Supreme Court08 Mar 1988Allowed

DR. Chakradhar Paswan Vs State of Bihar and Ors

Supreme Court Of India · AIR 1988 SC 959 : (1988) 36 BLJR 269 : (1988) 1 JT 496 : (1988) LabIC 619 : (1988) 2 LLJ 66 : (1988) MPLJ 411 : (1988) 1 SCALE 459 : (1988) 2 SCC 214 : (1988) 3 SCR 130 : (1988) 3 SLJ 110 : (1988) 1 UJ 747

Constitution of India, 1950 — Article 16(1), 16(2), 16(4)
Supreme Court26 Feb 1988Allowed

Brij Nandan Kansal Vs State of U.P. and Another

Supreme Court Of India · AIR 1988 SC 908 : (1988) 1 JT 443 : (1988) LabIC 1005 : (1988) 3 SCR 79 : (1988) 3 SLJ 130 : (1988) 1 UJ 736

Constitution of India, 1950 — Article 311(2)Uttar Pradesh Disciplinary Proceedings (Administrative Tribunal) Rules, 1947 — Rule 10(2)
Supreme Court25 Feb 1988Dismissed

V. Revathi Vs Union of India (UOI) and Others

Supreme Court Of India · (1988) 12 ACR 338 : AIR 1988 SC 835 : (1988) CriLJ 921(1) : (1988) 1 JT 419 : (1988) MPJR 42 : (1988) 93 PLR 649 : (1988) 1 SCALE 420 : (1988) 2 SCC 72 : (1988) 3 SCR 73

Constitution of India, 1950 — Article 14, 32Criminal Procedure Code, 1973 (CrPC) — Section 198(1), 198(2)Penal Code, 1860 (IPC) — Section 497, 498