COURT ARCHIVE

Supreme Court Of India judgments, 1974

444 judgments · page 4 of 23

Supreme Court21 Nov 1974Allowed

Nonsuch Estate Ltd. Vs The Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1975 SC 428 : AIR 1974 SC 428 : (1975) 98 ITR 189 : (1975) 3 SCC 443 : (1975) 2 SCR 806 : (1975) 7 UJ 119

Companies (Amendment) Act, 1956 — Section 326, 326(1), 326(2), 349, 350Income Tax Act, 1922 — Section 66(1)

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Supreme Court21 Nov 1974Allowed

Harnam Singh Vs The State of Himachal Pradesh

Supreme Court Of India · AIR 1975 SC 236 : AIR 1974 SC 236 : (1975) 3 SCC 343 : (1974) SCC(Cri) 951 : (1975) 2 SCR 823

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 258(2), 306(2), 309(2), 386(1), 394Penal Code, 1860 (IPC) — Section 161, 302, 70

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Supreme Court21 Nov 1974Allowed

N. Chellappan Vs Secretary, Kerala State Electricity Board and Another

Supreme Court Of India · AIR 1975 SC 230 : AIR 1974 SC 230 : (1975) KLT 287 : (1975) 1 SCC 289 : (1975) 2 SCR 811 : (1975) 7 UJ 2

Arbitration Act, 1940 — Section 11, 16, 30, 33, 5

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Supreme Court21 Nov 1974Allowed

Boucher Pierre Andre Vs Superintendent, Central Jail, Tihar, New Delhi and Another

Supreme Court Of India · AIR 1975 SC 164 : AIR 1974 SC 164 : (1975) CriLJ 182 : (1975) MhLj 1 : (1975) MPLJ 110 : (1975) 1 SCC 192 : (1975) 7 UJ 50

Criminal Procedure Code, 1973 (CrPC) — Section 357, 421, 428, 484(1)Penal Code, 1860 (IPC) — Section 380

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Supreme Court21 Nov 1974Dismissed

Elvin Sangma Vs Projengton Momin and Another

Supreme Court Of India · AIR 1975 SC 425 : AIR 1974 SC 425 : (1975) 3 SCC 798 : (1975) 2 SCR 801 : (1975) 7 UJ 18

Representation of the People Act, 1951 — Section 123(4)

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Supreme Court20 Nov 1974Partly Allowed

B. Banerjee Vs Smt. Anita Pan Kamal Lal Ghosal and Others Vs Smt. Ena Dutta

Supreme Court Of India · AIR 1975 SC 1146 : (1975) 1 SCC 166 : (1975) 2 SCR 774

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(5)West Bengal Premises Tenancy (Amendment) Act, 1969 — Section 13, 4

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Supreme Court20 Nov 1974Allowed

Ravulappalli Kondaiah and Others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1975 SC 216 : AIR 1974 SC 216 : (1976) 1 AnWR 1 : (1975) CriLJ 262 : (1975) 3 SCC 752

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 342Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 326

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Supreme Court19 Nov 1974dismissed

Shri Raghunandan Panda Vs State of Orissa and Others

Supreme Court Of India · AIR 1975 SC 434 : AIR 1974 SC 434 : (1975) 1 SCC 106 : (1975) 7 UJ 1

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Supreme Court19 Nov 1974Dismissed

M.P. Peria Karuppan Chettiar Vs Commissioner of Income Tax, Wealth Tax, Gift Tax, Madras M.R.M. Ramaswami Chettiar Vs Commissioner of Income Tax, Wealth Tax, Gift Tax, Madras

Supreme Court Of India · AIR 1975 SC 431 : AIR 1974 SC 431 : (1975) 4 CTR 15 : (1975) 99 ITR 1 : (1975) 3 SCC 439 : (1975) 7 UJ 100

Gift Tax Act, 1958 — Section 26(1)Income Tax Act, 1922 — Section 66(1)Wealth Tax Act, 1957 — Section 27(1)

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Supreme Court19 Nov 1974Allowed

State of Uttar Pradesh and Others Vs Pradip Tandon and Others

Supreme Court Of India · AIR 1975 SC 563 : (1975) 1 SCC 267 : (1975) 2 SCR 761

Constitution of India, 1950 — Article 15(4)

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Supreme Court19 Nov 1974Allowed

The Delhi Development Authority, New Delhi Vs Lila D. Bhagat and Others

Supreme Court Of India · AIR 1975 SC 495 : (1975) 1 SCC 410

Delhi Development Act, 1957 — Section 14, 29(2)

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Supreme Court19 Nov 1974Allowed

Mehtab Singh and Others Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1975 SC 274 : AIR 1974 SC 274 : (1975) CriLJ 290 : (1975) 3 SCC 407

Criminal Procedure Code, 1973 (CrPC) — Section 423Penal Code, 1860 (IPC) — Section 147, 149, 302, 304

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Supreme Court18 Nov 1974Allowed

Satyendra Nath Dutta and Another Vs Ram Narain

Supreme Court Of India · AIR 1975 SC 580 : AIR 1974 SC 580 : (1975) 1 CompLJ 577 : (1975) 3 SCC 398 : (1975) 2 SCR 743

Criminal Procedure Code, 1973 (CrPC) — Section 417, 417(1), 439, 439(1), 439(4)Penal Code, 1860 (IPC) — Section 302, 307, 308, 34

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Supreme Court18 Nov 1974Dismissed

Karbhari Bhimaji Rohamare Vs Shanker Rao Genuji Kolhe and Others

Supreme Court Of India · AIR 1975 SC 575 : AIR 1974 SC 575 : (1975) 1 SCC 252 : (1975) 2 SCR 753

Bombay Civil Services Rules, 1959 — Rule 1(1)Bombay Industrial Relations Act, 1946 — Section 86BBombay Legislature Members (Removal of Disqualifications) Act, 1956 — Section 2

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Supreme Court18 Nov 1974Dismissed

Divya Prakash Vs Kultar Chand Rana and Another

Supreme Court Of India · AIR 1975 SC 1067 : AIR 1974 SC 1067 : (1975) 1 SCC 264 : (1975) 2 SCR 749 : (1974) 6 UJ 790

Himachal Pradesh Board of School Education Act, 1968 — Section 3Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971 — Section 3

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Supreme Court18 Nov 1974Dismissed