Supreme Court06 Feb 1973Dismissed
The Board of Revenue, Madras Vs Raj Brothers Agencies
Supreme Court Of India · AIR 1973 SC 2307 : (1973) 4 SCC 216 : (1973) 3 SCR 492 : (1973) 31 STC 434
Tamil Nadu General Sales Tax Act, 1959 — Section 34(2)
COURT ARCHIVE
Supreme Court Of India judgments, 1973
433 judgments · page 21 of 22
Supreme Court05 Feb 1973Dismissed
A.C. Sharma Vs Delhi Administration
Supreme Court Of India · AIR 1973 SC 913 : (1973) CriLJ 902 : (1973) 1 SCC 726 : (1973) SCC(Cri) 608 : (1973) 3 SCR 477
Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 161, 162, 163, 165, 165APrevention of Corruption Act, 1947 — Section 4, 5A
Supreme Court02 Feb 1973Dismissed
Krishena Kumar Vs S.P. Saksena and Others
Supreme Court Of India · AIR 1973 SC 1065 : (1973) LabIC 607 : (1973) 3 SCC 775
Constitution of India, 1950 — Article 148(5), 309
Supreme Court31 Jan 1973Allowed
Ram Narain Vs State of Rajasthan
Supreme Court Of India · AIR 1973 SC 1188 : (1973) CriLJ 914 : (1973) 3 SCC 805 : (1973) SCC(Cri) 545 : (1973) 3 SCR 463 : (1973) 5 UJ 598 : (1973) WLN 98
Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 120, 30
Supreme Court30 Jan 1973Allowed
Faqir Chand Vs Shri Ram Rattan Bhanot K.S. Gupta Vs Smt. Harbans Kaur
Supreme Court Of India · AIR 1973 SC 921 : (1973) 1 SCC 572 : (1973) 3 SCR 454
Delhi Development Act, 1957 — Section 14Delhi Rent Control Act, 1958 — Section 14, 14(1), 14(11)
Supreme Court30 Jan 1973Dismissed
Rameshwar and Another Vs State of U.P.
Supreme Court Of India · AIR 1973 SC 926 : (1973) CriLJ 940 : (1973) 1 SCC 497 : (1973) SCC(Cri) 382 : (1973) 5 UJ 590
Supreme Court29 Jan 1973dismissed
The Commissioner of Income Tax, West Bengal 1, Calcutta Vs Vegetables Products Ltd.
Supreme Court Of India · AIR 1973 SC 927 : (1973) 88 ITR 192 : (1973) 1 SCC 442 : (1973) 3 SCR 448 : (1973) 5 UJ 583
Income Tax Act, 1922 — Section 22(2), 23(2), 23B, 28(3)Income Tax Act, 1961 — Section 139(2), 143, 156, 2(43), 271(1)
Supreme Court24 Jan 1973Dismissed
Miss Rita Kumar Vs Union of India (UOI) and Others Suresh Elwadhi Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1973 SC 1050 : (1973) 1 SCC 454
Constitution of India, 1950 — Article 14
Supreme Court24 Jan 1973Allowed
Ramanlal Bhogilal Shah and Another Vs D.K. Guha and Others
Supreme Court Of India · AIR 1973 SC 1196 : (1973) CriLJ 921 : (1973) 1 SCC 696 : (1973) SCC(Cri) 583 : (1973) 3 SCR 438
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 154, 155(2)Penal Code, 1860 (IPC) — Section 120B, 420
Supreme Court23 Jan 1973dismissed
Raghunath and Others Vs State of U.P. and Others
Supreme Court Of India · AIR 1973 SC 1100 : (1973) 1 SCC 564 : (1973) SCC(Cri) 448
Criminal Procedure Code, 1898 (CrPC) — Section 190, 195, 195(1), 476, 476APenal Code, 1860 (IPC) — Section 109, 114, 419, 465, 466
Supreme Court23 Jan 1973Dismissed
Veerpal Singh Vs Deputy Registrar, Co-operative Societies, Meerut and Others
Supreme Court Of India · AIR 1973 SC 1052 : (1973) 1 SCC 593 : (1973) 3 SCR 430
Uttar Pradesh Co-operative Societies Act, 1965 — Section 38(5)Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 453(1)(o)
Supreme Court22 Jan 1973Dismissed
Kailash Rai Vs Jai Jai Ram and Others
Supreme Court Of India · AIR 1973 SC 893 : (1973) RD 183 : (1973) 1 SCC 527 : (1973) 3 SCR 411
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18(1), 9
Supreme Court22 Jan 1973dismissed
Kanpur Vanaspati Stores, Kanpur Vs The Commissioner of Sales Tax, U.P., Lucknow
Supreme Court Of India · AIR 1973 SC 2373 : (1973) 4 SCC 110 : (1973) 3 SCR 424 : (1973) 32 STC 655
Uttar Pradesh Sales Tax Act, 1948 — Section 3
Supreme Court22 Jan 1973Allowed
Veerpal Singh Vs Registrar, Co-operative Societies U.P. and Others Shri Yograj Singh and Another Vs The Registrar, Co-operative Societies, U.P. and Others
Supreme Court Of India · AIR 1973 SC 1249 : (1973) 1 SCC 456
Co-operative Societies Act, 1965 — Section 34(1), 35
Supreme Court19 Jan 1973dismissed
Official Liquidator, Supreme Bank Ltd. Vs P.A. Tendolkar (Dead) by Lrs. and Others
Supreme Court Of India · AIR 1973 SC 1104 : (1973) 43 CompCas 382 : (1973) 1 SCC 602 : (1973) 3 SCR 364
Banking Companies Act, 1949 — Section 22, 22(2), 35, 35(1), 37Companies (Amendment) Act, 1956 — Section 542, 543Companies Act, 1913 — Section 235
Supreme Court19 Jan 1973Dismissed
Uttar Pradesh Co-operative Federation Vs The State of U.P. and Others Uttar Pradesh Co-operative Federation Ltd. and Another Vs The State of U.P. and Others
Supreme Court Of India · AIR 1973 SC 1068 : (1973) 1 SCC 398 : (1973) 3 SCR 402
Constitution of India, 1950 — Article 14Uttar Pradesh Co-operative Societies Act, 1965 — Section 34Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 56
Supreme Court18 Jan 1973Disposed Of
Sirsi Municipality by its President Sirsi Vs Cecelia Kom Francis Tellis
Supreme Court Of India · AIR 1973 SC 855 : (1973) 26 FLR 150 : (1973) 1 LLJ 226 : (1973) 1 SCC 409 : (1973) 3 SCR 348 : (1973) 1 SLJ 525
Bombay District Municipal Rules, 1901 — Rule 143
Supreme Court18 Jan 1973Disposed Of
Sesamma Phillip and etc. Vs P. Phillip and etc. Smt. Sesamma Phillip and Another Vs Smt. P.P. Richel
Supreme Court Of India · AIR 1973 SC 875 : (1973) CriLJ 648 : (1973) 1 SCC 405 : (1973) SCC(Cri) 349
Criminal Procedure Code, 1898 (CrPC) — Section 342, 527Penal Code, 1860 (IPC) — Section 500
Supreme Court15 Jan 1973Allowed
State of U.P. Vs Paras Nath Singh and Others
Supreme Court Of India · AIR 1973 SC 1073 : (1973) CriLJ 850 : (1973) 3 SCC 647 : (1973) SCC(Cri) 453 : (1973) 3 SCR 313
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117, 367, 479APenal Code, 1860 (IPC) — Section 107, 117, 147, 148, 149
Supreme Court15 Jan 1973Allowed
State of U.P. Vs Iftikhar Khan and Others
Supreme Court Of India · AIR 1973 SC 863 : (1973) CriLJ 636 : (1973) 1 SCC 512 : (1973) SCC(Cri) 384 : (1973) 3 SCR 328
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 342, 374Penal Code, 1860 (IPC) — Section 302, 34