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COURT ARCHIVE

Supreme Court Of India judgments, 1988

527 judgments · page 22 of 27

Supreme Court24 Feb 1988Partly Allowed

State of Maharashtra Vs M.H. Mazumdar

Supreme Court Of India · AIR 1988 SC 842 : (1988) 90 BOMLR 152 : (1988) 1 JT 432 : (1988) LabIC 991 : (1988) 2 LLJ 62 : (1988) 1 SCALE 402 : (1988) 2 SCC 52 : (1988) 3 SCR 31 : (1988) 3 SLJ 67 : (1988) 1 UJ 550

Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 33Bombay Civil Services Rules, 1959 — Rule 188, 189
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Supreme Court24 Feb 1988Allowed

Hare Krishna Singh and Others Vs State of Bihar

Supreme Court Of India · (1988) 12 ACR 314 : AIR 1988 SC 863 : (1988) 2 AWC 776 Supp : (1988) 36 BLJR 774 : (1988) CriLJ 925 : (1988) 2 Crimes 927 : (1988) 1 JT 423 : (1988) 1 SCALE 405 : (1988) 2 SCC 95 : (1988) 3 SCR 1

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 109, 302, 324, 34, 379
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Supreme Court24 Feb 1988Dismissed

Vijay Kumar Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 934 : (1989) 65 CompCas 568 : (1988) CriLJ 951 : (1988) 3 Crimes 50 : (1988) 17 ECC 82 : (1988) 35 ELT 15 : (1988) 1 JT 448 : (1988) 1 SCALE 443 : (1988) 2 SCC 57 : (1988) 3 SCR 42

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 135
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Supreme Court24 Feb 1988dismissed

Desoola Rama Rao and Another Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1988 SC 857 : (1988) 1 JT 412 : (1988) LabIC 994 : (1988) 1 SCALE 384 : (1988) 3 SCR 24 : (1988) 3 SLJ 101 : (1988) 1 UJ 568

Andhra Pradesh (Roads and Buildings) Engineering Service Rules, 1967 — Rule 23, 3Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 23
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Supreme Court23 Feb 1988Dismissed

Tejinder Kaur Vs Gurmit Singh

Supreme Court Of India · AIR 1988 SC 839 : (1988) 1 JT 39 : (1989) 1 LW 589 : (1988) 93 PLR 629 : (1988) 1 SCALE 398 : (1988) 2 SCC 90 : (1988) 2 SCR 1098 : (1988) 1 UJ 491

Constitution of India, 1950 — Article 136Hindu Marriage Act, 1955 — Section 15Limitation Act, 1963 — Article 133
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Supreme Court22 Feb 1988Dismissed

Dharma Shamrao Agalawe Vs Pandurang Miragu Agalawe and Ors

Supreme Court Of India · AIR 1988 SC 845 : (1988) 90 BOMLR 155 : (1988) 1 JT 376 : (1989) 1 LW 602 : (1988) MHLJ 273 : (1988) MPLJ 164 : (1988) 1 SCALE 365 : (1988) 2 SCC 126 : (1988) 2 SCR 1077 : (1988) 1 UJ 485

Hindu Adoptions and Maintenance Act, 1956 — Section 12
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Supreme Court19 Feb 1988Disposed Of

State of Gujarat Vs Jat Laxmanji Talasji

Supreme Court Of India · AIR 1988 SC 825 : (1988) 2 GLR 1036 : (1988) 1 JT 382 : (1988) 1 SCALE 350 : (1988) 2 SCC 341 : (1988) 2 SCR 1068 : (1988) 1 UJ 480

Gujarat Agricultural Lands Ceiling Act, 1960 — Section 6(3
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Supreme Court19 Feb 1988Allowed

Hiralal Kapur Vs Prabhu Choudhury

Supreme Court Of India · AIR 1988 SC 852 : (1988) 1 JT 371 : (1988) 1 SCALE 360 : (1988) 2 SCC 172 : (1988) 2 SCR 1058 : (1988) 1 UJ 475

Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 14(1)
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Supreme Court16 Feb 1988dismissed

Ramesh Dalal Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 775 : (1988) 90 BOMLR 116 : (1988) 1 JT 361 : (1988) 1 SCALE 327 : (1988) 1 SCC 668 : (1988) 2 SCR 1011 : (1988) 2 UJ 107

Cinematograph Act, 1952 — Section 5B(1)Constitution of India, 1950 — Article 21, 25, 32Penal Code, 1860 (IPC) — Section 153A
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