Supreme Court Of India Judgments

Supreme Court18 Sept 1985dismissed

Mohinder Kumar and Others Vs State of Haryana and Another

Supreme Court Of India · AIR 1986 SC 244 : (1985) 2 SCALE 795 : (1985) 4 SCC 221 : (1986) 1 SCR 74 : (1985) 2 SCR 859 Supp : (1985) 17 UJ 978

Constitution of India, 1950 — Article 14Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 1(3)

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Supreme Court18 Sept 1985dismissed

Dalip Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 1986 SC 316 : (1986) CriLJ 313 : (1985) 2 Crimes 860 : (1985) 2 SCALE 664 : (1985) SCC 471 Supp : (1985) 17 UJ 1047

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

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Supreme Court18 Sept 1985Allowed

Salimkhan Sardarkhan Vs State of Gujarat

Supreme Court Of India · AIR 1986 SC 307 : (1985) CriLJ 1901 : (1985) 2 Crimes 729 : (1985) 2 SCALE 786 : (1985) 4 SCC 234 : (1985) 2 SCR 854 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161

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Supreme Court16 Sept 1985

Shiveshwar Prasad Sinha Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 240 : (1985) 2 SCALE 1391 : (1985) 4 SCC 322 : (1986) 1 UJ 64

High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 17

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Supreme Court13 Sept 1985Allowed

Ramesh Yadav Vs District Magistrate, Etah and Others

Supreme Court Of India · AIR 1986 SC 315 : (1986) CriLJ 312 : (1985) 2 Crimes 728 : (1985) 2 SCALE 486 : (1985) 4 SCC 232 : (1985) 17 UJ 1045

Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 197, 307

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Supreme Court12 Sept 1985Dismissed

Satyavir Singh and Others Vs Union of India (UOI) and Others D.P. Vohra Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 555 : (1986) 52 FLR 62 : (1986) LabIC 1 : (1986) 1 LLJ 36 : (1985) 2 SCALE 488 : (1985) 4 SCC 252 : (1985) 2 SCR 791 Supp : (1986) 1 SLJ 1

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19Constitution of India, 1950 — Article 14, 22(5), 31Penal Code, 1860 (IPC) — Section 149, 186, 332, 333, 342

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Supreme Court11 Sept 1985Dismissed

Indian Motors Transport Pvt. Ltd. Vs Commissioner of Income Tax, Haryana and Others

Supreme Court Of India · (1985) 156 ITR 489 : (1986) SCC 484 Supp : (1986) 1 SCC 484 Supp : (1985) 23 TAXMAN 83

Income Tax Act, 1922 — Section 10(2), 35(11)

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Supreme Court10 Sept 1985Disposed Of

State of Orissa Vs Orissa Cement Ltd. and Others

Supreme Court Of India · AIR 1986 SC 178 : (1986) 61 CLT 345 : (1985) 2 SCALE 1404 : (1985) SCC 608 Supp : (1986) 61 STC 79 : (1986) 1 UJ 71

Orissa Sales Tax Act, 1947 — Section 14A, 25AA, 9B(3)

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Supreme Court10 Sept 1985Allowed

H.D. Singh Vs Reserve Bank of India and Others

Supreme Court Of India · AIR 1986 SC 132 : (1985) 51 FLR 494 : (1985) LabIC 1733 : (1986) 1 LLJ 127 : (1985) 2 SCALE 607 : (1985) 4 SCC 201 : (1985) 2 SCR 842 Supp : (1985) 2 SLJ 457 : (1986) 1 UJ 324

Industrial Disputes Act, 1947 — Section 2, 25B(2), 25F, 2A

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Supreme Court10 Sept 1985Dismissed

M/S Sahney Steel and Press Works Limited and Another Vs Commercial Tax Officer and Others

Supreme Court Of India · AIR 1985 SC 1754 : (1985) 3 CompLJ 239 : (1985) 2 SCALE 789 : (1985) 4 SCC 173 : (1985) 2 SCR 780 Supp : (1985) 60 STC 301 : (1986) 1 UJ 77

Central Sales Tax Act, 1956 — Section 3

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Supreme Court09 Sept 1985Dismissed

Narendra Bahadur Singh and Others Vs Gorakhpur University and Another

Supreme Court Of India · AIR 1987 SC 1154

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Supreme Court06 Sept 1985Dismissed

Partap Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1695 : (1986) 99 LW 91 : (1986) 99 LW 1 : (1985) 2 SCALE 597 : (1985) 4 SCC 197 : (1985) 2 SCR 773 Supp : (1986) 1 UJ 82

Constitution of India, 1950 — Article 14, 15Hindu Succession Act, 1956 — Section 14(1)

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Supreme Court06 Sept 1985Dismissed

Haji Abdul Hameed (Dead) by his Lrs. Vs Commissioner of Income Tax, U.P., Lucknow

Supreme Court Of India · AIR 1986 SC 1271 : (1985) 49 CTR 394 : (1985) 156 ITR 230 : (1986) SCC 479 Supp : (1986) 1 SCC 479 Supp : (1985) 23 TAXMAN 74

Income Tax Act, 1922 — Section 2(6AA), 41(1), 41(2)

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Supreme Court04 Sept 1985Dismissed

Balram Singh Vs Bhikam Chand Jain and Others

Supreme Court Of India · AIR 1985 SC 1726 : (1986) CriLJ 19 : (1985) 2 Crimes 731 : (1985) 2 SCALE 1387 : (1985) 4 SCC 246

Penal Code, 1860 (IPC) — Section 420

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Supreme Court03 Sept 1985Dismissed

The Dharangadhra Chemical Works Vs Dharangadhra Municipality and Another

Supreme Court Of India · AIR 1985 SC 1729 : (1985) 2 SCALE 669 : (1985) 1 SCALE 639 : (1985) 4 SCC 92 : (1985) 2 SCR 757 Supp : (1986) 1 UJ 278

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Supreme Court02 Sept 1985Allowed

Malkhan Singh Vs Sohan Singh and Others

Supreme Court Of India · AIR 1987 SC 500 : (1985) RD 336 : (1985) 4 SCC 469 : (1985) 2 SCR 747 Supp : (1986) 1 UJ 51

Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1963 — Section 49Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 52

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Supreme Court29 Aug 1985Disposed Of

Government Medical Store Depot, Gauhati Vs Superintendent of Taxes Gauhati and Others

Supreme Court Of India · AIR 1985 SC 1748 : (1985) 2 SCALE 600 : (1985) 2 SCR 739 Supp : (1985) 60 STC 296

Assam Finance (Sales Tax) Act, 1956 — Section 2, 7(1)

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Supreme Court29 Aug 1985Allowed

Commissioner of Income Tax, Patiala Vs Jagannath Pyarelal

Supreme Court Of India · AIR 1986 SC 123 : (1985) 49 CTR 191 : (1985) 156 ITR 220 : (1985) 4 SCC 181 : (1985) 2 SCR 735 Supp : (1986) 1 UJ 474

Income Tax Act, 1922 — Section 26AIncome Tax Rules, 1922 — Rule 2, 4

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Supreme Court29 Aug 1985Dismissed

State of Punjab and Others Vs S. Dharam Singh (Dead) by Successor Desa Singh and Another

Supreme Court Of India · AIR 1985 SC 1751 : (1985) 2 SCALE 604 : (1985) 4 SCC 465 : (1985) 2 SCR 705 Supp : (1986) 1 UJ 239

Punjab Land Revenue Code — Section 67, 98Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279, 281Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 246, 247A, 247B, 251

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Supreme Court29 Aug 1985Allowed

GOVERNMENT MEDICAL STORE DEPOT Vs SUPERINTENDENT OF TAXES and Others

Supreme Court Of India · (1985) 48 CTR 359 : (1985) 4 SCC 239

Central Sales Tax Act, 1956 — Section 2

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