Supreme Court07 Mar 1979Allowed
Joshu Khan Vs State of Assam
Supreme Court Of India · AIR 1979 SC 1549 : (1979) CriLJ 1216 : (1979) 3 SCC 424 : (1979) SCC(Cri) 648 : (1979) 11 UJ 527
Evidence Act, 1872 — Section 145
COURT ARCHIVE
Supreme Court Of India judgments
59,817 judgments · page 2,502 of 2,991
Supreme Court07 Mar 1979Allowed
Kanan and Others Vs State of Kerala
Supreme Court Of India · AIR 1979 SC 1127 : (1979) CriLJ 919 : (1979) 3 SCC 319 : (1979) SCC(Cri) 621
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 120
Supreme Court07 Mar 1979Dismissed
Union of India (UOI) and Others Vs J. Ahmed
Supreme Court Of India · AIR 1979 SC 1022 : (1979) 38 FLR 344 : (1979) 2 LLJ 14 : (1979) 2 SCC 286 : (1979) 3 SCR 504 : (1979) 1 SLJ 308
All India Services (Conduct) Rules, 1968 — Rule 3All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16All India Services (Discipline and Appeal) Rules, 1955 — Rule 3, 4, 5, 7
Supreme Court07 Mar 1979Allowed
Harijan Magha Jesha Vs State of Gujarat
Supreme Court Of India · AIR 1979 SC 1566 : (1979) CriLJ 1137 : (1979) 3 SCC 474 : (1979) SCC(Cri) 652 : (1980) ShimLC 58
Penal Code, 1860 (IPC) — Section 302, 342Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court06 Mar 1979Dismissed
Munshi Ram and Others Vs Municipal Committee, Chheharta
Supreme Court Of India · (1979) 03 SC CK 0025
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 276(2)Income Tax Act, 1922 — Section 66(2)
Supreme Court06 Mar 1979Disposed Of
Superintendent and Remembrancer of Legal Affairs to Government of West Bengal Vs Abani Maity
Supreme Court Of India · AIR 1979 SC 1029 : (1979) CENCUS 505 : (1979) CriLJ 897 : (1988) 1 SCALE 964 : (1979) 4 SCC 85 : (1979) SCC(Cri) 902 : (1979) 3 SCR 472 : (1979) 11 UJ 823
Bengal Excise Act, 1909 — Section 63, 63(2), 64(1)Penal Code, 1860 (IPC) — Section 302
Supreme Court06 Mar 1979Allowed
Arunachalam Vs P.S.R. Sadhanantham and Another
Supreme Court Of India · AIR 1979 SC 1284 : (1979) CriLJ 875 : (1979) 2 SCC 297 : (1980) SCC(Cri) 649 : (1979) SCC(Cri) 454 : (1979) 3 SCR 482
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
Supreme Court06 Mar 1979Dismissed
Union of India (UOI) and Another Vs K.G. Khosla and Co. Ltd. and Others
Supreme Court Of India · AIR 1979 SC 1160 : (1979) 2 SCC 242 : (1979) 2 SCR 453 : (1979) 43 STC 457 : (1979) 11 UJ 381
Central Sales Tax Act, 1956 — Section 3Sales of Goods Act, 1930 — Section 2(6)
Supreme Court06 Mar 1979Dismissed
Matadin and Others Vs State of U.P.
Supreme Court Of India · AIR 1979 SC 1234 : (1979) CriLJ 1027 : (1979) SCC(Cri) 627
Penal Code, 1860 (IPC) — Section 148, 149, 324
Supreme Court06 Mar 1979Dismissed
Sitaram and Others Vs State of M.P.
Supreme Court Of India · AIR 1979 SC 1235 : (1979) CriLJ 1028 : (1979) 3 SCC 644 : (1981) SCC(Cri) 276 : (1979) SCC(Cri) 690
Penal Code, 1860 (IPC) — Section 149, 302, 34
Supreme Court06 Mar 1979Dismissed
Abdul Waheed Vs The State of Maharashtra
Supreme Court Of India · AIR 1979 SC 1828 : (1979) 3 SCC 477
Penal Code, 1860 (IPC) — Section 302, 304, 324
Supreme Court06 Mar 1979Dismissed
Justiniano Augusto De Piedade Barreto Vs Antonio Vicente Da Fonseca and Others Narain Ramchandra Poi (Dead) by L.R.s Vs Vassudeva Pundolica Salcar
Supreme Court Of India · AIR 1979 SC 984 : (1979) 3 SCC 47 : (1979) 3 SCR 494
Constitution of India, 1950 — Article 254(1)Criminal Procedure Code, 1973 (CrPC) — Section 417(3), 417(4)Limitation Act, 1963 — Section 29(2), 32
Supreme Court05 Mar 1979Dismissed
Ram Lal Vs State of Uttar Pradesh
Supreme Court Of India · (1979) ACR 332 : AIR 1979 SC 1498 : (1980) CriLJ 826 : (1979) 2 SCC 192 : (1979) SCC(Cri) 418 : (1979) 3 SCR 448 : (1979) 11 UJ 835
Criminal Procedure Code, 1898 (CrPC) — Section 514Criminal Procedure Code, 1973 (CrPC) — Section 499Penal Code, 1860 (IPC) — Section 302
Supreme Court03 Mar 1979Dismissed
Municipal Corporation of Delhi Vs R. Sahai and Others
Supreme Court Of India · (1979) 03 SC CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 351(1)Prevention of Food Adulteration Act, 1954 — Section 10A, 12, 14, 14A, 16
Supreme Court02 Mar 1979Dismissed
Seerangan Vs State of Tamil Nadu
Supreme Court Of India · AIR 1979 SC 1508 : (1979) CriLJ 1124 : (1979) 3 SCC 800 : (1979) SCC(Cri) 716 : (1979) 11 UJ 529
Supreme Court02 Mar 1979Dismissed
Mirza Hidayatullah Baig Vs State of Maharashtra
Supreme Court Of India · AIR 1979 SC 1525 : (1979) 3 SCC 321 : (1979) SCC(Cri) 631 : (1979) 11 UJ 423
Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court02 Mar 1979Dismissed
Profulla Chorone Requitte and Others Vs Satya Choron Requitte
Supreme Court Of India · AIR 1979 SC 1682 : (1979) 3 SCC 409
Constitution of India, 1950 — Article 133(1)Trusts Act, 1882 — Section 77
Supreme Court02 Mar 1979Allowed
Banamali Samal Vs State of Orissa
Supreme Court Of India · AIR 1979 SC 1414 : (1979) 48 CLT 469 : (1979) CriLJ 1086 : (1979) 3 SCC 408 : (1979) 11 UJ 414
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 172, 302
Supreme Court02 Mar 1979Allowed
State of U.P. Vs Nagau and Others
Supreme Court Of India · AIR 1979 SC 1568 : (1979) CriLJ 1082 : (1979) 3 SCC 427 : (1979) SCC(Cri) 647 : (1979) 11 UJ 905
Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court02 Mar 1979Dismissed
State of U.P. Vs Gopi and Others
Supreme Court Of India · (1979) CriLJ 1121 : (1979) SCC(Cri) 630 : (1979) 11 UJ 437
Penal Code, 1860 (IPC) — Section 201, 302, 34