COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,318 of 2,992

Supreme Court09 Feb 1988Disposed Of

Madhavrao Jiwajirao Scindia and Others Vs Sambhajirao Chandrojirao Angre and Others

Supreme Court Of India · (1988) 12 ACR 312 : AIR 1988 SC 709 : (1988) 36 BLJR 292 : (1988) 90 BOMLR 108 : (1988) CriLJ 853 : (1988) 1 Crimes 780 : (1988) 1 JT 279 : (1988) MPJR 1 : (1988) 1 SCALE 261 : (1988) 1 SCC 692 : (1988) 2 SCR 930

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 467

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Supreme Court09 Feb 1988Allowed

Tarsem Lal Gautam Vs State Bank of Patiala and Others

Supreme Court Of India · (1988) 1 JT 346 : (1989) 2 SLJ 173

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Supreme Court08 Feb 1988Disposed Of

Kanta Rani alias Kanti Devi and Another Vs Rama Rani

Supreme Court Of India · AIR 1988 SC 726 : (1988) 1 JT 270 : (1988) 94 PLR 107 : (1988) 1 SCALE 264 : (1988) 2 SCC 109 : (1988) 2 SCR 895 : (1988) 1 UJ 460

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3

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Supreme Court08 Feb 1988Disposed Of

State of Gujarat Vs Sunil Fulchand Shah and Another

Supreme Court Of India · AIR 1988 SC 723 : (1988) CriLJ 933 : (1988) 1 Crimes 854 : (1988) 16 ECC 16 : (1988) 36 ELT 520 : (1988) 1 GLR 672 : (1988) 1 JT 274 : (1988) 1 SCALE 257 : (1988) 1 SCC 600 : (1988) 2 SCR 903

Constitution of India, 1950 — Article 166, 226

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Supreme Court05 Feb 1988Disposed Of

Appabhai and Another Vs State of Gujarat

Supreme Court Of India · (1988) 12 ACR 353 : AIR 1988 SC 696 : (1988) CriLJ 848 : (1988) 1 Crimes 606 : (1988) 2 GLR 823 : (1988) 1 JT 249 : (1988) 1 SCALE 228 : (1988) 2 UJ 27

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

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Supreme Court04 Feb 1988allowed

Sunder Singh Vs State of Rajasthan

Supreme Court Of India · AIR 1988 SC 2136 : (1989) CriLJ 122 : (1988) 1 JT 602

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

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Supreme Court04 Feb 1988Dismissed

Desaji Wadia Samkaiah and Others Vs State of Andhra Pradesh

Supreme Court Of India · (1988) 36 BLJR 382 : (1988) 1 JT 600

Penal Code, 1860 (IPC) — Section 149, 302

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Supreme Court04 Feb 1988Disposed Of

Jetha Bai and Sons, Jew Town, Cochin and Others Vs Sunderdas Rathenai and Others

Supreme Court Of India · AIR 1988 SC 812 : (1988) 1 JT 329 : (1988) 1 KLT 386 : (1988) 1 SCALE 243 : (1988) 1 SCC 722 : (1988) 2 SCR 871 : (1988) 1 UJ 507

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 102, 103, 104Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18(5), 20, 20(1)Penal Code, 1860 (IPC) — Section 115

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Supreme Court03 Feb 1988Dismissed

Dhanno Vs Lehna Singh and Others

Supreme Court Of India · (1988) 1 JT 410 : (1989) 2 SCC 429 Supp

Limitation Act, 1963 — Article 97

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Supreme Court02 Feb 1988Dismissed

Mohan Vs Bijinder Singh and Others

Supreme Court Of India · AIR 1988 SC 2137 : (1988) 1 JT 601

Constitution of India, 1950 — Article 14, 15Punjab Pre-emption Act, 1913 — Section 15

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Supreme Court02 Feb 1988Disposed Of

S.S. Rathore Vs State of M.P. through Collector, Betul

Supreme Court Of India · (1988) 1 JT 303 : (1989) 2 SCALE 510

Civil Procedure Code, 1908 (CPC) — Section 80

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Supreme Court02 Feb 1988Dismissed

Nagar Mahapalika, Bareilly Vs State of U.P. and Others

Supreme Court Of India · AIR 1988 SC 850 : (1988) 1 JT 594 : (1988) 1 SCALE 307 : (1988) 2 SCC 193 : (1988) 2 SCR 865 : (1988) 70 STC 97 : (1988) 1 UJ 458

Constitution of India, 1950 — Article 136Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 172(2)

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Supreme Court01 Feb 1988Disposed Of

Manibhai Vithalbhai Machhi Vs State of Gujarat

Supreme Court Of India · (1988) 36 BLJR 464 : (1988) 2 JT 17

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

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Supreme Court01 Feb 1988Dismissed

Bank of Baroda Vs B.J. Bhambani and Another

Supreme Court Of India · (1988) 1 JT 342

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Supreme Court01 Feb 1988Dismissed

Ramesh Dalal Vs Union of India (UOI) and Others

Supreme Court Of India · (1988) 1 JT 262 : (1989) 2 SCC 288 Supp

Constitution of India, 1950 — Article 32

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Supreme Court29 Jan 1988allowed

Mohd. Ramzan Shah and Others Vs State of Jammu and Kashmir and Others

Supreme Court Of India · AIR 1988 SC 624 : (1988) 1 JT 224 : (1988) 1 SCALE 218 : (1988) 1 SCC 647 : (1988) 2 SCR 853 : (1988) 1 UJ 539

Jammu and Kashmir Land Grants Act, 1960 — Section 12AJammu and Kashmir Public Premises (Eviction of Unauthorized Occupants) Act, 1959 — Section 4(1)

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Supreme Court29 Jan 1988Disposed Of

General Manager (Marketing) Hindustan Fertilizer Corporation Vs Subodh Chandra Das and Others

Supreme Court Of India · AIR 1988 SC 701 : (1988) 1 JT 241 : (1988) 1 LLJ 419 : (1988) 1 SCALE 234 : (1988) 1 SCC 594 : (1988) 2 SCR 862 : (1988) 1 UJ 456

Constitution of India, 1950 — Article 226

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Supreme Court29 Jan 1988Allowed