COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,418 of 2,992

Supreme Court19 Sept 1983allowed

Jaswant Singh Vs Pepsu Roadways Transport Corporation and Another

Supreme Court Of India · AIR 1984 SC 355 : (1984) 49 FLR 193 : (1984) LabIC 7 : (1984) 1 LLJ 33 : (1984) 1 SCC 35 : (1984) 1 SLJ 244

Industrial Disputes Act, 1947 — Section 11A

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Supreme Court19 Sept 1983Allowed

Suman Gupta and Others Vs State of Jammu & Kashmir and Others

Supreme Court Of India · AIR 1983 SC 1235 : (1984) 1 SCALE 336 : (1983) 2 SCALE 305 : (1983) 4 SCC 339 : (1983) 3 SCR 985

Constitution of India, 1950 — Article 14

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Supreme Court19 Sept 1983Allowed

Cotton Corporation of India Limited Vs United Industrial Bank Limited and Others

Supreme Court Of India · AIR 1983 SC 1272 : (1983) 85 BOMLR 481 : (1984) 55 CompCas 423 : (1983) 3 CompLJ 171 : (1983) 2 SCALE 324 : (1983) 4 SCC 625 : (1983) 3 SCR 962

Civil Procedure Code, 1908 (CPC) — Section 151, 9Companies (Court) Rules, 1959 — Rule 95, 96Companies Act, 1956 — Section 433, 434

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Supreme Court15 Sept 1983Disposed Of

Sohan Singh Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1984 SC 498 : (1983) LabIC 1799 : (1984) 1 SCC 162

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Supreme Court15 Sept 1983Disposed Of

Gopiram Agarwal Vs Sitaram Churiwala and Others

Supreme Court Of India · AIR 1984 SC 25 : (1983) 2 SCALE 982 : (1984) 2 SCC 399 : (1984) 16 UJ 64

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Supreme Court14 Sept 1983Disposed Of

District Magistrate, Nowgong and Another Vs Sarat Mudoi

Supreme Court Of India · AIR 1984 SC 43 : (1983) CriLJ 1728 : (1983) 2 SCALE 302 : (1984) 1 SCC 25 : (1983) 3 SCR 957

National Security Act, 1980 — Section 3

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Supreme Court14 Sept 1983Disposed Of

D.P. Maheshwari Vs Delhi Administration and Others

Supreme Court Of India · AIR 1984 SC 153 : (1983) 2 LLJ 425 : (1983) 2 SCALE 313 : (1983) 4 SCC 293 : (1983) 3 SCR 949 : (1983) 2 SLJ 542

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 12(5), 2

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Supreme Court14 Sept 1983

Hari Mohan Rastogi Vs Labour Court and Another

Supreme Court Of India · AIR 1984 SC 502 : (1984) 48 FLR 294 : (1983) LabIC 1906 : (1984) 1 LLJ 32 : (1984) SCC 428 Supp : (1984) 1 SCC 428 Supp : (1984) 1 SLJ 243

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Supreme Court14 Sept 1983Disposed Of

Ghulam Rasool and Another Vs State of Jammu and Kashmir and Another

Supreme Court Of India · AIR 1983 SC 1188 : (1983) 31 BLJR 604 : (1983) 2 SCALE 403 : (1983) 4 SCC 623 : (1984) 16 UJ 66

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Supreme Court13 Sept 1983dismissed

Alijan Mian Vs District Magistrate, Dhanbad and Others Jadunandan Sah Vs District Magistrate, Dhanbad and Others

Supreme Court Of India · AIR 1983 SC 1130 : (1983) CriLJ 1649 : (1983) 2 Crimes 760 : (1983) 2 SCALE 280 : (1983) 4 SCC 301 : (1983) 3 SCR 939

Constitution of India, 1950 — Article 32Penal Code, 1860 (IPC) — Section 307, 34

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Supreme Court13 Sept 1983Dismissed

Fateh Singh and Another Vs Sewa Ram and Others Inder Singh and Others Vs Sewa Ram and Others

Supreme Court Of India · AIR 1983 SC 1093 : (1983) 2 Crimes 856 : (1983) 2 SCALE 378 : (1984) 1 SCC 36 : (1983) 3 SCR 929

Delhi Land Reforms Act, 1954 — Section 13(1), 13(2), 15(1), 15(2), 15(4)Land Acquisition Act, 1894 — Section 18, 32

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Supreme Court12 Sept 1983Allowed

State of Haryana and Others Vs Jage Ram and Others

Supreme Court Of India · AIR 1983 SC 1207 : (1983) 2 SCALE 285 : (1983) 4 SCC 556 : (1983) 3 SCR 917

Punjab Liquor Licence Rules, 1956 — Rule 36, 36(24), 36(3)

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Supreme Court09 Sept 1983Dismissed

Hawaldar Singh and Others Vs State Uttar Pradesh

Supreme Court Of India · (1984) 8 ACR 36 : AIR 1985 SC 955 : (1986) CriLJ 874 : (1983) 2 Crimes 940 : (1983) 2 SCALE 921 : (1984) 3 SCC 617

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Supreme Court07 Sept 1983Disposed Of

R.D. Kodre Vs Management of The Deccan Education Societies

Supreme Court Of India · (1983) 2 SCALE 980 : (1984) SCC 662 Supp : (1984) 1 SCC 662 Supp : (1984) 16 UJ 52

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Supreme Court07 Sept 1983Disposed Of

Daulat Ram (Dead) by Lrs. and Others Vs Santokh Singh and Others

Supreme Court Of India · (1983) 2 SCALE 381 : (1984) SCC 396 Supp : (1984) 1 SCC 395 Supp : (1984) 16 UJ 61

East Punjab Urban Rent Restriction Act, 1949 — Section 4

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Supreme Court07 Sept 1983Dismissed

Star Sugar Mills Vs State of Uttar Pradesh and Others N.K. Gupta Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1984 SC 37 : (1983) RD 301 : (1983) 2 SCALE 387 : (1983) 4 SCC 299 : (1984) 16 UJ 65

Constitution of India, 1950 — Article 32Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279(1)

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Supreme Court07 Sept 1983Allowed

State of U.P. Vs Hari Ram and Others

Supreme Court Of India · AIR 1983 SC 1081 : (1983) CriLJ 1638 : (1983) 2 Crimes 829 : (1983) 2 SCALE 268 : (1983) 4 SCC 453 : (1983) 3 SCR 885

Criminal Procedure Code, 1973 (CrPC) — Section 378, 386Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court07 Sept 1983

S.P. Seth Vs Padam Goel and Others

Supreme Court Of India · AIR 1983 SC 1328 : (1983) RD 292 : (1983) 2 SCALE 476 : (1983) 4 SCC 290 : (1984) 16 UJ 198

Constitution of India, 1950 — Article 32Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279(1)

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Supreme Court06 Sept 1983Allowed

Excise Commissioner of U.P. and Others Vs Manminder Singh and Others

Supreme Court Of India · AIR 1983 SC 1051 : (1983) 2 SCALE 392 : (1983) 4 SCC 318

Constitution of India, 1950 — Article 226

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Supreme Court06 Sept 1983Allowed

Excise Commissioner and Another Vs Chander Shekhar and Others

Supreme Court Of India · AIR 1983 SC 1050 : (1984) 2 SCALE 973 : (1983) 2 SCALE 681 : (1983) 4 SCC 224

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