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Supreme Court Of India judgments, 1978

396 judgments · page 7 of 20

Supreme Court29 Sept 1978Allowed

Excel Wear and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1979 SC 25 : (1978) 37 FLR 314 : (1978) LabIC 1537 : (1978) 2 LLJ 527 : (1978) 4 SCC 224 : (1979) 1 SCR 1009

Constitution of India, 1950 — Article 13, 13(1), 13(2), 14, 19Factories Act, 1948 — Section 2Industrial Disputes (Amendment) Act, 1976 — Section 4
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Supreme Court29 Sept 1978Dismissed

Rampal Vs State of U.P.

Supreme Court Of India · AIR 1979 SC 1184 : (1979) CriLJ 711 : (1979) 3 SCC 601 : (1979) SCC(Cri) 735

Penal Code, 1860 (IPC) — Section 120, 221, 379, 466
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Supreme Court29 Sept 1978Partly Allowed

Baldev Singh Vs State of Punjab

Supreme Court Of India · AIR 1979 SC 1280 : (1979) CriLJ 871 : (1979) 4 SCC 145 : (1979) SCC(Cri) 929

Penal Code, 1860 (IPC) — Section 120, 34
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Supreme Court29 Sept 1978dismissed

Ramesh Vs State of U.P.

Supreme Court Of India · AIR 1979 SC 871 : (1979) CriLJ 902 : (1979) 3 SCC 394 : (1979) SCC(Cri) 686

Penal Code, 1860 (IPC) — Section 120B, 302, 34
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Supreme Court26 Sept 1978Allowed

The State (Delhi Administration) Vs Pali Ram

Supreme Court Of India · AIR 1979 SC 14 : (1979) CriLJ 17 : (1979) 2 SCC 158 : (1979) SCC(Cri) 389 : (1979) 1 SCR 931

Criminal Procedure Code, 1973 (CrPC) — Section 207A, 60, 63Evidence Act, 1872 — Section 114, 165, 45, 47, 73Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471, 477A
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Supreme Court22 Sept 1978Allowed

Bhupesh Deb Gupta (Dead) by Lrs. Vs State of Tripura

Supreme Court Of India · AIR 1978 SC 1672 : (1979) 1 SCC 87 : (1979) SCC(Cri) 150 : (1979) 1 SCR 906

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4(1)
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Supreme Court22 Sept 1978Allowed

Sant Ram Vs Rajinder Lal and Others

Supreme Court Of India · AIR 1978 SC 1601 : (1979) 81 PLR 60 : (1979) 2 SCC 274 : (1979) 1 SCR 900 : (1978) 10 UJ 858

Civil Procedure Code, 1908 (CPC) — Section 144East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(ii)(b)
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Supreme Court19 Sept 1978Allowed

Major Chandra Bhan Singh Vs Latafat Ullah Khan and Others

Supreme Court Of India · AIR 1978 SC 1814 : (1979) 1 SCC 321 : (1979) 1 SCR 891 : (1978) 10 UJ 878

Administration of Evacuee Property Act, 1950 — Section 18Constitution of India, 1950 — Article 226Evacuee Interest (Separation) Act, 1951 — Section 11, 8
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