CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1970

499 judgments · page 12 of 25

Supreme Court20 Jul 1970Dismissed

Gajnan & Ors Vs Seth Brindaban

Supreme Court Of India · AIR 1970 SC 2007 : (1971) MPLJ 85 : (1970) 2 SCC 360 : (1971) 1 SCR 657

Central Provinces and Berar Money Lenders Act, 1934 — Section 11FContract Act, 1872 — Section 65
Read judgment
Supreme Court07 Jul 1970Dismissed

Anwar Vs The State of J. & K.

Supreme Court Of India · AIR 1971 SC 337 : (1971) 3 SCC 104 : (1971) 1 SCR 637

Constitution of India, 1950 — Article 19, 20, 21, 22, 258Foreigners Act, 1946 — Section 3(2)Jammu and Kashmir Preventive Detention Act, 1964 — Section 3(1), 5
Read judgment
Supreme Court08 May 1970Dismissed

Sheshanna Bhumanna Yadav Vs State of Maharashtra

Supreme Court Of India · AIR 1970 SC 1330 : (1971) 73 BOMLR 806 : (1970) CriLJ 1158 : (1972) MPLJ 288 : (1970) 2 SCC 122 : (1970) 1 SCC(Cri) 337 : (1971) 1 SCR 617

Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 380, 454, 414, 411
Read judgment
Supreme Court07 May 1970Dismissed

Tapinder Singh Vs State of Punjab

Supreme Court Of India · AIR 1970 SC 1566 : (1970) CriLJ 1415 : (1970) 2 SCC 113 : (1970) 1 SCC(Cri) 328 : (1971) 1 SCR 599

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 162, 162(1), 162(2), 164Evidence Act, 1872 — Section 32(1)
Read judgment
Supreme Court06 May 1970Dismissed

Budhsen Vs State of U.P.

Supreme Court Of India · AIR 1970 SC 1321 : (1970) CriLJ 1149 : (1970) 2 SCC 128 : (1970) 1 SCC(Cri) 343 : (1971) 1 SCR 564

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 157, 162, 87, 88Evidence Act, 1872 — Section 9
Read judgment