Supreme Court02 Sept 1986Dismissed

P. and S. Export Corporation Vs Deputy Director of Enforcement

Supreme Court Of India · AIR 1986 SC 2017 : (1986) 34 BLJR 717 : (1987) 61 CompCas 485 : (1987) CriLJ 539 : (1986) 3 Crimes 466 : (1987) 11 ECC 285 : (1986) 26 ELT 292 : (1986) 1 JT 319 : (1986) 2 SCALE 376 : (1986) 4 SCC 190

Foreign Exchange Regulation Act, 1947 — Section 12(2), 23D, 23EE
Supreme Court01 Sept 1986Allowed

H.C. Gargi Vs State of Haryana

Supreme Court Of India · AIR 1987 SC 65 : (1986) JT 356 : (1987) 1 LLJ 102 : (1986) 2 SCALE 380 : (1986) 4 SCC 158 : (1986) 2 UJ 558

Punjab Civil Services Rules — Rule 3.25
Supreme Court29 Aug 1986Dismissed

Valivety Ramakrishnaiah Vs Totakura Rangarao

Supreme Court Of India · AIR 1986 SC 2099 : (1986) 1 JT 291 : (1986) 2 SCALE 331 : (1986) 4 SCC 193 : (1987) ShimLC 69 : (1986) 2 UJ 598

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 90
Supreme Court26 Aug 1986Dismissed

B. Varadha Rao Vs State of Karnataka and Others

Supreme Court Of India · AIR 1986 SC 1955 : (1986) 1 JT 249 : (1986) LabIC 1806 : (1986) 2 LLJ 516 : (1986) 2 SCALE 344 : (1986) 4 SCC 131 : (1986) 2 UJ 573

Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 19 Constitution Of India, 1950 — Article 226
Supreme Court26 Aug 1986Dismissed

Bal Kishan Vs Om Parkash and Another

Supreme Court Of India · AIR 1986 SC 1952 : (1986) 1 JT 253 : (1986) 2 SCALE 347 : (1986) 4 SCC 155 : (1986) 3 SCR 622 : (1986) 2 UJ 701

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 2
Supreme Court19 Aug 1986Disposed Of

State of Uttar Pradesh Vs Ranjha Ram and Others

Supreme Court Of India · (1986) 10 ACR 547 : AIR 1986 SC 1959 : (1986) 34 BLJR 719 : (1986) CriLJ 1906 : (1986) JT 193 : (1986) 2 SCALE 334 : (1986) 4 SCC 99

Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
Supreme Court19 Aug 1986Partly Allowed

State of U.P. Vs Brahma Das

Supreme Court Of India · (1986) 10 ACR 555 : AIR 1986 SC 1769 : (1986) 34 BLJR 713 : (1986) CriLJ 1732 : (1986) 3 Crimes 369 : (1986) JT 209 : (1986) 2 SCALE 340 : (1986) 4 SCC 93

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 325
Supreme Court19 Aug 1986allowed

State of Kerala Vs Bahuleyan

Supreme Court Of India · (1986) 10 ACR 588 : AIR 1987 SC 482 : (1986) CriLJ 1579 : (1986) 3 Crimes 364 : (1986) JT 190 : (1986) 2 SCALE 301 : (1986) 4 SCC 124

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 302