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COURT ARCHIVE

Supreme Court Of India judgments, 1983

376 judgments · page 3 of 19

Supreme Court16 Nov 1983Disposed Of

Bishnu Ram Borah and Another Vs Parag Saikia and Others

Supreme Court Of India · AIR 1984 SC 898 : (1983) 2 SCALE 1231 : (1984) 2 SCC 488 : (1984) 1 SCR 825 : (1984) 16 UJ 417

Assam Excise Act, 1910 — Section 18(1)Assam Excise Rules, 1945 — Rule 208, 223, 223(2), 232Constitution of India, 1950 — Article 142, 226, 227
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Supreme Court14 Nov 1983Disposed Of

Jai Singh Vs Sarwan Singh and Others

Supreme Court Of India · (1984) 8 ACR 92 : AIR 1983 SC 1326 : (1983) 2 Crimes 935 : (1983) 2 SCALE 677 : (1984) 1 SCC 165 : (1984) 1 SCR 811 : (1984) 16 UJ 177

Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court11 Nov 1983Disposed Of

Gopinath Ghosh Vs The State of West Bengal

Supreme Court Of India · AIR 1984 SC 237 : (1984) CriLJ 168 : (1983) 2 Crimes 937 : (1983) 2 SCALE 756 : (1984) SCC 228 Supp : (1984) 1 SCC 228 Supp : (1984) 1 SCR 803 : (1984) 16 UJ 166

Constitution of India, 1950 — Article 39Penal Code, 1860 (IPC) — Section 302, 34West Bengal Children Act, 1959 — Section 2, 22, 23, 24, 25
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Supreme Court09 Nov 1983Allowed

Jethsur Surangbhai Vs State of Gujarat

Supreme Court Of India · (1984) 8 ACR 89 : AIR 1984 SC 151 : (1984) CriLJ 162 : (1983) 2 Crimes 942 : (1983) 2 SCALE 709 : (1984) SCC 207 Supp : (1984) 1 SCC 207 Supp : (1984) 1 SCR 797

Penal Code, 1860 (IPC) — Section 109, 120
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Supreme Court31 Oct 1983Allowed

State of Tamil Nadu and Others Vs L. Abu Kavur Bai and Others

Supreme Court Of India · AIR 1984 SC 326 : (1983) 2 SCALE 541 : (1984) 1 SCC 515 : (1984) 1 SCR 725 : (1984) 16 UJ 1

Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(6)Penal Code, 1860 (IPC) — Section 21Tamil Nadu Stage Carriages and Contract Carriages (Acquisition) Act, 1973 — Section 4(2), 6
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Supreme Court31 Oct 1983Allowed

Babaji Kondaji Garad Vs Nasik Merchants Co-operative Bank Ltd., Nasik and Others Babasaheb Rajaramji Dampurikar and Another Vs Collector of Parbhani District and Others

Supreme Court Of India · AIR 1984 SC 192 : (1984) 86 BOMLR 114 : (1983) 2 SCALE 696 : (1984) 2 SCC 50 : (1984) 1 SCR 767 : (1984) 16 UJ 239

Maharashtra Co-operative Societies Act, 1960 — Section 73Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 61Constitution of India, 1950 — Article 15, 16, 330, 332, 43
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Supreme Court28 Oct 1983Disposed Of

Dr. P. Nalla Thampy Thera Vs B.L. Shanker and Others

Supreme Court Of India · AIR 1984 SC 135(1) : (1983) 2 SCALE 717 : (1984) SCC 631 Supp : (1984) 1 SCC 631 Supp : (1984) 1 SCR 687

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Representation of the People (Amendment) Act, 1966 — Section 98, 99Representation of the People Act, 1951 — Section 109, 109(1), 110, 116A, 87
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Supreme Court27 Oct 1983Disposed Of

Chandrika Jha Vs State of Bihar and Others

Supreme Court Of India · AIR 1984 SC 322 : (1983) 31 BLJR 670 : (1983) 2 SCALE 888 : (1984) 2 SCC 41 : (1984) 1 SCR 646

Bihar and Orissa Co-operative Societies Act, 1935 — Section 14(3)Constitution of India, 1950 — Article 154(1)
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Supreme Court27 Oct 1983Allowed

State of Maharashtra Vs Narsingrao Gangaram Pimple

Supreme Court Of India · AIR 1984 SC 63 : (1984) CriLJ 4 : (1983) 2 SCALE 659 : (1984) 1 SCC 446 : (1984) 1 SCR 621 : (1984) 16 UJ 199

Penal Code, 1860 (IPC) — Section 161, 182Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
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