Supreme Court21 Dec 1950Dismissed
H.P. Singh Vs Thakur Prasad Tewari and Another
Supreme Court Of India · AIR 1953 SC 436
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1
COURT ARCHIVE
Supreme Court Of India judgments
60,214 judgments · page 3,009 of 3,011
Supreme Court20 Dec 1950Allowed
State of Bombay Vs Narothamdas Jethabai and Another
Supreme Court Of India · AIR 1951 SC 69 : (1951) 53 BOMLR 402 : (1951) 2 SCR 51
Civil Procedure Code, 1908 (CPC) — Section 9
Supreme Court14 Dec 1950dismissed
Janardan Reddy and Others Vs The State
Supreme Court Of India · AIR 1951 SC 124 : (1951) 64 LW 378 : (1950) 1 SCR 940
Constitution of India, 1950 — Article 134, 136, 374(4)
Supreme Court04 Dec 1950Allowed
The State of Tripura Vs The Province of East Bengal
Supreme Court Of India · AIR 1951 SC 23 : (1951) 19 ITR 132 : (1951) 2 SCR 1
Civil Procedure Code, 1908 (CPC) — Section 115, 17, 18, 19
Supreme Court04 Dec 1950Dismissed
Chiranjit Lal Chowdhuri Vs The Union of India (UOI) and Others
Supreme Court Of India · AIR 1951 SC 41 : (1951) 53 BOMLR 499 : (1951) 21 CompCas 33 : (1951) 64 LW 47 : (1950) 1 SCR 869
Constitution of India, 1950 — Article 14, 19(1), 19(5), 31, 32
Supreme Court01 Dec 1950Dismissed
Sheodhari Rai and Others Vs Suraj Prasad Singh and Others
Supreme Court Of India · AIR 1954 SC 758
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Limitation Act, 1908 — Article 142, 144Transfer of Property Act, 1882 — Section 105
Supreme Court01 Dec 1950Dismissed
Yeswant Deorao Deshmukh Vs Walchand Ramchand Kothari
Supreme Court Of India · AIR 1951 SC 16 : (1951) 53 BOMLR 486 : (1951) KLT 13 : (1951) 64 LW 353 : (1950) SCR 852 Supp : (1950) 1 SCR 852
Civil Procedure Code, 1908 (CPC) — Section 48, 48(2)Limitation Act, 1908 — Article 182, 14(2), 18
Supreme Court01 Dec 1950Dismissed
Kali Ram Dokania and Others Vs S.K. Ulfat Hossain
Supreme Court Of India · AIR 1951 SC 6
Bengal Land Revenue Sales Act, 1859 — Section 2, 2, 3, 33, 6
Supreme Court01 Dec 1950Dismissed
Mangan Lal Deoshi Vs Mohammad Moinul Haque and Others
Supreme Court Of India · AIR 1951 SC 11 : (1951) 64 LW 350 : (1950) 1 SCR 833
Registration Act, 1908 — Section 17(1), 17(2)
Supreme Court01 Dec 1950Dismissed
Mahasay Ganesh Prasad Ray and Another Vs Narendra Nath Sen and Others
Supreme Court Of India · AIR 1953 SC 431 : (1951) 17 CLT 73 : (1951) KLT 28
Civil Procedure Code, 1908 (CPC) — Section 149Evidence Act, 1872 — Section 32, 34, 90
Supreme Court01 Dec 1950Dismissed
Raja Kamala Ranjan Roy Vs Baijnath Bajoria
Supreme Court Of India · AIR 1951 SC 1 : (1951) 64 LW 341 : (1950) 1 SCR 840
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
Supreme Court30 Nov 1950Allowed
A.M. Mair and Co. Vs Gordhandass Sagarmull
Supreme Court Of India · AIR 1951 SC 9 : (1951) KLT 35 : (1951) 64 LW 347 : (1950) 1 SCR 792
Civil Procedure Code, 1908 (CPC) — Section 109
Supreme Court30 Nov 1950dismissed
Seth Premchand Satramdas Vs The State of Bihar
Supreme Court Of India · AIR 1951 SC 14 : (1951) 19 ITR 108 : (1951) 64 LW 534 : (1950) 1 SCR 799
Bihar Sales Tax Act, 1944 — Section 21, 21(3)
Supreme Court30 Nov 1950Dismissed
Arjuna Lal Misra Vs The State
Supreme Court Of India · AIR 1953 SC 411 : (1951) 17 CLT 1
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 380, 457, 461
Supreme Court20 Nov 1950Dismissed
Naguba Appa Vs Namdev
Supreme Court Of India · AIR 1954 SC 50
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14
Supreme Court20 Nov 1950Disposed Of
Jeevantha and Others Vs Hanumantha and Others
Supreme Court Of India · AIR 1954 SC 9
Civil Procedure Code, 1908 (CPC) — Section 11
Supreme Court14 Nov 1950Allowed
Ram Gopal Vs Nand Lal and Others
Supreme Court Of India · AIR 1951 SC 139 : (1951) 64 LW 547 : (1950) 1 SCR 766
Transfer of Property Act, 1882 — Section 8
Supreme Court14 Nov 1950Allowed
Sarju Pershad Vs Raja Jwaleshwari Pratap Narain Singh and Others
Supreme Court Of India · AIR 1951 SC 120 : (1951) 64 LW 373 : (1950) 1 SCR 781
Evidence Act, 1872 — Section 68
Supreme Court08 Nov 1950Allowed
Chintaman Rao Vs The State of Madhya Pradesh Ram Krishna Vs The State of Madhya Pradesh
Supreme Court Of India · AIR 1951 SC 118 : (1951) 64 LW 370 : (1950) 1 SCR 759
Central Provinces and Berar Regulation of Manufacture of Bidis (Agricultural Purposes) Act, 1948 — Section 3, 4Constitution of India, 1950 — Article 19(1), 19(6)
Supreme Court21 Oct 1950Allowed
Gnanambal Ammal Vs T. Raju Ayyar and Others
Supreme Court Of India · AIR 1951 SC 103 : (1951) 1 MLJ 333 : (1950) 1 SCR 949