COURT ARCHIVE

Supreme Court Of India judgments

59,822 judgments · page 2,487 of 2,992

Supreme Court14 Dec 1979dismissed

Harjit Singh Mann Vs S. Umrao Singh and Others

Supreme Court Of India · AIR 1980 SC 701 : (1980) 1 SCC 713 : (1980) 2 SCR 501

Constitution of India, 1950 — Article 173Representation of the People Act, 1951 — Section 123(1)(A), 33, 33(1), 34, 36(2)

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Supreme Court14 Dec 1979dismissed

Raj Kapoor Vs Laxman

Supreme Court Of India · AIR 1980 SC 605 : (1980) CriLJ 436 : (1980) 2 SCC 175 : (1980) SCC(Cri) 383 : (1980) 2 SCR 512 : (1980) 12 UJ 180

Cinematograph Act, 1952 — Section 5A, 5A(1A), 5BConstitution of India, 1950 — Article 19(2)Penal Code, 1860 (IPC) — Section 292, 79

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Supreme Court13 Dec 1979Allowed

Dhanabal and Another Vs State of Tamil Nadu

Supreme Court Of India · (1980) ACR 257 : AIR 1980 SC 628 : (1980) CriLJ 439 : (1980) 2 SCC 84 : (1980) SCC(Cri) 340 : (1980) 2 SCR 491

Criminal Procedure Code, 1973 (CrPC) — Section 164, 288Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 149, 302

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Supreme Court12 Dec 1979Allowed

Nadiad Electric Co. Ltd. Vs Nadiad Borough Municipality and Another

Supreme Court Of India · AIR 1980 SC 579 : (1980) 21 GLR 439 : (1980) 2 SCC 182 : (1980) 2 SCR 476 : (1980) 12 UJ 202

Electricity Act, 1910 — Section 22A(1), 22A(3)

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Supreme Court10 Dec 1979Dismissed

Yogendra Morarji Vs State of Gujarat

Supreme Court Of India · AIR 1980 SC 660 : (1980) CriLJ 459 : (1980) 2 SCC 218 : (1980) SCC(Cri) 394

Criminal Procedure Code, 1973 (CrPC) — Section 299, 313, 342Evidence Act, 1872 — Section 104, 105, 114, 3, 5Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 147

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Supreme Court07 Dec 1979Allowed

Dhani Ram Gupta and Others Vs Lala Sri Ram and Another

Supreme Court Of India · AIR 1980 SC 157 : (1980) 2 SCC 162 : (1980) 2 SCR 469 : (1980) 12 UJ 145

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 2, Section 51, Section 146, Section 232, Section 2(3)

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Supreme Court07 Dec 1979Dismissed

V.C. Shukla Vs State through C.B.I.

Supreme Court Of India · AIR 1980 SC 962 : (1980) CriLJ 690 : (1980) SCC(Cri) 695 : (1980) 2 SCR 380

Civil Procedure Code, 1908 (CPC) — Order 24 Rule 3, Order 24 Rule 4, 109, 11, 11(1)Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 164, 173, 173(5), 195Penal Code, 1860 (IPC) — Section 114, 120B, 182, 193, 19

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Supreme Court05 Dec 1979Dismissed

Commissioner of Gift Tax, Bombay Vs Smt. Kusumben D. Mahadevia

Supreme Court Of India · AIR 1980 SC 769 : (1980) 14 CTR 366 : (1980) 122 ITR 38 : (1980) 2 SCC 238 : (1980) 2 SCR 357 : (1980) 12 UJ 163

Gift Tax Act, 1958 — Section 6(1)Gift Tax Rules, 1958 — Rule 10(2)Wealth Tax Act, 1957 — Section 7(1)

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Supreme Court05 Dec 1979Dismissed

Rameshwari Lal Sanwarmal Vs Commissioner of Income Tax, Assam

Supreme Court Of India · AIR 1980 SC 372 : (1980) 14 CTR 372 : (1980) 122 ITR 1 : (1980) 2 SCC 371 : (1980) 2 SCR 369 : (1980) 12 UJ 276

Income Tax Act, 1922 — Section 2(6A)

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Supreme Court05 Dec 1979Dismissed

Itwari Shikshan Sanstha Vs Director of Education and Others

Supreme Court Of India · AIR 1980 SC 1527(1) : AIR 1980 SC 1527 : (1980) 1 SCC 682 : (1980) 12 UJ 95

Constitution of India, 1950 — Article 226

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Supreme Court05 Dec 1979Dismissed

Rajput Ruda Meha and Others Vs State of Gujarat

Supreme Court Of India · AIR 1980 SC 1707 : (1980) CriLJ 1246 : (1980) 21 GLR 40 : (1980) 1 SCC 677 : (1980) SCC(Cri) 317 : (1980) 2 SCR 353

Criminal Procedure Code, 1973 (CrPC) — Section 379, 384Penal Code, 1860 (IPC) — Section 109, 120B, 302, 323, 324Supreme Court Rules, 1966 — Order 21 Rule 15(1)

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Supreme Court04 Dec 1979

Mrs. Khorshed Shapoor Chenai and Others Vs Assistant Controller of Estate Duty, Andhra Pradesh and Others

Supreme Court Of India · AIR 1980 SC 775 : (1980) 2 AnWR 1 : (1980) 14 CTR 356 : (1980) 122 ITR 21 : (1980) 2 SCC 1 : (1980) 2 SCR 315 : (1980) 3 TAXMAN 23

Estate Duty Act, 1953 — Section 11, 12, 18, 2(15), 23Land Acquisition Act, 1894 — Section 25(1)

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Supreme Court04 Dec 1979Allowed

Shyamcharan Sharma Vs Dharamdas

Supreme Court Of India · AIR 1980 SC 587 : (1980) MPLJ 325 : (1980) 2 SCC 151 : (1980) 2 SCC 145 : (1980) 2 SCR 334 : (1980) 12 UJ 117

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(3), 13(1), 13(5)

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Supreme Court04 Dec 1979Allowed

State of Maharashtra Vs Natwarlal Damodardas Soni

Supreme Court Of India · AIR 1980 SC 593 : (1980) CENCUS 85 : (1980) CriLJ 429 : (1983) 13 ELT 1620 : (1980) 4 SCC 669 : (1981) SCC(Cri) 98 : (1980) 2 SCR 340 : (1980) 12 UJ 171

Criminal Procedure Code, 1973 (CrPC) — Section 103, 165Evidence Act, 1872 — Section 106, 111, 114, 123, 123(1)

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Supreme Court30 Nov 1979Allowed

Neelavathi and Others Vs N. Natarajan and Others

Supreme Court Of India · AIR 1980 SC 691 : (1980) 2 SCC 247 : (1980) 2 SCR 307 : (1980) 12 UJ 246

Hindu Succession Act, 1956 — Section 6Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 37(1)

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Supreme Court30 Nov 1979Allowed

Union of India (UOI) and Others Vs Satish Chandra Sharma

Supreme Court Of India · AIR 1980 SC 600 : (1980) LabIC 384 : (1980) 2 SCC 144 : (1980) 2 SCR 298 : (1980) 12 UJ 241

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3)

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Supreme Court30 Nov 1979Allowed

Workmen of Tirumala Tirupathi Devasthanam Vs Management and Another

Supreme Court Of India · AIR 1980 SC 604(1) : AIR 1980 SC 604 : (1980) 1 LLJ 211 : (1980) 1 SCC 583 : (1980) 12 UJ 170

Payment of Bonus Act, 1965 — Section 32(5)

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Supreme Court29 Nov 1979dismissed

K. Kalpana Saraswathi Vs P.S.S. Somasundaram Chettiar

Supreme Court Of India · AIR 1980 SC 512 : (1980) 1 SCC 630 : (1980) 2 SCR 293 : (1980) 12 UJ 252

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Supreme Court27 Nov 1979Dismissed

Radhey Shyam Narendra and Others Vs State of Orissa

Supreme Court Of India · (1980) 1 SCC 585 : (1980) SCC(Cri) 293

Penal Code, 1860 (IPC) — Section 302

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Supreme Court27 Nov 1979Dismissed

The Registrar of Co-operative Societies, Trivandrum and Another Vs K. Kunjabmu and Others

Supreme Court Of India · AIR 1980 SC 350 : (1980) 1 SCC 340 : (1980) 2 SCR 260 : (1980) 12 UJ 272

Bombay Agricultural Produce Markets Act, 1939 — Section 29Bombay Tenancy and Agricultural Lands Act, 1948 — Section 6(2)Constitution of India, 1950 — Article 226

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