COURT ARCHIVE

Supreme Court Of India judgments, 1976

517 judgments · page 12 of 26

Supreme Court23 Aug 1976dismissed

Shantilal Thakordas and Others Vs Chimanlal Maganlal Telwala

Supreme Court Of India · AIR 1976 SC 2358 : (1977) GLR 215 : (1977) 1 KarLJ 1 : (1976) 4 SCC 417 : (1977) 1 SCR 341 : (1976) 8 UJ 780

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

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Supreme Court23 Aug 1976Allowed

Molu and Others Vs State of Haryana

Supreme Court Of India · AIR 1976 SC 2499 : (1976) CriLJ 1895 : (1976) 4 SCC 362 : (1976) SCC(Cri) 636

Penal Code, 1860 (IPC) — Section 302, 304, 325, 34

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Supreme Court23 Aug 1976Allowed

State of Karnataka and Another Vs M. Farida and Others Union Public Service Commission

Supreme Court Of India · AIR 1976 SC 2482 : (1976) LabIC 1629 : (1976) 4 SCC 153 : (1977) 1 SCR 323

Mysore Recruitment of Gazetted Probationers (Class I and II Posts Appointment by Competitive Examinations) Rules, 1966 — Rule 9

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Supreme Court23 Aug 1976Dismissed

Y.B. Patil and Others Vs Y.L. Patil

Supreme Court Of India · (1976) 4 SCC 66 : (1977) 1 SCR 320

Constitution of India, 1950 — Article 226, 227

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Supreme Court23 Aug 1976dismissed

The Tata Engineering and Locomotive Company Ltd. Vs Gram Panchayat, Pimpri Waghere

Supreme Court Of India · AIR 1976 SC 2463 : (1976) 4 SCC 177 : (1977) 1 SCR 306

Bombay Village Panchayats Act, 1933 — Section 89

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Supreme Court23 Aug 1976Disposed Of

Padma Uppal and Others Vs State of Punjab and Others State of Punjab Vs Jagdish Rai and Others

Supreme Court Of India · AIR 1977 SC 580 : (1977) 1 SCC 330 : (1977) 1 SCR 329 : (1976) 8 UJ 775

Land Acquisition Act, 1894 — Section 23(1)

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Supreme Court23 Aug 1976Allowed

State of Orissa Vs Chandrika Mohapatra and Others

Supreme Court Of India · AIR 1977 SC 903 : (1977) 43 CLT 69 : (1977) CriLJ 773 : (1976) 4 SCC 250 : (1976) SCC(Cri) 584 : (1977) 1 SCR 335

Criminal Procedure Code, 1973 (CrPC) — Section 494Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307

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Supreme Court20 Aug 1976Allowed

Hansa Singh Vs State of Punjab

Supreme Court Of India · AIR 1977 SC 1801 : (1977) CriLJ 1448 : (1976) 4 SCC 255 : (1976) SCC(Cri) 589

Penal Code, 1860 (IPC) — Section 302, 304

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Supreme Court20 Aug 1976

The Corporation of Calcutta Vs Md. Omer Ali and Another

Supreme Court Of India · AIR 1977 SC 912 : (1976) 4 SCC 527 : (1978) 10 UJ 54

Prevention of Food Adulteration Act, 1954 — Section 20(1)

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Supreme Court20 Aug 1976Dismissed

Mst. Dalbir Kaur and Others Vs State of Punjab Dalbir Singh Vs State of Punjab

Supreme Court Of India · AIR 1977 SC 472 : (1977) CriLJ 273 : (1976) 4 SCC 158 : (1976) SCC(Cri) 527 : (1977) 1 SCR 280

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 342Evidence Act, 1872 — Section 114, 9

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Supreme Court20 Aug 1976Dismissed

State of Kerala and Another Vs Philomina and Others

Supreme Court Of India · AIR 1976 SC 2363 : (1976) 4 SCC 314 : (1977) 1 SCR 273 : (1976) 8 UJ 766

Kerala Land Reforms Act, 1963 — Section 81(1), 82, 83, 84, 85

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Supreme Court20 Aug 1976Allowed

Karnail Singh Vs State of Punjab

Supreme Court Of India · AIR 1977 SC 893 : (1977) CriLJ 550 : (1976) 4 SCC 816

Penal Code, 1860 (IPC) — Section 302, 326, 34

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Supreme Court20 Aug 1976Dismissed

The Corporation of the City of Bangalore Vs B.T. Kampanna

Supreme Court Of India · AIR 1976 SC 2361 : (1976) 2 KarLJ 205 : (1976) 3 SCC 716 : (1977) 1 SCR 269 : (1976) 8 UJ 763

Karnataka Land Reforms Act, 1961 — Section 107, 110, 112(B), 133, 2(34)Mysore Tenants (Temporary Protection from Eviction) Act, 1961 — Section 3

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Supreme Court19 Aug 1976dismissed

Namdeo Daulata Dhayagude and Others Vs State of Maharashtra

Supreme Court Of India · AIR 1977 SC 381 : (1976) 4 SCC 441

Penal Code, 1860 (IPC) — Section 302, 324, 34

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Supreme Court19 Aug 1976Dismissed

The Custodian of Evacuee Property Vs Smt. Rabia Bai

Supreme Court Of India · AIR 1976 SC 2557 : (1976) 4 SCC 270 : (1977) 1 SCR 255

Administration of Evacuee Property (Central) Rules, 1950 — Rule 22Administration of Evacuee Property Act, 1950 — Section 10, 14(1), 40(4)

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Supreme Court19 Aug 1976Dismissed

Ram Pratap Sharma and Others Vs DAYA NAND AND ORS.

Supreme Court Of India · AIR 1977 SC 809 : (1977) CriLJ 579 : (1977) 1 SCC 150 : (1977) 1 SCR 242

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Supreme Court19 Aug 1976dismissed

Surendra and Others Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1977 SC 709 : (1977) CriLJ 351 : (1976) 4 SCC 232 : (1976) SCC(Cri) 565 : (1977) 9 UJ 60

Penal Code, 1860 (IPC) — Section 149, 325

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Supreme Court19 Aug 1976Allowed

The Andhra Pradesh State Road Transport Corporation, Hyderabad Vs P. Venkateswara Rao and Others

Supreme Court Of India · (1977) 1 LLJ 369 : (1976) 4 SCC 47 : (1977) 1 SCR 248 : (1976) 1 SLJ 731 : (1976) 8 UJ 814

Civil Procedure Code, 1908 (CPC) — Section 11, 115

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Supreme Court17 Aug 1976dismissed

The Commissioner of Income Tax, Lucknow Vs Sh. Madho Pd. Jatia

Supreme Court Of India · AIR 1977 SC 420 : (1976) 4 SCC 92 : (1977) 1 SCR 202 : (1976) 8 UJ 810

Income Tax Act, 1922 — Section 60, 66(1), 9, 9(1), 9(2)

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Supreme Court17 Aug 1976Allowed

Santa Singh Vs The State of Punjab

Supreme Court Of India · AIR 1956 SC 526 : (2011) 101 CLA 143 : (1976) CriLJ 1875 : (1977) MhLj 1 : (1976) 78 PLR 855 : (1976) 4 SCC 190 : (1976) SCC(Cri) 546 : (1977) 1 SCR 229

Criminal Procedure Code, 1973 (CrPC) — Section 235, 235(2), 360, 465Penal Code, 1860 (IPC) — Section 302

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