CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1982

227 judgments · page 7 of 12

Supreme Court05 May 1982Dismissed

Ashok Kumar Vs Delhi Administration and Others

Supreme Court Of India · AIR 1982 SC 1143 : (1982) CriLJ 1191 : (1982) 1 SCALE 459 : (1982) 2 SCC 403 : (1982) 3 SCR 707 : (1982) 14 UJ 485

Constitution of India, 1950 — Article 21, 22, 22(5), 32National Security Act, 1980 — Section 13, 3, 3(1), 8
Read judgment
Supreme Court05 May 1982Dismissed

Ashok Narain Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1982 SC 1222 : (1982) CriLJ 1729 : (1982) 1 SCALE 451 : (1982) 2 SCC 437 : (1982) 14 UJ 484

Constitution of India, 1950 — Article 32Foreign Exchange Regulation Act, 1973 — Section 35
Read judgment
Supreme Court04 May 1982Dismissed

State of Andhra Pradesh and Others Vs G.M. Morey

Supreme Court Of India · (1982) ACR 270 : AIR 1982 SC 1195 : (1982) 30 BLJR 413 : (1982) CriLJ 1571 : (1982) 1 SCALE 445 : (1982) 2 SCC 436 : (1982) 14 UJ 473

Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 304, 306, 307
Read judgment
Supreme Court03 May 1982Dismissed

Union of India (UOI) Vs Gurnam Singh

Supreme Court Of India · AIR 1982 SC 1265 : (1982) 44 FLR 391 : (1982) 1 SCALE 453 : (1982) 2 SCC 314 : (1982) 3 SCR 700 : (1982) 1 SLJ 630 : (1982) 14 UJ 579

All India Services (Leave) Rules, 1955 — Rule 20BConstitution of India, 1950 — Article 221(2)High Court Judges (Conditions of Service) Rules, 1956 — Rule 2
Read judgment
Supreme Court21 Apr 1982dismissed

O.N. Bhatnagar Vs Smt. Rukibai Narsindas and Others

Supreme Court Of India · AIR 1982 SC 1043 : (1982) 84 BOMLR 352 : (1982) MhLj 484 : (1982) 1 SCALE 377 : (1982) 2 SCC 244 : (1982) 3 SCR 681 : (1982) 14 UJ 434

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15, 5(11)Maharashtra Co-operative Societies Act, 1960 — Section 91, 91(1)
Read judgment
Supreme Court16 Apr 1982allowed

Baldev Sahai Bangia Vs R.C. Bhasin

Supreme Court Of India · AIR 1982 SC 1091 : (1982) 1 SCALE 366 : (1982) 2 SCC 210 : (1982) 3 SCR 670 : (1982) 14 UJ 405

Delhi Rent Control Act, 1958 — Section 14(1)
Read judgment
Supreme Court15 Apr 1982Allowed

Gambhir Vs State of Maharashtra

Supreme Court Of India · AIR 1982 SC 1157 : (1982) CriLJ 1243 : (1982) 1 SCALE 388 : (1982) 2 SCC 351 : (1982) 14 UJ 475

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
Read judgment
Supreme Court15 Apr 1982dismissed

K. Rajendran and Others Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 1982 SC 1107 : (1982) LabIC 876 : (1982) 2 LLJ 259 : (1982) 1 SCALE 342 : (1982) 2 SCC 273 : (1982) 3 SCR 628 : (1982) 1 SLJ 604 : (1982) 14 UJ 445

Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 — Section 43, 43(2), 43(4)Constitution of India, 1950 — Article 14, 19(1), 311(2), 38, 43
Read judgment
Supreme Court02 Apr 1982Allowed

Umesh Chandra Vs State of Rajasthan

Supreme Court Of India · AIR 1982 SC 1057 : (1982) 1 SCALE 335 : (1982) 2 SCC 202 : (1982) 3 SCR 583 : (1982) 14 UJ 426

Evidence Act, 1872 — Section 34, 35, 73, 74Penal Code, 1860 (IPC) — Section 302, 363, 363A, 364, 366ARajasthan Children Act, 1970 — Section 26, 3
Read judgment
Supreme Court29 Mar 1982Disposed Of

Union of India (UOI) Vs V.B. Raju

Supreme Court Of India · AIR 1982 SC 1174 : (1982) 45 FLR 328 : (1982) LabIC 1487 : (1982) 1 SCALE 238 : (1982) 2 SCC 326 : (1982) 1 SLJ 602 : (1982) 14 UJ 312

Constitution of India, 1950 — Article 133, 312A(3)High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 15
Read judgment