Supreme Court Of India Judgments

Supreme Court01 May 1984Dismissed

Sushil Kumar Mehrotra Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1984 SC 1232 : (1984) CriLJ 990 : (1984) 1 SCALE 725 : (1984) 3 SCC 123 : (1984) 16 UJ 1038

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 394

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Supreme Court01 May 1984

A.L. Kalra Vs Project and Equipment Corporation of India Ltd.

Supreme Court Of India · AIR 1984 SC 1361 : (1984) 49 FLR 119 : (1984) 2 LLJ 186 : (1984) 1 SCALE 798 : (1984) 3 SCC 316 : (1984) 3 SCR 646 : (1984) 2 SLJ 82 : (1984) 16 UJ 733

Constitution Of India, 1950 — Article 12, 13, 14, 16, 32, 226PEC Employees (Conduct, Descipline And Appeal) Rules, 1975 — Rule 4, 4(1), 4(1)(i), 4(1)(iii), 5, 5(5), 25, 27, 27(4), 27(19), 35, 35(ii)PEC House Building Advance (Grant And Recovery) Rules, — Rule 8, 10, 10(i), 10(1), 10(1)(c)(i)

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Supreme Court01 May 1984Disposed Of

Vijay Kumar Rampal and Others Vs Diwan Devi and Others

Supreme Court Of India · AIR 1985 SC 1669

Limitation Act, 1963 — Section 14

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Supreme Court30 Apr 1984dismissed

Life Insurance Corporation of India Vs Escorts Ltd. and Others Union of India Vs Escorts Ltd. and Others

Supreme Court Of India · (1984) 1 SCALE 821 : (1984) 3 SCR 643 : (1984) 16 UJ 661

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Supreme Court27 Apr 1984Allowed

Kuppala Obul Reddy Vs Bonala Venpata Narayana Reddy (Dead) through Lrs.

Supreme Court Of India · AIR 1984 SC 1171 : (1984) 1 SCALE 848 : (1984) 3 SCC 447 : (1984) 16 UJ 679

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Supreme Court26 Apr 1984dismissed

Sadhuram Bansal Vs Pulin Behari Sarkar and Others

Supreme Court Of India · AIR 1984 SC 1471 : (1984) 1 SCALE 997 : (1984) 3 SCC 410 : (1984) 3 SCR 582

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(5)

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Supreme Court26 Apr 1984

Ramesh Kumar Vs Ram Kumar and Others

Supreme Court Of India · AIR 1984 SC 1029 : (1984) CriLJ 832 : (1984) 1 SCALE 650 : (1984) 3 SCC 90 : (1984) 3 SCR 640 : (1984) 16 UJ 718

Penal Code, 1860 (IPC) — Section 302, 304A, 34

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Supreme Court26 Apr 1984Allowed

Ex-Capt. K.C. Arora and Another Vs State of Haryana and Others Ex-Capt. A.S. Parmar and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 1987 SC 1858 : (1984) 49 FLR 173 : (1984) 2 LLJ 362 : (1984) 1 SCALE 651 : (1984) 3 SCC 281 : (1984) 3 SCR 623 : (1984) 2 SLJ 54 : (1984) 16 UJ 667

Constitution of India, 1950 — Article 14, 16, 19, 226, 309Punjab Government National Emergency (Concession) Rules, 1965 — Rule 2, 4

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Supreme Court25 Apr 1984Disposed Of

Labourers Working on Salal Hydro-electric Project Vs State of Jammu and Kashmir

Supreme Court Of India · (1984) 1 SCALE 680 : (1984) 3 SCC 538

Bonded Labour System Abolition Act, 1976 — Section 4Constitution of India, 1950 — Article 24Contract Labour (Regulation and Abolition) Act, 1970 — Section 16, 17, 18, 19, 20

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Supreme Court25 Apr 1984Dismissed

Ram Nath and Others Vs Union of India (UOI)

Supreme Court Of India · AIR 1984 SC 1178 : (1984) 1 SCALE 644 : (1984) SCC 96 Supp : (1984) 1 SCC 96 Supp : (1984) 3 SCR 572 : (1984) 16 UJ 692

Constitution (First Amendment) Act, 1951 — Article 31Government of India Act, 1935 — Section 299(2)Resettlement of Displaced Persons (Land Acquisition) Act, 1948 — Section 7(1)

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Supreme Court25 Apr 1984Dismissed

Election Commission of India Vs State of Haryana

Supreme Court Of India · AIR 1984 SC 1406 : (1984) 1 SCALE 670 : (1984) SCC 104 Supp : (1984) 1 SCC 104 Supp : (1984) 3 SCR 554 : (1984) 16 UJ 955

Constitution of India, 1950 — Article 136, 172, 226, 329Criminal Procedure Code, 1973 (CrPC) — Section 144Representation of the People Act, 1951 — Section 150, 30, 56

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Supreme Court24 Apr 1984Disposed Of

N.L. Abhyankar and Others Vs Union of India and Others

Supreme Court Of India · AIR 1984 SC 1247 : (1984) 32 BLJR 390 : (1984) 49 FLR 354 : (1984) LabIC 955 : (1984) 1 SCALE 649 : (1984) 3 SCC 125 : (1984) 3 SCR 552 : (1984) 2 SLJ 66 : (1984) 16 UJ 817

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Supreme Court24 Apr 1984dismissed

Union of India Vs Bidhubhushan Malik and Others

Supreme Court Of India · AIR 1984 SC 1177 : (1984) 1 SCALE 643 : (1984) 3 SCC 95 : (1984) 3 SCR 550 : (1984) 16 UJ 816

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Supreme Court23 Apr 1984Allowed

Sebastian M. Hongray Vs Union of India (UOI)

Supreme Court Of India · AIR 1984 SC 1026 : (1984) CriLJ 830 : (1984) 1 SCALE 629 : (1984) 3 SCC 82 : (1984) 3 SCR 544 : (1984) 16 UJ 1021

Contempt of Courts Act, 1971 — Section 2

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Supreme Court18 Apr 1984Disposed Of

Azhar Ali Khan and Others Vs Commissioner, Municipal Corporation of Delhi and Others

Supreme Court Of India · AIR 1984 SC 1240 : (1984) 49 FLR 195 : (1984) LabIC 896 : (1984) 1 SCALE 666 : (1984) 3 SCC 549 : (1984) 2 SLJ 463 : (1984) 16 UJ 711

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Supreme Court18 Apr 1984dismissed

S. Shamshuddin and Others Vs State of Karnataka and Others

Supreme Court Of India · (1984) 2 ACC 388 : AIR 1984 SC 1244 : (1984) 1 SCALE 709 : (1984) 3 SCC 583 : (1984) 3 SCR 522 : (1984) 16 UJ 1031

Motor Vehicles Act, 1939 — Section 63(7)

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Supreme Court18 Apr 1984Dismissed

Vishnu Dayal Jhunjhunwala and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1984 SC 1346 : (1985) 57 CompCas 493 : (1984) 3 CompLJ 163 : (1984) LabIC 905 : (1984) 1 SCALE 699 : (1984) SCC 118 Supp : (1984) 1 SCC 118 Supp : (1984) 3 SCR 530 : (1984) 16 UJ 1047

Industrial Disputes Act, 1947 — Section 2

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Supreme Court17 Apr 1984allowed

Anant Kibe and Others Vs Purushottam Rao and Others

Supreme Court Of India · AIR 1984 SC 1121 : (1984) 1 SCALE 783 : (1984) SCC 175 Supp : (1984) 1 SCC 175 Supp : (1984) 3 SCR 484 : (1984) 16 UJ 996

Madhya Pradesh Land Revenue Code, 1959 — Section 158(1), 164

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Supreme Court17 Apr 1984dismissed

Manchegowda and Others Vs State of Karnataka and Others

Supreme Court Of India · AIR 1984 SC 1151 : (1984) 1 SCALE 862 : (1984) 1 SCALE 632 : (1984) 3 SCC 301 : (1984) 3 SCR 502 : (1984) 16 UJ 1061

Constitution of India, 1950 — Article 14, 15(4), 16(4), 19(1), 19(1)(7)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5

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Supreme Court17 Apr 1984Dismissed

Manick Chand Pal and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1984 SC 1249 : (1985) 4 ECC 201 : (1985) ECR 514 : (1984) 18 ELT 185 : (1984) 3 SCC 65 : (1984) 3 SCR 461 : (1984) 16 UJ 1072

Constitution of India, 1950 — Article 14, 19(1), 301, 302Gold (Control) Act, 1968 — Section 100, 114, 16, 16(7), 27(6)Gold Control (Identification of Customers) Rules, 1969 — Rule 2, 3(1)

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