CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,303 of 2,992

Supreme Court31 Aug 1988dismissed

Charan Singh Vs Birla Textiles and Another

Supreme Court Of India · AIR 1988 SC 2022 : (1988) 3 JT 579 : (1989) LabIC 27 : (1989) 1 LLJ 250 : (1988) PLJR 101 : (1988) 2 SCALE 580 : (1988) 4 SCC 212 : (1988) 2 SCR 742 Supp : (1989) 1 SLJ 46 : (1988) 2 UJ 655

Civil Procedure Code, 1908 (CPC) — Section 34Payment of Gratuity Act, 1972 — Section 7, 8
Read judgment
Supreme Court31 Aug 1988Allowed

Mohd. Akhtar Hussain alias Ibrahim Ahmed Bhatti Vs Assistant Collector of Customs (Prevention), Ahmedabad and another

Supreme Court Of India · (1988) 12 ACR 687 : AIR 1988 SC 2143 : (1989) CriLJ 283 : (1988) 3 Crimes 291 : (1988) 18 ECC 341 : (1988) 18 ECR 545 : (1988) 37 ELT 163 : (1988) 2 GLR 1436 : (1988) 3 JT 586 : (1988) 2 SCALE 552 : (1988) 4 SCC 183 : (1988) 2 SCR 747 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 427, 427(1), 428Penal Code, 1860 (IPC) — Section 120B
Read judgment
Supreme Court31 Aug 1988Dismissed

S.B. Mathur and Others Vs Chief Justice of Delhi High Court and Others

Supreme Court Of India · AIR 1988 SC 2073 : (1988) 3 JT 507 : (1988) 2 SCALE 615 : (1989) 1 SCC 34 Supp : (1988) 2 SCR 772 Supp : (1989) 1 UJ 82

Constitution of India, 1950 — Article 14, 16, 229Delhi High Court Establishment (Appointment and Conditions of Services) Rules, 1972 — Rule 7Delhi High Court Staff (Seniority) Rules, 1971 — Rule 2, 3, 5
Read judgment
Supreme Court30 Aug 1988Disposed Of

Rural Litigation and Entitlement Kendra Vs State of U. P.

Supreme Court Of India · AIR 1988 SC 2187 : (1989) 1 CompLJ 105 : (1988) 3 JT 787 : (1988) 2 SCALE 1574 : (1989) 1 SCC 504 Supp : (1988) 2 SCR 690 Supp : (1988) 2 UJ 680

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 32, 48A, 51AForest (Conservation) Act, 1980 — Section 2
Read judgment
Supreme Court30 Aug 1988ALLOWED

SMT. Anguri and Others Vs Jiwan Dass and Another

Supreme Court Of India · AIR 1988 SC 2024 : (1988) 3 JT 528 : (1989) RD 17 : (1988) 2 SCALE 560 : (1988) 4 SCC 189 : (1988) 2 SCR 736 Supp : (1988) 2 UJ 735

Constitution of India, 1950 — Article 136Easements Act, 1882 — Section 23
Read judgment
Supreme Court29 Aug 1988Dismissed

Aditya Mills Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 1988 SC 2237 : (1989) 19 ECC 43 : (1988) 19 ECR 292 : (1988) 37 ELT 471 : (1988) 4 JT 151 : (1988) 2 SCALE 1068 : (1988) 4 SCC 315 : (1988) 2 SCR 668 Supp : (1989) 73 STC 195

Central Excises and Salt Act, 1944 — Section 35
Read judgment
Supreme Court29 Aug 1988Dismissed

Ajay Canu Vs Union of India (UOI) and Others

Supreme Court Of India · (1988) 2 ACC 554 : (1989) ACJ 1 : AIR 1988 SC 2027 : (1988) 1 CompCas 521 : (1988) 3 JT 523 : (1988) 2 SCALE 556 : (1988) 4 SCC 156 : (1988) 2 SCR 632 Supp : (1988) 2 UJ 672

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 498AConstitution of India, 1950 — Article 19(1), 19(5), 21Hyderabad City Police Act, 1348 — Section 21(1)
Read judgment
Supreme Court26 Aug 1988allowed

State of U.P. Vs Anil Singh

Supreme Court Of India · (1988) 12 ACR 621 : AIR 1988 SC 1998 : (1989) CriLJ 88 : (1988) 3 Crimes 367 : (1988) 3 JT 491 : (1988) 2 SCALE 436 : (1988) 2 SCR 611 Supp

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 82, 83
Read judgment