COURT ARCHIVE

Supreme Court Of India judgments, 1972

607 judgments · page 29 of 31

Supreme Court21 Jan 1972Dismissed

Mohit Chandra Saha Vs The District Magistrate, 24 Parganas, Alipore, Calcutta-27 and Others

Supreme Court Of India · AIR 1974 SC 2287 : (1972) 3 SCC 773 : (1972) SCC(Cri) 841 : (1972) 4 UJ 618

West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(1)(3)

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Supreme Court21 Jan 1972dismissed

Dr. Govinddas and Another Vs Shrimati Shantibai and Others

Supreme Court Of India · AIR 1972 SC 1520 : (1972) 74 PLR 227 : (1973) 3 SCC 418 : (1972) 4 UJ 543

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Supreme Court21 Jan 1972dismissed

M.N. Gangappa (Dead) by Lrs. Vs Atmakur Nagabhushanam Setty and Co. and Another

Supreme Court Of India · AIR 1972 SC 696 : (1973) 3 SCC 406 : (1972) 4 UJ 539

Defence of India Rules, 1962 — Rule 81(2)

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Supreme Court21 Jan 1972dismissed

Shyamal Kumar Sarkar Vs The State of West Bengal

Supreme Court Of India · AIR 1972 SC 700 : (1972) CriLJ 499 : (1972) 3 SCC 791 : (1972) SCC(Cri) 859 : (1972) 4 UJ 537

Constitution of India, 1950 — Article 32West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(1), 3(2), 3(3)

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Supreme Court20 Jan 1972dismissed

Chen Shen Ling Vs Nand Kishore Jhajharia

Supreme Court Of India · AIR 1972 SC 726 : (1973) 3 SCC 376 : (1972) 4 UJ 588

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Supreme Court20 Jan 1972Dismissed

Ambalal Mansukhram Joshi Vs The Additional Special Land Acquisition Officer, Ahmedabad and Another

Supreme Court Of India · AIR 1974 SC 591 : (1973) 3 SCC 373 : (1972) 4 UJ 594

Land Acquisition Act, 1894 — Section 20

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Supreme Court20 Jan 1972dismissed

Chander Bhan Vs Bal Mukund and Another

Supreme Court Of India · AIR 1972 SC 2125 : (1972) 74 PLR 672 : (1973) 2 SCC 52 : (1972) 4 UJ 593

Limitation Act, 1963 — Section 5

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Supreme Court20 Jan 1972dismissed

Ziley Singh, etc. Vs Registrar, Cane Co-Operative Societies and Others

Supreme Court Of India · AIR 1972 SC 758 : (1972) 1 SCC 719 : (1972) 3 SCR 149 : (1972) 4 UJ 599

Uttar Pradesh Co-operative Societies Act, 1965 — Section 98(i)(h)Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 229

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Supreme Court20 Jan 1972Dismissed

Balkishandas and 12 Ors. Vs State Bank of Hyderabad and Another

Supreme Court Of India · AIR 1972 SC 1053 : (1973) 1 AnWR 38 : (1972) 1 SCC 530 : (1972) 3 SCR 157 : (1972) 4 UJ 609

Constitution of India, 1950 — Article 14

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Supreme Court20 Jan 1972Dismissed

Gouri Shankar Jha Vs The State of Bihar and Others

Supreme Court Of India · AIR 1972 SC 711 : (1972) CriLJ 505 : (1972) 5 PLJR 252 : (1972) 1 SCC 564 : (1972) SCC(Cri) 564 : (1972) 3 SCR 129 : (1972) 4 UJ 604

Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 395

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Supreme Court20 Jan 1972Allowed

I.C.I. (India) Private Ltd. Vs The Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1972 SC 1524(2) : AIR 1972 SC 1524 : (1972) 83 ITR 710 : (1972) 3 SCC 370 : (1972) 3 SCR 138

Income Tax Act, 1922 — Section 15(C), 16(2), 18(5), 56(A), 66(1)

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Supreme Court20 Jan 1972Dismissed

Rabindra Nath Samuel Dawson Vs Sivakasi and Others

Supreme Court Of India · AIR 1972 SC 730 : (1973) 3 SCC 381 : (1972) 4 UJ 595

Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Section 14, 2(7)

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Supreme Court19 Jan 1972Allowed

Commissioner of Wealth Tax, West Bengal III Vs Smt. Champa Kumari Singhi and Others

Supreme Court Of India · AIR 1972 SC 2119 : (1972) 83 ITR 720 : (1972) 1 SCC 508 : (1972) 3 SCR 118

Wealth Tax Act, 1957 — Section 3

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Supreme Court19 Jan 1972dismissed

Lakshmi Tiwari and Another Vs The State of Bihar

Supreme Court Of India · AIR 1972 SC 1058 : (1972) CriLJ 776 : (1972) 3 SCC 122 : (1972) SCC(Cri) 442 : (1972) 4 UJ 585

Penal Code, 1860 (IPC) — Section 307, 323, 326, 447

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Supreme Court18 Jan 1972Dismissed

Mattapalli Chelamayya and Another Vs Mattapalli Venkataratnam and Another

Supreme Court Of India · AIR 1972 SC 1121 : (1972) 3 SCC 799 : (1972) 4 UJ 579

Arbitration Act, 1940 — Section 30, 33Constitution of India, 1950 — Article 132, 133Evidence Act, 1872 — Section 49

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Supreme Court18 Jan 1972Disposed Of

Federation of Small and Medium Industries and Others Vs The Workmen and Others

Supreme Court Of India · AIR 1972 SC 2126 : (1972) LabIC 1275 : (1973) 3 SCC 374

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Supreme Court18 Jan 1972Disposed Of

The Management of Tiwary Behcar and Co. (P) Ltd. Vs Their Workmen and Another

Supreme Court Of India · (1973) 3 SCC 186 : (1972) 4 UJ 568

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Supreme Court18 Jan 1972Dismissed

State of U.P. and Others Vs Raja Jitendra Singh

Supreme Court Of India · (1972) RD 81 : (1972) 3 SCC 501 : (1972) 3 SCR 99

Uttar Pradesh Large Land Holdings Tax Act, 1957 — Section 7(2)Uttar Pradesh Large Land Holdings Tax Rules, 1957 — Rule 6A

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Supreme Court18 Jan 1972dismissed

Dy. Commissioner, Sibsagar and Another Vs Nurul Islam and Another

Supreme Court Of India · AIR 1973 SC 280 : (1973) 3 SCC 611 : (1972) 4 UJ 570

Appointment and Qualifications Rules — Rule 6(2)Constitution of India, 1950 — Article 226

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Supreme Court18 Jan 1972Disposed Of

State of Tamil Nadu and Others, etc. Vs S.K. Krishnamurthi, etc. etc.

Supreme Court Of India · AIR 1972 SC 1126 : (1972) 1 SCC 492 : (1972) 3 SCR 104 : (1972) 4 UJ 571

Tamil Nadu Education Rules, 1892 — Rule 58

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