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Supreme Court Of India judgments, 1988

527 judgments · page 17 of 27

Supreme Court26 Apr 1988dismissed

Laxmi Raj Shetty and Another Vs State of Tamil Nadu

Supreme Court Of India · AIR 1988 SC 1274 : (1988) CriLJ 1783 : (1988) 2 Crimes 107 : (1988) 2 JT 180 : (1988) 1 SCALE 931 : (1988) 3 SCC 319 : (1988) 3 SCR 706

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 56, 78(2), 81, 9Penal Code, 1860 (IPC) — Section 212, 302, 392, 411, 449
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Supreme Court26 Apr 1988dismissed

Anil Kumar Neotia and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 1353 : (1988) 2 CompLJ 91 : (1988) 2 JT 227 : (1988) 1 SCALE 817 : (1988) 2 SCC 587 : (1988) 3 SCR 738 : (1988) 2 UJ 77

Constitution of India, 1950 — Article 14, 141, 19(1), 300, 31Swadeshi Cotton Mills Company Limited (Acquisition and Transfer of Undertakings) Act, 1986 — Section 3, 4, 8
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Supreme Court26 Apr 1988Disposed Of

P.M. Nalini Vs K.M. Mathew

Supreme Court Of India · (1988) 3 JT 202 : (1988) 3 JT 2 : (1990) SCC 683 Supp : (1990) 1 SCC 683 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500
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Supreme Court26 Apr 1988Dismissed

Surajmal Vs Radheyshyam

Supreme Court Of India · AIR 1988 SC 1345 : (1988) 2 JT 210 : (1988) 1 SCALE 971 : (1988) 3 SCC 18 : (1988) 2 UJ 233

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court26 Apr 1988Allowed

Smt. Sudha Devi Vs M.P. Narayanan and Others

Supreme Court Of India · AIR 1988 SC 1381 : (1988) 2 CALLT 30 : (1988) 1 JT 217 : (1988) PLJR 78 : (1988) RD 399 : (1988) 1 SCALE 952 : (1988) 3 SCC 366 : (1988) 3 SCR 756 : (1988) 2 UJ 70

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 9 Rule 13
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Supreme Court25 Apr 1988Disposed Of

Kashmeri Devi Vs Delhi Administration and Another

Supreme Court Of India · (1988) 12 ACR 716 : AIR 1988 SC 1323 : (1988) CriLJ 1800 : (1988) 2 JT 293 : (1988) 1 SCALE 977 : (1988) 3 SCR 700

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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Supreme Court22 Apr 1988Dismissed

Mhadagonda Ramgonda Patil and Others Vs Shripal Balwant Rainade and Others

Supreme Court Of India · AIR 1988 SC 1200 : (1988) 90 BOMLR 202 : (1988) 2 JT 159 : (1988) 1 SCALE 958 : (1988) 3 SCC 298 : (1988) 3 SCR 689 : (1988) 2 UJ 1

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 3, Order 34 Rule 4, Order 34 Rule 5, Order 34 Rule 6, Order 34 Rule 7Transfer of Property Act, 1882 — Section 2, 60
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Supreme Court22 Apr 1988Allowed

Madhao S/O SHRIHARI Deshpande Vs Madhav Dharmadhikaree

Supreme Court Of India · AIR 1988 SC 1347 : (1988) 2 ARBLR 290 : (1988) 2 JT 222 : (1988) 1 SCALE 905 : (1988) 3 SCC 511 : (1988) 3 SCR 685 : (1988) 2 UJ 96

Arbitration Act, 1940 — Section 2Civil Procedure Code, 1908 (CPC) — Section 17, 20
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Supreme Court21 Apr 1988

C.V. Raman Vs Management of Bank of India and Another

Supreme Court Of India · AIR 1988 SC 1369 : (1988) 64 CompCas 358 : (1988) 2 JT 167 : (1988) 2 LLJ 423(1) : (1988) 3 SCC 105 : (1988) 3 SCR 662 : (1988) 2 UJ 10

Constitution Of India, 1950 — Article 12, 258(1), 366(20)Tamil Nadu Shops And Establishments Act, 1947 — Section 4(1)(c), 4(1)(f), 41(2), 51Andhra Pradesh Shops And Establishment Act, 1966 — Section 64(1)(b)
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Supreme Court20 Apr 1988Allowed

Des Raj and Ors Vs State of Punjab and Ors

Supreme Court Of India · AIR 1988 SC 1182 : (1988) 2 JT 145 : (1988) LabIC 1713 : (1988) 2 LLJ 149 : (1988) 1 SCALE 771 : (1988) 2 SCC 537 : (1988) 3 SCR 616 : (1989) 1 SLJ 17 : (1988) 2 UJ 40

Industrial Disputes Act, 1947 — Section 2
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