Supreme Court18 Dec 1987Allowed
Mukesh Kumar Aggarwal and Company Vs State of M.P. and Others
Supreme Court Of India · (1988) JLJ 245
Constitution of India, 1950 — Article 136
COURT ARCHIVE
Supreme Court Of India judgments, 1987
659 judgments · page 1 of 33
Supreme Court18 Dec 1987Disposed Of
Smt. Beena Tiwari and Another Vs State of Madhya Pradesh and Another High Court of Madhya Pradesh Vs Samaru Das Banjare and Another
Supreme Court Of India · AIR 1988 SC 488 : (1987) 4 JT 686 : (1988) LabIC 954 : (1987) 2 SCALE 1371 : (1988) 2 SCR 492
Constitution of India, 1950 — Article 235Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 16(5), 3A
Supreme Court18 Dec 1987Allowed
Salonah Tea Co. Ltd. and Others Vs Superintendent of Taxes, Nowgong and Others
Supreme Court Of India · AIR 1990 SC 772 : (1988) 173 ITR 42 : (1987) 2 SCALE 1435 : (1988) 1 SCC 401 : (1988) 2 SCR 474 : (1988) 69 STC 290
Assam Taxation (On Goods Carried by Road or on Inland Waterways) Act, 1961 — Section 16, 23, 7(2)Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 113
Supreme Court17 Dec 1987dismissed
Baburao alias P.B. Samant Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1988 SC 440 : (1988) 172 ITR 713 : (1987) 4 JT 672 : (1987) 2 SCALE 1322 : (1988) 2 SCR 431
Constitution of India, 1950 — Article 101(4), 105, 118(1), 123(2), 148(1)Evidence Act, 1872 — Section 56, 57, 57(4), 74, 74(1)
Supreme Court17 Dec 1987Disposed Of
Aregistrar of Firms, Societies and Chits, Uttar Pradesh Vs Secured Investment Co. LUCKNOW Another
Supreme Court Of India · AIR 1988 SC 492 : (1988) 63 CompCas 383 : (1988) 1 CompLJ 124 : (1987) 4 JT 698 : (1987) 2 SCALE 1423 : (1988) 2 SCR 456
Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 2, 3, 4
Supreme Court16 Dec 1987Allowed
Nirmal Kumar Choudhary and Others etc. Vs State of Bihar and Others etc.
Supreme Court Of India · AIR 1988 SC 394
Constitution of India, 1950 — Article 14, 16, 226
Supreme Court16 Dec 1987dismissed
Ram Sewak Vs Munna Lal
Supreme Court Of India · AIR 1988 SC 452 : (1987) 4 JT 690 : (1987) 2 SCALE 1376 : (1988) 1 SCC 389 : (1988) 2 SCR 416
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1), 7CUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
Supreme Court16 Dec 1987allowed
Bhairab Chandra Nandan Vs Ranadhir Chandra Dutta
Supreme Court Of India · AIR 1988 SC 396 : (1987) 2 SCALE 1391 : (1988) 1 SCC 383
West Bengal Premises Tenancy Act, 1956 — Section 13(ff)
Supreme Court16 Dec 1987dismissed
Ram Singh and Others Vs Ajay Chawala
Supreme Court Of India · AIR 1988 SC 514 : (1987) 4 JT 727 : (1987) 2 SCALE 1461 : (1988) 1 SCC 364 : (1988) 1 UJ 372
Supreme Court15 Dec 1987dismissed
Commissioner of Income Tax, Lucknow Vs Vikram Cotton Mills Ltd.
Supreme Court Of India · AIR 1988 SC 460 : (1988) 67 CTR 259 : (1988) 169 ITR 597 : (1987) 4 JT 708 : (1987) 2 SCALE 1403 : (1988) 2 SCR 389
Income Tax Act, 1922 — Section 10, 12, 2(4), 24, 24(1)Income Tax Act, 1961 — Section 2, 28, 56(1), 71, 72
Supreme Court15 Dec 1987allowed
Rajinder Singh Vs State (Delhi Administration)
Supreme Court Of India · (1988) 36 BLJR 369 : (1988) 1 JT 7
Punjab Excise Act, 1914 — Section 61
Supreme Court15 Dec 1987dismissed
Krishnan Nadar Kunjan Nadar Vs Lakshmanan Nadar Sukumaran Nadar and Others
Supreme Court Of India · AIR 1988 SC 515 : (1987) 4 JT 669 : (1987) 2 SCALE 1388 : (1988) 1 UJ 373
Kerala Land Reforms Act, 1963 — Section 4A(1)
Supreme Court15 Dec 1987Dismissed
Dewan Joynal Abedin Vs Abdul Wazed alias Abdul Wazad Miah and Others
Supreme Court Of India · (1987) 4 JT 642 : (1987) 2 SCALE 1447 : (1988) 2 SCR 370
Constitution of India, 1950 — Article 173, 191(1)Northern India Ferries Act, 1878 — Section 8Representation of the People Act, 1951 — Section 7, 9A
Supreme Court15 Dec 1987Dismissed
Gurpreet Singh Vs Chatur Bhuj Goel
Supreme Court Of India · AIR 1988 SC 400 : (1987) 4 JT 665 : (1988) MhLj 29 : (1988) MPLJ 1 : (1988) 94 PLR 365 : (1987) 2 SCALE 1338 : (1988) 1 SCC 270 : (1988) 2 SCR 401
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
Supreme Court15 Dec 1987Dismissed
Commissioner of Police and Another Vs Gurbux Anandram Bhiryani
Supreme Court Of India · (1988) 1 JT 8
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3
Supreme Court14 Dec 1987Disposed Of
Sergeant V.K. Mehta Vs Union of India (UOI) and Others
Supreme Court Of India · (1988) 1 JT 11
Supreme Court11 Dec 1987Disposed Of
R.K. Wangalsana Singh Vs Gopinath Devta and Others
Supreme Court Of India · (1987) 12 SC CK 0055
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(4)
Supreme Court11 Dec 1987Dismissed
Raghunath Prasad Singh Vs Secretary, Home (Police) Department, Government of Bihar and Others
Supreme Court Of India · AIR 1988 SC 1033 : (1989) 58 FLR 21 : (1988) 1 JT 22 : (1988) LabIC 1507 : (1988) 2 LLJ 209 : (1988) 1 SCALE 567
Supreme Court11 Dec 1987Disposed Of
J.L. Nanda Vs Smt. Veena Nanda
Supreme Court Of India · (1988) PLJR 43
Supreme Court11 Dec 1987Dismissed
A.N. Shashtri Vs State of Punjab and Others
Supreme Court Of India · AIR 1988 SC 404 : (1987) 4 JT 724 : (1989) LabIC 1188 : (1987) 2 SCALE 1411 : (1988) 2 SCR 363
Punjab Ayurvedic Department (Class I and Class II) Rules, 1963 — Rule 6