Supreme Court30 Sept 1985
Rajinder Prasad Aggarwal Vs Chief Metropolitan Magistrate and Others
Supreme Court Of India · (1985) 2 SCALE 785 : (1985) SCC 607 Supp
Constitution of India, 1950 — Article 22
COURT ARCHIVE
Supreme Court Of India judgments, 1985
372 judgments · page 4 of 19
Supreme Court30 Sept 1985dismissed
The Land Acquisition Officer, Hyderabad Urban Development Authority, Hyderabad, A.P. Vs Mohd. Amri Khan and Others
Supreme Court Of India · (1986) 2 SCALE 779 : (1986) 1 SCC 3 : (1985) 3 SCR 152 Supp : (1986) 1 UJ 60
Land Acquisition (Andhra Pradesh Amendment and Validation) Act, 1983 — Section 1(3), 2Land Acquisition Act, 1894 — Section 4(1), 4(2), 5A, 6, 9
Supreme Court30 Sept 1985Disposed Of
Shashi Kumar and Others Vs State of Bihar and Others
Supreme Court Of India · (1989) 65 CompCas 379 : (1985) 2 SCALE 871 : (1986) 1 SCC 64
Supreme Court30 Sept 1985Allowed
Bhagwant P. Sulakhe Vs Digambar Gopal Sulakhe and Others
Supreme Court Of India · AIR 1986 SC 79 : (1986) 88 BOMLR 24 : (1985) 2 SCALE 819 : (1986) 1 SCC 366 : (1985) 3 SCR 169 Supp
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
Supreme Court30 Sept 1985
Union of India (UOI) and Others Vs Godfrey Philips India Ltd.
Supreme Court Of India · AIR 1986 SC 806 : (1986) 1 CompLJ 46 : (1985) 22 ELT 306 : (1986) 158 ITR 574 : (1985) 2 SCALE 619 : (1985) 4 SCC 369
Central Excise Rules, 1944 — Rule 8, 8(1), 8(2)Central Excises and Salt Act, 1944 — Section 4(4)
Supreme Court30 Sept 1985Disposed Of
American Home Products Corporation Vs Mac Laboratories Pvt. Ltd. and Another
Supreme Court Of India · AIR 1986 SC 137 : (1985) 2 SCALE 933 : (1986) 1 SCC 465 : (1985) 3 SCR 264 Supp
Evidence Act, 1872 — Section 14
Supreme Court30 Sept 1985Dismissed
Joint Secretary to the Government of India and Others Vs Food Specialities Ltd.
Supreme Court Of India · AIR 1986 SC 685 : (1985) 3 CompLJ 375 : (1986) 8 ECC 145 : (1985) 5 ECR 2186 : (1985) 22 ELT 324 : (1985) 2 SCALE 667 : (1985) 4 SCC 516 : (1985) 3 SCR 165 Supp : (1985) 17 UJ 1095
Supreme Court30 Sept 1985Dismissed
C.K. Narayana Chary and Others Vs Pothepalli Ashanna and Others
Supreme Court Of India · AIR 1986 SC 317 : (1985) 2 SCALE 783 : (1986) 1 SCC 9 : (1985) 3 SCR 161 Supp : (1986) 1 UJ 56
Land Acquisition (Andhra Pradesh Amendment and Validation) Act, 1983 — Section 4(1)Land Acquisition Act, 1894 — Section 4(1)
Supreme Court30 Sept 1985Allowed
Saroj Aggarwal Vs Commissioner of Income Tax, U.P.
Supreme Court Of India · AIR 1986 SC 376 : (1985) 49 CTR 183 : (1985) 156 ITR 497 : (1985) 2 SCALE 803 : (1985) 3 SCR 209 Supp : (1986) 1 UJ 572
Income Tax Act, 1961 — Section 78(2)
Supreme Court30 Sept 1985Dismissed
Soosai Vs Union of India (UOI) and Others Movement for Protection of Human Rights of Marginalis Communities Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1986 SC 733 : (1985) 87 BOMLR 652 : (1987) 1 MLJ 1 : (1985) 2 SCALE 773 : (1985) SCC 590 Supp : (1985) 3 SCR 242 Supp : (1986) 1 UJ 39
Constitution of India, 1950 — Article 14, 15, 16, 17, 25
Supreme Court27 Sept 1985Partly Allowed
Shri Sunil Siddharthbhai Vs Commissioner of Income Tax, Ahmedabad, Gujarat Kartikeys V. Sarabhai Vs Commissioner of Income Tax
Supreme Court Of India · AIR 1986 SC 368 : (1985) 49 CTR 172 : (1985) 156 ITR 509 : (1985) 2 SCALE 755 : (1985) 4 SCC 519 : (1985) 3 SCR 102 Supp
Partnership Act, 1932 — Section 14
Supreme Court27 Sept 1985
Laxmi Kant Pandey Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1986 SC 272 : (1985) 2 SCALE 849 : (1985) SCC 701 Supp : (1985) 3 SCR 71 Supp
Supreme Court27 Sept 1985Dismissed
Union of India (UOI) and Others Vs Cibatul Limited
Supreme Court Of India · AIR 1986 SC 281 : (1986) 8 ECC 45 : (1985) 5 ECR 2005 : (1985) 22 ELT 302 : (1985) 2 SCALE 770 : (1985) 4 SCC 535 : (1985) 3 SCR 95 Supp
Central Excises and Salt Act, 1944 — Section 2, 3, 3(1), 4(1)
Supreme Court25 Sept 1985Disposed Of
State Vs O.P. Dogra and Others State Vs K.K. Anand
Supreme Court Of India · AIR 1986 SC 312 : (1985) CriLJ 1905 : (1985) 2 Crimes 869 : (1985) 2 SCALE 1414 : (1985) 4 SCC 319
Prevention of Corruption Act, 1988 — Section 5(2)
Supreme Court25 Sept 1985Allowed
Abdul Kadir and Others Vs State of Assam
Supreme Court Of India · (1986) 10 ACR 357 : AIR 1986 SC 305 : (1985) CriLJ 1898 : (1985) 2 Crimes 756 : (1985) 2 SCALE 1486 : (1985) SCC 603 Supp
Penal Code, 1860 (IPC) — Section 100, 103, 148, 149, 302
Supreme Court25 Sept 1985Dismissed
State of U.P. Vs Satish Chandra and Others
Supreme Court Of India · (1986) 10 ACR 532 : AIR 1986 SC 313 : (1985) CriLJ 1921 : (1985) 2 Crimes 861 : (1985) 2 SCALE 1411 : (1985) SCC 596 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 302, 49
Supreme Court25 Sept 1985Dismissed
MESSRS P.M. Patel and Sons and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1987 SC 447 : (1985) 51 FLR 534 : (1986) LabIC 1410 : (1986) 1 LLJ 88 : (1985) 2 SCALE 860 : (1986) 1 SCC 32 : (1985) 3 SCR 55 Supp : (1986) 1 UJ 706
Constitution of India, 1950 — Article 14, 19(1), 31Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2, 4(1)Industrial Disputes Act, 1947 — Section 2
Supreme Court24 Sept 1985Allowed
Samaresh Bose and Another Vs Amal Mitra and Another
Supreme Court Of India · AIR 1986 SC 967 : (1986) CriLJ 24 : (1985) 2 Crimes 782 : (1985) 2 SCALE 1225 : (1985) 4 SCC 289 : (1985) 3 SCR 17 Supp
Penal Code, 1860 (IPC) — Section 109, 292
Supreme Court24 Sept 1985dismissed
Mohinder Singh Vs State (Delhi Administration)
Supreme Court Of India · AIR 1986 SC 309 : (1985) CriLJ 1903 : (1985) 2 SCALE 1406 : (1985) SCC 473 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 325, 34, 449
Supreme Court24 Sept 1985Allowed
Abdul Sattar Vs Union Territory, Chandigarh
Supreme Court Of India · (1985) ACR 522 : AIR 1986 SC 1438 : (1986) CriLJ 1072 : (1985) 2 SCALE 1409 : (1985) SCC 599 Supp
Penal Code, 1860 (IPC) — Section 120