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Supreme Court Of India judgments, 1988

527 judgments · page 3 of 27

Supreme Court03 Nov 1988Dismissed

Ram Bagas Taparia Vs Ram Chandra Pal

Supreme Court Of India · AIR 1989 SC 426 : (1988) 4 JT 436 : (1988) 2 SCALE 1550 : (1989) 1 SCC 257 : (1989) 1 UJ 252

Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17, 17(1)(4), 21, 22(3)
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Supreme Court03 Nov 1988Disposed Of

SMT. Kuldip Kaur Vs Surinder Singh and Another

Supreme Court Of India · AIR 1989 SC 232 : (1989) 1 BLJR 4 : (1989) CriLJ 794 : (1989) 1 Crimes 1 : (1988) 4 JT 412 : (1989) MhLj 1 : (1989) MPLJ 1 : (1988) 2 SCALE 1329 : (1989) 1 SCC 405 : (1988) 3 SCR 762 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2), 125(3), 128
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Supreme Court02 Nov 1988Dismissed

Union of India (UOI) and Others Vs Santiram Ghosh and Others

Supreme Court Of India · AIR 1989 SC 402(1) : AIR 1989 SC 402 : (1989) 1 ARBLR 345 : (1989) 1 CALLT 62 : (1989) 58 FLR 12 : (1988) 4 JT 416 : (1989) LabIC 1035 : (1989) 1 LLJ 153 : (1988) 2 SCALE 1187 : (1989) 1 SCC 68 Supp : (1988) 3 SCR 754 Supp : (1989) 1 UJ 34

Administrative Tribunals Act, 1985 — Section 29
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Supreme Court02 Nov 1988Allowed

Amar Singh, Jagram (Dead) by Lrs. Vs Chandgi (Dead) by Lrs.

Supreme Court Of India · AIR 1989 SC 413 : (1988) 4 JT 364 : (1988) 2 SCALE 1225 : (1989) 1 SCC 308 : (1988) 3 SCR 738 Supp

Civil Procedure Code, 1908 (CPC) — Section 100East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 24, 26East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
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Supreme Court31 Oct 1988allowed

Karam Chand Vs Haryana State Electricity Board and Others

Supreme Court Of India · AIR 1989 SC 261 : (1988) 4 JT 302 : (1989) 1 LLJ 144 : (1988) 2 SCALE 1203 : (1989) 1 SCC 342 Supp : (1988) 3 SCR 702 Supp : (1989) 1 UJ 220

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 3Punjab Public Works Department (Electricity Branch) State Service (Class III) (Subordinate Posts) Rules, 1952 — Rule 9
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Supreme Court28 Oct 1988Dismissed

Kaliyappan Vs State of Kerala and Others

Supreme Court Of India · AIR 1989 SC 239 : (1988) 4 JT 193 : (1988) 2 KLT 937 : (1988) 2 SCALE 1025 : (1989) 1 SCC 113 : (1988) 3 SCR 648 Supp : (1989) 1 UJ 1

Constitution of India, 1950 — Article 136, 226Land Acquisition (Amendment) Act, 1984 — Section 9Land Acquisition Act, 1894 — Section 11
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Supreme Court28 Oct 1988Dismissed

N.M. Goel and Co. Vs Sales Tax Officer, Rajnandgaon and another

Supreme Court Of India · AIR 1989 SC 285 : (1988) 38 ELT 733 : (1988) 2 SCALE 1313 : (1989) 1 SCC 335 : (1988) 3 SCR 657 Supp : (1989) 72 STC 368 : (1989) 1 UJ 27

Madhya Pradesh General Sales Tax Act, 1958 — Section 2Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 13, 3, 3(1), 6, 7(1)Orissa Sales Tax Act, 1947 — Section 25(1), 9(1)
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