COURT ARCHIVE

Supreme Court Of India judgments, 1979

493 judgments · page 17 of 25

Supreme Court07 Mar 1979Allowed

Harijan Magha Jesha Vs State of Gujarat

Supreme Court Of India · AIR 1979 SC 1566 : (1979) CriLJ 1137 : (1979) 3 SCC 474 : (1979) SCC(Cri) 652 : (1980) ShimLC 58

Penal Code, 1860 (IPC) — Section 302, 342Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

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Supreme Court06 Mar 1979Dismissed

Munshi Ram and Others Vs Municipal Committee, Chheharta

Supreme Court Of India · (1979) 03 SC CK 0025

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 276(2)Income Tax Act, 1922 — Section 66(2)

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Supreme Court06 Mar 1979Disposed Of

Superintendent and Remembrancer of Legal Affairs to Government of West Bengal Vs Abani Maity

Supreme Court Of India · AIR 1979 SC 1029 : (1979) CENCUS 505 : (1979) CriLJ 897 : (1988) 1 SCALE 964 : (1979) 4 SCC 85 : (1979) SCC(Cri) 902 : (1979) 3 SCR 472 : (1979) 11 UJ 823

Bengal Excise Act, 1909 — Section 63, 63(2), 64(1)Penal Code, 1860 (IPC) — Section 302

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Supreme Court06 Mar 1979Allowed

Arunachalam Vs P.S.R. Sadhanantham and Another

Supreme Court Of India · AIR 1979 SC 1284 : (1979) CriLJ 875 : (1979) 2 SCC 297 : (1980) SCC(Cri) 649 : (1979) SCC(Cri) 454 : (1979) 3 SCR 482

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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Supreme Court06 Mar 1979Dismissed

Union of India (UOI) and Another Vs K.G. Khosla and Co. Ltd. and Others

Supreme Court Of India · AIR 1979 SC 1160 : (1979) 2 SCC 242 : (1979) 2 SCR 453 : (1979) 43 STC 457 : (1979) 11 UJ 381

Central Sales Tax Act, 1956 — Section 3Sales of Goods Act, 1930 — Section 2(6)

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Supreme Court06 Mar 1979Dismissed

Matadin and Others Vs State of U.P.

Supreme Court Of India · AIR 1979 SC 1234 : (1979) CriLJ 1027 : (1979) SCC(Cri) 627

Penal Code, 1860 (IPC) — Section 148, 149, 324

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Supreme Court06 Mar 1979Dismissed

Sitaram and Others Vs State of M.P.

Supreme Court Of India · AIR 1979 SC 1235 : (1979) CriLJ 1028 : (1979) 3 SCC 644 : (1981) SCC(Cri) 276 : (1979) SCC(Cri) 690

Penal Code, 1860 (IPC) — Section 149, 302, 34

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Supreme Court06 Mar 1979Dismissed

Abdul Waheed Vs The State of Maharashtra

Supreme Court Of India · AIR 1979 SC 1828 : (1979) 3 SCC 477

Penal Code, 1860 (IPC) — Section 302, 304, 324

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Supreme Court06 Mar 1979Dismissed

Justiniano Augusto De Piedade Barreto Vs Antonio Vicente Da Fonseca and Others Narain Ramchandra Poi (Dead) by L.R.s Vs Vassudeva Pundolica Salcar

Supreme Court Of India · AIR 1979 SC 984 : (1979) 3 SCC 47 : (1979) 3 SCR 494

Constitution of India, 1950 — Article 254(1)Criminal Procedure Code, 1973 (CrPC) — Section 417(3), 417(4)Limitation Act, 1963 — Section 29(2), 32

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Supreme Court05 Mar 1979Dismissed

Ram Lal Vs State of Uttar Pradesh

Supreme Court Of India · (1979) ACR 332 : AIR 1979 SC 1498 : (1980) CriLJ 826 : (1979) 2 SCC 192 : (1979) SCC(Cri) 418 : (1979) 3 SCR 448 : (1979) 11 UJ 835

Criminal Procedure Code, 1898 (CrPC) — Section 514Criminal Procedure Code, 1973 (CrPC) — Section 499Penal Code, 1860 (IPC) — Section 302

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Supreme Court03 Mar 1979Dismissed

Municipal Corporation of Delhi Vs R. Sahai and Others

Supreme Court Of India · (1979) 03 SC CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 351(1)Prevention of Food Adulteration Act, 1954 — Section 10A, 12, 14, 14A, 16

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Supreme Court02 Mar 1979Dismissed

Seerangan Vs State of Tamil Nadu

Supreme Court Of India · AIR 1979 SC 1508 : (1979) CriLJ 1124 : (1979) 3 SCC 800 : (1979) SCC(Cri) 716 : (1979) 11 UJ 529

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Supreme Court02 Mar 1979Dismissed

Mirza Hidayatullah Baig Vs State of Maharashtra

Supreme Court Of India · AIR 1979 SC 1525 : (1979) 3 SCC 321 : (1979) SCC(Cri) 631 : (1979) 11 UJ 423

Penal Code, 1860 (IPC) — Section 302, 304

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Supreme Court02 Mar 1979Dismissed

Profulla Chorone Requitte and Others Vs Satya Choron Requitte

Supreme Court Of India · AIR 1979 SC 1682 : (1979) 3 SCC 409

Constitution of India, 1950 — Article 133(1)Trusts Act, 1882 — Section 77

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Supreme Court02 Mar 1979Allowed

Banamali Samal Vs State of Orissa

Supreme Court Of India · AIR 1979 SC 1414 : (1979) 48 CLT 469 : (1979) CriLJ 1086 : (1979) 3 SCC 408 : (1979) 11 UJ 414

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 172, 302

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Supreme Court02 Mar 1979Allowed

State of U.P. Vs Nagau and Others

Supreme Court Of India · AIR 1979 SC 1568 : (1979) CriLJ 1082 : (1979) 3 SCC 427 : (1979) SCC(Cri) 647 : (1979) 11 UJ 905

Penal Code, 1860 (IPC) — Section 149, 302

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Supreme Court02 Mar 1979Dismissed

State of U.P. Vs Gopi and Others

Supreme Court Of India · (1979) CriLJ 1121 : (1979) SCC(Cri) 630 : (1979) 11 UJ 437

Penal Code, 1860 (IPC) — Section 201, 302, 34

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Supreme Court28 Feb 1979Allowed

Kuleshwar Vs State of U.P.

Supreme Court Of India · AIR 1980 SC 1534 : (1979) SCC(Cri) 634 : (1979) 11 UJ 421

Penal Code, 1860 (IPC) — Section 147, 149, 304, 323, 324

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Supreme Court28 Feb 1979dismissed

Fatta and Others Vs State of U.P.

Supreme Court Of India · AIR 1979 SC 1504 : (1980) CriLJ 829 : (1979) SCC(Cri) 629 : (1966) 1 SCR 453 Supp : (1979) 11 UJ 441

Penal Code, 1860 (IPC) — Section 147, 149, 302, 325, 34

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Supreme Court28 Feb 1979Allowed

Jawar Arjan Vs State of Gujarat

Supreme Court Of India · AIR 1979 SC 1500 : (1980) CriLJ 828 : (1979) 20 GLR 840 : (1979) 3 SCC 299 : (1979) SCC(Cri) 633 : (1979) 11 UJ 492

Bombay Prohibition Act, 1949 — Section 181, 66(1)

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