COURT ARCHIVE

Supreme Court Of India judgments

59,799 judgments · page 2,578 of 2,990

Supreme Court11 Nov 1975Allowed

Balwant Singh Vs State of Punjab

Supreme Court Of India · AIR 1976 SC 230 : (1976) CriLJ 291 : (1976) 1 SCC 425 : (1976) SCC(Cri) 43 : (1976) 2 SCR 684 : (1976) 8 UJ 66

Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 367(5)

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Supreme Court11 Nov 1975Allowed

Trustees of Shri Acharya Mahaprabhu''s Bethak of Padra Vs Kachhia Ishwarbhai Shankarbhai

Supreme Court Of India · AIR 1976 SC 965 : (1976) 2 SCC 874 : (1975) 7 UJ 959

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 3, 4B

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Supreme Court11 Nov 1975Dismissed

The State of Uttar Pradesh and Others Vs Anghalia Housing (P) Ltd. and Others

Supreme Court Of India · AIR 1976 SC 704 : (1976) RD 23 : (1976) 1 SCC 958 : (1976) 8 UJ 1

Uttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 6Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Private Forests Protection Act, 1949 — Section 4

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Supreme Court10 Nov 1975Allowed

Northern India Iron and Steel Co. and Others Vs State of Haryana and Another

Supreme Court Of India · AIR 1976 SC 1100 : (1976) 2 SCC 877 : (1976) 2 SCR 677 : (1976) 8 UJ 6

Electricity (Supply) Act, 1948 — Section 49

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Supreme Court10 Nov 1975Dismissed

State of Punjab Vs Surjan Singh and Another

Supreme Court Of India · AIR 1976 SC 1130 : (1976) CriLJ 845 : (1976) 1 SCC 588 : (1976) SCC(Cri) 106

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 326, 34

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Supreme Court07 Nov 1975Allowed

Smt. Indira Nehru Gandhi Vs Shri Raj Narain and Another Shri Raj Narain Vs Smt. Indira Nehru Gandhi

Supreme Court Of India · AIR 1975 SC 2299 : (1975) SCC 1 Supp : (1976) 2 SCR 347

Criminal Procedure Code, 1973 (CrPC) — Section 197Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 125, 126, 171

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Supreme Court07 Nov 1975Allowed

Chandmal and Another Vs State of Rajasthan

Supreme Court Of India · AIR 1976 SC 917 : (1976) CriLJ 679 : (1976) 1 SCC 621 : (1976) SCC(Cri) 120 : (1975) WLN 717

Criminal Procedure Code, 1973 (CrPC) — Section 109, 55

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Supreme Court07 Nov 1975Dismissed

Boya Ganganna and Another Vs The State of Andhra Pradesh

Supreme Court Of India · AIR 1976 SC 1541 : (1976) 2 AnWR 15 : (1976) CriLJ 1158 : (1976) 1 SCC 584 : (1976) SCC(Cri) 102 : (1976) 8 UJ 122

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326

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Supreme Court07 Nov 1975Allowed

Raisul Vs State of U.P.

Supreme Court Of India · AIR 1977 SC 1822 : (1977) CriLJ 1555 : (1976) 4 SCC 301 : (1976) SCC(Cri) 613

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302

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Supreme Court06 Nov 1975Allowed

Afsar Sheikh and Another Vs Soleman Bibi and Others

Supreme Court Of India · AIR 1976 SC 163 : (1976) 2 SCC 142 : (1976) 2 SCR 327

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4, 100, 100(1), 101Contract Act, 1872 — Section 16, 16(1), 16(2)

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Supreme Court06 Nov 1975Allowed

Badri Vs State of Rajasthan

Supreme Court Of India · AIR 1976 SC 560 : (1976) CriLJ 496 : (1976) 1 SCC 442 : (1976) SCC(Cri) 60 : (1976) 2 SCR 339 : (1975) 7 UJ 940 : (1975) WLN 724

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302

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Supreme Court06 Nov 1975Allowed

Mangu and Another Vs The State of Rajasthan

Supreme Court Of India · AIR 1976 SC 176 : (1976) CriLJ 195 : (1976) 1 SCC 410 : (1976) SCC(Cri) 28 : (1976) 2 SCR 324 : (1975) 7 UJ 926 : (1975) WLN 729

Penal Code, 1860 (IPC) — Section 147, 149, 325, 452

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Supreme Court31 Oct 1975Allowed