Supreme Court21 Nov 1986Disposed Of
Sheela Barse and another Vs Union of India and others
Supreme Court Of India · (1986) CriLJ 1736(1) : (1986) JT 53 : (1986) 2 SCALE 865 : (1987) 1 SCC 76
COURT ARCHIVE
Supreme Court Of India judgments, 1986
447 judgments · page 4 of 23
Supreme Court21 Nov 1986Dismissed
Kalyan Mills Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1987 SC 371 : (1987) 59 CTR 71 : (1987) 164 ITR 225 : (1986) 1 JT 905 : (1986) 2 SCALE 862 : (1987) 1 SCC 27 : (1987) 1 SCR 362 : (1986) 29 TAXMAN 252 : (1987) 1 UJ 57
Income Tax Act, 1922 — Section 46(2), 46(5A)
Supreme Court20 Nov 1986dismissed
Roshan Lal Ahuja Vs Dr. S.C. Jain and Others Roshan Lal Ahuja Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1987 SC 384 : (1986) JT 887 : (1987) LabIC 220 : (1986) 2 SCALE 835 : (1987) 1 SCC 48 : (1987) 1 UJ 59
Supreme Court20 Nov 1986
Banwasi Seva Ashram Vs State of U.P. and Others
Supreme Court Of India · AIR 1987 SC 374 : (1993) 1 JT 615 : (1986) 2 SCALE 867 : (1986) 4 SCC 753 : (1987) 1 SCR 337
Constitution of India, 1950 — Article 32
Supreme Court20 Nov 1986Allowed
Hussain Sasan Saheb Kaladgi Vs State of Maharashtra
Supreme Court Of India · AIR 1987 SC 1627 : (1987) 35 BLJR 846 : (1987) 89 BOMLR 30 : (1987) LabIC 1304 : (1987) 2 LLJ 506 : (1990) 2 PLJR 1 : (1988) 4 SCC 168
Constitution of India, 1950 — Article 133(1)
Supreme Court20 Nov 1986Dismissed
Delhi Police Non-gazetted Karmachari Sangh and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1987 SC 379 : (1986) JT 920 : (1987) 1 LLJ 121 : (1986) 2 SCALE 872 : (1987) 1 SCC 115 : (1987) 1 SCR 347 Supp : (1987) 1 SCR 347 : (1987) 1 SLJ 213 : (1987) 1 UJ 234
Constitution of India, 1950 — Article 14, 19, 19(1), 19(4), 33Police Forces (Restriction of Rights) Act, 1966 — Section 3Police Forces (Restriction of Rights) Rules, 1966 — Rule 3
Supreme Court19 Nov 1986ALLOWED
State of Andhra Pradesh Vs Gowthu Ranghunayakulu and Others
Supreme Court Of India · (1987) 11 ACR 107 : AIR 1987 SC 40 : (1987) CriLJ 316 : (1987) 1 Crimes 4 : (1986) JT 909 : (1986) 2 SCALE 839 : (1986) 4 SCC 764 : (1987) 1 SCR 327
Criminal Procedure Code, 1973 (CrPC) — Section 354Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326
Supreme Court19 Nov 1986Disposed Of
Bihar Legal Support Society Vs Chief Justice of India and Another
Supreme Court Of India · AIR 1987 SC 38 : (1987) CriLJ 313 : (1987) 1 Crimes 1 : (1986) JT 884 : (1987) PLJR 12 : (1986) 2 SCALE 848 : (1986) 4 SCC 767 : (1987) 1 SCR 295
Constitution of India, 1950 — Article 136
Supreme Court19 Nov 1986Dismissed
New Central Jute Mills Co. Ltd. Vs Uttar Pradesh State Electricity Board, Lucknow and Others
Supreme Court Of India · AIR 1987 SC 384 : (1986) 1 JT 1107 : (1987) 100 LW 163 : (1986) 2 SCALE 1250 : (1986) SCC 581 Supp : (1986) 1 SCC 581 Supp : (1987) 1 SCR 331 : (1987) 1 UJ 106
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49, 49(3)Electricity Act, 1910 — Section 22
Supreme Court19 Nov 1986Allowed
Ishwar Singh Bagga and Others Vs State of Rajasthan
Supreme Court Of India · AIR 1987 SC 628 : (1986) 1 JT 892 : (1986) 2 SCALE 881 : (1987) 1 SCC 101 : (1987) 1 SCR 300 : (1987) 1 UJ 66 : (1987) 1 WLN 20
Motor Vehicles Act, 1939 — Section 63(7), 68D(3), 68B, 68C, 129, 129A, 133AMotor Vehicles (Amendment) Act, 1942 — Section 20Code Of Criminal Procedure, 1973 — Section 43, 94, 357
Supreme Court19 Nov 1986allowed
State of Kerala Vs Mathai Verghese and Others
Supreme Court Of India · AIR 1987 SC 33 : (1986) 88 BOMLR 698 : (1987) CriLJ 308 : (1986) JT 928 : (1986) 2 SCALE 851 : (1986) 4 SCC 746 : (1987) 1 SCR 317 : (1987) 1 UJ 614
Constitution of India, 1950 — Article 134(1)Paper Currency Act, 1822 — Section 2Penal Code, 1860 (IPC) — Section 120B, 28, 34, 420, 489
Supreme Court18 Nov 1986allowed
Amarjit Singh Vs Smt. Khatoon Quamarain
Supreme Court Of India · AIR 1987 SC 741 : (1986) JT 912 : (1986) 2 SCALE 827 : (1986) 4 SCC 736 : (1987) 1 SCR 275
Constitution of India, 1950 — Article 14, 21, 300ADelhi Rent Control Act, 1958 — Section 14(1)
Supreme Court18 Nov 1986Disposed Of
Prakash Chander Manchanda and Another Vs Janki Manchanda
Supreme Court Of India · AIR 1987 SC 42 : (1986) JT 889 : (1987) 100 LW 116 : (1986) 2 SCALE 844 : (1986) 4 SCC 699 : (1987) 1 SCR 288 : (1987) 1 UJ 228
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
Supreme Court17 Nov 1986Dismissed
Frank Anthony Public School Employees'' Association Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1987 SC 311 : (1986) JT 861 : (1987) LabIC 427 : (1987) MhLj 1 : (1987) MPLJ 1 : (1986) 2 SCALE 805 : (1986) 4 SCC 707 : (1987) 1 SCR 238
Constitution of India, 1950 — Article 14, 19, 21, 23, 30Delhi School Education Act, 1973 — Section 8
Supreme Court17 Nov 1986Dismissed
Government of Tamil Nadu Vs Ahobila Matam
Supreme Court Of India · AIR 1987 SC 245 : (1986) 1 JT 858 : (1987) 100 LW 119 : (1986) 2 SCALE 841 : (1987) 1 SCC 38 : (1987) 1 SCR 232 : (1987) 1 UJ 231
Constitution of India, 1950 — Article 26Tamil Nadu Inams (Assessment) Act, 1956 — Section 3(1)
Supreme Court14 Nov 1986
Advocates'' Association, High Court, Madras Vs State of Tamil Nadu and Others
Supreme Court Of India · (1986) 2 SCALE 907 : (1987) SCC 10 Supp : (1987) 1 SCC 10 Supp
Supreme Court14 Nov 1986Allowed
Anant Sakharam Raut Vs State of Maharashtra and Another Leena Anant Raut Vs State of Maharashtra and Others
Supreme Court Of India · (1987) 11 ACR 106 : AIR 1987 SC 137 : (1986) 88 BOMLR 661 : (1987) CriLJ 323 : (1986) 3 Crimes 584 : (1986) JT 847 : (1986) 2 SCALE 796 : (1986) 4 SCC 771 : (1987) 1 SCR 221
Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 324, 336, 452, 506
Supreme Court14 Nov 1986Dismissed
S. Vedantacharya and Another Vs Highways Department of South Arcot and Others
Supreme Court Of India · (1987) ACJ 783 : (1972) 1 CompCas 168 : (1987) 3 SCC 400
Supreme Court14 Nov 1986allowed
Kameshwar Singh Srivastava Vs IV Addl. District Judge, Lucknow and Others
Supreme Court Of India · AIR 1987 SC 138 : (1986) JT 842 : (1986) 2 SCALE 797 : (1986) 4 SCC 661 : (1987) 1 SCR 225 : (1987) 1 UJ 268
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 30, 39, 40
Supreme Court13 Nov 1986Allowed
Taxing Officer, Kalahandi and Another Vs Ajit Singh
Supreme Court Of India · (1987) PLJR 52
Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 12A, 6(2), 9A