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Supreme Court Of India judgments, 1985

372 judgments · page 16 of 19

Supreme Court01 Mar 1985Allowed

Arun Kumar Chatterjee Vs South Eastern Railway and Others

Supreme Court Of India · AIR 1985 SC 482 : (1985) 50 FLR 433 : (1985) LabIC 740 : (1985) 1 LLJ 532 : (1985) 1 SCALE 372 : (1985) 2 SCC 451 : (1985) 3 SCR 18 : (1985) 1 SLJ 382 : (1985) 17 UJ 647

Constitution of India, 1950 — Article 226Railway Establishment Manual Rules — Rule 312
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Supreme Court28 Feb 1985Allowed

Workmen of The Food Corporation of India Vs Food Corporation of India

Supreme Court Of India · AIR 1985 SC 670 : (1985) 50 FLR 442 : (1985) 2 LLJ 4 : (1985) 1 SCALE 344 : (1985) 2 SCC 136 : (1985) 2 SCR 1065 : (1985) 17 UJ 775

Constitution of India, 1950 — Article 12, 14Industrial Disputes Act, 1947 — Section 25, 9AIndustrial Employment (Standing Orders) Act, 1946 — Section 13, 3, 5
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Supreme Court27 Feb 1985Dismissed

K. Ramanathan Vs State of Tamil Nadu and Another

Supreme Court Of India · AIR 1985 SC 660 : (1985) 98 LW 706 : (1985) 1 SCALE 510 : (1985) 2 SCC 116 : (1985) 2 SCR 1028

Constitution of India, 1950 — Article 19(2), 19(3), 19(4), 19(5), 19(6)Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 5
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Supreme Court26 Feb 1985Allowed

Steel Industrials Kerala Ltd. Vs Capt. S.M. Rebello and Others

Supreme Court Of India · AIR 1985 SC 760 : (1985) 1 Crimes 515 : (1985) 50 FLR 467 : (1986) LabIC 411 : (1985) 2 LLJ 14 : (1985) 1 SCALE 289 : (1985) 2 SCC 363 : (1985) 2 SCR 998

Merchant Shipping Act, 1958 — Section 101, 103, 118, 120, 125Specific Relief Act, 1963 — Section 21
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Supreme Court22 Feb 1985Disposed Of

State of Orissa and Others Vs Shiva Parashad Das

Supreme Court Of India · AIR 1985 SC 701 : (1985) 50 FLR 318 : (1985) LabIC 548 : (1985) 2 LLJ 204 : (1985) 1 SCALE 287 : (1985) 2 SCC 65 : (1985) 2 SCR 962 : (1985) 1 SLJ 304 : (1985) 17 UJ 677

Constitution of India, 1950 — Article 311, 311(1)Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12
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Supreme Court22 Feb 1985allowed

Sakhkkar Mills Mazdoor Sangh Vs Gwalior Sugar Co. Ltd.

Supreme Court Of India · AIR 1985 SC 758 : (1985) 2 CompLJ 65 : (1985) 50 FLR 320 : (1985) JLJ 294 : (1985) 98 LW 716 : (1985) PLJR 30 : (1985) 1 SCALE 301 : (1985) 2 SCC 134 : (1985) 2 SCR 958 : (1985) 1 SLJ 307 : (1985) 17 UJ 666

Payment of Bonus Act, 1965 — Section 13
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Supreme Court22 Feb 1985Dismissed

Rathi Khandsari Udyog etc. Vs State of U.P. and Others etc. etc.

Supreme Court Of India · (1985) 2 SCC 485

Constitution Of India, 1950 — Article 14, 19(1)(f), 19(1)(g), 30, 31, 32, 265, 301U.P. Krishi Utpadan Mandi Adhiniyam Act, 1964 — Section 2(a), 2(p), 2(y), 5(1), 6, 8, 12, 16(i), 16(ii), 16(iii), 16(iv), 16(viii), 17(iii), 17(iii)(b), 40Sugar (Regulation Of Production) Act, 1961 — Section 2(f)
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Supreme Court18 Feb 1985Dismissed

Vengadasalam Pillai Vs Union Territory of Pondicherry

Supreme Court Of India · AIR 1985 SC 571 : (1985) 98 LW 752 : (1985) 1 SCALE 277 : (1985) 2 SCC 91 : (1985) 2 SCR 925 : (1985) 17 UJ 703

Pondicherry Land Reforms (Fixation of Ceiling on Land) Act, 1973 — Section 2(10), 22(1), 4, 7(1)
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Supreme Court15 Feb 1985Allowed

Ram Pyare Vs Ram Narain and Others

Supreme Court Of India · AIR 1985 SC 694 : (1985) RD 120 : (1985) 1 SCALE 262 : (1985) 2 SCC 162 : (1985) 2 SCR 918 : (1985) 17 UJ 668

Transfer of Property Act, 1882 — Section 43, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 134(1), 137
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Supreme Court14 Feb 1985allowed

J.R. Vohra Vs India Export House Pvt. Ltd. and Another

Supreme Court Of India · AIR 1985 SC 475 : (1985) 1 SCALE 219 : (1985) 1 SCC 712 : (1985) 2 SCR 899 : (1985) 17 UJ 721

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14, 21, 37, 37(1), 56Delhi Rent Control Rules, 1959 — Rule 5
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