Supreme Court02 Sept 1985Allowed

Malkhan Singh Vs Sohan Singh and Others

Supreme Court Of India · AIR 1987 SC 500 : (1985) RD 336 : (1985) 4 SCC 469 : (1985) 2 SCR 747 Supp : (1986) 1 UJ 51

Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1963 — Section 49Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 52
Supreme Court29 Aug 1985Disposed Of

Commissioner of Income Tax, Bangalore Vs J.H. Gotla, Yadagiri

Supreme Court Of India · AIR 1985 SC 1698 : (1985) 48 CTR 363 : (1985) 156 ITR 323 : (1985) 4 SCC 343 : (1985) 2 SCR 711 Supp : (1986) 1 UJ 628

Income Tax Act, 1922 — Section 2(15), 2(6)Income Tax Act, 1961 — Section 64, 70, 71, 72Wealth Tax Act, 1957 — Section 4
Supreme Court26 Aug 1985Allowed

Prakash Chandra Agarwal Vs State of Bihar and Others

Supreme Court Of India · AIR 1985 SC 1709 : (1985) 33 BLJR 563 : (1985) LabIC 1887 : (1985) PLJR 58 : (1985) 2 SCALE 377 : (1985) 4 SCC 105 : (1985) 2 SCR 693 Supp : (1985) 2 SLJ 392 : (1985) 17 UJ 917

Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955 — Rule 15, 17, 19Constitution of India, 1950 — Article 14, 16
Supreme Court23 Aug 1985dismissed

Man Singh and Others Vs State of Punjab and Others

Supreme Court Of India · AIR 1985 SC 1737 : (1985) 2 SCALE 367 : (1985) 4 SCC 146 : (1985) 2 SCR 662 Supp : (1986) 1 UJ 335

Constitution of India, 1950 — Article 14, 16, 19(1), 21Punjab Cycle Rickshaw (Regulation of Licence) Act, 1976 — Section 3, 5, 7