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Supreme Court Of India judgments

60,214 judgments · page 3,004 of 3,011

Supreme Court17 Mar 1952Allowed

Veerappa Pillai Vs Raman and Raman Ltd. and Others

Supreme Court Of India · AIR 1952 SC 192 : (1952) 65 LW 620 : (1952) 1 MLJ 806 : (1952) 1 SCR 583

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 42, 43A, 47, 58, 64Tamil Nadu Motor Vehicles Rules, 1940 — Rule 134A, 136, 147, 148, 148(1)
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Supreme Court10 Mar 1952Allowed

State of U.P. Vs Mohammad Nooh

Supreme Court Of India · (1952) 03 SC CK 0005

Constitution Of India, 1950 — Article 14, 32, 132(1), 133(1)(c), 226, 227, 311(2)Government Of India Act, 1935 — Section 240(3), 243Police Act, 1861 — Section 7
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Supreme Court14 Feb 1952dismissed

Bathina Ramakrishna Reddy Vs The State of Madras

Supreme Court Of India · AIR 1952 SC 149 : (1952) CriLJ 832 : (1952) 65 LW 514 : (1952) 1 MLJ 736 : (1952) 1 SCR 425

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37(1)Criminal Procedure Code, 1898 (CrPC) — Section 480, 482, 484Penal Code, 1860 (IPC) — Section 175, 176, 178, 179, 180
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Supreme Court01 Feb 1952Disposed Of

W.H. King Vs Republic of India and Another

Supreme Court Of India · AIR 1952 SC 156 : (1952) 54 BOMLR 433 : (1952) CriLJ 836 : (1952) 1 SCR 418

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18(1), 19(2)Constitution of India, 1950 — Article 134(1)Transfer of Property Act, 1882 — Section 108, 15, 18
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Supreme Court11 Jan 1952Dismissed

The State of West Bengal Vs Anwar Ali Sarkar

Supreme Court Of India · AIR 1952 SC 75 : (1952) CriLJ 510 : (1952) 1 SCR 284

Constitution of India, 1950 — Article 14, 15, 16, 17, 18, 21, 226Criminal Procedure Code, 1898 — Section 236, 238, 269, 350, 491Indian Penal Code, 1860 — Section 380, 381
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