Supreme Court24 Feb 1971Dismissed
Veeramuthu Vs State of Madras
Supreme Court Of India · (1971) 3 SCC 427 : (1971) SCC(Cri) 675 : (1971) 3 UJ 430
Penal Code, 1860 (IPC) — Section 120B, 302
COURT ARCHIVE
Supreme Court Of India judgments, 1971
668 judgments · page 27 of 34
Supreme Court23 Feb 1971Dismissed
The State of Uttar Pradesh Vs Ram Autar and Others
Supreme Court Of India · (1971) 3 SCC 774 : (1972) SCC(Cri) 26 : (1971) 3 UJ 406
Criminal Procedure Code, 1898 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court23 Feb 1971dismissed
Lalji Raja and Sons Vs Firm Hansraj Nathuram
Supreme Court Of India · AIR 1971 SC 974 : (1971) 1 SCC 721 : (1971) 3 SCR 815
Civil Procedure Code, 1908 (CPC) — Section 122, 125, 13, 14(2), 2(12)Limitation Act, 1908 — Article 181, 183, 14(2)
Supreme Court23 Feb 1971dismissed
Smt. Damyanti Naranga Vs The Union of India (UOI) and Others The Hindi Sahitya Sammelan and Others Vs Shri Jagdish Swarup and Others
Supreme Court Of India · AIR 1971 SC 966 : (1971) 1 SCC 678 : (1971) 3 SCR 840 : (1971) 3 UJ 409
Societies Registration Act, 1860 — Section 5
Supreme Court23 Feb 1971Allowed
Makhanlal Waza and Others Vs State of Jammu and Kashmir and Others
Supreme Court Of India · AIR 1971 SC 2206 : (1971) 1 SCC 749 : (1971) 3 SCR 832 : (1971) 3 UJ 417
Constitution of India, 1950 — Article 14, 16, 32
Supreme Court22 Feb 1971Allowed
Jayantilal Amrathlal Vs The Union of India (UOI)
Supreme Court Of India · AIR 1971 SC 1193 : (1972) 4 SCC 174 : (1971) 3 UJ 384
Constitution of India, 1950 — Article 226, 352Defence of India Ordinance, 1962 — Section 117, 117(1)General Clauses Act, 1897 — Section 6
Supreme Court19 Feb 1971Dismissed
Yudhishtir Vs The State of Madhya Pradesh Rajkumar and Another Vs The State of Madhya Pradesh
Supreme Court Of India · (1971) 3 SCC 436 : (1971) SCC(Cri) 684
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court19 Feb 1971Dismissed
Sachindra Mohan Nandy and Others Vs The State of West Bengal and Others
Supreme Court Of India · AIR 1971 SC 963 : (1971) 1 SCC 688 : (1971) 1 SCC 657 : (1971) 3 SCR 791 : (1971) 3 UJ 279
Supreme Court19 Feb 1971Allowed
Baburao Bajirao Patil Vs State of Maharashtra
Supreme Court Of India · (1971) 3 SCC 432 : (1971) 3 UJ 387
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 10, 3, 30
Supreme Court19 Feb 1971Dismissed
Assistant Collector of Customs Vs Charan Das Malhotra
Supreme Court Of India · AIR 1972 SC 689 : (1983) 13 ELT 1477 : (1971) 1 SCC 697 : (1971) SCC(Cri) 321 : (1971) 3 SCR 802
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 111, 124, 128
Supreme Court18 Feb 1971Dismissed
Bachan Singh and Others Vs State of Punjab and Others
Supreme Court Of India · AIR 1971 SC 2164 : (1971) 1 SCC 712
Civil Procedure Code, 1908 (CPC) — Section 2(2), 2(9)Constitution of India, 1950 — Article 14, 19, 19(1), 31(2)Punjab Development of Damaged Areas Act, 1951 — Section 11, 12, 13(2), 16, 19
Supreme Court18 Feb 1971Dismissed
Sukhnandan Singh, etc. Vs Jamiat Singh and Others
Supreme Court Of India · AIR 1971 SC 1158 : (1971) 1 SCC 707 : (1971) 3 SCR 784 : (1971) 3 UJ 390
Limitation Act, 1908 — Article 10Punjab Pre-emption Act, 1913 — Section 30
Supreme Court18 Feb 1971Allowed
Girdhari Lal Gupta Vs D.H. Mehta and Another
Supreme Court Of India · AIR 1971 SC 2162 : (1971) 3 SCC 189 : (1971) SCC(Cri) 279 : (1971) 3 SCR 748 : (1971) 3 UJ 376
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14APrevention of Food Adulteration Act, 1954 — Section 17
Supreme Court18 Feb 1971Dismissed
The Management of Panitole Tea Estate Vs The Workmen
Supreme Court Of India · AIR 1971 SC 2171 : (1971) 22 FLR 217 : (1971) LabIC 1235 : (1971) 1 LLJ 233 : (1971) 1 SCC 742 : (1971) 3 SCR 774
Constitution of India, 1950 — Article 136
Supreme Court17 Feb 1971Allowed
Syed Shah Ghulam Ghouse Mohiuddin and Others Vs Syed Shah Ahmed Mohiuddin Kamisul Quadri (Died) by Lrs. and Others
Supreme Court Of India · AIR 1971 SC 2184 : (1971) 1 SCC 597 : (1971) 3 SCR 734
Limitation Act, 1908 — Article 144, 18
Supreme Court17 Feb 1971Dismissed
State of Madras Vs A. Kalidoss
Supreme Court Of India · (1971) 3 SCC 451 : (1971) SCC(Cri) 699 : (1971) 3 UJ 426
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
Supreme Court16 Feb 1971dismissed
Om Prakash alias Omla Vs State of Delhi
Supreme Court Of India · AIR 1974 SC 1983 : (1974) CriLJ 1383 : (1971) 3 SCC 413 : (1971) SCC(Cri) 661 : (1971) 3 UJ 367
Penal Code, 1860 (IPC) — Section 302
Supreme Court16 Feb 1971Disposed Of
Masji Tato Rawool and Others Vs State of Maharashtra
Supreme Court Of India · (1971) 1 ALT 307 : (1971) 3 SCC 416 : (1971) SCC(Cri) 664 : (1971) 3 UJ 369
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
Supreme Court16 Feb 1971Dismissed
Sh. Ganesh Prasad Dube Vs State of Bihar and Others
Supreme Court Of India · AIR 1972 SC 2396 : (1973) 21 BLJR 422 : (1972) 5 PLJR 1 : (1971) 1 SCC 691 : (1971) 3 SCR 726
Constitution of India, 1950 — Article 132, 133, 226, 33
Supreme Court16 Feb 1971Dismissed
Mohammed Moinuddin Vs The State of Maharashtra
Supreme Court Of India · (1971) 3 SCC 338 : (1971) SCC(Cri) 617 : (1971) 3 UJ 401
Penal Code, 1860 (IPC) — Section 161, 34