COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,408 of 2,992

Supreme Court23 Mar 1984Disposed Of

Arjun Chaubey Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1984 SC 1356 : (1984) 48 FLR 393 : (1984) LabIC 915 : (1984) 2 LLJ 17 : (1984) 1 SCALE 612 : (1984) 2 SCC 578 : (1984) 3 SCR 302 : (1984) 1 SLJ 654 : (1984) 16 UJ 591

Constitution of India, 1950 — Article 311(2)Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14

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Supreme Court22 Mar 1984Disposed Of

Union of India (UOI) and Another Vs G.V. Bhakta Priya and Others

Supreme Court Of India · AIR 1984 SC 1387 : (1984) 1 SCALE 605 : (1984) SCC 552 Supp : (1984) 1 SCC 552 Supp : (1984) 16 UJ 529

Constitution of India, 1950 — Article 136

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Supreme Court21 Mar 1984Allowed

Mumtaz Hussain Ansari Vs State of U.P. and Another

Supreme Court Of India · AIR 1984 SC 1116 : (1984) 48 FLR 424 : (1984) 2 LLJ 13 : (1984) 1 SCALE 515 : (1984) 3 SCC 295 : (1984) 3 SCR 244 : (1984) 16 UJ 544

Uttar Pradesh Travelling Allowances Rules — Rule 20A

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Supreme Court21 Mar 1984Dismissed

Union of India (UOI) and Another Vs G.M. Kokil and Others

Supreme Court Of India · AIR 1984 SC 1022 : (1984) 48 FLR 405 : (1984) 2 LLJ 20 : (1984) 1 SCALE 521 : (1984) SCC 196 Supp : (1984) 3 SCR 292 : (1984) 1 SLJ 675 : (1984) 16 UJ 534

Bombay Shops and Establishments Act, 1948 — Section 70Factories Act, 1948 — Section 2(1), 59, 64

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Supreme Court21 Mar 1984Allowed

Ajoy Kumar Banerjee and Others Vs Union of India (UOI) and Others Umed Singh and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1984 SC 127 : (1984) 48 FLR 448 : (1984) LabIC 691 : (1984) 1 LLJ 368 : (1984) 1 SCALE 539 : (1984) 3 SCC 127 : (1984) 3 SCR 252 : (1984) 16 UJ 500

Constitution of India, 1950 — Article 14, 19(1), 31, 31(2)General Insurance Business (Nationalisation) Act, 1972 — Section 16(1), 16(5), 16(7)

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Supreme Court20 Mar 1984allowed

Gurbax Rai and Others Vs Punjab National Bank, New Delhi

Supreme Court Of India · AIR 1984 SC 1012 : (1984) 1 SCALE 512 : (1984) 3 SCC 96 : (1984) 16 UJ 439(1)

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Supreme Court20 Mar 1984Allowed

Ghanshyam Dass and Others Vs Dominion of India and Others

Supreme Court Of India · AIR 1984 SC 1004 : (1984) 32 BLJR 222 : (1984) 1 SCALE 528 : (1984) 3 SCC 46 : (1984) 3 SCR 229 : (1984) 16 UJ 604

Civil Procedure Code, 1908 (CPC) — Section 80

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Supreme Court15 Mar 1984allowed

Jitendra Singh Rathor Vs Shri Baidyanath Ayurved Bhawan Ltd. and Another

Supreme Court Of India · AIR 1984 SC 976 : (1984) 48 FLR 396 : (1984) LabIC 554 : (1984) 2 LLJ 10 : (1984) 1 SCALE 506 : (1984) 3 SCC 5 : (1984) 3 SCR 223 : (1984) 1 SLJ 664 : (1984) 16 UJ 651

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11

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Supreme Court15 Mar 1984Partly Allowed

Punjab Singh Vs State of Haryana Karnail Singh Vs State of Haryana

Supreme Court Of India · AIR 1984 SC 1233 : (1984) CriLJ 921 : (1984) SCC 233 Supp : (1984) 1 SCC 233 Supp

Penal Code, 1860 (IPC) — Section 302, 326, 34

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Supreme Court15 Mar 1984Allowed

State of Mysore Vs Associate Cement Companies Ltd. and Another

Supreme Court Of India · (1984) 1 SCALE 628 : (1984) SCC 430 Supp : (1984) 1 SCC 430 Supp : (1984) 16 UJ 439

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Supreme Court15 Mar 1984Allowed

Harjeet Singh Vs Raj Kishore and Others

Supreme Court Of India · AIR 1984 SC 1238 : (1984) 32 BLJR 241 : (1984) 1 SCALE 619 : (1984) 3 SCC 573 : (1984) 16 UJ 530

Constitution of India, 1950 — Article 136

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Supreme Court15 Mar 1984Allowed

Jagdish Prasad Vs Smt. Angoori Devi

Supreme Court Of India · AIR 1984 SC 1447 : (1984) 1 SCALE 502 : (1984) 2 SCC 590 : (1984) 3 SCR 216 : (1984) 16 UJ 641

Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 227Provincial Small Cause Courts Act, 1887 — Section 25

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Supreme Court15 Mar 1984Dismissed

Chingleput Bottlers Vs Majestic Bottling Company State of Tamil Nadu Vs Majestic Bottling Company

Supreme Court Of India · AIR 1984 SC 1030 : (1984) 1 SCALE 832 : (1984) 3 SCC 258 : (1984) 3 SCR 190 : (1984) 16 UJ 570

Constitution of India, 1950 — Article 226Tamil Nadu Arrack (Manufacture) Rules, 1981 — Rule 7

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Supreme Court14 Mar 1984Disposed Of

Chuni Lal Vs Ved Prakash

Supreme Court Of India · (1984) 1 SCALE 527 : (1984) SCC 339 Supp : (1984) 1 SCC 339 Supp : (1984) 16 UJ 438

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Supreme Court14 Mar 1984Partly Allowed

Shri Vallabh Glass Works Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1984 SC 971 : (1984) 2 CompLJ 59 : (1984) 40 CTR 184 : (1984) 2 ECC 208 : (1984) 16 ELT 171 : (1985) 155 ITR 560 : (1984) 1 SCALE 480 : (1984) 3 SCC 362 : (1984) 3 SCR 180 : (1984) 16 UJ 539

Contract Act, 1872 — Section 72

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Supreme Court14 Mar 1984Dismissed

Modi Sugar Mills Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 1984 SC 1248 : (1984) 1 SCALE 519 : (1984) SCC 338 Supp : (1984) 1 SCC 338 Supp : (1984) 16 UJ 638

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Supreme Court13 Mar 1984Allowed

Baldev Raj, Ex-Constable Vs State of Punjab and Others

Supreme Court Of India · AIR 1984 SC 986 : (1984) 48 FLR 402 : (1984) LabIC 621 : (1984) 2 LLJ 7 : (1984) 1 SCALE 509 : (1984) SCC 221 Supp : (1984) 1 SCC 221 Supp : (1984) 16 UJ 442

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Supreme Court08 Mar 1984allowed

Ved Prakash Gupta Vs Delton Cable India (P) Ltd.

Supreme Court Of India · AIR 1984 SC 914 : (1984) 48 FLR 417 : (1984) 1 LLJ 546 : (1984) 1 SCALE 474 : (1984) 2 SCC 569 : (1984) 3 SCR 169 : (1984) 1 SLJ 569 : (1984) 16 UJ 523

Industrial Disputes Act, 1947 — Section 10(i)(c)

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Supreme Court08 Mar 1984Dismissed

A. Younus Kunju Vs R.S. Unni and Others

Supreme Court Of India · AIR 1984 SC 960 : (1984) 1 SCALE 485 : (1984) 3 SCC 346 : (1984) 3 SCR 162 : (1984) 16 UJ 634

Representation of the People Act, 1951 — Section 116A, 123, 123(4)

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Supreme Court07 Mar 1984Disposed Of

Yogendra Tiwari Vs District Judge, Gorakhpur and Others

Supreme Court Of India · AIR 1984 SC 1149 : (1984) 1 SCALE 608 : (1984) 2 SCC 728 : (1984) 16 UJ 549

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(4), 16(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8(2), 9(3)

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