Supreme Court27 Jul 1973dismissed
Rutta Pedda Narasareddy and Others Vs Sughra Begum and Others
Supreme Court Of India · AIR 1973 SC 2378 : (1973) 2 SCC 573 : (1973) 5 UJ 747
COURT ARCHIVE
Supreme Court Of India judgments
59,791 judgments · page 2,632 of 2,990
Supreme Court27 Jul 1973dismissed
State of Punjab Vs S.P. Sharma State of Punjab Vs Harbant Singh
Supreme Court Of India · AIR 1973 SC 2468 : (1973) LabIC 1467 : (1973) 2 SCC 466 : (1973) 5 UJ 722
States Reorganisation Act, 1956 — Section 115(7)
Supreme Court25 Jul 1973Disposed Of
Ram Pujan and Others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1973 SC 2418 : (1973) CriLJ 1612 : (1973) 2 SCC 456 : (1973) SCC(Cri) 870
Penal Code, 1860 (IPC) — Section 148, 149, 323, 326, 34
Supreme Court25 Jul 1973Allowed
Har Jas Dev Singh Vs State of Punjab and Others
Supreme Court Of India · AIR 1973 SC 2469 : (1973) CriLJ 1602 : (1973) 2 SCC 575 : (1973) SCC(Cri) 895 : (1974) 1 SCR 281
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117Maintenance of Internal Security Act, 1971 — Section 14, 3(1)
Supreme Court24 Jul 1973Dismissed
Municipal Council, Bhopal Vs Sindhi Sahiti Multipurpose Transport Co-op. Society Ltd. and Another
Supreme Court Of India · AIR 1973 SC 2420 : (1974) JLJ 119 : (1974) MPLJ 362 : (1973) 2 SCC 478 : (1974) 1 SCR 274
Motor Vehicles Act, 1988 — Section 68(2)
Supreme Court24 Jul 1973Dismissed
MUNICIPAL COUNCIL, BHOPAL Vs SINDHI SAHITI MULTIPURPOSE TRANSPORT CO-OP. SOCIETY LTD. AND ANOTHER.
Supreme Court Of India · (1973) 2 CTR 373 : (1974) MPLJ 362
Madhya Pradesh Motor Vehicles Taxation Act, 1947 — Section 6Madhya Pradesh Municipalities Act, 1961 — Section 357(4), 359(7)(f)Motor Vehicles Act, 1988 — Section 68(2)
Supreme Court23 Jul 1973Allowed
Bhim Singh and Others Vs The State of U.P.
Supreme Court Of India · AIR 1974 SC 1744 : (1974) CriLJ 1285 : (1974) 4 SCC 97 : (1974) SCC(Cri) 354 : (1973) 5 UJ 754
Penal Code, 1860 (IPC) — Section 324, 34, 394, 398
Supreme Court23 Jul 1973Allowed
Khasbaba Maruti Sholke Vs The State of Maharashtra
Supreme Court Of India · AIR 1973 SC 2474 : (1973) 2 SCC 449 : (1973) SCC(Cri) 863 : (1974) 1 SCR 266
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 149, 302, 307, 324, 332
Supreme Court18 Jul 1973Allowed
Hari Krishna Wattal Vs Vaikunth Nath Pandya (Dead) by Lrs. and Another
Supreme Court Of India · AIR 1973 SC 2479 : (1973) 2 SCC 510 : (1974) 1 SCR 259 : (1973) 5 UJ 760
Arbitration Act, 1940 — Section 28(1), 28(2)
Supreme Court22 May 1973Dismissed
Dr. Vijay Kumar and Others Vs Raghbir Singh Anokh Singh
Supreme Court Of India · AIR 1973 SC 2254 : (1973) 2 SCC 597
Delhi Rent Control Act, 1958 — Section 14
Supreme Court04 May 1973Allowed
Employers of Thungabhadra Industries Ltd. Vs The Workmen and Another
Supreme Court Of India · AIR 1973 SC 2272 : (1973) LabIC 1227 : (1973) 2 LLJ 283 : (1974) 3 SCC 167 : (1974) 1 SCR 247
Industrial Disputes Act, 1947 — Section 19, 19(6)
Supreme Court04 May 1973Allowed
The Agricultural and Industrial Syndicate Ltd. Vs State of U.P. and Others
Supreme Court Of India · AIR 1974 SC 1920 : (1974) RD 235 : (1974) 2 SCC 27 : (1974) 1 SCR 253
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48A, 49, 5(2)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 12, 32, 52
Supreme Court04 May 1973Dismissed
Cooper Engineering Limited Vs D.M. Aney and Others
Supreme Court Of India · AIR 1973 SC 2232 : (1973) 26 FLR 428 : (1973) 2 LLJ 301 : (1974) 3 SCC 187 : (1974) 1 SCR 240(1)
Industrial Disputes Act, 1947 — Section 19
Supreme Court04 May 1973Allowed
Inder Sain Vs State of Punjab
Supreme Court Of India · AIR 1973 SC 2309 : (1973) CriLJ 1537 : (1973) 2 SCC 372 : (1973) SCC(Cri) 813 : (1974) 1 SCR 215 : (1973) 5 UJ 694
Opium Act, 1878 — Section 10, 9
Supreme Court04 May 1973Allowed
B.G. Goswami Vs Delhi Administration
Supreme Court Of India · AIR 1973 SC 1457 : (1974) CriLJ 243 : (1974) 3 SCC 85 : (1973) SCC(Cri) 796 : (1974) 1 SCR 222
Prevention of Corruption Act, 1947 — Section 4(1), 5(1)
Supreme Court04 May 1973Dismissed
Thakur Dongar Singh Vs Dr. Ladli Prasad Bhargava
Supreme Court Of India · AIR 1974 SC 598 : (1973) 2 SCC 263
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
Supreme Court04 May 1973Dismissed
The Management of Kirloskar Electric Co. Vs Their Workmen
Supreme Court Of India · AIR 1973 SC 2119 : (1973) 26 FLR 426 : (1973) LabIC 1147 : (1973) 2 LLJ 305 : (1973) 2 SCC 247 : (1973) 5 UJ 742
Supreme Court04 May 1973Dismissed
The State of Rajasthan and Another Vs Shri Rajender Singh
Supreme Court Of India · AIR 1973 SC 2121 : (1973) LabIC 1148 : (1973) 2 LLJ 275 : (1974) 3 SCC 172 : (1973) 5 UJ 744 : (1973) WLN 490
Central Civil Services Regulations — Article 349A, 349AA, 365AA, 465AARajasthan Civil Services Rules, 1951 — Rule 244(2)
Supreme Court04 May 1973Dismissed
Jugal Kishore Mandal and Others Vs Fani Bhushan Kundu and Others
Supreme Court Of India · AIR 1973 SC 2341 : (1973) 2 SCC 221 : (1973) 5 UJ 739
Bengal Tenancy Act, 1885 — Section 13, 18ACriminal Procedure Code, 1898 (CrPC) — Section 145
Supreme Court04 May 1973Dismissed
Harnandrai Badridas Vs Debidutt Bhagwati Prasad and Others
Supreme Court Of India · AIR 1973 SC 2423 : (1973) 2 SCC 467 : (1974) 1 SCR 210
Civil Procedure Code, 1882 — Section 244Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, 47