COURT ARCHIVE

Supreme Court Of India judgments, 1973

433 judgments · page 22 of 22

Supreme Court12 Jan 1973Allowed

Municipal Corporation of Greater Bombay Vs The B.R.S.T. Workers Union

Supreme Court Of India · AIR 1973 SC 883 : (1973) 26 FLR 123 : (1973) MhLj 461 : (1973) 18 MPLJ 517 : (1973) 3 SCC 546 : (1973) 3 SCR 285

Bombay Industrial Relations Act, 1946 — Section 78(1)(D)Employees State Insurance Act, 1948 — Section 73

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Supreme Court12 Jan 1973Allowed

Management of Hindustan Steel Ltd. Vs The Workmen and Others

Supreme Court Of India · AIR 1973 SC 878 : (1975) 23 BLJR 265 : (1973) LabIC 461 : (1974) 7 PLJR 531 : (1973) 3 SCC 564 : (1973) 3 SCR 303(1)

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

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Supreme Court11 Jan 1973Dismissed

Masood Alam etc. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1973 SC 897 : (1973) CriLJ 627 : (1973) 1 SCC 551 : (1973) SCC(Cri) 435 : (1973) 3 SCR 268

Criminal Procedure Code, 1898 (CrPC) — Section 107, 117, 144, 151Evidence Act, 1872 — Section 57Maintenance of Internal Security Act, 1971 — Section 14, 3

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Supreme Court10 Jan 1973Dismissed

Mohinder Singh Vs Delhi Administration

Supreme Court Of India · AIR 1973 SC 697 : (1973) 1 SCC 498 : (1973) SCC(Cri) 383 : (1973) 5 UJ 615

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Supreme Court10 Jan 1973Allowed

Ramachandraiah etc. Vs Land Acquisition Officer, Sagar

Supreme Court Of India · AIR 1973 SC 701 : (1973) 1 SCC 352 : (1973) 3 SCR 262 : (1973) 5 UJ 543

Mysore Tenancy (Amendment) Act, 1957 — Section 4, 6

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Supreme Court10 Jan 1973Dismissed

Jose alias Kolli Jose Vs The State of Kerala

Supreme Court Of India · AIR 1973 SC 944 : (1973) CriLJ 687 : (1973) 3 SCC 472 : (1973) SCC(Cri) 372

Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 143, 201, 302

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Supreme Court10 Jan 1973Dismissed

Balai Chandra Mondal Vs Smt. Indurekha Debi and Others

Supreme Court Of India · AIR 1973 SC 782 : (1973) 1 SCC 284 : (1973) 5 UJ 540

Transfer of Property Act, 1882 — Section 7

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Supreme Court10 Jan 1973Disposed Of

Shri Janki Prasad Parimoo and Others Vs State of Jammu and Kashmir and Others

Supreme Court Of India · AIR 1973 SC 930 : (1973) LabIC 565 : (1973) 1 SCC 420 : (1973) 3 SCR 236

Constitution of India, 1950 — Article 15(4), 16, 16(4), 32Jammu and Kashmir Scheduled Castes and Backward Classes Reservation Rules, 1970 — Rule 5

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Supreme Court10 Jan 1973Allowed

Subbiah Thevar Vs State of Tamil Nadu

Supreme Court Of India · AIR 1973 SC 785 : (1973) CriLJ 563 : (1973) 3 SCC 480 : (1973) SCC(Cri) 380 : (1973) 5 UJ 613

Penal Code, 1860 (IPC) — Section 302

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Supreme Court09 Jan 1973Dismissed

T. Govindaraja Mudaliar Vs The State of Tamil Nadu and Others

Supreme Court Of India · AIR 1973 SC 974 : (1973) 1 SCC 336 : (1973) 3 SCR 222

Constitution of India, 1950 — Article 19, 19(1), 19(5), 19(6)Motor Vehicles Act, 1939 — Section 68C, 68D, 68G

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Supreme Court09 Jan 1973Dismissed

E. Venkateswara Rao Naidu Vs Union of India (UOI)

Supreme Court Of India · AIR 1973 SC 698 : (1973) 1 SCC 361 : (1973) 3 SCR 216

Constitution of India, 1950 — Article 311(2)

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Supreme Court09 Jan 1973Dismissed

Lt. Governor, Delhi and Others Vs Ganesh Flour Mills Co., Ltd.

Supreme Court Of India · AIR 1973 SC 705 : (1973) 3 SCC 487 : (1973) 3 SCR 211 : (1973) 31 STC 354 : (1973) 5 UJ 577

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

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Supreme Court09 Jan 1973Allowed

Pilani Investment Corporation Ltd. Vs The Commissioner of Income Tax (Central)

Supreme Court Of India · AIR 1973 SC 1030 : (1973) 89 ITR 53 : (1973) 3 SCC 571 : (1973) 3 SCR 206 : (1973) 5 UJ 580

Income Tax Act, 1922 — Section 23A

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