COURT ARCHIVE

Supreme Court Of India judgments, 1988

527 judgments · page 9 of 27

Supreme Court30 Aug 1988allowed

Municipal Corporation of Greater Bombay and Others Vs Mrs. Kalpana Sadhu Kamble and Others

Supreme Court Of India · AIR 1988 SC 2115 : (1988) 36 BLJR 661 : (1988) 90 BOMLR 588 : (1988) 3 JT 610 : (1989) LabIC 35 : (1989) 2 LLJ 1 : (1988) 2 SCALE 546 : (1988) 2 SCR 679 Supp : (1989) 1 SLJ 160 : (1989) 1 UJ 65

Bombay Municipal Corporation Act, 1988 — Section 80A

Read judgment

Supreme Court30 Aug 1988Disposed Of

Vijay Kumar, I.A.S. Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1988 SC 2060 : (1988) 36 BLJR 659 : (1988) 3 JT 630 : (1989) LabIC 45 : (1988) 2 SCALE 544 : (1988) 2 UJ 469

Read judgment

Supreme Court30 Aug 1988ALLOWED

SMT. Anguri and Others Vs Jiwan Dass and Another

Supreme Court Of India · AIR 1988 SC 2024 : (1988) 3 JT 528 : (1989) RD 17 : (1988) 2 SCALE 560 : (1988) 4 SCC 189 : (1988) 2 SCR 736 Supp : (1988) 2 UJ 735

Constitution of India, 1950 — Article 136Easements Act, 1882 — Section 23

Read judgment

Supreme Court30 Aug 1988Allowed

Mrs. Annupam Pruthi and Others Vs Rajen Bal and Others

Supreme Court Of India · AIR 1988 SC 2041 : (1988) 3 JT 505 : (1988) 2 SCALE 564 : (1989) 1 SCC 147 : (1988) 2 UJ 414

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5

Read judgment

Supreme Court30 Aug 1988

Commissioner of Sales Tax, U.P. Vs M/s. Rai Bharat Das and Bros.

Supreme Court Of India · AIR 1989 SC 315 : (1988) 4 JT 3 : (1988) 2 SCALE 1073 : (1989) 1 SCC 143 : (1988) 2 SCR 685 Supp : (1988) 71 STC 277

Central Sales Tax Act, 1956 — Section 2

Read judgment

Supreme Court29 Aug 1988allowed

P and T Scheduled Caste/Tribe Employees'' Welfare Association (Regd.) and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 139 : (1988) 3 JT 486 : (1989) LabIC 1045 : (1989) 1 LLJ 76 : (1988) 2 SCALE 662 : (1988) 4 SCC 147 : (1988) 2 SCR 623 Supp : (1988) 2 UJ 727

Constitution of India, 1950 — Article 14, 15, 16(4), 29, 32

Read judgment

Supreme Court29 Aug 1988dismissed

Sheela Barse Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 2211 : (1988) 3 JT 765 : (1988) 2 SCALE 447 : (1988) 4 SCC 226 : (1988) 2 SCR 643 Supp

Read judgment

Supreme Court29 Aug 1988Dismissed

Aditya Mills Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 1988 SC 2237 : (1989) 19 ECC 43 : (1988) 19 ECR 292 : (1988) 37 ELT 471 : (1988) 4 JT 151 : (1988) 2 SCALE 1068 : (1988) 4 SCC 315 : (1988) 2 SCR 668 Supp : (1989) 73 STC 195

Central Excises and Salt Act, 1944 — Section 35

Read judgment

Supreme Court29 Aug 1988Dismissed

Ajay Canu Vs Union of India (UOI) and Others

Supreme Court Of India · (1988) 2 ACC 554 : (1989) ACJ 1 : AIR 1988 SC 2027 : (1988) 1 CompCas 521 : (1988) 3 JT 523 : (1988) 2 SCALE 556 : (1988) 4 SCC 156 : (1988) 2 SCR 632 Supp : (1988) 2 UJ 672

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 498AConstitution of India, 1950 — Article 19(1), 19(5), 21Hyderabad City Police Act, 1348 — Section 21(1)

Read judgment

Supreme Court29 Aug 1988Dismissed

Suresh Ragho Desai and Another Vs Vijaya Vinayak Ghag and Another

Supreme Court Of India · AIR 1988 SC 2026 : (1989) 1 ARBLR 33 : (1988) 3 JT 622 : (1988) 2 SCALE 549 : (1988) 4 SCC 591 : (1988) 2 SCR 641 Supp : (1988) 2 UJ 622

Constitution of India, 1950 — Article 136

Read judgment

Supreme Court29 Aug 1988Allowed

Secretary to Government, Transport Deptt., Madras Vs Munuswamy Mudaliar and Another

Supreme Court Of India · AIR 1988 SC 2232 : (1989) 1 ARBLR 50 : (1988) 4 JT 730 : (1988) 2 SCALE 1070 : (1988) 2 SCR 673 Supp : (1989) 1 UJ 217

Arbitration Act, 1940 — Section 5

Read judgment

Supreme Court26 Aug 1988allowed

State of U.P. Vs Anil Singh

Supreme Court Of India · (1988) 12 ACR 621 : AIR 1988 SC 1998 : (1989) CriLJ 88 : (1988) 3 Crimes 367 : (1988) 3 JT 491 : (1988) 2 SCALE 436 : (1988) 2 SCR 611 Supp

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 82, 83

Read judgment

Supreme Court26 Aug 1988Allowed

Kanpur Suraksha Karamchari Union (Regd.) Vs Union of India (UOI) and Others R.N. Sharma and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1988 SC 1965 : (1988) 3 JT 461 : (1989) 1 LLJ 26 : (1988) 2 SCALE 431 : (1988) 4 SCC 478 : (1988) 2 SCR 590 Supp : (1989) 1 SLJ 40 : (1988) 2 UJ 667

Factories Act, 1948 — Section 2, 46, 7Uttar Pradesh Factories Rules, 1950 — Rule 68

Read judgment

Supreme Court26 Aug 1988Dismissed

Commissioner, Sales Tax, U.P., Lucknow Vs Anoop Wines, Khuldabad, Allahabad

Supreme Court Of India · AIR 1988 SC 2042 : (1988) 3 JT 631 : (1988) 2 SCALE 550 : (1988) 2 SCR 599 Supp : (1988) 71 STC 262

Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1), 8A(1)

Read judgment

Supreme Court26 Aug 1988Allowed

Y.K. Mehta and Others Vs Union of India (UOI) and Another A. Kamal Batcha and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1988 SC 1970 : (1988) 3 JT 466 : (1989) LabIC 189 : (1989) 1 LLJ 255 : (1988) 2 SCALE 444 : (1988) 2 SCR 604 Supp : (1989) 1 SLJ 97 : (1988) 2 UJ 663

Constitution of India, 1950 — Article 14, 16, 16(1), 311, 37

Read judgment

Supreme Court25 Aug 1988Allowed

Jhummamal alias Devandas Vs State of Madhya Pradesh and Others

Supreme Court Of India · (1988) 12 ACR 573 : AIR 1988 SC 1973 : (1988) 36 BLJR 674 : (1989) CriLJ 82 : (1988) 3 Crimes 288 : (1988) 3 JT 479 : (1989) MPLJ 166 : (1988) 2 SCALE 582 : (1988) 4 SCC 452 : (1988) 2 SCR 584 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(6), 482Penal Code, 1860 (IPC) — Section 380, 454

Read judgment

Supreme Court25 Aug 1988Dismissed

State of Orissa and Others Vs Lall Brothers

Supreme Court Of India · AIR 1988 SC 2018 : (1989) 1 ARBLR 37 : (1989) 67 CLT 1 : (1988) 3 JT 552 : (1988) 2 SCALE 542 : (1988) 4 SCC 153 : (1988) 2 SCR 579 Supp : (1988) 2 UJ 652

Arbitration Act, 1940 — Section 30, 35

Read judgment

Supreme Court25 Aug 1988Allowed

Jhunamal Vs State of M.P. and Others

Supreme Court Of India · (1988) JLJ 584

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(6), 452Penal Code, 1860 (IPC) — Section 390, 454

Read judgment

Supreme Court25 Aug 1988Allowed

Commissioner of Sales Tax Vs Prabhudayal Prem Narain

Supreme Court Of India · AIR 1988 SC 1775

Uttar Pradesh Sales Tax Act, 1948 — Section 30(2), 3D, 3D(2), 3D(7)Uttar Pradesh Sales Tax Rules, 1948 — Rule 12B

Read judgment

Supreme Court25 Aug 1988Disposed Of

Hari Kishan Vs Sukhbir Singh and Others

Supreme Court Of India · AIR 1988 SC 2127 : (1989) CriLJ 116 : (1989) 3 Crimes 541 : (1988) 3 JT 711 : (1988) 2 RCR(Criminal) 394 : (1988) 2 SCALE 426 : (1988) 4 SCC 551 : (1988) 2 SCR 571 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 360Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 325

Read judgment