CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1972

607 judgments · page 13 of 31

Supreme Court16 Aug 1972Dismissed

Jugal Kishore Prasad Vs State of Bihar

Supreme Court Of India · AIR 1972 SC 2522 : (1974) 22 BLJR 319 : (1974) 7 PLJR 157 : (1972) 2 SCC 633 : (1973) SCC(Cri) 48 : (1973) 1 SCR 875 : (1973) 5 UJ 307

Criminal Procedure Code, 1898 (CrPC) — Section 342Probation of Offenders Act, 1958 — Section 6
Read judgment
Supreme Court11 Aug 1972

Daulat Ram Vs The State of Haryana

Supreme Court Of India · AIR 1972 SC 2434 : AIR 1972 SC 2334 : (1972) CriLJ 1517 : (1973) 75 PLR 146 : (1972) 2 SCC 626 : (1973) SCC(Cri) 41 : (1973) 5 UJ 183

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 279, 280, 281, 282, 283Probation of Offenders Act, 1958 — Section 11, 3, 4, 6
Read judgment
Supreme Court08 Aug 1972Dismissed

Public Prosecutor, Madras Vs R. Raju and Another, etc.

Supreme Court Of India · AIR 1972 SC 2504 : (1972) CriLJ 1699 : (1978) 2 ELT 410 : (1972) 2 SCC 410 : (1972) SCC(Cri) 738 : (1973) 1 SCR 812 : (1973) 5 UJ 280

Central Excises and Salt Act, 1944 — Section 37, 40, 9Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 20Penal Code, 1860 (IPC) — Section 109, 420, 511
Read judgment