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Supreme Court Of India judgments

59,825 judgments · page 2,447 of 2,992

Supreme Court25 Aug 1981allowed

Richpal Singh and Another Vs Desh Raj Singh and Others

Supreme Court Of India · AIR 1981 SC 1960 : (1981) RD 284 : (1981) 3 SCALE 1269 : (1981) 4 SCC 194 : (1982) 1 SCR 368 : (1981) 13 UJ 797

Uttar Pradesh Tenancy Act, 1939 — Section 3(1), 3(11)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157(1), 21(1), 3(26)
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Supreme Court25 Aug 1981Dismissed

State of West Bengal Vs Shew Mangal Singh and others

Supreme Court Of India · (1981) ACR 368 : AIR 1981 SC 1917 : (1981) CriLJ 1683 : (1981) 3 SCALE 1249 : (1981) 4 SCC 2 : (1981) SCC(Cri) 782 : (1982) 1 SCR 360

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 302, 34, 76
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Supreme Court25 Aug 1981Dismissed

P. Venkaiah Vs G. Krishna Rao and Others

Supreme Court Of India · AIR 1981 SC 1910 : (1981) 3 SCALE 1263 : (1981) 4 SCC 105 : (1982) 1 SCR 380 : (1981) 13 UJ 790

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 212Constitution of India, 1950 — Article 19
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Supreme Court21 Aug 1981Dismissed

State Bank of Travancore Vs Mohammed Mohammed Khan

Supreme Court Of India · AIR 1981 SC 1744 : (1981) 3 SCALE 1253 : (1981) 4 SCC 82 : (1982) 1 SCR 338 : (1981) 13 UJ 896

Banking Regulation Act, 1949 — Section 5Constitution of India, 1950 — Article 14Kerala Agriculturists Debt Relief Act, 1970 — Section 2(2), 2(4), 2(4)(1)
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Supreme Court20 Aug 1981Dismissed

Mangal Sen Vs Kanchhid Mal

Supreme Court Of India · AIR 1981 SC 1726 : (1981) 3 SCALE 1242 : (1981) 4 SCC 117 : (1982) 1 SCR 331 : (1981) 13 UJ 743

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4)
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Supreme Court20 Aug 1981Allowed

Uma Charan Vs State of Madhya Pradesh and Another

Supreme Court Of India · AIR 1981 SC 1915 : (1981) 2 LLJ 303 : (1981) 3 SCALE 1246 : (1981) 4 SCC 120 : (1981) 4 SCC 102 : (1982) 1 SCR 353 : (1981) 2 SLJ 252 : (1981) 13 UJ 736

Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(5)
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Supreme Court19 Aug 1981Dismissed

Lila Dhar Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1981 SC 1777 : (1981) 43 FLR 347 : (1981) LabIC 1515 : (1981) 2 LLJ 297 : (1981) 3 SCALE 1235 : (1981) 4 SCC 159 : (1982) 1 SCR 320 : (1981) 2 SLJ 266 : (1981) 13 UJ 719

Constitution of India, 1950 — Article 14, 16, 32
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Supreme Court18 Aug 1981Allowed

Shiela Kaushish Vs Commissioner of Income Tax, Delhi

Supreme Court Of India · AIR 1981 SC 1729 : (1981) 24 CTR 351 : (1981) 131 ITR 435 : (1981) 3 SCALE 1225 : (1981) 4 SCC 121 : (1982) 1 SCR 309 : (1981) 13 UJ 708

Delhi Rent Control Act, 1958 — Section 12, 6(1), 6(2), 9Income Tax Act, 1961 — Section 22, 23, 23(1), 256(1), 256(2)Punjab Municipal Act, 1911 — Section 3(1)
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Supreme Court12 Aug 1981allowed

State of Maharashtra Vs Champalal Punjaji Shah

Supreme Court Of India · AIR 1981 SC 1675 : (1981) CriLJ 1273 : (1983) 13 ELT 1661 : (1981) 3 SCALE 1161 : (1981) 3 SCC 610 : (1981) SCC(Cri) 762 : (1982) 1 SCR 299

Constitution of India, 1950 — Article 136, 21Penal Code, 1860 (IPC) — Section 120
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