Supreme Court Of India Judgments 1986 — Page 14

Supreme Court10 Jul 1986Allowed

Atul Glass Industries (Pvt.) Ltd. Vs Collector of Central Excise Hindustan Safety Glass Works Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 1730 : (1986) 10 ECC 1 : (1986) 25 ELT 473 : (1986) JT 41 : (1986) 2 SCALE 15 : (1986) 3 SCC 480 : (1986) 3 SCR 126 : (1986) 63 STC 322

Central Excises and Salt Act, 1944 — Section 35L

Read judgment

Supreme Court21 May 1986dismissed

Superintendent and Remembrancer of Legal Affairs, West Bengal Vs Usha Ranjan Roy Choudhury and Another

Supreme Court Of India · AIR 1986 SC 1655 : (1986) CriLJ 1248 : (1986) 3 Crimes 11 : (1986) JT 363 : (1986) 1 SCALE 931 : (1986) SCC 190 Supp : (1986) 1 SCC 190 Supp : (1986) 3 SCR 113

Army Act, 1950 — Section 122Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1952 — Rule 3, 4Criminal Law (Amendment) Act, 1952 — Section 8(3)

Read judgment

Supreme Court19 May 1986Dismissed

Shitla Prasad Shukla Vs State of U.P. and Others

Supreme Court Of India · AIR 1986 SC 1859 : (1986) JT 357 : (1986) 2 LLJ 298 : (1986) 1 SCALE 1311 : (1986) SCC 185 Supp : (1986) 1 SCC 185 Supp : (1986) 3 SCR 106

Uttar Pradesh Intermediate Education Act, 1921 — Section 16

Read judgment

Supreme Court15 May 1986dismissed

State of Gujarat Vs Thakor Shri Pravinsinhji Bharatsinhji and Others

Supreme Court Of India · (1986) 1 SCALE 1268 : (1986) 3 SCC 329 : (1986) 3 SCR 99 : (1986) 2 UJ 4

Read judgment

Supreme Court15 May 1986Allowed

Kashinath Dikshita Vs Union of India (UOI)and Others

Supreme Court Of India · AIR 1986 SC 2118 : (1986) 2 LLJ 468 : (1986) 1 SCALE 909 : (1986) 3 SCC 229 : (1986) 2 SLJ 278

Constitution of India, 1950 — Article 311(2)

Read judgment

Supreme Court15 May 1986Disposed Of

Union of India (UOI) and Another Vs V.K. Singh

Supreme Court Of India · AIR 1987 SC 517 : (1986) LabIC 1816 : (1986) 2 LLJ 432 : (1986) 1 SCALE 1178 : (1986) 3 SCC 33

Administrative Service (Probation) Rules, 1954 — Rule 11(2), 12

Read judgment

Supreme Court15 May 1986Allowed

Indo Afghan Chambers of Commerce and Another Vs Union of India (UOI) and Others Ishwarlal Prabhulal Parekh and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 1567 : (1986) 10 ECC 131 : (1986) 1 SCALE 1290 : (1986) 3 SCC 352 : (1986) 3 SCR 88 : (1986) 2 UJ 41

Constitution of India, 1950 — Article 32

Read judgment

Supreme Court09 May 1986allowed

Om Parkash Maurya Vs U.P. Cooperative Sugar Factories Federation, Lucknow and Others

Supreme Court Of India · AIR 1986 SC 1844 : (1986) LabIC 1198 : (1986) 2 LLJ 145 : (1986) 1 SCALE 1211 : (1986) SCC 95 Supp : (1986) 1 SCC 95 Supp : (1986) 3 SCR 78 : (1986) 2 UJ 137

Uttar Pradesh Co-operative Societies Act, 1965 — Section 122(2)Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 17, 17(1), 18Uttar Pradesh Cooperative Sugar Factories Federation Servic

Read judgment

Supreme Court09 May 1986allowed

Smt. Dhanwanti Vs D.D. Gupta

Supreme Court Of India · AIR 1986 SC 1184 : (1986) 1 SCALE 1109 : (1986) 3 SCC 1 : (1986) 3 SCR 18 : (1986) 2 UJ 92

Delhi Rent Control Act, 1958 — Section 21

Read judgment

Supreme Court09 May 1986allowed

Harminder Singh Arora Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 1527 : (1986) 88 BOMLR 395 : (1986) 1 SCALE 1242 : (1986) 3 SCC 247 : (1986) 3 SCR 63 : (1986) 2 UJ 159

Constitution of India, 1950 — Article 14

Read judgment

Supreme Court09 May 1986Allowed

Controller of Estate Duty, Gujarat-I, Ahmedabad Vs Smt. Mrudula Nareshchandra

Supreme Court Of India · AIR 1986 SC 1821 : (1986) 58 CTR 74 : (1987) 1 GLR 90 : (1986) 160 ITR 342 : (1986) 1 SCALE 1387 : (1986) SCC 357 Supp : (1986) 1 SCC 357 Supp : (1986) 3 SCR 45 : (1986) 2 UJ 209

Partnership Act, 1932 — Section 14, 15, 29

Read judgment

Supreme Court09 May 1986Dismissed

Om Prakash Rana Vs Swarup Singh Tomar and Others

Supreme Court Of India · AIR 1986 SC 1672 : (1986) 1 SCALE 1320 : (1986) 3 SCC 118 : (1986) 3 SCR 1 : (1986) 3 SLJ 195 : (1986) 2 UJ 16

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(2)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 16

Read judgment

Supreme Court09 May 1986Disposed Of

Commissioner of Income Tax, Calcutta Vs Biju Patnaik

Supreme Court Of India · AIR 1986 SC 1428 : (1986) 58 CTR 65 : (1986) 160 ITR 674 : (1986) 1 SCALE 885 : (1986) 3 SCC 310 : (1986) 3 SCR 26

Income Tax Act, 1961 — Section 256(2)Companies Act, 1956 — Section 397, 398, 402, 403

Read judgment

Supreme Court08 May 1986Dismissed

Commissioner of Income Tax, Bombay Vs H. Holck Larsen

Supreme Court Of India · AIR 1986 SC 695 : AIR 1986 SC 1695 : (1986) 2 CompLJ 219 : (1986) 160 ITR 67 : (1986) JT 341 : (1986) 1 SCALE 1340 : (1986) 3 SCC 364 : (1986) 2 SCR 1072 : (1986) 2 UJ 264

Companies Act, 1956 — Section 81

Read judgment

Supreme Court08 May 1986Disposed Of

Arun Damka Vs Additional Inspector-general of Police and Another

Supreme Court Of India · AIR 1986 SC 1497 : (1986) 2 LLJ 302 : (1986) 1 SCALE 796 : (1986) 3 SCC 696 : (1986) 2 SCR 1101 : (1986) 2 SLJ 263 : (1986) 2 UJ 89

Constitution of India, 1950 — Article 226, 227, 311(2)

Read judgment

Supreme Court08 May 1986Disposed Of

Fakirbhai Fulabhai Solanki Vs Presiding Officer and Another

Supreme Court Of India · AIR 1986 SC 1168 : (1986) 52 FLR 688 : (1986) 2 GLR 1321 : (1986) JT 394 : (1986) LabIC 879 : (1986) 2 LLJ 124 : (1986) 1 SCALE 1191 : (1986) 3 SCC 131 : (1986) 2 SCR 1059 : (1986) 2 SLJ 150 : (1986) 2 UJ 101

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 33(1), 33(3), 33A

Read judgment

Supreme Court08 May 1986Dismissed

Chaganti Satyanarayana and Others Vs State of Andhra Pradesh

Supreme Court Of India · (1986) 10 ACR 521 : AIR 1986 SC 2130 : (1986) 34 BLJR 609 : (1986) 2 Crimes 678 : (1986) 1 SCALE 1037 : (1986) 3 SCC 141 : (1986) 2 SCR 1128

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 167(5), 173

Read judgment

Supreme Court08 May 1986Allowed

Indian Oil Corporation Vs Income Tax Officer, Calcutta and Others

Supreme Court Of India · AIR 1987 SC 1897 : (1986) 58 CTR 83 : (1986) 159 ITR 956 : (1986) 1 SCALE 1022 : (1986) 3 SCC 409 : (1986) 2 SCR 1107 : (1986) 2 UJ 249

Income Tax Act, 1922 — Section 34, 34(1)Income Tax Act, 1961 — Section 147, 147(1), 148

Read judgment

Supreme Court07 May 1986Dismissed

N.M. Nageshwaramma and Others Vs State of Andhra Pradesh and Another

Supreme Court Of India · AIR 1986 SC 1188 : (1986) 1 SCALE 1198 : (1986) SCC 166 Supp : (1986) 1 SCC 166 Supp

Andhra Pradesh Education Act, 1982 — Section 2(33), 20(1), 20(2), 20(3), 21Constitution of India, 1950 — Article 226, 32

Read judgment

Supreme Court07 May 1986Dismissed

Bira Kishore Naik Vs Coal India Ltd. and Others

Supreme Court Of India · AIR 1986 SC 2123 : (1986) LabIC 1944 : (1986) 2 LLJ 139 : (1986) 1 SCALE 1300 : (1986) 3 SCC 338 : (1986) 2 SCR 1044 : (1986) 2 UJ 293

Coal Mines (Nationalisation) Act, 1973 — Section 14, 3(3)Coal Mines (Taking Over of Management) Act, 1973 — Section 2, 3(2), 3(5)Constitution of India, 1950 — Article 21, 32

Read judgment

Supreme Court Of India judgments, 1986