COURT ARCHIVE

Supreme Court Of India judgments

59,791 judgments · page 2,604 of 2,990

Supreme Court06 Nov 1974Allowed

Shri Ram Vs The State of U.P. Sia Ram and Another Vs The State of U.P.

Supreme Court Of India · AIR 1975 SC 175 : (1975) 3 SCC 495 : (1975) 2 SCR 622

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 107, 109, 302

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Supreme Court06 Nov 1974Allowed

India Tobacco Co. Ltd. Vs The Commercial Tax Officer, Bhavanipore and Others

Supreme Court Of India · AIR 1975 SC 155 : (1975) 3 SCC 512 : (1975) 2 SCR 612 : (1975) 35 STC 95

Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)West Bengal Sales Tax Act, 1954 — Section 25

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Supreme Court05 Nov 1974Dismissed

Bandarupalli Venkateswarlu Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1974 SC 2363 : (1975) CriLJ 21 : (1975) 3 SCC 492 : (1974) 6 UJ 709

Penal Code, 1860 (IPC) — Section 149, 302, 304, 34

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Supreme Court05 Nov 1974Allowed

K.L. Varadarajan Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1974 SC 2357(1) : AIR 1974 SC 2357 : (1975) 98 ITR 182 : (1975) 3 SCC 595 : (1975) 2 SCR 597

Income Tax Act, 1922 — Section 17(1), 34

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Supreme Court05 Nov 1974Dismissed

Jay and Co. and Others Vs The Regional Transport Authority, Madurai and Others

Supreme Court Of India · AIR 1975 SC 505 : (1975) 1 SCC 148 : (1974) 6 UJ 773

Tamil Nadu Stage Carriages and Contract Carriages (Acquisition) Act, 1973 — Section 16

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Supreme Court05 Nov 1974Dismissed

Champaklal Ganeshmal Vs The State of Maharashtra

Supreme Court Of India · AIR 1975 SC 160 : AIR 1974 SC 160 : (1975) CriLJ 256 : (1975) MhLj 15 : (1975) 3 SCC 485 : (1975) 2 SCR 584

Bombay Police Act, 1951 — Section 124

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Supreme Court05 Nov 1974Dismissed

Sk. Nizamuddin Vs State of West Bengal

Supreme Court Of India · AIR 1974 SC 2353 : (1975) CriLJ 12 : (1975) 3 SCC 395 : (1975) 2 SCR 393

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

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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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