COURT ARCHIVE

Supreme Court Of India judgments, 1985

372 judgments · page 7 of 19

Supreme Court16 Aug 1985dismissed

Pattipati Venkaiah Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1985 SC 1715 : (1985) CriLJ 2012 : (1985) 2 Crimes 746 : (1985) 2 SCALE 358 : (1985) 4 SCC 80 : (1985) 17 UJ 1048

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 302

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Supreme Court16 Aug 1985Disposed Of

Rattan Lal and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 1987 SC 478 : (1985) 51 FLR 352 : (1986) LabIC 1599 : (1986) 1 LLJ 23 : (1985) 2 SCALE 354 : (1985) 4 SCC 43 : (1985) 2 SCR 569 Supp : (1985) 2 SLJ 437 : (1985) 17 UJ 1093

Constitution of India, 1950 — Article 14, 16, 32

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Supreme Court16 Aug 1985Allowed

Ratanchand Darbarilal Vs Commissioner of Income Tax, M.P.

Supreme Court Of India · (1986) JLJ 502

Income Tax Act, 1922 — Section 66

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Supreme Court14 Aug 1985Allowed

Bhag Singh and Others Vs Union Territory of Chandigarh through the land acquisition collector, Chandigarh

Supreme Court Of India · AIR 1985 SC 1576 : (1985) 98 LW 725 : (1985) MhLj 914 : (1985) MPLJ 523 : (1985) 2 SCALE 246 : (1985) 3 SCC 737 : (1985) 2 SCR 949 Supp : (1985) 17 UJ 910

Land Acquisition (Amendment) Act, 1984 — Section 23(2), 28, 30(2)

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Supreme Court14 Aug 1985Allowed

Commissioner of Income Tax, Kanpur Vs Mother India Refrigeration Industries P Ltd. Hindustan Vacuum Glass Ltd. Vs Commissioner of Income Tax, Delhi

Supreme Court Of India · AIR 1985 SC 1720 : (1985) 3 CompLJ 379 : (1985) 48 CTR 176 : (1985) 155 ITR 711 : (1985) 2 SCALE 236 : (1985) 1 SCC 4 : (1985) 4 SCC 1 : (1985) 2 SCR 556 Supp : (1986) 1 UJ 588

Income Tax Act, 1922 — Section 10(2), 24(2)Income Tax Act, 1961 — Section 32(2), 72(2)

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Supreme Court13 Aug 1985Allowed

S. Krishnamurthy Vs The Presiding Officer, Central Govt. Labour Court Madras and Another

Supreme Court Of India · (1985) 08 SC CK 0037

Payment of Bonus Act, 1965 — Section 2(21), 34(3)

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Supreme Court13 Aug 1985Dismissed

State of Uttar Pradesh Vs Lalloo and Others

Supreme Court Of India · (1986) 10 ACR 349 : AIR 1986 SC 576 : (1986) CriLJ 546 : (1985) 2 Crimes 708 : (1985) 2 SCALE 297 : (1985) SCC 379(2) Supp : (1985) 2 SCR 543 Supp

Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court12 Aug 1985Dismissed

Union of India (UOI) and Others Vs Ahmedabad Manufacturing and Calico Printing Co. Ltd. (Calico Mills), Ahmedabad

Supreme Court Of India · AIR 1986 SC 121 : (1986) 7 ECC 232 : (1985) 5 ECR 1529 : (1985) 21 ELT 633 : (1985) 2 SCALE 233 : (1985) 3 SCC 693 : (1985) 2 SCR 537 Supp

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Supreme Court12 Aug 1985Dismissed

Krishna Ballabh Prasad Singh Vs Sub-divisional Officer Hilsa-cum-returning Officer and Others

Supreme Court Of India · AIR 1985 SC 1746 : (1985) 33 BLJR 639 : (1985) 2 SCALE 1402 : (1985) 4 SCC 194 : (1985) 2 SCR 532 Supp : (1985) 17 UJ 1067

Conduct of Elections Rules, 1961 — Rule 64, 66Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 66, 67, 67A

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Supreme Court09 Aug 1985Allowed

Commissioner of Income Tax, Central, Bombay Vs Jalan Trading Co. P. Ltd.

Supreme Court Of India · AIR 1985 SC 1656 : (1985) 87 BOMLR 461 : (1985) 3 CompLJ 198 : (1985) 15 ITR 536 : (1985) 2 SCALE 225 : (1985) 4 SCC 59 : (1985) 2 SCR 517 Supp : (1985) 17 UJ 1016

Income Tax Act, 1922 — Section 10(2)

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Supreme Court09 Aug 1985Disposed Of

Gopal Vs Administrative Officer, M.P. Khadi and Village Industries Board and Others

Supreme Court Of India · (1985) JLJ 730

Constitution of India, 1950 — Article 133(1), 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 1(3), 112, 14(1), 14(2), 2(19)

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Supreme Court08 Aug 1985Dismissed

Kailash Chandra Sahu Vs Republic of India

Supreme Court Of India · (1986) 10 ACR 361 : AIR 1985 SC 1672 : (1986) 61 CLT 71 : (1985) CriLJ 1860 : (1985) 2 Crimes 530 : (1985) 2 SCALE 355 : (1985) 3 SCC 708 : (1985) 17 UJ 892

Opium Act, 1878 — Section 10

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Supreme Court08 Aug 1985Dismissed

Ram Avtar Vs State (Delhi Administration)

Supreme Court Of India · AIR 1985 SC 1692 : (1985) CriLJ 1865 : (1985) 2 SCALE 285 : (1985) SCC 410 Supp : (1985) 2 SCR 508 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 302

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Supreme Court07 Aug 1985Dismissed

Ram Singh and Others Vs Ram Singh

Supreme Court Of India · AIR 1986 SC 3 : (1985) 2 SCALE 1142 : (1985) SCC 611 Supp : (1985) 2 SCR 399 Supp

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 2, Order 8 Rule 3, Order 8 Rule 5, 107Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Evidence Act, 1872 — Section 146(1), 153, 155(3), 3, 6

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Supreme Court06 Aug 1985Dismissed

Saroj Kumar Bose Vs Kanailal Mondal and Others

Supreme Court Of India · AIR 1985 SC 1674 : (1985) 2 SCALE 244 : (1985) 2 SCR 393 Supp : (1985) 17 UJ 932

West Bengal Estates Acquisition Act, 1953 — Section 4, 5, 6

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Supreme Court06 Aug 1985Dismissed

Superintendent of Central Excise, Surat and Others Vs Vac Met Corpn. (P) Ltd., etc. etc.

Supreme Court Of India · AIR 1986 SC 1167 : (1986) 9 ECC 1 : (1985) 5 ECR 1745 : (1985) 22 ELT 330 : (1986) 2 GLR 1351

Central Excises and Salt Act, 1944 — Section 3

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Supreme Court05 Aug 1985allowed

Dhirendra Chamoli and Another Vs State of U.P.

Supreme Court Of India · (1986) 52 FLR 147 : (1986) 1 LLJ 134 : (1986) 1 SCC 637

Constitution of India, 1950 — Article 14

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Supreme Court02 Aug 1985allowed

State of Punjab Vs Labh Singh and Another

Supreme Court Of India · AIR 1985 SC 1380 : (1985) 2 SCALE 128 : (1985) 4 SCC 52 : (1985) 2 SCR 357 Supp : (1985) 17 UJ 887

Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 32A, 32B, 32L, 32MTransfer of Property Act, 1882 — Section 60

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Supreme Court02 Aug 1985Allowed

Dhanna Chaudhary and Others Vs State of Bihar

Supreme Court Of India · (1986) 10 ACR 360 : AIR 1985 SC 1688 : (1985) CriLJ 1864 : (1985) PLJR 70 : (1985) 2 SCALE 118 : (1985) 3 SCC 680 : (1985) 17 UJ 904

Penal Code, 1860 (IPC) — Section 149, 201, 302, 326

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Supreme Court02 Aug 1985Allowed

Umesh Chandra Shukla Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1351 : (1985) 2 SCALE 103 : (1985) 3 SCC 721 : (1985) 2 SCR 367 Supp : (1985) 2 SLJ 412 : (1986) 1 UJ 311

Constitution of India, 1950 — Article 139A, 14, 226, 234, 235Delhi Higher Judicial Services Rules, 1970 — Rule 16, 18

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