CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1971

668 judgments · page 25 of 34

Supreme Court18 Mar 1971Allowed

Babu Lal Hargovindas Vs The State of Gujarat

Supreme Court Of India · AIR 1971 SC 1277 : (1971) CriLJ 1075 : (1971) 1 SCC 767 : (1971) SCC(Cri) 337 : (1971) SCR 53 Supp : (1971) 3 UJ 500

Criminal Procedure Code, 1898 (CrPC) — Section 103Evidence Act, 1872 — Section 68, 68(1)Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(1), 13(2), 20, 20(1)
Read judgment
Supreme Court18 Mar 1971Allowed

Bansilal Vs The State of Rajasthan

Supreme Court Of India · AIR 1971 SC 1116 : (1971) CriLJ 828 : (1971) 3 SCC 203 : (1971) SCC(Cri) 376 : (1971) 3 UJ 352 : (1971) 4 WLN 33

Criminal Procedure Code, 1898 (CrPC) — Section 288, 342Penal Code, 1860 (IPC) — Section 302
Read judgment
Supreme Court17 Mar 1971dismissed

U.N.A. Rao Vs Smt. Indira Gandhi

Supreme Court Of India · AIR 1971 SC 1002 : (1971) 2 SCC 63 : (1971) 3 SCC 287 : (1971) 1 SCR 46 Supp

Constitution of India, 1950 — Article 52, 53(1), 60, 74(1), 75(1)
Read judgment
Supreme Court16 Mar 1971Allowed

Percy Rustomji Basta Vs State of Maharashtra

Supreme Court Of India · AIR 1971 SC 1087 : (1971) CriLJ 933 : (1983) 13 ELT 1443 : (1971) 1 SCC 847 : (1971) SCC(Cri) 345 : (1971) SCR 35 Supp

Civil Procedure Code, 1908 (CPC) — Section 132, 24Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 107, 108
Read judgment
Supreme Court15 Mar 1971Allowed

Pritam Singh Vs State of Haryana

Supreme Court Of India · AIR 1973 SC 1354 : (1971) 1 SCC 653 : (1971) SCC(Cri) 282 : (1971) 3 SCR 971 : (1971) 3 UJ 479

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 109, 218, 304APolice Act, 1861 — Section 29, 42
Read judgment