Supreme Court09 Dec 1971Allowed
Banchhanidhi Rath Vs The State of Orissa and Others
Supreme Court Of India · AIR 1972 SC 843 : (1972) 38 CLT 267 : (1972) LabIC 431 : (1972) 4 SCC 781 : (1972) 4 UJ 350
Constitution of India, 1950 — Article 226, 326
COURT ARCHIVE
Supreme Court Of India judgments, 1971
668 judgments · page 2 of 34
Supreme Court09 Dec 1971Dismissed
Ram Kishan Singh Vs Harmit Kaur and Another
Supreme Court Of India · AIR 1972 SC 468 : (1972) CriLJ 267 : (1972) 74 PLR 712 : (1972) 3 SCC 280 : (1972) SCC(Cri) 493 : (1972) 4 UJ 424
Criminal Procedure Code, 1898 (CrPC) — Section 164, 439
Supreme Court09 Dec 1971Dismissed
Indian Oxygen Ltd. Vs Workmen
Supreme Court Of India · AIR 1972 SC 471 : (1972) 24 FLR 184 : (1972) 1 LLJ 627 : (1972) 4 SCC 578 : (1972) 2 SCR 816
Payment of Bonus Act, 1965 — Section 4, 5, 6
Supreme Court08 Dec 1971Allowed
R.N. Nanjundappa Vs T. Thimmiah and Another
Supreme Court Of India · AIR 1972 SC 1767 : (1972) 1 LLJ 565 : (1972) 1 SCC 409 : (1972) 2 SCR 799
Supreme Court07 Dec 1971Dismissed
P.R. Nayak Vs Union of India
Supreme Court Of India · AIR 1972 SC 554 : (1972) LabIC 313 : (1972) 1 LLJ 535 : (1972) 1 SCC 332 : (1972) 2 SCR 695
All India Services (Discipline and Appeal) Rules, 1969 — Rule 3, 3(1)
Supreme Court07 Dec 1971Allowed
Deb Sadhan Roy Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 1924 : (1973) CriLJ 446 : (1972) 1 SCC 308 : (1972) SCC(Cri) 45 : (1972) 2 SCR 787
Constitution of India, 1950 — Article 22(4), 32West Bengal (Prevention of Violent Activities) Act, 1970 — Section 12, 13
Supreme Court07 Dec 1971Allowed
Himachal Pradesh Administration Vs Om Prakash
Supreme Court Of India · AIR 1972 SC 975 : (1972) CriLJ 606 : (1972) 1 SCC 249 : (1972) SCC(Cri) 88 : (1972) 2 SCR 765
Criminal Procedure Code, 1898 (CrPC) — Section 103, 157, 302, 342, 510Evidence Act, 1872 — Section 25, 26, 27, 3, 8Penal Code, 1860 (IPC) — Section 302
Supreme Court07 Dec 1971Dismissed
The State of Gujarat and Another Vs Zinabhai Ranchhodji Darji and Others
Supreme Court Of India · AIR 1972 SC 999 : (1972) 1 SCC 233 : (1972) 2 SCR 686
Bombay Provincial Municipal Corporations Act, 1949 — Section 493Gujarat Municipalities Act, 1963 — Section 279(1)(2)Gujarat Panchayats Act, 1961 — Section 1(3), 2(6), 310A(1), 310A(10)
Supreme Court07 Dec 1971Allowed
Subal Chandra Ghosh Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 2146
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(2)
Supreme Court07 Dec 1971Dismissed
Mohd. Munna and Others Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 2386
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 12
Supreme Court07 Dec 1971Allowed
Micki Khan etc., etc. Vs The State of West Bengal
Supreme Court Of India · (1971) 12 SC CK 0016
Constitution of India, 1950 — Article 22(4), 32
Supreme Court07 Dec 1971Allowed
Hardwari Lal Vs Kanwal Singh
Supreme Court Of India · AIR 1972 SC 515 : (1972) 1 SCC 214 : (1972) 2 SCR 742
Code Of Civil Procedure, 1908 — Order 12, Rule 3(a)Representation Of The People Act, 1951 — Section 81, 82, 83, 86, 87, 101, 116A, 117, 123(7)
Supreme Court07 Dec 1971Dismissed
Tarak Nath Chakraborty Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 2388 : (1972) 4 SCC 810 : (1972) 4 UJ 347
Constitution of India, 1950 — Article 32West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(2)
Supreme Court07 Dec 1971Allowed
Deban Das, etc. Vs The State of West Bengal
Supreme Court Of India · AIR 1973 SC 1331 : (1972) 4 UJ 384
Supreme Court07 Dec 1971Dismissed
Barium Chemicals Ltd. And Another Vs Sh. A.J. Rana and Others
Supreme Court Of India · AIR 1972 SC 591 : (1972) 2 AnWR 30 : (1972) 42 CompCas 245 : (1972) 1 SCC 240 : (1972) 2 SCR 752
Criminal Procedure Code, 1898 (CrPC) — Section 96Foreign Exchange Regulation Act, 1947 — Section 19(2)
Supreme Court03 Dec 1971Allowed
Jagannath Rao Vs Raj Kishore and Others
Supreme Court Of India · AIR 1972 SC 447 : (1972) 4 SCC 795 : (1972) 4 UJ 327
Conduct of Elections Rules, 1961 — Rule 56(2)
Supreme Court03 Dec 1971Allowed
Ram Awadesh Singh Vs Smt. Sumitra Devi and Others
Supreme Court Of India · AIR 1972 SC 580 : (1972) 3 SCC 131 : (1972) 2 SCR 674
Representation of the People Act, 1951 — Section 116A, 33, 33(4), 36, 36(4)
Supreme Court03 Dec 1971Allowed
Jagtar Singh and Others Vs State of Punjab and Others
Supreme Court Of India · AIR 1972 SC 586 : (1973) LabIC 477 : (1972) 1 LLJ 530 : (1972) 1 SCC 171 : (1972) 4 UJ 313
States Reorganisation Act, 1956 — Section 117
Supreme Court02 Dec 1971Dismissed
Hazari Lal Gupta Vs Rameshwar Prasad and Another, etc.
Supreme Court Of India · AIR 1972 SC 484 : (1972) CriLJ 298 : (1972) 1 SCC 452 : (1972) SCC(Cri) 208 : (1972) 2 SCR 666 : (1972) 4 UJ 385
Criminal Procedure Code, 1898 (CrPC) — Section 169, 188, 496, 497, 498Penal Code, 1860 (IPC) — Section 406, 420
Supreme Court02 Dec 1971Allowed
Rajindra Nath Mahato Vs T. Ganguly, Dy. Superintendent and Another
Supreme Court Of India · AIR 1972 SC 470 : (1972) CriLJ 268 : (1972) 1 SCC 450 : (1972) SCC(Cri) 206 : (1972) 2 SCR 671 : (1972) 4 UJ 318
Criminal Procedure Code, 1898 (CrPC) — Section 191, 192, 200, 202, 203Penal Code, 1860 (IPC) — Section 395