Supreme Court17 Dec 1982Allowed
Hari Ram Vs State of Haryana
Supreme Court Of India · AIR 1983 SC 185 : (1983) CriLJ 346 : (1982) 2 SCALE 1337 : (1983) 1 SCC 193
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Supreme Court Of India judgments, 1982
227 judgments · page 1 of 12
Supreme Court17 Dec 1982
Vithal Bhimashah Koli Vs State of Maharashtra
Supreme Court Of India · AIR 1983 SC 179 : (1982) 2 SCALE 1325 : (1983) 1 SCC 431
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201
Supreme Court17 Dec 1982Dismissed
Suresh Bhojraj Chelani Vs State of Maharashtra Narain T. Mirchandani Vs State of Maharashtra
Supreme Court Of India · AIR 1983 SC 181 : (1983) CriLJ 342 : (1982) 2 SCALE 1332 : (1983) 1 SCC 382
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 8, 9Constitution of India, 1950 — Article 14
Supreme Court17 Dec 1982
D.S. Nakara and Others Vs Union of India (UOI)
Supreme Court Of India · AIR 1983 SC 130 : (1983) 31 BLJR 122 : (1983) 1 LLJ 104 : (1982) 2 SCALE 1213 : (1983) 1 SCC 305 : (1983) 2 SCR 165 : (1983) 1 SLJ 131
Central Services (Pension) Rules, 1972 — Rule 34Constitution of India, 1950 — Article 14, 148, 309, 32, 38(1)
Supreme Court17 Dec 1982Allowed
Official Liquidator Vs Parthasarathi Sinha and Others
Supreme Court Of India · AIR 1983 SC 188 : (1983) 53 CompCas 163 : (1982) 2 SCALE 1317 : (1983) 1 SCC 538 : (1983) 2 SCR 211
Civil Procedure Code, 1908 (CPC) — Section 2(11), 50Companies Act, 1956 — Section 543, 634, 635
Supreme Court16 Dec 1982Dismissed
State of Kerala Vs Thomas alias Boby
Supreme Court Of India · (1982) 2 SCALE 1395 : (1986) 2 SCC 411
Supreme Court16 Dec 1982dismissed
British India Corporation Ltd. Vs Market Committee, Dhariwal and Another
Supreme Court Of India · AIR 1983 SC 162 : (1982) 2 SCALE 1339 : (1983) 1 SCC 196 : (1983) 2 SCR 159
Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 29(7)Punjab Agricultural Produce Markets Act, 1961 — Section 23
Supreme Court16 Dec 1982dismissed
Sheonandan Paswan Vs State of Bihar and Others
Supreme Court Of India · AIR 1983 SC 194 : AIR 1983 SC 1125 : (1983) 31 BLJR 645 : (1983) CriLJ 348 : (1984) 1 Crimes 147 : (1983) 2 SCALE 126 : (1983) 2 SCALE 120 : (1982) 2 SCALE 1241 : (1983) 1 SCC 438 : (1983) 4 SCC 104 : (1983) 2 SCR 61
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 2, 209(1), 209(2), 24, 24(8)Penal Code, 1860 (IPC) — Section 109, 120B, 121A, 147, 148
Supreme Court16 Dec 1982Allowed
State of Rajasthan Vs Sukhpal Singh and Others
Supreme Court Of India · AIR 1984 SC 207 : (1983) CriLJ 1923 : (1982) 2 SCALE 1328 : (1983) 1 SCC 393 : (1983) 2 SCR 53
Penal Code, 1860 (IPC) — Section 395
Supreme Court16 Dec 1982Allowed
Anne Besant National Girls High School Vs Deputy Director of Public Instruction and Others
Supreme Court Of India · AIR 1983 SC 526 : (1983) 2 LLJ 274 : (1983) MhLj 806 : (1983) MPLJ 616 : (1982) 2 SCALE 1344 : (1983) 1 SCC 200
Supreme Court15 Dec 1982Allowed
Dr. Asim Kumar Bose Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1983 SC 509 : (1982) 2 SCALE 1299 : (1983) 1 SCC 345 : (1983) 2 SCR 16 : (1983) 1 SLJ 203 : (1983) 15 UJ 43
Central Health Service Rules, 1963 — Rule 8(2), 8(2A)
Supreme Court15 Dec 1982Dismissed
Maqsoodan and Others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1983 SC 126 : (1982) 2 SCALE 1351 : (1983) 1 SCC 218 : (1983) 2 SCR 45
Evidence Act, 1872 — Section 157, 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court14 Dec 1982Disposed Of
R.P. Bhatt Vs Union of India and Ors (UOI) .
Supreme Court Of India · AIR 1986 SC 1040 : (1986) 1 SCALE 322 : (1986) 2 SCC 651 : (1985) 1 SCR 947 Supp : (1986) 1 SLJ 383
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)Constitution of India, 1950 — Article 311(2)
Supreme Court14 Dec 1982Dismissed
Food Inspector, Municipal Corporation, Baroda Vs Madanlal Ramlal Sharma and Another
Supreme Court Of India · (1983) 7 ACR 76 : AIR 1983 SC 176 : (1983) CriLJ 337 : (1983) 1 Crimes 887 : (1983) 85 PLR 172 : (1982) 2 SCALE 1347 : (1983) 1 SCC 135 : (1983) 2 SCR 9
Criminal Procedure Code, 1973 (CrPC) — Section 248(2)Prevention of Food Adulteration Act, 1954 — Section 11(1), 16, 16(1), 7, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 15, 16, 20, 22
Supreme Court14 Dec 1982Disposed Of
State of Uttar Pradesh Vs Raj Nath and Others
Supreme Court Of India · AIR 1983 SC 187 : (1983) CriLJ 347 : (1982) 2 SCALE 1392 : (1983) 1 SCC 204
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
Supreme Court14 Dec 1982Dismissed
Gopalji Jha Shastri and Others Vs State of Bihar
Supreme Court Of India · (1984) 49 FLR 370 : (1983) 2 LLJ 22 : (1983) PLJR 21 : (1982) 2 SCALE 1365 : (1983) 2 SCC 4
Industrial Disputes Act, 1947 — Section 2, 31(1), 33
Supreme Court13 Dec 1982Allowed
Ajoomal Lilaram and Another Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1983 SC 278 : (1982) 2 SCALE 1366 : (1982) 2 SCALE 1192 : (1983) 1 SCC 119 : (1983) 2 SCR 1 : (1983) 15 UJ 62
Constitution of India, 1950 — Article 136, 226
Supreme Court10 Dec 1982Disposed Of
National Textile Workers'' Union and Others Vs P.R. Ramakrishnan and Others
Supreme Court Of India · AIR 1983 SC 75 : (1983) 53 CompCas 184 : (1983) 1 CompLJ 1 : (1983) 1 LLJ 45 : (1983) 2 MLJ 1 : (1982) 2 SCALE 1144 : (1983) 1 SCC 228 : (1983) 1 SCR 922
Companies (Court) Rules, 1959 — Rule 34Companies Act, 1956 — Section 433, 439, 443, 445(3), 450Constitution of India, 1950 — Article 43A
Supreme Court10 Dec 1982Dismissed
Sanjeev Coke Manufacturing Company Vs Bharat Coking Coal Limited and Another Bharat Coking Coal Limited and Another Vs Sanjeev Coke Manufacturing Company
Supreme Court Of India · AIR 1983 SC 239 : (1982) 2 SCALE 1193 : (1983) 1 SCC 147 : (1983) 1 SCR 1000
Coking Coal Mines (Emergency Provisions) Act, 1971 — Section 2, 3, 3(1), 3(2), 4Constitution (Forty-Second Amendment) Act, 1976 — Section 4Constitution of India, 1950 — Article 13, 14, 19, 31, 31B
Supreme Court09 Dec 1982Disposed Of
Workmen of Buckingham and Carnatic Mills and Others Vs State of Tamil Nadu and Others
Supreme Court Of India · (1984) 1 LLJ 551 : (1982) 2 SCALE 1381 : (1984) SCC 622 Supp : (1984) 1 SCC 622 Supp
Industrial Disputes Act, 1947 — Section 36A