COURT ARCHIVE

Supreme Court Of India judgments, 1982

227 judgments · page 4 of 12

Supreme Court02 Nov 1982Allowed

Roop Lal Sathi Vs Nachhattar Singh

Supreme Court Of India · AIR 1982 SC 1559 : (1982) 2 SCALE 976 : (1982) 3 SCC 487 : (1983) 1 SCR 702

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11, Order 6 Rule 16, Order 6 Rule 17, Order 6 Rule 2, Order 6 Rule 2(1)Conduct of Elections Rules, 1961 — Rule 10, 10(4), 10(5), 4, 5Constitution of India, 1950 — Arti

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Supreme Court02 Nov 1982Dismissed

State of Andhra Pradesh Vs P. Anjaneyulu

Supreme Court Of India · AIR 1982 SC 1598 : (1983) 2 AnWR 5 : (1983) CriLJ 153 : (1983) 1 Crimes 145 : (1982) 2 SCALE 1055 : (1984) 2 SCC 445

Constitution of India, 1950 — Article 136Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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Supreme Court26 Oct 1982Disposed Of

Shradha Devi Vs Krishna Chandra Pant and Others

Supreme Court Of India · AIR 1982 SC 1569 : (1982) 30 BLJR 577 : (1982) 2 SCALE 964 : (1982) 3 SCC 389(1) : (1982) 3 SCC 389 : (1983) 1 SCR 681 : (1982) 14 UJ 920

Conduct of Elections Rules, 1961 — Rule 28, 29, 30, 31, 32Constitution of India, 1950 — Article 80Representation of the People Act, 1951 — Section 56, 81, 94

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Supreme Court25 Oct 1982Allowed

Kalipada Das alias Mahanto and Others Vs Bimal Krishna Sen Gupta (Dead) by Lrs.

Supreme Court Of India · AIR 1983 SC 876 : (1982) 2 SCALE 997 : (1983) 1 SCC 14 : (1982) 14 UJ 866

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Supreme Court25 Oct 1982Allowed

State of Maharashtra Vs Narayan Shamrao Puranik and Others

Supreme Court Of India · AIR 1983 SC 46 : (1983) 85 BOMLR 21 : (1982) 2 SCALE 948 : (1982) 1 SCALE 443 : (1982) 3 SCC 519 : (1983) 1 SCR 655 : (1982) 14 UJ 905

Constitution of India, 1950 — Article 214General Clauses Act, 1897 — Section 14States Reorganisation Act, 1956 — Section 51(2), 51(3), 8

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Supreme Court21 Oct 1982Allowed

Raj Restaurant and Another Vs Municipal Corporation of Delhi

Supreme Court Of India · AIR 1982 SC 1550 : (1982) 2 SCALE 934 : (1982) 3 SCC 338 : (1982) 14 UJ 851

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Delhi Municipal Corporation Act, 1957 — Section 421, 423

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Supreme Court21 Oct 1982Allowed

I.J. Divakar and Others Vs Government of Andhra Pradesh and Another

Supreme Court Of India · AIR 1982 SC 1555 : (1982) 45 FLR 457 : (1982) LabIC 1793 : (1983) 1 LLJ 217 : (1982) 2 SCALE 938 : (1982) 3 SCC 341 : (1982) 14 UJ 835

Constitution of India, 1950 — Article 136, 320

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Supreme Court21 Oct 1982Allowed

Rama Kant Misra Vs The State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1982 SC 1552 : (1982) 45 FLR 432 : (1982) LabIC 1790 : (1982) 2 LLJ 472 : (1982) 2 SCALE 942 : (1982) 3 SCC 346 : (1983) 1 SCR 648 : (1982) 2 SLJ 532 : (1982) 14 UJ 862

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 11A

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Supreme Court18 Oct 1982DISMISSED

Devi Lal Mahto Vs State of Bihar and Another

Supreme Court Of India · AIR 1982 SC 1548 : (1982) 30 BLJR 589 : (1982) CriLJ 2363 : (1983) 1 Crimes 146 : (1982) 2 SCALE 910 : (1982) 3 SCC 328 : (1983) 1 SCR 630 : (1982) 14 UJ 894

Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 8

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Supreme Court18 Oct 1982Disposed Of

Merugu Satyanarayana Vs State of Andhra Pradesh and Others Bandela Ramulu alias Lehidas alias Peddi Rajulu alias Ramesh Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1982 SC 1543 : (1982) CriLJ 2357 : (1983) 1 Crimes 267 : (1982) 2 SCALE 903 : (1982) 3 SCC 301 : (1983) 1 SCR 635

National Security Act, 1980 — Section 3

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Supreme Court15 Oct 1982Disposed Of

Mool Chand Yadav and Another Vs Raza Buland Sugar Company Limited, Rampur and Others

Supreme Court Of India · (1983) 31 BLJR 96 : (1982) 2 SCALE 947 : (1982) 3 SCC 484 : (1982) 14 UJ 831

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Supreme Court15 Oct 1982Disposed Of

Biru Mahato Vs District Magistrate Dhanbad

Supreme Court Of India · AIR 1982 SC 1539 : (1982) 30 BLJR 569 : (1982) CriLJ 2354 : (1983) 1 Crimes 57 : (1982) 2 SCALE 899 : (1982) 3 SCC 322 : (1983) 1 SCR 584

Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 307, 323, 34, 341, 506

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Supreme Court15 Oct 1982Allowed

M.M. Gupta and Others Vs State of Jammu and Kashmir and Others State of Jammu and Kashmir Vs M.M. Gupta and Others

Supreme Court Of India · AIR 1982 SC 1579 : (1982) 45 FLR 436 : (1982) LabIC 1970 : (1982) 2 SCALE 913 : (1982) 3 SCC 412 : (1983) 1 SCR 593 : (1982) 1 SLJ 82

Constitution of India, 1950 — Article 226, 233, 235, 32Constitution of Jammu and Kashmir, 1956 — Article 109, 111

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Supreme Court15 Oct 1982Disposed Of

Mool chand Yadav and Another Vs Raza Buland Sugar Co. Ltd. and Others

Supreme Court Of India · (1982) 10 SC CK 0001

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Supreme Court14 Oct 1982Dismissed

Kishan Chand Mangal Vs State of Rajasthan

Supreme Court Of India · AIR 1982 SC 1511 : (1983) 1 Crimes 20 : (1982) 2 SCALE 879 : (1982) 3 SCC 466 : (1983) 1 SCR 569 : (1982) 14 UJ 885

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 33Penal Code, 1860 (IPC) — Section 161

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Supreme Court13 Oct 1982dismissed

Ibrahim Ahmad Batti alias Mohd. Akhtar Hussain alias Kandar Ahmed Wagher alias Iqbal alias Gulam Vs State of Gujarat and Others

Supreme Court Of India · AIR 1982 SC 1500 : (1983) 1 Crimes 275 : (1982) 2 SCALE 888 : (1982) 3 SCC 440 : (1983) 1 SCR 540

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22(5), 32

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Supreme Court13 Oct 1982Allowed

Maharashtra State Electricity Board, Bombay Vs Official Liquidator, High Court, Ernakulam and Another

Supreme Court Of India · AIR 1982 SC 1497 : (1983) KLT 1 : (1982) 2 SCALE 875 : (1982) 3 SCC 358 : (1983) 1 SCR 561 : (1982) 14 UJ 839

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 456(2)Contract Act, 1872 — Section 128, 134

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Supreme Court11 Oct 1982allowed

Municipal Board, Pratabgarh and Another Vs Mahendra Singh Chawla and Others

Supreme Court Of India · AIR 1982 SC 1493 : (1982) 45 FLR 382 : (1982) LabIC 1783 : (1982) 2 SCALE 1106 : (1982) 3 SCC 331 : (1983) 1 SLJ 440 : (1982) 14 UJ 626

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 161

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Supreme Court07 Oct 1982Disposed Of

M/S.Precision Steel and Engineering Works and Another Vs Prem Deva Niranjan Deva Tayal

Supreme Court Of India · AIR 1982 SC 1518 : (1982) 1 SCALE 849 : (1982) 3 SCC 270 : (1983) 1 SCR 498 : (1982) 14 UJ 631

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 5Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(5), 37(1)

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Supreme Court01 Oct 1982Dismissed

State of Andhra Pradesh Vs S.R. Rangadamappa

Supreme Court Of India · (1982) ACR 467 : AIR 1982 SC 1492 : (1982) CriLJ 2364 : (1983) 1 Crimes 402 : (1982) 1 SCALE 842 : (1982) 3 SCC 223 : (1983) 1 SCR 496

Andhra Pradesh Excise Act, 1968 — Section 34

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