Supreme Court30 Nov 1983dismissed
D.P. Sharma Vs Commissioner and Returning Officer and Others
Supreme Court Of India · AIR 1984 SC 654 : (1983) 2 SCALE 867 : (1984) SCC 157 Supp : (1984) 1 SCC 157 Supp
Conduct of Elections Rules, 1961 — Rule 45, 56
COURT ARCHIVE
Supreme Court Of India judgments, 1983
376 judgments · page 2 of 19
Supreme Court29 Nov 1983Allowed
Brahma Chandra Gupta Vs Union of India (UOI)
Supreme Court Of India · AIR 1984 SC 380 : (1984) 48 FLR 387 : (1984) LabIC 177 : (1983) 2 SCALE 910 : (1984) 2 SCC 433 : (1984) 1 SLJ 566
Arms Act, 1959 — Section 19Explosive Substances Act, 1908 — Section 5
Supreme Court25 Nov 1983Allowed
Hari Ram Vs Hira Singh and Others
Supreme Court Of India · AIR 1984 SC 396 : (1983) 2 SCALE 1107 : (1984) 2 SCC 36 : (1984) 1 SCR 932 : (1984) 16 UJ 225
Conduct of Elections Rules, 1961 — Rule 93(1)Evidence Act, 1872 — Section 165
Supreme Court25 Nov 1983Allowed
Harminder Singh and Others Vs State of Punjab and Others Devinder Singh and Others Vs State of Punjab
Supreme Court Of India · AIR 1984 SC 758 : (1984) 48 FLR 472 : (1984) LabIC 444 : (1984) SCC 351 Supp : (1984) 1 SCC 351 Supp
Supreme Court25 Nov 1983Allowed
Pashupati Nath Sukul and Others Vs Nem Chandra Jain and Others
Supreme Court Of India · AIR 1984 SC 399 : (1983) 2 SCALE 800 : (1984) 2 SCC 404 : (1984) 1 SCR 939 : (1984) 16 UJ 179
Conduct of Elections Rules, 1961 — Rule 2(1), 69, 85Constitution of India, 1950 — Article 102(1), 12, 146, 148(5), 174General Clauses Act, 1897 — Section 3(23), 3(60), 3(8)
Supreme Court24 Nov 1983allowed
Baidyanath Ayurveda Bhawan Mazdoor Union, Patna Vs Management of Shri Baidyanath Ayurveda Bhawan Pvt. Ltd. and Others
Supreme Court Of India · AIR 1984 SC 457 : (1984) 48 FLR 122 : (1984) LabIC 148 : (1984) 1 LLJ 116 : (1983) 2 SCALE 814 : (1984) 1 SCC 280 : (1984) 1 SCC 279 : (1984) 1 SCR 927 : (1984) 1 SLJ 139 : (1984) 16 UJ 155
Supreme Court24 Nov 1983dismissed
P.K. Narayani and Others Vs State of Kerala and Others
Supreme Court Of India · AIR 1984 SC 534 : (1984) 48 FLR 121 : (1983) 2 SCALE 898 : (1984) SCC 212 Supp
Supreme Court24 Nov 1983Allowed
Sebastian M. Hongray Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1984 SC 571 : (1984) 1 Crimes 341 : (1983) 2 SCALE 775 : (1984) 1 SCC 339 : (1984) 1 SCR 904
Constitution of India, 1950 — Article 21, 32Evidence Act, 1872 — Section 123
Supreme Court24 Nov 1983dismissed
Hoshie Shavaksha Dolikuka Vs Thrity Hoshie Dolikuka
Supreme Court Of India · AIR 1984 SC 410 : (1983) 2 SCALE 817 : (1984) SCC 345 Supp : (1984) 1 SCC 345 Supp
Supreme Court24 Nov 1983dismissed
Hindustani Andolan and Others Vs State of Punjab and Others
Supreme Court Of India · (1984) 8 ACR 51 : AIR 1984 SC 582 : (1984) CriLJ 299 : (1983) 2 SCALE 855 : (1984) 1 SCC 204 : (1984) 1 SCR 902 : (1984) 16 UJ 165
Supreme Court23 Nov 1983dismissed
Shradha Devi Vs K.C. Pant and Others
Supreme Court Of India · AIR 1984 SC 382 : (1983) 2 SCALE 792 : (1984) 3 SCC 458
Supreme Court23 Nov 1983Dismissed
Mcleod and Company Ltd. Vs State of Orissa and Others
Supreme Court Of India · AIR 1984 SC 590 : (1983) 2 SCALE 750 : (1984) 1 SCC 434 : (1984) 1 SCR 865 : (1984) 56 STC 123 : (1984) 16 UJ 158
Constitution of India, 1950 — Article 226Orissa Taxation (on Goods Carried by Roads or Inland Waterways) Act, 1959 — Section 12(1), 12(3), 2(5), 3
Supreme Court23 Nov 1983Allowed
Biharilal Dobray Vs Roshan Lal Dobray
Supreme Court Of India · AIR 1984 SC 385 : (1984) 1 SCC 551 : (1984) 1 SCR 877 : (1984) 16 UJ 141
Constitution of India, 1950 — Article 191, 45, 58, 58(4), 66Uttar Pradesh Basic Education Act, 1972 — Section 13, 19, 3, 4, 6
Supreme Court23 Nov 1983Allowed
Banarsidass Musadilal Vs State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1984 SC 408 : (1984) 2 SCALE 811 : (1983) 2 SCALE 811 : (1984) SCC 204 Supp : (1984) 1 SCC 204 Supp
Constitution of India, 1950 — Article 32
Supreme Court22 Nov 1983dismissed
Smt. Aslhing alias Lhingjanong Vs L.S. John and Others
Supreme Court Of India · AIR 1984 SC 988 : (1983) 2 SCALE 813 : (1984) 1 SCC 205 : (1984) 1 SCR 863 : (1984) 16 UJ 154
Supreme Court22 Nov 1983Allowed
Abdul Razaq Vs Nanhey and Others
Supreme Court Of India · AIR 1984 SC 452 : (1984) CriLJ 185 : (1983) 2 SCALE 907 : (1984) SCC 15 Supp : (1984) 1 SCC 15 Supp
Penal Code, 1860 (IPC) — Section 201, 302, 34
Supreme Court22 Nov 1983Dismissed
Madhusudan Singh and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1984 SC 374 : (1983) 2 SCALE 856 : (1984) 2 SCC 381 : (1984) 1 SCR 849 : (1984) 16 UJ 248
Constitution of India, 1950 — Article 14, 19, 31, 31(2), 31CWest Bengal Land Reforms Act, 1955 — Section 14, 2(8)
Supreme Court21 Nov 1983Allowed
State of Punjab and Another Vs Dina Nath
Supreme Court Of India · AIR 1984 SC 352 : (1983) 2 SCALE 789 : (1984) 1 SCC 137 : (1984) 1 SCR 844 : (1984) 16 UJ 222
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)
Supreme Court21 Nov 1983Allowed
Bhagirathsinh Judeja Vs State of Gujarat
Supreme Court Of India · AIR 1984 SC 372 : (1984) CriLJ 160 : (1984) 1 Crimes 334 : (1984) 1 GLR 332 : (1983) 2 SCALE 818 : (1984) 1 SCC 284 : (1984) 1 SCR 839 : (1984) 16 UJ 190
Penal Code, 1860 (IPC) — Section 307
Supreme Court21 Nov 1983Disposed Of
Gopalakrishna Pillai Vs K.M. Mani
Supreme Court Of India · AIR 1984 SC 216 : (1983) 2 SCALE 795 : (1984) 2 SCC 83
Kerala Debt Relief Act, 1977 — Section 2(3), 3Sales of Goods Act, 1930 — Section 2(10), 59, 61, 61(2)