Supreme Court Of India Judgments

Supreme Court15 Jul 1986allowed

Dishergarh Power Supply Co. Ltd., Calcutta and Another Vs Workmen of Dishergarh Power Supply Co. Ltd. and Others

Supreme Court Of India · AIR 1986 SC 1486 : (1986) 1 JT 206 : (1987) 1 LLJ 53 : (1986) 2 SCALE 23 : (1986) 3 SCC 450 : (1986) 3 SCR 184 : (1986) 2 UJ 509

Payment of Bonus Act, 1965 — Section 10, 34, 34(3), 5

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Supreme Court15 Jul 1986allowed

Bansi Lal and Others Vs Laxman Singh

Supreme Court Of India · (1986) 10 ACR 487 : AIR 1986 SC 1721 : (1987) 35 BLJR 162 : (1986) CriLJ 1603 : (1986) 3 Crimes 159 : (1986) JT 49 : (1986) 90 PLR 334 : (1986) 2 SCALE 2 : (1986) 3 SCC 444 : (1986) 3 SCR 191

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 423, 435, 439Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court15 Jul 1986dismissed

Union of India (UOI) Vs Rajeswari and Co. and Others

Supreme Court Of India · AIR 1986 SC 1748 : (1986) 58 CTR 102 : (1986) 161 ITR 60 : (1986) 1 JT 161 : (1986) 2 SCALE 6 : (1986) 3 SCC 426 : (1986) 3 SCR 175 : (1986) 27 TAXMAN 258 : (1986) 2 UJ 506

Transfer of Property Act, 1882 — Section 53

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Supreme Court15 Jul 1986Dismissed

Bajrang Gopilal Gajabi Vs M.N. Balkundri and Others

Supreme Court Of India · AIR 1986 SC 1752 : (1986) 10 ECC 160 : (1986) 25 ELT 609 : (1986) JT 242 : (1986) 2 SCALE 72 : (1986) 3 SCC 424 : (1986) 3 SCR 181

Constitution of India, 1950 — Article 133(1)

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Supreme Court15 Jul 1986Dismissed

Commissioner of Income Tax (Central), Madras Vs Canara Workshops (P) Ltd., Kodialball, Mangalore

Supreme Court Of India · AIR 1986 SC 1727 : (1986) 58 CTR 108 : (1986) 161 ITR 320 : (1986) JT 302 : (1986) 2 SCALE 29 : (1986) 3 SCC 538 : (1986) 3 SCR 166 : (1986) 2 UJ 667

Income Tax Act, 1961 — Section 80E, 80M

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Supreme Court15 Jul 1986Allowed

Commissioner of Income Tax, Delhi Vs Mahalaxmi Sugar Mills Co. Ltd.

Supreme Court Of India · AIR 1986 SC 2111 : (1986) 58 CTR 138 : (1986) 160 ITR 920 : (1986) JT 228 : (1986) 2 SCALE 166 : (1986) 3 SCC 544 : (1986) 3 SCR 150

Income Tax Act, 1922 — Section 14, 15, 16, 24, 24(1)

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Supreme Court15 Jul 1986dismissed

Commissioner of Agricultural Income Tax, Trivandrum Vs Kerala Estate Mooriad Chalapuram

Supreme Court Of India · AIR 1986 SC 1750 : (1986) 58 CTR 136 : (1986) 161 ITR 155 : (1986) JT 316 : (1986) 2 SCALE 10 : (1986) 3 SCC 584 : (1986) 3 SCR 161 : (1986) 2 UJ 515

Income Tax Act, 1922 — Section 10(2A)Income Tax Act, 1961 — Section 41(1)Kerala Agricultural Income Tax Act, 1950 — Section 3, 4, 5, 60(2)

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Supreme Court15 Jul 1986dismissed

Central Provinces Manganese Ore Co. Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · AIR 1987 SC 438 : (1986) 58 CTR 112 : (1986) 160 ITR 961 : (1986) JT 35 : (1986) 2 SCALE 41 : (1986) 3 SCC 461 : (1986) 3 SCR 140 : (1986) 2 UJ 676

Income Tax Act, 1961 — Section 139, 139(8), 143, 144, 192Income Tax Rules, 1962 — Rule 117A, 40, 40(1), 40(5)

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Supreme Court10 Jul 1986Allowed

Atul Glass Industries (Pvt.) Ltd. Vs Collector of Central Excise Hindustan Safety Glass Works Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 1730 : (1986) 10 ECC 1 : (1986) 25 ELT 473 : (1986) JT 41 : (1986) 2 SCALE 15 : (1986) 3 SCC 480 : (1986) 3 SCR 126 : (1986) 63 STC 322

Central Excises and Salt Act, 1944 — Section 35L

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Supreme Court21 May 1986dismissed

Superintendent and Remembrancer of Legal Affairs, West Bengal Vs Usha Ranjan Roy Choudhury and Another

Supreme Court Of India · AIR 1986 SC 1655 : (1986) CriLJ 1248 : (1986) 3 Crimes 11 : (1986) JT 363 : (1986) 1 SCALE 931 : (1986) SCC 190 Supp : (1986) 1 SCC 190 Supp : (1986) 3 SCR 113

Army Act, 1950 — Section 122Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1952 — Rule 3, 4Criminal Law (Amendment) Act, 1952 — Section 8(3)

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Supreme Court19 May 1986Dismissed

Shitla Prasad Shukla Vs State of U.P. and Others

Supreme Court Of India · AIR 1986 SC 1859 : (1986) JT 357 : (1986) 2 LLJ 298 : (1986) 1 SCALE 1311 : (1986) SCC 185 Supp : (1986) 1 SCC 185 Supp : (1986) 3 SCR 106

Uttar Pradesh Intermediate Education Act, 1921 — Section 16

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Supreme Court15 May 1986dismissed

State of Gujarat Vs Thakor Shri Pravinsinhji Bharatsinhji and Others

Supreme Court Of India · (1986) 1 SCALE 1268 : (1986) 3 SCC 329 : (1986) 3 SCR 99 : (1986) 2 UJ 4

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Supreme Court15 May 1986Allowed

Kashinath Dikshita Vs Union of India (UOI)and Others

Supreme Court Of India · AIR 1986 SC 2118 : (1986) 2 LLJ 468 : (1986) 1 SCALE 909 : (1986) 3 SCC 229 : (1986) 2 SLJ 278

Constitution of India, 1950 — Article 311(2)

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Supreme Court15 May 1986Disposed Of

Union of India (UOI) and Another Vs V.K. Singh

Supreme Court Of India · AIR 1987 SC 517 : (1986) LabIC 1816 : (1986) 2 LLJ 432 : (1986) 1 SCALE 1178 : (1986) 3 SCC 33

Administrative Service (Probation) Rules, 1954 — Rule 11(2), 12

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Supreme Court15 May 1986Allowed

Indo Afghan Chambers of Commerce and Another Vs Union of India (UOI) and Others Ishwarlal Prabhulal Parekh and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 1567 : (1986) 10 ECC 131 : (1986) 1 SCALE 1290 : (1986) 3 SCC 352 : (1986) 3 SCR 88 : (1986) 2 UJ 41

Constitution of India, 1950 — Article 32

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Supreme Court09 May 1986allowed

Om Parkash Maurya Vs U.P. Cooperative Sugar Factories Federation, Lucknow and Others

Supreme Court Of India · AIR 1986 SC 1844 : (1986) LabIC 1198 : (1986) 2 LLJ 145 : (1986) 1 SCALE 1211 : (1986) SCC 95 Supp : (1986) 1 SCC 95 Supp : (1986) 3 SCR 78 : (1986) 2 UJ 137

Uttar Pradesh Co-operative Societies Act, 1965 — Section 122(2)Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 17, 17(1), 18Uttar Pradesh Cooperative Sugar Factories Federation Servic

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Supreme Court09 May 1986allowed

Smt. Dhanwanti Vs D.D. Gupta

Supreme Court Of India · AIR 1986 SC 1184 : (1986) 1 SCALE 1109 : (1986) 3 SCC 1 : (1986) 3 SCR 18 : (1986) 2 UJ 92

Delhi Rent Control Act, 1958 — Section 21

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Supreme Court09 May 1986allowed

Harminder Singh Arora Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 1527 : (1986) 88 BOMLR 395 : (1986) 1 SCALE 1242 : (1986) 3 SCC 247 : (1986) 3 SCR 63 : (1986) 2 UJ 159

Constitution of India, 1950 — Article 14

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Supreme Court09 May 1986Allowed

Controller of Estate Duty, Gujarat-I, Ahmedabad Vs Smt. Mrudula Nareshchandra

Supreme Court Of India · AIR 1986 SC 1821 : (1986) 58 CTR 74 : (1987) 1 GLR 90 : (1986) 160 ITR 342 : (1986) 1 SCALE 1387 : (1986) SCC 357 Supp : (1986) 1 SCC 357 Supp : (1986) 3 SCR 45 : (1986) 2 UJ 209

Partnership Act, 1932 — Section 14, 15, 29

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Supreme Court09 May 1986Dismissed

Om Prakash Rana Vs Swarup Singh Tomar and Others

Supreme Court Of India · AIR 1986 SC 1672 : (1986) 1 SCALE 1320 : (1986) 3 SCC 118 : (1986) 3 SCR 1 : (1986) 3 SLJ 195 : (1986) 2 UJ 16

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(2)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 16

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