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Supreme Court Of India judgments, 1984

340 judgments · page 13 of 17

Supreme Court06 Apr 1984Dismissed

Hari Singh and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1984 SC 1020 : (1984) 1 SCALE 625 : (1984) 2 SCC 624 : (1984) 3 SCR 417 : (1984) 16 UJ 648

Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 17(4), 4, 4(1), 6, 9
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Supreme Court02 Apr 1984Dismissed

Manmohan Kalia Vs Yash and Others

Supreme Court Of India · AIR 1984 SC 1161 : (1984) 1 SCALE 621 : (1984) 3 SCC 499 : (1984) 3 SCR 383 : (1984) 16 UJ 622

Representation of the People Act, 1951 — Section 123, 123(4)
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Supreme Court27 Mar 1984allowed

Sudhir Chandra Sarkar Vs Tata Iron and Steel Co. Ltd. and Others

Supreme Court Of India · AIR 1984 SC 1064 : (1984) 49 FLR 1 : (1984) LabIC 790 : (1984) 2 LLJ 223 : (1984) 1 SCALE 586 : (1984) 3 SCC 369 : (1984) 3 SCR 325 : (1984) 16 UJ 986

Constitution of India, 1950 — Article 136, 14Gratuity Rules, 1989 — Rule 10Industrial Employment (Standing Orders) Act, 1946 — Section 4
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Supreme Court27 Mar 1984ALLOWED

Smt. Bimla Devi Vs First Additional District Judge and Others Kailash Nandan Prasad Vs Additional District Judge, Moradabad and Others

Supreme Court Of India · AIR 1984 SC 1376 : (1984) 1 SCALE 578 : (1984) 2 SCC 582 : (1984) 3 SCR 315 : (1984) 16 UJ 1055

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 14
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Supreme Court24 Mar 1984Dismissed

P. Kasilingam Vs P.S.G. College of Technology and Others

Supreme Court Of India · (1984) 03 SC CK 0026

Constitution of India, 1950 — Article 356, 357(1)Grant-in-Aid Code of the Madras Technical Education Department — Article 3Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 1(3), 17, 2(8), 5, 5(3)
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Supreme Court23 Mar 1984Disposed Of

Arjun Chaubey Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1984 SC 1356 : (1984) 48 FLR 393 : (1984) LabIC 915 : (1984) 2 LLJ 17 : (1984) 1 SCALE 612 : (1984) 2 SCC 578 : (1984) 3 SCR 302 : (1984) 1 SLJ 654 : (1984) 16 UJ 591

Constitution of India, 1950 — Article 311(2)Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14
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Supreme Court21 Mar 1984Dismissed

Union of India (UOI) and Another Vs G.M. Kokil and Others

Supreme Court Of India · AIR 1984 SC 1022 : (1984) 48 FLR 405 : (1984) 2 LLJ 20 : (1984) 1 SCALE 521 : (1984) SCC 196 Supp : (1984) 3 SCR 292 : (1984) 1 SLJ 675 : (1984) 16 UJ 534

Bombay Shops and Establishments Act, 1948 — Section 70Factories Act, 1948 — Section 2(1), 59, 64
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