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Supreme Court Of India judgments, 1974

444 judgments · page 21 of 23

Supreme Court14 Feb 1974Dismissed

Sampat Tatyada Shinde Vs State of Maharashtra

Supreme Court Of India · AIR 1974 SC 791 : (1974) CriLJ 674 : (1974) 4 SCC 213 : (1974) SCC(Cri) 382 : (1974) 6 UJ 177

Criminal Procedure Code, 1973 (CrPC) — Section 342, 384Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302
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Supreme Court12 Feb 1974Allowed

Chawla and Another Vs State of Haryana

Supreme Court Of India · AIR 1974 SC 1039 : (1974) CriLJ 791 : (1974) 4 SCC 579 : (1974) SCC(Cri) 615 : (1974) 3 SCR 340

Criminal Procedure (Amendment) Act, 1955 — Section 367(5)Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
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Supreme Court12 Feb 1974Disposed Of

Raghubir Singh Vs State of Haryana

Supreme Court Of India · AIR 1974 SC 677 : (1974) CriLJ 603 : (1975) 3 SCC 37 : (1974) SCC(Cri) 733 : (1974) 3 SCR 356

Penal Code, 1860 (IPC) — Section 201
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Supreme Court11 Feb 1974Allowed

Ediga Anamma Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1974 SC 799 : (1974) CriLJ 683 : (1974) 4 SCC 443 : (1974) SCC(Cri) 479 : (1974) 3 SCR 329

Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 367(5)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 149, 201, 302
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Supreme Court08 Feb 1974Allowed

Sasthi Keot Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 525 : (1974) CriLJ 464 : (1974) 4 SCC 131 : (1974) SCC(Cri) 270 : (1974) 3 SCR 313 : (1974) 6 UJ 741

Constitution of India, 1950 — Article 22(5)Maintenance of Internal Security Act, 1971 — Section 3, 3(3)
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Supreme Court08 Feb 1974

Bhut Nath Mete Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 806 : (1974) CriLJ 690 : (1974) 1 SCC 645 : (1974) SCC(Cri) 300 : (1974) 3 SCR 315

Constitution of India, 1950 — Article 22, 22(5)Maintenance of Internal Security Act, 1971 — Section 10, 3, 3(1), 3(3)
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Supreme Court05 Feb 1974Dismissed

Swantraj and Others Vs State of Maharashtra

Supreme Court Of India · AIR 1974 SC 517 : (1974) CriLJ 472 : (1975) 3 SCC 322 : (1974) SCC(Cri) 930 : (1974) 3 SCR 287

Drugs and Cosmetics Act, 1940 — Section 18, 27Drugs and Cosmetics Rules, 1945 — Rule 61, 62
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Supreme Court05 Feb 1974Dismissed

Kanu Sanyal Vs District Magistrate, Darjeeling and Others

Supreme Court Of India · AIR 1974 SC 510 : (1974) CriLJ 465 : (1974) 4 SCC 141 : (1974) SCC(Cri) 280 : (1974) 3 SCR 279

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 344Penal Code, 1860 (IPC) — Section 120, 34
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