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Supreme Court Of India judgments

59,830 judgments · page 2,438 of 2,992

Supreme Court15 Mar 1982dismissed

Ramanand Singh Vs State of Bihar and Another

Supreme Court Of India · AIR 1982 SC 1394 : (1982) 30 BLJR 438 : (1982) 45 FLR 395 : (1982) 1 SCALE 214 : (1984) 2 SCC 447 : (1982) 14 UJ 264

Bihar Home Guards Rules, 1948 — Rule 5Constitution of India, 1950 — Article 311(1)
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Supreme Court05 Mar 1982Dismissed

Om Prakash Gupta Vs Dig Vijendrapal Gupta

Supreme Court Of India · AIR 1982 SC 1230(2) : (1982) 1 SCALE 153 : (1982) 2 SCC 61 : (1982) 3 SCR 491 : (1982) 14 UJ 213

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 39
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Supreme Court05 Mar 1982Allowed

Dr. B.L. Asawa Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1982 SC 933 : (1982) 30 BLJR 292 : (1982) 44 FLR 308 : (1982) 1 SCALE 222 : (1982) 2 SCC 55 : (1982) 3 SCR 444 : (1982) 1 SLJ 416

Rajasthan Medical and Health Service (Collegiate Branch) Rules, 1962 — Rule 12Rajasthan University Act, 1946 — Section 23ARajasthan University Ordinances, 2009 — Ordinance 65
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Supreme Court05 Mar 1982Dismissed

V.T. Khanzode and Others Vs Reserve Bank of India and Another

Supreme Court Of India · AIR 1982 SC 917 : (1982) 44 FLR 317 : (1982) 1 LLJ 465 : (1982) 1 SCALE 316 : (1982) 2 SCC 7 : (1982) 3 SCR 411 : (1982) 1 SLJ 466

Constitution of India, 1950 — Article 14, 16, 32Reserve Bank of India Act, 1934 — Section 58, 58(1), 58(2), 7(2)
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Supreme Court05 Mar 1982Allowed

Thakur Narain Singh Vs State of Rajasthan

Supreme Court Of India · AIR 1982 SC 979 : (1982) 1 SCALE 218 : (1982) 2 SCC 66 : (1982) 3 SCR 474 : (1982) 14 UJ 218

Jaipur State Grants Land Tanures Act, 1947 — Section 7, 86Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 2, 26, 7
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Supreme Court05 Mar 1982Dismissed

Wing Commander J. Kumar Vs Union of India (UOI) and Others

Supreme Court Of India · (1982) LabIC 1586 : (1982) 1 SCALE 227 : (1982) 2 SCC 116 : (1982) 3 SCR 453 : (1982) 1 SLJ 452 : (1982) 14 UJ 313

Constitution of India, 1950 — Article 14, 16, 309Criminal Procedure Code, 1973 (CrPC) — Section 340(1)Naval Ceremonials, Conditions of Service and Miscellaneous Regulations, 1954 — Regulation 251
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Supreme Court05 Mar 1982Allowed

State of Andhra Pradesh Vs Mohd. Ashrafuddin

Supreme Court Of India · AIR 1982 SC 913 : (1983) 1 AnWR 1 : (1982) 1 SCALE 139 : (1982) 2 SCC 1 : (1982) 3 SCR 482 : (1982) 14 UJ 204

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 12(4)Transfer of Property Act, 1882 — Section 53A
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Supreme Court02 Mar 1982Dismissed

Nagesh Bisto Desai and Others Vs Khando Tirmal Desai and Others

Supreme Court Of India · AIR 1982 SC 887 : (1982) 1 SCALE 418 : (1982) 2 SCC 79 : (1982) 3 SCR 341 : (1982) 14 UJ 784

Bombay Hereditary Offices Act, 1874 — Section 15(1)Bombay Inferior Villages Watans Abolition Act, 1958 — Section 4Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 3, 4, 7, 7(3)<
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Supreme Court26 Feb 1982Allowed

Jyoti Basu and Others Vs Debi Ghosal and Others

Supreme Court Of India · AIR 1982 SC 983 : (1982) 1 SCALE 115 : (1982) 1 SCC 691 : (1982) 3 SCR 318 : (1982) 14 UJ 186

Constitution Of India, 1950 — Article 136, 324, 325, 326, 327, 328Code Of Civil Procedure, 1908 — Order 1 Rule 10Representation Of The People Act, 1951 — Section 79, 80, 80A, 80(b), 81, 82, 83, 84, 86, 86(4), 87, 87(1), 90, 97, 98, 99, 99(1), 100, 100(1), 101, 110, 110(3)(c), 112(3), 123
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Supreme Court22 Feb 1982Allowed

Randhir Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1982 SC 879 : (1982) 30 BLJR 275 : (1982) 44 FLR 299 : (1982) LabIC 806 : (1982) 1 LLJ 344 : (1982) 1 SCALE 110 : (1982) 1 SCC 618 : (1982) 3 SCR 298 : (1982) 1 SLJ 490 : (1982) 14 UJ 193

Constitution of India, 1950 — Article 14, 16, 32, 39
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Supreme Court17 Feb 1982Allowed

Mohanlal Gangaram Gehani Vs State of Maharashtra

Supreme Court Of India · (1982) ACR 156 : AIR 1982 SC 839 : (1983) 1 Crimes 83 : (1982) 1 SCALE 143 : (1982) 1 SCC 700 : (1982) 3 SCR 277

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 145, 21, 32Penal Code, 1860 (IPC) — Section 323, 326, 34
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