Supreme Court29 Sept 1978Partly Allowed
Baldev Singh Vs State of Punjab
Supreme Court Of India · AIR 1979 SC 1280 : (1979) CriLJ 871 : (1979) 4 SCC 145 : (1979) SCC(Cri) 929
Penal Code, 1860 (IPC) — Section 120, 34
COURT ARCHIVE
Supreme Court Of India judgments
59,817 judgments · page 2,517 of 2,991
Supreme Court29 Sept 1978dismissed
Ramesh Vs State of U.P.
Supreme Court Of India · AIR 1979 SC 871 : (1979) CriLJ 902 : (1979) 3 SCC 394 : (1979) SCC(Cri) 686
Penal Code, 1860 (IPC) — Section 120B, 302, 34
Supreme Court28 Sept 1978Dismissed
Ratilal Bhanji Mithani Vs State of Maharashtra and Others
Supreme Court Of India · AIR 1979 SC 94 : (1979) CriLJ 41 : (1979) 2 SCC 179 : (1979) SCC(Cri) 405 : (1979) 1 SCR 993
Criminal Procedure Code, 1973 (CrPC) — Section 227, 252, 253, 253(1), 254Evidence Act, 1872 — Section 10, 32, 32(2), 32(2)(3)
Supreme Court27 Sept 1978Allowed
Venkatesh Dhonddev Deshpande Vs Sou. Kusum Dattatraya Kulkarni and Others
Supreme Court Of India · AIR 1978 SC 1791 : (1979) 1 SCC 98 : (1979) 1 SCR 955
Bombay Land Revenue Code, 1879 — Section 155Loans Act, 1883 — Section 7
Supreme Court27 Sept 1978Disposed Of
Sadhu Singh (dead) by LRs. Vs Union of India (UOI) and Others
Supreme Court Of India · (1978) 09 SC CK 0051
Administration of Evacuee Property (Rural) Rules, 1949 — Rule 14(6)Constitution of India, 1950 — Article 133(1), 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 19
Supreme Court27 Sept 1978Allowed
Sutlej Cotton Mills Limited Vs Commissioner of Income Tax, Calcutta
Supreme Court Of India · AIR 1979 SC 5 : (1979) 116 ITR 1 : (1978) 4 SCC 358 : (1979) 1 SCR 976
Income Tax Act, 1961 — Section 10(1), 10(2)
Supreme Court26 Sept 1978Allowed
Chandrasekhar Singh and Others Vs Siya Ram Singh and Others
Supreme Court Of India · AIR 1979 SC 1 : (1979) CriLJ 13 : (1979) 3 SCC 118 : (1979) SCC(Cri) 666 : (1979) 1 SCR 947
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146(1)
Supreme Court26 Sept 1978Allowed
The State (Delhi Administration) Vs Pali Ram
Supreme Court Of India · AIR 1979 SC 14 : (1979) CriLJ 17 : (1979) 2 SCC 158 : (1979) SCC(Cri) 389 : (1979) 1 SCR 931
Criminal Procedure Code, 1973 (CrPC) — Section 207A, 60, 63Evidence Act, 1872 — Section 114, 165, 45, 47, 73Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471, 477A
Supreme Court25 Sept 1978Allowed
Mrs. Margaret Lalita Samuel Vs The Indo Commercial Bank Ltd.
Supreme Court Of India · AIR 1979 SC 102 : (1979) 49 CompCas 86 : (1979) 2 SCC 396 : (1979) 1 SCR 914
Constitution of India, 1950 — Article 133, 136, 142, 316Limitation Act, 1908 — Article 115, 57
Supreme Court25 Sept 1978dismissed
Aditya Mahapatra and Another Vs State of Orissa
Supreme Court Of India · AIR 1980 SC 2110 : (1980) CriLJ 1475 : (1979) 4 SCC 563 : (1980) SCC(Cri) 133
Penal Code, 1860 (IPC) — Section 300, 302, 304, 324
Supreme Court22 Sept 1978Allowed
Ghunnu and Others Vs State of U.P.
Supreme Court Of India · AIR 1980 SC 864 : (1979) SCC(Cri) 438 : (1978) 10 UJ 924
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court22 Sept 1978Allowed
Bhupesh Deb Gupta (Dead) by Lrs. Vs State of Tripura
Supreme Court Of India · AIR 1978 SC 1672 : (1979) 1 SCC 87 : (1979) SCC(Cri) 150 : (1979) 1 SCR 906
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4(1)
Supreme Court22 Sept 1978Allowed
Sant Ram Vs Rajinder Lal and Others
Supreme Court Of India · AIR 1978 SC 1601 : (1979) 81 PLR 60 : (1979) 2 SCC 274 : (1979) 1 SCR 900 : (1978) 10 UJ 858
Civil Procedure Code, 1908 (CPC) — Section 144East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(ii)(b)
Supreme Court19 Sept 1978dismissed
Avinder Singh and Others Vs State of Punjab and Others
Supreme Court Of India · AIR 1979 SC 321 : (1979) 1 SCC 137 : (1979) 1 SCR 845
Constitution of India, 1950 — Article 14, 19, 265Punjab Municipal Corporation Act, 1976 — Section 90, 90(2), 90(3), 90(4), 90(5)
Supreme Court19 Sept 1978Allowed
Major Chandra Bhan Singh Vs Latafat Ullah Khan and Others
Supreme Court Of India · AIR 1978 SC 1814 : (1979) 1 SCC 321 : (1979) 1 SCR 891 : (1978) 10 UJ 878
Administration of Evacuee Property Act, 1950 — Section 18Constitution of India, 1950 — Article 226Evacuee Interest (Separation) Act, 1951 — Section 11, 8
Supreme Court19 Sept 1978Allowed
Durga Prashad Vs Debi Charan and Others
Supreme Court Of India · AIR 1979 SC 145 : (1979) 1 SCC 61 : (1979) 1 SCR 873 : (1978) 10 UJ 911
Succession Act, 1925 — Section 70
Supreme Court15 Sept 1978Dismissed
State of West Bengal Vs R.S. Adiseshan and Others
Supreme Court Of India · (1979) 4 SCC 558 : (1980) SCC(Cri) 127
Supreme Court15 Sept 1978Dismissed
Parmanand Dass Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1978 SC 1745 : (1978) CriLJ 1802 : (1978) 4 SCC 32 : (1978) SCC(Cri) 482 : (1979) 1 SCR 792 : (1978) 10 UJ 829
Hyderabad Municipal Corporation (Amendment) Act, 1970 — Section 2Prevention of Corruption Act, 1947 — Section 6, 6(1)(C)
Supreme Court15 Sept 1978Dismissed
Lily Kurian Vs Sr. Lewina and Others
Supreme Court Of India · AIR 1979 SC 52 : (1978) LabIC 1644 : (1979) 2 SCC 124 : (1979) 1 SCR 820
Constitution of India, 1950 — Article 30(1)Kerala University Act, 1957 — Section 19(1)Kerala University Act, 1969 — Section 19, 75(2)
Supreme Court15 Sept 1978dismissed
Gobind Singh Vs Shanti Sarup
Supreme Court Of India · AIR 1979 SC 143 : (1979) CriLJ 59 : (1979) 2 SCC 267 : (1979) SCC(Cri) 444 : (1979) 1 SCR 806
Criminal Procedure Code, 1973 (CrPC) — Section 133(1), 138, 435, 436