COURT ARCHIVE

Supreme Court Of India judgments

59,791 judgments · page 2,618 of 2,990

Supreme Court26 Feb 1974dismissed

Shri Ram Labhaya Vs Municipal Corporation of Delhi and Another

Supreme Court Of India · AIR 1974 SC 789 : (1974) CriLJ 672 : (1974) 4 SCC 491 : (1974) SCC(Cri) 527 : (1974) 3 SCR 470

Prevention of Food Adulteration Act, 1954 — Section 10(7), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 44

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Supreme Court26 Feb 1974Allowed

Lakshman Khatik Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 1264 : (1974) CriLJ 936 : (1974) 4 SCC 1 : (1974) SCC(Cri) 289 : (1974) 6 UJ 297

Constitution of India, 1950 — Article 32Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2)

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Supreme Court26 Feb 1974dismissed

Sailesh Dutta alias Katla Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 1817 : (1974) CriLJ 884 : (1974) 4 SCC 83 : (1974) SCC(Cri) 214 : (1974) 6 UJ 270

Constitution of India, 1950 — Article 32

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Supreme Court26 Feb 1974Dismissed

Pedamallu Ramanamma Vs Arisenkula Appalanarasamma

Supreme Court Of India · AIR 1974 SC 2187 : (1974) 4 SCC 842 : (1974) 6 UJ 267

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Supreme Court26 Feb 1974Dismissed

Bikash Chandra Saha Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 785 : (1974) CriLJ 670 : (1974) 4 SCC 593 : (1974) SCC(Cri) 629 : (1974) 6 UJ 268

Constitution of India, 1950 — Article 32Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2)

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Supreme Court26 Feb 1974Dismissed

Olia Mallick alias Oliruddin Mallick Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 1816 : (1974) CriLJ 883 : (1974) 1 SCC 594 : (1974) SCC(Cri) 262 : (1974) 6 UJ 756

Constitution of India, 1950 — Article 22(5), 32Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2)

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Supreme Court26 Feb 1974Allowed

State of Mysore Vs Dr. Anant Vinayak Patwardhan

Supreme Court Of India · AIR 1974 SC 2364 : (1975) 3 SCC 476 : (1974) 3 SCR 460 : (1974) 6 UJ 203

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Supreme Court26 Feb 1974dismissed

Madhab Roy alias Madha Roy Vs State of West Bengal

Supreme Court Of India · AIR 1975 SC 255 : AIR 1974 SC 255 : (1974) CriLJ 1335 : (1974) 4 SCC 548 : (1974) SCC(Cri) 584 : (1974) 6 UJ 276

Constitution of India, 1950 — Article 22(5)

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Supreme Court26 Feb 1974Dismissed

Vidhyadhar Krishnarao Mungi and Others Vs Usman Gani Saheb Konkani and Others

Supreme Court Of India · AIR 1974 SC 658 : (1974) 2 SCC 338 : (1974) 6 UJ 218

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Supreme Court26 Feb 1974Allowed

Iftikhar Ahmed and Others Vs Syed Meharban Ali and Others

Supreme Court Of India · AIR 1974 SC 749 : (1974) RD 126 : (1974) 2 SCC 151 : (1974) 3 SCR 464 : (1974) 6 UJ 257

Arbitration Act, 1940 — Section 30

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Supreme Court26 Feb 1974Allowed

Deben Das Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 1149 : (1974) CriLJ 805 : (1974) 4 SCC 597 : (1974) SCC(Cri) 633 : (1974) 6 UJ 248

Constitution of India, 1950 — Article 32

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Supreme Court26 Feb 1974Dismissed

Ahmed Yar Jung Vs The Collector Land Acquisition, Hyderabad

Supreme Court Of India · AIR 1974 SC 787 : (1974) 2 SCC 67 : (1974) 6 UJ 264

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Supreme Court22 Feb 1974dismissed

Anil Dey Vs State of West Bengal

Supreme Court Of India · AIR 1974 SC 832 : (1974) CriLJ 702 : (1974) 4 SCC 514 : (1974) SCC(Cri) 550

Constitution of India, 1950 — Article 22(5)

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Supreme Court22 Feb 1974Dismissed

Parmar Himatsingh Jugatsingh Vs Patel Harmanbhai Narsibhai

Supreme Court Of India · AIR 1974 SC 951 : (1974) 2 SCC 115 : (1974) 3 SCR 453

Representation of the People Act, 1951 — Section 33(5), 36(4)

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Supreme Court21 Feb 1974Dismissed

Board of Directors of Andhra Pradesh Co-operative Central Land Mortgage Bank Ltd. and Others Vs Chittor Primary Co-operative Land Mortgage Bank Ltd. and Others

Supreme Court Of India · AIR 1974 SC 1692 : (1974) 1 SCC 608 : (1974) 3 SCR 440

Andhra Pradesh Co-operative Societies Act, 1964 — Section 115Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 70

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Supreme Court21 Feb 1974dismissed

Bava Hajee Hamsa and Others Vs State of Kerala

Supreme Court Of India · AIR 1974 SC 902 : (1974) CriLJ 755 : (1974) 4 SCC 479 : (1974) SCC(Cri) 515

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Supreme Court21 Feb 1974Allowed

Krishna Lal Dutta Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 955 : (1974) CriLJ 775 : (1974) 3 SCC 783 : (1974) SCC(Cri) 259 : (1974) 3 SCR 449

Maintenance of Internal Security Act, 1971 — Section 10, 11, 5

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Supreme Court19 Feb 1974Allowed

Sk. Alek Mohammad Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 889 : (1974) CriLJ 747 : (1974) 4 SCC 599 : (1974) SCC(Cri) 635 : (1974) 6 UJ 247

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

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Supreme Court19 Feb 1974Allowed

Nawabkhan Abbaskhan Vs The State of Gujarat

Supreme Court Of India · AIR 1974 SC 1471 : (1974) CriLJ 1054 : (1974) 2 SCC 121 : (1974) SCC(Cri) 467 : (1974) 3 SCR 427

Bombay Police Act, 1951 — Section 59Constitution of India, 1950 — Article 19

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Supreme Court18 Feb 1974Dismissed

Shri Keshab Chandra Das Vs State of West Bengal and Others

Supreme Court Of India · AIR 1974 SC 1739 : (1974) CriLJ 1273 : (1974) 4 SCC 148 : (1974) SCC(Cri) 350

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

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