COURT ARCHIVE

Supreme Court Of India judgments, 1987

659 judgments · page 15 of 33

Supreme Court28 Jul 1987dismissed

Samar Singh Vs Kedar Nath alias K.N. Singh and Others

Supreme Court Of India · AIR 1987 SC 1926 : (1988) 1 GLR 73 : (1987) 3 JT 165 : (1987) 3 KarLJ 63 : (1987) 2 SCALE 135 : (1987) SCC 663 Supp : (1987) 1 SCC 663 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 5, 92

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Supreme Court28 Jul 1987Allowed

Mohinuddin alias Moin Master Vs District Magistrate, Beed and Others

Supreme Court Of India · AIR 1987 SC 1977 : (1987) 3 JT 173 : (1987) 2 SCALE 128 : (1987) 4 SCC 58 : (1987) 3 SCR 668

Constitution of India, 1950 — Article 22(5), 226

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Supreme Court27 Jul 1987Disposed Of

Workmen of Stretch Fibres (India) Ltd. Vs Secretary, Ministry of Industries and Others

Supreme Court Of India · (1989) 1 SCC 390 Supp

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Supreme Court27 Jul 1987allowed

Jagjit Bus Service (Regd.), Amritsar through its Managing Partner Shri Jagjit Singh Vs State Transport Commissioner, Punjab and Another

Supreme Court Of India · AIR 1987 SC 2272 : (1987) 3 JT 185 : (1987) 2 SCALE 143 : (1987) 4 SCC 131 : (1987) 3 SCR 661 : (1988) 1 ShimLC 67 : (1987) 2 UJ 464

Motor Vehicles Act, 1939 — Section 46, 57(2), 57(3), 58, 62

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Supreme Court27 Jul 1987

Hindustan Steelworks Construction Ltd. Vs C. Rajasekhar Rao

Supreme Court Of India · (1987) 2 ARBLR 200 : (1987) 3 JT 239 : (1987) 2 SCALE 218 : (1987) 4 SCC 93 : (1987) 3 SCR 653 : (1987) 2 UJ 468

Arbitration Act, 1940 — Section 28, 3, 30

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Supreme Court24 Jul 1987Disposed Of

Abdul Rahim Vs Srinivas Dyeing Works and Others

Supreme Court Of India · (1989) 2 SCC 298 Supp

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Supreme Court24 Jul 1987Allowed

N.C. Dalwadi Vs State of Gujarat

Supreme Court Of India · AIR 1987 SC 1933 : (1987) 3 SCC 611

Bombay Civil Services Rules, 1959 — Rule 151, 161, 161(1), 56Constitution of India, 1950 — Article 226, 310, 311(2)Punjab Civil Services Rules — Rule 3.26

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Supreme Court24 Jul 1987Disposed Of

A.L. Ahuja Vs Union of India

Supreme Court Of India · AIR 1987 SC 1907 : (1987) 35 BLJR 837 : (1987) 3 JT 148 : (1987) LabIC 1634 : (1988) 1 LLJ 470 : (1987) 2 SCALE 103 : (1987) 3 SCC 604(1) : (1987) 3 SCC 604 : (1987) 3 SCR 632 : (1987) 3 SLJ 141

Constitution of India, 1950 — Article 32

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Supreme Court22 Jul 1987dismissed

Pala Singh (Deceased) by Lrs Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 873 : (1987) 3 JT 133 : (1987) 2 SCALE 93 : (1987) SCC 201 Supp : (1987) 1 SCC 201 Supp : (1987) 3 SCR 624 : (1987) 2 UJ 353

Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20, 24Punjab Package Deal Properties (Disposal) Rules, 1976 — Rule 4

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Supreme Court22 Jul 1987Disposed Of

Workers of M/s. Rohtas Industries Vs M/s. Rohtas Industries Ltd.

Supreme Court Of India · (1987) 2 JT 283 : (1987) 1 SCALE 894 : (1987) 1 SCC 462 Supp

COMPANIES ACT, 1956 — Section 529, 529A

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Supreme Court22 Jul 1987Dismissed

Govind Potti Govindan Namboodiri Vs Kesavan Govindan Potti and Others

Supreme Court Of India · AIR 1987 SC 2276 : (1987) 3 JT 128 : (1987) 2 SCALE 98 : (1987) 3 SCC 668 : (1987) 3 SCR 615 : (1987) 2 UJ 334

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Supreme Court21 Jul 1987dismissed

Commissioner of Income Tax, Gujarat Vs Elecon Engineering Co. Ltd.

Supreme Court Of India · AIR 1987 SC 2014 : (1987) 64 CTR 101 : (1987) 167 ITR 639 : (1987) 3 JT 117 : (1987) 2 SCALE 89 : (1987) 4 SCC 530 : (1987) 3 SCR 588

Income Tax Act, 1961 — Section 101, 140, 84Income Tax Rules, 1962 — Rule 19(1), 19(3), 19(5), 19(6)

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Supreme Court21 Jul 1987allowed

Venkatlal G. Pittie and Another Vs Bright Bros. (Pvt.) Ltd.

Supreme Court Of India · AIR 1987 SC 1939 : (1987) 89 BOMLR 386 : (1987) 3 JT 139 : (1987) 2 SCALE 115 : (1987) 3 SCC 558 : (1987) 3 SCR 593 : (1987) 2 UJ 725

Constitution of India, 1950 — Article 227Hotel and Lodging House Rates Control Act, 1974 — Section 13(1)Transfer of Property Act, 1882 — Section 108

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Supreme Court21 Jul 1987Disposed Of

Everest Industrial Corporation and Others Vs Gujarat State Financial Corporation

Supreme Court Of India · AIR 1987 SC 1950 : (1987) 2 GLR 1225 : (1987) 3 JT 113 : (1987) 100 LW 1121 : (1987) 2 SCALE 75 : (1987) 3 SCC 597 : (1987) 3 SCR 607 : (1988) 1 ShimLC 56 : (1987) 2 UJ 348

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 6, 34, 34(2)

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Supreme Court20 Jul 1987Dismissed

Jagdambari Post Office Bachao Sangarsh Samiti and Another Vs Seventh Additional District and Sessions Judge and Others

Supreme Court Of India · (1989) 1 SCC 384 Supp

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Supreme Court20 Jul 1987Allowed

SMT.Gulwant Kaur and Another Vs Mohinder Singh and Others

Supreme Court Of India · AIR 1987 SC 2251 : (1987) 3 JT 121 : (1987) 100 LW 1131 : (1987) MhLj 878 : (1987) MPLJ 623 : (1988) 93 PLR 182 : (1987) 2 SCALE 82 : (1987) 3 SCC 674 : (1987) 3 SCR 576 : (1988) 1 ShimLC 48 : (1987) 2 UJ 399

Hindu Succession Act, 1956 — Section 14(1), 14(2)

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Supreme Court20 Jul 1987Disposed Of

B.I.T. Teachers Association, Nesra, Ranchi Vs Chancellor, Ranchi University and Ors

Supreme Court Of India · AIR 1988 SC 2132 : (1989) LabIC 42 : (1987) SCC 461 Supp : (1987) 1 SCC 461 Supp

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Supreme Court20 Jul 1987Disposed Of

Prasun Roy Vs Calcutta Metropolitan Development Authority and Another

Supreme Court Of India · AIR 1988 SC 205 : (1987) 2 ARBLR 196 : (1987) 3 JT 160 : (1987) 2 SCALE 125 : (1987) 4 SCC 217 : (1987) 3 SCR 569 : (1987) 2 UJ 445

Arbitration Act, 1940 — Section 20

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Supreme Court20 Jul 1987Disposed Of

Beda Nand Singh and Others Vs Director General, Central Industrial Security Force and Others

Supreme Court Of India · (1987) 35 BLJR 836 : (1987) 3 JT 137 : (1988) 1 LLJ 242

Administrative Tribunals Act, 1985 — Section 19, 2

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Supreme Court17 Jul 1987Disposed Of

State Bank of India Scheduled Castes and Scheduled Tribes Welfare Association and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1987) 1 SCC 585 Supp : (1987) SCC 585 Supp

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