COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,399 of 2,992

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

Supreme Court28 Sept 1984Allowed

Ahmed Hussain Khan Vs State of Andhra Pradesh S. Gopalan Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1984 SC 1855 : (1985) LabIC 401 : (1984) 2 SCALE 561 : (1984) SCC 467 Supp : (1984) 1 SCC 467 Supp : (1984) 1 SCR 908 : (1984) 2 SLJ 516 : (1985) 17 UJ 155

Constitution of India, 1950 — Article 19, 226, 308, 309, 31

Supreme Court28 Sept 1984

Gulam Abbas and Others Vs State of U.P. and Others

Supreme Court Of India · (1984) 2 SCALE 427 : (1984) 1 SCALE 192 : (1984) 4 SCC 607

Supreme Court28 Sept 1984Disposed Of

Jaspal Singh Vs Additional District Judge, Bulandshahr and Others

Supreme Court Of India · AIR 1984 SC 1880 : (1984) 2 SCALE 538 : (1984) 4 SCC 434 : (1985) 1 SCR 889 : (1985) 17 UJ 33

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 12, 13, 14, 3

Supreme Court28 Sept 1984

Delhi Cloth and General Mills Ltd. Vs Shambhu Nath Mukherjee

Supreme Court Of India · AIR 1985 SC 141 : (1985) 50 FLR 89 : (1985) 1 LLJ 36 : (1984) 2 SCALE 586 : (1984) SCC 534 Supp : (1984) 1 SCC 534 Supp : (1985) 17 UJ 69

Industrial Disputes Act, 1947 — Section 2

Supreme Court28 Sept 1984Dismissed

Jatinder Kumar and Others Vs State of Punjab and Others

Supreme Court Of India · AIR 1984 SC 1850 : (1984) 49 FLR 412 : (1984) 2 SCALE 513 : (1985) 1 SCC 122 : (1984) 2 SLJ 477 : (1985) 17 UJ 73

Constitution of India, 1950 — Article 14, 16, 320, 320(3)Punjab Police Rules, 1934 — Rule 12.3

Supreme Court28 Sept 1984Allowed

C.K. Murthy Vs Government of Andhra Pradesh

Supreme Court Of India · AIR 1984 SC 1910 : (1984) LabIC 1742 : (1984) 2 SCALE 573 : (1984) SCC 589 Supp : (1985) 17 UJ 200(1)

Hyderabad Civil Service Rules, 1954 — Rule 299(1), 4

Supreme Court27 Sept 1984Dismissed

Bhanwar Lal Vs State of Rajasthan

Supreme Court Of India · AIR 1985 SC 336 : (1985) CriLJ 657 : (1985) 1 Crimes 205 : (1984) 2 SCALE 787 : (1984) SCC 538 Supp : (1985) 1 SCR 859 : (1985) 17 UJ 361

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court27 Sept 1984Allowed

Rajinder Kumar Kindra Vs Delhi Administration through Secretary (Labour) and Others

Supreme Court Of India · AIR 1984 SC 1805 : (1984) 49 FLR 424 : (1986) LabIC 374 : (1984) 2 LLJ 517 : (1984) 2 SCALE 428 : (1984) 4 SCC 635 : (1985) 1 SCR 866 : (1984) 2 SLJ 492 : (1985) 17 UJ 465

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10A

Supreme Court27 Sept 1984dismissed

Lallu Ram and Others Vs State of U.P. and Another

Supreme Court Of India · AIR 1984 SC 1886 : (1985) CriLJ 354 : (1984) 2 Crimes 750 : (1984) 2 SCALE 593 : (1984) SCC 424 Supp : (1984) 1 SCC 424 Supp : (1985) 1 SCR 862

Supreme Court26 Sept 1984dismissed

Gwalior District Co-operative Central Bank Ltd., Gwalior Vs Ramesh Chandra Mangal and Others

Supreme Court Of India · AIR 1985 SC 337 : (1985) 50 FLR 68 : (1984) JLJ 683 : (1985) 1 LLJ 523 : (1984) 2 SCALE 768 : (1984) SCC 528 Supp : (1985) 1 SCR 856 : (1985) 17 UJ 260

Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)

Supreme Court26 Sept 1984Dismissed

Ajay Dixit Vs State of U.P. and Others

Supreme Court Of India · AIR 1985 SC 18 : (1985) CriLJ 487 : (1984) 2 Crimes 766 : (1984) 2 SCALE 529 : (1984) 4 SCC 400 : (1985) 1 SCR 843

Constitution of India, 1950 — Article 22(3), 32Penal Code, 1860 (IPC) — Section 286, 302, 307, 34, 342

Supreme Court26 Sept 1984Allowed

Regional Provident Fund Commissioner, Karnataka Vs Workmen represented by The General Secretary, Karnataka Provident Fund Employees'' Union and Another

Supreme Court Of India · AIR 1984 SC 1897 : (1984) 49 FLR 433 : (1984) LabIC 1682 : (1984) 2 LLJ 503 : (1984) 2 SCALE 422 : (1984) SCC 418 Supp : (1984) 1 SCC 418 Supp : (1985) 1 SCR 816 : (1985) 17 UJ 121

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 5, 5A, 5BIndustrial Disputes Act, 1947 — Section 10, 2Provident Funds Act, 1925 — Section 5

Supreme Court26 Sept 1984Allowed

D. Cawasji and Co., Mysore Vs State of Mysore and Another

Supreme Court Of India · AIR 1984 SC 1780 : (1985) 6 ECC 193 : (1985) 19 ELT 5 : (1984) 150 ITR 648 : (1984) 2 SCALE 545 : (1984) SCC 490 Supp : (1984) 1 SCC 490 Supp : (1985) 1 SCR 825 : (1985) 58 STC 1 : (1985) 17 UJ 167

Constitution of India, 1950 — Article 133(1)Mysore Sales Tax (Amendment) Act, 1969 — Section 2, 3

Supreme Court25 Sept 1984allowed

Ayyaswami Gounder and Others Vs Munnuswamy Gounder and Others

Supreme Court Of India · AIR 1984 SC 1789 : (1986) 99 LW 95 : (1986) 99 LW 5 : (1984) 2 SCALE 437 : (1984) 4 SCC 376 : (1985) 1 SCR 808 : (1985) 17 UJ 247

Easements Act, 1882 — Section 8

Supreme Court25 Sept 1984Allowed

Krishi Utpadan Mandi Samiti, Kanpur and Others Vs Ganga Dall Mill and Co. and Others Krishi Utpadan Mandi Samiti, Kanpur and Others Vs Brij Mohan Vishnu Kumar and Others

Supreme Court Of India · AIR 1984 SC 1870 : (1984) 2 SCALE 518 : (1984) 4 SCC 516(2) : (1984) 4 SCC 516 : (1985) 1 SCR 787 : (1985) 58 STC 23 : (1985) 17 UJ 445

Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 2, 4A

Supreme Court24 Sept 1984Disposed Of

Bhojraj Kunwarji Oil Mill and Ginning Factory and Another Vs Yograjsinha Shankarsinha Parihar and Others

Supreme Court Of India · AIR 1984 SC 1894 : (1984) 2 SCALE 511 : (1985) 1 SCC 149 : (1985) 17 UJ 61

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 17

Supreme Court24 Sept 1984dismissed

Jai Kishan Vs Mumtaz Begum

Supreme Court Of India · AIR 1984 SC 1890 : (1984) 2 SCALE 403 : (1984) 4 SCC 623 : (1985) 17 UJ 38

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)

Supreme Court24 Sept 1984Allowed

Hussaini Vs Hon. Chief Justice of High Court of Judicature at Allahabad and Others

Supreme Court Of India · AIR 1985 SC 75 : (1984) 49 FLR 399 : (1986) LabIC 491 : (1984) 2 SCALE 630 : (1985) 1 SCC 120 : (1984) 16 UJ 1084

Supreme Court24 Sept 1984Allowed

N. Sivammal and Others Vs Managing Director, Pandian Roadways Corporation and Another

Supreme Court Of India · (1985) ACJ 75 : AIR 1985 SC 106 : (1985) 1 SCC 18 : (1986) ShimLC 254