COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,415 of 2,992

Supreme Court28 Oct 1983Disposed Of

Viklad Coal Merchant, Patiala and Others Vs Union of India (UOI) and Others Dharam Singh Yadav and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1984 SC 95 : (1983) 2 SCALE 619 : (1984) 1 SCC 619 : (1984) 1 SCR 657 : (1984) 16 UJ 11

Constitution of India, 1950 — Article 12, 14, 19(1), 32Railways Act, 1890 — Section 27A, 28

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Supreme Court28 Oct 1983

Dr. P. Nalla Thampy Thera Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1984 SC 74 : (1983) 2 SCALE 686 : (1983) 4 SCC 598 : (1984) 1 SCR 709

Constitution of India, 1950 — Article 19, 21, 32

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Supreme Court27 Oct 1983Disposed Of

Chandrika Jha Vs State of Bihar and Others

Supreme Court Of India · AIR 1984 SC 322 : (1983) 31 BLJR 670 : (1983) 2 SCALE 888 : (1984) 2 SCC 41 : (1984) 1 SCR 646

Bihar and Orissa Co-operative Societies Act, 1935 — Section 14(3)Constitution of India, 1950 — Article 154(1)

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Supreme Court27 Oct 1983Partly Allowed

Satish Chand Makhan and Others Vs Govardhan Das Byas and Others

Supreme Court Of India · (1983) 10 SC CK 0009

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 106, 111, 116

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Supreme Court27 Oct 1983Allowed

State of Maharashtra Vs Narsingrao Gangaram Pimple

Supreme Court Of India · AIR 1984 SC 63 : (1984) CriLJ 4 : (1983) 2 SCALE 659 : (1984) 1 SCC 446 : (1984) 1 SCR 621 : (1984) 16 UJ 199

Penal Code, 1860 (IPC) — Section 161, 182Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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Supreme Court26 Oct 1983Allowed

Motor General Traders and Another Vs State of Andhra Pradesh and Others

Supreme Court Of India · (1983) 2 SCALE 513 : (1984) 1 SCC 222 : (1984) 1 SCR 594 : (1984) 16 UJ 6

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 26, 32Civil Procedure Code, 1908 (CPC) — Section 85, 86(1), 86(3), 87BConstitution of India, 1950 — Article 14, 32

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Supreme Court26 Oct 1983

Narinder Singh Vs Surjit Singh

Supreme Court Of India · AIR 1984 SC 1359 : (1983) 2 SCALE 894 : (1984) 2 SCC 402

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Supreme Court25 Oct 1983dismissed

Principal, King George''s Medical College, Lucknow Vs Dr. Vishan Kumar Agarwal and Another

Supreme Court Of India · AIR 1984 SC 221 : (1983) 2 SCALE 637 : (1984) 1 SCC 416 : (1984) 1 SCR 503

Constitution of India, 1950 — Article 226Lucknow University Ordinance — Ordinance 1

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Supreme Court25 Oct 1983Dismissed

Forasol Vs Oil and Natural Gas Commission Oil and Natural Gas Commission Vs Forasol

Supreme Court Of India · AIR 1984 SC 241 : (1986) 60 CompCas 286 : (1983) 2 SCALE 1110 : (1984) SCC 263 Supp : (1984) 1 SCC 263 Supp : (1984) 1 SCR 526 : (1984) 16 UJ 17

Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 68, 15, 151Limitation Act, 1963 — Article 119

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Supreme Court25 Oct 1983Allowed

Charanji Lal Vs State of Punjab

Supreme Court Of India · (1984) 8 ACR 1 : AIR 1984 SC 80(1) : (1984) CriLJ 15 : (1983) 2 Crimes 850 : (1983) 2 SCALE 642 : (1984) 1 SCC 329 : (1984) 1 SCR 513 : (1984) 16 UJ 170

Prevention of Food Adulteration Act, 1954 — Section 13(2B), 13(2C), 2

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Supreme Court25 Oct 1983Allowed

Lal Chand and Others Vs State of Haryana

Supreme Court Of India · (1984) 8 ACR 13 : AIR 1984 SC 226 : (1984) CriLJ 164 : (1984) 1 SCALE 690 : (1983) 2 SCALE 1038 : (1984) 1 SCC 686

Penal Code, 1860 (IPC) — Section 120B, 12B, 420, 467

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Supreme Court24 Oct 1983Disposed Of

Soundararaj Vs Devasahayam and Others

Supreme Court Of India · AIR 1984 SC 133 : (1983) 2 SCALE 846 : (1984) SCC 235 Supp : (1984) 1 SCC 235 Supp : (1984) 1 SCR 497 : (1984) 16 UJ 137

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Supreme Court24 Oct 1983Allowed

Executive Engineer, Irrigation Division, Puri Vs Gangaram Chhapolia

Supreme Court Of India · AIR 1984 SC 234 : (1983) 2 SCALE 606 : (1984) 3 SCC 627

Arbitration Act, 1940 — Section 20, 41A(1), 41A(2), 41A(7), 8

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Supreme Court21 Oct 1983Allowed

Santosh Bansi Mahajan Vs State Industrial Court, Madhya Pradesh and Others

Supreme Court Of India · AIR 1984 SC 530 : (1984) 49 FLR 15 : (1985) JLJ 225 : (1984) LabIC 290 : (1984) 1 LLJ 272 : (1983) 2 SCALE 1229 : (1984) SCC 193 Supp : (1984) 1 SCC 193 Supp : (1984) 16 UJ 229

Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 33, 61

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Supreme Court21 Oct 1983Dismissed

Sher Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1984 SC 200 : (1983) 3 CompLJ 306 : (1983) 2 SCALE 531 : (1984) 1 SCC 107 : (1984) 1 SCR 464 : (1984) 16 UJ 118

Constitution of India, 1950 — Article 14, 19(1)Motor Vehicles Act, 1939 — Section 45, 47, 47(1), 47(1H), 58(2)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 155A, 155A(3)

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Supreme Court21 Oct 1983Partly Allowed

Commissioner of Wealth Tax, Madras Vs K.S.N. Bhatt

Supreme Court Of India · AIR 1984 SC 495 : (1983) 37 CTR 273 : (1984) 145 ITR 1 : (1983) 2 SCALE 674 : (1984) 1 SCC 20 : (1984) 1 SCR 490 : (1984) 16 UJ 102

Gift Tax Act, 1958 — Section 13, 15, 3Wealth Tax Act, 1957 — Section 2, 27(3)

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Supreme Court21 Oct 1983Dismissed

Commissioner of Wealth-tax, Gujarat Vs Smt. Vimlaben Vadilal Mehta

Supreme Court Of India · AIR 1984 SC 157 : (1983) 37 CTR 280 : (1984) 145 ITR 11 : (1983) 2 SCALE 823 : (1983) 2 SCALE 142 : (1983) 4 SCC 697 : (1983) 4 SCC 692 : (1984) 1 SCR 480 : (1984) 16 UJ 97

Wealth Tax Act, 1957 — Section 2

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Supreme Court21 Oct 1983Dismissed

Commissioner of Wealth Tax, Gujarat, Ahmedabad Vs VADILAL LALLUBHAI ETC.

Supreme Court Of India · AIR 1984 SC 302 : (1983) 37 CTR 277 : (1984) 145 ITR 7 : (1983) 2 SCALE 821 : (1983) 4 SCC 697 : (1983) 4 SCC 692 : (1984) 1 SCR 485(1) : (1984) 16 UJ 100

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Supreme Court21 Oct 1983Dismissed

Commissioner of Income Tax, Bombay Vs Bennet Coleman and Co. Ltd.

Supreme Court Of India · AIR 1984 SC 159 : (1984) 146 ITR 524 : (1983) 2 SCALE 826 : (1983) 4 SCC 696

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Supreme Court20 Oct 1983dismissed

Acharya Jagdishwaranand Avadhuta and Others Vs Commissioner of Police, Calcutta and Another

Supreme Court Of India · AIR 1984 SC 51 : (1983) CriLJ 1872 : (1984) 1 Crimes 318 : (1983) 2 SCALE 565 : (1983) 4 SCC 522 : (1984) 1 SCR 447 : (1984) 16 UJ 16

Constitution of India, 1950 — Article 226, 25, 26, 32, 44(2)Criminal Procedure Code, 1973 (CrPC) — Section 107, 134, 144, 144(1), 144(4)

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