Supreme Court06 Jan 1976Disposed Of
Tarzan Hosiery (P) Ltd. Vs Their Workmen
Supreme Court Of India · AIR 1977 SC 2195 : (1977) 35 FLR 244 : (1977) LabIC 1535 : (1977) 4 SCC 606
COURT ARCHIVE
Supreme Court Of India judgments
59,799 judgments · page 2,573 of 2,990
Supreme Court05 Jan 1976Dismissed
The Rambagh Palace Hotel, Jaipur Vs The Rajasthan Hotel Workers'' Union, Jaipur
Supreme Court Of India · AIR 1976 SC 2303 : (1977) 34 FLR 12 : (1976) LabIC 1474 : (1977) 1 LLJ 99 : (1976) 4 SCC 817 : (1977) 9 UJ 13
Supreme Court19 Dec 1975Dismissed
C.M. Arumugam Vs S. Rajgopal and Others
Supreme Court Of India · AIR 1976 SC 939 : (1976) 1 SCC 863 : (1976) 3 SCR 82
Constitution of India, 1950 — Article 341, 366Representation of the People Act, 1951 — Section 100(1), 116
Supreme Court19 Dec 1975dismissed
State of Bihar Vs Madan Mohan Prasad and Others
Supreme Court Of India · AIR 1976 SC 404 : (1976) LabIC 297 : (1976) 1 LLJ 288 : (1975) PLJR 438 : (1975) 9 PLJR 438 : (1976) 1 SCC 529 : (1976) 3 SCR 110
Bihar Superior Judicial Service Rules, 1951 — Rule 15, 16, 5, 6Constitution of India, 1950 — Article 226, 233, 235, 309, 32
Supreme Court19 Dec 1975dismissed
MANGANESE ORE (INDIA) LTD. Vs THE REGIONAL ASSISTANT COMMISSIONER, OF SALES-TAX, JABALPUR.
Supreme Court Of India · (1976) 5 CTR 303
Central Sales Tax Act, 1956 — Section 5, 9
Supreme Court19 Dec 1975Dismissed
Jasbhai Motibhai Desai Vs Roshan Kumar, Haji Bashir Ahmed and Others
Supreme Court Of India · AIR 1976 SC 578 : (1976) 1 SCC 671 : (1976) 3 SCR 58
Advocates Act, 1961 — Section 37, 38Bombay Cinemas (Regulation) Act, 1953 — Section 37, 38, 8, 8A, 8BBombay Cinemas (Regulation) Rules, 1954 — Rule 3, 4, 5, 5(2), 6
Supreme Court19 Dec 1975Dismissed
Manganese Ore (India) Ltd. Vs The Regional Assistant Commissioner of Sales Tax, Jabalpur
Supreme Court Of India · AIR 1976 SC 410 : (1976) 4 SCC 124 : (1976) 3 SCR 99 : (1976) 37 STC 489
Central Sales Tax Act, 1956 — Section 3, 4(2), 9
Supreme Court19 Dec 1975Dismissed
Shrimati Indira Nehru Gandhi Vs Shri Raj Narain and Another Shri Raj Narain and Another Vs Shrimati Indira Nehru Gandhi
Supreme Court Of India · AIR 1977 SC 69 : (1976) 3 SCC 321
Elections Laws (Amendment) Act, 1975 — Section 100(1), 116A, 116A(4), 116B(3)Supreme Court Rules, 1966 — Order 47
Supreme Court19 Dec 1975Dismissed
Maguni Charan Dwivedi Vs State of Orissa and Another
Supreme Court Of India · AIR 1976 SC 1121 : (1976) 2 SCC 134 : (1976) 3 SCR 75 : (1976) 8 UJ 237
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 37, 38, 47Orissa Merged Territories (Village Offices Abolition) Act, 1963 — Section 3, 5, 5(1), 9
Supreme Court18 Dec 1975Allowed
Dharamdeo Singh and Others Vs The State of Bihar
Supreme Court Of India · AIR 1976 SC 832 : (1976) CriLJ 638 : (1976) 9 PLJR 163 : (1976) 1 SCC 610 : (1976) SCC(Cri) 108 : (1976) 8 UJ 168
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
Supreme Court18 Dec 1975Dismissed
Smt. Naraini Devi Vs Smt. Ramo Devi and Others
Supreme Court Of India · AIR 1976 SC 2198 : (1976) 1 SCC 574 : (1976) 3 SCR 55 : (1976) 8 UJ 152
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
Supreme Court18 Dec 1975dismissed
Thakur Prasad Sao and Others Vs The Member, Board of Revenue and Others
Supreme Court Of India · AIR 1976 SC 1913 : (1976) 2 SCC 850 : (1976) 3 SCR 34
Bihar and Orissa Excise Act, 1915 — Section 22, 22(1), 29, 30, 39
Supreme Court18 Dec 1975Dismissed
Rohtas Industries Ltd. and Another Vs Rohtas Industries Staff Union and Others
Supreme Court Of India · AIR 1976 SC 425 : (1976) 32 FLR 50 : (1976) 1 LLJ 274 : (1976) 2 SCC 82 : (1976) 3 SCR 12
Constitution of India, 1950 — Article 136, 226, 226(1), 227Industrial Disputes Act, 1947 — Article 10, 2, 10A
Supreme Court18 Dec 1975Allowed
Govind Das and Others Vs The Income Tax Officer and Another
Supreme Court Of India · AIR 1977 SC 552 : (1976) 103 ITR 123 : (1976) 1 SCC 906 : (1976) 3 SCR 44
Income Tax Act, 1922 — Section 14(1), 14(2), 23, 25AIncome Tax Act, 1961 — Section 143, 144, 147, 148, 149
Supreme Court18 Dec 1975Allowed
Workmen of The Rajasthan Atomic Power Project Vs Management of Rajasthan Atomic Power Project
Supreme Court Of India · AIR 1976 SC 441 : (1976) 32 FLR 90 : (1976) 1 LLJ 271 : (1976) 3 SCC 80 : (1976) 8 UJ 184
Industrial Disputes Act, 1947 — Section 10(2), 19(2), 9AMotor Transport Workers Act, 1961 — Section 2
Supreme Court18 Dec 1975Allowed
D. Papiah Vs Mysore State Transport Appellate Tribunal and Others
Supreme Court Of India · AIR 1976 SC 1731 : (1976) 1 SCC 953 : (1976) 3 SCR 28
Motor Vehicles Act, 1939 — Section 2, 2(1), 2(18), 2(24), 2(25)
Supreme Court18 Dec 1975Dismissed
Khadim Hussain Vs State of U.P. and Others
Supreme Court Of India · AIR 1976 SC 417 : (1976) 1 SCC 843 : (1976) 3 SCR 1 : (1976) 8 UJ 302
Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(2)Land Acquisition Act, 1894 — Section 4, 4(1), 5A(2), 6, 6(1)Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 32(1), 55, 56, 97(3)
Supreme Court17 Dec 1975Dismissed
Union of India (UOI) and Others Vs Tata Iron and Steel Co. Ltd., Jamshedpur
Supreme Court Of India · AIR 1976 SC 599 : (1976) 2 SCC 123 : (1976) 8 UJ 178
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 3Finance Act, 1964 — Section 36
Supreme Court17 Dec 1975dismissed
N.M. Desai Vs The Testeels Ltd. and Another
Supreme Court Of India · AIR 1980 SC 2124 : (1979) GLR 834 : (1979) 3 SCC 225
Industrial Disputes Act, 1947 — Section 33(2)
Supreme Court17 Dec 1975Allowed
Hukam Chand Shyam Lal Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1976 SC 789 : (1976) 2 SCC 128 : (1976) 2 SCR 1060
Telegraph Act, 1885 — Section 5, 5(1), 5(2)Telegraph Rules, 1951 — Rule 416, 421, 422, 427