Supreme Court05 Feb 1987Dismissed

Smt. Malkani Vs Jamadar and Others

Supreme Court Of India · AIR 1987 SC 767 : (1987) 1 JT 419 : (1987) 1 SCALE 342 : (1987) 1 SCC 610 : (1987) 1 UJ 382

Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court05 Feb 1987Allowed

Radha Kishan Vs State of Haryana

Supreme Court Of India · AIR 1987 SC 768 : (1988) 36 BLJR 194 : (1987) CriLJ 713 : (1987) 1 Crimes 479 : (1987) 1 JT 337 : (1987) 1 SCALE 258 : (1987) 2 SCC 652 : (1987) 1 UJ 466

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 114, 300, 302, 304
Supreme Court04 Feb 1987Disposed Of

Capt. (Now Major) Ashok Kshyap Vs Sudha Vasisht and Another

Supreme Court Of India · AIR 1987 SC 841 : (1988) 1 ARBLR 383 : (1987) 1 JT 350 : (1987) 100 LW 631 : (1987) 1 SCALE 265 : (1987) 1 SCC 717 : (1987) 2 SCR 151 : (1987) 1 UJ 579

Arbitration Act, 1940 — Section 16, 16(1), 17Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 136
Supreme Court03 Feb 1987Allowed

Controller of Estate Duty, Kanpur Vs Vithal Das

Supreme Court Of India · AIR 1987 SC 791 : (1987) 60 CTR 120 : (1987) 165 ITR 23 : (1987) 1 JT 348 : (1987) 1 SCALE 232 : (1987) 2 SCC 37 : (1987) 31 TAXMAN 170 : (1987) 1 UJ 369

Estate Duty Act, 1953 — Section 7
Supreme Court30 Jan 1987Partly Allowed

Tarsem Lal Vs State of Haryana

Supreme Court Of India · (1987) 11 ACR 265 : AIR 1987 SC 806(1) : AIR 1987 SC 806 : (1987) CriLJ 715 : (1987) 1 JT 334 : (1987) 1 SCALE 193 : (1987) 2 SCC 648 : (1987) 2 SCR 115

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
Supreme Court30 Jan 1987allowed

Union of India (UOI) and Another Vs Wing Commander R.R. Hingorani (Retd.)

Supreme Court Of India · AIR 1987 SC 808 : (1987) 1 JT 290 : (1987) 2 LLJ 3 : (1987) 100 LW 624 : (1987) 1 SCALE 203 : (1987) 1 SCC 551 : (1987) 2 SCR 94 : (1987) 3 SLJ 154 : (1987) 1 UJ 390

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7(2)Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 — Rule 8