COURT ARCHIVE

Supreme Court Of India judgments

59,811 judgments · page 2,551 of 2,991

Supreme Court23 Nov 1976Allowed

Smt. Parmeshwari Devi Vs The State and Another

Supreme Court Of India · AIR 1977 SC 403 : (1977) 1 SCC 169 : (1977) 2 SCR 160

Criminal Procedure Code, 1973 (CrPC) — Section 397(1), 397(2), 94, 94, 94(1)Evidence Act, 1872 — Section 139Penal Code, 1860 (IPC) — Section 181, 182, 193, 197, 199

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Supreme Court23 Nov 1976Disposed Of

Shankar Deoba Patil (by Lrs.) Vs Ganpatlal Sheodayal and Others

Supreme Court Of India · AIR 1978 SC 31 : (1977) 3 SCC 492

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 125, 8

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Supreme Court23 Nov 1976Allowed

State of Madhya Pradesh and Others Vs Orient Paper Mills Ltd.

Supreme Court Of India · AIR 1977 SC 687 : (1977) 2 SCC 77 : (1977) 2 SCR 149 : (1977) 40 STC 603

Constitution of India, 1950 — Article 14, 226Forest Act, 1927 — Section 82Sales of Goods Act, 1930 — Section 2(7), 64

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Supreme Court23 Nov 1976dismissed

Prem Chand Vs The District Judge, Dehradun and Another

Supreme Court Of India · AIR 1977 SC 364 : (1977) 1 SCC 254 : (1977) 2 SCR 170 : (1977) 9 UJ 20

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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Supreme Court23 Nov 1976dismissed

M. Maniklal Vs The State of Mysore and Others

Supreme Court Of India · AIR 1977 SC 361 : (1977) 1 KarLJ 123 : (1977) 1 SCC 231 : (1977) 2 SCR 165 : (1977) 9 UJ 35

City of Bangalore Improvement Act, 1945 — Section 15(3), 16(2)

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Supreme Court19 Nov 1976Allowed

The Khadya Peya Vikarate Malak Sangh Vs The Chief Officer, Sangli Municipal Council and Another

Supreme Court Of India · AIR 1977 SC 527 : (1977) 1 SCC 455

Penal Code, 1860 (IPC) — Section 21Prevention of Food Adulteration Act, 1954 — Section 10, 24

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Supreme Court19 Nov 1976Dismissed

Jai Singh Vs Union of India and Others

Supreme Court Of India · AIR 1977 SC 898 : (1977) 1 SCC 1 : (1977) 2 SCR 137

Constitution of India, 1950 — Article 226, 227Mines and Minerals (Development and Regulation) Act, 1957 — Section 9(2)

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Supreme Court19 Nov 1976Allowed

The Sales Tax Officer, Sector I, Kanpur and Another Vs Dwarika Prasad Sheo Karan Dass

Supreme Court Of India · AIR 1977 SC 533 : (1977) 1 SCC 22 : (1977) 2 SCR 133 : (1977) 39 STC 36 : (1977) 9 UJ 1

Uttar Pradesh Sales Tax Act, 1948 — Section 8(1A), 8(9)

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Supreme Court19 Nov 1976Allowed

Ramesh Chandra Misra Vs Shri Mahendra Tripathi and Others

Supreme Court Of India · AIR 1977 SC 445 : (1977) 1 SCC 25 : (1977) 2 SCR 128 : (1977) 9 UJ 4

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13, 16(1)

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Supreme Court18 Nov 1976Dismissed

Beant Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1977 SC 388 : (1977) 1 SCC 220 : (1977) 2 SCR 122 : (1976) 8 UJ 986

Constitution of India, 1950 — Article 136, 226, 36Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 105, 90, 92

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Supreme Court17 Nov 1976Dismissed

Commissioner of Income Tax, Madras Vs R.M. Chidambaram Pillai and Others

Supreme Court Of India · AIR 1977 SC 489 : (1977) 106 ITR 292 : (1977) 10 ITR 292 : (1977) 1 SCC 431 : (1977) SCC 188 : (1977) 2 SCR 111

Partnership Act, 1932 — Section 13, 3, 4

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Supreme Court17 Nov 1976Dismissed

Kisan Trimbak Kothula and Others Vs State of Maharashtra

Supreme Court Of India · AIR 1977 SC 435 : (1977) 1 SCC 300 : (1977) 2 SCR 102

Prevention of Food Adulteration Act, 1954 — Section 13, 16, 16(1), 17(1), 17(2)

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Supreme Court17 Nov 1976Allowed

Amolakchand Chhazed Vs Bhagwandas Arya and Another

Supreme Court Of India · AIR 1977 SC 813 : (1977) 3 SCC 566 : (1976) 8 UJ 1005

Representation of the People Act, 1951 — Section 116A, 127A

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Supreme Court16 Nov 1976Dismissed

Sindhi Sahiti Multi Purpose Transport Cooperative Society Ltd. Vs State of M.P. and Others

Supreme Court Of India · (1977) JLJ 179

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 68A, 68B, 68C, 68D, 68E

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Supreme Court16 Nov 1976Allowed

Parashuram Pottery Works Co. Ltd. Vs Income Tax Officer, Circle I, Ward A, Rajkot

Supreme Court Of India · AIR 1977 SC 429 : (1977) 106 ITR 1 : (1977) 1 SCC 408 : (1977) 2 SCR 92

Income Tax Act, 1961 — Section 147

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Supreme Court16 Nov 1976Allowed

State of Andhra Pradesh Vs Intha Ramana Reddy and Another

Supreme Court Of India · AIR 1977 SC 708 : (1977) 1 SCC 496 : (1976) 8 UJ 973

Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court12 Nov 1976Allowed

State of Mysore and Another Vs K. Venkatachalapathy and Another etc.

Supreme Court Of India · AIR 1977 SC 713 : (1977) LabIC 362 : (1977) 4 SCC 597 : (1976) 8 UJ 972

States Reorganisation Act, 1956 — Section 115

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Supreme Court12 Nov 1976Disposed Of

Dhan Kumar Jain Vs Delhi Administration

Supreme Court Of India · AIR 1977 SC 2207 : (1977) CriLJ 1901 : (1977) 4 SCC 607(2)

Penal Code, 1860 (IPC) — Section 193, 464, 466, 471

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Supreme Court09 Nov 1976Allowed

The Commissioner of Income Tax, Madras Vs P.S.S. Investments (P) Ltd.

Supreme Court Of India · AIR 1977 SC 424 : (1977) SCC 107 : (1976) 4 SCC 712

Finance Act, 1958 — Section 2Income Tax Act, 1922 — Section 23A(9), 55, 66(1)

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Supreme Court09 Nov 1976Allowed

State of West Bengal Vs Sudhir Chandra Ghose and Others

Supreme Court Of India · AIR 1976 SC 2599 : (1976) 4 SCC 701 : (1977) 2 SCR 71

West Bengal Estates Acquisition Act, 1953 — Section 2, 4, 5

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