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COURT ARCHIVE

Supreme Court Of India judgments, 1983

376 judgments · page 14 of 19

Supreme Court19 Apr 1983Allowed

Bhugdomal Gangaram and Others Vs State of Gujarat

Supreme Court Of India · AIR 1983 SC 906 : (1983) CriLJ 1276 : (1983) 1 Crimes 1070 : (1983) 1 SCALE 411 : (1984) 1 SCC 319

Bombay Prohibition Act, 1949 — Section 2(41), 65, 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 342
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Supreme Court13 Apr 1983Disposed Of

Titaghur Paper Mills Co. Ltd. and Another Vs State of Orissa and Others

Supreme Court Of India · AIR 1983 SC 603 : (1983) 34 CTR 393 : (1983) 142 ITR 663 : (1983) 1 SCALE 437 : (1983) 2 SCC 433 : (1983) 2 SCR 743 : (1983) 53 STC 315

Central Sales Tax (Orissa) Rules, 1957 — Rule 12(4), 12(5), 15Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 12(4), 13, 23, 23(1), 24
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Supreme Court12 Apr 1983Allowed

Dr. S.S. Khanna Vs Chief Secretary, Patna and Another

Supreme Court Of India · (1983) 7 ACR 273 : AIR 1983 SC 595 : (1983) 31 BLJR 337 : (1983) 1 SCALE 376 : (1983) 3 SCC 42 : (1983) 2 SCR 724

Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(1), 203, 300, 319Penal Code, 1860 (IPC) — Section 109, 323, 504, 506
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Supreme Court12 Apr 1983Dismissed

Balram and Others Vs IIIrd Additional District Judge and Another

Supreme Court Of India · AIR 1983 SC 1137 : (1983) RD 244 : (1983) 1 SCALE 370 : (1983) 2 SCC 419 : (1983) 2 SCR 734

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 9, Order 22 Rule 9(3)Limitation Act, 1963 — Article 120, 121Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Sectio
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Supreme Court07 Apr 1983Disposed Of

Mithu Vs State of Punjab

Supreme Court Of India · AIR 1983 SC 473 : (1983) CriLJ 811 : (1983) 1 Crimes 957 : (1983) 1 SCALE 331 : (1983) 2 SCC 277 : (1983) 2 SCR 690

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3), 397, 397(2), 427(2)Penal Code, 1860 (IPC) — Section 121, 121
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Supreme Court07 Apr 1983

State of Punjab Vs Devinder Kumar and Others

Supreme Court Of India · (1983) 04 SC CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 233, 234, 235, 236, 237Prevention of Food Adulteration Act, 1954 — Section 10(4), 11, 11(1), 16(1), 19(2)Prevention of Food Adulteration Rules, 1955 — Rule 22, 22A, 22B
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Supreme Court06 Apr 1983Dismissed

Binoy Kumar Chatterjee Vs Jugantar Limited and Others

Supreme Court Of India · AIR 1983 SC 865 : (1983) 2 CompLJ 194 : (1983) 2 LLJ 8 : (1983) 3 SCC 289 : (1983) 2 SCR 684

Bengal Industrial Employment (Standing Orders) Rules, 1946 — Rule 2AIndustrial Disputes Act, 1947 — Section 2, 25FWorking Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act,
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Supreme Court05 Apr 1983Disposed Of

Sital Singh Vs State of Punjab

Supreme Court Of India · AIR 1983 SC 652 : (1983) CriLJ 1042 : (1983) 1 Crimes 1011 : (1983) 1 SCALE 319 : (1983) 3 SCC 266

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 302, 304, 324
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Supreme Court04 Apr 1983Disposed Of

State of U.P. Vs Bahadur Singh and Others

Supreme Court Of India · AIR 1983 SC 845 : (1983) 2 CompLJ 192 : (1983) 35 CTR 398 : (1983) 3 ECR 1556 : (1983) 142 ITR 745 : (1983) 1 SCALE 386 : (1983) 3 SCC 73 : (1983) 15 TAXMAN 12

Constitution of India, 1950 — Article 226, 227
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Supreme Court04 Apr 1983Disposed Of

Udai Bhan Gupta Vs Hari Shankar Bansal and Others

Supreme Court Of India · AIR 1984 SC 1469 : (1984) SCC 602 Supp : (1984) 1 SCC 602 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 131, 5Provincial Small Cause Courts Act, 1887 — Section 25
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Supreme Court31 Mar 1983Disposed Of

M. Karunanidhi Vs Dr. H.V. Hande and Others

Supreme Court Of India · AIR 1983 SC 558 : (1983) 1 SCALE 344 : (1983) 2 SCC 473 : (1983) 2 SCR 629

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14Constitution of India, 1950 — Article 225, 327, 329Madras High Court (Original Side) Rules, 1956 — Order 31 Rule 2
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