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Supreme Court Of India judgments

59,830 judgments · page 2,429 of 2,992

Supreme Court24 Jan 1983Disposed Of

Bhagat Ram Vs State of Himachal Pradesh and Others

Supreme Court Of India · AIR 1983 SC 454 : (1983) LabIC 662 : (1983) 2 LLJ 1 : (1983) 1 SCALE 864 : (1983) 2 SCC 442 : (1983) 2 SLJ 323

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(5)Constitution of India, 1950 — Article 136, 14, 226
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Supreme Court20 Jan 1983allowed

Sanjit Roy Vs State of Rajasthan

Supreme Court Of India · AIR 1983 SC 328 : (1983) LabIC 312 : (1983) 1 LLJ 220 : (1983) 1 SCALE 38 : (1983) 1 SCC 525 : (1983) 2 SCR 271

Constitution of India, 1950 — Article 14, 23, 32Rajasthan Famine Relief Works Employees (Exemption from Labour Laws) Act, 1964 — Section 3
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Supreme Court18 Jan 1983dismissed

Haji Siddik Haji Umar and Others Vs Union of India (UOI)

Supreme Court Of India · AIR 1983 SC 259 : (1983) 1 SCALE 48 : (1983) 1 SCC 408 : (1983) 2 SCR 249

Administration of Evacuee Property Act, 1950 — Section 16(1), 28, 46, 58, 8(2)Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 136, 32
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Supreme Court18 Jan 1983Allowed

Bali Ahir and Others Vs State of Bihar

Supreme Court Of India · AIR 1983 SC 289 : (1983) CriLJ 434 : (1983) 2 Crimes 243 : (1983) 1 SCALE 25 : (1984) SCC 625 Supp : (1984) 1 SCC 625 Supp

Penal Code, 1860 (IPC) — Section 394, 395
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Supreme Court17 Jan 1983dismissed

Jawahar Lal and Another Vs State of Punjab

Supreme Court Of India · AIR 1983 SC 284 : (1983) CriLJ 429 : (1983) 1 SCALE 60 : (1983) 4 SCC 159

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 34
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Supreme Court14 Jan 1983allowed

Munshi Ram Vs Narsi Ram and Another

Supreme Court Of India · AIR 1983 SC 271 : (1983) 1 SCALE 11 : (1983) 2 SCC 8 : (1983) 2 SCR 233

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Article 97, 2, 21(1)
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Supreme Court14 Jan 1983dismissed

State of Assam Vs Mafizuddin Ahmed

Supreme Court Of India · AIR 1983 SC 274(2) : (1983) CriLJ 426 : (1983) 1 Crimes 380 : (1983) 1 SCALE 16 : (1983) 2 SCC 14 : (1983) 2 SCR 241

Penal Code, 1860 (IPC) — Section 302
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Supreme Court14 Jan 1983dismissed

Mahant Amar Nath Vs State of Haryana and Another

Supreme Court Of India · (1983) 7 ACR 164 : AIR 1983 SC 288 : (1983) CriLJ 433 : (1983) 1 SCALE 718 : (1983) 1 SCC 391

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 323
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Supreme Court14 Jan 1983Disposed Of

Smt. Sudama Devi Vs Commissioner and Others

Supreme Court Of India · AIR 1983 SC 653 : (1983) 2 CompLJ 190 : (1983) 37 CTR 120 : (1983) 142 ITR 824 : (1983) KLT 405 : (1983) 1 SCALE 100(1) : (1983) 2 SCC 1

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
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