Supreme Court04 Dec 1984Dismissed

Commissioner of Income Tax, Andhra Pradesh Vs M. Chandra Sekhar

Supreme Court Of India · AIR 1985 SC 114 : (1985) 44 CTR 110 : (1985) 151 ITR 433 : (1984) 2 SCALE 973 : (1985) 1 SCC 283 : (1985) 2 SCR 215 : (1985) 17 UJ 262

Finance Act, 1963 — Section 139Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 256Income Tax Rules, 1962 — Rule 13
Supreme Court29 Nov 1984Allowed

S. Harcharan Singh Vs S. Sajjan Singh and Others

Supreme Court Of India · AIR 1985 SC 236 : (1984) 2 SCALE 834 : (1985) 1 SCC 370 : (1985) 2 SCR 159

Representation of the People (Amendment) Act, 1961 — Section 123, 125, 139, 141Representation of the People Act, 1951 — Section 100(1), 116A, 123, 123(2), 123(3)
Supreme Court28 Nov 1984Dismissed

State of Maharashtra Vs Mrs. Kamal Sukumar Durgule and Others

Supreme Court Of India · AIR 1985 SC 119 : (1985) 87 BOMLR 49 : (1984) 2 SCALE 793 : (1985) 1 SCC 234 : (1985) 2 SCR 129 : (1985) 17 UJ 432

Constitution of India, 1950 — Article 14, 19(1), 300, 31, 31(1)Maharashtra Vacant Lands (Prohibition of Unauthorised Occupation and Summary Eviction) (Service of Notice) Rules, 1979 — Rule 3(2)Maharashtra Vacant Lands (Pr