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Supreme Court Of India judgments, 1974

444 judgments · page 5 of 23

Supreme Court12 Nov 1974Allowed

Ram Bahadur Rai Vs The State of Bihar and Others

Supreme Court Of India · AIR 1975 SC 223 : AIR 1974 SC 223 : (1975) CriLJ 269 : (1975) 3 SCC 710 : (1975) 2 SCR 732

Constitution of India, 1950 — Article 19(1), 22, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 144Maintenance of Internal Security Act, 1971 — Section 3, 3(1)
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Supreme Court12 Nov 1974Dismissed

Subramanian and Another Vs The State of Tamil Nadu

Supreme Court Of India · AIR 1975 SC 139 : (1975) CriLJ 226 : (1975) 3 SCC 414

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 337Penal Code, 1860 (IPC) — Section 302, 34, 392, 457
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Supreme Court07 Nov 1974Dismissed

Madeva Upendra Sinai and Others Vs Union of India (UOI) and Others Damodar Mangalji and Co. and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1975 SC 797 : (1975) 98 ITR 209 : (1975) 3 SCC 765 : (1975) 2 SCR 640

Constitution Of India, 1950 — Article 32, 226, 240Income Tax Act, 1961 — Section 2(24)(i), 12(2), 12(5)(c), 28, 28(i), 29, 30, 32, 32(1)(ii), 32(1)(8), 32(2), 34(2)(i), 43A, 43(1), 43(6), 43(6)(a), 43(6)(b), 294AIncome tax Act, 1922 — Section 3, 6, 7, 10, 10(2)(vi), 10(5)(b)
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Supreme Court07 Nov 1974Dismissed

Thakorebhai Kevelbhai Patel Vs State of Gujarat

Supreme Court Of India · AIR 1975 SC 270 : AIR 1974 SC 270 : (1975) 1 SCC 1 : (1975) 2 SCR 667

Constitution of India, 1950 — Article 14Gujarat Vacant Lands in Urban Areas (Prohibition and Alienation) Act, 1972 — Section 7(1), 7(2)
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