COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,416 of 2,992

Supreme Court20 Oct 1983Allowed

Pandurang Dattatraya Khandekar Vs Bar Council of Maharashtra, Bombay and Others

Supreme Court Of India · AIR 1984 SC 110 : (1984) 16 UJ 88

Advocates Act, 1961 — Section 35(1), 38Bombay Registration of Marriages Act, 1953 — Section 5

Read judgment

Supreme Court20 Oct 1983Disposed Of

M/S Punjab Tin Supply Co., Chandigarh and Others Vs Central Government and Others Lekh Raj and Others Vs Central Government and Others

Supreme Court Of India · AIR 1984 SC 87 : (1983) 2 SCALE 503 : (1984) 1 SCC 206 : (1984) 1 SCR 428 : (1984) 16 UJ 9

Constitution of India, 1950 — Article 14, 239, 239(1), 32East Punjab Urban Rent Restriction (Amendment) Act, 1974 — Section 4East Punjab Urban Rent Restriction Act, 1949 — Section 3

Read judgment

Supreme Court19 Oct 1983allowed

B.S. Minhas Vs Indian Statistical Institute and Others

Supreme Court Of India · AIR 1984 SC 363 : (1984) LabIC 15 : (1984) 1 LLJ 67 : (1983) 2 SCALE 574 : (1983) 4 SCC 582 : (1984) 1 SCR 395 : (1984) 1 SLJ 217 : (1984) 16 UJ 77

Constitution of India, 1950 — Article 12, 14, 16, 32

Read judgment

Supreme Court07 Oct 1983Dismissed

New Theatres (Carnatic Talkies) Ltd., Coimbatore Vs N. Vajrapani Naidu

Supreme Court Of India · AIR 1984 SC 1 : (1983) 2 SCALE 1046 : (1984) SCC 319 Supp : (1984) 1 SCC 319 Supp : (1984) 1 SCR 329 : (1984) 16 UJ 106

Madras City Tenants Protection Act, 1922 — Section 9, 9(3)

Read judgment

Supreme Court07 Oct 1983Allowed

Shiv Chand Amolak Chand Vs Regional Transport Authority and Another

Supreme Court Of India · AIR 1984 SC 9 : (1984) 1 CompLJ 214 : (1983) 2 SCALE 611 : (1983) 4 SCC 433 : (1984) 1 SCR 288 : (1984) 16 UJ 111

Motor Vehicles Act, 1939 — Section 47(3), 57(8)

Read judgment

Supreme Court07 Oct 1983Dismissed

Raisuddin alias Babu Tamchi Vs State of Uttar Pradesh and Another

Supreme Court Of India · AIR 1984 SC 46 : (1983) CriLJ 1785 : (1984) 1 Crimes 352 : (1983) 2 SCALE 603 : (1983) 4 SCC 537 : (1984) 1 SCR 340

Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 3

Read judgment

Supreme Court07 Oct 1983Disposed Of

Krishna Priya Ganguly and Others Vs University of Lucknow and Others Principal, King George''s Medical College, Lucknow, Uttar Pradesh and Another Vs Ved Parkash Gupta and Others

Supreme Court Of India · AIR 1984 SC 186 : (1983) 2 SCALE 877 : (1984) 1 SCC 307 : (1984) 1 SCR 302 : (1984) 16 UJ 68

Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 33Uttar Pradesh State Universities Act, 1973 — Section 28(5)

Read judgment

Supreme Court07 Oct 1983Disposed Of

Kamlakar Prasad Chaturvedi Vs State of M.P. and Another

Supreme Court Of India · AIR 1984 SC 211 : (1983) CriLJ 1928 : (1983) 2 SCALE 729 : (1983) 4 SCC 443 : (1984) 1 SCR 317

Constitution Of India, 1950 — Article 19, 22(5), 32National Security Act, 1980 — Section 3(2)Preventive Detention Act, 1950 — Section 3(1), 3(1)(a)(ii), 3(1)(a)(iii), 7

Read judgment

Supreme Court07 Oct 1983

THE GOVT. OF INDIA (UOI) Vs Bombay Tyre International Ltd.

Supreme Court Of India · (1983) 3 ECR 1627 : (1983) 15 TAXMAN 29

Central Excise (Amendment) Act, 1973 — Section 4, 4(1), 4(4), 4(6)Central Excises and Salt Act, 1944 — Section 3, 3(1), 3(2), 3(3)Constitution of India, 1950 — Article 14, 19

Read judgment

Supreme Court06 Oct 1983Dismissed

Workmen of The Bharat Petroleum Corporation Ltd. (Refining Division) Bombay Vs Bharat Petroleum Corporation Ltd. and Another

Supreme Court Of India · AIR 1984 SC 356 : (1984) 1 LLJ 35 : (1983) 2 SCALE 736 : (1983) 4 SCC 470 : (1984) 1 SCR 251 : (1984) 1 SLJ 198 : (1984) 16 UJ 8

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 19(2)

Read judgment

Supreme Court06 Oct 1983Allowed

Ram Sarup Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1983 SC 1196 : (1983) 2 SCALE 827 : (1983) 4 SCC 413 : (1984) 1 SCR 275

Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1, Order 44 Rule 2

Read judgment

Supreme Court06 Oct 1983Allowed

U.P. State Electricity Board and Another Vs Labour Court (I), U.P. Kanpur and Another

Supreme Court Of India · AIR 1984 SC 1450 : (1983) LabIC 1520 : (1984) 1 LLJ 28 : (1983) 2 SCALE 1042 : (1984) 1 SCC 147 : (1984) 1 SCR 282 : (1984) 1 SLJ 213

Electricity (Supply) Act, 1948 — Section 79CIndustrial Employment (Standing Orders) Act, 1946 — Section 13B

Read judgment

Supreme Court06 Oct 1983Dismissed

Glaxo Laboratories (I) Ltd. Vs Presiding Officer, Labour Court, Meerut and Others

Supreme Court Of India · AIR 1984 SC 505 : (1984) 1 LLJ 16 : (1983) 2 SCALE 831 : (1984) 1 SCC 1 : (1984) 1 SCR 230 : (1984) 1 SLJ 229

Industrial Employment (Standing Orders) Act, 1946 — Section 3(2)

Read judgment

Supreme Court05 Oct 1983Disposed Of

Ram Pal Singh Vs Union of India and Others

Supreme Court Of India · AIR 1984 SC 504 : (1983) LabIC 1907 : (1983) 2 SCALE 585 : (1984) 1 SCC 32

Read judgment

Supreme Court05 Oct 1983Partly Allowed

Union of India and Another Vs Shanti Devi and Others

Supreme Court Of India · AIR 1983 SC 1190 : (1983) 2 SCALE 1020 : (1987) SCC 433 Supp : (1983) 4 SCC 542 : (1984) 1 SCR 217

Land Acquisition Act, 1894 — Section 4(1)

Read judgment

Supreme Court04 Oct 1983Dismissed

Mohd. Yunus Vs Mohd. Mustaqim and Others

Supreme Court Of India · AIR 1984 SC 38 : (1983) 2 SCALE 1013 : (1983) 4 SCC 566 : (1984) 1 SCR 211 : (1984) 16 UJ 132

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 89, Order 21 Rule 92, 115, 151Constitution of India, 1950 — Article 227

Read judgment

Supreme Court04 Oct 1983Dismissed

K.L. Tripathi Vs State Bank of India and Others

Supreme Court Of India · AIR 1984 SC 273 : (1984) 48 FLR 38 : (1983) LabIC 1680 : (1984) 1 LLJ 2 : (1983) 2 SCALE 587 : (1984) 1 SCC 43 : (1984) 1 SCR 184 : (1983) 2 SLJ 623

Read judgment

Supreme Court03 Oct 1983Dismissed

Smt. Lachi Tewari and Others Vs Director of Land Records and Others

Supreme Court Of India · AIR 1984 SC 41 : (1983) 2 SCALE 1016 : (1984) SCC 431 Supp : (1984) 1 SCC 431 Supp

Read judgment

Supreme Court30 Sept 1983dismissed

Teja Singh Vs Union Territory of Chandigarh and Others

Supreme Court Of India · AIR 1984 SC 299 : (1983) LabIC 1643 : (1983) 2 SCALE 649 : (1984) SCC 657 Supp : (1984) 1 SCC 657 Supp

Constitution of India, 1950 — Article 136Punjab Reorganisation Act, 1966 — Section 4, 6, 82

Read judgment

Supreme Court30 Sept 1983Allowed

Jain Shudh Vanaspati Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1983) 2 SCALE 920 : (1984) 1 SCC 242 Supp

Read judgment