Supreme Court19 Sept 1955Allowed
Chattanatha Karayalar Vs Ramachandra Iyer and Another
Supreme Court Of India · AIR 1955 SC 799 : (1956) KLT 371 : (1956) 1 MLJ 1 : (1955) 2 SCR 477
Representation of the People Act, 1951 — Section 7, 9(2)
COURT ARCHIVE
Supreme Court Of India judgments
60,233 judgments · page 2,983 of 3,012
Supreme Court16 Sept 1955Dismissed
Atley Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1955 SC 807 : (1955) CriLJ 1653
Criminal Procedure Code, 1898 (CrPC) — Section 367, 417, 423Evidence Act, 1872 — Section 8
Supreme Court15 Sept 1955Dismissed
T. Nagappa Vs T.C. Basappa and Others
Supreme Court Of India · AIR 1955 SC 756
Constitution of India, 1950 — Article 136Representation of the People Act, 1951 — Section 101, 123(6), 123(8), 124(4), 141
Supreme Court15 Sept 1955dismissed
S. Khader Sheriff Vs Munnuswami Gounder and Others
Supreme Court Of India · AIR 1955 SC 775 : (1955) 2 SCR 469
Representation of the People Act, 1951 — Section 123(7), 140, 79, 99
Supreme Court15 Sept 1955Dismissed
Tirath Singh Vs Bachittar Singh and Others
Supreme Court Of India · AIR 1955 SC 830 : (1955) 2 SCR 457
Constitution of India, 1950 — Article 133(1)Representation of the People Act, 1951 — Section 83, 99(1)
Supreme Court13 Sept 1955Allowed
Mohinder Singh Vs State of Punjab
Supreme Court Of India · AIR 1955 SC 762 : (1955) CriLJ 1542
Criminal Procedure Code, 1898 (CrPC) — Section 367
Supreme Court09 Sept 1955Dismissed
Saiyid Alimuddin Vs Saeed Ahmad
Supreme Court Of India · AIR 1955 SC 761
Uttar Pradesh Town Areas Act, 1914 — Section 8A, 8A(4)Uttar Pradesh Town Areas Rules — Rule 53
Supreme Court06 Sept 1955Dismissed
Sucheta Kripalani Vs Shri S.S. Dulat, I.C.S., Chairman of the Election Tribunal, Delhi and Others
Supreme Court Of India · AIR 1955 SC 758 : (1955) 2 SCR 450
Constitution of India, 1950 — Article 132, 133Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 114(4), 114(5), 114(6)Representation of the People Act, 1951 — Section 143<
Supreme Court06 Sept 1955Allowed
The Bengal Immunity Company Limited Vs The State of Bihar and Others
Supreme Court Of India · AIR 1955 SC 661 : (1955) 2 SCR 603 : (1955) 6 STC 446
Bihar Sales Tax Act, 1947 — Section 13, 33Constitution of India, 1950 — Article 141, 226, 286, 286(1), 286(1)(A)Penal Code, 1860 (IPC) — Section 4
Supreme Court13 Aug 1955Dismissed
Thakur Prasad Bania and Others Vs The State of Bihar
Supreme Court Of India · AIR 1955 SC 631 : (1955) 3 BLJR 659 : (1955) CriLJ 1408
Criminal Procedure Code, 1898 (CrPC) — Section 107Preventive Detention Act, 1950 — Section 3, 7
Supreme Court19 Jul 1955Dismissed
K.S. Ghandhi Vs The State
Supreme Court Of India · (1955) 07 SC CK 0001
Motor Vehicles Act, 1988 — Section 112, 88
Supreme Court02 May 1955Allowed
Bhikaji Keshao Joshi and Another Vs Brijlal Nandlal Biyani and Others
Supreme Court Of India · AIR 1955 SC 610 : (1955) 2 SCR 428
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(2), Order 6 Rule 15(3), Order 6 Rule 16Representation of the People Act, 1951 — Section 82, 83(2), 85, 90(4)
Supreme Court22 Apr 1955Allowed
Director of Endowments, Government of Hyderabad and Others Vs Akram Ali
Supreme Court Of India · AIR 1956 SC 60
Constitution of India, 1950 — Article 13, 226
Supreme Court21 Apr 1955Allowed
The Delhi Cloth and General Mills Co. Ltd. Vs Harnam Singh and Others
Supreme Court Of India · AIR 1955 SC 590 : (1955) 2 SCR 402
Civil Procedure Code, 1908 (CPC) — Section 109Transfer of Property Act, 1882 — Section 130, 3
Supreme Court21 Apr 1955Allowed
Om Prakash Gupta Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1955 SC 600 : (1955) 3 BLJR 550 : (1956) 1 LLJ 1 : (1955) 2 SCR 391
Civil Procedure Code, 1908 (CPC) — Section 80, 96BCivil Services (Classification, Control and Appeal) Rules — Order 14 Rule 7, 49, 54, 55, 56
Supreme Court20 Apr 1955Dismissed
M.K. Ranganathan and Another Vs Government of Madras and Others
Supreme Court Of India · AIR 1955 SC 604 : (1955) 25 CompCas 344 : (1956) 69 LW 10 : (1955) 2 SCR 374
Companies Act, 1913 — Section 171, 231, 232(1)
Supreme Court19 Apr 1955Allowed
Ram Shankar Singh and Others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1956 SC 441 : (1956) CriLJ 822
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 367, 423Evidence Act, 1872 — Section 5
Supreme Court18 Apr 1955Dismissed
Chatturam Horilram Ltd. Vs Commissioner of Income Tax, Bihar and Orissa
Supreme Court Of India · AIR 1955 SC 619 : (1955) 27 ITR 709 : (1955) 2 SCR 290
Income Tax Act, 1922 — Section 2(15), 3, 4, 4
Supreme Court15 Apr 1955Dismissed
Thakur Amar Singhji Vs State of Rajasthan
Supreme Court Of India · AIR 1955 SC 504 : (1955) 2 SCR 303
Constitution of India, 1950 — Article 14, 31, 31(2)Marwar Land Revenue Act, 1949 — Section 169Mewar Government Kanoon Mal Act, 1947 — Section 106
Supreme Court15 Apr 1955dismissed
Anil Behari Ghosh Vs Smt. Latika Bala Dassi and Others
Supreme Court Of India · AIR 1955 SC 566 : (1955) 2 SCR 270
Succession Act, 1925 — Section 263