Supreme Court Of India Judgments 1973

Supreme Court21 Dec 1973Allowed

State of Tamil Nadu and Others Vs Sitolakshmi Mills and Others

Supreme Court Of India · AIR 1974 SC 1505 : (1974) 3 CTR 59 : (1974) 4 SCC 408 : (1974) 3 SCR 1 : (1974) 33 STC 200

Central Sales Tax Act, 1956 — Section 8(2)Constitution of India, 1950 — Article 301, 302, 303(1)

Supreme Court21 Dec 1973dismissed

Hukumdev Narain Yadav Vs Lalit Narain Mishra

Supreme Court Of India · AIR 1974 SC 480 : (1975) PLJR 525 : (1975) 8 PLJR 525 : (1974) 2 SCC 133 : (1974) 3 SCR 31

Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3), 417(4)General Clauses Act, 1897 — Section 4Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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Supreme Court21 Dec 1973Allowed

Ram Jag and Others Vs The State of U.P.

Supreme Court Of India · AIR 1974 SC 606 : (1974) CriLJ 479 : (1974) 4 SCC 201 : (1974) SCC(Cri) 370 : (1974) 3 SCR 9

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 404, 410, 417, 418, 422Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325

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Supreme Court21 Dec 1973Allowed

STATE OF TAMIL NADU, ETC. Vs SITALAKSHMI MILLS, ETC. (CIVIL APPEAL NOS. 2547-2549 (NCT) OF 1969). STATE OF TAMIL NADU, ETC. v. LONDON RUBBER CO. (INDIA) LTD. and OTHERS. STATE OF TAMIL NADU, ETC. v. MULLER and PHILIPS PRIVATE LTD. and OTHERS

Supreme Court Of India · (1974) 3 CTR 59

Central Sales Tax Act, 1956 — Section 5, 8Constitution of India, 1950 — Article 269, 286, 301, 302, 303

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Supreme Court21 Dec 1973Dismissed

Satya Narain Vs Dhuja Ram and Others

Supreme Court Of India · AIR 1974 SC 1185 : (1974) 4 SCC 237 : (1974) 3 SCR 20 : (1974) 6 UJ 126

Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 117, 169, 81(3), 86, 86(7)

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Supreme Court21 Dec 1973dismissed

Gwalior Rayon Silk Mfg. (Wvg.) Co. Ltd. Vs The Asstt. Commissioner of Sales Tax and Others

Supreme Court Of India · AIR 1974 SC 1660 : (1974) 94 ITR 204 : (1974) 4 SCC 98 : (1974) 2 SCR 879 : (1974) 33 STC 219

Central Sales Tax Act, 1956 — Section 8(1), 8(2), 8(3)

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Supreme Court20 Dec 1973Disposed Of

C.P. Damodaran Nayar and P.S. Menon Vs State of Kerala and Others

Supreme Court Of India · AIR 1974 SC 1343 : (1974) LabIC 994 : (1974) 4 SCC 325 : (1974) 2 SCR 867 : (1974) 6 UJ 107

States Reorganisation Act, 1956 — Section 115(5)

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Supreme Court20 Dec 1973dismissed

Habibullah Khan Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 493 : (1974) CriLJ 461 : (1974) 4 SCC 275 : (1974) SCC(Cri) 437 : (1974) 6 UJ 105

Constitution of India, 1950 — Article 22(5), 32Maintenance of Internal Security Act, 1971 — Section 3(1)

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Supreme Court20 Dec 1973dismissed

MR. KAMTA PRASAD AGGARWAL ETC. Vs EXECUTIVE OFFICER, BALLABGARH and Another

Supreme Court Of India · AIR 1974 SC 685 : (1974) 3 CTR 56 : (1974) 4 SCC 440 : (1974) 2 SCR 827

Constitution of India, 1950 — Article 276

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Supreme Court20 Dec 1973Allowed

Fagu Shaw and Others Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 613 : (1974) CriLJ 486 : (1974) 4 SCC 152 : (1974) SCC(Cri) 316 : (1974) 2 SCR 832

Constitution of India, 1950 — Article 14, 19, 22, 22(4), 22(7)Maintenance of Internal Security Act, 1971 — Section 12, 12(1), 13

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Supreme Court19 Dec 1973dismissed

S.K. Ibrahim Vs The State of West Bengal and Others

Supreme Court Of India · AIR 1974 SC 736 : (1974) CriLJ 657 : (1975) 3 SCC 13 : (1974) SCC(Cri) 709 : (1974) 2 SCR 803

Constitution of India, 1950 — Article 32

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Supreme Court19 Dec 1973Dismissed

Sri Chand Batra Vs State of U.P.

Supreme Court Of India · AIR 1974 SC 639 : (1974) CriLJ 590 : (1974) 4 SCC 247 : (1974) SCC(Cri) 409 : (1974) 2 SCR 821 : (1974) 6 UJ 149

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 45

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Supreme Court19 Dec 1973Allowed

Datar Singh Vs The State of Punjab

Supreme Court Of India · AIR 1974 SC 1193 : (1974) CriLJ 908 : (1975) 4 SCC 272 : (1974) 2 SCR 808

Criminal Procedure Code, 1898 (CrPC) — Section 157, 162Penal Code, 1860 (IPC) — Section 302, 409

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Supreme Court18 Dec 1973Allowed

Shyam Niranjan Dubey and Others Vs State of U.P.

Supreme Court Of India · AIR 1974 SC 541 : (1974) CriLJ 475 : (1974) 3 SCC 771 : (1974) SCC(Cri) 247 : (1974) 6 UJ 144

Penal Code, 1860 (IPC) — Section 302, 323, 34

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Supreme Court17 Dec 1973dismissed

Ousu Varghese Vs State of Kerala

Supreme Court Of India · AIR 1974 SC 739 : (1974) CriLJ 624 : (1974) 3 SCC 767 : (1974) SCC(Cri) 243 : (1974) 6 UJ 104

Penal Code, 1860 (IPC) — Section 302, 307, 324

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Supreme Court17 Dec 1973dismissed

Shri Rama Sugar Industries Ltd. Vs State of Andhra Pradesh and Others The Andhra Sugars Ltd. and Others Vs State of Andhra Pradesh and Another

Supreme Court Of India · AIR 1974 SC 1745 : (1974) 1 SCC 534 : (1974) 2 SCR 787 : (1974) 33 STC 277

Andhra Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1961 — Section 21(3)Constitution of India, 1950 — Article 14

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Supreme Court17 Dec 1973dismissed

The State of Punjab and Another Vs Khan Chand The State of Punjab Vs Ram Chander Jagdish Chander

Supreme Court Of India · AIR 1974 SC 543 : (1974) 1 SCC 549 : (1974) 2 SCR 768

Constitution of India, 1950 — Article 14, 31(2), 31(5)East Punjab Movable Property (Requisitioning) Act, 1947 — Section 2

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Supreme Court14 Dec 1973Allowed

State of Rajasthan and Others Vs Shri Sajjanlal Panjawat and Others

Supreme Court Of India · AIR 1993 SC 706 : AIR 1975 SC 706 : (1974) 1 SCC 500 : (1974) 2 SCR 741 : (1973) WLN 1008

Constitution of India, 1950 — Article 25, 26, 372Rajasthan Public Trusts Act, 1959 — Section 17(1), 17(3), 30, 52(1), 53(5)

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Supreme Court14 Dec 1973Allowed

University of Rajasthan, Jaipur Vs Roshan Lal Seth

Supreme Court Of India · AIR 1974 SC 539 : (1974) 1 SCC 371 : (1974) 6 UJ 50 : (1973) WLN 1006

Rajputana University Regulation — Regulation 12

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Supreme Court14 Dec 1973dismissed

Vijay Kumar Vs State of Punjab

Supreme Court Of India · AIR 1974 SC 687 : (1998) AIRSCW 3923 : (1974) CriLJ 615 : (1974) 3 SCC 769 : (1974) SCC(Cri) 245 : (1974) 2 SCR 701 : (1998) 8 Supreme 110

Criminal Procedure Code, 1898 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 16(1)

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Supreme Court Of India judgments, 1973