COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,365 of 2,992

Supreme Court08 Aug 1986Allowed

Arya Samaj, Sagar and Others Vs Pinjamal and Another

Supreme Court Of India · AIR 1986 SC 1789 : (1986) MPLJ 579 : (1986) 2 SCALE 238 : (1986) 4 SCC 3 : (1986) 3 SCR 514 : (1986) 2 UJ 483

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12

Read judgment

Supreme Court07 Aug 1986Dismissed

Suraj Mal and Another Vs Ram Singh and Others

Supreme Court Of India · AIR 1986 SC 1889 : (1986) 2 ARBLR 234 : (1986) JT 90 : (1986) 2 SCALE 292 : (1986) 3 SCC 699 : (1986) 3 SCR 487

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh (Supplementary) Act, 1952 — Section 3Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 12(4), 4, 4(2), 4A

Read judgment

Supreme Court07 Aug 1986Dismissed

Hindustan Wire Products Ltd. Vs Commissioner of Income Tax, Patiala

Supreme Court Of India · AIR 1987 SC 566 : (1986) 55 CTR 183 : (1986) 161 ITR 749 : (1986) JT 75 : (1986) 2 SCALE 160 : (1986) 3 SCC 689 : (1986) 3 SCR 478

Income Tax Act, 1961 — Section 33, 33(1)(A), 33(1)(B), 80B(7), 80E

Read judgment

Supreme Court05 Aug 1986allowed

State of Andhra Pradesh Vs Bogam Chandraiah and Another

Supreme Court Of India · (1986) 10 ACR 490 : AIR 1986 SC 1899 : (1986) CriLJ 1903 : (1986) 3 Crimes 367 : (1986) JT 59 : (1986) 2 SCALE 172 : (1986) 3 SCC 637

Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

Supreme Court05 Aug 1986Allowed

Vasudeo Vishwanath Saraf Vs New Education Institute and Others

Supreme Court Of India · AIR 1986 SC 2105 : (1986) 88 BOMLR 565 : (1986) 60 CompCas 943 : (1986) 57 CTR 100 : (1986) 161 ITR 835 : (1986) JT 80 : (1986) 2 SCALE 258 : (1986) 4 SCC 31 : (1986) 3 SCR 458 : (1986) 63 STC 361 : (1986) 2 UJ 682

Constitution of India, 1950 — Article 136

Read judgment

Supreme Court05 Aug 1986Dismissed

Brij Behari Sahai Vs State of Uttar Pradesh State of Uttar Pradesh Vs Brij Behari Sahai

Supreme Court Of India · AIR 1986 SC 1895 : (1986) JT 57 : (1986) 90 PLR 509 : (1986) 2 SCALE 154 : (1986) 3 SCC 564 : (1986) 3 SCR 468 : (1986) 2 UJ 601

Land Acquisition Act, 1894 — Section 23, 23(1), 23(2), 35

Read judgment

Supreme Court05 Aug 1986Allowed

Tej Pal Singh Vs State of U.P. and Another

Supreme Court Of India · AIR 1986 SC 1814 : (1986) JT 66 : (1986) 2 SCALE 176 : (1986) 3 SCC 604 : (1986) 3 SCR 428 : (1986) 3 SLJ 72

Constitution of India, 1950 — Article 233, 235, 311, 311(2)Fundamental Rules — Rule 56Limitation Act, 1963 — Section 5

Read judgment

Supreme Court05 Aug 1986Allowed

Government Medical Store Depot, Karnal Vs State of Haryana and another

Supreme Court Of India · AIR 1986 SC 73

Haryana General Sales Tax Act, 1973 — Section 2(c), 6, 6(1), 65Punjab General Sales Tax Act, 1948 — Section 2, 4Punjab Reorganisation Act, 1966 — Section 88

Read judgment

Supreme Court05 Aug 1986Disposed Of

Union of India (UOI) and Another Vs Shiromani Gurdwara Prabandhak Committee and Others

Supreme Court Of India · AIR 1986 SC 1896 : (1986) JT 287 : (1986) 2 SCALE 208 : (1986) 3 SCC 600 : (1986) 3 SCR 472 : (1986) 2 UJ 490

Civil Procedure Code, 1908 (CPC) — Section 25

Read judgment

Supreme Court05 Aug 1986Disposed Of

Sheela Barse and Another (I) Vs Union of India and Others

Supreme Court Of India · (1986) 1 JT 53 : (1986) 2 SCALE 184 : (1986) 3 SCC 596 : (1986) 3 SCR 443

Constitution of India, 1950 — Article 32, 39

Read judgment

Supreme Court01 Aug 1986Partly Allowed

Prakash Cotton Mills Pvt. Ltd. Vs Rashtriya Mills Mazdoor Sangh

Supreme Court Of India · AIR 1986 SC 1514 : (1986) 1 JT 18 : (1987) 1 LLJ 97 : (1986) 2 SCALE 118 : (1986) 3 SCC 588 : (1986) 3 SCR 419

Bombay Industrial Relations Act, 1946 — Section 11, 42(4), 78(1)Industrial Disputes Act, 1947 — Section 25C

Read judgment

Supreme Court31 Jul 1986allowed

Smt. Kusum Gupta alias Kusum Bansal Vs Haryana State Small Industries and Export Corpn., Chandigarh

Supreme Court Of India · AIR 1986 SC 1905 : (1987) 1 LLJ 219 : (1986) 2 SCALE 207 : (1986) 3 SCC 506 : (1986) 2 UJ 513

Read judgment

Supreme Court31 Jul 1986dismissed

Commissioner of Income Tax, Kanpur Vs Elgin Mills Ltd., Kanpur

Supreme Court Of India · AIR 1986 SC 1938 : (1986) 58 CTR 188 : (1986) 161 ITR 733 : (1986) JT 12 : (1986) 2 SCALE 100 : (1986) 3 SCC 655 : (1986) 3 SCR 408

Companies (Profits) Surtax Act, 1964 — Section 5Super Profits Tax Act, 1963 — Section 4

Read judgment

Supreme Court31 Jul 1986Dismissed

Commissioner of Income Tax, Kanpur Vs Saran Engineering Co. Ltd

Supreme Court Of India · AIR 1986 SC 1943 : (1986) 58 CTR 183 : (1986) 161 ITR 741 : (1986) JT 7 : (1986) 2 SCALE 112 : (1986) 3 SCC 662 : (1986) 3 SCR 398 : (1986) 27 TAXMAN 550 : (1986) 2 UJ 485

Companies (Profits) Surtax Act, 1964 — Section 5Super Profits Tax Act, 1963 — Section 4

Read judgment

Supreme Court29 Jul 1986Dismissed

Commissioner of Income Tax, West Bengal-II, Calcutta Vs Hindustan Housing and Land Development Trust Ltd.

Supreme Court Of India · AIR 1986 SC 1805 : (1986) 58 CTR 179 : (1986) 161 ITR 524 : (1986) 1 JT 2 : (1986) 2 SCALE 142 : (1986) 3 SCC 641 : (1986) 3 SCR 390 : (1986) 2 UJ 493

Defence of India Act, 1939 — Section 19Defence of India Rules, 1962 — Rule 75A(1)

Read judgment

Supreme Court29 Jul 1986Dismissed

Sonam Yongda (Ex-captain) Presently Detained in Hazaribagh Central Jail, Bihar Vs State of Sikkim and Others

Supreme Court Of India · AIR 1986 SC 1736 : (1986) CriLJ 1606 : (1986) JT 1 : (1986) 2 SCALE 123 : (1986) 3 SCC 594

Read judgment

Supreme Court25 Jul 1986Dismissed

State Government Pensioners'' Association and Others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1986 SC 1907 : (1986) JT 31 : (1986) LabIC 1803 : (1986) 2 SCALE 138 : (1986) 3 SCC 501 : (1986) 3 SCR 383 : (1986) 2 UJ 473

Constitution of India, 1950 — Article 14

Read judgment

Supreme Court25 Jul 1986Disposed Of