Supreme Court04 Oct 1977Dismissed
Piara Singh and Others Vs State of Punjab
Supreme Court Of India · AIR 1977 SC 2274 : (1977) CriLJ 1941 : (1977) 4 SCC 452 : (1978) 1 SCR 597 : (1977) 9 UJ 753
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Supreme Court Of India judgments
59,817 judgments · page 2,534 of 2,991
Supreme Court03 Oct 1977Allowed
Bashir and Others Vs State of Haryana
Supreme Court Of India · AIR 1978 SC 55 : (1978) CriLJ 173 : (1977) 4 SCC 410 : (1978) 1 SCR 585 : (1978) ShimLC 177 : (1977) 9 UJ 663
Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 167(2), 173, 437(1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
Supreme Court03 Oct 1977Dismissed
Delhi Cloth and General Mills Ltd. Vs Shambhu Nath Mukherji and Others
Supreme Court Of India · AIR 1978 SC 8 : (1977) 35 FLR 353 : (1978) 1 LLJ 1 : (1977) 4 SCC 415 : (1978) 1 SCR 591 : (1977) 1 SLJ 628 : (1977) 9 UJ 673
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10, 2, 25F, 2A
Supreme Court29 Sept 1977Dismissed
Narayanan Satheesan alias Baboo Vs State of Kerala
Supreme Court Of India · AIR 1977 SC 2308 : (1977) CriLJ 1946 : (1977) 4 SCC 301 : (1978) 1 SCR 577
Penal Code, 1860 (IPC) — Section 299, 300, 302, 326
Supreme Court29 Sept 1977Allowed
Everest Coal Company (P) Ltd. Vs State of Bihar and Others
Supreme Court Of India · AIR 1977 SC 2304 : (1977) 2 KarLJ 472 : (1978) 1 SCC 12 : (1978) 1 SCR 571 : (1977) 9 UJ 659
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 80
Supreme Court28 Sept 1977Allowed
Chintapalli Agency Taluk Arrack Sales Cooperative Society Ltd. and Others Vs Secretary (Food and Agriculture) Government of Andhra Pradesh and Others
Supreme Court Of India · AIR 1977 SC 2313 : (1978) 1 AnWR 56 : (1977) 4 SCC 337 : (1978) 1 SCR 563 : (1977) 9 UJ 651
Andhra Pradesh Co-operative Societies Act, 1964 — Section 16(5), 77Andhra Pradesh Excise Act, 1968 — Section 32Constitution of India, 1950 — Article 226
Supreme Court28 Sept 1977dismissed
Rau Chima Chougule Vs State of Maharashtra
Supreme Court Of India · AIR 1977 SC 2407 : (1978) CriLJ 14 : (1977) 4 SCC 518 : (1978) ShimLC 172 : (1977) 9 UJ 677
Penal Code, 1860 (IPC) — Section 302
Supreme Court27 Sept 1977Allowed
Bhagwan Bux Singh and Another Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1978 SC 34 : (1978) CriLJ 153 : (1978) 1 SCC 214 : (1978) SCC(Cri) 104
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court26 Sept 1977Dismissed
Sarveshwar Prasad Sharma Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1977 SC 2423 : (1978) CriLJ 18 : (1978) JLJ 33 : (1977) 4 SCC 322 : (1978) 1 SCR 560 : (1978) ShimLC 169 : (1977) 9 UJ 657
Supreme Court22 Sept 1977Allowed
Udayan Chinubhai Vs R.C. Bali
Supreme Court Of India · AIR 1977 SC 2319 : (1977) MhLj 892 : (1977) MPLJ 853 : (1977) 4 SCC 309 : (1978) 1 SCR 547 : (1977) 9 UJ 633
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1963 — Section 12, 12(2), 2
Supreme Court21 Sept 1977Partly Allowed
Seth R. Dalmia Vs The Commissioner of Income Tax Delhi, New Delhi
Supreme Court Of India · AIR 1977 SC 2394 : (1978) 48 CompCas 1 : (1977) 110 ITR 644 : (1977) SCC 581 : (1977) 4 SCC 329 : (1978) 1 SCR 537 : (1977) 9 UJ 642
Income Tax Act, 1922 — Section 12(2)
Supreme Court20 Sept 1977Allowed
State of Rajasthan, Jaipur Vs Balchand alias Baliay
Supreme Court Of India · (1977) ACR 35 : AIR 1977 SC 2447 : (1978) CriLJ 195 : (1977) 4 SCC 308 : (1978) 1 SCR 535 : (1977) 9 UJ 650 : (1977) WLN 495
Supreme Court19 Sept 1977Dismissed
Technicians Studio Private Ltd. Vs Smt. Lila Ghosh and Another
Supreme Court Of India · AIR 1977 SC 2425 : (1977) 4 SCC 324 : (1978) 1 SCR 516 : (1977) 9 UJ 629
Transfer of Property Act, 1882 — Section 53A
Supreme Court19 Sept 1977Dismissed
State of Uttar Pradesh Vs Chandra Mohan Nigam and Others Union of India (UOI) Vs Chandra Mohan Nigam and Others
Supreme Court Of India · AIR 1977 SC 2411 : (1977) LabIC 1923 : (1978) 1 LLJ 6 : (1977) 4 SCC 345 : (1978) 1 SCR 521
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)
Supreme Court19 Sept 1977Disposed Of
Union of India (UOI) Vs Sankalchand Himatlal Sheth and Another
Supreme Court Of India · AIR 1977 SC 2328 : (1977) 18 GLR 919 : (1977) 18 GLR 90 : (1977) LabIC 1857 : (1977) 4 SCC 193 : (1978) 1 SCR 423
Constitution Of India, 1950 — Article 19(1)(g), 32, 50, 112(3)(d)(iii), 113(1), 113(3), 124(2), 124(4), 124(5), 124(6), 132, 133(1), 141, 193(1), 202(3)(d), 203(1), 211, 214, 215, 216, 217, 217(1), 218, 219, 222, 222(1), 224, 224A, 226, 229(1), 233, 233(1), 234, 235, 236, 237Prize Competitions Act, 1955 — Section 4, 5Government Of India Act, 1935 — Section 33(3)(d), 34(1), 40(1), 78(3)(d), 79(1), 200, 200(2)(c), 222(2)
Supreme Court13 Sept 1977Allowed
Arvee Industries and Others Vs Ratan Lal Sharma
Supreme Court Of India · AIR 1977 SC 2429 : (1977) SCC 590 : (1977) 4 SCC 363 : (1978) 1 SCR 418 : (1977) 9 UJ 626
Civil Procedure Code Amendment Act, 1976 — Section 25Civil Procedure Code, 1908 (CPC) — Section 151, 25, 25(5)
Supreme Court12 Sept 1977Allowed
All Party Hill Leaders'' Conference, Shillong Vs Captain W.A. Sangma and Others
Supreme Court Of India · AIR 1977 SC 2155 : (1977) 4 SCC 161 : (1978) 1 SCR 393 : (1977) 9 UJ 606
Conduct of Elections Rules, 1961 — Rule 10, 5Constitution of India, 1950 — Article 136, 136(1), 324
Supreme Court08 Sept 1977Dismissed
Cyril E. Fernandes Vs Sr. Maria Lydia and Others
Supreme Court Of India · AIR 1977 SC 2145 : (1977) 35 FLR 216 : (1977) LabIC 1549 : (1977) 4 SCC 94 : (1978) 1 SCR 388 : (1977) 9 UJ 595
Supreme Court02 Sept 1977Allowed
Kashmira Singh Vs The State of Punjab
Supreme Court Of India · AIR 1977 SC 2147 : (1977) CriLJ 1746 : (1977) 79 PLR 679 : (1977) 4 SCC 291 : (1978) 1 SCR 385 : (1977) 9 UJ 593
Penal Code, 1860 (IPC) — Section 302, 323
Supreme Court01 Sept 1977Allowed
The Bihar Eastern Gangetic Fishermen Co-operative Society Ltd. Vs Sipahi Singh and Others
Supreme Court Of India · AIR 1977 SC 2149 : (1978) 26 BLJR 22 : (1977) 4 SCC 145 : (1978) 1 SCR 375 : (1977) 9 UJ 586
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4Constitution of India, 1950 — Article 226, 299General Clauses Act, 1897 — Section 3(26)