COURT ARCHIVE

Supreme Court Of India judgments, 1974

444 judgments · page 6 of 23

Supreme Court05 Nov 1974Dismissed

Bhagwan Dass Sehgal Vs State of Haryana and Others

Supreme Court Of India · AIR 1974 SC 2355 : (1975) 1 SCC 249 : (1975) 2 SCR 580 : (1974) 6 UJ 775

Constitution of India, 1950 — Article 14, 191(1)Punjab State Legislature (Prevention of Disqualification) Act, 1952 — Section 2

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Supreme Court05 Nov 1974Allowed

Dulal Chandra Majumdar Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 2361 : (1975) CriLJ 19 : (1975) 3 SCC 404 : (1975) 2 SCR 589 : (1974) 6 UJ 728

Maintenance of Internal Security Act, 1971 — Section 3(2)(1)

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Supreme Court05 Nov 1974Allowed

Commissioner of Income Tax, West Bengal III Vs Indian Sugar Mills Association

Supreme Court Of India · AIR 1975 SC 506 : AIR 1974 SC 506 : (1974) 97 ITR 486 : (1975) 3 SCC 479 : (1975) 2 SCR 605

Income Tax Act, 1922 — Section 4(3)

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Supreme Court04 Nov 1974Allowed

Union of India (UOI) and Another Vs Parameswaran Match Works and Others Superintendent of Central Excise and Others Vs Gandhiji Cottage Match Works and Others

Supreme Court Of India · AIR 1974 SC 2349 : (1989) 25 ECR 274 : (1978) 2 ELT 436 : (1975) 1 SCC 305 : (1975) 2 SCR 573 : (1974) 6 UJ 758

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 12, 3, 37, 6Constitution of India, 1950 — Article 14

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Supreme Court04 Nov 1974Allowed

Dilip Kumar Gon Vs Durga Prasad Singh

Supreme Court Of India · AIR 1974 SC 2343 : (1975) PLJR 82 : (1975) 8 PLJR 82 : (1975) 1 SCC 401 : (1975) 2 SCR 570 : (1974) 6 UJ 745

Representation of the People Act, 1951 — Section 33(2)

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Supreme Court01 Nov 1974Dismissed

Brahm Pal and Another Vs Municipal Corporation of Delhi

Supreme Court Of India · (1975) 3 SCC 703 : (1974) 6 UJ 742

Prevention of Food Adulteration Act, 1954 — Section 16, 7

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Supreme Court31 Oct 1974Allowed

Challapalli Sugar Ltd. Vs The Commissioner of Income Tax, A.P., Hyderabad Commissioner of Income Tax (Central) Calcutta Vs Hindustan Petroleum Corporation Ltd., Mahul

Supreme Court Of India · AIR 1975 SC 97 : (1975) 98 ITR 167 : (1975) 3 SCC 572 : (1975) 2 SCR 538

Companies Act, 1948 — Section 65Income Tax Act, 1922 — Section 10(2), 10(5), 66(1)

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Supreme Court31 Oct 1974dismissed

Joginder Nath and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1975 SC 511 : AIR 1974 SC 511 : (1975) 3 SCC 459 : (1975) 2 SCR 553 : (1975) 1 SLJ 42

Constitution of India, 1950 — Article 14, 16, 234, 309, 32Delhi Higher Judicial Services Rules, 1970 — Rule 11, 16, 17, 7, 8

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Supreme Court30 Oct 1974Dismissed

The University of Cochin Vs Dr. N. Raman Nair and Others

Supreme Court Of India · AIR 1974 SC 2319 : (1974) LabIC 1436 : (1975) 3 SCC 628 : (1975) 2 SCR 526 : (1974) 6 UJ 715

Cochin University Act, 1971 — Section 6(2)Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17

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Supreme Court30 Oct 1974dismissed

Sudershan Kumar Vs State of Delhi

Supreme Court Of India · AIR 1974 SC 2328 : (1975) CriLJ 16 : (1975) 3 SCC 831 : (1975) 2 SCR 520 : (1974) 6 UJ 724

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 326

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Supreme Court29 Oct 1974Dismissed

D. Cawasji and Co. and Others Vs State of Mysore and Another

Supreme Court Of India · AIR 1975 SC 813 : (1978) 2 ELT 154 : (1975) 1 SCC 636 : (1975) 2 SCR 511

Constitution Of India, 1950 — Article 19(1)(f), 32, 226, 265Limitation Act, 1963 — Section 17(1)(c)Indian Contract Act, 1872 — Section 72

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Supreme Court29 Oct 1974Dismissed

Har Swarup Vs The General Manager, Central Railway and Others

Supreme Court Of India · AIR 1975 SC 202 : AIR 1974 SC 202 : (1975) LabIC 147 : (1975) 3 SCC 621 : (1974) 6 UJ 670

Constitution of India, 1950 — Article 226, 32

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Supreme Court17 Oct 1974Dismissed

Roshanlal Kuthalia and Others Vs R.B. Mohan Singh Oberoi

Supreme Court Of India · AIR 1975 SC 824 : (1975) 4 SCC 628 : (1975) 2 SCR 491

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 15, 13, 15, 20, 9Limitation Act, 1908 — Article 117, 14

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Supreme Court17 Oct 1974Allowed

Shri Bhagwan Dutt Vs Smt. Kamla Devi and Another

Supreme Court Of India · AIR 1975 SC 83 : (1975) CriLJ 40 : (1975) 2 SCC 386 : (1975) 2 SCR 483

Criminal Procedure Code, 1973 (CrPC) — Section 125, 438

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Supreme Court17 Oct 1974dismissed

Bankatlal Vs State of Rajasthan

Supreme Court Of India · AIR 1975 SC 522 : AIR 1974 SC 522 : (1975) CriLJ 439 : (1975) 4 SCC 598 : (1975) 2 SCR 470

Constitution of India, 1950 — Article 22(5)Maintenance of Internal Security Act, 1971 — Section 3(1), 8(1)

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Supreme Court17 Oct 1974dismissed

Biran Singh and Others Vs The State of Bihar

Supreme Court Of India · AIR 1975 SC 87 : (1975) CriLJ 44 : (1975) 4 SCC 161

Penal Code, 1860 (IPC) — Section 302, 323, 34, 99

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Supreme Court16 Oct 1974dismissed

Commissioner of Income Tax, Hyderabad Vs Nawab Mir Barkat Ali Khan Bahadur

Supreme Court Of India · AIR 1975 SC 838 : (1974) 97 ITR 246 : (1975) 4 SCC 360 : (1975) 2 SCR 453

Income Tax Act, 1922 — Section 66(1)

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Supreme Court16 Oct 1974Dismissed

Commissioner of Income Tax, Hyderabad Vs Barkat Ali Khan Bahadur

Supreme Court Of India · (1974) 10 SC CK 0036

Trusts Act, 1882 — Section 58

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Supreme Court16 Oct 1974Dismissed

Income Tax Officer, Income Tax-cum-Wealth Tax Circle II, Hyderabad Vs Nawab Mir Barkat Ali Khan Bahadur, Hyderabad

Supreme Court Of India · AIR 1975 SC 703 : AIR 1974 SC 703 : (1974) 97 ITR 239 : (1975) 4 SCC 370 : (1975) 2 SCR 464 : (1974) 6 UJ 711

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 16(3), 34Income Tax Act, 1961 — Section 147, 148

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Supreme Court16 Oct 1974dismissed

Shri Parvez Qadir Vs Union of India (UOI)

Supreme Court Of India · AIR 1975 SC 446 : AIR 1974 SC 446 : (1975) 2 LLJ 306 : (1975) 4 SCC 318 : (1975) 2 SCR 432 : (1975) 1 SLJ 130

All India Services (Amendment) Act, 1963 — Section 3Constitution of India, 1950 — Article 226Forest Service (Initial Recruitment) Regulations Rules, 1966 — Regulation 4, 5

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