Supreme Court24 Jul 1972Dismissed
Joydeb Gorai Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 2173 : (1973) CriLJ 462 : (1972) 2 SCC 417 : (1972) SCC(Cri) 745 : (1973) 1 SCR 714 : (1973) 5 UJ 353
Penal Code, 1860 (IPC) — Section 506
COURT ARCHIVE
Supreme Court Of India judgments, 1972
607 judgments · page 15 of 31
Supreme Court24 Jul 1972dismissed
State of Mysore Vs P.R. Kulkarni and Others, etc.
Supreme Court Of India · AIR 1972 SC 2170 : (1972) LabIC 1280 : (1973) 3 SCC 597 : (1973) 5 UJ 227
States Reorganisation Act, 1956 — Section 115(2)
Supreme Court24 Jul 1972dismissed
Kamini Kumar Das Choudhury Vs State of West Bengal and Others
Supreme Court Of India · AIR 1972 SC 2060 : (1972) 2 SCC 420 : (1973) 1 SCR 718 : (1973) 5 UJ 214
Constitution of India, 1950 — Article 133, 226
Supreme Court21 Jul 1972Dismissed
B.G. Somanna and Sons etc. Vs State of Andhra Pradesh and Others
Supreme Court Of India · (1974) 3 SCC 235
Andhra Pradesh General Sales Tax Act, 1957 — Section 5Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 226
Supreme Court20 Jul 1972Allowed
Devi Singh Vs Municipal Corporation, Hyderabad
Supreme Court Of India · AIR 1972 SC 2510 : (1973) 4 SCC 66 : (1973) 5 UJ 170
Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1898 (CrPC) — Section 107Evidence Act, 1872 — Section 13
Supreme Court19 Jul 1972Allowed
M.L. Sethi Vs Shri R.P. Kapur
Supreme Court Of India · AIR 1972 SC 2379 : (1973) 1 ALT 230 : (1972) 2 SCC 427 : (1973) 1 SCR 697
Civil Procedure Code, 1908 (CPC) — Section 115
Supreme Court18 Jul 1972Dismissed
Krishna Govind Patil Vs The State of Maharashtra
Supreme Court Of India · AIR 1973 SC 1388 : (1973) CriLJ 1130 : (1973) 3 SCC 706 : (1973) SCC(Cri) 512 : (1973) 5 UJ 187
Penal Code, 1860 (IPC) — Section 109, 120B, 165, 166, 167
Supreme Court18 Jul 1972Allowed
Niranjan Singh Vs State of M.P.
Supreme Court Of India · (1973) JLJ 1086
Constitution of India, 1950 — Article 216, 22, 22(5), 226, 32Madhya Pradesh Public Security (Amendment) Act, 1970 — Section 13, 2A, 9Supreme Court Rules, 1966 — Order 35 Rule 3, Order 35 Rule 4
Supreme Court18 Jul 1972Allowed
State of Assam Vs Jilkadar Ali
Supreme Court Of India · AIR 1972 SC 2166 : (1972) CriLJ 1441 : (1972) 2 SCC 320 : (1972) SCC(Cri) 662 : (1973) 1 SCR 685
Constitution of India, 1950 — Article 7Foreigners Act, 1946 — Section 14, 2
Supreme Court17 Jul 1972Dismissed
Manilal Chatterjee alias Sudip Vs State of West Bengal
Supreme Court Of India · AIR 1973 SC 1280 : (1972) 3 SCC 836 : (1973) SCC(Cri) 21 : (1973) 5 UJ 162
Constitution of India, 1950 — Article 32West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(3)
Supreme Court10 Jul 1972Dismissed
Dina Bandhu Das alias Dinu Vs The State of West Bengal
Supreme Court Of India · (1972) 4 SCC 139 : (1973) 5 UJ 161
Maintenance of Internal Security Act, 1971 — Section 12(1), 3(1), 3(2), 3(3), 3(4)
Supreme Court10 Jul 1972Allowed
Amulya Chandra Dey Vs The State of West Bengal
Supreme Court Of India · AIR 1973 SC 1179 : (1973) CriLJ 930 : (1972) 2 SCC 902 : (1972) SCC(Cri) 906
Maintenance of Internal Security Act, 1971 — Section 3(2)
Supreme Court10 Jul 1972Dismissed
Joydeb Mittra Vs State of West Bengal
Supreme Court Of India · AIR 1973 SC 912 : (1973) CriLJ 901 : (1972) 4 SCC 155 : (1973) SCC(Cri) 856 : (1973) 5 UJ 160
Maintenance of Internal Security Act, 1971 — Section 10, 3(1), 3(2), 3(4)
Supreme Court10 Jul 1972Allowed
Shri Mritunjoy Pramanik Vs The State of W.B.
Supreme Court Of India · AIR 1973 SC 847 : (1973) CriLJ 670 : (1972) 2 SCC 586 : (1972) SCC(Cri) 904 : (1973) 5 UJ 159
Maintenance of Internal Security Act, 1971 — Section 11
Supreme Court06 Jun 1972Disposed Of
Ajit Kayal and Others Vs State of W.B.
Supreme Court Of India · AIR 1973 SC 849 : (1973) CriLJ 660 : (1972) 2 SCC 585 : (1972) SCC(Cri) 903 : (1973) 5 UJ 158
Constitution of India, 1950 — Article 32
Supreme Court06 Jun 1972Allowed
Sambhu Kar Vs State of W.B.
Supreme Court Of India · AIR 1973 SC 959 : (1973) CriLJ 382 : (1972) 2 SCC 588 : (1972) SCC(Cri) 893 : (1973) 5 UJ 157
Constitution of India, 1950 — Article 22(5)
Supreme Court30 May 1972Allowed
Abdus Sukkur Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 1915 : (1972) 2 SCC 547 : (1972) SCC(Cri) 885 : (1973) 1 SCR 680 : (1973) 5 UJ 154
Constitution of India, 1950 — Article 22(5)
Supreme Court23 May 1972Dismissed
Kashinath Krishna Jadhav Vs State of Maharashtra
Supreme Court Of India · AIR 1973 SC 1219 : (1973) CriLJ 989 : (1973) 3 SCC 95 : (1973) SCC(Cri) 157 : (1972) 4 UJ 864
Penal Code, 1860 (IPC) — Section 302
Supreme Court23 May 1972Dismissed
Neel alias Niranjan Majumdar Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 2066 : (1972) 2 SCC 668 : (1973) SCC(Cri) 64 : (1973) 1 SCR 675 : (1973) 5 UJ 119
Arms Act, 1959 — Section 2(1), 3(2), 4West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(2)
Supreme Court05 May 1972Dismissed
Ram Lal Wadhwa and Another Vs The State of Haryana and Others
Supreme Court Of India · AIR 1972 SC 1982
Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 309Gurgaon District Board Rules, 1934 — Rule 6.2, 8.1Punjab Education Code — Article 48