COURT ARCHIVE

Supreme Court Of India judgments

59,784 judgments · page 2,696 of 2,990

Supreme Court25 Mar 1971Allowed

Des Raj Vs The State of Punjab

Supreme Court Of India · AIR 1974 SC 2292 : (1974) CriLJ 1531 : (1972) 74 PLR 20 : (1971) 3 SCC 235 : (1971) SCC(Cri) 443 : (1971) 3 UJ 540

Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 406

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Supreme Court25 Mar 1971Allowed

Veeramachineni Gangadhara Rao Vs The Andhra Bank Ltd. and Others

Supreme Court Of India · AIR 1971 SC 1613 : (1972) 1 ALT 8 : (1971) 1 SCC 874 : (1971) SCR 209 Supp

Registration Act, 1908 — Section 17, 59

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Supreme Court25 Mar 1971Allowed

Dr. Harkishan Singh Vs State of Punjab and Others

Supreme Court Of India · AIR 1971 SC 1602 : (1971) 2 SCC 58 : (1971) SCR 223 Supp : (1971) 3 UJ 576

Punjab Civil Medical Service Class I (Recruitment and Conditions of Service) Rules, 1940 — Rule 2, 3, 5, 6, 7(1)

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Supreme Court24 Mar 1971Allowed

Shambhu Prasad Singh Vs Mst. Phool Kumari and Others

Supreme Court Of India · AIR 1971 SC 1337 : (1972) 1 AnWR 12 : (1973) 21 BLJR 326 : (1972) 5 PLJR 100 : (1971) 2 SCC 28 : (1971) SCR 181 Supp

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Supreme Court24 Mar 1971dismissed

The State of Mysore Vs Sri P.T. Muniswamy Gowda and Others

Supreme Court Of India · AIR 1971 SC 1363 : (1972) 4 SCC 553 : (1971) 3 UJ 564

Karnataka (Personal and Miscellaneous) Inams Abolition (Amendment) Act, 1955 — Section 22Karnataka (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 20

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Supreme Court24 Mar 1971Allowed

The Management of Hospitals, Orissa Vs Their Class IV Employees Director of Health Services, Orissa Vs Their Workers

Supreme Court Of India · AIR 1971 SC 1259 : (1971) 37 CLT 647 : (1971) 22 FLR 240 : (1971) LabIC 835 : (1972) 4 SCC 216

Industrial Disputes Act, 1947 — Section 10(1), 10(1)(d), 2

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Supreme Court24 Mar 1971Allowed

Amrik Singh Vs State (Delhi Admn.)

Supreme Court Of India · (1971) 3 SCC 215 : (1971) SCC(Cri) 423 : (1971) 3 UJ 515

Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 409, 420, 490

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Supreme Court24 Mar 1971Allowed

Cricket Association of Bengal and Others Vs State of West Bengal and Others

Supreme Court Of India · AIR 1971 SC 1925 : (1971) CriLJ 1432 : (1971) 3 SCC 239 : (1971) SCC(Cri) 446 : (1971) SCR 200 Supp : (1971) 3 UJ 535

Criminal Procedure Code, 1898 (CrPC) — Section 204(3), 248, 252, 253, 253(2)Penal Code, 1860 (IPC) — Section 114, 336, 337, 338

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Supreme Court23 Mar 1971Allowed

Bansilal Kohistani Vs Rishi Kumar Kaushal

Supreme Court Of India · AIR 1971 SC 1262 : (1971) 1 SCC 795 : (1971) SCR 146 Supp

Representation of the People Act, 1951 — Section 116A, 123(4)

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Supreme Court23 Mar 1971Dismissed

Sub-divisional Officer and Collector, Shivasagar Vs Shri Gopal Chandra Khound and Another

Supreme Court Of India · AIR 1971 SC 1190 : (1972) 4 SCC 263 : (1971) 3 UJ 550

Constitution of India, 1950 — Article 226

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Supreme Court23 Mar 1971Dismissed

Union of India (UOI) Vs Lt.Col. G.K. Apte The State of Assam Vs Maj. B.S. Talwar

Supreme Court Of India · AIR 1971 SC 1533 : (1971) CriLJ 1164 : (1971) 3 SCC 460 : (1971) SCC(Cri) 708 : (1971) 3 UJ 559

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 153, 161, 435, 439Penal Code, 1860 (IPC) — Section 120B, 420

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Supreme Court23 Mar 1971Allowed

Shyam Deo Pandey and Others Vs The State of Bihar

Supreme Court Of India · AIR 1971 SC 1606 : (1973) 21 BLJR 774 : (1971) CriLJ 1177 : (1972) 5 PLJR 115 : (1971) 1 SCC 855 : (1971) SCC(Cri) 353 : (1971) SCR 133 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 367, 410, 411A(2), 417, 418Penal Code, 1860 (IPC) — Section 363

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Supreme Court23 Mar 1971dismissed

Chajoo Ram Vs Radhey Shyam and Another

Supreme Court Of India · AIR 1971 SC 1367 : (1971) 2 ALT 277 : (1971) CriLJ 1096 : (1971) 1 SCC 774 : (1971) SCC(Cri) 331 : (1971) SCR 172 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 476, 477, 478, 479, 479APenal Code, 1860 (IPC) — Section 181, 182, 193

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Supreme Court22 Mar 1971Dismissed

State of Madhya Pradesh Vs Mir Basit Ali Khan and Others

Supreme Court Of India · AIR 1971 SC 1620 : (1971) CriLJ 1184 : (1971) JLJ 939 : (1972) MhLj 256 : (1972) MPLJ 331 : (1971) 2 SCC 96 : (1971) SCC(Cri) 417 : (1971) SCR 125 Supp

Penal Code, 1860 (IPC) — Section 120B, 406, 420

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Supreme Court22 Mar 1971Dismissed

Shaikh Alimuddin Ahmed Vs State of West Bengal Kali Prosad Poddar Vs State of West Bengal

Supreme Court Of India · AIR 1971 SC 1371 : (1971) CriLJ 1100 : (1972) 4 SCC 845

Penal Code, 1860 (IPC) — Section 120, 120B, 420, 467, 471

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Supreme Court19 Mar 1971dismissed

K.H. Phadnis Vs State of Maharashtra

Supreme Court Of India · AIR 1971 SC 998 : (1971) 1 SCC 790 : (1971) 1 SCR 118 Supp : (1971) 3 UJ 508

Constitution of India, 1950 — Article 226, 311

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Supreme Court19 Mar 1971Allowed

The State Bank of Travancore Vs Aravindan Kunju Panicker and Others

Supreme Court Of India · AIR 1971 SC 996 : (1972) 4 SCC 274

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Supreme Court19 Mar 1971Allowed

Harivansh Lal Mehra Vs State of Maharashtra

Supreme Court Of India · AIR 1971 SC 1130 : (1971) CriLJ 842 : (1971) 2 SCC 54 : (1971) SCC(Cri) 413 : (1971) SCR 113 Supp : (1971) 3 UJ 512

Constitution of India, 1950 — Article 1(3)Prevention of Corruption Act, 1947 — Section 5(1), 5(2)Tariff Act, 1934 — Section 5

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Supreme Court19 Mar 1971Allowed

Shri C.K. Daphtary and Others Vs Shri O.P. Gupta and Others

Supreme Court Of India · AIR 1971 SC 1132 : (1971) CriLJ 844 : (1971) 1 SCC 626 : (1971) SCC(Cri) 626 : (1971) SCR 76 Supp

Constitution of India, 1950 — Article 105(2), 129, 13(3), 142(2), 19(1)

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Supreme Court18 Mar 1971Allowed

Babu Lal Hargovindas Vs The State of Gujarat

Supreme Court Of India · AIR 1971 SC 1277 : (1971) CriLJ 1075 : (1971) 1 SCC 767 : (1971) SCC(Cri) 337 : (1971) SCR 53 Supp : (1971) 3 UJ 500

Criminal Procedure Code, 1898 (CrPC) — Section 103Evidence Act, 1872 — Section 68, 68(1)Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(1), 13(2), 20, 20(1)

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