COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,363 of 2,992

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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Supreme Court02 Sept 1986Allowed

Rib Tapes (India) Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 2014 : (1986) 26 ELT 193 : (1986) JT 312 : (1986) 2 SCALE 367 : (1986) 4 SCC 185 : (1986) 3 SCR 697 : (1986) 2 UJ 694

Customs Act, 1962 — Section 111, 112, 46, 77

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Supreme Court02 Sept 1986Dismissed

P. and S. Export Corporation Vs Deputy Director of Enforcement

Supreme Court Of India · AIR 1986 SC 2017 : (1986) 34 BLJR 717 : (1987) 61 CompCas 485 : (1987) CriLJ 539 : (1986) 3 Crimes 466 : (1987) 11 ECC 285 : (1986) 26 ELT 292 : (1986) 1 JT 319 : (1986) 2 SCALE 376 : (1986) 4 SCC 190

Foreign Exchange Regulation Act, 1947 — Section 12(2), 23D, 23EE

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Supreme Court02 Sept 1986Disposed Of

M.D.N. Panikar and Others Vs S.A.I.L. and Another

Supreme Court Of India · AIR 1987 SC 1347 : (1987) 1 SCC 63

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Supreme Court01 Sept 1986Allowed

H.C. Gargi Vs State of Haryana

Supreme Court Of India · AIR 1987 SC 65 : (1986) JT 356 : (1987) 1 LLJ 102 : (1986) 2 SCALE 380 : (1986) 4 SCC 158 : (1986) 2 UJ 558

Punjab Civil Services Rules — Rule 3.25

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Supreme Court29 Aug 1986dismissed

Commissioner of Wealth Tax, Calcutta Vs Mrs. O.M.M. Kinnison (Dead), Through Her Executors and Trustees

Supreme Court Of India · AIR 1986 SC 2019 : (1986) 161 ITR 824 : (1986) JT 295 : (1986) 2 SCALE 355 : (1986) 4 SCC 297 : (1986) 3 SCR 674

Administration of Estates Act, 1925 — Section 41Wealth Tax Act, 1957 — Section 2, 29, 6

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Supreme Court29 Aug 1986Dismissed

Valivety Ramakrishnaiah Vs Totakura Rangarao

Supreme Court Of India · AIR 1986 SC 2099 : (1986) 1 JT 291 : (1986) 2 SCALE 331 : (1986) 4 SCC 193 : (1987) ShimLC 69 : (1986) 2 UJ 598

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 90

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Supreme Court28 Aug 1986dismissed

Prabhu Dayal Sesma Vs State of Rajasthan and another

Supreme Court Of India · AIR 1986 SC 1948 : (1986) JT 256 : (1986) LabIC 1928 : (1986) MhLj 816 : (1986) MPLJ 574 : (1986) 2 SCALE 362 : (1986) 4 SCC 59 : (1986) 3 SCR 665 : (1987) 1 SLJ 207 : (1986) 2 UJ 713 : (1986) 2 WLN 250

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Supreme Court28 Aug 1986Allowed

Hari Bhanu Maharaj of Baroda Vs Charity Commissioner, Ahmedabad

Supreme Court Of India · AIR 1986 SC 2139 : (1986) 1 JT 280 : (1986) 2 SCALE 306 : (1986) 4 SCC 162 : (1987) 1 UJ 300

Bombay Public Trusts Act, 1950 — Section 18

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Supreme Court26 Aug 1986dismissed

Mewa Ram (Deceased) by his Lrs. and Others Vs State of Haryana through The Land Acquisition Collector, Gurgaon

Supreme Court Of India · AIR 1987 SC 45 : (1986) JT 246 : (1986) 2 SCALE 350 : (1986) 4 SCC 151 : (1986) 3 SCR 660 : (1986) 2 UJ 570

Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 25, 28ALimitation Act, 1963 — Section 5

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Supreme Court26 Aug 1986Dismissed

B. Varadha Rao Vs State of Karnataka and Others

Supreme Court Of India · AIR 1986 SC 1955 : (1986) 1 JT 249 : (1986) LabIC 1806 : (1986) 2 LLJ 516 : (1986) 2 SCALE 344 : (1986) 4 SCC 131 : (1986) 2 UJ 573

Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 19 Constitution Of India, 1950 — Article 226

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Supreme Court26 Aug 1986Dismissed

Bal Kishan Vs Om Parkash and Another

Supreme Court Of India · AIR 1986 SC 1952 : (1986) 1 JT 253 : (1986) 2 SCALE 347 : (1986) 4 SCC 155 : (1986) 3 SCR 622 : (1986) 2 UJ 701

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 2

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Supreme Court26 Aug 1986Disposed Of

State of U.P. and Others Vs D.K. Singh and Others

Supreme Court Of India · AIR 1987 SC 190 : (1986) 2 SCALE 304 : (1986) 4 SCC 160 : (1986) 2 UJ 565

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