COURT ARCHIVE

Supreme Court Of India judgments, 1988

527 judgments · page 8 of 27

Supreme Court12 Sept 1988Allowed

Dr Baliram Waman Hiray Vs Justice B. Lentin and Others

Supreme Court Of India · AIR 1988 SC 2267 : (1988) 90 BOMLR 434 : (1988) 3 Crimes 655 : (1989) 176 ITR 1 : (1988) 4 JT 265 : (1988) 2 SCALE 688 : (1988) 4 SCC 419 : (1988) 2 SCR 942 Supp : (1989) 72 STC 384

Commissions of Inquiry Act, 1952 — Section 3, 3(1), 4, 5(4), 5(5)Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(2), 195(3), 346

Supreme Court12 Sept 1988Allowed

State of West Bengal and Another Vs Laisal Haque and Others Etc.

Supreme Court Of India · AIR 1989 SC 129 : (1989) 1 CALLT 1 : (1989) CriLJ 865 : (1988) 4 JT 32 : (1988) 2 SCALE 1090 : (1989) 3 SCC 166 : (1988) 2 SCR 870 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 215, 221Penal Code, 1860 (IPC) — Section 143, 145, 147, 148, 149

Supreme Court12 Sept 1988Dismissed

Calcutta Youth Front and Another Vs State of West Bengal and Others

Supreme Court Of India · (1988) 2 CALLT 19 : (1988) 3 JT 633 : (1988) 2 SCALE 594 : (1989) 1 SCC 8 Supp : (1988) 2 SCR 1017 Supp : (1988) 2 UJ 751

Contempt of Courts Act, 1971 — Section 2

Supreme Court09 Sept 1988Allowed

U.P. Bhoodan Yagna Samiti, U.P. Vs Braj Kishore and Others

Supreme Court Of India · AIR 1988 SC 2239 : (1988) 3 JT 640 : (1988) RD 363 : (1988) 2 SCALE 571 : (1988) 4 SCC 274 : (1988) 2 SCR 859 Supp : (1988) 2 UJ 744

Uttar Pradesh Bhoodan Yagna Act, 1952 — Section 14, 15

Supreme Court08 Sept 1988Allowed

K. Krishna Reddy and Others Vs Special Deputy Collector, Land Acquisition Unit II, Lmd Karimnagar, Andhra Pradesh Special Deputy Collector, Land Acquisition Unit II, Lmd Karimnagar, Andhra Pradesh Vs K. Krishna

Supreme Court Of India · AIR 1988 SC 2123 : (1988) 3 JT 590 : (1988) 2 SCALE 577 : (1988) 4 SCC 163 : (1988) 2 SCR 853 Supp : (1989) 1 UJ 59

Land Acquisition Act, 1894 — Section 18, 4

Supreme Court07 Sept 1988allowed

State of Maharashtra and Another Vs Sushila Mafatlal Shah and Others

Supreme Court Of India · AIR 1988 SC 2090 : (1988) 90 BOMLR 419 : (1989) CriLJ 99 : (1988) 18 ECC 322 : (1989) 39 ELT 333 : (1988) 3 JT 646 : (1988) 2 SCALE 774 : (1988) 4 SCC 490 : (1988) 2 SCR 827 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 2, 3, 3(1), 8Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21

Supreme Court06 Sept 1988Disposed Of

Hans Raj Vs M/s Raj Iron Store

Supreme Court Of India · (1988) 09 SC CK 0065

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 2

Supreme Court06 Sept 1988Allowed

Kusheshwar Dubey Vs Bharat Coking Coal Ltd. and Others

Supreme Court Of India · AIR 1988 SC 2118 : (1988) 36 BLJR 755 : (1988) 3 JT 576 : (1988) 2 LLJ 470 : (1988) 2 SCALE 641 : (1988) 4 SCC 319 : (1988) 2 SCR 821 Supp : (1989) 1 UJ 17

Supreme Court05 Sept 1988Disposed Of

Pushpa Singh Vs Inderjit Singh

Supreme Court Of India · (1989) 1 JT 43 : (1990) SCC 53 Supp : (1990) 1 SCC 53 Supp

Hindu Minority and Guardianship Act, 1956 — Section 6

Supreme Court05 Sept 1988Dismissed

Commissioner of Income Tax, Bombay Vs Italindia Cotton Co. (P) Ltd.

Supreme Court Of India · AIR 1988 SC 2057(1) : AIR 1988 SC 2057 : (1988) 3 CompLJ 174 : (1988) 72 CTR 217 : (1988) 174 ITR 160 : (1988) 3 JT 566 : (1988) 2 SCALE 654 : (1988) 4 SCC 221(1) : (1988) 4 SCC 221 : (1988) 2 SCR 814 Supp

Income Tax Act, 1961 — Section 70, 71, 72, 79

Supreme Court05 Sept 1988Disposed Of

P. Ganeshwar Rao and Others Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1988 SC 2068 : (1988) 3 JT 570 : (1989) LabIC 46 : (1988) 2 SCALE 588 : (1988) 2 SCR 805 Supp : (1988) 2 UJ 697

Constitution Of India, 1950 — Article 136, 309Andhra Pradesh State And Subordinate Services Rules, 1962 — Rule 6, 6, 8(a)(i), 10(a)(i)(1), 29(b), 44Hindu Succession Act, 1956 — Section 8

Supreme Court01 Sept 1988Allowed

State of Punjab Vs Amarjit Singh

Supreme Court Of India · (1988) 12 ACR 628 : AIR 1988 SC 2013 : (1988) 36 BLJR 664 : (1989) CriLJ 95 : (1988) 3 Crimes 295 : (1988) 3 JT 537 : (1988) 2 SCALE 733

Penal Code, 1860 (IPC) — Section 302, 307

Supreme Court01 Sept 1988Allowed

Chief Engineer and Secretary, Engineering Department, for and on Behalf of Chandigarh Vs K.S. Brar and another Puranjit Singh Vs Union Territory, Chandigarh Administration, Chandigarh and others

Supreme Court Of India · AIR 1988 SC 2106 : (1988) 3 JT 581 : (1989) LabIC 29 : (1989) 2 LLJ 336 : (1988) 2 SCALE 766 : (1988) 2 SCR 797 Supp : (1989) 1 SLJ 87 : (1988) 2 UJ 756

Punjab Service of Engineers (Class II) Public Works Department (Buildings and Roads Branch) Rules, 1965 — Rule 10, 12(5)

Supreme Court31 Aug 1988allowed

Shanti Devi Vs Bimla Devi

Supreme Court Of India · AIR 1988 SC 2141 : (1988) 3 JT 613 : (1988) 2 SCALE 714 : (1988) 2 UJ 676

Punjab Pre-emption Act, 1913 — Section 15

Supreme Court31 Aug 1988dismissed

Charan Singh Vs Birla Textiles and Another

Supreme Court Of India · AIR 1988 SC 2022 : (1988) 3 JT 579 : (1989) LabIC 27 : (1989) 1 LLJ 250 : (1988) PLJR 101 : (1988) 2 SCALE 580 : (1988) 4 SCC 212 : (1988) 2 SCR 742 Supp : (1989) 1 SLJ 46 : (1988) 2 UJ 655

Civil Procedure Code, 1908 (CPC) — Section 34Payment of Gratuity Act, 1972 — Section 7, 8

Supreme Court31 Aug 1988Allowed

Mohd. Akhtar Hussain alias Ibrahim Ahmed Bhatti Vs Assistant Collector of Customs (Prevention), Ahmedabad and another

Supreme Court Of India · (1988) 12 ACR 687 : AIR 1988 SC 2143 : (1989) CriLJ 283 : (1988) 3 Crimes 291 : (1988) 18 ECC 341 : (1988) 18 ECR 545 : (1988) 37 ELT 163 : (1988) 2 GLR 1436 : (1988) 3 JT 586 : (1988) 2 SCALE 552 : (1988) 4 SCC 183 : (1988) 2 SCR 747 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 427, 427(1), 428Penal Code, 1860 (IPC) — Section 120B

Supreme Court31 Aug 1988Dismissed

Larsen and Toubro Ltd., Club House Road, Madras Vs Trustees of Dharmamurthy Rao Bahadur Calavala Cunnan, Chetty''s Charities by its Trustees

Supreme Court Of India · (1988) 3 JT 684 : (1988) 2 LW 380 : (1988) 2 SCALE 605 : (1988) 4 SCC 260 : (1988) 2 SCR 755 Supp : (1988) 2 UJ 702

Madras City Tenants Protection Act, 1922 — Section 2(2), 3, 9(1)

Supreme Court31 Aug 1988Disposed Of

V.K. Thomas and Others Vs Industrial Tribunal and Others

Supreme Court Of India · (1989) 58 FLR 141 : (1989) 1 JT 18 : (1994) 3 LLJ 253

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(4)

Supreme Court31 Aug 1988Dismissed

S.B. Mathur and Others Vs Chief Justice of Delhi High Court and Others

Supreme Court Of India · AIR 1988 SC 2073 : (1988) 3 JT 507 : (1988) 2 SCALE 615 : (1989) 1 SCC 34 Supp : (1988) 2 SCR 772 Supp : (1989) 1 UJ 82

Constitution of India, 1950 — Article 14, 16, 229Delhi High Court Establishment (Appointment and Conditions of Services) Rules, 1972 — Rule 7Delhi High Court Staff (Seniority) Rules, 1971 — Rule 2, 3, 5

Supreme Court30 Aug 1988Disposed Of

Rural Litigation and Entitlement Kendra Vs State of U. P.

Supreme Court Of India · AIR 1988 SC 2187 : (1989) 1 CompLJ 105 : (1988) 3 JT 787 : (1988) 2 SCALE 1574 : (1989) 1 SCC 504 Supp : (1988) 2 SCR 690 Supp : (1988) 2 UJ 680

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 32, 48A, 51AForest (Conservation) Act, 1980 — Section 2