Supreme Court20 Feb 1984Dismissed

Ravi Dutt Sharma Vs Ratan Lal Bhargava

Supreme Court Of India · AIR 1984 SC 967 : (1984) 1 SCALE 285 : (1984) 2 SCC 75 : (1984) 2 SCR 614 : (1984) 16 UJ 408

Constitution of India, 1950 — Article 14Delhi Rent Control Act, 1958 — Section 14(1), 14A, 25A, 25B, 25CSlum Areas (Improvement and Clearance) Act, 1956 — Section 19(1)
Supreme Court16 Feb 1984dismissed

Vivekanand Giri Vs Nawal Kishore Sahi

Supreme Court Of India · AIR 1984 SC 856 : (1984) 32 BLJR 120 : (1984) 1 SCALE 290 : (1984) 3 SCC 10 : (1984) 2 SCR 558 : (1984) 16 UJ 426

Constitution of India, 1950 — Article 173Representation of the People Act, 1951 — Section 100(1), 19, 33(4), 33(6), 36(4)
Supreme Court16 Feb 1984Dismissed

A.R. Antulay Vs Ramdas Sriniwas Nayak and Another

Supreme Court Of India · AIR 1984 SC 718 : (1984) 86 BOMLR 228 : (1984) CriLJ 647 : (1984) 1 Crimes 547 : (1984) 1 SCALE 239 : (1984) 2 SCC 500 : (1984) 2 SCR 914

Criminal Law (Amendment) Act, 1952 — Section 6, 6(1), 8, 8(1), 8(3)Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 200, 202, 202(2)Prevention of Corruption Act, 1947 — Section 5A
Supreme Court16 Feb 1984Allowed

R.S. Nayak Vs A.R. Antulay Padmakar Balkrishna Samant Vs Abdul Rehman Antulay and Another

Supreme Court Of India · AIR 1984 SC 684 : (1984) 86 BOMLR 365 : (1984) CriLJ 819 : (1984) CriLJ 613 : (1984) 1 Crimes 926 : (1984) 1 Crimes 568 : (1984) 1 SCALE 239 : (1984) 1 SCALE 198 : (1984) 2 SCC 183 : (1984) 2 SCR 495 : (1984) 1 SLJ 347

Constitution of India, 1950 — Article 12, 13(1), 136, 170, 178Criminal Procedure Code, 1973 (CrPC) — Section 197, 200Maharashtra Legislature Members Salaries and Allowances Act, 1956 — Section 3(1), 4, 5
Supreme Court09 Feb 1984Partly Allowed

Khazan Chand and Others Vs State of Jammu and Kashmir and Others Smt. Vidyawanti Devi Jain and Others Vs State of Jammu and Kashmir and Others

Supreme Court Of India · AIR 1984 SC 762 : (1984) 1 SCALE 264 : (1984) 2 SCC 456 : (1984) 2 SCR 858 : (1984) 56 STC 214 : (1984) 16 UJ 394

Constitution of India, 1950 — Article 1, 14, 246, 265, 370Constitution of Jammu and Kashmir, 1956 — Section 5Jammu and Kashmir General Sales Tax Act, 1962 — Section 1, 2, 2(1), 4, 6
Supreme Court07 Feb 1984

Shiv Dayal Shrivastava Vs Union of India(UOI)

Supreme Court Of India · AIR 1984 SC 465 : (1984) 32 BLJR 124 : (1984) 1 SCALE 156 : (1984) 1 SCC 724 : (1984) 2 SCR 853 : (1984) 1 SLJ 360 : (1984) 16 UJ 278

All India Services (Leave) Rules, 1955 — Rule 20Constitution of India, 1950 — Article 32High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 4, 5(3), 9(1)
Supreme Court06 Feb 1984Disposed Of

Lakshmi Kant Pandey Vs Union of India (UOI)

Supreme Court Of India · AIR 1984 SC 469 : (1984) 1 Crimes 542 : (1984) 1 SCALE 159 : (1984) 2 SCC 244 : (1984) 2 SCR 795

Constitution of India, 1950 — Article 15, 15(3), 2, 24, 39Guardians and Wards Act, 1890 — Section 11, 17, 26, 4, 7
Supreme Court25 Jan 1984Dismissed

Sadhu Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 1984 SC 739 : (1984) CriLJ 404 : (1984) 1 Crimes 508 : (1984) 1 SCALE 100 : (1984) 2 SCC 310 : (1984) 2 SCR 741

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 433Penal Code, 1860 (IPC) — Section 55