COURT ARCHIVE

Supreme Court Of India judgments, 1973

433 judgments · page 12 of 22

Supreme Court04 May 1973Allowed

Employers of Thungabhadra Industries Ltd. Vs The Workmen and Another

Supreme Court Of India · AIR 1973 SC 2272 : (1973) LabIC 1227 : (1973) 2 LLJ 283 : (1974) 3 SCC 167 : (1974) 1 SCR 247

Industrial Disputes Act, 1947 — Section 19, 19(6)

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Supreme Court04 May 1973Allowed

The Agricultural and Industrial Syndicate Ltd. Vs State of U.P. and Others

Supreme Court Of India · AIR 1974 SC 1920 : (1974) RD 235 : (1974) 2 SCC 27 : (1974) 1 SCR 253

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48A, 49, 5(2)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 12, 32, 52

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Supreme Court04 May 1973Dismissed

Cooper Engineering Limited Vs D.M. Aney and Others

Supreme Court Of India · AIR 1973 SC 2232 : (1973) 26 FLR 428 : (1973) 2 LLJ 301 : (1974) 3 SCC 187 : (1974) 1 SCR 240(1)

Industrial Disputes Act, 1947 — Section 19

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Supreme Court04 May 1973Allowed

Inder Sain Vs State of Punjab

Supreme Court Of India · AIR 1973 SC 2309 : (1973) CriLJ 1537 : (1973) 2 SCC 372 : (1973) SCC(Cri) 813 : (1974) 1 SCR 215 : (1973) 5 UJ 694

Opium Act, 1878 — Section 10, 9

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Supreme Court04 May 1973Allowed

B.G. Goswami Vs Delhi Administration

Supreme Court Of India · AIR 1973 SC 1457 : (1974) CriLJ 243 : (1974) 3 SCC 85 : (1973) SCC(Cri) 796 : (1974) 1 SCR 222

Prevention of Corruption Act, 1947 — Section 4(1), 5(1)

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Supreme Court04 May 1973Dismissed

Thakur Dongar Singh Vs Dr. Ladli Prasad Bhargava

Supreme Court Of India · AIR 1974 SC 598 : (1973) 2 SCC 263

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63

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Supreme Court04 May 1973Dismissed

The Management of Kirloskar Electric Co. Vs Their Workmen

Supreme Court Of India · AIR 1973 SC 2119 : (1973) 26 FLR 426 : (1973) LabIC 1147 : (1973) 2 LLJ 305 : (1973) 2 SCC 247 : (1973) 5 UJ 742

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Supreme Court04 May 1973Dismissed

The State of Rajasthan and Another Vs Shri Rajender Singh

Supreme Court Of India · AIR 1973 SC 2121 : (1973) LabIC 1148 : (1973) 2 LLJ 275 : (1974) 3 SCC 172 : (1973) 5 UJ 744 : (1973) WLN 490

Central Civil Services Regulations — Article 349A, 349AA, 365AA, 465AARajasthan Civil Services Rules, 1951 — Rule 244(2)

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Supreme Court04 May 1973Dismissed

Jugal Kishore Mandal and Others Vs Fani Bhushan Kundu and Others

Supreme Court Of India · AIR 1973 SC 2341 : (1973) 2 SCC 221 : (1973) 5 UJ 739

Bengal Tenancy Act, 1885 — Section 13, 18ACriminal Procedure Code, 1898 (CrPC) — Section 145

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Supreme Court04 May 1973Dismissed

Harnandrai Badridas Vs Debidutt Bhagwati Prasad and Others

Supreme Court Of India · AIR 1973 SC 2423 : (1973) 2 SCC 467 : (1974) 1 SCR 210

Civil Procedure Code, 1882 — Section 244Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, 47

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Supreme Court04 May 1973Dismissed

Workmen Vs Management of Dunlop Rubber Company of India Limited

Supreme Court Of India · AIR 1973 SC 2394 : (1973) 27 FLR 37 : (1973) 2 LLJ 321 : (1973) 2 SCC 492 : (1974) 1 SCR 228

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Supreme Court03 May 1973Allowed

State of Andhra Pradesh Vs S.M.K. Parasurama Gurukul

Supreme Court Of India · AIR 1973 SC 2237 : (1974) 2 AnWR 9 : (1973) 2 SCC 232 : (1974) 1 SCR 191

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 15, 15(1), 15(4), 16, 82

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Supreme Court03 May 1973Dismissed

Arjunlal Bhatt Mall Gothani and Others Vs Girish Chandra Dutta and Another

Supreme Court Of India · AIR 1973 SC 2256 : (1973) 2 SCC 197 : (1973) 5 UJ 736

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Supreme Court03 May 1973Dismissed

Lekha Yadav Vs State of Bihar

Supreme Court Of India · AIR 1973 SC 2241 : (1974) 7 PLJR 194 : (1973) 2 SCC 424 : (1973) SCC(Cri) 820

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 342Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

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Supreme Court03 May 1973Allowed

Ram Lal and Others Vs Piara Lal Gobindram and Others

Supreme Court Of India · AIR 1973 SC 2124 : (1973) 2 SCC 192 : (1974) 1 SCR 198 : (1973) 5 UJ 733

Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)

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Supreme Court03 May 1973Allowed

Jagdish Chander Vs State of Delhi

Supreme Court Of India · (1973) ACJ 385 : AIR 1973 SC 2127 : (1973) 2 SCC 203 : (1973) SCC(Cri) 770 : (1974) 1 SCR 204

Penal Code, 1860 (IPC) — Section 304

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Supreme Court02 May 1973Dismissed

Thakorlal D. Vadgama Vs The State of Gujarat

Supreme Court Of India · AIR 1973 SC 2313 : (1973) CriLJ 1541 : (1973) 14 GLR 986 : (1973) 2 SCC 413 : (1973) SCC(Cri) 835 : (1974) 1 SCR 178 : (1973) 5 UJ 705

Penal Code, 1860 (IPC) — Section 336, 361, 366, 376

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Supreme Court02 May 1973Allowed

The State of Haryana Vs Subash Chander Marwaha and Others

Supreme Court Of India · AIR 1973 SC 2216 : (1974) LabIC 1212 : (1973) 2 LLJ 266 : (1974) 3 SCC 220 : (1974) 1 SCR 165 : (1973) 5 UJ 723

Punjab Civil Services (Judicial Branch) Rules, 1951 — Rule 10, 10(1)

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Supreme Court02 May 1973Allowed

Dr. M.N. Dasanna Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1973 SC 2275 : (1973) 2 LLJ 271 : (1973) 2 SCC 378 : (1974) 1 SCR 172

Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960 — Section 6(1), 7, 8

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Supreme Court01 May 1973Dismissed

Workmen of Swadeshi Cotton Mills Co. Ltd. Vs Swadeshi Cotton Mills Co. Ltd.

Supreme Court Of India · AIR 1973 SC 2138 : (1973) LabIC 1151 : (1973) 2 LLJ 261 : (1974) 3 SCC 177

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