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Supreme Court Of India judgments, 1987

659 judgments · page 16 of 33

Supreme Court17 Jul 1987dismissed

Ganpat Ram Sharma and Others Vs Gayatri Devi

Supreme Court Of India · AIR 1987 SC 2016 : (1987) 12 ECR 987 : (1987) 3 JT 99 : (1987) 2 SCALE 46 : (1987) 3 SCC 576 : (1987) 3 SCR 539 : (1987) 2 UJ 370

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Delhi Rent Control Act, 1958 — Section 14(1)Limitation Act, 1963 — Article 113, 66
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Supreme Court17 Jul 1987Disposed Of

State Bank of India and others Vs Mohd. Mynuddin

Supreme Court Of India · AIR 1987 SC 1889 : (1987) 35 BLJR 736 : (1987) 3 JT 89 : (1987) LabIC 1627 : (1988) 1 LLJ 142 : (1987) 2 SCALE 53 : (1987) 4 SCC 486 : (1987) 3 SCR 532 : (1988) 1 ShimLC 71 : (1987) 2 UJ 339

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Supreme Court17 Jul 1987Dismissed

Vinod Kumar Arora Vs Surjit Kaur

Supreme Court Of India · AIR 1987 SC 2179 : (1987) 3 JT 106 : (1987) 2 SCALE 60 : (1987) 3 SCC 711 : (1987) 3 SCR 552 : (1987) 2 UJ 734

East Punjab Urban Rent Restriction Act, 1949 — Section 11
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Supreme Court16 Jul 1987Dismissed

Ranjit Prasad Sinha Vs State of Bihar and Another

Supreme Court Of India · AIR 1987 SC 1894 : (1987) 35 BLJR 741 : (1987) 3 JT 84 : (1987) LabIC 1633 : (1987) PLJR 57 : (1987) 2 SCALE 35 : (1987) 3 SCC 650 : (1987) 3 SCR 523 : (1987) 3 SLJ 110 : (1987) 2 UJ 396

Civil Services (Classification, Control and Appeal) Rules — Rule 14, 18, 49, 57(5)Constitution of India, 1950 — Article 309
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Supreme Court15 Jul 1987Dismissed

Beopar Sahayak (P) Ltd. and Others Vs Vishwa Nath and Others

Supreme Court Of India · AIR 1987 SC 2111 : (1987) 3 JT 76 : (1987) 2 SCALE 27 : (1987) 3 SCC 693 : (1987) 3 SCR 496 : (1987) 2 UJ 388

Criminal Procedure Code, 1973 (CrPC) — Section 12, 39, 39(1), 39(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3
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Supreme Court15 Jul 1987Allowed

Bal Niketan Nursery School Vs Kesari Prasad

Supreme Court Of India · AIR 1987 SC 1970 : (1987) 3 JT 93 : (1987) 3 KarLJ 75 : (1987) 2 SCALE 67 : (1987) 3 SCC 587 : (1987) 3 SCR 510 : (1987) 2 UJ 501

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 106, 136Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1)
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Supreme Court30 Jun 1987Allowed

Dipak Banerjee Vs Smt. Lilabati Chakraborty

Supreme Court Of India · (1987) 06 SC CK 0001

Constitution of India, 1950 — Article 136Transfer of Property Act, 1882 — Section 105, 14(1)West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 17(2), 17B, 2
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Supreme Court29 Jun 1987Disposed Of

Samarjit Ghosh Vs Bennett Coleman and Co. and Another

Supreme Court Of India · AIR 1987 SC 1869 : (1987) 1 CALLT 33 : (1987) 3 JT 19 : (1987) 2 LLJ 337 : (1987) 2 SCALE 5 : (1987) 3 SCC 507 : (1987) 3 SCR 475 : (1987) 3 SLJ 228 : (1987) 2 UJ 385

Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17, 17(1), 17(2)
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Supreme Court29 Jun 1987Disposed Of

Smt. Sattamma Vs K. Rajaiah and Others

Supreme Court Of India · (1987) 2 Crimes 902 : (1987) 3 JT 10 : (1987) 2 SCALE 10 : (1987) 3 SCC 447 : (1988) 1 ShimLC 125 : (1987) 2 UJ 480

National Security Act, 1980 — Section 12, 13
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Supreme Court29 Jun 1987Allowed

Fazal Ghosi and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1987 SC 1877 : (1987) CriLJ 1910 : (1987) 2 Crimes 892 : (1987) 3 JT 22 : (1987) 2 SCALE 1 : (1987) 3 SCC 502 : (1987) 3 SCR 471 : (1988) 1 ShimLC 131

National Security Act, 1980 — Section 3, 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 332
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