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COURT ARCHIVE

Supreme Court Of India judgments, 1986

447 judgments · page 2 of 23

Supreme Court17 Dec 1986allowed

T.R. Kapur and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 1987 SC 415 : (1986) JT 1092 : (1986) LabIC 238 : (1987) 2 LLJ 25 : (1986) 2 SCALE 1051 : (1986) SCC 584 Supp : (1986) 1 SCC 584 Supp : (1987) 1 SCR 584

Constitution of India, 1950 — Article 14, 16, 16(1), 309, 311Punjab Reorganisation Act, 1966 — Section 82(1), 82(2), 82(6)Punjab Service of Engineers (Class I) Public Works Department (Irrigation Branch) Rules, 1964 &mdas
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Supreme Court17 Dec 1986dismissed

State of Mysore Vs B. Basavalingappa

Supreme Court Of India · AIR 1987 SC 411 : (1987) 35 BLJR 383 : (1987) 54 FLR 332 : (1986) 1 JT 1090 : (1987) LabIC 234 : (1994) 3 LLJ 771 : (1986) 2 SCALE 1095 : (1986) SCC 661 Supp : (1986) 1 SCC 661 Supp : (1987) 1 SCR 579 : (1987) 1 UJ 77

Constitution of India, 1950 — Article 14
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Supreme Court17 Dec 1986Allowed

Ashok Gulati and Others Vs B.S. Jain and Others

Supreme Court Of India · AIR 1987 SC 424 : (1987) 1 JT 92 : (1987) LabIC 247 : (1986) 2 SCALE 1062 : (1986) SCC 597 Supp : (1986) 1 SCC 597 Supp : (1987) 1 SCR 603 : (1987) 1 SLJ 169

Constitution Of India, 1950 — Article 14, 16, 16(1), 226, 309Haryana Service Of Engineers Class I, Public Works Department (Irrigation Branch) Rules, 1964 — Rule 2(5), 3, 6(a), 6(b), 8(l), 8(2), 8(2a), 15, 22Haryana Service Of Engineers, Class II, Public Works Department (Irrigation Branch) Rules, 1964 — Rule 2(5), 6(b), 8(2)
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Supreme Court15 Dec 1986allowed

Hari Shanker Sharma Vs Commissioner, Agra and Others

Supreme Court Of India · AIR 1987 SC 556 : (1987) 35 BLJR 113 : (1986) JT 1066 : (1987) LabIC 281 : (1986) 2 SCALE 1089 : (1987) 1 SCC 262 : (1986) 4 SLJ 497 : (1987) 1 STC 262 : (1987) 1 UJ 113

Penal Code, 1860 (IPC) — Section 409
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Supreme Court12 Dec 1986allowed

Daya Ram Tripathi Vs State of U.P. and Another

Supreme Court Of India · (1987) 35 BLJR 115 : (1987) 54 FLR 70 : (1986) 1 JT 1064 : (1986) 2 SCALE 1079 : (1986) SCC 497 Supp : (1986) 1 SCC 497 Supp : (1987) 1 SCR 574 : (1987) 1 SLJ 193 : (1987) 1 UJ 126

Constitution of India, 1950 — Article 136, 226
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Supreme Court11 Dec 1986Dismissed

Yudhishter Vs Ashok Kumar

Supreme Court Of India · AIR 1987 SC 558 : (1986) 1 JT 1021 : (1987) 100 LW 356 : (1986) 2 SCALE 1044 : (1987) 1 SCC 204 : (1987) 1 SCR 516

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 136Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(4)
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Supreme Court11 Dec 1986Dismissed

R.S. Dass Ors. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1987 SC 593 : (1986) 1 JT 1043 : (1986) 2 SCALE 1012 : (1986) SCC 617 Supp : (1986) 1 SCC 617 Supp : (1987) 1 SCR 527 : (1987) 2 SLJ 55 : (1987) 1 UJ 150

Administrative Service (Appointment by Promotion) (Amendment) Regulations, 1977 — Regulation 5(4), 5(5)Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 3, 5, 5(7), 6, 7Administrative Servic
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Supreme Court10 Dec 1986Allowed

Sham Lal (Dead) by Lrs. Vs Atme Nand Jain Sabha (Regd.), Dal Bazar

Supreme Court Of India · AIR 1987 SC 197 : (1986) JT 1016 : (1986) 2 SCALE 1032 : (1987) 1 SCC 222 : (1987) 1 SCR 509 : (1987) 1 UJ 119

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 1(5)East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 —
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Supreme Court10 Dec 1986Allowed

State of Punjab and Others Vs Manohar Lal

Supreme Court Of India · AIR 1987 SC 201 : (1986) JT 1012 : (1987) LabIC 418 : (1987) 1 LLJ 111 : (1986) 2 SCALE 1001 : (1986) SCC 524 Supp : (1986) 1 SCC 524 Supp : (1987) 1 SCR 503 : (1987) 1 SLJ 200 : (1987) 1 UJ 216

Punjab Civil Services (Premature Retirement) Rules, 1975 — Rule 12.1, 13.9(2), 3(1)
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Supreme Court09 Dec 1986Allowed

Aundal Ammal Vs Sadasivan Pillai

Supreme Court Of India · AIR 1987 SC 203 : (1986) JT 1028 : (1987) 1 KLT 53 : (1986) 2 SCALE 1004 : (1987) 1 SCC 183 : (1987) 1 SCC 182 : (1987) 1 SCR 485 : (1987) 1 UJ 79

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18(5), 20
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Supreme Court09 Dec 1986Disposed Of

S.P. Sampath Kumar and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1987 SC 386(1) : (1989) 20 ECR 146 : (1987) 27 ELT 1 : (1986) 1 JT 996 : (1987) 1 LLJ 128 : (1986) 2 SCALE 960 : (1987) 1 SCC 124 : (1987) 1 SCR 435 : (1987) 1 SLJ 1 : (1987) 1 UJ 191

Administrative Tribunals Act, 1985 — Section 28, 4, 6, 6(1), 6(2)Constitution of India, 1950 — Article 136, 226, 227, 32, 323A
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