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Supreme Court Of India judgments

60,214 judgments · page 3,008 of 3,011

Supreme Court02 Mar 1951Dismissed

Arjun Singh alias Puran Vs Kartar Singh and others

Supreme Court Of India · AIR 1951 SC 193 : (1951) 1 MLJ 556 : (1951) 2 SCR 258

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2(1), Order 41 Rule 27, 100, 151Limitation Act, 1963 — Article 120Punjab Laws Act, 1872 — Section 5
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Supreme Court02 Mar 1951Allowed

D. Stephens Vs Nosibolla

Supreme Court Of India · AIR 1951 SC 196 : (1951) CriLJ 510 : (1951) 2 SCR 284

Criminal Procedure Code, 1898 (CrPC) — Section 417, 439
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Supreme Court29 Jan 1951Allowed

Tulsiram Kanu Vs The State

Supreme Court Of India · AIR 1954 SC 1

Criminal Procedure Code, 1898 (CrPC) — Section 417, 423, 510Evidence Act, 1872 — Section 11, 114, 45
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Supreme Court25 Jan 1951Dismissed

Tarapada De and Others Vs The State of West Bengal

Supreme Court Of India · AIR 1951 SC 174 : (1951) CriLJ 400 : (1951) 1 MLJ 431 : (1951) 2 SCR 212

Constitution of India, 1950 — Article 132, 132(1), 22(5)Criminal Law (Amendment) Act, 1932 — Section 16Preventive Detention Act, 1950 — Section 3, 3(1), 7
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Supreme Court25 Jan 1951Allowed

The State of Bombay Vs Atma Ram Sridhar Vaidya

Supreme Court Of India · AIR 1951 SC 157 : (1951) CriLJ 373 : (1951) 1 MLJ 389 : (1951) 2 SCR 167

Constitution of India, 1950 — Article 21, 22, 22(5)Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3
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Supreme Court22 Jan 1951dismissed

Keshavan Madhava Menon Vs The State of Bombay

Supreme Court Of India · AIR 1951 SC 128 : (1951) 53 BOMLR 458 : (1951) CriLJ 680 : (1951) 64 LW 382 : (1951) 1 MLJ 370 : (1951) 2 SCR 228

Constitution of India, 1950 — Article 13, 19(1), 228, 367General Clauses Act, 1897 — Section 6Press (Emergency Powers) Act, 1931 — Section 2(6)
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Supreme Court12 Jan 1951Dismissed

Ramjilal Vs Income Tax Officer, Mohindargarh

Supreme Court Of India · AIR 1951 SC 97 : (1951) 19 ITR 174 : (1951) 64 LW 402 : (1951) 1 MLJ 384 : (1951) 2 SCR 127

Constitution of India, 1950 — Article 14, 265, 31, 31(1), 32Government of India Act, 1935 — Section 299(1)Patiala Income Tax Act, 2001 — Section 22(2), 22(4), 23B, 3, 34
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Supreme Court21 Dec 1950dismissed

Pannalal Jankidas Vs Mohanlal and Another

Supreme Court Of India · AIR 1951 SC 144 : (1951) 53 BOMLR 472 : (1951) 64 LW 557 : (1951) 1 MLJ 314 : (1950) SCR 979 Supp : (1950) 1 SCR 979

Bombay Explosion (Compensation) Ordinance, 1944 — Section 14, 18Contract Act, 1872 — Section 211, 212, 73
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