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Supreme Court Of India judgments, 1984

340 judgments · page 6 of 17

Supreme Court18 Sept 1984Allowed

Rashtriya Mill Mazdoor Sangh, Nagpur Vs Model Mills, Nagpur and Another

Supreme Court Of India · AIR 1984 SC 1813 : (1984) 32 BLJR 393 : (1984) 3 CompLJ 249 : (1984) 49 FLR 401 : (1986) LabIC 382 : (1984) 2 LLJ 507 : (1984) 2 SCALE 406 : (1984) SCC 443 Supp : (1985) 1 SCR 751 : (1985) 17 UJ 185

Constitution Of India, 1950 — Article 12, 19(1)(f), 31, 226Industries (Development And Regulation) Act, 1951 — Section 2(i), 15, 15A, 16, 16(1), 18A, 18A(1), 18B, 18B(1)(b), 18B(1)(c), 18B(1)(e), 18E, 18E(2), 18FPayment Of Bonus Act, 1965 — Section 1(3), 32, 32(4)
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Supreme Court14 Sept 1984dismissed

State of Andhra Pradesh Vs Vallabhapuram Ravi

Supreme Court Of India · AIR 1985 SC 870 : (1984) CriLJ 1511 : (1984) 2 Crimes 552 : (1984) 2 SCALE 386 : (1984) 4 SCC 410 : (1985) 1 SCR 729

Andhra Pradesh Borstal Schools Act, 1925 — Section 10AConstitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 117, 360, 432, 432(1), 433
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Supreme Court13 Sept 1984Dismissed

Raghbir Singh Vs State of Haryana

Supreme Court Of India · AIR 1984 SC 1796 : (1984) 2 Crimes 569 : (1984) 2 SCALE 365 : (1984) 4 SCC 348 : (1985) 1 SCR 724

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 427, 428Penal Code, 1860 (IPC) — Section 307, 380, 411, 457, 459
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Supreme Court12 Sept 1984Disposed Of

Sundaram Motors Pvt. Ltd. Vs Ameerjan and Another

Supreme Court Of India · AIR 1985 SC 144 : (1984) 42 CTR 355 : (1985) 152 ITR 64 : (1985) LabIC 394 : (1985) 2 LLJ 22 : (1984) 2 SCALE 370(1) : (1984) 2 SCALE 370 : (1985) 1 SCC 118 : (1985) 17 UJ 15

Income Tax Act, 1961 — Section 17, 192(1), 89
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Supreme Court04 Sept 1984Dismissed

Harihar Polyfibres Vs Regional Director, ESI Corporation

Supreme Court Of India · AIR 1984 SC 1680 : (1985) 1 CompLJ 313 : (1984) 2 Crimes 563 : (1984) 49 FLR 371 : (1984) 2 LLJ 475 : (1984) 2 SCALE 295 : (1984) 4 SCC 324 : (1985) 1 SCR 712 : (1985) 17 UJ 209

Constitution of India, 1950 — Article 136Employees State Insurance Act, 1948 — Section 2(22)
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Supreme Court04 Sept 1984Disposed Of

Mahendra Singh Dhantwal Vs Hindustan Motors Ltd.

Supreme Court Of India · AIR 1984 SC 1673 : (1985) 45 CTR 95 : (1984) 49 FLR 396 : (1985) 152 ITR 68 : (1984) LabIC 1568 : (1984) 2 LLJ 389 : (1984) SCC 381 Supp : (1984) 1 SCC 381 Supp : (1985) 17 UJ 19

Income Tax Act, 1961 — Section 10(10B)
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Supreme Court04 Sept 1984Dismissed

Union of India (UOI) Vs State of Rajasthan

Supreme Court Of India · AIR 1984 SC 1675 : (1984) 2 SCALE 314 : (1984) 4 SCC 238 : (1985) 1 SCR 700 : (1984) 16 UJ 973 : (1984) WLN 541

Constitution of India, 1950 — Article 131, 136, 298, 299, 300Railways Act, 1890 — Section 80
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Supreme Court03 Sept 1984Dismissed

Shyamal Kanti Danda Vs Chunilal Choudhary

Supreme Court Of India · AIR 1984 SC 1732 : (1984) 2 SCALE 271 : (1984) 4 SCC 345 : (1985) 17 UJ 17

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 136
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Supreme Court31 Aug 1984Allowed

Surjit Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 1984 SC 1910 : (1985) CriLJ 358 : (1984) 18 ELT 241 : (1987) 1 LLJ 114 : (1984) 2 SCALE 368 : (1984) SCC 518 Supp : (1984) 1 SCC 518 Supp

Penal Code, 1860 (IPC) — Section 302
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Supreme Court28 Aug 1984Disposed Of

Workmen Employed by Hindustan Lever Ltd. Vs Hindustan Lever Limited

Supreme Court Of India · AIR 1984 SC 1683 : (1984) 48 FLR 219 : (1984) 2 LLJ 391 : (1984) 2 SCALE 927 : (1984) 2 SCALE 265 : (1984) 4 SCC 392 : (1985) 1 SCR 641 : (1985) 17 UJ 200

Industrial Disputes Act, 1947 — Section 10, 10(1), 2Industrial Employment (Standing Orders) Act, 1946 — Section 4
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