Supreme Court23 Nov 1971Dismissed
R. Viswanathan Vs R. Narayanaswamy Substituted by V.R. Ranganathan and Others
Supreme Court Of India · AIR 1972 SC 414 : (1972) 4 SCC 822 : (1972) 4 UJ 254
COURT ARCHIVE
Supreme Court Of India judgments, 1971
668 judgments · page 4 of 34
Supreme Court23 Nov 1971Allowed
Hira Rai Vs The State of Bihar
Supreme Court Of India · AIR 1972 SC 244
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(2)Penal Code, 1860 (IPC) — Section 103, 304, 99
Supreme Court23 Nov 1971Allowed
Mahadeo Hari Lokre Vs The State of Maharashtra
Supreme Court Of India · (1972) ACJ 185 : AIR 1972 SC 221 : (1972) CriLJ 49 : (1972) MPLJ 609 : (1972) 4 SCC 758 : (1972) 4 UJ 250
Penal Code, 1860 (IPC) — Section 304A
Supreme Court23 Nov 1971dismissed
Pillani Investment Corporation Ltd. Vs I.T.O. ''A'' Ward, Calcutta and Another
Supreme Court Of India · AIR 1972 SC 236 : (1972) 83 ITR 217 : (1972) 1 SCC 122 : (1972) 2 SCR 502
Constitution of India, 1950 — Article 141
Supreme Court23 Nov 1971Allowed
State of Assam Vs Ka Brhyien Kurkalang and Others
Supreme Court Of India · AIR 1972 SC 223 : (1972) 1 SCC 148 : (1972) 2 SCR 506 : (1972) 4 UJ 262
Constitution of India, 1950 — Article 244, 275
Supreme Court23 Nov 1971Dismissed
C.F. Angadi Vs Y.S. Hirannayya
Supreme Court Of India · AIR 1972 SC 239 : (1972) 1 SCC 191 : (1972) 2 SCR 515
Transfer of Property Act, 1882 — Section 10
Supreme Court22 Nov 1971Allowed
Padam Kumar Agarwalla Vs The Additional Collector of Customs and Others
Supreme Court Of India · AIR 1972 SC 542
Supreme Court22 Nov 1971Dismissed
Chettinad Corporation (P.) Ltd. Vs Noor Neik Mohamed Khan
Supreme Court Of India · (1973) ACJ 15
Supreme Court22 Nov 1971Dismissed
Harendra Nath Bhattacharya and Others Vs Kaliram Das (Dead) by his Heirs and Lrs. and Others
Supreme Court Of India · AIR 1972 SC 246 : (1972) 1 SCC 115 : (1972) 2 SCR 492
Civil Procedure Code, 1908 (CPC) — Section 92
Supreme Court22 Nov 1971Disposed Of
Union of India Vs Capt. S.K. Rao
Supreme Court Of India · AIR 1972 SC 1137 : (1972) 1 SCC 144 : (1972) 2 SCR 447
Army Act, 1950 — Section 18, 19, 191(1), 2, 45Army Rules, 1954 — Rule 14
Supreme Court22 Nov 1971Dismissed
Sita Ram Jaiswal and Another Vs Rai Amarnath Agarwala and Others
Supreme Court Of India · AIR 1972 SC 2389 : (1972) RD 51 : (1972) 4 SCC 645
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(2)Uttar Pradesh Tenancy Act, 1939 — Section 172, 65Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 3
Supreme Court22 Nov 1971Dismissed
State of Haryana and Others Vs Rajindra Sareen
Supreme Court Of India · AIR 1972 SC 1004 : (1972) LabIC 546 : (1972) 1 LLJ 205 : (1972) 1 SCC 267 : (1972) 2 SCR 452
Constitution of India, 1950 — Article 309, 311
Supreme Court19 Nov 1971Allowed
The State of Punjab and Others Vs Bakhtawar Singh and Others
Supreme Court Of India · AIR 1972 SC 2083 : (1972) 4 SCC 730 : (1972) 4 UJ 244
Constitution of India, 1950 — Article 225Electricity (Supply) Act, 1948 — Section 10, 5, 9
Supreme Court19 Nov 1971dismissed
State of West Bengal Vs Ashok Dey and Others
Supreme Court Of India · AIR 1972 SC 1660 : (1972) CriLJ 1010 : (1972) 1 SCC 199 : (1972) SCC(Cri) 128 : (1972) 2 SCR 434
Constitution of India, 1950 — Article 19(1), 22, 22(4), 22(7)Criminal Procedure Code, 1898 (CrPC) — Section 110Penal Code, 1860 (IPC) — Section 425
Supreme Court18 Nov 1971Allowed
Director of Panchayat Raj and Another Vs Babu Singh Gaur State of U.P. Vs Jugal Kishore Bhatt
Supreme Court Of India · AIR 1972 SC 420 : (1972) LabIC 216 : (1972) 1 LLJ 121 : (1972) 1 SCC 227 : (1972) 2 SCR 400
Constitution of India, 1950 — Article 226, 309
Supreme Court18 Nov 1971Dismissed
Ram Tahal and Others Vs The State of U.P.
Supreme Court Of India · AIR 1972 SC 254 : (1972) CriLJ 227 : (1972) 1 SCC 136 : (1972) SCC(Cri) 80 : (1972) 2 SCR 423 : (1972) 4 UJ 237
Indian Penal Code, 1860 — Section 34, 141, 148, 149, 300, 302, 304, 304I, 307, 342
Supreme Court18 Nov 1971Allowed
Jage Ram, Inspector of Police and Another Vs Hans Raj Midha
Supreme Court Of India · AIR 1972 SC 1140 : (1972) CriLJ 768 : (1972) 1 SCC 181 : (1972) SCC(Cri) 118 : (1972) 2 SCR 409
Penal Code, 1860 (IPC) — Section 380
Supreme Court18 Nov 1971Dismissed
S.M. Pandit and Others Vs The State of Gujarat and Others
Supreme Court Of India · AIR 1972 SC 252(1) : (1972) LabIC 155 : (1972) 1 LLJ 127 : (1972) 4 SCC 778 : (1972) 4 UJ 234
Constitution of India, 1950 — Article 14, 16, 309
Supreme Court17 Nov 1971Allowed
Amritsar Improvement Trust Vs Baldeva Inder Singh and Others The State of Punjab Vs S. Baldev Inder Singh and Others
Supreme Court Of India · AIR 1972 SC 182 : (1972) 1 AnWR 53 : (1972) 1 SCC 165 : (1972) 2 SCR 386
Punjab Town Improvement Act, 1922 — Section 24, 24(1), 24(2), 25, 28
Supreme Court17 Nov 1971Allowed
Gokul and Others Vs The State of Rajasthan Kanhaiya Vs The State of Rajasthan
Supreme Court Of India · AIR 1972 SC 209 : (1972) CriLJ 42 : (1972) 4 SCC 812 : (1972) 4 UJ 226
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302