Supreme Court15 Feb 1972Partly Allowed
Binny Limited Vs Their Workmen
Supreme Court Of India · AIR 1973 SC 353 : (1972) LabIC 1037 : (1972) 1 LLJ 449 : (1974) 3 SCC 27 : (1972) 3 SCR 462
Payment of Bonus Act, 1965 — Section 17, 19, 2, 5
COURT ARCHIVE
Supreme Court Of India judgments, 1972
607 judgments · page 26 of 31
Supreme Court14 Feb 1972dismissed
Waryam Singh and Another Vs Sadhu Ram
Supreme Court Of India · AIR 1972 SC 905 : (1972) CriLJ 635 : (1972) 1 SCC 796 : (1972) SCC(Cri) 477
Penal Code, 1860 (IPC) — Section 12, 172, 173, 174, 175
Supreme Court12 Feb 1972Dismissed
The Municipal Corporation Bhopal, M.P. Vs Misbahul Hasan and Others State of Madhya Pradesh Vs Misbahul Hasan and Others
Supreme Court Of India · AIR 1972 SC 892 : (1972) MPLJ 545 : (1972) 1 SCC 696 : (1972) 3 SCR 353
Madhya Pradesh General Clauses Act, 1957 — Section 24, 24Madhya Pradesh Municipal Corporation Act, 1956 — Section 427, 427(1), 432, 433
Supreme Court11 Feb 1972Dismissed
Kshudiram Majhi Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 1221 : (1972) CriLJ 756 : (1972) 3 SCC 479 : (1972) SCC(Cri) 587 : (1972) 4 UJ 731
Penal Code, 1860 (IPC) — Section 149, 304, 323, 326
Supreme Court11 Feb 1972Dismissed
P.B. Roy Vs Union of India (UOI)
Supreme Court Of India · AIR 1972 SC 908 : (1972) LabIC 437 : (1972) 3 SCC 432 : (1972) 3 SCR 449
Central Information Services Rules, 1959 — Rule 2, 5, 5(2)Constitution of India, 1950 — Article 14, 16, 226, 311
Supreme Court11 Feb 1972Dismissed
Ganga Devi and Others, etc. Vs State of U.P.
Supreme Court Of India · AIR 1972 SC 931 : (1972) 3 SCC 126 : (1972) 3 SCR 431 : (1972) 4 UJ 727
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3(26), 39, 39(1)
Supreme Court11 Feb 1972Allowed
Union of India (UOI) and Others Vs N.K. Private Limited and Another
Supreme Court Of India · AIR 1972 SC 915 : (1973) 3 SCC 388 : (1972) 3 SCR 437
Constitution of India, 1950 — Article 299, 299(1)Arbitration Act, 1940 — Section 20
Supreme Court09 Feb 1972Dismissed
Shyam Lal Sharma, etc. Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1972 SC 886 : (1973) 21 BLJR 431 : (1972) CriLJ 638 : (1972) 1 SCC 764 : (1972) SCC(Cri) 470 : (1972) 3 SCR 422
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 15
Supreme Court08 Feb 1972Dismissed
R.L. Kapur Vs State of Madras
Supreme Court Of India · AIR 1972 SC 858 : (1974) 1 AnWR 55 : (1972) CriLJ 643 : (1972) 1 SCC 651 : (1972) 3 SCR 417
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3, 4, 5General Clauses Act, 1897 — Section 25
Supreme Court08 Feb 1972Dismissed
Ishwar Das Malhotra Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1972 SC 1193 : (1972) CriLJ 751 : (1972) 1 SCC 646 : (1972) SCC(Cri) 375 : (1972) 3 SCR 411
Constitution of India, 1950 — Article 254, 277, 372, 372, 73
Supreme Court08 Feb 1972Allowed
Gopal and Others Vs The State of Rajasthan
Supreme Court Of India · AIR 1972 SC 1838 : (1972) CriLJ 1191 : (1972) 3 SCC 486 : (1972) SCC(Cri) 593 : (1972) 4 UJ 721 : (1972) WLN 131
Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 323
Supreme Court08 Feb 1972Dismissed
Lalit Mohan Deb and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1972 SC 995 : (1973) 3 SCC 862 : (1972) 4 UJ 723
Constitution of India, 1950 — Article 14, 16, 309
Supreme Court07 Feb 1972Dismissed
Balwant Singh Vs State of Haryana
Supreme Court Of India · AIR 1972 SC 860 : (1972) CriLJ 645 : (1972) 3 SCC 769 : (1972) SCC(Cri) 837 : (1972) 4 UJ 708
Penal Code, 1860 (IPC) — Section 148, 149, 307, 326
Supreme Court07 Feb 1972Allowed
Khatri Hemraj Amulakh Vs The State of Gujarat
Supreme Court Of India · AIR 1972 SC 922 : (1972) CriLJ 626 : (1972) 8 DLT 260 : (1972) 3 SCC 671 : (1972) SCC(Cri) 715 : (1972) 4 UJ 717
Criminal Procedure Code, 1898 (CrPC) — Section 342
Supreme Court07 Feb 1972Allowed
Kanungo and Company Vs Collector of Customs and Others
Supreme Court Of India · AIR 1972 SC 2136 : (2003) 89 ECC 764 : (1983) 13 ELT 1486 : (1973) 2 SCC 438 : (1973) SCC(Cri) 846 : (1972) 4 UJ 712
Constitution of India, 1950 — Article 133, 226
Supreme Court04 Feb 1972Dismissed
Bali Ram Prasad Vs State of Mysore
Supreme Court Of India · AIR 1973 SC 506 : (1973) CriLJ 3 : (1972) 3 SCC 681 : (1972) SCC(Cri) 725 : (1972) 4 UJ 706
Penal Code, 1860 (IPC) — Section 406
Supreme Court04 Feb 1972Allowed
Daud Ahmad Vs The District Magistrate, Allahabad and Others
Supreme Court Of India · AIR 1972 SC 896 : (1972) 1 SCC 655 : (1972) 3 SCR 405
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
Supreme Court03 Feb 1972Partly Allowed
Bhavan Vaja and Others Vs Solanki Hanuji Khodaji Mansang and Another
Supreme Court Of India · AIR 1972 SC 1371 : (1973) 2 SCC 40 : (1972) 4 UJ 689
Civil Procedure Code, 1908 (CPC) — Section 115
Supreme Court03 Feb 1972Dismissed
Satya Sundar Sen Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 2140 : (1972) 4 SCC 49 : (1973) SCC(Cri) 122 : (1972) 4 UJ 686
Constitution of India, 1950 — Article 32
Supreme Court03 Feb 1972Dismissed
Keshab Roy Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 926 : (1972) CriLJ 630 : (1973) 3 SCC 216 : (1973) SCC(Cri) 166 : (1972) 4 UJ 694
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3, 3(2)