COURT ARCHIVE

Supreme Court Of India judgments, 1972

607 judgments · page 25 of 31

Supreme Court24 Feb 1972dismissed

Harbansingh Sardar Lenasingh and Another Vs The State of Maharashtra and Others

Supreme Court Of India · AIR 1972 SC 1224 : (1972) CriLJ 759 : (1972) 3 SCC 775 : (1972) SCC(Cri) 843 : (1972) 4 UJ 746

Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 108, 135

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Supreme Court24 Feb 1972dismissed

Unichem Laboratories Ltd. Vs The Workmen

Supreme Court Of India · AIR 1972 SC 2332 : (1972) 1 LLJ 576 : (1972) 3 SCC 552 : (1972) 3 SCR 567

Companies Act, 1956 — Section 205, 211Industrial Disputes Act, 1947 — Section 10(4)

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Supreme Court23 Feb 1972Dismissed

R.C. Jal and Another Vs Union of India (UOI)

Supreme Court Of India · (1972) 3 SCC 470 : (1972) 3 SCR 561

Coal Production Fund Rules, 1944 — Rule 3General Clauses Act, 1897 — Section 6

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Supreme Court23 Feb 1972Disposed Of

The Hind Cycles Ltd., and Another Vs The Workmen

Supreme Court Of India · AIR 1974 SC 588 : (1974) LabIC 461 : (1972) 1 LLJ 498 : (1973) 3 SCC 544 : (1972) 4 UJ 751

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Supreme Court23 Feb 1972Partly Allowed

Satyabhan Kishore and Another Vs The State of Bihar

Supreme Court Of India · AIR 1972 SC 1554 : (1972) CriLJ 1042 : (1972) 3 SCC 350 : (1972) SCC(Cri) 540

Penal Code, 1860 (IPC) — Section 323, 328, 379, 380, 381Probation of Offenders Act, 1958 — Section 1, 11, 3, 4, 6

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Supreme Court22 Feb 1972dismissed

THE SALES-TAX OFFICER, NAVGAON AND ANOTHER Vs TIMBER and FUEL CORPORATION.

Supreme Court Of India · (1973) 2 CTR 341

Constitution of India, 1950 — Article 226

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Supreme Court22 Feb 1972Allowed

Gopalsingh and Another Vs State of Madhya Pradesh and Another

Supreme Court Of India · AIR 1972 SC 1557 : (1972) CriLJ 1045 : (1972) 3 SCC 268 : (1972) SCC(Cri) 513 : (1972) 4 UJ 784

Penal Code, 1860 (IPC) — Section 302

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Supreme Court22 Feb 1972Allowed

R.P. Khanna and Others Vs S.A.F. Abbas and Others, etc.

Supreme Court Of India · AIR 1972 SC 2350 : (1974) 22 BLJR 889 : (1972) LabIC 1031 : (1972) 1 LLJ 490 : (1972) 1 SCC 784 : (1972) 3 SCR 548

Indian Administrative Service (Regulation Of Seniority) Rules, 1954 — Rule 2(g), 3(3)(b)Indian Administrative Service (Recruitment) Rules, 1954 — Rule 7, 8, 8(1)Indian Administrative Service (Cadre) Rules, 1954 — Rule 4

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Supreme Court21 Feb 1972Allowed

Gobind Ram Vs State of Maharashtra

Supreme Court Of India · AIR 1972 SC 989 : (1972) CriLJ 620 : (1972) MhLj 462 : (1972) MPLJ 591 : (1972) 1 SCC 740 : (1972) SCC(Cri) 446 : (1972) 3 SCR 536

Constitution of India, 1950 — Article 20, 21Penal Code, 1860 (IPC) — Section 228

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Supreme Court18 Feb 1972Dismissed

Senior Superintendent, R.M.S., Cochin and Another Vs K.V. Gopinath, Sorter

Supreme Court Of India · AIR 1972 SC 1487 : (1973) 26 FLR 178 : (1972) KLT 315 : (1971) LabIC 826 : (1972) 1 LLJ 486 : (1973) 3 SCC 867 : (1972) 3 SCR 530

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)

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Supreme Court18 Feb 1972Dismissed

Nirmal Singh Vs State of Rajasthan

Supreme Court Of India · AIR 1972 SC 945 : (1972) CriLJ 580 : (1972) 3 SCC 781 : (1972) SCC(Cri) 849 : (1972) 4 UJ 741 : (1972) WLN 147

Criminal Procedure Code, 1898 (CrPC) — Section 107, 342, 51

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Supreme Court17 Feb 1972Dismissed

Binny Ltd. Vs Their Workmen

Supreme Court Of India · AIR 1972 SC 1975 : (1972) LabIC 1141 : (1972) 1 LLJ 478 : (1972) 3 SCC 806 : (1972) 3 SCR 518

Industrial Disputes Act, 1947 — Section 10(1)

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Supreme Court16 Feb 1972Disposed Of

Cheriyan Joseph Poppallil and Others Vs Geevarghese Philip (Dead) by his Legal Representatives and Others

Supreme Court Of India · AIR 1974 SC 2183 : (1973) 3 SCC 612 : (1972) 4 UJ 781

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Supreme Court16 Feb 1972Allowed

Ram Ekbal Rai and Others Vs Jaldhari Pandey

Supreme Court Of India · AIR 1972 SC 949 : (1972) CriLJ 584 : (1972) 3 SCC 841 : (1973) SCC(Cri) 26

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145

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Supreme Court16 Feb 1972Allowed

Jeewanlal (1929) Ltd. Vs The Workmen and Another

Supreme Court Of India · AIR 1972 SC 1210 : (1972) 1 LLJ 472 : (1973) 3 SCC 528 : (1972) 4 UJ 753

Industrial Employment (Standing Orders) (Bombay Amendment) Act, 1957 — Section 2

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Supreme Court15 Feb 1972Dismissed

Gudar Dusadh Vs State of Bihar

Supreme Court Of India · AIR 1972 SC 952 : (1974) 22 BLJR 310 : (1972) CriLJ 587 : (1974) 7 PLJR 153 : (1972) 3 SCC 118 : (1972) SCC(Cri) 438 : (1972) 3 SCR 505 : (1972) 4 UJ 738

Criminal Procedure Code, 1898 (CrPC) — Section 144

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Supreme Court15 Feb 1972Dismissed

Khandu Sonu Dhobi and Another Vs State of Maharashtra

Supreme Court Of India · AIR 1972 SC 958 : (1972) CriLJ 593 : (1972) 3 SCC 786 : (1972) SCC(Cri) 854 : (1972) 3 SCR 510

Bombay Land Improvement Schemes Act, 1942 — Section 23(2)

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Supreme Court15 Feb 1972Allowed

Chand and Others Vs State of U.P.

Supreme Court Of India · AIR 1972 SC 955 : (1972) CriLJ 590 : (1972) 1 SCC 642 : (1972) SCC(Cri) 371 : (1972) 4 UJ 735

Penal Code, 1860 (IPC) — Section 12, 147, 149, 302, 304

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Supreme Court15 Feb 1972Allowed

C.L. Subramaniam Vs Collector of Customs, Cochin

Supreme Court Of India · AIR 1972 SC 2178 : (1973) 26 FLR 170 : (1972) KLJ 291 : (1972) KLT 274 : (1972) 1 LLJ 465 : (1972) 3 SCC 542 : (1972) 3 SCR 485

Constitution of India, 1950 — Article 311

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Supreme Court15 Feb 1972dismissed

Som Nath Puri Vs The State of Rajasthan

Supreme Court Of India · AIR 1972 SC 1490 : (1972) CriLJ 897 : (1972) 1 SCC 630 : (1972) SCC(Cri) 359 : (1972) 3 SCR 497 : (1972) WLN 125

Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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