COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,300 of 2,992

Supreme Court27 Sept 1988allowed

State of U.P. and Others Vs J.P. Chaurasia and Others

Supreme Court Of India · (1989) 58 FLR 381 : (1988) 4 JT 53 : (1989) LabIC 1146 : (1989) 1 LLJ 309(1) : (1988) 2 SCALE 827 : (1989) 1 SCC 121 : (1988) 3 SCR 288 Supp

Constitution of India, 1950 — Article 14, 39

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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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Supreme Court27 Sept 1988Dismissed

Ikramuddin Ahmed Borah Vs Superintendent of Police, Darrang and Others

Supreme Court Of India · AIR 1988 SC 2245 : (1988) 3 JT 814 : (1989) LabIC 1224 : (1988) 2 SCALE 1502 : (1988) 3 SCR 323 Supp

Constitution of India, 1950 — Article 226, 311, 311(1), 311(2), 311(3)

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Supreme Court26 Sept 1988Disposed Of

Y. Mangapati Rao Vs The State of Andhra Pradesh

Supreme Court Of India · (1989) PLJR 16

Penal Code, 1860 (IPC) — Section 420Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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Supreme Court26 Sept 1988Disposed Of

Roop Chand Adlakha and Others Vs Delhi Development Authority and Others

Supreme Court Of India · AIR 1989 SC 307 : (1989) 58 FLR 549 : (1988) 4 JT 114 : (1989) LabIC 1268 : (1988) 2 SCALE 897 : (1989) 1 SCC 116 Supp : (1988) 3 SCR 253 Supp

Constitution of India, 1950 — Article 14, 16

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Supreme Court26 Sept 1988dismissed

Jugal Kishore Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1989 SC 159 : (1988) 90 BOMLR 591 : (1988) 4 JT 109 : (1989) MhLj 1008 : (1988) 2 SCALE 1076 : (1989) 1 SCC 589 Supp : (1988) 3 SCR 270 Supp

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 4

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Supreme Court26 Sept 1988Dismissed

Madhu Gopal Vs VI Additional District Judge and Others

Supreme Court Of India · AIR 1989 SC 155 : (1988) 4 JT 106 : (1988) 2 SCALE 1273 : (1988) 4 SCC 644 : (1988) 3 SCR 276 Supp

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5)

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Supreme Court23 Sept 1988Dismissed

K. Achyuta Bhat Vs Veeramaneni Manga Devi and Another

Supreme Court Of India · AIR 1989 SC 93 : (1988) 2 SCALE 1590 : (1989) 1 SCC 9 : (1988) 3 SCR 200 Supp

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Supreme Court23 Sept 1988Disposed Of

Reliance Petrochemicals Ltd. Vs Proprietors of Indian Express Newspapers, Bombay Pvt. Ltd. and Others

Supreme Court Of India · AIR 1989 SC 190 : (1988) 90 BOMLR 459 : (1989) 66 CompCas 577 : (1988) 3 CompLJ 179 : (1988) 3 JT 749 : (1988) 2 SCALE 748 : (1988) 4 SCC 592 : (1988) 3 SCR 212 Supp

Constitution of India, 1950 — Article 10, 10(2), 139, 19, 19(1)

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Supreme Court23 Sept 1988dismissed

Subhash Kumar Lata Vs R.C. Chhiba and Another

Supreme Court Of India · AIR 1989 SC 458 : (1988) 4 JT 65 : (1988) 2 SCALE 790 : (1988) 4 SCC 709 : (1988) 3 SCR 241 Supp

Delhi Rent Control Act, 1958 — Section 21Transfer of Property Act, 1882 — Section 111

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Supreme Court23 Sept 1988dismissed

Dhirendra Kumar Garg and Others Vs Sughandhi Bain Jain and Others

Supreme Court Of India · AIR 1989 SC 147 : (1989) JLJ 103 : (1988) 3 JT 778 : (1988) MPJR 75 : (1988) RD 391 : (1988) 2 SCALE 1539 : (1989) 1 SCC 85 : (1988) 3 SCR 196 Supp

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7

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Supreme Court22 Sept 1988Disposed Of

Union of India (UOI) and Others Vs Somasundaram Viswanath and Others

Supreme Court Of India · AIR 1988 SC 2255 : (1988) 3 JT 724 : (1989) LabIC 1228 : (1988) 1 MPJR 68 : (1988) 2 SCALE 823 : (1989) 1 SCC 175 : (1988) 3 SCR 146 Supp

Constitution of India, 1950 — Article 162, 309, 73

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Supreme Court22 Sept 1988dismissed

P.M. Ashwathanarayana Setty and Others Vs State of Karnataka and Others

Supreme Court Of India · AIR 1989 SC 100 : (1988) 4 JT 640 : (1988) 2 SCALE 844 : (1989) 1 SCC 696 Supp : (1988) 3 SCR 155 Supp

Constitution of India, 1950 — Article 14

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Supreme Court22 Sept 1988Disposed Of

N.M. Ponniah Nadar Vs Kamalakshmi Ammal

Supreme Court Of India · AIR 1989 SC 467 : (1988) 4 JT 168 : (1988) 2 SCALE 1195 : (1989) 1 SCC 64 : (1988) 2 UJ 546

Madras City Tenants Protection Act, 1922 — Section 12, 9, 9(1)

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Supreme Court21 Sept 1988dismissed

State of Punjab Vs Gurmail Singh

Supreme Court Of India · (1989) 20 ECR 313 : (1989) 1 JT 1 : (1990) SCC 67 Supp : (1990) 1 SCC 67 Supp

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Supreme Court21 Sept 1988dismissed

Sube Singh and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 1988 SC 2235 : (1989) CriLJ 297 : (1988) 3 Crimes 500 : (1988) 3 JT 729 : (1988) 2 SCALE 797 : (1989) 1 SCC 235 : (1988) 3 SCR 141 Supp : (1989) 1 UJ 195

Constitution of India, 1950 — Article 32Penal Code, 1860 (IPC) — Section 302Punjab Borstal Act, 1926 — Section 2(4), 5

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Supreme Court21 Sept 1988Dismissed