Supreme Court Of India Judgments 1986 — Page 19

Supreme Court19 Mar 1986Allowed

Indravadan H. Shah Vs State of Gujarat and Another

Supreme Court Of India · AIR 1986 SC 1035 : (1986) 2 GLR 426 : (1986) 2 LLJ 166 : (1986) 1 SCALE 456 : (1986) SCC 254 Supp : (1986) 1 SCC 254 Supp : (1986) 1 SCR 926 : (1986) 3 SLJ 221 : (1986) 2 UJ 10

Constitution of India, 1950 — Article 14, 16Gujarat Judicial Services Recruitment Rules, 1961 — Rule 6(4)(i)

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Supreme Court19 Mar 1986Dismissed

Commissioner of Income Tax, Orissa Vs Orissa Corporation P. Ltd.

Supreme Court Of India · AIR 1986 SC 1849 : (1986) 52 CTR 138

Income Tax Act, 1961 — Section 256(2)

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Supreme Court19 Mar 1986Dismissed

NIRANJAN and CO. P. LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL, AND OTHERS.

Supreme Court Of India · (1986) 52 CTR 270 : (1986) 159 ITR 153 : (1986) SCC 272 Supp

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147

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Supreme Court19 Mar 1986Dismissed

Commissioner of Income Tax, U.P., Lucknow Vs J.K. Hosiery Factory, Kanpur

Supreme Court Of India · (1986) 52 CTR 142 : (1986) 159 ITR 85 : (1986) 1 SCALE 471 : (1986) SCC 104 Supp : (1986) 1 SCR 907 : (1986) 2 UJ 128

Income Tax Act, 1922 — Section 10(2), 2(2), 24(1), 24(2)Income Tax Act, 1961 — Section 23(5), 24, 32(2), 71, 75(2)

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Supreme Court19 Mar 1986dismissed

Commissioner of Income Tax, Orissa Vs Orissa Corporation (P) Ltd.

Supreme Court Of India · (1986) 62 CLT 129 : (1986) 159 ITR 78 : (1986) 1 SCALE 446 : (1986) SCC 110 Supp : (1986) 1 SCR 979 : (1986) 2 UJ 132

Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 131, 256(2), 271(1), 274(2)

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Supreme Court18 Mar 1986allowed

Om Prakash Shukla Vs Akhilesh Kumar Shukla and Others

Supreme Court Of India · AIR 1986 SC 1043 : (1986) LabIC 796 : (1986) 1 SCALE 475 : (1986) SCC 285 Supp : (1986) 1 SCC 285 Supp : (1986) 1 SCR 855 : (1986) 3 SLJ 235 : (1986) 2 UJ 184

Constitution of India, 1950 — Article 309, 313, 372Uttar Pradesh Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 10, 11, 11, 12, 9Uttar Pradesh Subordinate Offices Ministerial Staff (Direct Recruitme

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Supreme Court18 Mar 1986Allowed

Chunni Lal Parshadi Lal Vs Commissioner of Sales Tax, U.P., Lucknow

Supreme Court Of India · AIR 1986 SC 1966 : (1986) 1 SCALE 1365 : (1986) 2 SCC 501 : (1986) 1 SCR 891 : (1986) 62 STC 112 : (1986) 2 UJ 176

Uttar Pradesh Sales Tax Act, 1948 — Section 3AA, 3AA(1), 3AA(2), 3AA(3)Uttar Pradesh Sales Tax Rules, 1948 — Rule 12A

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Supreme Court18 Mar 1986Dismissed

Commissioner of Income Tax, Madras Vs Shivakami Co. Pvt. Ltd.

Supreme Court Of India · (1986) 2 CompLJ 233 : (1986) 52 CTR 108 : (1986) 159 ITR 71 : (1986) 1 SCALE 451 : (1986) 2 SCC 418 : (1986) 1 SCR 881 : (1986) 2 UJ 96

Income Tax Act, 1922 — Section 12Income Tax Act, 1961 — Section 52

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Supreme Court18 Mar 1986dismissed

Associated Tanners, Vizianagaram, Andhra Pradesh Vs Commercial Tax Officer, Vizianagaram, Andhra Pradesh and Others

Supreme Court Of India · AIR 1987 SC 1922 : (1986) 2 SCC 479 : (1986) 1 SCR 969 : (1986) 62 STC 1 : (1986) 2 UJ 108

Central Sales Tax Act, 1956 — Section 14, 8(2)Constitution of India, 1950 — Article 303, 304

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Supreme Court17 Mar 1986Disposed Of

Gupteshwar Nath Ojha and Another Vs State of Bihar

Supreme Court Of India · (1986) 10 ACR 338 : AIR 1986 SC 1649 : (1986) 34 BLJR 369 : (1986) 1 CompLJ 1242 : (1986) CriLJ 1242 : (1986) 2 Crimes 364 : (1986) PLJR 40 : (1986) 1 SCALE 547 : (1986) 2 SCC 589

Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302

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Supreme Court17 Mar 1986dismissed

Eqbal Baig Vs State of Andhra Pradesh

Supreme Court Of India · (1986) 10 ACR 320 : AIR 1987 SC 923 : (1986) 34 BLJR 398 : (1987) CriLJ 838 : (1986) 2 Crimes 676 : (1986) 1 SCALE 534 : (1986) 2 SCC 476 : (1986) ShimLC 251

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Supreme Court17 Mar 1986Allowed

Bihar State Electricity Board and Another Vs Nand Kishore Tamakhuwala

Supreme Court Of India · (1986) 10 ACR 296 : AIR 1986 SC 1653 : (1986) 34 BLJR 434 : (1986) CriLJ 1246 : (1986) PLJR 34 : (1986) 1 SCALE 543 : (1986) 2 SCC 414

Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 1910 — Section 42, 50Penal Code, 1860 (IPC) — Section 166, 425, 427

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Supreme Court14 Mar 1986dismissed

State of Gujarat Vs S. Tripathy and Others

Supreme Court Of India · AIR 1987 SC 479 : (1987) 35 BLJR 510 : (1987) 54 FLR 656 : (1986) 2 GLR 1391 : (1986) LabIC 1658 : (1986) 1 SCALE 376 : (1986) 2 SCC 373 : (1986) 1 UJ 554

Constitution of India, 1950 — Article 14, 16

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Supreme Court14 Mar 1986Dismissed

Umaji Keshao Meshram and Others Vs Radhikabai and Another

Supreme Court Of India · AIR 1986 SC 1272 : (1986) 88 BOMLR 432 : (1986) 1 SCALE 681 : (1986) SCC 401 Supp : (1986) 1 SCC 401 Supp : (1986) 1 SCR 731 : (1986) 2 UJ 319

Bombay High Court (Appellate Side) Rules, 1960 — Rule 18Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100A, 104, 122, 125Constitution of India, 1950 — Article 1, 1(2), 11, 132, 145

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Supreme Court14 Mar 1986Allowed

Doburg Lager Breweries Pvt. Ltd. Vs Dhariwal Bottle Trading Co. and Another

Supreme Court Of India · AIR 1986 SC 1547 : (1986) 88 BOMLR 338 : (1986) 60 CompCas 1028 : (1986) 2 CompLJ 119 : (1986) 1 SCALE 388 : (1986) 2 SCC 382 : (1986) 1 SCR 841 : (1986) 1 UJ 566

Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3, 4(1)

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Supreme Court14 Mar 1986Disposed Of

Employees of Engineers India Ltd. and Others Vs Engineers India Ltd. and Others

Supreme Court Of India · (1986) 1 LLJ 428 : (1986) 2 SCC 336

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Supreme Court13 Mar 1986Allowed

Kumari Suneeta Ramchandra Koyalamudy Vs State of Maharashtra and Another

Supreme Court Of India · AIR 1986 SC 1552 : (1986) 88 BOMLR 198 : (1986) MhLj 1037 : (1986) 1 SCALE 511 : (1986) 2 SCC 348 : (1986) 1 SCR 697 : (1986) 2 UJ 260

Constitution of India, 1950 — Article 14, 226

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Supreme Court13 Mar 1986

State of Maharashtra and Another Vs Basantibai Mohanlal Khetan and Others

Supreme Court Of India · AIR 1986 SC 1466 : (1986) 88 BOMLR 205 : (1986) MhLj 1009 : (1986) 1 SCALE 404 : (1986) 2 SCC 516 : (1986) 1 SCR 707 : (1986) 1 UJ 715

Constitution of India, 1950 — Article 14, 21, 31, 31Land Acquisition Act, 1894 — Section 23, 24Maharashtra Housing and Area Development Act, 1976 — Section 44(3), 44(4)

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Supreme Court12 Mar 1986Dismissed

Bakul Cashew Co. and Others Vs Sales Tax Officer Quilon and Another

Supreme Court Of India · AIR 1987 SC 2239 : (1986) 159 ITR 565 : (1986) 1 SCALE 380 : (1986) 2 SCC 365 : (1986) 1 SCR 610 : (1986) 62 STC 122 : (1986) 2 UJ 121

Kerala General Sales Tax Act, 1963 — Section 10, 10(1), 10(3)

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Supreme Court12 Mar 1986Disposed Of

Delhi Cloth and General Mills Co. Ltd. and Another Vs Rajasthan State Electricity Board and Another

Supreme Court Of India · AIR 1986 SC 1126 : (1986) 1 SCALE 416 : (1986) 2 SCC 431 : (1986) 1 SCR 633 : (1986) 2 UJ 390

Constitution of India, 1950 — Article 14, 19(1), 31(2), 32(2)Electricity (Supply) Act, 1948 — Section 49, 49, 49(1), 49(3)

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Supreme Court Of India judgments, 1986