COURT ARCHIVE

Supreme Court Of India judgments, 1971

668 judgments · page 21 of 34

Supreme Court28 Apr 1971Allowed

The Workmen of William Jacks and Co. Ltd., Madras, Represented by the William Jacks and Company Employees'' Union Vs Management of William Jacks and Co. Ltd., Madras

Supreme Court Of India · AIR 1971 SC 1821 : (1971) 22 FLR 302 : (1971) 1 LLJ 503 : (1972) 3 SCC 140 : (1971) SCR 540 Supp : (1971) 3 UJ 622

Payment of Bonus (Amendment) Act, 1969 — Section 5Payment of Bonus Act, 1965 — Section 23, 5, 6, 7

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Supreme Court28 Apr 1971Allowed

Babu Rajirao Shinde Vs The State of Maharashtra

Supreme Court Of India · (1972) CriLJ 1376 : (1972) 74 PLR 108 : (1971) 3 SCC 337 : (1971) SCC(Cri) 616 : (1971) 3 UJ 629

Penal Code, 1860 (IPC) — Section 302

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Supreme Court28 Apr 1971Dismissed

Raghu Nath Singh Vs Krishna Chandra Sharma

Supreme Court Of India · AIR 1971 SC 1839 : (1972) 3 SCC 165 : (1971) 3 UJ 616

Representation of the People Act, 1951 — Section 123, 79

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Supreme Court27 Apr 1971dismissed

Commissioner of Income Tax, Mysore Vs Mysore Electrical Industries Ltd.

Supreme Court Of India · (1971) 41 CompCas 617 : (1971) 80 ITR 566 : (1971) 2 SCC 243(1) : (1971) 2 SCC 243 : (1971) SCR 521 Supp

Companies (Profits) Surtax Act, 1964 — Section 2(5), 2(8), 4

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Supreme Court27 Apr 1971dismissed

Basappa Rudrappa Betgeri and Others Vs The Hubli Dharwar Municipal Corporation

Supreme Court Of India · AIR 1971 SC 1427 : (1971) 2 SCC 247 : (1971) SCR 535 Supp

Bombay Municipal Boroughs Act, 1925 — Section 73, 85

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Supreme Court27 Apr 1971dismissed

The State of Mysore and Another Vs Pendakur Virupanna Setty and Sons and Another, etc. etc.

Supreme Court Of India · AIR 1971 SC 1325 : (1971) 2 SCC 255 : (1971) SCR 526 Supp

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 154Madras Commercial Crops Markets Act, 1933 — Section 11(1), 53Mysore General Clauses Act, 1899 — Section 3(47)

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Supreme Court27 Apr 1971dismissed

Indian Airlines Corporation Vs Sukhdeo Rai

Supreme Court Of India · AIR 1971 SC 1828 : (1971) 1 LLJ 496 : (1971) 2 SCC 192 : (1971) SCR 510 Supp

Air Corporations Act, 1953 — Section 45

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Supreme Court27 Apr 1971Dismissed

Spencer and Co. Vs State of Mysore and Others

Supreme Court Of India · AIR 1971 SC 1321 : (1971) 2 SCC 217 : (1971) SCR 502 Supp

Bangalore Municipal Corporation (Amendment) Act, 1964 — Section 98Bangalore Municipal Corporation Act, 1949 — Section 99(2)Constitution of India, 1950 — Article 14, 19(1)

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Supreme Court26 Apr 1971dismissed

The Firm Styled G.L. Kilikar Vs The State of Kerala

Supreme Court Of India · AIR 1971 SC 1196 : (1971) 3 SCC 751 : (1971) 3 UJ 704

Civil Procedure Code, 1908 (CPC) — Section 80

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Supreme Court23 Apr 1971Dismissed

The State of Rajasthan Vs Laxmidan and Others

Supreme Court Of India · AIR 1971 SC 1387 : (1971) CriLJ 1108 : (1971) 3 SCC 282 : (1971) SCC(Cri) 539 : (1971) 3 UJ 613 : (1971) 4 WLN 41

Penal Code, 1860 (IPC) — Section 147, 149, 302

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Supreme Court23 Apr 1971Dismissed

Dwarka Nath and Another Vs The Municipal Corporation of Delhi

Supreme Court Of India · AIR 1971 SC 1844 : (1971) CriLJ 1290 : (1971) 2 SCC 314 : (1971) SCC(Cri) 514 : (1971) SCR 466 Supp

Prevention of Food Adulteration Act, 1954 — Section 23, 23(1)Prevention of Food Adulteration Rules, 1955 — Rule 32

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Supreme Court23 Apr 1971Allowed

B.C. Dass etc. Vs State of Assam and Others

Supreme Court Of India · AIR 1971 SC 2004 : (1971) LabIC 1182 : (1971) 1 LLJ 576 : (1971) 2 SCC 168 : (1971) SCR 477 Supp

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 10, 9Government of India Act, 1935 — Section 240(3)

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Supreme Court23 Apr 1971Dismissed

Joginder Ahir and Others Vs The State of Bihar

Supreme Court Of India · AIR 1971 SC 1834 : (1971) CriLJ 1285 : (1971) 3 SCC 449 : (1971) SCC(Cri) 697 : (1971) 3 UJ 614

Penal Code, 1860 (IPC) — Section 149, 302, 304, 34

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Supreme Court23 Apr 1971dismissed

State of U.P. Vs Rehmatullah

Supreme Court Of India · AIR 1971 SC 1382 : (1971) CriLJ 1103 : (1971) 2 SCC 113 : (1971) SCC(Cri) 463 : (1971) SCR 494 Supp

Citizenship Act, 1955 — Section 9Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 5

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Supreme Court22 Apr 1971Dismissed

Balraj Khanna and Others Vs Moti Ram

Supreme Court Of India · AIR 1971 SC 1389 : (1971) CriLJ 1110 : (1971) 3 SCC 399 : (1971) SCC(Cri) 647 : (1971) SCR 447 Supp : (1971) 3 UJ 605

Criminal Procedure Code, 1898 (CrPC) — Section 202, 203Penal Code, 1860 (IPC) — Section 124A, 499, 500

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Supreme Court22 Apr 1971Dismissed

Union of India (UOI) and Another Vs B.N. Ananthapadmanabhiah etc.

Supreme Court Of India · (1974) LW(Cri) 82

Criminal Procedure Code, 1898 (CrPC) — Section 10, 11, 12, 12(1), 12(2)Delhi Police Special Establishment Act, 1946 — Section 6Penal Code, 1860 (IPC) — Section 120B, 161, 165, 165A, 467

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Supreme Court22 Apr 1971Dismissed

Union of India (UOI) and Another Vs B.N. Ananti Padmanabiah etc.

Supreme Court Of India · AIR 1971 SC 1836 : (1971) CriLJ 1287 : (1971) 3 SCC 278 : (1971) SCC(Cri) 535 : (1971) SCR 460 Supp : (1971) 3 UJ 601

Criminal Procedure Code, 1898 (CrPC) — Section 10, 11, 12, 12(1), 12(2)Penal Code, 1860 (IPC) — Section 120B, 161, 165, 165A, 467Prevention of Corruption Act, 1947 — Section 5A

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Supreme Court21 Apr 1971Allowed