COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,368 of 2,992

Supreme Court09 May 1986Disposed Of

Commissioner of Income Tax, Calcutta Vs Biju Patnaik

Supreme Court Of India · AIR 1986 SC 1428 : (1986) 58 CTR 65 : (1986) 160 ITR 674 : (1986) 1 SCALE 885 : (1986) 3 SCC 310 : (1986) 3 SCR 26

Income Tax Act, 1961 — Section 256(2)Companies Act, 1956 — Section 397, 398, 402, 403

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Supreme Court08 May 1986Dismissed

Commissioner of Income Tax, Bombay Vs H. Holck Larsen

Supreme Court Of India · AIR 1986 SC 695 : AIR 1986 SC 1695 : (1986) 2 CompLJ 219 : (1986) 160 ITR 67 : (1986) JT 341 : (1986) 1 SCALE 1340 : (1986) 3 SCC 364 : (1986) 2 SCR 1072 : (1986) 2 UJ 264

Companies Act, 1956 — Section 81

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Supreme Court08 May 1986Disposed Of

Arun Damka Vs Additional Inspector-general of Police and Another

Supreme Court Of India · AIR 1986 SC 1497 : (1986) 2 LLJ 302 : (1986) 1 SCALE 796 : (1986) 3 SCC 696 : (1986) 2 SCR 1101 : (1986) 2 SLJ 263 : (1986) 2 UJ 89

Constitution of India, 1950 — Article 226, 227, 311(2)

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Supreme Court08 May 1986Disposed Of

Fakirbhai Fulabhai Solanki Vs Presiding Officer and Another

Supreme Court Of India · AIR 1986 SC 1168 : (1986) 52 FLR 688 : (1986) 2 GLR 1321 : (1986) JT 394 : (1986) LabIC 879 : (1986) 2 LLJ 124 : (1986) 1 SCALE 1191 : (1986) 3 SCC 131 : (1986) 2 SCR 1059 : (1986) 2 SLJ 150 : (1986) 2 UJ 101

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 33(1), 33(3), 33A

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Supreme Court08 May 1986Dismissed

Chaganti Satyanarayana and Others Vs State of Andhra Pradesh

Supreme Court Of India · (1986) 10 ACR 521 : AIR 1986 SC 2130 : (1986) 34 BLJR 609 : (1986) 2 Crimes 678 : (1986) 1 SCALE 1037 : (1986) 3 SCC 141 : (1986) 2 SCR 1128

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 167(5), 173

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Supreme Court08 May 1986Allowed

Indian Oil Corporation Vs Income Tax Officer, Calcutta and Others

Supreme Court Of India · AIR 1987 SC 1897 : (1986) 58 CTR 83 : (1986) 159 ITR 956 : (1986) 1 SCALE 1022 : (1986) 3 SCC 409 : (1986) 2 SCR 1107 : (1986) 2 UJ 249

Income Tax Act, 1922 — Section 34, 34(1)Income Tax Act, 1961 — Section 147, 147(1), 148

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Supreme Court07 May 1986Dismissed

N.M. Nageshwaramma and Others Vs State of Andhra Pradesh and Another

Supreme Court Of India · AIR 1986 SC 1188 : (1986) 1 SCALE 1198 : (1986) SCC 166 Supp : (1986) 1 SCC 166 Supp

Andhra Pradesh Education Act, 1982 — Section 2(33), 20(1), 20(2), 20(3), 21Constitution of India, 1950 — Article 226, 32

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Supreme Court07 May 1986Dismissed

Bira Kishore Naik Vs Coal India Ltd. and Others

Supreme Court Of India · AIR 1986 SC 2123 : (1986) LabIC 1944 : (1986) 2 LLJ 139 : (1986) 1 SCALE 1300 : (1986) 3 SCC 338 : (1986) 2 SCR 1044 : (1986) 2 UJ 293

Coal Mines (Nationalisation) Act, 1973 — Section 14, 3(3)Coal Mines (Taking Over of Management) Act, 1973 — Section 2, 3(2), 3(5)Constitution of India, 1950 — Article 21, 32

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Supreme Court07 May 1986Allowed

Jarnail Singh and Others Vs State of Punjab and Others

Supreme Court Of India · AIR 1986 SC 1626 : (1986) 2 LLJ 268 : (1986) 1 SCALE 1009 : (1986) 3 SCC 277 : (1986) 2 SCR 1022 : (1986) 2 SLJ 157 : (1986) 2 UJ 235

Constitution of India, 1950 — Article 14, 16, 311, 311(2)

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Supreme Court06 May 1986Dismissed

K.N. Oil Industries (M/s) and Another Vs State of M.P. and Others

Supreme Court Of India · (1986) 05 SC CK 0031

Constitution of India, 1950 — Article 32

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Supreme Court06 May 1986Allowed

Sushil Kumar Yadunath Jha Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 1636 : (1986) LabIC 1105 : (1986) 1 LLJ 7 : (1986) 1 SCALE 1262 : (1986) 3 SCC 325 : (1986) 2 UJ 387

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Supreme Court06 May 1986allowed

Mumbai Mazdoor Sabha Vs Bennet Coleman and Co. Ltd. and Others

Supreme Court Of India · AIR 1986 SC 1621 : (1986) LabIC 1064 : (1986) 2 LLJ 130 : (1986) 1 SCALE 1231 : (1986) SCC 171 Supp : (1986) 1 SCC 171 Supp : (1986) 2 SCR 1008

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 11, 19, 19(1), 3(11), 9

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Supreme Court05 May 1986Dismissed

Andhra Re-rolling Works, Hyderabad Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 1964 : (1986) 9 ECC 282 : (1986) ECR 344 : (1986) 25 ELT 3 : (1986) JT 322 : (1986) 1 SCALE 1208 : (1986) SCC 263 Supp : (1986) 2 SCR 1001 : (1987) 64 STC 139 : (1986) 2 UJ 279

Central Excise Rules, 1944 — Rule 10, 10A

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Supreme Court05 May 1986Allowed

Madras Bangalore Transport Co. (West) Vs Inder Singh and Others

Supreme Court Of India · AIR 1986 SC 1564 : (1986) 1 SCALE 989 : (1986) 3 SCC 62 : (1986) 2 UJ 498

Delhi Rent Control Act, 1958 — Section 14(1)

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Supreme Court02 May 1986Dismissed

Bachi Ram Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 999 : (1986) LabIC 859 : (1986) 2 LLJ 294 : (1986) 1 SCALE 1272 : (1986) SCC 179 Supp : (1986) 1 SCC 179 Supp : (1986) 2 UJ 579

Constitution of India, 1950 — Article 226, 309National Cooperative Development Corporation Service Regulations, 1975 — Regulation 12

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Supreme Court02 May 1986Dismissed

T.K. Patel and Others Vs J.S. Rama and Others

Supreme Court Of India · (1986) 2 LLJ 506 : (1986) 1 SCALE 904 : (1986) 4 SCC 12 : (1986) 2 UJ 523

Constitution of India, 1950 — Article 14, 16, 309

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Supreme Court02 May 1986Disposed Of

center for Legal Research and Another Vs State of Kerala

Supreme Court Of India · AIR 1986 SC 2195 : AIR 1986 SC 1322 : (1986) 1 SCALE 907 : (1986) 2 SCC 706 : (1986) 2 UJ 445

Constitution of India, 1950 — Article 39A

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Supreme Court02 May 1986Allowed

Sawai Singh Vs State of Rajasthan

Supreme Court Of India · AIR 1986 SC 995 : (1978) LabIC 964 : (1986) 2 LLJ 390 : (1986) 1 SCALE 1282 : (1986) 3 SCC 454 : (1986) 2 SCR 957 : (1986) 2 SLJ 265 : (1986) 2 UJ 605 : (1986) 2 WLN 606

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Supreme Court02 May 1986Disposed Of

Commissioner of Income Tax, Bombay Vs Vanaz Engineering (P) Ltd., Bombay

Supreme Court Of India · AIR 1987 SC 1143 : (1986) 58 CTR 51 : (1986) 162 ITR 876 : (1986) JT 325 : (1986) 1 SCALE 978 : (1986) SCC 266 Supp : (1986) 1 SCC 266 Supp : (1986) 2 SCR 951

Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 28, 29, 37(1), 40A(7)

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Supreme Court02 May 1986Allowed

Ram Chander Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 1173 : (1986) 2 LLJ 334 : (1986) 1 SCALE 998 : (1986) 3 SCC 103 : (1986) 2 SCR 980 : (1986) 2 SLJ 249

Constitution of India, 1950 — Article 226, 311, 311(2)Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 18, 22(2)Government of India Act, 1935 — Section 240(3)

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