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Supreme Court Of India judgments

59,837 judgments · page 2,310 of 2,992

Supreme Court05 May 1988Dismissed

Kailash Chander Asthana Vs State of U.P. and Others

Supreme Court Of India · AIR 1988 SC 1338 : (1988) 36 BLJR 574 : (1988) 2 JT 291 : (1988) 2 LLJ 219 : (1988) 1 SCALE 884 : (1988) 3 SCC 600 : (1988) 2 UJ 260

Constitution of India, 1950 — Article 226, 235, 311, 32Uttar Pradesh Disciplinary Proceedings (Administrative Tribunal) Rules, 1947 — Rule 9(3)
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Supreme Court04 May 1988Allowed

Mukul Dalal and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1988) 90 BOMLR 208 : (1988) 2 JT 280 : (1988) 1 SCALE 909 : (1988) 3 SCC 144 : (1988) 3 SCR 868

Criminal Procedure Code, 1973 (CrPC) — Section 199(2), 2, 225, 24, 24(1)Maharashtra Law Officers (Appointment, Conditions of Service and Remuneration) Rules, 1984 — Rule 22Penal Code, 1860 (IPC) — Section 114, 120B,
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Supreme Court04 May 1988Dismissed

D.N. Taneja Vs Bhajan Lal

Supreme Court Of India · (1988) 12 ACR 541 : (1988) 2 JT 499 : (1988) MhLj 561 : (1988) MPLJ 407 : (1988) 94 PLR 472 : (1988) 3 SCC 26 : (1988) 3 SCR 888

Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 15, 19(1)
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Supreme Court03 May 1988Allowed

Banarsi Lal Vs Saghiran Begum

Supreme Court Of India · AIR 1988 SC 1318 : (1988) 2 JT 315 : (1988) 1 SCALE 1161 : (1988) 3 SCC 124 : (1988) 3 SCR 820 : (1988) 2 UJ 159

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39, 40
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Supreme Court03 May 1988Allowed

Salim Rajmohmad Muslim Vs State of Gujarat and Others

Supreme Court Of India · (1988) 2 Crimes 561 : (1988) 2 JT 297 : (1988) 1 SCALE 833 : (1988) 3 SCC 476 : (1988) 3 SCR 828

Constitution of India, 1950 — Article 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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