Supreme Court06 Apr 1979Allowed
Mohan Lal Vs State of Maharashtra
Supreme Court Of India · AIR 1979 SC 1718 : (1979) CriLJ 1328 : (1979) 4 SCC 751 : (1980) SCC(Cri) 173 : (1979) 11 UJ 526
Penal Code, 1860 (IPC) — Section 411
COURT ARCHIVE
Supreme Court Of India judgments
59,817 judgments · page 2,500 of 2,991
Supreme Court04 Apr 1979Disposed Of
Union of India (UOI) and Others Vs E.S. Soundara Rajan and Others
Supreme Court Of India · AIR 1980 SC 959 : (1980) 3 SCC 125 : (1980) 2 SCR 1200 : (1980) 12 UJ 352
Constitution of India, 1950 — Article 14
Supreme Court04 Apr 1979Partly Allowed
Suryamani Dei and Laxman Mahakude Vs State of Orissa
Supreme Court Of India · AIR 1979 SC 1534 : (1979) 48 CLT 413 : (1979) CriLJ 959 : (1979) SCC(Cri) 497 : (1980) 12 UJ 440
Penal Code, 1860 (IPC) — Section 201, 302, 34
Supreme Court04 Apr 1979Allowed
Mrs. Shakuntala Sawhney Vs Mrs. Kaushalya Sawhney and Others
Supreme Court Of India · (1980) 1 SCC 63 : (1979) 3 SCR 639 : (1979) 11 UJ 478
Constitution of India, 1950 — Article 141Hindu Succession Act, 1956 — Section 15
Supreme Court04 Apr 1979Allowed
Chowdikodlu Asuralli Dyavappa and Another Vs State of Mysore
Supreme Court Of India · AIR 1979 SC 1533 : (1979) CriLJ 957 : (1980) 1 SCC 468 : (1980) SCC(Cri) 251 : (1979) 11 UJ 806
Penal Code, 1860 (IPC) — Section 161, 406, 409, 420
Supreme Court03 Apr 1979Dismissed
State (Delhi Administration) Vs Shri Gulzari Lal Tandon
Supreme Court Of India · (1979) ACR 369 : AIR 1979 SC 1382 : (1979) CriLJ 1057 : (1979) 3 SCC 316 : (1979) SCC(Cri) 526
Penal Code, 1860 (IPC) — Section 302, 342
Supreme Court30 Mar 1979Allowed
Shivji and Others Vs State of M.P.
Supreme Court Of India · AIR 1980 SC 552 : (1980) CriLJ 407 : (1980) 1 SCC 203 : (1980) SCC(Cri) 189
Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court30 Mar 1979Disposed Of
Chonampara Chellappan and Others Vs State of Kerala
Supreme Court Of India · AIR 1979 SC 1761 : (1979) CriLJ 1335 : (1979) 4 SCC 312 : (1979) SCC(Cri) 1029
Evidence Act, 1872 — Section 114, 133, 33Penal Code, 1860 (IPC) — Section 149, 302, 395, 455
Supreme Court29 Mar 1979dismissed
Bhe Ram Vs State of Haryana Sardara and Another Vs State of Haryana
Supreme Court Of India · AIR 1980 SC 957 : (1980) CriLJ 735 : (1980) 1 SCC 201 : (1980) SCC(Cri) 206
Penal Code, 1860 (IPC) — Section 149
Supreme Court29 Mar 1979Allowed
Smt. Pushpaben and Another Vs Narandas V. Badiani and Another
Supreme Court Of India · (1979) ACR 353 : AIR 1979 SC 1536 : (1979) CriLJ 960 : (1979) 2 SCC 394 : (1979) SCC(Cri) 511 : (1979) 3 SCR 636
Contempt of Courts Act, 1971 — Section 12(3), 2Penal Code, 1860 (IPC) — Section 420
Supreme Court29 Mar 1979Dismissed
State of Madhya Pradesh and Another Vs Laxmishankar Mishra State of Madhya Pradesh and Another Vs Shri Sheo Narayan Yadav
Supreme Court Of India · AIR 1979 SC 979 : (1979) LabIC 789 : (1979) MPLJ 409 : (1979) 2 SCC 270 : (1979) 3 SCR 630 : (1979) 2 SLJ 14 : (1979) 11 UJ 474
Supreme Court29 Mar 1979Allowed
Marudanal Augusti Vs State of Kerala
Supreme Court Of India · AIR 1980 SC 638 : (1980) CriLJ 446 : (1980) 4 SCC 425 : (1980) SCC(Cri) 985
Penal Code, 1860 (IPC) — Section 302
Supreme Court27 Mar 1979Disposed Of
J.A. Naidu and Others Vs State of Maharashtra
Supreme Court Of India · AIR 1979 SC 1537 : (1979) CriLJ 962 : (1983) 13 ELT 1611 : (1980) 1 SCC 206 : (1980) SCC(Cri) 192
Customs Act, 1962 — Section 108, 135, 136Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 120B, 161, 165A, 218
Supreme Court27 Mar 1979Dismissed
Mohanlal Hargovind Dass Vs Ram Narain and Others
Supreme Court Of India · AIR 1980 SC 1743
Penal Code, 1860 (IPC) — Section 395
Supreme Court27 Mar 1979Allowed
Sat Pal Vs State of Haryana
Supreme Court Of India · AIR 1979 SC 1767 : (1979) CriLJ 1341 : (1979) 3 SCC 322 : (1979) SCC(Cri) 619 : (1980) ShimLC 116 : (1979) 11 UJ 804
Essential Commodities Act, 1955 — Section 7(1)
Supreme Court27 Mar 1979dismissed
Duli Chand Vs Maman Chand (Dead) by Lrs.
Supreme Court Of India · AIR 1979 SC 1307 : (1979) 81 PLR 379 : (1980) 1 SCC 246 : (1979) 11 UJ 471
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Punjab Relief of Indebtedness Act, 1934 — Section 31
Supreme Court23 Mar 1979dismissed
Municipal Corporation of Delhi Vs R. Sahai and Others H.U. Laukhani and Others Vs State of Delhi
Supreme Court Of India · AIR 1979 SC 1544 : (1979) CriLJ 969 : (1979) 81 PLR 644 : (1979) 2 SCC 387 : (1979) SCC(Cri) 504 : (1979) 3 SCR 625
Criminal Procedure Code, 1973 (CrPC) — Section 351Prevention of Food Adulteration Act, 1954 — Section 20, 20A
Supreme Court23 Mar 1979dismissed
N. Jayaram Reddy and Another Vs Revenue Divisional Officer and Land Acquisition Officer, Kurnool
Supreme Court Of India · AIR 1979 SC 1393 : (1980) 1 AnWR 9 : (1979) 3 SCC 578 : (1979) 3 SCR 599
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(1), 104
Supreme Court23 Mar 1979Allowed
Md. Isak Md. and Others Vs State of Maharashtra
Supreme Court Of India · (1979) ACR 361 : AIR 1979 SC 1434 : (1979) CriLJ 1092 : (1979) SCC(Cri) 522 : (1979) 11 UJ 425
Penal Code, 1860 (IPC) — Section 302, 304(1), 325, 34
Supreme Court23 Mar 1979Dismissed
State of M.P. and Another Vs Laxminarain Mishra
Supreme Court Of India · (1979) JLJ 541
Constitution of India, 1950 — Article 133, 311Madhya Pradesh Local Authorities School Teachers (Absorption in Government Service) Rules, 1963 — Rule 3