Supreme Court Of India Judgments 1986 — Page 20

Supreme Court12 Mar 1986Allowed

United Commercial Bank Vs Municipal Corporation of Greater Bombay and Others

Supreme Court Of India · AIR 1986 SC 1016 : (1986) 1 SCALE 1295 : (1986) SCC 374 Supp : (1986) 1 SCC 374 Supp : (1986) 2 UJ 119

Bombay Municipal Corporation Act, 1888 — Section 212

Read judgment

Supreme Court12 Mar 1986Allowed

Mohd. Salimuddin Vs Misri Lal and Another

Supreme Court Of India · AIR 1986 SC 1019 : (1986) 2 ARBLR 77 : (1986) 34 BLJR 472 : (1986) 99 LW 452 : (1986) 1 SCALE 362 : (1986) 2 SCC 378 : (1986) 1 SCR 622 : (1986) 2 UJ 25

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 3

Read judgment

Supreme Court12 Mar 1986Dismissed

Indo-Aden Salt Mfg. and Trading Co. Pvt. Ltd. Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1986 SC 1857 : (1986) 88 BOMLR 202 : (1986) 58 CTR 9 : (1986) 159 ITR 624 : (1986) 1 JT 642 : (1986) 1 SCALE 555 : (1986) SCC 279 Supp : (1986) 1 SCC 279 Supp : (1986) 1 SCR 627 : (1986) 2 UJ 480

Income Tax Act, 1961 — Section 147, 256(2)

Read judgment

Supreme Court12 Mar 1986Dismissed

M. Satyanarayana Vs State of Karnataka and Another

Supreme Court Of India · AIR 1986 SC 1162 : (1986) 1 SCALE 564 : (1986) 2 SCC 512 : (1986) 1 SCR 692 : (1986) 2 UJ 285

Constitution of India, 1950 — Article 133(1)Karnataka Medical Colleges (Selection of Candidates for Admission) Rules, 1984 — Rule 4

Read judgment

Supreme Court11 Mar 1986Dismissed

Jagdish Parsad Vs Sachiv, Zila Ganna Committee, Muzaffarnagar and Another

Supreme Court Of India · AIR 1986 SC 1108 : (1986) 52 FLR 518 : (1986) 1 LLJ 513 : (1986) 1 SCALE 372 : (1986) 2 SCC 338 : (1986) 2 UJ 465

Uttar Pradesh Cane Co-operative Service Regulations, 1975 — Regulation 68

Read judgment

Supreme Court11 Mar 1986Dismissed

Lalli alias Chiranjib Bhowmick Vs State of West Bengal

Supreme Court Of India · (1986) 10 ACR 294 : AIR 1986 SC 990 : (1986) CriLJ 1083 : (1986) 2 Crimes 670 : (1986) PLJR 33 : (1986) 1 SCALE 403 : (1986) 2 SCC 409

Penal Code, 1860 (IPC) — Section 201, 34, 396

Read judgment

Supreme Court11 Mar 1986Allowed

Santosh Kumar and Others Vs Central Warehousing Corporation and Another

Supreme Court Of India · AIR 1986 SC 1164 : (1986) 99 LW 446 : (1986) MPLJ 648 : (1986) 1 SCALE 1265 : (1986) 2 SCC 343 : (1986) 1 SCR 603 : (1986) 2 UJ 56

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 25, 50(2)

Read judgment

Supreme Court10 Mar 1986allowed

Om Prakash Vs Bhagwan Das

Supreme Court Of India · AIR 1986 SC 1643 : (1986) 1 SCALE 1278 : (1986) 2 SCC 428 : (1986) 1 SCR 598 : (1986) 2 UJ 287

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

Read judgment

Supreme Court10 Mar 1986Disposed Of

Suk Das Vs Union Territory of Arunachal Pradesh

Supreme Court Of India · (1986) 10 ACR 345 : AIR 1986 SC 991 : (1986) 34 BLJR 394 : (1986) CriLJ 1084 : (1986) 1 SCALE 368 : (1986) 2 SCC 401 : (1986) 1 SCR 590

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 34, 506

Read judgment

Supreme Court10 Mar 1986Disposed Of

Satish Sabharwal and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1987 SC 652 : (1986) 1 SCALE 395 : (1986) 2 SCC 362

Read judgment

Supreme Court10 Mar 1986Allowed

Containers Corporation Vs Registrar, The Customs, Excise and Gold (Control) Appellate Tribunal, New Delhi and Others

Supreme Court Of India · (1987) 13 ECC 57 : (1986) 24 ELT 173 : (1986) 1 SCALE 366 : (1986) 2 SCC 333

Central Excises and Salt Act, 1944 — Section 35L

Read judgment

Supreme Court10 Mar 1986Allowed

Devi Prasad Shukla, First A.D.J., Bastar Vs High Court of M.P. and Others

Supreme Court Of India · (1986) JLJ 361

Civil Procedure Code, 1908 (CPC) — Section 115

Read judgment

Supreme Court10 Mar 1986Disposed Of

M.C. Mehta and another (II) Vs Union of India and others

Supreme Court Of India · AIR 1987 SC 982 : (1986) 1 SCALE 397 : (1986) 2 SCC 325

Read judgment

Supreme Court07 Mar 1986Dismissed

Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Andhra Pradesh State Road Transport Corporation, Hyderabad

Supreme Court Of India · AIR 1986 SC 1054 : (1986) 15 ITR 1 : (1986) 1 SCALE 353 : (1986) 2 SCC 391 : (1986) 1 SCR 570

Constitution of India, 1950 — Article 289(1)Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11, 11(1), 261

Read judgment

Supreme Court07 Mar 1986Dismissed

Nebha and Co. and Others Vs State of Gujarat and Others

Supreme Court Of India · (1986) 2 GLR 1417 : (1986) 1 SCALE 314 : (1986) 2 SCC 319

Bombay Prohibition Act, 1949 — Section 12, 13, 24A, 59AAConstitution of India, 1950 — Article 19(1), 301Gujarat Article Unfit for Use as Intoxicating Liquor (Manufacture and Import) Regulation Rules, 1966 — Rule 11,

Read judgment

Supreme Court07 Mar 1986

Ashok Kumar Mittal Vs Maruti Udyog Ltd. and another Voice (Voluntary Organisation in the Interest of Consumers'' Education) and another Vs Maruti Udyog Ltd. and another

Supreme Court Of India · AIR 1986 SC 1923 : (1986) 99 LW 460 : (1986) 1 SCALE 326 : (1986) 2 SCC 293 : (1986) 1 SCR 585 : (1986) 1 UJ 551

Constitution of India, 1950 — Article 12

Read judgment

Supreme Court07 Mar 1986

Gulam Abbas and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1986 SC 1017 : (1986) 1 SCALE 336 : (1986) SCC 487 Supp : (1986) 1 SCC 487 Supp : (1986) 2 UJ 282

Read judgment

Supreme Court07 Mar 1986Dismissed

Brij Bhushan and Others Vs State of Jammu and Kashmir and Others

Supreme Court Of India · AIR 1986 SC 1003 : (1986) 1 SCALE 328 : (1986) 2 SCC 354

Constitution of India, 1950 — Article 14, 19(1)

Read judgment

Supreme Court05 Mar 1986Dismissed

D.K. Trivedi and Sons and Others Vs State of Gujarat and Others Ambalal Manibhai Patel and Others Vs State of Gujarat and Others

Supreme Court Of India · AIR 1986 SC 1323(1) : (1986) 2 GLR 1250 : (1986) 1 SCALE 1133 : (1986) SCC 20 Supp : (1986) 1 SCC 20 Supp : (1986) 1 SCR 479 : (1986) 2 UJ 301

Bombay Minor Minerals Extraction Rules, 1955 — Rule 18(1)Constitution of India, 1950 — Article 14, 19(1)General Clauses Act, 1897 — Section 21, 8(1)

Read judgment

Supreme Court05 Mar 1986Allowed

Ambalal Manibhai Patel Vs State of Gujarat

Supreme Court Of India · AIR 1986 SC 1620 : (1989) 2 SCC 362 Supp

Constitution of India, 1950 — Article 19(1)(g), 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15(1)

Read judgment

Supreme Court Of India judgments, 1986