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COURT ARCHIVE

Supreme Court Of India judgments, 1971

668 judgments · page 23 of 34

Supreme Court05 Apr 1971Allowed

Manhar Lal Bhogilal Shah Vs State of Maharashtra

Supreme Court Of India · AIR 1971 SC 1511 : (1971) CriLJ 1157 : (1983) 13 ELT 1450 : (1971) SCC 359 Supp : (1971) 2 SCC 119 : (1971) SCC(Cri) 487 : (1971) SCR 359 Supp

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B
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Supreme Court02 Apr 1971Dismissed

Delhi Administration Vs S.N. Khosla

Supreme Court Of India · AIR 1971 SC 1480 : (1971) CriLJ 1151 : (1971) 1 SCC 872 : (1971) SCC(Cri) 370 : (1971) SCR 315 Supp

Contract Act, 1872 — Section 23Prevention of Corruption Act, 1947 — Section 5(1)
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Supreme Court02 Apr 1971Allowed

Sukra Mahto Vs Basdeo Kumar Mahto and Another

Supreme Court Of India · AIR 1971 SC 1567 : (1973) 21 BLJR 605 : (1971) CriLJ 1168 : (1971) 1 SCC 885 : (1971) SCC(Cri) 372 : (1971) SCR 329 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 499, 500
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Supreme Court02 Apr 1971Dismissed

Indian Mica Micanite Industries Vs The State of Bihar and Others

Supreme Court Of India · AIR 1971 SC 1182 : (1973) 21 BLJR 502 : (1971) 37 CLT 539 : (1971) 2 SCC 236 : (1971) SCR 319 Supp

Bihar and Orissa Excise Act, 1915 — Section 49, 90Calcutta Municipal Act, 1951 — Section 527(43), 548(2)Government of India Act, 1935 — Section 143(2)
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Supreme Court30 Mar 1971Partly Allowed

Muni Lal Vs Delhi Administration

Supreme Court Of India · AIR 1971 SC 1525 : (1971) CriLJ 1153 : (1971) 2 SCC 48 : (1971) SCC(Cri) 407 : (1971) SCR 276 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5A
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