COURT ARCHIVE

Supreme Court Of India judgments, 1983

376 judgments · page 12 of 19

Supreme Court09 May 1983

Union of India (UOI) and Others Vs Bombay Tyre International Ltd. and Others

Supreme Court Of India · AIR 1984 SC 420 : (1983) 2 CompLJ 4 : (1984) 2 ECC 102 : (1983) 3 ECR 653 : (1983) 12 ELT 869 : (1983) MhLj 539 : (1983) MPLJ 441 : (1983) 1 SCALE 521 : (1984) 1 SCC 467 : (1983) 4 SCC 210 : (1984) 1 SCR 347

Central Excises and Salt Act, 1944 — Section 3(2), 4, 4(1), 4(2), 4(3)

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Supreme Court06 May 1983Dismissed

R. Viswan and Others Vs Union of India (UOI) and Others Mrs. Nirmal Chambers and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1983 SC 658 : (1983) 2 Crimes 392 : (1983) 2 LLJ 157 : (1983) 1 SCALE 497 : (1983) 3 SCC 401 : (1983) 3 SCR 60

Army Act, 1950 — Section 21, 4, 4(1), 4(4), 63Army Rules, 1954 — Rule 19, 20, 21

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Supreme Court06 May 1983Allowed

Lakshman and Others Vs State of M.P.

Supreme Court Of India · (1983) JLJ 690

Constitution of India, 1950 — Article 14, 19(1), 301Forest Act, 1927 — Section 2, 32, 76Madhya Pradesh Grazing Rates Rules, 1974 — Rule 2(5), 2(5), 3, 3(2), 4

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Supreme Court06 May 1983Allowed

State of Gujarat Vs Naginbhai Dhulabhai Patel and Others

Supreme Court Of India · AIR 1983 SC 839 : (1983) CriLJ 1112 : (1983) 2 Crimes 332 : (1983) 2 GLR 1189 : (1983) 1 SCALE 569 : (1983) 3 SCC 316

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Penal Code, 1860 (IPC) — Section 149, 302

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Supreme Court06 May 1983Disposed Of

Bhagwant Singh Vs Commissioner of Police, Delhi

Supreme Court Of India · AIR 1983 SC 826 : (1983) CriLJ 1081 : (1983) 2 Crimes 480 : (1983) 1 SCALE 611 : (1983) 3 SCC 344 : (1983) 3 SCR 109

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 174, 175Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 306, 309

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Supreme Court06 May 1983Allowed

Lakshman Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1983 SC 656 : (1983) 1 SCALE 577 : (1983) 3 SCC 275 : (1983) 3 SCR 124

Constitution of India, 1950 — Article 14, 19(1), 301Forest Act, 1927 — Section 2, 32, 76Madhya Pradesh Grazing Rules, 1979 — Rule 7

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Supreme Court06 May 1983Dismissed

Hoechst Pharmaceuticals Ltd. and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 1983 SC 1019 : (1985) 154 ITR 64 : (1983) 1 SCALE 723 : (1983) 4 SCC 45 : (1983) 3 SCR 130 : (1984) 55 STC 1

Constitution of India, 1950 — Article 200Finance Act, 1981 — Section 2, 5(1), 5(3)

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Supreme Court06 May 1983Dismissed

Shiv Dutt Rai Fateh Chand and Others Vs Union of India (UOI) and Another Om Prakash Sheo Prakash and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1984 SC 1194 : (1984) 148 ITR 664 : (1983) 1 SCALE 590 : (1983) 3 SCC 529 : (1983) 3 SCR 198 : (1983) 53 STC 289

Central Sales Tax (Amendment) Act, 1976 — Section 9, 9(1)Central Sales Tax Act, 1956 — Section 9(2)Constitution of India, 1950 — Article 14, 19(1), 20(1)

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Supreme Court06 May 1983Allowed

State of Mysore and Others Vs M.L. Nagade and Gadag and Others

Supreme Court Of India · AIR 1983 SC 762(2) : (1983) 1 SCALE 618 : (1983) 3 SCC 253 : (1983) 3 SCR 93

Andhra Pradesh (Telangana Area) Land Revenue Rules, 1951 — Rule 71Bombay Land Revenue Code, 1879 — Section 214, 48Bombay Land Revenue Rules, 1921 — Rule 81

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Supreme Court05 May 1983Allowed

M. Ramnarain Private Limited and Another Vs State Trading Corporation of India Limited

Supreme Court Of India · AIR 1983 SC 786 : (1983) 2 CompLJ 163 : (1983) 1 SCALE 548 : (1983) 3 SCC 75 : (1983) 3 SCR 25

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 20 Rule 11, 2(2)Constitution of India, 1950 — Article 133Evidence Act, 1872 — Section 77

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Supreme Court05 May 1983

National Textile Workers'' Union Vs P.R. Ramakrishnan and Others

Supreme Court Of India · AIR 1983 SC 759 : (1983) CriLJ 1102 : (1983) 1 LLJ 45(1) : (1983) 1 SCALE 530 : (1983) 3 SCC 105 : (1983) 3 SCR 12

Contempt of Courts Act, 1971 — Section 12Penal Code, 1860 (IPC) — Section 161

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Supreme Court05 May 1983Disposed Of

Smt. Dipo Vs Wassan Singh and Others

Supreme Court Of India · AIR 1983 SC 846 : (1983) 1 SCALE 582 : (1983) 3 SCC 376 : (1983) 3 SCR 20

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 3

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Supreme Court04 May 1983Dismissed

Veluswamy and Others Vs State of Tamil Nadu Muthuswamy and Others Vs State of Tamil Nadu

Supreme Court Of India · AIR 1983 SC 832 : (1983) 1 SCALE 649 : (1983) 3 SCC 493

Criminal Procedure Code, 1973 (CrPC) — Section 107, 157(3)Penal Code, 1860 (IPC) — Section 148, 149, 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

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Supreme Court03 May 1983Disposed Of

Bishan Singh and Others Vs State of Punjab Balbir Singh Vs Jullundur Singh and State of Punjab

Supreme Court Of India · AIR 1983 SC 748 : (1983) CriLJ 973 : (1983) 1 SCALE 773

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 308, 34

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Supreme Court03 May 1983Dismissed

Gujarat State Financial Corporation Vs Lotus Hotels Pvt. Ltd.

Supreme Court Of India · AIR 1983 SC 848 : (1983) 2 CompLJ 202 : (1983) 2 GLR 1352 : (1983) 1 SCALE 584 : (1983) 3 SCC 379

Constitution of India, 1950 — Article 12, 226State Financial Corporations Act, 1951 — Section 3

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Supreme Court03 May 1983Allowed

Gunendra Prasad Sengupta Vs Union of India (UOI) and Others

Supreme Court Of India · (1983) 2 LLJ 172 : (1983) 1 SCALE 516 : (1983) 3 SCC 303 : (1983) 3 SCR 6 : (1983) 1 SLJ 699

Constitution of India, 1950 — Article 226

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Supreme Court03 May 1983Allowed

State of Maharashtra Vs Vyasendra

Supreme Court Of India · AIR 1983 SC 632 : (1983) 1 SCALE 519 : (1983) 3 SCC 70 : (1983) 3 SCR 1

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 4

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Supreme Court29 Apr 1983Disposed Of

Director of Printing and Stationery and Stores Purchase, etc. Vs C. Laxamaiah and Others

Supreme Court Of India · (1983) 2 SCALE 70 : (1984) 1 SCC 302

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Supreme Court29 Apr 1983dismissed

Dr. Vijay Kumar Kathuria Vs State of Haryana and Others

Supreme Court Of India · AIR 1983 SC 622 : (1983) 1 SCALE 580 : (1983) 3 SCC 333 : (1983) 2 SCR 1037

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Supreme Court28 Apr 1983dismissed

Patel Sureshbhai Jashbhai Vs Patel Satabhai Mathurbhai

Supreme Court Of India · AIR 1983 SC 648 : (1983) 2 GLR 1152 : (1983) 1 SCALE 524 : (1983) 3 SCC 294 : (1983) 2 SCR 992

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 32G, 32PPConstitution of India, 1950 — Article 227

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