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COURT ARCHIVE

Supreme Court Of India judgments, 1988

527 judgments · page 15 of 27

Supreme Court09 May 1988allowed

Mohar Singh (Dead) by Lrs. Vs Devi Charan and Others

Supreme Court Of India · AIR 1988 SC 1365 : (1988) 2 AWC 849 Supp : (1988) 2 JT 492 : (1988) 1 SCALE 1133 : (1988) 3 SCC 63 : (1988) 1 SCR 255 Supp

Transfer of Property Act, 1882 — Section 109Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
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Supreme Court09 May 1988Dismissed

Ram Dass Vs Ishwar Chander and Others

Supreme Court Of India · AIR 1988 SC 1422 : (1988) 2 JT 426 : (1988) 94 PLR 478 : (1988) 1 SCALE 1136 : (1988) 3 SCC 131 : (1988) 1 SCR 239 Supp : (1988) 2 UJ 271

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
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Supreme Court09 May 1988Dismissed

Moorthy Vs State of Tamil Nadu

Supreme Court Of India · AIR 1988 SC 1245 : (1988) CriLJ 1773 : (1988) 2 Crimes 705 : (1988) 2 JT 437 : (1988) 1 SCALE 886 : (1988) 3 SCC 207 : (1988) 1 SCR 222 Supp

Penal Code, 1860 (IPC) — Section 302, 307, 84
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Supreme Court09 May 1988Dismissed

Tej Bhan Madan Vs II Additional District Judge and Others

Supreme Court Of India · AIR 1988 SC 1413 : (1988) 2 JT 574 : (1988) 1 SCALE 1083 : (1988) 3 SCC 137 : (1988) 1 SCR 247 Supp : (1988) 2 UJ 263

Evidence Act, 1872 — Section 116Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
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Supreme Court06 May 1988Dismissed

State of Haryana Vs Ram Kishan and Others

Supreme Court Of India · AIR 1988 SC 1301 : (1988) 2 JT 444 : (1988) 1 SCALE 889 : (1988) 3 SCC 416 : (1988) 3 SCR 1015 : (1988) 2 UJ 252

Mines and Minerals (Development and Regulation) Act, 1957 — Section 4
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Supreme Court06 May 1988allowed

Piara Lal Vs Kewal Krishan Chopra

Supreme Court Of India · AIR 1988 SC 1432 : (1988) 2 JT 502 : (1988) 1 SCALE 1012 : (1988) 3 SCC 51 : (1988) 1 SCR 202 Supp : (1988) 2 UJ 144

East Punjab Urban Rent Restriction Act, 1949 — Section 12, 13(3)
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Supreme Court06 May 1988Allowed

Commissioner of Income Tax, U.P.-II, Lucknow Vs Bazpur Co-operative Sugar Factory Ltd., Bazpur, Distt. Nainital

Supreme Court Of India · AIR 1988 SC 1263 : (1988) 2 CompLJ 198 : (1988) 172 ITR 321 : (1988) 2 JT 597 : (1988) 1 SCALE 1016 : (1988) 3 SCC 553 : (1988) 3 SCR 1034

Forward Contracts (Regulation) Act, 1952 — Section 11, 12United Provinces Co-operative Societies Act, 1912 — Section 43United Provinces Co-operative Societies Rules, 1936 — Rule 11
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Supreme Court06 May 1988Allowed

Guru Govekar Vs Miss Filomena F. Lobo and Others

Supreme Court Of India · (1988) 2 ACC 625 : (1988) ACJ 585 : AIR 1988 SC 1332 : (1989) 1 BLJR 14 : (1988) 64 CompCas 631 : (1988) 2 JT 273 : (1988) 1 SCALE 834 : (1988) 3 SCC 1 : (1988) 1 SCR 170 Supp : (1988) 2 UJ 276

Motor Vehicles Act, 1939 — Section 125, 94, 94(1), 95(2), 96(1)
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Supreme Court06 May 1988Allowed

Tata Iron and Steel Co. Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 1269 : (1988) 17 ECC 62 : (1988) 17 ECR 401 : (1988) 35 ELT 605 : (1988) 2 JT 581 : (1988) PLJR 85 : (1988) 1 SCALE 985 : (1988) 3 SCC 403 : (1988) 3 SCR 1023 : (1988) 71 STC 112 : (1988) 2 UJ 308

Central Excise Rules, 1944 — Rule 173, 173(G), 9Central Excises and Salt Act, 1944 — Section 11, 2, 2
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