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COURT ARCHIVE

Supreme Court Of India judgments, 1982

227 judgments · page 9 of 12

Supreme Court02 Mar 1982Dismissed

Nagesh Bisto Desai and Others Vs Khando Tirmal Desai and Others

Supreme Court Of India · AIR 1982 SC 887 : (1982) 1 SCALE 418 : (1982) 2 SCC 79 : (1982) 3 SCR 341 : (1982) 14 UJ 784

Bombay Hereditary Offices Act, 1874 — Section 15(1)Bombay Inferior Villages Watans Abolition Act, 1958 — Section 4Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 3, 4, 7, 7(3)<
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Supreme Court26 Feb 1982Allowed

Jyoti Basu and Others Vs Debi Ghosal and Others

Supreme Court Of India · AIR 1982 SC 983 : (1982) 1 SCALE 115 : (1982) 1 SCC 691 : (1982) 3 SCR 318 : (1982) 14 UJ 186

Constitution Of India, 1950 — Article 136, 324, 325, 326, 327, 328Code Of Civil Procedure, 1908 — Order 1 Rule 10Representation Of The People Act, 1951 — Section 79, 80, 80A, 80(b), 81, 82, 83, 84, 86, 86(4), 87, 87(1), 90, 97, 98, 99, 99(1), 100, 100(1), 101, 110, 110(3)(c), 112(3), 123
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Supreme Court22 Feb 1982Allowed

Randhir Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1982 SC 879 : (1982) 30 BLJR 275 : (1982) 44 FLR 299 : (1982) LabIC 806 : (1982) 1 LLJ 344 : (1982) 1 SCALE 110 : (1982) 1 SCC 618 : (1982) 3 SCR 298 : (1982) 1 SLJ 490 : (1982) 14 UJ 193

Constitution of India, 1950 — Article 14, 16, 32, 39
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Supreme Court17 Feb 1982Allowed

Mohanlal Gangaram Gehani Vs State of Maharashtra

Supreme Court Of India · (1982) ACR 156 : AIR 1982 SC 839 : (1983) 1 Crimes 83 : (1982) 1 SCALE 143 : (1982) 1 SCC 700 : (1982) 3 SCR 277

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 145, 21, 32Penal Code, 1860 (IPC) — Section 323, 326, 34
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Supreme Court16 Feb 1982Allowed

Padma Srinivasan Vs Premier Insurance Company Limited

Supreme Court Of India · (1982) ACJ 191 : AIR 1982 SC 836 : (1983) 53 CompCas 333 : (1982) 44 FLR 271 : (1982) 1 SCALE 107 : (1982) 1 SCC 613 : (1982) 3 SCR 244 : (1982) 14 UJ 248

Motor Vehicles (Amendment) Act, 1969 — Section 95(2)Motor Vehicles Act, 1939 — Section 95(2)
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Supreme Court12 Feb 1982Dismissed

Harbans Singh Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1982 SC 849 : (1982) CriLJ 795 : (1982) 1 SCALE 95 : (1982) 2 SCC 101 : (1982) 3 SCR 235 : (1982) 14 UJ 181

Constitution of India, 1950 — Article 136, 14, 32, 72Penal Code, 1860 (IPC) — Section 302, 53
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