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Supreme Court Of India judgments, 1985

372 judgments · page 13 of 19

Supreme Court18 Apr 1985Disposed Of

Ganesh Prasad Sah Kesari and Another Vs Lakshmi Narayan Gupta

Supreme Court Of India · AIR 1985 SC 964 : (1985) 33 BLJR 418 : (1985) 1 SCALE 806 : (1985) 3 SCC 53 : (1985) 3 SCR 825

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 148
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Supreme Court18 Apr 1985Disposed Of

Inder Pal Yadav and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1985) 33 BLJR 457 : (1985) 51 FLR 138 : (1985) 2 LLJ 406 : (1985) PLJR 36 : (1985) 1 SCALE 703 : (2005) 11 SCC 301 : (1985) 3 SCR 837 : (1985) 2 SLJ 58 : (1985) 17 UJ 1040

Constitution of India, 1950 — Article 14, 41, 42Industrial Disputes Act, 1947 — Section 25G
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Supreme Court17 Apr 1985dismissed

McDowell and Co. Ltd. Vs Commercial Tax Officer

Supreme Court Of India · AIR 1986 SC 649 : (1985) 2 CompLJ 137 : (1985) 47 CTR 126 : (1985) 5 ECC 259 : (1985) 154 ITR 148 : (1985) 1 SCALE 788 : (1985) 3 SCC 230(2) : (1985) 3 SCR 791 : (1985) 59 STC 277 : (1986) 1 UJ 595(1)

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Supreme Court17 Apr 1985Allowed

Pokar Ram Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1985 SC 969 : (1985) CriLJ 1175 : (1985) 1 SCALE 918 : (1985) 2 SCC 597 : (1985) 3 SCR 780 : (1985) 1 WLN 287

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 439(2), 46(1)Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 327
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Supreme Court16 Apr 1985

State of Gujarat Vs Raghunath Vamanrao Baxi

Supreme Court Of India · (1985) ACR 313 : AIR 1985 SC 1092 : (1985) CriLJ 1357 : (1985) 2 GLR 988 : (1985) 1 SCALE 697 : (1985) 3 SCC 45 : (1985) 3 SCR 733

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
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Supreme Court16 Apr 1985Dismissed

S.A. Kini and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 893 : (1985) 33 BLJR 473 : (1985) 2 CompLJ 174 : (1985) 51 FLR 154 : (1985) 2 LLJ 421 : (1985) 1 SCALE 747 : (1984) 2 SCALE 384 : (1985) SCC 122 Supp : (1985) 3 SCR 754

Central Civil Services (Conduct) Rules, 1964 — Rule 12Income Tax Act, 1961 — Section 80
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Supreme Court10 Apr 1985Allowed

State of Punjab Vs Hardyal

Supreme Court Of India · AIR 1985 SC 920 : (1985) 1 SCALE 675 : (1985) 2 SCC 629 : (1985) 3 SCR 649 : (1985) 17 UJ 1025

Arbitration Act, 1940 — Section 28, 3
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Supreme Court09 Apr 1985Partly Allowed

Sant Raj and Another Vs O.P. Singla and Another

Supreme Court Of India · AIR 1985 SC 617 : (1985) 2 CompLJ 158 : (1985) 50 FLR 452 : (1987) 163 ITR 588 : (1985) LabIC 810 : (1985) 2 LLJ 19 : (1985) 1 SCALE 668 : (1985) 2 SCC 349 : (1985) 3 SCR 623 : (1985) 2 SLJ 75 : (1985) 17 UJ 1064

Income Tax Act, 1961 — Section 89Income Tax Rules, 1962 — Rule 21(A)
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Supreme Court09 Apr 1985Dismissed

Babubhai and Co. and Others Vs State of Gujarat and Others

Supreme Court Of India · AIR 1985 SC 613 : (1985) 87 BOMLR 270 : (1985) 2 GLR 883 : (1985) 1 SCALE 658 : (1985) 2 SCC 732 : (1985) 3 SCR 614 : (1985) 17 UJ 935

Bombay Town Planning Act, 1954 — Section 54Bombay Town Planning Rules, 1955 — Rule 27Constitution of India, 1950 — Article 14
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