Supreme Court09 Oct 1973Dismissed
Paras Ram and Others Vs State of Punjab
Supreme Court Of India · (1981) 2 SCC 508
Penal Code, 1860 (IPC) — Section 84
COURT ARCHIVE
Supreme Court Of India judgments, 1973
433 judgments · page 7 of 22
Supreme Court09 Oct 1973Dismissed
Bhagwan Tana Patil Vs The State of Maharashtra
Supreme Court Of India · AIR 1974 SC 21 : (1974) CriLJ 145 : (1974) 3 SCC 536 : (1974) SCC(Cri) 11
Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 34
Supreme Court09 Oct 1973Dismissed
Sardari Lal and Another Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1974 SC 26 : (1974) 1 SCC 1 : (1973) 5 UJ 835
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24(2)
Supreme Court28 Sept 1973Dismissed
Alisher Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1974 SC 1830 : (1974) CriLJ 897 : (1974) 4 SCC 254 : (1974) SCC(Cri) 416 : (1973) 5 UJ 879
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 411, 412
Supreme Court28 Sept 1973Dismissed
Sultan Ahmed Vs State of Bihar
Supreme Court Of India · AIR 1974 SC 1828 : (1974) CriLJ 895 : (1974) 4 SCC 252 : (1974) SCC(Cri) 414 : (1974) 6 UJ 64
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)
Supreme Court28 Sept 1973Allowed
Ramnaresh Pandey Vs The State of Madhya Pradesh
Supreme Court Of India · AIR 1974 SC 35 : (1974) CriLJ 153 : (1974) MhLj 171 : (1974) MPLJ 186 : (1974) 76 PLR 171 : (1974) 3 SCC 380 : (1973) SCC(Cri) 1030 : (1974) 6 UJ 54
Penal Code, 1860 (IPC) — Section 506Probation of Offenders Act, 1958 — Section 4
Supreme Court28 Sept 1973Allowed
Ramnaresh Pandey Vs State M.P.
Supreme Court Of India · (1974) JLJ 670
Penal Code, 1860 (IPC) — Section 506Probation of Offenders Act, 1958 — Section 12, 3, 4
Supreme Court28 Sept 1973dismissed
Laxminarayan and Another Vs Returning Officer and Others
Supreme Court Of India · AIR 1974 SC 66 : (1974) 3 SCC 425 : (1974) 1 SCR 822
Evidence Act, 1872 — Section 159, 160, 161, 162, 98Representation of the People Act, 1951 — Section 116
Supreme Court26 Sept 1973
The State of Jammu and Kashmir Vs Shri Triloki Nath Khosa and Others
Supreme Court Of India · AIR 1974 SC 1 : (1974) LabIC 1 : (1974) 1 LLJ 121 : (1974) 1 SCC 19 : (1974) 1 SCR 771
Constitution of India, 1950 — Article 14, 16
Supreme Court26 Sept 1973dismissed
Union of India (UOI) Vs Mohan Lal Capoor and Others State of Uttar Pradesh and Another Vs K.N. Misra and Others etc.
Supreme Court Of India · AIR 1974 SC 87 : (1973) 2 LLJ 504 : (1973) 2 SCC 836 : (1974) 1 SCR 797
Administrative Service/Indian Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 4, 5, 6, 7, 8Adminstrative Service/Indian Police Service (Cadre) Rules, 1954 — Rule 9, 9(2)Constitution of India, 1950
Supreme Court26 Sept 1973Dismissed
Masud Khan Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1974 SC 28 : (1974) 3 SCC 469 : (1973) SCC(Cri) 1084 : (1974) 1 SCR 793 : (1973) 5 UJ 889
Supreme Court25 Sept 1973Allowed
Workmen Vs Management of Sijua (Jherriah) Electric Supply Co Ltd.
Supreme Court Of India · AIR 1973 SC 2766 : (1975) 23 BLJR 135 : (1973) LabIC 1621 : (1973) 2 LLJ 488 : (1974) 3 SCC 473 : (1974) 1 SCR 760 : (1973) 5 UJ 892
Supreme Court25 Sept 1973Allowed
Asgar Hussain Vs The State of U.P.
Supreme Court Of India · AIR 1974 SC 336 : (1974) CriLJ 279 : (1974) 3 SCC 518 : (1974) SCC(Cri) 4
Penal Code, 1860 (IPC) — Section 149, 302, 34
Supreme Court25 Sept 1973Dismissed
Silver Jubilee Tailoring House and Others Vs Chief Inspector of Shops and Establishments and Another
Supreme Court Of India · AIR 1974 SC 37 : (1974) 1 AnWR 95 : (1973) 2 LLJ 495 : (1974) 3 SCC 498 : (1974) 1 SCR 747
Andhra Pradesh (Telengana Area) Shops and Establishments Act, 1951 — Section 2(14)
Supreme Court24 Sept 1973Allowed
State of Bihar Vs Pashupati Singh and Another Pashupati Singh and Another Vs State of Bihar
Supreme Court Of India · AIR 1973 SC 2699 : (1975) 23 BLJR 429 : (1973) CriLJ 1832 : (1974) 7 PLJR 200 : (1974) 3 SCC 376 : (1973) SCC(Cri) 1026 : (1974) 1 SCR 742
Penal Code, 1860 (IPC) — Section 302, 394
Supreme Court24 Sept 1973Disposed Of
Sudhir Kumar Mukherjee and Sham Lal Shaw Vs State of West Bengal
Supreme Court Of India · AIR 1973 SC 2655 : (1973) CriLJ 1798 : (1974) 3 SCC 357 : (1973) SCC(Cri) 1007 : (1974) 1 SCR 737
Penal Code, 1860 (IPC) — Section 120B, 420, 511
Supreme Court24 Sept 1973Allowed
Kali Ram Vs State of Himachal Pradesh
Supreme Court Of India · AIR 1973 SC 2773 : (1974) CriLJ 1 : (1973) 2 SCC 808 : (1973) SCC(Cri) 1048 : (1974) 1 SCR 722
Criminal Procedure Code, 1898 (CrPC) — Section 110, 112, 162, 342Evidence Act, 1872 — Section 114, 145, 25, 27, 32(1)Penal Code, 1860 (IPC) — Section 302, 380, 392, 397, 454
Supreme Court21 Sept 1973Dismissed
Virumal Mulchand and Another Vs State of Gujarat
Supreme Court Of India · AIR 1974 SC 334 : (1974) CriLJ 277 : (1974) 15 GLR 151 : (1974) 15 GLR 1 : (1974) 3 SCC 565 : (1974) SCC(Cri) 43 : (1974) 6 UJ 52
Criminal Procedure Code, 1898 (CrPC) — Section 342, 421Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 380, 411, 457
Supreme Court21 Sept 1973dismissed
Laxman and Others Vs The State of Maharashtra
Supreme Court Of India · AIR 1974 SC 1803 : (1974) CriLJ 1271 : (1973) KLJ 490 : (1974) MhLj 229 : (1974) 3 SCC 490 : (1974) SCC(Cri) 228
Penal Code, 1860 (IPC) — Section 302, 325, 34
Supreme Court20 Sept 1973Dismissed
S. Parthasarthi Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1973 SC 2701 : (1973) 2 LLJ 473 : (1974) 3 SCC 459 : (1974) 1 SCR 697 : (1974) 1 SLJ 286 : (1973) 5 UJ 882
Hyderabad Civil Services (Classification, Control and Appeal) Rules, 1955 — Rule 22