COURT ARCHIVE

Supreme Court Of India judgments

59,817 judgments · page 2,520 of 2,991

Supreme Court29 Aug 1978Dismissed

Devendra Prasad Tiwari Vs State of U.P.

Supreme Court Of India · AIR 1978 SC 1544 : (1978) CriLJ 1614 : (1978) 4 SCC 474 : (1979) SCC(Cri) 95

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302

Read judgment

Supreme Court29 Aug 1978Allowed

Gujarat State Financial Corporation Vs Natson Manufacturing Co. Pvt. Ltd. and Others

Supreme Court Of India · AIR 1978 SC 1765 : (1979) 49 CompCas 187 : (1978) 19 GLR 6 : (1978) 19 GLR 1106 : (1979) 1 SCC 193 : (1979) 1 SCR 372 : (1978) 10 UJ 687

Bombay Court Fees Act, 1959 — Article 1(c), 7State Financial Corporations Act, 1951 — Section 31, 31(1), 32Transfer of Property Act, 1882 — Section 69

Read judgment

Supreme Court28 Aug 1978Allowed

Ram Sarup Vs State of Haryana and Others

Supreme Court Of India · AIR 1978 SC 1536 : (1978) 37 FLR 229 : (1978) 2 LLJ 409 : (1979) 1 SCC 168 : (1978) 10 UJ 773

Constitution of India, 1950 — Article 309Punjab Labour Services (Class I and II) Rules, 1955 — Rule 4(1), 4(2)

Read judgment

Supreme Court28 Aug 1978Allowed

Sabal Singh and Others Vs State of Rajasthan

Supreme Court Of India · AIR 1978 SC 1538 : (1978) CriLJ 1610 : (1978) 4 SCC 448 : (1979) SCC(Cri) 69 : (1979) 11 UJ 115

Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 148, 300, 447, 448, 504

Read judgment

Supreme Court24 Aug 1978Disposed Of

Moti Ram and Others Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1978 SC 1594 : (1978) CriLJ 1703 : (1979) JLJ 1 : (1979) MhLj 372 : (1979) MPLJ 332 : (1978) 4 SCC 47 : (1978) SCC(Cri) 485 : (1979) 1 SCR 335 : (1978) 10 UJ 747

Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 436, 436(2), 437(2), 441(1)

Read judgment

Supreme Court24 Aug 1978Dismissed

Commissioner of Income Tax, West Bengal Vs Edward Keventer (Private) Ltd.

Supreme Court Of India · AIR 1978 SC 1586 : (1978) 115 ITR 149 : (1979) 1 SCC 19 : (1978) 10 UJ 682

Income Tax Act, 1922 — Section 10(4A)

Read judgment

Supreme Court24 Aug 1978Allowed

Hareram Satpathy Vs Tikaram Agarwala and Others

Supreme Court Of India · AIR 1978 SC 1568 : (1978) CriLJ 1687 : (1978) 4 SCC 58 : (1978) SCC(Cri) 496 : (1979) 1 SCR 349 : (1978) 10 UJ 693

Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 202, 227, 482Penal Code, 1860 (IPC) — Section 302

Read judgment

Supreme Court22 Aug 1978Allowed

State of Haryana Vs Harpal Singh and Others

Supreme Court Of India · AIR 1978 SC 1530 : (1978) CriLJ 1603 : (1978) 4 SCC 465 : (1979) SCC(Cri) 86

Penal Code, 1860 (IPC) — Section 107, 109, 151, 302, 307

Read judgment

Supreme Court22 Aug 1978dismissed

Hindusthan Sugar Mills Vs State of Rajasthan and Others J.K. Synthetics Ltd. Vs Commercial Tax Officer

Supreme Court Of India · AIR 1978 SC 1496 : (1978) 4 SCC 271 : (1979) 1 SCR 276 : (1979) 43 STC 13 : (1978) 10 UJ 624

Central Sales Tax Act, 1956 — Section 2Industries (Development and Regulation) Act, 1951 — Section 18G, 25Rajasthan Sales Tax Act, 1954 — Section 2, 3

Read judgment

Supreme Court22 Aug 1978Dismissed

Captain Ramesh Chander Kaushal Vs Mrs. Veena Kaushal and Others

Supreme Court Of India · AIR 1978 SC 1807 : (1979) CriLJ 3 : (1979) MhLj 1 : (1978) 4 SCC 71 : (1978) 4 SCC 70 : (1978) SCC(Cri) 508 : (1978) 3 SCR 782

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127

Read judgment

Supreme Court22 Aug 1978Dismissed

State of Uttar Pradesh Vs Boota Singh and Others

Supreme Court Of India · AIR 1979 SC 564 : AIR 1978 SC 1770 : (1979) 1 SCC 31 : (1979) SCC(Cri) 115 : (1979) 1 SCR 298

Criminal Procedure Code, 1973 (CrPC) — Section 117, 127, 162, 162, 164Penal Code, 1860 (IPC) — Section 120B, 302, 34, 364, 394

Read judgment

Supreme Court21 Aug 1978dismissed

Banarsi Dass Chadha and Brothers Vs Lt. Governor, Delhi Administration and Others

Supreme Court Of India · AIR 1978 SC 1587 : (1978) 37 FLR 249 : (1978) 4 SCC 11 : (1979) 1 SCR 271 : (1978) 10 UJ 744

Mines and Minerals (Development and Regulation) Act, 1957 — Section 3Mines and Minerals (Regulation and Development) Rules, 1963 — Rule 2(5), 2(7)Railways Clauses Consolidation (Scotland) Act, 1845 — Section 77, 78,

Read judgment

Supreme Court18 Aug 1978dismissed

R.G. Anand Vs Delux Films and Others

Supreme Court Of India · AIR 1978 SC 1613 : (1978) 4 SCC 118 : (1979) 1 SCR 218

Read judgment

Supreme Court18 Aug 1978dismissed

State of Kerala Vs M.M. Mathew and Another

Supreme Court Of India · AIR 1978 SC 1571 : (1978) CriLJ 1690 : (1978) 4 SCC 65 : (1978) SCC(Cri) 503 : (1979) 1 SCR 264 : (1978) 42 STC 348 : (1978) 10 UJ 701

Evidence Act, 1872 — Section 73

Read judgment

Supreme Court17 Aug 1978Allowed

The Election Commission of India Vs N.G. Ranga and Others

Supreme Court Of India · AIR 1978 SC 1609 : (1978) 4 SCC 181 : (1979) 1 SCR 210 : (1978) 10 UJ 639

Constitution of India, 1950 — Article 101, 102, 102(1), 103, 103(1)Representation of the People Act, 1951 — Section 10A, 146(1), 146(2)

Read judgment

Supreme Court17 Aug 1978Dismissed

Madhav Hayawadanrao Hoskot Vs State of Maharashtra

Supreme Court Of India · AIR 1978 SC 1548 : (1978) CriLJ 1678 : (1978) 3 SCC 544 : (1978) SCC(Cri) 469 : (1979) 1 SCR 192 : (1978) 10 UJ 847

Constitution of India, 1950 — Article 136, 142, 21, 39ACriminal Procedure Code, 1973 (CrPC) — Section 304, 363Penal Code, 1860 (IPC) — Section 417, 467, 468, 471, 511

Read judgment

Supreme Court16 Aug 1978Allowed

Chandran Vs The State of Tamil Nadu

Supreme Court Of India · AIR 1978 SC 1574 : (1978) CriLJ 1693 : (1978) 4 SCC 90 : (1978) SCC(Cri) 528 : (1979) 1 SCR 176 : (1978) 10 UJ 671

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(3)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 34, 379

Read judgment

Supreme Court16 Aug 1978dismissed

P.N. Kaushal and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1978 SC 1457 : (1978) 3 SCC 558 : (1979) 1 SCR 122

Constitution of India, 1950 — Article 14, 19(1), 19(6), 47Punjab Excise Act, 1914 — Section 58, 59

Read judgment

Supreme Court16 Aug 1978Dismissed

Sham Lal Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1978 SC 1484 : (1979) 1 SCR 159

Punjab Excise Act, 1914 — Section 59(f)(v)

Read judgment

Supreme Court16 Aug 1978Dismissed

Lakshmi Narain and Others Vs District Excise Officer, Fatehpur and Others etc. etc.

Supreme Court Of India · AIR 1978 SC 1476 : (1979) 1 SCR 161

Punjab Excise Act, 1914 — Section 59(f)(v)Uttar Pradesh Excise Act, 1910 — Section 41(e)(v)

Read judgment