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Supreme Court Of India judgments, 1987

659 judgments · page 21 of 33

Supreme Court16 Apr 1987Disposed Of

Narain and Others Vs Om Prakash Gupta

Supreme Court Of India · AIR 1987 SC 1602 : (1987) 2 JT 258 : (1987) 1 SCALE 1253 : (1987) 3 SCC 61 : (1987) 1 UJ 669

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 2
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Supreme Court14 Apr 1987dismissed

State of U.P. Vs Niyamat and Others

Supreme Court Of India · (1987) 11 ACR 552 : AIR 1987 SC 1652 : (1987) CriLJ 1881 : (1987) 3 JT 1 : (1987) 1 SCALE 844 : (1987) 3 SCC 434 : (1987) 2 SCR 953

Criminal Procedure Code, 1973 (CrPC) — Section 41Penal Code, 1860 (IPC) — Section 147, 149, 302, 395, 97
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Supreme Court14 Apr 1987Disposed Of

Subash and Shiv Shankar Vs State of U.P.

Supreme Court Of India · (1987) 11 ACR 541 : AIR 1987 SC 1222 : (1987) CriLJ 991 : (1987) 1 SCALE 838 : (1987) 3 SCC 331 : (1987) 2 SCR 962

Penal Code, 1860 (IPC) — Section 302, 324, 34
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Supreme Court14 Apr 1987Dismissed

Lachman Singh Vs Kirpa Singh and Others

Supreme Court Of India · AIR 1987 SC 1616 : (1987) 2 JT 175 : (1987) 100 LW 1165 : (1987) MhLj 551 : (1987) MPLJ 342 : (1987) 1 SCALE 808 : (1987) 2 SCC 547 : (1987) 2 SCR 933 : (1987) 2 UJ 225

Hindu Succession Act, 1956 — Section 15(1), 15(2)
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Supreme Court13 Apr 1987Disposed Of

Union of India (UOI) and Others Vs N. Hargopal and Others

Supreme Court Of India · AIR 1987 SC 1227 : (1987) 2 JT 182 : (1987) LabIC 915 : (1987) 1 LLJ 545 : (1987) 1 SCALE 753 : (1987) 3 SCC 308 : (1987) 2 SCR 910 : (1988) 1 SLJ 59 : (1987) 2 UJ 41

Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 2, 4
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Supreme Court13 Apr 1987Allowed

Chaman Lal and Others Vs State of Haryana

Supreme Court Of India · AIR 1987 SC 1621 : (1987) 54 FLR 612 : (1987) 2 JT 135 : (1987) LabIC 1299 : (1987) 1 SCALE 761 : (1987) 3 SCC 113 : (1987) 2 SCR 923 : (1988) 1 SLJ 1 : (1987) 2 UJ 246

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Supreme Court10 Apr 1987Dismissed

Dalbir Singh and Others Vs State of Punjab

Supreme Court Of India · (1987) 11 ACR 626 : AIR 1987 SC 1328 : (1987) CriLJ 1065 : (1987) 2 JT 580 : (1987) 1 SCALE 830 : (1987) 3 SCC 360 : (1987) 2 UJ 116

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
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Supreme Court10 Apr 1987Dismissed

Commissioner of Income Tax, Calcutta Vs T.I. and M. Sales Ltd.

Supreme Court Of India · AIR 1987 SC 1234 : (1987) 2 CompLJ 108 : (1987) 61 CTR 273 : (1987) 166 ITR 93 : (1987) 2 JT 272 : (1987) 1 SCALE 771 : (1987) 3 SCC 132 : (1987) 2 SCR 883 : (1987) 2 UJ 31

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 10Income Tax Act, 1922 — Section 4, 42, 43Income Tax Act, 1961 — Section 143, 163, 163(1), 256(1), 4
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Supreme Court10 Apr 1987Disposed Of

Union of India (UOI) and Another Vs Cynamide India Ltd. and Another etc.

Supreme Court Of India · AIR 1987 SC 1802 : (1987) 2 CompLJ 10 : (1987) 12 ECR 199 : (1987) 2 JT 107 : (1987) 1 SCALE 728 : (1987) 2 SCC 720 : (1987) 2 SCR 841 : (1987) 2 UJ 198

Constitution of India, 1950 — Article 14, 226, 32, 39Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 3(3C)Mineral Concession Rules, 1960 — Rule 54, 59
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