COURT ARCHIVE

Supreme Court Of India judgments, 1988

527 judgments · page 23 of 27

Supreme Court12 Feb 1988Disposed Of

Doypack Systems Pvt. Ltd. Vs Union of India (UOI) and Ors

Supreme Court Of India · AIR 1988 SC 782 : (1989) 65 CompCas 1 : (1988) 1 CompLJ 225 : (1988) 36 ELT 201 : (1988) 1 JT 304 : (1988) 1 SCALE 273 : (1988) 2 SCC 299 : (1988) 2 SCR 962 : (1988) 2 UJ 54

Swadeshi Cotton Mills Company Limited (Acquisition and Transfer of Undertakings) Act, 1986 — Section 2, 27, 3, 4, 4(1)

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Supreme Court12 Feb 1988Disposed Of

State of Gujarat and Anr Vs Punjabhai Nathubhai and Ors

Supreme Court Of India · (1988) 2 GLR 1241 : (1988) 1 JT 471 : (1988) 1 SCALE 335 : (1988) 2 SCC 478 : (1988) 1 UJ 473

Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(2)Land Acquisition Act, 1894 — Section 4, 6

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Supreme Court12 Feb 1988Dismissed

Bhagwat Singh Jaswant Singh Vs State of Gujarat

Supreme Court Of India · (1988) 1 JT 603 : (1989) 2 SCC 300 Supp

Constitution of India, 1950 — Article 133(1)

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Supreme Court12 Feb 1988Disposed Of

Bareilly Development Authority Vs Methodist Church of India and Another

Supreme Court Of India · (1988) 2 JT 19

Uttar Pradesh Urban Planning and Development Act, 1973 — Section 27, 28

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Supreme Court11 Feb 1988Disposed Of

Charity Commissioner, Maharashtra Vs Niranjan and Ors

Supreme Court Of India · AIR 1988 SC 2162 : (1988) 3 JT 113 : (1988) 1 SCALE 797 : (1988) 2 SCC 506 : (1988) 2 SCR 949 : (1988) 2 UJ 7

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Supreme Court11 Feb 1988Allowed

State of Punjab Vs Raj Kumar

Supreme Court Of India · AIR 1988 SC 805 : (1988) CriLJ 914 : (1988) 1 JT 476 : (1988) 1 SCALE 319 : (1988) 1 SCC 701 : (1988) 2 SCR 936

Criminal Procedure Code, 1973 (CrPC) — Section 4, 5Penal Code, 1860 (IPC) — Section 161Police Act, 1861 — Section 12, 7

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Supreme Court10 Feb 1988Disposed Of

Bakhtawar Singh Bal Kishan Vs Union of India (UOI) and Ors

Supreme Court Of India · AIR 1988 SC 1003 : (1988) 2 ARBLR 155 : (1988) 1 JT 467 : (1988) 1 SCALE 527 : (1988) 2 SCC 293 : (1988) 1 UJ 556

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 298, 299

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Supreme Court10 Feb 1988allowed

State of U.P. and Another Vs Engineering Traders

Supreme Court Of India · (1988) 1 JT 485 : (1989) 2 SCC 416 Supp

Uttar Pradesh Sales Tax (Amendment and Validation) Act, 1975 — Section 31

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Supreme Court10 Feb 1988Dismissed

Vidya Parkash Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 705 : (1988) 1 JT 284 : (1989) LabIC 1205 : (1988) 1 SCALE 313 : (1988) 2 SCC 459 : (1988) 2 SCR 953 : (1988) 1 UJ 588

Army Act, 1950 — Section 108, 116, 39, 71Army Rules, 1954 — Rule 39(2)Constitution of India, 1950 — Article 14, 21

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Supreme Court10 Feb 1988

National Museum Non-gazetted Employees'' Association and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1988) 36 BLJR 499 : (1988) 1 JT 495

Constitution of India, 1950 — Article 32

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Supreme Court10 Feb 1988Dismissed

J.B. Sharma Vs State of M.P. and Another

Supreme Court Of India · (1988) JLJ 164

Civil Procedure Code, 1908 (CPC) — Section 100

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Supreme Court09 Feb 1988Dismissed

Sultan and Others Vs Ganesh and Others

Supreme Court Of India · AIR 1988 SC 716 : (1988) 1 JT 277 : (1988) 1 SCALE 304 : (1988) 1 SCC 664 : (1988) 1 UJ 442

Rajasthan Rent Restriction Act, 1950 — Section 13Transfer of Property Act, 1882 — Section 108

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Supreme Court09 Feb 1988allowed

National Insurance Co. Ltd., New Delhi Vs Jugal Kishore and Others

Supreme Court Of India · (1988) 1 ACC 327 : (1988) ACJ 270 : AIR 1988 SC 719 : (1988) 63 CompCas 847 : (1988) 1 JT 265 : (1988) 94 PLR 128 : (1988) 1 SCALE 268 : (1988) 1 SCC 626 : (1988) 2 SCR 910

Motor Vehicles Act, 1939 — Section 110C, 110D, 95, 95(2)

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Supreme Court09 Feb 1988Allowed

Kashmiri Lal and Others Vs State Bank of Patiala

Supreme Court Of India · AIR 1989 SC 566 : (1988) 1 JT 293 : (1988) 2 LLJ 217 : (1988) 1 SCALE 318 : (1988) 1 SCC 596

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Supreme Court09 Feb 1988Disposed Of

Madhavrao Jiwajirao Scindia and Others Vs Sambhajirao Chandrojirao Angre and Others

Supreme Court Of India · (1988) 12 ACR 312 : AIR 1988 SC 709 : (1988) 36 BLJR 292 : (1988) 90 BOMLR 108 : (1988) CriLJ 853 : (1988) 1 Crimes 780 : (1988) 1 JT 279 : (1988) MPJR 1 : (1988) 1 SCALE 261 : (1988) 1 SCC 692 : (1988) 2 SCR 930

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 467

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Supreme Court09 Feb 1988Allowed

Tarsem Lal Gautam Vs State Bank of Patiala and Others

Supreme Court Of India · (1988) 1 JT 346 : (1989) 2 SLJ 173

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Supreme Court08 Feb 1988Disposed Of

Kanta Rani alias Kanti Devi and Another Vs Rama Rani

Supreme Court Of India · AIR 1988 SC 726 : (1988) 1 JT 270 : (1988) 94 PLR 107 : (1988) 1 SCALE 264 : (1988) 2 SCC 109 : (1988) 2 SCR 895 : (1988) 1 UJ 460

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3

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Supreme Court08 Feb 1988Disposed Of

State of Gujarat Vs Sunil Fulchand Shah and Another

Supreme Court Of India · AIR 1988 SC 723 : (1988) CriLJ 933 : (1988) 1 Crimes 854 : (1988) 16 ECC 16 : (1988) 36 ELT 520 : (1988) 1 GLR 672 : (1988) 1 JT 274 : (1988) 1 SCALE 257 : (1988) 1 SCC 600 : (1988) 2 SCR 903

Constitution of India, 1950 — Article 166, 226

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Supreme Court05 Feb 1988Disposed Of

Appabhai and Another Vs State of Gujarat

Supreme Court Of India · (1988) 12 ACR 353 : AIR 1988 SC 696 : (1988) CriLJ 848 : (1988) 1 Crimes 606 : (1988) 2 GLR 823 : (1988) 1 JT 249 : (1988) 1 SCALE 228 : (1988) 2 UJ 27

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

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Supreme Court04 Feb 1988allowed

Sunder Singh Vs State of Rajasthan

Supreme Court Of India · AIR 1988 SC 2136 : (1989) CriLJ 122 : (1988) 1 JT 602

Penal Code, 1860 (IPC) — Section 302, 304

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