Supreme Court19 Oct 1987Disposed Of
L/Naik Mahabir Singh Vs Chief of Army Staff
Supreme Court Of India · (1990) SCC 89 Supp
Army Act, 1950 — Section 162
COURT ARCHIVE
Supreme Court Of India judgments, 1987
659 judgments · page 8 of 33
Supreme Court19 Oct 1987Disposed Of
Rural Litigation and Entitlement Kendra Vs State of U.P.
Supreme Court Of India · AIR 1987 SC 2426 : (1987) 4 JT 122 : (1987) 2 SCALE 790 : (1987) SCC 487 Supp : (1987) 1 SCC 487 Supp
Supreme Court16 Oct 1987dismissed
Mithilesh Kumar Vs R. Venkataraman and Others
Supreme Court Of India · AIR 1987 SC 2371 : (1987) 4 JT 111 : (1987) 2 SCALE 780 : (1987) SCC 692 Supp : (1988) 1 SCR 525
Constitution of India, 1950 — Article 145Presidential and Vice-Presidential Elections Act, 1952 — Section 14, 14A, 16, 18, 19Supreme Court Rules, 1966 — Order 23 Rule 6, Order 39 Rule 6
Supreme Court16 Oct 1987Disposed Of
Gulshan and Others Vs Zila Parishad and Others Sant Ram and Others Vs Zila Parishad, Lucknow
Supreme Court Of India · (1987) 4 JT 334 : (1988) RD 104 : (1987) 2 SCALE 1466 : (1987) SCC 619 Supp : (1987) 1 SCC 619 Supp : (1988) 1 SCR 538
Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 239(2)(E)
Supreme Court16 Oct 1987allowed
New India Assurance Company Ltd. Vs Ram Lal and Others
Supreme Court Of India · (1988) ACJ 754
Motor Vehicles Act, 1939 — Section 95(2)
Supreme Court15 Oct 1987Disposed Of
Government of Tamil Nadu and Others Vs Badrinath and Others
Supreme Court Of India · AIR 1987 SC 2381 : (1987) 4 JT 99 : (1988) 1 LLJ 23 : (1987) 2 SCALE 747 : (1987) 4 SCC 654 : (1988) 1 SCR 490
All India Services (Conduct) Rules, 1968 — Rule 17All India Services Act, 1951 — Section 3(1)Civil Procedure Code, 1908 (CPC) — Section 80
Supreme Court15 Oct 1987Allowed
Ranjit Thakur Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1987 SC 2386 : (1988) CriLJ 158 : (1987) 4 JT 93 : (1988) 1 LLJ 256 : (1987) 2 SCALE 773 : (1987) 4 SCC 611 : (1988) 1 SCR 512 : (1989) 1 SLJ 109
Army Act, 1950 — Section 130, 130(1), 41Constitution of India, 1950 — Article 226
Supreme Court15 Oct 1987Dismissed
Ravindra Kumar Misra Vs U.P. State Handloom Corpn. Ltd. and Another
Supreme Court Of India · AIR 1987 SC 2408 : (1987) 4 JT 105 : (1988) LabIC 56 : (1988) 1 LLJ 73 : (1987) 2 SCALE 766 : (1987) SCC 739 Supp : (1988) 1 SCR 501 : (1988) 2 SLJ 48 : (1988) 1 UJ 179
Constitution of India, 1950 — Article 12, 14, 16, 311, 311(1), 311(2)
Supreme Court14 Oct 1987Allowed
P.K. Chinnasamy Vs Government of Tamil Nadu and Others
Supreme Court Of India · AIR 1988 SC 78 : (1988) 2 LLJ 181 : (1992) 1 PLJR 81 : (1987) 2 SCALE 1221 : (1987) 4 SCC 601 : (1988) 1 UJ 167
Supreme Court14 Oct 1987Allowed
Kamlabai and Others Vs Mangilal Dulichand Mantri
Supreme Court Of India · AIR 1988 SC 375 : (1987) 4 JT 82 : (1987) MhLj 1102 : (1987) 2 SCALE 755 : (1987) 4 SCC 585 : (1988) 1 SCR 464
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Transfer of Property Act, 1882 — Section 106, 111
Supreme Court14 Oct 1987Dismissed
Maneklal and Sons Vs Trustees of Port of Bombay and Others
Supreme Court Of India · AIR 1988 SC 832 : (1987) 89 BOMLR 545 : (1987) 4 JT 199 : (1987) 2 SCALE 916 : (1987) 4 SCC 733 : (1988) 1 SCR 483
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(4)
Supreme Court13 Oct 1987Dismissed
Piara Singh Vs State of Punjab
Supreme Court Of India · AIR 1987 SC 2377 : (1988) CriLJ 164 : (1987) 3 Crimes 534 : (1988) 16 ECC 210 : (1989) 39 ELT 351 : (1987) 4 JT 74 : (1987) 2 SCALE 740 : (1987) 4 SCC 550 : (1988) 1 SCR 456 : (1988) 1 UJ 158
Constitution of India, 1950 — Article 22(5), 32
Supreme Court13 Oct 1987Disposed Of
Vijaykumar Suganchand Jain and Others Vs V. Pannalal Jaydeo Agarwal and Another
Supreme Court Of India · AIR 1987 SC 2392 : (1987) 89 BOMLR 611 : (1987) 4 JT 73 : (1987) 2 SCALE 739 : (1987) SCC 196 Supp : (1987) 1 SCC 196 Supp : (1988) 1 UJ 170
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 4A
Supreme Court12 Oct 1987Dismissed
Bakhshish Singh Brar Vs Gurmej Kaur and Another
Supreme Court Of India · (1988) 12 ACR 181 : AIR 1988 SC 257 : (1988) 36 BLJR 701 : (1988) CriLJ 419 : (1987) 3 Crimes 612 : (1987) 4 JT 190 : (1987) 2 SCALE 828 : (1987) 4 SCC 663 : (1988) 1 SCR 450 : (1988) 1 UJ 155
Criminal Procedure Code, 1973 (CrPC) — Section 196, 197, 482Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307
Supreme Court12 Oct 1987Dismissed
State of Kerala and Another Vs Nilgiri Tea Estates Ltd.
Supreme Court Of India · AIR 1988 SC 59 : (1987) 4 JT 119 : (1987) 2 SCALE 787 : (1988) 1 SCR 444
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2
Supreme Court09 Oct 1987Dismissed
Charan Lal Sahu Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1988 SC 107 : (1988) CriLJ 181 : (1987) 4 JT 128 : (1989) 1 SCALE 1591 : (1987) 2 SCALE 754 : (1988) 3 SCC 255 : (1988) 1 SCR 441
Supreme Court09 Oct 1987Allowed
K. Madhavan and Another Vs Union of India (UOI) and Others Dwarka Nath Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1987 SC 2291 : (1987) 4 JT 43 : (1987) 2 SCALE 727 : (1987) 4 SCC 566 : (1988) 1 SCR 421
Supreme Court09 Oct 1987
R.K. Gupta Vs Union of India (UOI) and Others
Supreme Court Of India · (1988) 36 BLJR 75 : (1988) 1 LLJ 451
Supreme Court09 Oct 1987Allowed
Sarwan Kumar Onkar Nath Vs Subhas Kumar Agarwalla
Supreme Court Of India · AIR 1987 SC 2302 : (1987) 35 BLJR 815 : (1987) 4 JT 64 : (1987) 2 SCALE 723 : (1987) 4 SCC 546 : (1988) 1 SCR 414 : (1988) 1 UJ 20
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1), 3
Supreme Court08 Oct 1987allowed
P.K. Dixit and Others Vs State of U.P. and Others
Supreme Court Of India · AIR 1988 SC 260 : (1987) 4 JT 55 : (1988) LabIC 371 : (1987) 2 SCALE 706 : (1987) 4 SCC 621 : (1988) 1 SCR 398
Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 20, 22, 22(3), 23, 26