COURT ARCHIVE

Supreme Court Of India judgments

59,783 judgments · page 2,724 of 2,990

Supreme Court17 Mar 1970Allowed

Perumal Nadar (Dead) by Lrs. Vs Ponnuswami

Supreme Court Of India · AIR 1971 SC 2352 : (1970) 1 SCC 605 : (1971) 1 SCR 49

Evidence Act, 1872 — Section 112Tamil Nadu Hindu (Bigamy Prevention and Divorce) Act, 1949 — Section 3, 4

Supreme Court16 Mar 1970Dismissed

Nafe Singh and Another Vs The State of Haryana

Supreme Court Of India · (1971) 3 SCC 934 : (1972) SCC(Cri) 182

Penal Code, 1860 (IPC) — Section 366, 376, 71

Supreme Court16 Mar 1970Dismissed

Deedar Singh Vs The State of U.P.

Supreme Court Of India · (1971) 3 SCC 925 : (1972) SCC(Cri) 173

Penal Code, 1860 (IPC) — Section 302

Supreme Court16 Mar 1970Allowed

The State of Madhya Pradesh Vs Dadu Jagdish Prasad

Supreme Court Of India · (1971) 3 SCC 804

Rewa State Land Revenue and Tenancy Code, 1935 — Section 2Rewa State Pawai Rules, 1934, — Rule 3

Supreme Court16 Mar 1970Allowed

Om Parkash Vs The State of Haryana and Others

Supreme Court Of India · (1971) 3 SCC 792

Supreme Court16 Mar 1970Dismissed

Raja Karan Pershad Vs Kunwar Rani

Supreme Court Of India · (1970) 3 SCC 947

Hindu Succession Act, 1956 — Section 14(1)

Supreme Court16 Mar 1970dismissed

Mohd. Illahamuddin and Others Vs Bhivasan and Another

Supreme Court Of India · AIR 1973 SC 599 : (1972) MhLj 690 : (1971) 3 SCC 962

Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 32, 44, 45, 46

Supreme Court16 Mar 1970Dismissed

Jugraj Singh & Anr Vs Jaswant Singh & Ors

Supreme Court Of India · AIR 1971 SC 761 : (1970) 2 SCC 386 : (1971) 1 SCR 38 : (1971) 3 UJ 379

Evidence Act, 1872 — Section 85

Supreme Court13 Mar 1970Dismissed

Dr. Sewa Singh Vs Smt. Ravinder Kaur and Another

Supreme Court Of India · (1971) 3 SCC 981

Supreme Court13 Mar 1970Dismissed

D.P. Mishra Vs Kamal Narayan Sharma and Anr

Supreme Court Of India · AIR 1970 SC 1477 : (1970) 2 SCC 369 : (1971) 1 SCR 8

Limitation Act, 1908 — Section 10, 11, 12, 13, 14Representation of the People Act, 1951 — Section 100(1), 123(1), 123(4), 123(5), 123(6)

Supreme Court13 Mar 1970Dismissed

State of Assam Vs Abdul Noor and Others

Supreme Court Of India · AIR 1970 SC 1365 : (1970) CriLJ 1264 : (1970) 72 PLR 585 : (1970) 3 SCC 10 : (1970) 1 SCC(Cri) 360

Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 190, 202

Supreme Court13 Mar 1970Dismissed

V.R. Bhate and Others Vs State of Maharashtra

Supreme Court Of India · AIR 1970 SC 1362 : (1970) CriLJ 1261 : (1970) 3 SCC 13 : (1970) 1 SCC(Cri) 363

Inland Vessels Act, 1917 — Section 58Penal Code, 1860 (IPC) — Section 120B, 282, 304A

Supreme Court13 Mar 1970Allowed

Hethubha alias Jithuba Madhuba & Ors Vs The State of Gujarat

Supreme Court Of India · AIR 1970 SC 1266 : (1970) CriLJ 1138 : (1970) 11 GLR 863 : (1970) 1 SCC 720 : (1970) 1 SCC(Cri) 280 : (1971) 1 SCR 31

Criminal Procedure Code, 1898 (CrPC) — Section 429Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 34

Supreme Court13 Mar 1970Allowed

The state of U.P. and Others Vs Ram Naresh Lal

Supreme Court Of India · AIR 1970 SC 1263 : (1970) LabIC 1063 : (1970) 3 SCC 173

Constitution of India, 1950 — Article 311(1)

Supreme Court11 Mar 1970Dismissed

Ratilal Shakarabhai and Others Vs The State of Gujarat and Others

Supreme Court Of India · AIR 1970 SC 984 : (1970) 2 SCC 264

Land Acquisition Act, 1894 — Section 4, 40, 41, 42, 5

Supreme Court11 Mar 1970Dismissed

Ferozi Lal Jain Vs Man Mal & Anr

Supreme Court Of India · AIR 1970 SC 794 : (1970) 3 SCC 181

Delhi and Ajmer Rent Control Act, 1952 — Section 13, 13(1)

Supreme Court11 Mar 1970Allowed

Smt. Maheshwari Devi and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 1970 SC 796 : (1970) 3 SCC 887

Bihar Land Reforms Act, 1950 — Section 4Constitution of India, 1950 — Article 226, 227

Supreme Court11 Mar 1970Allowed

Bhimappa Basappa Bhu Sannavar Vs Laxman Shivarayappa Samagouda and Others

Supreme Court Of India · AIR 1970 SC 1153 : (1970) CriLJ 1132 : (1970) 1 SCC 665 : (1970) 1 SCC(Cri) 263 : (1971) 1 SCR 1

Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 190, 190(1), 206, 207Penal Code, 1860 (IPC) — Section 109, 120, 34

Supreme Court11 Mar 1970Dismissed

Banshi Dhar Lachhman Prasad and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1970 SC 798 : (1978) 2 ELT 385 : (1971) 3 SCC 31

Central Excise Rules, 1944 — Rule 151, 160, 223, 32, 40Central Excises and Salt Act, 1944 — Section 35, 35(1)Constitution of India, 1950 — Article 226, 227

Supreme Court10 Mar 1970Dismissed

Orient Paper Mills Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 1970 SC 1498 : (1978) 2 ELT 382 : (1970) 3 SCC 76

Central Excises and Salt Act, 1944 — Section 36