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Supreme Court Of India judgments

59,834 judgments · page 2,395 of 2,992

Supreme Court17 Jan 1985Allowed

Ramesh Chand Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1985 SC 766 : (1985) CriLJ 530 : (1985) 1 Crimes 336 : (1985) 1 SCALE 27 : (1985) 1 SCC 464 : (1985) 2 SCR 573

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court15 Jan 1985Allowed

Sardar Tota Singh Vs Gold Field Leather Works, Bombay

Supreme Court Of India · (1985) 87 BOMLR 95 : (1985) MhLj 499 : (1985) 1 SCALE 222 : (1985) 1 SCALE 22 : (1985) 1 SCC 414 : (1985) 2 SCR 563 : (1985) 17 UJ 459

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 14, 15(1), 15(2), 5(11)
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Supreme Court08 Jan 1985Partly Allowed

State of Bihar Vs Bishnu Chand Lal Chaudhary and Others

Supreme Court Of India · AIR 1985 SC 285 : (1985) 33 BLJR 96 : (1985) 1 SCALE 1 : (1985) 1 SCC 449 : (1985) 2 SCR 527 : (1985) 17 UJ 479

Bihar and Orissa General Clauses Act, 1917 — Section 4(22)Bihar State Management of Estates and Tenures Act, 1949 — Section 10, 11, 12, 13(1), 27Constitution of India, 1950 — Article 113(1), 133(1), 31, 31(6)
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Supreme Court21 Dec 1984dismissed

Balmer Lawrie Workers'' Union, Bombay and Another Vs Balmer Lawrie and Co. Ltd. and Others

Supreme Court Of India · AIR 1985 SC 311 : (1985) 50 FLR 186 : (1985) 1 LLJ 314 : (1984) 2 SCALE 1000 : (1984) SCC 663 Supp : (1984) 1 SCC 663 Supp : (1985) 2 SCR 492

Constitution of India, 1950 — Article 14, 19(1)Industrial Disputes Act, 1947 — Section 2AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20(2), 22
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Supreme Court21 Dec 1984Allowed

Harjinder Singh Vs State of Punjab and Others

Supreme Court Of India · (1985) ACR 99 : AIR 1985 SC 404 : (1986) CriLJ 831 : (1985) 87 PLR 103 : (1984) 2 SCALE 996 : (1985) 1 SCC 422

Constitution of India, 1950 — Article 20, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 173, 193, 221(1), 223, 300Penal Code, 1860 (IPC) — Section 120
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Supreme Court21 Dec 1984Dismissed

Sayaji Mills Ltd. Vs Regional Provident Fund Commissioner

Supreme Court Of India · AIR 1985 SC 323 : (1985) 33 BLJR 70 : (1985) 87 BOMLR 120 : (1985) 1 CompLJ 330 : (1985) 50 FLR 123 : (1985) 1 LLJ 238 : (1984) 2 SCALE 967 : (1984) SCC 610 Supp : (1984) 1 SCC 610 Supp : (1985) 2 SCR 516 : (1985) 17 UJ 516

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)
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Supreme Court17 Dec 1984

State of Kerala and Others Vs M. Padmanabhan Nair

Supreme Court Of India · AIR 1985 SC 356 : (1985) 33 BLJR 83 : (1985) KLJ 779 : (1985) LabIC 664 : (1985) 1 LLJ 530 : (1985) PLJR 17 : (1984) 2 SCALE 959 : (1985) 1 SCC 429 : (1985) 2 SCR 476 : (1985) 1 SLJ 106 : (1985) 17 UJ 764

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Supreme Court12 Dec 1984Disposed Of

Dr. Balbir Singh and Others Vs M.C.D. and Others

Supreme Court Of India · AIR 1985 SC 339 : (1985) 46 CTR 208 : (1985) 152 ITR 388 : (1984) 2 SCALE 902 : (1985) 1 SCC 167 : (1985) 2 SCR 439

Constitution of India, 1950 — Article 32Delhi and Ajmer Rent Control Act, 1952 — Section 6, 6(1), 6(1)(A)(1), 6(1)(A)(2), 6(2)Delhi Municipal Corporation Act, 1957 — Section 113, 114, 115, 116, 117
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Supreme Court12 Dec 1984Disposed Of

Workmen of Hindustan Steel Ltd. and Another Vs Hindustan Steel Ltd. and Others

Supreme Court Of India · AIR 1985 SC 251 : (1985) 33 BLJR 76 : (1985) 50 FLR 147 : (1985) LabIC 534 : (1985) 1 LLJ 267 : (1984) 2 SCALE 927 : (1984) SCC 554 Supp : (1984) 1 SCC 554 Supp : (1985) 2 SCR 428 : (1985) 1 SLJ 109 : (1985) 17 UJ 281

Constitution of India, 1950 — Article 311Income Tax Act, 1961 — Section 192, 89Industrial Disputes Act, 1947 — Section 10
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