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Supreme Court Of India judgments

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Supreme Court17 Aug 1984dismissed

P. Jayappan Vs S.K. Perumal, First Income Tax Officer, Tuticorin

Supreme Court Of India · AIR 1984 SC 1693 : (1984) 2 Crimes 436 : (1984) 42 CTR 180 : (1984) 149 ITR 696 : (1984) SCC 437 Supp : (1984) 1 SCC 437 Supp : (1985) 1 SCR 536

Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Income Tax Act, 1961 — Section 276C, 277, 279Penal Code, 1860 (IPC) — Section 193, 196
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Supreme Court17 Aug 1984dismissed

Coromandel Fertilizers Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1984 SC 1772 : (1984) 3 CompLJ 289 : (1984) 3 ECC 98 : (1984) 17 ELT 607 : (1984) 2 SCALE 282 : (1984) SCC 457 Supp : (1984) 1 SCC 457 Supp : (1985) 1 SCR 523 : (1985) 17 UJ 133

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Item 14HH
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Supreme Court14 Aug 1984dismissed

Union of India (UOI) Vs H.R. Patankar and Others

Supreme Court Of India · AIR 1984 SC 1587 : (1985) 33 BLJR 505 : (1985) 51 FLR 186 : (1984) 2 SCALE 172 : (1984) SCC 359 Supp : (1984) 1 SCC 359 Supp : (1985) 1 SCR 400 : (1984) 2 SLJ 358 : (1984) 16 UJ 1118

IAS (Regulation of Seniority) Rules, 1954 — Rule 4(3)
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Supreme Court13 Aug 1984Allowed

Sunil Kumar Pal Vs Phota Sheikh and Others

Supreme Court Of India · AIR 1984 SC 1591 : (1984) 2 SCALE 659 : (1984) 2 SCALE 184 : (1984) 4 SCC 533

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 120
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Supreme Court13 Aug 1984Dismissed

State of Karnataka Vs Surender Kotiankar

Supreme Court Of India · AIR 1984 SC 1586 : (1984) CriLJ 1727 : (1984) 2 Crimes 440 : (1984) 2 SCALE 232 : (1984) 4 SCC 370 : (1985) 1 SCR 349

Constitution of India, 1950 — Article 136
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Supreme Court09 Aug 1984Disposed Of

Nirmal Singh Vs State of Punjab and Others

Supreme Court Of India · AIR 1984 SC 1619 : (1984) 49 FLR 388 : (1984) 2 LLJ 396 : (1984) 2 SCALE 115 : (1984) SCC 407 Supp : (1984) 1 SCC 407 Supp : (1985) 1 SCR 317 : (1984) 2 SLJ 321 : (1985) 17 UJ 103

Industrial Disputes Act, 1947 — Section 12(5), 2(S)Penal Code, 1860 (IPC) — Section 419, 420
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Supreme Court08 Aug 1984Dismissed

Smt. Saroj Rani Vs Sudarshan Kumar Chadha

Supreme Court Of India · AIR 1984 SC 1562 : (1984) 2 SCALE 118 : (1984) 4 SCC 90 : (1985) 1 SCR 303 : (1985) ShimLC 265 : (1985) 17 UJ 146

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1)Constitution of India, 1950 — Article 13, 14, 21Hindu Marriage Act, 1955 — Section 13, 13(1), 13(1A), 13B, 23
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