COURT ARCHIVE

Supreme Court Of India judgments, 1974

444 judgments · page 8 of 23

Supreme Court04 Oct 1974Dismissed

Maneksha Ardeshir Irani and Another Vs Manekji Edulji Mistry and Others

Supreme Court Of India · AIR 1974 SC 2123 : (1974) 2 SCC 621 : (1975) 2 SCR 341 : (1974) 6 UJ 691

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4B, 88B(1), 88B(2)Transfer of Property Act, 1882 — Section 106

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Supreme Court04 Oct 1974Dismissed

International Cotton Corpn. (P) Ltd. Ors. Vs Commercial Tax Officer, Hubli, and Others

Supreme Court Of India · AIR 1975 SC 1604 : (1975) 3 SCC 585 : (1975) 2 SCR 345 : (1975) 35 STC 1 : (1974) 6 UJ 702

Central Sales Tax (Amendment) Act, 1969 — Section 10Central Sales Tax Act, 1956 — Section 6(1A), 8(2), 8(2A)

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Supreme Court04 Oct 1974Allowed

Noor Chand Sheikh Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 2120 : (1974) CriLJ 1394 : (1975) 3 SCC 306 : (1974) SCC(Cri) 914

Penal Code, 1860 (IPC) — Section 147, 379, 461, 511

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Supreme Court04 Oct 1974Dismissed

Kamroonissa Vs The State of Maharashtra

Supreme Court Of India · AIR 1974 SC 2117 : (1974) CriLJ 1392 : (1975) 3 SCC 272 : (1974) SCC(Cri) 880 : (1974) 6 UJ 682

Penal Code, 1860 (IPC) — Section 379Probation of Offenders Act, 1958 — Section 3, 4

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Supreme Court04 Oct 1974Dismissed

INTERNATIONAL COTTON CORPORATION (P) LTD. Vs COMMERCIAL TAX OFFICER, HUBLI and Others (CIVIL APPEAL NO. 514 OF 1970). M. BASAPPA AND BROS. ETC. ETC. v. COMMERCIAL TAX OFFICER and Others (CIVIL APPEAL NOS. 166-173, 181-243 OF 1973). RALLIS IN

Supreme Court Of India · (1974) 3 CTR 265

Central Sales Tax Act, 1956 — Section 3, 6, 8, 9Constitution of India, 1950 — Article 14

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Supreme Court03 Oct 1974Dismissed

Government of India and Another Vs C.A. Balakrishnan and Others

Supreme Court Of India · AIR 1975 SC 1498 : (1975) 30 FLR 29 : (1975) LabIC 162 : (1975) 1 LLJ 301 : (1975) 3 SCC 256 : (1974) 6 UJ 744

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Supreme Court03 Oct 1974Dismissed

Acharya Maharajshri Narendra Prasadji Anandprasadji Maharaj and Others Vs The State of Gujarat and Others

Supreme Court Of India · AIR 1974 SC 2098 : (1975) 1 SCC 11 : (1975) 2 SCR 317 : (1974) 6 UJ 693

Constitution of India, 1950 — Article 14, 19, 26, 31, 31(2)

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Supreme Court03 Oct 1974Dismissed

Dattatreya Shanker Mote and Others Vs Anand Chintaman Datar and Others

Supreme Court Of India · (1974) 2 SCC 799 : (1975) 2 SCR 224

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 34 Rule 15, Order 34 Rule 4, Order 34 Rule 6, 11Registration Act, 1908 — Section 48Specific Relief Act, 1877 — Section 27

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Supreme Court03 Oct 1974Allowed

State of Gujarat Vs Jamnadas G. Pabri and Others

Supreme Court Of India · AIR 1974 SC 2233 : (1975) 1 SCC 138 : (1975) 2 SCR 330

Gujarat Panchayats Act, 1961 — Section 303A, 303A(1)

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Supreme Court03 Oct 1974

Bhola Bhuiya Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 2122 : (1974) CriLJ 1462 : (1975) 3 SCC 253 : (1974) SCC(Cri) 871

Constitution of India, 1950 — Article 22(5)

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Supreme Court03 Oct 1974Allowed

Shri Kanwar Lal Gupta Vs Amar Nath Chawla and Others

Supreme Court Of India · AIR 1975 SC 308 : AIR 1974 SC 308 : (1975) 3 SCC 646 : (1975) 2 SCR 259

Evidence Act, 1872 — Section 123, 35Representation of the People Act, 1951 — Section 123(6), 77

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Supreme Court01 Oct 1974Dismissed

The State of Andhra Pradesh and Another Vs K. Jayaraman and Others

Supreme Court Of India · AIR 1975 SC 633 : (1975) 30 FLR 1 : (1975) LabIC 385 : (1975) 1 LLJ 256 : (1974) 2 SCC 738 : (1974) 6 UJ 683

Constitution of India, 1950 — Article 226

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Supreme Court01 Oct 1974Dismissed

Binod Bihari Mahato Vs State of Bihar and Others

Supreme Court Of India · AIR 1974 SC 2125 : (1974) CriLJ 1457 : (1975) 3 SCC 328 : (1974) SCC(Cri) 936 : (1975) 2 SCR 215

Constitution of India, 1950 — Article 32Maintenance of Internal Security Act, 1971 — Section 3(1)

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Supreme Court01 Oct 1974Allowed

Smt. Satya Vs Shri Teja Singh

Supreme Court Of India · AIR 1975 SC 105 : (1975) CriLJ 52 : (1975) 1 SCC 120 : (1975) 2 SCR 197

Civil Procedure Code, 1908 (CPC) — Section 13Criminal Procedure Code, 1973 (CrPC) — Section 13Evidence Act, 1872 — Section 41, 44

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Supreme Court30 Sept 1974Dismissed

Nachhittar Singh Vs The State of Punjab

Supreme Court Of India · AIR 1975 SC 118 : (1975) CriLJ 66 : (1975) 3 SCC 266 : (1974) SCC(Cri) 874

Constitution of India, 1950 — Article 134, 136Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 302, 307, 34

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Supreme Court27 Sept 1974dismissed

Sant Narain Mathur and Others Vs Rama Krishna Mission and Others

Supreme Court Of India · AIR 1974 SC 2241 : (1974) 2 SCC 730 : (1975) 2 SCR 188 : (1974) 6 UJ 675

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

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Supreme Court26 Sept 1974Dismissed

Mirza Nausherwan Khan and Another Vs The Collector (Land Acquisition), Hyderabad

Supreme Court Of India · AIR 1974 SC 2247 : (1975) 1 SCC 238 : (1975) 2 SCR 184 : (1974) 6 UJ 665

Land Acquisition Act, 1894 — Section 23

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Supreme Court26 Sept 1974Allowed

Mohd. Rajab Gujari Vs The State of Jammu and Kashmir and Another

Supreme Court Of India · (1975) 2 SCC 323 : (1974) 6 UJ 668

Hoarding and Profiteering Prevention Ordinance, 1943 — Section 3

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Supreme Court24 Sept 1974Allowed

Sk. Sekawat Vs The State of West Bengal

Supreme Court Of India · AIR 1975 SC 64 : (1975) CriLJ 33 : (1975) 3 SCC 249 : (1974) SCC(Cri) 867 : (1975) 2 SCR 161

Constitution of India, 1950 — Article 22(5)

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Supreme Court24 Sept 1974Dismissed

Bolani Ores Ltd.

Supreme Court Of India · AIR 1975 SC 17 : (1974) 2 SCC 777 : (1975) 2 SCR 138

Constitution Of India, 1950 — Article 226, 301Motor Vehicles Act, 1939 — Section 2, 2(1), 2(18), 2(24), 2(25), 3, 4, 5, 6, 7, 8, 22, 42(1), 47(1), 55(f), 71(2), 74, 75(1), 77(3)Bihar And Orissa Motor Vehicles Taxation Act, 1930 — Section 2(c), 2(j), 6, 6B, 7, 9A

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