Supreme Court17 Mar 1980Disposed Of
Hanwant Das Vs Vinay Kumar and Others
Supreme Court Of India · (1982) 1 SCC 475
COURT ARCHIVE
Supreme Court Of India judgments
59,822 judgments · page 2,481 of 2,992
Supreme Court15 Mar 1980dismissed
Dr. N.C. Singhal Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1980 SC 1255 : (1980) LabIC 710 : (1980) 3 SCC 29 : (1980) 3 SCR 44
Central Health Service (Amendment) Rules, 1966 — Rule 2, 4, 5, 8(3)Central Health Service Rules, 1963 — Rule 2, 4, 8(3)Constitution of India, 1950 — Article 16
Supreme Court14 Mar 1980Dismissed
Nirmal Kumar Patni Vs Seth Loon Karan Sethiya and Others
Supreme Court Of India · (1982) 2 SCC 457
Supreme Court14 Mar 1980Disposed Of
Suratlal and Others Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1982 SC 1224 : (1982) 1 SCC 488
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
Supreme Court14 Mar 1980Dismissed
Mrs. Iris Fernandes Vs Union of India (UOI) and Others
Supreme Court Of India · (1981) 3 SCC 663 : (1981) SCC(Cri) 788 : (1980) 12 UJ 630
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 32
Supreme Court13 Mar 1980Allowed
S.R. Veerasatappa and Others Vs State of Karnataka and Others
Supreme Court Of India · (1982) 1 SCC 492
Supreme Court13 Mar 1980Disposed Of
Tara Chand Vs Zamindar Cooperative Marketing-cum-processing Society Ltd. and Others
Supreme Court Of India · AIR 1980 SC 1663 : (1980) 12 UJ 501
Punjab Co-operative Societies Act, 1961 — Section 55
Supreme Court12 Mar 1980Dismissed
Vishesh Kumar Vs Shanti Prasad
Supreme Court Of India · AIR 1980 SC 892 : (1980) 2 SCC 378 : (1980) 3 SCR 32
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 102, 103, 104Constitution of India, 1950 — Article 227Provincial Small Cause Courts Act, 1887 — Section 25
Supreme Court11 Mar 1980Allowed
Smt. Sheela Wanti and Others Vs State Transport Authority, U.P., Lucknow and Others
Supreme Court Of India · (1981) 3 SCC 665
Supreme Court11 Mar 1980Allowed
Khushalbhai Mahijibhai Patel Vs A Firm of Mohmadhussain Rahimbux
Supreme Court Of India · AIR 1981 SC 977 : (1980) 3 SCR 22 : (1980) 12 UJ 446
Constitution of India, 1950 — Article 133
Supreme Court10 Mar 1980Dismissed
R.R. Engineering Co. Vs Zila Parishad, Bareilly and Another Shital Prasad and Others Vs Town Area Committee, Kuraoli
Supreme Court Of India · AIR 1980 SC 1088 : (1980) 3 SCC 330 : (1980) 3 SCR 1
Constitution of India, 1950 — Article 276(2), 277Uttar Pradesh District Boards Act, 1922 — Section 108Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 117, 120
Supreme Court10 Mar 1980
Niranjan Singh and Another Vs Prabhakar Rajaram Kharote and Others
Supreme Court Of India · AIR 1980 SC 785 : (1980) CriLJ 426 : (1980) 82 PLR 724 : (1980) 2 SCC 559 : (1980) SCC(Cri) 508 : (1980) 3 SCR 15 : (1980) 12 UJ 428
Criminal Procedure Code, 1973 (CrPC) — Section 202, 437(3), 438, 439Penal Code, 1860 (IPC) — Section 120B, 302, 323, 34, 341
Supreme Court07 Mar 1980Dismissed
Mochi Chaturbhai Kalidas Vs State of Gujarat
Supreme Court Of India · (1982) 2 SCC 148
Penal Code, 1860 (IPC) — Section 302, 364
Supreme Court07 Mar 1980Allowed
Municipal Corporation of Delhi Vs Baboo Ram Shyam Sunder and ors Municipal Corporation of Delhi Vs Ganesh Dass and ors
Supreme Court Of India · (1982) 2 SCC 147
Prevention of Food Adulteration Act, 1954 — Section 16, 7
Supreme Court07 Mar 1980Disposed Of
Municipal Corporation of Delhi Vs Proprietress, Singh Cheung Company
Supreme Court Of India · (1982) 1 SCC 487
Supreme Court07 Mar 1980Allowed
Indian Relief Bank Limited Vs P.K. Thomas
Supreme Court Of India · (1981) 3 SCC 656 : (1980) 12 UJ 502
Supreme Court06 Mar 1980Dismissed
Mahant Ram Kishan Dass Vs State of Punjab and Ors
Supreme Court Of India · AIR 1981 SC 1576 : (1983) 1 SCC 377
Constitution of India, 1950 — Article 136, 26, 31
Supreme Court06 Mar 1980
Shiv Chand Vs Presiding Officer, Industrial Tribunal, Haryana, Chandigarh and Another
Supreme Court Of India · (1980) 12 UJ 500
Supreme Court06 Mar 1980Disposed Of
Mahant Durga Dass Vs State of Punjab and Others
Supreme Court Of India · (1980) 12 UJ 413
Constitution of India, 1950 — Article 226Punjab Town Improvement Act, 1922 — Section 36, 37, 38, 39, 40