COURT ARCHIVE

Supreme Court Of India judgments, 1986

447 judgments · page 9 of 23

Supreme Court17 Sept 1986Dismissed

Fine Knitting Co. Ltd. and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1987 SC 167 : (1986) 60 CompCas 1083 : (1986) 1 JT 450 : (1986) 2 SCALE 442 : (1986) 4 SCC 276 : (1986) 2 UJ 610

Sick Textile Undertakings (Taking Over of Management) Act, 1972 — Section 2

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Supreme Court17 Sept 1986Allowed

State of Maharashtra Vs Smt. Banabai and Another

Supreme Court Of India · AIR 1987 SC 173 : (1986) JT 467 : (1986) 2 SCALE 444 : (1986) 4 SCC 281 : (1986) 2 UJ 587

Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 19Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 13, 2(11), 2(4), 21(1)

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Supreme Court17 Sept 1986Disposed Of

Miss Neelima Shangla, Ph. D. Candidate Vs State of Haryana and Others

Supreme Court Of India · AIR 1987 SC 169 : (1987) 35 BLJR 506 : (1987) 54 FLR 652 : (1986) JT 445 : (1987) LabIC 34 : (1986) 2 SCALE 435 : (1986) 4 SCC 268 : (1986) 3 SCR 785 : (1987) 1 SLJ 195 : (1986) 2 UJ 739

Constitution of India, 1950 — Article 234, 32

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Supreme Court16 Sept 1986

Gramin Sewa Sanstha Vs State of M.P. and Others

Supreme Court Of India · (1986) 2 SCALE 682 : (1986) SCC 578 Supp

Constitution of India, 1950 — Article 21, 32

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Supreme Court16 Sept 1986Disposed Of

Radheshyam Dube Vs The District Inspector of Schools and Others

Supreme Court Of India · AIR 1987 SC 1628

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Supreme Court12 Sept 1986Disposed Of

State of U.P. Vs Smt. Pista Devi and Others Meerut Development Authority, Meerut Vs Smt. Pista Devi and Others

Supreme Court Of India · AIR 1986 SC 2025 : (1986) JT 420 : (1986) 2 SCALE 423 : (1986) 4 SCC 251 : (1986) 3 SCR 743

Land Acquisition Act, 1894 — Section 17, 17(1), 17(1A), 17(4), 4(1)

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Supreme Court12 Sept 1986Dismissed

C.G. Ghanshamdas and Others Vs Collector of Madras

Supreme Court Of India · AIR 1987 SC 180 : (1986) 1 JT 432 : (1987) 1 MLJ 25 : (1986) 2 SCALE 414 : (1986) 4 SCC 305 : (1986) 3 SCR 754 : (1986) 2 UJ 722

Civil Procedure Code, 1908 (CPC) — Section 2(14)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 3, 4, 5, 6Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 51

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Supreme Court12 Sept 1986Allowed

Union of India (UOI) Vs Godrej Soaps Pvt. Ltd. and Another

Supreme Court Of India · AIR 1987 SC 175 : (1987) 89 BOMLR 16 : (1986) 10 ECC 396 : (1986) ECR 1 : (1986) 26 ELT 465 : (1986) JT 408 : (1986) 2 SCALE 409 : (1986) 4 SCC 260 : (1986) 3 SCR 771 : (1986) 2 UJ 734

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Supreme Court12 Sept 1986Disposed Of

Star Diamond Co., India Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1987 SC 1979 : (1986) 10 ECC 403 : (1986) ECR 7 : (1992) 61 ELT 170 : (1986) JT 413 Supp : (1987) 3 KarLJ 84 : (1986) 2 SCALE 407 : (1986) 4 SCC 246 : (1986) 3 SCR 781

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Supreme Court12 Sept 1986Dismissed

Rajendra Prasad and Another Vs State of Bihar

Supreme Court Of India · AIR 1987 SC 1335 : (1988) 36 BLJR 192 : (1987) CriLJ 1069 : (1987) 1 SCC 64

Penal Code, 1860 (IPC) — Section 307, 34

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Supreme Court11 Sept 1986Dismissed

Tejinder Singh and Another Vs Bharat Petroleum Corpn. Ltd. and Another O.P. Gupta and Others Vs Bharat Petroleum Corpn. Ltd. and Another

Supreme Court Of India · AIR 1987 SC 51 : (1986) 1 JT 405 : (1987) 2 LLJ 225 : (1986) 2 SCALE 391 : (1986) 4 SCC 237 : (1986) 3 SCR 739 : (1987) 1 SLJ 188 : (1987) 1 UJ 1

Constitution of India, 1950 — Article 12, 14, 16, 32

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Supreme Court11 Sept 1986Dismissed

Smt. Madhu Khanna Vs Administrator, Union Territory of Delhi and Others

Supreme Court Of India · AIR 1987 SC 48 : (1987) CriLJ 318 : (1987) 12 ECC 284 : (1986) 26 ELT 197 : (1986) JT 401 : (1986) 2 SCALE 394 : (1986) 4 SCC 240

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 9(1)Constitution of India, 1950 — Article 22(5), 226, 32

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Supreme Court10 Sept 1986Dismissed

Govardhandas Narasinghdas Daga and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1987 SC 55 : (1987) 61 CompCas 1 : (1986) 1 JT 385 : (1986) 2 SCALE 399 : (1986) 4 SCC 249 : (1986) 2 UJ 596

Sick Textile Undertakings (Taking Over of Management) Act, 1972 — Section 4(3)

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Supreme Court10 Sept 1986Dismissed

Basavantappa Vs Gangadhar Narayan Dharwadkar and Another

Supreme Court Of India · AIR 1987 SC 53 : (1986) JT 443 : (1986) 2 SCALE 431 : (1986) 4 SCC 273 : (1986) 3 SCR 734 : (1987) 1 UJ 3

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(2), 72, 151Limitation Act, 1963 — Article 127

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Supreme Court09 Sept 1986Dismissed

Minerva Mills Ltd. and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 2030 : (1987) 61 CompCas 466 : (1986) 1 JT 375 : (1986) 2 SCALE 381 : (1986) 4 SCC 222 : (1986) 3 SCR 718 : (1987) 1 UJ 308

Constitution of India, 1950 — Article 133, 14, 19, 19(1), 19(6)Industries (Development and Regulation) Act, 1951 — Section 15, 16, 18A(1)Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 19(3), 21, 4(1)

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Supreme Court09 Sept 1986Dismissed

Heir of Deceased Maharaj Purshottam-lalji Maharaj, Junagad Vs Collector of Junagad District and Others

Supreme Court Of India · AIR 1986 SC 2094 : (1986) 2 SCALE 400(1) : (1986) 4 SCC 287 : (1986) 3 SCR 705

Bombay Public Trusts Act, 1950 — Section 18

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Supreme Court05 Sept 1986Dismissed

Bijli Cotton Mills Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1987 SC 244 : (1986) JT 362 : (1986) 2 SCALE 393 : (1986) 4 SCC 184 : (1986) 2 UJ 594

Sick Textile Undertakings (Taking Over of Management) Act, 1972 — Section 2

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Supreme Court03 Sept 1986Allowed

Dara Gaddi Vs State of Bihar

Supreme Court Of India · (1986) JT 595 : (1986) 4 SCC 564

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Supreme Court02 Sept 1986Dismissed

University of Allahabad and Others Vs Amrit Chand Tripathi and Others

Supreme Court Of India · AIR 1987 SC 57(1) : AIR 1987 SC 57 : (1986) JT 307 : (1986) 2 SCALE 371 : (1986) 4 SCC 176 : (1986) 3 SCR 687

Uttar Pradesh State Universities Act, 1973 — Section 13(6), 28, 28(3), 45, 45(1)

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Supreme Court02 Sept 1986Allowed

Kamaljeet Singh and others Vs Municipal Board, Pilkhwa and others

Supreme Court Of India · AIR 1987 SC 56 : (1986) 1 JT 327 : (1986) 2 SCALE 379 : (1986) 4 SCC 174 : (1986) 2 UJ 603

Uttar Pradesh Municipalities Act, 1916 — Section 128(1), 7

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