COURT ARCHIVE

Supreme Court Of India judgments, 1982

227 judgments · page 6 of 12

Supreme Court06 Aug 1982

Food Corporation of India and Another Vs Yadav Engineer and Contractor

Supreme Court Of India · AIR 1982 SC 1302 : (1982) 2 SCC 499

Arbitration Act, 1940 — Section 20, 34, 4, 41(2)Civil Procedure Code, 1908 (CPC) — Order 30 Rule 8, Order 39 Rule 1, Order 39 Rule 2, 115, 151Constitution of India, 1950 — Article 141, 19

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Supreme Court04 Aug 1982Disposed Of

Hoshiam Shavaksha Dolikuka Vs Thrity Hoshie Dolikuka

Supreme Court Of India · AIR 1982 SC 1457 : (1982) CriLJ 1937 : (1982) 1 SCALE 585 : (1982) 2 SCC 577 : (1982) 14 UJ 583

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Supreme Court04 Aug 1982Disposed Of

Thrity Hoshie Dolikuka Vs Hoshiam Shavaksha Dolikuka

Supreme Court Of India · AIR 1982 SC 1276 : (1982) 1 SCALE 608 : (1982) 2 SCC 544 : (1983) 1 SCR 49

Divorce Act, 1869 — Section 41Guardians and Wards Act, 1890 — Section 17, 7Hindu Marriage Act, 1955 — Section 26

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Supreme Court03 Aug 1982Dismissed

Smt. Ram Piari and Others Vs Rallia Ram and Others

Supreme Court Of India · AIR 1982 SC 1314 : (1982) 1 SCALE 574 : (1982) 2 SCC 536 : (1982) 14 UJ 588

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Supreme Court30 Jul 1982Dismissed

Reynold Rajamani and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1982 SC 1261 : (1982) 1 SCALE 566 : (1982) 2 SCC 474 : (1983) 1 SCR 32 : (1982) 14 UJ 570

Constitution Of india, 1950 — Article 14Special Marriage Act, 1954 — Section 28Indian Divorce Act, 1869 — Section 7

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Supreme Court30 Jul 1982Disposed Of

Smt. Bimla Dewan Vs Lieutenant-Governor of Delhi

Supreme Court Of India · AIR 1982 SC 1257 : (1982) CriLJ 1737 : (1982) 1 SCALE 563 : (1982) 2 SCC 469 : (1983) 1 SCR 42

Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 3, 3(2), 8Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 427

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Supreme Court30 Jul 1982Dismissed

Agencia Commercial International Limited and Others Vs Custodian of the Branches of Banco Nacional Ultramarino

Supreme Court Of India · AIR 1982 SC 1268 : (1982) 3 CompLJ 117 : (1982) 1 SCALE 575 : (1982) 2 SCC 482 : (1982) 1 SCR 16 : (1982) 14 UJ 561

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 16Constitution of India, 1950 — Article 240Negotiable Instruments Act, 1881 (NI) — Section 81

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Supreme Court29 Jul 1982Disposed Of

Jaya Mala Vs Home Secretary, Government of Jammu and Kashmir and Others

Supreme Court Of India · AIR 1982 SC 1297 : (1982) CriLJ 1777 : (1982) 1 SCALE 558 : (1982) 2 SCC 538 : (1982) 14 UJ 859

Jammu and Kashmir Public Safety Act, 1978 — Section 8Penal Code, 1860 (IPC) — Section 307, 504, 506

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Supreme Court28 Jul 1982Dismissed

State of Maharashtra Vs Ramdas Shrinivas Nayak and Another

Supreme Court Of India · AIR 1982 SC 1249 : (1982) CriLJ 1581 : (1983) 1 Crimes 335 : (1982) 1 SCALE 545 : (1982) 2 SCC 463 : (1983) 1 SCR 8

Constitution of India, 1950 — Article 133, 134, 136, 163, 74Criminal Procedure Code, 1973 (CrPC) — Section 407, 482Penal Code, 1860 (IPC) — Section 161, 185

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Supreme Court26 Jul 1982dismissed

S.L. Ahmed and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1982 SC 1253 : (1982) 45 FLR 283 : (1982) LabIC 1334 : (1982) 2 LLJ 399 : (1982) 1 SCALE 532 : (1982) 2 SCC 458 : (1983) 1 SCR 1 : (1982) 2 SLJ 232 : (1982) 14 UJ 575

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Supreme Court19 Jul 1982Dismissed

Krishna Prasad Sinha Vs State of Bihar and Others

Supreme Court Of India · AIR 1983 SC 578 : (1982) 30 BLJR 455 : (1983) 2 LLJ 263 : (1983) PLJR 13 : (1982) 1 SCALE 561 : (1982) 2 SCC 497 : (1982) 14 UJ 592

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Supreme Court11 Jun 1982Dismissed

Dalchand Vs Municipal Corporation, Bhopal and Another

Supreme Court Of India · (1982) ACR 339 : AIR 1983 SC 303 : (1982) 30 BLJR 420 : (1983) CriLJ 448 : (1982) 1 SCALE 573 : (1984) 2 SCC 486 : (1982) 14 UJ 559

Prevention of Food Adulteration Rules, 1955 — Rule 9

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Supreme Court28 May 1982Allowed

Kailash Pandey Vs State of Uttar Pradesh and Others

Supreme Court Of India · (1982) ACR 341 : AIR 1983 SC 317 : (1982) 30 BLJR 422 : (1983) CriLJ 452 : (1982) 1 SCALE 495 : (1984) 2 SCC 397 : (1982) 14 UJ 876

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

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Supreme Court21 May 1982Dismissed

Phillippa Anne Duke Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 1982 SC 69 : AIR 1982 SC 1178 : (1982) 3 SCR 769

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 32

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Supreme Court11 May 1982Disposed Of

Mrs. Veena Sethi Vs State of Bihar and Others

Supreme Court Of India · AIR 1983 SC 339 : (1983) CriLJ 675 : (1983) PLJR 1 : (1982) 1 SCALE 793 : (1982) 2 SCC 583 : (1982) 14 UJ 543

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304, 309

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Supreme Court11 May 1982Allowed

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

Supreme Court Of India · AIR 1982 SC 1473(2) : (1982) 30 BLJR 401 : (1982) 45 FLR 140 : (1982) 1 SCALE 817 : (1982) 2 SCC 494 : (1982) 14 UJ 553

Contract Labour (Regulation and Abolition) Act, 1970 — Section 21Employment of Children Act, 1938 — Section 3Equal Remuneration Act, 1976 — Section 4, 5

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Supreme Court07 May 1982Dismissed

Trade Links Limited, New Delhi and Others Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1982 SC 1137 : (1982) 1 SCALE 486 : (1982) 2 SCC 337 : (1982) 3 SCR 755 : (1982) 14 UJ 411

Constitution of India, 1950 — Article 32

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Supreme Court07 May 1982Dismissed

Sardar Govindrao and Others Vs State of Madhya Pradesh and Others

Supreme Court Of India · AIR 1982 SC 1201 : (1982) 2 SCC 414 : (1982) 3 SCR 729 : (1982) 14 UJ 767

Central Provinces and Berar Revocation of Land Revenue Exemptions Act, 1948 — Section 5(3)

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Supreme Court07 May 1982Dismissed

T.N. Saxena and Others Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1982 SC 1244 : (1982) 44 FLR 380 : (1982) 2 LLJ 161 : (1982) 1 SCALE 481 : (1982) 2 SCC 319 : (1982) 3 SCR 719 : (1982) 2 SLJ 37 : (1982) 14 UJ 374

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Supreme Court07 May 1982Dismissed

Govindrao (Sardar) and Others Vs State of M.P. and Others

Supreme Court Of India · (1982) JLJ 559

Central Provinces and Berar Revocation of Land Revenue Exemptions Act, 1948 — Section 5(2), 5(3), 5(4)

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