Supreme Court04 May 1973Dismissed
Workmen Vs Management of Dunlop Rubber Company of India Limited
Supreme Court Of India · AIR 1973 SC 2394 : (1973) 27 FLR 37 : (1973) 2 LLJ 321 : (1973) 2 SCC 492 : (1974) 1 SCR 228
COURT ARCHIVE
Supreme Court Of India judgments
59,791 judgments · page 2,633 of 2,990
Supreme Court03 May 1973Allowed
State of Andhra Pradesh Vs S.M.K. Parasurama Gurukul
Supreme Court Of India · AIR 1973 SC 2237 : (1974) 2 AnWR 9 : (1973) 2 SCC 232 : (1974) 1 SCR 191
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 15, 15(1), 15(4), 16, 82
Supreme Court03 May 1973Dismissed
Arjunlal Bhatt Mall Gothani and Others Vs Girish Chandra Dutta and Another
Supreme Court Of India · AIR 1973 SC 2256 : (1973) 2 SCC 197 : (1973) 5 UJ 736
Supreme Court03 May 1973Dismissed
Lekha Yadav Vs State of Bihar
Supreme Court Of India · AIR 1973 SC 2241 : (1974) 7 PLJR 194 : (1973) 2 SCC 424 : (1973) SCC(Cri) 820
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 342Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
Supreme Court03 May 1973Allowed
Ram Lal and Others Vs Piara Lal Gobindram and Others
Supreme Court Of India · AIR 1973 SC 2124 : (1973) 2 SCC 192 : (1974) 1 SCR 198 : (1973) 5 UJ 733
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)
Supreme Court03 May 1973Allowed
Jagdish Chander Vs State of Delhi
Supreme Court Of India · (1973) ACJ 385 : AIR 1973 SC 2127 : (1973) 2 SCC 203 : (1973) SCC(Cri) 770 : (1974) 1 SCR 204
Penal Code, 1860 (IPC) — Section 304
Supreme Court02 May 1973Dismissed
Thakorlal D. Vadgama Vs The State of Gujarat
Supreme Court Of India · AIR 1973 SC 2313 : (1973) CriLJ 1541 : (1973) 14 GLR 986 : (1973) 2 SCC 413 : (1973) SCC(Cri) 835 : (1974) 1 SCR 178 : (1973) 5 UJ 705
Penal Code, 1860 (IPC) — Section 336, 361, 366, 376
Supreme Court02 May 1973Allowed
The State of Haryana Vs Subash Chander Marwaha and Others
Supreme Court Of India · AIR 1973 SC 2216 : (1974) LabIC 1212 : (1973) 2 LLJ 266 : (1974) 3 SCC 220 : (1974) 1 SCR 165 : (1973) 5 UJ 723
Punjab Civil Services (Judicial Branch) Rules, 1951 — Rule 10, 10(1)
Supreme Court02 May 1973Allowed
Dr. M.N. Dasanna Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1973 SC 2275 : (1973) 2 LLJ 271 : (1973) 2 SCC 378 : (1974) 1 SCR 172
Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960 — Section 6(1), 7, 8
Supreme Court01 May 1973Dismissed
Workmen of Swadeshi Cotton Mills Co. Ltd. Vs Swadeshi Cotton Mills Co. Ltd.
Supreme Court Of India · AIR 1973 SC 2138 : (1973) LabIC 1151 : (1973) 2 LLJ 261 : (1974) 3 SCC 177
Supreme Court01 May 1973Allowed
Akalu Ahir and Others Vs Ramdeo Ram
Supreme Court Of India · AIR 1973 SC 2145 : (1974) 22 BLJR 783 : (1973) CriLJ 1404 : (1974) 7 PLJR 209 : (1973) 2 SCC 583 : (1973) SCC(Cri) 903 : (1974) 1 SCR 130
Criminal Procedure Code, 1898 (CrPC) — Section 272, 404, 407, 417, 417(5), 435, 439Penal Code, 1860 (IPC) — Section 109, 307
Supreme Court01 May 1973Dismissed
Beni Madhob Shaw Vs The State of West Bengal
Supreme Court Of India · AIR 1973 SC 2455 : (1974) 3 SCC 481 : (1973) SCC(Cri) 1076
Constitution of India, 1950 — Article 22(5)Maintenance of Internal Security Act, 1971 — Section 3, 8
Supreme Court01 May 1973Dismissed
Mansoor Khan and Others Vs State of U.P. and Others
Supreme Court Of India · AIR 1973 SC 2548 : (1973) 2 SCC 227 : (1973) 5 UJ 719
Land Acquisition Act, 1894 — Section 17(1), 55, 5AUttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 31, 31(3), 49, 6Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 5A
Supreme Court01 May 1973
The Workmen of the Calcutta Electric Supply Corporation Ltd. Vs The Calcutta Electric Supply Corporation Ltd.
Supreme Court Of India · AIR 1973 SC 2143 : (1973) 26 FLR 433 : (1973) 2 LLJ 258 : (1974) 3 SCC 192 : (1974) 1 SCR 138 : (1973) 5 UJ 716
Supreme Court01 May 1973Allowed
The State of Rajasthan Vs Tarachand Jain
Supreme Court Of India · AIR 1973 SC 2131 : (1973) CriLJ 1396 : (1974) 3 SCC 72 : (1973) SCC(Cri) 774 : (1974) 1 SCR 146 : (1973) WLN 496
Criminal Procedure Code, 1898 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 148, 161, 323, 324, 325
Supreme Court01 May 1973Dismissed
U.P. State Electricity Board, Lucknow Vs The Official Liquidator Lower Ganges Jamuna Electricity Distributing Co. Ltd.
Supreme Court Of India · AIR 1973 SC 2546 : (1973) 2 CTR 370 : (1973) 2 SCC 224 : (1974) 1 SCR 142
Electricity (Supply) Act, 1948 — Section 70
Supreme Court01 May 1973Dismissed
V.N. Kamdar and Another Vs Municipal Corporation of Delhi
Supreme Court Of India · AIR 1973 SC 2246 : (1973) 2 SCC 207 : (1973) SCC(Cri) 783 : (1974) 1 SCR 157 : (1973) 5 UJ 699
Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 235, 236, 237Prevention of Food Adulteration Act, 1954 — Section 19(3), 20, 20A
Supreme Court30 Apr 1973dismissed
Controller of Estate Duty, Gujarat Vs Hussainbhai Mohamedbhai Badri
Supreme Court Of India · AIR 1973 SC 2150 : (1973) 90 ITR 148 : (1974) 3 SCC 142 : (1974) 1 SCR 122
Estate Duty Act, 1953 — Section 5
Supreme Court30 Apr 1973Disposed Of
Workmen of Calcutta Dock Labour Board and Another Vs Employers in Relation to Calcutta Dock Labour Board and Others Employers in Relation to Calcutta Dock Labour Board and Others Vs Workmen of Calcutta Dock Labo
Supreme Court Of India · AIR 1973 SC 2251 : (1973) 26 FLR 444 : (1973) 2 LLJ 254 : (1974) 3 SCC 216 : (1973) 1 SLJ 1044
Supreme Court30 Apr 1973Allowed
Hindustan Steel Ltd. Vs Their Workmen and Others
Supreme Court Of India · AIR 1973 SC 1397 : (1973) 26 FLR 136 : (1973) LabIC 1113 : (1973) 2 LLJ 250 : (1974) 3 SCC 182