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Supreme Court Of India judgments

59,837 judgments · page 2,308 of 2,992

Supreme Court18 Jul 1988allowed

Srinivas Gopal Vs Union Territory of Arunachal Pradesh (Now State)

Supreme Court Of India · AIR 1988 SC 1729 : (1988) 36 BLJR 602 : (1988) CriLJ 1803 : (1988) 2 Crimes 950 : (1988) 3 JT 342 : (1988) 2 SCALE 113 : (1988) 4 SCC 36 : (1988) 1 SCR 477 Supp : (1988) 2 UJ 593

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Penal Code, 1860 (IPC) — Section 279, 304A, 338
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Supreme Court18 Jul 1988allowed

State of Punjab Vs Kewal Singh and Another

Supreme Court Of India · (1988) 36 BLJR 573 : (1988) 3 JT 118 : (1990) SCC 147 Supp : (1990) 1 SCC 147 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 439Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4
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Supreme Court18 Jul 1988allowed

Gurudeth Vs State of Kerala

Supreme Court Of India · (1988) 3 JT 119 : (1990) SCC 148 Supp

Motor Vehicles Act, 1939 — Section 89Penal Code, 1860 (IPC) — Section 279, 304
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Supreme Court15 Jul 1988Disposed Of

P.K. Singh and Others Vs Presiding Officer and Others

Supreme Court Of India · AIR 1988 SC 1618 : (1988) 3 JT 62 : (1989) LabIC 1256 : (1988) 2 LLJ 363 : (1988) 2 SCALE 27 : (1988) 3 SCC 457 : (1988) 1 SCR 471 Supp : (1988) 2 UJ 340

Industrial Disputes Act, 1947 — Section 10, 10(1), 33
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Supreme Court14 Jul 1988dismissed

P. Rami Reddy and Others Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1988 SC 1626 : (1988) 3 JT 47 : (1988) 2 SCALE 8 : (1988) 3 SCC 433 : (1988) 1 SCR 443 Supp : (1988) 2 UJ 343

Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3B, 3A(1), 3(1), 3(1)(c), 3(4), 6A, 6B,Andhra Pradesh Ceiling on Agricultural Holdings Act, 1961 — Section 10Evidence Act, 1872 — Section 106
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Supreme Court02 Jun 1988Partly Allowed

Jaipal Vs State of Haryana and Others

Supreme Court Of India · AIR 1988 SC 1504 : (1988) 2 JT 528(1) : (1988) 1 SCALE 1198 : (1988) 3 SCC 354(1) : (1988) 3 SCC 354 : (1988) 1 SCR 411 Supp : (1988) 2 UJ 367

Constitution of India, 1950 — Article 32, 39
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Supreme Court11 May 1988allowed

Jagan Nath (Deceased) through Lrs. Vs Chander Bhan and Others

Supreme Court Of India · AIR 1988 SC 1362 : (1988) 2 JT 441 : (1988) 1 SCALE 1079 : (1988) 3 SCC 57 : (1988) 1 SCR 325 Supp : (1988) 2 UJ 267

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 136Delhi Rent Control Act, 1958 — Section 14(1)
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