Supreme Court26 Sept 1973Dismissed
Masud Khan Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1974 SC 28 : (1974) 3 SCC 469 : (1973) SCC(Cri) 1084 : (1974) 1 SCR 793 : (1973) 5 UJ 889
COURT ARCHIVE
Supreme Court Of India judgments
59,791 judgments · page 2,628 of 2,990
Supreme Court25 Sept 1973Allowed
Workmen Vs Management of Sijua (Jherriah) Electric Supply Co Ltd.
Supreme Court Of India · AIR 1973 SC 2766 : (1975) 23 BLJR 135 : (1973) LabIC 1621 : (1973) 2 LLJ 488 : (1974) 3 SCC 473 : (1974) 1 SCR 760 : (1973) 5 UJ 892
Supreme Court25 Sept 1973Allowed
Asgar Hussain Vs The State of U.P.
Supreme Court Of India · AIR 1974 SC 336 : (1974) CriLJ 279 : (1974) 3 SCC 518 : (1974) SCC(Cri) 4
Penal Code, 1860 (IPC) — Section 149, 302, 34
Supreme Court25 Sept 1973Dismissed
Silver Jubilee Tailoring House and Others Vs Chief Inspector of Shops and Establishments and Another
Supreme Court Of India · AIR 1974 SC 37 : (1974) 1 AnWR 95 : (1973) 2 LLJ 495 : (1974) 3 SCC 498 : (1974) 1 SCR 747
Andhra Pradesh (Telengana Area) Shops and Establishments Act, 1951 — Section 2(14)
Supreme Court24 Sept 1973Allowed
State of Bihar Vs Pashupati Singh and Another Pashupati Singh and Another Vs State of Bihar
Supreme Court Of India · AIR 1973 SC 2699 : (1975) 23 BLJR 429 : (1973) CriLJ 1832 : (1974) 7 PLJR 200 : (1974) 3 SCC 376 : (1973) SCC(Cri) 1026 : (1974) 1 SCR 742
Penal Code, 1860 (IPC) — Section 302, 394
Supreme Court24 Sept 1973Disposed Of
Sudhir Kumar Mukherjee and Sham Lal Shaw Vs State of West Bengal
Supreme Court Of India · AIR 1973 SC 2655 : (1973) CriLJ 1798 : (1974) 3 SCC 357 : (1973) SCC(Cri) 1007 : (1974) 1 SCR 737
Penal Code, 1860 (IPC) — Section 120B, 420, 511
Supreme Court24 Sept 1973Allowed
Kali Ram Vs State of Himachal Pradesh
Supreme Court Of India · AIR 1973 SC 2773 : (1974) CriLJ 1 : (1973) 2 SCC 808 : (1973) SCC(Cri) 1048 : (1974) 1 SCR 722
Criminal Procedure Code, 1898 (CrPC) — Section 110, 112, 162, 342Evidence Act, 1872 — Section 114, 145, 25, 27, 32(1)Penal Code, 1860 (IPC) — Section 302, 380, 392, 397, 454
Supreme Court21 Sept 1973Dismissed
Virumal Mulchand and Another Vs State of Gujarat
Supreme Court Of India · AIR 1974 SC 334 : (1974) CriLJ 277 : (1974) 15 GLR 151 : (1974) 15 GLR 1 : (1974) 3 SCC 565 : (1974) SCC(Cri) 43 : (1974) 6 UJ 52
Criminal Procedure Code, 1898 (CrPC) — Section 342, 421Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 380, 411, 457
Supreme Court21 Sept 1973dismissed
Laxman and Others Vs The State of Maharashtra
Supreme Court Of India · AIR 1974 SC 1803 : (1974) CriLJ 1271 : (1973) KLJ 490 : (1974) MhLj 229 : (1974) 3 SCC 490 : (1974) SCC(Cri) 228
Penal Code, 1860 (IPC) — Section 302, 325, 34
Supreme Court20 Sept 1973Dismissed
S. Parthasarthi Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1973 SC 2701 : (1973) 2 LLJ 473 : (1974) 3 SCC 459 : (1974) 1 SCR 697 : (1974) 1 SLJ 286 : (1973) 5 UJ 882
Hyderabad Civil Services (Classification, Control and Appeal) Rules, 1955 — Rule 22
Supreme Court20 Sept 1973Dismissed
Samson Hyam Kemkar Vs State of Maharashtra
Supreme Court Of India · AIR 1974 SC 1153 : (1974) CriLJ 809 : (1974) 3 SCC 494 : (1973) SCC(Cri) 1096 : (1974) 6 UJ 43
Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 302
Supreme Court20 Sept 1973Dismissed
Jalaja Shedthi and Others Vs Lakshmi Shedthi and Others
Supreme Court Of India · AIR 1973 SC 2658 : (1973) 2 SCC 773 : (1974) 1 SCR 707
Hindu Succession Act, 1956 — Section 30Madras Aliyasantana Act, 1949 — Section 3, 36, 36(2), 36(3)
Supreme Court18 Sept 1973dismissed
Chittaranjan Das Vs The State of Orissa
Supreme Court Of India · AIR 1973 SC 2708 : (1974) 40 CLT 187 : (1973) CriLJ 1835 : (1974) 3 SCC 383 : (1973) SCC(Cri) 948 : (1974) 1 SCR 656 : (1973) 5 UJ 826
Prevention of Food Adulteration Act, 1954 — Section 20, 20(1)
Supreme Court18 Sept 1973Disposed Of
State of Kerala and Another Vs The Gwalior Rayon Silk Manufacturing (Wvg.) Co. Ltd. etc. Amalgamated Malabar Estate (P)Ltd. Vs State of Kerala and Another
Supreme Court Of India · AIR 1973 SC 2734 : (1973) KLT 896 : (1973) 2 SCC 713 : (1974) 1 SCR 671
Constitution of India, 1950 — Article 31A, 31A(1), 31A(2)Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 10, 11, 17
Supreme Court18 Sept 1973dismissed
Giani Bakshish Singh Vs Government of India and Others
Supreme Court Of India · AIR 1973 SC 2667 : (1973) CriLJ 1801 : (1973) 2 SCC 688 : (1973) SCC(Cri) 994 : (1974) 1 SCR 662 : (1973) 5 UJ 814
Constitution of India, 1950 — Article 51Foreigners Act, 1946 — Section 3(2)Maintenance of Internal Security Act, 1971 — Section 3, 3(1)
Supreme Court18 Sept 1973Allowed
Gulam Abbas Vs Hazi Kayyum Ali and Others
Supreme Court Of India · (1973) JLJ 1041 : (1974) MhLj 22 : (1974) MPLJ 58
Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 2, 6
Supreme Court17 Sept 1973Dismissed
Ram Prasad and Others Vs The State of U.P.
Supreme Court Of India · AIR 1973 SC 2673 : (1974) 3 SCC 388 : (1973) SCC(Cri) 953 : (1974) 1 SCR 650 : (1974) 6 UJ 16
Penal Code, 1860 (IPC) — Section 148, 149, 302
Supreme Court14 Sept 1973dismissed
Chain Singh Vs State of Punjab
Supreme Court Of India · AIR 1973 SC 2677 : (1973) CriLJ 1810 : (1974) 3 SCC 406 : (1973) SCC(Cri) 971
Constitution of India, 1950 — Article 136
Supreme Court14 Sept 1973Disposed Of
M.T. Chandrasenan and Others Vs N. Sukumaran
Supreme Court Of India · AIR 1974 SC 1789 : (1974) 28 FLR 436 : (1974) 1 LLJ 91 : (1974) 4 SCC 852
Supreme Court11 Sept 1973Disposed Of
Kanu Sanyal Vs District Magistrate, Darjeeling and Others
Supreme Court Of India · AIR 1973 SC 2684 : (1973) CriLJ 1818 : (1973) 2 SCC 674 : (1973) SCC(Cri) 980 : (1974) 1 SCR 621
Constitution of India, 1950 — Article 32, 32(1), 32(2)