COURT ARCHIVE

Supreme Court Of India judgments

59,789 judgments · page 2,677 of 2,990

Supreme Court18 Nov 1971Allowed

Director of Panchayat Raj and Another Vs Babu Singh Gaur State of U.P. Vs Jugal Kishore Bhatt

Supreme Court Of India · AIR 1972 SC 420 : (1972) LabIC 216 : (1972) 1 LLJ 121 : (1972) 1 SCC 227 : (1972) 2 SCR 400

Constitution of India, 1950 — Article 226, 309

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Supreme Court18 Nov 1971Dismissed

Ram Tahal and Others Vs The State of U.P.

Supreme Court Of India · AIR 1972 SC 254 : (1972) CriLJ 227 : (1972) 1 SCC 136 : (1972) SCC(Cri) 80 : (1972) 2 SCR 423 : (1972) 4 UJ 237

Indian Penal Code, 1860 — Section 34, 141, 148, 149, 300, 302, 304, 304I, 307, 342

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Supreme Court18 Nov 1971Allowed

Jage Ram, Inspector of Police and Another Vs Hans Raj Midha

Supreme Court Of India · AIR 1972 SC 1140 : (1972) CriLJ 768 : (1972) 1 SCC 181 : (1972) SCC(Cri) 118 : (1972) 2 SCR 409

Penal Code, 1860 (IPC) — Section 380

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Supreme Court18 Nov 1971Dismissed

S.M. Pandit and Others Vs The State of Gujarat and Others

Supreme Court Of India · AIR 1972 SC 252(1) : (1972) LabIC 155 : (1972) 1 LLJ 127 : (1972) 4 SCC 778 : (1972) 4 UJ 234

Constitution of India, 1950 — Article 14, 16, 309

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Supreme Court17 Nov 1971Allowed

Amritsar Improvement Trust Vs Baldeva Inder Singh and Others The State of Punjab Vs S. Baldev Inder Singh and Others

Supreme Court Of India · AIR 1972 SC 182 : (1972) 1 AnWR 53 : (1972) 1 SCC 165 : (1972) 2 SCR 386

Punjab Town Improvement Act, 1922 — Section 24, 24(1), 24(2), 25, 28

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Supreme Court17 Nov 1971Allowed

Gokul and Others Vs The State of Rajasthan Kanhaiya Vs The State of Rajasthan

Supreme Court Of India · AIR 1972 SC 209 : (1972) CriLJ 42 : (1972) 4 SCC 812 : (1972) 4 UJ 226

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302

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Supreme Court17 Nov 1971Allowed

State of Tamil Nadu Vs Thirumagal Mills Ltd., etc.

Supreme Court Of India · AIR 1972 SC 1148 : (1972) 2 AnWR 69 : (1972) 1 SCC 176 : (1972) 2 SCR 395 : (1972) 29 STC 290 : (1972) 4 UJ 247

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Supreme Court17 Nov 1971Dismissed

Dinabandhu Sahu Vs The State of Orissa Santosh Kumar Sahu Vs The State of Orissa

Supreme Court Of India · AIR 1972 SC 180 : (1972) 1 AnWR 75 : (1972) CriLJ 39 : (1972) 4 SCC 761 : (1972) 4 UJ 231

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Supreme Court15 Nov 1971dismissed

Filmistan Private Ltd. Vs The Workmen

Supreme Court Of India · (1972) 4 SCC 770 : (1972) 4 UJ 223

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Supreme Court15 Nov 1971Disposed Of

Management of The Federation of Indian Chambers of Commerce and Industry Vs Their Workman, Shri R. K. Mittal

Supreme Court Of India · AIR 1972 SC 763 : (1972) 24 FLR 103 : (1972) LabIC 413 : (1971) 2 LLJ 630 : (1972) 1 SCC 40 : (1972) 2 SCR 353

Industrial Disputes Act, 1947 — Section 2, 2(G), 2(J), 2(K), 2(S)Payment of Bonus Act, 1965 — Section 32(5)

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Supreme Court15 Nov 1971dismissed

Abdul Qayum Vs The State of Bihar

Supreme Court Of India · AIR 1972 SC 214 : (1974) 22 BLJR 773 : (1972) CriLJ 47 : (1972) 1 SCC 103 : (1972) SCC(Cri) 106 : (1972) 2 SCR 381 : (1972) 4 UJ 201

Penal Code, 1860 (IPC) — Section 345(2), 379, 380, 381, 404Probation of Offenders Act, 1958 — Section 6

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Supreme Court11 Nov 1971Allowed

Chandrana and Co. Vs State of Mysore

Supreme Court Of India · AIR 1972 SC 217 : (1972) 1 SCC 17 : (1972) 2 SCR 344 : (1972) 29 STC 302

Central Sales Tax Act, 1956 — Section 15Mysore Sales Tax Act, 1957 — Section 5, 5(5), 5(5A), 5A

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Supreme Court11 Nov 1971Allowed

Shri Sadiq Ali and Another Vs The Election Commission of India, New Delhi and Others P. Kakkan and Another Vs The Chief Electoral Officer, Madras and Others

Supreme Court Of India · AIR 1972 SC 187 : (1972) 4 SCC 664 : (1972) 2 SCR 318

Conduct of Elections Rules, 1961 — Rule 10, 10(4), 10(5), 5Constitution of India, 1950 — Article 324, 327

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Supreme Court10 Nov 1971Allowed

S. Chinna Narasa Reddy Vs D. Jagadeeswara Rao and Others

Supreme Court Of India · AIR 1972 SC 1536 : (1972) 4 SCC 734 : (1972) 4 UJ 221

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 2(1), 212(1)

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Supreme Court10 Nov 1971Dismissed

Onkar Nath Sidhauli alias Narain and Kailash Vs The State of U.P.

Supreme Court Of India · (1972) CriLJ 1059 : (1972) 4 SCC 783

Criminal Procedure Code, 1898 (CrPC) — Section 242, 342, 87, 88Penal Code, 1860 (IPC) — Section 302, 307, 34Uttar Pradesh Police Regulations, 1948 — Regulation 294

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Supreme Court08 Nov 1971Dismissed