Supreme Court02 Aug 1988
Braham Dass Vs State of Himachal Pradesh
Supreme Court Of India · (1988) 12 ACR 520
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,307 of 2,992
Supreme Court01 Aug 1988Disposed Of
Union of India (UOI) and Others Vs R. Narasimhan
Supreme Court Of India · AIR 1988 SC 1733 : (1989) 58 FLR 317 : (1988) 3 JT 304 : (1988) 2 LLJ 449 : (1988) 2 SCALE 311 : (1988) 1 SCR 741 Supp : (1989) 1 SLJ 149 : (1988) 2 UJ 407
Constitution of India, 1950 — Article 309, 73
Supreme Court01 Aug 1988Dismissed
Commissioner of Sales Tax, U.P., Lucknow Vs Mool Chand Shyam Lal, Belanganj, Agra
Supreme Court Of India · AIR 1988 SC 1860 : (1988) 15 DRJ 236 : (1988) 3 JT 337 : (1988) 2 SCALE 602 : (1988) 4 SCC 486 : (1988) 1 SCR 750 Supp : (1988) 71 STC 226 : (1988) 2 UJ 520
Uttar Pradesh Sales Tax Act, 1948 — Section 15
Supreme Court29 Jul 1988dismissed
Chandrakant Khaire Vs Dr Shantaram Kale and Others
Supreme Court Of India · AIR 1988 SC 1665 : (1988) 3 JT 175 : (1988) 2 SCALE 103 : (1988) 4 SCC 577 : (1988) 1 SCR 725 Supp : (1988) 2 UJ 427
Bombay Provincial Municipal Corporations Act, 1949 — Section 6(2)
Supreme Court28 Jul 1988Disposed Of
Indian Oxygen Ltd. Vs Collector of Central Excise
Supreme Court Of India · AIR 1988 SC 1809 : (1988) 18 ECC 168 : (1988) 36 ELT 723 : (1988) 3 JT 291 : (1988) 2 SCALE 291 : (1988) 1 SCR 687 Supp : (1988) 2 UJ 526
Central Excises and Salt Act, 1944 — Section 35, 4, 4(1), 4(4)
Supreme Court28 Jul 1988Disposed Of
J.R. Raghupathy and Others Vs State of A.P. and Others
Supreme Court Of India · AIR 1988 SC 1681 : (1988) 38 ELT 225 : (1988) 3 JT 313 : (1988) 2 SCALE 218 : (1988) 4 SCC 364 : (1988) 1 SCR 694 Supp
Andhra Pradesh District (Foramation) Act, 1974 — Section 3(5)Constitution of India, 1950 — Article 162, 226, 73
Supreme Court28 Jul 1988Disposed Of
Haryana State Adhyapak Sangh and Others Vs State of Haryana and Others Raj Singh and Others Vs State of Haryana and Another
Supreme Court Of India · AIR 1988 SC 1663 : (1988) 3 JT 172 : (1989) LabIC 1314 : (1995) 3 LLJ 710 : (1988) 2 SCALE 101 : (1988) 4 SCC 571 : (1988) 1 SCR 682 Supp : (1989) 1 SLJ 123 : (1988) 2 UJ 401
Supreme Court28 Jul 1988Disposed Of
State of U.P. and Others Vs Renusagar Power Co. and Others
Supreme Court Of India · AIR 1988 SC 1737 : (1991) 70 CompCas 127 : (1988) 3 CompLJ 1 : (1988) 3 JT 141 : (1988) 2 SCALE 238 : (1988) 4 SCC 59 : (1988) 1 SCR 627 Supp : (1988) 2 UJ 572 : (1990) 3 UPLBEC 1467
Constitution of India, 1950 — Article 14Electricity Act, 1910 — Section 2, 22B, 23, 28Essential Commodities Act, 1955 — Section 3
Supreme Court27 Jul 1988dismissed
Goverdhan Lal Dhawan Vs State of Bihar and Others
Supreme Court Of India · AIR 1988 SC 1676 : (1988) 3 JT 135 : (1988) 2 SCALE 91 : (1988) 1 SCR 593 Supp : (1988) 2 UJ 334
Motor Vehicles Act, 1939 — Section 45, 57, 63, 63(3A)
Supreme Court27 Jul 1988Allowed
Makhan Singh Vs State of Punjab
Supreme Court Of India · AIR 1988 SC 1705 : (1988) 36 BLJR 577 : (1988) 2 Crimes 942 : (1988) 3 JT 126 : (1988) 2 SCALE 87 : (1988) 1 SCR 613 Supp
Evidence Act, 1872 — Section 24, 27Penal Code, 1860 (IPC) — Section 201, 302
Supreme Court27 Jul 1988Dismissed
Miss A. Sundarambal Vs Government of Goa, Daman and Diu and Others
Supreme Court Of India · AIR 1988 SC 1700 : (1988) 3 JT 121 : (1989) LabIC 1317 : (1989) 1 LLJ 61 : (1988) 2 SCALE 82 : (1988) 4 SCC 42 : (1988) 1 SCR 604 Supp : (1989) 1 SLJ 61 : (1988) 2 UJ 329
Industrial Disputes Act, 1947 — Section 2
Supreme Court27 Jul 1988Allowed
Shiv Kumar Sharma Vs Haryana State Electricity Board, Chandigarh and Others
Supreme Court Of India · (1988) 36 BLJR 762 : (1988) 3 JT 131 : (1989) LabIC 1321 : (1988) 2 LLJ 360 : (1988) 2 SCALE 79 : (1988) 1 SCR 621 Supp : (1989) 1 SLJ 14 : (1988) 2 UJ 314
Supreme Court27 Jul 1988Allowed
Union of India (UOI) and Another Vs Bhavnagar Salt and Industrial Works (P) Ltd.
Supreme Court Of India · AIR 1988 SC 1832 : (1988) 2 GLR 1457 : (1988) 3 JT 129 : (1988) 2 SCALE 76 : (1988) 2 UJ 390
Supreme Court26 Jul 1988Dismissed
Mahalakshmi Glass Works (P) Ltd. Vs Collector of Central Excise, Bombay
Supreme Court Of India · AIR 1988 SC 1838 : (1988) 18 ECC 159 : (1988) 36 ELT 727 : (1988) 3 JT 563 : (1988) 2 SCALE 718 : (1988) 1 SCR 587 Supp : (1989) 73 STC 17 : (1988) 2 UJ 523
Central Excises and Salt Act, 1944 — Section 35L, 4(4)Constitution of India, 1950 — Article 226
Supreme Court26 Jul 1988Allowed
Commissioner of Sales Tax Vs Prabhudayal Prem Narain
Supreme Court Of India · AIR 1988 SC 1775 : (1988) 3 JT 542 : (1988) 2 SCALE 306 : (1988) 1 SCR 583 Supp : (1988) 71 STC 1 : (1988) 2 UJ 518
Uttar Pradesh Sales Tax Act, 1948 — Section 3D, 3D(7)Uttar Pradesh Sales Tax Rules, 1948 — Rule 12B
Supreme Court22 Jul 1988Dismissed
Indru Ramchand Bharvani and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1989) 65 CompCas 227 : (1989) 3 Crimes 445 : (1988) 18 ECC 1 : (1988) 19 ECR 295 : (1992) 59 ELT 201 : (1988) 3 JT 732 : (1988) 4 SCC 1 : (1988) 1 SCR 544 Supp : (1988) 2 UJ 565
Evidence Act, 1872 — Section 105
Supreme Court22 Jul 1988Allowed
Om Parkash and Others Vs R.K. Lakra
Supreme Court Of India · AIR 1988 SC 1698 : (1988) 3 JT 370 : (1988) 2 SCALE 98 : (1988) 4 SCC 705 : (1988) 1 SCR 556 Supp : (1988) 2 UJ 460
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11Jammu and Kashmir Land Grants Act, 1960 — Section 12
Supreme Court22 Jul 1988Dismissed
State of Orissa Vs Dandasi Sahu
Supreme Court Of India · AIR 1988 SC 1791 : (1988) 2 ARBLR 384 : (1989) 67 CLT 247 : (1988) 3 JT 364 : (1988) 2 SCALE 285 : (1988) 4 SCC 12 : (1988) 1 SCR 562 Supp : (1988) 2 UJ 463
Constitution of India, 1950 — Article 136
Supreme Court21 Jul 1988allowed
Narendra Nath Pandey and Others Vs State of U.P. and Others
Supreme Court Of India · AIR 1988 SC 1648 : (1988) 3 JT 101 : (1988) 2 LLJ 479 : (1988) 2 SCALE 37 : (1988) 3 SCC 527 : (1988) 1 SCR 574 Supp : (1988) 2 UJ 303
Constitution of India, 1950 — Article 14, 226, 309Uttar Pradesh Non Technical (Class-II/Group-B) Services (Appointment of Demobilised Officers) Rules, 1980 — Rule 5Uttar Pradesh Non-Technical (Class-II) Service (Reservati
Supreme Court21 Jul 1988Partly Allowed
Chimanlal Hargovinddas Vs Special Land Acquisition Officer, Poona and Another
Supreme Court Of India · AIR 1988 SC 1652 : (1988) 90 BOMLR 282 : (1988) 3 JT 106 : (1988) 2 SCALE 43 : (1988) 3 SCC 751 : (1988) 1 SCR 531 Supp : (1988) 2 UJ 318
Land Acquisition (Amendment) Act, 1984 — Section 30(2)Land Acquisition Act, 1894 — Section 18, 23, 23(2), 28