Supreme Court Of India Judgments 1987 — Page 25

Supreme Court04 Mar 1987Dismissed

Budhwanti and Another Vs Gulab Chand Prasad

Supreme Court Of India · AIR 1987 SC 1484 : (1987) 35 BLJR 395 : (1987) 1 SCALE 501 : (1987) 2 SCC 153 : (1987) 2 SCR 534 : (1987) 2 UJ 22

Constitution of India, 1950 — Article 136

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Supreme Court04 Mar 1987Dismissed

State of Andhra Pradesh Vs Y. Prabhakara Reddy

Supreme Court Of India · AIR 1987 SC 933 : (1987) 12 ECC 41 : (1987) 1 JT 637 : (1987) 1 SCALE 525 : (1987) 2 SCC 136 : (1987) 2 SCR 513

Andhra Pradesh Excise Act, 1968 — Section 17, 2, 2(10), 21, 22

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Supreme Court03 Mar 1987Disposed Of

Mohan Lal (Dead) by Lrs. Vs Kartar Singh and Others

Supreme Court Of India · (1987) SCC 485 Supp

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Supreme Court03 Mar 1987Allowed

S.K. Viswambaran Vs E. Koyakunju and Others

Supreme Court Of India · AIR 1987 SC 1436 : (1987) 35 BLJR 774 : (1987) CriLJ 1175 : (1987) 1 Crimes 769 : (1987) 1 JT 680 : (1987) 1 SCALE 506 : (1987) 2 SCC 109 : (1987) 2 SCR 501

Penal Code, 1860 (IPC) — Section 302

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Supreme Court03 Mar 1987Dismissed

Smt. Dhan Mal Devi Jain Vs Gordhan Dass and Others

Supreme Court Of India · (1987) 1 JT 623 : (1987) SCC 632 Supp : (1987) 1 SCC 632 Supp

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2(1)

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Supreme Court03 Mar 1987Disposed Of

Vincent Panikurlangara Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1987 SC 990

Constitution of India, 1950 — Article 21, 32, 39, 41, 42Drugs and Cosmetics Act, 1940 — Section 10A, 26A, 5, 5(2), 6

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Supreme Court03 Mar 1987Dismissed

East India Coal Company Limited Vs East Bulliaree/kendwadih Colliery Co. (P.) Limited and Others

Supreme Court Of India · AIR 1987 SC 1428 : (1987) 1 JT 599 : (1987) 1 SCALE 481 : (1987) 2 SCC 124 : (1987) 2 SCR 484 : (1987) 1 UJ 729

Coking Coal Mines (Nationalisation) Act, 1972 — Section 10, 12, 20, 21, 23Mines Act, 1952 — Section 2(1)(I)

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Supreme Court03 Mar 1987Disposed Of

Ajitsinh C. Gaekwad and Ors Vs Dileepsinh D. Gaekwad and Ors

Supreme Court Of India · (1987) 3 JT 164 : (1987) SCC 439 Supp : (1987) 1 SCC 439 Supp

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Supreme Court03 Mar 1987Disposed Of

Madras Tomato Commission Merchants Association Vs State of Tamil Nadu and Others

Supreme Court Of India · (1987) 1 JT 703

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Supreme Court02 Mar 1987Dismissed

Addepalli Subba Rao Vs Yerrabotula Krishnamjrthy and Others

Supreme Court Of India · (1987) 03 SC CK 0058

Transfer of Property Act, 1882 — Section 106

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Supreme Court02 Mar 1987

Sarup Chand Vs State of Punjab

Supreme Court Of India · AIR 1987 SC 1441 : (1987) CriLJ 1180 : (1987) 1 Crimes 818 : (1987) 1 JT 592 : (1987) 1 SCALE 477 : (1987) 2 SCC 486 : (1987) 1 UJ 687

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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Supreme Court02 Mar 1987Disposed Of

Kalra Glue Factory Vs Sales Tax Tribunal and Others

Supreme Court Of India · (1987) 65 CTR 233 : (1987) 167 ITR 498 : (1987) 1 JT 713 : (1987) SCC 465 Supp : (1987) 1 SCC 465 Supp : (1987) 66 STC 292

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Supreme Court02 Mar 1987Allowed

Union of India (UOI) and Others Vs Manoharlal Narang

Supreme Court Of India · AIR 1987 SC 1472 : (1987) 89 BOMLR 165 : (1987) 1 Crimes 774 : (1987) 13 ECC 18 : (1987) 30 ELT 37 : (1987) 1 JT 583 : (1987) 1 SCALE 468 : (1987) 2 SCC 241 : (1987) 2 SCR 454

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2, 2(2), 6, 7

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Supreme Court27 Feb 1987Allowed

Sharda Devi Khemka Vs State of U.P. and Ors

Supreme Court Of India · (1987) 1 JT 700 : (1987) SCC 47 Supp : (1987) 1 SCC 47 Supp

Civil Procedure Code, 1908 (CPC) — Section 151

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Supreme Court27 Feb 1987Allowed

Southern Command Military Engineering Services Employees Coop. Credit Society Vs V.K.K. Nambiar (Since Deceased) By Legal Representative Madhvi Devi

Supreme Court Of India · AIR 1988 SC 2126 : (1987) 1 JT 627 : (1988) 2 SCC 292

Constitution of India, 1950 — Article 227

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Supreme Court27 Feb 1987Dismissed

Sukhdev Singh and Others Vs State of Punjab

Supreme Court Of India · (1987) 1 JT 628

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

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Supreme Court27 Feb 1987Disposed Of

Chikoti Rajeswar Rao Vs K. Ganapathy

Supreme Court Of India · (1987) 1 JT 753

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Supreme Court27 Feb 1987Disposed Of

Abdul Ghani Memorial Trust and Others Vs Bihar State Sunni Wakf Board and Others

Supreme Court Of India · (1987) 1 JT 726 : (1987) PLJR 33 : (1987) SCC 577 Supp : (1987) 1 SCC 577 Supp

Civil Procedure Code, 1908 (CPC) — Section 100

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Supreme Court25 Feb 1987Dismissed

Anandi Devi Vs Om Prakash

Supreme Court Of India · (1987) 1 SCC 527 Supp : (1987) SCC 527 Supp

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 22(a)

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Supreme Court25 Feb 1987allowed

State of Uttar Pradesh Vs Brahm Datt Sharma and Another

Supreme Court Of India · AIR 1987 SC 943 : (1987) 54 FLR 524 : (1987) 1 JT 571 : (1987) LabIC 689 : (1987) 1 SCALE 457 : (1987) 2 SCC 179 : (1987) 2 SCR 444 : (1987) 2 UJ 55

Constitution of India, 1950 — Article 226

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Supreme Court Of India judgments, 1987