COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,375 of 2,992

Supreme Court14 Feb 1986Dismissed

Shivaji Atmaji Sawant Vs State of Maharashtra and Others Namdeo Jairam Velankar Vs State of Maharashtra and Another

Supreme Court Of India · AIR 1986 SC 617 : (1986) 88 BOMLR 151 : (1986) 52 FLR 474 : (1986) LabIC 585 : (1986) 1 LLJ 358 : (1986) 1 SCALE 193 : (1986) 2 SCC 112 : (1986) 1 SCR 300 : (1986) 1 SLJ 358

Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 11, 17, 17(1)Bombay Police Act, 1951 — Section 25(1), 27Constitution of India, 1950 — Article 309, 310, 311, 311(2), 33

Supreme Court14 Feb 1986Dismissed

General Manager, Security Paper Mill, Hoshangabad Vs R.S. Sharma and Others

Supreme Court Of India · AIR 1986 SC 954 : (1986) 52 FLR 358 : (1987) JLJ 134 : (1986) LabIC 667 : (1986) 1 LLJ 432 : (1986) 1 SCALE 231 : (1986) 2 SCC 151 : (1986) 1 SCR 281 : (1986) 2 UJ 198

Industrial Disputes Act, 1947 — Section 12, 18(1), 18(3), 19(2)

Supreme Court13 Feb 1986Allowed

Capt. Virendra Kumar through his wife Vs Chief of The Army Staff, New Delhi Capt. Virendra Kumar Vs Chairman, Disciplinary Committee, Bar Council of India and Others

Supreme Court Of India · AIR 1986 SC 1060 : (1986) CriLJ 848 : (1986) 2 Crimes 353 : (1986) 1 SCALE 219 : (1986) 2 SCC 217

Advocates Act, 1961 — Section 35, 38Army Act, 1950 — Section 104, 105, 106, 38, 39

Supreme Court13 Feb 1986Allowed

Collectors of 24 Parganas and Others Vs Lalit Mohan Mullick and Others

Supreme Court Of India · AIR 1986 SC 622 : (1986) 1 SCALE 177 : (1986) 2 SCC 138 : (1986) 1 SCR 271 : (1986) 1 UJ 499

Land Acquisition Act, 1894 — Section 4West Bengal Land Development and Planning Act, 1948 — Section 2, 4, 8(1)

Supreme Court12 Feb 1986Disposed Of

Raghunath Laxman Makadwada Vs State of Maharashtra

Supreme Court Of India · AIR 1986 SC 1070 : (1986) 34 BLJR 437 : (1986) 88 BOMLR 193 : (1986) CriLJ 858 : (1986) 1 Crimes 455 : (1986) 1 SCALE 169 : (1986) 2 SCC 90

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 384

Supreme Court11 Feb 1986allowed

Suraj Prakash Bhandari Vs Union of India (UOI)

Supreme Court Of India · AIR 1986 SC 958 : (1986) 34 BLJR 413 : (1986) 52 FLR 376 : (1986) LabIC 671 : (1986) 1 LLJ 439 : (1986) 1 SCALE 151 : (1986) 2 SCC 83 : (1986) 2 UJ 517

Supreme Court11 Feb 1986Disposed Of

Narender Chadha and Others Vs Union of India and Others

Supreme Court Of India · AIR 1986 SC 638 : (1986) 52 FLR 403 : (1986) 1 SCALE 154 : (1986) 2 SCC 157 : (1986) 1 SCR 211 : (1986) 2 SLJ 287 : (1986) 1 UJ 728

Constitution of India, 1950 — Article 14, 16, 16(1), 32, 320(3)Statistical Service Rules, 1961 — Rule 8(1), 9

Supreme Court11 Feb 1986Disposed Of

State of Himachal Pradesh and Another Vs Umed Ram Sharma and Others

Supreme Court Of India · AIR 1986 SC 847 : (1986) 1 SCALE 182 : (1986) 2 SCC 68 : (1986) 1 SCR 251 : (1986) 1 UJ 478

Constitution of India, 1950 — Article 112, 113, 114, 115, 116

Supreme Court11 Feb 1986Allowed

Sita Ram Somani Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1986 SC 1072 : (1986) 34 BLJR 441 : (1986) CriLJ 860 : (1986) 2 Crimes 233 : (1986) 1 SCALE 148 : (1986) 2 SCC 86 : (1986) 1 WLN 34

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

Supreme Court11 Feb 1986Dismissed

Filterco and Another Vs Commissioner of Sales Tax, Madhya Pradesh and Another

Supreme Court Of India · AIR 1986 SC 626 : (1986) 8 ECC 150 : (1986) 6 ECR 558 : (1986) 24 ELT 180 : (1986) 1 SCALE 171 : (1986) 2 SCC 103 : (1986) 1 SCR 239 : (1986) 61 STC 318 : (1986) 2 UJ 202

Constitution of India, 1950 — Article 226, 227Madhya Pradesh General Sales Tax Act, 1958 — Section 38(3), 48B(1), 48B(2)

Supreme Court04 Feb 1986

Karjan Jalasay Yojana Assargrasth Sahkar Ane Sangarsh Samiti Vs State of Gujarat and Others

Supreme Court Of India · AIR 1987 SC 532 : (1987) 2 GLR 722 : (1986) SCC 350 Supp : (1986) 1 SCC 350 Supp

Supreme Court03 Feb 1986Dismissed

Jaspal Singh Vs State of Punjab

Supreme Court Of India · (1986) 10 ACR 239 : AIR 1986 SC 683 : (1986) 34 BLJR 439 : (1986) CriLJ 488 : (1986) 1 Crimes 435 : (1986) 1 SCALE 144 : (1986) 2 SCC 100

Penal Code, 1860 (IPC) — Section 302, 307

Supreme Court30 Jan 1986Dismissed

Gopal and Others Vs State of Tamil Nadu

Supreme Court Of India · AIR 1986 SC 702 : (1986) 34 BLJR 226 : (1986) CriLJ 801 : (1986) 1 Crimes 448 : (1986) 1 SCALE 132 : (1986) 2 SCC 93 : (1986) 1 SCR 199 : (1986) 1 UJ 747

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 148, 302, 364

Supreme Court29 Jan 1986Disposed Of

Ram Chand Bhatia Vs Shri Hardyal

Supreme Court Of India · AIR 1986 SC 717 : (1986) 1 SCALE 119 : (1986) 2 SCC 121 : (1986) 1 SCR 177 : (1986) 1 UJ 614

Representation of the People Act, 1951 — Section 123(4), 79, 82

Supreme Court29 Jan 1986Dismissed

S.P. Gramophone Company Vs Commissioner of Income Tax , Patiala

Supreme Court Of India · AIR 1986 SC 1152 : (1986) 51 CTR 104 : (1986) ECR 28 : (1986) 158 ITR 313 : (1986) 1 SCALE 137 : (1986) 2 SCC 1 : (1986) 1 SCR 164 : (1986) 2 UJ 169

Partnership Act, 1932 — Section 4

Supreme Court28 Jan 1986Allowed

Om Parkash Agarwal and Others Vs Giri Raj Kishori and Others

Supreme Court Of India · AIR 1986 SC 1707 : (1987) 164 ITR 376 : (1986) 1 SCALE 110 : (1986) 1 SCC 722 : (1986) 1 SCR 149 : (1986) 1 UJ 394

Constitution of India, 1950 — Article 46, 47, 48, 48AHaryana Rural Development Fund Act, 1983 — Section 2, 3, 3(1), 4(1), 4(3)Punjab Agricultural Produce Markets Act, 1961 — Section 6

Supreme Court24 Jan 1986allowed

Jalkishan Mallah Matseyajeevi Sahakari Samiti Ltd. Vs State of Uttar Pradesh and Others State Of Uttar Pradesh and Another Vs Allahabad Balu Udyog and Others

Supreme Court Of India · AIR 1986 SC 789 : (1986) 1 SCALE 100 : (1986) 1 SCC 685 : (1986) 1 UJ 380

Supreme Court24 Jan 1986dismissed

Dr. Keshav Ram Pal, Reader and Head of Sanskrit Department and Offg. Principal, Lajpat Rai Post-graduate College, Sahibabad, Distt. Ghaziabad, U.P. Vs U.P. Higher Education Services Commission, Allahabad and others

Supreme Court Of India · AIR 1986 SC 597 : (1986) 34 BLJR 415 : (1986) 52 FLR 332 : (1986) 1 LLJ 311 : (1989) 1 SCALE 107 : (1986) 1 SCC 671 : (1986) 1 UJ 331

Constitution of India, 1950 — Article 32

Supreme Court24 Jan 1986Allowed

Mrs. Mohini Suraj Bhan Vs Vinod Kumar Mital

Supreme Court Of India · AIR 1986 SC 706 : (1986) 89 PLR 274 : (1986) 1 SCALE 102 : (1986) 1 SCC 687 : (1986) 1 UJ 362

Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)

Supreme Court24 Jan 1986Allowed

Palanisamy and Raju Vs State of Tamil Nadu

Supreme Court Of India · AIR 1986 SC 593(1) : AIR 1986 SC 593 : (1986) 34 BLJR 231 : (1986) CriLJ 551 : (1986) 1 Crimes 599 : (1986) 1 SCALE 95 : (1986) 1 SCC 693 : (1986) ShimLC 273

Penal Code, 1860 (IPC) — Section 302, 34, 436