Supreme Court22 Nov 1983Allowed
Abdul Razaq Vs Nanhey and Others
Supreme Court Of India · AIR 1984 SC 452 : (1984) CriLJ 185 : (1983) 2 SCALE 907 : (1984) SCC 15 Supp : (1984) 1 SCC 15 Supp
Penal Code, 1860 (IPC) — Section 201, 302, 34
COURT ARCHIVE
Supreme Court Of India judgments
59,834 judgments · page 2,414 of 2,992
Supreme Court22 Nov 1983Dismissed
Madhusudan Singh and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1984 SC 374 : (1983) 2 SCALE 856 : (1984) 2 SCC 381 : (1984) 1 SCR 849 : (1984) 16 UJ 248
Constitution of India, 1950 — Article 14, 19, 31, 31(2), 31CWest Bengal Land Reforms Act, 1955 — Section 14, 2(8)
Supreme Court21 Nov 1983Allowed
State of Punjab and Another Vs Dina Nath
Supreme Court Of India · AIR 1984 SC 352 : (1983) 2 SCALE 789 : (1984) 1 SCC 137 : (1984) 1 SCR 844 : (1984) 16 UJ 222
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)
Supreme Court21 Nov 1983Allowed
Bhagirathsinh Judeja Vs State of Gujarat
Supreme Court Of India · AIR 1984 SC 372 : (1984) CriLJ 160 : (1984) 1 Crimes 334 : (1984) 1 GLR 332 : (1983) 2 SCALE 818 : (1984) 1 SCC 284 : (1984) 1 SCR 839 : (1984) 16 UJ 190
Penal Code, 1860 (IPC) — Section 307
Supreme Court21 Nov 1983Disposed Of
Gopalakrishna Pillai Vs K.M. Mani
Supreme Court Of India · AIR 1984 SC 216 : (1983) 2 SCALE 795 : (1984) 2 SCC 83
Kerala Debt Relief Act, 1977 — Section 2(3), 3Sales of Goods Act, 1930 — Section 2(10), 59, 61, 61(2)
Supreme Court17 Nov 1983dismissed
Jamalpur Agricultural Cooperative Society Vs State of Punjab and Others
Supreme Court Of India · (1983) 2 SCALE 896 : (1984) 1 SCC 514
Supreme Court17 Nov 1983Dismissed
Supdt. of Police, Manipur and Others Vs R.K. Tomalsana Singh (Dead) by Lrs
Supreme Court Of India · AIR 1984 SC 535 : (1984) 49 FLR 215 : (1984) LabIC 295 : (1984) 1 LLJ 211 : (1983) 2 SCALE 916 : (1984) SCC 155 Supp : (1984) 1 SCC 155 Supp
Police Act, 1861 — Section 12
Supreme Court16 Nov 1983Disposed Of
Bishnu Ram Borah and Another Vs Parag Saikia and Others
Supreme Court Of India · AIR 1984 SC 898 : (1983) 2 SCALE 1231 : (1984) 2 SCC 488 : (1984) 1 SCR 825 : (1984) 16 UJ 417
Assam Excise Act, 1910 — Section 18(1)Assam Excise Rules, 1945 — Rule 208, 223, 223(2), 232Constitution of India, 1950 — Article 142, 226, 227
Supreme Court15 Nov 1983Dismissed
Commissioner of Income Tax and Others Vs Oriental Rubber Works
Supreme Court Of India · (1984) 38 CTR 154 : (1983) 15 TAXMAN 51
Income Tax Act, 1961 — Section 132(1)
Supreme Court15 Nov 1983Dismissed
Commissioner of Income Tax, West Bengal III and Others Vs Oriental Rubber Works
Supreme Court Of India · AIR 1984 SC 230 : (1983) 3 CompLJ 381 : (1984) 145 ITR 477 : (1983) 2 SCALE 682 : (1984) 1 SCC 700 : (1984) 1 SCR 817 : (1984) 16 UJ 214
Income Tax Act, 1961 — Section 132(1), 132(10), 132(12), 132(8)
Supreme Court14 Nov 1983Dismissed
Bombay Oil Industries Pvt. Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1984 SC 160 : (1984) 1 CompLJ 57 : (1983) 2 SCALE 816 : (1984) 1 SCC 141 : (1984) 1 SCR 815
Monopolies and Restrictive Trade Practices Act, 1969 — Section 21, 22, 23
Supreme Court14 Nov 1983Disposed Of
Jai Singh Vs Sarwan Singh and Others
Supreme Court Of India · (1984) 8 ACR 92 : AIR 1983 SC 1326 : (1983) 2 Crimes 935 : (1983) 2 SCALE 677 : (1984) 1 SCC 165 : (1984) 1 SCR 811 : (1984) 16 UJ 177
Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court11 Nov 1983Disposed Of
Gopinath Ghosh Vs The State of West Bengal
Supreme Court Of India · AIR 1984 SC 237 : (1984) CriLJ 168 : (1983) 2 Crimes 937 : (1983) 2 SCALE 756 : (1984) SCC 228 Supp : (1984) 1 SCC 228 Supp : (1984) 1 SCR 803 : (1984) 16 UJ 166
Constitution of India, 1950 — Article 39Penal Code, 1860 (IPC) — Section 302, 34West Bengal Children Act, 1959 — Section 2, 22, 23, 24, 25
Supreme Court09 Nov 1983Allowed
Jethsur Surangbhai Vs State of Gujarat
Supreme Court Of India · (1984) 8 ACR 89 : AIR 1984 SC 151 : (1984) CriLJ 162 : (1983) 2 Crimes 942 : (1983) 2 SCALE 709 : (1984) SCC 207 Supp : (1984) 1 SCC 207 Supp : (1984) 1 SCR 797
Penal Code, 1860 (IPC) — Section 109, 120
Supreme Court08 Nov 1983Dismissed
Azmat Khan Vs Khillan Singh and Others
Supreme Court Of India · AIR 1984 SC 304 : (1983) 2 SCALE 760 : (1984) 1 SCC 143 : (1984) 1 SCR 795
Representation of the People Act, 1951 — Section 97
Supreme Court07 Nov 1983Allowed
Raghubir Jha Vs State of Bihar and Others
Supreme Court Of India · AIR 1986 SC 508 : (1986) SCC 372 Supp : (1986) 1 SCC 372 Supp
Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 — Rule 12
Supreme Court01 Nov 1983Dismissed
Management of Karnataka State Road Transport Corporation, Bangalore Vs M. Boraiah and Another Karnataka State Road Transport Corporation, Bangalore Vs Sheikh Abdul Khader and Others
Supreme Court Of India · AIR 1983 SC 1320 : (1984) 48 FLR 89 : (1984) 1 LLJ 110 : (1983) 2 SCALE 652 : (1984) 1 SCC 244 : (1984) 1 SCR 783 : (1984) 1 SLJ 142
Industrial Disputes Act, 1947 — Section 25F
Supreme Court31 Oct 1983Allowed
State of Tamil Nadu and Others Vs L. Abu Kavur Bai and Others
Supreme Court Of India · AIR 1984 SC 326 : (1983) 2 SCALE 541 : (1984) 1 SCC 515 : (1984) 1 SCR 725 : (1984) 16 UJ 1
Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(6)Penal Code, 1860 (IPC) — Section 21Tamil Nadu Stage Carriages and Contract Carriages (Acquisition) Act, 1973 — Section 4(2), 6
Supreme Court31 Oct 1983Allowed
Babaji Kondaji Garad Vs Nasik Merchants Co-operative Bank Ltd., Nasik and Others Babasaheb Rajaramji Dampurikar and Another Vs Collector of Parbhani District and Others
Supreme Court Of India · AIR 1984 SC 192 : (1984) 86 BOMLR 114 : (1983) 2 SCALE 696 : (1984) 2 SCC 50 : (1984) 1 SCR 767 : (1984) 16 UJ 239
Maharashtra Co-operative Societies Act, 1960 — Section 73Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 61Constitution of India, 1950 — Article 15, 16, 330, 332, 43
Supreme Court28 Oct 1983Disposed Of
Dr. P. Nalla Thampy Thera Vs B.L. Shanker and Others
Supreme Court Of India · AIR 1984 SC 135(1) : (1983) 2 SCALE 717 : (1984) SCC 631 Supp : (1984) 1 SCC 631 Supp : (1984) 1 SCR 687
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Representation of the People (Amendment) Act, 1966 — Section 98, 99Representation of the People Act, 1951 — Section 109, 109(1), 110, 116A, 87