Supreme Court09 Dec 1975Dismissed

Bhagwan Singh Vs The State of Haryana

Supreme Court Of India · AIR 1976 SC 202 : (1976) CriLJ 203 : (1976) 1 SCC 389 : (1976) SCC(Cri) 7 : (1976) 2 SCR 921 : (1976) 8 UJ 78

Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 161, 165
Supreme Court05 Dec 1975Allowed

Bansi Lal Vs Chandan Lal and Others

Supreme Court Of India · AIR 1976 SC 370 : (1976) CriLJ 328 : (1976) 1 SCC 421 : (1976) SCC(Cri) 39 : (1976) 8 UJ 146

Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 342
Supreme Court03 Dec 1975Allowed

Union of India (UOI) Vs P.M. Jayarajan

Supreme Court Of India · AIR 1976 SC 218 : (1976) JLJ 457 : (1976) 1 LLJ 232 : (1976) 1 SCC 367 : (1976) 2 SCR 861 : (1976) 1 SLJ 114 : (1976) 8 UJ 101

Condition of Service Act, 1972 — Section 8(1)Constitution (Twenty-Eighth Amendment) Act, 1972 — Article 312Constitution of India, 1950 — Article 226, 312
Supreme Court28 Nov 1975Dismissed

Mohammad Ibrahim Vs B. Rama Rao

Supreme Court Of India · AIR 1976 SC 1822 : (1976) CriLJ 1385 : (1976) 2 SCC 33 : (1976) SCC(Cri) 233

Criminal Procedure Code, 1973 (CrPC) — Section 479Penal Code, 1860 (IPC) — Section 193, 500
Supreme Court27 Nov 1975Dismissed

Bagal Kot Cement Co. Vs State of Mysore

Supreme Court Of India · AIR 1976 SC 357 : (1976) 1 SCC 336 : (1976) 2 SCR 852 : (1976) 37 STC 73 : (1976) 8 UJ 80

Central Sales Tax Act, 1956 — Section 2, 6, 9(2)Mysore Sales Tax Act, 1957 — Section 2(k), 23