CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1976

517 judgments · page 15 of 26

Supreme Court07 May 1976Dismissed

Damadi Lal and Others Vs Paras Ram and Others

Supreme Court Of India · (1976) 05 SC CK 0026

Housing Repairs and Rent Act, 1954 — Section 49(1)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(3), 13, 13(2)Rent and Mortgage Interest (Restrictions) Act, 1920 — Section 15
Read judgment
Supreme Court07 May 1976Dismissed

State of Haryana Vs Inder Prakash Anand H.C.S. and Others

Supreme Court Of India · AIR 1976 SC 1841 : (1976) LabIC 1190 : (1976) 2 SCC 977 : (1976) SCR 603 Supp : (1976) 8 UJ 641

Constitution of India, 1950 — Article 235, 311Punjab Civil Services Rules — Rule 5.32Punjab General Clauses Act, 1898 — Section 14
Read judgment
Supreme Court07 May 1976Allowed

Dewan Singh Vs State of Haryana and Another

Supreme Court Of India · AIR 1976 SC 1921 : (1976) 2 LLJ 321 : (1976) 3 SCC 638 : (1976) SCR 630 Supp : (1976) 1 SLJ 501 : (1976) 8 UJ 662

Constitution of India, 1950 — Article 226, 311Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 116, 124, 124(2)
Read judgment
Supreme Court07 May 1976Dismissed

R.R. Dalavai Vs The State of Tamil Nadu

Supreme Court Of India · AIR 1976 SC 1559 : (1976) KLT 415 : (1976) 89 LW 104 : (1976) 3 SCC 748 : (1976) SCR 601 Supp : (1976) 8 UJ 589

Constitution of India, 1950 — Article 226, 351
Read judgment
Supreme Court07 May 1976Dismissed

Monogram Mills Ltd. and Others Vs The State of Gujarat P.G. Textiles Mills Pvt. Ltd. and Another Vs State of Gujarat

Supreme Court Of India · AIR 1976 SC 2177 : (1976) 2 LLJ 274 : (1976) 3 SCC 294 : (1976) SCR 621 Supp : (1976) 8 UJ 674

Bombay Industrial Relations (Amendment) Act, 1964 — Section 53ABombay Industrial Relations (Gujarat) Rules, 1961 — Rule 47A, 61A, 61AQ, 61B, 61CBombay Industrial Relations Act, 1946 — Section 53A, 53A(1), 53B, 53B(1
Read judgment
Supreme Court06 May 1976Allowed

Baradakanta Mishra Vs High Court of Orissa and Another

Supreme Court Of India · AIR 1976 SC 1899 : (1976) 42 CLT 566 : (1976) LabIC 202 : (1976) 3 SCC 327 : (1976) SCR 561 Supp

Civil Services (Classification, Control and Appeal) Rules — Rule 13, 14(4)Constitution of India, 1950 — Article 233, 234, 235, 311, 311(2)Orissa Superior Judicial Service Rules, 1963 — Rule 10
Read judgment
Supreme Court06 May 1976Allowed

Subhash and Another Vs State of U.P.

Supreme Court Of India · AIR 1976 SC 1924 : (1976) CriLJ 1521 : (1976) 3 SCC 629 : (1976) SCC(Cri) 483 : (1976) SCR 587 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 374, 375, 376Penal Code, 1860 (IPC) — Section 302
Read judgment
Supreme Court05 May 1976Allowed

K. Ramachandra Reddy and Another Vs The Public Prosecutor

Supreme Court Of India · AIR 1976 SC 1994 : (1976) CriLJ 1548 : (1976) 3 SCC 618 : (1976) SCC(Cri) 473 : (1976) SCR 542 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 154, 417Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
Read judgment