COURT ARCHIVE

Supreme Court Of India judgments

60,233 judgments · page 2,996 of 3,012

Supreme Court23 Nov 1953Allowed

Surendra Singh and Others Vs The State of Uttar Pradesh

Supreme Court Of India · (1953) 11 SC CK 0006

Constitution of India, 1950 — Article 225Criminal Procedure Code, 1898 (CrPC) — Section 369Penal Code, 1860 (IPC) — Section 325

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Supreme Court18 Nov 1953dismissed

Lala Durga Prasad and Another Vs Lala Deep Chand and Others

Supreme Court Of India · AIR 1954 SC 75 : (1954) 2 BLJR 213 : (1954) 67 LW 945 : (1954) 1 MLJ 60 : (1954) 1 SCR 360

Transfer of Property Act, 1882 — Section 40

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Supreme Court18 Nov 1953dismissed

Natvarlal Punjabhai and Another Vs Dadubhai Manubhai and Others

Supreme Court Of India · AIR 1954 SC 61 : (1954) 2 BLJR 89 : (1954) 56 BOMLR 447 : (1954) 67 LW 954 : (1954) 1 SCR 339

Limitation Act, 1963 — Article 28

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Supreme Court16 Nov 1953Dismissed

Sree Sree Ishwar Sridhar Jew Vs Mst. Sushila Bala Dasi and Others

Supreme Court Of India · AIR 1954 SC 69 : (1954) 1 SCR 407

Constitution of India, 1950 — Article 133(1)

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Supreme Court16 Nov 1953Allowed

Satyabrata Ghose Vs Mugneeram Bangur and Comapny and Another

Supreme Court Of India · AIR 1954 SC 44 : (1954) 1 MLJ 41

Constitution of India, 1950 — Article 133(1)Contract Act, 1872 — Section 32, 56Defence of India Act, 1971 — Section 79

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Supreme Court16 Nov 1953Allowed

Surendra Singh and Others Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1954 SC 194 : (1954) 2 BLJR 18 : (1954) CriLJ 475 : (1954) 1 MLJ 50 : (1954) 1 SCR 330

Civil Procedure Code, 1908 (CPC) — Section 108, 99Criminal Procedure Code, 1898 (CrPC) — Section 366, 369, 424Penal Code, 1860 (IPC) — Section 225

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Supreme Court26 Oct 1953Allowed

Wali Singh Vs Sohan Singh

Supreme Court Of India · AIR 1954 SC 263

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, 100, 101, 110, 112Contract Act, 1872 — Section 11Limitation Act, 1908 — Article 44

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Supreme Court26 Oct 1953Allowed

Commissioner of Income Tax Vs Royal Western India Turf Club Ltd.

Supreme Court Of India · (1953) 241 ITR 551

Finance Act, 1920 — Section 53(2)Income tax Act, 1922 — Section 10(1), 10(6), 52(2), 66(1), 66A(2)

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Supreme Court22 Oct 1953Allowed

Harihar Chakravarty Vs The State of West Bengal

Supreme Court Of India · AIR 1954 SC 266

Criminal Procedure Code, 1898 (CrPC) — Section 227, 258, 258(1), 417, 439

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Supreme Court20 Oct 1953dismissed

Kshetra Mohan-sannyasi Charan Sadhukhan Vs Commissioner of Excess Profits Tax, West Bengal

Supreme Court Of India · AIR 1953 SC 516 : (1953) 24 ITR 488 : (1954) 1 SCR 268

Excess Profits Tax Act, 1940 — Section 21, 7, 8(1)Income Tax Act, 1961 — Section 26

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Supreme Court20 Oct 1953dismissed

Saraswathi Ammal and Another Vs Rajagopal Ammal

Supreme Court Of India · AIR 1953 SC 491 : (1954) 2 BLJR 191 : (1954) 67 LW 77 : (1953) 2 MLJ 803 : (1954) 1 SCR 277

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Supreme Court14 Oct 1953Dismissed

C.N. Arunachala Mudaliar Vs C.A. Muruganatha Mudaliar and Another

Supreme Court Of India · AIR 1953 SC 495 : (1954) 2 BLJR 1 : (1953) 66 LW 1072 : (1953) 2 MLJ 796 : (1954) 1 SCR 243

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Supreme Court14 Oct 1953Dismissed

Kura and Another Vs Jag Ram and Others

Supreme Court Of India · AIR 1954 SC 269

Evidence Act, 1872 — Section 101, 102, 103Soldiers (Litigation) Act, 1925 — Section 11

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Supreme Court14 Oct 1953dismissed

Jagadguru Gurushiddaswami Vs Dakshina Maharashtra Digambar Jain Sabha

Supreme Court Of India · AIR 1953 SC 514 : (1954) 56 BOMLR 783 : (1954) 67 LW 12 : (1953) 2 MLJ 819 : (1954) 1 SCR 235

Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1908 — Section 10, 10ALimitation Act, 1963 — Article 134B

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Supreme Court14 Oct 1953Allowed

Commissioner of Income Tax, Madras Vs K.R.M.T.T. Thiagaraja Chetty and Co.

Supreme Court Of India · AIR 1953 SC 527 : (1953) 2 MLJ 823 : (1954) 1 SCR 258

Income Tax Act, 1961 — Section 10, 12, 13, 4(1), 66(1)

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Supreme Court09 Oct 1953Allowed

Sir Kikabhai Premchand Vs Commissioner of Income Tax (Central), Bombay

Supreme Court Of India · AIR 1953 SC 509 : (1954) 56 BOMLR 745 : (1953) 2 MLJ 816 : (1954) 1 SCR 219

Income Tax Act, 1922 — Section 66(1)

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Supreme Court09 Oct 1953Dismissed

Chainrup Sampatram Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1953 SC 519 : (1953) 24 ITR 481 : (1954) 1 SCR 211

Income Tax Act, 1992 — Section 4

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Supreme Court08 Oct 1953Allowed

Commissioner of Income Tax, West Bengal Vs Jeewanlal Ltd.

Supreme Court Of India · AIR 1953 SC 473 : (1953) 23 CompCas 447 : (1953) 24 ITR 475 : (1954) 1 SCR 189

Companies Act, 1913 — Section 80Excess Profits Tax Act, 1940 — Section 2(21), 21Income Tax Act, 1961 — Section 66, 66(1)

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Supreme Court08 Oct 1953Dismissed

Allahabad Bank Ltd. Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1953 SC 476 : (1953) 24 ITR 519 : (1954) 1 SCR 195

Income Tax Act, 1922 — Section 10(2), 10(4), 66(1)Trusts Act, 1882 — Section 3

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Supreme Court08 Oct 1953Allowed

Sadhu Singh Harnam Singh Vs The State of Pepsu

Supreme Court Of India · AIR 1954 SC 271

Constitution of India, 1950 — Article 133(1), 136(1)Penal Code, 1860 (IPC) — Section 302, 304, 304A

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