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Supreme Court Of India judgments

59,834 judgments · page 2,409 of 2,992

Supreme Court05 Mar 1984Allowed

A.C. Jose Vs Sivan Pillai and Others

Supreme Court Of India · AIR 1984 SC 921 : (1984) 1 SCALE 454 : (1984) 2 SCC 656 : (1984) 3 SCR 74 : (1984) 16 UJ 558

Conduct of Elections Rules, 1961 — Rule 22, 23, 27, 30, 33Constitution of India, 1950 — Article 324, 325, 326, 327, 328Representation of the People Act, 1951 — Section 59, 61
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Supreme Court01 Mar 1984allowed

V.S. Talwar Vs Prem Chandra Sharma

Supreme Court Of India · AIR 1984 SC 664(1) : (1984) 1 SCALE 367 : (1984) 2 SCC 420 : (1984) 3 SCR 51 : (1984) 16 UJ 349

Delhi Rent Control Act, 1958 — Section 14(1)
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Supreme Court27 Feb 1984Disposed Of

Rajendra Singh Vs Smt. Usha Rani and Others

Supreme Court Of India · AIR 1984 SC 956 : (1984) 1 SCALE 440 : (1984) 3 SCC 339 : (1984) 3 SCR 22 : (1984) 16 UJ 313

Criminal Procedure Code, 1973 (CrPC) — Section 537Representation of the People Act, 1951 — Section 81(3), 86
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Supreme Court23 Feb 1984ALLOWED

R. Palanimuthu Vs Returning Officer and Others

Supreme Court Of India · AIR 1984 SC 905 : (1984) 1 SCALE 392 : (1984) SCC 77 Supp : (1984) 1 SCC 77 Supp : (1984) 3 SCR 10 : (1984) 16 UJ 306

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 5Representation of the People Act, 1951 — Section 100(1)(c)
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Supreme Court23 Feb 1984Allowed

Union of India (UOI) and Others Vs Haji Mastan Mirza

Supreme Court Of India · AIR 1984 SC 681 : (1984) CriLJ 610 : (1984) 1 Crimes 651 : (1984) 2 ECC 137 : (1984) 1 SCALE 402 : (1984) 2 SCC 427 : (1984) 3 SCR 1

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 2(1), 2(2), 3(1), 5(1), 5(1), 18
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Supreme Court22 Feb 1984Disposed Of

H.D. Vora Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1984 SC 866 : (1984) 1 SCALE 353 : (1984) 2 SCC 337 : (1984) 2 SCR 693 : (1984) 16 UJ 381

Bombay Land Requisition Act, 1948 — Section 6(4)Constitution of India, 1950 — Article 31
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Supreme Court22 Feb 1984Partly Allowed

Dayaram Asanand Gursahani Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1984 SC 850 : (1984) 86 BOMLR 206 : (1984) LabIC 608 : (1984) 1 SCALE 316 : (1984) 3 SCC 36 : (1984) 2 SCR 703 : (1984) 1 SLJ 370 : (1984) 16 UJ 386

Bombay Judicial Services Recruitment Rules, 1956 — Rule 5, 5(2)Constitution of India, 1950 — Article 162, 235, 309
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Supreme Court21 Feb 1984Allowed

Gramophone Company of India Ltd. Vs Birendra Bahadur Pandey and Others

Supreme Court Of India · AIR 1984 SC 667 : (1985) 1 ARBLR 361 : (1984) 1 CompLJ 362 : (1984) 2 ECC 142 : (1984) 1 SCALE 338 : (1984) 2 SCC 534 : (1984) 2 SCR 664 : (1984) 16 UJ 475

Constitution of India, 1950 — Article 1, 10, 11, 12, 13Copyright Act, 1957 — Section 13(1), 14, 17, 18, 19Customs Act, 1962 — Section 11, 2, 2(23)
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Supreme Court21 Feb 1984Disposed Of

Smt. M.M. Amonkar and Others Vs Dr. S.A. Johari

Supreme Court Of India · AIR 1984 SC 931 : (1984) 1 SCALE 381 : (1984) 2 SCC 354 : (1984) 2 SCR 646 : (1984) 16 UJ 455

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Constitution of India, 1950 — Article 227
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Supreme Court20 Feb 1984Dismissed

Commissioner of Wealth Tax, Patna Vs Raghubar Narain Singh

Supreme Court Of India · AIR 1984 SC 963 : (1984) 39 CTR 153 : (1984) 146 ITR 228 : (1984) 1 SCALE 312 : (1984) 3 SCC 59 : (1984) 2 SCR 625 : (1984) 16 TAXMAN 14 : (1984) 16 UJ 353

Bihar Land Reforms Act, 1950 — Section 4(c)Wealth Tax Act, 1957 — Section 27, 28, 29, 7(1)
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