Supreme Court Of India Judgments

Supreme Court13 Sept 1988Dismissed

Bharat Singh and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 1988 SC 2181 : (1988) 4 JT 91 : (1988) 2 SCALE 890 : (1988) 4 SCC 534 : (1988) 2 SCR 1050 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Land Acquisition Act, 1894 — Section 18, 3, 4, 4(1)

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Supreme Court12 Sept 1988allowed

Municipal Corporation of Delhi Vs Gurnam Kaur

Supreme Court Of India · AIR 1989 SC 38 : (1989) 1 BLJR 21(1) : (1988) 4 JT 11 : (1988) 2 SCALE 1155 : (1989) 1 SCC 101 : (1988) 2 SCR 929 Supp : (1988) 2 UJ 713

Constitution of India, 1950 — Article 38(2)Delhi Municipal Corporation Act, 1957 — Section 320, 322, 430

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Supreme Court12 Sept 1988Dismissed

Ram Narain Gupta Vs Rameshwari Gupta

Supreme Court Of India · AIR 1988 SC 2260 : (1988) 3 JT 621 : (1988) 2 SCALE 670 : (1988) 4 SCC 247 : (1988) 2 SCR 913 Supp : (1989) 1 UJ 174

Hindu Marriage Act, 1955 — Section 13(1)

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Supreme Court12 Sept 1988Allowed

State of West Bengal and Another Vs Laisal Haque and Others

Supreme Court Of India · AIR 1989 SC 129 : (1989) 1 CALLT 1 : (1989) CriLJ 865 : (1988) 4 JT 32 : (1988) 2 SCALE 1090 : (1989) 3 SCC 166 : (1988) 2 SCR 870 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 215, 218, 221, 374(2), 386Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 300

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Supreme Court12 Sept 1988Dismissed

Jiyajeerao Cotton Mills Ltd. and Another Vs Madhya Pradesh Electricity Board and Another

Supreme Court Of India · AIR 1989 SC 788 : (1988) 3 CompLJ 197 : (1988) 4 JT 737 : (1988) 2 SCALE 1039 : (1989) 2 SCC 52 Supp : (1988) 2 SCR 978 Supp

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 42, 49, 78A, 79Electricity Act, 1910 — Section 22B, 28, 34, 39, 40

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Supreme Court12 Sept 1988Dismissed

Sirsilk Ltd. Vs Textiles Committee and Others Century Spinning and Manufacturing Co.Ltd. Vs Textiles Committee and Others

Supreme Court Of India · AIR 1989 SC 317 : (1988) 4 JT 92 : (1988) 2 SCALE 975 : (1989) 1 SCC 168 Supp : (1988) 2 SCR 880 Supp

Constitution of India, 1950 — Article 265Textiles Committee Act, 1963 — Section 11, 12(1), 2, 22, 4Textiles Committee Rules, 1965 — Rule 21

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Supreme Court12 Sept 1988Allowed

Dr Baliram Waman Hiray Vs Justice B. Lentin and Others

Supreme Court Of India · AIR 1988 SC 2267 : (1988) 90 BOMLR 434 : (1988) 3 Crimes 655 : (1989) 176 ITR 1 : (1988) 4 JT 265 : (1988) 2 SCALE 688 : (1988) 4 SCC 419 : (1988) 2 SCR 942 Supp : (1989) 72 STC 384

Commissions of Inquiry Act, 1952 — Section 3, 3(1), 4, 5(4), 5(5)Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(2), 195(3), 346

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Supreme Court12 Sept 1988Allowed

State of West Bengal and Another Vs Laisal Haque and Others Etc.

Supreme Court Of India · AIR 1989 SC 129 : (1989) 1 CALLT 1 : (1989) CriLJ 865 : (1988) 4 JT 32 : (1988) 2 SCALE 1090 : (1989) 3 SCC 166 : (1988) 2 SCR 870 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 215, 221Penal Code, 1860 (IPC) — Section 143, 145, 147, 148, 149

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Supreme Court12 Sept 1988Dismissed

Calcutta Youth Front and Another Vs State of West Bengal and Others

Supreme Court Of India · (1988) 2 CALLT 19 : (1988) 3 JT 633 : (1988) 2 SCALE 594 : (1989) 1 SCC 8 Supp : (1988) 2 SCR 1017 Supp : (1988) 2 UJ 751

Contempt of Courts Act, 1971 — Section 2

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Supreme Court09 Sept 1988Allowed

U.P. Bhoodan Yagna Samiti, U.P. Vs Braj Kishore and Others

Supreme Court Of India · AIR 1988 SC 2239 : (1988) 3 JT 640 : (1988) RD 363 : (1988) 2 SCALE 571 : (1988) 4 SCC 274 : (1988) 2 SCR 859 Supp : (1988) 2 UJ 744

Uttar Pradesh Bhoodan Yagna Act, 1952 — Section 14, 15

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Supreme Court08 Sept 1988Allowed

K. Krishna Reddy and Others Vs Special Deputy Collector, Land Acquisition Unit II, Lmd Karimnagar, Andhra Pradesh Special Deputy Collector, Land Acquisition Unit II, Lmd Karimnagar, Andhra Pradesh Vs K. Krishna

Supreme Court Of India · AIR 1988 SC 2123 : (1988) 3 JT 590 : (1988) 2 SCALE 577 : (1988) 4 SCC 163 : (1988) 2 SCR 853 Supp : (1989) 1 UJ 59

Land Acquisition Act, 1894 — Section 18, 4

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Supreme Court07 Sept 1988allowed

State of Maharashtra and Another Vs Sushila Mafatlal Shah and Others

Supreme Court Of India · AIR 1988 SC 2090 : (1988) 90 BOMLR 419 : (1989) CriLJ 99 : (1988) 18 ECC 322 : (1989) 39 ELT 333 : (1988) 3 JT 646 : (1988) 2 SCALE 774 : (1988) 4 SCC 490 : (1988) 2 SCR 827 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 2, 3, 3(1), 8Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21

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Supreme Court06 Sept 1988Disposed Of

Hans Raj Vs M/s Raj Iron Store

Supreme Court Of India · (1988) 09 SC CK 0065

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 2

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Supreme Court06 Sept 1988Allowed

Kusheshwar Dubey Vs Bharat Coking Coal Ltd. and Others

Supreme Court Of India · AIR 1988 SC 2118 : (1988) 36 BLJR 755 : (1988) 3 JT 576 : (1988) 2 LLJ 470 : (1988) 2 SCALE 641 : (1988) 4 SCC 319 : (1988) 2 SCR 821 Supp : (1989) 1 UJ 17

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Supreme Court05 Sept 1988Disposed Of

Pushpa Singh Vs Inderjit Singh

Supreme Court Of India · (1989) 1 JT 43 : (1990) SCC 53 Supp : (1990) 1 SCC 53 Supp

Hindu Minority and Guardianship Act, 1956 — Section 6

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Supreme Court05 Sept 1988Dismissed

Commissioner of Income Tax, Bombay Vs Italindia Cotton Co. (P) Ltd.

Supreme Court Of India · AIR 1988 SC 2057(1) : AIR 1988 SC 2057 : (1988) 3 CompLJ 174 : (1988) 72 CTR 217 : (1988) 174 ITR 160 : (1988) 3 JT 566 : (1988) 2 SCALE 654 : (1988) 4 SCC 221(1) : (1988) 4 SCC 221 : (1988) 2 SCR 814 Supp

Income Tax Act, 1961 — Section 70, 71, 72, 79

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Supreme Court05 Sept 1988Disposed Of

P. Ganeshwar Rao and Others Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1988 SC 2068 : (1988) 3 JT 570 : (1989) LabIC 46 : (1988) 2 SCALE 588 : (1988) 2 SCR 805 Supp : (1988) 2 UJ 697

Constitution Of India, 1950 — Article 136, 309Andhra Pradesh State And Subordinate Services Rules, 1962 — Rule 6, 6, 8(a)(i), 10(a)(i)(1), 29(b), 44Hindu Succession Act, 1956 — Section 8

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Supreme Court01 Sept 1988Allowed

State of Punjab Vs Amarjit Singh

Supreme Court Of India · (1988) 12 ACR 628 : AIR 1988 SC 2013 : (1988) 36 BLJR 664 : (1989) CriLJ 95 : (1988) 3 Crimes 295 : (1988) 3 JT 537 : (1988) 2 SCALE 733

Penal Code, 1860 (IPC) — Section 302, 307

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Supreme Court01 Sept 1988Allowed

Chief Engineer and Secretary, Engineering Department, for and on Behalf of Chandigarh Vs K.S. Brar and another Puranjit Singh Vs Union Territory, Chandigarh Administration, Chandigarh and others

Supreme Court Of India · AIR 1988 SC 2106 : (1988) 3 JT 581 : (1989) LabIC 29 : (1989) 2 LLJ 336 : (1988) 2 SCALE 766 : (1988) 2 SCR 797 Supp : (1989) 1 SLJ 87 : (1988) 2 UJ 756

Punjab Service of Engineers (Class II) Public Works Department (Buildings and Roads Branch) Rules, 1965 — Rule 10, 12(5)

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Supreme Court31 Aug 1988allowed

Shanti Devi Vs Bimla Devi

Supreme Court Of India · AIR 1988 SC 2141 : (1988) 3 JT 613 : (1988) 2 SCALE 714 : (1988) 2 UJ 676

Punjab Pre-emption Act, 1913 — Section 15

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