COURT ARCHIVE

Supreme Court Of India judgments, 1986

447 judgments · page 18 of 23

Supreme Court06 Apr 1986Dismissed

Central Inland Water Transport Corporation Limited and Another Vs Brojo Nath Ganguly and Another Central Inland Water Transport Corporation Limited and Another Vs Tarun Kanti Sengupta and Another

Supreme Court Of India · AIR 1986 SC 1571 : (1986) 3 CompLJ 1 : (1986) LabIC 1312 : (1986) 2 LLJ 171 : (1986) 1 SCALE 799 : (1986) 3 SCC 156 : (1986) 2 SCR 278 : (1986) 2 SLJ 320

Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 11, 9Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 1, 12, 13, 14, 15

Supreme Court06 Apr 1986Allowed

Nidamarti Maheshkumar Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1986 SC 1362 : (1986) 88 BOMLR 251 : (1986) 1 JT 501 : (1986) 1 SCALE 967 : (1986) 2 SCC 534 : (1986) 2 SCR 230 : (1986) 2 UJ 434

Constitution of India, 1950 — Article 14

Supreme Court06 Apr 1986Allowed

G.K. Dudani and Others Vs S.D. Sharma and Others State of Gujarat Vs S.D. Sharma and Others

Supreme Court Of India · AIR 1986 SC 1455 : (1987) 1 GLR 70 : (1986) LabIC 1454 : (1986) 1 SCALE 1374 : (1986) SCC 239 Supp : (1986) 1 SCC 239 Supp : (1986) 2 SCR 250

Bombay Civil Services Rules, 1959 — Rule 8, 9(8), 9(43), 9(56)Civil Procedure Code, 1908 (CPC) — Section 11, 141Constitution of India, 1950 — Article 1, 16, 226, 3

Supreme Court04 Apr 1986allowed

Union Carbide India Limited Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 1097 : (1986) 8 ECC 185 : (1986) 24 ELT 169 : (1987) 165 ITR 1 : (1986) 1 JT 453 : (1986) 1 SCALE 530 : (1986) 2 SCC 547 : (1986) 2 SCR 162 : (1987) 64 STC 444 : (1986) 2 UJ 449

Central Excises and Salt Act, 1944 — Section 3

Supreme Court04 Apr 1986Disposed Of

National Textile Corpn. Ltd. Vs Sitaram Mills Ltd. and Others

Supreme Court Of India · AIR 1986 SC 1234 : (1986) 88 BOMLR 662 : (1987) 61 CompCas 373 : (1986) 2 CompLJ 261 : (1986) 1 SCALE 657 : (1986) SCC 117 Supp : (1986) 1 SCC 117 Supp : (1986) 2 SCR 187

Companies Act, 1956 — Section 149(2A)Constitution of India, 1950 — Article 39Income Tax (Amendment) Act, 1961 — Section 2(13)

Supreme Court04 Apr 1986Disposed Of

Konkan Trading Company Vs Suresh Govind Kamat Tarkar and Others

Supreme Court Of India · AIR 1986 SC 1009 : (1986) 99 LW 458 : (1986) MhLj 512 : (1986) MPLJ 505 : (1986) 1 SCALE 462 : (1986) 2 SCC 424 : (1986) 2 SCR 182 : (1986) 2 UJ 8

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 148Partnership Act, 1932 — Section 69

Supreme Court04 Apr 1986Allowed

Bharat Singh Vs Management of New Delhi Tuberculosis center, New Delhi and Others

Supreme Court Of India · AIR 1986 SC 842 : (1986) 52 FLR 621 : (1986) LabIC 850 : (1986) 2 LLJ 217 : (1986) 1 SCALE 637 : (1986) 2 SCC 614 : (1986) 2 SCR 169 : (1986) 3 SLJ 63 : (1986) 2 UJ 339

Industrial Disputes Act, 1947 — Section 17B

Supreme Court04 Apr 1986Allowed

Geep Industrial Syndicate Ltd. Vs Central Government and Others

Supreme Court Of India · (1987) 13 ECC 31 : (1987) 31 ELT 865 : (1986) 1 SCALE 533 : (1986) 2 SCC 552

Supreme Court04 Apr 1986Disposed Of

Principal, Rajni Parekh Arts, K.B. Commerce and B.C.J. Science College, Khambhat and Another Vs Mahendra Ambalal Shah

Supreme Court Of India · AIR 1986 SC 1074 : (1986) CriLJ 869 : (1986) 1 GLR 634 : (1986) JT 474 : (1986) 2 LLJ 310 : (1986) 1 SCALE 620 : (1986) 2 SCC 560

Penal Code, 1860 (IPC) — Section 161, 408, 467, 477

Supreme Court03 Apr 1986Disposed Of

Union of India (UOI) Vs Kanti Lal Chunilal and Others

Supreme Court Of India · AIR 1987 SC 1410 : (1987) 11 ECC 1 : (1986) ECR 273 : (1986) 26 ELT 289 : (1987) 2 GLR 1333 : (1986) 1 SCALE 1355 : (1986) SCC 345 Supp : (1986) 1 SCC 345 Supp

Central Excises and Salt Act, 1944 — Section 4(4)

Supreme Court03 Apr 1986Allowed

S.G. Chemicals and Dyes Trading Employees'' Union Vs S.G. Chemicals and Dyes Trading Limited and Another

Supreme Court Of India · (1986) 52 FLR 661 : (1986) LabIC 863 : (1986) 1 LLJ 490 : (1986) 1 SCALE 1048 : (1986) 2 SCC 624 : (1986) 2 SCR 126 : (1986) 3 SLJ 29

Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 18, 25Labour Practices Act, 1971 — Section 25

Supreme Court02 Apr 1986allowed

M. Duraiswamy Vs Sri Murugan Bus Service and Others

Supreme Court Of India · AIR 1986 SC 1980 : (1986) JT 518 : (1986) 99 LW 468 : (1986) 1 SCALE 515 : (1986) SCC 1 Supp : (1986) 1 SCC 1 Supp : (1986) 2 SCR 68 : (1986) 2 UJ 220

Motor Vehicles Act, 1939 — Section 45, 57(3), 57(4), 57(5), 57(6)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 163A, 163B, 208

Supreme Court02 Apr 1986Allowed

Advocate-general of Bihar Vs High Court Judicature at Patna

Supreme Court Of India · AIR 1986 SC 1080 : (1986) 34 BLJR 496 : (1986) PLJR 23 : (1986) 2 SCC 577 : (1986) 2 UJ 50

Supreme Court02 Apr 1986Dismissed

Sonik Industries, Rajkot Vs Municipal Corporation of the City of Rajkot

Supreme Court Of India · AIR 1986 SC 151 : (1987) 1 GLR 250 : (1986) 1 SCALE 500 : (1986) 2 SCC 608 : (1986) 2 SCR 59 : (1986) 2 UJ 33

Bombay Municipal Boroughs Act, 1925 — Section 77

Supreme Court02 Apr 1986Dismissed

Vrajlal Manilal and Co. and Another Vs State of M.P. and Another

Supreme Court Of India · AIR 1986 SC 1085 : (1987) 11 ECC 253 : (1986) 1 SCALE 1113 : (1986) SCC 201 Supp : (1986) 1 SCC 201 Supp : (1986) 2 SCR 98 : (1986) 63 STC 1

Constitution Of India, 1950 — Article 14, 19(1)(g), 226, 227, 246, 286(3), 301, 302, 303, 304, 304(b)Madhya Pradesh General Sales Tax Act, 1958 — Section 1(2), 1(3), 2, 2(b), 2(d), 2(1), 4, 4(5), 6, 7, 8, 8(1), 10, 11Madhya Pradesh General Sales Tax (Amendment And Validation) Act, 1971 — Section 2, 2(i), 10, 11

Supreme Court01 Apr 1986allowed

Chenchu Rami Reddy and Another Vs Government of Andhra Pradesh and Others

Supreme Court Of India · AIR 1986 SC 1158 : (1986) 99 LW 454 : (1986) 1 SCALE 652 : (1986) 3 SCC 391 : (1986) 1 SCR 989

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 74(1)

Supreme Court01 Apr 1986Dismissed

Comptroller and Auditor-general of India, Gian Prakash, New Delhi and Another Vs K.S. Jagannathan and Another

Supreme Court Of India · AIR 1987 SC 537 : (1986) 1 SCALE 1077 : (1986) 2 SCC 679 : (1986) 2 SCR 17 : (1986) 2 SLJ 1

Constitution of India, 1950 — Article 136, 142, 148(5), 16, 16(1)

Supreme Court01 Apr 1986Dismissed

Jayantrao Amratrao Pradhan Vs Parthasarthy, Collector of Kaira District and Others

Supreme Court Of India · AIR 1986 SC 2153 : (1986) JT 333 : (1986) 1 SCALE 644 : (1986) 3 SCC 507 : (1986) 2 SCR 1 : (1986) 2 UJ 353

Bombay Hereditary Offices Act, 1874 — Section 4Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 133, 226

Supreme Court31 Mar 1986dismissed

Cantonment Board, Dehu Road and Another Vs Mahindra Owen Ltd. and Another

Supreme Court Of India · AIR 1986 SC 1114 : (1986) 88 BOMLR 344 : (1986) 1 SCALE 633 : (1986) SCC 301 Supp : (1986) 1 SCC 301 Supp : (1986) 1 SCR 961 : (1986) 2 UJ 37

Constitution of India, 1950 — Article 133(1), 226

Supreme Court20 Mar 1986Disposed Of

Sodhi Transport Co. and others Vs State of U.P. and others

Supreme Court Of India · AIR 1986 SC 1099 : (1986) 1 SCALE 489 : (1986) 2 SCC 486 : (1986) 1 SCR 939 : (1986) 62 STC 381 : (1986) 2 UJ 147

Constitution of India, 1950 — Article 19(1), 301, 32Evidence Act, 1872 — Section 112, 113, 4, 41Uttar Pradesh Sales Tax Act, 1948 — Section 28, 28B