Supreme Court02 Apr 1980Dismissed
Har Pyari Devi Vs Ghanshiam Singh
Supreme Court Of India · (1982) 2 SCC 109
COURT ARCHIVE
Supreme Court Of India judgments
59,822 judgments · page 2,479 of 2,992
Supreme Court02 Apr 1980Dismissed
Bhimrao, Anna Ingawale and Others Vs State of Maharashtra
Supreme Court Of India · AIR 1980 SC 1322 : (1980) 82 BOMLR 427 : (1980) CriLJ 958 : (1980) SCC(Cri) 888 : (1980) 3 SCR 309
Criminal Procedure Code, 1973 (CrPC) — Section 392Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
Supreme Court02 Apr 1980Disposed Of
Ishwari Khetan Sugar Mills (P) Ltd. and Others Vs State of Uttar Pradesh and Others R.B. Lachmandas Sugar and General Mills (P) Ltd. and Others Vs State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1980 SC 1955 : (1980) 4 SCC 136 : (1980) 3 SCR 331 : (1981) 13 UJ 87
Constitution (Seventh Amendment) Act, 1956 — Section 26Constitution of India, 1950 — Article 14, 19(1), 226, 246, 246(3)Industries (Development and Regulation) Act, 1951 — Section 10, 11, 12, 13, 14
Supreme Court02 Apr 1980Disposed Of
Uttar Pradesh State Electricity Board Vs Abdul Sakoor Hashmi and Others
Supreme Court Of India · AIR 1981 SC 1708 : (1980) 3 SCC 278 : (1980) 12 UJ 514
Electricity (Supply) Act, 1948 — Section 15, 79
Supreme Court02 Apr 1980allowed
Santosh Mehta Vs Om Prakash and Others
Supreme Court Of India · AIR 1980 SC 1664 : (1980) 3 SCC 610 : (1980) 3 SCR 325 : (1980) 12 UJ 722
Delhi Rent Control Act, 1958 — Section 14, 15, 15(7), 25B, 25B(10)
Supreme Court01 Apr 1980
Krishan Lal Vs State of Haryana
Supreme Court Of India · (1980) ACR 255 : AIR 1980 SC 1252 : (1980) CriLJ 926 : (1980) 3 SCC 159 : (1980) 3 SCR 305 : (1980) 12 UJ 634
Penal Code, 1860 (IPC) — Section 376
Supreme Court01 Apr 1980Allowed
State of Jammu and Kashmir Vs Sanahullah Mir
Supreme Court Of India · AIR 1980 SC 1349 : (1980) 3 SCC 272 : (1980) 3 SCR 281
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 4
Supreme Court01 Apr 1980Allowed
State of Kerala and Others Vs T.M. Peter and Others Special Tahsildar (Land Acquisition) Town Planning Trust and Another Vs Cochin Town Planning Trust and Another
Supreme Court Of India · AIR 1980 SC 1438 : (1980) 3 SCC 554 : (1980) 3 SCR 290 : (1983) 53 STC 99 : (1980) 12 UJ 531
Constitution of India, 1950 — Article 13, 14Land Acquisition Act, 1894 — Section 14, 22, 25Town Planning Act, 1932 — Section 12, 25, 25(1), 25(2), 32
Supreme Court31 Mar 1980
Raghbir Singh Vs State of Haryana
Supreme Court Of India · AIR 1980 SC 1087 : (1980) CriLJ 801 : (1980) 3 SCC 70 : (1980) SCC(Cri) 526 : (1980) 3 SCR 277 : (1980) 12 UJ 424
Penal Code, 1860 (IPC) — Section 302
Supreme Court31 Mar 1980Allowed
State of Uttar Pradesh and Another Vs Dr. M.J. Siddiqui and Others Dr. C.B. Aggarwal and Others Vs Dr. M.J. Siddiqui and Others
Supreme Court Of India · AIR 1980 SC 1098 : (1980) LabIC 644 : (1980) 3 SCC 174 : (1980) 3 SCR 254
Constitution of India, 1950 — Article 14, 16, 309United Provinces Medical Services (Mens Branch) Rules, 1945 — Rule 17, 17(2), 18, 19, 25
Supreme Court31 Mar 1980Dismissed
Som Nath Vs State of Haryana
Supreme Court Of India · (1980) ACR 274 : AIR 1980 SC 1226 : (1980) CriLJ 925 : (1980) 3 SCC 301 : (1980) SCC(Cri) 681 : (1980) 3 SCR 280 : (1980) 12 UJ 421
Evidence Act, 1872 — Section 32
Supreme Court28 Mar 1980Disposed Of
Mst. Laxmi Bai Vs Gulab Chand and Ors
Supreme Court Of India · (1982) 3 SCC 183
Supreme Court28 Mar 1980Disposed Of
Gurinder Singh and Others Vs Harmala Kaur and Others
Supreme Court Of India · (1982) 2 SCC 54
Supreme Court28 Mar 1980Allowed
Nasir Ahmad Vs Assistant Custodian General, Evacuee Property, Uttar Pradesh, Lucknow and Another
Supreme Court Of India · AIR 1980 SC 1157 : (1980) 3 SCC 1 : (1980) 3 SCR 248 : (1980) 12 UJ 418
Administration of Evacuee Property (Central) Rules, 1950 — Rule 6(1), 6(2)Administration of Evacuee Property Act, 1950 — Section 19, 2, 7
Supreme Court28 Mar 1980Dismissed
Himalaya Tiles and Marble (P) Ltd. Vs Francis Victor Coutinho (dead) by LR''s.
Supreme Court Of India · AIR 1980 SC 1118 : (1980) 3 SCC 223 : (1980) 3 SCR 235 : (1980) 12 UJ 457
Land Acquisition (Amendment) Act, 1962 — Section 7Land Acquisition Act, 1894 — Section 12, 16, 17(1), 18, 18(1)
Supreme Court28 Mar 1980dismissed
Jai singh Jairam Tyagi and Others Vs Mamanchand Ratilal Agarwal and Others
Supreme Court Of India · AIR 1980 SC 1201 : (1980) 82 BOMLR 421 : (1980) 3 SCC 162 : (1980) 3 SCR 224
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3, 3(2), 3(4)Civil Procedure Code, 1908 (CPC) — Section 11, 2, 3
Supreme Court27 Mar 1980Dismissed
Mukunda Bore Vs Bangshidhar Buragohain and Others
Supreme Court Of India · AIR 1980 SC 1524 : (1980) 4 SCC 336 : (1980) 12 UJ 526
Assam Excise Act, 1910 — Section 9Assam Excise Rules, 1945 — Rule 206(2), 208, 211, 223(2)Constitution of India, 1950 — Article 226
Supreme Court27 Mar 1980Dismissed
Shri. Subhas Chandra Chetia Vs Assam Board of Revenue and Others
Supreme Court Of India · (1980) 3 SCC 234 : (1980) 12 UJ 683
Constitution of India, 1950 — Article 226
Supreme Court27 Mar 1980
The Palace Administration Board Vs Rama Varma Bharathan Thampuran and others
Supreme Court Of India · AIR 1980 SC 1187
Kerala Joint Family System (Abolition) (Amendment) Act, 1973 — Section 8, 9Kerala Joint Family System (Abolition) (Amendment) Act, 1974 — Section 4(2)Kerala Joint Family System (Abolition) (Amendment) Act, 1976 — Se
Supreme Court27 Mar 1980Dismissed
Dr. Rajendra Prakash Sharma Vs Gyan Chandra and Others
Supreme Court Of India · AIR 1980 SC 67 : (1980) 4 SCC 364
Administration of Evacuee Property (Central) Rules, 1950 — Rule 6Administration of Evacuee Property Act, 1950 — Section 1, 10(1), 10(2), 2, 27Civil Procedure Code, 1908 (CPC) — Section 9