COURT ARCHIVE

Supreme Court Of India judgments

59,791 judgments · page 2,642 of 2,990

Supreme Court23 Jan 1973Dismissed

Veerpal Singh Vs Deputy Registrar, Co-operative Societies, Meerut and Others

Supreme Court Of India · AIR 1973 SC 1052 : (1973) 1 SCC 593 : (1973) 3 SCR 430

Uttar Pradesh Co-operative Societies Act, 1965 — Section 38(5)Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 453(1)(o)

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Supreme Court22 Jan 1973Dismissed

Kailash Rai Vs Jai Jai Ram and Others

Supreme Court Of India · AIR 1973 SC 893 : (1973) RD 183 : (1973) 1 SCC 527 : (1973) 3 SCR 411

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18(1), 9

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Supreme Court22 Jan 1973dismissed

Kanpur Vanaspati Stores, Kanpur Vs The Commissioner of Sales Tax, U.P., Lucknow

Supreme Court Of India · AIR 1973 SC 2373 : (1973) 4 SCC 110 : (1973) 3 SCR 424 : (1973) 32 STC 655

Uttar Pradesh Sales Tax Act, 1948 — Section 3

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Supreme Court22 Jan 1973Allowed

Veerpal Singh Vs Registrar, Co-operative Societies U.P. and Others Shri Yograj Singh and Another Vs The Registrar, Co-operative Societies, U.P. and Others

Supreme Court Of India · AIR 1973 SC 1249 : (1973) 1 SCC 456

Co-operative Societies Act, 1965 — Section 34(1), 35

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Supreme Court19 Jan 1973dismissed

Official Liquidator, Supreme Bank Ltd. Vs P.A. Tendolkar (Dead) by Lrs. and Others

Supreme Court Of India · AIR 1973 SC 1104 : (1973) 43 CompCas 382 : (1973) 1 SCC 602 : (1973) 3 SCR 364

Banking Companies Act, 1949 — Section 22, 22(2), 35, 35(1), 37Companies (Amendment) Act, 1956 — Section 542, 543Companies Act, 1913 — Section 235

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Supreme Court19 Jan 1973Dismissed

Uttar Pradesh Co-operative Federation Vs The State of U.P. and Others Uttar Pradesh Co-operative Federation Ltd. and Another Vs The State of U.P. and Others

Supreme Court Of India · AIR 1973 SC 1068 : (1973) 1 SCC 398 : (1973) 3 SCR 402

Constitution of India, 1950 — Article 14Uttar Pradesh Co-operative Societies Act, 1965 — Section 34Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 56

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Supreme Court18 Jan 1973Disposed Of

Sirsi Municipality by its President Sirsi Vs Cecelia Kom Francis Tellis

Supreme Court Of India · AIR 1973 SC 855 : (1973) 26 FLR 150 : (1973) 1 LLJ 226 : (1973) 1 SCC 409 : (1973) 3 SCR 348 : (1973) 1 SLJ 525

Bombay District Municipal Rules, 1901 — Rule 143

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Supreme Court18 Jan 1973Disposed Of

Sesamma Phillip and etc. Vs P. Phillip and etc. Smt. Sesamma Phillip and Another Vs Smt. P.P. Richel

Supreme Court Of India · AIR 1973 SC 875 : (1973) CriLJ 648 : (1973) 1 SCC 405 : (1973) SCC(Cri) 349

Criminal Procedure Code, 1898 (CrPC) — Section 342, 527Penal Code, 1860 (IPC) — Section 500

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Supreme Court15 Jan 1973Allowed

State of U.P. Vs Paras Nath Singh and Others

Supreme Court Of India · AIR 1973 SC 1073 : (1973) CriLJ 850 : (1973) 3 SCC 647 : (1973) SCC(Cri) 453 : (1973) 3 SCR 313

Criminal Procedure Code, 1898 (CrPC) — Section 107, 117, 367, 479APenal Code, 1860 (IPC) — Section 107, 117, 147, 148, 149

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Supreme Court15 Jan 1973Allowed

State of U.P. Vs Iftikhar Khan and Others

Supreme Court Of India · AIR 1973 SC 863 : (1973) CriLJ 636 : (1973) 1 SCC 512 : (1973) SCC(Cri) 384 : (1973) 3 SCR 328

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 342, 374Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court12 Jan 1973Allowed

Municipal Corporation of Greater Bombay Vs The B.R.S.T. Workers Union

Supreme Court Of India · AIR 1973 SC 883 : (1973) 26 FLR 123 : (1973) MhLj 461 : (1973) 18 MPLJ 517 : (1973) 3 SCC 546 : (1973) 3 SCR 285

Bombay Industrial Relations Act, 1946 — Section 78(1)(D)Employees State Insurance Act, 1948 — Section 73

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Supreme Court12 Jan 1973Allowed

Management of Hindustan Steel Ltd. Vs The Workmen and Others

Supreme Court Of India · AIR 1973 SC 878 : (1975) 23 BLJR 265 : (1973) LabIC 461 : (1974) 7 PLJR 531 : (1973) 3 SCC 564 : (1973) 3 SCR 303(1)

Industrial Disputes Act, 1947 — Section 25F, 25FFF(2)

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Supreme Court11 Jan 1973Dismissed

Masood Alam etc. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1973 SC 897 : (1973) CriLJ 627 : (1973) 1 SCC 551 : (1973) SCC(Cri) 435 : (1973) 3 SCR 268

Criminal Procedure Code, 1898 (CrPC) — Section 107, 117, 144, 151Evidence Act, 1872 — Section 57Maintenance of Internal Security Act, 1971 — Section 14, 3

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Supreme Court10 Jan 1973Dismissed

Mohinder Singh Vs Delhi Administration

Supreme Court Of India · AIR 1973 SC 697 : (1973) 1 SCC 498 : (1973) SCC(Cri) 383 : (1973) 5 UJ 615

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Supreme Court10 Jan 1973Allowed

Ramachandraiah etc. Vs Land Acquisition Officer, Sagar

Supreme Court Of India · AIR 1973 SC 701 : (1973) 1 SCC 352 : (1973) 3 SCR 262 : (1973) 5 UJ 543

Mysore Tenancy (Amendment) Act, 1957 — Section 4, 6

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Supreme Court10 Jan 1973Dismissed

Jose alias Kolli Jose Vs The State of Kerala

Supreme Court Of India · AIR 1973 SC 944 : (1973) CriLJ 687 : (1973) 3 SCC 472 : (1973) SCC(Cri) 372

Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 143, 201, 302

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Supreme Court10 Jan 1973Dismissed

Balai Chandra Mondal Vs Smt. Indurekha Debi and Others

Supreme Court Of India · AIR 1973 SC 782 : (1973) 1 SCC 284 : (1973) 5 UJ 540

Transfer of Property Act, 1882 — Section 7

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Supreme Court10 Jan 1973Disposed Of

Shri Janki Prasad Parimoo and Others Vs State of Jammu and Kashmir and Others

Supreme Court Of India · AIR 1973 SC 930 : (1973) LabIC 565 : (1973) 1 SCC 420 : (1973) 3 SCR 236

Constitution of India, 1950 — Article 15(4), 16, 16(4), 32Jammu and Kashmir Scheduled Castes and Backward Classes Reservation Rules, 1970 — Rule 5

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Supreme Court10 Jan 1973Allowed

Subbiah Thevar Vs State of Tamil Nadu

Supreme Court Of India · AIR 1973 SC 785 : (1973) CriLJ 563 : (1973) 3 SCC 480 : (1973) SCC(Cri) 380 : (1973) 5 UJ 613

Penal Code, 1860 (IPC) — Section 302

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Supreme Court09 Jan 1973Dismissed

T. Govindaraja Mudaliar Vs The State of Tamil Nadu and Others

Supreme Court Of India · AIR 1973 SC 974 : (1973) 1 SCC 336 : (1973) 3 SCR 222

Constitution of India, 1950 — Article 19, 19(1), 19(5), 19(6)Motor Vehicles Act, 1939 — Section 68C, 68D, 68G

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