COURT ARCHIVE

Supreme Court Of India judgments, 1979

493 judgments · page 8 of 25

Supreme Court11 Sept 1979Allowed

Abdulla Mohammed Pagarkar etc. Vs State (Union Territory of Goa, Daman and Diu)

Supreme Court Of India · AIR 1980 SC 499 : (1980) 3 SCC 110

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342General Financial Rules, 2005 — Rule 133, 141Penal Code, 1860 (IPC) — Section 100, 109, 120B(1), 420, 467

Read judgment

Supreme Court10 Sept 1979Disposed Of

Phul Singh Vs State of Haryana

Supreme Court Of India · AIR 1980 SC 249 : (1980) CriLJ 8 : (1979) 4 SCC 413 : (1980) SCC(Cri) 1 : (1980) 1 SCR 589

Penal Code, 1860 (IPC) — Section 376

Read judgment

Supreme Court06 Sept 1979Allowed

R. Narayanan Vs S. Semmalai and Others

Supreme Court Of India · AIR 1980 SC 206 : (1972) LabIC 618 : (1980) 2 SCC 537 : (1980) 1 SCR 571

Conduct of Elections Rules, 1961 — Rule 63(3)

Read judgment

Supreme Court06 Sept 1979Disposed Of

Sushil Chowdhary and Others Vs State of Bihar

Supreme Court Of India · AIR 1980 SC 1716 : (1979) 4 SCC 765 : (1980) SCC(Cri) 179 : (1980) 1 SCR 587

Penal Code, 1860 (IPC) — Section 149, 326

Read judgment

Supreme Court06 Sept 1979Dismissed

Commissioner of Income Tax Vs Ambat Echukutty Menon

Supreme Court Of India · AIR 1980 SC 71 : (1979) 12 CTR 395 : (1979) 120 ITR 70 : (1979) 4 SCC 298 : (1980) 1 SCR 539 : (1979) 2 TAXMAN 293 : (1980) 12 UJ 229

Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 148, 271(1), 273

Read judgment

Supreme Court06 Sept 1979Allowed

State of Maharashtra Vs Veerappa R. Saboji and another

Supreme Court Of India · AIR 1980 SC 42

Bombay Judicial Services Recruitment Rules, 1956 — Rule 4(2)Constitution of India, 1950 — Article 14, 16, 235, 311, 311(2)Punjab Educational Service (Provincialized Cadre) Class III, s, 1961 — Rule 6(3)

Read judgment

Supreme Court05 Sept 1979Dismissed

Controller of Estate Duty, Punjab, Haryana, J. and K., U.P., Chandigarh and Patiala Vs Smt. Kamlavati and Shri Jai Gopal Mehra

Supreme Court Of India · AIR 1980 SC 142 : (1979) 12 CTR 389 : (1979) 120 ITR 456 : (1979) 4 SCC 265 : (1980) 1 SCR 527

Estate Duty Act, 1953 — Section 10

Read judgment

Supreme Court04 Sept 1979

V.K. Gupta Vs Smt. Nirmala Gupta

Supreme Court Of India · (1979) 4 SCC 258 : (1980) 1 SCR 506 : (1979) 11 UJ 722

Hindu Marriage Act, 1955 — Section 13(1)

Read judgment

Supreme Court04 Sept 1979Dismissed

Ramesh Chand and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1980 SC 129 : (1979) 4 SCC 776 : (1980) 1 SCR 498 : (1979) 11 UJ 819

Motor Vehicles Act, 1939 — Section 68C, 68DUttar Pradesh Motor Vehicles (Special Provisions) Act, 1976 — Section 16, 7

Read judgment

Supreme Court04 Sept 1979Disposed Of

Management of Shri Chalthan Vibhag Khand Udyog Sahakari Mandli Ltd. Vs G.S. Barot, Member, Industrial Court and Another

Supreme Court Of India · AIR 1980 SC 31 : (1980) 21 GLR 584 : (1979) 2 LLJ 383 : (1979) 4 SCC 622 : (1980) 1 SCR 509 : (1980) 1 SLJ 31

Gujarat Co-operative Societies Act, 1961 — Section 66(1)Uttar Pradesh Industrial Disputes Act, 1947 — Section 3

Read judgment

Supreme Court04 Sept 1979Dismissed

Ashok Kumar Mishra and Others Vs Collector, Raipur and Others

Supreme Court Of India · AIR 1980 SC 112 : (1980) 1 SCC 180 : (1980) 1 SCR 491 : (1980) 12 UJ 133

Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Rules — Rule 4(1), 5, 6

Read judgment

Supreme Court04 Sept 1979Dismissed

Jagdeo Singh and Others Vs Mihi Lal Ors.

Supreme Court Of India · AIR 1981 SC 1005 : (1979) RD 229 : (1980) 1 SCC 597 : (1980) 12 UJ 239

Uttar Pradesh Land Revenue Act, 1901 — Section 39(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20

Read judgment

Supreme Court03 Sept 1979Dismissed

Pratap Singh Vs Union Territory of Chandigarh

Supreme Court Of India · AIR 1980 SC 57 : (1979) LabIC 1359 : (1979) 4 SCC 263 : (1980) 1 SCR 487 : (1979) 11 UJ 903

Read judgment

Supreme Court31 Aug 1979Allowed

Hindustan Sugar Mills Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1981 SC 1681 : (1980) 1 SCC 599 : (1980) 45 STC 194 : (1980) 12 UJ 250 : (1979) WLN 783

Read judgment

Supreme Court31 Aug 1979Disposed Of

Indian and Eastern Newspaper Society, New Delhi Vs Commissioner of Income Tax, New Delhi

Supreme Court Of India · AIR 1979 SC 1960 : (1979) 12 CTR 190 : (1979) 119 ITR 996 : (1979) 4 SCC 248 : (1980) 1 SCR 442 : (1979) 2 TAXMAN 197 : (1980) 12 UJ 305

Estate Duty Act, 1953 — Section 59Income Tax Act, 1922 — Section 10, 34(1), 9Income Tax Act, 1961 — Section 147, 23(2)

Read judgment

Supreme Court31 Aug 1979Disposed Of

In Re: H.E.H. The Nizam''s Jewellery Trust Shanti Vijay and Co

Supreme Court Of India · AIR 1980 SC 17 : (1979) 4 SCC 602

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contract Act, 1872 — Section 2Trusts Act, 1882 — Section 47, 48, 49, 74

Read judgment

Supreme Court31 Aug 1979Dismissed

Rameshwar Prasad Vs State of Bihar and Others

Supreme Court Of India · AIR 1980 SC 104 : (1980) LabIC 1 : (1979) 4 SCC 368 : (1980) 1 SCR 456 : (1980) 12 UJ 108

Constitution of India, 1950 — Article 14, 16, 32

Read judgment

Supreme Court29 Aug 1979dismissed

Jaswant Singh and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1980 SC 115 : (1979) LabIC 1362 : (1979) 2 LLJ 371 : (1979) 4 SCC 440 : (1980) 1 SCR 420

Constitution of India, 1950 — Article 14, 16, 32Industrial Disputes Act, 1947 — Section 18, 18(3)Punjab Reorganisation Act, 1966 — Section 79(1), 79(4), 80, 80(1), 80(2)

Read judgment

Supreme Court28 Aug 1979Dismissed

M. Ramakrishnan Vs State of Madras

Supreme Court Of India · AIR 1979 SC 1905 : (1979) 4 SCC 209 : (1980) 1 SCR 396 : (1980) 12 UJ 266

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 21, 3(42), 5(4)

Read judgment

Supreme Court28 Aug 1979dismissed

Mrs. Dhanlaxmi G. Shah Vs Miss Sushila Shiv Prasad Masurakir and Others

Supreme Court Of India · AIR 1981 SC 478 : (1980) 82 BOMLR 470 : (1980) 1 SCC 596 : (1979) 11 UJ 727

Read judgment