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Supreme Court Of India judgments, 1979

493 judgments · page 13 of 25

Supreme Court03 May 1979Allowed

State of Tamil Nadu Vs V. Krishnaswami Naidu and Another

Supreme Court Of India · AIR 1979 SC 1255 : (1979) CriLJ 1069 : (1979) 4 SCC 5 : (1979) SCC(Cri) 887 : (1979) 3 SCR 928

Code Of Criminal Procedure, 1973 — Section 3, 32, 155, 155(2), 156, 157, 167, 173, 193, 262, 263, 264, 265, 338, 350, 549Indian Penal Code, 1860 — Section 161, 162, 163, 164, 165, 165(A)Prevention Of Corruption Act, 1947 — Section 5
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Supreme Court03 May 1979Allowed

Gujarat State Transport Corporation Vs Valji Mulji Soneji and Others

Supreme Court Of India · AIR 1980 SC 64 : (1979) 20 GLR 810 : (1979) 3 SCC 202 : (1979) 3 SCR 905 : (1979) 11 UJ 558

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 4Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(2)Land Acquisition Act, 1894 — Section 4, 6
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Supreme Court01 May 1979Dismissed

K.S. Dharmadatan Vs Central Government and Others

Supreme Court Of India · AIR 1979 SC 1495 : (1979) CriLJ 1127 : (1979) 4 SCC 204 : (1979) SCC(Cri) 958 : (1979) 3 SCR 832 : (1979) 11 UJ 800

Penal Code, 1860 (IPC) — Section 120, 34Prevention of Corruption Act, 1988 — Section 6
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Supreme Court26 Apr 1979Allowed

Satto and Others Vs State of U.P.

Supreme Court Of India · AIR 1979 SC 1519 : (1979) CriLJ 943 : (1979) 2 SCC 628 : (1979) SCC(Cri) 534 : (1979) 3 SCR 768

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 376Uttar Pradesh Children Act, 1951 — Section 2(13), 21, 22, 30, 33
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