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Supreme Court Of India judgments, 1972

607 judgments · page 21 of 31

Supreme Court30 Mar 1972Dismissed

State of U.P. Vs Kapil Deo Shukla

Supreme Court Of India · AIR 1973 SC 494 : (1972) CriLJ 1214 : (1972) 3 SCC 504 : (1972) SCC(Cri) 597

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 116, 116(D), 161, 173, 173(4)
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Supreme Court28 Mar 1972dismissed

Jagat Ram Sethi Vs R.B.D.D. Jain and Others

Supreme Court Of India · AIR 1972 SC 1727 : (1972) 2 SCC 613 : (1972) 2 SCC 133

Transfer of Property Act, 1882 — Section 108, 111Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3, 7
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Supreme Court28 Mar 1972Dismissed

Tribhuvan Nath Vs The State of Maharashtra

Supreme Court Of India · AIR 1973 SC 451 : AIR 1972 SC 2134 : (1972) CriLJ 1277 : (1972) 3 SCC 511 : (1972) SCC(Cri) 604 : (1972) 4 UJ 826

Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120B, 381, 411, 419, 420
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Supreme Court24 Mar 1972Allowed

Smt. Prabhawati Vs Dr. Pritam Kaur

Supreme Court Of India · AIR 1972 SC 1910 : (1972) 1 SCC 849 : (1972) 3 SCR 991

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(1), 7
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Supreme Court22 Mar 1972Partly Allowed

Garib Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 1973 SC 460 : (1972) CriLJ 1286 : (1972) 3 SCC 418 : (1972) SCC(Cri) 568 : (1972) 3 SCR 978

Evidence Act, 1872 — Section 114, 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
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Supreme Court22 Mar 1972dismissed

Virendra Kumar Saklecha Vs Jagjiwan and Others

Supreme Court Of India · AIR 1974 SC 1957 : (1972) 1 SCC 826 : (1972) 3 SCR 955

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Conduct of Elections Rules, 1961 — Rule 94ACriminal Procedure Code, 1898 (CrPC) — Section 102, 107
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Supreme Court22 Mar 1972Allowed

Pabitar Singh Vs State of Bihar

Supreme Court Of India · AIR 1972 SC 1899 : (1973) 21 BLJR 781 : (1972) CriLJ 1172 : (1974) 7 PLJR 168 : (1972) 3 SCC 354 : (1972) SCC(Cri) 524 : (1972) 3 SCR 948

Arms Act, 1959 — Section 1, 14, 15, 19, 25
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