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Supreme Court Of India judgments

59,803 judgments · page 2,566 of 2,991

Supreme Court29 Mar 1976Dismissed

Tirlok Singh and Co. Vs District Magistrate, Lucknow and Others

Supreme Court Of India · AIR 1976 SC 1988 : (1976) 3 SCC 726 : (1976) 3 SCR 942 : (1976) 8 UJ 433

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(4), 13, 15Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8(1), 8(2), 8(3)
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Supreme Court26 Mar 1976Dismissed

K.L. Shinde Vs State of Mysore

Supreme Court Of India · AIR 1976 SC 1080 : (1976) 3 SCC 76 : (1976) 3 SCR 913 : (1976) 1 SLJ 468 : (1976) 8 UJ 429

Bombay Prohibition Act, 1949 — Section 66Constitution of India, 1950 — Article 311
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Supreme Court26 Mar 1976Allowed

State of Andhra Pradesh Vs K. Venkata Reddy and Others

Supreme Court Of India · AIR 1976 SC 2207 : (1976) CriLJ 1723 : (1976) 3 SCC 459 : (1976) 3 SCC 454 : (1976) SCC(Cri) 448 : (1976) 3 SCR 929

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 161, 164, 174(2)Penal Code, 1860 (IPC) — Section 149, 302, 34
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Supreme Court26 Mar 1976dismissed

Achutananda Purohit and Others Vs The State of Orissa

Supreme Court Of India · AIR 1976 SC 2118 : (1976) 3 SCC 183 : (1976) 3 SCR 919

Constitution of India, 1950 — Article 14, 19, 31, 31(2), 31(3)Orissa Estates Abolition Act, 1951 — Section 22, 24, 26, 26(2), 27Orissa Estates Abolition Rules, 1952 — Rule 13(1)
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Supreme Court25 Mar 1976dismissed

Shri Mohan Singh Malhi Vs State of Punjab

Supreme Court Of India · AIR 1976 SC 1428 : (1976) LabIC 782 : (1976) 3 SCC 21 : (1976) 3 SCR 893 : (1976) 8 UJ 426

Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 5.32
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Supreme Court25 Mar 1976dismissed

National Transport Company Vs State of Bihar

Supreme Court Of India · AIR 1976 SC 1074 : (1976) 3 SCC 363 : (1976) 3 SCR 897 : (1976) 8 UJ 529

Bihar Taxation on Passengers and Goods (Carried by Public Service Motor Vehicles) Act, 1961 — Section 1(3), 18, 2, 21B(1), 3Constitution of India, 1950 — Article 32
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Supreme Court24 Mar 1976Dismissed

Jit Singh Vs State of Punjab

Supreme Court Of India · AIR 1976 SC 1421 : (1976) CriLJ 1162 : (1976) 2 SCC 836 : (1976) SCC(Cri) 341

Criminal Procedure Code, 1973 (CrPC) — Section 162, 288Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 307, 326
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Supreme Court24 Mar 1976Dismissed

Bhagwan Dass Vs State of U.P. and Others

Supreme Court Of India · AIR 1976 SC 1393 : (1976) RD 179 : (1976) 3 SCC 784 : (1976) 3 SCR 869 : (1976) 8 UJ 418

Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 3Mines and Minerals (Regulation and Development) Rules, 1957 — Rule 2(5), 2(7), 3
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Supreme Court23 Mar 1976Allowed

Kanhaiyalal Vs Mannalal and Others

Supreme Court Of India · AIR 1976 SC 1886 : (1976) 3 SCC 646 : (1976) 3 SCR 808

Constitution of India, 1950 — Article 194(2)Representation of the People Act, 1951 — Section 116A, 123(4), 127A
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