Supreme Court06 Apr 1988Dismissed
Indian Oil Corporation Ltd. Vs Indian Carbon Ltd.
Supreme Court Of India · AIR 1988 SC 1340 : (1988) 1 ARBLR 394 : (1988) 2 JT 212 : (1988) 1 SCALE 965 : (1988) 3 SCC 36 : (1988) 3 SCR 426 : (1988) 2 UJ 91
COURT ARCHIVE
Supreme Court Of India judgments, 1988
527 judgments · page 19 of 27
Supreme Court06 Apr 1988Disposed Of
Babu Ram and Others Vs Gram Sabha Buhavi and Another
Supreme Court Of India · AIR 1988 SC 1085 : (1988) 2 JT 21 : (1988) 93 PLR 683 : (1988) 1 SCALE 640 : (1988) 3 SCR 436 : (1988) 1 UJ 687
Punjab Village Common Lands (Regulation) Act, 1961 — Section 13, 2
Supreme Court06 Apr 1988Dismissed
Bhupinder Singh Vs State of Punjab
Supreme Court Of India · AIR 1988 SC 1011 : (1988) CriLJ 1097 : (1988) 2 Crimes 665 : (1988) 2 JT 23 : (1988) 1 SCALE 678 : (1988) 3 SCC 513 : (1988) 3 SCR 409
Criminal Procedure Code, 1973 (CrPC) — Section 293Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court06 Apr 1988Allowed
Kiran Agarwal Vs State of H.P. and others
Supreme Court Of India · (1988) 36 BLJR 582 : (1988) 2 JT 158 : (1989) 2 SCC 96 Supp
Constitution of India, 1950 — Article 32
Supreme Court05 Apr 1988Dismissed
Union of India (UOI) and Another Vs L.K. Ahuja and Co.
Supreme Court Of India · AIR 1988 SC 1172 : (1988) 1 ARBLR 375 : (1988) 2 JT 82 : (1988) 1 SCALE 710 : (1988) 3 SCC 76 : (1988) 3 SCR 402 : (1988) 1 UJ 702
Arbitration Act, 1940 — Section 20(1)Civil Procedure Code, 1908 (CPC) — Section 70Limitation Act, 1963 — Article 137
Supreme Court04 Apr 1988Disposed Of
State through C.B.I., New Delhi Vs K.K. Jajodia and Another
Supreme Court Of India · (1988) 2 JT 165 : (1990) SCC 667 Supp : (1990) 1 SCC 667 Supp
Supreme Court29 Mar 1988Dismissed
Nawab Ali Vs State of Meghalaya and Others
Supreme Court Of India · (1988) 2 JT 243 : (1990) SCC 653 Supp : (1990) 1 SCC 653 Supp
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court29 Mar 1988dismissed
International Airports Authority of India Vs K.D. Bali and Anr
Supreme Court Of India · AIR 1988 SC 1099 : (1988) 1 ARBLR 408 : (1988) 90 BOMLR 191 : (1988) 2 JT 1 : (1988) 1 SCALE 631 : (1988) 2 SCC 360 : (1988) 3 SCR 370 : (1988) 1 UJ 729
Arbitration Act, 1940 — Section 11, 5Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
Supreme Court29 Mar 1988Allowed
Hameedia Hardware Stores, represented by its partner S. Peer Mohammed Vs B. Mohan Lal Sowcar
Supreme Court Of India · AIR 1988 SC 1060 : (1988) 1 JT 664 : (1988) 2 LW 21 : (1988) 2 LW 1 : (1988) 1 SCALE 615 : (1988) 2 SCC 513 : (1988) 3 SCR 384
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
Supreme Court28 Mar 1988dismissed
Collector of Central Excise, Madras Vs T.I. Millers Ltd., Madras and T.I. Diamond Chain, Madras
Supreme Court Of India · AIR 1988 SC 1154 : (1988) 17 ECC 56 : (1988) 35 ELT 8 : (1988) 2 JT 86 : (1988) 1 SCALE 716 : (1988) 3 SCR 355
Central Excises and Salt Act, 1944 — Section 3, 3(2), 35, 4, 4(1)
Supreme Court28 Mar 1988Dismissed
Collector of Central Excise, Madras Vs Kutty Flush Doors and Furniture Co. (P) Ltd.
Supreme Court Of India · AIR 1988 SC 1164 : (1988) 17 ECC 37 : (1988) 35 ELT 6 : (1988) 2 JT 93 : (1988) 1 SCALE 705 : (1988) 3 SCR 363 : (1988) 70 STC 314
Central Excises and Salt Act, 1944 — Section 35L
Supreme Court28 Mar 1988Allowed
Indira Kaur and Ors Vs Sheo Lal Kapoor
Supreme Court Of India · AIR 1988 SC 1074 : (1988) 1 SCALE 598 : (1988) 2 SCC 488 : (1988) 1 UJ 650
Constitution of India, 1950 — Article 136
Supreme Court28 Mar 1988Disposed Of
Food Corporation of India and Another Vs Great Eastern Shipping Co. Ltd.
Supreme Court Of India · AIR 1988 SC 1198 : (1988) 1 ARBLR 392 : (1988) 2 JT 143 : (1988) PLJR 69 : (1988) 1 SCALE 786 : (1988) 3 SCC 291 : (1988) 3 SCR 366 : (1988) 2 UJ 9
Supreme Court24 Mar 1988Allowed
Major (Retd.) Inder Singh Rekhi Vs Delhi Development Authority
Supreme Court Of India · AIR 1988 SC 1007 : (1988) 2 ARBLR 270 : (1988) 2 JT 6 : (1988) 1 SCALE 612 : (1988) 2 SCC 338 : (1988) 3 SCR 351 : (1988) 1 UJ 692
Arbitration Act, 1940 — Section 20, 8Limitation Act, 1963 — Article 137
Supreme Court23 Mar 1988allowed
Mohan Lal Vs Jai Bhagwan
Supreme Court Of India · AIR 1988 SC 1034 : (1988) 2 JT 61 : (1988) 93 PLR 670 : (1988) 1 SCALE 675 : (1988) 2 SCC 474 : (1988) 3 SCR 345 : (1988) 1 UJ 663
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
Supreme Court23 Mar 1988Dismissed
L.N. Mishra Institute of Economic Development and Social Change Patna and Another Vs State of Bihar and Others Jagadanand Jha Vs State of Bihar and Others
Supreme Court Of India · AIR 1988 SC 1136 : (1988) 1 JT 635 : (1988) 1 SCALE 582 : (1988) 2 SCC 433 : (1988) 3 SCR 311 : (1988) 2 UJ 32
Banking Regulation Act, 1949 — Section 45Bihar Private Educational Institutions (Taking Over) Act, 1987 — Section 2, 3, 4, 6(3), 6(4)Constitution of India, 1950 — Article 14, 19(1), 19(4), 213, 31(2)
Supreme Court23 Mar 1988Dismissed
Asian Paints India Ltd. Vs Collector of Central Excise
Supreme Court Of India · AIR 1988 SC 1087 : (1988) 16 ECC 172 : (1988) 35 ELT 3 : (1988) 2 JT 8 : (1988) 1 SCALE 628 : (1988) 2 SCC 470 : (1988) 3 SCR 339 : (1988) 70 STC 38 : (1988) 2 UJ 104
Central Excises and Salt Act, 1944 — Section 35L
Supreme Court22 Mar 1988allowed
Union Public Service Commission Vs Hiranyalal Dev and Others State of Assam and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1988 SC 1069 : (1988) 1 JT 609 : (1989) LabIC 1210 : (1988) 1 SCALE 573 : (1988) 2 SCC 242 : (1988) 3 SCR 302 : (1988) 3 SLJ 60 : (1988) 1 UJ 608
Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 4, 5
Supreme Court22 Mar 1988Partly Allowed
Rattan Singh, Ran Singh and Another Vs State of Punjab
Supreme Court Of India · AIR 1988 SC 2147 : (1988) 36 BLJR 459 : (1989) CriLJ 287 : (1988) 1 JT 676
Penal Code, 1860 (IPC) — Section 302, 324, 326
Supreme Court22 Mar 1988dismissed
Hindu Kanya Maha Vidyalaya, Jind and Another Vs Municipal Committee, Jind and Others
Supreme Court Of India · AIR 1988 SC 2139 : (1988) 2 JT 15
Land Acquisition Act, 1894 — Section 18, 3