COURT ARCHIVE

Supreme Court Of India judgments

59,789 judgments · page 2,676 of 2,990

Supreme Court25 Nov 1971Dismissed

R.B. Bansilal Abirchand Mills Co. Ltd. Vs The Labour Court, Nagpur and Others

Supreme Court Of India · AIR 1972 SC 451 : (1972) 24 FLR 169 : (1972) LabIC 285 : (1972) 1 LLJ 231 : (1972) 1 SCC 154 : (1972) 2 SCR 580 : (1972) 4 UJ 291

Industrial Disputes Act, 1947 — Section 10(1), 25C, 25E, 25J, 3

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Supreme Court25 Nov 1971dismissed

Hamidullah (Dead) by his Legal Representatives and Others Vs Sheikh Abdullah and Others

Supreme Court Of India · AIR 1972 SC 410 : (1972) 4 SCC 800 : (1972) 4 UJ 272

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Supreme Court25 Nov 1971Allowed

Rasul Mohammed Hanif Gulandaj Vs The State of Maharashtra

Supreme Court Of India · AIR 1972 SC 521 : (1972) CriLJ 313 : (1972) 4 SCC 650 : (1972) 4 UJ 281

Penal Code, 1860 (IPC) — Section 409, 477A

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Supreme Court25 Nov 1971dismissed

Darasing Dhyansing and Others Vs The State of Gujarat

Supreme Court Of India · AIR 1972 SC 505 : (1972) CriLJ 311 : (1972) 4 SCC 648 : (1971) 4 SCC 648 : (1972) 4 UJ 279

Penal Code, 1860 (IPC) — Section 148, 149, 326, 332, 342

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Supreme Court24 Nov 1971Allowed

Premier Automobiles Ltd. and Others Vs Union of India (UOI)

Supreme Court Of India · AIR 1972 SC 1690

Constitution of India, 1950 — Article 32Defence of India Rules, 1962 — Rule 81(2)Essential Commodities Act, 1955 — Section 3(2)

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Supreme Court24 Nov 1971Allowed

State of U.P. Vs Ram Nath, Partner, Panna Lal Durga Prasad, Kanpur

Supreme Court Of India · AIR 1972 SC 232 : (1972) CriLJ 52 : (1972) 1 SCC 130 : (1972) SCC(Cri) 74 : (1972) 2 SCR 572 : (1972) 4 UJ 267

Criminal Procedure Code, 1898 (CrPC) — Section 155, 173, 251ATrade and Merchandise Marks Act, 1958 — Section 2, 2(1), 28, 78, 79

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Supreme Court23 Nov 1971Dismissed

R. Viswanathan Vs R. Narayanaswamy Substituted by V.R. Ranganathan and Others

Supreme Court Of India · AIR 1972 SC 414 : (1972) 4 SCC 822 : (1972) 4 UJ 254

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Supreme Court23 Nov 1971Allowed

Hira Rai Vs The State of Bihar

Supreme Court Of India · AIR 1972 SC 244

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(2)Penal Code, 1860 (IPC) — Section 103, 304, 99

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Supreme Court23 Nov 1971Allowed

Mahadeo Hari Lokre Vs The State of Maharashtra

Supreme Court Of India · (1972) ACJ 185 : AIR 1972 SC 221 : (1972) CriLJ 49 : (1972) MPLJ 609 : (1972) 4 SCC 758 : (1972) 4 UJ 250

Penal Code, 1860 (IPC) — Section 304A

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Supreme Court23 Nov 1971dismissed

Pillani Investment Corporation Ltd. Vs I.T.O. ''A'' Ward, Calcutta and Another

Supreme Court Of India · AIR 1972 SC 236 : (1972) 83 ITR 217 : (1972) 1 SCC 122 : (1972) 2 SCR 502

Constitution of India, 1950 — Article 141

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Supreme Court23 Nov 1971Allowed

State of Assam Vs Ka Brhyien Kurkalang and Others

Supreme Court Of India · AIR 1972 SC 223 : (1972) 1 SCC 148 : (1972) 2 SCR 506 : (1972) 4 UJ 262

Constitution of India, 1950 — Article 244, 275

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Supreme Court23 Nov 1971Dismissed

C.F. Angadi Vs Y.S. Hirannayya

Supreme Court Of India · AIR 1972 SC 239 : (1972) 1 SCC 191 : (1972) 2 SCR 515

Transfer of Property Act, 1882 — Section 10

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Supreme Court22 Nov 1971Allowed

Padam Kumar Agarwalla Vs The Additional Collector of Customs and Others

Supreme Court Of India · AIR 1972 SC 542

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Supreme Court22 Nov 1971Dismissed

Chettinad Corporation (P.) Ltd. Vs Noor Neik Mohamed Khan

Supreme Court Of India · (1973) ACJ 15

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Supreme Court22 Nov 1971Dismissed

Harendra Nath Bhattacharya and Others Vs Kaliram Das (Dead) by his Heirs and Lrs. and Others

Supreme Court Of India · AIR 1972 SC 246 : (1972) 1 SCC 115 : (1972) 2 SCR 492

Civil Procedure Code, 1908 (CPC) — Section 92

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Supreme Court22 Nov 1971Disposed Of

Union of India Vs Capt. S.K. Rao

Supreme Court Of India · AIR 1972 SC 1137 : (1972) 1 SCC 144 : (1972) 2 SCR 447

Army Act, 1950 — Section 18, 19, 191(1), 2, 45Army Rules, 1954 — Rule 14

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Supreme Court22 Nov 1971Dismissed

Sita Ram Jaiswal and Another Vs Rai Amarnath Agarwala and Others

Supreme Court Of India · AIR 1972 SC 2389 : (1972) RD 51 : (1972) 4 SCC 645

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(2)Uttar Pradesh Tenancy Act, 1939 — Section 172, 65Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 3

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Supreme Court22 Nov 1971Dismissed

State of Haryana and Others Vs Rajindra Sareen

Supreme Court Of India · AIR 1972 SC 1004 : (1972) LabIC 546 : (1972) 1 LLJ 205 : (1972) 1 SCC 267 : (1972) 2 SCR 452

Constitution of India, 1950 — Article 309, 311

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Supreme Court19 Nov 1971Allowed

The State of Punjab and Others Vs Bakhtawar Singh and Others

Supreme Court Of India · AIR 1972 SC 2083 : (1972) 4 SCC 730 : (1972) 4 UJ 244

Constitution of India, 1950 — Article 225Electricity (Supply) Act, 1948 — Section 10, 5, 9

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Supreme Court19 Nov 1971dismissed

State of West Bengal Vs Ashok Dey and Others

Supreme Court Of India · AIR 1972 SC 1660 : (1972) CriLJ 1010 : (1972) 1 SCC 199 : (1972) SCC(Cri) 128 : (1972) 2 SCR 434

Constitution of India, 1950 — Article 19(1), 22, 22(4), 22(7)Criminal Procedure Code, 1898 (CrPC) — Section 110Penal Code, 1860 (IPC) — Section 425

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