COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,309 of 2,992

Supreme Court11 May 1988Dismissed

Coffee Board, Karnataka, Bangalore Vs Commissioner of Commercial Taxes, Karnataka and Others

Supreme Court Of India · AIR 1988 SC 1487 : (1988) 2 CompLJ 161 : (1988) 2 JT 448 : (1988) 1 SCALE 1055 : (1988) 3 SCC 263 : (1998) 1 SCR 348 Supp : (1988) 70 STC 162

Coffee Act, 1942 — Section 17, 25, 25(1), 26, 26(2)Constitution of India, 1950 — Article 286, 31, 32, 366Karnataka Sales Tax Act, 1957 — Section 6, 6

Supreme Court11 May 1988Allowed

D.K. Agarwal Vs High Court of Judicature at Allahabad

Supreme Court Of India · AIR 1988 SC 1403 : (1988) 2 AWC 852 Supp : (1988) 2 JT 465 : (1988) 1 SCALE 1043 : (1988) 3 SCC 764 : (1988) 1 SCR 317 Supp : (1988) 2 UJ 290

Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 27A, 4B

Supreme Court11 May 1988Allowed

Mehmood Alam Tariq and Others Vs State of Rajasthan and Others State of Rajasthan and Others Vs Kunj Bihari Sharma and Others

Supreme Court Of India · AIR 1988 SC 1451 : (1988) 2 JT 417 : (1988) LabIC 1665 : (1988) 1 SCALE 1150 : (1988) 3 SCC 241 : (1988) 1 SCR 379 Supp : (1988) 2 UJ 217 : (1988) 2 WLN 21

Rajasthan Administrative Service Rules, 1954 — Rule 25Rajasthan State and Subordinate Services (Direct Recruitment by Combined Competitive Examinations) Rules, 1962 — Rule 15

Supreme Court11 May 1988Dismissed

Registrar, High Court of Madras Vs R. Rajiah Registrar, High Court of Madras Vs K. Rajeswaran

Supreme Court Of India · AIR 1988 SC 1388 : (1988) 2 JT 567 : (1988) LabIC 1643 : (1988) 1 SCALE 1034 : (1988) 3 SCC 211 : (1988) 1 SCR 332 Supp : (1988) 2 UJ 294

Constitution of India, 1950 — Article 226, 235, 311

Supreme Court11 May 1988

Bharat Petroleum (Erstwhile Burmah Shell) Management Staff Pensioners Vs Bharat Petroleum Corporation Ltd. and Others

Supreme Court Of India · AIR 1988 SC 1407 : (1988) 2 JT 439 : (1988) 1 SCALE 1109 : (1988) 3 SCC 32 : (1988) 1 SCR 312 Supp : (1988) 2 UJ 283

Constitution of India, 1950 — Article 32

Supreme Court10 May 1988Dismissed

Rajendrakumar Natvarlal Shah Vs State of Gujarat and Others

Supreme Court Of India · AIR 1988 SC 1255 : (1991) 70 CompCas 549 : (1988) CriLJ 1775 : (1988) 2 Crimes 729 : (1989) 1 GLR 239 : (1988) 2 JT 409 : (1988) 1 SCALE 915 : (1988) 3 SCC 153 : (1988) 1 SCR 287 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 21, 22(5), 32Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

Supreme Court09 May 1988Disposed Of

DIPTI NARAYAN SRIMANI Vs CONTROLLER OF ESTATE DUTY, WEST BENGAL. (AND VICE VERSA).

Supreme Court Of India · AIR 1988 SC 1511 : (1988) 70 CTR 113 : (1988) 172 ITR 576 : (1988) 172 ITR 476 : (1988) 2 JT 559 : (1988) 1 SCALE 1140 : (1988) 3 SCC 488 : (1988) 1 SCR 269 Supp

Estate Duty Act, 1953 — Section 10, 12, 2, 64, 65

Supreme Court09 May 1988allowed

Mohar Singh (Dead) by Lrs. Vs Devi Charan and Others

Supreme Court Of India · AIR 1988 SC 1365 : (1988) 2 AWC 849 Supp : (1988) 2 JT 492 : (1988) 1 SCALE 1133 : (1988) 3 SCC 63 : (1988) 1 SCR 255 Supp

Transfer of Property Act, 1882 — Section 109Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

Supreme Court09 May 1988Dismissed

Ram Dass Vs Ishwar Chander and Others

Supreme Court Of India · AIR 1988 SC 1422 : (1988) 2 JT 426 : (1988) 94 PLR 478 : (1988) 1 SCALE 1136 : (1988) 3 SCC 131 : (1988) 1 SCR 239 Supp : (1988) 2 UJ 271

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)

Supreme Court09 May 1988Dismissed

Moorthy Vs State of Tamil Nadu

Supreme Court Of India · AIR 1988 SC 1245 : (1988) CriLJ 1773 : (1988) 2 Crimes 705 : (1988) 2 JT 437 : (1988) 1 SCALE 886 : (1988) 3 SCC 207 : (1988) 1 SCR 222 Supp

Penal Code, 1860 (IPC) — Section 302, 307, 84

Supreme Court09 May 1988Dismissed

Tej Bhan Madan Vs II Additional District Judge and Others

Supreme Court Of India · AIR 1988 SC 1413 : (1988) 2 JT 574 : (1988) 1 SCALE 1083 : (1988) 3 SCC 137 : (1988) 1 SCR 247 Supp : (1988) 2 UJ 263

Evidence Act, 1872 — Section 116Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)

Supreme Court09 May 1988Allowed

Commissioner of Wealth Tax, Bhopal Vs Abdul Hussain Mulla Mohammad Ali.

Supreme Court Of India · (1988) JLJ 588

Wealth Tax Act, 1957 — Section 27(1)

Supreme Court09 May 1988Dismissed

State of U.P. and Another Vs Haji Ismail Noor Mohammad and Co.

Supreme Court Of India · AIR 1988 SC 1409 : (1988) 2 JT 468 : (1988) 1 SCALE 1050 : (1988) 3 SCC 398 : (1988) 1 SCR 261 Supp : (1988) 70 STC 101 : (1988) 2 UJ 256

Uttar Pradesh Sales Tax Act, 1948 — Section 4Uttar Pradesh Sales Tax Rules, 1948 — Rule 25

Supreme Court06 May 1988Dismissed

State of Haryana Vs Ram Kishan and Others

Supreme Court Of India · AIR 1988 SC 1301 : (1988) 2 JT 444 : (1988) 1 SCALE 889 : (1988) 3 SCC 416 : (1988) 3 SCR 1015 : (1988) 2 UJ 252

Mines and Minerals (Development and Regulation) Act, 1957 — Section 4

Supreme Court06 May 1988allowed

Piara Lal Vs Kewal Krishan Chopra

Supreme Court Of India · AIR 1988 SC 1432 : (1988) 2 JT 502 : (1988) 1 SCALE 1012 : (1988) 3 SCC 51 : (1988) 1 SCR 202 Supp : (1988) 2 UJ 144

East Punjab Urban Rent Restriction Act, 1949 — Section 12, 13(3)

Supreme Court06 May 1988Allowed

N.K. Sanghi, Partner of Sanghi Brothers Vs Controller of Estate Duty, Rajasthan

Supreme Court Of India · (1988) 70 CTR 120 : (1988) 172 ITR 413 : (1988) 2 JT 481(1) : (1988) 1 SCR 210 Supp : (1988) 2 UJ 210 : (1988) 2 WLN 7

Estate Duty Act, 1953 — Section 10, 64(1)

Supreme Court06 May 1988Allowed

Commissioner of Income Tax, U.P.-II, Lucknow Vs Bazpur Co-operative Sugar Factory Ltd., Bazpur, Distt. Nainital

Supreme Court Of India · AIR 1988 SC 1263 : (1988) 2 CompLJ 198 : (1988) 172 ITR 321 : (1988) 2 JT 597 : (1988) 1 SCALE 1016 : (1988) 3 SCC 553 : (1988) 3 SCR 1034

Forward Contracts (Regulation) Act, 1952 — Section 11, 12United Provinces Co-operative Societies Act, 1912 — Section 43United Provinces Co-operative Societies Rules, 1936 — Rule 11

Supreme Court06 May 1988Allowed

Guru Govekar Vs Miss Filomena F. Lobo and Others

Supreme Court Of India · (1988) 2 ACC 625 : (1988) ACJ 585 : AIR 1988 SC 1332 : (1989) 1 BLJR 14 : (1988) 64 CompCas 631 : (1988) 2 JT 273 : (1988) 1 SCALE 834 : (1988) 3 SCC 1 : (1988) 1 SCR 170 Supp : (1988) 2 UJ 276

Motor Vehicles Act, 1939 — Section 125, 94, 94(1), 95(2), 96(1)

Supreme Court06 May 1988Disposed Of

Krishi Utpadan Mandi Samiti, Muzaffarnagar (U.P.) Vs Ratan Prakash Mangal and Others Ratan Prakash Mangal and Another Vs State of U.P. and Others

Supreme Court Of India · AIR 1988 SC 1459 : (1988) 2 JT 549 : (1988) RD 259 : (1988) 1 SCALE 1170 : (1988) 3 SCC 225 : (1988) 1 SCR 182 Supp : (1988) 2 UJ 417

Land Acquisition Act, 1894 — Section 17(1), 17(4), 4(1), 5A, 6

Supreme Court06 May 1988Allowed

Tata Iron and Steel Co. Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 1269 : (1988) 17 ECC 62 : (1988) 17 ECR 401 : (1988) 35 ELT 605 : (1988) 2 JT 581 : (1988) PLJR 85 : (1988) 1 SCALE 985 : (1988) 3 SCC 403 : (1988) 3 SCR 1023 : (1988) 71 STC 112 : (1988) 2 UJ 308

Central Excise Rules, 1944 — Rule 173, 173(G), 9Central Excises and Salt Act, 1944 — Section 11, 2, 2