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Supreme Court Of India judgments, 1984

340 judgments · page 2 of 17

Supreme Court04 Dec 1984Dismissed

Commissioner of Income Tax, Andhra Pradesh Vs M. Chandra Sekhar

Supreme Court Of India · AIR 1985 SC 114 : (1985) 44 CTR 110 : (1985) 151 ITR 433 : (1984) 2 SCALE 973 : (1985) 1 SCC 283 : (1985) 2 SCR 215 : (1985) 17 UJ 262

Finance Act, 1963 — Section 139Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 256Income Tax Rules, 1962 — Rule 13
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Supreme Court29 Nov 1984Allowed

S. Harcharan Singh Vs S. Sajjan Singh and Others

Supreme Court Of India · AIR 1985 SC 236 : (1984) 2 SCALE 834 : (1985) 1 SCC 370 : (1985) 2 SCR 159

Representation of the People (Amendment) Act, 1961 — Section 123, 125, 139, 141Representation of the People Act, 1951 — Section 100(1), 116A, 123, 123(2), 123(3)
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Supreme Court28 Nov 1984Dismissed

State of Maharashtra Vs Mrs. Kamal Sukumar Durgule and Others

Supreme Court Of India · AIR 1985 SC 119 : (1985) 87 BOMLR 49 : (1984) 2 SCALE 793 : (1985) 1 SCC 234 : (1985) 2 SCR 129 : (1985) 17 UJ 432

Constitution of India, 1950 — Article 14, 19(1), 300, 31, 31(1)Maharashtra Vacant Lands (Prohibition of Unauthorised Occupation and Summary Eviction) (Service of Notice) Rules, 1979 — Rule 3(2)Maharashtra Vacant Lands (Pr
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Supreme Court16 Nov 1984Disposed Of

General Labour Union (Red Flag) Bombay Vs B.V. Chavan and Others

Supreme Court Of India · AIR 1985 SC 297 : (1985) 87 BOMLR 38 : (1985) 50 FLR 16 : (1985) LabIC 726 : (1985) 1 LLJ 82 : (1984) 2 SCALE 749 : (1985) 1 SCC 312 : (1985) 2 SCR 64 : (1985) 17 UJ 226

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(1), 22(2), 23, 26Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
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Supreme Court15 Nov 1984Dismissed

Ashok Kumar Bhattacharyya Vs Ajoy Biswas and Others

Supreme Court Of India · AIR 1985 SC 211 : (1984) 2 SCALE 760 : (1985) 1 SCC 151 : (1985) 2 SCR 50 : (1985) 17 UJ 7

Bengal Municipal Act, 1932 — Section 102, 108, 123, 128, 553Constitution of India, 1950 — Article 102, 102(1), 191(1), 58, 58(2)General Clauses Act, 1897 — Section 3
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Supreme Court12 Nov 1984allowed

Chimanlal Vs Mishrilal

Supreme Court Of India · AIR 1985 SC 136 : (1985) MPLJ 1 : (1984) 2 SCALE 725 : (1985) 1 SCC 14 : (1985) 2 SCR 39 : (1985) 17 UJ 301

Transfer of Property Act, 1882 — Section 106
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