Supreme Court03 May 1972Dismissed
Arun Kumar Roy Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 1858 : (1972) 3 SCC 893 : (1973) SCC(Cri) 104 : (1973) 1 SCR 552
Maintenance of Internal Security Act, 1971 — Section 3(2)
COURT ARCHIVE
Supreme Court Of India judgments, 1972
607 judgments · page 17 of 31
Supreme Court03 May 1972Dismissed
Batul Chandra Ghosh Vs The State of West Bengal
Supreme Court Of India · AIR 1974 SC 2285 : (1974) CriLJ 1314 : (1973) 5 UJ 78
Constitution of India, 1950 — Article 32West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(3)
Supreme Court03 May 1972Dismissed
P. Lakshminarayan Vs K.B. Punnayya etc. etc.
Supreme Court Of India · AIR 1972 SC 1629 : (1972) 2 SCC 71 : (1973) 5 UJ 76
Tamil Nadu Agriculturists Relief Act, 1938 — Section 4, 9(1)
Supreme Court03 May 1972Allowed
Ranjit Dam Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 1753 : (1972) 2 SCC 516 : (1972) SCC(Cri) 301
Constitution of India, 1950 — Article 22(5)
Supreme Court03 May 1972Dismissed
Nadar Chandra Karar alias Nade Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 1871 : (1972) 2 SCC 540 : (1972) SCC(Cri) 878 : (1973) 5 UJ 84
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(4)
Supreme Court03 May 1972Dismissed
Amar Chandra Chakraborty Vs The Collector of Excise, Government of Tripura and Others
Supreme Court Of India · AIR 1972 SC 1863 : (1972) 2 SCC 442 : (1973) 1 SCR 533
Bengal Excise Act, 1909 — Section 22, 22(1), 42, 42(1), 43Constitution of India, 1950 — Article 14, 19, 226, 47Penal Code, 1860 (IPC) — Section 3
Supreme Court03 May 1972Dismissed
Ramesh Roy alias Ramsha Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 1678 : (1972) CriLJ 1024 : (1972) 3 SCC 829 : (1973) SCC(Cri) 14 : (1973) 5 UJ 88
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(3)
Supreme Court02 May 1972Dismissed
Sasti alias Satish Chowdhary Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 1668 : (1972) CriLJ 1018 : (1972) 3 SCC 826 : (1973) SCC(Cri) 11 : (1973) 1 SCR 467 : (1973) 5 UJ 57
Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2)
Supreme Court02 May 1972Dismissed
Keshav Dev Vs State of U.P.
Supreme Court Of India · AIR 1973 SC 482 : (1972) CriLJ 1196 : (1972) 2 SCC 77 : (1972) SCC(Cri) 644 : (1973) 5 UJ 54
Criminal Procedure Code, 1898 (CrPC) — Section 374
Supreme Court02 May 1972Allowed
Ajit Prasad Ramkishan Singh Vs The State of Maharashtra
Supreme Court Of India · AIR 1972 SC 1631 : (1972) CriLJ 1026 : (1972) 2 SCC 180 : (1972) SCC(Cri) 651 : (1973) 1 SCR 483 : (1973) 5 UJ 65
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 7
Supreme Court02 May 1972Dismissed
S.K. Kedar Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 1647 : (1972) 3 SCC 816 : (1973) SCC(Cri) 1 : (1973) 1 SCR 488 : (1973) 5 UJ 62
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(2)
Supreme Court02 May 1972Dismissed
Sridam Saha Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 1652 : (1972) CriLJ 1002 : (1972) 3 SCC 836(2) : (1973) SCC(Cri) 21 : (1973) 5 UJ 60
Constitution of India, 1950 — Article 32West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3, 3(2)
Supreme Court02 May 1972Dismissed
Sohrab and Another Vs The State of Madhya Pradesh
Supreme Court Of India · AIR 1972 SC 2020 : (1972) CriLJ 1302 : (1972) 3 SCC 751 : (1972) SCC(Cri) 819 : (1973) 1 SCR 472 : (1973) 5 UJ 43
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court01 May 1972Dismissed
The Management of Daily Pratap Vs Their Katibs
Supreme Court Of India · AIR 1972 SC 1872 : (1972) 24 FLR 391 : (1972) LabIC 1111 : (1972) 2 LLJ 247 : (1972) 2 SCC 342 : (1973) 1 SCR 438
Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2
Supreme Court01 May 1972Dismissed
Workmen of Bata Shoe Co. (P) Ltd. Vs Bata Shoe Co. (P) Ltd.
Supreme Court Of India · AIR 1972 SC 1436 : (1972) LabIC 847 : (1972) 2 LLJ 197 : (1972) 3 SCC 627 : (1973) 1 SCR 450
Payment of Bonus Act, 1965 — Section 32
Supreme Court01 May 1972Allowed
M. Kallappa Setty Vs M.V. Lakshminarayana Rao
Supreme Court Of India · AIR 1972 SC 2299 : (1973) 2 SCC 358 : (1973) 5 UJ 50
Supreme Court01 May 1972Allowed
Suresh Vs Vasant and Others
Supreme Court Of India · AIR 1972 SC 1680 : (1973) 2 SCC 124 : (1973) 5 UJ 52
Constitution of India, 1950 — Article 226
Supreme Court28 Apr 1972Allowed
Nika Ram Vs State of Himachal Pradesh
Supreme Court Of India · AIR 1972 SC 2077 : (1972) CriLJ 1317 : (1972) 2 SCC 80 : (1972) SCC(Cri) 635 : (1973) 1 SCR 428 : (1972) 4 UJ 932
Evidence Act, 1872 — Section 74, 80Penal Code, 1860 (IPC) — Section 302
Supreme Court28 Apr 1972
Malankara Rubber and Produce Co. and Others, etc., etc. Vs The State of Kerala and Others, etc., etc.
Supreme Court Of India · AIR 1972 SC 2027 : (1972) KLJ 456 : (1972) KLT 411 : (1972) 2 SCC 492 : (1973) 1 SCR 399
Constitution of India, 1950 — Article 14, 31Kerala Land Reforms (Amendment) Act, 1969 — Section 80, 80Kerala Land Reforms Act, 1963 — Section 81, 96
Supreme Court28 Apr 1972Dismissed
State of Kerala Vs A. Pareed Pillai and Another
Supreme Court Of India · AIR 1973 SC 326 : (1972) CriLJ 1243 : (1972) 3 SCC 661 : (1972) SCC(Cri) 705
Penal Code, 1860 (IPC) — Section 107, 109, 120B, 197, 34