COURT ARCHIVE

Supreme Court Of India judgments, 1971

668 judgments · page 26 of 34

Supreme Court04 Mar 1971Dismissed

The State of West Bengal Vs Shebaits of Iswar Sri Saradia Thakurani and Others

Supreme Court Of India · AIR 1971 SC 2097 : (1972) 4 SCC 158 : (1971) 3 UJ 458

General Clauses Act, 1897 — Section 2(25)West Bengal Estates Acquisition Act, 1953 — Section 2, 39, 4, 42, 44

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Supreme Court04 Mar 1971Allowed

Sadaram Kalar Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1974 SC 2294 : (1975) CriLJ 23 : (1971) 3 SCC 443 : (1971) SCC(Cri) 691 : (1971) 3 UJ 472

Penal Code, 1860 (IPC) — Section 302

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Supreme Court04 Mar 1971Dismissed

Smt. Priya Bala Ghosh Vs Suresh Chandra Ghosh

Supreme Court Of India · AIR 1972 SC 1153 : AIR 1971 SC 1153 : (1971) CriLJ 939 : (1971) 1 SCC 864 : (1971) SCC(Cri) 362 : (1971) 3 SCR 961

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 17, 21Penal Code, 1860 (IPC) — Section 494, 495

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Supreme Court03 Mar 1971Dismissed

Matru alias Girish Chandra Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1972 SC 1050 : (1971) CriLJ 913 : (1971) 2 SCC 75 : (1971) SCC(Cri) 391 : (1971) 3 SCR 914

Criminal Procedure Code, 1898 (CrPC) — Section 107, 162Evidence Act, 1872 — Section 32, 38Penal Code, 1860 (IPC) — Section 302, 34, 380, 382, 411

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Supreme Court03 Mar 1971Dismissed

Nanhu Kahar Vs The State of Bihar

Supreme Court Of India · AIR 1971 SC 2143 : (1971) CriLJ 1467 : (1971) 3 SCC 219 : (1971) SCC(Cri) 433 : (1971) 3 UJ 457

Penal Code, 1860 (IPC) — Section 109, 307, 323, 326, 34

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Supreme Court03 Mar 1971Dismissed

Bharvad Bhikha Valu and Others Vs The State of Gujarat

Supreme Court Of India · AIR 1971 SC 1064 : (1971) CriLJ 927 : (1971) SCC(Cri) 500

Penal Code, 1860 (IPC) — Section 302, 34, 379

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Supreme Court03 Mar 1971Allowed

Harishankar Khanna (Since dead, by his Lrs.) Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1971 SC 1085 : (1972) 4 SCC 213 : (1971) 3 UJ 454

Government of India Act, 1935 — Section 240

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Supreme Court03 Mar 1971Dismissed

Mohan Lal Vs Anandibai and Others

Supreme Court Of India · AIR 1971 SC 2177 : (1971) 1 SCC 813 : (1971) 3 SCR 929

Criminal Procedure Code, 1898 (CrPC) — Section 145

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Supreme Court03 Mar 1971Dismissed

Lekh Raj Khurana Vs Union of India (UOI)

Supreme Court Of India · AIR 1971 SC 2111 : (1971) LabIC 1240 : (1971) 1 SCC 780 : (1971) 3 SCR 908 : (1971) 3 UJ 451

Government of India Act, 1935 — Section 240

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Supreme Court02 Mar 1971Dismissed

Biswanath Banarjee Vs State of West Bengal and Others

Supreme Court Of India · AIR 1971 SC 1038 : (1971) 1 SCC 667 : (1971) 3 SCR 897

West Bengal Board of Secondary Education (Appointment of Secretary) Rules, 1963 — Rule 8West Bengal Board of Secondary Education Act, 1963 — Section 16, 46(2)

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Supreme Court02 Mar 1971Allowed

Makeshwar Nath Srivastava Vs The State of Bihar and Others

Supreme Court Of India · AIR 1971 SC 1106 : (1973) 21 BLJR 275 : (1971) LabIC 727 : (1971) 1 SCC 662 : (1971) 3 SCR 863

Police Act, 1861 — Section 3, 4, 46(2), 7

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Supreme Court02 Mar 1971Dismissed

Jage Ram and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 1971 SC 1033 : (1971) 1 SCC 671 : (1971) 3 SCR 871

Land Acquisition Act, 1894 — Section 17, 17(2), 2, 38, 39

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Supreme Court02 Mar 1971Dismissed

Ahmed Suleman Bhorat and Others Vs The State of Gujarat

Supreme Court Of India · AIR 1971 SC 991 : (1971) CriLJ 810 : (1971) 3 SCC 292 : (1971) SCC(Cri) 582 : (1971) 3 UJ 444

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

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Supreme Court02 Mar 1971Allowed

Lt. Col. S.K. Kashyap and Another Vs The State of Rajasthan

Supreme Court Of India · AIR 1971 SC 1120 : (1971) CriLJ 832 : (1971) 2 SCC 126 : (1971) SCC(Cri) 452 : (1971) 3 SCR 881 : (1971) 4 WLN 23

Army Act, 1950 — Section 125, 126, 126(2)Criminal Procedure Code, 1898 (CrPC) — Section 173, 197, 213, 251, 251APenal Code, 1860 (IPC) — Section 120B, 149, 161, 165, 165A

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Supreme Court02 Mar 1971Dismissed

Manali Ramakrishna Mudaliar Vs State of Madras and Another

Supreme Court Of India · AIR 1971 SC 989 : (1972) 4 SCC 231 : (1971) 3 UJ 441

Constitution of India, 1950 — Article 19, 31, 31A

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Supreme Court02 Mar 1971Allowed

H. Lyngdoh and Others Vs Cromlyn Lyngdoh, Judge

Supreme Court Of India · AIR 1971 SC 1110 : (1971) 1 SCC 754 : (1971) 3 SCR 903 : (1971) 3 UJ 448

Constitution of India, 1950 — Article 244

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Supreme Court01 Mar 1971Dismissed

Gaya Prasad Ramlal Vs State of Maharashtra

Supreme Court Of India · AIR 1971 SC 1112 : (1971) CriLJ 824 : (1971) SCC(Cri) 497 : (1971) 3 UJ 436

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

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Supreme Court01 Mar 1971Dismissed

The Assistant Registrar of Companies, West Bengal Vs Standard Paint Works (P) Ltd. and Others

Supreme Court Of India · AIR 1971 SC 1115 : (1971) 41 CompCas 474 : (1971) CriLJ 827 : (1971) 2 SCC 85 : (1971) SCC(Cri) 388 : (1971) 3 SCR 859 : (1971) 3 UJ 439

Companies Act, 1956 — Section 624BCriminal Procedure Code, 1898 (CrPC) — Section 247, 404, 417, 417(1), 417(3)Limitation Act, 1963 — Article 114

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Supreme Court25 Feb 1971Dismissed

Shri Chhote Lal Vs Shri Kewal Krishan Mehta

Supreme Court Of India · AIR 1971 SC 987 : (1971) 1 SCC 623 : (1971) 3 SCR 855 : (1971) 3 UJ 434

East Punjab Urban Rent Restriction Act, 1949 — Section 13

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Supreme Court24 Feb 1971Dismissed

Kahan Singh and Others Vs State of Haryana

Supreme Court Of India · AIR 1971 SC 983 : (1971) CriLJ 806 : (1971) 3 SCC 226 : (1971) 3 UJ 422

Criminal Procedure Code, 1898 (CrPC) — Section 236Penal Code, 1860 (IPC) — Section 107, 302, 307, 34

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