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Supreme Court Of India judgments, 1983

376 judgments · page 13 of 19

Supreme Court28 Apr 1983dismissed

M.G. Brothers Lorry Service Vs Prasad Textiles

Supreme Court Of India · AIR 1984 SC 15 : (1983) 1 SCALE 481 : (1983) 3 SCC 61 : (1983) 2 SCR 1027

Carriers (Amendment) Act, 1899 — Section 10Carriers Act, 1865 — Section 10, 6, 8Civil Procedure Code, 1908 (CPC) — Section 100A
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Supreme Court27 Apr 1983Disposed Of

Bhagwan Bax Singh and Another Vs State of U.P.

Supreme Court Of India · AIR 1984 SC 1120 : (1984) CriLJ 928 : (1983) 2 Crimes 941 : (1983) 1 SCALE 861 : (1984) 1 SCC 278

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 433Penal Code, 1860 (IPC) — Section 302, 303
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Supreme Court27 Apr 1983Disposed Of

Surjit Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 1983 SC 838 : (1983) CriLJ 1111 : (1983) 1 SCALE 699 : (1983) 3 SCC 565

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 302, 303, 323, 34
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Supreme Court26 Apr 1983dismissed

Azad Singh and Others Vs Barkatullah Khan and Others

Supreme Court Of India · AIR 1983 SC 1139 : (1983) RD 233 : (1983) 1 SCALE 469 : (1983) 3 SCC 111 : (1983) 2 SCR 927

Evidence Act, 1872 — Section 91, 92Uttar Pradesh Land Reforms (Supplementary) Act, 1952 — Section 3Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 12, 13(2)
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Supreme Court26 Apr 1983Dismissed

Ranjan Dwivedi Vs Union of India (UOI)

Supreme Court Of India · AIR 1983 SC 624 : (1983) CriLJ 1052 : (1983) 1 Crimes 1170 : (1983) 1 SCALE 487 : (1983) 3 SCC 307 : (1983) 2 SCR 982

Constitution of India, 1950 — Article 21, 22(1), 227, 227(3), 32Criminal Procedure Code, 1973 (CrPC) — Section 304(1), 395Penal Code, 1860 (IPC) — Section 120B, 302
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Supreme Court26 Apr 1983Allowed

A. Janardhana Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1983 SC 769 : (1983) LabIC 849 : (1983) 2 LLJ 175 : (1983) 1 SCALE 443 : (1983) 3 SCC 601 : (1983) 2 SCR 936 : (1983) 1 SLJ 564

Constitution of India, 1950 — Article 14, 16, 309Military Engineer Services Class I (Recruitment, Promotion and Seniority) Rules, 1949 — Rule 20, 21, 22, 23, 3Military Engineer Services Class I (Recruitment, Promotion and
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Supreme Court22 Apr 1983Disposed Of

Devaki Nandan Prasad Vs State of Bihar and Others

Supreme Court Of India · AIR 1983 SC 1134 : (1983) 31 BLJR 343 : (1983) LabIC 847 : (1984) 1 LLJ 237 : (1983) PLJR 96 : (1983) 1 SCALE 463 : (1983) 4 SCC 20 : (1983) 2 SCR 921 : (1983) 2 SLJ 118

Constitution of India, 1950 — Article 32
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Supreme Court22 Apr 1983Disposed Of

State of Punjab Vs Dial Chand Gian Chand and Company

Supreme Court Of India · AIR 1983 SC 743 : (1983) 1 SCALE 420 : (1983) 2 SCC 503

Constitution of India, 1950 — Article 133(1), 226, 227Punjab Excise Act, 1914 — Section 8(2)Punjab Intoxicants Licence and Sale Rules, 1956 — Rule 6
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Supreme Court19 Apr 1983Dismissed

Naib Singh Vs State of Punjab and Others

Supreme Court Of India · AIR 1983 SC 855 : (1983) CriLJ 1345 : (1983) 1 SCALE 425 : (1983) 2 SCC 454 : (1983) 2 SCR 770

Constitution Of India, 1950 — Article 32Code Of Criminal Procedure, 1973 — Section 117, 402(1), 418, 418(1), 418(2), 419, 428, 433(b)Indian Penal Code, 1860 — Section 53, 53A, 53A(2), 55, 58, 60, 302
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Supreme Court19 Apr 1983Dismissed

Manohar Nath Kaul Vs State of Jammu and Kashmir

Supreme Court Of India · (1983) 7 ACR 278 : AIR 1983 SC 610 : (1983) 1 Crimes 1165 : (1983) 1 SCALE 399 : (1983) 3 SCC 429 : (1983) 2 SCR 791

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 109, 120A, 120B, 161, 166
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