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Supreme Court Of India judgments, 1973

433 judgments · page 4 of 22

Supreme Court23 Nov 1973Dismissed

E.P. Royappa Vs State of Tamil Nadu and Another

Supreme Court Of India · AIR 1974 SC 555 : (1974) LabIC 427 : (1974) 1 LLJ 172 : (1974) 4 SCC 3 : (1974) 2 SCR 348

Administrative Service (Cadre) Rules, 1954 — Rule 4, 4(1), 4(2), 4(4)Administrative Service (Pay) Rules, 1954 — Rule 9(1), 9(2)Constitution of India, 1950 — Article 14, 16, 311, 32
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Supreme Court22 Nov 1973Dismissed

Budh Singh Vs State of Haryana

Supreme Court Of India · AIR 1974 SC 1354 : (1974) CriLJ 614 : (1974) 3 SCC 638 : (1974) SCC(Cri) 168

Penal Code, 1860 (IPC) — Section 409, 477A
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Supreme Court20 Nov 1973Allowed

Dadarao Vs The State of Maharashtra

Supreme Court Of India · AIR 1974 SC 388 : (1974) CriLJ 447 : (1974) 3 SCC 630 : (1974) SCC(Cri) 120 : (1974) 6 UJ 76

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 34Penal Code, 1860 (IPC) — Section 408
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Supreme Court20 Nov 1973Allowed

Darshan Lal Vs The Delhi Administration

Supreme Court Of India · AIR 1974 SC 218 : (1974) CriLJ 307 : (1974) 3 SCC 595 : (1974) SCC(Cri) 73 : (1974) 6 UJ 36

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
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Supreme Court19 Nov 1973dismissed

Chandrakant Luxman Vs State of Maharashtra

Supreme Court Of India · AIR 1974 SC 220 : (1974) CriLJ 309 : (1974) 3 SCC 626 : (1974) SCC(Cri) 116

Criminal Procedure Code, 1898 (CrPC) — Section 151Penal Code, 1860 (IPC) — Section 302
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Supreme Court15 Nov 1973Dismissed

Jai Narain Vs The State of U.P.

Supreme Court Of India · AIR 1974 SC 226 : (1974) CriLJ 312 : (1974) 3 SCC 598 : (1974) SCC(Cri) 76

Prevention of Corruption Act, 1947 — Section 5(2)
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