COURT ARCHIVE

Supreme Court Of India judgments

60,233 judgments · page 2,998 of 3,012

Supreme Court15 May 1953Allowed

Thakur Raghubir Singh Vs Court of Wards, Ajmer and Another

Supreme Court Of India · AIR 1953 SC 373 : (1953) 4 SCR 1049

Ajmer Government Wards Regulation, 1888 — Section 27, 6, 7Ajmer Tenancy and Land Records Act, 1950 — Section 112Constitution of India, 1950 — Article 19, 19(1), 19(5), 31, 31(2)

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Supreme Court15 May 1953Dismissed

Dalip Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 1953 SC 364 : (1954) 1 SCR 145

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 149, 302, 34

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Supreme Court15 May 1953Allowed

Shiv Narain Jafa Vs The Hon''ble Judges of the High Court of Judicature at Allahabad

Supreme Court Of India · AIR 1953 SC 368 : (1953) 2 MLJ 238

Bar Councils Act, 1926 — Section 10, 10(1)Criminal Procedure Code, 1898 (CrPC) — Section 162

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Supreme Court08 May 1953Allowed

Brahma Prakash Sharma and Others Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1954 SC 10 : (1953) 1 BLJR 600 : (1954) CriLJ 238 : (1953) 2 MLJ 231 : (1953) 4 SCR 1169

Contempt of Courts Act, 1971 — Section 3

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Supreme Court08 May 1953Disposed Of

State of Travancore-cochin and Others Vs Shanmugha Vilas Cashew Nut Factory and Others

Supreme Court Of India · AIR 1953 SC 333 : (1953) 66 LW 611 : (1953) 2 MLJ 123 : (1954) 1 SCR 53

Constitution of India, 1950 — Article 286(1)

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Supreme Court07 May 1953Dismissed

National Sewing Thread Co. Ltd. Vs James Chadwick and Bros. Ltd. (J. and P. Coats Ltd., Assignee)

Supreme Court Of India · AIR 1953 SC 357 : (1954) 56 BOMLR 21 : (1953) 2 MLJ 215 : (1953) 4 SCR 1028

Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 225Government of India Act, 1915 — Section 108

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Supreme Court30 Apr 1953dismissed

Abdul Khader and Others Vs State of Mysore

Supreme Court Of India · AIR 1953 SC 355

Constitution of India, 1950 — Article 14Mysore Special Criminal Courts Act, 1942 — Section 7

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Supreme Court20 Apr 1953Dismissed

The Lloyds Bank Ltd. Vs The Lloyds ank Indian Staff Association (Calcutta Branches) and Others

Supreme Court Of India · AIR 1956 SC 746

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 16, 7

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Supreme Court17 Apr 1953Partly Allowed

Maqbool Hussain Vs The State of Bombay

Supreme Court Of India · AIR 1953 SC 325 : (1954) 56 BOMLR 13 : (1983) 3 ECR 1598 : (1983) 13 ELT 1284 : (1953) 2 MLJ 113 : (1953) 4 SCR 730

Constitution Of India, 1950 — Article 20, 20(2), 21, 32, 228, 367Punjab Communist Detenus Rules, 1950 — Rule 39, 40, 41, 41(1), 41(2)General Clauses Act, 1897 — Section 3(37), 26

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Supreme Court17 Apr 1953Allowed

Commissioner of Income Tax, West Bengal Vs H. Hirjee

Supreme Court Of India · AIR 1953 SC 324 : (1953) 23 ITR 427 : (1953) 1 MLJ 849 : (1953) 4 SCR 714

Hoarding and Profiteering Prevention Ordinance, 1943 — Section 10(2), 13, 6Income Tax Act, 1922 — Section 66A

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Supreme Court17 Apr 1953Dismissed

Lloyds Bank Ltd. Vs The Lloyds Bank Indian Staff Association and Others

Supreme Court Of India · AIR 1956 SC 745

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 17

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Supreme Court17 Apr 1953Dismissed

Motipur Zamindari Co. Ltd. Vs The State of Bihar and Another Raja Jankinath Roy and Narendra Nath Roy and Co. Ltd. Vs The State of Bihar and Another

Supreme Court Of India · AIR 1953 SC 320 : (1953) 1 BLJR 399 : (1953) 4 SCR 720

Bihar Land Reforms Act, 1950 — Section 2Bihar Land Reforms Rules, 1951 — Rule 3

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Supreme Court16 Apr 1953dismissed

Kumbha Mawji Vs Union of India (UOI)

Supreme Court Of India · AIR 1953 SC 313 : (1953) 1 MLJ 841 : (1953) 4 SCR 878

Arbitration Act, 1940 — Section 14, 14(2), 31(3), 31(4)

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Supreme Court16 Apr 1953Allowed

Dr. Ram Krishan Bhardwaj Vs The State of Delhi and Others

Supreme Court Of India · AIR 1953 SC 318 : (1953) CriLJ 1241 : (1953) 4 SCR 708

Constitution of India, 1950 — Article 21, 22, 22(5)Preventive Detention Act, 1952 — Section 3

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Supreme Court14 Apr 1953dismissed

The State of Assam Vs Keeshab Prasad Singh and Another Gamiri Khari Chaiduar Fishermen Society Ltd. Vs Keeshab Prasad Singh

Supreme Court Of India · AIR 1953 SC 309 : (1953) 4 SCR 865

Assam Land and Revenue Regulation, 1886 — Rule 190, 190A, 191, 155, 16Evidence Act, 1872 — Section 114

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Supreme Court14 Apr 1953dismissed

Lakshmana Nadar and Others Vs R. Ramier

Supreme Court Of India · AIR 1953 SC 304 : (1953) 1 MLJ 834 : (1953) 4 SCR 848

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Supreme Court10 Apr 1953Dismissed

Sidhakamal Nayan Ramanuj Das Vs Bira Naik and Others

Supreme Court Of India · AIR 1954 SC 336

Bihar and Orissa Tenancy Act, 1913 — Section 225, 225(1), 225(2)Transfer of Property Act, 1882 — Section 60Trusts Act, 1882 — Section 90

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Supreme Court10 Apr 1953Dismissed

Basir-ul-huq and Others Vs The State of West Bengal Nur-ul-huda Vs The State of West Bengal

Supreme Court Of India · AIR 1953 SC 293 : (1953) 1 BLJR 413 : (1953) CriLJ 1232 : (1953) 1 MLJ 775 : (1953) 4 SCR 836

Criminal Procedure Code, 1898 (CrPC) — Section 19, 190, 195, 196, 196Penal Code, 1860 (IPC) — Section 172, 182, 188, 211, 297

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Supreme Court10 Apr 1953Allowed

Ebrahim Aboobaker and Another Vs Tek Chand Dolwani and Others

Supreme Court Of India · AIR 1953 SC 298 : (1954) 56 BOMLR 6 : (1953) 4 SCR 691

Administration of Evacuee Property Act, 1950 — Section 2, 7Civil Procedure Code, 1908 (CPC) — Section 141

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Supreme Court10 Apr 1953Dismissed

Punjab National Bank Ltd. Vs Employees of The Bank

Supreme Court Of India · AIR 1953 SC 296 : (1953) 1 LLJ 733 : (1953) 1 MLJ 773 : (1953) 4 SCR 686

Industrial Disputes Act, 1947 — Section 23, 33

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