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COURT ARCHIVE

Supreme Court Of India judgments, 1988

527 judgments · page 10 of 27

Supreme Court23 Aug 1988Dismissed

SMT. Savithramma, Vs Cecil Naronha and Another

Supreme Court Of India · AIR 1988 SC 1987 : (1989) CriLJ 85 : (1988) 3 JT 432 : (1988) 94 PLR 522 : (1988) 2 SCALE 406 : (1988) 2 SCR 561 Supp : (1988) 2 UJ 631

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 13, Order 11 Rule 5, Order 19 Rule 3Supreme Court Rules, 1966 — Rule 13, 5
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Supreme Court22 Aug 1988Disposed Of

Atma Ram Mittal Vs Ishwar Singh Punia

Supreme Court Of India · AIR 1988 SC 2031 : (1988) 3 CompLJ 93 : (1988) 2 JT 528 : (1988) LabIC 1673 : (1994) 3 LLJ 972 : (1988) 2 SCALE 658 : (1988) 4 SCC 284 : (1988) 2 SCR 528 Supp : (1988) 2 UJ 633

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 1(3), 13, 13(1), 39, 40Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 20, 20(1)
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Supreme Court18 Aug 1988dismissed

Bhallabha Das Vs Sushila Bai

Supreme Court Of India · AIR 1988 SC 2089 : (1989) JLJ 1 : (1988) 3 JT 422 : (1988) 2 SCALE 283 : (1988) 2 UJ 313

Hindu Marriage Act, 1955 — Section 13(1)
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Supreme Court18 Aug 1988

Kiran Bedi and Others Vs Committee of Inquiry and Another

Supreme Court Of India · AIR 1988 SC 2252 : (1989) CriLJ 303 : (1988) 3 JT 372 : (1988) 2 SCALE 272 : (1988) 4 SCC 49 : (1988) 2 SCR 518 Supp : (1988) 2 UJ 731

Commissions of Inquiry (Central) Rules, 1972 — Rule 5(5), 8BCommissions of Inquiry Act, 1952 — Section 8B, 8CPenal Code, 1860 (IPC) — Section 178
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Supreme Court18 Aug 1988Allowed

M.L. Jain Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 669 : (1988) 3 JT 499 : (1988) 2 SCALE 370 : (1988) 4 SCC 121 : (1988) 2 SCR 496 Supp : (1989) 1 SLJ 178 : (1988) 2 UJ 761 : (1988) 2 WLN 344

Constitution of India, 1950 — Article 221, 222, 222(1)High Court Judges (Conditions of Service) Rules, 1956 — Rule 2High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 15(1)
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Supreme Court16 Aug 1988Disposed Of

State of Rajasthan Vs R.S. Sharma and Co.

Supreme Court Of India · (1988) 4 JT 18 : (1988) 2 SCALE 644 : (1988) 4 SCC 353 : (1988) 2 SCR 441 Supp : (1988) 2 UJ 637 : (1988) 2 WLN 232

Arbitration Act, 1940 — Section 35Civil Procedure Code, 1908 (CPC) — Section 34
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Supreme Court16 Aug 1988Dismissed

Vijay Prakash D. Mehta and Another Vs Collector of Customs (Preventive), Bombay

Supreme Court Of India · AIR 1988 SC 2010 : (1989) 66 CompCas 30 : (1988) 18 ECC 347 : (1989) 39 ELT 178 : (1989) 175 ITR 540 : (1988) 3 JT 435 : (1988) 2 SCALE 367 : (1988) 4 SCC 402 : (1988) 2 SCR 434 Supp : (1989) 72 STC 324 : (1988) 2 UJ 609

Central Excises and Salt Act, 1944 — Section 35Customs Act, 1962 — Section 108, 112, 114, 118, 12Foreign Exchange Regulation Act, 1973 — Section 40
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Supreme Court12 Aug 1988Dismissed

Shroff and Co. Vs Municipal Corpn. of Greater Bombay and Another Trade Links Ltd. and Another Vs Municipal Corpn. of Greater Bombay and Another

Supreme Court Of India · (1988) 3 CompLJ 146 : (1989) 20 ECR 10 : (1988) 38 ELT 243 : (1988) 3 JT 406 : (1988) 2 SCALE 348 : (1989) 1 SCC 347 Supp : (1988) 2 SCR 406 Supp : (1989) 72 STC 150 : (1988) 2 UJ 738

Bombay Municipal Corporation (Levy of Octroi) Rules, 1965 — Rule 2(2), 2(4), 2(5), 2(7), 2(9)Bombay Municipal Corporation Act, 1888 — Section 128, 192(1)Bombay Prohibition Act, 1949 — Section 105, 105(1), 106, 2(14)
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