Supreme Court02 Sept 1975Allowed
A. Panduranga Rao Vs State of Andhra Pradesh and Others
Supreme Court Of India · AIR 1975 SC 1922 : (1975) LabIC 1452 : (1975) 4 SCC 709 : (1976) 1 SCR 620 : (1975) 7 UJ 785
Constitution of India, 1950 — Article 233
COURT ARCHIVE
Supreme Court Of India judgments, 1975
534 judgments · page 12 of 27
Supreme Court02 Sept 1975Allowed
Sulleh Singh and Others Vs Sohan Lal and Another
Supreme Court Of India · AIR 1975 SC 1957 : (1975) 2 SCC 505 : (1976) 1 SCR 598 : (1975) 7 UJ 783
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14
Supreme Court02 Sept 1975Dismissed
Janampally Narasimha Reddy Vs A.S. Krishna and Company (Private) Limited and Others
Supreme Court Of India · AIR 1977 SC 34 : (1975) 2 SCC 512 : (1975) 7 UJ 790
Supreme Court01 Sept 1975Allowed
Kerala State Electricity Board Vs The Indian Aluminium Co. Ltd.
Supreme Court Of India · AIR 1976 SC 1031 : (1976) 1 SCC 466 : (1976) 1 SCR 552
Penal Code, 1860 (IPC) — Section 21
Supreme Court01 Sept 1975Dismissed
Dharam Pal and Others Vs The State of U.P.
Supreme Court Of India · AIR 1975 SC 1917 : (1975) CriLJ 1666 : (1975) 2 SCC 596 : (1976) 1 SCR 587
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
Supreme Court29 Aug 1975Disposed Of
Sri Nasiruddin Vs State Transport Appellate Tribunal Ramai Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1976 SC 331 : (1975) 2 SCC 671 : (1976) 1 SCR 505
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 225, 226, 227, 228General Clauses Act, 1897 — Section 14
Supreme Court29 Aug 1975Dismissed
Visakhapatnam Municipality Vs Kandregula Nukaraju and Others
Supreme Court Of India · AIR 1975 SC 2172 : (1975) 2 SCC 773 : (1976) 1 SCR 544
Andhra Pradesh District Municipalities Act, 1920 — Section 4(1)Andhra Pradesh Municipalities Act, 1965 — Section 3(1), 3(2), 3(3), 3(4), 81Punjab Municipal Act, 1911 — Section 5(4), 62(10)
Supreme Court29 Aug 1975Allowed
State of Andhra Pradesh and Others Vs Chitra Venkata Rao
Supreme Court Of India · AIR 1975 SC 2151 : (1976) 2 AnWR 7 : (1976) 32 FLR 44 : (1975) LabIC 1585 : (1976) 1 LLJ 21 : (1975) 2 SCC 557 : (1976) 1 SCR 521 : (1975) 7 UJ 774
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 2Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1947 — Section 5(1)
Supreme Court29 Aug 1975Dismissed
State of Punjab and Another Vs Kirpal Singh Bhatia and Others
Supreme Court Of India · AIR 1976 SC 2459 : (1976) LabIC 1561 : (1975) 2 LLJ 540 : (1975) 4 SCC 740 : (1976) 1 SCR 529 : (1975) 7 UJ 766
Punjab Educational Service Class-III (School Cadre) Rules, 1955 — Rule 10, 7
Supreme Court29 Aug 1975dismissed
Balumal Jamnadas Batra Vs State of Maharashtra
Supreme Court Of India · AIR 1975 SC 2083 : (1975) CriLJ 1862 : (1983) 13 ELT 1558 : (1975) 4 SCC 645 : (1976) 1 SCR 539 : (1975) 7 UJ 701
Customs Act, 1962 — Section 111, 123, 135(1)Evidence Act, 1872 — Section 106, 114
Supreme Court29 Aug 1975Dismissed
Gajanan Dattatraya Vs Sherbanu Hosang Patel and Others
Supreme Court Of India · AIR 1975 SC 2156 : (1975) 2 SCC 668 : (1976) 1 SCR 535 : (1975) 7 UJ 764
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)Saurashtra Rent Control Act, 1951 — Section 13(1)
Supreme Court29 Aug 1975dismissed
Babu Rameshwar Prasad Singh and Others Vs Sheo Shankar Prasad Singh and Others
Supreme Court Of India · AIR 1976 SC 1109 : (1976) 1 SCC 202 : (1975) 7 UJ 773
Constitution of India, 1950 — Article 133(1)
Supreme Court28 Aug 1975Allowed
J.K. Vasavada and Others Vs Chandrakanta Chimanlal Bhavsar and Another
Supreme Court Of India · AIR 1975 SC 2089 : (1975) 2 LLJ 503 : (1975) 4 SCC 734 : (1975) 7 UJ 753
Bombay Reorganisation Act, 1960 — Section 81(6)Constitution of India, 1950 — Article 309
Supreme Court28 Aug 1975Dismissed
Shri Rikhu Dev, Chela Bawa Harjug Dass Vs Som Dass (Deceased) through his Chela Shiam Dass
Supreme Court Of India · AIR 1975 SC 2159 : (1976) 1 SCC 103 : (1976) 1 SCR 487 : (1975) 7 UJ 770
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3
Supreme Court28 Aug 1975Dismissed
Madan Lal Vs State of U.P. and Others
Supreme Court Of India · AIR 1975 SC 2085 : (1975) 2 SCC 779 : (1976) 1 SCR 492 : (1975) 7 UJ 759
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1
Supreme Court28 Aug 1975Dismissed
The Sole Trustee, Lok Shikshana Trust Vs The Commissioner of Income Tax, Mysore
Supreme Court Of India · AIR 1976 SC 10 : (1975) 101 ITR 234 : (1976) 1 SCC 254 : (1976) 1 SCR 461
Evidence Act, 1872 — Section 57(4)
Supreme Court27 Aug 1975Allowed
Govindlal Chhaganlal Patel Vs The Agricultural Produce Market Committee, Godhra and Others
Supreme Court Of India · AIR 1976 SC 263 : (1975) 2 SCC 482 : (1976) 1 SCR 451
Bombay Agricultural Produce Markets Act, 1939 — Section 3, 4, 4(1), 4(4)Gujarat Agricultural Produce Markets Act, 1963 — Section 3(5), 36, 4, 5, 5(1)Gujarat Agricultural Produce Markets Rules, 1965 — Rule 3
Supreme Court27 Aug 1975dismissed
Krishan Lal Vs State of Delhi
Supreme Court Of India · AIR 1976 SC 1139 : (1976) CriLJ 854 : (1976) 1 SCC 655 : (1976) SCC(Cri) 146 : (1975) 7 UJ 663
Penal Code, 1860 (IPC) — Section 467
Supreme Court26 Aug 1975Allowed
The Premier Automobiles Ltd. Vs Kamlekar Shantaram Wadke of Bombay and Others
Supreme Court Of India · AIR 1975 SC 2238 : (1975) 31 FLR 195 : (1975) LabIC 1651 : (1975) 2 LLJ 445 : (1976) 1 SCC 496 : (1976) 1 SCR 427
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 80, 9
Supreme Court26 Aug 1975Allowed
Bapubhai Mohanbhai Vs Mahila Sahakari Udyog Mandir Nagardas Narandas Vs Mahila Sahakari Udyog Mandir
Supreme Court Of India · AIR 1975 SC 2128 : (1975) 16 GLR 1092 : (1975) 2 SCC 492 : (1976) 1 SCR 411 : (1975) 7 UJ 741
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 13, 13(1), 15Constitution of India, 1950 — Article 133(1)