Supreme Court15 Sept 1978Dismissed
State of West Bengal Vs R.S. Adiseshan and Others
Supreme Court Of India · (1979) 4 SCC 558 : (1980) SCC(Cri) 127
COURT ARCHIVE
Supreme Court Of India judgments, 1978
396 judgments · page 8 of 20
Supreme Court15 Sept 1978Dismissed
Parmanand Dass Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1978 SC 1745 : (1978) CriLJ 1802 : (1978) 4 SCC 32 : (1978) SCC(Cri) 482 : (1979) 1 SCR 792 : (1978) 10 UJ 829
Hyderabad Municipal Corporation (Amendment) Act, 1970 — Section 2Prevention of Corruption Act, 1947 — Section 6, 6(1)(C)
Supreme Court15 Sept 1978Dismissed
Lily Kurian Vs Sr. Lewina and Others
Supreme Court Of India · AIR 1979 SC 52 : (1978) LabIC 1644 : (1979) 2 SCC 124 : (1979) 1 SCR 820
Constitution of India, 1950 — Article 30(1)Kerala University Act, 1957 — Section 19(1)Kerala University Act, 1969 — Section 19, 75(2)
Supreme Court15 Sept 1978dismissed
Gobind Singh Vs Shanti Sarup
Supreme Court Of India · AIR 1979 SC 143 : (1979) CriLJ 59 : (1979) 2 SCC 267 : (1979) SCC(Cri) 444 : (1979) 1 SCR 806
Criminal Procedure Code, 1973 (CrPC) — Section 133(1), 138, 435, 436
Supreme Court15 Sept 1978Dismissed
Mannu alias Ramadhar and Others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1979 SC 1230 : (1979) CriLJ 1023 : (1979) 1 SCC 235 : (1978) SCC(Cri) 604 : (1979) 11 UJ 86
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court15 Sept 1978Allowed
Tukaram and Another Vs The State of Maharashtra
Supreme Court Of India · AIR 1979 SC 185 : (1978) CriLJ 1864 : (1979) 2 SCC 143 : (1979) SCC(Cri) 381 : (1979) 1 SCR 810
Penal Code, 1860 (IPC) — Section 34, 354, 375, 376
Supreme Court15 Sept 1978dismissed
Markand Saroop Aggarwal and Others Vs M.M. Bajaj and Another
Supreme Court Of India · AIR 1979 SC 110 : (1980) CriLJ 805 : (1979) 1 SCC 116 : (1979) 1 SCR 784 : (1978) 10 UJ 896
Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 3(1), 3(3), 5(3)
Supreme Court15 Sept 1978Dismissed
M.K. Kochu Devassy Vs State of Kerala C.A. Thomas Vs The State of Kerala
Supreme Court Of India · AIR 1979 SC 358 : (1979) CriLJ 147 : (1979) 2 SCC 117 : (1979) SCC(Cri) 369 : (1979) 1 SCR 797
Kerala Criminal Law Amendment Act, 1962 — Section 2, 3Penal Code, 1860 (IPC) — Section 120B, 161, 162, 163, 164Prevention of Corruption Act, 1947 — Section 2, 5(1)
Supreme Court15 Sept 1978Dismissed
Mahesh Chandra Vs State of Uttar Pradesh
Supreme Court Of India · (1979) 1 SCC 294 : (1978) SCC(Cri) 607 : (1978) 10 UJ 907
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
Supreme Court14 Sept 1978Disposed Of
Municipal Corporation for The City of Poona and Another Vs Bijlee Products (India) Ltd. and Others
Supreme Court Of India · AIR 1979 SC 304 : (1978) 4 SCC 214 : (1979) 1 SCR 765 : (1978) 10 UJ 776
Bombay General Clauses Act, 1904 — Section 7Bombay Provincial Municipal Corporations Act, 1949 — Section 127(1), 149(1), 149(2), 149(3), 149(5)
Supreme Court14 Sept 1978Dismissed
Chandrakant Saha and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1979 SC 314 : (1979) 1 SCC 285 : (1979) 1 SCR 751 : (1978) 10 UJ 945
Constitution of India, 1950 — Article 14, 19, 301Rice Milling Industry (Regulation) Act, 1958 — Section 3, 3A, 5, 6
Supreme Court14 Sept 1978Allowed
Antar Singh Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1979 SC 1188 : (1979) CriLJ 715 : (1979) 1 SCC 79 : (1979) SCC(Cri) 147
Penal Code, 1860 (IPC) — Section 109, 120
Supreme Court14 Sept 1978Dismissed
Jaswant Singh Vs State (Delhi Administration)
Supreme Court Of India · AIR 1979 SC 190 : (1978) CriLJ 1869 : (1978) 4 SCC 85 : (1978) SCC(Cri) 523 : (1979) 1 SCR 777
Penal Code, 1860 (IPC) — Section 302, 307
Supreme Court13 Sept 1978dismissed
Morcha Vs State of Rajasthan
Supreme Court Of India · AIR 1979 SC 80 : (1978) CriLJ 1710 : (1979) 1 SCC 161 : (1979) SCC(Cri) 241 : (1979) 1 SCR 744
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
Supreme Court13 Sept 1978Disposed Of
Tamal Lahiri Vs (Kumar) P.N. Tagore
Supreme Court Of India · AIR 1978 SC 1811 : (1979) CriLJ 1 : (1979) 1 SCC 75 : (1979) SCC(Cri) 143 : (1979) 1 SCR 739 : (1978) 10 UJ 758
Bengal General Clauses Act, 1899 — Section 3(27)Bengal Municipal Act, 1932 — Section 533
Supreme Court12 Sept 1978Dismissed
Oriental Gas Ltd. and Others Vs State of West Bengal
Supreme Court Of India · (1979) 1 SCC 171 : (1979) 1 SCR 617
Constitution of India, 1950 — Article 14, 19, 226, 31, 31(2)Oriental Gas Company Act, 1960 — Section 7, 8(1), 9(2)
Supreme Court12 Sept 1978Allowed
Union of India (UOI) and Another Vs Swadeshi Cotton Mills Co. Ltd. and Another
Supreme Court Of India · AIR 1978 SC 1818 : (1978) 4 SCC 295 : (1979) 1 SCR 735 : (1978) 10 UJ 755
Companies Act, 1956 — Section 408(1), 408(6)Industries (Development and Regulation) Act, 1951 — Section 18AA
Supreme Court12 Sept 1978Allowed
Dr. S.P. Kohli, Civil Surgeon, Ferozepur Vs High Court of Punjab and Haryana
Supreme Court Of India · AIR 1978 SC 1753 : (1978) CriLJ 1804 : (1979) 1 SCC 212 : (1979) SCC(Cri) 252 : (1979) 1 SCR 722 : (1978) 10 UJ 870
Penal Code, 1860 (IPC) — Section 193, 302, 376
Supreme Court12 Sept 1978Allowed
K.M. Mani Vs P.J. Antony and Others Joseph Thomas Vs P.J. Antony and Others
Supreme Court Of India · AIR 1979 SC 234 : (1979) 2 SCC 221 : (1979) 1 SCR 701
Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 123(7), 83(1)
Supreme Court12 Sept 1978Allowed
Haji C.H. Mohammad Koya Vs T.K.S.M.A. Muthukoya T.K.S.M.A. Muthukoya Vs Haji C.H. Mohammad Koya
Supreme Court Of India · AIR 1979 SC 154 : (1979) 2 SCC 8 : (1979) 1 SCR 664
Press and Registration of Books Act, 1867 — Section 1, 7Representation of the People Act, 1951 — Section 123(3), 123(3A), 123(4)