Supreme Court17 Nov 1987Disposed Of
Ajaib Singh Vs Gurbax Singh and Others
Supreme Court Of India · (1987) 4 JT 516 : (1987) 2 SCALE 1045 : (1988) 1 SCC 143 : (1988) 1 SCR 1099
COURT ARCHIVE
Supreme Court Of India judgments, 1987
659 judgments · page 5 of 33
Supreme Court17 Nov 1987Dismissed
Haji T.M. Hassan Rawther Vs Kerala Financial Corporation
Supreme Court Of India · AIR 1988 SC 157 : (1987) 4 JT 368 : (1987) 2 SCALE 1067 : (1988) 1 SCC 166 : (1988) 1 SCR 1079
Constitution of India, 1950 — Article 14, 226
Supreme Court17 Nov 1987Allowed
Bhagwan Dass Chopra Vs United Bank of India and Others
Supreme Court Of India · AIR 1988 SC 215 : (1987) 4 JT 373 : (1988) 1 LLJ 427 : (1987) 2 SCALE 1107 : (1987) SCC 536 Supp : (1987) 1 SCC 536 Supp : (1988) 1 SCR 1088 : (1989) 1 SLJ 92
Industrial Disputes Act, 1947 — Section 18
Supreme Court13 Nov 1987Disposed Of
Smt.Arati Dutta Vs Eastern Tea Estate (P) Ltd.
Supreme Court Of India · AIR 1988 SC 325 : (1988) 1 CompLJ 34 : (1987) 4 JT 564 : (1987) 2 SCALE 1479 : (1988) 1 SCC 523 : (1988) 1 SCR 1070
Companies Act, 1956 — Section 397, 398, 403, 483
Supreme Court13 Nov 1987Dismissed
Bhagat Ram Sharma Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1988 SC 740 : (1987) 4 JT 476 : (1987) 2 SCALE 1097 : (1988) 1 SCR 1034
Constitution Of India, 1950 — Article 226, 318Himachal Pradesh Legislative Assembly (Allowances And Pension Of Members) Act, 1971 — Section 2, 2(c), 3(1), 6B, 6B(1), 6(1)(a), 10(2)Punjab (Provincial Legislatures) Order, 1947 &mdsash; Section 5
Supreme Court13 Nov 1987Dismissed
Khalil Ahmed Bashir Ahmed Vs Tufelhussein Samasbhai Sarangpurwala
Supreme Court Of India · AIR 1988 SC 184 : (1987) 89 BOMLR 600 : (1987) 4 JT 342 : (1987) 2 SCALE 1034 : (1988) 1 SCC 155 : (1988) 1 SCR 1057 : (1988) 1 UJ 133
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 5(4A)Constitution of India, 1950 — Article 136, 227Presidency Small Cause Courts Act, 1882 — Section 41
Supreme Court13 Nov 1987Disposed Of
Sudama Singh Vs Nath Saran Singh and Others
Supreme Court Of India · AIR 1988 SC 84 : (1987) 4 JT 338 : (1988) LabIC 391 : (1987) 2 SCALE 1050 : (1988) 1 SCC 57 : (1988) 1 SCR 1049 : (1989) 1 SLJ 72
Uttar Pradesh Intermediate Education Act, 1921 — Section 16
Supreme Court12 Nov 1987allowed
Union of India (UOI) Vs M.V.V.S. Murthy
Supreme Court Of India · AIR 1989 SC 711 : (1987) 4 JT 321 : (1987) 2 SCALE 1005 : (1987) SCC 371 Supp : (1987) 1 SCC 371 Supp : (1988) 1 ShimLC 248 : (1988) 1 UJ 127
Civil Services Examination Rules, 1983 — Rule 17, 2
Supreme Court12 Nov 1987Allowed
Shobha Rani Vs Madhukar Reddi
Supreme Court Of India · AIR 1988 SC 121 : (1988) 36 BLJR 138 : (1987) 4 JT 433 : (1987) 2 SCALE 1008 : (1988) 1 SCC 105 : (1988) 1 SCR 1010
Hindu Marriage Act, 1955 — Section 10, 13, 13(1)(ia), 23Indian Penal Code, 1860 — Section 498A
Supreme Court12 Nov 1987Dismissed
Commissioner of Wealth-tax, Ahmedabad Vs Arundhati Balkrishna Trust
Supreme Court Of India · (1988) 169 ITR 535
Supreme Court12 Nov 1987Disposed Of
State of Gujarat and Others Vs Parshottamdas Ramdas Patel and Others
Supreme Court Of India · AIR 1988 SC 220 : (1988) 36 BLJR 145 : (1988) 1 GLR 379 : (1987) 4 JT 323 : (1987) 2 SCALE 1141 : (1988) 1 SCC 132 : (1988) 1 SCR 997 : (1988) 1 UJ 113
Bombay Town Planning Act, 1954 — Section 29(1)Land Acquisition Act, 1894 — Section 24, 4, 4(1), 48Urban Land (Ceiling and Regulation) Act, 1976 — Section 2
Supreme Court12 Nov 1987Dismissed
Shalimar Tar Products Ltd. Vs H.C. Sharma and Others
Supreme Court Of India · AIR 1988 SC 145 : (1987) 4 JT 440 : (1987) 2 SCALE 1114 : (1988) 1 SCC 70 : (1988) 1 SCR 1023
Delhi Rent Control Act, 1958 — Section 14(1), 16(2), 16(3)
Supreme Court11 Nov 1987allowed
Vinod Kumar Singh Vs Banaras Hindu University and Others
Supreme Court Of India · AIR 1988 SC 371 : (1987) 4 JT 304 : (1988) RD 107 : (1987) 2 SCALE 1046 : (1988) 1 SCC 80 : (1988) 1 SCR 941 : (1988) 1 UJ 57
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, 114, 151, 152
Supreme Court11 Nov 1987Dismissed
State of U.P. and Another Vs Malik Zarid Khalid
Supreme Court Of India · AIR 1988 SC 132 : (1987) 4 JT 578 : (1987) 2 SCALE 1262 : (1988) 1 SCC 145 : (1988) 1 SCR 948 : (1988) 1 UJ 32
Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1), 21(1), 21(1A), 21(8), 3
Supreme Court11 Nov 1987Allowed
Bank of India Vs Vijay Transport and Others
Supreme Court Of India · AIR 1988 SC 151 : (1988) 63 CompCas 428 : (1987) 4 JT 389 : (1987) 2 SCALE 1028 : (1988) 1 SCR 961 : (1988) 1 UJ 91
Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 — Section 13, 4Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 3(27)
Supreme Court11 Nov 1987Dismissed
Smt. K. Aruna Kumari Vs Government of Andhra Pradesh and Others
Supreme Court Of India · AIR 1988 SC 227 : (1988) CriLJ 411 : (1987) 3 Crimes 741 : (1988) 43 ELT 4 : (1987) 4 JT 378 : (1987) 2 SCALE 1121 : (1988) 1 SCC 296 : (1988) 1 SCR 973 : (1988) 1 UJ 103
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 161Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 14, 3
Supreme Court11 Nov 1987Dismissed
National Engineering Industries Ltd. Vs Shri Kishan Bhageria and Others
Supreme Court Of India · AIR 1988 SC 329 : (1987) 4 JT 569 : (1988) 1 LLJ 363 : (1987) 2 SCALE 1301 : (1988) 1 SCR 985 : (1988) 2 SLJ 23
Constitution of India, 1950 — Article 136, 254(2)Industrial Disputes Act, 1947 — Section 2Rajasthan Shops and Commercial Establishments Act, 1958 — Section 28
Supreme Court10 Nov 1987Disposed Of
m/sBharat Coking Coal Limited Vs State of Bihar and Ors
Supreme Court Of India · AIR 1988 SC 127 : (1990) 2 BLJR 1395 : (1988) CriLJ 396 : (1987) 4 JT 403 : (1987) 2 SCALE 1015 : (1987) SCC 394 Supp : (1988) 1 SCR 869
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 9
Supreme Court10 Nov 1987Dismissed
State of Maharashtra Vs Pollonji Darabshaw Daruwalla
Supreme Court Of India · AIR 1988 SC 88 : (1988) 36 BLJR 85 : (1987) 89 BOMLR 583 : (1988) CriLJ 183 : (1988) 1 Crimes 237 : (1987) 4 JT 363 : (1987) 2 SCALE 1127 : (1987) SCC 379 Supp : (1987) 1 SCC 379 Supp : (1988) 1 SCR 906 : (1988) 1 UJ 98
Criminal Procedure Code, 1973 (CrPC) — Section 342
Supreme Court10 Nov 1987Disposed Of
Election Commission of India Vs Shivaji and Others
Supreme Court Of India · AIR 1988 SC 61 : (1987) 4 JT 298 : (1987) 2 SCALE 996 : (1988) 1 SCC 277 : (1988) 1 SCR 878
Constitution of India, 1950 — Article 226, 324, 329Representation of the People Act, 1951 — Section 100(1), 16, 2, 30, 80