COURT ARCHIVE

Supreme Court Of India judgments

59,791 judgments · page 2,622 of 2,990

Supreme Court20 Dec 1973Allowed

Fagu Shaw and Others Vs The State of West Bengal

Supreme Court Of India · AIR 1974 SC 613 : (1974) CriLJ 486 : (1974) 4 SCC 152 : (1974) SCC(Cri) 316 : (1974) 2 SCR 832

Constitution of India, 1950 — Article 14, 19, 22, 22(4), 22(7)Maintenance of Internal Security Act, 1971 — Section 12, 12(1), 13

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Supreme Court19 Dec 1973dismissed

S.K. Ibrahim Vs The State of West Bengal and Others

Supreme Court Of India · AIR 1974 SC 736 : (1974) CriLJ 657 : (1975) 3 SCC 13 : (1974) SCC(Cri) 709 : (1974) 2 SCR 803

Constitution of India, 1950 — Article 32

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Supreme Court19 Dec 1973Dismissed

Sri Chand Batra Vs State of U.P.

Supreme Court Of India · AIR 1974 SC 639 : (1974) CriLJ 590 : (1974) 4 SCC 247 : (1974) SCC(Cri) 409 : (1974) 2 SCR 821 : (1974) 6 UJ 149

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 45

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Supreme Court19 Dec 1973Allowed

Datar Singh Vs The State of Punjab

Supreme Court Of India · AIR 1974 SC 1193 : (1974) CriLJ 908 : (1975) 4 SCC 272 : (1974) 2 SCR 808

Criminal Procedure Code, 1898 (CrPC) — Section 157, 162Penal Code, 1860 (IPC) — Section 302, 409

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Supreme Court18 Dec 1973Allowed

Shyam Niranjan Dubey and Others Vs State of U.P.

Supreme Court Of India · AIR 1974 SC 541 : (1974) CriLJ 475 : (1974) 3 SCC 771 : (1974) SCC(Cri) 247 : (1974) 6 UJ 144

Penal Code, 1860 (IPC) — Section 302, 323, 34

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Supreme Court17 Dec 1973dismissed

Ousu Varghese Vs State of Kerala

Supreme Court Of India · AIR 1974 SC 739 : (1974) CriLJ 624 : (1974) 3 SCC 767 : (1974) SCC(Cri) 243 : (1974) 6 UJ 104

Penal Code, 1860 (IPC) — Section 302, 307, 324

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Supreme Court17 Dec 1973dismissed

Shri Rama Sugar Industries Ltd. Vs State of Andhra Pradesh and Others The Andhra Sugars Ltd. and Others Vs State of Andhra Pradesh and Another

Supreme Court Of India · AIR 1974 SC 1745 : (1974) 1 SCC 534 : (1974) 2 SCR 787 : (1974) 33 STC 277

Andhra Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1961 — Section 21(3)Constitution of India, 1950 — Article 14

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Supreme Court17 Dec 1973dismissed

The State of Punjab and Another Vs Khan Chand The State of Punjab Vs Ram Chander Jagdish Chander

Supreme Court Of India · AIR 1974 SC 543 : (1974) 1 SCC 549 : (1974) 2 SCR 768

Constitution of India, 1950 — Article 14, 31(2), 31(5)East Punjab Movable Property (Requisitioning) Act, 1947 — Section 2

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Supreme Court14 Dec 1973Allowed

State of Rajasthan and Others Vs Shri Sajjanlal Panjawat and Others

Supreme Court Of India · AIR 1993 SC 706 : AIR 1975 SC 706 : (1974) 1 SCC 500 : (1974) 2 SCR 741 : (1973) WLN 1008

Constitution of India, 1950 — Article 25, 26, 372Rajasthan Public Trusts Act, 1959 — Section 17(1), 17(3), 30, 52(1), 53(5)

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Supreme Court14 Dec 1973Allowed

University of Rajasthan, Jaipur Vs Roshan Lal Seth

Supreme Court Of India · AIR 1974 SC 539 : (1974) 1 SCC 371 : (1974) 6 UJ 50 : (1973) WLN 1006

Rajputana University Regulation — Regulation 12

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Supreme Court14 Dec 1973dismissed

Vijay Kumar Vs State of Punjab

Supreme Court Of India · AIR 1974 SC 687 : (1998) AIRSCW 3923 : (1974) CriLJ 615 : (1974) 3 SCC 769 : (1974) SCC(Cri) 245 : (1974) 2 SCR 701 : (1998) 8 Supreme 110

Criminal Procedure Code, 1898 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 16(1)

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Supreme Court14 Dec 1973Dismissed

Pooran Mal Vs The Director of Inspection (Investigation), New Delhi and Others

Supreme Court Of India · AIR 1974 SC 348 : (1974) 93 ITR 505 : (1974) 1 SCC 345 : (1974) 2 SCR 704

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1898 (CrPC) — Section 103, 165, 96, 96(1)

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Supreme Court14 Dec 1973Partly Allowed

Om Prakash and Another Vs State of U.P. and Others

Supreme Court Of India · AIR 1974 SC 1202 : (1974) 1 SCC 628 : (1974) 2 SCR 731

Land Acquisition Act, 1894 — Section 18, 4, 6Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 130, 357, 363, 365(4), 372(1)Uttar Pradesh Town Improvement Act, 1919 — Section 42

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Supreme Court13 Dec 1973Allowed

Kolathoor Variath and Another Vs Pairaprakottoth Cheriya Kumhahammad Haji

Supreme Court Of India · AIR 1974 SC 689 : (1974) 1 SCC 590

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Supreme Court12 Dec 1973Dismissed

Naseem Ahmed Vs Delhi Administration

Supreme Court Of India · AIR 1974 SC 691 : (1974) CriLJ 617 : (1974) 3 SCC 668 : (1974) SCC(Cri) 198 : (1974) 2 SCR 694

Penal Code, 1860 (IPC) — Section 302

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Supreme Court12 Dec 1973Allowed

The East India Hotels Vs Their Workmen and Others

Supreme Court Of India · AIR 1974 SC 696 : (1974) LabIC 532 : (1974) 1 LLJ 282 : (1974) 3 SCC 712 : (1974) 6 UJ 45

Industrial Disputes Act, 1947 — Section 10, 11A

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Supreme Court11 Dec 1973Dismissed

State of U.P. Vs Bansi Dhar and Others

Supreme Court Of India · AIR 1974 SC 1084 : (1974) 1 SCC 446 : (1974) 2 SCR 679

Civil Procedure Code, 1908 (CPC) — Section 80

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Supreme Court11 Dec 1973Allowed

Katikara Chintamani Dora and Others Vs Guntreddi Annamanaidu and Others

Supreme Court Of India · AIR 1974 SC 1069 : (1974) 1 SCC 567 : (1974) 2 SCR 655

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 2(2), 9, 96(3)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 12, 2(7), 64A(2), 9, 9(1)

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Supreme Court11 Dec 1973Dismissed

A.V. Raju Vs State of Orissa

Supreme Court Of India · AIR 1974 SC 1350 : (1974) CriLJ 611(1) : (1974) 3 SCC 666 : (1974) SCC(Cri) 196 : (1974) 6 UJ 142

Railways Act, 1890 — Section 101

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Supreme Court11 Dec 1973Allowed

K.T. Chandy Vs Mansa Ram Zade

Supreme Court Of India · AIR 1974 SC 642 : (1974) CriLJ 594 : (1974) 29 FLR 132 : (1974) 1 LLJ 278 : (1974) 1 SCC 414 : (1974) SCC(Cri) 210 : (1974) 2 SCR 650

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