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COURT ARCHIVE

Supreme Court Of India judgments, 1979

493 judgments · page 5 of 25

Supreme Court26 Oct 1979dismissed

Raj Kapoor and Others Vs State and Others

Supreme Court Of India · AIR 1980 SC 258 : (1980) CriLJ 202 : (1980) 1 SCC 43 : (1980) SCC(Cri) 72 : (1980) 1 SCR 1081

Cinematograph Act, 1952 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 397(1), 397(2), 482Penal Code, 1860 (IPC) — Section 292, 293, 34
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Supreme Court24 Oct 1979Allowed

A.S. Iyer and Others Vs V. Balasubramanyam and Others

Supreme Court Of India · AIR 1980 SC 452 : (1980) 1 LLJ 441 : (1980) 1 SCC 634 : (1980) 1 SCR 1036

Constitution of India, 1950 — Article 133, 14, 141, 16, 16(1)Survey of India (Class I Recruitment) (Amendment) Rules, 1962 Survey of India (Class I Recruitment) (Amendment) Rules, 1965 — Rule 20A, 22Survey of India (Class
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Supreme Court23 Oct 1979Dismissed

State (Delhi Admn.) Vs I.K. Nangia and Another

Supreme Court Of India · (1980) ACR 90 : AIR 1979 SC 1977 : (1980) CriLJ 834 : (1980) 1 SCC 258 : (1980) SCC(Cri) 220 : (1980) 1 SCR 1016

Criminal Procedure Code, 1973 (CrPC) — Section 202Prevention of Food Adulteration Act, 1954 — Section 16(1), 17(1), 17(2), 17(4), 7
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Supreme Court18 Oct 1979Allowed

Union of India (UOI) Vs Mohd. Nazim

Supreme Court Of India · AIR 1980 SC 431 : (1980) 1 SCC 284 : (1980) 1 SCR 968 : (1979) 11 UJ 907

Contract Act, 1872 — Section 182, 191Post Office Act, 1898 — Section 34Post Office Rules, 1933 — Rule 102
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Supreme Court16 Oct 1979dismissed

P.C. Cheriyan Vs Mst. Barfi Devi

Supreme Court Of India · (1980) ACR 7 : AIR 1980 SC 86 : (1979) 4 ELT 593 : (1980) 2 SCC 461 : (1980) 1 SCR 961 : (1979) 11 UJ 899

Transfer of Property Act, 1882 — Section 106
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Supreme Court16 Oct 1979Allowed

State of Punjab Vs Labour Court Jullunder and Others

Supreme Court Of India · AIR 1979 SC 1981 : (1979) 39 FLR 353 : (1980) LabIC 1084 : (1981) 1 LLJ 354 : (1980) MhLj 166 : (1980) 1 SCC 4 : (1980) 1 SCR 953 : (1979) 11 UJ 878

Industrial Disputes Act, 1947 — Section 33C(2)Payment of Gratuity Act, 1972 — Section 1(3), 2, 4(1)
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