COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,373 of 2,992

Supreme Court14 Mar 1986dismissed

State of Gujarat Vs S. Tripathy and Others

Supreme Court Of India · AIR 1987 SC 479 : (1987) 35 BLJR 510 : (1987) 54 FLR 656 : (1986) 2 GLR 1391 : (1986) LabIC 1658 : (1986) 1 SCALE 376 : (1986) 2 SCC 373 : (1986) 1 UJ 554

Constitution of India, 1950 — Article 14, 16

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Supreme Court14 Mar 1986Dismissed

Umaji Keshao Meshram and Others Vs Radhikabai and Another

Supreme Court Of India · AIR 1986 SC 1272 : (1986) 88 BOMLR 432 : (1986) 1 SCALE 681 : (1986) SCC 401 Supp : (1986) 1 SCC 401 Supp : (1986) 1 SCR 731 : (1986) 2 UJ 319

Bombay High Court (Appellate Side) Rules, 1960 — Rule 18Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100A, 104, 122, 125Constitution of India, 1950 — Article 1, 1(2), 11, 132, 145

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Supreme Court14 Mar 1986Allowed

Doburg Lager Breweries Pvt. Ltd. Vs Dhariwal Bottle Trading Co. and Another

Supreme Court Of India · AIR 1986 SC 1547 : (1986) 88 BOMLR 338 : (1986) 60 CompCas 1028 : (1986) 2 CompLJ 119 : (1986) 1 SCALE 388 : (1986) 2 SCC 382 : (1986) 1 SCR 841 : (1986) 1 UJ 566

Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3, 4(1)

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Supreme Court14 Mar 1986Disposed Of

Employees of Engineers India Ltd. and Others Vs Engineers India Ltd. and Others

Supreme Court Of India · (1986) 1 LLJ 428 : (1986) 2 SCC 336

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Supreme Court13 Mar 1986Allowed

Kumari Suneeta Ramchandra Koyalamudy Vs State of Maharashtra and Another

Supreme Court Of India · AIR 1986 SC 1552 : (1986) 88 BOMLR 198 : (1986) MhLj 1037 : (1986) 1 SCALE 511 : (1986) 2 SCC 348 : (1986) 1 SCR 697 : (1986) 2 UJ 260

Constitution of India, 1950 — Article 14, 226

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Supreme Court13 Mar 1986

State of Maharashtra and Another Vs Basantibai Mohanlal Khetan and Others

Supreme Court Of India · AIR 1986 SC 1466 : (1986) 88 BOMLR 205 : (1986) MhLj 1009 : (1986) 1 SCALE 404 : (1986) 2 SCC 516 : (1986) 1 SCR 707 : (1986) 1 UJ 715

Constitution of India, 1950 — Article 14, 21, 31, 31Land Acquisition Act, 1894 — Section 23, 24Maharashtra Housing and Area Development Act, 1976 — Section 44(3), 44(4)

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Supreme Court12 Mar 1986Dismissed

Bakul Cashew Co. and Others Vs Sales Tax Officer Quilon and Another

Supreme Court Of India · AIR 1987 SC 2239 : (1986) 159 ITR 565 : (1986) 1 SCALE 380 : (1986) 2 SCC 365 : (1986) 1 SCR 610 : (1986) 62 STC 122 : (1986) 2 UJ 121

Kerala General Sales Tax Act, 1963 — Section 10, 10(1), 10(3)

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Supreme Court12 Mar 1986Disposed Of

Delhi Cloth and General Mills Co. Ltd. and Another Vs Rajasthan State Electricity Board and Another

Supreme Court Of India · AIR 1986 SC 1126 : (1986) 1 SCALE 416 : (1986) 2 SCC 431 : (1986) 1 SCR 633 : (1986) 2 UJ 390

Constitution of India, 1950 — Article 14, 19(1), 31(2), 32(2)Electricity (Supply) Act, 1948 — Section 49, 49, 49(1), 49(3)

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Supreme Court12 Mar 1986Allowed

United Commercial Bank Vs Municipal Corporation of Greater Bombay and Others

Supreme Court Of India · AIR 1986 SC 1016 : (1986) 1 SCALE 1295 : (1986) SCC 374 Supp : (1986) 1 SCC 374 Supp : (1986) 2 UJ 119

Bombay Municipal Corporation Act, 1888 — Section 212

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Supreme Court12 Mar 1986Allowed

Mohd. Salimuddin Vs Misri Lal and Another

Supreme Court Of India · AIR 1986 SC 1019 : (1986) 2 ARBLR 77 : (1986) 34 BLJR 472 : (1986) 99 LW 452 : (1986) 1 SCALE 362 : (1986) 2 SCC 378 : (1986) 1 SCR 622 : (1986) 2 UJ 25

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 3

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Supreme Court12 Mar 1986Dismissed

Indo-Aden Salt Mfg. and Trading Co. Pvt. Ltd. Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1986 SC 1857 : (1986) 88 BOMLR 202 : (1986) 58 CTR 9 : (1986) 159 ITR 624 : (1986) 1 JT 642 : (1986) 1 SCALE 555 : (1986) SCC 279 Supp : (1986) 1 SCC 279 Supp : (1986) 1 SCR 627 : (1986) 2 UJ 480

Income Tax Act, 1961 — Section 147, 256(2)

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Supreme Court12 Mar 1986Dismissed

M. Satyanarayana Vs State of Karnataka and Another

Supreme Court Of India · AIR 1986 SC 1162 : (1986) 1 SCALE 564 : (1986) 2 SCC 512 : (1986) 1 SCR 692 : (1986) 2 UJ 285

Constitution of India, 1950 — Article 133(1)Karnataka Medical Colleges (Selection of Candidates for Admission) Rules, 1984 — Rule 4

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Supreme Court11 Mar 1986Dismissed

Jagdish Parsad Vs Sachiv, Zila Ganna Committee, Muzaffarnagar and Another

Supreme Court Of India · AIR 1986 SC 1108 : (1986) 52 FLR 518 : (1986) 1 LLJ 513 : (1986) 1 SCALE 372 : (1986) 2 SCC 338 : (1986) 2 UJ 465

Uttar Pradesh Cane Co-operative Service Regulations, 1975 — Regulation 68

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Supreme Court11 Mar 1986Dismissed

Lalli alias Chiranjib Bhowmick Vs State of West Bengal

Supreme Court Of India · (1986) 10 ACR 294 : AIR 1986 SC 990 : (1986) CriLJ 1083 : (1986) 2 Crimes 670 : (1986) PLJR 33 : (1986) 1 SCALE 403 : (1986) 2 SCC 409

Penal Code, 1860 (IPC) — Section 201, 34, 396

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Supreme Court11 Mar 1986Allowed

Santosh Kumar and Others Vs Central Warehousing Corporation and Another

Supreme Court Of India · AIR 1986 SC 1164 : (1986) 99 LW 446 : (1986) MPLJ 648 : (1986) 1 SCALE 1265 : (1986) 2 SCC 343 : (1986) 1 SCR 603 : (1986) 2 UJ 56

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 25, 50(2)

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Supreme Court10 Mar 1986allowed

Om Prakash Vs Bhagwan Das

Supreme Court Of India · AIR 1986 SC 1643 : (1986) 1 SCALE 1278 : (1986) 2 SCC 428 : (1986) 1 SCR 598 : (1986) 2 UJ 287

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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Supreme Court10 Mar 1986Disposed Of

Suk Das Vs Union Territory of Arunachal Pradesh

Supreme Court Of India · (1986) 10 ACR 345 : AIR 1986 SC 991 : (1986) 34 BLJR 394 : (1986) CriLJ 1084 : (1986) 1 SCALE 368 : (1986) 2 SCC 401 : (1986) 1 SCR 590

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 34, 506

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Supreme Court10 Mar 1986Disposed Of