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Supreme Court Of India judgments, 1978

396 judgments · page 6 of 20

Supreme Court17 Oct 1978Dismissed

Nathu Garam Vs State of U.P.

Supreme Court Of India · AIR 1979 SC 716 : (1979) CriLJ 655 : (1979) 3 SCC 366 : (1979) SCC(Cri) 679 : (1979) 11 UJ 161

Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court06 Oct 1978Allowed

Bai Tahira Vs Ali Hussain Fissalli Chothia and Another

Supreme Court Of India · AIR 1979 SC 362 : (1979) CriLJ 151 : (1979) MhLj 95 : (1979) MPLJ 132 : (1979) 81 PLR 218 : (1979) 2 SCC 316 : (1979) SCC(Cri) 473 : (1979) 2 SCR 75 : (1979) 11 UJ 150

Constitution of India, 1950 — Article 15(3), 37, 39, 58Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 127, 127(3)
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Supreme Court06 Oct 1978Dismissed

Bakhtawar and Another Vs State of Haryana

Supreme Court Of India · AIR 1979 SC 1006 : (1979) CriLJ 883 : (1979) 81 PLR 499 : (1979) 4 SCC 698 : (1980) SCC(Cri) 150 : (1979) 11 UJ 154

Penal Code, 1860 (IPC) — Section 30, 300, 302, 304, 31
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Supreme Court05 Oct 1978Allowed

Superintendent, Central Excise, Bangalore Vs Bahubali

Supreme Court Of India · AIR 1979 SC 1271 : (1979) CriLJ 862 : (1979) 4 ELT 1 : (1979) 2 SCC 279 : (1979) SCC(Cri) 447 : (1979) 1 SCR 1104 : (1979) 11 UJ 77

Defence of India Act, 1962 — Section 43Defence of India Rules, 1962 — Rule 126General Clauses Act, 1897 — Section 6
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Supreme Court04 Oct 1978Dismissed

Atlas Cycle Industries Ltd. and Others Vs The State of Haryana

Supreme Court Of India · AIR 1979 SC 1149(1) : (1979) CriLJ 927(1) : (1979) 2 SCC 196 : (1979) SCC(Cri) 422 : (1979) 1 SCR 1070

Criminal Procedure Code, 1973 (CrPC) — Section 251A(11), 288(1)Essential Commodities Act, 1955 — Section 3, 3(6)Penal Code, 1860 (IPC) — Section 120B
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