Supreme Court Of India Judgments

Supreme Court23 Mar 1988allowed

Mohan Lal Vs Jai Bhagwan

Supreme Court Of India · AIR 1988 SC 1034 : (1988) 2 JT 61 : (1988) 93 PLR 670 : (1988) 1 SCALE 675 : (1988) 2 SCC 474 : (1988) 3 SCR 345 : (1988) 1 UJ 663

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)

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Supreme Court23 Mar 1988Dismissed

L.N. Mishra Institute of Economic Development and Social Change Patna and Another Vs State of Bihar and Others Jagadanand Jha Vs State of Bihar and Others

Supreme Court Of India · AIR 1988 SC 1136 : (1988) 1 JT 635 : (1988) 1 SCALE 582 : (1988) 2 SCC 433 : (1988) 3 SCR 311 : (1988) 2 UJ 32

Banking Regulation Act, 1949 — Section 45Bihar Private Educational Institutions (Taking Over) Act, 1987 — Section 2, 3, 4, 6(3), 6(4)Constitution of India, 1950 — Article 14, 19(1), 19(4), 213, 31(2)

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Supreme Court23 Mar 1988Dismissed

Asian Paints India Ltd. Vs Collector of Central Excise

Supreme Court Of India · AIR 1988 SC 1087 : (1988) 16 ECC 172 : (1988) 35 ELT 3 : (1988) 2 JT 8 : (1988) 1 SCALE 628 : (1988) 2 SCC 470 : (1988) 3 SCR 339 : (1988) 70 STC 38 : (1988) 2 UJ 104

Central Excises and Salt Act, 1944 — Section 35L

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Supreme Court22 Mar 1988allowed

Union Public Service Commission Vs Hiranyalal Dev and Others State of Assam and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 1069 : (1988) 1 JT 609 : (1989) LabIC 1210 : (1988) 1 SCALE 573 : (1988) 2 SCC 242 : (1988) 3 SCR 302 : (1988) 3 SLJ 60 : (1988) 1 UJ 608

Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 4, 5

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Supreme Court22 Mar 1988Partly Allowed

Rattan Singh, Ran Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 1988 SC 2147 : (1988) 36 BLJR 459 : (1989) CriLJ 287 : (1988) 1 JT 676

Penal Code, 1860 (IPC) — Section 302, 324, 326

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Supreme Court22 Mar 1988dismissed

Hindu Kanya Maha Vidyalaya, Jind and Another Vs Municipal Committee, Jind and Others

Supreme Court Of India · AIR 1988 SC 2139 : (1988) 2 JT 15

Land Acquisition Act, 1894 — Section 18, 3

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Supreme Court22 Mar 1988Disposed Of

Chandu Lal Chandraker Vs Puran Mal and Another

Supreme Court Of India · AIR 1988 SC 2163 : (1989) CriLJ 296 : (1988) 2 JT 14

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482

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Supreme Court22 Mar 1988Disposed Of

Ashoka Theatres Pvt. Ltd., Rohtak Vs State of Haryana and Others

Supreme Court Of India · AIR 1988 SC 2109 : (1988) 2 JT 16

Punjab Entertainments Duty Act, 1955 — Section 15

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Supreme Court22 Mar 1988Allowed

T.J. Stephen and Others Vs M/s. Parle Bottling Co. (P) Ltd. and Others

Supreme Court Of India · AIR 1988 SC 994 : (1988) 90 BOMLR 173 : (1988) 64 CompCas 151 : (1988) 2 CompLJ 53 : (1988) CriLJ 1095 : (1988) 16 ECC 185 : (1988) 34 ELT 409 : (1988) 1 SCALE 562 : (1988) 3 SCR 296

Criminal Procedure Code, 1973 (CrPC) — Section 200Imports and Exports (Control) Act, 1947 — Section 5

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Supreme Court22 Mar 1988Allowed

Gulshan and Others Vs State of Punjab

Supreme Court Of India · AIR 1988 SC 2110 : (1988) 36 BLJR 467 : (1988) 2 JT 21(1) : (1990) SCC 682 Supp : (1990) 1 SCC 682 Supp

Penal Code, 1860 (IPC) — Section 302, 304, 34

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Supreme Court21 Mar 1988Disposed Of

Bihar State Housing Board, State of Bihar and Others Vs Ban Bihari Mahato and Others

Supreme Court Of India · AIR 1988 SC 2134 : (1988) 1 JT 617 : (1989) PLJR 4

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Supreme Court21 Mar 1988Disposed Of

State of H.P. and Another Vs Ganesh Datt and Others

Supreme Court Of India · (1988) 03 SC CK 0004

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Supreme Court18 Mar 1988Allowed

SMT. Sova Ray and Another Vs Gostha Gopal Dey and Ors

Supreme Court Of India · AIR 1988 SC 981 : (1988) 65 CLT 91 : (1988) 1 JT 583 : (1988) 1 SCALE 534 : (1988) 2 SCC 134 : (1988) 3 SCR 287 : (1988) 1 UJ 628

Contract Act, 1872 — Section 74

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Supreme Court18 Mar 1988Disposed Of

Karanpura Development Company Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 1478 : (1988) 2 JT 586 : (1988) 1 SCALE 1003 : (1989) 1 SCC 747 Supp : (1988) 2 UJ 393

Bihar land Reforms Act, 1950 — Section 10, 10(1), 10A, 4Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13, 2

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Supreme Court18 Mar 1988Allowed

Bigyan Kumar and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 1025 : (1988) 1 JT 591 : (1988) 1 SCALE 538 : (1988) 3 SCC 603 : (1988) 3 SCR 280 : (1988) 2 SLJ 201 : (1988) 1 UJ 625

Constitution of India, 1950 — Article 32

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Supreme Court17 Mar 1988allowed

Madan Singh and Others etc. Vs State of Haryana and Others

Supreme Court Of India · AIR 1988 SC 2133 : (1988) 2 JT 13 : (1989) LabIC 41 : (1988) 2 LLJ 333

Constitution of India, 1950 — Article 32

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Supreme Court17 Mar 1988Disposed Of

Kamal Kishore Khurana Vs State of Jammu and Kashmir and Others

Supreme Court Of India · (1988) 1 JT 615 : (1988) 1 SCALE 565 : (1988) 1 UJ 548

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Supreme Court17 Mar 1988Dismissed

Municipal Corporation of Greater Bombay Vs Nagpal Printing Mills and Anr

Supreme Court Of India · AIR 1988 SC 1009 : (1988) 90 BOMLR 189 : (1988) 2 JT 11 : (1988) 1 SCALE 625 : (1988) 2 SCC 466 : (1988) 3 SCR 274 : (1988) 1 UJ 689

Bombay Municipal Corporation Act, 1888 — Section 169, 276, 277, 461

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Supreme Court16 Mar 1988Allowed

R.L. Gupta and Anr Vs Union of India (UOI) and Ors

Supreme Court Of India · AIR 1988 SC 968 : (1988) 1 JT 556 : (1988) 2 LLJ 113 : (1988) 1 SCALE 517 : (1988) 2 SCC 250 : (1988) 3 SCR 255 : (1988) 2 SLJ 164 : (1988) 1 UJ 633

Constitution of India, 1950 — Article 226, 32

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Supreme Court14 Mar 1988Disposed Of

Mahesh Chand and Another Vs State of Rajasthan

Supreme Court Of India · (1988) 03 SC CK 0049

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