CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,388 of 2,992

Supreme Court25 Apr 1985

Bhagwant Singh Vs Commissioner of Police and Another

Supreme Court Of India · (1986) 10 ACR 26 : AIR 1985 SC 1285 : (1985) 87 BOMLR 421 : (1985) CriLJ 1521 : (1985) 1 Crimes 994 : (1985) PLJR 53 : (1985) 1 SCALE 1194 : (1985) 2 SCC 537 : (1985) 3 SCR 942 : (1985) ShimLC 260 : (1985) 17 UJ 820

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(2), 156, 156(3), 157
Read judgment
Supreme Court23 Apr 1985Allowed

K.C. Joshi Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1046 : (1985) 33 BLJR 464 : (1985) 51 FLR 145 : (1987) 163 ITR 597 : (1985) 2 LLJ 416 : (1985) 1 SCALE 707 : (1985) 3 SCC 153 : (1985) 3 SCR 869 : (1985) 2 SLJ 68 : (1985) 17 UJ 950

Constitution of India, 1950 — Article 12, 14, 16, 311
Read judgment
Supreme Court23 Apr 1985dismissed

Bakhshish Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1272 : (1985) 51 FLR 609 : (1985) LabIC 1494 : (1985) 1 SCALE 1111 : (1985) SCC 116 Supp : (1985) 17 UJ 1035

Punjab Civil Secretariat (State Service Class — III) Rules, 1952 — Rule 6(1), 8(1)States Reorganisation Act, 1956 — Section 115(7), 117
Read judgment
Supreme Court23 Apr 1985Dismissed

Mohd. Ahmed Khan Vs Shah Bano Begum and Others

Supreme Court Of India · (1985) ACR 327 : AIR 1985 SC 945 : (1985) 87 BOMLR 435 : (1985) CriLJ 875 : (1985) 1 Crimes 975 : (1985) 1 SCALE 767 : (1985) 2 SCC 556 : (1985) 3 SCR 844

Muslim Personal Law (Shariat) Application Act, 1937 — Section 2Criminal Procedure Code, 1973 — Section 125, 125(1), 125(3), 127, 127(3)(b)Constitution of India, 1950 — Article 44
Read judgment
Supreme Court23 Apr 1985Disposed Of

V.J. Thomas and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 1055 : (1985) 1 SCALE 1068 : (1985) SCC 7 Supp : (1985) 3 SCR 881 : (1985) 2 SLJ 62 : (1985) 17 UJ 1030

Constitution of India, 1950 — Article 309Telegraphic Engineering Service (Class II) Recruitment Rules, 1966 — Rule 4
Read judgment
Supreme Court22 Apr 1985Dismissed

Bhagat Ram Vs Kishan and Others

Supreme Court Of India · AIR 1985 SC 962 : (1985) 1 SCALE 1164 : (1985) 3 SCC 128 : (1985) 17 UJ 1005

Delhi Land Reforms Act, 1954 — Section 22, 23
Read judgment
Supreme Court18 Apr 1985Disposed Of

Ganesh Prasad Sah Kesari and Another Vs Lakshmi Narayan Gupta

Supreme Court Of India · AIR 1985 SC 964 : (1985) 33 BLJR 418 : (1985) 1 SCALE 806 : (1985) 3 SCC 53 : (1985) 3 SCR 825

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 148
Read judgment
Supreme Court18 Apr 1985Disposed Of

Inder Pal Yadav and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1985) 33 BLJR 457 : (1985) 51 FLR 138 : (1985) 2 LLJ 406 : (1985) PLJR 36 : (1985) 1 SCALE 703 : (2005) 11 SCC 301 : (1985) 3 SCR 837 : (1985) 2 SLJ 58 : (1985) 17 UJ 1040

Constitution of India, 1950 — Article 14, 41, 42Industrial Disputes Act, 1947 — Section 25G
Read judgment
Supreme Court17 Apr 1985dismissed

McDowell and Co. Ltd. Vs Commercial Tax Officer

Supreme Court Of India · AIR 1986 SC 649 : (1985) 2 CompLJ 137 : (1985) 47 CTR 126 : (1985) 5 ECC 259 : (1985) 154 ITR 148 : (1985) 1 SCALE 788 : (1985) 3 SCC 230(2) : (1985) 3 SCR 791 : (1985) 59 STC 277 : (1986) 1 UJ 595(1)

Read judgment
Supreme Court17 Apr 1985Allowed

Pokar Ram Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1985 SC 969 : (1985) CriLJ 1175 : (1985) 1 SCALE 918 : (1985) 2 SCC 597 : (1985) 3 SCR 780 : (1985) 1 WLN 287

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 439(2), 46(1)Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 327
Read judgment
Supreme Court16 Apr 1985

State of Gujarat Vs Raghunath Vamanrao Baxi

Supreme Court Of India · (1985) ACR 313 : AIR 1985 SC 1092 : (1985) CriLJ 1357 : (1985) 2 GLR 988 : (1985) 1 SCALE 697 : (1985) 3 SCC 45 : (1985) 3 SCR 733

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
Read judgment
Supreme Court16 Apr 1985Dismissed

S.A. Kini and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 893 : (1985) 33 BLJR 473 : (1985) 2 CompLJ 174 : (1985) 51 FLR 154 : (1985) 2 LLJ 421 : (1985) 1 SCALE 747 : (1984) 2 SCALE 384 : (1985) SCC 122 Supp : (1985) 3 SCR 754

Central Civil Services (Conduct) Rules, 1964 — Rule 12Income Tax Act, 1961 — Section 80
Read judgment