COURT ARCHIVE

Supreme Court Of India judgments

59,817 judgments · page 2,518 of 2,991

Supreme Court15 Sept 1978Dismissed

Mannu alias Ramadhar and Others Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1979 SC 1230 : (1979) CriLJ 1023 : (1979) 1 SCC 235 : (1978) SCC(Cri) 604 : (1979) 11 UJ 86

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

Read judgment

Supreme Court15 Sept 1978Allowed

Tukaram and Another Vs The State of Maharashtra

Supreme Court Of India · AIR 1979 SC 185 : (1978) CriLJ 1864 : (1979) 2 SCC 143 : (1979) SCC(Cri) 381 : (1979) 1 SCR 810

Penal Code, 1860 (IPC) — Section 34, 354, 375, 376

Read judgment

Supreme Court15 Sept 1978dismissed

Markand Saroop Aggarwal and Others Vs M.M. Bajaj and Another

Supreme Court Of India · AIR 1979 SC 110 : (1980) CriLJ 805 : (1979) 1 SCC 116 : (1979) 1 SCR 784 : (1978) 10 UJ 896

Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 3(1), 3(3), 5(3)

Read judgment

Supreme Court15 Sept 1978Dismissed

M.K. Kochu Devassy Vs State of Kerala C.A. Thomas Vs The State of Kerala

Supreme Court Of India · AIR 1979 SC 358 : (1979) CriLJ 147 : (1979) 2 SCC 117 : (1979) SCC(Cri) 369 : (1979) 1 SCR 797

Kerala Criminal Law Amendment Act, 1962 — Section 2, 3Penal Code, 1860 (IPC) — Section 120B, 161, 162, 163, 164Prevention of Corruption Act, 1947 — Section 2, 5(1)

Read judgment

Supreme Court15 Sept 1978Dismissed

Mahesh Chandra Vs State of Uttar Pradesh

Supreme Court Of India · (1979) 1 SCC 294 : (1978) SCC(Cri) 607 : (1978) 10 UJ 907

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

Read judgment

Supreme Court14 Sept 1978Disposed Of

Municipal Corporation for The City of Poona and Another Vs Bijlee Products (India) Ltd. and Others

Supreme Court Of India · AIR 1979 SC 304 : (1978) 4 SCC 214 : (1979) 1 SCR 765 : (1978) 10 UJ 776

Bombay General Clauses Act, 1904 — Section 7Bombay Provincial Municipal Corporations Act, 1949 — Section 127(1), 149(1), 149(2), 149(3), 149(5)

Read judgment

Supreme Court14 Sept 1978Dismissed

Chandrakant Saha and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1979 SC 314 : (1979) 1 SCC 285 : (1979) 1 SCR 751 : (1978) 10 UJ 945

Constitution of India, 1950 — Article 14, 19, 301Rice Milling Industry (Regulation) Act, 1958 — Section 3, 3A, 5, 6

Read judgment

Supreme Court14 Sept 1978Allowed

Antar Singh Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1979 SC 1188 : (1979) CriLJ 715 : (1979) 1 SCC 79 : (1979) SCC(Cri) 147

Penal Code, 1860 (IPC) — Section 109, 120

Read judgment

Supreme Court14 Sept 1978Dismissed

Jaswant Singh Vs State (Delhi Administration)

Supreme Court Of India · AIR 1979 SC 190 : (1978) CriLJ 1869 : (1978) 4 SCC 85 : (1978) SCC(Cri) 523 : (1979) 1 SCR 777

Penal Code, 1860 (IPC) — Section 302, 307

Read judgment

Supreme Court13 Sept 1978dismissed

Morcha Vs State of Rajasthan

Supreme Court Of India · AIR 1979 SC 80 : (1978) CriLJ 1710 : (1979) 1 SCC 161 : (1979) SCC(Cri) 241 : (1979) 1 SCR 744

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304

Read judgment

Supreme Court13 Sept 1978Disposed Of

Tamal Lahiri Vs (Kumar) P.N. Tagore

Supreme Court Of India · AIR 1978 SC 1811 : (1979) CriLJ 1 : (1979) 1 SCC 75 : (1979) SCC(Cri) 143 : (1979) 1 SCR 739 : (1978) 10 UJ 758

Bengal General Clauses Act, 1899 — Section 3(27)Bengal Municipal Act, 1932 — Section 533

Read judgment

Supreme Court12 Sept 1978Dismissed

Oriental Gas Ltd. and Others Vs State of West Bengal

Supreme Court Of India · (1979) 1 SCC 171 : (1979) 1 SCR 617

Constitution of India, 1950 — Article 14, 19, 226, 31, 31(2)Oriental Gas Company Act, 1960 — Section 7, 8(1), 9(2)

Read judgment