Supreme Court30 Mar 1953Allowed
The Seksaria Cotton Mills Ltd. Vs The State of Bombay
Supreme Court Of India · AIR 1953 SC 278 : (1954) 56 BOMLR 1 : (1953) 4 SCR 825
Essential Supplies (Temporary Powers) Act, 1946 — Section 7, 9
COURT ARCHIVE
Supreme Court Of India judgments
60,233 judgments · page 2,999 of 3,012
Supreme Court30 Mar 1953Allowed
Poppatlal Shah Vs The State of Madras
Supreme Court Of India · AIR 1953 SC 274 : (1953) CriLJ 1105 : (1953) 66 LW 573 : (1953) 1 MLJ 739 : (1953) 4 SCR 677
Madras General Sales Tax Act, 1939 — Section 2, 3
Supreme Court30 Mar 1953Allowed
Mushtak Hussein Vs The State of Bombay
Supreme Court Of India · AIR 1953 SC 282 : (1953) 55 BOMLR 529 : (1953) 19 CLT 507 : (1953) 4 SCR 809
Criminal Procedure Code, 1898 (CrPC) — Section 423(2)Penal Code, 1860 (IPC) — Section 366
Supreme Court30 Mar 1953Allowed
The State of Bombay and Another Vs The United Motors (India) Ltd. and Others
Supreme Court Of India · AIR 1953 SC 252 : (1953) 55 BOMLR 536 : (1953) 66 LW 577 : (1953) 1 MLJ 743 : (1953) 4 SCR 1069 : (1953) 4 STC 133
Bombay Sales Tax Act, 1952 — Section 11, 2(14), 5, 6, 7Bombay Sales Tax Rules, 1952 — Rule 5, 5(2), 6Constitution of India, 1950 — Article 14, 226, 246(3), 286(1), 286(2)
Supreme Court30 Mar 1953dismissed
Habeeb Mohamed Vs The State of Hyderabad
Supreme Court Of India · AIR 1953 SC 287 : (1953) CriLJ 1158 : (1953) 4 SCR 661
Constitution of India, 1950 — Article 13, 13(1), 14Criminal Procedure Code, 1898 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 148, 302, 307, 342, 436
Supreme Court20 Mar 1953Allowed
Trojan and Co. Ltd. Vs Rm. N.N. Nagappa Chettiar
Supreme Court Of India · AIR 1953 SC 235 : (1953) 23 CompCas 307 : (1953) 1 MLJ 729 : (1953) 4 SCR 789
Supreme Court20 Mar 1953Disposed Of
K. Damodaran Vs The State of Travancore-Cochin
Supreme Court Of India · AIR 1953 SC 462 : (1953) KLT 295
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1898 (CrPC) — Section 225, 537Penal Code, 1860 (IPC) — Section 420
Supreme Court19 Mar 1953dismissed
Mirza Raja Pushpavathi Vijayaram Gajapathi Raj Manne Sultan Bahadur Vs Sri Pushavathi Visweswar Gajapathiraj Rajkumar of Vizianagram and Others Rajkumar Pushavati Visweswara Gajapathi Raj, Shrimathi Rani Pushavathi Vidyavathi
Supreme Court Of India · AIR 1954 SC 118
Madras Impartible Estates Act, 1902 — Section 2(2), 2(3), 3, 4(1), 4(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 12, 18, 18(1), 18(2), 18(3)
Supreme Court16 Mar 1953dismissed
Atherton West and Co. Ltd. Vs Suti Mill Mazdoor Union and Others
Supreme Court Of India · AIR 1953 SC 241 : (1953) 2 LLJ 321 : (1953) 4 SCR 780
Uttar Pradesh Industrial Disputes Act, 1947 — Section 23, 3, 4, 7, 8
Supreme Court13 Mar 1953Dismissed
Vijendrajit Ayodhya Prasad Goel Vs State of Bombay
Supreme Court Of India · AIR 1953 SC 247
Bombay Prohibition Act, 1949 — Section 2(22), 66, 81Constitution of India, 1950 — Article 134Criminal Procedure Code, 1898 (CrPC) — Section 342, 510
Supreme Court13 Mar 1953Allowed
The State of Bombay Vs Pandurang Vinayak Chaphalkar and Others
Supreme Court Of India · AIR 1953 SC 244 : (1953) 55 BOMLR 526 : (1953) CriLJ 1049 : (1953) 4 SCR 773
Bombay Building (Control on Erection) Act, 1948 — Section 15, 15(1)Bombay General Clauses Act, 1904 — Section 25, 7
Supreme Court13 Mar 1953Dismissed
Satish Chandra Anand Vs The Union of India (UOI)
Supreme Court Of India · AIR 1953 SC 250 : (1953) 4 SCR 655
Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Constitution of India, 1950 — Article 14, 16, 16(1), 311
Supreme Court12 Mar 1953Dismissed
Chairman of The Bankura Municipality Vs Lalji Raja and Sons
Supreme Court Of India · AIR 1953 SC 248 : (1953) CriLJ 1101 : (1953) 4 SCR 767
Bengal Municipal Act, 1932 — Section 428, 431, 432Calcutta High Court Rules, 1914 — Rule 9Criminal Procedure Code, 1898 (CrPC) — Section 435, 438
Supreme Court12 Mar 1953Allowed
Ram Narayan Singh Vs The State of Delhi and Others
Supreme Court Of India · AIR 1953 SC 277 : (1953) CriLJ 113 : (1953) 4 SCR 652
Criminal Procedure Code, 1898 (CrPC) — Section 344Penal Code, 1860 (IPC) — Section 188
Supreme Court12 Mar 1953Dismissed
Hiralal and Others Vs Badkulal and Others
Supreme Court Of India · AIR 1953 SC 225 : (1953) 66 LW 545 : (1953) 1 MLJ 725 : (1953) 4 SCR 758
Limitation Act, 1963 — Article 64
Supreme Court12 Mar 1953Allowed
Trimbak Vs The State of Madhya Pradesh
Supreme Court Of India · AIR 1954 SC 39
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 114, 410, 411
Supreme Court27 Feb 1953dismissed
Asrumati Debi Vs Kumar Rupendra Deb Raikot and Others
Supreme Court Of India · AIR 1953 SC 198 : (1953) 66 LW 371 : (1953) 1 MLJ 710 : (1953) 4 SCR 1159
Civil Procedure Code, 1908 (CPC) — Section 2(9)
Supreme Court27 Feb 1953dismissed
Namdeo Lokman Lodhi Vs Narmadabai and Others
Supreme Court Of India · AIR 1953 SC 228 : (1953) 55 BOMLR 517 : (1953) 1 MLJ 715 : (1953) 4 SCR 1009
Transfer of Property Act, 1882 — Section 10, 105, 106, 107, 108
Supreme Court27 Feb 1953dismissed
Saraswathi Ammal Vs Jagadambal and Another
Supreme Court Of India · AIR 1953 SC 201 : (1953) 66 LW 540 : (1953) 1 MLJ 697 : (1953) 4 SCR 939
Evidence Act, 1872 — Section 32
Supreme Court27 Feb 1953Allowed
Election Commission, India Vs Saka Venkata Subba Rao and
Supreme Court Of India · AIR 1953 SC 210 : (1953) 66 LW 378 : (1953) 1 MLJ 702 : (1953) 4 SCR 1144
Constitution of India, 1950 — Article 132, 133(1), 133(3), 190(3), 192