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Supreme Court Of India judgments

59,834 judgments · page 2,390 of 2,992

Supreme Court28 Mar 1985Allowed

State of M.P. Vs Vyankatlal and Another

Supreme Court Of India · (1988) JLJ 74

Constitution Of India, 1950 — Article 14, 226, 265, 277, 286(1)(a)Madhya Bharat Essential Supplies (Temporary Powers) Act, 1948 — Section 11, 12Indian Contract Act, 1872 — Section 72
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Supreme Court27 Mar 1985Disposed Of

Henry Westmuller Roberts Vs State of Assam

Supreme Court Of India · AIR 1985 SC 823 : (1985) CriLJ 1079 : (1985) 1 Crimes 877 : (1985) 1 SCALE 681 : (1985) 3 SCC 291 : (1985) 3 SCR 533

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 364
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Supreme Court26 Mar 1985Dismissed

State (Delhi Administration) Vs Puran Mal

Supreme Court Of India · (1985) ACR 223 : AIR 1985 SC 741 : (1985) CriLJ 921 : (1985) 1 Crimes 826 : (1985) 1 SCALE 539 : (1985) 2 SCC 589 : (1985) 3 SCR 464

Prevention of Food Adulteration Act, 1954 — Section 2, 2(1)
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Supreme Court25 Mar 1985Dismissed

Shrishail Nageshi Pare Vs State of Maharashtra

Supreme Court Of India · (1985) ACR 252 : AIR 1985 SC 866 : (1985) 87 BOMLR 269 : (1985) CriLJ 1173 : (1985) 1 Crimes 876 : (1985) PLJR 40 : (1985) 1 SCALE 1040 : (1985) 2 SCC 341 : (1985) 3 SCR 461

Penal Code, 1860 (IPC) — Section 302
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Supreme Court22 Mar 1985Allowed

G.S. Lamba and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1019 : (1985) 87 BOMLR 225 : (1985) 51 FLR 192 : (1985) LabIC 822 : (1985) 2 LLJ 282 : (1985) 1 SCALE 563 : (1985) 2 SCC 604 : (1985) 3 SCR 431

Constitution of India, 1950 — Article 14, 16, 32Foreign Service Branch B (Recruitment, Cadre, Seniority and Promotion) Rules, 1964 — Rule 13, 21, 21(4), 25
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Supreme Court20 Mar 1985Allowed

A.A. Shirdone and Others Vs Saheb H. Tajbhokhari

Supreme Court Of India · AIR 1985 SC 836 : (1985) 87 BOMLR 249 : (1985) 1 SCALE 496 : (1985) 2 SCC 477 : (1985) 3 SCR 403 : (1985) 17 UJ 715

Bombay Tenancy Act, 1939 — Section 2A, 3A, 89(2)Civil Procedure Code, 1908 (CPC) — Section 9Transfer of Property Act, 1882 — Section 76
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Supreme Court19 Mar 1985Disposed Of

Ganpat Roy and Others Vs Additional District Magistrate and Others Smt. Kaushal Rekhi and Others Vs Authorised Officer, Ranikhet and Others

Supreme Court Of India · AIR 1985 SC 1635 : (1985) 1 SCALE 545 : (1985) 2 SCC 307 : (1985) 3 SCR 384

Constitution Of India, 1950 — Article 14, 19, 226, 227Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Rules, 1972 — Rule 8, 10, 10(6), 19Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 2(g), 3(g), 11, 12(1), 12(2), 12(4), 13, 15, 16, 16(1)(a), 16(1)(b), 16(2), 16(4), 16(5), 16(5)(a), 16(7), 18, 18(2), 18(3), 34(8)
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Supreme Court19 Mar 1985Allowed

State of Maharashtra Vs Narayan Rao Sham Rao Deshmukh and Others

Supreme Court Of India · AIR 1985 SC 716 : (1985) 87 BOMLR 191 : (1985) 46 CTR 349 : (1987) 163 ITR 31 : (1985) 98 LW 745 : (1985) MhLj 558 : (1985) 1 SCALE 601 : (1985) 2 SCC 321 : (1985) 3 SCR 358 : (1985) 17 UJ 856

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(11), 2(20), 2(22), 3, 4
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Supreme Court13 Mar 1985Allowed

N. Horangse Vs M. Tsubongse

Supreme Court Of India · AIR 1985 SC 843 : (1985) 1 SCALE 417 : (1985) SCC 171 Supp : (1985) 3 SCR 342 : (1985) 17 UJ 565

Representation of the People Act, 1951 — Section 123(1)
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Supreme Court13 Mar 1985Allowed

Brij Mohan Vs Mange Ram and Others

Supreme Court Of India · AIR 1985 SC 887 : (1985) 1 SCALE 440 : (1985) 2 SCC 425 : (1985) 3 SCR 312 : (1985) 17 UJ 793

Representation of the People Act, 1951 — Section 123(1)
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