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Supreme Court Of India judgments

59,817 judgments · page 2,529 of 2,991

Supreme Court25 Jan 1978Allowed

Ganesh Trading Co. Vs Moji Ram

Supreme Court Of India · AIR 1978 SC 484 : (1978) 2 SCC 91 : (1978) 2 SCR 614 : (1978) 10 UJ 162

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2, Order 6 Rule 4, Order 6 Rule 5, Order 6 Rule 6Partnership Act, 1932 — Section 4, 69
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Supreme Court25 Jan 1978Disposed Of

Mrs. Maneka Gandhi Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1978 SC 597 : (1978) 1 SCC 248 : (1978) 2 SCR 621

Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 19(5), 19(6), 20, 21, 22, 31, 32, 246,Criminal Procedure Code, 1973 — Section 10, 10(1), 10(3), 10(5), 11Passports Act, 1967 — Section 3, 5, 6, 10(3), 22(a)
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Supreme Court24 Jan 1978dismissed

Abdul Latif and Others Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1978 SC 472 : (1978) CriLJ 639 : (1978) 1 SCC 466 : (1978) SCC(Cri) 123 : (1978) 2 SCR 611 : (1978) 10 UJ 193

Criminal Procedure Code, 1973 (CrPC) — Section 428, 540Penal Code, 1860 (IPC) — Section 149, 201, 302
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Supreme Court19 Jan 1978Dismissed

Baiju alias Bharosa Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1978 SC 522 : (1978) 26 BLJR 54 : (1978) CriLJ 646 : (1978) 1 SCC 588 : (1978) SCC(Cri) 142 : (1978) 2 SCR 594 : (1978) 10 UJ 93

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 394
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Supreme Court18 Jan 1978Disposed Of

In Re: Shri Sham Lal

Supreme Court Of India · AIR 1978 SC 489 : (1978) 2 SCC 479 : (1978) SCC(Cri) 291 : (1978) 2 SCR 581

Constitution of India, 1950 — Article 129
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Supreme Court17 Jan 1978dismissed

Supdt. of Taxes, Tezpur and Others Vs Bormahajan Tea Co. Ltd.

Supreme Court Of India · AIR 1978 SC 533 : (1978) 1 SCC 513 : (1978) 2 SCR 573 : (1978) 10 UJ 119

Assam Taxation (On Goods Carried by Road or on Inland Waterways) Act, 1961 — Section 11, 7, 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Constitution of India, 1950 — Article 136, 304
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