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COURT ARCHIVE

Supreme Court Of India judgments, 1986

447 judgments · page 21 of 23

Supreme Court04 Mar 1986Allowed

Delhi Cloth and General Mills Co. Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 856 : (1986) 9 ECC 56 : (1986) 6 ECR 553 : (1986) 24 ELT 175 : (1986) 1 SCALE 293 : (1986) 2 SCC 288 : (1986) 1 SCR 440 Supp : (1986) 1 SCR 440 : (1986) 2 UJ 290

Central Excise Rules, 1944 — Rule 173CCentral Excises and Salt Act, 1944 — Section 4Essential Commodities Act, 1955 — Section 2, 4
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Supreme Court27 Feb 1986Disposed Of

Atam Prakash Vs State of Haryana and Others

Supreme Court Of India · AIR 1986 SC 859 : (1986) 1 SCALE 260 : (1986) 2 SCC 249 : (1986) 1 SCR 399 : (1986) ShimLC 132 : (1986) 1 UJ 642

Constitution of India, 1950 — Article 14, 15, 19(1), 32, 39Punjab Pre-emption Act, 1913 — Section 15
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Supreme Court18 Feb 1986Dismissed

Controller of Estate Duty, A.P. Vs Godavari Bai

Supreme Court Of India · AIR 1986 SC 631 : (1986) 51 CTR 336 : (1986) 158 ITR 683 : (1986) 1 SCALE 236 : (1986) 2 SCC 264 : (1986) 1 SCR 348 : (1986) 2 UJ 457

Estate Duty Act, 1953 — Section 10Transfer of Property Act, 1882 — Section 130, 137
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Supreme Court14 Feb 1986Allowed

State Bank of India Vs Saksaria Sugar Mills Ltd. and Others

Supreme Court Of India · AIR 1986 SC 868 : (1986) 2 ARBLR 14 : (1986) 1 CompLJ 297 : (1986) 1 SCALE 244 : (1986) 2 SCC 145 : (1986) 1 SCR 290 : (1986) 1 UJ 742

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Contract Act, 1872 — Section 128Sugar Undertakings (Taking Over of Management) Act, 1978 — Section 7(1), 7(4)
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Supreme Court14 Feb 1986Dismissed

Shivaji Atmaji Sawant Vs State of Maharashtra and Others Namdeo Jairam Velankar Vs State of Maharashtra and Another

Supreme Court Of India · AIR 1986 SC 617 : (1986) 88 BOMLR 151 : (1986) 52 FLR 474 : (1986) LabIC 585 : (1986) 1 LLJ 358 : (1986) 1 SCALE 193 : (1986) 2 SCC 112 : (1986) 1 SCR 300 : (1986) 1 SLJ 358

Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 11, 17, 17(1)Bombay Police Act, 1951 — Section 25(1), 27Constitution of India, 1950 — Article 309, 310, 311, 311(2), 33
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Supreme Court12 Feb 1986Disposed Of

Raghunath Laxman Makadwada Vs State of Maharashtra

Supreme Court Of India · AIR 1986 SC 1070 : (1986) 34 BLJR 437 : (1986) 88 BOMLR 193 : (1986) CriLJ 858 : (1986) 1 Crimes 455 : (1986) 1 SCALE 169 : (1986) 2 SCC 90

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384
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Supreme Court11 Feb 1986Disposed Of

Narender Chadha and Others Vs Union of India and Others

Supreme Court Of India · AIR 1986 SC 638 : (1986) 52 FLR 403 : (1986) 1 SCALE 154 : (1986) 2 SCC 157 : (1986) 1 SCR 211 : (1986) 2 SLJ 287 : (1986) 1 UJ 728

Constitution of India, 1950 — Article 14, 16, 16(1), 32, 320(3)Statistical Service Rules, 1961 — Rule 8(1), 9
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