Supreme Court22 Jan 1985Allowed
Special Land Acquisition Officer, Bangalore Vs B.M. Krishnamurthy
Supreme Court Of India · (1985) 1 SCALE 1170 : (1985) 1 SCC 469 : (1985) 17 UJ 344
Land Acquisition Act, 1894 — Section 18, 4(1)
COURT ARCHIVE
Supreme Court Of India judgments, 1985
372 judgments · page 19 of 19
Supreme Court21 Jan 1985dismissed
Dy. Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Padinjarakara Agencies
Supreme Court Of India · AIR 1987 SC 2244 : (1985) 2 SCALE 1216 : (1985) 4 SCC 237 : (1985) 3 SCR 1074 : (1985) 60 STC 308 : (1986) 1 UJ 472
Kerala General Sales Tax Act, 1963 — Section 5
Supreme Court18 Jan 1985dismissed
B.H.E.L. Workers Association, Hardwar and Others Vs Union of India and Others
Supreme Court Of India · AIR 1985 SC 409 : (1985) 33 BLJR 144 : (1985) 50 FLR 205 : (1986) LabIC 396 : (1985) 1 LLJ 428 : (1985) 1 SCALE 58 : (1985) 1 SCC 630 : (1985) 2 SCR 611 : (1985) 1 SLJ 331 : (1985) 17 UJ 660
Constitution of India, 1950 — Article 12, 14, 19, 32
Supreme Court18 Jan 1985dismissed
K. Nagaraj and Others Vs State of Andhra Pradesh and Another
Supreme Court Of India · AIR 1985 SC 551 : (1985) 33 BLJR 485 : (1985) 51 FLR 166 : (1985) 1 LLJ 444 : (1985) 1 SCALE 31 : (1985) 1 SCC 523 : (1985) 2 SCR 579 : (1985) 1 SLJ 277
Constitution of India, 1950 — Article 14, 16, 21, 213, 229
Supreme Court18 Jan 1985Allowed
Gattu Lal Vs Gulab Singh and Another
Supreme Court Of India · AIR 1985 SC 547 : (1985) JLJ 596 : (1985) 1 SCALE 55 : (1985) 1 SCC 432 : (1985) 17 UJ 612
Supreme Court18 Jan 1985Dismissed
Jawaharlal Nehru University Students'' Union Vs Jawaharlal Nehru University and Another
Supreme Court Of India · AIR 1985 SC 567 : (1985) LabIC 762 : (1985) 2 LLJ 330 : (1985) 1 SCALE 53 : (1985) 2 SCC 32 : (1985) 17 UJ 457
Supreme Court18 Jan 1985Allowed
Satya Pal Gopal Das Vs Smt. Panchu Bala Dasi and Others
Supreme Court Of India · AIR 1985 SC 500 : (1985) 1 SCALE 69 : (1985) 1 SCC 585 : (1985) 17 UJ 336
Constitution of India, 1950 — Article 133
Supreme Court17 Jan 1985Allowed
Ramesh Chand Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1985 SC 766 : (1985) CriLJ 530 : (1985) 1 Crimes 336 : (1985) 1 SCALE 27 : (1985) 1 SCC 464 : (1985) 2 SCR 573
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court15 Jan 1985Allowed
Sardar Tota Singh Vs Gold Field Leather Works, Bombay
Supreme Court Of India · (1985) 87 BOMLR 95 : (1985) MhLj 499 : (1985) 1 SCALE 222 : (1985) 1 SCALE 22 : (1985) 1 SCC 414 : (1985) 2 SCR 563 : (1985) 17 UJ 459
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 14, 15(1), 15(2), 5(11)
Supreme Court14 Jan 1985dismissed
Rasiklal Vaghajibhai Patel Vs Ahmedabad Municipal Corporation and Another
Supreme Court Of India · AIR 1985 SC 504 : (1985) 33 BLJR 140 : (1985) 50 FLR 201 : (1985) 2 GLR 1094 : (1985) 1 LLJ 527 : (1985) 1 SCALE 101 : (1985) 2 SCC 35 : (1985) 2 SCR 556 : (1985) 1 SLJ 180 : (1985) 17 UJ 508
Constitution of India, 1950 — Article 136
Supreme Court10 Jan 1985Dismissed
Har Sharan Verma Vs State of U.P. and Another
Supreme Court Of India · AIR 1985 SC 282 : (1985) 1 SCALE 15 : (1985) 2 SCC 48 : (1985) 2 SCR 547 : (1985) 17 UJ 512
Constitution of India, 1950 — Article 32, 163(1), 164(4), 173, 173(a), 177, 188
Supreme Court08 Jan 1985Partly Allowed
State of Bihar Vs Bishnu Chand Lal Chaudhary and Others
Supreme Court Of India · AIR 1985 SC 285 : (1985) 33 BLJR 96 : (1985) 1 SCALE 1 : (1985) 1 SCC 449 : (1985) 2 SCR 527 : (1985) 17 UJ 479
Bihar and Orissa General Clauses Act, 1917 — Section 4(22)Bihar State Management of Estates and Tenures Act, 1949 — Section 10, 11, 12, 13(1), 27Constitution of India, 1950 — Article 113(1), 133(1), 31, 31(6)