COURT ARCHIVE

Supreme Court Of India judgments, 1973

433 judgments · page 9 of 22

Supreme Court03 Sept 1973Dismissed

State of Mysore Vs R.V. Bidap

Supreme Court Of India · AIR 1973 SC 2555 : (1974) LabIC 251 : (1973) 2 LLJ 418 : (1974) 3 SCC 337 : (1974) 1 SCR 589

Constitution of India, 1950 — Article 316(2), 316(3), 317(3), 319, 319(1)

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Supreme Court03 Sept 1973Dismissed

State of Punjab Vs Sucha Singh and Others

Supreme Court Of India · AIR 1974 SC 343 : (1974) CriLJ 364 : (1974) 76 PLR 313 : (1974) 3 SCC 484 : (1973) SCC(Cri) 1079 : (1973) 5 UJ 861

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324

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Supreme Court31 Aug 1973Allowed

Harchand Singh and Another Vs State of Haryana

Supreme Court Of India · AIR 1974 SC 344 : (1974) CriLJ 366 : (1974) 3 SCC 397

Penal Code, 1860 (IPC) — Section 302, 304, 323, 34

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Supreme Court31 Aug 1973dismissed

Daruka and Co. Vs The Union of India (UOI) and Others

Supreme Court Of India · AIR 1973 SC 2711 : (1973) 2 SCC 617 : (1974) 1 SCR 570

Constitution of India, 1950 — Article 14, 19, 19(1), 265, 32Imports and Exports (Control) Act, 1947 — Section 3(1), 4

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Supreme Court30 Aug 1973Allowed

Krishna Vithu Suroshe Vs State of Maharashtra

Supreme Court Of India · AIR 1974 SC 274 : (1974) CriLJ 330 : (1974) 3 SCC 404 : (1973) SCC(Cri) 969 : (1974) 1 SCR 567 : (1973) 5 UJ 837

Criminal Procedure Code, 1898 (CrPC) — Section 342, 421

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Supreme Court29 Aug 1973Allowed

Chotka Hembram Vs State of West Bengal and Others

Supreme Court Of India · AIR 1974 SC 432 : (1974) CriLJ 449 : (1974) 3 SCC 401 : (1973) SCC(Cri) 966 : (1974) 1 SCR 563 : (1973) 5 UJ 830

Maintenance of Internal Security Act, 1971 — Section 12, 13, 14, 14(2)

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Supreme Court29 Aug 1973Allowed

Pukhraj Vs State of Rajasthan and Another

Supreme Court Of India · AIR 1973 SC 2591 : (1973) CriLJ 1795 : (1973) 2 SCC 701 : (1973) SCC(Cri) 944 : (1974) 1 SCR 559 : (1973) 5 UJ 832 : (1973) WLN 683

Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 323, 504

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Supreme Court28 Aug 1973dismissed

Delhi Development Authority Vs Durga Chand Kaushish

Supreme Court Of India · AIR 1973 SC 2609 : (1973) 2 SCC 825 : (1974) 1 SCR 535

Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 90, 94, 95, 98

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Supreme Court28 Aug 1973Dismissed

Roop Singh and Others Vs The State of Punjab

Supreme Court Of India · AIR 1973 SC 2617 : (1973) CriLJ 1778 : (1974) 3 SCC 307 : (1973) SCC(Cri) 933 : (1974) 1 SCR 528

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 149, 302, 326

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Supreme Court28 Aug 1973Allowed

Hari Prasad Mulshanker Trivedi Vs V.B. Raju and Others

Supreme Court Of India · AIR 1973 SC 2602 : (1974) 3 SCC 415 : (1974) 1 SCR 548

Representation of the People Act, 1950 — Section 16Representation of the People Act, 1951 — Section 2(1), 3

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Supreme Court27 Aug 1973Allowed

Woolcombers of India Ltd. Vs Woolcombers Workers Union and Another

Supreme Court Of India · AIR 1973 SC 2758 : (1973) LabIC 1613 : (1974) 1 LLJ 138 : (1974) 3 SCC 318 : (1974) 1 SCR 504

Constitution of India, 1950 — Article 136

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Supreme Court27 Aug 1973Dismissed

M. Ramanatha Pillai Vs The State of Kerala and Another

Supreme Court Of India · AIR 1973 SC 2641 : (1973) LabIC 1593 : (1973) 2 LLJ 409 : (1973) 2 SCC 650 : (1974) 1 SCR 515

Constitution of India, 1950 — Article 19(1), 31, 310, 311, 311(2)

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Supreme Court27 Aug 1973dismissed

Shivaji Sahabrao Bobade and Another Vs State of Maharashtra

Supreme Court Of India · AIR 1973 SC 2622 : (1973) CriLJ 1783 : (1973) 2 SCC 793 : (1973) SCC(Cri) 1033 : (1974) 1 SCR 489

Criminal Procedure Code, 1898 (CrPC) — Section 342, 417Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 417

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Supreme Court23 Aug 1973dismissed

Prem Datta Gautam Vs State of U.P.

Supreme Court Of India · AIR 1973 SC 2496 : (1973) CriLJ 1767 : (1974) 3 SCC 286 : (1973) SCC(Cri) 912 : (1973) 5 UJ 808

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Supreme Court23 Aug 1973Allowed

The President of the Bihar State Board of Hindu Religious Trusts and Another Vs Nalini Choudhari and Others The President of the Bihar State Board of Hindu Religious Trusts and Another Vs Mahant Ramanand Das @RE

Supreme Court Of India · AIR 1973 SC 2578 : (1974) CriLJ 409 : (1974) 7 PLJR 218 : (1973) 2 SCC 752 : (1973) SCC(Cri) 1069 : (1974) 1 SCR 481 : (1973) 5 UJ 857

Bihar Hindu Religious Trusts Act, 1950 — Section 2, 43, 59, 60, 67

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Supreme Court23 Aug 1973Allowed

Kelvinator of India Ltd. Vs The State of Haryana

Supreme Court Of India · AIR 1973 SC 2526 : (1973) 2 SCC 551 : (1974) 1 SCR 463 : (1973) 32 STC 629

Central Sales Tax Act, 1956 — Section 2, 3, 6

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Supreme Court22 Aug 1973Allowed

Sri Chandre Prabhuji Jain Temple and Others Vs Harikrishna and Another

Supreme Court Of India · AIR 1973 SC 2565 : (1973) 2 SCC 665 : (1974) 1 SCR 442

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Guardians and Wards Act, 1890 — Section 28, 29, 30, 4(2)

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Supreme Court22 Aug 1973Dismissed

The Management of Brooke Bond India (Private) Ltd. Vs Y.K. Gautam

Supreme Court Of India · AIR 1973 SC 2634 : (1973) 27 FLR 299 : (1973) LabIC 1587 : (1973) 2 LLJ 454 : (1974) 3 SCC 451

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Supreme Court22 Aug 1973Dismissed

Sohan Lal and Others Vs Amin Chand and Sons and Others Sohan Lal and Others Vs Shiv Dayal and Others

Supreme Court Of India · AIR 1973 SC 2572 : (1973) 2 SCC 608 : (1974) 1 SCR 453 : (1973) 5 UJ 872

Arbitration Act, 1940 — Section 13, 14(3), 39(1)Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4, 107Contract Act, 1872 — Section 45

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Supreme Court20 Aug 1973Dismissed

Western India Match Company Ltd. Vs Workmen

Supreme Court Of India · AIR 1973 SC 2650 : (1973) 2 LLJ 403 : (1974) 3 SCC 330 : (1974) 1 SCR 434

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