COURT ARCHIVE

Supreme Court Of India judgments

59,830 judgments · page 2,434 of 2,992

Supreme Court18 Oct 1982DISMISSED

Devi Lal Mahto Vs State of Bihar and Another

Supreme Court Of India · AIR 1982 SC 1548 : (1982) 30 BLJR 589 : (1982) CriLJ 2363 : (1983) 1 Crimes 146 : (1982) 2 SCALE 910 : (1982) 3 SCC 328 : (1983) 1 SCR 630 : (1982) 14 UJ 894

Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 8

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Supreme Court18 Oct 1982Disposed Of

Merugu Satyanarayana Vs State of Andhra Pradesh and Others Bandela Ramulu alias Lehidas alias Peddi Rajulu alias Ramesh Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1982 SC 1543 : (1982) CriLJ 2357 : (1983) 1 Crimes 267 : (1982) 2 SCALE 903 : (1982) 3 SCC 301 : (1983) 1 SCR 635

National Security Act, 1980 — Section 3

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Supreme Court15 Oct 1982Disposed Of

Mool Chand Yadav and Another Vs Raza Buland Sugar Company Limited, Rampur and Others

Supreme Court Of India · (1983) 31 BLJR 96 : (1982) 2 SCALE 947 : (1982) 3 SCC 484 : (1982) 14 UJ 831

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Supreme Court15 Oct 1982Disposed Of

Biru Mahato Vs District Magistrate Dhanbad

Supreme Court Of India · AIR 1982 SC 1539 : (1982) 30 BLJR 569 : (1982) CriLJ 2354 : (1983) 1 Crimes 57 : (1982) 2 SCALE 899 : (1982) 3 SCC 322 : (1983) 1 SCR 584

Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 307, 323, 34, 341, 506

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Supreme Court15 Oct 1982Allowed

M.M. Gupta and Others Vs State of Jammu and Kashmir and Others State of Jammu and Kashmir Vs M.M. Gupta and Others

Supreme Court Of India · AIR 1982 SC 1579 : (1982) 45 FLR 436 : (1982) LabIC 1970 : (1982) 2 SCALE 913 : (1982) 3 SCC 412 : (1983) 1 SCR 593 : (1982) 1 SLJ 82

Constitution of India, 1950 — Article 226, 233, 235, 32Constitution of Jammu and Kashmir, 1956 — Article 109, 111

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Supreme Court15 Oct 1982Disposed Of

Mool chand Yadav and Another Vs Raza Buland Sugar Co. Ltd. and Others

Supreme Court Of India · (1982) 10 SC CK 0001

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Supreme Court14 Oct 1982Dismissed

Kishan Chand Mangal Vs State of Rajasthan

Supreme Court Of India · AIR 1982 SC 1511 : (1983) 1 Crimes 20 : (1982) 2 SCALE 879 : (1982) 3 SCC 466 : (1983) 1 SCR 569 : (1982) 14 UJ 885

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 33Penal Code, 1860 (IPC) — Section 161

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Supreme Court13 Oct 1982dismissed

Ibrahim Ahmad Batti alias Mohd. Akhtar Hussain alias Kandar Ahmed Wagher alias Iqbal alias Gulam Vs State of Gujarat and Others

Supreme Court Of India · AIR 1982 SC 1500 : (1983) 1 Crimes 275 : (1982) 2 SCALE 888 : (1982) 3 SCC 440 : (1983) 1 SCR 540

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22(5), 32

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Supreme Court13 Oct 1982Allowed

Maharashtra State Electricity Board, Bombay Vs Official Liquidator, High Court, Ernakulam and Another

Supreme Court Of India · AIR 1982 SC 1497 : (1983) KLT 1 : (1982) 2 SCALE 875 : (1982) 3 SCC 358 : (1983) 1 SCR 561 : (1982) 14 UJ 839

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 456(2)Contract Act, 1872 — Section 128, 134

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Supreme Court11 Oct 1982allowed

Municipal Board, Pratabgarh and Another Vs Mahendra Singh Chawla and Others

Supreme Court Of India · AIR 1982 SC 1493 : (1982) 45 FLR 382 : (1982) LabIC 1783 : (1982) 2 SCALE 1106 : (1982) 3 SCC 331 : (1983) 1 SLJ 440 : (1982) 14 UJ 626

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 161

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Supreme Court07 Oct 1982Disposed Of

M/S.Precision Steel and Engineering Works and Another Vs Prem Deva Niranjan Deva Tayal

Supreme Court Of India · AIR 1982 SC 1518 : (1982) 1 SCALE 849 : (1982) 3 SCC 270 : (1983) 1 SCR 498 : (1982) 14 UJ 631

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 5Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(5), 37(1)

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Supreme Court01 Oct 1982Dismissed

State of Andhra Pradesh Vs S.R. Rangadamappa

Supreme Court Of India · (1982) ACR 467 : AIR 1982 SC 1492 : (1982) CriLJ 2364 : (1983) 1 Crimes 402 : (1982) 1 SCALE 842 : (1982) 3 SCC 223 : (1983) 1 SCR 496

Andhra Pradesh Excise Act, 1968 — Section 34

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Supreme Court30 Sept 1982Disposed Of

Paramjit Singh Sandhu and Others Vs Ram Rakha Mal and Others

Supreme Court Of India · AIR 1983 SC 314 : (1983) 31 BLJR 1 : (1982) 45 FLR 387 : (1983) LabIC 426 : (1983) 1 LLJ 213 : (1982) 1 SCALE 843 : (1982) 3 SCC 191 : (1982) 14 UJ 678

Punjab Police Service Rules, 1959 — Rule 10, 3, 6, 8

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Supreme Court18 Sept 1982

People''s Union for Democratic Rights and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1982 SC 1473 : (1982) 30 BLJR 401 : (1982) 2 LLJ 454 : (1982) 1 SCALE 818 : (1982) 1 SCALE 817 : (1982) 3 SCC 235 : (1983) 1 SCR 456 : (1982) 14 UJ 657

Constitution of India, 1950 — Article 14, 17, 21, 23, 24Contract Labour (Regulation and Abolition) Act, 1970 — Section 20, 21Employment of Children Act, 1938 — Section 3(3)

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Supreme Court17 Sept 1982dismissed

Raverdy Marc Germain Jules Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1983 SC 311 : (1983) CriLJ 449 : (1983) 1 Crimes 1 : (1982) 1 SCALE 838 : (1982) 3 SCC 135

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

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Supreme Court17 Sept 1982Allowed

Yumnam Mangibabu Singh Vs State of Manipur and Others

Supreme Court Of India · AIR 1983 SC 300 : (1983) CriLJ 445 : (1983) 1 Crimes 11 : (1982) 1 SCALE 811 : (1982) 3 SCC 18 : (1982) 14 UJ 854

Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 121, 121A

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Supreme Court17 Sept 1982Dismissed

Janshi and Company and Others Vs State of Tamil Nadu and Others

Supreme Court Of India · (1982) 1 SCALE 805 : (1982) 3 SCC 15 : (1982) 14 UJ 655

Constitution of India, 1950 — Article 14, 19(1)Madras Prohibition Act, 1937 — Section 17C, 17D, 17E, 18B, 20BTamil Nadu Liquor (Licence and Permit) Rules, 1960 — Rule 10, 16, 18, 21, 22

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Supreme Court16 Sept 1982Disposed Of

Raj Kishore Prasad Vs State of Bihar and Others

Supreme Court Of India · AIR 1983 SC 320 : (1983) CriLJ 629 : (1983) 1 Crimes 15 : (1982) 1 SCALE 789 : (1982) 3 SCC 10 : (1982) 14 UJ 726

National Security Act, 1980 — Section 8

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Supreme Court13 Sept 1982Allowed

Fazal Rab Choudhary Vs State of Bihar

Supreme Court Of India · AIR 1983 SC 323 : (1983) CriLJ 632 : (1982) 1 PLJR 100 : (1982) 1 SCALE 803 : (1982) 3 SCC 9

Penal Code, 1860 (IPC) — Section 377

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Supreme Court09 Sept 1982Dismissed

Shri Niwas and Others Vs Delhi Administration and Others

Supreme Court Of India · AIR 1982 SC 1391 : (1982) 1 SCALE 807 : (1982) 3 SCC 209

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