Supreme Court24 Mar 1987Allowed
Jagat Singh Vs Karan Singh (dead) by LRs. and Others
Supreme Court Of India · (1987) 03 SC CK 0002
Tehri Garhwal Buhmi Sambandhi Adhikar Niyam — Section 6(4)
COURT ARCHIVE
Supreme Court Of India judgments, 1987
659 judgments · page 24 of 33
Supreme Court24 Mar 1987Disposed Of
Commissioner of Sales Tax Vs Leather Facts Co.
Supreme Court Of India · AIR 1987 SC 1343 : (1987) 1 JT 806 : (1987) 1 SCALE 659 : (1987) 2 SCC 380 : (1987) 2 SCR 630 : (1987) 66 STC 91 : (1987) 2 UJ 108
Central Sales Tax Act, 1956 — Section 5(3)Constitution of India, 1950 — Article 286(1)Uttar Pradesh Sales Tax Rules, 1948 — Rule 12A
Supreme Court23 Mar 1987Disposed Of
Officer of the Cement Corporation of India Vs Union of India (UOI) and Others
Supreme Court Of India · (1987) 1 JT 794
Supreme Court23 Mar 1987Disposed Of
State of Madhya Pradesh and Others Vs Naresh Wood Products (P) Ltd.
Supreme Court Of India · (1987) 1 JT 810
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
Supreme Court18 Mar 1987Dismissed
Polammaraseetti Varana Venka Satyanarayana Vs Suddha Apparao Naidu (dead) and Others
Supreme Court Of India · (1987) 03 SC CK 0061
Supreme Court13 Mar 1987Allowed
Commissioner of Excess Profit Tax, Kanpur Vs Kalyan Mal Phool Chand
Supreme Court Of India · AIR 1987 SC 2140 : (1987) 166 ITR 180 : (1987) 1 JT 691 : (1987) 1 SCALE 563 : (1987) 2 SCC 458 : (1987) 2 SCR 601 : (1987) 1 UJ 721
Income Tax Act, 1922 — Section 2(1), 2(3), 2(6), 2(9), 4
Supreme Court12 Mar 1987Disposed Of
State of Tamil Nadu and Others Vs K. Rajan
Supreme Court Of India · (1987) 2 JT 99
Supreme Court12 Mar 1987Allowed
Prativa Devi Vs T.V. Krishnan
Supreme Court Of India · (1996) 1 JT 764 : (1996) 5 SCC 353
Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(8)
Supreme Court11 Mar 1987Allowed
Brij Mohan Singh Chopra Vs State of Punjab
Supreme Court Of India · AIR 1987 SC 948 : (1987) 54 FLR 460 : (1987) 1 JT 673 : (1987) 1 LLJ 522 : (1987) 1 SCALE 556 : (1987) 2 SCC 188 : (1987) 2 SCR 583 : (1987) 3 SLJ 54 : (1987) 2 UJ 49
Constitution of India, 1950 — Article 14Punjab Civil Services (Premature Retirement) Rules, 1975 — Rule 3
Supreme Court10 Mar 1987Dismissed
Narendra Singh Vs State of U. P.
Supreme Court Of India · (1987) 11 ACR 388 : AIR 1987 SC 1337 : (1987) CriLJ 1070 : (1987) 1 Crimes 705 : (1987) 1 JT 662 : (1987) 1 SCALE 551 : (1987) 2 SCC 236 : (1987) 1 UJ 680
Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court09 Mar 1987Allowed
G. Prabhu Das and Others Vs State of A.P. and Others
Supreme Court Of India · (1987) 1 JT 749
Supreme Court06 Mar 1987Dismissed
Ram Adhar Singh (dead) through Lrs. and Others Vs Bansi (dead) through Lrs. and Others
Supreme Court Of India · AIR 1987 SC 987 : (1987) 1 JT 704 : (1987) RD 132 : (1987) 1 SCALE 577 : (1987) 2 SCC 482 : (1987) 2 SCR 595 : (1987) 1 UJ 748
Recovery of Rents (Bengal) Act, 1859 — Section 6
Supreme Court06 Mar 1987Disposed Of
Naresh Kumar Parti and Ors Vs T.R. Tuli and Ors
Supreme Court Of India · (1987) 1 SCALE 574 : (1987) SCC 437 Supp : (1987) 1 SCC 437 Supp
Supreme Court06 Mar 1987Allowed
Dipak Kumar Biswas Vs Director of Public Instruction and Others
Supreme Court Of India · AIR 1987 SC 1422 : (1987) 54 FLR 447 : (1987) 1 JT 631 : (1987) 1 LLJ 516 : (1987) 1 SCALE 544 : (1987) 2 SCC 252 : (1987) 2 SCR 572 : (1987) 1 UJ 715
Constitution of India, 1950 — Article 136, 311, 311(2)
Supreme Court06 Mar 1987Allowed
B.P. Khemka Pvt. Ltd. Vs Birendra Kumar Bhowmick and Another
Supreme Court Of India · AIR 1987 SC 1010 : (1987) 1 CALLT 23 : (1987) 1 JT 665 : (1987) 1 SCALE 537(1) : (1987) 2 SCC 407 : (1987) 2 SCR 559 : (1987) 2 UJ 1
Civil Procedure Code, 1908 (CPC) — Section 148West Bengal Premises Tenancy (Amendment) Ordinance, 1967 — Section 2, 5West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)
Supreme Court06 Mar 1987Dismissed
State of M.P. and Another Vs Municipal Corporation, Indore
Supreme Court Of India · AIR 1987 SC 1983 : (1987) 1 JT 723 : (1987) SCC 748 Supp : (1987) 1 SCC 748 Supp
Madhya Pradesh Municipal Corporation Act, 1956 — Section 421
Supreme Court06 Mar 1987Disposed Of
Lakhi Ram Vs Sita Devi and Others
Supreme Court Of India · (1987) PLJR 73
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 306, 34
Supreme Court05 Mar 1987allowed
Gaya Prasad Vs Surendra Bahadur Singh (dead) by Lrs. and Others
Supreme Court Of India · AIR 1987 SC 925 : (1987) 1 JT 652 : (1988) RD 153 : (1987) 1 SCALE 514 : (1987) 2 SCC 383 : (1987) 2 SCR 542 : (1987) 2 UJ 89
Contract Act, 1872 — Section 23Uttar Pradesh Encumbered Estates Act, 1934 — Section 14(7), 18, 24, 4, 43
Supreme Court05 Mar 1987Disposed Of
Municipal Committee, Bhiwani Vs Durga Parshad and Another etc. Bhiwani Improvement Trust Vs Beni Prasad (Dead) by L.Rs. and Others
Supreme Court Of India · (1987) 1 JT 722
Punjab Town Improvement Act, 1922 — Section 44A
Supreme Court04 Mar 1987Disposed Of
The State of Haryana Vs Nariani Devi and Another Smt. Kanta Rani Jain Vs State of Haryana and Another
Supreme Court Of India · (1987) 1 JT 707
Punjab Town Improvement Act, 1922 — Section 42, 44, 44A(2)