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Supreme Court Of India judgments

59,834 judgments · page 2,405 of 2,992

Supreme Court17 May 1984Dismissed

L.D. Jaikwal Vs State of U.P.

Supreme Court Of India · (1984) 8 ACR 430 : AIR 1984 SC 1374 : (1984) CriLJ 993 : (1984) 1 SCALE 862 : (1984) 3 SCC 405 : (1984) 3 SCR 833 : (1984) 16 UJ 942

Contempt of Courts Act, 1971 — Section 2
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Supreme Court10 May 1984Dismissed

Anandilal and Another Vs Ram Narain and Others

Supreme Court Of India · AIR 1984 SC 1383 : (1984) 1 SCALE 943 : (1984) 3 SCC 561 : (1984) 3 SCR 806 : (1984) 16 UJ 784

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 48Limitation Act, 1963 — Section 15(1)
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Supreme Court10 May 1984

Katheeja Bai Vs Superintending Engineer and Others

Supreme Court Of India · AIR 1984 SC 1388 : (1984) 49 FLR 135 : (1984) LabIC 1023 : (1986) 1 LLJ 314 : (1984) 1 SCALE 865 : (1984) 3 SCC 518 : (1984) 3 SCR 798 : (1984) 2 SLJ 1 : (1984) 16 UJ 763

Constitution of India, 1950 — Article 32Electricity (Supply) Act, 1948 — Section 79(c)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 5
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Supreme Court08 May 1984Disposed Of

Neeraja Chaudhary Vs State of M.P.

Supreme Court Of India · AIR 1984 SC 1099 : (1984) 2 Crimes 511 : (1985) JLJ 343 : (1984) LabIC 851 : (1984) 1 SCALE 874 : (1984) 3 SCC 243

Constitution of India, 1950 — Article 21, 23
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Supreme Court04 May 1984Allowed

State of Uttar Pradesh Vs Zavad Zama Khan

Supreme Court Of India · AIR 1984 SC 1095 : (1984) CriLJ 922 : (1984) 2 Crimes 1 : (1984) 1 SCALE 938 : (1984) 3 SCC 505 : (1984) 3 SCR 789 : (1984) 16 UJ 964

Maintenance of Internal Security Act, 1971 — Section 14National Security Act, 1980 — Section 14Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court04 May 1984Disposed Of

Babulal Nagar and Others Vs Shree Synthetics Ltd. and Others

Supreme Court Of India · AIR 1984 SC 1164 : (1984) 49 FLR 140 : (1984) 1 SCALE 884 : (1984) SCC 128 Supp : (1984) 1 SCC 128 Supp : (1984) 3 SCR 772 : (1984) 2 SLJ 67 : (1984) 16 UJ 755

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 61, 66, 66(1)
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Supreme Court03 May 1984allowed

Indra Pal Gupta Vs Managing Committee, Model Inter College, Thora

Supreme Court Of India · AIR 1984 SC 1110 : (1984) 49 FLR 150 : (1984) LabIC 900 : (1984) 1 SCALE 714 : (1984) 3 SCC 384 : (1984) 3 SCR 752 : (1984) 2 SLJ 47 : (1984) 16 UJ 654

Constitution of India, 1950 — Article 311(2)Uttar Pradesh Intermediate Education Act, 1921 — Section 16G
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Supreme Court03 May 1984Dismissed

State of U.P. Vs Suresh Chandra Srivastava and Others

Supreme Court Of India · (1984) 8 ACR 428 : AIR 1984 SC 1108 : (1984) CriLJ 926 : (1984) 1 SCALE 707 : (1984) 3 SCC 92 : (1984) 3 SCR 738 : (1984) 16 UJ 1024

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 463, 471, 475Penal Code, 1860 (IPC) — Section 120, 34
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Supreme Court03 May 1984Dismissed

Ram Sarup Vs State of Haryana and Others

Supreme Court Of India · AIR 1984 SC 1094 : (1984) 49 FLR 157 : (1984) 1 SCALE 688 : (1984) SCC 225 Supp : (1984) 1 SCC 225 Supp : (1984) 3 SCR 734 : (1984) 2 SLJ 14 : (1984) 16 UJ 697

Punjab Panchayat Samitis and Zila Parishads (Haryana Amendment) Act, 1973 — Section 13, 14(4)Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 33, 35
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Supreme Court03 May 1984Dismissed

Dularey Lodh Vs Third Additional District Judge, Kanpur and Others

Supreme Court Of India · AIR 1984 SC 1260 : (1984) 1 SCALE 793 : (1984) 3 SCC 99 : (1984) 3 SCR 743 : (1984) 16 UJ 662

Constitution of India, 1950 — Article 13Uttar Pradesh Civil Laws (Amendment) Act, 1972 — Section 9Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 26(5), 26(6)
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Supreme Court02 May 1984Allowed

State of Haryana and Others Vs Lal Chand and Others

Supreme Court Of India · AIR 1984 SC 1326 : (1984) 1 SCALE 690 : (1984) 3 SCC 634 : (1984) 3 SCR 715 : (1984) 16 UJ 722

Constitution of India, 1950 — Article 226, 299(1)Punjab Excise Act, 1914 — Section 22, 27, 28, 34, 58(1)Punjab Liquor Licence Rules, 1956 — Rule 36(16), 36(2), 36(22), 36(3), 36(4)
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Supreme Court01 May 1984allowed

Ram Murti Vs Bhola Nath and Another

Supreme Court Of India · AIR 1984 SC 1392 : (1984) 1 SCALE 727 : (1984) 3 SCC 111 : (1984) 16 UJ 1094

Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15(1), 15(6), 15(7)
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Supreme Court01 May 1984Dismissed

Indira Kashyap Vs K.N. Kashyap

Supreme Court Of India · AIR 1984 SC 1045 : (1984) 1 SCALE 859 : (1984) 3 SCC 107 : (1984) 16 UJ 702

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 136Limitation Act, 1963 — Section 5
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