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COURT ARCHIVE

Supreme Court Of India judgments, 1977

356 judgments · page 4 of 18

Supreme Court12 Oct 1977Dismissed

Shyam Charan Vs Sheoji Bhai and Another

Supreme Court Of India · AIR 1977 SC 2270 : (1978) JLJ 72 : (1977) 4 SCC 393 : (1978) 1 SCR 710 : (1977) 9 UJ 692

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2Transfer of Property Act, 1882 — Section 111
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Supreme Court11 Oct 1977Allowed

Heckett Engineering Co. Vs Their Workmen

Supreme Court Of India · AIR 1977 SC 2257 : (1977) 35 FLR 422 : (1977) LabIC 1843 : (1978) 1 LLJ 23 : (1977) 4 SCC 377 : (1978) 1 SCR 693 : (1977) 9 UJ 706

General Clauses Act, 1897 — Section 16Industrial Employment (Standing Orders) Act, 1946 — Section 5(3)
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Supreme Court10 Oct 1977Dismissed

Kishore Singh and Another Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1977 SC 2267 : (1977) CriLJ 1937 : (1977) 4 SCC 524 : (1978) 1 SCR 635 : (1978) ShimLC 135 : (1977) 9 UJ 688

Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 238, 417(1)Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
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Supreme Court06 Oct 1977Allowed

Smt. Chander Kali Bai and Others Vs Shri Jagdish Singh Thakur and Another

Supreme Court Of India · AIR 1977 SC 2262 : (1978) JLJ 1 : (1978) MPLJ 96 : (1977) 4 SCC 402 : (1978) 1 SCR 625 : (1977) 9 UJ 667

Madhya Bharat Accommodation Control Act, 1955 — Section 4Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(1), 2Transfer of Property Act, 1882 — Section 116
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Supreme Court05 Oct 1977Dismissed

Tula Ram and Others Vs Kishore Singh

Supreme Court Of India · AIR 1977 SC 2401 : (1978) 1 ALT 95 : (1978) CriLJ 8 : (1977) 4 SCC 459 : (1978) 1 SCR 615

Criminal Procedure Code, 1973 (CrPC) — Section 148, 149, 156(3), 190, 190(1)
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Supreme Court05 Oct 1977Allowed

Dinesh Chandra Sangma Vs State of Assam and Others

Supreme Court Of India · AIR 1978 SC 17 : (1977) LabIC 1852 : (1978) 1 LLJ 17 : (1977) 4 SCC 441 : (1978) 1 SCR 607 : (1977) 9 UJ 682

Defence and Internal Security of India Act, 1971 — Section 37Defence and Internal Security of India Rules, 1971 — Rule 119
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Supreme Court03 Oct 1977Allowed

Bashir and Others Vs State of Haryana

Supreme Court Of India · AIR 1978 SC 55 : (1978) CriLJ 173 : (1977) 4 SCC 410 : (1978) 1 SCR 585 : (1978) ShimLC 177 : (1977) 9 UJ 663

Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 167(2), 173, 437(1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
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