Supreme Court Of India Judgments 1988

Supreme Court16 Dec 1988Allowed

State (Delhi Administration) Vs Jagjit Singh

Supreme Court Of India · AIR 1989 SC 598 : (1989) CriLJ 986 : (1989) 1 Crimes 343 : (1988) 4 JT 715 : (1988) 2 SCALE 1578 : (1989) 2 SCC 770 Supp : (1988) 3 SCR 1093 Supp : (1989) 1 UJ 394

Constitution of India, 1950 — Article 2(3)Criminal Procedure Code, 1973 (CrPC) — Section 306, 308, 337, 339Evidence Act, 1872 — Section 132

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Supreme Court16 Dec 1988allowed

Piyush Kantilal Mehta Vs Commissioner of Police, Ahmedabad City and Another

Supreme Court Of India · AIR 1989 SC 491 : (1989) 1 Crimes 176 : (1989) 1 GLR 563 : (1988) 4 JT 703 : (1988) 2 SCALE 1583 : (1989) 1 SCC 322 Supp : (1988) 3 SCR 1081 Supp

Constitution of India, 1950 — Article 22(5), 32Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(4)

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Supreme Court16 Dec 1988Disposed Of

Kehar Singh and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1989 SC 653 : (1989) CriLJ 941 : (1989) 1 Crimes 238 : (1988) 4 JT 693 : (1989) 1 SCALE 242 : (1988) 2 SCALE 1565 : (1989) 1 SCC 204 : (1988) 3 SCR 1102 Supp

Constitution of India, 1950 — Article 134, 21, 32, 72, 74(1)Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 120B, 121, 132, 302, 307

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Supreme Court16 Dec 1988Allowed

Rural Litigation and Entitlement Kendra Vs State of U.P. and Others

Supreme Court Of India · AIR 1988 SC 594

Land Acquisition Act, 1894 — Section 4(1)

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Supreme Court15 Dec 1988Disposed Of

Union of India and another Vs K.S. Subramanian

Supreme Court Of India · AIR 1989 SC 662 : (1988) 4 JT 681 : (1989) 1 LW 446 : (1988) 2 SCALE 1546 : (1989) 1 SCC 331 Supp : (1988) 3 SCR 1074 Supp : (1989) 1 UJ 165

Constitution of India, 1950 — Article 309, 310, 310(1), 311, 311(2)

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Supreme Court13 Dec 1988Dismissed

Petron Engineering Construction Pvt. Ltd. and Another Vs Central Board of Direct Taxes and Others

Supreme Court Of India · AIR 1989 SC 501 : (1989) 1 CompLJ 43 : (1988) 75 CTR 20 : (1989) 175 ITR 523 : (1988) 4 JT 666 : (1988) 2 SCALE 1556 : (1989) 2 SCC 7 Supp : (1988) 3 SCR 1058 Supp

Income Tax Act, 1961 — Section 80

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Supreme Court12 Dec 1988Allowed

Secretary, Regional Transport Authority, Bangalore and Another Vs D.P. Sharma and Others

Supreme Court Of India · AIR 1989 SC 509 : (1988) 4 JT 686 : (1989) 1 LW 497 : (1988) 2 SCALE 1521 : (1989) 1 SCC 407 Supp : (1988) 3 SCR 1038 Supp : (1989) 1 UJ 183

Constitution of India, 1950 — Article 39Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 14, 20, 20(3), 3Motor Vehicles Act, 1939 — Section 2(25), 2(3), 62, 62(1), 63

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Supreme Court12 Dec 1988Dismissed

Government of India, represented by Secretary, Ministry of Finance and Others Vs Dhanalakshmi Paper and Board Mills, Tiruchirapalli

Supreme Court Of India · AIR 1989 SC 665 : (1989) 19 ECC 192 : (1989) 23 ECR 23 : (1989) 39 ELT 171 : (1988) 4 JT 677 : (1989) 1 SCC 596 Supp : (1988) 3 SCR 1051 Supp

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Supreme Court09 Dec 1988Dismissed

Haridas Amarchand Shah of Bombay Vs K.L. Verma and Others

Supreme Court Of India · AIR 1989 SC 497 : (1989) 1 BLJR 5 : (1989) 91 BOMLR 25 : (1989) CriLJ 983 : (1989) 1 Crimes 647 : (1989) 19 ECC 196 : (1989) 39 ELT 329 : (1988) 4 JT 632 : (1988) 2 SCALE 1507 : (1989) 1 SCC 250 : (1988) 3 SCR 1031 Supp : (1989) 1 UJ 390

Foreign Exchange Regulation Act, 1973 — Section 37

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Supreme Court09 Dec 1988Dismissed

Mrs. Nilima Priyadarshini Vs State of Bihar

Supreme Court Of India · AIR 1989 SC 490 : (1989) 37 BLJR 26 : (1988) CriLJ 197 : (1989) 1 Crimes 641 : (1988) 4 JT 631 : (1989) PLJR 15 : (1988) 2 SCALE 1515 : (1989) 1 SCC 336 Supp

Penal Code, 1860 (IPC) — Section 120

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Supreme Court06 Dec 1988Dismissed

SMT.Angoori Devi for Ram Ratan Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 371 : (1989) 1 Crimes 145 : (1988) 4 JT 587 : (1988) 2 SCALE 1497 : (1989) 1 SCC 385 : (1988) 3 SCR 1023 Supp

Constitution of India, 1950 — Article 19(2), 311, 32National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 34, 392

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Supreme Court02 Dec 1988Dismissed

Municipal Corporation of Delhi Vs Sheila Puri

Supreme Court Of India · AIR 1989 SC 356 : (1989) 58 FLR 198 : (1988) 4 JT 557 : (1988) 2 SCALE 1413 : (1989) 1 SCC 227 : (1989) 1 UJ 206

Constitution of India, 1950 — Article 226

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Supreme Court02 Dec 1988Disposed Of

Diwan Naubat Rai and Others Vs State and Another Diwan Naubat Rai and Others Vs State (Delhi Administration) and Another

Supreme Court Of India · AIR 1989 SC 542 : (1989) CriLJ 802 : (1988) 4 JT 570 : (1988) 2 SCALE 1531 : (1989) 1 SCC 297

Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 207, 227, 304(1), 311, 408(2)Penal Code, 1860 (IPC) — Section 448

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Supreme Court02 Dec 1988Disposed Of

R.M. Ramual Vs State of Himachal Pradesh and Others

Supreme Court Of India · AIR 1989 SC 357 : (1989) 58 FLR 220 : (1988) 4 JT 562 : (1989) LabIC 1015 : (1988) 2 SCALE 1481 : (1989) 1 SCC 285 : (1988) 3 SCR 1009 Supp : (1989) 1 UJ 262

Constitution of India, 1950 — Article 309

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Supreme Court01 Dec 1988Partly Allowed

Wazir Chand and Another Vs State of Haryana State of Haryana Vs Wazir Chand and Another

Supreme Court Of India · AIR 1989 SC 378 : (1989) CriLJ 809 : (1989) 1 Crimes 173 : (1988) 4 JT 558 : (1988) 2 SCALE 1477 : (1989) 1 SCC 244

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 306, 307, 498A

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Supreme Court30 Nov 1988Allowed

Hari Shankar Gaur and Another Vs Delhi Transport Corporation and Others Khazan Singh and Others Vs Delhi Transport Corporation and Another

Supreme Court Of India · AIR 1989 SC 374 : (1989) 58 FLR 61 : (1988) 4 JT 552 : (1989) LabIC 1027 : (1988) 2 SCALE 1473 : (1989) 1 SCC 240 : (1988) 3 SCR 1003 Supp : (1989) 1 UJ 140

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Supreme Court29 Nov 1988dismissed

Prahlad Rai Khemka Vs Tara Kumar Sinha, Managing Director, State Bank of Bikaner and Jaipur State Bank of Bikaner and Jaipur Vs Prahlad Rai Khemka and Others

Supreme Court Of India · AIR 1989 SC 567 : (1989) 1 BLJR 1 : (1989) 58 FLR 77 : (1988) 4 JT 554 : (1989) LabIC 1013 : (1988) 2 SCALE 1476 : (1989) 1 SCC 255 : (1988) 2 WLN 380

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Supreme Court29 Nov 1988Dismissed

Union of India (UOI) and Others Vs Ansusekhar Guin and Others S.N. Aiyyar and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 377 : (1988) 4 JT 555 : (1988) 2 SCALE 1406 : (1989) 1 SCC 283 : (1989) 1 UJ 139

Administrative Tribunals Act, 1985 — Section 29

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Supreme Court28 Nov 1988dismissed

Collector of Central Excise, Calcutta Vs Jay Engineering Works Ltd., Calcutta

Supreme Court Of India · AIR 1989 SC 488 : (1989) 2 CALLT 32 : (1989) 19 ECC 189 : (1989) 20 ECR 137 : (1989) 39 ELT 169 : (1988) 4 JT 664 : (1988) 2 SCALE 1529 : (1989) 1 SCC 128 Supp : (1988) 3 SCR 998 Supp : (1989) 75 STC 313

Central Excises and Salt Act, 1944 — Section 35

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Supreme Court28 Nov 1988Dismissed

Collector of Central Excise, Coimbatore Vs Protein Products of India Ltd.

Supreme Court Of India · AIR 1989 SC 627 : (1989) 19 ECC 73 : (1989) 20 ECR 134 : (1988) 38 ELT 749 : (1990) 183 ITR 655 : (1988) 4 JT 517 : (1988) 2 SCALE 1404 : (1989) 1 SCC 729 Supp : (1988) 3 SCR 993 Supp : (1989) 74 STC 98 : (1989) 1 UJ 108

Central Excises and Salt Act, 1944 — Section 35LCustoms Act, 1962 — Section 130E

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Supreme Court Of India judgments, 1988