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Supreme Court Of India judgments, 1974

444 judgments · page 15 of 23

Supreme Court23 Apr 1974Allowed

Mattulal Vs Radhelal

Supreme Court Of India · (1975) JLJ 1

Delhi Rent Control Act, 1958 — Section 14(1), 39(2)Madhya Bharat Accommodation Control Act, 1955 — Section 4Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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Supreme Court23 Apr 1974Allowed

Jagta Vs State of Haryana

Supreme Court Of India · AIR 1974 SC 1545 : (1974) CriLJ 1010 : (1974) 4 SCC 747 : (1974) SCC(Cri) 657 : (1975) 1 SCR 165

Penal Code, 1860 (IPC) — Section 302, 376, 511
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Supreme Court23 Apr 1974Allowed

Mattulal Vs Radhe Lal

Supreme Court Of India · AIR 1974 SC 1596 : (1974) MPLJ 752 : (1974) 2 SCC 365 : (1975) 1 SCR 127 : (1974) 6 UJ 348

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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Supreme Court17 Apr 1974Dismissed

S. Kodar Vs State of Kerala

Supreme Court Of India · AIR 1974 SC 2272 : (1974) 4 SCC 422 : (1975) 1 SCR 121 : (1974) 34 STC 73

Constitution of India, 1950 — Article 14, 19(1)
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Supreme Court15 Apr 1974Allowed

Onkarnath Singh and Others Vs The State of U.P.

Supreme Court Of India · AIR 1974 SC 1550 : (1974) CriLJ 1015 : (1975) 3 SCC 276 : (1974) SCC(Cri) 884 : (1975) 1 SCR 80

Criminal Procedure Code, 1973 (CrPC) — Section 342, 87, 88Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 307
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Supreme Court11 Apr 1974Disposed Of

Ramagya Prasad Gupta and Others Vs Murli Prasad and Others

Supreme Court Of India · AIR 1974 SC 1320 : (1974) 7 PLJR 441 : (1974) 2 SCC 266 : (1974) 3 SCR 915 : (1974) 6 UJ 574

Civil Procedure Code, 1908 (CPC) — Section 11Contract Act, 1872 — Section 24, 65, 70Criminal Procedure Code, 1973 (CrPC) — Section 144
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