COURT ARCHIVE

Supreme Court Of India judgments, 1978

396 judgments · page 16 of 20

Supreme Court10 Mar 1978Allowed

The Workmen Vs The Bharat Coking Coal Ltd. and Others

Supreme Court Of India · AIR 1978 SC 979 : (1978) 26 BLJR 225 : (1978) LabIC 709 : (1978) 2 LLJ 17 : (1978) 2 SCC 175 : (1978) 3 SCR 482 : (1978) 10 UJ 329

Coking Coal Mines (Nationalisation) Act, 1972 — Section 17, 17(1), 9, 9(1), 9(2)

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Supreme Court10 Mar 1978Allowed

Badri Narain Prasad Choudhary and Others Vs Nil Ratan Sarkar

Supreme Court Of India · AIR 1978 SC 845 : (1978) 26 BLJR 229 : (1978) 3 SCC 30 : (1978) 3 SCR 467 : (1978) 10 UJ 281

Partition Act, 1893 — Section 2, 3(1), 3(2)

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Supreme Court09 Mar 1978Dismissed

Madan Lal ''Dhartipakar'' Vs Shri Neelam Sanjeeva Reddy and Others

Supreme Court Of India · AIR 1978 SC 802 : (1978) 2 SCC 348 : (1978) 3 SCR 465 : (1978) 10 UJ 275

Presidential and Vice Presidential Elections (Amendment) Act, 1977 — Section 13(a)Presidential and Vice-Presidential Elections Act, 1952 — Section 5B(1)

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Supreme Court08 Mar 1978Allowed

Abdul Rehman and Others Vs State Transport Appellate Tribunal and Others Rahimuddin Vs Regional Transport Authority and Others

Supreme Court Of India · AIR 1978 SC 949 : (1978) 2 SCC 674 : (1978) 3 SCR 453 : (1978) 10 UJ 271

Constitution of India, 1950 — Article 136, 226Motor Vehicles Act, 1939 — Section 47, 47(3), 48, 64

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Supreme Court08 Mar 1978Allowed

M. Kamalam Vs Dr. V.A. Syed Mohammed

Supreme Court Of India · AIR 1978 SC 840 : (1978) 2 SCC 659 : (1978) 3 SCR 446 : (1978) 10 UJ 276

Representation of the People Act, 1951 — Section 81, 81(2), 81(3), 83, 83(1)

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Supreme Court08 Mar 1978Allowed

Attar Singh and Others Vs The Regional Transport Authority, Agra and Others

Supreme Court Of India · AIR 1978 SC 1152 : (1978) 4 SCC 165 : (1978) 10 UJ 262

Motor Vehicles Act, 1988 — Section 43AUttar Pradesh Motor Vehicles Rules, 1940 — Rule 44A

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Supreme Court08 Mar 1978Allowed

S.P.E., Madras Vs K.V. Sundravelu

Supreme Court Of India · AIR 1978 SC 1017 : (1978) CriLJ 775 : (1978) 2 SCC 514 : (1978) SCC(Cri) 211 : (1978) 3 SCR 460

Criminal Procedure Code, 1973 (CrPC) — Section 213, 215, 478, 484(2)Evidence Act, 1872 — Section 40, 41, 42, 43, 44Penal Code, 1860 (IPC) — Section 420, 466, 471

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Supreme Court03 Mar 1978Dismissed

Rauf Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1978 SC 1604 : (1978) CriLJ 1474 : (1978) 3 SCC 140 : (1978) SCC(Cri) 370 : (1978) ShimLC 426 : (1978) 10 UJ 270

Penal Code, 1860 (IPC) — Section 307, 34

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Supreme Court03 Mar 1978Dismissed

Sivan Vs State of Kerala

Supreme Court Of India · AIR 1978 SC 1529 : (1978) CriLJ 1609 : (1978) 3 SCC 141 : (1978) SCC(Cri) 364 : (1978) ShimLC 407

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

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Supreme Court03 Mar 1978Dismissed

Kuruvi alias Muthu Vs State of Tamil Nadu

Supreme Court Of India · AIR 1978 SC 1397 : (1978) CriLJ 1421 : (1979) 1 SCC 136 : (1978) SCC(Cri) 578 : (1978) ShimLC 427

Criminal Procedure Code, 1973 (CrPC) — Section 235

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Supreme Court02 Mar 1978Dismissed

Abdul Rahman Haldar and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1978 SC 1454 : (1978) 3 SCC 138 : (1978) SCC(Cri) 362 : (1978) 10 UJ 268

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Supreme Court01 Mar 1978Allowed

Management of Borpukhurie Tea Estate Vs The Presiding Officer, Industrial Tribunal, Assam and Another

Supreme Court Of India · AIR 1978 SC 992 : (1978) 36 FLR 366 : (1978) LabIC 702 : (1978) 1 LLJ 558 : (1978) 2 SCC 667 : (1978) 3 SCR 439 : (1978) 10 UJ 257

Industrial Disputes Act, 1947 — Section 3, 33(2), 33(3)

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Supreme Court28 Feb 1978Allowed

Kassim Pillai Abdul Vs State of Kerala

Supreme Court Of India · AIR 1978 SC 1081 : (1978) CriLJ 994 : (1978) 4 SCC 481 : (1979) SCC(Cri) 102 : (1978) ShimLC 409

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409

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Supreme Court28 Feb 1978Allowed

Surinder Mohan Vikal Vs Ascharaj Lal Chopra

Supreme Court Of India · AIR 1978 SC 986 : (1978) CriLJ 764 : (1978) 2 SCC 403 : (1978) SCC(Cri) 215 : (1978) 3 SCR 434

Criminal Procedure Code, 1973 (CrPC) — Section 467, 468, 468(1), 469, 469(1)Penal Code, 1860 (IPC) — Section 34, 406, 408, 420, 500

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Supreme Court28 Feb 1978dismissed

Rajinder Shinghal Vs State of Punjab

Supreme Court Of India · AIR 1978 SC 1420 : (1979) 1 SCC 135

Penal Code, 1860 (IPC) — Section 302, 304, 324

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Supreme Court28 Feb 1978Allowed

K. Savanth Vs The Mysore State Road Transport Corporation and Another

Supreme Court Of India · AIR 1978 SC 1139 : AIR 1978 SC 1133 : (1978) 36 FLR 371 : (1978) 1 LLJ 518 : (1978) 2 SCC 378 : (1978) 3 SCR 398 : (1978) 10 UJ 250

Road Transport Corporations Act, 1950 — Section 3

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Supreme Court28 Feb 1978Allowed

Ramanbhai Nagjibhai Patel Vs Jashvant Singh Udesingh and Others

Supreme Court Of India · AIR 1978 SC 1162 : (1978) 19 GLR 833 : (1978) 19 GLR 33 : (1978) 3 SCC 142 : (1978) 10 UJ 340

Representation of the People Act, 1951 — Section 116A, 123(1)(A), 83(1)

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Supreme Court28 Feb 1978Allowed

Shivraj Fine Arts Litho Works and Others Vs The State Industrial Court, Nagpur and Others

Supreme Court Of India · AIR 1978 SC 1113 : (1978) 36 FLR 347 : (1978) 1 LLJ 532 : (1978) 2 SCC 601 : (1978) 3 SCR 411

Minimum Wages Act, 1948 — Section 3(2A), 5

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Supreme Court28 Feb 1978dismissed

Himmatbhai Vs Rikhilal and Others

Supreme Court Of India · AIR 1978 SC 918 : (1978) 26 BLJR 328 : (1978) JLJ 564 : (1978) MPLJ 510 : (1978) 2 SCC 160 : (1978) 3 SCR 429 : (1978) 10 UJ 286

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 93

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Supreme Court28 Feb 1978dismissed

Shibji Khestshi Tacker Vs The Commissioners of Dhanbad Municipality and Others

Supreme Court Of India · AIR 1978 SC 836 : (1978) 26 BLJR 244 : (1978) 2 SCC 167 : (1978) 3 SCR 404 : (1978) 10 UJ 291

Bihar and Orissa Municipal Act, 1922 — Section 102, 106

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