Supreme Court Of India Judgments 1980 — Page 11

Supreme Court31 Jul 1980Disposed Of

Balkishan A. Devidayal etc Vs State of Maharashtra etc

Supreme Court Of India · AIR 1981 SC 379 : (1980) 82 BOMLR 471 : (1980) CriLJ 1424 : (1980) 4 SCC 600 : (1981) SCC(Cri) 62 : (1981) 1 SCR 175

Civil Procedure Code, 1908 (CPC) — Section 132, 133Criminal Procedure Code, 1973 (CrPC) — Section 10, 11, 12, 13, 14Evidence Act, 1872 — Section 145, 162, 162(1), 165, 21

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Supreme Court31 Jul 1980Disposed Of

Minerva Mills Ltd. & ors Vs Union of India & ors

Supreme Court Of India · AIR 1980 SC 1789 : (1980) 3 SCC 625 : (1980) 2 SCC 591 : (1981) 1 SCR 206 : (1980) 12 UJ 727

Constitution (Forty-Second Amendment) Act, 1976 — Section 4Constitution of India, 1950 — Article 13, 14, 19, 31, 31C, 31A, 39

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Supreme Court31 Jul 1980Disposed Of

Col. Avtar Singh Sekhon Vs Union of India

Supreme Court Of India · AIR 1980 SC 2041 : (1981) 29 BLJR 110 : (1981) 2 LLJ 405 : (1981) 1 SCR 168 : (1981) 13 UJ 180

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Supreme Court30 Jul 1980Dismissed

Mathuradas Mohanlal Kedia and Others Vs S.D. Munshaw and Others State of Gujarat and Others Vs Raman Lal Keshav Lal and Others

Supreme Court Of India · AIR 1981 SC 53 : (1980) 3 SLR 407 : (1980) 4 SCC 653 : (1981) 1 SCR 144 : 1980 LABIC 1167

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Supreme Court30 Jul 1980Allowed

Bhagwan and Another Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1980 SC 1750 : (1980) CriLJ 1269 : (1981) SCC(Cri) 253

Penal Code, 1860 (IPC) — Section 307, 333, 34

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Supreme Court30 Jul 1980

State of Gujarat & ors Vs Raman Lal Keshav Lal & ors Mathuradas Mohanlal Kedia and Others Vs S.D. Munshaw and Others

Supreme Court Of India · AIR 1981 SC 53 : (1980) LabIC 1167 : (1983) 1 SCALE 66(1) : (1980) 4 SCC 653 : (1981) 1 SCR 144 : (1980) 12 UJ 817

Constitution Of India, 1950 — Article 12, 14, 32, 40, 136, 162, 226, 309, 310, 311Gujarat Panchayats Act, 1961 — Section 9, 102, 122, 123(2)(c), 142, 143, 143(2)(c), 149, 155, 157, 157(1), 157(2), 158, 203, 203(1), 203(2), 203(2A), 203(3), 203(4), 203(4)(a), 204, 205, 206, 207, 208, 209, 210, 211, 212, 213, 308, 309, 325, 326Maharashtra Zilla Parishads And Panchayat Samitis Act, 1961 — Section 239

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Supreme Court30 Jul 1980dismissed

State (Delhi Administration) Vs Vishwanath Lugnani and Others

Supreme Court Of India · AIR 1981 SC 1239 : (1981) CriLJ 745 : (1981) SCC 64 Supp : (1981) 1 SCC 64 Supp : (1980) 12 UJ 832

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Supreme Court30 Jul 1980dismissed

K.K. Krishnan Vs M.K. Vijaya Ragavan

Supreme Court Of India · AIR 1980 SC 1756 : (1980) 4 SCC 88 : (1981) 1 SCR 139 : (1980) 12 UJ 795

Transfer of Property Act, 1882 — Section 106, 108

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Supreme Court30 Jul 1980allowed

C.C. Padmanabhan & ors Vs the Director of Public Instructions and Others

Supreme Court Of India · AIR 1981 SC 64 : (1981) 1 SCR 128 : (1980) 12 UJ 833

Constitution of India, 1950 — Article 14, 16, 226Fundamental Rules — Rule 9(25)Kerala Education Act, 1958 — Section 11, 12, 12

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Supreme Court29 Jul 1980dismissed

Shrishailagouda and Others etc Vs Gurusangappa Ramasangappa Desai and Another

Supreme Court Of India · AIR 1980 SC 1759 : (1981) 1 SCR 116 : (1980) 12 UJ 792

Bombay Hereditary Offices Act, 1874 — Section 10, 15, 5Bombay Pargana and Kulkarni Watans Abolition Act, 1950 — Section 2, 3(3), 4, 4(1)Bombay Watan Act, 1886 — Section 3

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Supreme Court29 Jul 1980Allowed

Nagappa Dondiba Kalal Vs State of Karnataka

Supreme Court Of India · AIR 1980 SC 1753 : (1980) CriLJ 1270 : (1981) SCC(Cri) 278 : (1981) 13 UJ 344

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 394, 411

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Supreme Court29 Jul 1980dismissed

Municipal Council, Ratlam Vs Virdi chand

Supreme Court Of India · AIR 1980 SC 1622 : (1980) CriLJ 1075 : (1980) 4 SCC 162 : (1980) SCC(Cri) 933 : (1981) 1 SCR 97

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 141Penal Code, 1860 (IPC) — Section 188

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Supreme Court29 Jul 1980Dismissed

M.N. Dodamani & ors Vs U.S.D. Walikar (Dead) by LEGAL REPRESENTATIVES &ORS.

Supreme Court Of India · AIR 1980 SC 2078 : (1980) 4 SCC 92 : (1981) 1 SCR 123 : (1980) 12 UJ 789

Bombay Agricultural Debtors Relief Act, 1947 — Section 24, 25, 4

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Supreme Court28 Jul 1980Disposed Of

Kochadai Naidu and Others Vs Ayyalu Naidu and Others Nagayaswami Naidu and Others Vs Kochadai Naidu and Others

Supreme Court Of India · AIR 1980 SC 2026 : (1980) 12 UJ 767

Criminal Procedure Code, 1973 (CrPC) — Section 144

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Supreme Court28 Jul 1980Allowed

Rajpati Vs Bachan & anr

Supreme Court Of India · (1980) ACR 444 : AIR 1981 SC 18 : (1981) 83 BOMLR 71 : (1980) CriLJ 1276 : (1980) 4 SCC 116 : (1980) SCC(Cri) 927 : (1981) 1 SCR 92 : (1980) 12 UJ 918

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(5), 145(6), 482

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Supreme Court25 Jul 1980Dismissed