Supreme Court02 Apr 1986Allowed
Advocate-general of Bihar Vs High Court Judicature at Patna
Supreme Court Of India · AIR 1986 SC 1080 : (1986) 34 BLJR 496 : (1986) PLJR 23 : (1986) 2 SCC 577 : (1986) 2 UJ 50
COURT ARCHIVE
Supreme Court Of India judgments
59,834 judgments · page 2,372 of 2,992
Supreme Court02 Apr 1986Dismissed
Sonik Industries, Rajkot Vs Municipal Corporation of the City of Rajkot
Supreme Court Of India · AIR 1986 SC 151 : (1987) 1 GLR 250 : (1986) 1 SCALE 500 : (1986) 2 SCC 608 : (1986) 2 SCR 59 : (1986) 2 UJ 33
Bombay Municipal Boroughs Act, 1925 — Section 77
Supreme Court02 Apr 1986Dismissed
Vrajlal Manilal and Co. and Another Vs State of M.P. and Another
Supreme Court Of India · AIR 1986 SC 1085 : (1987) 11 ECC 253 : (1986) 1 SCALE 1113 : (1986) SCC 201 Supp : (1986) 1 SCC 201 Supp : (1986) 2 SCR 98 : (1986) 63 STC 1
Constitution Of India, 1950 — Article 14, 19(1)(g), 226, 227, 246, 286(3), 301, 302, 303, 304, 304(b)Madhya Pradesh General Sales Tax Act, 1958 — Section 1(2), 1(3), 2, 2(b), 2(d), 2(1), 4, 4(5), 6, 7, 8, 8(1), 10, 11Madhya Pradesh General Sales Tax (Amendment And Validation) Act, 1971 — Section 2, 2(i), 10, 11
Supreme Court01 Apr 1986allowed
Chenchu Rami Reddy and Another Vs Government of Andhra Pradesh and Others
Supreme Court Of India · AIR 1986 SC 1158 : (1986) 99 LW 454 : (1986) 1 SCALE 652 : (1986) 3 SCC 391 : (1986) 1 SCR 989
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 74(1)
Supreme Court01 Apr 1986Dismissed
Comptroller and Auditor-general of India, Gian Prakash, New Delhi and Another Vs K.S. Jagannathan and Another
Supreme Court Of India · AIR 1987 SC 537 : (1986) 1 SCALE 1077 : (1986) 2 SCC 679 : (1986) 2 SCR 17 : (1986) 2 SLJ 1
Constitution of India, 1950 — Article 136, 142, 148(5), 16, 16(1)
Supreme Court01 Apr 1986Dismissed
Jayantrao Amratrao Pradhan Vs Parthasarthy, Collector of Kaira District and Others
Supreme Court Of India · AIR 1986 SC 2153 : (1986) JT 333 : (1986) 1 SCALE 644 : (1986) 3 SCC 507 : (1986) 2 SCR 1 : (1986) 2 UJ 353
Bombay Hereditary Offices Act, 1874 — Section 4Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 133, 226
Supreme Court31 Mar 1986dismissed
Cantonment Board, Dehu Road and Another Vs Mahindra Owen Ltd. and Another
Supreme Court Of India · AIR 1986 SC 1114 : (1986) 88 BOMLR 344 : (1986) 1 SCALE 633 : (1986) SCC 301 Supp : (1986) 1 SCC 301 Supp : (1986) 1 SCR 961 : (1986) 2 UJ 37
Constitution of India, 1950 — Article 133(1), 226
Supreme Court20 Mar 1986Disposed Of
Sodhi Transport Co. and others Vs State of U.P. and others
Supreme Court Of India · AIR 1986 SC 1099 : (1986) 1 SCALE 489 : (1986) 2 SCC 486 : (1986) 1 SCR 939 : (1986) 62 STC 381 : (1986) 2 UJ 147
Constitution of India, 1950 — Article 19(1), 301, 32Evidence Act, 1872 — Section 112, 113, 4, 41Uttar Pradesh Sales Tax Act, 1948 — Section 28, 28B
Supreme Court19 Mar 1986Allowed
Indravadan H. Shah Vs State of Gujarat and Another
Supreme Court Of India · AIR 1986 SC 1035 : (1986) 2 GLR 426 : (1986) 2 LLJ 166 : (1986) 1 SCALE 456 : (1986) SCC 254 Supp : (1986) 1 SCC 254 Supp : (1986) 1 SCR 926 : (1986) 3 SLJ 221 : (1986) 2 UJ 10
Constitution of India, 1950 — Article 14, 16Gujarat Judicial Services Recruitment Rules, 1961 — Rule 6(4)(i)
Supreme Court19 Mar 1986Dismissed
Commissioner of Income Tax, Orissa Vs Orissa Corporation P. Ltd.
Supreme Court Of India · AIR 1986 SC 1849 : (1986) 52 CTR 138
Income Tax Act, 1961 — Section 256(2)
Supreme Court19 Mar 1986Dismissed
NIRANJAN and CO. P. LTD. Vs COMMISSIONER OF Income Tax, WEST BENGAL, AND OTHERS.
Supreme Court Of India · (1986) 52 CTR 270 : (1986) 159 ITR 153 : (1986) SCC 272 Supp
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
Supreme Court19 Mar 1986Dismissed
Commissioner of Income Tax, U.P., Lucknow Vs J.K. Hosiery Factory, Kanpur
Supreme Court Of India · (1986) 52 CTR 142 : (1986) 159 ITR 85 : (1986) 1 SCALE 471 : (1986) SCC 104 Supp : (1986) 1 SCR 907 : (1986) 2 UJ 128
Income Tax Act, 1922 — Section 10(2), 2(2), 24(1), 24(2)Income Tax Act, 1961 — Section 23(5), 24, 32(2), 71, 75(2)
Supreme Court19 Mar 1986dismissed
Commissioner of Income Tax, Orissa Vs Orissa Corporation (P) Ltd.
Supreme Court Of India · (1986) 62 CLT 129 : (1986) 159 ITR 78 : (1986) 1 SCALE 446 : (1986) SCC 110 Supp : (1986) 1 SCR 979 : (1986) 2 UJ 132
Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 131, 256(2), 271(1), 274(2)
Supreme Court18 Mar 1986allowed
Om Prakash Shukla Vs Akhilesh Kumar Shukla and Others
Supreme Court Of India · AIR 1986 SC 1043 : (1986) LabIC 796 : (1986) 1 SCALE 475 : (1986) SCC 285 Supp : (1986) 1 SCC 285 Supp : (1986) 1 SCR 855 : (1986) 3 SLJ 235 : (1986) 2 UJ 184
Constitution of India, 1950 — Article 309, 313, 372Uttar Pradesh Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 10, 11, 11, 12, 9Uttar Pradesh Subordinate Offices Ministerial Staff (Direct Recruitme
Supreme Court18 Mar 1986Allowed
Chunni Lal Parshadi Lal Vs Commissioner of Sales Tax, U.P., Lucknow
Supreme Court Of India · AIR 1986 SC 1966 : (1986) 1 SCALE 1365 : (1986) 2 SCC 501 : (1986) 1 SCR 891 : (1986) 62 STC 112 : (1986) 2 UJ 176
Uttar Pradesh Sales Tax Act, 1948 — Section 3AA, 3AA(1), 3AA(2), 3AA(3)Uttar Pradesh Sales Tax Rules, 1948 — Rule 12A
Supreme Court18 Mar 1986Dismissed
Commissioner of Income Tax, Madras Vs Shivakami Co. Pvt. Ltd.
Supreme Court Of India · (1986) 2 CompLJ 233 : (1986) 52 CTR 108 : (1986) 159 ITR 71 : (1986) 1 SCALE 451 : (1986) 2 SCC 418 : (1986) 1 SCR 881 : (1986) 2 UJ 96
Income Tax Act, 1922 — Section 12Income Tax Act, 1961 — Section 52
Supreme Court18 Mar 1986dismissed
Associated Tanners, Vizianagaram, Andhra Pradesh Vs Commercial Tax Officer, Vizianagaram, Andhra Pradesh and Others
Supreme Court Of India · AIR 1987 SC 1922 : (1986) 2 SCC 479 : (1986) 1 SCR 969 : (1986) 62 STC 1 : (1986) 2 UJ 108
Central Sales Tax Act, 1956 — Section 14, 8(2)Constitution of India, 1950 — Article 303, 304
Supreme Court17 Mar 1986Disposed Of
Gupteshwar Nath Ojha and Another Vs State of Bihar
Supreme Court Of India · (1986) 10 ACR 338 : AIR 1986 SC 1649 : (1986) 34 BLJR 369 : (1986) 1 CompLJ 1242 : (1986) CriLJ 1242 : (1986) 2 Crimes 364 : (1986) PLJR 40 : (1986) 1 SCALE 547 : (1986) 2 SCC 589
Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302
Supreme Court17 Mar 1986dismissed
Eqbal Baig Vs State of Andhra Pradesh
Supreme Court Of India · (1986) 10 ACR 320 : AIR 1987 SC 923 : (1986) 34 BLJR 398 : (1987) CriLJ 838 : (1986) 2 Crimes 676 : (1986) 1 SCALE 534 : (1986) 2 SCC 476 : (1986) ShimLC 251
Supreme Court17 Mar 1986Allowed
Bihar State Electricity Board and Another Vs Nand Kishore Tamakhuwala
Supreme Court Of India · (1986) 10 ACR 296 : AIR 1986 SC 1653 : (1986) 34 BLJR 434 : (1986) CriLJ 1246 : (1986) PLJR 34 : (1986) 1 SCALE 543 : (1986) 2 SCC 414
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 1910 — Section 42, 50Penal Code, 1860 (IPC) — Section 166, 425, 427