Supreme Court16 Dec 1982Allowed
State of Rajasthan Vs Sukhpal Singh and Others
Supreme Court Of India · AIR 1984 SC 207 : (1983) CriLJ 1923 : (1982) 2 SCALE 1328 : (1983) 1 SCC 393 : (1983) 2 SCR 53
Penal Code, 1860 (IPC) — Section 395
COURT ARCHIVE
Supreme Court Of India judgments
59,830 judgments · page 2,431 of 2,992
Supreme Court16 Dec 1982Allowed
Anne Besant National Girls High School Vs Deputy Director of Public Instruction and Others
Supreme Court Of India · AIR 1983 SC 526 : (1983) 2 LLJ 274 : (1983) MhLj 806 : (1983) MPLJ 616 : (1982) 2 SCALE 1344 : (1983) 1 SCC 200
Supreme Court15 Dec 1982Allowed
Dr. Asim Kumar Bose Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1983 SC 509 : (1982) 2 SCALE 1299 : (1983) 1 SCC 345 : (1983) 2 SCR 16 : (1983) 1 SLJ 203 : (1983) 15 UJ 43
Central Health Service Rules, 1963 — Rule 8(2), 8(2A)
Supreme Court15 Dec 1982Dismissed
Maqsoodan and Others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1983 SC 126 : (1982) 2 SCALE 1351 : (1983) 1 SCC 218 : (1983) 2 SCR 45
Evidence Act, 1872 — Section 157, 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court14 Dec 1982Disposed Of
R.P. Bhatt Vs Union of India and Ors (UOI) .
Supreme Court Of India · AIR 1986 SC 1040 : (1986) 1 SCALE 322 : (1986) 2 SCC 651 : (1985) 1 SCR 947 Supp : (1986) 1 SLJ 383
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)Constitution of India, 1950 — Article 311(2)
Supreme Court14 Dec 1982Dismissed
Food Inspector, Municipal Corporation, Baroda Vs Madanlal Ramlal Sharma and Another
Supreme Court Of India · (1983) 7 ACR 76 : AIR 1983 SC 176 : (1983) CriLJ 337 : (1983) 1 Crimes 887 : (1983) 85 PLR 172 : (1982) 2 SCALE 1347 : (1983) 1 SCC 135 : (1983) 2 SCR 9
Criminal Procedure Code, 1973 (CrPC) — Section 248(2)Prevention of Food Adulteration Act, 1954 — Section 11(1), 16, 16(1), 7, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 15, 16, 20, 22
Supreme Court14 Dec 1982Disposed Of
State of Uttar Pradesh Vs Raj Nath and Others
Supreme Court Of India · AIR 1983 SC 187 : (1983) CriLJ 347 : (1982) 2 SCALE 1392 : (1983) 1 SCC 204
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
Supreme Court14 Dec 1982Dismissed
Gopalji Jha Shastri and Others Vs State of Bihar
Supreme Court Of India · (1984) 49 FLR 370 : (1983) 2 LLJ 22 : (1983) PLJR 21 : (1982) 2 SCALE 1365 : (1983) 2 SCC 4
Industrial Disputes Act, 1947 — Section 2, 31(1), 33
Supreme Court13 Dec 1982Allowed
Ajoomal Lilaram and Another Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1983 SC 278 : (1982) 2 SCALE 1366 : (1982) 2 SCALE 1192 : (1983) 1 SCC 119 : (1983) 2 SCR 1 : (1983) 15 UJ 62
Constitution of India, 1950 — Article 136, 226
Supreme Court10 Dec 1982Disposed Of
National Textile Workers'' Union and Others Vs P.R. Ramakrishnan and Others
Supreme Court Of India · AIR 1983 SC 75 : (1983) 53 CompCas 184 : (1983) 1 CompLJ 1 : (1983) 1 LLJ 45 : (1983) 2 MLJ 1 : (1982) 2 SCALE 1144 : (1983) 1 SCC 228 : (1983) 1 SCR 922
Companies (Court) Rules, 1959 — Rule 34Companies Act, 1956 — Section 433, 439, 443, 445(3), 450Constitution of India, 1950 — Article 43A
Supreme Court10 Dec 1982Dismissed
Sanjeev Coke Manufacturing Company Vs Bharat Coking Coal Limited and Another Bharat Coking Coal Limited and Another Vs Sanjeev Coke Manufacturing Company
Supreme Court Of India · AIR 1983 SC 239 : (1982) 2 SCALE 1193 : (1983) 1 SCC 147 : (1983) 1 SCR 1000
Coking Coal Mines (Emergency Provisions) Act, 1971 — Section 2, 3, 3(1), 3(2), 4Constitution (Forty-Second Amendment) Act, 1976 — Section 4Constitution of India, 1950 — Article 13, 14, 19, 31, 31B
Supreme Court09 Dec 1982Disposed Of
Workmen of Buckingham and Carnatic Mills and Others Vs State of Tamil Nadu and Others
Supreme Court Of India · (1984) 1 LLJ 551 : (1982) 2 SCALE 1381 : (1984) SCC 622 Supp : (1984) 1 SCC 622 Supp
Industrial Disputes Act, 1947 — Section 36A
Supreme Court08 Dec 1982Dismissed
Sudama Prasad Sah Vs Ram Singhason Choudhry and Others
Supreme Court Of India · AIR 1983 SC 270 : (1982) 2 SCALE 1364 : (1983) 1 SCC 399
Constitution of India, 1950 — Article 136
Supreme Court07 Dec 1982Dismissed
T. Barai Vs Henry Ah Hoe and Another
Supreme Court Of India · AIR 1983 SC 150 : (1983) CriLJ 164 : (1983) 1 Crimes 890 : (1982) 2 SCALE 1133 : (1983) 1 SCC 177 : (1983) 1 SCR 905
Constitution of India, 1950 — Article 20(1), 254, 254(1), 254(2)Prevention Of Food Adulteration Act, 1954 — Section 2, 3, 6, 7, 16, 16(1), 16A, 19A, 20, 20(2), 21Bengal General Clauses Act, 1899 — Section 8, 8(1)(c), 8(1)(d), 8(1)(e)
Supreme Court06 Dec 1982Allowed
Ramji Lal and Another Vs State of Haryana
Supreme Court Of India · (1982) 2 SCALE 1362 : (1983) 1 SCC 368
Penal Code, 1860 (IPC) — Section 323, 324, 325, 34
Supreme Court06 Dec 1982Allowed
Bapurao Vs Jamunabai and Others
Supreme Court Of India · AIR 1983 SC 186 : (1983) JLJ 311 : (1982) 2 SCALE 1380 : (1983) 2 SCC 253
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(2), Order 22 Rule 9(3)Limitation Act, 1963 — Section 5
Supreme Court03 Dec 1982allowed
Khemchand Shankar Choudhari and Another Vs Vishnu Hari Patil and Others
Supreme Court Of India · AIR 1983 SC 124 : (1983) 85 BOMLR 264 : (1983) KLJ 10 : (1982) 2 SCALE 1120 : (1983) 1 SCC 18 : (1983) 1 SCR 898 : (1983) 15 UJ 20
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 54Transfer of Property Act, 1882 — Section 52
Supreme Court01 Dec 1982Allowed
Municipal Corporation of Delhi Vs Ram Kishan Rohtagi and Others
Supreme Court Of India · (1982) 7 ACR 114 : AIR 1983 SC 67 : (1983) CriLJ 159 : (1982) 2 SCALE 1124 : (1983) 1 SCC 1 : (1983) 1 SCR 884
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 319, 319(1), 351Prevention of Food Adulteration Act, 1954 — Section 16, 7
Supreme Court01 Dec 1982Allowed
Municipal Corporation of Delhi Vs Purshotam Dass Jhunjunwala and Others
Supreme Court Of India · AIR 1983 SC 158 : (1983) CriLJ 172 : (1982) 2 SCALE 1118 : (1983) 1 SCC 9 : (1983) 1 SCR 895
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 17, 7
Supreme Court30 Nov 1982Allowed
Syedabad Tea Company Limited Vs State of Bihar
Supreme Court Of India · AIR 1983 SC 72 : (1983) 31 BLJR 32 : (1982) 2 SCALE 1110 : (1983) 1 SCC 30 : (1983) 1 SCR 878 : (1983) 15 UJ 6
Bihar And West Bengal (Transfer of Territories) Act, 1956 — Section 17(2), 47Civil Procedure Code, 1908 (CPC) — Section 47Land Acquisition Act, 1894 — Section 18