Supreme Court Of India Judgments 1986

Supreme Court20 Dec 1986Disposed Of

D.R. Bhatti and Others Vs State of Punjab

Supreme Court Of India · (1987) 11 ACR 177 : AIR 1987 SC 660 : (1987) CriLJ 530 : (1987) 1 Crimes 207 : (1987) 1 JT 36 : (1986) 2 SCALE 1206 : (1986) SCC 646 Supp : (1986) 1 SCC 646 Supp

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Supreme Court20 Dec 1986dismissed

Manik Vinayak Pathare (Dead) by Rasik Karsandas Makhecha Vs Pandurang Ganpat Thakar and Others

Supreme Court Of India · AIR 1987 SC 668 : (1987) 89 BOMLR 119 : (1987) 1 JT 40 : (1986) 2 SCALE 1229 : (1986) SCC 683 Supp : (1986) 1 SCC 683 Supp : (1987) 1 SCR 867 : (1987) 1 UJ 86

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88B(1)Constitution of India, 1950 — Article 26

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Supreme Court20 Dec 1986Disposed Of

M.C. Mehta and another Vs Union of India and others

Supreme Court Of India · (1987) 1 ACC 157 : (1987) ACJ 386 : AIR 1987 SC 1086 : (1987) 1 CompLJ 99 : (1987) 1 JT 1 : (1986) 2 SCALE 1188 : (1987) 1 SCC 395 : (1986) 1 SCC 562 Supp : (1987) 1 SCR 819

Constitution of India, 1950 — Article 12, 15(2), 17, 21, 226

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Supreme Court20 Dec 1986

Dr D.C. Wadhwa and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 1987 SC 579 : (1987) 1 JT 70 : (1986) 2 SCALE 1174 : (1987) 1 SCC 378 : (1987) 1 SCR 798

Constitution of India, 1950 — Article 123, 174, 213, 213(2), 32

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Supreme Court20 Dec 1986Dismissed

Sheonandan Paswan Vs State of Bihar and Others

Supreme Court Of India · AIR 1987 SC 877 : (1987) CriLJ 793 : (1986) 1 JT 832 : (1986) 2 SCALE 1099 : (1987) 1 SCC 288 : (1987) 1 SCR 702

Code Of Criminal Procedure, 1973 — Section 2(u), 24, 24(1), 24(3), 25, 154, 155, 157, 172, 173, 173(2), 190, 197, 209(1), 209(2), 227, 228, 239, 240, 244, 245, 245(1), 245(2), 253(1), 253(2), 257, 258, 320, 320(1), 320(2), 321, 333, 397Code Of Criminal Procedure, 1898 — Section 494Prevention Of Corruption Act, 1947 — Section 5(1)(a), 5(a)(b), 5(1)(d), 5(2)

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Supreme Court20 Dec 1986Allowed

Assistant Collector of Central Excise and Others Vs Madras Rubber Factory Ltd.

Supreme Court Of India · AIR 1987 SC 701 : (1987) 11 ECC 270 : (1987) 27 ELT 553 : (1987) 1 JT 41 : (1986) 2 SCALE 1239 : (1986) SCC 751 Supp : (1986) 1 SCC 751 Supp : (1987) 1 SCR 846

Central Excise (Valuation) Rules, 1975 — Rule 4, 6A, 96Central Excises and Salt Act, 1944 — Section 35L, 4, 4(1), 4(4)

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Supreme Court20 Dec 1986

Sheela Barse Vs Secretary, Children''s Aid Society and others

Supreme Court Of India · AIR 1987 SC 656 : (1987) 1 JT 58 : (1986) 2 SCALE 1234 : (1987) 3 SCC 50 : (1987) 1 SCR 870 : (1987) 1 UJ 516

Constitution of India, 1950 — Article 12, 21, 24

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Supreme Court20 Dec 1986Dismissed

Mohd. Mumtaz Vs Smt. Nandini Satpathy and Others

Supreme Court Of India · (1987) 11 ACR 181 : (1987) 1 SCC 269

Criminal Procedure Code, 1973 (CrPC) — Section 239, 321, 494Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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Supreme Court20 Dec 1986Dismissed

Satish Sabharwal and Others Vs State of Maharashtra and Others

Supreme Court Of India · (1986) 88 BOMLR 704 : (1987) 1 JT 63 : (1986) 2 SCALE 1231 : (1986) SCC 686 Supp : (1986) 1 SCC 686 Supp : (1987) 1 SCR 892 : (1987) 1 UJ 265

Constitution of India, 1950 — Article 19(1)Maharashtra Land Revenue Code, 1966 — Section 257, 44

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Supreme Court19 Dec 1986dismissed

Duggi Veera Venkata Gopala Satyanarayana Vs Sakala Veera Raghavaiah and Another

Supreme Court Of India · AIR 1987 SC 406 : (1986) JT 1188 : (1986) 2 SCALE 1222 : (1987) 1 SCC 254 : (1987) 1 SCR 674 : (1987) 1 UJ 115

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)

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Supreme Court19 Dec 1986

Ujagar Prints Vs Union of India (UOI) Union of India (UOI) and Others Vs Narendera Processing Industries and Others

Supreme Court Of India · AIR 1987 SC 874 : (1987) 11 ECC 357 : (1987) 27 ELT 567 : (1987) 167 ITR 904 : (1986) 2 SCALE 1218 : (1986) SCC 652 Supp : (1986) 1 SCC 652 Supp : (1987) 66 STC 403 : (1987) 1 UJ 209

Central Excises and Salt Act, 1944 — Section 4

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Supreme Court19 Dec 1986dismissed

Pushpa Devi M. Jatia Vs M.L. Wadhavan, Additional Secretary, Government of India and Others Pushpa Devi Jatia Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1987 SC 1156 : (1987) CriLJ 1054 : (1987) 2 JT 321 : (1986) 2 SCALE 1081 : (1986) SCC 535 Supp : (1986) 1 SCC 535 Supp : (1987) 1 UJ 213

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 340

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Supreme Court19 Dec 1986Disposed Of

Sachindra Nath Shah Vs Santosh Kumar Bhattacharya

Supreme Court Of India · AIR 1987 SC 409 : (1986) JT 1115 : (1986) 2 SCALE 1203 : (1986) SCC 657 Supp : (1986) 1 SCC 657 Supp : (1987) 1 UJ 220

West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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Supreme Court19 Dec 1986Disposed Of

Dr. M.C. Bindal and Others Vs R.C. Singh and Others

Supreme Court Of India · AIR 1987 SC 358 : (1987) 35 BLJR 111 : (1987) 54 FLR 72 : (1986) JT 23 : (1987) LabIC 467 : (1986) 2 SCALE 1091 : (1986) SCC 698 Supp : (1986) 1 SCC 698 Supp : (1987) 1 UJ 124

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Supreme Court19 Dec 1986Dismissed

Dr. Ambesh Kumar Vs Principal, L.L.R.M. Medical College, Meerut and Others

Supreme Court Of India · AIR 1987 SC 400 : (1986) JT 1124 : (1986) 2 SCALE 1211 : (1986) SCC 543 Supp : (1986) 1 SCC 543 Supp : (1987) 1 SCR 661 : (1987) 1 UJ 139

Constitution of India, 1950 — Article 162Indian Medical Council Act, 1956 — Section 33

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Supreme Court19 Dec 1986Disposed Of

Peoples'' Union for Democratic Rights Vs State of Bihar and Others

Supreme Court Of India · AIR 1987 SC 355 : (1987) 35 BLJR 97 : (1987) CriLJ 528 : (1987) 1 JT 18 : (1986) 2 SCALE 1093 : (1987) 1 SCC 265 : (1987) 1 SCR 631

Constitution of India, 1950 — Article 32

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Supreme Court19 Dec 1986Allowed

Pournami Oil Mills and Others Vs State of Kerala and Another

Supreme Court Of India · AIR 1987 SC 590 : (1987) 27 ELT 594 : (1987) 165 ITR 57 : (1986) JT 1112 : (1987) 1 KLT 283 : (1986) 2 SCALE 1225 : (1986) SCC 728 Supp : (1986) 1 SCC 728 Supp : (1987) 1 SCR 654 : (1987) 65 STC 1 : (1987) 1 UJ 249

Kerala General Sales Tax Act, 1963 — Section 10

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Supreme Court19 Dec 1986Dismissed

J.B. Chopra and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1987 SC 357 : (1987) 35 BLJR 382 : (1987) 28 ELT 3 : (1987) 54 FLR 297 : (1986) JT 1104 : (1987) 1 LLJ 255 : (1987) PLJR 59 : (1986) 2 SCALE 1097 : (1987) 1 SCC 422 : (1987) 1 UJ 128

Administrative Tribunals Act, 1985 — Section 14(1), 28, 29(1)Constitution of India, 1950 — Article 14, 16

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Supreme Court19 Dec 1986

Santhal Pargana Antyodaya Ashram Vs State of Bihar and Others

Supreme Court Of India · (1987) 1 SCALE 679 : (1987) SCC 141 Supp : (1987) 1 SCC 141 Supp

Bonded Labour System Abolition Act, 1976 — Section 10, 11, 12, 13, 14

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Supreme Court18 Dec 1986Dismissed

S.S. Hilli Vs P.M. Hallad

Supreme Court Of India · (1987) 1 SCALE 689 : (1987) SCC 43 Supp : (1987) 1 SCC 43 Supp

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31BKarnataka Land Reforms Act, 1961 — Section 14, 16(10)Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 3

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Supreme Court Of India judgments, 1986