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Supreme Court Of India judgments

59,837 judgments · page 2,304 of 2,992

Supreme Court25 Aug 1988Allowed

Jhummamal alias Devandas Vs State of Madhya Pradesh and Others

Supreme Court Of India · (1988) 12 ACR 573 : AIR 1988 SC 1973 : (1988) 36 BLJR 674 : (1989) CriLJ 82 : (1988) 3 Crimes 288 : (1988) 3 JT 479 : (1989) MPLJ 166 : (1988) 2 SCALE 582 : (1988) 4 SCC 452 : (1988) 2 SCR 584 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(6), 482Penal Code, 1860 (IPC) — Section 380, 454
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Supreme Court25 Aug 1988Dismissed

State of Orissa and Others Vs Lall Brothers

Supreme Court Of India · AIR 1988 SC 2018 : (1989) 1 ARBLR 37 : (1989) 67 CLT 1 : (1988) 3 JT 552 : (1988) 2 SCALE 542 : (1988) 4 SCC 153 : (1988) 2 SCR 579 Supp : (1988) 2 UJ 652

Arbitration Act, 1940 — Section 30, 35
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Supreme Court25 Aug 1988Disposed Of

Hari Kishan Vs Sukhbir Singh and Others

Supreme Court Of India · AIR 1988 SC 2127 : (1989) CriLJ 116 : (1989) 3 Crimes 541 : (1988) 3 JT 711 : (1988) 2 RCR(Criminal) 394 : (1988) 2 SCALE 426 : (1988) 4 SCC 551 : (1988) 2 SCR 571 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 360Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 325
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Supreme Court23 Aug 1988Dismissed

SMT. Savithramma, Vs Cecil Naronha and Another

Supreme Court Of India · AIR 1988 SC 1987 : (1989) CriLJ 85 : (1988) 3 JT 432 : (1988) 94 PLR 522 : (1988) 2 SCALE 406 : (1988) 2 SCR 561 Supp : (1988) 2 UJ 631

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 13, Order 11 Rule 5, Order 19 Rule 3Supreme Court Rules, 1966 — Rule 13, 5
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Supreme Court22 Aug 1988Disposed Of

Atma Ram Mittal Vs Ishwar Singh Punia

Supreme Court Of India · AIR 1988 SC 2031 : (1988) 3 CompLJ 93 : (1988) 2 JT 528 : (1988) LabIC 1673 : (1994) 3 LLJ 972 : (1988) 2 SCALE 658 : (1988) 4 SCC 284 : (1988) 2 SCR 528 Supp : (1988) 2 UJ 633

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 1(3), 13, 13(1), 39, 40Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 20, 20(1)
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Supreme Court18 Aug 1988dismissed

Bhallabha Das Vs Sushila Bai

Supreme Court Of India · AIR 1988 SC 2089 : (1989) JLJ 1 : (1988) 3 JT 422 : (1988) 2 SCALE 283 : (1988) 2 UJ 313

Hindu Marriage Act, 1955 — Section 13(1)
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Supreme Court18 Aug 1988

Kiran Bedi and Others Vs Committee of Inquiry and Another

Supreme Court Of India · AIR 1988 SC 2252 : (1989) CriLJ 303 : (1988) 3 JT 372 : (1988) 2 SCALE 272 : (1988) 4 SCC 49 : (1988) 2 SCR 518 Supp : (1988) 2 UJ 731

Commissions of Inquiry (Central) Rules, 1972 — Rule 5(5), 8BCommissions of Inquiry Act, 1952 — Section 8B, 8CPenal Code, 1860 (IPC) — Section 178
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Supreme Court18 Aug 1988Allowed

M.L. Jain Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 669 : (1988) 3 JT 499 : (1988) 2 SCALE 370 : (1988) 4 SCC 121 : (1988) 2 SCR 496 Supp : (1989) 1 SLJ 178 : (1988) 2 UJ 761 : (1988) 2 WLN 344

Constitution of India, 1950 — Article 221, 222, 222(1)High Court Judges (Conditions of Service) Rules, 1956 — Rule 2High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 15(1)
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