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COURT ARCHIVE

Supreme Court Of India judgments, 1973

433 judgments · page 14 of 22

Supreme Court25 Apr 1973Allowed

Santokh Singh Vs Izhar Hussain and Another

Supreme Court Of India · AIR 1973 SC 2190 : (1974) 22 BLJR 877 : (1973) CriLJ 1176 : (1973) 2 SCC 406 : (1973) SCC(Cri) 828 : (1974) 1 SCR 78

Criminal Procedure Code, 1898 (CrPC) — Section 195(3), 435, 439, 476, 479Penal Code, 1860 (IPC) — Section 147, 149, 193, 194, 195
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Supreme Court24 Apr 1973Dismissed

Jagdev Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 1973 SC 2427 : (1973) CriLJ 1614 : (1974) 3 SCC 412 : (1973) SCC(Cri) 977 : (1973) 5 UJ 664

Penal Code, 1860 (IPC) — Section 326, 34Probation of Offenders Act, 1958 — Section 3, 4, 6
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Supreme Court24 Apr 1973Allowed

Mahendra Singh Vs State of West Bengal

Supreme Court Of India · AIR 1973 SC 2288 : (1973) CriLJ 1450 : (1974) 3 SCC 409 : (1973) SCC(Cri) 974 : (1974) 1 SCR 62 : (1973) 5 UJ 666

Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1898 (CrPC) — Section 410
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Supreme Court24 Apr 1973Disposed Of

Kesavananda Bharati Sripadagalvaru Vs State of Kerala

Supreme Court Of India · AIR 1973 SC 1461 : (1973) 4 SCC 225 : (1973) SCR 1 Supp

Constitution of India, 1950 — Article 1, 10, 100, 102(1), 103(1)Contract Act, 1872 — Section 1, 104, 106, 106(2), 11Criminal Procedure Code, 1898 (CrPC) — Section 18, 2, 29, 291, 3
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Supreme Court24 Apr 1973dismissed

Manphul Singh Vs Surinder Singh

Supreme Court Of India · AIR 1973 SC 2158 : (1973) 2 SCC 599 : (1974) 1 SCR 52

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Conduct of Elections Rules, 1961 — Rule 36Representation of the People Act, 1951 — Section 123, 83(1)
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