COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,376 of 2,992

Supreme Court23 Jan 1986Allowed

Union of India (UOI) and Others Vs Arun Kumar Roy

Supreme Court Of India · AIR 1987 SC 737 : (1986) 52 FLR 219 : (1986) LabIC 686 : (1986) 1 LLJ 290 : (1986) 1 SCALE 88 : (1986) 1 SCC 675 : (1986) 1 SCR 136 : (1986) 1 UJ 346

Central Civil Services (Temporary Service) (Amendment) Rules, 1971 — Rule 5(1)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 309

Supreme Court17 Jan 1986allowed

Surinder Singh and Another Vs Engineer-in-chief, C.P.W.D. and Others

Supreme Court Of India · AIR 1986 SC 584 : (1986) 52 FLR 216 : (1986) LabIC 551 : (1986) 1 LLJ 403 : (1986) 1 SCALE 83 : (1986) 1 SCC 639 : (1986) 1 SCR 83 : (1986) 2 UJ 31

Constitution of India, 1950 — Article 14, 39

Supreme Court17 Jan 1986Allowed

Mahavir Singh Vs Staff Selection Committee and Another

Supreme Court Of India · AIR 1986 SC 582 : (1986) 52 FLR 214 : (1986) 1 SCALE 85 : (1986) 1 SCC 668 : (1986) 1 UJ 322

Delhi Police Rules, 1980 — Rule 7

Supreme Court14 Jan 1986Dismissed

Monsanto Company by their Patent Agent, De Penning and De Penning Vs Coramandal Indag Products (P) Ltd.

Supreme Court Of India · AIR 1986 SC 712 : (1986) 2 ARBLR 19 : (1986) 3 CompLJ 66 : (1986) 1 SCALE 74 : (1986) 1 SCC 642 : (1986) 1 SCR 120 : (1986) 1 UJ 304

Patents Act, 1970 — Section 107, 2, 64(1)

Supreme Court14 Jan 1986Dismissed

Sudhan Singh Ors. Vs University of Delhi and Others

Supreme Court Of India · AIR 1986 SC 710 : (1986) 1 SCALE 81 : (1986) 1 SCC 611 : (1986) 1 SCR 131 : (1986) 2 UJ 28

Delhi Rent Control Act, 1958 — Section 14, 22

Supreme Court09 Jan 1986Dismissed

Commissioner of Income Tax, Delhi Vs Pearey Lal and Sons P. Ltd.

Supreme Court Of India · (1986) 162 ITR 838

Supreme Court09 Jan 1986Dismissed

Alimenta S.A. Vs National Agricultural Co-operative Marketing Federation of India Ltd. and Another National Agricultural Co-operative Marketing Federation of India Ltd. and Another Vs Alimenta S. A.

Supreme Court Of India · AIR 1987 SC 643 : (1987) 1 JT 177 : (1987) 1 SCALE 29 : (1987) 1 SCC 615 : (1987) 1 SCR 957 : (1987) 1 UJ 437

Arbitration Act, 1940 — Section 33

Supreme Court08 Jan 1986Allowed

Chandra Kanta Debnath and Others Vs State of Tripura

Supreme Court Of India · AIR 1986 SC 606 : (1986) 34 BLJR 403 : (1986) CriLJ 809 : (1986) 2 Crimes 117 : (1986) 1 SCALE 1 : (1986) 1 SCC 549

Penal Code, 1860 (IPC) — Section 147, 148, 380, 395, 412

Supreme Court08 Jan 1986Dismissed

State Bank of Travancore Vs Commissioner of Income Tax, Kerala

Supreme Court Of India · AIR 1986 SC 757 : (1986) 2 CompLJ 126 : (1986) 50 CTR 290 : (1986) 158 ITR 102 : (1986) 1 SCALE 34 : (1986) 2 SCC 11 : (1986) 1 SCR 25 : (1986) 2 UJ 208

Income Tax Act, 1961 — Section 10, 10(2), 145, 145(1), 147

Supreme Court08 Jan 1986Allowed

Dilharshankar C. Bhachech Vs Controller of Estate Duty, Ahmedabad

Supreme Court Of India · AIR 1986 SC 726 : (1987) 1 GLR 122 : (1986) 158 ITR 238 : (1986) 1 SCALE 6 : (1986) 1 SCC 701 : (1986) 1 SCR 94

Constitution of India, 1950 — Article 133(1)Estate Duty Act, 1953 — Section 2(19), 29, 5, 6

Supreme Court08 Jan 1986Disposed Of

D.V. Bapat, I.T.O, Companies Circle, Bombay Vs Tata Iron and Steel Co. Ltd.

Supreme Court Of India · AIR 1987 SC 493 : (1986) 54 CTR 314 : (1986) 159 ITR 938 : (1987) SCC 595 Supp : (1987) 1 SCC 595 Supp

Income Tax Act, 1961 — Section 40

Supreme Court08 Jan 1986Dismissed

Commissioner of Income Tax, Bombay Vs Canning Mitra Phoenix P. Ltd.

Supreme Court Of India · AIR 1987 SC 1770 : (1987) 59 CTR 281 : (1986) 162 ITR 836

Supreme Court08 Jan 1986Dismissed

Commissioner of Income Tax, Madras Vs Andhra Prabha P. Ltd.

Supreme Court Of India · (1986) 54 CTR 313 : (1986) 158 ITR 416

Income Tax Act, 1961 — Section 36(1), 40A, 40A(7)

Supreme Court07 Jan 1986Dismissed

Bhavarlal Labhchand Shah Vs Kanaiyalal Nathalal Intawala

Supreme Court Of India · AIR 1986 SC 600 : (1986) 88 BOMLR 139 : (1986) 1 GLR 492 : (1986) 1 SCALE 27 : (1986) 1 SCC 571 : (1986) SCR 1 Supp : (1986) 1 SCR 1 : (1986) 1 UJ 371

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 2(I), 5(11)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(12), 15(1)

Supreme Court07 Jan 1986Allowed

Ganpat Giri Vs Second Additional District Judge, Ballia and Others

Supreme Court Of India · AIR 1986 SC 589 : (1986) 99 LW 481 : (1986) 1 SCALE 21 : (1986) 1 SCC 615 : (1986) 1 SCR 15 : (1986) 1 UJ 287

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 72(3), 115, 122, 129

Supreme Court20 Dec 1985dismissed

Prakash Amichand Shah Vs State of Gujarat and Others

Supreme Court Of India · AIR 1986 SC 468 : (1985) 2 SCALE 1437 : (1986) 1 SCC 581 : (1985) 3 SCR 1025 Supp

Constitution of India, 1950 — Article 14, 19, 19(1), 226, 31

Supreme Court20 Dec 1985dismissed

Ganesh Sugar Mills Vs State of U.P. and Others

Supreme Court Of India · AIR 1986 SC 743 : (1985) 2 SCALE 1493 : (1986) 1 SCC 623 : (1986) 1 UJ 217

Constitution of India, 1950 — Article 133(1)Uttar Pradesh Land Revenue Act, 1901 — Section 147Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 3, 3(3), 3(4), 3(5), 3(8)

Supreme Court20 Dec 1985Disposed Of

Manick Chandra Nandy Vs Debdas Nandy and Others

Supreme Court Of India · AIR 1986 SC 446 : (1985) 2 SCALE 1478 : (1986) 1 SCC 512 : (1986) 1 UJ 209

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19, Order 5 Rule 19A, Order 9 Rule 13, Order 9 Rule 6(1), 115

Supreme Court20 Dec 1985Disposed Of

Satar Habib Hamdani Vs K.S. Dilipsinhji and Others Jasab Hazi Ismail and Others Vs K.S. Dalip Singh, Secretary to Government of India and Others

Supreme Court Of India · AIR 1986 SC 418 : (1986) CriLJ 378 : (1986) 1 Crimes 370 : (1986) 8 ECC 133 : (1985) 2 SCALE 1429 : (1986) 1 SCC 544 : (1985) 3 SCR 1061 Supp : (1986) 1 UJ 444

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3, 3(1), 8, 9Constitution of India, 1950 — Article 22

Supreme Court20 Dec 1985Dismissed

State of Madhya Pradesh and Others Vs Devilal

Supreme Court Of India · AIR 1986 SC 434 : (1985) 2 SCALE 1470 : (1986) 1 SCC 657 : (1985) 3 SCR 894 Supp

Madhya Pradesh Gram Panchayat Election and Co-option Rules, 1963 — Rule 3Madhya Pradesh Panchayat Act, 1962 — Section 10, 103, 103(1), 104, 105