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Supreme Court Of India judgments, 1984

340 judgments · page 4 of 17

Supreme Court19 Oct 1984Disposed Of

Satnam Verma Vs Union of India (UOI)

Supreme Court Of India · AIR 1985 SC 294 : (1985) 50 FLR 6 : (1985) LabIC 738 : (1985) 1 LLJ 79 : (1984) SCC 712 Supp : (1984) 1 SCC 712 Supp

Industrial Disputes (Central) Rules, 1957 — Rule 22, 24Industrial Disputes (Punjab) Rules, 1958 — Rule 22, 24
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Supreme Court18 Oct 1984Dismissed

M. Veerabhadra Rao Vs Tek Chand

Supreme Court Of India · AIR 1985 SC 28 : (1984) 2 SCALE 608 : (1984) SCC 571 Supp : (1984) 1 SCC 571 Supp : (1985) 1 SCR 1003

Advocates Act, 1961 — Section 38
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Supreme Court16 Oct 1984Dismissed

K.M. Mohamad Abdul Khader Firm Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 1985 SC 12 : (1984) 2 SCALE 621 : (1984) SCC 563 Supp : (1984) 1 SCC 563 Supp : (1985) 1 SCR 980 : (1985) 58 STC 12

Tamil Nadu Additional Sales Tax Act, 1970 — Section 2(2)Tamil Nadu Additional Sales Tax Act, 1976 — Section 2Constitution Of India, 1950 — Article 14, 19, 19(1)(f), 19(1)(g), 301
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Supreme Court15 Oct 1984Dismissed

Shri Narakesari Prakashan Ltd. and Others Vs Employees'' State Insurance Corporation and Others

Supreme Court Of India · AIR 1984 SC 1916 : (1984) 86 BOMLR 615 : (1984) 49 FLR 391 : (1985) LabIC 396 : (1985) 1 LLJ 1 : (1984) 2 SCALE 597 : (1984) 4 SCC 627 : (1985) 1 SCR 962 : (1985) 17 UJ 24

Employees State Insurance Act, 1948 — Section 2(9)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 14, 15, 2, 3
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Supreme Court11 Oct 1984Dismissed

Tulsiram Vs State of Madhya Pradesh

Supreme Court Of India · (1985) ACR 28 : AIR 1985 SC 299 : (1984) CriLJ 1731 : (1985) 1 Crimes 313 : (1985) MPLJ 127 : (1984) 2 SCALE 578 : (1984) 4 SCC 487 : (1985) 1 SCR 949

Penal Code, 1860 (IPC) — Section 272, 276Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(2), 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 9A
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Supreme Court10 Oct 1984Dismissed

Radhey Shyam and Etc Vs Kalyan Mal

Supreme Court Of India · AIR 1985 SC 139 : (1985) MPLJ 112 : (1984) 2 SCALE 641 : (1984) 4 SCC 447 : (1985) 1 SCR 945 : (1985) 17 UJ 42

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)(h), 18
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Supreme Court10 Oct 1984Dismissed

M.P. Mittal Vs State of Haryana and Others

Supreme Court Of India · AIR 1984 SC 1888 : (1985) 1 CompLJ 190 : (1985) 82 PLR 212 : (1984) 2 SCALE 555 : (1984) 4 SCC 371 : (1985) 1 SCR 940 : (1985) 17 UJ 22

Constitution of India, 1950 — Article 226
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Supreme Court28 Sept 1984Allowed

State of U.P. Vs Gokaran and Others

Supreme Court Of India · AIR 1985 SC 131 : (1985) CriLJ 511 : (1984) 2 Crimes 761 : (1984) 2 SCALE 602 : (1984) SCC 482 Supp : (1984) 1 SCC 482 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 157, 159Penal Code, 1860 (IPC) — Section 149, 302, 307, 436
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Supreme Court28 Sept 1984Dismissed

Inderjit Barua and Others Vs Election Commission of India

Supreme Court Of India · AIR 1984 SC 1911 : (1984) 2 SCALE 441 : (1985) 1 SCC 21 : (1985) 17 UJ 180

Constitution of India, 1950 — Article 226, 329Electoral Registration Rules, 1960 — Rule 25, 8Representation of the People Act, 1950 — Section 21(2)
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Supreme Court28 Sept 1984Allowed

Salabuddin Mohamed Yunus Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1984 SC 1905 : (1985) 50 FLR 83 : (1984) LabIC 1738 : (1984) 2 SCALE 573(1) : (1984) SCC 399 Supp : (1985) 1 SCR 930 : (1984) 2 SLJ 471 : (1985) 17 UJ 216

Constitution of India, 1950 — Article 19, 19(1), 226, 309, 31Hyderabad Civil Services Regulations, 1956 — Rule 299(1), 4Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953 — Sect
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