Supreme Court Of India Judgments

Supreme Court13 Mar 1985Allowed

Brij Mohan Vs Sat Pal

Supreme Court Of India · AIR 1985 SC 847 : (1985) 1 SCALE 427 : (1985) 2 SCC 652 : (1985) 3 SCR 321 : (1985) 17 UJ 873

Conduct of Elections Rules, 1961 — Rule 2, 4Government of Union Territories Act, 1963 — Section 5Representation of the People Act, 1951 — Section 100(1), 33(4), 36

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Supreme Court12 Mar 1985allowed

Shankar Dass Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1985 SC 772 : (1985) 33 BLJR 340 : (1985) 51 FLR 68 : (1985) LabIC 590 : (1985) 2 LLJ 184 : (1985) 1 SCALE 391 : (1985) 2 SCC 358 : (1985) 3 SCR 163 : (1985) 2 SLJ 454

Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 235Probation of Offenders Act, 1958 — Section 12

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Supreme Court12 Mar 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 652 : (1985) 2 SCALE 906 : (1985) 2 SCC 431 : (1985) 3 SCR 169 : (1985) 17 UJ 594

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Supreme Court12 Mar 1985Allowed

Sant Lal Jain Vs Avtar Singh

Supreme Court Of India · AIR 1985 SC 857 : (1985) 98 LW 735 : (1985) 1 SCALE 423 : (1985) 2 SCC 332 : (1985) 3 SCR 184 : (1985) 17 UJ 609

East Punjab Urban Rent Restriction Act, 1949 — Section 13Evidence Act, 1872 — Section 116

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Supreme Court12 Mar 1985Allowed

Pratibha Rani Vs Suraj Kumar and Another

Supreme Court Of India · AIR 1985 SC 628 : (1985) CriLJ 817 : (1985) 1 Crimes 614 : (1985) 155 ITR 190 : (1985) 98 LW 812 : (1985) 1 SCALE 458 : (1985) 2 SCC 370 : (1985) 3 SCR 191

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 27Hindu Succession Act, 1956 — Section 14

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Supreme Court12 Mar 1985Dismissed

H.V. Pardasani and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1985 SC 781 : (1985) 33 BLJR 450 : (1985) 87 BOMLR 198 : (1985) 51 FLR 101 : (1985) LabIC 654 : (1985) 1 SCALE 556 : (1985) 2 SCC 468 : (1985) 3 SCR 286 : (1985) 1 SLJ 395 : (1985) 17 UJ 402

Central Secretariat Service (Promotion to Grade I and Selection Grade) Regulations, 1964 — Regulation 5(2)Central Secretariat Service Regulation, 1962 — Regulation 3(3)Central Secretariat Service Rules, 1962 — Rule

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Supreme Court12 Mar 1985

Karam Pal and Others Vs Union of India (UOI) and Others Ram Sarup Kanwar Vs Union of India and Others

Supreme Court Of India · AIR 1985 SC 774 : (1985) 87 BOMLR 204 : (1985) 50 FLR 414 : (1985) 1 SCALE 488 : (1985) 2 SCC 457 : (1985) 3 SCR 271 : (1985) 17 UJ 624

Central Secretariat Service Regulation, 1962 — Regulation 3Central Secretariat Service Rules, 1962 — Rule 13, 18

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Supreme Court12 Mar 1985Dismissed

Dr (Mrs) Sushma Sharma and Others Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1985 SC 1367 : (1985) LabIC 1899 : (1985) 1 SCALE 523 : (1985) SCC 45 Supp : (1985) 3 SCR 243 : (1985) 2 SLJ 276 : (1985) 17 UJ 744

Constitution of India, 1950 — Article 14, 148(5), 16, 309Rajasthan Universities Teachers (Absorption of Temporary Lecturers) Act, 1979 — Section 3Rajasthan Universities Teachers (Absorption of Temporary Lecturers) Ordinan

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Supreme Court01 Mar 1985Dismissed

State of Orissa and Others Vs Titaghur Paper Mills Company Limited and Another State of Orissa and Others Vs Mangalji Mulji Khara and Others

Supreme Court Of India · AIR 1985 SC 1293 : (1986) 1 ARBLR 135 : (1985) 2 SCALE 410 : (1985) SCC 280 Supp : (1985) 3 SCR 26 : (1985) 60 STC 213

Constitution of India, 1950 — Article 226, 245(1), 246(3), 286, 31Transfer of Property Act, 1882 — Section 3

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Supreme Court01 Mar 1985allowed

Ashutosh Swain and Others Vs State Transport Authority and Others

Supreme Court Of India · (1985) 2 ACC 184 : AIR 1985 SC 493 : (1985) 60 CLT 99 : (1985) 1 SCALE 376 : (1985) 2 SCC 636 : (1985) 3 SCR 1 : (1985) 17 UJ 838

Motor Vehicles Act, 1939 — Section 49, 63(7)Orissa Tourist Vehicles Rules, 1967 — Rule 3(2), 3(3), 3(4)

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Supreme Court01 Mar 1985Allowed

Bihar State Harijan Kalyan Parishad Vs Union of India and Others

Supreme Court Of India · AIR 1985 SC 983 : (1985) 33 BLJR 470 : (1985) 51 FLR 151 : (1985) LabIC 1006 : (1985) 2 LLJ 173 : (1985) 1 SCALE 369 : (1985) 2 SCC 644 : (1985) 3 SCR 12 : (1985) 1 SLJ 654 : (1985) 17 UJ 769

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Supreme Court01 Mar 1985Dismissed

Lachhman Ram and Others Vs State of Orissa

Supreme Court Of India · (1986) 10 ACR 165 : AIR 1985 SC 486 : (1986) 61 CLT 1 : (1985) CriLJ 753 : (1985) 1 Crimes 611 : (1985) 1 SCALE 356 : (1985) 2 SCC 533 : (1985) ShimLC 257

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395, 412

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Supreme Court01 Mar 1985Allowed

Food Corporation of India Workers'' Union Vs Food Corporation of India and Others

Supreme Court Of India · AIR 1985 SC 488 : (1985) 33 BLJR 307 : (1985) 1 SCALE 383 : (1985) 2 SCC 294 : (1985) 3 SCR 150 : (1985) 1 SLJ 658 : (1985) 17 UJ 849

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 2(1), 5

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Supreme Court01 Mar 1985Allowed

Arun Kumar Chatterjee Vs South Eastern Railway and Others

Supreme Court Of India · AIR 1985 SC 482 : (1985) 50 FLR 433 : (1985) LabIC 740 : (1985) 1 LLJ 532 : (1985) 1 SCALE 372 : (1985) 2 SCC 451 : (1985) 3 SCR 18 : (1985) 1 SLJ 382 : (1985) 17 UJ 647

Constitution of India, 1950 — Article 226Railway Establishment Manual Rules — Rule 312

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Supreme Court28 Feb 1985dismissed

Motiram Ghelabhai (Dead) through Lr Maniram Motiram Vs Jagan Nagar (Dead) through Lrs and Others

Supreme Court Of India · AIR 1985 SC 709 : (1985) 87 BOMLR 298 : (1985) 1 SCALE 360 : (1985) 2 SCC 279 : (1985) 2 SCR 1051 : (1985) 17 UJ 691

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 5(11), 50Transfer of Property Act, 1882 — Section 106

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Supreme Court28 Feb 1985Dismissed

Gasket Radiators Pvt. Ltd. Vs Employees'' State Insurance Corpn. and Another

Supreme Court Of India · AIR 1985 SC 790 : (1985) 50 FLR 426 : (1985) 2 GLR 812 : (1985) 1 LLJ 506 : (1985) 1 SCALE 337 : (1985) 2 SCC 68 : (1985) 2 SCR 1085 : (1985) 17 UJ 588

Constitution of India, 1950 — Article 41, 42, 43Employees State Insurance Act, 1948 — Section 73

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Supreme Court28 Feb 1985Allowed

Workmen of The Food Corporation of India Vs Food Corporation of India

Supreme Court Of India · AIR 1985 SC 670 : (1985) 50 FLR 442 : (1985) 2 LLJ 4 : (1985) 1 SCALE 344 : (1985) 2 SCC 136 : (1985) 2 SCR 1065 : (1985) 17 UJ 775

Constitution of India, 1950 — Article 12, 14Industrial Disputes Act, 1947 — Section 25, 9AIndustrial Employment (Standing Orders) Act, 1946 — Section 13, 3, 5

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Supreme Court27 Feb 1985Dismissed

K. Ramanathan Vs State of Tamil Nadu and Another

Supreme Court Of India · AIR 1985 SC 660 : (1985) 98 LW 706 : (1985) 1 SCALE 510 : (1985) 2 SCC 116 : (1985) 2 SCR 1028

Constitution of India, 1950 — Article 19(2), 19(3), 19(4), 19(5), 19(6)Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 5

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Supreme Court27 Feb 1985Allowed

M.P. Irrigation Karamchari Sangh Vs State of M.P. and Another

Supreme Court Of India · AIR 1985 SC 860 : (1985) 50 FLR 422 : (1985) 1 LLJ 519 : (1985) 1 SCALE 322 : (1985) 2 SCC 103 : (1985) 2 SCR 1019 : (1985) 1 SLJ 666 : (1985) 17 UJ 698

Industrial Disputes Act, 1947 — Section 10, 12(5)

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Supreme Court26 Feb 1985dismissed

West Bengal State Electricity Board and Others Vs Desh Bandhu Ghosh and Others

Supreme Court Of India · AIR 1985 SC 722 : (1985) 50 FLR 456 : (1985) 1 LLJ 373 : (1985) 1 SCALE 297 : (1985) 3 SCC 116 : (1985) 2 SCR 1014 : (1985) 1 SLJ 318 : (1985) 17 UJ 671

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 18, 18

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