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Supreme Court Of India judgments

59,837 judgments · page 2,312 of 2,992

Supreme Court20 Apr 1988Allowed

Des Raj and Ors Vs State of Punjab and Ors

Supreme Court Of India · AIR 1988 SC 1182 : (1988) 2 JT 145 : (1988) LabIC 1713 : (1988) 2 LLJ 149 : (1988) 1 SCALE 771 : (1988) 2 SCC 537 : (1988) 3 SCR 616 : (1989) 1 SLJ 17 : (1988) 2 UJ 40

Industrial Disputes Act, 1947 — Section 2
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Supreme Court15 Apr 1988dismissed

P.N. Dua Vs P. Shiv Shanker and Others

Supreme Court Of India · AIR 1988 SC 1208 : (1989) 1 BLJR 31 : (1988) CriLJ 1745 : (1988) 2 JT 102 : (1988) 1 SCALE 728 : (1988) 3 SCC 167 : (1988) 3 SCR 547

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1Constitution of India, 1950 — Article 129, 143(2), 145, 19(1), 215Contempt of Courts Act, 1971 — Section 15(1), 15(3), 2
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Supreme Court15 Apr 1988dismissed

Gopal Singh Vs State of U.P. and Ors

Supreme Court Of India · AIR 1988 SC 1194 : (1988) 2 JT 90 : (1988) RD 183 : (1988) 1 SCALE 706 : (1988) 2 SCC 532 : (1988) 3 SCR 540 : (1988) 2 UJ 36

Constitution of India, 1950 — Article 136Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(6)
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Supreme Court13 Apr 1988Dismissed

R.N. Kumar Vs R.K. Soral

Supreme Court Of India · AIR 1988 SC 1205 : (1988) 2 ARBLR 96 : (1988) 2 JT 204 : (1988) 1 SCALE 788 : (1988) 2 SCC 508 : (1988) 3 SCR 527 : (1988) 1 UJ 699

Arbitration Act, 1940 — Section 20
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Supreme Court12 Apr 1988Allowed

Abdul Hamid Shamsi Vs Abdul Majid and Ors

Supreme Court Of India · AIR 1988 SC 1150 : (1988) 2 CALLT 25 : (1988) 2 JT 69 : (1988) 1 SCALE 694 : (1988) 2 SCC 575 : (1988) 3 SCR 507 : (1988) 1 UJ 765

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 15Court Fees Act, 1870 — Section 7
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Supreme Court12 Apr 1988Dismissed

State of Maharashtra Vs K.S. Rana and Others

Supreme Court Of India · AIR 1988 SC 1153 : (1988) 36 BLJR 596 : (1988) 2 JT 79 : (1988) LabIC 1707 : (1988) 2 LLJ 214 : (1988) 1 SCALE 691 : (1988) 1 UJ 595

Constitution of India, 1950 — Article 136, 235States Reorganisation Act, 1956 — Section 117
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Supreme Court11 Apr 1988Dismissed

Vinod Kumar Vs State of Haryana

Supreme Court Of India · (1988) 1 AWC 752 Supp : (1988) 36 BLJR 448 : (1988) 2 JT 237 : (1989) 2 SCC 768 Supp

Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
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Supreme Court11 Apr 1988Dismissed

Collector of Customs, Calcutta Vs Sun Industries

Supreme Court Of India · (1988) 2 CompLJ 194 : (1988) 17 ECC 69 : (1988) 35 ELT 241 : (1988) 2 JT 131 : (1988) 1 SCALE 758 : (1988) 3 SCR 500 : (1988) 71 STC 149

Customs Act, 1962 — Section 130E, 131, 2(18), 35, 51Customs and Central Excise Duties (Drawback) Rules, 1971 — Rule 2
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Supreme Court11 Apr 1988Dismissed

Bal Chand Bansal Vs Union of India (UOI) and Ors

Supreme Court Of India · AIR 1988 SC 1175 : (1988) 36 BLJR 455 : (1988) CriLJ 1092 : (1988) 2 Crimes 1 : (1988) 16 ECC 227 : (1988) 35 ELT 12 : (1988) 2 JT 65 : (1988) 1 SCALE 688 : (1988) 2 SCC 527 : (1988) 3 SCR 494

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
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Supreme Court08 Apr 1988Allowed

B.B. Rajwanshi Vs State of U.P. and Ors

Supreme Court Of India · AIR 1988 SC 1089 : (1988) 2 JT 46 : (1988) 2 LLJ 238 : (1988) 1 SCALE 663 : (1988) 2 SCC 415 : (1988) 3 SCR 469

Arbitration Act, 1940 — Section 16Constitution of India, 1950 — Article 136, 14, 19(1), 226, 371Industrial Disputes Act, 1947 — Section 6
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