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COURT ARCHIVE

Supreme Court Of India judgments, 1975

534 judgments · page 24 of 27

Supreme Court20 Feb 1975Dismissed

M.K. Papiah and Sons Vs The Excise Commissioner and Another

Supreme Court Of India · AIR 1975 SC 1007 : (1975) 1 SCC 492 : (1975) 3 SCR 607 : (1975) 35 STC 537

Calcutta Municipal Act, 1951 — Section 548(2)Delhi Municipal Corporation Act, 1957 — Section 113(2), 150East Punjab General Sales Tax Act, 1948 — Section 5
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Supreme Court19 Feb 1975Dismissed

State of Maharashtra Vs Sindhi alias Raman

Supreme Court Of India · AIR 1975 SC 1665 : (1975) CriLJ 1475 : (1975) 1 SCC 647 : (1975) 3 SCR 574

Criminal Procedure Code, 1973 (CrPC) — Section 374, 375, 376, 420, 423Penal Code, 1860 (IPC) — Section 302
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Supreme Court14 Feb 1975Allowed

Prabhu Narayan Vs A.K. Srivastava

Supreme Court Of India · AIR 1975 SC 968 : (1975) 3 SCC 788 : (1975) 3 SCR 552

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(2), 122Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 123(4), 83(1)
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Supreme Court12 Feb 1975Allowed

Magan Gope Vs The State of West Bengal

Supreme Court Of India · AIR 1975 SC 953 : (1975) CriLJ 791 : (1975) 1 SCC 415 : (1975) 3 SCR 531

Maintenance of Internal Security Act, 1971 — Section 3(1)Penal Code, 1860 (IPC) — Section 143, 148, 149, 186, 307
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Supreme Court12 Feb 1975Dismissed

Shiv Prasad Vs Durga Prasad and Another

Supreme Court Of India · AIR 1975 SC 957 : (1975) 1 SCC 405 : (1975) 3 SCR 526 : (1975) 7 UJ 227

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 89(2), Order 21 Rule 90
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Supreme Court11 Feb 1975Allowed

Ram Kumar Pandey Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1975 SC 1026 : (1975) CriLJ 870 : (1975) 3 SCC 815 : (1975) 3 SCR 519 : (1975) 7 UJ 423

Constitution of India, 1950 — Article 134(1)Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 114, 302, 307, 323, 324
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