Supreme Court Of India Judgments

Supreme Court10 Apr 1986Dismissed

Commissioner of Sales Tax, U.P. Vs Auriaya Chamber of Commerce, Allahabad

Supreme Court Of India · AIR 1986 SC 1556 : (1986) 25 ELT 687 : (1987) 167 ITR 458 : (1986) 1 SCALE 1068 : (1986) 3 SCC 50 : (1986) 2 SCR 430 : (1986) 62 STC 327

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 265, 286(1), 96Contract Act, 1872 — Section 72

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Supreme Court10 Apr 1986Disposed Of

K.N. Oil Industries and Others Vs Secretary to the Ministry of Forest, Bhopal and Others The State of M.P. Vs Sal Udyog (P) Ltd. and Others

Supreme Court Of India · (1986) 1 SCALE 558(1) : (1986) SCC 353 Supp : (1986) 2 UJ 381

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Supreme Court10 Apr 1986Dismissed

Rojasara Ramjibhai Dahyabhai Vs Jani Narottamdas Lallubhai (Dead) by Lrs and Another

Supreme Court Of India · AIR 1988 SC 1912 : (1987) 1 GLR 239 : (1988) 1 SCALE 566 : (1986) 3 SCC 301 : (1986) 3 SCC 300 : (1986) 2 SCR 447 : (1986) 2 UJ 346

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Limitation Act, 1963 — Article 113Specific Relief Act, 1963 — Section 13

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Supreme Court10 Apr 1986

Ex-Capt. A.S. Parmar and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 1986 SC 1183 : (1986) LabIC 894 : (1986) 1 SCALE 1257 : (1986) SCC 283 Supp : (1986) 1 SCC 283 Supp

Punjab Government National Emergency (Concession) Rules, 1965 — Rule 2, 4

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Supreme Court10 Apr 1986Disposed Of

Maiku Vs Vilayat Hussain through Lrs

Supreme Court Of India · AIR 1986 SC 1645 : (1986) 1 SCALE 1033 : (1986) 2 SCC 554 : (1986) 2 SCR 461 : (1986) 2 UJ 452

Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7

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Supreme Court09 Apr 1986Disposed Of

Chaitanya Kumar and Others Vs State of Karnataka and Others

Supreme Court Of India · AIR 1986 SC 825 : (1986) 1 SCALE 1099 : (1986) 2 SCC 594 : (1986) 2 SCR 409 : (1986) 2 UJ 371

Karnataka Excise (Bottling of Liquors) Rules, 1967 — Rule 10, 11, 12, 13, 14Karnataka Excise Act, 1965 — Section 10, 11, 12, 13, 14

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Supreme Court09 Apr 1986Allowed

Karam Chand Thapar and Bros. Private Ltd. Vs A.B. Gujral

Supreme Court Of India · AIR 1986 SC 1202 : (1986) 1 SCALE 627 : (1986) 3 SCC 334 : (1986) 2 UJ 368

West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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Supreme Court08 Apr 1986Allowed

J.P. Sharma Vs Vinod Kumar Jain and Others

Supreme Court Of India · AIR 1986 SC 833 : (1986) 2 CompLJ 1 : (1986) CriLJ 917 : (1986) 2 Crimes 1 : (1986) 1 SCALE 859 : (1986) 3 SCC 67 : (1986) 2 SCR 388

Criminal Procedure Code, 1973 (CrPC) — Section 205, 319, 482Imports and Exports (Control) Act, 1947 — Section 5Penal Code, 1860 (IPC) — Section 120B, 405, 406

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Supreme Court06 Apr 1986Dismissed

Central Inland Water Transport Corporation Limited and Another Vs Brojo Nath Ganguly and Another Central Inland Water Transport Corporation Limited and Another Vs Tarun Kanti Sengupta and Another

Supreme Court Of India · AIR 1986 SC 1571 : (1986) 3 CompLJ 1 : (1986) LabIC 1312 : (1986) 2 LLJ 171 : (1986) 1 SCALE 799 : (1986) 3 SCC 156 : (1986) 2 SCR 278 : (1986) 2 SLJ 320

Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 11, 9Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 1, 12, 13, 14, 15

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Supreme Court06 Apr 1986Allowed

Nidamarti Maheshkumar Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1986 SC 1362 : (1986) 88 BOMLR 251 : (1986) 1 JT 501 : (1986) 1 SCALE 967 : (1986) 2 SCC 534 : (1986) 2 SCR 230 : (1986) 2 UJ 434

Constitution of India, 1950 — Article 14

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Supreme Court06 Apr 1986Allowed

G.K. Dudani and Others Vs S.D. Sharma and Others State of Gujarat Vs S.D. Sharma and Others

Supreme Court Of India · AIR 1986 SC 1455 : (1987) 1 GLR 70 : (1986) LabIC 1454 : (1986) 1 SCALE 1374 : (1986) SCC 239 Supp : (1986) 1 SCC 239 Supp : (1986) 2 SCR 250

Bombay Civil Services Rules, 1959 — Rule 8, 9(8), 9(43), 9(56)Civil Procedure Code, 1908 (CPC) — Section 11, 141Constitution of India, 1950 — Article 1, 16, 226, 3

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Supreme Court04 Apr 1986allowed

Union Carbide India Limited Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 1097 : (1986) 8 ECC 185 : (1986) 24 ELT 169 : (1987) 165 ITR 1 : (1986) 1 JT 453 : (1986) 1 SCALE 530 : (1986) 2 SCC 547 : (1986) 2 SCR 162 : (1987) 64 STC 444 : (1986) 2 UJ 449

Central Excises and Salt Act, 1944 — Section 3

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Supreme Court04 Apr 1986Disposed Of

National Textile Corpn. Ltd. Vs Sitaram Mills Ltd. and Others

Supreme Court Of India · AIR 1986 SC 1234 : (1986) 88 BOMLR 662 : (1987) 61 CompCas 373 : (1986) 2 CompLJ 261 : (1986) 1 SCALE 657 : (1986) SCC 117 Supp : (1986) 1 SCC 117 Supp : (1986) 2 SCR 187

Companies Act, 1956 — Section 149(2A)Constitution of India, 1950 — Article 39Income Tax (Amendment) Act, 1961 — Section 2(13)

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Supreme Court04 Apr 1986Disposed Of

Konkan Trading Company Vs Suresh Govind Kamat Tarkar and Others

Supreme Court Of India · AIR 1986 SC 1009 : (1986) 99 LW 458 : (1986) MhLj 512 : (1986) MPLJ 505 : (1986) 1 SCALE 462 : (1986) 2 SCC 424 : (1986) 2 SCR 182 : (1986) 2 UJ 8

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 148Partnership Act, 1932 — Section 69

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Supreme Court04 Apr 1986Allowed

Bharat Singh Vs Management of New Delhi Tuberculosis center, New Delhi and Others

Supreme Court Of India · AIR 1986 SC 842 : (1986) 52 FLR 621 : (1986) LabIC 850 : (1986) 2 LLJ 217 : (1986) 1 SCALE 637 : (1986) 2 SCC 614 : (1986) 2 SCR 169 : (1986) 3 SLJ 63 : (1986) 2 UJ 339

Industrial Disputes Act, 1947 — Section 17B

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Supreme Court04 Apr 1986Allowed

Geep Industrial Syndicate Ltd. Vs Central Government and Others

Supreme Court Of India · (1987) 13 ECC 31 : (1987) 31 ELT 865 : (1986) 1 SCALE 533 : (1986) 2 SCC 552

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Supreme Court04 Apr 1986Disposed Of

Principal, Rajni Parekh Arts, K.B. Commerce and B.C.J. Science College, Khambhat and Another Vs Mahendra Ambalal Shah

Supreme Court Of India · AIR 1986 SC 1074 : (1986) CriLJ 869 : (1986) 1 GLR 634 : (1986) JT 474 : (1986) 2 LLJ 310 : (1986) 1 SCALE 620 : (1986) 2 SCC 560

Penal Code, 1860 (IPC) — Section 161, 408, 467, 477

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Supreme Court03 Apr 1986Disposed Of

Union of India (UOI) Vs Kanti Lal Chunilal and Others

Supreme Court Of India · AIR 1987 SC 1410 : (1987) 11 ECC 1 : (1986) ECR 273 : (1986) 26 ELT 289 : (1987) 2 GLR 1333 : (1986) 1 SCALE 1355 : (1986) SCC 345 Supp : (1986) 1 SCC 345 Supp

Central Excises and Salt Act, 1944 — Section 4(4)

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Supreme Court03 Apr 1986Allowed

S.G. Chemicals and Dyes Trading Employees'' Union Vs S.G. Chemicals and Dyes Trading Limited and Another

Supreme Court Of India · (1986) 52 FLR 661 : (1986) LabIC 863 : (1986) 1 LLJ 490 : (1986) 1 SCALE 1048 : (1986) 2 SCC 624 : (1986) 2 SCR 126 : (1986) 3 SLJ 29

Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 18, 25Labour Practices Act, 1971 — Section 25

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Supreme Court02 Apr 1986allowed

M. Duraiswamy Vs Sri Murugan Bus Service and Others

Supreme Court Of India · AIR 1986 SC 1980 : (1986) JT 518 : (1986) 99 LW 468 : (1986) 1 SCALE 515 : (1986) SCC 1 Supp : (1986) 1 SCC 1 Supp : (1986) 2 SCR 68 : (1986) 2 UJ 220

Motor Vehicles Act, 1939 — Section 45, 57(3), 57(4), 57(5), 57(6)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 163A, 163B, 208

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