CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1978

396 judgments · page 5 of 20

Supreme Court26 Oct 1978Dismissed

Jai Datt Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1979 SC 1303 : (1979) 2 SCC 586 : (1979) 2 SCR 175 : (1978) 10 UJ 940

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 105Uttar Pradesh Public Land (Eviction and Recovery of Rent and Damages) Act, 1959 — Section 2, 3(1), 7, 7(1)
Read judgment
Supreme Court26 Oct 1978Disposed Of

Rajendra Singh Yadav Vs Chandra Sen and Others

Supreme Court Of India · AIR 1979 SC 882 : (1979) 4 SCC 111 : (1978) 10 UJ 862

Constitution of India, 1950 — Article 132, 134, 136, 14, 145Contempt of Courts Act, 1971 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 366, 374, 375, 376, 379
Read judgment
Supreme Court24 Oct 1978dismissed

Maharaja Book Depot Vs State of Gujarat

Supreme Court Of India · AIR 1979 SC 180 : (1978) CriLJ 1859 : (1979) 20 GLR 99 : (1979) 1 SCC 295 : (1979) SCC(Cri) 275 : (1979) 2 SCR 138 : (1979) 11 UJ 196

Essential Commodities Act, 1955 — Section 2
Read judgment
Supreme Court19 Oct 1978Dismissed

Pottery Mazdoor Panchayat Vs Perfect Pottery Co. Ltd. and Another

Supreme Court Of India · AIR 1979 SC 1356(1) : (1979) 38 FLR 38 : (1983) 1 LLJ 232 : (1979) 3 SCC 762 : (1979) 2 SCR 126 : (1978) 10 UJ 930

Industrial Disputes Act, 1947 — Section 10(1), 18, 25FFFMadhya Pradesh Industrial Relations Act, 1960 — Section 2(8), 51, 82Constitution Of India, 1950 — Article 133(1)(a)
Read judgment
Supreme Court18 Oct 1978Dismissed

Ram Adhar Vs State of U.P.

Supreme Court Of India · AIR 1979 SC 702 : (1980) CriLJ 817 : (1979) 3 SCC 774 : (1979) SCC(Cri) 871 : (1979) 11 UJ 139

Penal Code, 1860 (IPC) — Section 302
Read judgment
Supreme Court18 Oct 1978Allowed

Delhi Cloth and General Mills Co. Ltd. Vs State of U.P. and Others

Supreme Court Of India · (1979) 118 ITR 277 : (1979) 1 SCC 258 : (1979) 2 SCR 109 : (1978) 10 UJ 808

Constitution of India, 1950 — Article 133(1)Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 15, 15(1), 15(2), 15(3), 15(3B)Uttar Pradesh Agricultural Income Tax Rules, 1949 — Rule 5
Read judgment
Supreme Court17 Oct 1978Allowed

B.L. Goel Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1979 SC 228 : (1978) 2 LLJ 34 : (1979) 2 SCC 378 : (1979) 2 SCR 82 : (1979) 1 SLJ 257 : (1978) 10 UJ 831

Constitution of India, 1950 — Article 16, 235Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 20, 23
Read judgment