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COURT ARCHIVE

Supreme Court Of India judgments, 1972

607 judgments · page 10 of 31

Supreme Court12 Sept 1972Allowed

Laxmi and Co. Vs Dr. Anant R. Deshpande and Another

Supreme Court Of India · AIR 1973 SC 171 : (1973) 1 SCC 37 : (1973) 2 SCR 172

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 3, Order 21 Rule 100, Order 21 Rule 103, 115Presidency Small Cause Courts Act, 1882 — Section 42A, 49
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Supreme Court08 Sept 1972Dismissed

Sudhir Dey Vs State of West Bengal

Supreme Court Of India · AIR 1972 SC 2623

Constitution of India, 1950 — Article 22, 22(5), 22(6)Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2)
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Supreme Court08 Sept 1972Dismissed

Lakshmi Sanyal Vs Sachit Kumar Dhar

Supreme Court Of India · AIR 1972 SC 2667 : (1972) 2 SCC 647 : (1973) 2 SCR 122

Christian Marriage Act, 1872 — Section 19, 5, 5(1)Divorce Act, 1869 — Section 16, 19, 44
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Supreme Court06 Sept 1972Disposed Of

Thakur Sanjeevan Rao Vs Jaidrath and Another

Supreme Court Of India · AIR 1972 SC 2582 : (1972) 2 SCC 895 : (1973) 2 SCR 103

Constitution of India, 1950 — Article 227Hyderabad Abolition of Inams and Cash Grants Act, 1954 — Section 19, 28, 3, 44Transfer of Property Act, 1882 — Section 73
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Supreme Court05 Sept 1972Dismissed

Ram Lal Vs Delhi Administration

Supreme Court Of India · AIR 1972 SC 2462 : (1973) CriLJ 17 : (1973) 3 SCC 466 : (1973) SCC(Cri) 366

Penal Code, 1860 (IPC) — Section 302, 325, 34
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Supreme Court01 Sept 1972Allowed

Apren Joseph alias Current Kunjukunju and Others Vs The State of Kerala

Supreme Court Of India · AIR 1973 SC 1 : (1973) CriLJ 185 : (1973) 3 SCC 114 : (1973) SCC(Cri) 195 : (1973) 2 SCR 16

Constitution of India, 1950 — Article 133, 136Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 308Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court01 Sept 1972Allowed

Hiralal Jain Vs Delhi Administration

Supreme Court Of India · AIR 1972 SC 2598 : (1973) CriLJ 47 : (1973) 75 PLR 121 : (1973) 3 SCC 398 : (1973) SCC(Cri) 309

Land Acquisition Act, 1894 — Section 30, 31Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 471
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