Supreme Court28 Jan 1972Dismissed
State of Andhra Pradesh and Others Vs U.S.V. Balram, etc.
Supreme Court Of India · AIR 1972 SC 1375 : (1972) 1 SCC 660 : (1972) 3 SCR 247
Constitution of India, 1950 — Article 14, 15(1), 15(4), 16, 29, 29(2)
COURT ARCHIVE
Supreme Court Of India judgments, 1972
607 judgments · page 28 of 31
Supreme Court28 Jan 1972
Parle Products (P) Ltd. Vs J.P. and Co., Mysore
Supreme Court Of India · AIR 1972 SC 1359 : (1972) 1 SCC 618 : (1972) 3 SCR 289
Trade And Merchandise Marks Act, 1958 — Section 2(d), 28(1), 29(1), 136Trade Marks Act, 1940 — Section 21, 21(1)Trade Marks Act, 1938 — Section 4
Supreme Court28 Jan 1972Allowed
State of Madhya Pradesh Vs Saith and Skelton (P) Ltd.
Supreme Court Of India · AIR 1972 SC 1507 : (1972) 1 SCC 702 : (1972) 3 SCR 233
Arbitration Act, 1940 — Section 12(2), 14, 14(1), 14(2), 17, 29Civil Procedure Code, 1908 (CPC) — Section 34Sales of Goods Act, 1930 — Section 61, 61(2)
Supreme Court25 Jan 1972Allowed
State of Mysore and Another Vs R.N. Rajanna and Another
Supreme Court Of India · AIR 1973 SC 364 : (1972) LabIC 1053 : (1973) 3 SCC 371 : (1972) 4 UJ 535
Constitution of India, 1950 — Article 226Karnataka Civil Services Rules, 1958 — Rule 42
Supreme Court25 Jan 1972Allowed
Shibapada Mukherjee Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 1356 : (1972) CriLJ 845 : (1974) 3 SCC 50 : (1973) SCC(Cri) 715 : (1972) 4 UJ 658
Constitution of India, 1950 — Article 22(4)
Supreme Court25 Jan 1972dismissed
Prem Parkash Kaluniya Vs The Punjab University and Others
Supreme Court Of India · AIR 1972 SC 1408 : (1973) 3 SCC 424 : (1972) 4 UJ 640
Constitution of India, 1950 — Article 226
Supreme Court25 Jan 1972Dismissed
Thomas Abraham and Others Vs The National Tyre and Rubber Co., Kottayam
Supreme Court Of India · AIR 1974 SC 602 : (1973) 3 SCC 458 : (1972) 4 UJ 648
Supreme Court25 Jan 1972Dismissed
M/s Jethmull Bhojraj Vs State of Bihar and Others
Supreme Court Of India · AIR 1972 SC 1363 : (1974) 22 BLJR 134 : (1972) 5 PLJR 258 : (1972) 1 SCC 714 : (1972) 3 SCR 193 : (1972) 4 UJ 644
Bihar Private Forest Act, 1947 — Section 14, 21Forest Act, 1927 — Section 29Land Acquisition Act, 1894 — Section 11, 16, 17(1), 48, 9(1)
Supreme Court25 Jan 1972Dismissed
Arun Kumar Ghosh Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 1366 : (1972) CriLJ 882 : (1972) 3 SCC 823 : (1973) SCC(Cri) 8 : (1972) 4 UJ 661
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3
Supreme Court25 Jan 1972Dismissed
Nepal Hait Vs The State of West Bengal
Supreme Court Of India · AIR 1973 SC 466 : (1973) CriLJ 686 : (1972) 3 SCC 774 : (1972) SCC(Cri) 842 : (1972) 4 UJ 524
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3, 3(1), 3(2)
Supreme Court25 Jan 1972dismissed
Nirupama Ghosh Vs Purnima Ghosh and Another
Supreme Court Of India · AIR 1972 SC 1412 : (1973) 3 SCC 411 : (1972) 4 UJ 652
Supreme Court25 Jan 1972Allowed
Tribeni Devi and Others Vs Collector of Ranchi Collector of Ranchi Vs Smt. Tribeni Devi and Others
Supreme Court Of India · AIR 1972 SC 1417 : (1972) 5 PLJR 509 : (1972) 1 SCC 480 : (1972) 3 SCR 208 : (1972) 4 UJ 665
Land Acquisition Act, 1894 — Section 23, 24, 4, 4(1)
Supreme Court25 Jan 1972Dismissed
Govind Hanumantha Rao Desai Vs Nagappa alias Narahari Laxman Rao Deshpande and Seven Ors.
Supreme Court Of India · AIR 1972 SC 1401 : (1972) 1 SCC 515 : (1972) 3 SCR 200 : (1972) 4 UJ 635
Supreme Court24 Jan 1972Dismissed
Manohar Lal Ganeriwal and Others Vs Bhuri Bai and Others
Supreme Court Of India · AIR 1972 SC 1369 : (1972) MhLj 335 : (1972) MPLJ 430 : (1973) 3 SCC 432 : (1972) 4 UJ 627
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Hindu Womens Right to Property Act, 1937 — Section 3(1)
Supreme Court24 Jan 1972dismissed
Bhabadeb Mondal Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 1852 : (1972) CriLJ 1175 : (1972) 3 SCC 891 : (1973) SCC(Cri) 102 : (1972) 4 UJ 625
Constitution of India, 1950 — Article 32
Supreme Court24 Jan 1972Dismissed
Jnanendra Nath Roy Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 2143 : (1972) 4 SCC 50 : (1973) SCC(Cri) 123 : (1972) 4 UJ 621
Constitution of India, 1950 — Article 22(5)
Supreme Court24 Jan 1972dismissed
Bidhan Chandra Biswas Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 1850 : (1972) 2 SCC 666 : (1973) SCC(Cri) 62 : (1972) 4 UJ 619
Constitution of India, 1950 — Article 32
Supreme Court24 Jan 1972Dismissed
Chigurupati Venkata Subbayya and Others Vs Paladuga Anjayya and Others
Supreme Court Of India · AIR 1972 SC 1421 : (1974) 1 AnWR 58 : (1972) 1 SCC 521 : (1972) 3 SCR 172
Civil Procedure Code, 1908 (CPC) — Section 11, 20, 3, 3(16), 3(2)Estates Abolition Act — Section 11, 3Madras Estates Land Act, 1908 — Section 11, 20, 3, 3(16)
Supreme Court24 Jan 1972Allowed
Sammbhu Nath Jha Vs Kedar Prasad Sinha and Others
Supreme Court Of India · AIR 1972 SC 1515 : (1974) 22 BLJR 305 : (1973) CriLJ 453 : (1972) 5 PLJR 277 : (1972) 1 SCC 573 : (1972) SCC(Cri) 337 : (1972) 3 SCR 183 : (1972) 4 UJ 629
Commissions of Inquiry Act, 1952 — Section 3Penal Code, 1860 (IPC) — Section 148, 149, 302
Supreme Court21 Jan 1972Allowed
Ujjal Mandal Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 1446 : (1972) CriLJ 916 : (1972) 1 SCC 456 : (1972) SCC(Cri) 212 : (1972) 3 SCR 165 : (1972) 4 UJ 614
Constitution of India, 1950 — Article 22(4), 32West Bengal (Prevention of Violent Activities) Act, 1970 — Section 12(1)