COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,299 of 2,992

Supreme Court11 Oct 1988Dismissed

Maharashtra State Co-op. Cotton Growers'' Marketing Federation Ltd. Vs Shripati Pandurang Khade and Others

Supreme Court Of India · AIR 1989 SC 485 : (1988) 90 BOMLR 525 : (1989) LabIC 1040 : (1989) 1 LLJ 57 : (1989) MhLj 264 : (1988) 2 SCALE 1005 : (1989) 1 SCC 226 Supp : (1988) 3 SCR 472 Supp

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 43, 5

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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 Court07 Oct 1988Dismissed

Umesh Chandra Gupta and Others Vs Oil and Natural Gas Commission and Others

Supreme Court Of India · AIR 1989 SC 29 : (1989) 59 FLR 318 : (1988) 4 JT 64 : (1989) 1 LLJ 74 : (1988) 2 SCALE 997 : (1989) 1 SCC 584 Supp : (1990) 3 SLJ 28 : (1989) 1 UJ 242

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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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Supreme Court05 Oct 1988Dismissed

Girja Shankar Tiwari and Others Vs Hirday Ranjan Chakraborty and Another

Supreme Court Of India · AIR 1989 SC 151 : (1988) 4 JT 147 : (1988) 2 SCALE 1511 : (1988) 4 SCC 758 : (1988) 3 SCR 426 Supp : (1989) 1 UJ 271

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12

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Supreme Court05 Oct 1988Disposed Of

Firm Sagarmal Vishnu Bhagwan Vs Gauri Shankar and Others

Supreme Court Of India · (1988) 4 JT 37 : (1988) 2 SCALE 874 : (1988) 4 SCC 719 : (1988) 3 SCR 416 Supp : (1989) 1 UJ 49 : (1988) 2 WLN 339

Civil Procedure Code, 1908 (CPC) — Section 100, 115

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Supreme Court05 Oct 1988Allowed

Sh. Om Pal Vs Sh. Anand Swarup (Dead by L. Rs.)

Supreme Court Of India · (1988) 10 SC CK 0007

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)Madras Buildings (Lease and Rent Control) Act, 1946 — Section 7

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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

All India Sainik Schools Employees'' Association Vs Defence Minister-cum-Chairman Board of Governors and Others

Supreme Court Of India · (1988) 4 JT 22 : (1989) 1 LLJ 263 : (1988) 2 SCALE 868 : (1989) 1 SCC 205 Supp : (1988) 3 SCR 398 Supp : (1989) 1 UJ 288

Constitution of India, 1950 — Article 12, 14, 226, 309, 310

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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 Court30 Sept 1988Dismissed

Member-secretary, Andhra Pradesh State Board for Prevention and Control of Water Pollution Vs Andhra Pradesh Rayons Ltd. and Others

Supreme Court Of India · AIR 1989 SC 611 : (1988) 4 JT 154 : (1988) 2 KLT 903 : (1988) 2 SCALE 1181 : (1989) 1 SCC 44 : (1988) 3 SCR 380 Supp

Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 5

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Supreme Court29 Sept 1988Disposed Of

Niadar and Another Vs Delhi Administration and Another

Supreme Court Of India · (1992) 4 SCC 112

Penal Code, 1860 (IPC) — Section 302

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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 Court29 Sept 1988Disposed Of

An Advocate Vs Bar Council of India and Another

Supreme Court Of India · AIR 1989 SC 245 : (1988) 4 JT 376 : (1988) 2 SCALE 1362 : (1989) 2 SCC 25 Supp : (1988) 3 SCR 361 Supp

Supreme Court Rules, 1966 — Order 4 Rule 30

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Supreme Court28 Sept 1988dismissed

Nishan Developers and Properties Ltd. Vs Commissioner, Sanchaita Investments

Supreme Court Of India · (1988) 3 JT 820 : (1988) 2 SCALE 1031 : (1989) 1 SCC 593 Supp : (1988) 2 UJ 543

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Supreme Court28 Sept 1988dismissed

Fasih Chaudhary Vs Director General, Doordarshan and Others

Supreme Court Of India · AIR 1989 SC 157 : (1988) 4 JT 50 : (1988) 2 SCALE 1079 : (1989) 1 SCC 89 : (1988) 3 SCR 282 Supp

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Supreme Court27 Sept 1988allowed

Ranjana Kaushik Dr. (Mrs.) Vs State of M.P. and Others

Supreme Court Of India · (1988) JLJ 719

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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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