COURT ARCHIVE

Supreme Court Of India judgments, 1983

376 judgments · page 4 of 19

Supreme Court26 Oct 1983Allowed

Motor General Traders and Another Vs State of Andhra Pradesh and Others

Supreme Court Of India · (1983) 2 SCALE 513 : (1984) 1 SCC 222 : (1984) 1 SCR 594 : (1984) 16 UJ 6

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 26, 32Civil Procedure Code, 1908 (CPC) — Section 85, 86(1), 86(3), 87BConstitution of India, 1950 — Article 14, 32

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Supreme Court26 Oct 1983

Narinder Singh Vs Surjit Singh

Supreme Court Of India · AIR 1984 SC 1359 : (1983) 2 SCALE 894 : (1984) 2 SCC 402

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Supreme Court25 Oct 1983dismissed

Principal, King George''s Medical College, Lucknow Vs Dr. Vishan Kumar Agarwal and Another

Supreme Court Of India · AIR 1984 SC 221 : (1983) 2 SCALE 637 : (1984) 1 SCC 416 : (1984) 1 SCR 503

Constitution of India, 1950 — Article 226Lucknow University Ordinance — Ordinance 1

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Supreme Court25 Oct 1983Dismissed

Forasol Vs Oil and Natural Gas Commission Oil and Natural Gas Commission Vs Forasol

Supreme Court Of India · AIR 1984 SC 241 : (1986) 60 CompCas 286 : (1983) 2 SCALE 1110 : (1984) SCC 263 Supp : (1984) 1 SCC 263 Supp : (1984) 1 SCR 526 : (1984) 16 UJ 17

Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 68, 15, 151Limitation Act, 1963 — Article 119

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Supreme Court25 Oct 1983Allowed

Charanji Lal Vs State of Punjab

Supreme Court Of India · (1984) 8 ACR 1 : AIR 1984 SC 80(1) : (1984) CriLJ 15 : (1983) 2 Crimes 850 : (1983) 2 SCALE 642 : (1984) 1 SCC 329 : (1984) 1 SCR 513 : (1984) 16 UJ 170

Prevention of Food Adulteration Act, 1954 — Section 13(2B), 13(2C), 2

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Supreme Court25 Oct 1983Allowed

Lal Chand and Others Vs State of Haryana

Supreme Court Of India · (1984) 8 ACR 13 : AIR 1984 SC 226 : (1984) CriLJ 164 : (1984) 1 SCALE 690 : (1983) 2 SCALE 1038 : (1984) 1 SCC 686

Penal Code, 1860 (IPC) — Section 120B, 12B, 420, 467

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Supreme Court24 Oct 1983Disposed Of

Soundararaj Vs Devasahayam and Others

Supreme Court Of India · AIR 1984 SC 133 : (1983) 2 SCALE 846 : (1984) SCC 235 Supp : (1984) 1 SCC 235 Supp : (1984) 1 SCR 497 : (1984) 16 UJ 137

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Supreme Court24 Oct 1983Allowed

Executive Engineer, Irrigation Division, Puri Vs Gangaram Chhapolia

Supreme Court Of India · AIR 1984 SC 234 : (1983) 2 SCALE 606 : (1984) 3 SCC 627

Arbitration Act, 1940 — Section 20, 41A(1), 41A(2), 41A(7), 8

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Supreme Court21 Oct 1983Allowed

Santosh Bansi Mahajan Vs State Industrial Court, Madhya Pradesh and Others

Supreme Court Of India · AIR 1984 SC 530 : (1984) 49 FLR 15 : (1985) JLJ 225 : (1984) LabIC 290 : (1984) 1 LLJ 272 : (1983) 2 SCALE 1229 : (1984) SCC 193 Supp : (1984) 1 SCC 193 Supp : (1984) 16 UJ 229

Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 33, 61

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Supreme Court21 Oct 1983Dismissed

Sher Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1984 SC 200 : (1983) 3 CompLJ 306 : (1983) 2 SCALE 531 : (1984) 1 SCC 107 : (1984) 1 SCR 464 : (1984) 16 UJ 118

Constitution of India, 1950 — Article 14, 19(1)Motor Vehicles Act, 1939 — Section 45, 47, 47(1), 47(1H), 58(2)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 155A, 155A(3)

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Supreme Court21 Oct 1983Partly Allowed

Commissioner of Wealth Tax, Madras Vs K.S.N. Bhatt

Supreme Court Of India · AIR 1984 SC 495 : (1983) 37 CTR 273 : (1984) 145 ITR 1 : (1983) 2 SCALE 674 : (1984) 1 SCC 20 : (1984) 1 SCR 490 : (1984) 16 UJ 102

Gift Tax Act, 1958 — Section 13, 15, 3Wealth Tax Act, 1957 — Section 2, 27(3)

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Supreme Court21 Oct 1983Dismissed

Commissioner of Wealth-tax, Gujarat Vs Smt. Vimlaben Vadilal Mehta

Supreme Court Of India · AIR 1984 SC 157 : (1983) 37 CTR 280 : (1984) 145 ITR 11 : (1983) 2 SCALE 823 : (1983) 2 SCALE 142 : (1983) 4 SCC 697 : (1983) 4 SCC 692 : (1984) 1 SCR 480 : (1984) 16 UJ 97

Wealth Tax Act, 1957 — Section 2

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Supreme Court21 Oct 1983Dismissed

Commissioner of Wealth Tax, Gujarat, Ahmedabad Vs VADILAL LALLUBHAI ETC.

Supreme Court Of India · AIR 1984 SC 302 : (1983) 37 CTR 277 : (1984) 145 ITR 7 : (1983) 2 SCALE 821 : (1983) 4 SCC 697 : (1983) 4 SCC 692 : (1984) 1 SCR 485(1) : (1984) 16 UJ 100

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Supreme Court21 Oct 1983Dismissed

Commissioner of Income Tax, Bombay Vs Bennet Coleman and Co. Ltd.

Supreme Court Of India · AIR 1984 SC 159 : (1984) 146 ITR 524 : (1983) 2 SCALE 826 : (1983) 4 SCC 696

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Supreme Court20 Oct 1983dismissed

Acharya Jagdishwaranand Avadhuta and Others Vs Commissioner of Police, Calcutta and Another

Supreme Court Of India · AIR 1984 SC 51 : (1983) CriLJ 1872 : (1984) 1 Crimes 318 : (1983) 2 SCALE 565 : (1983) 4 SCC 522 : (1984) 1 SCR 447 : (1984) 16 UJ 16

Constitution of India, 1950 — Article 226, 25, 26, 32, 44(2)Criminal Procedure Code, 1973 (CrPC) — Section 107, 134, 144, 144(1), 144(4)

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Supreme Court20 Oct 1983Allowed

Pandurang Dattatraya Khandekar Vs Bar Council of Maharashtra, Bombay and Others

Supreme Court Of India · AIR 1984 SC 110 : (1984) 16 UJ 88

Advocates Act, 1961 — Section 35(1), 38Bombay Registration of Marriages Act, 1953 — Section 5

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Supreme Court20 Oct 1983Disposed Of

M/S Punjab Tin Supply Co., Chandigarh and Others Vs Central Government and Others Lekh Raj and Others Vs Central Government and Others

Supreme Court Of India · AIR 1984 SC 87 : (1983) 2 SCALE 503 : (1984) 1 SCC 206 : (1984) 1 SCR 428 : (1984) 16 UJ 9

Constitution of India, 1950 — Article 14, 239, 239(1), 32East Punjab Urban Rent Restriction (Amendment) Act, 1974 — Section 4East Punjab Urban Rent Restriction Act, 1949 — Section 3

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Supreme Court19 Oct 1983allowed

B.S. Minhas Vs Indian Statistical Institute and Others

Supreme Court Of India · AIR 1984 SC 363 : (1984) LabIC 15 : (1984) 1 LLJ 67 : (1983) 2 SCALE 574 : (1983) 4 SCC 582 : (1984) 1 SCR 395 : (1984) 1 SLJ 217 : (1984) 16 UJ 77

Constitution of India, 1950 — Article 12, 14, 16, 32

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Supreme Court07 Oct 1983Dismissed

New Theatres (Carnatic Talkies) Ltd., Coimbatore Vs N. Vajrapani Naidu

Supreme Court Of India · AIR 1984 SC 1 : (1983) 2 SCALE 1046 : (1984) SCC 319 Supp : (1984) 1 SCC 319 Supp : (1984) 1 SCR 329 : (1984) 16 UJ 106

Madras City Tenants Protection Act, 1922 — Section 9, 9(3)

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Supreme Court07 Oct 1983Allowed

Shiv Chand Amolak Chand Vs Regional Transport Authority and Another

Supreme Court Of India · AIR 1984 SC 9 : (1984) 1 CompLJ 214 : (1983) 2 SCALE 611 : (1983) 4 SCC 433 : (1984) 1 SCR 288 : (1984) 16 UJ 111

Motor Vehicles Act, 1939 — Section 47(3), 57(8)

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