COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,297 of 2,992

Supreme Court08 Nov 1988Disposed Of

Raghunath Thakur Vs State of Bihar and Others

Supreme Court Of India · AIR 1989 SC 620 : (1989) 37 BLJR 529 : (1988) 4 JT 728 : (1989) PLJR 17 : (1988) 2 SCALE 1326 : (1989) 1 SCC 229 : (1988) 3 SCR 867 Supp : (1989) 1 UJ 6

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Supreme Court07 Nov 1988Disposed Of

Kallu and Others Vs State of U.P.

Supreme Court Of India · (1989) 1 AWC 65

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Supreme Court04 Nov 1988Disposed Of

Rana Randhir Singh and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1989 SC 218 : (1989) 58 FLR 368 : (1988) 4 JT 449 : (1988) 2 SCALE 1215 : (1989) 1 SCC 615 Supp : (1990) 3 SLJ 42 : (1989) 1 UJ 258

Constitution of India, 1950 — Article 32Uttar Pradesh Police Service Rules, 1942 — Rule 21

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Supreme Court04 Nov 1988Dismissed

Pomal Kanji Govindji and Others Vs Vrajlal Karsandas Purohit and Others

Supreme Court Of India · AIR 1989 SC 436 : (1989) 1 GLR 418 : (1988) 4 JT 307 : (1988) 2 SCALE 1287 : (1989) 1 SCC 458 : (1988) 3 SCR 826 Supp

Transfer of Property Act, 1882 — Section 111, 60, 76

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Supreme Court04 Nov 1988allowed

Nek Shyam Shamsheri and Another Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1989 SC 214 : (1988) 4 JT 286 : (1989) LabIC 1324 : (1988) 2 SCALE 1220 : (1989) 3 SCC 458 : (1989) 1 UJ 283

Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 27, 27

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Supreme Court04 Nov 1988Allowed

Ujagar Prints Vs Union of India (UOI) and Others etc. etc. Kwality Silk Mills and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 516 : (1989) 3 SCC 488

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3, 3(1), 3(3)Central Excise and Salt and Additional Duties of Excise (Amendment) Act, 1980 — Section 2, 3, 4, 5(1), 5(2)Central Excise Rules, 1

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Supreme Court03 Nov 1988Dismissed

Subedar Tewari Vs State of U.P. and Others State of U.P. and Others Vs Dr. Narendra Nath Tewari and Another

Supreme Court Of India · AIR 1989 SC 733 : (1989) CriLJ 923 : (1989) 2 Crimes 724 : (1988) 4 JT 387 : (1988) 2 SCALE 1341 : (1989) 1 SCC 91 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Penal Code, 1860 (IPC) — Section 302, 34

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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 Court02 Nov 1988Allowed

Mallela Seetharmaiah and Another Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1989 SC 421 : (1989) CriLJ 968 : (1988) 4 JT 261 : (1988) 2 SCALE 1109 : (1989) 1 SCC 74 Supp : (1989) 1 UJ 190

Penal Code, 1860 (IPC) — Section 182, 201, 302, 34, 404

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Supreme Court02 Nov 1988Dismissed

Lord Jagannath through Jagannath Singri Narasingh Das Mahapatra Sridhar Panda and Others Vs State of Orissa and Others

Supreme Court Of India · AIR 1989 SC 464 : (1989) 67 CLT 360 : (1988) 4 JT 296 : (1988) 2 SCALE 1191 : (1989) 1 SCC 553 Supp : (1988) 3 SCR 732 Supp

General Clauses Act, 1897 — Section 6Orissa Estates Abolition Act, 1951 — Section 13G, 13I, 13K, 2, 3Orissa General Clauses Act, 1937 — Section 5

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Supreme Court01 Nov 1988Dismissed

Ammal Chandra Dutt Vs Second Additional District Judge and Others

Supreme Court Of India · AIR 1989 SC 255 : AIR 1989 SC 225 : (1988) 4 JT 291 : (1988) 2 SCALE 1450 : (1989) 1 SCC 1 : (1988) 3 SCR 722 Supp : (1989) 1 UJ 244

Constitution of India, 1950 — Article 226

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Supreme Court31 Oct 1988Allowed

S.L. Kaul and Others Vs Secretary to Government of India, Ministry of Information and Broadcasting, New Delhi and Others

Supreme Court Of India · AIR 1989 SC 1688 : (1988) 4 JT 360 : (1989) 1 LLJ 167 : (1989) 1 SCC 147 Supp : (1989) 1 UJ 237

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Supreme Court31 Oct 1988Dismissed

Vahula Bhushan alias Vahuna Krishnan Vs State of Tamil Nadu

Supreme Court Of India · AIR 1989 SC 236 : (1989) 1 Crimes 183 : (1988) 4 JT 298 : (1988) 2 SCALE 1415 : (1989) 1 SCC 232 Supp

Penal Code, 1860 (IPC) — Section 302

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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 Court31 Oct 1988Dismissed

SMT. Saiyada Mossarrat Vs Hindustan Steel Ltd., Bhilai Steel Plant, Bhilai (M.P.) and Others

Supreme Court Of India · AIR 1989 SC 406 : (1988) 4 JT 243 : (1988) 2 SCALE 1208 : (1989) 1 SCC 272 : (1988) 3 SCR 690 Supp : (1989) 1 UJ 20

Constitution of India, 1950 — Article 246(1), 32

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Supreme Court31 Oct 1988Disposed Of

S.S. Karmalkar and Others Vs Ibrahim Husseni Tamboli and Others

Supreme Court Of India · AIR 1989 SC 430 : (1989) 91 BOMLR 41 : (1988) 2 SCALE 1516 : (1989) 1 SCC 219 : (1988) 3 SCR 712 Supp

Constitution of India, 1950 — Article 14, 16, 309

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Supreme Court30 Oct 1988dismissed

Nihal Singh and Others Vs VI Addl. District and Sessions Judge and Others

Supreme Court Of India · (1989) 1 AWC 301

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