, 304

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Supreme Court27 Sept 1955Allowed

State of Madras and Another Vs K.M. Rajagopalan

Supreme Court Of India · AIR 1955 SC 817 : (1956) 1 MLJ 12 : (1955) 2 SCR 541

Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1935 — Section 240(2), 247Independence Act, 1947 — Section 10(2)

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Supreme Court27 Sept 1955Allowed

Machander Vs The State of Hyderabad

Supreme Court Of India · AIR 1955 SC 792 : (1955) CriLJ 1644 : (1956) 1 MLJ 25 : (1955) 2 SCR 524

Criminal Procedure Code, 1898 (CrPC) — Section 342

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Supreme Court27 Sept 1955dismissed

Shri Kishan Singh and Others Vs The State of Rajasthan and Others

Supreme Court Of India · AIR 1955 SC 795 : (1955) 2 SCR 531

Constitution of India, 1950 — Article 14, 19(1)(F), 31(2)Marwar Land Revenue Act, 1949 — Section 81, 82, 83, 84, 85

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Supreme Court26 Sept 1955Allowed

Narayanan Nair Raghavan Nair Vs The State of Travancore-Cochin

Supreme Court Of India · AIR 1956 SC 99 : (1956) CriLJ 278 : (1956) KLT 92

Penal Code, 1860 (IPC) — Section 300, 302

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Supreme Court22 Sept 1955dismissed

The Tropical Insurance Co. Ltd. and Others Vs The Union of India (UOI) and Another

Supreme Court Of India · AIR 1955 SC 789 : (1956) 1 MLJ 9 : (1955) 2 SCR 517

Constitution of India, 1950 — Article 32Insurance Act, 1938 — Section 52

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Supreme Court21 Sept 1955Allowed

Nathu Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1956 SC 56 : (1956) CriLJ 152

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 24, 3, 30

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Supreme Court20 Sept 1955Disposed Of

Mohanlal Hargovind Das, Bidi Merchants, Jabalpur (M.P.) Vs The State of Madhya Pradesh and Another

Supreme Court Of India · AIR 1955 SC 786 : (1956) 1 MLJ 5 : (1955) 2 SCR 509 : (1956) 6 STC 687

Central Provinces and Berar Sales Tax Act, 1947 — Section 4(6)Constitution of India, 1950 — Article 286(2), 32

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Supreme Court20 Sept 1955Disposed Of

Ram Narain Sons Ltd. Vs Asst. Commissioner of Sales Tax and Others

Supreme Court Of India · AIR 1955 SC 765 : (1955) 2 SCR 483 : (1955) 6 STC 627

Central Provinces and Berar Sales Tax Act, 1947 — Section 2Constitution of India, 1950 — Article 283(3), 286, 286(1), 286(2)

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Supreme Court19 Sept 1955Allowed

Prabhu Babaji Navle Vs State of Bombay

Supreme Court Of India · AIR 1956 SC 51 : (1956) CriLJ 147

Criminal Procedure Code, 1898 (CrPC) — Section 510Penal Code, 1860 (IPC) — Section 300, 302, 34

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Supreme Court19 Sept 1955Dismissed

V.O. Vakkan and Others Vs The State of Madras

Supreme Court Of India · AIR 1956 SC 76 : (1956) 1 MLJ 4

Madras General Sales Tax Act, 1939 — Section 2

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