Supreme Court18 Jul 1988Dismissed
Prabhakar B. Poojari Vs State of Karnataka
Supreme Court Of India · (1988) 3 JT 117 : (1990) SCC 146 Supp : (1990) 1 SCC 146 Supp
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
COURT ARCHIVE
Supreme Court Of India judgments, 1988
527 judgments · page 14 of 27
Supreme Court15 Jul 1988Disposed Of
P.K. Singh and Others Vs Presiding Officer and Others
Supreme Court Of India · AIR 1988 SC 1618 : (1988) 3 JT 62 : (1989) LabIC 1256 : (1988) 2 LLJ 363 : (1988) 2 SCALE 27 : (1988) 3 SCC 457 : (1988) 1 SCR 471 Supp : (1988) 2 UJ 340
Industrial Disputes Act, 1947 — Section 10, 10(1), 33
Supreme Court14 Jul 1988dismissed
P. Rami Reddy and Others Vs State of Andhra Pradesh and Others
Supreme Court Of India · AIR 1988 SC 1626 : (1988) 3 JT 47 : (1988) 2 SCALE 8 : (1988) 3 SCC 433 : (1988) 1 SCR 443 Supp : (1988) 2 UJ 343
Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3B, 3A(1), 3(1), 3(1)(c), 3(4), 6A, 6B,Andhra Pradesh Ceiling on Agricultural Holdings Act, 1961 — Section 10Evidence Act, 1872 — Section 106
Supreme Court14 Jul 1988Disposed Of
K.C. Films Vs Ashirwad Films Pvt. Ltd.
Supreme Court Of India · (1988) 2 SCALE 30
Constitution of India, 1950 — Article 136
Supreme Court14 Jul 1988Partly Allowed
State of Rajasthan Vs Hindustan Sugar Mills Ltd. and Others State of Rajasthan Vs Jaipur Udyog Ltd. and Others
Supreme Court Of India · AIR 1988 SC 1621 : (1988) 3 JT 57 : (1988) 2 SCALE 20 : (1988) 3 SCC 449 : (1988) 1 SCR 461 Supp : (1988) 2 UJ 362 : (1988) 2 WLN 35
Constitution of India, 1950 — Article 13(2), 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 9(3)
Supreme Court13 Jul 1988Dismissed
Commercial Aviation and Travel Company and Others Vs Vimla Pannalal
Supreme Court Of India · AIR 1988 SC 1636 : (1988) 3 JT 41 : (1988) 94 PLR 288 : (1988) 2 SCALE 1 : (1988) 3 SCC 423 : (1988) 1 SCR 431 Supp : (1988) 2 UJ 354
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 9
Supreme Court12 Jul 1988Allowed
Gurdeep Kaur Vs Surinder Singh
Supreme Court Of India · (1989) 1 AWC 354
Criminal Procedure Code, 1973 (CrPC) — Section 488Hindu Marriage (Amendment) Act, 1956 — Section 9
Supreme Court11 Jul 1988Dismissed
S.K. Chakraborty and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1988 SC 1645 : (1988) 2 CALLT 37 : (1989) 1 LLJ 306 : (1988) 2 SCALE 31 : (1988) 3 SCC 575 : (1988) 1 SCR 425 Supp : (1989) 1 SLJ 106 : (1988) 2 UJ 375
Constitution of India, 1950 — Article 14Railway Establishment Code — Rule 158
Supreme Court02 Jun 1988Partly Allowed
Jaipal Vs State of Haryana and Others
Supreme Court Of India · AIR 1988 SC 1504 : (1988) 2 JT 528(1) : (1988) 1 SCALE 1198 : (1988) 3 SCC 354(1) : (1988) 3 SCC 354 : (1988) 1 SCR 411 Supp : (1988) 2 UJ 367
Constitution of India, 1950 — Article 32, 39
Supreme Court26 May 1988allowed
Ishwar Chand Jain Vs High Court of Punjab anfd Haryana and Another
Supreme Court Of India · AIR 1988 SC 1395 : (1988) 2 JT 473 : (1988) LabIC 1651 : (1988) 1 SCALE 1188 : (1988) 3 SCC 370 : (1988) 1 SCR 396 Supp : (1988) 2 UJ 381
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 324, 325, 332
Supreme Court21 May 1988Dismissed
Tej Bhan Madan Vs II Addl District Judge and Others.
Supreme Court Of India · (1988) 1 KLJ 686
Evidence Act, 1872 — Section 116
Supreme Court11 May 1988Dismissed
Gutham Singh Vs State of Punjab and Another
Supreme Court Of India · (1988) 36 BLJR 601 : (1995) 3 LLJ 713
Penal Code, 1860 (IPC) — Section 409
Supreme Court11 May 1988allowed
Jagan Nath (Deceased) through Lrs. Vs Chander Bhan and Others
Supreme Court Of India · AIR 1988 SC 1362 : (1988) 2 JT 441 : (1988) 1 SCALE 1079 : (1988) 3 SCC 57 : (1988) 1 SCR 325 Supp : (1988) 2 UJ 267
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 136Delhi Rent Control Act, 1958 — Section 14(1)
Supreme Court11 May 1988Dismissed
State of Madhya Pradesh and Others Vs Ashok Deshmukh and Another
Supreme Court Of India · AIR 1988 SC 1240 : (1988) 2 JT 593 : (1988) MPJR 78 : (1988) 1 SCALE 1099 : (1988) 3 SCC 503 : (1988) 1 SCR 302 Supp : (1988) 2 UJ 228
Constitution of India, 1950 — Article 14Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 14
Supreme Court11 May 1988Dismissed
Coffee Board, Karnataka, Bangalore Vs Commissioner of Commercial Taxes, Karnataka and Others
Supreme Court Of India · AIR 1988 SC 1487 : (1988) 2 CompLJ 161 : (1988) 2 JT 448 : (1988) 1 SCALE 1055 : (1988) 3 SCC 263 : (1998) 1 SCR 348 Supp : (1988) 70 STC 162
Coffee Act, 1942 — Section 17, 25, 25(1), 26, 26(2)Constitution of India, 1950 — Article 286, 31, 32, 366Karnataka Sales Tax Act, 1957 — Section 6, 6
Supreme Court11 May 1988Allowed
D.K. Agarwal Vs High Court of Judicature at Allahabad
Supreme Court Of India · AIR 1988 SC 1403 : (1988) 2 AWC 852 Supp : (1988) 2 JT 465 : (1988) 1 SCALE 1043 : (1988) 3 SCC 764 : (1988) 1 SCR 317 Supp : (1988) 2 UJ 290
Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 27A, 4B
Supreme Court11 May 1988Allowed
Mehmood Alam Tariq and Others Vs State of Rajasthan and Others State of Rajasthan and Others Vs Kunj Bihari Sharma and Others
Supreme Court Of India · AIR 1988 SC 1451 : (1988) 2 JT 417 : (1988) LabIC 1665 : (1988) 1 SCALE 1150 : (1988) 3 SCC 241 : (1988) 1 SCR 379 Supp : (1988) 2 UJ 217 : (1988) 2 WLN 21
Rajasthan Administrative Service Rules, 1954 — Rule 25Rajasthan State and Subordinate Services (Direct Recruitment by Combined Competitive Examinations) Rules, 1962 — Rule 15
Supreme Court11 May 1988Dismissed
Registrar, High Court of Madras Vs R. Rajiah Registrar, High Court of Madras Vs K. Rajeswaran
Supreme Court Of India · AIR 1988 SC 1388 : (1988) 2 JT 567 : (1988) LabIC 1643 : (1988) 1 SCALE 1034 : (1988) 3 SCC 211 : (1988) 1 SCR 332 Supp : (1988) 2 UJ 294
Constitution of India, 1950 — Article 226, 235, 311
Supreme Court11 May 1988
Bharat Petroleum (Erstwhile Burmah Shell) Management Staff Pensioners Vs Bharat Petroleum Corporation Ltd. and Others
Supreme Court Of India · AIR 1988 SC 1407 : (1988) 2 JT 439 : (1988) 1 SCALE 1109 : (1988) 3 SCC 32 : (1988) 1 SCR 312 Supp : (1988) 2 UJ 283
Constitution of India, 1950 — Article 32
Supreme Court10 May 1988Dismissed
Rajendrakumar Natvarlal Shah Vs State of Gujarat and Others
Supreme Court Of India · AIR 1988 SC 1255 : (1991) 70 CompCas 549 : (1988) CriLJ 1775 : (1988) 2 Crimes 729 : (1989) 1 GLR 239 : (1988) 2 JT 409 : (1988) 1 SCALE 915 : (1988) 3 SCC 153 : (1988) 1 SCR 287 Supp
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 21, 22(5), 32Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)