Supreme Court05 May 1972Dismissed
Janak Singh Vs The State of U.P.
Supreme Court Of India · AIR 1972 SC 1853 : (1972) CriLJ 1177 : (1973) 3 SCC 50 : (1973) SCC(Cri) 128 : (1973) 5 UJ 105
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Supreme Court Of India judgments, 1972
607 judgments · page 16 of 31
Supreme Court05 May 1972Allowed
Avery India Limited Vs The Second Industrial Tribunal, West Bengal and Others
Supreme Court Of India · AIR 1972 SC 1626 : (1972) 24 FLR 352 : (1972) LabIC 873 : (1972) 2 LLJ 255 : (1972) 3 SCC 585 : (1973) 1 SCR 668 : (1973) 5 UJ 147
Industrial Disputes Act, 1947 — Section 17
Supreme Court05 May 1972Dismissed
The Assistant Collector of Customs and Others Vs Dutex Clock Company
Supreme Court Of India · AIR 1972 SC 1747 : (1972) 2 SCC 67 : (1973) 5 UJ 151
Constitution of India, 1950 — Article 133(1), 226
Supreme Court05 May 1972Allowed
Madan Malik Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 1878 : (1972) 2 SCC 611 : (1973) SCC(Cri) 39 : (1973) 5 UJ 128
Constitution of India, 1950 — Article 22(4)West Bengal (Prevention of Violent Activities) Act, 1970 — Section 12
Supreme Court05 May 1972Dismissed
Tata Iron and Steel Co. Ltd. Vs The Workmen and Others
Supreme Court Of India · AIR 1972 SC 1917 : (1972) 2 LLJ 259 : (1972) 5 PLJR 490 : (1972) 2 SCC 383 : (1973) 1 SCR 594 : (1973) 5 UJ 196
Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 5Industrial Disputes Act, 1947 — Section 9
Supreme Court05 May 1972Allowed
Kanti Lal Bose Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 1623 : (1972) CriLJ 1034 : (1972) 2 SCC 529 : (1972) SCC(Cri) 867 : (1973) 5 UJ 144
Constitution of India, 1950 — Article 22(5)
Supreme Court04 May 1972Dismissed
Dappili Verma Reddy and Others Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1973 SC 153 : (1973) CriLJ 223 : (1973) 3 SCC 89 : (1973) SCC(Cri) 151 : (1973) 5 UJ 130
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
Supreme Court04 May 1972Allowed
T.D. Gopalan Vs The Commissioner of Hindu Religious and Charitable Endowments, Madras
Supreme Court Of India · AIR 1972 SC 1716 : (1973) 1 AnWR 43 : (1972) 2 SCC 329 : (1973) 1 SCR 584 : (1973) 5 UJ 135
Madras Hindu Religious Endowments Act, 1926 — Section 9(12)
Supreme Court04 May 1972Dismissed
S. Shanmugam Pillai and Others Vs K. Shanmugam Pillai and Others
Supreme Court Of India · AIR 1972 SC 2069 : (1972) MhLj 55 : (1973) 2 SCC 312 : (1973) 1 SCR 570
Evidence Act, 1872 — Section 115
Supreme Court04 May 1972Dismissed
D.M. Thippeswamy Vs The Mysore Appellate Tribunal, Bangalore and Others
Supreme Court Of India · AIR 1972 SC 1674 : (1973) 2 SCC 118 : (1973) 1 SCR 562 : (1973) 5 UJ 94
Motor Vehicles Act, 1939 — Section 68
Supreme Court04 May 1972Dismissed
P.R. Subramania Iyer Vs Lakshmi Ammal Lakshmi Ammal and Others
Supreme Court Of India · AIR 1974 SC 1930 : (1973) 2 SCC 54 : (1973) 5 UJ 102
Constitution of India, 1950 — Article 133
Supreme Court04 May 1972Allowed
I.R. Hingorani Vs Pravinchandra Kantilal Shah and Others
Supreme Court Of India · AIR 1972 SC 2161 : (1973) 2 SCC 301 : (1973) 5 UJ 142
Maharashtra Co-operative Societies Act, 1960 — Section 91(1), 91(1)(b)
Supreme Court04 May 1972Allowed
Kishori Mohan Bera Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 1749 : (1972) 3 SCC 845 : (1973) SCC(Cri) 30 : (1973) 5 UJ 98
Maintenance of Internal Security Act, 1971 — Section 3
Supreme Court03 May 1972Dismissed
Hari Singh and Others Vs The Military Estate Officer and Another Bhartiya Hotel and Others Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1972 SC 2205 : (1972) 2 SCC 239 : (1973) 1 SCR 515
Constitution of India, 1950 — Article 14Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 5(1)Punjab Tenancy Act, 1887 — Section 42, 43
Supreme Court03 May 1972Dismissed
Kanu Biswas Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 1656 : (1972) CriLJ 1006 : (1972) 3 SCC 831 : (1973) SCC(Cri) 16 : (1973) 1 SCR 546 : (1973) 5 UJ 80
Maintenance of Internal Security Act, 1971 — Section 3
Supreme Court03 May 1972Dismissed
Hitkarini Sabha, Jabalpur Vs The Corporation of the City of Jabalpur and Others
Supreme Court Of India · AIR 1972 SC 2017 : (1972) JLJ 771 : (1972) MPLJ 1077 : (1972) 2 SCC 325 : (1973) 1 SCR 403 : (1973) 5 UJ 68
Contract Act, 1872 — Section 29Land Acquisition Act, 1894 — Section 18(1)
Supreme Court03 May 1972Dismissed
Sheikh Mohammad Rafiq Vs Khalilul Rehman and Another
Supreme Court Of India · AIR 1972 SC 2162 : (1972) 2 SCC 336 : (1973) 1 SCR 500
Supreme Court03 May 1972Dismissed
Parimal Sarkar Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 1653 : (1972) CriLJ 1003 : (1972) 2 SCC 520 : (1972) SCC(Cri) 805 : (1973) 5 UJ 85
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(3)
Supreme Court03 May 1972Dismissed
Ganeshbhai Sankarbhai Vs The State of Gujarat
Supreme Court Of India · AIR 1972 SC 1618 : (1972) CriLJ 1029 : (1972) 2 SCC 73 : (1972) SCC(Cri) 647 : (1973) 5 UJ 90
Penal Code, 1860 (IPC) — Section 409, 477A
Supreme Court03 May 1972Dismissed
Gunwantlal Vs The State of Madhya Pradesh
Supreme Court Of India · AIR 1972 SC 1756 : (1972) CriLJ 1187 : (1972) 2 SCC 194 : (1972) SCC(Cri) 678 : (1973) 1 SCR 508 : (1973) 5 UJ 72
Constitution of India, 1950 — Article 134(1)