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Supreme Court Of India judgments

59,837 judgments · page 2,305 of 2,992

Supreme Court16 Aug 1988Disposed Of

State of Rajasthan Vs R.S. Sharma and Co.

Supreme Court Of India · (1988) 4 JT 18 : (1988) 2 SCALE 644 : (1988) 4 SCC 353 : (1988) 2 SCR 441 Supp : (1988) 2 UJ 637 : (1988) 2 WLN 232

Arbitration Act, 1940 — Section 35Civil Procedure Code, 1908 (CPC) — Section 34
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Supreme Court16 Aug 1988Dismissed

Vijay Prakash D. Mehta and Another Vs Collector of Customs (Preventive), Bombay

Supreme Court Of India · AIR 1988 SC 2010 : (1989) 66 CompCas 30 : (1988) 18 ECC 347 : (1989) 39 ELT 178 : (1989) 175 ITR 540 : (1988) 3 JT 435 : (1988) 2 SCALE 367 : (1988) 4 SCC 402 : (1988) 2 SCR 434 Supp : (1989) 72 STC 324 : (1988) 2 UJ 609

Central Excises and Salt Act, 1944 — Section 35Customs Act, 1962 — Section 108, 112, 114, 118, 12Foreign Exchange Regulation Act, 1973 — Section 40
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Supreme Court12 Aug 1988Dismissed

Shroff and Co. Vs Municipal Corpn. of Greater Bombay and Another Trade Links Ltd. and Another Vs Municipal Corpn. of Greater Bombay and Another

Supreme Court Of India · (1988) 3 CompLJ 146 : (1989) 20 ECR 10 : (1988) 38 ELT 243 : (1988) 3 JT 406 : (1988) 2 SCALE 348 : (1989) 1 SCC 347 Supp : (1988) 2 SCR 406 Supp : (1989) 72 STC 150 : (1988) 2 UJ 738

Bombay Municipal Corporation (Levy of Octroi) Rules, 1965 — Rule 2(2), 2(4), 2(5), 2(7), 2(9)Bombay Municipal Corporation Act, 1888 — Section 128, 192(1)Bombay Prohibition Act, 1949 — Section 105, 105(1), 106, 2(14)
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Supreme Court12 Aug 1988Disposed Of

State of U.P. Vs Krishna Gopal and Another

Supreme Court Of India · (1988) 12 ACR 668 : AIR 1988 SC 2154 : (1989) CriLJ 288 : (1988) 3 Crimes 195 : (1988) 3 JT 544 : (1988) 2 SCALE 632 : (1988) 4 SCC 302 : (1988) 2 SCR 391 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court11 Aug 1988Disposed Of

Mohan Lal Sharma Vs State of Uttar Pradesh

Supreme Court Of India · (1988) 12 ACR 546 : (1988) 3 Crimes 122 : (1988) 3 JT 332 : (1988) 2 SCALE 278 : (1989) 2 SCC 600 : (1988) 2 UJ 601

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 302, 309, 342
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Supreme Court10 Aug 1988

P. Sivaswamy Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1988 SC 1863 : (1988) 3 JT 441 : (1988) LabIC 1680 : (1988) 2 SCALE 484 : (1988) 4 SCC 466 : (1988) 2 SCR 346 Supp

Bonded Labour System Abolition Act, 1976 — Section 4
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Supreme Court10 Aug 1988allowed

Om Prakash Vs Amarjit Singh and Another

Supreme Court Of India · (1988) 3 JT 555 : (1989) 1 LW 470 : (1988) 2 SCALE 567 : (1988) 2 SCR 362 Supp : (1988) 2 UJ 618

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 105(2)
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Supreme Court09 Aug 1988Dismissed

Ajay Pradhan (Dr.) Vs State of M.P.

Supreme Court Of India · (1988) JLJ 563

Constitution of India, 1950 — Article 162, 226Indian Medical Council Act, 1956 — Section 33Madhya Pradesh Selection for Post-Graduation Courses (Clinical, para-Clinical and Non-clinical Courses) in Medical Colleges of Mad
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Supreme Court09 Aug 1988allowed

SMT. Rajbir Kaur and Another Vs S. Chokesiri and Co.

Supreme Court Of India · AIR 1988 SC 1845 : (1988) 3 JT 593 : (1988) 2 SCALE 461 : (1989) 1 SCC 19 : (1988) 2 SCR 310 Supp : (1988) 2 UJ 554

Civil Procedure Code, 1908 (CPC) — Section 115Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105
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Supreme Court09 Aug 1988Dismissed

Nand Lal Agarwal Vs Ganesh Prasad Sah and Others

Supreme Court Of India · AIR 1988 SC 1821 : (1988) 36 BLJR 567 : (1988) 3 JT 402 : (1988) 2 SCALE 387 : (1988) 4 SCC 215 : (1988) 2 SCR 303 Supp : (1988) 2 UJ 504

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 — Section 8(2)
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