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COURT ARCHIVE

Supreme Court Of India judgments, 1979

493 judgments · page 10 of 25

Supreme Court08 Aug 1979Dismissed

State of Gujarat Vs Gujarat Revenue Tribunal and Others

Supreme Court Of India · AIR 1980 SC 91 : (1979) 20 GLR 980 : (1979) 4 SCC 40 : (1980) 1 SCR 233 : (1979) 11 UJ 683

Bombay Personal Inams Abolition Act, 1952 — Section 17, 7, 7(1)Bombay Taluqdari Tenure Abolition Act, 1949 — Section 14, 5, 6
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Supreme Court08 Aug 1979Dismissed

Kathiawar Industries Ltd. Vs Jaffrabad Municipality

Supreme Court Of India · AIR 1979 SC 1721 : (1980) GLR 79 : (1979) 4 SCC 56 : (1980) 1 SCR 243 : (1979) 11 UJ 732

Saurashtra Octroi and Terminal Rules, 1949 — Rule 3Saurashtra Terminal Tax and Octroi Ordinance, 1949 — Section 3
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Supreme Court07 Aug 1979Allowed

N. Madhavan Vs State of Kerala

Supreme Court Of India · (1979) ACR 432 : AIR 1979 SC 1829 : (1979) CriLJ 1197 : (1979) 4 SCC 1 : (1979) SCC(Cri) 883 : (1980) 1 SCR 228 : (1979) 11 UJ 793

Criminal Procedure Code, 1973 (CrPC) — Section 452(1), 517Penal Code, 1860 (IPC) — Section 302, 96
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Supreme Court07 Aug 1979Disposed Of

H.S. Verma and Others Vs Secretary, Ministry of Shipping and Transport and Others

Supreme Court Of India · AIR 1980 SC 2086 : (1980) 1 LLJ 20 : (1979) 4 SCC 415 : (1980) 1 SCR 209 : (1979) 1 SLJ 560 : (1979) 11 UJ 691

Central Engineering Service (Roads) of the Ministry of Transport and Communications Department of Transport (Roads Wing), Class I, Recruitment Rules, 1959 — Rule 3Constitution of India, 1950 — Article 14, 16, 309
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Supreme Court03 Aug 1979Allowed

Vijay Singh Vs Murarilal and Others

Supreme Court Of India · AIR 1979 SC 1719 : (1979) 4 SCC 758 : (1980) SCC(Cri) 20 : (1980) 1 SCR 205 : (1979) 11 UJ 587

Advocates Act, 1961 — Section 35Bar Council of India Rules, 1975 — Rule 10
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Supreme Court02 Aug 1979Allowed

State of Maharashtra Vs Vishwanath Tukaram Umale and Others

Supreme Court Of India · (1979) ACR 435 : AIR 1979 SC 1825 : (1979) CriLJ 1193 : (1979) 4 SCC 23 : (1979) SCC(Cri) 893 : (1980) 1 SCR 190 : (1979) 11 UJ 584

Penal Code, 1860 (IPC) — Section 34, 379, 411, 461Railway Property (Unlawful Possession) Act, 1966 — Section 3
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Supreme Court01 Aug 1979Dismissed

Mohammed Mytheen Shahul Hameed Vs State of Kerala

Supreme Court Of India · AIR 1980 SC 108 : (1980) CriLJ 192 : (1979) 4 SCC 708 : (1979) SCC(Cri) 1010 : (1979) 11 UJ 600

Criminal Procedure Code, 1973 (CrPC) — Section 313, 429Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323
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Supreme Court01 Aug 1979Dismissed

Municipal Corporation of Delhi Vs Ram Sarup

Supreme Court Of India · (1979) ACR 430 : AIR 1980 SC 174 : (1980) CriLJ 216 : (1980) 1 SCC 580 : (1980) SCC(Cri) 137 : (1979) 11 UJ 688

Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 5
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Supreme Court01 Aug 1979Dismissed

Indu Bhushan Gupta Vs State of U.P. and Others

Supreme Court Of India · AIR 1979 SC 1857 : (1979) 4 SCC 47 : (1980) 1 SCR 179 : (1979) 11 UJ 620

Land Improvement Loans Act, 1883 — Section 7Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 289(2), 6
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Supreme Court31 Jul 1979Allowed

Rohtas Vs State of Haryana and Another

Supreme Court Of India · AIR 1979 SC 1839 : (1979) CriLJ 1365 : (1980) 82 PLR 69 : (1979) 4 SCC 229 : (1979) SCC(Cri) 963 : (1980) 1 SCR 151 : (1979) 11 UJ 596

Constitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 29B, 399, 4, 5Penal Code, 1860 (IPC) — Section 302
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Supreme Court31 Jul 1979dismissed

Parbati Debi and Others Vs Mahadeo Prasad Tibrewalla

Supreme Court Of India · AIR 1979 SC 1915 : (1979) 4 SCC 761 : (1980) 1 SCR 156 : (1979) 11 UJ 676

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 7, 2(11), 47, 48, 50Limitation Act, 1908 — Article 183Limitation Act, 1963 — Article 136
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