Supreme Court13 Apr 1987Allowed

Chaman Lal and Others Vs State of Haryana

Supreme Court Of India · AIR 1987 SC 1621 : (1987) 54 FLR 612 : (1987) 2 JT 135 : (1987) LabIC 1299 : (1987) 1 SCALE 761 : (1987) 3 SCC 113 : (1987) 2 SCR 923 : (1988) 1 SLJ 1 : (1987) 2 UJ 246

Supreme Court10 Apr 1987Dismissed

Dalbir Singh and Others Vs State of Punjab

Supreme Court Of India · (1987) 11 ACR 626 : AIR 1987 SC 1328 : (1987) CriLJ 1065 : (1987) 2 JT 580 : (1987) 1 SCALE 830 : (1987) 3 SCC 360 : (1987) 2 UJ 116

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
Supreme Court10 Apr 1987Dismissed

Commissioner of Income Tax, Calcutta Vs T.I. and M. Sales Ltd.

Supreme Court Of India · AIR 1987 SC 1234 : (1987) 2 CompLJ 108 : (1987) 61 CTR 273 : (1987) 166 ITR 93 : (1987) 2 JT 272 : (1987) 1 SCALE 771 : (1987) 3 SCC 132 : (1987) 2 SCR 883 : (1987) 2 UJ 31

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 10Income Tax Act, 1922 — Section 4, 42, 43Income Tax Act, 1961 — Section 143, 163, 163(1), 256(1), 4
Supreme Court10 Apr 1987Disposed Of

Union of India (UOI) and Another Vs Cynamide India Ltd. and Another etc.

Supreme Court Of India · AIR 1987 SC 1802 : (1987) 2 CompLJ 10 : (1987) 12 ECR 199 : (1987) 2 JT 107 : (1987) 1 SCALE 728 : (1987) 2 SCC 720 : (1987) 2 SCR 841 : (1987) 2 UJ 198

Constitution of India, 1950 — Article 14, 226, 32, 39Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 3(3C)Mineral Concession Rules, 1960 — Rule 54, 59
Supreme Court02 Apr 1987Allowed

State of Orissa Vs Bhagaban Barik

Supreme Court Of India · AIR 1987 SC 1265 : (1987) CriLJ 1115 : (1987) 2 JT 96 : (1987) 1 SCALE 712 : (1987) 2 SCC 498 : (1987) 2 SCR 785

Penal Code, 1860 (IPC) — Section 304, 307, 52, 79, 99
Supreme Court01 Apr 1987allowed

Tota Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 1987 SC 1083 : (1987) 35 BLJR 609 : (1987) CriLJ 974 : (1987) 2 Crimes 54 : (1987) 2 JT 20 : (1987) 1 SCALE 657 : (1987) 2 SCC 529 : (1987) 2 SCR 747

Penal Code, 1860 (IPC) — Section 302, 323, 34
Supreme Court01 Apr 1987Disposed Of

Babu Lodhi and Others Vs State of U.P.

Supreme Court Of India · AIR 1987 SC 1268 : (1987) CriLJ 1119 : (1987) 2 Crimes 205 : (1987) 2 JT 26 : (1987) 1 SCALE 684 : (1987) 2 SCC 352 : (1987) 2 UJ 122

Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 109, 302, 34