COURT ARCHIVE

Supreme Court Of India judgments, 1979

493 judgments · page 9 of 25

Supreme Court28 Aug 1979dismissed

Sundari and Others Vs Laxmi and Others

Supreme Court Of India · AIR 1980 SC 198 : (1980) 1 KarLJ 1 : (1980) 1 SCC 19 : (1980) 1 SCR 404

Hindu Succession Act, 1956 — Section 10, 14, 15, 17, 23Madras Aliyasantana Act, 1949 — Section 3

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Supreme Court27 Aug 1979Dismissed

H.H. Shri Swamiji of Shri Amar Mutt and Others Vs Commissioner, Hindu Religious and Charitable Endowments Department and Others Bhandarikeri Mutt and Others Vs State of Mysore and Another

Supreme Court Of India · AIR 1980 SC 1 : (1979) 4 SCC 642 : (1980) 1 SCR 368

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5, 87BConstitution of India, 1950 — Article 14States Reorganisation Act, 1956 — Section 109, 109(1), 109(2), 119, 122

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Supreme Court24 Aug 1979Dismissed

Valliamma Champaka Pillai Vs Sivathanu Pillai and Others

Supreme Court Of India · AIR 1979 SC 1937 : (1979) 4 SCC 429 : (1980) 1 SCR 354 : (1980) 12 UJ 312

Limitation Act, 1908 — Article 144, 148Travancore Limitation Regulations — Article 132, 136

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Supreme Court23 Aug 1979dismissed

Rattan Singh and Others Vs State of Punjab and Others

Supreme Court Of India · AIR 1981 SC 1006 : (1980) 1 SCC 11 : (1979) 11 UJ 723

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Supreme Court23 Aug 1979Dismissed

V. Dhanapal Chettiar Vs Yesodai Ammal

Supreme Court Of India · AIR 1979 SC 1745 : (1980) 82 BOMLR 435 : (1979) MhLj 773 : (1979) MPLJ 719 : (1979) 4 SCC 214 : (1980) 1 SCR 334

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)Transfer of Property Act, 1882 — Section 106, 107, 108, 111, 112

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Supreme Court23 Aug 1979Allowed

Supdt. and Remembrancer of Legal Affairs, West Bengal Vs Anil Kumar Bhunja and Others

Supreme Court Of India · AIR 1980 SC 52 : (1979) CriLJ 1390 : (1979) 4 SCC 274 : (1979) SCC(Cri) 1038 : (1980) 1 SCR 323

Arms Act, 1959 — Section 29, 30, 5Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 465

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Supreme Court22 Aug 1979dismissed

Sharif Ahmed Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1979 SC 1917 : (1980) CriLJ 838 : (1980) 82 PLR 352 : (1979) 4 SCC 412 : (1980) SCC(Cri) 3 : (1980) 1 SCR 312 : (1980) ShimLC 88 : (1980) 12 UJ 122(1)

Prevention of Food Adulteration Act, 1954 — Section 16, 7

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Supreme Court22 Aug 1979Allowed

G.R. Luthra Vs Lt. Governor of Delhi and Others

Supreme Court Of India · AIR 1979 SC 1900 : (1979) LabIC 1309 : (1979) 4 SCC 406 : (1980) 1 SCR 313 : (1979) 11 UJ 750

Constitution of India, 1950 — Article 16Delhi Higher Judicial Services Rules, 1970 — Rule 6(1), 6(3)

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Supreme Court21 Aug 1979Dismissed

Ratan Lal Shinghal Vs Smt. Murti Devi

Supreme Court Of India · AIR 1980 SC 635 : (1980) 4 SCC 258

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Supreme Court20 Aug 1979

Bishan Devi and Others Vs Sirbaksh Singh and Another

Supreme Court Of India · AIR 1979 SC 1862

Motor Vehicles Act, 1939 — Section 95, 96(2)(b)(ii)

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Supreme Court20 Aug 1979Disposed Of

Dwarka Nath Prasad Atal Vs Ram Rati Devi

Supreme Court Of India · AIR 1980 SC 192 : (1980) 1 SCC 17 : (1979) 11 UJ 730

West Bengal Non-Agricultural Tenancy Act, 1949 — Section 24

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Supreme Court17 Aug 1979Partly Allowed

Joginder Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 1979 SC 1876 : (1979) CriLJ 1406 : (1980) 1 SCC 493 : (1980) SCC(Cri) 255 : (1979) SCC(Cri) 295 : (1979) 11 UJ 849

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 302, 34

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Supreme Court17 Aug 1979Allowed

Thakoreshri Maharasinghji Dolatsinghji and Others Vs State of Gujarat and Others

Supreme Court Of India · AIR 1980 SC 59 : (1979) 4 SCC 291 : (1980) 1 SCR 290 : (1979) 11 UJ 769

Bombay Land Revenue Code, 1879 — Section 216(2), 3(16), 3(4), 40Bombay Merged Territories and Areas (Jagirs Abolition) (Amendment) Act — Section 8Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Se

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Supreme Court16 Aug 1979Dismissed

Commissioner of Income Tax Punjab, Jammu and Kashmir and Himachal Pradesh, Patiala Vs S. Raghubir Singh Trust through Chairman Major Harjender Singh

Supreme Court Of India · AIR 1980 SC 98 : (1980) 14 CTR 346 : (1980) 123 ITR 438 : (1980) 2 SCC 212 : (1979) 11 UJ 767

Income Tax Act, 1922 — Section 34(1), 34(3)

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Supreme Court16 Aug 1979dismissed

Zohrabi Vs Arjuna and Others

Supreme Court Of India · AIR 1980 SC 101 : (1980) MhLj 58 : (1980) 2 SCC 203 : (1979) 11 UJ 725

Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 28, 28(1)

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Supreme Court16 Aug 1979dismissed

S.B. Noronah Vs Prem Kumari Khanna

Supreme Court Of India · AIR 1980 SC 193 : (1980) 1 SCC 52 : (1980) 1 SCR 281 : (1979) 11 UJ 756

Delhi Rent Control Act, 1958 — Section 14, 21

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Supreme Court16 Aug 1979dismissed

Rabi Chandra Padhan and Others Vs State of Orissa

Supreme Court Of India · AIR 1980 SC 1738 : (1980) 49 CLT 88 : (1980) CriLJ 1257 : (1980) 1 SCC 240 : (1980) SCC(Cri) 211 : (1979) 11 UJ 830

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

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Supreme Court13 Aug 1979Allowed

Rajinder Nath and Others Vs Commissioner of Income Tax , Delhi

Supreme Court Of India · AIR 1979 SC 1933 : (1979) 12 CTR 201 : (1979) 120 ITR 14 : (1979) 4 SCC 282 : (1980) 1 SCR 272 : (1979) 11 UJ 762

Income Tax Act, 1961 — Section 144, 147, 147(1), 153(3)

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Supreme Court10 Aug 1979Allowed

Baselius Mar Thoma Mathews I and Others Vs Paulose Mar Athanasius and Others

Supreme Court Of India · AIR 1979 SC 1909 : (1980) 1 SCC 601 : (1980) 1 SCR 250

Civil Procedure Code, 1908 (CPC) — Section 110, 24, 24(1)

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Supreme Court10 Aug 1979Dismissed

Inderjeet Vs State of Uttar Pradesh and Another

Supreme Court Of India · (1979) ACR 428 : AIR 1979 SC 1867 : (1979) CriLJ 1410 : (1979) 4 SCC 246 : (1979) SCC(Cri) 966 : (1980) 1 SCR 255 : (1979) 11 UJ 679

Constitution of India, 1950 — Article 14, 19, 21Penal Code, 1860 (IPC) — Section 302Prevention of Food Adulteration Act, 1954 — Section 16, 7

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