Supreme Court Of India Judgments 1985 — Page 8

Supreme Court02 Aug 1985Allowed

Chiranjit Lal Anand Vs State of Assam and Another

Supreme Court Of India · AIR 1985 SC 1387 : (1985) 2 SCALE 113 : (1985) SCC 392 Supp : (1985) 2 SCR 385 Supp : (1985) 60 STC 89 : (1985) 17 UJ 956

Assam Sales Tax Act, 1947 — Section 2(4), 3, 6(2), 7Constitution of India, 1950 — Article 226

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Supreme Court02 Aug 1985Allowed

State of U.P. Vs Ballabh Das and Others

Supreme Court Of India · (1985) ACR 440 : AIR 1985 SC 1384 : (1985) CriLJ 2009 : (1985) 2 SCALE 1361 : (1985) 3 SCC 703 : (1985) 17 UJ 906

Penal Code, 1860 (IPC) — Section 147, 148, 149, 225, 302

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Supreme Court01 Aug 1985Allowed

Chairman-cum-Managing Director, United India Fire and General Insurance Co. Ltd. and Others Vs K.S. Vishwanathan and Others

Supreme Court Of India · AIR 1985 SC 1405 : (1985) 51 FLR 354 : (1985) 2 LLJ 580 : (1985) 2 SCALE 123 : (1985) 3 SCC 686 : (1985) 17 UJ 825

General Insurance Business (Nationalisation) Act, 1972 — Section 16, 7

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Supreme Court31 Jul 1985Allowed

Ramesh Balkrishna Kulkarni Vs State of Maharashtra

Supreme Court Of India · AIR 1985 SC 1655 : (1986) CriLJ 14 : (1985) 2 Crimes 378 : (1985) MhLj 736 : (1985) 2 SCALE 254 : (1985) 3 SCC 606 : (1985) 2 SCR 345 Supp

Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 161, 21

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Supreme Court31 Jul 1985Dismissed

State of Orissa Vs Sridhar Kumar Mallik and Others State of Orissa Vs Raghunath Das and Others

Supreme Court Of India · AIR 1985 SC 1411 : (1985) 2 SCALE 317 : (1985) 3 SCC 697 : (1985) 2 SCR 349 Supp : (1985) 17 UJ 830

Orissa Municipal Act, 1950 — Section 417A(1)Orissa Municipal Rules, 1953 — Rule 602

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Supreme Court29 Jul 1985dismissed

P.A. Thillai Chidambara Nadar Vs Addl. Appellate Asstt. Commissioner, Madurai and Another P.A. Thillai Chidambara Nadar Vs State of Tamil Nadu

Supreme Court Of India · AIR 1985 SC 1644 : (1985) 2 SCALE 291 : (1985) 4 SCC 30 : (1985) 2 SCR 339 Supp : (1985) 60 STC 80 : (1986) 1 UJ 368

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Supreme Court29 Jul 1985dismissed

Chandigarh Administration Vs Dharam Singh

Supreme Court Of India · AIR 1985 SC 1671 : (1985) CriLJ 1859 : (1985) 2 SCALE 663 : (1985) SCC 266 Supp : (1985) 17 UJ 1043

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court29 Jul 1985Allowed

Sharvan Kumar Vs State of Uttar Pradesh

Supreme Court Of India · (1985) ACR 426 : AIR 1985 SC 1663 : (1986) CriLJ 15 : (1985) 2 Crimes 875 : (1985) 2 SCALE 665 : (1985) 3 SCC 658 : (1985) 17 UJ 885

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 205, 465, 467, 468, 471

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Supreme Court26 Jul 1985dismissed

Keisam Kumar Singh and Another Vs State of Manipur

Supreme Court Of India · AIR 1985 SC 1664 : (1986) CriLJ 17 : (1986) 25 ELT 145 : (1985) 2 SCALE 66 : (1985) 3 SCC 676

Penal Code, 1860 (IPC) — Section 302, 304, 34

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Supreme Court25 Jul 1985allowed

M/s Krishna Bus Service Pvt. Ltd. Vs State of Haryana and Others S. Kulwant Singh and Another Vs State of Haryana and Others

Supreme Court Of India · AIR 1985 SC 1651 : (1985) 2 SCALE 72 : (1985) 3 SCC 711 : (1985) 2 SCR 330 Supp

Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1939 — Section 129Penal Code, 1860 (IPC) — Section 464

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Supreme Court23 Jul 1985Disposed Of

Mrs Geetinder Kaur Vs State of Punjab and Others

Supreme Court Of India · AIR 1985 SC 1409 : (1985) CriLJ 1640 : (1985) 2 Crimes 602 : (1985) 2 SCALE 54 : (1985) SCC 388 Supp : (1985) 2 SCR 325 Supp

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Supreme Court23 Jul 1985Allowed

Chanchal Kumari and Others Vs Union Territory, Chandigarh

Supreme Court Of India · AIR 1986 SC 752 : (1986) CriLJ 816

Penal Code, 1860 (IPC) — Section 306

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Supreme Court19 Jul 1985

All-India Voltas and Volkart Employees Federation Vs Voltas Ltd. and Another

Supreme Court Of India · AIR 1985 SC 1718 : (1985) 87 BOMLR 485 : (1985) 51 FLR 284 : (1985) LabIC 1892 : (1985) 2 LLJ 409 : (1985) 2 SCALE 90 : (1985) 3 SCC 682 : (1985) 17 UJ 835

Payment of Bonus Act, 1965 — Section 34(3), 4

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Supreme Court19 Jul 1985dismissed

Narayan Singh and Others Vs State of M.P.

Supreme Court Of India · AIR 1985 SC 1678 : (1985) CriLJ 1862 : (1985) 2 Crimes 604 : (1985) JLJ 724 : (1985) 2 SCALE 76 : (1985) 4 SCC 26 : (1985) 2 SCR 319 Supp

Penal Code, 1860 (IPC) — Section 148, 149, 302

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Supreme Court18 Jul 1985Disposed Of

State of Haryana and Others Vs Birkha Ram and Others

Supreme Court Of India · AIR 1985 SC 1681 : (1986) LabIC 48 : (1985) 2 SCALE 87 : (1985) SCC 398 Supp : (1985) 1 SCC 398 : (1986) 1 UJ 415

Constitution of India, 1950 — Article 14, 16

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Supreme Court17 Jul 1985Dismissed

Jayasingh Dnyanu Mhoprekar and Another Vs Krishna Babaji Patil and Another

Supreme Court Of India · AIR 1985 SC 1646 : (1985) 87 BOMLR 456 : (1986) 99 LW 40 : (1985) 2 SCALE 94 : (1985) 4 SCC 162 : (1985) 2 SCR 308 Supp : (1986) 1 UJ 402

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Transfer of Property Act, 1882 — Section 83Trusts Act, 1882 — Section 90

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Supreme Court16 Jul 1985

Ministry of Labour and Rehabilitation and Another Vs Tiffin''s Barytes Asbestos and Paints Ltd. and Another Government of India and Another Vs Barium Chemicals Ltd. and Another

Supreme Court Of India · AIR 1985 SC 1391 : (1985) 51 FLR 256 : (1985) LabIC 1634 : (1985) 2 LLJ 412 : (1985) 2 SCALE 56 : (1985) 3 SCC 594 : (1985) 2 SCR 302 Supp : (1986) 1 UJ 464

Minimum Wages Act, 1948 — Section 9

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Supreme Court12 Jul 1985Dismissed

A. Sreenivasa Pai and Another Vs Saraswathi Ammal alias G. Kamala Bai

Supreme Court Of India · AIR 1985 SC 1359 : (1985) 2 SCALE 78 : (1985) 4 SCC 85 : (1985) 2 SCR 122 Supp : (1985) 17 UJ 1075

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Supreme Court11 Jul 1985Disposed Of

Union of India and Another Vs Tulsiram Patel and Others

Supreme Court Of India · AIR 1985 SC 1416 : (1985) 87 BOMLR 563 : (1985) 3 CompLJ 45 : (1985) 51 FLR 362 : (1985) 2 LLJ 206 : (1985) 2 SCALE 133 : (1985) 3 SCC 398 : (1985) 2 SCR 131 Supp : (1985) 2 SLJ 145

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19, 22, 23, 25, 27(2)Central Industrial Security Force Rules, 1969 — Rule 37, 42, 42Civil Procedure Code, 1908 (CPC) — Section 60

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Supreme Court10 Jul 1985Dismissed

Sakuru Vs Tanaji

Supreme Court Of India · AIR 1985 SC 1279 : (1985) 5 ECR 2597 : (1985) 22 ELT 327 : (1985) 2 SCALE 304 : (1985) 3 SCC 590 : (1985) 2 SCR 109 Supp : (1985) 17 UJ 894

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 93Andhra Pradesh Tenancy Laws (Amendment) Act, 1979 — Section 90Limitation Act, 1963 — Section 12, 13, 14, 15, 16

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Supreme Court Of India judgments, 1985