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COURT ARCHIVE

Supreme Court Of India judgments, 1982

227 judgments · page 11 of 12

Supreme Court19 Jan 1982

Munna and Others Vs State of Uttar Pradesh and Others

Supreme Court Of India · (1982) ACR 190 : AIR 1982 SC 806 : (1982) CriLJ 620 : (1982) 1 SCALE 29 : (1982) 1 SCC 545 : (1982) 3 SCR 47 : (1982) 14 UJ 143

Uttar Pradesh Children Act, 1951 — Section 2(9), 23, 27, 32Uttar Pradesh Children Rules, 1962 — Rule 14, 15
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Supreme Court15 Jan 1982Allowed

Chandrapal Singh and Others Vs Maharaj Singh and Another

Supreme Court Of India · (1982) ACR 170 : AIR 1982 SC 1238 : (1982) CriLJ 1731 : (1982) 1 SCALE 73 : (1982) 1 SCC 466 : (1982) 14 UJ 517

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(3), 345, 346Penal Code, 1860 (IPC) — Section 15(1), 15(2), 193, 196, 199Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 &m
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Supreme Court14 Jan 1982allowed

Smt. Anand Kaur Vs Pritam Lal

Supreme Court Of India · AIR 1982 SC 777 : (1982) 1 SCALE 2 : (1982) 1 SCC 502 : (1982) 3 SCR 43 : (1982) 14 UJ 152

Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15Transfer of Property Act, 1882 — Section 106
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Supreme Court13 Jan 1982Allowed

Ex-Capt. Ashok Kumar Sawhney Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1982 SC 795 : (1982) LabIC 446 : (1982) 1 SCALE 3 : (1982) 1 SCC 497 : (1982) 3 SCR 38 : (1982) 14 UJ 148

Released Emergency Commissioned Officers and Short Service Commissioned Officers (Reservation on Vacancies) Rules, 1971 — Rule 4(1), 6(3), 8
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Supreme Court12 Jan 1982Disposed Of

Kalloomal Tapeswari Prasad (HUF), Kanpur Vs Commissioner of Income Tax, Kanpur Commissioner of Income Tax Kanpur Vs Kalloomal Tapeswari Prasad (HUF), Kanpur

Supreme Court Of India · AIR 1981 SC 1463 : (1982) 26 CTR 415 : (1982) 133 ITR 690 : (1982) 1 SCALE 11 : (1982) 1 SCC 447 : (1982) 3 SCR 9 : (1982) 14 UJ 751

Income Tax (Amendment) Act, 1928 — Section 4(1)Income Tax Act, 1922 — Section 14, 14(1), 2, 2(31), 23Income Tax Act, 1961 — Section 10, 10(2), 143, 144, 171
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