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COURT ARCHIVE

Supreme Court Of India judgments, 1984

340 judgments · page 3 of 17

Supreme Court12 Nov 1984Disposed Of

State of Karnataka Vs Muniyalla

Supreme Court Of India · AIR 1985 SC 470 : (1985) CriLJ 751 : (1984) 2 SCALE 1015 : (1985) 1 SCC 196

Criminal Procedure Code, 1973 (CrPC) — Section 194, 407, 409, 409(1)Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court09 Nov 1984Allowed

Nepal Singh Vs State of U.P. and Others

Supreme Court Of India · AIR 1985 SC 84 : (1985) 50 FLR 77 : (1985) LabIC 587 : (1986) 2 LLJ 343 : (1984) 2 SCALE 693 : (1985) 1 SCC 56 : (1985) 2 SCR 1 : (1985) 17 UJ 287

Constitution of India, 1950 — Article 14, 16, 311(2)Police Act, 1861 — Section 7
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Supreme Court06 Nov 1984Allowed

State of U.P. Vs M.K. Anthony

Supreme Court Of India · AIR 1985 SC 48 : (1985) CriLJ 493 : (1984) 2 SCALE 728 : (1985) 1 SCC 505

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 366
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Supreme Court31 Oct 1984Dismissed

Msco. Pvt. Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 76 : (1985) 1 CompLJ 184 : (1985) 4 ECC 247 : (1985) ECR 110 : (1985) 19 ELT 15 : (1984) 2 SCALE 676 : (1985) 1 SCC 51 : (1985) 1 SCR 1146 : (1985) 17 UJ 341

Customs Act, 1962 — Section 12, 130E, 131
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Supreme Court30 Oct 1984Allowed

Bhag Mal Vs Ch. Parbhu Ram and Others

Supreme Court Of India · AIR 1985 SC 150 : (1984) 2 SCALE 702 : (1985) 1 SCC 61 : (1985) 1 SCR 1099 : (1985) 17 UJ 537

Conduct of Elections Rules, 1961 — Rule 56, 56Representation of the People Act, 1951 — Section 100, 100(1), 101, 116, 117
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Supreme Court30 Oct 1984Allowed

Khilli Ram Vs State of Rajasthan

Supreme Court Of India · AIR 1985 SC 79 : (1985) CriLJ 504 : (1984) 2 Crimes 909 : (1984) 2 SCALE 679 : (1985) 1 SCC 28 : (1985) 1 SCR 1136 : (1985) 17 UJ 362

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 161, 182
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Supreme Court29 Oct 1984Allowed

Surinder Singh Vs Hardial Singh and Others

Supreme Court Of India · AIR 1985 SC 89 : (1984) 2 SCALE 659 : (1985) 1 SCC 91 : (1985) 1 SCR 1059

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 22, Order 18 Rule 3Evidence Act, 1872 — Section 3
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Supreme Court26 Oct 1984Allowed

Hans Raj Vs State of Punjab and Others

Supreme Court Of India · AIR 1985 SC 69 : (1985) 50 FLR 9 : (1985) LabIC 570 : (1985) 1 LLJ 85 : (1984) 2 SCALE 632 : (1985) 1 SCC 134 : (1985) 1 SCR 1040 : (1985) 17 UJ 269

Constitution of India, 1950 — Article 309Pepsu Civil Services (Temporary Service) Rules, 1955 — Rule 3(2), 3(3)Punjab Civil Services (Premature Retirement) Rules, 1975 — Rule 3, 3(1)
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Supreme Court26 Oct 1984Allowed

State of Maharashtra Vs Baburao Ravaji Mharulkar and Others

Supreme Court Of India · (1985) ACR 1 : AIR 1985 SC 104 : (1984) 86 BOMLR 594 : (1985) CriLJ 508 : (1984) 2 SCALE 643 : (1984) 4 SCC 540 : (1985) 1 SCR 1053

Constitution of India, 1950 — Article 136Prevention of Food Adulteration Act, 1954 — Section 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 5
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Supreme Court26 Oct 1984Allowed

C. Elumalai Vs State of Tamil Nadu

Supreme Court Of India · AIR 1985 SC 118 : (1985) CriLJ 510 : (1985) 1 Crimes 656 : (1984) 2 SCALE 645 : (1984) 4 SCC 539 : (1985) 1 SCR 1057

Andhra Pradesh Borstal Schools Act, 1925 — Section 10ACriminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 302
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