COURT ARCHIVE

Supreme Court Of India judgments, 1985

372 judgments · page 9 of 19

Supreme Court10 Jul 1985Disposed Of

Olga Tellis and Others Vs Bombay Municipal Corporation and Others Vayyapuri Kuppusami and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1986 SC 180 : (1985) 2 SCALE 5 : (1985) 3 SCC 545 : (1985) 2 SCR 51 Supp

Constitution of India, 1950 — Article 14, 15, 16, 19, 19(1)Penal Code, 1860 (IPC) — Section 441

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Supreme Court10 Jul 1985Disposed Of

K. Chandru Vs State of Tamil Nadu and Others G. Kannan and Others Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 1986 SC 204 : (1985) 2 SCALE 31 : (1985) 3 SCC 536 : (1985) 2 SCR 100 Supp : (1986) 1 UJ 98

Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 — Section 11(1), 3, 5

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Supreme Court10 Jul 1985Dismissed

Maharaja Kumar Somendra Chand Nandy Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1985 SC 1582 : (1985) RD 327 : (1985) 2 SCALE 293 : (1985) 4 SCC 133 : (1985) 2 SCR 115 Supp : (1986) 1 UJ 423

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3(8), 4, 6

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Supreme Court09 Jul 1985Allowed

Gram Panchayat of Village Jamalpur Vs Malwinder Singh and Others

Supreme Court Of India · AIR 1985 SC 1394 : (1985) 2 SCALE 35 : (1985) 3 SCC 661 : (1985) 2 SCR 28 Supp : (1986) 1 UJ 293

Administration of Evacuee Property Act, 1950 — Section 8(2)Constitution of India, 1950 — Article 254(1), 254(2), 31APunjab Village Common lands (Regulation) Act, 1953 — Section 3

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Supreme Court08 Jul 1985Dismissed

Commissioner of Income Tax, A.P. Vs T. Veerabhadra Rao, K. Koteswara Rao and Co.

Supreme Court Of India · (1985) 48 CTR 123 : (1985) SCC 403 Supp

Income Tax Act, 1961 — Section 36(a), 36(b)

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Supreme Court08 Jul 1985Dismissed

M/s Dhanpat Oil and General Mills Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1255 : (1986) 6 ECR 121 : (1985) 21 ELT 636 : (1985) 2 SCALE 46 : (1985) 3 SCC 599 : (1985) 2 SCR 4 Supp : (1985) 23 TAXMAN 18 : (1985) 17 UJ 844

Produce Cess Act, 1966 — Section 15(2), 2, 3(2), 4, 8

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Supreme Court08 Jul 1985Allowed

Union Territory of Chandigarh Vs Amrit Roller Flour Mills

Supreme Court Of India · AIR 1985 SC 1199 : (1985) 2 SCALE 51 : (1985) SCC 213 Supp : (1985) 2 SCR 14 Supp : (1985) 60 STC 66 : (1986) 1 UJ 358

Essential Commodities Act, 1955 — Section 3, 3(1), 3(2)Punjab General Sales Tax Act, 1948 — Section 2West Bengal Cement Control Act, 1948 — Section 3(1)

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Supreme Court08 Jul 1985Allowed

Dr Dinesh Kumar and Others Vs Motilal Nehru Medical College

Supreme Court Of India · AIR 1985 SC 1415 : (1985) 2 SCALE 69 : (1985) 1 SCALE 1013 : (1985) 3 SCC 542 : (1985) 2 SCR 1 Supp : (1986) 1 UJ 379

Constitution of India, 1950 — Article 12

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Supreme Court08 Jul 1985Dismissed

Commissioner of Income Tax, A.P. Vs T. Veerabhadra Rao, K Koteswara Rao and Co.

Supreme Court Of India · AIR 1985 SC 1600 : (1985) 155 ITR 152 : (1985) 2 SCALE 1 : (1985) SCC 403 Supp : (1985) 2 SCR 20 Supp : (1985) 2 SCR 20 : (1985) 22 TAXMAN 45 : (1986) 1 UJ 354

Income Tax Act, 1961 — Section 36(1), 36(2)

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Supreme Court03 Jul 1985

Bombay Hawkers'' Union and Others Vs Bombay Municipal Corporation and Others

Supreme Court Of India · AIR 1985 SC 1206 : (1985) 2 SCALE 59 : (1985) 3 SCC 528 : (1985) 1 SCR 849 Supp : (1986) 1 UJ 427

Bombay Municipal Corporation Act, 1888 — Section 313, 313Constitution of India, 1950 — Article 19(1)

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Supreme Court01 Jul 1985allowed

D.K. Mitra and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1558 : (1985) 33 BLJR 535 : (1985) 51 FLR 329 : (1985) 2 SCALE 336 : (1985) SCC 243 Supp : (1985) 1 SCR 818 Supp : (1985) 2 SLJ 598

Constitution of India, 1950 — Article 14, 16, 16(1), 32Railway Medical Service (District Medical Officers) Recruitment (Amendment) Rules, 1973 — Rule 7Railway Medical Service (District Medical Officers) Recruitment Rules,

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Supreme Court01 Jul 1985Dismissed

Distributors (Baroda) Pvt. Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1585 : (1985) 2 CompLJ 389 : (1985) 47 CTR 349 : (1985) 155 ITR 120 : (1985) 1 SCALE 1216 : (1986) 1 SCC 43 : (1985) 1 SCR 778 Supp : (1986) 1 UJ 86

Constitution of India, 1950 — Article 19(1)

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Supreme Court01 Jul 1985Disposed Of

Handibandhu Rautarao and Others Vs State of Orissa and Others

Supreme Court Of India · (1985) 60 CLT 404 : (1985) 2 SCALE 99 : (1985) 4 SCC 47 : (1985) SCR 810 Supp : (1985) 1 SCR 810 Supp : (1986) 1 UJ 419

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Supreme Court01 Jul 1985Disposed Of

Maharao Sahib Shri Bhim Singhji and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1650 : (1986) 4 SCC 615 : (1985) 1 SCR 862 Supp

Constitution of India, 1950 — Article 31B, 31C, 39Urban Land (Ceiling and Regulation) Act, 1976 — Section 23(1), 23(2), 23(3), 23(4), 27(1)

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Supreme Court11 Jun 1985Dismissed

Khandelwal Metal and Engineering Works and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1211 : (1985) 6 ECC 142 : (1985) 5 ECR 2571 : (1985) 20 ELT 222 : (1985) 1 SCALE 1073 : (1985) 3 SCC 620 : (1985) 1 SCR 750 Supp

Customs Act, 1962 — Section 12Customs Tariff Act, 1975 — Section 3(1)

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Supreme Court27 May 1985dismissed

Smt. Sowmithri Vishnu Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1985 SC 1618 : (1985) 87 BOMLR 382 : (1985) CriLJ 1302 : (1985) 2 Crimes 452 : (1985) 1 SCALE 960 : (1985) SCC 137 Supp : (1985) 1 SCR 741 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 198(1), 198(2)Penal Code, 1860 (IPC) — Section 392, 497, 498

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Supreme Court27 May 1985Dismissed

Indian Aluminium Cables Ltd. Vs Union of India and Others

Supreme Court Of India · AIR 1985 SC 1201 : (1985) 6 ECC 126 : (1985) 21 ELT 3 : (1985) 1 SCALE 976 : (1985) 3 SCC 284 : (1985) 1 SCR 731 Supp : (1987) 64 STC 180 : (1985) 17 UJ 1070

Central Excises and Salt Act, 1944 — Section 35, 36

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Supreme Court13 May 1985Disposed Of