Supreme Court12 Nov 1982Disposed Of
Yogender Kumar Vs Delhi Administration and Another
Supreme Court Of India · (1982) 2 SCALE 1096 : (1982) 3 SCC 506 : (1983) 15 UJ 19
COURT ARCHIVE
Supreme Court Of India judgments
59,833 judgments · page 2,433 of 2,992
Supreme Court11 Nov 1982Allowed
Mrs Labhkuwar Bhagwani Shaha and Others Vs Janardhan Mahadeo Kalan and Another
Supreme Court Of India · AIR 1983 SC 535 : (1982) 2 SCALE 1342 : (1982) 3 SCC 514
Constitution of India, 1950 — Article 227
Supreme Court11 Nov 1982Disposed Of
Abdul Zabbar Vs State of Rajasthan and Others
Supreme Court Of India · AIR 1983 SC 505 : (1983) CriLJ 853 : (1982) 2 SCALE 1114 : (1984) 1 SCC 443
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
Supreme Court10 Nov 1982Dismissed
Har Avtar Singh Vs State of Punjab
Supreme Court Of India · (1982) 2 SCALE 1376(1) : (1982) 3 SCC 483 : (1982) 14 UJ 827
Land Acquisition Act, 1894 — Section 4
Supreme Court10 Nov 1982Dismissed
Chandigarh Paper Board Mills Private Limited Vs Chief Commissioner, Union Territory of Chandigarh and Others
Supreme Court Of India · (1982) 2 SCALE 1104(1) : (1982) 2 SCALE 1104 : (1982) 3 SCC 507 : (1982) 14 UJ 874
Supreme Court10 Nov 1982Dismissed
Mirza Iqbal Hussain through Askari Begum Vs State of Uttar Pradesh
Supreme Court Of India · (1983) 7 ACR 2 : AIR 1983 SC 60 : (1982) 2 SCALE 1081 : (1982) 3 SCC 516 : (1983) 15 UJ 41
Criminal Procedure Code, 1973 (CrPC) — Section 4(2), 452, 452(1)Prevention of Corruption Act, 1947 — Section 5
Supreme Court10 Nov 1982Dismissed
Mirza Iqbal Hussain through Askari Begum Vs State of U.P.
Supreme Court Of India · (1982) 11 SC CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 4(2), 452, 452(1)Prevention of Corruption Act, 1947 — Section 5(1)
Supreme Court09 Nov 1982Disposed Of
A. Raveendrababu Vs Devaki Vijayamma and Another
Supreme Court Of India · (1982) 2 SCALE 1070 : (1982) 3 SCC 477 : (1983) 15 UJ 67
Supreme Court09 Nov 1982Dismissed
B.S. Sambhu Vs T.S. Krishnaswamy
Supreme Court Of India · (1983) 7 ACR 7 : AIR 1983 SC 64 : (1983) CriLJ 158 : (1983) 1 Crimes 914 : (1982) 2 SCALE 1071 : (1983) 1 SCC 11 : (1983) 15 UJ 39
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 323, 499, 502
Supreme Court09 Nov 1982Dismissed
Mehar Chand Vs State of Rajasthan
Supreme Court Of India · (1982) 2 SCALE 1105 : (1982) 3 SCC 373
Penal Code, 1860 (IPC) — Section 302
Supreme Court09 Nov 1982Disposed Of
State of Karnataka Vs Khaja Hussain
Supreme Court Of India · (1982) 2 SCALE 1073 : (1982) 3 SCC 456 : (1983) 15 UJ 36
Criminal Procedure Code, 1973 (CrPC) — Section 227
Supreme Court09 Nov 1982Dismissed
State of Andhra Pradesh Vs P. Jagannadhan and Others
Supreme Court Of India · (1982) 2 SCALE 1365 : (1982) 3 SCC 365 : (1983) 15 UJ 38
Supreme Court09 Nov 1982Dismissed
Praveen Kumar Vs State of Punjab
Supreme Court Of India · (1983) 7 ACR 11
Penal Code, 1860 (IPC) — Section 302, 304, 34
Supreme Court08 Nov 1982
S.P. Mittal Vs Union of India (UOI) and Others
Supreme Court Of India · (1983) 1 SCC 51
Auroville (Emergency Provisions) Act, 1980 — Section 11, 2, 3, 4(2), 5(5)Charitable Endowments Act, 1890 — Section 2Constitution of India, 1950 — Article 13, 14, 15(1), 15(2), 16
Supreme Court04 Nov 1982Allowed
Heramba Brahma and Another Vs State of Assam
Supreme Court Of India · AIR 1982 SC 1595 : (1983) CriLJ 149 : (1983) 1 Crimes 150 : (1982) 2 SCALE 992 : (1982) 3 SCC 351 : (1983) 15 UJ 10
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 120B, 302, 304, 34
Supreme Court02 Nov 1982Allowed
Roop Lal Sathi Vs Nachhattar Singh
Supreme Court Of India · AIR 1982 SC 1559 : (1982) 2 SCALE 976 : (1982) 3 SCC 487 : (1983) 1 SCR 702
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11, Order 6 Rule 16, Order 6 Rule 17, Order 6 Rule 2, Order 6 Rule 2(1)Conduct of Elections Rules, 1961 — Rule 10, 10(4), 10(5), 4, 5Constitution of India, 1950 — Arti
Supreme Court02 Nov 1982Dismissed
State of Andhra Pradesh Vs P. Anjaneyulu
Supreme Court Of India · AIR 1982 SC 1598 : (1983) 2 AnWR 5 : (1983) CriLJ 153 : (1983) 1 Crimes 145 : (1982) 2 SCALE 1055 : (1984) 2 SCC 445
Constitution of India, 1950 — Article 136Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
Supreme Court26 Oct 1982Disposed Of
Shradha Devi Vs Krishna Chandra Pant and Others
Supreme Court Of India · AIR 1982 SC 1569 : (1982) 30 BLJR 577 : (1982) 2 SCALE 964 : (1982) 3 SCC 389(1) : (1982) 3 SCC 389 : (1983) 1 SCR 681 : (1982) 14 UJ 920
Conduct of Elections Rules, 1961 — Rule 28, 29, 30, 31, 32Constitution of India, 1950 — Article 80Representation of the People Act, 1951 — Section 56, 81, 94
Supreme Court25 Oct 1982Allowed
Kalipada Das alias Mahanto and Others Vs Bimal Krishna Sen Gupta (Dead) by Lrs.
Supreme Court Of India · AIR 1983 SC 876 : (1982) 2 SCALE 997 : (1983) 1 SCC 14 : (1982) 14 UJ 866
Supreme Court25 Oct 1982Allowed
State of Maharashtra Vs Narayan Shamrao Puranik and Others
Supreme Court Of India · AIR 1983 SC 46 : (1983) 85 BOMLR 21 : (1982) 2 SCALE 948 : (1982) 1 SCALE 443 : (1982) 3 SCC 519 : (1983) 1 SCR 655 : (1982) 14 UJ 905
Constitution of India, 1950 — Article 214General Clauses Act, 1897 — Section 14States Reorganisation Act, 1956 — Section 51(2), 51(3), 8