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Supreme Court Of India judgments, 1973

433 judgments · page 8 of 22

Supreme Court20 Sept 1973Dismissed

Samson Hyam Kemkar Vs State of Maharashtra

Supreme Court Of India · AIR 1974 SC 1153 : (1974) CriLJ 809 : (1974) 3 SCC 494 : (1973) SCC(Cri) 1096 : (1974) 6 UJ 43

Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 302
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Supreme Court18 Sept 1973dismissed

Chittaranjan Das Vs The State of Orissa

Supreme Court Of India · AIR 1973 SC 2708 : (1974) 40 CLT 187 : (1973) CriLJ 1835 : (1974) 3 SCC 383 : (1973) SCC(Cri) 948 : (1974) 1 SCR 656 : (1973) 5 UJ 826

Prevention of Food Adulteration Act, 1954 — Section 20, 20(1)
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Supreme Court18 Sept 1973dismissed

Giani Bakshish Singh Vs Government of India and Others

Supreme Court Of India · AIR 1973 SC 2667 : (1973) CriLJ 1801 : (1973) 2 SCC 688 : (1973) SCC(Cri) 994 : (1974) 1 SCR 662 : (1973) 5 UJ 814

Constitution of India, 1950 — Article 51Foreigners Act, 1946 — Section 3(2)Maintenance of Internal Security Act, 1971 — Section 3, 3(1)
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Supreme Court18 Sept 1973Allowed

Gulam Abbas Vs Hazi Kayyum Ali and Others

Supreme Court Of India · (1973) JLJ 1041 : (1974) MhLj 22 : (1974) MPLJ 58

Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 2, 6
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Supreme Court14 Sept 1973dismissed

Chain Singh Vs State of Punjab

Supreme Court Of India · AIR 1973 SC 2677 : (1973) CriLJ 1810 : (1974) 3 SCC 406 : (1973) SCC(Cri) 971

Constitution of India, 1950 — Article 136
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Supreme Court11 Sept 1973Dismissed

Mohandas Lalwani Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1973 SC 2679 : (1973) CriLJ 1812 : (1974) 3 SCC 361 : (1973) SCC(Cri) 1011 : (1974) 1 SCR 636

Criminal Procedure Code, 1898 (CrPC) — Section 342, 417Penal Code, 1860 (IPC) — Section 165A
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Supreme Court07 Sept 1973Dismissed

Kishan Narain Vs State of Maharashtra

Supreme Court Of India · AIR 1973 SC 2751 : (1973) CriLJ 1839 : (1974) 3 SCC 368 : (1973) SCC(Cri) 1018 : (1974) 1 SCR 605

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 123, 124, 125Penal Code, 1860 (IPC) — Section 165
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Supreme Court04 Sept 1973Dismissed

Dargahi and Others Vs The State of U.P.

Supreme Court Of India · AIR 1973 SC 2695 : (1973) CriLJ 1828 : (1974) 3 SCC 302 : (1973) SCC(Cri) 928

Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
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