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Supreme Court Of India judgments

59,791 judgments · page 2,620 of 2,990

Supreme Court08 Feb 1974

Bhut Nath Mete Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 806 : (1974) CriLJ 690 : (1974) 1 SCC 645 : (1974) SCC(Cri) 300 : (1974) 3 SCR 315

Constitution of India, 1950 — Article 22, 22(5)Maintenance of Internal Security Act, 1971 — Section 10, 3, 3(1), 3(3)
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Supreme Court05 Feb 1974Dismissed

Swantraj and Others Vs State of Maharashtra

Supreme Court Of India · AIR 1974 SC 517 : (1974) CriLJ 472 : (1975) 3 SCC 322 : (1974) SCC(Cri) 930 : (1974) 3 SCR 287

Drugs and Cosmetics Act, 1940 — Section 18, 27Drugs and Cosmetics Rules, 1945 — Rule 61, 62
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Supreme Court05 Feb 1974Dismissed

Kanu Sanyal Vs District Magistrate, Darjeeling and Others

Supreme Court Of India · AIR 1974 SC 510 : (1974) CriLJ 465 : (1974) 4 SCC 141 : (1974) SCC(Cri) 280 : (1974) 3 SCR 279

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 344Penal Code, 1860 (IPC) — Section 120, 34
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Supreme Court01 Feb 1974Allowed

Shaik Hanif and Others Vs State of W.B.

Supreme Court Of India · AIR 1974 SC 679 : (1974) CriLJ 606 : (1974) 1 SCC 637 : (1974) SCC(Cri) 292 : (1974) 3 SCR 258

Constitution of India, 1950 — Article 22(5), 32Maintenance of Internal Security Act, 1971 — Section 3Penal Code, 1860 (IPC) — Section 379
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Supreme Court31 Jan 1974Disposed Of

Mangalore Ganesh Beedi Works and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1974 SC 1832 : (1974) 28 FLR 177 : (1974) LabIC 1237 : (1974) 1 LLJ 367 : (1974) 4 SCC 43 : (1974) 3 SCR 221

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 2, 3, 37(3), 4Constitution of India, 1950 — Article 14, 19(1)Maternity Benefits Act, 1961 — Section 4, 5
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Supreme Court25 Jan 1974Dismissed

Som Prakash Vs State of Delhi

Supreme Court Of India · AIR 1974 SC 989 : (1974) CriLJ 784 : (1974) 4 SCC 84 : (1974) SCC(Cri) 215 : (1974) 3 SCR 200

Constitution of India, 1950 — Article 136
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Supreme Court24 Jan 1974Allowed

J.K. Kapur and Others Vs State of Gujarat and Others

Supreme Court Of India · AIR 1974 SC 1996 : (1974) 4 SCC 92 : (1974) 6 UJ 171

Bombay Entertainment Duty (Amendment) Act, 1967 — Section 4BBombay Entertainments Duty Act, 1923 — Section 3, 4, 4(2)Bombay Entertainments Duty Rules, 1958 — Rule 11(4), 13
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Supreme Court17 Jan 1974Disposed Of

Arvind Mohan Sinha Vs Amulya Kumar Biswas and Others

Supreme Court Of India · AIR 1974 SC 1818 : (1974) CriLJ 885 : (1974) 4 SCC 222 : (1974) SCC(Cri) 391 : (1974) 3 SCR 133

Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 258(2), 306(2), 309(2)Defence of India Rules, 1962 — Rule 126B, 126D, 126H, 126I, 126PProbation of Offenders Act, 1958 — Section 4, 4(1)
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