Supreme Court17 Dec 1971Dismissed
Delhi Cloth and General Mills Co. Vs Ganesh Dutt and Others
Supreme Court Of India · (1972) 24 FLR 147 : (1972) LabIC 594 : (1972) 1 LLJ 172 : (1972) 4 SCC 834
COURT ARCHIVE
Supreme Court Of India judgments, 1971
668 judgments · page 1 of 34
Supreme Court17 Dec 1971Allowed
Ex-Major N.C. Singhal Vs Director General Armed Forces Medical Services, New Delhi and Another
Supreme Court Of India · AIR 1972 SC 628 : (1972) LabIC 342 : (1972) 1 LLJ 249 : (1972) 4 SCC 765 : (1972) 4 UJ 388
Army Act, 1950 — Section 84
Supreme Court17 Dec 1971dismissed
Commissioner of Commercial Taxes, Mysore, Bangalore Vs Hindustan Aeronautics Ltd.
Supreme Court Of India · AIR 1972 SC 744 : (1972) 1 SCC 395 : (1972) 2 SCR 927 : (1972) 29 STC 438
Central Sales Tax Act, 1956 — Section 9
Supreme Court16 Dec 1971Dismissed
Jaydip Industries, Thana Vs The Workmen
Supreme Court Of India · AIR 1972 SC 605 : (1972) 24 FLR 179 : (1972) LabIC 339 : (1972) 1 LLJ 244 : (1972) MhLj 612 : (1972) MPLJ 736 : (1972) 3 SCC 302 : (1972) 2 SCR 920 : (1972) 4 UJ 357
Industrial Disputes Act, 1947 — Section 10Minimum Wages Act, 1948 — Section 27, 3, 3(1), 3(2A)
Supreme Court16 Dec 1971Dismissed
Masood Ahmad Vs The Rent Control and Eviction Officer and Others
Supreme Court Of India · AIR 1972 SC 631 : (1972) 4 SCC 654 : (1972) 4 UJ 465
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 17, 7F
Supreme Court16 Dec 1971Dismissed
Dantuluri Ram Raju and Others Vs State of Andhra Pradesh and Another A.V. Bhaskara Rao Ors. Vs The State of Andhra Pradesh Another
Supreme Court Of India · AIR 1972 SC 828 : (1972) 1 SCC 421 : (1972) 2 SCR 900
Andhra Pradesh (Krishna and Godavari Delta Area) Drainage Cess Act, 1968 — Section 4, 5Constitution of India, 1950 — Article 14
Supreme Court15 Dec 1971Allowed
Jagtar Singh and Others Vs The State of Punjab and Others
Supreme Court Of India · (1972) LabIC 1570 : (1972) 4 SCC 760 : (1972) 4 UJ 423
Supreme Court15 Dec 1971Allowed
Shree Agency Vs S.K. Bhattacharjee and Others
Supreme Court Of India · AIR 1972 SC 780
Central Excise Rules, 1944 — Rule 8, 8(1), 9(2)Central Excises and Salt Act, 1944 — Section 12, 2, 3, 35, 37Constitution of India, 1950 — Article 136, 226
Supreme Court15 Dec 1971dismissed
Moinuddin Mozumdar Vs State of Assam
Supreme Court Of India · AIR 1972 SC 635 : (1972) CriLJ 456 : (1972) 3 SCC 322 : (1972) SCC(Cri) 521 : (1972) 4 UJ 404
Penal Code, 1860 (IPC) — Section 395, 411, 412
Supreme Court14 Dec 1971Allowed
State of A P & Ors Vs T. Ramakrishna Rao & Ors
Supreme Court Of India · AIR 1972 SC 2175 : (1972) LabIC 616 : (1972) 1 LLJ 240 : (1972) 4 SCC 830
Constitution of India, 1950 — Article 16, 234, 237, 309
Supreme Court14 Dec 1971dismissed
The State of West Bengal Vs The Administrator, Howrah Municipality and Others
Supreme Court Of India · AIR 1972 SC 749 : (1972) 1 SCC 366 : (1972) 2 SCR 874(1) : (1972) 4 UJ 449
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
Supreme Court14 Dec 1971Dismissed
Tapan Kumar Mukherjee and Others Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 840
Penal Code, 1860 (IPC) — Section 425West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(1), 3(2), 3(3)
Supreme Court14 Dec 1971Dismissed
State of Madhya Pradesh and Others Vs Sardar D.K. Jadhav
Supreme Court Of India · AIR 1972 SC 1530 : (1972) JLJ 185 : (1972) MPLJ 349 : (1972) 1 SCC 402 : (1972) 2 SCR 864 : (1972) 4 UJ 398
Madhya Bharat Abolition of Jagirs Act, 1951 — Section 2(1), 3, 4, 5
Supreme Court14 Dec 1971Allowed
Gurmukh Singh and Others Vs The State of Punjab
Supreme Court Of India · AIR 1972 SC 824 : (1972) CriLJ 654 : (1972) 4 SCC 805 : (1972) 4 UJ 406
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 252, 253, 254, 439Prevention of Food Adulteration (Punjab) Rules, 1958 — Rule 4Prevention of Food Adulteration Act, 1954 — Section 16(1)
Supreme Court14 Dec 1971Dismissed
Bhawanji Lakhamshi and Others Vs Himatlal Jamnadas Dani and Others
Supreme Court Of India · AIR 1972 SC 819 : (1973) 18 MPLJ 1 : (1972) 1 SCC 388 : (1972) 2 SCR 890
Transfer of Property Act, 1882 — Section 106, 116
Supreme Court14 Dec 1971Dismissed
Ala Mohan Mallick and Others Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 1456
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3
Supreme Court14 Dec 1971Dismissed
Shaik Madar Saheb and Others Vs The State of Andhra Pradesh and Others
Supreme Court Of India · AIR 1972 SC 1804 : (1973) 2 AnWR 32 : (1972) 4 SCC 635 : (1972) 2 SCR 853
Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 17, 3Constitution of India, 1950 — Article 14, 19(1), 32, 301, 304(b)
Supreme Court13 Dec 1971Dismissed
Jagdish Prasad alias Jagdish Prasad Gupta Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 2044 : (1972) CriLJ 1309 : (1972) 1 SCC 326 : (1972) SCC(Cri) 63 : (1972) 2 SCR 845
Bengal Municipal Act, 1932 — Section 51Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 13(2), 20
Supreme Court10 Dec 1971Dismissed
State of M.P. and Others Vs Chhotabhai Jethabhai Patel and Co. and Another
Supreme Court Of India · AIR 1972 SC 971 : (1972) MPLJ 641 : (1972) 1 SCC 209 : (1972) 2 SCR 838 : (1972) 4 UJ 418
Constitution of India, 1950 — Article 19(6), 301, 304
Supreme Court10 Dec 1971Dismissed
G.M. Contractor and Others Vs Gujarat Electricity Board and Others
Supreme Court Of India · AIR 1972 SC 792 : (1972) 4 SCC 764 : (1972) 4 UJ 462
Constitution of India, 1950 — Article 31