Supreme Court14 Oct 1981Allowed
Tukaram Dnyanu Gurav and Others Vs State of Maharashtra
Supreme Court Of India · AIR 1982 SC 59 : (1982) CriLJ 199 : (1982) 3 SCC 222
Penal Code, 1860 (IPC) — Section 149, 307
COURT ARCHIVE
Supreme Court Of India judgments
59,830 judgments · page 2,445 of 2,992
Supreme Court12 Oct 1981Allowed
Asir Koli Pitol Vs State of Tamil Nadu
Supreme Court Of India · (1982) 3 SCC 184
Supreme Court01 Oct 1981Dismissed
Brig. Sahib Singh Kalha and Others Vs Amritsar Improvement Trust and Others
Supreme Court Of India · AIR 1982 SC 940 : (1981) 3 SCALE 1561 : (1982) 1 SCC 419
Supreme Court01 Oct 1981Allowed
Syed Israr Masood, Forest Contractor, Ret Ghat, Bhopal Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1981 SC 2010(2) : AIR 1981 SC 2010 : (1981) 3 SCALE 1591 : (1981) 4 SCC 289 : (1982) 1 SCR 894 : (1982) 14 UJ 51
Civil Procedure Code, 1908 (CPC) — Section 80
Supreme Court01 Oct 1981Allowed
Sayed Mohomed Baquir El-edroos (Dead) by Lrss. Vs State of Gujarat
Supreme Court Of India · AIR 1981 SC 2016 : (1982) 1 GLR 42 : (1981) 3 SCALE 1555 : (1981) 4 SCC 383 : (1982) 1 SCR 882 : (1981) 13 UJ 826
Bombay Land Revenue Code, 1879 — Section 203, 212, 53Bombay Personal Inams Abolition Act, 1952 — Section 2(1)
Supreme Court29 Sept 1981Dismissed
Motor Owner''s Insurance Co. Ltd. Vs Jadavji Keshavji Modi and Others
Supreme Court Of India · (1981) ACJ 507
Motor Vehicles (Amendment) Act, 1956 — Section 74Motor Vehicles Act, 1939 — Section 110D, 93, 94(1), 95, 95(2)
Supreme Court29 Sept 1981allowed
Guru Nanak Foundation Vs Rattan Singh and Sons
Supreme Court Of India · AIR 1981 SC 2075 : (1981) 3 SCALE 1543 : (1981) 4 SCC 634 : (1982) 1 SCR 842 : (1981) 13 UJ 886
Arbitration Act, 1940 — Section 11, 14(2), 2, 20, 20(2)Constitution of India, 1950 — Article 136
Supreme Court28 Sept 1981Allowed
Dr. Rahamatullah Vs State of Bihar and Another
Supreme Court Of India · AIR 1981 SC 2069 : (1981) CriLJ 1698 : (1981) 3 SCALE 1510 : (1981) 4 SCC 559 : (1981) SCC(Cri) 871 : (1982) 1 SCR 836 : (1981) 13 UJ 870
Constitution of India, 1950 — Article 22(5), 32
Supreme Court25 Sept 1981Disposed Of
Vazir Sultan Tobacco Co. Ltd., Hyderabad and Others Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Supreme Court Of India · AIR 1981 SC 2105 : (1981) 25 CTR 186 : (1981) 132 ITR 559 : (1981) 3 SCALE 1483 : (1981) 4 SCC 435 : (1982) 1 SCR 789
Income Tax Act, 1961 — Section 257
Supreme Court25 Sept 1981dismissed
Suraj Mal Kailash Chand and Others Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1982 SC 130 : (1981) 3 SCALE 1597 : (1981) 4 SCC 554 : (1981) SCC(Cri) 866 : (1981) 13 UJ 725
Constitution of India, 1950 — Article 14, 19(1)Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 5
Supreme Court22 Sept 1981Allowed
State of Madhya Pradesh and Another Vs Kumari Nivedita Jain and Others
Supreme Court Of India · AIR 1981 SC 2045 : (1981) 3 SCALE 1512 : (1981) 4 SCC 296 : (1982) 1 SCR 759
Constitution of India, 1950 — Article 14, 15, 15(4), 162Indian Medical Council Act, 1956 — Section 19, 33
Supreme Court22 Sept 1981Dismissed
Madhya Pradesh Ration Vikreta Sangh Society and Others Vs State of Madhya Pradesh and Another
Supreme Court Of India · AIR 1981 SC 2001 : (1981) 3 SCALE 1420 : (1981) 4 SCC 535 : (1982) 1 SCR 750 : (1982) 14 UJ 42
Constitution of India, 1950 — Article 14, 162, 19(1)Essential Commodities Act, 1955 — Section 3
Supreme Court22 Sept 1981
Abdul Karim Allarakha Vs State of Rajasthan and Another
Supreme Court Of India · AIR 1982 SC 61 : (1982) 3 SCC 227
Land Acquisition Act, 1894 — Section 11, 18Rajasthan Land Acquisition Act, 1953 — Section 18
Supreme Court22 Sept 1981Dismissed
Anupama Sen Gupta and Others Vs Deb Kumar Sen Sarma and Others
Supreme Court Of India · AIR 1982 SC 25(1) : (1981) 3 SCALE 1472 : (1981) 4 SCC 544 : (1981) 13 UJ 779
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 29B
Supreme Court21 Sept 1981Dismissed
S. Gopa Kumar Vs State of Kerala and Kerala Public Service Commission
Supreme Court Of India · AIR 1981 SC 2027 : (1981) 2 LLJ 443 : (1981) 3 SCALE 1581 : (1981) 4 SCC 415 : (1982) 1 SCR 744 : (1981) 2 SLJ 479 : (1981) 13 UJ 769
Supreme Court18 Sept 1981allowed
State of Gujarat Vs Adam Kasam Bhaya
Supreme Court Of India · AIR 1981 SC 2005 : (1981) CriLJ 1686 : (1981) 22 GLR 1278 : (1981) 3 SCALE 1563 : (1981) 4 SCC 216 : (1981) SCC(Cri) 823 : (1982) 1 SCR 740 : (1981) 13 UJ 853
Constitution of India, 1950 — Article 22, 226
Supreme Court18 Sept 1981Allowed
Randhir Singh alias Dhire Vs State of Punjab
Supreme Court Of India · AIR 1982 SC 55 : (1982) CriLJ 195 : (1981) 3 SCALE 1584 : (1981) 4 SCC 484 : (1981) SCC(Cri) 856 : (1981) 13 UJ 850
Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
Supreme Court16 Sept 1981Dismissed
Swastik Rubber Products Ltd. and Others Vs Municipal Corporation of The City of Poona and Another
Supreme Court Of India · AIR 1981 SC 2022 : (1981) 3 SCALE 1477 : (1981) 4 SCC 219 : (1982) 1 SCR 729 : (1981) 13 UJ 756
Bombay Provincial Municipal Corporations Act, 1949 — Section 149Octroi Rules, 1965 — Rule 5(8)
Supreme Court15 Sept 1981Allowed
Paramjit Singh Vs Municipal Corporation of Delhi and Another
Supreme Court Of India · AIR 1982 SC 1095 : (1982) CriLJ 1241 : (1982) 3 SCC 317
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7(1)
Supreme Court15 Sept 1981Disposed Of
Nand Lal Bajaj Vs State of Punjab and Another
Supreme Court Of India · AIR 1981 SC 2041 : (1981) CriLJ 1501 : (1981) 3 SCALE 1393 : (1981) 4 SCC 327 : (1981) SCC(Cri) 841 : (1982) 1 SCR 718
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8Constitution of India, 1950 — Article 14, 21, 32Prevention of Black-marketing and Maintenance of Supplies of Essential Commoditi