CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,392 of 2,992

Supreme Court26 Feb 1985Allowed

Steel Industrials Kerala Ltd. Vs Capt. S.M. Rebello and Others

Supreme Court Of India · AIR 1985 SC 760 : (1985) 1 Crimes 515 : (1985) 50 FLR 467 : (1986) LabIC 411 : (1985) 2 LLJ 14 : (1985) 1 SCALE 289 : (1985) 2 SCC 363 : (1985) 2 SCR 998

Merchant Shipping Act, 1958 — Section 101, 103, 118, 120, 125Specific Relief Act, 1963 — Section 21
Read judgment
Supreme Court22 Feb 1985Disposed Of

State of Orissa and Others Vs Shiva Parashad Das

Supreme Court Of India · AIR 1985 SC 701 : (1985) 50 FLR 318 : (1985) LabIC 548 : (1985) 2 LLJ 204 : (1985) 1 SCALE 287 : (1985) 2 SCC 65 : (1985) 2 SCR 962 : (1985) 1 SLJ 304 : (1985) 17 UJ 677

Constitution of India, 1950 — Article 311, 311(1)Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12
Read judgment
Supreme Court22 Feb 1985allowed

Sakhkkar Mills Mazdoor Sangh Vs Gwalior Sugar Co. Ltd.

Supreme Court Of India · AIR 1985 SC 758 : (1985) 2 CompLJ 65 : (1985) 50 FLR 320 : (1985) JLJ 294 : (1985) 98 LW 716 : (1985) PLJR 30 : (1985) 1 SCALE 301 : (1985) 2 SCC 134 : (1985) 2 SCR 958 : (1985) 1 SLJ 307 : (1985) 17 UJ 666

Payment of Bonus Act, 1965 — Section 13
Read judgment
Supreme Court22 Feb 1985Dismissed

Rathi Khandsari Udyog etc. Vs State of U.P. and Others etc. etc.

Supreme Court Of India · (1985) 2 SCC 485

Constitution Of India, 1950 — Article 14, 19(1)(f), 19(1)(g), 30, 31, 32, 265, 301U.P. Krishi Utpadan Mandi Adhiniyam Act, 1964 — Section 2(a), 2(p), 2(y), 5(1), 6, 8, 12, 16(i), 16(ii), 16(iii), 16(iv), 16(viii), 17(iii), 17(iii)(b), 40Sugar (Regulation Of Production) Act, 1961 — Section 2(f)
Read judgment
Supreme Court18 Feb 1985Dismissed

Vengadasalam Pillai Vs Union Territory of Pondicherry

Supreme Court Of India · AIR 1985 SC 571 : (1985) 98 LW 752 : (1985) 1 SCALE 277 : (1985) 2 SCC 91 : (1985) 2 SCR 925 : (1985) 17 UJ 703

Pondicherry Land Reforms (Fixation of Ceiling on Land) Act, 1973 — Section 2(10), 22(1), 4, 7(1)
Read judgment
Supreme Court15 Feb 1985Allowed

Ram Pyare Vs Ram Narain and Others

Supreme Court Of India · AIR 1985 SC 694 : (1985) RD 120 : (1985) 1 SCALE 262 : (1985) 2 SCC 162 : (1985) 2 SCR 918 : (1985) 17 UJ 668

Transfer of Property Act, 1882 — Section 43, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 134(1), 137
Read judgment
Supreme Court14 Feb 1985allowed

J.R. Vohra Vs India Export House Pvt. Ltd. and Another

Supreme Court Of India · AIR 1985 SC 475 : (1985) 1 SCALE 219 : (1985) 1 SCC 712 : (1985) 2 SCR 899 : (1985) 17 UJ 721

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14, 21, 37, 37(1), 56Delhi Rent Control Rules, 1959 — Rule 5
Read judgment
Supreme Court12 Feb 1985allowed

D.R. Kohli and Others Vs Atul Products Ltd.

Supreme Court Of India · AIR 1985 SC 537 : (1985) 2 CompLJ 311 : (1985) 6 ECC 113 : (1985) 20 ELT 212 : (1985) 1 SCALE 266 : (1985) 2 SCC 77 : (1985) 2 SCR 832

Central Excise Rules, 1944 — Rule 10, 10A, 47, 52, 52ACentral Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 226
Read judgment
Supreme Court12 Feb 1985Dismissed

Ram Avtar Rai and Others Vs State of Uttar Pradesh

Supreme Court Of India · (1985) ACR 269 : AIR 1985 SC 880 : (1985) CriLJ 902 : (1985) 2 Crimes 93 : (1985) 1 SCALE 1198 : (1985) 2 SCC 61

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 147, 149, 302, 323
Read judgment