Supreme Court08 Dec 1982Dismissed
Sudama Prasad Sah Vs Ram Singhason Choudhry and Others
Supreme Court Of India · AIR 1983 SC 270 : (1982) 2 SCALE 1364 : (1983) 1 SCC 399
Constitution of India, 1950 — Article 136
COURT ARCHIVE
Supreme Court Of India judgments, 1982
227 judgments · page 2 of 12
Supreme Court07 Dec 1982Dismissed
T. Barai Vs Henry Ah Hoe and Another
Supreme Court Of India · AIR 1983 SC 150 : (1983) CriLJ 164 : (1983) 1 Crimes 890 : (1982) 2 SCALE 1133 : (1983) 1 SCC 177 : (1983) 1 SCR 905
Constitution of India, 1950 — Article 20(1), 254, 254(1), 254(2)Prevention Of Food Adulteration Act, 1954 — Section 2, 3, 6, 7, 16, 16(1), 16A, 19A, 20, 20(2), 21Bengal General Clauses Act, 1899 — Section 8, 8(1)(c), 8(1)(d), 8(1)(e)
Supreme Court06 Dec 1982Allowed
Ramji Lal and Another Vs State of Haryana
Supreme Court Of India · (1982) 2 SCALE 1362 : (1983) 1 SCC 368
Penal Code, 1860 (IPC) — Section 323, 324, 325, 34
Supreme Court06 Dec 1982Allowed
Bapurao Vs Jamunabai and Others
Supreme Court Of India · AIR 1983 SC 186 : (1983) JLJ 311 : (1982) 2 SCALE 1380 : (1983) 2 SCC 253
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(2), Order 22 Rule 9(3)Limitation Act, 1963 — Section 5
Supreme Court03 Dec 1982allowed
Khemchand Shankar Choudhari and Another Vs Vishnu Hari Patil and Others
Supreme Court Of India · AIR 1983 SC 124 : (1983) 85 BOMLR 264 : (1983) KLJ 10 : (1982) 2 SCALE 1120 : (1983) 1 SCC 18 : (1983) 1 SCR 898 : (1983) 15 UJ 20
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 54Transfer of Property Act, 1882 — Section 52
Supreme Court01 Dec 1982Allowed
Municipal Corporation of Delhi Vs Ram Kishan Rohtagi and Others
Supreme Court Of India · (1982) 7 ACR 114 : AIR 1983 SC 67 : (1983) CriLJ 159 : (1982) 2 SCALE 1124 : (1983) 1 SCC 1 : (1983) 1 SCR 884
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 319, 319(1), 351Prevention of Food Adulteration Act, 1954 — Section 16, 7
Supreme Court01 Dec 1982Allowed
Municipal Corporation of Delhi Vs Purshotam Dass Jhunjunwala and Others
Supreme Court Of India · AIR 1983 SC 158 : (1983) CriLJ 172 : (1982) 2 SCALE 1118 : (1983) 1 SCC 9 : (1983) 1 SCR 895
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 17, 7
Supreme Court30 Nov 1982Allowed
Syedabad Tea Company Limited Vs State of Bihar
Supreme Court Of India · AIR 1983 SC 72 : (1983) 31 BLJR 32 : (1982) 2 SCALE 1110 : (1983) 1 SCC 30 : (1983) 1 SCR 878 : (1983) 15 UJ 6
Bihar And West Bengal (Transfer of Territories) Act, 1956 — Section 17(2), 47Civil Procedure Code, 1908 (CPC) — Section 47Land Acquisition Act, 1894 — Section 18
Supreme Court29 Nov 1982Allowed
Tutupalli Ramalinga Sastri Vs Sri Yogananda Lakshminarasimhaswami Varu
Supreme Court Of India · AIR 1983 SC 257 : (1982) 2 SCALE 1116 : (1983) 1 SCC 425 : (1983) 15 UJ 1
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 3(2)
Supreme Court29 Nov 1982
Sudipt Mazumdar Vs State of Madhya Pradesh
Supreme Court Of India · (1982) 11 SC CK 0031
Supreme Court26 Nov 1982Allowed
Kanwal Sood Vs Nawal Kishore and Another
Supreme Court Of India · (1983) 7 ACR 73 : AIR 1983 SC 159 : (1983) CriLJ 173 : (1983) 1 Crimes 244 : (1982) 2 SCALE 1370 : (1982) 2 SCALE 1066 : (1983) 3 SCC 25 : (1983) 1 SCR 871
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401(5), 456Penal Code, 1860 (IPC) — Section 441, 448
Supreme Court25 Nov 1982allowed
Madhusudan Das Vs Smt. Narayanibai (Deceased) by Lrs. and Others
Supreme Court Of India · AIR 1983 SC 114 : (1983) MhLj 402 : (1983) MPLJ 313 : (1982) 2 SCALE 1096 : (1982) 2 SCALE 1083 : (1983) 1 SCC 35 : (1983) 1 SCR 851 : (1983) 15 UJ 25
Constitution of India, 1950 — Article 133(1)
Supreme Court25 Nov 1982Disposed Of
Thippaswamy Vs State of Karnataka
Supreme Court Of India · AIR 1983 SC 747 : (1983) CriLJ 1271 : (1982) 2 SCALE 1398 : (1983) 1 SCC 194
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 304A
Supreme Court25 Nov 1982
Khatri and Others Vs State of Bihar and Others
Supreme Court Of India · (1981) CriLJ 470 : (1982) 1 SCALE 519 : (1982) 2 SCALE 1142 : (1983) 2 SCC 266
Supreme Court23 Nov 1982Allowed
Mohd. Abdul Hafeez Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1983 SC 367 : (1983) CriLJ 689 : (1982) 2 SCALE 1064 : (1983) 1 SCC 143
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 34, 392
Supreme Court23 Nov 1982Allowed
Jodhayan Vs Babu Ram and Others
Supreme Court Of India · AIR 1983 SC 57 : (1983) 31 BLJR 93 : (1982) 2 SCALE 1061 : (1983) 1 SCC 26 : (1983) 1 SCR 844 : (1983) 15 UJ 15
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 20 Rule 14(1), Order 41 Rule 1, Order 41 Rule 3A, Order 42 Rule 1Limitation Act, 1963 — Section 5
Supreme Court22 Nov 1982Allowed
Sarabjeet Singh and Others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1983 SC 529 : (1983) CriLJ 961 : (1982) 2 SCALE 1354 : (1984) 1 SCC 673
Penal Code, 1860 (IPC) — Section 147, 149, 299, 300, 302
Supreme Court22 Nov 1982Disposed Of
State of A.P. and Another Vs K. Anil Kumar etc. etc.
Supreme Court Of India · AIR 1983 SC 354 : (1982) 2 SCALE 1370 : (1982) 14 UJ 878
Supreme Court18 Nov 1982Allowed
Masarullah Vs State of Tamil Nadu
Supreme Court Of India · AIR 1983 SC 654 : (1983) CriLJ 1043 : (1982) 2 SCALE 1130 : (1982) 3 SCC 458
Penal Code, 1860 (IPC) — Section 392, 397, 452Probation of Offenders Act, 1958 — Section 4, 6
Supreme Court18 Nov 1982Disposed Of
Rupinder Singh Sodhi and Another Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1983 SC 65 : (1982) 2 SCALE 1073 : (1983) 1 SCC 140 : (1983) 1 SCR 841 : (1982) 14 UJ 880