|
Supreme Court Judgements / Orders On Bonded labour |
|
Note: Supreme Court Judgments are Available On |
|
1. Balram and others v. State of M.P and others |
|
Writ Petition Nos. 927-928 of 1987 with |
|
Writ Petition Nos. 1185, 1479-82, 1337-45,483 of 1987, 1120 of |
|
1987,1469 of 1986 and 1692-95 of 1986. |
|
Decided on 29.10.1991.(1992) Supp (2) Supreme Court Cases 93) |
|
|
|
2. Balram and others v. State of M.P and others |
|
Writ Petition (Cvil) Nos. 927-28, 1185, 1479-82, 1337-45, 483 & |
|
1120 of 1987 and 1469 of 1986, |
|
Decided on 26.09.1989(AIR 1990 SC 44) |
|
|
|
3. Bandhua Mukti Morcha v. Union of India and others, IA No. 5 in WP (c ) No. 2135 of 1982, Decided on 11.01.2000.(2000) 9 Supreme Court Cases 322) |
|
|
|
4. Bandhua Mukti Morcha v. Union of India and others, |
|
IA No. 5 in WP (c ) No. 2135 of 1982 with Suo Motu Contempt Petition (c ) No.245 1998 in IA No. 5 of 1996 in WP (C) No. 2135 of 1982, Decided on16.11.1999. (2000) 10 Supreme Court Cases 104) |
|
|
|
5. Bandhua Mukti Morcha v. Union of India and others. |
|
IA No. 5 of 1996 in Writ Petition (c ) No. 2135 of 1982 with Suo Motu Contempt Petition (c) No. 245 of 1998 in IA No. 5 in WP (c ) No.2135 of 1982 |
|
Decided on 15.09.1998 (1999) Supreme Court Cases (L&S) 656) |
|
|
|
6. Bandhua Mukti Morcha v. Union of India and others |
|
Writ Petition No. 2135 of 1982 |
|
Decided on 13.08.1991(1991) 4 Supreme Court Cases 177). |
|
|
|
7. Bandhua Mukti Morcha v. Union of India and others |
|
Writ Petition No. 2135 of 1982 |
|
Decided on 21.02.91(1991) 4 Supreme Court Cases 174) |
|
|
|
8. (1) Bandhua Mukti Morcha (1) State of Tamil Nadu |
|
v. |
|
(2) Mehboob Batcha (2) State of Madras |
|
Writ Petition No. 574 with Writ Petition No. 633 of 1986 |
|
Decided on 16.10.1986 (1986) Supp Supreme Court Cases 541) |
|
|
|
9. Bandhua Mukti Morcha v. Union of India and others |
|
Writ Petition No. 2135 of 1982 |
|
Decided on 16.12.1983 (Judgment) |
|
|
|
10. Chhattisgarh Krishak Mazdoor sangh v. State of Madhya Pradesh and others. |
|
Writ Petition No. 1330 of 1983 |
|
Decided on 09.12.1986 (1987) Supp Supreme Court Cases 198) |
|
|
|
11. Kameshwar Prasad Sharma ‘Slave’ President, Bandhua |
|
Mukti Morcha, Bihar v. State of Bihar and others, |
|
Criminal Miscellaneous Petition No. 3473-3474 of 1991 in. |
|
W.P (Crl.) No 1366 of 1982, |
|
Decided on 19.03.1993 (1992) 3 Supreme Court Cases 19) |
|
|
|
12. Labourers working on Salal Hydro-Electric Project v.State of Jammu and Kashmir |
|
Writ Petition (Crl.) No. 1179 of 1982 |
|
Date of Judgment 25.04.84 (1984) 3 Supreme Court Cases 538) |
|
|
|
13. Mukesh Advani v. State of M.P |
|
Writ Petition No. 1232 of 1982, |
|
Decided on 2.05.1985 (AIR 1985 SC 1363) |
|
|
|
14. Neeraja Chaudhary v. State of M.P |
|
Writ Petition (Crl.) No. 1263 of 1982, |
|
Decided on 08.05.1984(AIR 1984 SC 1099) |
|
|
|
15. P. Sivaswanny v. State of Andhra Pradesh |
|
Writ Petition (Criminal) No. 1574of 1982, |
|
Decided on 10.08.1988. (AIR 1988 SC1863) |
|
|
|
16. People’s Union for Civil Liberties v. Union of India and others |
|
Writ Petition (C ) No. 560 of 1994 |
|
Decided on 26.03.1996 (1998 (8) Supreme Court Cases 485) |
|
|
|
17. People’s Union for Democratic Rights and others v.Union of India and others |
|
Writ Petition No. 8143 of 1981 |
|
Decided on 18.09.1982 (AIR 1982 SC 1473) |
|
|
|
18. Public Union for Civil Liberties v. State of T.N and others, |
|
Writ Petition (c) No.3922 of 1985, |
|
Decided on 5.5.2004.(2004) 12 Supreme Court Cases 381) |
|
19. Public Union for Civil Liberties v. State of T.N and others , |
|
Writ Petition (c ) No. 3922 of 1985, |
|
Decided on 08.10.2003. (2004) 12 Supreme Court Cases 386) (I) |
|
|
|
20. Public Union for Civil Liberties v. State of T.N. and others, |
|
Writ Petition (c ) No. 3922 of 1985, |
|
Decided of 15.07.2003.(2004) 12 Supreme Court Cases 386) (II) |
|
|
|
21. Public Union for Civil Liberties v. State of T.N. and others, |
|
Writ Petition (c ) No. 3922 of 1985, |
|
Decided of 17.09.2002.(2004) 12 Supreme Court Cases 387) (I) |
|
|
|
22. Public Union for Civil Liberties v. State of T.N. and others , |
|
Repot of NHRC in Writ Petition (c) No. 3922 of 1985, |
|
Decided on 19.1.2001.(2004) 12 Supreme Court Cases 385) |
|
|
|
23. Public Union for Civil Liberties v. State of T.N. and others, |
|
Writ Petition (c ) No. 3922 of 1985 with WP (Crl.) No. 153 of 1982, |
|
WP(C ) No. 166 of 1995 and SLP (C ) No. 9795 of 1996 , |
|
Decided on 13.02.1997.(2004) 12 Supreme Court Cases 387) (II) |
|
|
|
24. Public Union for Civil Liberties v. State of T.N. and others, |
|
Writ Petition (c ) No. 3922 of 1985 with WP (Crl.) No. 153 of 1982 |
|
WP (C ) No. 166 of 1995 and SLP (C) No. 9795 of 1996, |
|
Decided on 19.11.1996. (2004) 12 Supreme Court Cases 388) |
|
|
|
25. Public Union for Civil Liberties and other v. State of T.N. and others, |
|
Writ Petition (C) No. 3922 of 1985 with |
|
Writ Petition (Crl.) 153 of 1982 |
|
Decided on 13.05.1994.(1994) 5 Supreme Court Cases 116) |
|
|
|
26. Ram Pal v. Maishi Lal Raj Kumar and others |
|
Writ Petition (Criminal ) No. 7 of 1982, |
|
Decided on 19.01.1982 (1982) 2 Supreme Court Cases 349) |
|
|
|
27. Sanjit (Bunker) Roy v. State of Rajasthan. |
|
Writ Petition No. 6816 of 1981 |
|
Decided on 20.01.1983(AIR 1982 SC 328) |
|
|
|
28. Sankar Mukherjee and others v. Union of India and others |
|
Writ Petition No. 2123 of 1982 |
|
Decided on 16.11.1989(AIR 1990 SC 532) |
|
29. Santhal Pargana Antyodaya Asharm v. State of Bihar and others |
|
Writ Petition No. 13450 of 1983, |
|
Decided on 19.12.1986.(1987) Supp Supreme Court Cases 141) |
|
|
|
30. T. Chakkalackal v. State of Bihar and others, |
|
Writ Petition No. 10237 of 1985, |
|
Decided on 09.01.1992.(1993) Supp (4) Supreme Court Cases 211) |
|
|
|
31. Upendra and others v. State of M.P. and another |
|
Writ Petition (Civil/Crl. ) No. 1071 of 1986 |
|
Decided on 25.09.1986. (1986) Supp Supreme Court Cases 558) |
(These Judgements are also available on the following commercial Online services)
(1) SCC Online (NHRC Library subscribes to it )
(2) Manupatra (www.manupatra.com)