Supreme Court14 Dec 1971Dismissed
Bhawanji Lakhamshi and Others Vs Himatlal Jamnadas Dani and Others
Supreme Court Of India · AIR 1972 SC 819 : (1973) 18 MPLJ 1 : (1972) 1 SCC 388 : (1972) 2 SCR 890
Transfer of Property Act, 1882 — Section 106, 116
COURT ARCHIVE
Supreme Court Of India judgments
59,789 judgments · page 2,674 of 2,990
Supreme Court14 Dec 1971Dismissed
Ala Mohan Mallick and Others Vs The State of West Bengal
Supreme Court Of India · AIR 1972 SC 1456
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3
Supreme Court14 Dec 1971Dismissed
Shaik Madar Saheb and Others Vs The State of Andhra Pradesh and Others
Supreme Court Of India · AIR 1972 SC 1804 : (1973) 2 AnWR 32 : (1972) 4 SCC 635 : (1972) 2 SCR 853
Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 17, 3Constitution of India, 1950 — Article 14, 19(1), 32, 301, 304(b)
Supreme Court13 Dec 1971Dismissed
Jagdish Prasad alias Jagdish Prasad Gupta Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 2044 : (1972) CriLJ 1309 : (1972) 1 SCC 326 : (1972) SCC(Cri) 63 : (1972) 2 SCR 845
Bengal Municipal Act, 1932 — Section 51Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 13(2), 20
Supreme Court10 Dec 1971Dismissed
State of M.P. and Others Vs Chhotabhai Jethabhai Patel and Co. and Another
Supreme Court Of India · AIR 1972 SC 971 : (1972) MPLJ 641 : (1972) 1 SCC 209 : (1972) 2 SCR 838 : (1972) 4 UJ 418
Constitution of India, 1950 — Article 19(6), 301, 304
Supreme Court10 Dec 1971Dismissed
G.M. Contractor and Others Vs Gujarat Electricity Board and Others
Supreme Court Of India · AIR 1972 SC 792 : (1972) 4 SCC 764 : (1972) 4 UJ 462
Constitution of India, 1950 — Article 31
Supreme Court09 Dec 1971Allowed
Banchhanidhi Rath Vs The State of Orissa and Others
Supreme Court Of India · AIR 1972 SC 843 : (1972) 38 CLT 267 : (1972) LabIC 431 : (1972) 4 SCC 781 : (1972) 4 UJ 350
Constitution of India, 1950 — Article 226, 326
Supreme Court09 Dec 1971Dismissed
Ram Kishan Singh Vs Harmit Kaur and Another
Supreme Court Of India · AIR 1972 SC 468 : (1972) CriLJ 267 : (1972) 74 PLR 712 : (1972) 3 SCC 280 : (1972) SCC(Cri) 493 : (1972) 4 UJ 424
Criminal Procedure Code, 1898 (CrPC) — Section 164, 439
Supreme Court09 Dec 1971Dismissed
Indian Oxygen Ltd. Vs Workmen
Supreme Court Of India · AIR 1972 SC 471 : (1972) 24 FLR 184 : (1972) 1 LLJ 627 : (1972) 4 SCC 578 : (1972) 2 SCR 816
Payment of Bonus Act, 1965 — Section 4, 5, 6
Supreme Court08 Dec 1971Allowed
R.N. Nanjundappa Vs T. Thimmiah and Another
Supreme Court Of India · AIR 1972 SC 1767 : (1972) 1 LLJ 565 : (1972) 1 SCC 409 : (1972) 2 SCR 799
Supreme Court07 Dec 1971Dismissed
P.R. Nayak Vs Union of India
Supreme Court Of India · AIR 1972 SC 554 : (1972) LabIC 313 : (1972) 1 LLJ 535 : (1972) 1 SCC 332 : (1972) 2 SCR 695
All India Services (Discipline and Appeal) Rules, 1969 — Rule 3, 3(1)
Supreme Court07 Dec 1971Allowed
Deb Sadhan Roy Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 1924 : (1973) CriLJ 446 : (1972) 1 SCC 308 : (1972) SCC(Cri) 45 : (1972) 2 SCR 787
Constitution of India, 1950 — Article 22(4), 32West Bengal (Prevention of Violent Activities) Act, 1970 — Section 12, 13
Supreme Court07 Dec 1971Allowed
Himachal Pradesh Administration Vs Om Prakash
Supreme Court Of India · AIR 1972 SC 975 : (1972) CriLJ 606 : (1972) 1 SCC 249 : (1972) SCC(Cri) 88 : (1972) 2 SCR 765
Criminal Procedure Code, 1898 (CrPC) — Section 103, 157, 302, 342, 510Evidence Act, 1872 — Section 25, 26, 27, 3, 8Penal Code, 1860 (IPC) — Section 302
Supreme Court07 Dec 1971Dismissed
The State of Gujarat and Another Vs Zinabhai Ranchhodji Darji and Others
Supreme Court Of India · AIR 1972 SC 999 : (1972) 1 SCC 233 : (1972) 2 SCR 686
Bombay Provincial Municipal Corporations Act, 1949 — Section 493Gujarat Municipalities Act, 1963 — Section 279(1)(2)Gujarat Panchayats Act, 1961 — Section 1(3), 2(6), 310A(1), 310A(10)
Supreme Court07 Dec 1971Allowed
Subal Chandra Ghosh Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 2146
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(2)
Supreme Court07 Dec 1971Dismissed
Mohd. Munna and Others Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 2386
West Bengal (Prevention of Violent Activities) Act, 1970 — Section 12
Supreme Court07 Dec 1971Allowed
Micki Khan etc., etc. Vs The State of West Bengal
Supreme Court Of India · (1971) 12 SC CK 0016
Constitution of India, 1950 — Article 22(4), 32
Supreme Court07 Dec 1971Allowed
Hardwari Lal Vs Kanwal Singh
Supreme Court Of India · AIR 1972 SC 515 : (1972) 1 SCC 214 : (1972) 2 SCR 742
Code Of Civil Procedure, 1908 — Order 12, Rule 3(a)Representation Of The People Act, 1951 — Section 81, 82, 83, 86, 87, 101, 116A, 117, 123(7)
Supreme Court07 Dec 1971Dismissed
Tarak Nath Chakraborty Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 2388 : (1972) 4 SCC 810 : (1972) 4 UJ 347
Constitution of India, 1950 — Article 32West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(2)
Supreme Court07 Dec 1971Allowed
Deban Das, etc. Vs The State of West Bengal
Supreme Court Of India · AIR 1973 SC 1331 : (1972) 4 UJ 384