COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,315 of 2,992

Supreme Court14 Mar 1988Partly Allowed

Usmanbhai Dawoodbhai Memon and Others Vs State of Gujarat

Supreme Court Of India · AIR 1988 SC 922 : (1988) CriLJ 938 : (1988) 2 GLR 859 : (1988) 1 SCALE 494 : (1988) 2 SCC 271 : (1988) 3 SCR 225

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 366, 4(1), 5Evidence Act, 1872 — Section 25

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Supreme Court14 Mar 1988Dismissed

Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes), Ernakulam Vs Thomas Stephen and Co. Ltd., Quilon

Supreme Court Of India · AIR 1988 SC 997 : (1988) 34 ELT 412 : (1988) 1 JT 631 : (1988) 1 SCALE 569 : (1988) 2 SCC 264 : (1988) 3 SCR 248 : (1988) 69 STC 320

Constitution Of India, 1950 — Section 136Kerala General Sales Tax Act, 1963 — Section 5, 5A, 5A(a), 5A(b), 5A(c), 5A(1), 5A(1)(a), 5A(1)(b), 7

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Supreme Court11 Mar 1988Dismissed

State of West Bengal Vs Laxmi Churn Law and others

Supreme Court Of India · AIR 1988 SC 2114 : (1988) 1 JT 599

Constitution of India, 1950 — Article 226

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Supreme Court11 Mar 1988Dismissed

Andhra Pradesh State Electricity Board Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1988 SC 1020 : (1988) 64 CompCas 407 : (1988) 2 JT 35 : (1988) 2 LLJ 385 : (1988) 3 SCR 216 : (1988) 1 UJ 757

Emergency Risks (Factories) Insurance Act, 1962 — Section 17(1), 2, 5General Clauses Act, 1897 — Section 6

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Supreme Court11 Mar 1988

Union of India (UOI) and Ors Vs E. Bashyan

Supreme Court Of India · (1988) 36 BLJR 477 : (1988) 1 JT 627 : (1988) LabIC 1702 : (1988) 2 LLJ 249 : (1988) 1 SCALE 578 : (1988) 2 SCC 196 : (1988) 3 SCR 209 : (1988) 1 UJ 621

Constitution of India, 1950 — Article 311(2)

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Supreme Court10 Mar 1988Dismissed

Surinder Grover Vs Delhi Administration

Supreme Court Of India · (1990) 1 SCC 610 Supp : (1990) SCC 610 Supp

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Supreme Court10 Mar 1988Dismissed

G. Ramegowda, Major and Ors Vs Special Land Acquisition Officer, Bangalore Basavalingappa Vs Special Land Acquisition Officer, Bangalore

Supreme Court Of India · AIR 1988 SC 897 : (1988) 1 JT 524 : (1989) 1 LW 580 : (1988) 1 SCALE 479 : (1988) 2 SCC 142 : (1988) 3 SCR 198 : (1988) 1 UJ 666

Limitation Act, 1963 — Section 5

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Supreme Court10 Mar 1988Dismissed

Collector of 24 Parganas and Others Vs Lalith Mohan Mullick and Others

Supreme Court Of India · AIR 1988 SC 2121 : (1988) 1 JT 598

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Supreme Court09 Mar 1988Allowed

R.B.L. Banarsi Dass and Co. Pvt. Ltd. Vs M/s Shree Amar Trading Company

Supreme Court Of India · (1988) 03 SC CK 0048

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15, 15(5)

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Supreme Court09 Mar 1988Dismissed

Government of Andhra Pradesh and Another Vs Dr. R. Murali Babu Rao and Another

Supreme Court Of India · AIR 1988 SC 1048 : (1988) 1 JT 569 : (1988) 2 LLJ 84 : (1988) 1 SCALE 542 : (1988) 2 SCC 386 : (1988) 3 SCR 173 : (1988) 1 UJ 706

Andhra Pradesh Medical and Health Services Special Rules, 1982 — Rule 4, 5, 8, 9

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Supreme Court09 Mar 1988Disposed Of

North Eastern Railway Employees Union and Others Vs IIIrd Additional District Judge, Farukhabad and Others

Supreme Court Of India · AIR 1988 SC 2117 : (1988) 1 JT 604 : (1989) LabIC 44 : (1988) 2 LLJ 332

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Supreme Court08 Mar 1988

All India Shramik and Coach Attendants'' Welfare Association and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1988) 36 BLJR 584 : (1988) 1 JT 587 : (1989) 1 LLJ 451

Constitution of India, 1950 — Article 32

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Supreme Court08 Mar 1988Dismissed

Hyderabad Engineering Industries Ltd. and Others Vs A.P. State Electricity Board and Others

Supreme Court Of India · AIR 1988 SC 985 : (1988) 1 CompLJ 249 : (1988) 1 JT 507 : (1988) 1 SCALE 471 : (1988) 2 SCC 181 : (1988) 3 SCR 159 : (1988) 1 UJ 679

Electricity (Supply) Act, 1948 — Section 18, 18, 2(7)

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Supreme Court08 Mar 1988Disposed Of

Shivarao Shantaram Wagle and Others (II) Vs Union of India and Ors

Supreme Court Of India · AIR 1988 SC 952 : (1988) 90 BOMLR 165 : (1988) 1 JT 514 : (1988) 1 SCALE 508 : (1988) 2 SCC 115 : (1988) 3 SCR 115

Constitution of India, 1950 — Article 226

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Supreme Court08 Mar 1988Dismissed

R. Prabha Devi and Others Vs Government of India, through Secretary, Ministry of Personnel and Training, Administrative Reforms and Others

Supreme Court Of India · AIR 1988 SC 902 : (1988) 1 JT 488 : (1988) 2 LLJ 56 : (1988) 1 SCALE 453 : (1988) 2 SCC 233 : (1988) 3 SCR 147 : (1988) 3 SLJ 140 : (1988) 1 UJ 602

Central Secretariat Service Rules, 1962 — Rule 12(2)Constitution of India, 1950 — Article 14, 16

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Supreme Court08 Mar 1988Allowed

DR. Chakradhar Paswan Vs State of Bihar and Ors

Supreme Court Of India · AIR 1988 SC 959 : (1988) 36 BLJR 269 : (1988) 1 JT 496 : (1988) LabIC 619 : (1988) 2 LLJ 66 : (1988) MPLJ 411 : (1988) 1 SCALE 459 : (1988) 2 SCC 214 : (1988) 3 SCR 130 : (1988) 3 SLJ 110 : (1988) 1 UJ 747

Constitution of India, 1950 — Article 16(1), 16(2), 16(4)

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Supreme Court07 Mar 1988Allowed

Rakesh Kumar and Anr Vs Hindustan Everest Tool Ltd.

Supreme Court Of India · AIR 1988 SC 976 : (1988) 1 JT 619 : (1988) 1 SCALE 556 : (1988) 2 SCC 165 : (1988) 3 SCR 88 : (1988) 1 UJ 613

Delhi Rent Control Act, 1958 — Section 14(1)Transfer of Property Act, 1882 — Section 106

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Supreme Court07 Mar 1988Dismissed

Continental Construction Co. Ltd. Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1988 SC 1166 : (1988) 1 ARBLR 400 : (1988) 2 JT 95 : (1988) 1 SCALE 721 : (1988) 3 SCC 82 : (1988) 3 SCR 103 : (1988) 1 UJ 741

Arbitration Act, 1940 — Section 30, 33, 39Contract Act, 1872 — Section 56

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Supreme Court07 Mar 1988Dismissed

Deputy Commissioner of Sales-tax (Law), Board of Revenue (Taxes), Ernakulam Vs Shiphy International, Alleppey

Supreme Court Of India · AIR 1988 SC 992 : (1988) 16 ECC 181 : (1988) 34 ELT 416 : (1988) 1 JT 566 : (1988) 3 SCR 98 : (1988) 69 STC 325 : (1988) 1 UJ 618

Central Sales Tax Act, 1956 — Section 5(3)

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Supreme Court26 Feb 1988Allowed

Brij Nandan Kansal Vs State of U.P. and Another

Supreme Court Of India · AIR 1988 SC 908 : (1988) 1 JT 443 : (1988) LabIC 1005 : (1988) 3 SCR 79 : (1988) 3 SLJ 130 : (1988) 1 UJ 736

Constitution of India, 1950 — Article 311(2)Uttar Pradesh Disciplinary Proceedings (Administrative Tribunal) Rules, 1947 — Rule 10(2)

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