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COURT ARCHIVE

Supreme Court Of India judgments, 1974

444 judgments · page 19 of 23

Supreme Court04 Mar 1974Allowed

Prem Raj Vs Ram Charan

Supreme Court Of India · AIR 1974 SC 968 : (1974) 2 SCC 1 : (1974) 3 SCR 494

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 6, 38, 48Limitation Act, 1908 — Article 132, 182, 182(1), 182(2), 182(4)
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Supreme Court04 Mar 1974Partly Allowed

Kesar Singh Vs State of Punjab

Supreme Court Of India · AIR 1974 SC 985 : (1974) CriLJ 780 : (1974) 4 SCC 278 : (1974) SCC(Cri) 440 : (1974) 3 SCR 487

Penal Code, 1860 (IPC) — Section 302
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Supreme Court28 Feb 1974Allowed

Bhoor Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 1974 SC 1256 : (1974) CriLJ 929 : (1974) 4 SCC 754 : (1974) SCC(Cri) 664 : (1974) 6 UJ 249

Criminal Procedure Code, 1973 (CrPC) — Section 221, 225, 233, 237, 238Penal Code, 1860 (IPC) — Section 14, 148, 149, 302, 307
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Supreme Court26 Feb 1974Allowed

Lakshman Khatik Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 1264 : (1974) CriLJ 936 : (1974) 4 SCC 1 : (1974) SCC(Cri) 289 : (1974) 6 UJ 297

Constitution of India, 1950 — Article 32Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2)
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Supreme Court26 Feb 1974Dismissed

Bikash Chandra Saha Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 785 : (1974) CriLJ 670 : (1974) 4 SCC 593 : (1974) SCC(Cri) 629 : (1974) 6 UJ 268

Constitution of India, 1950 — Article 32Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2)
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