COURT ARCHIVE

Supreme Court Of India judgments, 1973

433 judgments · page 17 of 22

Supreme Court03 Apr 1973Allowed

Chaganti Kotaiah and Others Vs Gogineni Venkateshwara Rao and Another Appikatla Sambian and Others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1973 SC 1274 : (1973) CriLJ 978 : (1973) 2 SCC 249 : (1973) SCC(Cri) 801 : (1973) 3 SCR 867

Criminal Procedure Code, 1898 (CrPC) — Section 417, 435, 439, 439(4)Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324

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Supreme Court03 Apr 1973Dismissed

Deputy Commissioner of Agricultural Income Tax and Sales Tax, Central Zone, Ernakulam Vs Kotak and Co.

Supreme Court Of India · (1973) 2 CTR 355(1)

Central Sales Tax Act, 1956 — Section 5(2)Constitution of India, 1950 — Article 286

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Supreme Court02 Apr 1973Allowed

Neti Sreeramulu Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1973 SC 2551 : (1975) 1 AnWR 17 : (1974) 3 SCC 314 : (1973) SCC(Cri) 940 : (1973) 3 SCR 844

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 300, 302

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Supreme Court30 Mar 1973dismissed

Union of India (UOI) Vs Modi Industries Ltd.

Supreme Court Of India · AIR 1973 SC 1281 : (1973) 1 SCC 781 : (1973) 3 SCR 835

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 29Railways Act, 1890 — Section 26, 41

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Supreme Court29 Mar 1973Allowed

Union of India (UOI) Vs Maj. I.C. Lala etc. etc.

Supreme Court Of India · AIR 1973 SC 2204 : (1973) 2 SCC 72 : (1973) SCC(Cri) 738 : (1973) 3 SCR 818 : (1973) 5 UJ 629

Criminal Procedure Code, 1898 (CrPC) — Section 156, 173, 196, 4(1)Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1947 — Section 5, 5(2), 5A

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Supreme Court29 Mar 1973Allowed

Saxby and Farmer (India) Private Limited Vs Their Workmen

Supreme Court Of India · AIR 1975 SC 534 : AIR 1973 SC 534 : (1975) LabIC 361 : (1974) 3 SCC 327 : (1973) 3 SCR 830

Industrial Disputes Act, 1947 — Section 2

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Supreme Court28 Mar 1973dismissed

Parkash Chand Khurana, etc. Vs Harnam Singh and Others

Supreme Court Of India · AIR 1973 SC 2065 : (1973) 2 SCC 484 : (1973) 3 SCR 802 : (1973) 5 UJ 552

Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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Supreme Court28 Mar 1973Allowed

Bishambar Nath and Others Vs The Agra Nagar Mahapalika, Agra and Another

Supreme Court Of India · AIR 1973 SC 1289 : (1973) 1 SCC 788 : (1973) 3 SCR 777 : (1973) 5 UJ 562

Criminal Procedure Code, 1898 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 273Uttar Pradesh Municipalities Act, 1916 — Section 239, 243, 244, 244(1)

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Supreme Court28 Mar 1973Allowed

Gajraj Singh Vs The State of Madhya Pradesh and Another

Supreme Court Of India · AIR 1973 SC 1285 : (1973) LabIC 873 : (1973) 2 LLJ 95 : (1973) 18 MPLJ 911 : (1973) 1 SCC 793 : (1973) 3 SCR 794

Constitution of India, 1950 — Article 311

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Supreme Court28 Mar 1973Disposed Of

Patel India (Private) Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1973 SC 1300(1) : (1973) 2 CTR 242 : (1990) 29 ECR 283 : (1983) 13 ELT 1495 : (1973) 1 SCC 745 : (1973) 3 SCR 811

Constitution of India, 1950 — Article 226

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Supreme Court28 Mar 1973Dismissed

Management of Indian Express and Chronicle Press Vs M.C. Kapur

Supreme Court Of India · AIR 1974 SC 1629 : (1974) LabIC 1101 : (1974) 2 LLJ 240 : (1974) 4 SCC 848

Industrial Disputes Act, 1947 — Section 33

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Supreme Court28 Mar 1973Dismissed

Management of Willcox Buckwell India Ltd. Vs Jagannath and Others

Supreme Court Of India · AIR 1974 SC 1166 : (1974) 29 FLR 173 : (1974) LabIC 706 : (1974) 4 SCC 850

Industrial Disputes Act, 1947 — Section 2(OO), 25F

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Supreme Court28 Mar 1973Dismissed

Gajraj Singh Vs State of M.P.

Supreme Court Of India · (1974) JLJ 1

Constitution of India, 1950 — Article 311

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Supreme Court28 Mar 1973Disposed Of

S.P. Watel and Others Vs State of U.P. S.P. Watel and Others Vs Bhagwat Dayal and Others

Supreme Court Of India · AIR 1973 SC 1293 : (1973) RD 189 : (1973) 2 SCC 238 : (1973) 3 SCR 783

Constitution of India, 1950 — Article 14, 19, 31Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 2(1)

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Supreme Court27 Mar 1973Dismissed

Mohammad Sagiruddin Vs The Distt. Mechanical Engineer, North East Frontier Railways and Others

Supreme Court Of India · AIR 1973 SC 1306 : (1973) 26 FLR 277 : (1973) 2 LLJ 93 : (1973) 4 SCC 133 : (1973) 1 SLJ 553

Constitution of India, 1950 — Article 311Railway Establishment Code — Rule 152

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Supreme Court27 Mar 1973dismissed

Shri Bhimsehwara Swami Varu Temple Vs Pedapudi Krishna Murthi and Others

Supreme Court Of India · AIR 1973 SC 1299 : (1973) 2 SCC 261

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Supreme Court27 Mar 1973Dismissed

Smt. Fatima Bi and Another Vs Deputy Custodian General, Evacuee Property, New Delhi

Supreme Court Of India · AIR 1973 SC 1304 : (1973) 1 SCC 742 : (1973) 3 SCR 766

Administration of Evacuee Property Act, 1950 — Section 27, 28, 7A

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Supreme Court27 Mar 1973Allowed

State of Mysore and Another Vs K.G. Jagannath

Supreme Court Of India · AIR 1973 SC 2165 : (1973) 1 SCC 736 : (1973) 3 SCR 770

Constitution of India, 1950 — Article 19(1)Mysore Motor Vehicles Rules, 1963 — Rule 216(2)

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Supreme Court26 Mar 1973Allowed

The Management of Tournamulla Estate Vs Workmen

Supreme Court Of India · AIR 1973 SC 2344 : (1973) LabIC 1465 : (1973) 2 LLJ 241 : (1973) 2 SCC 502 : (1973) 3 SCR 762

Payment of Gratuity Act, 1972 — Section 4(6)

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Supreme Court26 Mar 1973Allowed

The State of Andhra Pradesh Vs Narayana Velur Beedi Manufacturing Factory and Others

Supreme Court Of India · AIR 1973 SC 1307 : (1973) 26 FLR 249 : (1973) LabIC 878 : (1973) 1 LLJ 476 : (1973) 4 SCC 178 : (1973) 3 SCR 755

Minimum Wages Act, 1948 — Section 9

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