COURT ARCHIVE

Supreme Court Of India judgments, 1972

607 judgments · page 19 of 31

Supreme Court19 Apr 1972Dismissed

State of Haryana, Vs Shamsher Jang Bahadur, etc. etc.

Supreme Court Of India · AIR 1972 SC 1546 : (1972) LabIC 824 : (1972) 2 LLJ 186 : (1972) 2 SCC 188 : (1973) 1 SCR 249 : (1972) 4 UJ 895

Constitution of India, 1950 — Article 309States Reorganisation Act, 1956 — Section 115(7)

Read judgment

Supreme Court19 Apr 1972Allowed

Kani Ram and Another Vs Smt. Kazani and Others

Supreme Court Of India · AIR 1972 SC 1427 : (1972) 2 SCC 192 : (1973) 1 SCR 254 : (1972) 4 UJ 921

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 11Delhi and Ajmer Rent Control Act, 1952 — Section 13(1)

Read judgment

Supreme Court19 Apr 1972Dismissed

The Silk and Art Silk Mills'' Association Ltd. Vs Mill Mazdoor Sabha Bombay Silk Mills Ltd. Vs Milk Mazdoor Sabha

Supreme Court Of India · AIR 1972 SC 2273 : (1973) 26 FLR 101 : (1972) 2 LLJ 175 : (1972) 2 SCC 253 : (1973) 1 SCR 277 : (1973) 5 UJ 110

Read judgment

Supreme Court19 Apr 1972dismissed

The Controller of Estate Duty Mysore, Bangalore Vs Haji Abdul Sattar Sait and Others

Supreme Court Of India · AIR 1972 SC 2229(2) : AIR 1972 SC 2229 : (1972) 86 ITR 53 : (1972) 2 SCC 350 : (1973) 1 SCR 231

Estate Duty Act, 1953 — Section 64(1)Mysore Cutchi Memons Act, 1943 — Section 3

Read judgment

Supreme Court19 Apr 1972Disposed Of

Balmadies Plantations Ltd. and Others Vs State of Tamil Nadu

Supreme Court Of India · AIR 1972 SC 2240 : (1974) 1 AnWR 1 : (1972) 2 SCC 133 : (1973) 1 SCR 258

Constitution of India, 1950 — Article 14, 19, 31

Read judgment

Supreme Court19 Apr 1972Dismissed

State of Punjab Vs Madan Singh and Others

Supreme Court Of India · AIR 1972 SC 1429 : (1972) LabIC 840 : (1972) 2 LLJ 189 : (1974) 3 SCC 90 : (1972) 4 UJ 919

Financial Commissioners (Punjab) Subordinate Service Rules, 1943 — Rule 5, 6Government of India Act, 1935 — Section 241

Read judgment

Supreme Court18 Apr 1972Allowed

Moonga Devi and Others Vs Radha Ballabh

Supreme Court Of India · AIR 1972 SC 1471 : (1973) 2 SCC 112 : (1973) 5 UJ 123

Succession Act, 1925 — Section 63

Read judgment

Supreme Court18 Apr 1972dismissed

Satnarain Sao Vs The State of Bihar

Supreme Court Of India · AIR 1972 SC 1561 : (1974) 22 BLJR 32 : (1972) CriLJ 1048 : (1974) 7 PLJR 176 : (1972) 3 SCC 881 : (1973) SCC(Cri) 86 : (1973) 1 SCR 207 : (1972) 4 UJ 947

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 379, 411

Read judgment

Supreme Court18 Apr 1972Dismissed

Netaipada Shah Vs The State of West Bengal

Supreme Court Of India · AIR 1972 SC 1650 : (1972) CriLJ 1000 : (1972) 2 SCC 526 : (1972) SCC(Cri) 811 : (1973) 5 UJ 35

Read judgment

Supreme Court18 Apr 1972Allowed

T. Devadasan Vs Gordon Woodroffe and Co. Pvt. Ltd. and Others

Supreme Court Of India · AIR 1972 SC 1479 : (1972) LabIC 834 : (1972) 2 LLJ 150 : (1972) 3 SCC 700 : (1973) 1 SCR 213

Madras Shops And Establishments Act, 1947 — Section 2(3), 2(5), 2(6), 2(12), 2(12)(ii), 2(12)(iii), 4(1)(a), 41(1), 41(2), 51

Read judgment

Supreme Court18 Apr 1972Dismissed

Subodh Gopal Bose Vs Bejoy Kumar Addya and Others

Supreme Court Of India · AIR 1972 SC 1475 : (1973) 2 SCC 105

Read judgment

Supreme Court18 Apr 1972Dismissed

Nishi Kanta Mondal Vs State of West Bengal

Supreme Court Of India · AIR 1972 SC 1497 : (1972) CriLJ 904 : (1972) 2 SCC 486 : (1972) SCC(Cri) 771 : (1973) 1 SCR 224

Constitution of India, 1950 — Article 356, 357(2)West Bengal (Prevention of Violent Activities) Act, 1970 — Section 10, 2, 3(2)

Read judgment

Supreme Court18 Apr 1972Allowed

Mr. A.K.K. Nambiar and Others Vs Shri Desraj

Supreme Court Of India · AIR 1973 SC 203 : (1973) CriLJ 270 : (1973) 3 SCC 873 : (1973) SCC(Cri) 555 : (1973) 5 UJ 9

Criminal Procedure Code, 1898 (CrPC) — Section 527

Read judgment

Supreme Court17 Apr 1972dismissed

Awadesh Kumar Bhatnagar Vs The Gwalior Rayon Silk Mfg. Weaving Ltd. and Another

Supreme Court Of India · AIR 1972 SC 1431 : (1972) LabIC 842 : (1972) 2 LLJ 143 : (1973) 3 SCC 779 : (1973) 5 UJ 27

Madhya Pradesh Industrial Relations Act, 1960 — Section 66, 67

Read judgment

Supreme Court17 Apr 1972Dismissed

Ram Saran and Another Vs Smt. Ganga Devi

Supreme Court Of India · AIR 1972 SC 2685 : (1972) RD 251 : (1973) 2 SCC 60

Specific Relief Act, 1963 — Section 42

Read judgment

Supreme Court17 Apr 1972Dismissed

M/s Produce Exchange Corpn. Ltd. Vs The Commissioner of Excise, Assam and Others

Supreme Court Of India · AIR 1972 SC 2281 : (1972) 3 SCC 713 : (1973) 1 SCR 201 : (1973) 5 UJ 23

Eastern Bengal and Assam Excise Act, 1910 — Section 19Eastern Bengal and Assam Excise Rules, 1910 — Rule 91, 92, 93

Read judgment

Supreme Court17 Apr 1972Allowed

Haryana State Electricity Board Vs State of Punjab and Haryana and Others

Supreme Court Of India · AIR 1972 SC 2516 : (1973) LabIC 1 : (1974) 3 SCC 96

Constitution of India, 1950 — Article 226Punjab Service of Engineers (Electricity Branch) (Conditions of Service) Rules, 1939 — Rule 7

Read judgment

Supreme Court14 Apr 1972Dismissed

Ahmedabad Mfg. and Calico Ptg. Co. Ltd. Vs Ram Tahel Ramnand and Others

Supreme Court Of India · AIR 1972 SC 1598 : (1972) LabIC 864 : (1972) 2 LLJ 165 : (1972) 1 SCC 898 : (1973) 1 SCR 185

Constitution of India, 1950 — Article 133, 226, 227

Read judgment

Supreme Court14 Apr 1972Allowed

Workmen of Delhi Electric Supply Undertaking Vs The Management of Delhi Electric Supply Undertaking

Supreme Court Of India · AIR 1973 SC 365 : (1972) 2 LLJ 130 : (1974) 3 SCC 108

Electricity (Supply) Act, 1948 — Section 7, 79Electricity (Supply) Regulations, 1984 — Regulation 17Factories Act, 1948 — Section 2

Read judgment

Supreme Court14 Apr 1972Dismissed

Smt. Ganga Devi Vs Ram Saran and Another

Supreme Court Of India · AIR 1973 SC 778 : (1972) RD 256 : (1973) 2 SCC 63

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 15, 176, 18, 209, 209(1)

Read judgment