Supreme Court18 Dec 1970Dismissed
Prabhakar Shankar Dhuri Vs Sh. S.G. Pradhan and Others
Supreme Court Of India · (1971) 3 SCC 896(2) : (1971) 3 SCC 896 : (1972) SCC(Cri) 204
COURT ARCHIVE
Supreme Court Of India judgments, 1970
499 judgments · page 1 of 25
Supreme Court18 Dec 1970dismissed
Bachubhai Hassanalli Karyani Vs State of Maharashtra
Supreme Court Of India · (1971) ACJ 116 : (1971) 3 SCC 930 : (1972) SCC(Cri) 178 : (1971) 3 UJ 134
Indian Penal Code, 1860 — Section 304A, 337Motor Vehicles Act, 1939 — Section 117
Supreme Court18 Dec 1970Allowed
Abdul Ghani Vs The State of Jammu & Kashmir
Supreme Court Of India · AIR 1971 SC 1217 : (1970) 3 SCC 525 : (1971) SCC(Cri) 131 : (1971) 3 SCR 275
Constitution of India, 1950 — Article 22, 32, 32(4), 35, 370Jammu and Kashmir Preventive Detention Act, 1964 — Section 13, 3, 3(2), 5, 8
Supreme Court18 Dec 1970Allowed
Ghanshamdas Srivastava Vs State of M P
Supreme Court Of India · (1971) 22 FLR 109 : (1971) 3 SCC 802
Constitution of India, 1950 — Article 311(2)
Supreme Court18 Dec 1970Allowed
Antu Vs The State of Haryana
Supreme Court Of India · AIR 1971 SC 1213 : (1971) CriLJ 1059 : (1970) 3 SCC 937 : (1971) SCC(Cri) 181
Criminal Procedure Code, 1898 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
Supreme Court18 Dec 1970Dismissed
State of Punjab Vs Hira Lal & Ors
Supreme Court Of India · AIR 1971 SC 1777 : (1970) 3 SCC 567 : (1971) 3 SCR 267
Constitution of India, 1950 — Article 133(1), 14, 16(1), 16(4)
Supreme Court18 Dec 1970dismissed
Raj Kumar Raghubanchmani Prasad Narain Singh Vs Ambica Prasad Singh (Dead) by Lawyers and Others
Supreme Court Of India · AIR 1971 SC 776 : (1970) 3 SCC 350 : (1971) 3 UJ 132
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133, 133(1), 134, 135, 139(1)
Supreme Court17 Dec 1970Partly Allowed
Anjuman Islamia and Others Vs Munshi Tegh Ali and Others
Supreme Court Of India · (1971) 3 SCC 814 : (1971) 3 UJ 131
Supreme Court17 Dec 1970Dismissed
Ratan Lal Vs The State of Madhya Pradesh
Supreme Court Of India · AIR 1971 SC 778 : (1971) 19 BLJR 1034 : (1971) CriLJ 654 : (1971) MhLj 625 : (1970) 3 SCC 533 : (1971) SCC(Cri) 139 : (1971) 3 SCR 251
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 435, 84
Supreme Court17 Dec 1970dismissed
Maharajadhiraj of Burdwan, Udaychand Mahatab Chand Vs Subodh Gopal and Others
Supreme Court Of India · AIR 1971 SC 376 : (1970) 3 SCC 681 : (1971) 3 UJ 129
Land Registration Regulations — Section 23, 27
Supreme Court16 Dec 1970Allowed
Surya Mani Vs State of U.P.
Supreme Court Of India · (1970) 3 SCC 530 : (1971) SCC(Cri) 136 : (1971) 3 UJ 126
Penal Code, 1860 (IPC) — Section 302
Supreme Court16 Dec 1970Disposed Of
Ram Swarup Verma Vs Onkar Nath and Others
Supreme Court Of India · (1970) 3 SCC 783 : (1971) 3 UJ 120
Representation of the People Act, 1951 — Section 116
Supreme Court16 Dec 1970Disposed Of
Smt. Jatan Kumar Golcha Vs Golcha Properties (P) Ltd.
Supreme Court Of India · AIR 1971 SC 374 : (1971) 41 CompCas 230 : (1970) 3 SCC 573 : (1971) 3 SCR 247 : (1970) 3 WLN 41
Companies (Court) Rules, 1959 — Rule 103, 139Companies Act, 1956 — Section 446, 457, 457(1), 483
Supreme Court16 Dec 1970dismissed
Kashi Nath Vs Smt. Kudsia Begum and Others
Supreme Court Of India · AIR 1971 SC 372 : (1970) 3 SCC 554 : (1971) 3 UJ 123
Representation of the People Act, 1951 — Section 116A, 123(2), 123(7), 79, 82
Supreme Court15 Dec 1970dismissed
C.R. Bansi Vs State of Maharashtra
Supreme Court Of India · AIR 1971 SC 786 : (1971) CriLJ 662 : (1970) 3 SCC 537 : (1971) SCC(Cri) 143 : (1971) 3 SCR 236
Penal Code, 1860 (IPC) — Section 161, 164, 165
Supreme Court15 Dec 1970Dismissed
H.H. Maharajadhiraja Madhav Rao Jivaji Rao Scindia Bahadur of Gwalior and Others Vs Union of India
Supreme Court Of India · AIR 1971 SC 530 : (1971) 1 SCC 85 : (1971) 3 SCR 9
Constitution of India, 1950 — Article 4, 14, 19(1)(f), 21, 31(1), 31(2), 51(3) 15, 53, 53(1), 61, 73, 73(1), 74(2), 112, 112(2), 113(1), 114, 143, 278, 291, 295, 330, 332, 341, 342, 362, 363, 366, 366(15), 366(22), 409Government of India Act, 1935 7mdash; Section 5, 6Civil Procedure Code, 1908 — Order 21 Rule 46, Section 60(1), Section 85, Section 86, Section 87A
Supreme Court15 Dec 1970Dismissed
Sunil Kumar Roy Vs M/s Bhowra Kankanee Collieries Ltd. & Ors
Supreme Court Of India · AIR 1971 SC 751 : (1971) 19 BLJR 1096 : (1970) 3 SCC 565 : (1971) 3 SCR 232
Supreme Court14 Dec 1970Allowed
Surath Chandra Chakrabarty Vs State of West Bengal
Supreme Court Of India · AIR 1971 SC 752 : (1971) LabIC 456 : (1971) 1 LLJ 293 : (1970) 3 SCC 548 : (1971) 3 SCR 1
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226, 299, 311(2)Fundamental Rules — Rule 55
Supreme Court14 Dec 1970dismissed
Mowu Vs Superintendent, Special Jail, Nowgong, Assam & Ors
Supreme Court Of India · (1971) 3 SCC 936 : (1972) SCC(Cri) 184 : (1971) 3 UJ 111
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1898 (CrPC) — Section 167, 190, 200, 204(1)Penal Code, 1860 (IPC) — Section 120
Supreme Court12 Dec 1970Allowed
Shri Tara Chand Vs Superintendent of Central Excise, Bombay
Supreme Court Of India · AIR 1971 SC 781 : (1971) CriLJ 657 : (1970) 3 SCC 507 : (1971) SCC(Cri) 113 : (1971) 2 SCR 908
Customs Act, 1962 — Section 135, 137(1)Defence of India Rules, 1963 — Rule 126, 126A, 126B, 126C, 126D