Supreme Court09 Jan 1973Dismissed
E. Venkateswara Rao Naidu Vs Union of India (UOI)
Supreme Court Of India · AIR 1973 SC 698 : (1973) 1 SCC 361 : (1973) 3 SCR 216
Constitution of India, 1950 — Article 311(2)
COURT ARCHIVE
Supreme Court Of India judgments
59,791 judgments · page 2,643 of 2,990
Supreme Court09 Jan 1973Dismissed
Lt. Governor, Delhi and Others Vs Ganesh Flour Mills Co., Ltd.
Supreme Court Of India · AIR 1973 SC 705 : (1973) 3 SCC 487 : (1973) 3 SCR 211 : (1973) 31 STC 354 : (1973) 5 UJ 577
Central Sales Tax Act, 1956 — Section 8(1), 8(3)
Supreme Court09 Jan 1973Allowed
Pilani Investment Corporation Ltd. Vs The Commissioner of Income Tax (Central)
Supreme Court Of India · AIR 1973 SC 1030 : (1973) 89 ITR 53 : (1973) 3 SCC 571 : (1973) 3 SCR 206 : (1973) 5 UJ 580
Income Tax Act, 1922 — Section 23A
Supreme Court22 Dec 1972Allowed
Gopalan Nair Vs The State of Kerala
Supreme Court Of India · AIR 1973 SC 806 : (1973) CriLJ 583 : (1973) KLT 64 : (1973) 1 SCC 469 : (1973) SCC(Cri) 408
Criminal Procedure Code, 1898 (CrPC) — Section 374
Supreme Court22 Dec 1972Allowed
Pratap Vs State of U.P. and Others
Supreme Court Of India · AIR 1973 SC 786 : (1973) CriLJ 565 : (1973) 3 SCC 690 : (1973) SCC(Cri) 496 : (1973) 3 SCR 136
Constitution of India, 1950 — Article 134, 136Penal Code, 1860 (IPC) — Section 300, 302, 303, 304, 310
Supreme Court22 Dec 1972Disposed Of
Punjab National Bank Vs New Delhi Municipal Committee
Supreme Court Of India · AIR 1973 SC 674 : (1973) 1 SCC 579 : (1973) 3 SCR 189
Punjab Municipal Act, 1911 — Section 65, 66, 67
Supreme Court22 Dec 1972Allowed
Amar Chand Agarwalla Vs Shanti Bose and Another, etc.
Supreme Court Of India · AIR 1973 SC 799 : (1973) CriLJ 577 : (1973) 4 SCC 10 : (1973) SCC(Cri) 651 : (1973) 3 SCR 179
Penal Code, 1860 (IPC) — Section 120B, 409
Supreme Court22 Dec 1972dismissed
S.N. Pallegal Vs The State of Mysore
Supreme Court Of India · AIR 1973 SC 671 : (1973) LabIC 430 : (1973) 1 LLJ 114 : (1973) 4 SCC 153 : (1973) 3 SCR 199 : (1973) 5 UJ 535
Mysore Service Regulations — Article 294
Supreme Court22 Dec 1972Dismissed
Deputy Custodian General, Evacuee Property and Another Vs Daulat Ram and Others
Supreme Court Of India · AIR 1973 SC 1381 : (1973) 3 SCC 621
Limitation Act, 1963 — Article 182
Supreme Court22 Dec 1972Allowed
State of Assam and Another, etc. Vs Basanta Kumar Das, etc. etc.
Supreme Court Of India · AIR 1973 SC 1252 : (1973) LabIC 920 : (1973) 1 LLJ 119 : (1973) 1 SCC 461 : (1973) 3 SCR 158 : (1973) 5 UJ 523
Constitution of India, 1950 — Article 133, 136
Supreme Court22 Dec 1972Allowed
State of Assam and Others Vs Om Prakash Mehta and Others
Supreme Court Of India · AIR 1973 SC 678 : (1975) 30 FLR 4 : (1973) 1 SCC 584 : (1973) 3 SCR 169
Mineral Concession Rules, 1960 — Rule 24(3), 54Mines and Minerals (Development and Regulation) Act, 1957 — Section 8
Supreme Court22 Dec 1972Dismissed
Ram Dayal Vs Smt. Narbada and Another
Supreme Court Of India · AIR 1973 SC 804 : (1973) 1 SCC 569 : (1973) 3 SCR 196 : (1973) 5 UJ 530 : (1972) WLN 997
Constitution of India, 1950 — Article 136
Supreme Court22 Dec 1972dismissed
PUNJAB NATIONAL BANK Vs NEW DELHI MUNICIPAL COMMITTEE.
Supreme Court Of India · (1973) 2 CTR 132
PUNJAB MUNICIPAL ACT, 1911 — Section 61, 62, 63, 64, 65Punjab Municipal Corporation Act, 1976 — Section 67
Supreme Court21 Dec 1972dismissed
Liyakat Mian and Others Vs The State of Bihar
Supreme Court Of India · AIR 1973 SC 807 : (1973) CriLJ 584 : (1973) 4 SCC 39 : (1973) SCC(Cri) 680
Constitution of India, 1950 — Article 136
Supreme Court20 Dec 1972dismissed
The Union of India (UOI) and Others Vs Dr. (Mrs.) S.B. Kohli and Another
Supreme Court Of India · AIR 1973 SC 811 : (1973) LabIC 423 : (1973) 3 SCC 592 : (1973) 3 SCR 117 : (1973) 5 UJ 498
Central Health Service Rules, 1963 — Rule 8(2)Constitution of India, 1950 — Article 309
Supreme Court20 Dec 1972dismissed
Shri Ambica Mills Ltd. No. 1 Vs The Textile Labour Association, Ahmedabad The Textile Labour Association, Ahmedabad Vs Shri Ambica Mills Ltd. No. 1
Supreme Court Of India · AIR 1973 SC 1081 : (1973) 26 FLR 4 : (1973) 1 LLJ 102 : (1973) 3 SCC 787 : (1973) 3 SCR 123
Payment of Bonus Act, 1965 — Section 2(11), 2(9), 23
Supreme Court19 Dec 1972Dismissed
Kodavandi Moidean alias Baputty Vs The State of Kerala
Supreme Court Of India · AIR 1973 SC 467 : (1973) CriLJ 671 : (1973) 3 SCC 469 : (1973) SCC(Cri) 369
Penal Code, 1860 (IPC) — Section 302
Supreme Court19 Dec 1972Dismissed
Madho Ram and Another Vs The State of U.P.
Supreme Court Of India · AIR 1973 SC 469 : (1973) CriLJ 673 : (1973) 1 SCC 533 : (1973) SCC(Cri) 417
Penal Code, 1860 (IPC) — Section 109, 366, 368, 376, 76
Supreme Court19 Dec 1972Allowed
The Upper Ganges Valley Electricity Supply Company Ltd. Vs The U.P. Electricity Board
Supreme Court Of India · AIR 1973 SC 683 : (1973) 1 SCC 254 : (1973) 3 SCR 107
Arbitration Act, 1940 — Section 30
Supreme Court19 Dec 1972Allowed
Ghanshyam Narayan Behere Vs Keshav Mahadeo Karandikar
Supreme Court Of India · AIR 1975 SC 80