COURT ARCHIVE

Supreme Court Of India judgments, 1974

444 judgments · page 22 of 23

Supreme Court04 Feb 1974Allowed

Phiroze Bamanji Desai Vs Chandrakant N. Patel and Others

Supreme Court Of India · AIR 1974 SC 1059 : (1974) 1 SCC 661 : (1974) 3 SCR 267

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 29(3)Civil Procedure Code, 1908 (CPC) — Section 115

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Supreme Court01 Feb 1974Allowed

Shaik Hanif and Others Vs State of W.B.

Supreme Court Of India · AIR 1974 SC 679 : (1974) CriLJ 606 : (1974) 1 SCC 637 : (1974) SCC(Cri) 292 : (1974) 3 SCR 258

Constitution of India, 1950 — Article 22(5), 32Maintenance of Internal Security Act, 1971 — Section 3Penal Code, 1860 (IPC) — Section 379

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Supreme Court31 Jan 1974Disposed Of

Mangalore Ganesh Beedi Works and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1974 SC 1832 : (1974) 28 FLR 177 : (1974) LabIC 1237 : (1974) 1 LLJ 367 : (1974) 4 SCC 43 : (1974) 3 SCR 221

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 2, 3, 37(3), 4Constitution of India, 1950 — Article 14, 19(1)Maternity Benefits Act, 1961 — Section 4, 5

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Supreme Court30 Jan 1974Dismissed

The General Manager, South Central Railway, Secunderabad and Another Vs A.V.R. Siddhantti and Others

Supreme Court Of India · AIR 1974 SC 1755 : (1974) 28 FLR 231 : (1974) 1 LLJ 312 : (1974) 4 SCC 335 : (1974) 3 SCR 207 : (1974) 1 SLJ 576

Constitution of India, 1950 — Article 14, 16

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Supreme Court25 Jan 1974Dismissed

Som Prakash Vs State of Delhi

Supreme Court Of India · AIR 1974 SC 989 : (1974) CriLJ 784 : (1974) 4 SCC 84 : (1974) SCC(Cri) 215 : (1974) 3 SCR 200

Constitution of India, 1950 — Article 136

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Supreme Court24 Jan 1974Allowed

J.K. Kapur and Others Vs State of Gujarat and Others

Supreme Court Of India · AIR 1974 SC 1996 : (1974) 4 SCC 92 : (1974) 6 UJ 171

Bombay Entertainment Duty (Amendment) Act, 1967 — Section 4BBombay Entertainments Duty Act, 1923 — Section 3, 4, 4(2)Bombay Entertainments Duty Rules, 1958 — Rule 11(4), 13

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Supreme Court24 Jan 1974dismissed

M/S. KODAR Vs STATE OF KERAKA. INDIAN MOTORS PARTS and ACCESSORIES LTD. V. STATE OF TAMIL NADU and Another (CIVIL APPEALS NOS. 1010-1011 OF 1973). SUNDRAM INDUSTRIES (P) LTD. ETC. v. STATE OF TAMIL NADU and O

Supreme Court Of India · (1974) 3 CTR 217

Constitution of India, 1950 — Article 14, 19

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Supreme Court23 Jan 1974Allowed

Balbir Singh Vs Bogh Singh

Supreme Court Of India · AIR 1974 SC 650 : (1974) 1 SCC 854 : (1974) 6 UJ 169

Limitation Act, 1963 — Section 5

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Supreme Court21 Jan 1974Allowed

State of Punjab (Now Haryana) and Others Vs Amar Singh and Another

Supreme Court Of India · AIR 1974 SC 994 : (1974) 2 SCC 70 : (1974) 3 SCR 152

Civil Procedure Code, 1908 (CPC) — Section 115, 47, 92Punjab Security of Land Tenures Act, 1953 — Section 10Transfer of Property Act, 1882 — Section 105

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Supreme Court21 Jan 1974dismissed

B.M. Lakshmanamurthy Vs The Employees'' State Insurance Corporation, Bangalore

Supreme Court Of India · AIR 1974 SC 759 : (1974) 28 FLR 223 : (1974) 1 LLJ 304 : (1974) 4 SCC 365 : (1974) 3 SCR 142

Employees State Insurance Act, 1948 — Section 2(13), 2(17), 2(9)

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Supreme Court17 Jan 1974dismissed

Murthy Match Works and Others Vs The Asstt. Collector of Central Excise, and Another

Supreme Court Of India · AIR 1974 SC 497 : (1978) 2 ELT 429 : (1974) 4 SCC 428 : (1974) 3 SCR 121

Central Excise Rules, 1955 — Rule 6(1)Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 14

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Supreme Court17 Jan 1974Disposed Of

Arvind Mohan Sinha Vs Amulya Kumar Biswas and Others

Supreme Court Of India · AIR 1974 SC 1818 : (1974) CriLJ 885 : (1974) 4 SCC 222 : (1974) SCC(Cri) 391 : (1974) 3 SCR 133

Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 258(2), 306(2), 309(2)Defence of India Rules, 1962 — Rule 126B, 126D, 126H, 126I, 126PProbation of Offenders Act, 1958 — Section 4, 4(1)

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Supreme Court17 Jan 1974Disposed Of

D. Subba Rao Vs The State of Andhra Pradesh

Supreme Court Of India · AIR 1975 SC 94 : (1975) 4 SCC 808 : (1974) 6 UJ 143

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Supreme Court16 Jan 1974dismissed

Loknath Padhan Vs Birendra Kumar Sahu

Supreme Court Of India · AIR 1974 SC 505 : (1974) 40 CLT 283 : (1974) 1 SCC 526 : (1974) 3 SCR 114 : (1974) 6 UJ 136

Representation of the People Act, 1951 — Section 8A, 99, 9A

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Supreme Court14 Jan 1974Dismissed

Nanak Chand Vs State of Himachal Pradesh

Supreme Court Of India · AIR 1974 SC 765 : (1974) CriLJ 660 : (1974) 4 SCC 218 : (1974) SCC(Cri) 387 : (1974) 6 UJ 159

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4(1), 5A

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Supreme Court11 Jan 1974Allowed

Shikharchand Jain Vs Digamber Jain Praband Karini Sabha and Others

Supreme Court Of India · AIR 1974 SC 1178 : (1975) MPLJ 123 : (1974) 1 SCC 675 : (1974) 3 SCR 101 : (1974) 6 UJ 153

Central Provinces Land Revenue Act, 1881 — Section 45(2), 80(3)Civil Procedure Code, 1908 (CPC) — Section 100(1)

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Supreme Court11 Jan 1974Dismissed

Ratan Lal Sharma Vs Purshottam Harit

Supreme Court Of India · AIR 1974 SC 1066 : (1974) 1 SCC 671 : (1974) 3 SCR 109 : (1974) 6 UJ 185

Arbitration Act, 1940 — Section 17Registration Act, 1908 — Section 17

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Supreme Court10 Jan 1974Allowed

State of Mysore Vs C.R. Sheshadri and Others

Supreme Court Of India · AIR 1974 SC 460 : (1974) LabIC 362 : (1974) 1 LLJ 301 : (1974) 4 SCC 308 : (1974) 3 SCR 87 : (1974) 6 UJ 146

Constitution of India, 1950 — Article 226

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Supreme Court10 Jan 1974Allowed

Raghunandan Vs State of U.P. Ganga Sahai and Others Vs State of U.P.

Supreme Court Of India · AIR 1974 SC 463 : (1974) CriLJ 453 : (1974) 4 SCC 186 : (1974) SCC(Cri) 355 : (1974) 3 SCR 92

Criminal Procedure Code, 1973 (CrPC) — Section 162, 428Evidence Act, 1872 — Section 148, 149Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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Supreme Court09 Jan 1974Allowed

Sawal Das Vs State of Bihar

Supreme Court Of India · AIR 1974 SC 778 : (1974) CriLJ 664 : (1974) 4 SCC 193 : (1974) SCC(Cri) 362 : (1974) 3 SCR 74

Evidence Act, 1872 — Section 103, 106, 114, 6Penal Code, 1860 (IPC) — Section 201, 302, 34

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