COURT ARCHIVE

Supreme Court Of India judgments, 1985

372 judgments · page 15 of 19

Supreme Court19 Mar 1985Disposed Of

Ganpat Roy and Others Vs Additional District Magistrate and Others Smt. Kaushal Rekhi and Others Vs Authorised Officer, Ranikhet and Others

Supreme Court Of India · AIR 1985 SC 1635 : (1985) 1 SCALE 545 : (1985) 2 SCC 307 : (1985) 3 SCR 384

Constitution Of India, 1950 — Article 14, 19, 226, 227Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Rules, 1972 — Rule 8, 10, 10(6), 19Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 2(g), 3(g), 11, 12(1), 12(2), 12(4), 13, 15, 16, 16(1)(a), 16(1)(b), 16(2), 16(4), 16(5), 16(5)(a), 16(7), 18, 18(2), 18(3), 34(8)

Supreme Court19 Mar 1985Allowed

State of Maharashtra Vs Narayan Rao Sham Rao Deshmukh and Others

Supreme Court Of India · AIR 1985 SC 716 : (1985) 87 BOMLR 191 : (1985) 46 CTR 349 : (1987) 163 ITR 31 : (1985) 98 LW 745 : (1985) MhLj 558 : (1985) 1 SCALE 601 : (1985) 2 SCC 321 : (1985) 3 SCR 358 : (1985) 17 UJ 856

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(11), 2(20), 2(22), 3, 4

Supreme Court15 Mar 1985allowed

State of West Bengal Vs Ghusick and Muslia Collieries Ltd.

Supreme Court Of India · AIR 1985 SC 840 : (1987) 163 ITR 592 : (1985) 1 SCALE 454 : (1985) 2 SCC 715 : (1985) 3 SCR 352 : (1985) 22 TAXMAN 1 : (1985) 17 UJ 760

Bengal Cess Act, 1880 — Section 6, 72

Supreme Court13 Mar 1985Allowed

N. Horangse Vs M. Tsubongse

Supreme Court Of India · AIR 1985 SC 843 : (1985) 1 SCALE 417 : (1985) SCC 171 Supp : (1985) 3 SCR 342 : (1985) 17 UJ 565

Representation of the People Act, 1951 — Section 123(1)

Supreme Court13 Mar 1985Allowed

Brij Mohan Vs Mange Ram and Others

Supreme Court Of India · AIR 1985 SC 887 : (1985) 1 SCALE 440 : (1985) 2 SCC 425 : (1985) 3 SCR 312 : (1985) 17 UJ 793

Representation of the People Act, 1951 — Section 123(1)

Supreme Court13 Mar 1985Dismissed

THe Commissioner of Wealth Tax, Gujarat, Ahmedabad Vs Kantilal Manilal and Others

Supreme Court Of India · AIR 1985 SC 924 : (1985) 45 CTR 220 : (1985) 152 ITR 447 : (1985) 1 SCALE 446 : (1985) 2 SCC 343 : (1985) 3 SCR 297 : (1985) 17 UJ 737

Wealth Tax Act, 1957 — Section 14, 15, 16, 17A, 2

Supreme Court13 Mar 1985Dismissed

Commissioner of Wealth-tax, Orissa Vs Vysyaraju Badreenarayana Moorthy Raju

Supreme Court Of India · AIR 1985 SC 1603 : (1985) 45 CTR 217 : (1985) 152 ITR 454 : (1985) 1 SCALE 451 : (1985) 2 SCC 303 : (1985) 3 SCR 306 : (1985) 21 TAXMAN 5 : (1985) 17 UJ 772

Wealth Tax Act, 1957 — Section 2, 3, 7(1), 27(1)

Supreme Court13 Mar 1985Allowed

Brij Mohan Vs Sat Pal

Supreme Court Of India · AIR 1985 SC 847 : (1985) 1 SCALE 427 : (1985) 2 SCC 652 : (1985) 3 SCR 321 : (1985) 17 UJ 873

Conduct of Elections Rules, 1961 — Rule 2, 4Government of Union Territories Act, 1963 — Section 5Representation of the People Act, 1951 — Section 100(1), 33(4), 36

Supreme Court12 Mar 1985allowed

Shankar Dass Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1985 SC 772 : (1985) 33 BLJR 340 : (1985) 51 FLR 68 : (1985) LabIC 590 : (1985) 2 LLJ 184 : (1985) 1 SCALE 391 : (1985) 2 SCC 358 : (1985) 3 SCR 163 : (1985) 2 SLJ 454

Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 235Probation of Offenders Act, 1958 — Section 12

Supreme Court12 Mar 1985Disposed Of

Rural Litigation and Entitlement Kendra, Dehradun and Others Vs State of U.P. and Others Devaki Nandan Pandey Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 652 : (1985) 2 SCALE 906 : (1985) 2 SCC 431 : (1985) 3 SCR 169 : (1985) 17 UJ 594

Supreme Court12 Mar 1985Allowed

Sant Lal Jain Vs Avtar Singh

Supreme Court Of India · AIR 1985 SC 857 : (1985) 98 LW 735 : (1985) 1 SCALE 423 : (1985) 2 SCC 332 : (1985) 3 SCR 184 : (1985) 17 UJ 609

East Punjab Urban Rent Restriction Act, 1949 — Section 13Evidence Act, 1872 — Section 116

Supreme Court12 Mar 1985Allowed

Pratibha Rani Vs Suraj Kumar and Another

Supreme Court Of India · AIR 1985 SC 628 : (1985) CriLJ 817 : (1985) 1 Crimes 614 : (1985) 155 ITR 190 : (1985) 98 LW 812 : (1985) 1 SCALE 458 : (1985) 2 SCC 370 : (1985) 3 SCR 191

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 27Hindu Succession Act, 1956 — Section 14

Supreme Court12 Mar 1985Dismissed

H.V. Pardasani and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 781 : (1985) 33 BLJR 450 : (1985) 87 BOMLR 198 : (1985) 51 FLR 101 : (1985) LabIC 654 : (1985) 1 SCALE 556 : (1985) 2 SCC 468 : (1985) 3 SCR 286 : (1985) 1 SLJ 395 : (1985) 17 UJ 402

Central Secretariat Service (Promotion to Grade I and Selection Grade) Regulations, 1964 — Regulation 5(2)Central Secretariat Service Regulation, 1962 — Regulation 3(3)Central Secretariat Service Rules, 1962 — Rule

Supreme Court12 Mar 1985

Karam Pal and Others Vs Union of India (UOI) and Others Ram Sarup Kanwar Vs Union of India and Others

Supreme Court Of India · AIR 1985 SC 774 : (1985) 87 BOMLR 204 : (1985) 50 FLR 414 : (1985) 1 SCALE 488 : (1985) 2 SCC 457 : (1985) 3 SCR 271 : (1985) 17 UJ 624

Central Secretariat Service Regulation, 1962 — Regulation 3Central Secretariat Service Rules, 1962 — Rule 13, 18

Supreme Court12 Mar 1985Dismissed

Dr (Mrs) Sushma Sharma and Others Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1985 SC 1367 : (1985) LabIC 1899 : (1985) 1 SCALE 523 : (1985) SCC 45 Supp : (1985) 3 SCR 243 : (1985) 2 SLJ 276 : (1985) 17 UJ 744

Constitution of India, 1950 — Article 14, 148(5), 16, 309Rajasthan Universities Teachers (Absorption of Temporary Lecturers) Act, 1979 — Section 3Rajasthan Universities Teachers (Absorption of Temporary Lecturers) Ordinan

Supreme Court01 Mar 1985Dismissed

State of Orissa and Others Vs Titaghur Paper Mills Company Limited and Another State of Orissa and Others Vs Mangalji Mulji Khara and Others

Supreme Court Of India · AIR 1985 SC 1293 : (1986) 1 ARBLR 135 : (1985) 2 SCALE 410 : (1985) SCC 280 Supp : (1985) 3 SCR 26 : (1985) 60 STC 213

Constitution of India, 1950 — Article 226, 245(1), 246(3), 286, 31Transfer of Property Act, 1882 — Section 3

Supreme Court01 Mar 1985allowed

Ashutosh Swain and Others Vs State Transport Authority and Others

Supreme Court Of India · (1985) 2 ACC 184 : AIR 1985 SC 493 : (1985) 60 CLT 99 : (1985) 1 SCALE 376 : (1985) 2 SCC 636 : (1985) 3 SCR 1 : (1985) 17 UJ 838

Motor Vehicles Act, 1939 — Section 49, 63(7)Orissa Tourist Vehicles Rules, 1967 — Rule 3(2), 3(3), 3(4)

Supreme Court01 Mar 1985Allowed

Bihar State Harijan Kalyan Parishad Vs Union of India and Others

Supreme Court Of India · AIR 1985 SC 983 : (1985) 33 BLJR 470 : (1985) 51 FLR 151 : (1985) LabIC 1006 : (1985) 2 LLJ 173 : (1985) 1 SCALE 369 : (1985) 2 SCC 644 : (1985) 3 SCR 12 : (1985) 1 SLJ 654 : (1985) 17 UJ 769

Supreme Court01 Mar 1985Dismissed

Lachhman Ram and Others Vs State of Orissa

Supreme Court Of India · (1986) 10 ACR 165 : AIR 1985 SC 486 : (1986) 61 CLT 1 : (1985) CriLJ 753 : (1985) 1 Crimes 611 : (1985) 1 SCALE 356 : (1985) 2 SCC 533 : (1985) ShimLC 257

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395, 412

Supreme Court01 Mar 1985Allowed

Food Corporation of India Workers'' Union Vs Food Corporation of India and Others

Supreme Court Of India · AIR 1985 SC 488 : (1985) 33 BLJR 307 : (1985) 1 SCALE 383 : (1985) 2 SCC 294 : (1985) 3 SCR 150 : (1985) 1 SLJ 658 : (1985) 17 UJ 849

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 2(1), 5