Supreme Court Of India Judgments

Supreme Court20 Sept 1988

C. Surekha Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 44 : (1988) 3 JT 694 : (1988) 2 SCALE 742 : (1988) 4 SCC 526 : (1988) 2 UJ 539

Constitution of India, 1950 — Article 32, 371D, 371D(10), 371D(2), 371D(3)

Supreme Court19 Sept 1988dismissed

Sardar Mohan Singh Ahluwalia (Dead) by Lrs. Vs Maitrai Park Co-operative Housing Society Ltd. and Another

Supreme Court Of India · AIR 1989 SC 86 : (1988) 90 BOMLR 475 : (1988) 4 JT 81 : (1988) 2 SCALE 821 : (1988) 4 SCC 416 : (1988) 3 SCR 32 Supp

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15AMaharashtra Co-operative Societies Act, 1960 — Section 91

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Supreme Court19 Sept 1988Disposed Of

DR.M. C. Bindal Vs R.C. Singh and others

Supreme Court Of India · AIR 1989 SC 134 : (1988) 4 JT 6 : (1988) 2 SCALE 1542 : (1989) 1 SCC 136 : (1988) 3 SCR 36 Supp

Constitution of India, 1950 — Article 320(3)

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Supreme Court19 Sept 1988Dismissed

A.V.R. and Co. and others Vs Fairfield Co-operative Housing Society Ltd. And others

Supreme Court Of India · AIR 1989 SC 81 : (1988) 90 BOMLR 512 : (1988) 3 JT 780 : (1988) 2 SCALE 813 : (1988) 4 SCC 408 : (1988) 3 SCR 84 Supp

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 28, 5(4A)Constitution of India, 1950 — Article 14, 19, 226, 227Gujarat Co-operative Societies Act, 1961 — Section 96(b)

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Supreme Court19 Sept 1988Dismissed

Hindustan Thompson Associates Ltd. Vs Mrs. Maya Inderson Israni and Others

Supreme Court Of India · AIR 1989 SC 87 : (1988) 90 BOMLR 518 : (1988) 3 JT 786 : (1988) 2 SCALE 820 : (1988) 4 SCC 745 : (1988) 3 SCR 29 Supp : (1988) 2 UJ 767

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A

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Supreme Court19 Sept 1988Dismissed

Bharat General and Textile Industries Ltd. and Others Vs State of Maharashtra and Others

Supreme Court Of India · (1988) 4 JT 204 : (1988) 2 SCALE 944 : (1989) 1 SCC 153 Supp : (1988) 3 SCR 72 Supp : (1989) 72 STC 354

Bombay Sales Tax Act, 1959 — Section 41Constitution of India, 1950 — Article 32

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Supreme Court19 Sept 1988

Navnit R. Kamani and Others Vs R.R. Kamani

Supreme Court Of India · AIR 1989 SC 9 : (1989) 66 CompCas 132 : (1988) 3 CompLJ 162 : (1988) 3 JT 700 : (1989) 1 LLJ 47 : (1987) 2 SCALE 1415 : (1988) 4 SCC 387 : (1988) 3 SCR 123 Supp : (1990) 3 UPLBEC 1456

Constitution of India, 1950 — Article 142, 31CSick Industrial Companies (Special Provisions) Act, 1985 — Section 18(2)

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Supreme Court19 Sept 1988Dismissed

SMT. Krishna Rajpal Bhatia and Others Vs Miss Leela H. Advani and Others

Supreme Court Of India · AIR 1989 SC 122 : (1988) 2 SCALE 1276 : (1989) 1 SCC 52 : (1988) 3 SCR 60 Supp

Civil Procedure Code, 1908 (CPC) — Section 60

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Supreme Court19 Sept 1988Dismissed

State of Kerala and Others Vs K.G. Madhavan Pillai and Others

Supreme Court Of India · AIR 1989 SC 49 : (1988) 4 JT 613 : (1989) 1 KLT 141 : (1988) 2 SCALE 1247 : (1988) 4 SCC 669 : (1988) 3 SCR 94 Supp

Kerala Education Act, 1958 — Section 3(5)Kerala Education Rules, 1959 — Rule 2

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Supreme Court19 Sept 1988Allowed

Hindustan Petroleum Corporation Ltd. and Another Vs Shyam Co-operative Housing Society and Others

Supreme Court Of India · AIR 1989 SC 295 : (1988) 90 BOMLR 477 : (1988) 3 JT 716 : (1988) 2 SCALE 804 : (1988) 4 SCC 747 : (1988) 3 SCR 44 Supp : (1989) 1 UJ 130

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 5(1)Companies Act, 1956 — Section 396(1), 396(2)ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 5

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Supreme Court16 Sept 1988Allowed

Hazrat Surat Shah Urdu Education Society Vs Abdul Saheb

Supreme Court Of India · (1988) 4 JT 232

Civil Procedure Code, 1908 (CPC) — Section 115

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Supreme Court16 Sept 1988dismissed

Jayanti Kumar Sinha (J.K. Sinha) Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 72 : (1988) 4 JT 77 : (1989) 1 LLJ 566 : (1988) 2 SCALE 800 : (1989) 1 SCC 1 Supp : (1988) 3 SCR 5 Supp

Central Civil Services Regulations — Article 459

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Supreme Court16 Sept 1988Disposed Of

Collector of Central Excise, Kanpur Vs Krishna Carbon Paper Co.

Supreme Court Of India · AIR 1988 SC 2223 : (1989) 20 ECR 273 : (1989) 1 SCC 150

Central Excises and Salt Act, 1944 — Section 11A, 35LPayment of Wages Act, 1936 — Section 2Uttar Pradesh Sales Tax Act, 1948 — Section 3A

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Supreme Court16 Sept 1988Allowed

Devi Krishan Goyal Vs District Inspector of Schools and Others

Supreme Court Of India · (1988) 4 JT 201

Constitution of India, 1950 — Article 226

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Supreme Court15 Sept 1988dismissed

Narne Tulaman Manufacturers Pvt. Ltd., Hyderabad Vs Collector of Central Excise, Hyderabad

Supreme Court Of India · AIR 1989 SC 79 : (1988) 18 ECC 165 : (1989) 20 ECR 129 : (1988) 38 ELT 566 : (1990) 183 ITR 577 : (1988) 4 JT 1 : (1988) 2 SCALE 1066 : (1989) 1 SCC 172 : (1988) 3 SCR 1 Supp : (1989) 73 STC 81

Central Excises and Salt Act, 1944 — Section 2, 35L

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Supreme Court14 Sept 1988allowed

Shiv Kumar Vs Jawahar Lal Verma and Others

Supreme Court Of India · AIR 1988 SC 2164 : (1988) 3 JT 680 : (1988) 2 SCALE 1085 : (1988) 4 SCC 763 : (1988) 2 SCR 1079 Supp

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39

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Supreme Court14 Sept 1988Dismissed

Mahalakshmi Oil Mills Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1989 SC 335 : (1989) 19 ECC 25 : (1988) 38 ELT 714 : (1988) 4 JT 161 : (1988) 2 SCALE 838 : (1989) 1 SCC 164 : (1988) 2 SCR 1088 Supp : (1988) 71 STC 285

Central Sales Tax Act, 1956 — Section 15, 2, 3

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Supreme Court14 Sept 1988Allowed

Jagannath Ramchandra Nunekar Vs Genu Govind Kadam and Others

Supreme Court Of India · AIR 1989 SC 475 : (1988) 3 JT 662 : (1988) 2 SCALE 679 : (1989) 1 SCC 55 Supp : (1988) 2 SCR 1063 Supp

Registration of Electors Rules, 1960 — Rule 18, 20, 21, 21A, 22Representation of the People Act, 1950 — Section 14, 15, 16, 17, 18Representation of the People Act, 1951 — Section 100(1), 116A, 33(5), 36, 36(2)

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Supreme Court13 Sept 1988Allowed

State Bank of Bikaner and Jaipur and others Vs Jag Mohan Lal

Supreme Court Of India · AIR 1989 SC 75 : (1988) 36 BLJR 758 : (1988) 3 JT 739 : (1989) 1 LLJ 157 : (1988) 2 SCALE 1081 : (1989) 1 SCC 221 Supp : (1988) 2 SCR 1026 Supp : (1989) 1 UJ 126

Constitution of India, 1950 — Article 14, 226State Bank of Bikaner and Jaipur (Officers) Service Regulations, 1979 — Regulation 19(1)

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Supreme Court13 Sept 1988Allowed

Calcutta Port Shramik Union Vs Calcutta River Transport Association and Others

Supreme Court Of India · AIR 1988 SC 2168 : (1989) 1 CALLT 39 : (1988) 3 JT 670 : (1989) LabIC 1215 : (1989) 1 LLJ 223 : (1988) 2 SCALE 955 : (1988) 2 SCR 1034 Supp : (1989) 1 SLJ 77

Constitution of India, 1950 — Article 136Dock Workers (Regulation of Employment) Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 10(1)

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