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Supreme Court Of India judgments

59,834 judgments · page 2,417 of 2,992

Supreme Court28 Sept 1983Dismissed

Arun Kumar Bose Vs Mohd. Furkan Ansari and Others

Supreme Court Of India · AIR 1983 SC 1311 : (1983) 2 SCALE 483 : (1984) 1 SCC 91 : (1984) 1 SCR 118

Conduct of Elections Rules, 1961 — Rule 38(1), 56(2)Constitution of India, 1950 — Article 136Representation of the People Act, 1951 — Section 101, 116A, 83(1), 97, 97(1)
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Supreme Court23 Sept 1983Allowed

Gulam Abbas and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1983 SC 1268 : (1983) 31 BLJR 593 : (1983) 2 SCALE 704 : (1984) 1 SCC 81 : (1984) 1 SCR 64

Constitution of India, 1950 — Article 25, 26, 32Criminal Procedure Code, 1973 (CrPC) — Section 144, 176(3)
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Supreme Court23 Sept 1983Dismissed

Deena alias Deen Dayal and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1983 SC 1155 : (1983) CriLJ 1602 : (1983) 2 Crimes 770 : (1983) 2 SCALE 340 : (1983) 4 SCC 645 : (1984) 1 SCR 1

Constitution of India, 1950 — Article 13, 13(1), 14, 19, 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 144, 354(5)Penal Code, 1860 (IPC) — Section 302
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Supreme Court21 Sept 1983allowed

Ram Kumar Misra Vs State of Bihar and Others

Supreme Court Of India · AIR 1984 SC 537 : (1984) 49 FLR 163 : (1984) LabIC 297 : (1983) 2 SCALE 975 : (1984) 2 SCC 451 : (1983) 3 SCR 1011 : (1984) 16 UJ 53

Bihar Shops and Establishments Act, 1953 — Section 2(6)Minimum Wages Act, 1948 — Section 3(1), 3(1A)
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Supreme Court21 Sept 1983Allowed

State of U.P. Vs Dr. G.K. Ghosh

Supreme Court Of India · AIR 1984 SC 1453 : (1985) CriLJ 904 : (1983) 2 SCALE 407 : (1984) 1 SCC 254 : (1983) 3 SCR 993

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)
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