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COURT ARCHIVE

Supreme Court Of India judgments, 1978

396 judgments · page 18 of 20

Supreme Court15 Feb 1978Dismissed

Charan Lal Sahu Vs Neelam Sanjeeva Reddy

Supreme Court Of India · AIR 1978 SC 499 : (1978) 2 SCC 500 : (1978) 3 SCR 1 : (1978) 10 UJ 134

Constitution of India, 1950 — Article 14, 58, 71(1), 71(3)Presidential and Vice-Presidential Elections Act, 1952 — Section 14, 14A
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Supreme Court15 Feb 1978Dismissed

Mir Fakir Mohd. Vs State of West Bengal

Supreme Court Of India · AIR 1978 SC 1072 : (1978) 2 SCC 36 : (1978) 3 SCR 9 : (1978) 10 UJ 149

West Bengal Estates Acquisition Act, 1953 — Section 2, 6(1)West Bengal Land Reforms (Amendment) Act — Section 14K
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Supreme Court15 Feb 1978dismissed

Rameshwar Dayal and Others Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1978 SC 1558 : (1978) 2 SCC 518 : (1978) SCC(Cri) 311 : (1978) 3 SCR 59

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 162, 342, 405Evidence Act, 1872 — Section 145, 60Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
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Supreme Court14 Feb 1978Dismissed

Sanjay Gandhi Vs Union of India (UOI) and Others

Supreme Court Of India · (1977) ACR 262 : AIR 1978 SC 514 : (1978) CriLJ 642 : (1978) 2 SCC 39 : (1978) SCC(Cri) 172 : (1978) 2 SCR 861 : (1978) 10 UJ 379

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 201
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Supreme Court13 Feb 1978Dismissed

Dhup Singh and Others Vs Rattan and Others

Supreme Court Of India · AIR 1978 SC 506 : (1978) 2 SCC 398 : (1978) 10 UJ 195

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Limitation Act, 1963 — Section 5Supreme Court Rules, 1950 — Order 16 Rule 12, Order 16 Rule 13, Order 16 Rule 14, Order 16 Rule 21, Order 16 Rule 3
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Supreme Court10 Feb 1978Disposed Of

State of Kerala and Others Vs Alasserry Mohammed and Others

Supreme Court Of India · (1977) ACR 300 : AIR 1978 SC 933 : (1978) 26 BLJR 144 : (1978) CriLJ 925 : (1978) 2 SCC 386 : (1978) SCC(Cri) 198 : (1978) 2 SCR 820

Constitution of India, 1950 — Article 136Prevention of Food Adulteration Act, 1954 — Section 11(3), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 22
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Supreme Court07 Feb 1978Allowed

Udai Chand Vs Shankar Lal and Others

Supreme Court Of India · AIR 1978 SC 765 : (1978) 2 SCC 209 : (1978) 2 SCR 809 : (1978) 10 UJ 171

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 116
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