COURT ARCHIVE

Supreme Court Of India judgments

60,214 judgments · page 3,010 of 3,011

Supreme Court17 Oct 1950Allowed

Sri Ranga Nilayam Rama Krishna Rao Vs Kandokori Chellayamma Alias Mangamma and Another

Supreme Court Of India · AIR 1953 SC 425 : (1950) 1 SCR 806

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 95, 47Tamil Nadu Agriculturists Relief Act, 1938 — Section 10, 19, 3(D), 8

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Supreme Court17 Oct 1950Allowed

Mohinder Singh Vs The State

Supreme Court Of India · AIR 1953 SC 415 : (1950) 1 SCR 821

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 307, 34

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Supreme Court13 Oct 1950Allowed

Narhari and Others Vs Shankar and Others

Supreme Court Of India · AIR 1953 SC 419 : (1950) 1 SCR 754

Limitation Act, 1908 — Section 5

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Supreme Court12 Oct 1950Allowed

Co-operative Society of Debts Vs Nandlal

Supreme Court Of India · AIR 1950 SC 274 : (1950) 1 SCR 741

Hyderabad Co-operative Credit Societies Act, 1340F — Section 42(d)

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Supreme Court12 Oct 1950Allowed

Kapore Chand Vs Kadar Unnisa Begum and Others

Supreme Court Of India · AIR 1953 SC 413 : (1950) 1 SCR 747

CONSTITUTION OF INDIA, ART. 374(4)

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Supreme Court15 Sept 1950Allowed

Province of Bombay Vs Kusaldas S. Advani and Others

Supreme Court Of India · AIR 1950 SC 222 : (1951) 53 BOMLR 1 : (1950) 2 MLJ 703 : (1950) 1 SCR 621

Bombay Land Requisition Ordinance, 1947 — Section 10, 12, 3, 4Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1935 — Section 176

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Supreme Court27 May 1950Dismissed

The Chief Controlling Revenue Authority and Another Vs The Maharashtra Sugar Mills Ltd.

Supreme Court Of India · AIR 1950 SC 218

Government of India Act, 1915 — Section 106(2)Government of India Act, 1985 — Section 226, 226(1)Income Tax Act, 1918 — Section 51, 51(1)

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Supreme Court27 May 1950Dismissed

Chief Controlling Revenue Authority and Superintendent of Stamps Vs Maharashtra Sugar Mills Ltd.

Supreme Court Of India · (1950) 52 BOMLR 769 : (1950) 2 MLJ 564 : (1950) 1 SCR 536

Government of India Act, 1935 — Section 266(1)Stamp Act, 1899 — Section 57, 59(2)

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Supreme Court26 May 1950Allowed

Romesh Thappar Vs The State of Madras

Supreme Court Of India · AIR 1950 SC 124 : (1950) CriLJ 1514 : (1950) 63 LW 929 : (1942) 55 LW 929 : (1950) 2 MLJ 390 : (1950) 1 SCR 594

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 13(1), 19(1), 19(2), 32Criminal Procedure Code, 1898 (CrPC) — Section 435

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Supreme Court26 May 1950Allowed

Brij Bhushan and Another Vs The State of Delhi

Supreme Court Of India · AIR 1950 SC 129 : (1950) CriLJ 1525 : (1951) KLT 1 : (1950) 63 LW 934 : (1942) 55 LW 934 : (1950) 2 MLJ 431 : (1950) 1 SCR 605

Constitution of India, 1950 — Article 19(1), 19(2)East Punjab Public Safety Act, 1949 — Section 7(1)Penal Code, 1860 (IPC) — Section 124

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Supreme Court26 May 1950Dismissed

Dr. N.B. Khare Vs The State of Delhi

Supreme Court Of India · AIR 1950 SC 211 : (1950) 1 SCR 519

Constitution of India, 1950 — Article 19, 22(4), 22(5), 22(6), 22(7)East Punjab Public Safety Act, 1949 — Section 4(1), 4(3), 4(6)

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Supreme Court26 May 1950Allowed

NEW PIECEGOODS BAZAR CO., LTD., BOMBAY Vs COMMISSIONER OF Income Tax, BOMBAY.

Supreme Court Of India · (1950) 18 ITR 516 : AIR 1950 SC 165 : BLR 1950 52 764 : GLHEL 1950 0 19671 :MADLJ 1950 : (1950) 0 SCR 553

Income Tax Act, 1961 — Section 10, 143, 144, 145, 146

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Supreme Court26 May 1950Dismissed

Commissioner of Income Tax, Uttar Pradesh Vs Gappumal Kanhaiya Lal

Supreme Court Of India · AIR 1951 SC 5 : (1950) 18 ITR 584 : (1950) 1 SCR 563

Income Tax Act, 1961 — Section 66(1)United Provinces Municipalities Act, 1916 — Section 128, 149, 177, 9(1), 9(2)

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Supreme Court26 May 1950Dismissed

The Bharat Bank Ltd., Delhi Vs The Employees of the Bharat Bank Ltd., Delhi and the Bharat Bank Employees'' Union, Delhi

Supreme Court Of India · (1950) SCR 317 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 377

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Supreme Court19 May 1950Dismissed

Rashid Ahmed Vs The Municipal Board, Kairana

Supreme Court Of India · AIR 1950 SC 163 : (1950) 63 LW 867 : (1942) 55 LW 867 : (1950) 1 SCR 566

Constitution of India, 1950 — Article 19(1), 19(6), 32Uttar Pradesh Municipalities Act, 1916 — Section 241(2)

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Supreme Court19 May 1950Dismissed

Ashutosh Lahiry Vs The State of Delhi and Another

Supreme Court Of India · AIR 1953 SC 451 : (1942) 55 LW 1142 : (1950) 2 MLJ 555

Evidence Act, 1872 — Section 101, 103Preventive Detention Act, 1950 — Section 14, 3

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Supreme Court19 May 1950Dismissed

A.K. Gopalan Vs The State of Madras

Supreme Court Of India · AIR 1950 SC 27 : (1950) CriLJ 1383 : (1942) 55 LW 638 : (1950) 2 MLJ 42 : (1950) 1 SCR 88

Constitution of India, 1950 — Article 13, 13(2), 19, 19(1), 21Criminal Procedure Code, 1898 (CrPC) — Section 107, 108, 109, 110, 145Penal Code, 1860 (IPC) — Section 124, 2

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Supreme Court09 May 1950Allowed

Commissioner of Agricultural Income Tax, Bengal Vs Sri Keshab Chandra Mandal

Supreme Court Of India · AIR 1950 SC 265 : (1950) 18 ITR 569 : (1950) 1 SCR 435

Penal Code, 1860 (IPC) — Section 193, 196, 228Transfer of Property Act, 1882 — Section 59

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Supreme Court05 May 1950Allowed

Chittaranjan Mukherji Vs Barhoo Mahto

Supreme Court Of India · AIR 1953 SC 472

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Supreme Court05 May 1950Dismissed

Dr. Babu Ram Saksena Vs The State

Supreme Court Of India · AIR 1950 SC 155 : (1950) CriLJ 1153 : (1950) 63 LW 878 : (1942) 55 LW 878 : (1950) 1 SCR 573

Criminal Procedure Code, 1898 (CrPC) — Section 197Extradition Act, 1903 — Section 18, 7Penal Code, 1860 (IPC) — Section 383, 420

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