Supreme Court26 Nov 1985Allowed

Mst. Zohara Khatoon Vs Mohd. Ibrahim

Supreme Court Of India · (1986) 10 ACR 152 : AIR 1986 SC 587 : (1986) 34 BLJR 401 : (1986) CriLJ 556 : (1986) 2 Crimes 143 : (1985) 2 SCALE 1465 : (1986) 1 SCC 398 : (1986) 1 UJ 226

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(1), 482
Supreme Court21 Nov 1985Disposed Of

Union of India (UOI) Vs Lakshmi Sugar and Oil Mills Ltd., Hardoi

Supreme Court Of India · AIR 1986 SC 388 : (1986) 1 CompLJ 198 : (1985) 2 SCALE 1088 : (1986) 1 SCC 26 : (1985) 3 SCR 758 Supp : (1986) 1 UJ 152

Sugar Undertakings (Taking Over of Management) Act, 1978 — Section 3(1), 3(2), 3(5)Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 17
Supreme Court19 Nov 1985dismissed

Commissioner of Sales Tax, U.P. Vs Macneill and Barry Ltd., Kanpur

Supreme Court Of India · AIR 1986 SC 386 : (1986) 8 ECC 147 : (1986) 23 ELT 5 : (1985) 2 SCALE 1093 : (1986) 1 SCC 23 : (1985) 3 SCR 739 Supp : (1986) 61 STC 76 : (1986) 1 UJ 142

Essential Commodities Act, 1955 — Section 2Orissa Sales Tax Act, 1947 — Section 5(1)Uttar Pradesh Sales Tax Act, 1948 — Section 3, 3
Supreme Court04 Nov 1985allowed

S.C. Jain Vs State of Haryana and Another

Supreme Court Of India · AIR 1986 SC 169 : (1986) LabIC 199 : (1985) 2 SCALE 926 : (1985) 4 SCC 645 : (1985) 3 SCR 727 Supp : (1986) 1 SLJ 108 : (1986) 1 UJ 145

Punjab Civil Services Rules — Rule 3.26
Supreme Court31 Oct 1985Allowed

Divisional Forest Officer and Another Vs G.V. Sudhakar Rao and Others

Supreme Court Of India · AIR 1986 SC 328 : (1986) CriLJ 357 : (1986) 1 Crimes 313 : (1985) 2 SCALE 897 : (1985) 4 SCC 573 : (1985) 3 SCR 680 Supp : (1985) 3 SCR 680

Andhra Pradesh Forest Act, 1967 — Section 20, 20(1), 29, 29(4), 44(2)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457, 482