COURT ARCHIVE

Supreme Court Of India judgments, 1971

668 judgments · page 22 of 34

Supreme Court21 Apr 1971Dismissed

M. Gurumoorthy Vs Accountant-General, Assam and Nagaland and Others

Supreme Court Of India · AIR 1971 SC 1850 : (1971) 22 FLR 327 : (1971) 2 LLJ 109 : (1971) 2 SCC 137 : (1971) SCR 420 Supp

Constitution of India, 1950 — Article 146, 148, 166, 187, 202Government of India Act, 1935 — Section 241, 242

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Supreme Court20 Apr 1971Dismissed

The State of Maharashtra Vs Lazmen Abaji and Another The State of Maharashtra Vs Syed Ahmed and Another

Supreme Court Of India · AIR 1971 SC 1859 : (1971) 2 SCC 146 : (1971) SCR 412 Supp

Hyderabad Abolition of Inams and Cash Grants Act, 1954 — Section 33, 4, 5, 6, 7

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Supreme Court20 Apr 1971Dismissed

The State of Madhya Pradesh Vs Smt. Shiv Kunwarbai, etc.

Supreme Court Of India · AIR 1971 SC 1477 : (1971) JLJ 935 : (1972) MPLJ 284 : (1971) 2 SCC 152 : (1971) SCR 407 Supp

Madhya Pradesh Government Premises (Eviction) Act, 1952 — Section 3, 4

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Supreme Court19 Apr 1971dismissed

Sait Tarajee Khimchand and Others Vs Yelamarti Satyam alias Satteyya and Others

Supreme Court Of India · AIR 1971 SC 1865 : (1972) 4 SCC 562 : (1971) 3 UJ 644

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Supreme Court19 Apr 1971Dismissed

Om Prakash Vs State of Haryana

Supreme Court Of India · AIR 1971 SC 1388 : (1971) CriLJ 1109 : (1971) 3 SCC 277 : (1971) SCC(Cri) 534 : (1971) 3 UJ 598

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Supreme Court16 Apr 1971Dismissed

Hussain Bhai and Others Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1971 SC 1256 : (1971) 80 ITR 477 : (1971) 2 SCC 17 : (1971) SCR 390 Supp

Finance Act, 1956 — Section 18, 34, 34(1), 4Income Tax (Amendment) Act, 1939 — Section 34Income Tax (Amendment) Act, 1948 — Section 34(1)

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Supreme Court16 Apr 1971dismissed

State of U.P. Vs Ram Niranjan Singh

Supreme Court Of India · AIR 1971 SC 1432 : (1971) CriLJ 1125 : (1972) 3 SCC 66 : (1972) SCC(Cri) 386 : (1971) 3 UJ 590

Penal Code, 1860 (IPC) — Section 302, 307

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Supreme Court16 Apr 1971dismissed

Firm of Harbanslal Jagmohandas and Another Vs Prabhudas Shivlal

Supreme Court Of India · AIR 1973 SC 2056 : (1971) 2 SCC 155 : (1971) SCR 397 Supp

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)

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Supreme Court15 Apr 1971Dismissed

N. Vasundara Vs State of Mysore and Another

Supreme Court Of India · AIR 1971 SC 1439 : (1971) 2 SCC 22 : (1971) SCR 381 Supp

Constitution of India, 1950 — Article 14, 32

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Supreme Court13 Apr 1971Allowed

Mukhtiar Singh alias Mukha Vs The State of Punjab

Supreme Court Of India · AIR 1971 SC 1864 : (1971) CriLJ 1298 : (1972) 4 SCC 843 : (1971) 3 UJ 582

Penal Code, 1860 (IPC) — Section 302, 307

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Supreme Court13 Apr 1971Allowed

Duvvur Dasratharammareddy Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1971 SC 1461 : (1971) CriLJ 1139 : (1971) 3 SCC 247 : (1971) SCC(Cri) 472 : (1971) 3 UJ 584

Penal Code, 1860 (IPC) — Section 201, 302

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Supreme Court08 Apr 1971Dismissed

Mannam Venkatdri and Others Vs The State of Andhra Pradesh

Supreme Court Of India · AIR 1971 SC 1467 : (1971) CriLJ 1145 : (1971) 3 SCC 254 : (1971) SCC(Cri) 479

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 324

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Supreme Court08 Apr 1971Allowed

Devi Lal and Another Vs The State of Rajasthan

Supreme Court Of India · AIR 1971 SC 1444 : (1971) CriLJ 1132 : (1971) 3 SCC 471 : (1971) SCC(Cri) 719 : (1971) 3 UJ 357 : (1971) 4 WLN 37

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34

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Supreme Court07 Apr 1971Allowed

K.R. Deb Vs The Collector of Central Excise, Shillong

Supreme Court Of India · AIR 1971 SC 1447 : (1971) 1 LLJ 427 : (1971) 2 SCC 102 : (1971) SCR 375 Supp

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15

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Supreme Court07 Apr 1971Allowed

Nasiruddin and Others Vs State of Assam

Supreme Court Of India · AIR 1971 SC 1254 : (1971) CriLJ 1073 : (1971) 3 SCC 408 : (1971) SCC(Cri) 656 : (1971) 3 UJ 642

Penal Code, 1860 (IPC) — Section 148, 323, 324, 441, 457

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Supreme Court06 Apr 1971Dismissed

Har Prasad and Others Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1971 SC 1450 : (1971) CriLJ 1135 : (1971) 3 SCC 455 : (1971) SCC(Cri) 703

Criminal Procedure Code, 1898 (CrPC) — Section 288Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 307

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Supreme Court06 Apr 1971Allowed

Dominic Varkey Vs The State of Kerala

Supreme Court Of India · AIR 1971 SC 1208 : (1971) CriLJ 1057 : (1971) 3 SCC 275 : (1971) SCC(Cri) 532

Penal Code, 1860 (IPC) — Section 302, 304, 99

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Supreme Court05 Apr 1971Dismissed

Chapsibhai Dhanjibhai Danad Vs Purushottam

Supreme Court Of India · AIR 1971 SC 1878 : (1972) MhLj 53 : (1972) MPLJ 102 : (1971) 2 SCC 205 : (1971) SCR 335 Supp

Transfer of Property Act, 1882 — Section 108

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Supreme Court05 Apr 1971Dismissed

Batahari Jena Vs The State of Orissa

Supreme Court Of India · AIR 1971 SC 1516 : (1971) 37 CLT 747 : (1971) LabIC 948 : (1971) 1 LLJ 422 : (1971) 2 SCC 232 : (1971) SCR 352 Supp

Constitution of India, 1950 — Article 311

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Supreme Court05 Apr 1971Dismissed

Jonnala Narasimharao and Co. and Others, Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1971 SC 1507 : (1971) 2 SCC 163 : (1971) SCR 367 Supp : (1971) 28 STC 262

Constitution of India, 1950 — Article 14, 19, 226

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