Supreme Court12 Oct 1973Allowed
The Hindustan Lever Ltd. Vs The Workmen
Supreme Court Of India · AIR 1974 SC 17 : (1973) 27 FLR 398 : (1974) LabIC 128 : (1974) 1 LLJ 94 : (1974) 3 SCC 510 : (1973) 5 UJ 850
COURT ARCHIVE
Supreme Court Of India judgments
59,791 judgments · page 2,627 of 2,990
Supreme Court12 Oct 1973Dismissed
Suba Singh Vs Mahendra Singh and Others
Supreme Court Of India · AIR 1974 SC 1657 : (1973) RD 455 : (1974) 1 SCC 418 : (1973) 5 UJ 853
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27(1), 27(2), 27(3), 49, 52Uttar Pradesh Land Revenue Act, 1901 — Section 23, 33
Supreme Court12 Oct 1973Dismissed
The Hindustan Lever Ltd. Vs Their Workmen
Supreme Court Of India · AIR 1974 SC 769 : (1974) 28 FLR 89 : (1974) LabIC 465 : (1974) 3 SCC 514 : (1973) 5 UJ 863
Supreme Court12 Oct 1973Dismissed
Shri Harasingh Charan Mohanty Vs Sh. Surendra Mohanty
Supreme Court Of India · AIR 1974 SC 47 : (1974) 3 SCC 680 : (1974) 2 SCR 39
Representation of the People Act, 1951 — Section 100, 123, 123(3), 123(4)
Supreme Court12 Oct 1973Allowed
Narayanan Sankaran Mooss Vs The State of Kerala and Another
Supreme Court Of India · AIR 1974 SC 175 : (1974) 1 SCC 68 : (1974) 2 SCR 60
Constitution of India, 1950 — Article 19(1)Electricity Act, 1910 — Section 4
Supreme Court11 Oct 1973Disposed Of
Mohd. Habbibuddin Khan Vs Jagir Administrator, Government of Andhra Pradesh and Others Mohd. Habbibuddin Khan Vs The Nazim Atiyat and Others
Supreme Court Of India · AIR 1974 SC 61 : (1974) 1 SCC 82 : (1973) 5 UJ 845
Hyderabad Atiyat Inquiries Act, 1952 — Section 3A
Supreme Court11 Oct 1973Dismissed
Arati Ray Choudhary Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1974 SC 532 : (1974) LabIC 393 : (1974) 1 LLJ 239 : (1974) 1 SCC 87 : (1974) 2 SCR 1
Constitution of India, 1950 — Article 14, 16, 226, 32
Supreme Court11 Oct 1973Dismissed
Mohinder Singh Jaggi Vs Dataram Jagannath
Supreme Court Of India · AIR 1974 SC 2261 : (1974) 4 SCC 621 : (1973) 5 UJ 843
Supreme Court11 Oct 1973Dismissed
Prabhu Dayal Deorah Vs The District Magistrate, Kamrup and Others Raj Kumar Deorah Vs The District Magistrate, Kamrup and Others
Supreme Court Of India · AIR 1974 SC 183 : (1974) CriLJ 286 : (1974) 1 SCC 103 : (1974) SCC(Cri) 18 : (1974) 2 SCR 12
Constitution of India, 1950 — Article 22(5), 32
Supreme Court10 Oct 1973Dismissed
State of Mysore and Others Vs H.D. Kolkar
Supreme Court Of India · AIR 1974 SC 19 : (1974) LabIC 130 : (1974) 1 LLJ 87 : (1974) 3 SCC 486 : (1974) 1 SCR 858 : (1973) 5 UJ 839
Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 17(2)Bombay Police Act, 1951 — Section 25(2), 27
Supreme Court10 Oct 1973Dismissed
G.V. Ramanaiah Vs The Superintendent of Central Jail, Rajahmundry and Others
Supreme Court Of India · AIR 1974 SC 31 : (1974) CriLJ 150 : (1974) 3 SCC 531 : (1974) SCC(Cri) 6 : (1974) 1 SCR 852
Constitution of India, 1950 — Article 161, 32Criminal Procedure Code, 1898 (CrPC) — Section 401, 401(1), 402(3)Penal Code, 1860 (IPC) — Section 489A, 489B, 489C, 489D, 489E
Supreme Court09 Oct 1973Dismissed
Paras Ram and Others Vs State of Punjab
Supreme Court Of India · (1981) 2 SCC 508
Penal Code, 1860 (IPC) — Section 84
Supreme Court09 Oct 1973Dismissed
Bhagwan Tana Patil Vs The State of Maharashtra
Supreme Court Of India · AIR 1974 SC 21 : (1974) CriLJ 145 : (1974) 3 SCC 536 : (1974) SCC(Cri) 11
Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 34
Supreme Court09 Oct 1973Dismissed
Sardari Lal and Another Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1974 SC 26 : (1974) 1 SCC 1 : (1973) 5 UJ 835
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24(2)
Supreme Court28 Sept 1973Dismissed
Alisher Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1974 SC 1830 : (1974) CriLJ 897 : (1974) 4 SCC 254 : (1974) SCC(Cri) 416 : (1973) 5 UJ 879
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 411, 412
Supreme Court28 Sept 1973Dismissed
Sultan Ahmed Vs State of Bihar
Supreme Court Of India · AIR 1974 SC 1828 : (1974) CriLJ 895 : (1974) 4 SCC 252 : (1974) SCC(Cri) 414 : (1974) 6 UJ 64
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)
Supreme Court28 Sept 1973Allowed
Ramnaresh Pandey Vs The State of Madhya Pradesh
Supreme Court Of India · AIR 1974 SC 35 : (1974) CriLJ 153 : (1974) MhLj 171 : (1974) MPLJ 186 : (1974) 76 PLR 171 : (1974) 3 SCC 380 : (1973) SCC(Cri) 1030 : (1974) 6 UJ 54
Penal Code, 1860 (IPC) — Section 506Probation of Offenders Act, 1958 — Section 4
Supreme Court28 Sept 1973Allowed
Ramnaresh Pandey Vs State M.P.
Supreme Court Of India · (1974) JLJ 670
Penal Code, 1860 (IPC) — Section 506Probation of Offenders Act, 1958 — Section 12, 3, 4
Supreme Court26 Sept 1973
The State of Jammu and Kashmir Vs Shri Triloki Nath Khosa and Others
Supreme Court Of India · AIR 1974 SC 1 : (1974) LabIC 1 : (1974) 1 LLJ 121 : (1974) 1 SCC 19 : (1974) 1 SCR 771
Constitution of India, 1950 — Article 14, 16
Supreme Court26 Sept 1973dismissed
Union of India (UOI) Vs Mohan Lal Capoor and Others State of Uttar Pradesh and Another Vs K.N. Misra and Others etc.
Supreme Court Of India · AIR 1974 SC 87 : (1973) 2 LLJ 504 : (1973) 2 SCC 836 : (1974) 1 SCR 797
Administrative Service/Indian Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 4, 5, 6, 7, 8Adminstrative Service/Indian Police Service (Cadre) Rules, 1954 — Rule 9, 9(2)Constitution of India, 1950