COURT ARCHIVE

Supreme Court Of India judgments

59,791 judgments · page 2,629 of 2,990

Supreme Court11 Sept 1973Dismissed

Mohandas Lalwani Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1973 SC 2679 : (1973) CriLJ 1812 : (1974) 3 SCC 361 : (1973) SCC(Cri) 1011 : (1974) 1 SCR 636

Criminal Procedure Code, 1898 (CrPC) — Section 342, 417Penal Code, 1860 (IPC) — Section 165A

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Supreme Court10 Sept 1973Allowed

Dr. Satyanarayana Sinha Vs S. Lal and Company (P) Ltd.

Supreme Court Of India · AIR 1973 SC 2720 : (1974) 7 PLJR 204 : (1973) 2 SCC 696 : (1973) SCC(Cri) 1002 : (1974) 1 SCR 615

Constitution of India, 1950 — Article 226, 32

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Supreme Court10 Sept 1973Dismissed

Jethamal Pithaji Vs The Assistant Collector of Customs, Bombay and Another

Supreme Court Of India · AIR 1974 SC 699 : (1974) CriLJ 621 : (1983) 13 ELT 1524 : (1974) 3 SCC 393 : (1973) SCC(Cri) 959 : (1974) 1 SCR 645

Criminal Procedure Code, 1898 (CrPC) — Section 342Sea Customs Act, 1878 — Section 167(81)

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Supreme Court08 Sept 1973Dismissed

State of Punjab Vs Sucha Singh and Others

Supreme Court Of India · (1973) 09 SC CK 0009

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324

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Supreme Court07 Sept 1973Dismissed

Baidya Nath Mandi Vs State of West Bengal and Others

Supreme Court Of India · AIR 1974 SC 1155 : (1974) CriLJ 811 : (1974) 3 SCC 489 : (1973) SCC(Cri) 1092

Maintenance of Internal Security Act, 1971 — Section 3

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Supreme Court07 Sept 1973Dismissed

Kishan Narain Vs State of Maharashtra

Supreme Court Of India · AIR 1973 SC 2751 : (1973) CriLJ 1839 : (1974) 3 SCC 368 : (1973) SCC(Cri) 1018 : (1974) 1 SCR 605

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 123, 124, 125Penal Code, 1860 (IPC) — Section 165

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Supreme Court06 Sept 1973Dismissed

Hari Prasad Chamaria Vs Bishun Kumar Surekha and Others

Supreme Court Of India · AIR 1974 SC 301 : (1974) CriLJ 352 : (1973) 2 SCC 823 : (1973) SCC(Cri) 1082

Penal Code, 1860 (IPC) — Section 420

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Supreme Court06 Sept 1973Allowed

Mrinal Roy Vs State of West Bengal and Others

Supreme Court Of India · AIR 1974 SC 1796 : (1974) CriLJ 1264 : (1973) 2 SCC 822 : (1973) SCC(Cri) 1081 : (1973) 5 UJ 842

Maintenance of Internal Security Act, 1971 — Section 3

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Supreme Court05 Sept 1973Dismissed

Hansraj Gupta and Co. Vs Union of India (UOI)

Supreme Court Of India · AIR 1973 SC 2724 : (1973) 2 SCC 637 : (1973) 5 UJ 821

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 70

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Supreme Court04 Sept 1973Dismissed

Dargahi and Others Vs The State of U.P.

Supreme Court Of India · AIR 1973 SC 2695 : (1973) CriLJ 1828 : (1974) 3 SCC 302 : (1973) SCC(Cri) 928

Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302

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Supreme Court03 Sept 1973Dismissed

State of Mysore Vs R.V. Bidap

Supreme Court Of India · AIR 1973 SC 2555 : (1974) LabIC 251 : (1973) 2 LLJ 418 : (1974) 3 SCC 337 : (1974) 1 SCR 589

Constitution of India, 1950 — Article 316(2), 316(3), 317(3), 319, 319(1)

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Supreme Court03 Sept 1973Dismissed

State of Punjab Vs Sucha Singh and Others

Supreme Court Of India · AIR 1974 SC 343 : (1974) CriLJ 364 : (1974) 76 PLR 313 : (1974) 3 SCC 484 : (1973) SCC(Cri) 1079 : (1973) 5 UJ 861

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324

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Supreme Court31 Aug 1973Allowed

Harchand Singh and Another Vs State of Haryana

Supreme Court Of India · AIR 1974 SC 344 : (1974) CriLJ 366 : (1974) 3 SCC 397

Penal Code, 1860 (IPC) — Section 302, 304, 323, 34

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Supreme Court31 Aug 1973dismissed

Daruka and Co. Vs The Union of India (UOI) and Others

Supreme Court Of India · AIR 1973 SC 2711 : (1973) 2 SCC 617 : (1974) 1 SCR 570

Constitution of India, 1950 — Article 14, 19, 19(1), 265, 32Imports and Exports (Control) Act, 1947 — Section 3(1), 4

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Supreme Court30 Aug 1973Allowed

Krishna Vithu Suroshe Vs State of Maharashtra

Supreme Court Of India · AIR 1974 SC 274 : (1974) CriLJ 330 : (1974) 3 SCC 404 : (1973) SCC(Cri) 969 : (1974) 1 SCR 567 : (1973) 5 UJ 837

Criminal Procedure Code, 1898 (CrPC) — Section 342, 421

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Supreme Court29 Aug 1973Allowed

Chotka Hembram Vs State of West Bengal and Others

Supreme Court Of India · AIR 1974 SC 432 : (1974) CriLJ 449 : (1974) 3 SCC 401 : (1973) SCC(Cri) 966 : (1974) 1 SCR 563 : (1973) 5 UJ 830

Maintenance of Internal Security Act, 1971 — Section 12, 13, 14, 14(2)

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Supreme Court29 Aug 1973Allowed

Pukhraj Vs State of Rajasthan and Another

Supreme Court Of India · AIR 1973 SC 2591 : (1973) CriLJ 1795 : (1973) 2 SCC 701 : (1973) SCC(Cri) 944 : (1974) 1 SCR 559 : (1973) 5 UJ 832 : (1973) WLN 683

Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 323, 504

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Supreme Court28 Aug 1973dismissed

Delhi Development Authority Vs Durga Chand Kaushish

Supreme Court Of India · AIR 1973 SC 2609 : (1973) 2 SCC 825 : (1974) 1 SCR 535

Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 90, 94, 95, 98

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Supreme Court28 Aug 1973Dismissed

Roop Singh and Others Vs The State of Punjab

Supreme Court Of India · AIR 1973 SC 2617 : (1973) CriLJ 1778 : (1974) 3 SCC 307 : (1973) SCC(Cri) 933 : (1974) 1 SCR 528

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 149, 302, 326

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Supreme Court28 Aug 1973Allowed

Hari Prasad Mulshanker Trivedi Vs V.B. Raju and Others

Supreme Court Of India · AIR 1973 SC 2602 : (1974) 3 SCC 415 : (1974) 1 SCR 548

Representation of the People Act, 1950 — Section 16Representation of the People Act, 1951 — Section 2(1), 3

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