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COURT ARCHIVE

Supreme Court Of India judgments, 1988

527 judgments · page 4 of 27

Supreme Court27 Oct 1988Dismissed

State of Kerala Vs Attesee (Agro Industrial Trading Corporation)

Supreme Court Of India · AIR 1989 SC 222 : (1989) 19 ECC 60 : (1988) 38 ELT 720 : (1988) 4 JT 250 : (1988) 2 SCALE 1597 : (1989) 1 SCC 733 Supp : (1988) 3 SCR 601 Supp : (1989) 72 STC 1

Kerala General Sales Tax Act, 1963 — Section 9Central Sales Tax Act, 1956 — Section 15Central Sales Tax Act, 1956 — Section 14, 15
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Supreme Court27 Oct 1988Dismissed

State of Andhra Pradesh and another Vs Balajangam Subbarajamma

Supreme Court Of India · AIR 1989 SC 389 : (1988) 3 Crimes 728 : (1988) 4 JT 441 : (1988) 2 SCALE 1096 : (1989) 1 SCC 193 : (1988) 3 SCR 620 Supp : (1989) 1 UJ 198

Constitution of India, 1950 — Article 21, 22, 22(1) 22(3), 22(3)(b)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 11, 11(2), 11(4)
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Supreme Court14 Oct 1988Dismissed

Jawahar Lal Wadhwa and Another Vs Haripada Chakroberty

Supreme Court Of India · AIR 1989 SC 606 : (1989) 1 ARBLR 403 : (1988) 4 JT 138 : (1988) 2 SCALE 1033 : (1989) 1 SCC 76 : (1988) 3 SCR 513 Supp : (1989) 1 UJ 111

Arbitration Act, 1940 — Section 30, 33Transfer of Property Act, 1882 — Section 53A
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Supreme Court11 Oct 1988Dismissed

Manguli Dei Vs State of Orissa

Supreme Court Of India · AIR 1989 SC 483 : (1988) 3 Crimes 773 : (1988) 4 JT 104 : (1988) 2 SCALE 999 : (1989) 1 SCC 161 Supp

Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
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Supreme Court11 Oct 1988Dismissed

Triveniben Vs State of Gujarat

Supreme Court Of India · AIR 1989 SC 142 : (1988) 3 Crimes 771 : (1989) 1 GLR 622 : (1988) 4 JT 112 : (1988) 2 SCALE 907 : (1988) 4 SCC 574

Constitution of India, 1950 — Article 32
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Supreme Court10 Oct 1988Allowed

Vidya Dhar Pande Vs Vidyut Grih Siksha Samiti and Others

Supreme Court Of India · AIR 1989 SC 341 : (1989) 58 FLR 513 : (1988) 4 JT 84 : (1989) 1 LLJ 81 : (1989) MPLJ 98 : (1988) 2 SCALE 916 : (1988) 4 SCC 734 : (1988) 3 SCR 442 Supp : (1989) 1 UJ 275

Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 — Section 28(2)
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Supreme Court10 Oct 1988Allowed

State of Bihar Vs Murad Ali Khan and Others

Supreme Court Of India · AIR 1989 SC 1 : (1988) 1 BLJR 37 : (1989) CriLJ 1005 : (1988) 3 Crimes 822 : (1998) 4 JT 124 : (1988) 2 SCALE 933 : (1988) 4 SCC 655 : (1988) 3 SCR 455 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 210, 210(1), 300, 482Penal Code, 1860 (IPC) — Section 379, 409, 429, 447, 499Wild Life (Protection) Act, 1972 — Section 39, 50(1), 51, 54, 55
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Supreme Court06 Oct 1988Allowed

Gangaram Vs N. Shankar Reddy

Supreme Court Of India · AIR 1989 SC 302 : (1988) 4 JT 100 : (1988) 2 SCALE 1017 : (1988) 4 SCC 648 : (1988) 3 SCR 433 Supp

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 2Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
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