COURT ARCHIVE

Supreme Court Of India judgments

59,791 judgments · page 2,648 of 2,990

Supreme Court26 Oct 1972dismissed

The Governing Body, G.C. College, Silchar, Assam and Another Vs The Gauhati University and Others

Supreme Court Of India · AIR 1973 SC 761 : (1973) 1 SCC 192 : (1973) SCC(Cri) 279

Constitution of India, 1950 — Article 30, 32

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Supreme Court25 Oct 1972dismissed

Smt. Bhagwan Kaur Vs Shri Maharaj Krishan Sharma and Others

Supreme Court Of India · AIR 1973 SC 1346 : (1973) CriLJ 1143 : (1973) 4 SCC 46 : (1973) SCC(Cri) 687 : (1973) 2 SCR 702

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court25 Oct 1972Dismissed

P.D. Jambekar Vs State of Gujarat

Supreme Court Of India · AIR 1973 SC 309 : (1973) CriLJ 308 : (1973) 26 FLR 67 : (1973) 3 SCC 524 : (1973) SCC(Cri) 1088 : (1973) 2 SCR 714

Factories Act, 1948 — Section 106, 92

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Supreme Court24 Oct 1972Allowed

Narinderjit Singh and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1973 SC 552 : (1973) 75 PLR 86 : (1973) 1 SCC 157 : (1973) 2 SCR 698

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(4), 4, 4(1), 4(2), 5A

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Supreme Court23 Oct 1972dismissed

Smt. Venkatamma and Others Vs City Improvement of Trust Board, Mysore and Others

Supreme Court Of India · AIR 1972 SC 2683 : (1973) 1 SCC 188 : (1973) 5 UJ 477

City of Mysore Improvement Act, 1903 — Section 15(1), 15(2)

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Supreme Court13 Oct 1972Dismissed

The State of U.P. Vs Jai Prakash

Supreme Court Of India · AIR 1973 SC 762 : (1973) CriLJ 600 : (1973) 3 SCC 327 : (1973) SCC(Cri) 276

Defence of India Rules, 1962 — Rule 125

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Supreme Court13 Oct 1972Dismissed

Dr. Umakant Saran Vs State of Bihar and Others

Supreme Court Of India · AIR 1973 SC 964 : (1972) 2 LLJ 580 : (1973) 1 SCC 485 : (1973) 1 SLJ 14 : (1973) 5 UJ 410

Constitution of India, 1950 — Article 226

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Supreme Court13 Oct 1972Dismissed

MUNICIPAL CORPORATION JABALPUR and Another Vs SHRI SOORJI BHANJI KENIYA.

Supreme Court Of India · (1973) 2 CTR 80

Central Provinces and Berar Municipalities Act, 1922 — Section 66(1)

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Supreme Court13 Oct 1972dismissed

Sri Amar Chand Inani Vs The Union of India (UOI)

Supreme Court Of India · AIR 1973 SC 313 : (1973) 1 SCC 115 : (1973) 2 SCR 684 : (1973) 5 UJ 463

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 105, 80Limitation Act, 1908 — Article 22, 14, 4

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Supreme Court13 Oct 1972Dismissed

Municipal Corporation Jabalpur and Another Vs Soorji Bhanji Keniya

Supreme Court Of India · AIR 1973 SC 764(1) : AIR 1973 SC 764 : (1973) 3 SCC 519

Central Provinces and Berar Municipalities Act, 1922 — Section 66(1), 66(2)City of Jubbulpore Corporation Act, 1948 — Section 120(1), 120(3), 132(1), 132(6), 2

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Supreme Court13 Oct 1972dismissed

Rameshchandra J. Thakkar Vs Assandas Parmanand Jhaveri, State of Maharashtra

Supreme Court Of India · AIR 1973 SC 84 : (1973) CriLJ 201 : (1974) MPLJ 497 : (1973) 3 SCC 884 : (1973) SCC(Cri) 566 : (1973) 2 SCR 691

Penal Code, 1860 (IPC) — Section 420

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Supreme Court12 Oct 1972Dismissed

Madan Lal Vs Bhai Anand Singh and Others

Supreme Court Of India · AIR 1973 SC 721 : (1973) 1 SCC 84 : (1973) 2 SCR 677 : (1973) 5 UJ 433

Arbitration Act, 1940 — Section 34East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)Transfer of Property Act, 1882 — Section 108

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Supreme Court12 Oct 1972Dismissed

Muralidhar Malla Vs The State of West Bengal

Supreme Court Of India · AIR 1973 SC 767 : (1973) CriLJ 588 : (1973) 3 SCC 308 : (1973) SCC(Cri) 257

Constitution of India, 1950 — Article 22

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Supreme Court12 Oct 1972Allowed

China Mall Vs The State of West Bengal

Supreme Court Of India · AIR 1973 SC 769 : (1973) CriLJ 589 : (1973) 3 SCC 311 : (1973) SCC(Cri) 260

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Supreme Court11 Oct 1972Allowed

K.V.A.L.M. Ramanathan Chettiar by Lrs. Vs Commissioner of Income Tax , Madras

Supreme Court Of India · AIR 1973 SC 2172 : (1973) 88 ITR 169 : (1973) 3 SCC 351 : (1973) 2 SCR 650

Income Tax Act, 1922 — Section 2, 2(15), 2(6), 24, 24(1)

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Supreme Court11 Oct 1972Dismissed

Mantu Chalak Vs The State of West Bengal

Supreme Court Of India · AIR 1973 SC 316 : (1974) CriLJ 408 : (1973) 1 SCC 370 : (1973) SCC(Cri) 339

Constitution of India, 1950 — Article 32

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Supreme Court11 Oct 1972Allowed

Rashid Sk. Vs State of West Bengal

Supreme Court Of India · AIR 1973 SC 824 : (1973) CriLJ 656 : (1973) 3 SCC 476 : (1973) SCC(Cri) 376

Constitution of India, 1950 — Article 22

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Supreme Court11 Oct 1972Dismissed

Abdul Aziz Vs The District Magistrate, Burdwan and Others

Supreme Court Of India · AIR 1973 SC 770 : (1973) 1 SCC 301 : (1973) SCC(Cri) 321 : (1973) 2 SCR 646

Constitution of India, 1950 — Article 32Maintenance of Internal Security Act, 1971 — Section 3, 3(1)

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Supreme Court10 Oct 1972Allowed

Madan Gopal Agarwal Vs District Magistrate, Allahabad and Others

Supreme Court Of India · AIR 1972 SC 2656 : (1973) 1 SCC 89 : (1973) 2 SCR 610 : (1973) 5 UJ 441

Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3

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Supreme Court10 Oct 1972Dismissed

M/s Chowringhee Sales Bureau (P) Ltd. Vs Commissioner of Income Tax , West Bengal

Supreme Court Of India · AIR 1973 SC 376 : (1973) 87 ITR 542 : (1973) 1 SCC 46 : (1973) 2 SCR 618 : (1973) 31 STC 254

Bengal Finance (Sales Tax) Act, 1941 — Section 2Income Tax Act, 1922 — Section 66(1)Sales of Goods Act, 1930 — Section 4, 64

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