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Supreme Court Of India judgments

59,834 judgments · page 2,386 of 2,992

Supreme Court08 May 1985allowed

Lila Krishan Vs Mani Ram Godara and Others

Supreme Court Of India · AIR 1985 SC 1073 : (1985) 1 SCALE 991 : (1985) SCC 179 Supp : (1985) 1 SCR 592 Supp : (1986) 1 UJ 581

Conduct of Elections Rules, 1961 — Rule 7Representation of the People Act, 1951 — Section 100(1), 116A(1), 33(4), 36(4)
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Supreme Court08 May 1985Dismissed

Dr. P. Nalla Thampy Terah Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1133 : (1985) 1 SCALE 1148 : (1985) SCC 189 Supp : (1985) 1 SCR 622 Supp

Conduct of Elections Rules, 1961 — Rule 90Constitution of India, 1950 — Article 14, 32Representation of the People Act, 1951 — Section 77, 77(1), 77(3)
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Supreme Court08 May 1985Disposed Of

Ram and Shyam Company Vs State of Haryana and Others

Supreme Court Of India · AIR 1985 SC 1147 : (1985) 1 SCALE 1237 : (1985) 3 SCC 267 : (1985) 1 SCR 541 Supp : (1986) 1 UJ 539

Punjab Minor Minerals Concession Rules, 1964 — Rule 28Transfer of Property Act, 1882 — Section 55(5)
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Supreme Court08 May 1985Disposed Of

Lakshmi Charan Sen and Others Vs A.K.M. Hassan Uzzaman and Others

Supreme Court Of India · (1985) 2 SCALE 384 : (1985) 4 SCC 689 : (1985) 1 SCR 493 Supp : (1986) 1 UJ 104

Constitution of India, 1950 — Article 168, 226, 324, 324(1), 324(2)Registration of Electors Rules, 1960 — Rule 10, 11, 12, 13, 14Representation of the People Act, 1950 — Section 15, 21(2), 21(3), 23(3)
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Supreme Court08 May 1985Disposed Of

Amrit Nahata Vs Union of India and Others

Supreme Court Of India · AIR 1986 SC 791 : (1986) CriLJ 806 : (1985) 1 SCALE 1041 : (1985) 3 SCC 382 : (1985) 1 SCR 561 Supp

Contempt of Courts Act, 1971 — Section 15Penal Code, 1860 (IPC) — Section 120B, 193, 199
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Supreme Court08 May 1985Allowed

Sadha Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 1985 SC 1130 : (1985) CriLJ 1361 : (1985) 2 Crimes 459 : (1985) 2 SCALE 1358 : (1985) 3 SCC 225 : (1985) 17 UJ 813

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 303, 307, 324, 34
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Supreme Court08 May 1985Allowed

Umed Singh Rao Vs Mani Ram Godara and Others

Supreme Court Of India · AIR 1985 SC 1079 : (1985) 1 SCALE 934 : (1985) SCC 111 Supp : (1985) 1 SCR 614 Supp : (1986) 1 UJ 435

Representation of the People Act, 1951 — Section 100(1), 116, 33(4), 98, 99
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Supreme Court08 May 1985Allowed

Banwari Lal Kotiya Vs P.C. Aggarwal

Supreme Court Of India · AIR 1985 SC 1003 : (1985) 3 CompLJ 298 : (1985) 3 SCC 255 : (1985) 1 SCR 567 Supp : (1986) 1 UJ 520

Arbitration Act, 1940 — Section 2, 20, 20(4)
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Supreme Court06 May 1985Disposed Of

Arkal Govind Raj Rao Vs Ciba Geigy of India Ltd. Bombay

Supreme Court Of India · AIR 1985 SC 985 : (1985) 87 BOMLR 344 : (1986) 52 FLR 19 : (1985) LabIC 1008 : (1985) 2 LLJ 401 : (1985) 1 SCALE 927 : (1985) 3 SCC 371 : (1985) 1 SCR 282 Supp : (1986) 1 UJ 386

Industrial Disputes Act, 1947 — Section 2
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Supreme Court06 May 1985Disposed Of

Empire Industries Limited and Others Vs Union of India and Others Union of India and Others Vs Real Honest Textiles

Supreme Court Of India · AIR 1986 SC 662 : (1985) 87 BOMLR 362 : (1985) 2 CompLJ 260 : (1986) 7 ECC 208 : (1985) 20 ELT 179 : (1986) 2 GLR 865 : (1986) 162 ITR 846 : (1985) 1 SCALE 1269 : (1985) 3 SCC 314 : (1985) 1 SCR 292 Supp : (1987) 64 STC 42

Additional Duties of Excise (Goods of Special Importance) Amendment Act, 1985 — Section 4, 5, 5(1), 5(2)Central Excise Rules, 1944 — Rule 56A, 96DCentral Excises and Salt Act, 1944 — Section 2, 3, 4
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Supreme Court02 May 1985Disposed Of

Mukesh Advani Vs State of M.P.

Supreme Court Of India · AIR 1985 SC 1363 : (1985) LabIC 1895 : (1985) 1 SCALE 981 : (1985) 3 SCC 162 : (1985) 1 SCR 126 Supp : (1985) 2 SLJ 309 : (1986) 1 UJ 90

Constitution of India, 1950 — Article 32, 38, 41, 42, 43Payment of Wages Act, 1936 — Section 3
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