CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1987

659 judgments · page 6 of 33

Supreme Court10 Nov 1987Allowed

Gujarat University Vs N.U. Rajguru and Others

Supreme Court Of India · AIR 1988 SC 66 : (1988) 1 GLR 308 : (1987) 4 JT 307 : (1987) 2 SCALE 1093 : (1987) SCC 512 Supp : (1987) 1 SCC 512 Supp : (1988) 1 SCR 899 : (1988) 1 UJ 81

Constitution of India, 1950 — Article 226Gujarat University Act, 1949 — Section 15, 58
Read judgment
Supreme Court06 Nov 1987allowed

Hari Nath and Another Vs State of U.P.

Supreme Court Of India · (1988) 12 ACR 151 : AIR 1988 SC 345 : (1988) CriLJ 422 : (1987) 3 Crimes 667 : (1987) 4 JT 316 : (1987) 2 SCALE 980 : (1988) 1 SCC 14 : (1988) 1 SCR 848

Penal Code, 1860 (IPC) — Section 396
Read judgment
Supreme Court06 Nov 1987Dismissed

State of U.P. Vs Kamal Kishore Saini

Supreme Court Of India · (1988) CriLJ 405 : (1987) 4 JT 285 : (1987) 2 SCALE 989 : (1988) 1 SCC 287 : (1988) 1 SCR 859

Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34
Read judgment
Supreme Court04 Nov 1987Disposed Of

State of U.P. Vs Rafiquddin and Others

Supreme Court Of India · AIR 1988 SC 162 : (1987) 4 JT 251 : (1988) LabIC 344 : (1987) 2 SCALE 947 : (1987) SCC 401 Supp : (1987) 1 SCC 401 Supp : (1988) 1 SCR 794

Constitution of India, 1950 — Article 14, 16, 226, 234, 32Uttar Pradesh Civil Services (Judicial Branch) Rules, 1951 — Rule 18, 19, 21, 22, 4
Read judgment
Supreme Court04 Nov 1987Allowed

Johney D''couto Vs State of Tamil Nadu

Supreme Court Of India · AIR 1988 SC 109 : (1988) 63 CompCas 781 : (1988) CriLJ 178 : (1987) 14 ECC 234 : (1987) 32 ELT 225 : (1987) 4 JT 248 : (1987) 2 SCALE 943 : (1988) 1 SCC 116 : (1988) 1 SCR 787

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8
Read judgment
Supreme Court04 Nov 1987Dismissed

Mohammad Swalleh and Others Vs Third Addl. District Judge, Meerut and Another

Supreme Court Of India · AIR 1988 SC 94 : (1987) 4 JT 291 : (1987) 2 SCALE 971 : (1988) 1 SCC 40 : (1988) 1 SCR 840 : (1988) 1 UJ 121

Constitution Of India, 1950 — Article 136, 226Uttar Pradesh Temporary) Control Of Rent And Eviction Act, 1947 — Section 3, 3(3), 3(4), 7, 7FUrban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21, 21(1), 21(2), 22, 43(2)(rr)
Read judgment
Supreme Court03 Nov 1987allowed

Subhash Bhandari Vs District Magistrate, Lucknow and Others Kamlesh Pratap Singh Vs District Magistrate, Lucknow and Others

Supreme Court Of India · (1988) 12 ACR 130 : AIR 1988 SC 74 : (1988) 1 AWC 316 Supp : (1988) CriLJ 190 : (1987) 3 Crimes 686 : (1987) 4 JT 277 : (1987) 2 SCALE 937 : (1987) 4 SCC 685 : (1988) 1 SCR 773

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
Read judgment
Supreme Court02 Nov 1987Disposed Of

P.N. Kumar and Another Vs Municipal Corporation of Delhi

Supreme Court Of India · (1988) 1 CompLJ 105 : (1987) 32 ELT 229 : (1988) 172 ITR 624 : (1987) 4 JT 232 : (1987) 3 KarLJ 109 : (1988) PLJR 27 : (1987) 2 SCALE 901 : (1987) 4 SCC 609 : (1988) 1 SCR 732 : (1988) 70 STC 189 : (1988) 1 UJ 18

Constitution of India, 1950 — Article 226, 32
Read judgment