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COURT ARCHIVE

Supreme Court Of India judgments, 1985

372 judgments · page 11 of 19

Supreme Court06 May 1985Disposed Of

Empire Industries Limited and Others Vs Union of India and Others Union of India and Others Vs Real Honest Textiles

Supreme Court Of India · AIR 1986 SC 662 : (1985) 87 BOMLR 362 : (1985) 2 CompLJ 260 : (1986) 7 ECC 208 : (1985) 20 ELT 179 : (1986) 2 GLR 865 : (1986) 162 ITR 846 : (1985) 1 SCALE 1269 : (1985) 3 SCC 314 : (1985) 1 SCR 292 Supp : (1987) 64 STC 42

Additional Duties of Excise (Goods of Special Importance) Amendment Act, 1985 — Section 4, 5, 5(1), 5(2)Central Excise Rules, 1944 — Rule 56A, 96DCentral Excises and Salt Act, 1944 — Section 2, 3, 4
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Supreme Court02 May 1985Disposed Of

Mukesh Advani Vs State of M.P.

Supreme Court Of India · AIR 1985 SC 1363 : (1985) LabIC 1895 : (1985) 1 SCALE 981 : (1985) 3 SCC 162 : (1985) 1 SCR 126 Supp : (1985) 2 SLJ 309 : (1986) 1 UJ 90

Constitution of India, 1950 — Article 32, 38, 41, 42, 43Payment of Wages Act, 1936 — Section 3
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Supreme Court01 May 1985

Rajbir Vs State of Haryana

Supreme Court Of India · AIR 1985 SC 1278 : (1985) CriLJ 1495 : (1985) 2 SCALE 1288 : (1985) SCC 272 Supp : (1985) 17 UJ 808

Penal Code, 1860 (IPC) — Section 304, 323, 34
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Supreme Court01 May 1985Dismissed

Chander Kala Vs Ram Kishan and Another

Supreme Court Of India · AIR 1985 SC 1268 : (1985) CriLJ 1490 : (1985) 2 Crimes 642 : (1985) 1 SCALE 942 : (1985) 4 SCC 212

Evidence Act, 1872 — Section 157, 6Penal Code, 1860 (IPC) — Section 294, 354, 384, 506
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Supreme Court01 May 1985Allowed

State of Rajasthan and Another Vs Shamsher Singh

Supreme Court Of India · AIR 1985 SC 1082 : (1985) CriLJ 1348 : (1985) 2 Crimes 242 : (1985) 2 SCALE 306 : (1985) SCC 416 Supp : (1985) 1 SCR 83 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8Constitution of India, 1950 — Article 21, 22, 226National Security Act, 1980 — Section 10, 11, 11(2), 11(4), 12
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Supreme Court01 May 1985Allowed

Gian Devi Anand Vs Jeevan Kumar and Others

Supreme Court Of India · AIR 1985 SC 796 : (1985) 87 BOMLR 316 : (1985) 1 SCALE 724 : (1985) 2 SCC 683 : (1985) 1 SCR 1 Supp

Delhi Rent Control Act, 1958 — Section 2(1)Transfer of Property Act, 1882 — Section 106
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Supreme Court01 May 1985Dismissed

State of Tamil Nadu Vs Ramalinga Samigal Madam State of Tamil Nadu Vs K.L.M. Ramamurthy and Others

Supreme Court Of India · AIR 1986 SC 794 : (1985) 98 LW 849 : (1987) 1 MLJ 10 : (1985) 1 SCALE 1138 : (1985) 4 SCC 10 : (1985) 1 SCR 63 Supp : (1986) 1 UJ 489

Tamil Nadu Estates (Abolition And Conversion Into Ryotwari) Act, 1948 — Section 2(3), 3(d), 4, 5(2), 7(c), 7(d), 8, 11, 11(a), 12, 13, 14, 15, 56, 56(1), 56(1)(c), 64CTamil Nadu Estate Lands Act, 1908 — Section 3, 3(15), 3(16), 3(16)(a)(b), 3(16)(a)(c)
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