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08 February 1974
Supreme Court 14 pages BHUT NATH METE Vs THE STATE OF WEST BENGAL
Case number: Writ Petition (Civil) 1456 of 1973 |
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08 February 1974
Supreme Court 2 pages SASTHI KEOT Vs THE STATE OF WEST BENGAL
Case number: Writ Petition (Civil) 1697 of 1973 |
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08 February 1974
Supreme Court 11 pages HINDUSTAN HOSIERY INDUSTRIES Vs F. H. LALA AND ANOTHER
Case number: Appeal (civil) 548 of 1970 |
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06 February 1974
Supreme Court 8 pages MUNICIPAL COUNCIL, TIRUPATHI Vs TIRUMALAI TIRUPATHI DEVASTHANAM
Case number: Appeal (civil) 568 of 1969 |
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05 February 1974
Supreme Court 7 pages SWANTRAJ & ORS. Vs STATE OF MAHARASHTRA
Case number: Appeal (crl.) 2208 of 1970 |
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05 February 1974
Supreme Court 8 pages KANU SANYAL Vs DIST. MAGISTRATE, DARJEELING & ORS.
Case number: Writ Petition (Civil) 205 of 1973 |
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04 February 1974
Supreme Court 12 pages PHIROZE BAMANJI DESAI Vs CHANDRAKANT M. PATEL & ORS.
Case number: Appeal (civil) 2208 of 1972 |
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01 February 1974
Supreme Court 9 pages SHAIK HANIF, GUDMA MAJHI & KAMAL SAHA Vs STATE OF WEST BENGAL
Case number: Writ Petition (Civil) 1679 of 1973 |
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31 January 1974
Supreme Court 35 pages MANGALORE GANESH BEEDI WORKS ETC. ETC. Vs UNION OF INDIA ETC.
Bench: RAY, A.N. (CJ),KHANNA, HANS RAJ,MATHEW, KUTTYIL KURIEN,BHAGWATI, P.N.,ALAGIRISWAMI, A. |
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30 January 1974
Supreme Court 13 pages GENERAL MANAGER, SOUTH CENTRAL RAILWAYSECUNDRABAD AND ANR E Vs A.V.R. SIDDHANTI AND ORS. ETC.
Case number: Appeal (civil) 1937 of 1972 |
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25 January 1974
Supreme Court 7 pages SOM PARKASH Vs STATE OF DELHI
Case number: Appeal (crl.) 143 of 1970 |
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21 January 1974
Supreme Court 46 pages STATE OF PUNJAB (NOW HARYANA) AND, ORS. Vs AMAR SINGH AND ANOTHER
Case number: Appeal (civil) 1755 of 1967 |
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21 January 1974
Supreme Court 9 pages B. M. LAKSHMANAMURTHY Vs THE EMPLOYEES' STATE INSURANCE CORPORATION, BANGALORE
Case number: Appeal (civil) 1626 of 1967 |
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17 January 1974
Supreme Court 9 pages ARVIND MOHAN SINHA Vs AMULYA KUMAR BISWAS & ORS.
Case number: Appeal (crl.) 114 of 1970 |
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17 January 1974
Supreme Court 13 pages MURTHY MATCH WORKS, ETC. ETC. Vs THE ASSTT. COLLECTOR OF CENTRAL EXCISE, ETC.
Case number: Appeal (civil) 1752 of 1970 |