CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1971

668 judgments · page 29 of 34

Supreme Court04 Feb 1971Dismissed

Bankey Lal and Others Vs State of U.P.

Supreme Court Of India · AIR 1971 SC 2233 : (1971) CriLJ 1540 : (1971) 3 SCC 184 : (1971) SCC(Cri) 253 : (1971) 3 UJ 330

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Read judgment
Supreme Court02 Feb 1971Dismissed

Juwar Singh Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1971 SC 2249 : (1971) CriLJ 1545 : (1971) 3 SCC 447 : (1971) SCC(Cri) 695 : (1971) 3 UJ 286

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Read judgment
Supreme Court02 Feb 1971Allowed

T.N. Angami Vs Smt. Ravolueu

Supreme Court Of India · AIR 1972 SC 2367 : (1971) 1 SCC 592 : (1971) 3 SCR 659

Representation of the People Act, 1951 — Section 100, 123, 77
Read judgment
Supreme Court02 Feb 1971Dismissed

Gurdip Singh Vs The State of Punjab

Supreme Court Of India · AIR 1971 SC 2240 : (1971) 3 SCC 425 : (1971) SCC(Cri) 673 : (1971) 3 UJ 284

Criminal Procedure Code, 1898 (CrPC) — Section 164, 342, 374(4)Penal Code, 1860 (IPC) — Section 302
Read judgment
Supreme Court01 Feb 1971Dismissed

Municipal Corporation of Delhi Vs Shiv Shanker

Supreme Court Of India · AIR 1971 SC 815 : (1971) CriLJ 680 : (1971) 1 SCC 442 : (1971) SCC(Cri) 195 : (1971) 3 SCR 607

Criminal Procedure Code, 1898 (CrPC) — Section 32General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 177, 21, 409
Read judgment