CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1979

493 judgments · page 15 of 25

Supreme Court27 Mar 1979Disposed Of

J.A. Naidu and Others Vs State of Maharashtra

Supreme Court Of India · AIR 1979 SC 1537 : (1979) CriLJ 962 : (1983) 13 ELT 1611 : (1980) 1 SCC 206 : (1980) SCC(Cri) 192

Customs Act, 1962 — Section 108, 135, 136Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 120B, 161, 165A, 218
Read judgment
Supreme Court27 Mar 1979Allowed

Sat Pal Vs State of Haryana

Supreme Court Of India · AIR 1979 SC 1767 : (1979) CriLJ 1341 : (1979) 3 SCC 322 : (1979) SCC(Cri) 619 : (1980) ShimLC 116 : (1979) 11 UJ 804

Essential Commodities Act, 1955 — Section 7(1)
Read judgment
Supreme Court27 Mar 1979dismissed

Duli Chand Vs Maman Chand (Dead) by Lrs.

Supreme Court Of India · AIR 1979 SC 1307 : (1979) 81 PLR 379 : (1980) 1 SCC 246 : (1979) 11 UJ 471

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Punjab Relief of Indebtedness Act, 1934 — Section 31
Read judgment
Supreme Court22 Mar 1979dismissed

Ananta Mohanta Vs State of Orissa

Supreme Court Of India · (1979) ACR 362 : AIR 1979 SC 1433 : (1979) 48 CLT 515 : (1979) CriLJ 1091 : (1979) 3 SCC 423 : (1979) 11 UJ 436

Penal Code, 1860 (IPC) — Section 164, 302
Read judgment
Supreme Court22 Mar 1979Allowed

Uma Shankar Vs State of U.P.

Supreme Court Of India · (1979) ACR 368 : AIR 1979 SC 1456 : (1979) CriLJ 1119 : (1979) SCC(Cri) 525 : (1979) 11 UJ 779

Penal Code, 1860 (IPC) — Section 307, 34
Read judgment