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COURT ARCHIVE

Supreme Court Of India judgments, 1974

444 judgments · page 20 of 23

Supreme Court19 Feb 1974Allowed

Nawabkhan Abbaskhan Vs The State of Gujarat

Supreme Court Of India · AIR 1974 SC 1471 : (1974) CriLJ 1054 : (1974) 2 SCC 121 : (1974) SCC(Cri) 467 : (1974) 3 SCR 427

Bombay Police Act, 1951 — Section 59Constitution of India, 1950 — Article 19
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Supreme Court18 Feb 1974Allowed

Dharman Raj Banshi Vs State of West Bengal

Supreme Court Of India · AIR 1974 SC 897 : (1974) CriLJ 749 : (1974) 4 SCC 133 : (1974) SCC(Cri) 271 : (1974) 6 UJ 235

Constitution of India, 1950 — Article 22(5), 32Maintenance of Internal Security Act, 1971 — Section 8(1)
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Supreme Court18 Feb 1974dismissed

Malwa Shaw Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 957 : (1974) CriLJ 778 : (1974) 4 SCC 127 : (1974) SCC(Cri) 265 : (1974) 6 UJ 214

Maintenance of Internal Security Act, 1971 — Section 3, 3(2)
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Supreme Court18 Feb 1974Allowed

Mohd. Ilyas Vs State of U. P.

Supreme Court Of India · AIR 1974 SC 1980 : (1974) CriLJ 1380 : (1975) 3 SCC 8 : (1974) SCC(Cri) 704

Criminal Procedure Code, 1973 (CrPC) — Section 342, 87, 88Penal Code, 1860 (IPC) — Section 147, 149, 302, 34
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Supreme Court15 Feb 1974Allowed

Debu Mahato Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 816 : (1974) CriLJ 699 : (1974) 4 SCC 135 : (1974) SCC(Cri) 274 : (1974) 6 UJ 182

Constitution of India, 1950 — Article 22Maintenance of Internal Security Act, 1971 — Section 3(1)
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