Judgments in Vernacular language
স্থানীয় ভাষায় অনূদিত রায়
Showing Historically Important Judgments Only
| Sl No. | Case Number | Petitioner Name | Respondent Name | Date of Judgment | English | বাংলা |
|---|---|---|---|---|---|---|
| 1 | SCR/1959_1_995_1084/1959 | PRESIDENT OF INDIA | GOVERNMENT OF INDIA | 22-05-1958 | VIEW | দেখুন |
| 2 | SCR/1964_4_99_190/1964 | THE STATE TRADING CORPORATION OF INDIA LTD. & OTHERS | THE COMMERCIAL TAX OFFICER, VISAKHAPATNAM AND OTHERS | 26-07-1963 | VIEW | দেখুন |
| 3 | SCR/1960_3_250_296/1960 | THE BERUBARI UNION AND EXCHANGE OF ENOLAVES REFERENCE UNDER ARTICLE 143(1) OF THE CONSTITUTION OF INDIA | NOT MENTIONED | 14-03-1960 | VIEW | দেখুন |
| 4 | SCR/1961_2_828_873/1961 | LT. COL. KHAJOOR SINGH | THE UNION OF INDIA & ANOTHER. | 01-12-1960 | VIEW | দেখুন |
| 5 | SCR/1964_3_787_929/1964 | THE BILL TO AMEND S. 20 OF THB SEA CUSTOMS ACT, 1878, AND S. 3 OF THE CENTRAL EXCISES AND SALT ACT, 1944 | NOT MENTIONED | 10-05-1963 | VIEW | দেখুন |
| 6 | SCR/1964_5_683_800/1964 | MOTI RAM DEKA ETC | GENERAL MANAGER, N.E.F. RAILWAYS, MALIGAON, PANDU, ETC. | 05-12-1963 | VIEW | দেখুন |
| 7 | SCR/1979_2_476_585/1979 | SUPREME COURT | X | 01-12-1978 | VIEW | দেখুন |
| 8 | SCR/1955_2_603_841/1955 | THE BENGAL IMMUNITY COMPANY LIMITED | THE STATE OF BIHAR AND OTHERS. | 06-09-1955 | VIEW | দেখুন |
| 9 | SCR/1973_1_608_667/1973 | RAM LAL WADHWA & ANR. | THE STATE OF HARYANA & ORS. | 05-05-1972 | VIEW | দেখুন |
| 10 | SCR/2011_12_160_190/2011 | AMITAVA BANERJEE @ AMIT @ BAPPA BANERJEE | STATE OF WEST BENGAL | 17-08-2011 | VIEW | দেখুন |
| 11 | SCR/2023_12_277_306/2023 | STATE OF WEST BENGAL AND ANOTHER | M/S. CHIRANJILAL (MINERAL) INDUSTRIES OF BAGANDIH AND ANOTHER | 12-09-2023 | VIEW | দেখুন |
| 12 | SCR/1955_1_1045_1055/1955 | BUDHAN CHOUDHRY AND OTHERS | THE STATE OF BIHAR | 02-12-1954 | VIEW | দেখুন |
| 13 | SCR/1957_1_1081_1092/1957 | NARAYAN BHASKAR KHARE | THE ELECTION COMMISSION OF INDIA | 05-05-1957 | VIEW | দেখুন |
| 14 | SCR/1951_1_747_1125/1951 | THE DELHI LAWS ACT, 1912, THE AJMER-MERWARA (EXTENSION OF LAWS) ACT, 1947 | THE PART C STATES (LAWS) ACT, 1950. | 23-05-1951 | VIEW | দেখুন |
DISCLAIMER: The translated Judgment in vernacular language is meant for the restricted use of the litigant to understand it in his/her language and may not be used for any other purpose. For all practical and official purposes, the English version of the Judgment shall be authentic and shall hold the field for the purpose of execution and implementation.
স্থানীয় ভাষায় অনূদিত রায়টি মামলাকারীর নিজস্ব ভাষায় বোঝার জন্যে সীমাবদ্ধ এবং অন্য কোন উদ্দেশ্যে ব্যাবহার করা যাবে না । সমস্ত ব্যাবহারিক এবং সরকারী কার্যে রায়ের ইংরেজি সংস্করণটি নির্বাহ এবং বাস্তবায়নের উদ্দেশ্যে প্রামান্য হিসাবে বিবেচ্য হবে।