Supreme Court10 Mar 1986Disposed Of
M.C. Mehta and another (II) Vs Union of India and others
Supreme Court Of India · AIR 1987 SC 982 : (1986) 1 SCALE 397 : (1986) 2 SCC 325
COURT ARCHIVE
Supreme Court Of India judgments
59,834 judgments · page 2,374 of 2,992
Supreme Court07 Mar 1986Dismissed
Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs Andhra Pradesh State Road Transport Corporation, Hyderabad
Supreme Court Of India · AIR 1986 SC 1054 : (1986) 15 ITR 1 : (1986) 1 SCALE 353 : (1986) 2 SCC 391 : (1986) 1 SCR 570
Constitution of India, 1950 — Article 289(1)Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11, 11(1), 261
Supreme Court07 Mar 1986Dismissed
Nebha and Co. and Others Vs State of Gujarat and Others
Supreme Court Of India · (1986) 2 GLR 1417 : (1986) 1 SCALE 314 : (1986) 2 SCC 319
Bombay Prohibition Act, 1949 — Section 12, 13, 24A, 59AAConstitution of India, 1950 — Article 19(1), 301Gujarat Article Unfit for Use as Intoxicating Liquor (Manufacture and Import) Regulation Rules, 1966 — Rule 11,
Supreme Court07 Mar 1986
Ashok Kumar Mittal Vs Maruti Udyog Ltd. and another Voice (Voluntary Organisation in the Interest of Consumers'' Education) and another Vs Maruti Udyog Ltd. and another
Supreme Court Of India · AIR 1986 SC 1923 : (1986) 99 LW 460 : (1986) 1 SCALE 326 : (1986) 2 SCC 293 : (1986) 1 SCR 585 : (1986) 1 UJ 551
Constitution of India, 1950 — Article 12
Supreme Court07 Mar 1986
Gulam Abbas and Others Vs State of U.P. and Others
Supreme Court Of India · AIR 1986 SC 1017 : (1986) 1 SCALE 336 : (1986) SCC 487 Supp : (1986) 1 SCC 487 Supp : (1986) 2 UJ 282
Supreme Court07 Mar 1986Dismissed
Brij Bhushan and Others Vs State of Jammu and Kashmir and Others
Supreme Court Of India · AIR 1986 SC 1003 : (1986) 1 SCALE 328 : (1986) 2 SCC 354
Constitution of India, 1950 — Article 14, 19(1)
Supreme Court05 Mar 1986Dismissed
D.K. Trivedi and Sons and Others Vs State of Gujarat and Others Ambalal Manibhai Patel and Others Vs State of Gujarat and Others
Supreme Court Of India · AIR 1986 SC 1323(1) : (1986) 2 GLR 1250 : (1986) 1 SCALE 1133 : (1986) SCC 20 Supp : (1986) 1 SCC 20 Supp : (1986) 1 SCR 479 : (1986) 2 UJ 301
Bombay Minor Minerals Extraction Rules, 1955 — Rule 18(1)Constitution of India, 1950 — Article 14, 19(1)General Clauses Act, 1897 — Section 21, 8(1)
Supreme Court05 Mar 1986Allowed
Ambalal Manibhai Patel Vs State of Gujarat
Supreme Court Of India · AIR 1986 SC 1620 : (1989) 2 SCC 362 Supp
Constitution of India, 1950 — Article 19(1)(g), 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15(1)
Supreme Court05 Mar 1986Disposed Of
Raj Parkash Chemicals Ltd. and Another Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1986 SC 1021 : (1986) 88 BOMLR 322 : (1986) 10 ECC 112 : (1987) 30 ELT 45 : (1986) 1 SCALE 297 : (1986) 2 SCC 297 : (1986) 1 SCR 448
Imports and Exports (Control) Act, 1947 — Section 3
Supreme Court04 Mar 1986Dismissed
S. Thenappa Chettiar and Others Vs State of Tamil Nadu
Supreme Court Of India · AIR 1986 SC 1117 : (1986) 1 SCALE 283 : (1986) 2 SCC 275 : (1986) 1 SCR 421 : (1986) 1 UJ 529
Constitution of India, 1950 — Article 14, 19, 31, 31A
Supreme Court04 Mar 1986Allowed
Delhi Cloth and General Mills Co. Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1986 SC 856 : (1986) 9 ECC 56 : (1986) 6 ECR 553 : (1986) 24 ELT 175 : (1986) 1 SCALE 293 : (1986) 2 SCC 288 : (1986) 1 SCR 440 Supp : (1986) 1 SCR 440 : (1986) 2 UJ 290
Central Excise Rules, 1944 — Rule 173CCentral Excises and Salt Act, 1944 — Section 4Essential Commodities Act, 1955 — Section 2, 4
Supreme Court27 Feb 1986Disposed Of
Atam Prakash Vs State of Haryana and Others
Supreme Court Of India · AIR 1986 SC 859 : (1986) 1 SCALE 260 : (1986) 2 SCC 249 : (1986) 1 SCR 399 : (1986) ShimLC 132 : (1986) 1 UJ 642
Constitution of India, 1950 — Article 14, 15, 19(1), 32, 39Punjab Pre-emption Act, 1913 — Section 15
Supreme Court26 Feb 1986Allowed
Girdhari Lal and Sons Vs Balbir Nath Mathur and Others
Supreme Court Of India · AIR 1986 SC 1499 : (1986) 1 SCALE 272 : (1986) 2 SCC 237 : (1986) 1 SCR 383
Delhi Rent Control Act, 1958 — Section 17, 18
Supreme Court24 Feb 1986Allowed
Guru Prashad Vs Union of India (UOI) and Others
Supreme Court Of India · (1987) JLJ 164
Supreme Court24 Feb 1986Allowed
Mrs. Mary Roy and Others Vs State of Kerala and Others
Supreme Court Of India · AIR 1986 SC 1011 : (1986) 23 KLJ 253 : (1986) 1 SCR 371
Constitution of India, 1950 — Article 14
Supreme Court20 Feb 1986Allowed
State of West Bengal and Others Vs Calcutta Hardware Stores and Others
Supreme Court Of India · AIR 1986 SC 614 : (1988) 1 SCALE 256 : (1986) 2 SCC 203 : (1986) 1 SCR 364 : (1986) 1 UJ 702
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 420
Supreme Court19 Feb 1986Disposed Of
Employees of Engineers India Ltd. and Others Vs Engineers India Ltd. and Others
Supreme Court Of India · (1986) 1 LLJ 430 : (1986) 2 SCALE 678 : (1986) 2 SCC 234
Supreme Court18 Feb 1986Dismissed
Controller of Estate Duty, A.P. Vs Godavari Bai
Supreme Court Of India · AIR 1986 SC 631 : (1986) 51 CTR 336 : (1986) 158 ITR 683 : (1986) 1 SCALE 236 : (1986) 2 SCC 264 : (1986) 1 SCR 348 : (1986) 2 UJ 457
Estate Duty Act, 1953 — Section 10Transfer of Property Act, 1882 — Section 130, 137
Supreme Court17 Feb 1986
M.C. Mehta and Another Vs Union of India (UOI) and Others Shriram Foods and Fertiliser Industries and Another Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1987 SC 965 : (1986) 1 CompLJ 251 : (1986) 1 SCALE 199 : (1987) 1 SCC 131 Supp : (1986) 2 SCC 176 : (1986) 1 SCR 312
Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 133(1)
Supreme Court14 Feb 1986Allowed
State Bank of India Vs Saksaria Sugar Mills Ltd. and Others
Supreme Court Of India · AIR 1986 SC 868 : (1986) 2 ARBLR 14 : (1986) 1 CompLJ 297 : (1986) 1 SCALE 244 : (1986) 2 SCC 145 : (1986) 1 SCR 290 : (1986) 1 UJ 742
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Contract Act, 1872 — Section 128Sugar Undertakings (Taking Over of Management) Act, 1978 — Section 7(1), 7(4)