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COURT ARCHIVE

Supreme Court Of India judgments, 1980

473 judgments · page 9 of 24

Supreme Court21 Aug 1980allowed

Mangat Rai & anr Vs Kidar Nath & ors

Supreme Court Of India · AIR 1980 SC 1709 : (1981) 83 PLR 1 : (1980) 4 SCC 276 : (1981) 1 SCR 476

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)Punjab Relief of Indebtedness Act, 1934 — Section 31, 7(1)Punjab Urban Rent Restriction Act, 1941 — Section 19, 2, 4, 5, 6
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Supreme Court19 Aug 1980allowed

State of Tamil Nadu & Ors Vs M.N. Sundararajan

Supreme Court Of India · AIR 1980 SC 2084 : (1980) LabIC 1278 : (1980) 2 LLJ 450 : (1980) 4 SCC 592 : (1981) 1 SCR 471

Constitution of India, 1950 — Article 14, 226Fundamental Rules — Rule 56General Clauses Act, 1897 — Section 16
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Supreme Court14 Aug 1980Allowed

New Satgram Engineering Works & Anr Vs Union of India & Ors

Supreme Court Of India · AIR 1981 SC 124 : (1980) 4 SCC 570 : (1981) 1 SCR 406

Coal Mines (Conservation, Safety and Development) Act, 1952 — Section 4Coal Mines (Nationalisation) Act, 1973 — Section 17(1), 18, 18(1), 18(2), 18(3)Coal Mines Provident Fund, Family Pension and Bonus Schemes Act, 1948 &
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Supreme Court14 Aug 1980

Rafiq Vs State of U.P.

Supreme Court Of India · (1981) ACR 94 : AIR 1981 SC 96 : (1981) 29 BLJR 101 : (1980) CriLJ 1344 : (1980) 4 SCC 262 : (1980) SCC(Cri) 947 : (1981) 1 SCR 402

Constitution of India, 1950 — Article 136
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Supreme Court12 Aug 1980Dismissed

State of Gujarat & ors Vs Lal singh Kishan singh

Supreme Court Of India · AIR 1981 SC 368 : (1980) CriLJ 1413 : (1981) 22 GLR 450 : (1981) 2 SCC 75 : (1981) SCC(Cri) 330 : (1981) 1 SCR 391

Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 6, 6(1)Criminal Procedure Code, 1973 (CrPC) — Section 196A, 4(1), 436, 496Penal Code, 1860 (IPC) — Section 120B, 420
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Supreme Court07 Aug 1980Disposed Of

Industrial Supplies Pvt. Ltd. & anr Vs Union of India & ors

Supreme Court Of India · AIR 1980 SC 1858 : (1980) 41 FLR 248 : (1980) 4 SCC 341 : (1981) 1 SCR 375 : (1980) 12 UJ 863

Coal Mines (Conservation and Safety) Rules, 1954 — Rule 49, 54Coal Mines (Conservation, Safety and Development) Act, 1952 — Section 2(1), 4, 4(1)Coking Coal Mines (Emergency Provisions) Act, 1971 — Section 2
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