Supreme Court27 Apr 1972dismissed
Bachan Singh Vs Dhian Dass and Others
Supreme Court Of India · AIR 1974 SC 708 : (1973) 2 SCC 109
Limitation Act, 1908 — Section 14, 15
COURT ARCHIVE
Supreme Court Of India judgments, 1972
607 judgments · page 18 of 31
Supreme Court27 Apr 1972Disposed Of
Narayan Dass Indurakhya Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1972 SC 2086 : (1972) CriLJ 1323 : (1972) MPLJ 1062 : (1972) 3 SCC 676 : (1972) SCC(Cri) 720 : (1973) 1 SCR 392 : (1972) 4 UJ 938
Criminal Procedure Code, 1898 (CrPC) — Section 2, 4(1), 99
Supreme Court27 Apr 1972Dismissed
Kannan Devan Hills Produce Vs The State of Kerala and Another
Supreme Court Of India · AIR 1972 SC 2301 : (1972) KLJ 525 : (1972) KLT 377 : (1972) 2 SCC 218 : (1973) 1 SCR 356
Constitution of India, 1950 — Article 31Kannan Devan Hills (Resumption of Lands) Act, 1971 — Section 9
Supreme Court27 Apr 1972Allowed
Naraindas Indurkhya Vs State M.P.
Supreme Court Of India · (1973) JLJ 112
Constitution of India, 1950 — Article 22(5)Criminal Law (Amendment) Act, 1961 — Section 2, 3(2), 4, 4(1), 5Criminal Procedure Code, 1898 (CrPC) — Section 99A, 99A(1), 99B, 99C, 99D
Supreme Court27 Apr 1972Dismissed
Padmaraja and Others Vs Dhanavathi and Others
Supreme Court Of India · AIR 1972 SC 2219 : (1972) 2 SCC 100 : (1973) 1 SCR 383 : (1973) 5 UJ 3
Madras Aliyasantana Act, 1949 — Section 36(3), 36(6)
Supreme Court27 Apr 1972Dismissed
Gauri Shanker Vs Hindustan Trust (Pvt.) Ltd. and Others
Supreme Court Of India · AIR 1972 SC 2091 : (1973) 2 SCC 127
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Transfer of Property Act, 1882 — Section 106
Supreme Court26 Apr 1972dismissed
Mohammed Yamin Vs State of U.P. and Another
Supreme Court Of India · AIR 1973 SC 484 : (1973) 21 BLJR 168 : (1972) CriLJ 1198 : (1972) 2 SCC 184 : (1972) SCC(Cri) 655 : (1973) 1 SCR 350 : (1972) 4 UJ 906
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
Supreme Court26 Apr 1972Dismissed
The State of Gujarat Vs Manshankar Prabhashankar Dwivedi and Vallabhdas Gordhandas Thakkar
Supreme Court Of India · AIR 1973 SC 330 : (1972) CriLJ 1247 : (1972) 2 SCC 392 : (1972) SCC(Cri) 728 : (1973) 1 SCR 313
Companies Act, 1956 — Section 601General Clauses Act, 1897 — Section 3(31)Gujarat University Act, 1949 — Section 20, 30
Supreme Court26 Apr 1972Dismissed
Special Land Acquisition Officer, Hosanagar Vs K.S. Ramachandra Rao and Others
Supreme Court Of India · AIR 1972 SC 2224 : (1973) 2 SCC 51
Land Acquisition Act, 1894 — Section 18, 4
Supreme Court26 Apr 1972Dismissed
Kunjukutty Sahib, etc., etc. Vs The State of Kerala and Another
Supreme Court Of India · AIR 1972 SC 2097 : (1972) KLT 353 : (1972) 2 SCC 364 : (1973) 1 SCR 326
Constitution of India, 1950 — Article 31Kerala Land Reforms Act, 1963 — Section 42, 45Transfer of Property Act, 1882 — Section 8
Supreme Court25 Apr 1972Dismissed
Surendra Prasad Verma Vs State of Bihar
Supreme Court Of India · AIR 1973 SC 488 : (1972) CriLJ 1202 : (1972) 3 SCC 656 : (1973) 5 UJ 20
Penal Code, 1860 (IPC) — Section 409
Supreme Court25 Apr 1972dismissed
Mohd. Salim Khan Vs Shri C.C. Bose and Another
Supreme Court Of India · AIR 1972 SC 1670 : (1972) CriLJ 1020 : (1972) 2 SCC 607 : (1973) SCC(Cri) 35 : (1972) 4 UJ 943
Constitution of India, 1950 — Article 356, 357(2)
Supreme Court25 Apr 1972Allowed
Mintu Bhakta Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 2132 : (1973) 4 SCC 85 : (1973) SCC(Cri) 732 : (1973) 5 UJ 37
Supreme Court25 Apr 1972Allowed
Banaras Electric Light and Power Co. Ltd. Vs The Labour Court II, Lucknow and Others
Supreme Court Of India · AIR 1972 SC 2182 : (1972) LabIC 939 : (1972) 2 LLJ 328 : (1974) 3 SCC 103 : (1973) 5 UJ 10
Supreme Court25 Apr 1972Dismissed
Gurcharan Singh Vs State of Haryana
Supreme Court Of India · AIR 1973 SC 486 : (1972) CriLJ 1200 : (1972) 3 SCC 668 : (1972) SCC(Cri) 793 : (1973) 5 UJ 40
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
Supreme Court24 Apr 1972dismissed
Sasthi Chandra Roy Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 2134 : (1973) 4 SCC 82 : (1973) SCC(Cri) 729 : (1973) 5 UJ 18
Constitution of India, 1950 — Article 32Penal Code, 1860 (IPC) — Section 436, 506
Supreme Court21 Apr 1972dismissed
Nanhku Singh and Another Vs State of Bihar
Supreme Court Of India · AIR 1973 SC 491 : (1972) CriLJ 1204 : (1972) 3 SCC 590 : (1973) 5 UJ 14
Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 307
Supreme Court20 Apr 1972Allowed
Rahim Beg and Another Vs State of U.P.
Supreme Court Of India · AIR 1973 SC 343 : (1972) CriLJ 1260 : (1972) 3 SCC 759 : (1972) SCC(Cri) 827 : (1972) 4 UJ 898
Constitution of India, 1950 — Article 136
Supreme Court20 Apr 1972Dismissed
N.V. Puttabhatta Vs The State of Mysore and Another
Supreme Court Of India · AIR 1972 SC 2185 : (1972) 2 LLJ 191 : (1972) 3 SCC 739 : (1973) 1 SCR 304 : (1972) 4 UJ 913
Karnataka Civil Services Rules, 1958 — Rule 285Mysore Civil Services (Confidential Reports) Rules, 1965 — Rule 3, 8
Supreme Court20 Apr 1972Dismissed
Yeshwant and Others Vs The State of Maharashtra Brahmanand Gokul Prasad Tewari Vs State of Maharashtra
Supreme Court Of India · AIR 1973 SC 337 : (1972) 3 SCC 639 : (1972) SCC(Cri) 684 : (1973) 1 SCR 291 : (1972) 4 UJ 923
Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 34