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Supreme Court Of India judgments, 1988

527 judgments · page 5 of 27

Supreme Court04 Oct 1988allowed

Om Pal Vs Anand Swarup (Dead) by Lrs.

Supreme Court Of India · (1988) 4 JT 46 : (1988) 94 PLR 699 : (1988) 2 SCALE 1269 : (1988) 4 SCC 545 : (1988) 3 SCR 391 Supp : (1989) 1 UJ 38

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
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Supreme Court04 Oct 1988Disposed Of

Manmohan Kaur Vs Surya Kant Bhagwandi

Supreme Court Of India · AIR 1989 SC 291 : (1988) 36 BLJR 787 : (1988) 4 JT 406 : (1988) 2 SCALE 1013 : (1988) 4 SCC 698 : (1988) 3 SCR 409 Supp : (1989) 1 UJ 122

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 13
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Supreme Court30 Sept 1988dismissed

Scooters India Limited Vs Labour Court and Others

Supreme Court Of India · AIR 1989 SC 149 : (1988) 4 JT 26 : (1989) 1 LLJ 71 : (1988) 2 SCALE 1266 : (1989) 1 SCC 31 Supp : (1988) 2 UJ 532

Industrial Disputes Act, 1947 — Section 11AUttar Pradesh Industrial Disputes Act, 1947 — Section 6(2)
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Supreme Court29 Sept 1988allowed

Maiku and Others Vs State of U.P.

Supreme Court Of India · AIR 1989 SC 67 : (1988) 3 Crimes 638 : (1988) 4 JT 73 : (1988) 2 SCALE 1150 : (1989) 1 SCC 25 Supp

Penal Code, 1860 (IPC) — Section 147, 149, 218, 220, 302
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Supreme Court27 Sept 1988Dismissed

Gurnek Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 1988 SC 2249 : (1988) 3 Crimes 630 : (1988) 3 JT 822 : (1988) 2 SCALE 1146 : (1989) 1 UJ 213

Criminal Procedure Code, 1973 (CrPC) — Section 87, 88Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court27 Sept 1988

Rakesh Chandra Narayan Vs State of Bihar

Supreme Court Of India · (1989) 37 BLJR 13 : (1988) 4 JT 233(1) : (1988) 2 SCALE 965 : (1989) 1 SCC 644 Supp : (1988) 3 SCR 306 Supp

Constitution of India, 1950 — Article 32Penal Code, 1860 (IPC) — Section 302, 326
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Supreme Court27 Sept 1988Allowed

Modula India Vs Kamakshya Singh Deo

Supreme Court Of India · AIR 1989 SC 162 : (1989) 1 CALLT 15 : (1988) 4 JT 214 : (1988) 2 SCALE 1163 : (1988) 4 SCC 619 : (1988) 3 SCR 333 Supp

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5(2)Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 17(3)
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