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COURT ARCHIVE

Supreme Court Of India judgments, 1987

659 judgments · page 9 of 33

Supreme Court25 Sept 1987allowed

Shyamaraju Hegde Vs U. Venkatesha Bhat and Ors

Supreme Court Of India · AIR 1987 SC 2323 : (1987) 3 JT 663 : (1987) 2 KLT 977 : (1987) 2 SCALE 646 : (1987) SCC 321 Supp : (1987) 1 SCC 321 Supp : (1988) 1 SCR 340 : (1988) 1 UJ 61

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 141Karnataka Rent Control Act, 1961 — Section 50(1), 50(2)
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Supreme Court24 Sept 1987Disposed Of

Dr A.K. Jain and Others Vs Union of India (UOI) and Others Dr M.A. Haque and Others Vs Union of India (UOI) and Others Dr P.K. Shroff and Others Vs Union of India (UOI) and Others @

Supreme Court Of India · (1987) 4 JT 445 : (1987) 2 SCALE 1002 : (1987) SCC 497 Supp : (1987) 1 SCC 497 Supp : (1988) 1 SCR 335 : (1989) 1 SLJ 188

Constitution of India, 1950 — Article 14, 16, 32Railways Medical Department (Assistant Medical Officers Class II) Recruitment Rules, 1977 — Rule 6
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Supreme Court24 Sept 1987Dismissed

Utkal Contractors and Joinery (P) Ltd. and Others Vs State of Orissa

Supreme Court Of India · AIR 1987 SC 2310 : (1987) 64 CLT 256 : (1987) 4 JT 1 : (1987) 2 SCALE 639 : (1987) SCC 751 Supp : (1988) 1 SCR 314

Constitution of India, 1950 — Article 19(6), 245, 246Orissa Forest Produce (Control of Trade) (Amendment and Validation) Ordinance, 1987 — Section 5Orissa Forest Produce (Control of Trade) Act, 1981 — Section 1(3),
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Supreme Court24 Sept 1987Disposed Of

Damji Vs State of Gujarat and Others

Supreme Court Of India · (1987) 4 JT 70 : (1990) SCC 143 Supp : (1990) 1 SCC 143 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 432(1), 433Penal Code, 1860 (IPC) — Section 302
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Supreme Court22 Sept 1987Disposed Of

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 1037 : (1987) 3 CompLJ 69 : (1987) 3 JT 630 : (1987) 2 SCALE 611 : (1987) 4 SCC 463 : (1988) 1 SCR 279 : (1988) 1 UJ 75

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 48A, 51A, 252Environment (Protection) Act, 1986 — Section 15, 2, 3, 5, 9
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Supreme Court21 Sept 1987Allowed

V. Balasubramaniam and Others Vs Tamil Nadu Housing Board and Others

Supreme Court Of India · AIR 1988 SC 6 : (1987) 3 JT 617 : (1988) LabIC 213 : (1988) 2 LLJ 435 : (1987) 2 SCALE 625 : (1987) 4 SCC 738 : (1988) 1 SCR 228 : (1988) 1 SLJ 90 : (1988) 1 UJ 48

Constitution of India, 1950 — Article 14, 162, 226, 309Madras Housing Board Service Regulations — Regulation 28Road Transport Corporations Act, 1950 — Section 14, 45
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