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COURT ARCHIVE

Supreme Court Of India judgments, 1986

447 judgments · page 11 of 23

Supreme Court18 Aug 1986Dismissed

Bharat Sevashram Sangh and Others Vs State of Gujarat and Others

Supreme Court Of India · AIR 1987 SC 494 : (1987) 1 GLR 57 : (1986) JT 165 : (1986) 2 SCALE 263 : (1986) 4 SCC 51 : (1986) 3 SCR 602

Constitution of India, 1950 — Article 14, 16, 16(4), 19(1)(g), 30, 32, 136, 139A, 226, 213(1), 213, 200Gujarat Secondary Education Act, 1972 — Section 33, 34(1), 35, 36
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Supreme Court13 Aug 1986Disposed Of

Indian Oil Corporation Ltd. Vs State of Bihar and others

Supreme Court Of India · AIR 1986 SC 1786 : (1987) 27 ELT 578 : (1987) 167 ITR 897 : (1986) JT 132 : (1987) 1 LLJ 17 : (1986) 99 LW 1117 : (1986) 2 SCALE 233 : (1986) 4 SCC 146 : (1986) 3 SCR 553 : (1987) 66 STC 408 : (1986) 2 UJ 704

Constitution of India, 1950 — Article 226
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Supreme Court11 Aug 1986Disposed Of

Anwar Vs First Additional District Judge, Bulandshahr and Others

Supreme Court Of India · AIR 1986 SC 1785 : (1986) JT 111 : (1986) 2 SCALE 249 : (1986) 4 SCC 21 : (1986) 3 SCR 540 : (1986) 2 UJ 718

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Constitution of India, 1950 — Article 19(1), 226Motor Vehicles Act, 1939 — Section 68D
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Supreme Court11 Aug 1986Allowed

Bijoe Emmanuel and Others Vs State of Kerala and Others

Supreme Court Of India · AIR 1987 SC 748 : (1986) CriLJ 1736 : (1986) KLT 1037 : (1986) 2 SCALE 217 : (1986) 3 SCC 615 : (1986) 3 SCR 518

Constitution of India, 1950 — Article 19, 19(1), 19(2), 19(3), 19(4)Kerala Education Rules, 1959 — Rule 6, 8Prevention of Insults to National Honour Act, 1971 — Section 3
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Supreme Court08 Aug 1986allowed

Rajinder Kaur Vs State of Punjab and Another

Supreme Court Of India · AIR 1986 SC 1790 : (1986) 1 JT 86 : (1986) 1 LLJ 93 : (1986) 2 SCALE 203 : (1986) 4 SCC 141 : (1986) 4 SCC 14 : (1986) 3 SCR 500 : (1987) 1 SLJ 33 : (1986) 2 UJ 709

Constitution of India, 1950 — Article 311(2)
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Supreme Court07 Aug 1986Dismissed

Suraj Mal and Another Vs Ram Singh and Others

Supreme Court Of India · AIR 1986 SC 1889 : (1986) 2 ARBLR 234 : (1986) JT 90 : (1986) 2 SCALE 292 : (1986) 3 SCC 699 : (1986) 3 SCR 487

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh (Supplementary) Act, 1952 — Section 3Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 12(4), 4, 4(2), 4A
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Supreme Court05 Aug 1986Allowed

Vasudeo Vishwanath Saraf Vs New Education Institute and Others

Supreme Court Of India · AIR 1986 SC 2105 : (1986) 88 BOMLR 565 : (1986) 60 CompCas 943 : (1986) 57 CTR 100 : (1986) 161 ITR 835 : (1986) JT 80 : (1986) 2 SCALE 258 : (1986) 4 SCC 31 : (1986) 3 SCR 458 : (1986) 63 STC 361 : (1986) 2 UJ 682

Constitution of India, 1950 — Article 136
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Supreme Court05 Aug 1986Allowed

Tej Pal Singh Vs State of U.P. and Another

Supreme Court Of India · AIR 1986 SC 1814 : (1986) JT 66 : (1986) 2 SCALE 176 : (1986) 3 SCC 604 : (1986) 3 SCR 428 : (1986) 3 SLJ 72

Constitution of India, 1950 — Article 233, 235, 311, 311(2)Fundamental Rules — Rule 56Limitation Act, 1963 — Section 5
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