CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1970

499 judgments · page 10 of 25

Supreme Court17 Aug 1970Allowed

Khedu Mohton and Ors Vs State of Bihar

Supreme Court Of India · AIR 1971 SC 66 : (1972) 20 BLJR 358 : (1971) CriLJ 20 : (1970) 2 SCC 450 : (1970) 1 SCC(Cri) 479 : (1971) 1 SCR 839

Criminal Procedure Code, 1898 (CrPC) — Section 154, 173, 411A(2), 417, 417(3)Penal Code, 1860 (IPC) — Section 143, 149, 379
Read judgment
Supreme Court14 Aug 1970Dismissed

Subedar Vs State of U.P.

Supreme Court Of India · AIR 1971 SC 125 : (1971) CriLJ 25 : (1970) 2 SCC 445 : (1970) 1 SCC(Cri) 474 : (1971) 1 SCR 826

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 107, 109, 396
Read judgment
Supreme Court14 Aug 1970Dismissed

Bholanath Amritlal Purohit Vs State of Gujarat

Supreme Court Of India · AIR 1971 SC 194 : AIR 1970 SC 194 : (1971) CriLJ 258 : (1970) 2 SCC 414 : (1970) 1 SCC(Cri) 469 : (1971) 1 SCR 817

Criminal Procedure Code, 1898 (CrPC) — Section 173, 197, 4(1)Post Office Act, 1898 — Section 55, 72
Read judgment
Supreme Court13 Aug 1970Allowed

Challappa Ramaswami Vs State of Maharashtra

Supreme Court Of India · AIR 1971 SC 64 : (1971) CriLJ 19 : (1970) 2 SCC 426 : (1970) 1 SCC(Cri) 472

Criminal Procedure Code, 1898 (CrPC) — Section 410, 418, 421Penal Code, 1860 (IPC) — Section 302
Read judgment
Supreme Court13 Aug 1970Dismissed

Manni Lal Vs Parmai Lal & Ors

Supreme Court Of India · AIR 1971 SC 330 : (1970) 2 SCC 462 : (1970) 1 SCC(Cri) 487 : (1971) 1 SCR 798

Conduct of Elections Rules, 1961 — Rule 56(2)Penal Code, 1860 (IPC) — Section 148, 304Representation of the People Act, 1951 — Section 8(2)
Read judgment
Supreme Court12 Aug 1970Dismissed

Radhey Shyam Vs Shyam Behari Singh

Supreme Court Of India · AIR 1971 SC 2337 : (1970) 2 SCC 405 : (1971) 1 SCR 783

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69, Order 21 Rule 90, Order 21 Rule 92, 104(2), 109
Read judgment