COURT ARCHIVE

Supreme Court Of India judgments

59,803 judgments · page 2,567 of 2,991

Supreme Court23 Mar 1976Dismissed

Hardayal Vs State of U.P.

Supreme Court Of India · AIR 1976 SC 2055 : (1976) CriLJ 1578 : (1976) 2 SCC 812 : (1976) SCC(Cri) 317

Criminal Procedure Code, 1973 (CrPC) — Section 342, 354(3)Penal Code, 1860 (IPC) — Section 201, 302, 363, 364

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Supreme Court23 Mar 1976Dismissed

Harish Chandra Vs State of U.P.

Supreme Court Of India · AIR 1976 SC 1430 : (1976) CriLJ 1168 : (1976) 2 SCC 795 : (1976) SCC(Cri) 300 : (1976) 8 UJ 371

Evidence Act, 1872 — Section 24, 27Penal Code, 1860 (IPC) — Section 390, 392, 394

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Supreme Court23 Mar 1976dismissed

D.C. Roy Vs The Presiding Officer, Madhya Pradesh Industrial Court, Indore and Others

Supreme Court Of India · AIR 1976 SC 1760 : (1976) LabIC 1142 : (1976) 3 SCC 693 : (1976) 3 SCR 801 : (1976) 8 UJ 401

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33, 33(1), 33AMadhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 7

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Supreme Court23 Mar 1976Dismissed

Shaw Wallace and Co. Ltd. Vs The State of Tamil Nadu

Supreme Court Of India · AIR 1976 SC 1437 : (1976) 3 SCC 17 : (1976) 3 SCR 795 : (1976) 37 STC 522 : (1976) 8 UJ 397

Bombay Sales Tax Act, 1953 — Section 3Tamil Nadu General Sales Tax Act, 1959 — Section 3, 3(2), 36(1), 38

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Supreme Court23 Mar 1976dismissed

Chhaganbhai Norsinbhai Vs Soni Chandubhai Gordhanbhai and Others

Supreme Court Of India · AIR 1976 SC 1909 : (1976) 2 SCC 951 : (1976) SCC(Cri) 349 : (1976) 3 SCR 786 : (1976) 8 UJ 387

Contempt of Courts Act, 1971 — Section 19(1)

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Supreme Court23 Mar 1976dismissed

A. Damodaran and Another Vs State of Kerala and Others

Supreme Court Of India · AIR 1976 SC 1533 : (1976) 3 SCC 61 : (1976) 3 SCR 780 : (1976) 8 UJ 393

Contract Act, 1872 — Section 70

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Supreme Court23 Mar 1976Allowed

Mahapalika of The City of Agra Vs The Agra Brick Kiln Owners Asscn. and Another

Supreme Court Of India · AIR 1976 SC 1160 : (1976) 5 CTR 347 : (1976) 3 SCC 42 : (1976) 8 UJ 384

Constitution of India, 1950 — Article 136, 276, 276(2)Government of India Act, 1935 — Section 142(A), 142A(2)Uttar Pradesh Municipalities Act, 1916 — Section 128

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Supreme Court23 Mar 1976dismissed

G. A. GALIAKOTWALA and CO. (P) LTD., MADRAS Vs THE STATE OF MADRAS.

Supreme Court Of India · (1976) 5 CTR 241

Central Sales Tax Act, 1956 — Section 3, 6, 8

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Supreme Court23 Mar 1976Dismissed

Shah Mathuradas Maganlal and Co. Vs Nagappa Shankarappa Malage and Others

Supreme Court Of India · AIR 1976 SC 1565 : (1976) 3 SCC 660 : (1976) 3 SCR 789 : (1976) 8 UJ 389

Transfer of Property Act, 1882 — Section 111, 62

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Supreme Court23 Mar 1976Disposed Of

Miss Maneck Gustedji Burjarji Vs Sarafazali Nawabali Mirza

Supreme Court Of India · AIR 1976 SC 2446 : (1977) 1 SCC 227

Constitution of India, 1950 — Article 227

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Supreme Court23 Mar 1976Allowed

Madhukar G.E. Pankakar Vs Jaswant Chobbildas Rajani and Others Chandrakant Mahadeo Pradhan Vs Dilip Sadashiv Deherkar and Another

Supreme Court Of India · AIR 1976 SC 2283 : (1977) 1 SCC 70 : (1976) 3 SCR 832

Maharashtra Municipalities Act, 1965 — Section 16(1), 21, 44

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Supreme Court23 Mar 1976Allowed

S. Harnam Singh Vs The State (Delhi Admn.)

Supreme Court Of India · AIR 1976 SC 2140 : (1976) CriLJ 913 : (1976) 2 SCC 819 : (1976) SCC(Cri) 324

Criminal Procedure Code, 1973 (CrPC) — Section 342, 537Penal Code, 1860 (IPC) — Section 120, 44

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Supreme Court22 Mar 1976dismissed

G.A. Galiakotwala and Co. (P) Ltd., Madras Vs The State of Madras

Supreme Court Of India · AIR 1976 SC 2084 : (1976) 3 SCC 14 : (1976) 3 SCR 717 : (1976) 37 STC 536 : (1976) 8 UJ 365

Central Sales Tax Act, 1956 — Section 3, 6(2), 8(5)Tamil Nadu General Sales Tax Act, 1959 — Section 4

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Supreme Court22 Mar 1976Allowed

Union of India (UOI) Vs Jyoti Chit Fund and Finance and Others

Supreme Court Of India · AIR 1976 SC 1163 : (1976) LabIC 773 : (1976) 2 LLJ 69 : (1976) 3 SCC 607 : (1976) 3 SCR 763 : (1976) 8 UJ 379

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 60(1)Constitution of India, 1950 — Article 300, 98(2)Pensions Act, 1871 — Section 11

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Supreme Court22 Mar 1976Dismissed

Syed Mohd. Salie Labbai (Dead) by L.Rs. and Others Vs Mohd. Hanifa (Dead) by L. Rs. and Others

Supreme Court Of India · AIR 1976 SC 1569 : (1976) 89 LW 87 : (1976) 4 SCC 780 : (1976) 3 SCR 721

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 92Criminal Procedure Code, 1973 (CrPC) — Section 145

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Supreme Court22 Mar 1976Allowed

Maheshwar Prasad Srivastava Vs Suresh Singh and Others

Supreme Court Of India · AIR 1976 SC 1404 : (1976) 2 LLJ 381 : (1977) 1 SCC 627 : (1976) 3 SCR 769 : (1976) 8 UJ 376

Constitution of India, 1950 — Article 226

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Supreme Court22 Mar 1976dismissed

Sri Vijayalakshmi Rice Mills, New Contractors Co. and Others Vs State of Andhra Pradesh Sri Jayalakshmi Rice and Oil Mills Contractors Co. and Others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1976 SC 1471 : (1976) 3 SCC 37 : (1976) 3 SCR 775 : (1976) 8 UJ 367

Constitution of India, 1950 — Article 133(1)Essential Commodities Act, 1955 — Section 3, 3(2), 3(3)

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Supreme Court19 Mar 1976Allowed

The Hukam Chand Mills Ltd., Indore Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1976 SC 2078 : (1976) 3 SCC 10 : (1976) 8 UJ 357

Income Tax Act, 1922 — Section 66(1)Income Tax Rules, 1922 — Rule 33

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Supreme Court19 Mar 1976Disposed Of

State of Tamil Nadu Vs S. Kumaraswami and Others

Supreme Court Of India · AIR 1977 SC 2026 : (1976) 89 LW 45 : (1977) 4 SCC 602(2)

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Supreme Court19 Mar 1976Dismissed

Commissioner of Income Tax (Central), Calcutta Vs Ashoka Marketing Ltd.

Supreme Court Of India · AIR 1976 SC 2081 : (1976) 103 ITR 543 : (1976) 3 SCC 669 : (1976) 8 UJ 362

Income Tax Act, 1922 — Section 20(1), 6, 66(1), 66(2), 66(3)

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