COURT ARCHIVE

Supreme Court Of India judgments

59,791 judgments · page 2,619 of 2,990

Supreme Court18 Feb 1974Allowed

Dharman Raj Banshi Vs State of West Bengal

Supreme Court Of India · AIR 1974 SC 897 : (1974) CriLJ 749 : (1974) 4 SCC 133 : (1974) SCC(Cri) 271 : (1974) 6 UJ 235

Constitution of India, 1950 — Article 22(5), 32Maintenance of Internal Security Act, 1971 — Section 8(1)

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Supreme Court18 Feb 1974Allowed

Golam Hossain Mondal Vs State of West Bengal

Supreme Court Of India · AIR 1974 SC 895 : (1974) CriLJ 748 : (1974) 4 SCC 139 : (1974) SCC(Cri) 278 : (1974) 6 UJ 210

Constitution of India, 1950 — Article 22(5), 32

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Supreme Court18 Feb 1974Dismissed

Odut Ali Miah Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 894 : (1974) CriLJ 904 : (1974) 4 SCC 129 : (1974) SCC(Cri) 268 : (1974) 6 UJ 216

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

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Supreme Court18 Feb 1974dismissed

Malwa Shaw Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 957 : (1974) CriLJ 778 : (1974) 4 SCC 127 : (1974) SCC(Cri) 265 : (1974) 6 UJ 214

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

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Supreme Court18 Feb 1974Allowed

State of Orissa Vs Chandrika Mohaptra and Others Etc.

Supreme Court Of India · (1977) LW(Cri) 11

Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 494Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149

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Supreme Court18 Feb 1974Allowed

Mohd. Ilyas Vs State of U. P.

Supreme Court Of India · AIR 1974 SC 1980 : (1974) CriLJ 1380 : (1975) 3 SCC 8 : (1974) SCC(Cri) 704

Criminal Procedure Code, 1973 (CrPC) — Section 342, 87, 88Penal Code, 1860 (IPC) — Section 147, 149, 302, 34

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Supreme Court15 Feb 1974Allowed

Debu Mahato Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 816 : (1974) CriLJ 699 : (1974) 4 SCC 135 : (1974) SCC(Cri) 274 : (1974) 6 UJ 182

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

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Supreme Court15 Feb 1974Allowed

The Trustees of Port of Bombay Vs The Premier Automobiles Ltd. and Another

Supreme Court Of India · AIR 1974 SC 923 : (1974) 4 SCC 710 : (1974) 3 SCR 397

Bombay Port Trust Act, 1879 — Section 61A, 87Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 151, 152, 161

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Supreme Court14 Feb 1974Allowed

V.S. Thiagaraja Mudaliar Vs Bava C. Chokkappa Mudaliar and Others Brahadeeswaran Shanmugha Sundram Vs Bava C. Chokkappa Mudaliar and Others

Supreme Court Of India · AIR 1974 SC 944 : (1974) 2 SCC 58 : (1974) 3 SCR 388

Madras Hindu Religious Endowments Act, 1926 — Section 84, 84(1)

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Supreme Court14 Feb 1974Allowed

Mohd. Alam Vs State of West Bengal Jiten Ninia Vs State of West Bengal

Supreme Court Of India · AIR 1974 SC 917 : (1974) CriLJ 770 : (1974) 4 SCC 463 : (1974) SCC(Cri) 499 : (1974) 3 SCR 379 : (1974) 6 UJ 197

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

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Supreme Court14 Feb 1974Dismissed

Sampat Tatyada Shinde Vs State of Maharashtra

Supreme Court Of India · AIR 1974 SC 791 : (1974) CriLJ 674 : (1974) 4 SCC 213 : (1974) SCC(Cri) 382 : (1974) 6 UJ 177

Criminal Procedure Code, 1973 (CrPC) — Section 342, 384Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302

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Supreme Court13 Feb 1974Dismissed

Jagdish Prasad Vs The State of Bihar and Another

Supreme Court Of India · AIR 1974 SC 911 : (1974) CriLJ 764 : (1976) 9 PLJR 1 : (1974) 4 SCC 455 : (1974) SCC(Cri) 491 : (1974) 3 SCR 369

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

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Supreme Court13 Feb 1974Dismissed

Shri Banwari Dass Vs Shri Sumer Chand and Others

Supreme Court Of India · AIR 1974 SC 1032 : (1974) 4 SCC 817 : (1974) 3 SCR 358

Delhi Municipal Corporation Act, 1957 — Section 19, 19(1), 19(2), 22, 33Penal Code, 1860 (IPC) — Section 171E, 171F

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Supreme Court12 Feb 1974Allowed

Chawla and Another Vs State of Haryana

Supreme Court Of India · AIR 1974 SC 1039 : (1974) CriLJ 791 : (1974) 4 SCC 579 : (1974) SCC(Cri) 615 : (1974) 3 SCR 340

Criminal Procedure (Amendment) Act, 1955 — Section 367(5)Penal Code, 1860 (IPC) — Section 148, 149, 302, 34

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Supreme Court12 Feb 1974Allowed

The Superintendent and Remembrancer of Legal Affairs, West Bengal Vs S.K. Roy

Supreme Court Of India · AIR 1974 SC 794 : (1974) CriLJ 678 : (1974) 4 SCC 230 : (1974) SCC(Cri) 399 : (1974) 3 SCR 348

Penal Code, 1860 (IPC) — Section 403, 406, 409

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Supreme Court12 Feb 1974Dismissed

Narayan Shankar Gaikwad and Others Vs The State of Maharashtra

Supreme Court Of India · AIR 1974 SC 675 : (1974) CriLJ 601 : (1974) 4 SCC 297 : (1974) SCC(Cri) 459 : (1974) 6 UJ 188

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

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Supreme Court12 Feb 1974Dismissed

Mohd. Aslam Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1974 SC 678 : (1974) CriLJ 605 : (1974) 4 SCC 91 : (1974) SCC(Cri) 288 : (1974) 6 UJ 181

Penal Code, 1860 (IPC) — Section 302

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Supreme Court12 Feb 1974Disposed Of

Raghubir Singh Vs State of Haryana

Supreme Court Of India · AIR 1974 SC 677 : (1974) CriLJ 603 : (1975) 3 SCC 37 : (1974) SCC(Cri) 733 : (1974) 3 SCR 356

Penal Code, 1860 (IPC) — Section 201

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Supreme Court11 Feb 1974Allowed

Ediga Anamma Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1974 SC 799 : (1974) CriLJ 683 : (1974) 4 SCC 443 : (1974) SCC(Cri) 479 : (1974) 3 SCR 329

Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 367(5)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 149, 201, 302

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Supreme Court08 Feb 1974Allowed

Sasthi Keot Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 525 : (1974) CriLJ 464 : (1974) 4 SCC 131 : (1974) SCC(Cri) 270 : (1974) 3 SCR 313 : (1974) 6 UJ 741

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

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