Supreme Court19 Nov 1984Dismissed
Harsharan Verma Vs Charan Singh and Others
Supreme Court Of India · (1984) 2 SCALE 788 : (1985) 1 SCC 162 : (1985) 2 SCR 70 : (1985) 17 UJ 44
COURT ARCHIVE
Supreme Court Of India judgments
59,834 judgments · page 2,397 of 2,992
Supreme Court16 Nov 1984Disposed Of
General Labour Union (Red Flag) Bombay Vs B.V. Chavan and Others
Supreme Court Of India · AIR 1985 SC 297 : (1985) 87 BOMLR 38 : (1985) 50 FLR 16 : (1985) LabIC 726 : (1985) 1 LLJ 82 : (1984) 2 SCALE 749 : (1985) 1 SCC 312 : (1985) 2 SCR 64 : (1985) 17 UJ 226
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(1), 22(2), 23, 26Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
Supreme Court15 Nov 1984Dismissed
Ashok Kumar Bhattacharyya Vs Ajoy Biswas and Others
Supreme Court Of India · AIR 1985 SC 211 : (1984) 2 SCALE 760 : (1985) 1 SCC 151 : (1985) 2 SCR 50 : (1985) 17 UJ 7
Bengal Municipal Act, 1932 — Section 102, 108, 123, 128, 553Constitution of India, 1950 — Article 102, 102(1), 191(1), 58, 58(2)General Clauses Act, 1897 — Section 3
Supreme Court13 Nov 1984Dismissed
Debranjan Ray and Others Vs Comptroller and Auditor-General of India and Others
Supreme Court Of India · AIR 1985 SC 306 : (1985) 1 LLJ 511 : (1984) 2 SCALE 757 : (1984) SCC 530 Supp : (1984) 1 SCC 530 Supp : (1985) 17 UJ 291
Constitution of India, 1950 — Article 14
Supreme Court12 Nov 1984allowed
Chimanlal Vs Mishrilal
Supreme Court Of India · AIR 1985 SC 136 : (1985) MPLJ 1 : (1984) 2 SCALE 725 : (1985) 1 SCC 14 : (1985) 2 SCR 39 : (1985) 17 UJ 301
Transfer of Property Act, 1882 — Section 106
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
Supreme Court09 Nov 1984Dismissed
Javed Ahmed Abdul Hamid Pawala Vs State of Maharashtra
Supreme Court Of India · AIR 1985 SC 231 : (1984) 86 BOMLR 603 : (1984) CriLJ 1909 : (1985) 1 Crimes 913 : (1984) 2 SCALE 697 : (1985) 1 SCC 275 : (1985) 2 SCR 8
Constitution of India, 1950 — Article 136, 14, 19, 21, 32
Supreme Court09 Nov 1984Allowed
Samarias Trading Co. Pvt. Ltd. Vs S. Samuel and Others
Supreme Court Of India · AIR 1985 SC 61 : (1984) 2 SCALE 741 : (1984) 4 SCC 666 : (1985) 2 SCR 24 : (1985) 17 UJ 349
Constitution of India, 1950 — Article 141, 226
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
Supreme Court09 Nov 1984
Surendra Kumar Vs State of Bihar and Others
Supreme Court Of India · AIR 1985 SC 87 : (1984) 2 SCALE 723 : (1984) 4 SCC 609 : (1985) 2 SCR 19 : (1985) 17 UJ 392
Supreme Court09 Nov 1984Allowed
K.T. Thomas Vs Indian Bank and Others
Supreme Court Of India · (1984) 2 SCALE 753 : (1984) SCC 7033 Supp : (1984) SCC 703 Supp : (1985) 17 UJ 416
Payment of Wages Act, 1936 — Section 17A
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
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
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
Supreme Court30 Oct 1984Dismissed
Ram Sharan Yadav Vs Thakur Muneshwar Nath Singh and Others
Supreme Court Of India · AIR 1985 SC 24 : (1985) 33 BLJR 19 : (1984) 2 SCALE 687 : (1984) 4 SCC 649 : (1985) 1 SCR 1089 : (1985) 17 UJ 229
Representation of the People Act, 1951 — Section 123(2)
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
Supreme Court29 Oct 1984Disposed Of
Workmen of Syndicate Bank, Madras Vs Government of India and Another
Supreme Court Of India · AIR 1985 SC 1667 : (1985) 51 FLR 131 : (1986) LabIC 63 : (1985) 1 LLJ 93 : (1986) SCC 483 Supp : (1986) 1 SCC 483 Supp
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
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)
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