Supreme Court18 Sept 1970Dismissed
Munshi Ram Vs Union of India
Supreme Court Of India · (1971) ACJ 313 : (1972) 3 SCC 866
Sales of Goods Act, 1930 — Section 2
COURT ARCHIVE
Supreme Court Of India judgments, 1970
499 judgments · page 7 of 25
Supreme Court17 Sept 1970Dismissed
State of Assam Vs Barga Dewani and Others
Supreme Court Of India · (1970) 3 SCC 236 : (1971) SCC(Cri) 54
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court17 Sept 1970Dismissed
Ram Das Vs The State of Madhya Pradesh
Supreme Court Of India · (1970) 3 SCC 211 : (1971) SCC(Cri) 29
Penal Code, 1860 (IPC) — Section 363
Supreme Court17 Sept 1970Dismissed
Kishan Chand and Another Vs The State of Haryana
Supreme Court Of India · (1971) ACJ 73 : (1970) 3 SCC 904
Penal Code, 1860 (IPC) — Section 301, 304A, 337
Supreme Court17 Sept 1970Allowed
Nagar Panchayat, Una Vs Una Taluka Sahakari Kharid Vechan Sangh Ltd.
Supreme Court Of India · AIR 1971 SC 1078 : (1971) 1 SCC 21 : (1971) 2 SCR 407
Supreme Court17 Sept 1970Allowed
Panchayati Akhara Mahanirwani Vs The Consolidation Officers and Others
Supreme Court Of India · AIR 1971 SC 2312 : (1970) 3 SCC 622
Criminal Procedure Code, 1898 (CrPC) — Section 145
Supreme Court16 Sept 1970Allowed
Asaram Vithalsingh Pardeshi and Another, etc. Vs State of Maharashtra
Supreme Court Of India · AIR 1971 SC 1315 : (1971) CriLJ 1093 : (1970) 3 SCC 456 : (1971) SCC(Cri) 62
Penal Code, 1860 (IPC) — Section 302, 324, 34
Supreme Court16 Sept 1970Allowed
Chhaterpati Vs State of Jammu and Kashmir
Supreme Court Of India · (1970) 3 SCC 201 : (1971) SCC(Cri) 19
Criminal Procedure Code, 1898 (CrPC) — Section 100, 288
Supreme Court16 Sept 1970dismissed
Hari Om and Another Vs The State of Uttar Pradesh
Supreme Court Of India · (1970) 3 SCC 453 : (1971) SCC(Cri) 59
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court15 Sept 1970Dismissed
India Electric Works Ltd. Vs James Mantosh & Anr
Supreme Court Of India · AIR 1971 SC 2313 : (1971) 1 SCC 24 : (1971) 2 SCR 397
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 80Limitation Act, 1908 — Section 14, 14(1)
Supreme Court15 Sept 1970dismissed
Prakash Chand Agarwal & Ors Vs M/s Hindustan Steel Ltd.
Supreme Court Of India · AIR 1971 SC 2319 : (1972) 74 PLR 481 : (1970) 2 SCC 806 : (1971) 2 SCR 405
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 133
Supreme Court15 Sept 1970Allowed
Jai Narain Misra Vs State of Bihar & Ors
Supreme Court Of India · AIR 1971 SC 1318 : (1971) 4 PLJR 190 : (1971) 1 SCC 30 : (1971) 2 SCR 392
Constitution of India, 1950 — Article 226
Supreme Court14 Sept 1970Dismissed
State of Bihar & Ors Vs Shiva Bhikshuk Mishra
Supreme Court Of India · AIR 1971 SC 1011 : (1971) LabIC 724 : (1970) 2 LLJ 440 : (1970) 2 SCC 871 : (1971) 2 SCR 191
Constitution of India, 1950 — Article 311(1)
Supreme Court14 Sept 1970dismissed
Shiv Kirpal Singh Vs Shri V.V. Giri
Supreme Court Of India · AIR 1970 SC 2097 : (1970) 2 SCC 567 : (1971) 2 SCR 197
Contract Act, 1872 — Section 16Penal Code, 1860 (IPC) — Section 171A, 171B, 171C, 171C(1), 171C(2)
Supreme Court11 Sept 1970Dismissed
Hatti Vs Sunder Singh
Supreme Court Of India · AIR 1971 SC 2320 : (1970) 2 SCC 841 : (1971) 2 SCR 163
Delhi Land Reforms Act, 1954 — Section 11, 13, 185, 185(1)
Supreme Court11 Sept 1970Allowed
State of Orissa & Another Vs Kalinga Construction Co. (P) Ltd.
Supreme Court Of India · AIR 1971 SC 1646 : (1970) 2 SCC 861 : (1971) 2 SCR 184
Arbitration Act, 1940 — Section 30, 33
Supreme Court11 Sept 1970Dismissed
Ram Jas Vs State of U.P.
Supreme Court Of India · AIR 1974 SC 1811 : (1974) CriLJ 1261 : (1970) 2 SCC 740 : (1970) 1 SCC(Cri) 516 : (1971) 2 SCR 178
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 109, 120, 65
Supreme Court11 Sept 1970Allowed
Bai Chanchal & Ors Vs Syed Jalaluddin & Ors
Supreme Court Of India · AIR 1971 SC 1081 : (1970) 3 SCC 124 : (1971) 2 SCR 171
Bombay Rent Restriction Act, 1939 — Section 11(1), 4(2)Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
Supreme Court11 Sept 1970Allowed
Raj Narain Vs Supd. Central Jail, New Delhi
Supreme Court Of India · AIR 1971 SC 178 : (1971) CriLJ 244 : (1970) 2 SCC 750 : (1970) 1 SCC(Cri) 543 : (1971) 2 SCR 147
Constitution of India, 1950 — Article 22(2)Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 117, 167, 167(1)
Supreme Court11 Sept 1970Dismissed
Angnoo and Others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1971 SC 296 : (1971) CriLJ 285 : (1970) 3 SCC 208 : (1971) SCC(Cri) 26
Criminal Procedure Code, 1898 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 148, 149, 302, 363, 454