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Supreme Court Of India judgments, 1984

340 judgments · page 11 of 17

Supreme Court08 May 1984Disposed Of

Neeraja Chaudhary Vs State of M.P.

Supreme Court Of India · AIR 1984 SC 1099 : (1984) 2 Crimes 511 : (1985) JLJ 343 : (1984) LabIC 851 : (1984) 1 SCALE 874 : (1984) 3 SCC 243

Constitution of India, 1950 — Article 21, 23
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Supreme Court04 May 1984Allowed

State of Uttar Pradesh Vs Zavad Zama Khan

Supreme Court Of India · AIR 1984 SC 1095 : (1984) CriLJ 922 : (1984) 2 Crimes 1 : (1984) 1 SCALE 938 : (1984) 3 SCC 505 : (1984) 3 SCR 789 : (1984) 16 UJ 964

Maintenance of Internal Security Act, 1971 — Section 14National Security Act, 1980 — Section 14Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court04 May 1984Disposed Of

Babulal Nagar and Others Vs Shree Synthetics Ltd. and Others

Supreme Court Of India · AIR 1984 SC 1164 : (1984) 49 FLR 140 : (1984) 1 SCALE 884 : (1984) SCC 128 Supp : (1984) 1 SCC 128 Supp : (1984) 3 SCR 772 : (1984) 2 SLJ 67 : (1984) 16 UJ 755

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 61, 66, 66(1)
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Supreme Court03 May 1984allowed

Indra Pal Gupta Vs Managing Committee, Model Inter College, Thora

Supreme Court Of India · AIR 1984 SC 1110 : (1984) 49 FLR 150 : (1984) LabIC 900 : (1984) 1 SCALE 714 : (1984) 3 SCC 384 : (1984) 3 SCR 752 : (1984) 2 SLJ 47 : (1984) 16 UJ 654

Constitution of India, 1950 — Article 311(2)Uttar Pradesh Intermediate Education Act, 1921 — Section 16G
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Supreme Court03 May 1984Dismissed

State of U.P. Vs Suresh Chandra Srivastava and Others

Supreme Court Of India · (1984) 8 ACR 428 : AIR 1984 SC 1108 : (1984) CriLJ 926 : (1984) 1 SCALE 707 : (1984) 3 SCC 92 : (1984) 3 SCR 738 : (1984) 16 UJ 1024

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 463, 471, 475Penal Code, 1860 (IPC) — Section 120, 34
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Supreme Court03 May 1984Dismissed

Ram Sarup Vs State of Haryana and Others

Supreme Court Of India · AIR 1984 SC 1094 : (1984) 49 FLR 157 : (1984) 1 SCALE 688 : (1984) SCC 225 Supp : (1984) 1 SCC 225 Supp : (1984) 3 SCR 734 : (1984) 2 SLJ 14 : (1984) 16 UJ 697

Punjab Panchayat Samitis and Zila Parishads (Haryana Amendment) Act, 1973 — Section 13, 14(4)Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 33, 35
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Supreme Court03 May 1984Dismissed

Dularey Lodh Vs Third Additional District Judge, Kanpur and Others

Supreme Court Of India · AIR 1984 SC 1260 : (1984) 1 SCALE 793 : (1984) 3 SCC 99 : (1984) 3 SCR 743 : (1984) 16 UJ 662

Constitution of India, 1950 — Article 13Uttar Pradesh Civil Laws (Amendment) Act, 1972 — Section 9Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 26(5), 26(6)
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Supreme Court02 May 1984Allowed

State of Haryana and Others Vs Lal Chand and Others

Supreme Court Of India · AIR 1984 SC 1326 : (1984) 1 SCALE 690 : (1984) 3 SCC 634 : (1984) 3 SCR 715 : (1984) 16 UJ 722

Constitution of India, 1950 — Article 226, 299(1)Punjab Excise Act, 1914 — Section 22, 27, 28, 34, 58(1)Punjab Liquor Licence Rules, 1956 — Rule 36(16), 36(2), 36(22), 36(3), 36(4)
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Supreme Court01 May 1984allowed

Ram Murti Vs Bhola Nath and Another

Supreme Court Of India · AIR 1984 SC 1392 : (1984) 1 SCALE 727 : (1984) 3 SCC 111 : (1984) 16 UJ 1094

Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15(1), 15(6), 15(7)
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Supreme Court01 May 1984Dismissed

Indira Kashyap Vs K.N. Kashyap

Supreme Court Of India · AIR 1984 SC 1045 : (1984) 1 SCALE 859 : (1984) 3 SCC 107 : (1984) 16 UJ 702

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 136Limitation Act, 1963 — Section 5
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Supreme Court01 May 1984Dismissed

Sushil Kumar Mehrotra Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1984 SC 1232 : (1984) CriLJ 990 : (1984) 1 SCALE 725 : (1984) 3 SCC 123 : (1984) 16 UJ 1038

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 394
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Supreme Court01 May 1984

A.L. Kalra Vs Project and Equipment Corporation of India Ltd.

Supreme Court Of India · AIR 1984 SC 1361 : (1984) 49 FLR 119 : (1984) 2 LLJ 186 : (1984) 1 SCALE 798 : (1984) 3 SCC 316 : (1984) 3 SCR 646 : (1984) 2 SLJ 82 : (1984) 16 UJ 733

Constitution Of India, 1950 — Article 12, 13, 14, 16, 32, 226PEC Employees (Conduct, Descipline And Appeal) Rules, 1975 — Rule 4, 4(1), 4(1)(i), 4(1)(iii), 5, 5(5), 25, 27, 27(4), 27(19), 35, 35(ii)PEC House Building Advance (Grant And Recovery) Rules, — Rule 8, 10, 10(i), 10(1), 10(1)(c)(i)
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