Supreme Court31 Mar 1983Allowed
Globe Transport Corporation Vs Triveni Engineering Works and Another
Supreme Court Of India · (1984) 2 ACC 34 : (1984) ACJ 465 : (1984) 86 PLR 259 : (1983) 4 SCC 707
Civil Procedure Code, 1908 (CPC) — Section 19, 20
COURT ARCHIVE
Supreme Court Of India judgments, 1983
376 judgments · page 15 of 19
Supreme Court31 Mar 1983dismissed
Executive Committee of Meerut College, Meerut and Others Vs Vice-Chancellor, Meerut University, Meerut and Another
Supreme Court Of India · AIR 1983 SC 1146 : (1983) 2 LLJ 11 : (1983) 1 SCALE 312 : (1983) 2 SCC 397 : (1983) 2 SCR 622
COMPANIES ACT, 1956 — Section 6
Supreme Court31 Mar 1983Dismissed
Mohd. Shakeel Wahid Ahmed Vs State of Maharashtra and Others
Supreme Court Of India · AIR 1983 SC 541 : (1983) CriLJ 967 : (1983) 1 Crimes 1013 : (1983) KLJ 296 : (1983) 1 SCALE 308 : (1983) 2 SCC 392 : (1983) 2 SCR 614
Constitution of India, 1950 — Article 32
Supreme Court31 Mar 1983Dismissed
State of Karnataka and Another Vs H. Ganesh Kamath and Others
Supreme Court Of India · AIR 1983 SC 550 : (1983) 1 SCALE 705 : (1983) 1 SCALE 321 : (1983) 2 SCC 402 : (1983) 2 SCR 665
Karnataka Motor Vehicles Rules, 1963 — Rule 5(2)Motor Vehicles Act, 1939 — Section 15, 17, 21(2), 7(1), 7(7)
Supreme Court31 Mar 1983Dismissed
Aher Pitha Vajshi and Others Vs State of Gujarat
Supreme Court Of India · AIR 1983 SC 599 : (1983) CriLJ 1049 : (1983) 2 GLR 1161 : (1983) 1 SCALE 304
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court25 Mar 1983Dismissed
A.A. Calton Vs Director of Education and Another
Supreme Court Of India · AIR 1983 SC 1143 : (1983) 1 LLJ 502 : (1983) 1 SCALE 316 : (1983) 3 SCC 33 : (1983) 2 SCR 598 : (1983) 1 SLJ 454
Uttar Pradesh Intermediate Education Act, 1921 — Section 16F, 16F(4)
Supreme Court24 Mar 1983dismissed
Y.V. Rangaiah and Others Vs J. Sreenivasa Rao and Others State of Andhra Pradesh and Others Vs J. Sreenivasa Rao and Others
Supreme Court Of India · AIR 1983 SC 852 : (1983) 2 LLJ 23 : (1983) 1 SCALE 296 : (1983) 3 SCC 284
Andhra Pradesh Registration and Subordinate Service (Amendment) Rules, 1977 — Rule 5Andhra Pradesh Registration and Subordinate Service Rules, 1976 — Rule 4(1), 4(2)
Supreme Court24 Mar 1983Dismissed
Sehaj Ram Vs State of Haryana
Supreme Court Of India · AIR 1983 SC 614 : (1983) CriLJ 993 : (1983) 3 Crimes 280 : (1983) 1 SCALE 293 : (1983) 3 SCC 280
Penal Code, 1860 (IPC) — Section 300, 302, 304
Supreme Court24 Mar 1983Disposed Of
Sher Singh and Others Vs State of Punjab
Supreme Court Of India · AIR 1983 SC 465 : (1983) 1 Crimes 1017 : (1983) 2 MLJ 46 : (1983) 1 SCALE 283 : (1983) 2 SCC 344 : (1983) 2 SCR 582
Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 413, 414, 432, 433
Supreme Court23 Mar 1983Allowed
Roshan Lal Raina Vs State of Jammu and Kashmir
Supreme Court Of India · AIR 1983 SC 631 : (1983) CriLJ 975 : (1983) 1 Crimes 1076 : (1983) 1 SCALE 292 : (1983) 2 SCC 429
Constitution of India, 1950 — Article 136Ranbir Penal Code, 1989 — Section 409
Supreme Court22 Mar 1983Dismissed
A.A. Calton Vs The Director of Education and Another
Supreme Court Of India · (1983) 9 AWC 368
Constitution of India, 1950 — Article 226, 30Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 16E(1), 16F, 16F(4)
Supreme Court11 Mar 1983Dismissed
EARABHADRAPPA ALIAS KRISHNAPPA Vs State of Karnataka
Supreme Court Of India · AIR 1983 SC 70 : AIR 1983 SC 446 : (1983) CriLJ 846 : (1983) 2 SCC 330
Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 302, 392, 411
Supreme Court11 Mar 1983allowed
Krothapalli Satyanarayana Vs Koganti Ramaiah and Others
Supreme Court Of India · AIR 1983 SC 452 : (1983) 1 SCALE 862 : (1984) 2 SCC 439
Supreme Court11 Mar 1983allowed
State of Uttar Pradesh Vs Lakshmi Brahman and Another
Supreme Court Of India · (1983) 7 ACR 198 : AIR 1983 SC 439 : (1983) CriLJ 839 : (1983) 1 Crimes 797 : (1983) 1 SCALE 274 : (1983) 2 SCC 372 : (1983) 2 SCR 537
Criminal Procedure Code, 1973 (CrPC) — Section 116, 125, 137, 138, 145Penal Code, 1860 (IPC) — Section 302
Supreme Court11 Mar 1983Disposed Of
K.P. Mohammed Vs State of Kerala
Supreme Court Of India · (1983) 1 Crimes 796 : (1983) KLT 380 : (1984) SCC 684 Supp : (1984) 1 SCC 684 Supp
Penal Code, 1860 (IPC) — Section 302Representation of the People Act, 1951 — Section 86(7)
Supreme Court11 Mar 1983Dismissed
Om Prakash and Others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1983 SC 431 : (1983) CriLJ 831 : (1984) 1 Crimes 804 : (1983) 1 SCALE 245 : (1983) 2 SCC 358 : (1983) 2 SCR 564
Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 396
Supreme Court10 Mar 1983Allowed
Ajit Singh and Others Vs State of Punjab and Another
Supreme Court Of India · AIR 1983 SC 494 : (1983) LabIC 614 : (1983) 1 LLJ 410 : (1983) 1 SCALE 262 : (1983) 2 SCC 217 : (1983) 2 SCR 517 : (1983) 1 SLJ 370
Constitution of India, 1950 — Article 14, 16, 32Punjab Town Improvement Act, 1922 — Section 103, 17Punjab Trust Services (Recruitment and Conditions of Service) Rules, 1978 — Rule 9(2)
Supreme Court07 Mar 1983Disposed Of
Kiranmal Zumerlal Borana Marawadi Vs Dnyanoba Bajirao Khot and Others
Supreme Court Of India · AIR 1983 SC 461 : (1983) 4 SCC 223
Supreme Court04 Mar 1983Dismissed
Raza Pasha alias Kamar Miyan Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1983 SC 575 : (1983) CriLJ 977 : (1983) 1 Crimes 209 : (1983) 1 SCALE 209 : (1984) SCC 354 Supp : (1984) 1 SCC 354 Supp
Penal Code, 1860 (IPC) — Section 302
Supreme Court03 Mar 1983Disposed Of
Suklal Hansda and Others Vs State of West Bengal
Supreme Court Of India · (1986) 4 SCC 433