COURT ARCHIVE

Supreme Court Of India judgments, 1982

227 judgments · page 5 of 12

Supreme Court30 Sept 1982Disposed Of

Paramjit Singh Sandhu and Others Vs Ram Rakha Mal and Others

Supreme Court Of India · AIR 1983 SC 314 : (1983) 31 BLJR 1 : (1982) 45 FLR 387 : (1983) LabIC 426 : (1983) 1 LLJ 213 : (1982) 1 SCALE 843 : (1982) 3 SCC 191 : (1982) 14 UJ 678

Punjab Police Service Rules, 1959 — Rule 10, 3, 6, 8

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Supreme Court18 Sept 1982

People''s Union for Democratic Rights and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1982 SC 1473 : (1982) 30 BLJR 401 : (1982) 2 LLJ 454 : (1982) 1 SCALE 818 : (1982) 1 SCALE 817 : (1982) 3 SCC 235 : (1983) 1 SCR 456 : (1982) 14 UJ 657

Constitution of India, 1950 — Article 14, 17, 21, 23, 24Contract Labour (Regulation and Abolition) Act, 1970 — Section 20, 21Employment of Children Act, 1938 — Section 3(3)

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Supreme Court17 Sept 1982dismissed

Raverdy Marc Germain Jules Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1983 SC 311 : (1983) CriLJ 449 : (1983) 1 Crimes 1 : (1982) 1 SCALE 838 : (1982) 3 SCC 135

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

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Supreme Court17 Sept 1982Allowed

Yumnam Mangibabu Singh Vs State of Manipur and Others

Supreme Court Of India · AIR 1983 SC 300 : (1983) CriLJ 445 : (1983) 1 Crimes 11 : (1982) 1 SCALE 811 : (1982) 3 SCC 18 : (1982) 14 UJ 854

Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 121, 121A

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Supreme Court17 Sept 1982Dismissed

Janshi and Company and Others Vs State of Tamil Nadu and Others

Supreme Court Of India · (1982) 1 SCALE 805 : (1982) 3 SCC 15 : (1982) 14 UJ 655

Constitution of India, 1950 — Article 14, 19(1)Madras Prohibition Act, 1937 — Section 17C, 17D, 17E, 18B, 20BTamil Nadu Liquor (Licence and Permit) Rules, 1960 — Rule 10, 16, 18, 21, 22

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Supreme Court16 Sept 1982Disposed Of

Raj Kishore Prasad Vs State of Bihar and Others

Supreme Court Of India · AIR 1983 SC 320 : (1983) CriLJ 629 : (1983) 1 Crimes 15 : (1982) 1 SCALE 789 : (1982) 3 SCC 10 : (1982) 14 UJ 726

National Security Act, 1980 — Section 8

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Supreme Court13 Sept 1982Allowed

Fazal Rab Choudhary Vs State of Bihar

Supreme Court Of India · AIR 1983 SC 323 : (1983) CriLJ 632 : (1982) 1 PLJR 100 : (1982) 1 SCALE 803 : (1982) 3 SCC 9

Penal Code, 1860 (IPC) — Section 377

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Supreme Court09 Sept 1982Dismissed

Shri Niwas and Others Vs Delhi Administration and Others

Supreme Court Of India · AIR 1982 SC 1391 : (1982) 1 SCALE 807 : (1982) 3 SCC 209

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Supreme Court31 Aug 1982Disposed Of

Shiv Dayal Srivastava Vs Union of India (UOI)

Supreme Court Of India · (1984) 48 FLR 287 : (1982) 1 SCALE 804 : (1982) 3 SCC 181

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Supreme Court30 Aug 1982Dismissed

Gurmail Singh and Others Vs State of Punjab

Supreme Court Of India · (1982) ACR 441 : AIR 1982 SC 1466 : (1982) CriLJ 1946 : (1982) 1 SCALE 708 : (1982) 3 SCC 185

Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 324

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Supreme Court30 Aug 1982Allowed

Munna alias Vijay Kant Vs State of Rajasthan

Supreme Court Of India · AIR 1982 SC 1465 : (1982) CriLJ 1945 : (1983) 1 Crimes 41 : (1982) 1 SCALE 707 : (1982) 3 SCC 380 : (1982) 14 UJ 872

Penal Code, 1860 (IPC) — Section 307, 452

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Supreme Court26 Aug 1982Disposed Of

Smt. Jamna Devi and Others Vs Kude Ram and Another

Supreme Court Of India · AIR 1982 SC 1456 : (1982) 1 SCALE 815 : (1982) 3 SCC 376 : (1982) 14 UJ 850

Delhi Rent Control Act, 1958 — Section 25

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Supreme Court26 Aug 1982Dismissed

Kartar Singh and Others Vs State of Haryana

Supreme Court Of India · (1982) ACR 458 : AIR 1982 SC 1439 : (1982) CriLJ 1772 : (1983) 1 Crimes 43 : (1982) 2 GLR 421 : (1982) 1 SCALE 671 : (1982) 3 SCC 1 : (1983) 1 SCR 445 : (1982) 14 UJ 621

Constitution of India, 1950 — Article 14, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 428, 432, 433, 433A, 434Penal Code, 1860 (IPC) — Section 302, 304, 305, 307, 394

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Supreme Court25 Aug 1982Dismissed

Lt.-Col. Prithi Pal Singh Bedi and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1982 SC 1413 : (1983) CriLJ 647 : (1982) 1 SCALE 676 : (1982) 3 SCC 140 : (1983) 1 SCR 393 : (1982) 2 SLJ 582 : (1982) 14 UJ 695

Army Act, 1950 — Section 113, 125, 191, 192, 7Army Rules, 1954 — Rule 180, 187, 187(3), 22, 23Constitution of India, 1950 — Article 19(1), 21, 32, 33

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Supreme Court24 Aug 1982Disposed Of

Sant Bir Vs State of Bihar

Supreme Court Of India · AIR 1982 SC 1470 : (1983) 31 BLJR 119 : (1982) CriLJ 1933 : (1983) 1 Crimes 64 : (1982) PLJR 97 : (1982) 1 SCALE 668 : (1982) 3 SCC 131 : (1982) 14 UJ 843

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 302

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Supreme Court24 Aug 1982Allowed

Rani Choudhury Vs Lt.-Col. Suraj Jit Choudhury

Supreme Court Of India · AIR 1982 SC 1397 : (1982) 1 SCALE 657 : (1982) 2 SCC 596 : (1983) 1 SCR 372 : (1982) 14 UJ 594

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 96

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Supreme Court19 Aug 1982Disposed Of

Shanti Sarup Gupta Vs Anjuman Isnai Ashria Anjuman Isnai Ashria Vs Shanti Sarup Gupta

Supreme Court Of India · AIR 1982 SC 1461 : (1982) CriLJ 1941 : (1982) 1 SCALE 654 : (1982) 3 SCC 128 : (1982) 14 UJ 590

Constitution of India, 1950 — Article 136

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Supreme Court17 Aug 1982Dismissed

Sampuran Singh Vs State of Punjab

Supreme Court Of India · AIR 1982 SC 1407 : (1983) 1 Crimes 49 : (1982) 45 FLR 272 : (1982) 2 LLJ 281 : (1982) 1 SCALE 647 : (1982) 1 SCALE 411 : (1982) 3 SCC 200 : (1982) 2 SLJ 551

Constitution of India, 1950 — Article 309, 310, 311, 311(1)Criminal Procedure Code, 1973 (CrPC) — Section 417, 417(3), 482Evidence Act, 1872 — Section 74, 80

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Supreme Court16 Aug 1982Dismissed

Dhananjoy Das Vs District Magistrate, Darrang and Another

Supreme Court Of India · AIR 1982 SC 1315 : (1982) CriLJ 1779 : (1983) 1 Crimes 29 : (1982) 1 SCALE 636 : (1982) 2 SCC 521 : (1983) 1 SCR 122 : (1982) 14 UJ 683

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(3)

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Supreme Court16 Aug 1982Disposed Of

Bachan Singh Etc.Etc. Vs State of Punjab and Others

Supreme Court Of India · AIR 1982 SC 1325

Constitution of India, 1950 — Article 14, 19, 19(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 354(3)Penal Code, 1860 (IPC) — Section 302

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