Supreme Court28 Feb 1979Dismissed
Ram Janam Vs State of U.P.
Supreme Court Of India · AIR 1979 SC 1507 : (1980) CriLJ 830 : (1979) 4 SCC 749 : (1980) SCC(Cri) 171 : (1979) 11 UJ 490
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Supreme Court Of India judgments, 1979
493 judgments · page 18 of 25
Supreme Court28 Feb 1979dismissed
Shankar alias Kallu Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1979 SC 1532 : (1979) CriLJ 1135 : (1979) 3 SCC 318 : (1979) SCC(Cri) 632 : (1979) 11 UJ 491
Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court28 Feb 1979Dismissed
Jagdish Vs State of Rajasthan
Supreme Court Of India · AIR 1979 SC 1010 : (1979) CriLJ 888 : (1979) 2 SCC 178 : (1979) SCC(Cri) 436 : (1979) 3 SCR 428 : (1979) 11 UJ 493
Penal Code, 1860 (IPC) — Section 302, 304, 34
Supreme Court28 Feb 1979Disposed Of
Nathuram Chhotelal Vs Board of Revenue, M. P. (Sales Tax Tribunal), Gwalior and Others
Supreme Court Of India · AIR 1980 SC 2046 : (1980) 4 SCC 679 : (1979) 4 SCC 805 : (1979) 11 UJ 413
Supreme Court27 Feb 1979Allowed
Hoshnak Singh Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1979 SC 1328 : (1979) 3 SCC 135
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14, 14(6)Administration of Evacuee Property Act, 1950 — Section 55(1), 56, 56(2)Constitution of India, 1950 — Article 226, 31, 32
Supreme Court27 Feb 1979
State of Uttar Pradesh and Another Vs Raza Buland Sugar Co. Ltd., Rampur
Supreme Court Of India · AIR 1979 SC 1104 : (1979) 118 ITR 50 : (1979) RD 36 : (1979) 3 SCC 96 : (1979) 3 SCR 419 : (1979) 11 UJ 454
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 16, 16(4), 18, 2, 2(11)Uttar Pradesh Land Revenue Act, 1901 — Section 4(7)
Supreme Court26 Feb 1979Disposed Of
Hussainara Khatoon and Others Vs Home Secretary, State of Bihar, Patna
Supreme Court Of India · (1979) 27 BLJR 600 : (1979) PLJR 405 : (1980) 1 SCC 93 : (1980) 1 SCC 91 : (1980) SCC(Cri) 33 : (1979) 3 SCR 393 : (1979) 11 UJ 775
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 167(5), 468, 468(2)Penal Code, 1860 (IPC) — Section 363, 368, 395
Supreme Court23 Feb 1979Allowed
Lakhanpal Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1979 SC 1620 : (1979) CriLJ 1217 : (1979) 3 SCC 256 : (1979) SCC(Cri) 644 : (1979) 11 UJ 889
Penal Code, 1860 (IPC) — Section 302
Supreme Court23 Feb 1979Dismissed
Desh Bandhu Gupta and Co. and Others Vs Delhi Stock Exchange Association Ltd.
Supreme Court Of India · AIR 1979 SC 1049 : (1980) 50 CompCas 84 : (1979) 4 SCC 565 : (1979) 3 SCR 373
Securities Contracts (Regulation) Act, 1956 — Section 16(1)
Supreme Court23 Feb 1979Allowed
Meenakshisundaram Chettiar Vs Venkatachalam Chettiar
Supreme Court Of India · AIR 1979 SC 989 : (1980) 1 SCC 616 : (1979) 3 SCR 385 : (1979) 11 UJ 449
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 7Court Fees Act, 1870 — Section 7Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 35(1)
Supreme Court22 Feb 1979Dismissed
Vishnu Shiv Ram Bhoir and Others Vs State of Maharashtra
Supreme Court Of India · AIR 1979 SC 1943 : (1979) CriLJ 1305 : (1979) 3 SCC 365 : (1979) SCC(Cri) 642 : (1980) ShimLC 61 : (1979) 11 UJ 869
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 384
Supreme Court22 Feb 1979Dismissed
Kunwar Bahadur and Others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1979 SC 1509 : (1980) CriLJ 831 : (1983) 2 Crimes 216 : (1983) 1 SCALE 672 : (1979) 4 SCC 494 : (1981) SCC(Cri) 275 : (1980) SCC(Cri) 109 : (1980) ShimLC 60 : (1979) 11 UJ 885
Borstal Act, 1938 — Section 7Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 342
Supreme Court22 Feb 1979Allowed
Bishnu Deo Shaw Vs State of West Bengal
Supreme Court Of India · AIR 1979 SC 964 : (1979) CriLJ 841 : (1979) 3 SCC 714 : (1979) SCC(Cri) 817 : (1979) 3 SCR 355
Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 360, 361, 367, 367(5)Penal Code, 1860 (IPC) — Section 302
Supreme Court21 Feb 1979dismissed
B.A. Rasam and Others Vs State of Maharashtra
Supreme Court Of India · AIR 1979 SC 1704 : AIR 1979 SC 159 : (1979) CriLJ 1389(1) : (1979) 4 SCC 801(1) : (1979) SCC(Cri) 1055 : (1979) 11 UJ 288
Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
Supreme Court21 Feb 1979Allowed
Tarini Kamal Pandit and Others Vs Prafulla Kumar Chatterjee (Dead) by Legal Representatives
Supreme Court Of India · AIR 1979 SC 1165 : (1979) 3 SCC 280(2) : (1979) 3 SCC 280 : (1979) 3 SCR 340
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 21 Rule 94, 66
Supreme Court21 Feb 1979Dismissed
Navinchandra Ramanlal Vs Kalidas Bhudarbhai and Another
Supreme Court Of India · AIR 1979 SC 1055 : (1979) 20 GLR 70 : (1979) 4 SCC 75 : (1979) 3 SCR 329 : (1979) 11 UJ 374
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 43C, 88(1)
Supreme Court20 Feb 1979Allowed
Kishan Chand Vs Delhi Administration and Others
Supreme Court Of India · AIR 1979 SC 1128 : (1979) CriLJ 921 : (1979) 4 SCC 709 : (1980) SCC(Cri) 165 : (1979) 3 SCR 313
Prevention of Food Adulteration Act, 1954 — Section 16, 23, 7Prevention of Food Adulteration Rules, 1955 — Rule 61
Supreme Court20 Feb 1979Allowed
Merwanji Nanabhoy Merchant (Dead) through his L.R. Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1979 SC 1309 : (1979) 4 SCC 734
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1)Civil Procedure Code, 1908 (CPC) — Section 115, 80Transfer of Property Act, 1882 — Section 108
Supreme Court20 Feb 1979Allowed
Abdul Karim Madan Sahab Vs State of Mysore
Supreme Court Of India · AIR 1979 SC 1506 : (1979) CriLJ 1123 : (1979) 4 SCC 595 : (1980) SCC(Cri) 140 : (1979) 11 UJ 870
Penal Code, 1860 (IPC) — Section 471
Supreme Court20 Feb 1979Allowed
Dhan Kumar Vs Municipal Corporation of Delhi
Supreme Court Of India · AIR 1979 SC 1782 : (1979) CriLJ 1343 : (1980) 1 SCC 605 : (1980) SCC(Cri) 304
Criminal Procedure Code, 1973 (CrPC) — Section 16, 342, 7