Supreme Court Of India Judgments

Supreme Court29 Jul 1985dismissed

Chandigarh Administration Vs Dharam Singh

Supreme Court Of India · AIR 1985 SC 1671 : (1985) CriLJ 1859 : (1985) 2 SCALE 663 : (1985) SCC 266 Supp : (1985) 17 UJ 1043

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court29 Jul 1985Allowed

Sharvan Kumar Vs State of Uttar Pradesh

Supreme Court Of India · (1985) ACR 426 : AIR 1985 SC 1663 : (1986) CriLJ 15 : (1985) 2 Crimes 875 : (1985) 2 SCALE 665 : (1985) 3 SCC 658 : (1985) 17 UJ 885

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 205, 465, 467, 468, 471

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Supreme Court26 Jul 1985dismissed

Keisam Kumar Singh and Another Vs State of Manipur

Supreme Court Of India · AIR 1985 SC 1664 : (1986) CriLJ 17 : (1986) 25 ELT 145 : (1985) 2 SCALE 66 : (1985) 3 SCC 676

Penal Code, 1860 (IPC) — Section 302, 304, 34

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Supreme Court25 Jul 1985allowed

M/s Krishna Bus Service Pvt. Ltd. Vs State of Haryana and Others S. Kulwant Singh and Another Vs State of Haryana and Others

Supreme Court Of India · AIR 1985 SC 1651 : (1985) 2 SCALE 72 : (1985) 3 SCC 711 : (1985) 2 SCR 330 Supp

Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1939 — Section 129Penal Code, 1860 (IPC) — Section 464

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Supreme Court23 Jul 1985Disposed Of

Mrs Geetinder Kaur Vs State of Punjab and Others

Supreme Court Of India · AIR 1985 SC 1409 : (1985) CriLJ 1640 : (1985) 2 Crimes 602 : (1985) 2 SCALE 54 : (1985) SCC 388 Supp : (1985) 2 SCR 325 Supp

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Supreme Court23 Jul 1985Allowed

Chanchal Kumari and Others Vs Union Territory, Chandigarh

Supreme Court Of India · AIR 1986 SC 752 : (1986) CriLJ 816

Penal Code, 1860 (IPC) — Section 306

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Supreme Court19 Jul 1985

All-India Voltas and Volkart Employees Federation Vs Voltas Ltd. and Another

Supreme Court Of India · AIR 1985 SC 1718 : (1985) 87 BOMLR 485 : (1985) 51 FLR 284 : (1985) LabIC 1892 : (1985) 2 LLJ 409 : (1985) 2 SCALE 90 : (1985) 3 SCC 682 : (1985) 17 UJ 835

Payment of Bonus Act, 1965 — Section 34(3), 4

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Supreme Court19 Jul 1985dismissed

Narayan Singh and Others Vs State of M.P.

Supreme Court Of India · AIR 1985 SC 1678 : (1985) CriLJ 1862 : (1985) 2 Crimes 604 : (1985) JLJ 724 : (1985) 2 SCALE 76 : (1985) 4 SCC 26 : (1985) 2 SCR 319 Supp

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

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Supreme Court18 Jul 1985Disposed Of

State of Haryana and Others Vs Birkha Ram and Others

Supreme Court Of India · AIR 1985 SC 1681 : (1986) LabIC 48 : (1985) 2 SCALE 87 : (1985) SCC 398 Supp : (1985) 1 SCC 398 : (1986) 1 UJ 415

Constitution of India, 1950 — Article 14, 16

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Supreme Court17 Jul 1985Dismissed

Jayasingh Dnyanu Mhoprekar and Another Vs Krishna Babaji Patil and Another

Supreme Court Of India · AIR 1985 SC 1646 : (1985) 87 BOMLR 456 : (1986) 99 LW 40 : (1985) 2 SCALE 94 : (1985) 4 SCC 162 : (1985) 2 SCR 308 Supp : (1986) 1 UJ 402

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Transfer of Property Act, 1882 — Section 83Trusts Act, 1882 — Section 90

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Supreme Court16 Jul 1985

Ministry of Labour and Rehabilitation and Another Vs Tiffin''s Barytes Asbestos and Paints Ltd. and Another Government of India and Another Vs Barium Chemicals Ltd. and Another

Supreme Court Of India · AIR 1985 SC 1391 : (1985) 51 FLR 256 : (1985) LabIC 1634 : (1985) 2 LLJ 412 : (1985) 2 SCALE 56 : (1985) 3 SCC 594 : (1985) 2 SCR 302 Supp : (1986) 1 UJ 464

Minimum Wages Act, 1948 — Section 9

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Supreme Court12 Jul 1985Dismissed

A. Sreenivasa Pai and Another Vs Saraswathi Ammal alias G. Kamala Bai

Supreme Court Of India · AIR 1985 SC 1359 : (1985) 2 SCALE 78 : (1985) 4 SCC 85 : (1985) 2 SCR 122 Supp : (1985) 17 UJ 1075

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Supreme Court11 Jul 1985Disposed Of

Union of India and Another Vs Tulsiram Patel and Others

Supreme Court Of India · AIR 1985 SC 1416 : (1985) 87 BOMLR 563 : (1985) 3 CompLJ 45 : (1985) 51 FLR 362 : (1985) 2 LLJ 206 : (1985) 2 SCALE 133 : (1985) 3 SCC 398 : (1985) 2 SCR 131 Supp : (1985) 2 SLJ 145

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19, 22, 23, 25, 27(2)Central Industrial Security Force Rules, 1969 — Rule 37, 42, 42Civil Procedure Code, 1908 (CPC) — Section 60

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Supreme Court10 Jul 1985Dismissed

Sakuru Vs Tanaji

Supreme Court Of India · AIR 1985 SC 1279 : (1985) 5 ECR 2597 : (1985) 22 ELT 327 : (1985) 2 SCALE 304 : (1985) 3 SCC 590 : (1985) 2 SCR 109 Supp : (1985) 17 UJ 894

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 93Andhra Pradesh Tenancy Laws (Amendment) Act, 1979 — Section 90Limitation Act, 1963 — Section 12, 13, 14, 15, 16

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Supreme Court10 Jul 1985Disposed Of

Olga Tellis and Others Vs Bombay Municipal Corporation and Others Vayyapuri Kuppusami and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1986 SC 180 : (1985) 2 SCALE 5 : (1985) 3 SCC 545 : (1985) 2 SCR 51 Supp

Constitution of India, 1950 — Article 14, 15, 16, 19, 19(1)Penal Code, 1860 (IPC) — Section 441

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Supreme Court10 Jul 1985Disposed Of

K. Chandru Vs State of Tamil Nadu and Others G. Kannan and Others Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 1986 SC 204 : (1985) 2 SCALE 31 : (1985) 3 SCC 536 : (1985) 2 SCR 100 Supp : (1986) 1 UJ 98

Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 — Section 11(1), 3, 5

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Supreme Court10 Jul 1985Dismissed

Maharaja Kumar Somendra Chand Nandy Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1985 SC 1582 : (1985) RD 327 : (1985) 2 SCALE 293 : (1985) 4 SCC 133 : (1985) 2 SCR 115 Supp : (1986) 1 UJ 423

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3(8), 4, 6

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Supreme Court09 Jul 1985Allowed

Gram Panchayat of Village Jamalpur Vs Malwinder Singh and Others

Supreme Court Of India · AIR 1985 SC 1394 : (1985) 2 SCALE 35 : (1985) 3 SCC 661 : (1985) 2 SCR 28 Supp : (1986) 1 UJ 293

Administration of Evacuee Property Act, 1950 — Section 8(2)Constitution of India, 1950 — Article 254(1), 254(2), 31APunjab Village Common lands (Regulation) Act, 1953 — Section 3

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Supreme Court08 Jul 1985Dismissed

Commissioner of Income Tax, A.P. Vs T. Veerabhadra Rao, K. Koteswara Rao and Co.

Supreme Court Of India · (1985) 48 CTR 123 : (1985) SCC 403 Supp

Income Tax Act, 1961 — Section 36(a), 36(b)

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Supreme Court08 Jul 1985Dismissed

M/s Dhanpat Oil and General Mills Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1255 : (1986) 6 ECR 121 : (1985) 21 ELT 636 : (1985) 2 SCALE 46 : (1985) 3 SCC 599 : (1985) 2 SCR 4 Supp : (1985) 23 TAXMAN 18 : (1985) 17 UJ 844

Produce Cess Act, 1966 — Section 15(2), 2, 3(2), 4, 8

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