Supreme Court Of India Judgments 1987 — Page 19

Supreme Court29 Apr 1987Disposed Of

Mangat Ram and Another Vs Sardar Meharban Singh and Others

Supreme Court Of India · AIR 1987 SC 1656 : (1987) 2 JT 571 : (1987) 1 SCALE 964 : (1987) 4 SCC 319 : (1987) 1 UJ 694

Civil Procedure Code, 1908 (CPC) — Section 10Evidence Act, 1872 — Section 116Penal Code, 1860 (IPC) — Section 380, 454, 506

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Supreme Court29 Apr 1987Dismissed

Pushpadevi M. Jatia Vs M.L. Wadhavan, Addl. Secretary, Government of India and Others

Supreme Court Of India · AIR 1987 SC 1748 : (1987) 3 SCR 46 : (1987) 3 SCC 367 : (1987) 2 JT 296 : (1987) 1 Scale 896

Constitution Of India, 1950 — Article 22(3), 22(5), 32, 136, 226Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(1), 8(4), 8(b), 11, 12(6)Foreign Exchange Regulation Act, 1973 — Section 3, 3(e), 4, 4(1), 4(3), 5, 5A, 39, 39(b), 40, 40(1)

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Supreme Court29 Apr 1987dismissed

Commissioner, Sales Tax, U.P. Vs Agra Belting Works, Agra

Supreme Court Of India · (1987) 12 ECR 1057 : (1987) 32 ELT 251 : (1987) 2 JT 514 : (1987) 1 SCALE 1061 : (1987) 3 SCC 140 : (1987) 3 SCR 93 : (1987) 66 STC 1

Uttar Pradesh Sales Tax Act, 1948 — Section 3, 3A, 4

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Supreme Court28 Apr 1987Disposed Of

Security Guards Board for Greater Bombay and Thane Distt. Vs Security and Personnel Service Pvt. Ltd. and Others

Supreme Court Of India · AIR 1987 SC 1370 : (1987) 89 BOMLR 254 : (1987) 54 FLR 665 : (1987) 2 JT 328 : (1988) 1 LLJ 146 : (1987) 1 SCALE 1198 : (1987) 3 SCC 413 : (1987) 3 SCR 19 : (1987) 2 SLJ 147 : (1987) 2 UJ 252

Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 1(4), 23, 4, 8

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Supreme Court28 Apr 1987Allowed

R.K. Upadhyaya Vs Shanabhai P. Patel

Supreme Court Of India · AIR 1987 SC 1378 : (1987) 62 CTR 17 : (1987) 32 ELT 255 : (1987) 166 ITR 163 : (1987) 2 JT 287 : (1987) 1 SCALE 1007 : (1987) 3 SCC 96 : (1987) 3 SCR 42 : (1987) 2 UJ 260

Income Tax (Amendment) Act, 1959 — Section 34(1), 34(4), 4Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 139(2), 147, 148, 148(1), 149

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Supreme Court28 Apr 1987Dismissed

Collector of Central Excise, Calcutta Vs Multiple Fabrics Pvt. Ltd. etc.

Supreme Court Of India · (1987) 12 ECR 1051 : (1987) 2 JT 289 : (1987) 2 SCC 636

Central Excises and Salt Act, 1944 — Section 35L

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Supreme Court28 Apr 1987dismissed

Galib Bin Awaz Vs Mohd. Abdul Khader and Others

Supreme Court Of India · AIR 1987 SC 1565 : (1987) 2 JT 628 : (1987) 1 SCALE 1262 : (1987) 3 SCC 527 : (1987) 2 SCR 1229 : (1987) 2 UJ 377

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2, 2(2), 34, 37Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8, 9

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Supreme Court28 Apr 1987Allowed

State of Bihar and Others Vs Kripalu Shankar and Others

Supreme Court Of India · AIR 1987 SC 1554 : (1987) CriLJ 1860 : (1987) 3 JT 49 : (1987) 1 SCALE 1070 : (1987) 3 SCC 34 : (1987) 3 SCR 1 : (1987) 2 SLJ 96

Constitution of India, 1950 — Article 166(2)Contempt of Courts Act, 1971 — Section 2

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Supreme Court28 Apr 1987

Shree Vallabh Glass Works Ltd., etc. Vs Industrial Credit and Investment Corporation of India Ltd. and Others

Supreme Court Of India · AIR 1987 SC 1574 : (1987) 35 BLJR 739 : (1987) 62 CompCas 101 : (1987) 2 CompLJ 123 : (1987) 2 JT 345 : (1987) 1 SCALE 1041 : (1987) 3 SCC 94 : (1987) 1 UJ 706

Constitution of India, 1950 — Article 139A

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Supreme Court28 Apr 1987Dismissed

Smt. Basanti Vs State of Himachal Pradesh State of Himachal Pradesh Vs Assoo alias Aso Ram

Supreme Court Of India · AIR 1987 SC 1572 : (1987) 35 BLJR 833 : (1987) CriLJ 1869 : (1987) 2 JT 281 : (1987) 1 SCALE 1175 : (1987) 3 SCC 227

Penal Code, 1860 (IPC) — Section 201, 302, 34

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Supreme Court28 Apr 1987Disposed Of

Shahzad Hasan Khan Vs Ishtiaq Hasan Khan and Another

Supreme Court Of India · (1987) 11 ACR 494 : AIR 1987 SC 1613 : (1987) CriLJ 1872 : (1987) 2 Crimes 438 : (1987) 2 JT 323 : (1987) 1 SCALE 1249 : (1987) 2 SCC 684 : (1987) 3 SCR 34

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Supreme Court28 Apr 1987Dismissed

Kailash Kaur Vs State of Punjab

Supreme Court Of India · AIR 1987 SC 1368

Penal Code, 1860 (IPC) — Section 302

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Supreme Court27 Apr 1987Disposed Of

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

Supreme Court Of India · (1987) 2 LLJ 1 : (1987) PLJR 28 : (1987) 2 SCC 588 : (1987) SCC 462 Supp : (1987) 2 SCR 1216 : (1987) 2 UJ 318

Bihar Relief Undertakings (Special Provisions) Act, 1981 — Section 3

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Supreme Court24 Apr 1987Partly Allowed

Commissioner of Income Tax, Bihar and Orissa Vs S.P. Jain

Supreme Court Of India · AIR 1987 SC 1643 : (1987) 167 ITR 161 : (1987) SCC 550 Supp : (1987) 1 SCC 550 Supp : (1987) 2 UJ 8

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Supreme Court24 Apr 1987

Rishabh Kumar and Sons Vs State of U.P. and Others

Supreme Court Of India · AIR 1987 SC 1576 : (1987) 1 SCALE 1147 : (1987) SCC 306 Supp : (1987) 1 SCC 306 Supp : (1987) 66 STC 222 : (1987) 1 UJ 705

Uttar Pradesh Sales Tax Act, 1948 — Section 3A

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Supreme Court23 Apr 1987Allowed

Khargram Panchayat Samiti and Another Vs State of West Bengal and Others

Supreme Court Of India · (1987) 1 CALLT 5 : (1987) 2 JT 266 : (1987) 1 SCALE 1142 : (1987) 3 SCC 82 : (1987) 2 SCR 1207 : (1987) 2 UJ 406

West Bengal Panchayat (Samiti Administration) Rules, 1984 — Rule 7, 8, 9West Bengal Panchayat Act, 1973 — Section 117

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Supreme Court23 Apr 1987Dismissed

H.S. Srinivasa Raghavachar Vs State of Karnataka and Others

Supreme Court Of India · AIR 1987 SC 1518 : (1987) 3 JT 26 : (1987) 1 SCALE 885 : (1987) 2 SCC 692 : (1987) 2 SCR 1189

Advocates Act, 1961 — Section 30Bar Councils Act, 1926 — Section 14Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31A, 31B, 31C

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Supreme Court23 Apr 1987Disposed Of

Desh Raj and Others Vs Avtar Krishna and Another

Supreme Court Of India · AIR 1987 SC 1597 : (1987) 35 BLJR 675 : (1987) 2 JT 295 : (1987) 1 SCALE 1231 : (1987) 3 SCC 57 : (1987) 1 UJ 667

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Supreme Court23 Apr 1987Dismissed

Shri Balaganesan Metals Vs M.N. Shanmugham Chetty and Others

Supreme Court Of India · AIR 1987 SC 1668 : (1987) 2 JT 247 : (1987) 100 LW 1149 : (1987) 1 SCALE 1110 : (1987) 2 SCC 707 : (1987) 2 SCR 1173

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 25

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Supreme Court22 Apr 1987dismissed

Smt. Padmavati Jaikrishna Vs Additional Commissioner of Income Tax, Gujarat

Supreme Court Of India · AIR 1987 SC 1723 : (1987) 62 CTR 14 : (1987) 166 ITR 176 : (1987) 2 JT 230 : (1987) 1 SCALE 958 : (1987) 3 SCC 448 : (1987) 2 SCR 1167 : (1987) 32 TAXMAN 32

Income Tax Act, 1961 — Section 14, 56, 57

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Supreme Court Of India judgments, 1987