COURT ARCHIVE

Supreme Court Of India judgments

59,817 judgments · page 2,501 of 2,991

Supreme Court22 Mar 1979Dismissed

Surajdeo Ojha and Others Vs State of Bihar

Supreme Court Of India · (1979) ACR 359 : AIR 1979 SC 1505 : (1979) CriLJ 1122 : (1982) PLJR 9 : (1979) SCC(Cri) 519 : (1979) 11 UJ 412

Penal Code, 1860 (IPC) — Section 149, 326, 34

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Supreme Court22 Mar 1979dismissed

Ananta Mohanta Vs State of Orissa

Supreme Court Of India · (1979) ACR 362 : AIR 1979 SC 1433 : (1979) 48 CLT 515 : (1979) CriLJ 1091 : (1979) 3 SCC 423 : (1979) 11 UJ 436

Penal Code, 1860 (IPC) — Section 164, 302

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Supreme Court22 Mar 1979Allowed

Uma Shankar Vs State of U.P.

Supreme Court Of India · (1979) ACR 368 : AIR 1979 SC 1456 : (1979) CriLJ 1119 : (1979) SCC(Cri) 525 : (1979) 11 UJ 779

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

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Supreme Court22 Mar 1979Allowed

Seth Daulatram Lakhani Vs Chairman, Gauripur Town Committee and Another

Supreme Court Of India · (1979) SCC(Cri) 524 : (1979) 11 UJ 410

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Supreme Court22 Mar 1979Allowed

Purnia Vs State of Orissa

Supreme Court Of India · AIR 1979 SC 1454 : (1979) 48 CLT 533 : (1979) 3 SCC 393 : (1979) SCC(Cri) 520 : (1979) 11 UJ 426

Penal Code, 1860 (IPC) — Section 302, 304

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Supreme Court22 Mar 1979Dismissed

Paramjit Singh and Others Vs Ram Rakha and Others

Supreme Court Of India · AIR 1979 SC 1073 : (1979) LabIC 811 : (1979) 2 LLJ 6 : (1979) 3 SCC 478 : (1979) 3 SCR 584 : (1979) 1 SLJ 286

Constitution of India, 1950 — Article 16Punjab Police Service Rules, 1959 — Rule 10, 3, 6, 8

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Supreme Court22 Mar 1979dismissed

Nelluri Subba Rao and Another Vs State of Andhra Pradesh

Supreme Court Of India · (1979) ACR 367 : AIR 1979 SC 1513 : (1979) CriLJ 1130 : (1979) 3 SCC 344 : (1979) SCC(Cri) 521 : (1979) 11 UJ 422

Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court21 Mar 1979

Vithal Dattatraya Kulkarni and Others Vs Smt. Shamrao Tukaram Power and Others

Supreme Court Of India · AIR 1979 SC 1121 : (1979) 3 SCC 212 : (1979) 3 SCR 572 : (1979) 11 UJ 663

Bombay Tenancy Act, 1939 — Section 7, 9Bombay Tenancy and Agricultural Lands Act, 1948 — Section 34, 37, 37(1), 40

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Supreme Court20 Mar 1979dismissed

Abdul Rehman Vs State of Karnataka

Supreme Court Of India · (1979) ACR 360 : AIR 1979 SC 1924 : (1979) CriLJ 1296 : (1979) 3 SCC 426 : (1979) SCC(Cri) 518 : (1979) 11 UJ 424

Penal Code, 1860 (IPC) — Section 302

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Supreme Court20 Mar 1979dismissed

Jugal Gope and Others Vs State of Bihar

Supreme Court Of India · AIR 1981 SC 612 : (1979) 3 SCC 272

Penal Code, 1860 (IPC) — Section 396Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

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Supreme Court16 Mar 1979Allowed

Union of India (UOI) Vs Jardine Henderson Ltd. Jardine Henderson Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 1979 SC 972(1) : (1979) 10 CTR 94 : (1979) 118 ITR 112 : (1979) 2 SCC 258 : (1979) 3 SCR 555

Bengal Public Demands Recovery Act, 1913 — Section 10, 7, 8, 9Income tax Act, 1922 — Section 35, 35(4), 46(2)Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3, 3(1)

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Supreme Court16 Mar 1979Allowed

State of Punjab and Others Vs Dewan''s Modern Breweries Ltd.

Supreme Court Of India · AIR 1979 SC 1158 : (1979) 2 SCC 210 : (1979) 3 SCR 568 : (1979) 43 STC 454

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Supreme Court09 Mar 1979Dismissed

Aher Rama Gova and Others Vs State of Gujarat

Supreme Court Of India · AIR 1979 SC 1567 : (1979) CriLJ 1081 : (1979) 4 SCC 500 : (1980) SCC(Cri) 106

Penal Code, 1860 (IPC) — Section 149, 326

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Supreme Court09 Mar 1979Dismissed

Hill Tiller and Co. and Others Vs Coffee Board, Bangalore, through its Chief Marketing Officer and Another

Supreme Court Of India · AIR 1979 SC 1785 : (1979) 4 SCC 543

Constitution of India, 1950 — Article 226

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Supreme Court09 Mar 1979Allowed

Gurdial Singh Fijji Vs State of Punjab and Others

Supreme Court Of India · AIR 1979 SC 1622 : (1979) LabIC 1186 : (1979) 2 SCC 368 : (1979) 3 SCR 518

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 4, 5Administrative Service (Recruitment) Rules, 1954 — Rule 8(1)

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Supreme Court09 Mar 1979Disposed Of

Hussainara Khatoon and Others Vs Home Secretary, State of Bihar, Patna

Supreme Court Of India · AIR 1979 SC 1369 : (1979) CriLJ 1045 : (1980) 1 SCC 98 : (1980) SCC(Cri) 35 : (1979) 3 SCR 532

Constitution of India, 1950 — Article 14, 21, 39APenal Code, 1860 (IPC) — Section 395

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Supreme Court09 Mar 1979Allowed

Bal Kishan Thapar Vs Municipal Corporation of Delhi

Supreme Court Of India · (1979) ACR 341 : AIR 1979 SC 1004 : (1979) CriLJ 881 : (1979) 2 SCC 459 : (1979) SCC(Cri) 473 : (1979) 3 SCR 551

Prevention of Food Adulteration Act, 1954 — Section 2

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Supreme Court09 Mar 1979Dismissed

Kashmira Singh Vs State of Punjab

Supreme Court Of India · AIR 1979 SC 1435 : (1979) CriLJ 1093 : (1979) 3 SCC 428 : (1979) SCC(Cri) 496 : (1979) 11 UJ 530

Penal Code, 1860 (IPC) — Section 302, 323, 34

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Supreme Court09 Mar 1979Allowed

Chaturi Yadav and Others Vs State of Bihar

Supreme Court Of India · AIR 1979 SC 1412 : (1979) CriLJ 1090 : (1979) 3 SCC 430 : (1979) SCC(Cri) 502 : (1979) 11 UJ 404

Penal Code, 1860 (IPC) — Section 399, 402

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Supreme Court09 Mar 1979Dismissed

The Commissioner of Wealth Tax, Mysore Vs Her Highness Vijayaba, Dowger Maharani Saheb of Bhavnagar Palace, Bhavnagar and Others

Supreme Court Of India · AIR 1979 SC 982 : (1979) 10 CTR 91 : (1979) 117 ITR 784 : (1979) 2 SCC 213 : (1979) 3 SCR 545

Contract Act, 1872 — Section 25, 31, 32Wealth Tax Act, 1957 — Section 2

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