COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,385 of 2,992

Supreme Court08 Jul 1985Allowed

Union Territory of Chandigarh Vs Amrit Roller Flour Mills

Supreme Court Of India · AIR 1985 SC 1199 : (1985) 2 SCALE 51 : (1985) SCC 213 Supp : (1985) 2 SCR 14 Supp : (1985) 60 STC 66 : (1986) 1 UJ 358

Essential Commodities Act, 1955 — Section 3, 3(1), 3(2)Punjab General Sales Tax Act, 1948 — Section 2West Bengal Cement Control Act, 1948 — Section 3(1)

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Supreme Court08 Jul 1985Allowed

Dr Dinesh Kumar and Others Vs Motilal Nehru Medical College

Supreme Court Of India · AIR 1985 SC 1415 : (1985) 2 SCALE 69 : (1985) 1 SCALE 1013 : (1985) 3 SCC 542 : (1985) 2 SCR 1 Supp : (1986) 1 UJ 379

Constitution of India, 1950 — Article 12

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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 · AIR 1985 SC 1600 : (1985) 155 ITR 152 : (1985) 2 SCALE 1 : (1985) SCC 403 Supp : (1985) 2 SCR 20 Supp : (1985) 2 SCR 20 : (1985) 22 TAXMAN 45 : (1986) 1 UJ 354

Income Tax Act, 1961 — Section 36(1), 36(2)

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Supreme Court03 Jul 1985

Bombay Hawkers'' Union and Others Vs Bombay Municipal Corporation and Others

Supreme Court Of India · AIR 1985 SC 1206 : (1985) 2 SCALE 59 : (1985) 3 SCC 528 : (1985) 1 SCR 849 Supp : (1986) 1 UJ 427

Bombay Municipal Corporation Act, 1888 — Section 313, 313Constitution of India, 1950 — Article 19(1)

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Supreme Court01 Jul 1985allowed

D.K. Mitra and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1558 : (1985) 33 BLJR 535 : (1985) 51 FLR 329 : (1985) 2 SCALE 336 : (1985) SCC 243 Supp : (1985) 1 SCR 818 Supp : (1985) 2 SLJ 598

Constitution of India, 1950 — Article 14, 16, 16(1), 32Railway Medical Service (District Medical Officers) Recruitment (Amendment) Rules, 1973 — Rule 7Railway Medical Service (District Medical Officers) Recruitment Rules,

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Supreme Court01 Jul 1985Dismissed

Distributors (Baroda) Pvt. Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1585 : (1985) 2 CompLJ 389 : (1985) 47 CTR 349 : (1985) 155 ITR 120 : (1985) 1 SCALE 1216 : (1986) 1 SCC 43 : (1985) 1 SCR 778 Supp : (1986) 1 UJ 86

Constitution of India, 1950 — Article 19(1)

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Supreme Court01 Jul 1985Disposed Of

Handibandhu Rautarao and Others Vs State of Orissa and Others

Supreme Court Of India · (1985) 60 CLT 404 : (1985) 2 SCALE 99 : (1985) 4 SCC 47 : (1985) SCR 810 Supp : (1985) 1 SCR 810 Supp : (1986) 1 UJ 419

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Supreme Court01 Jul 1985Disposed Of

Maharao Sahib Shri Bhim Singhji and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1650 : (1986) 4 SCC 615 : (1985) 1 SCR 862 Supp

Constitution of India, 1950 — Article 31B, 31C, 39Urban Land (Ceiling and Regulation) Act, 1976 — Section 23(1), 23(2), 23(3), 23(4), 27(1)

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Supreme Court11 Jun 1985Dismissed

Khandelwal Metal and Engineering Works and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1211 : (1985) 6 ECC 142 : (1985) 5 ECR 2571 : (1985) 20 ELT 222 : (1985) 1 SCALE 1073 : (1985) 3 SCC 620 : (1985) 1 SCR 750 Supp

Customs Act, 1962 — Section 12Customs Tariff Act, 1975 — Section 3(1)

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Supreme Court27 May 1985dismissed

Smt. Sowmithri Vishnu Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1985 SC 1618 : (1985) 87 BOMLR 382 : (1985) CriLJ 1302 : (1985) 2 Crimes 452 : (1985) 1 SCALE 960 : (1985) SCC 137 Supp : (1985) 1 SCR 741 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 198(1), 198(2)Penal Code, 1860 (IPC) — Section 392, 497, 498

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Supreme Court27 May 1985Dismissed

Indian Aluminium Cables Ltd. Vs Union of India and Others

Supreme Court Of India · AIR 1985 SC 1201 : (1985) 6 ECC 126 : (1985) 21 ELT 3 : (1985) 1 SCALE 976 : (1985) 3 SCC 284 : (1985) 1 SCR 731 Supp : (1987) 64 STC 180 : (1985) 17 UJ 1070

Central Excises and Salt Act, 1944 — Section 35, 36

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Supreme Court13 May 1985Disposed Of

Rural Litigation and Entitlement Kendra, Dehradun and Others Vs State of U.P. and Others Devaki Nandan Pandey Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1259 : (1985) 1 SCALE 408 : (1985) 2 SCALE 119 : (1985) 3 SCC 614 : (1985) 17 UJ 642

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Supreme Court10 May 1985Allowed

Ashok Kumar Yadav and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 1987 SC 454 : (1986) LabIC 1417 : (1985) 1 SCALE 1290 : (1985) 4 SCC 417 : (1985) 1 SCR 657 Supp

Constitution of India, 1950 — Article 14, 16, 316, 319

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Supreme Court10 May 1985Partly Allowed

Brahmvart Sanathan Dharam Mahamandal, Kanpur and Others Vs Prem Kumar and Others

Supreme Court Of India · AIR 1985 SC 1102 : (1985) 1 SCALE 1058 : (1985) 3 SCC 350 : (1985) 1 SCR 718 Supp : (1986) 1 UJ 408

Transfer of Property Act, 1882 — Section 43, 51

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Supreme Court10 May 1985Allowed

Ms Jorden Diengdeh Vs S.S. Chopra

Supreme Court Of India · AIR 1985 SC 935 : (1985) 1 SCALE 952 : (1985) 3 SCC 62 : (1985) 1 SCR 704 Supp : (1986) 1 UJ 247

Criminal Procedure Code, 1973 (CrPC) — Section 125Dissolution of Muslim Marriages Act, 1939 — Section 2Divorce Act, 1869 — Section 10, 18, 19, 22

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Supreme Court10 May 1985Dismissed

State of U.P. Vs Sukhbasi and Others

Supreme Court Of India · AIR 1985 SC 1224 : (1985) CriLJ 1479 : (1985) 2 Crimes 465 : (1985) 1 SCALE 1120 : (1985) SCC 79 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 302, 34, 394, 411, 449, 460

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Supreme Court10 May 1985Allowed

Raj Pal Sharma and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 1985 SC 1263 : (1985) LabIC 1500 : (1985) 1 SCALE 1088 : (1985) SCC 72 Supp : (1985) 17 UJ 615

Constitution of India, 1950 — Article 14, 16, 226, 309, 32Punjab Civil Services Rules — Rule 3.10, 3.11, 3.9Punjab Government National Emergency (Concession) Rules, 1965 — Rule 4

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Supreme Court09 May 1985Allowed

Hirachand Kothari (Dead) by Lrs Vs State of Rajasthan and Another

Supreme Court Of India · AIR 1985 SC 998 : (1985) 98 LW 686 : (1985) 1 SCALE 1131 : (1985) SCC 17 Supp : (1985) 1 SCR 644 Supp : (1985) 2 WLN 135

Civil Procedure Code, 1908 (CPC) — Section 86Evidence Act, 1872 — Section 18, 20

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Supreme Court08 May 1985Dismissed

Vijay Laxmi Gangal Vs Mahendra Pratap Garg

Supreme Court Of India · AIR 1986 SC 753 : (1985) 1 SCALE 1116 : (1985) 3 SCC 364 : (1985) 1 SCR 583 Supp : (1986) 1 UJ 468

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(1), 20(2), 20(4)

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Supreme Court08 May 1985allowed

Surya Narain Yadav and Others Vs Bihar State Electricity Board and Others

Supreme Court Of India · AIR 1985 SC 941 : (1986) 34 BLJR 408 : (1986) 52 FLR 179 : (1985) LabIC 961 : (1985) 1 SCALE 1106 : (1985) 3 SCC 38 : (1985) 1 SCR 605 Supp : (1985) 2 SLJ 315 : (1986) 1 UJ 439

Constitution of India, 1950 — Article 12

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