Supreme Court16 Dec 1987allowed
Bhairab Chandra Nandan Vs Ranadhir Chandra Dutta
Supreme Court Of India · AIR 1988 SC 396 : (1987) 2 SCALE 1391 : (1988) 1 SCC 383
West Bengal Premises Tenancy Act, 1956 — Section 13(ff)
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,322 of 2,992
Supreme Court16 Dec 1987dismissed
Ram Singh and Others Vs Ajay Chawala
Supreme Court Of India · AIR 1988 SC 514 : (1987) 4 JT 727 : (1987) 2 SCALE 1461 : (1988) 1 SCC 364 : (1988) 1 UJ 372
Supreme Court15 Dec 1987dismissed
Commissioner of Income Tax, Lucknow Vs Vikram Cotton Mills Ltd.
Supreme Court Of India · AIR 1988 SC 460 : (1988) 67 CTR 259 : (1988) 169 ITR 597 : (1987) 4 JT 708 : (1987) 2 SCALE 1403 : (1988) 2 SCR 389
Income Tax Act, 1922 — Section 10, 12, 2(4), 24, 24(1)Income Tax Act, 1961 — Section 2, 28, 56(1), 71, 72
Supreme Court15 Dec 1987allowed
Rajinder Singh Vs State (Delhi Administration)
Supreme Court Of India · (1988) 36 BLJR 369 : (1988) 1 JT 7
Punjab Excise Act, 1914 — Section 61
Supreme Court15 Dec 1987dismissed
Krishnan Nadar Kunjan Nadar Vs Lakshmanan Nadar Sukumaran Nadar and Others
Supreme Court Of India · AIR 1988 SC 515 : (1987) 4 JT 669 : (1987) 2 SCALE 1388 : (1988) 1 UJ 373
Kerala Land Reforms Act, 1963 — Section 4A(1)
Supreme Court15 Dec 1987Dismissed
Dewan Joynal Abedin Vs Abdul Wazed alias Abdul Wazad Miah and Others
Supreme Court Of India · (1987) 4 JT 642 : (1987) 2 SCALE 1447 : (1988) 2 SCR 370
Constitution of India, 1950 — Article 173, 191(1)Northern India Ferries Act, 1878 — Section 8Representation of the People Act, 1951 — Section 7, 9A
Supreme Court15 Dec 1987Dismissed
Gurpreet Singh Vs Chatur Bhuj Goel
Supreme Court Of India · AIR 1988 SC 400 : (1987) 4 JT 665 : (1988) MhLj 29 : (1988) MPLJ 1 : (1988) 94 PLR 365 : (1987) 2 SCALE 1338 : (1988) 1 SCC 270 : (1988) 2 SCR 401
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
Supreme Court15 Dec 1987Dismissed
Commissioner of Police and Another Vs Gurbux Anandram Bhiryani
Supreme Court Of India · (1988) 1 JT 8
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3
Supreme Court14 Dec 1987Disposed Of
Sergeant V.K. Mehta Vs Union of India (UOI) and Others
Supreme Court Of India · (1988) 1 JT 11
Supreme Court11 Dec 1987Disposed Of
R.K. Wangalsana Singh Vs Gopinath Devta and Others
Supreme Court Of India · (1987) 12 SC CK 0055
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(4)
Supreme Court11 Dec 1987Dismissed
Raghunath Prasad Singh Vs Secretary, Home (Police) Department, Government of Bihar and Others
Supreme Court Of India · AIR 1988 SC 1033 : (1989) 58 FLR 21 : (1988) 1 JT 22 : (1988) LabIC 1507 : (1988) 2 LLJ 209 : (1988) 1 SCALE 567
Supreme Court11 Dec 1987Disposed Of
J.L. Nanda Vs Smt. Veena Nanda
Supreme Court Of India · (1988) PLJR 43
Supreme Court11 Dec 1987Dismissed
A.N. Shashtri Vs State of Punjab and Others
Supreme Court Of India · AIR 1988 SC 404 : (1987) 4 JT 724 : (1989) LabIC 1188 : (1987) 2 SCALE 1411 : (1988) 2 SCR 363
Punjab Ayurvedic Department (Class I and Class II) Rules, 1963 — Rule 6
Supreme Court11 Dec 1987Disposed Of
Raja Ram Kumar Bhargava (Dead) by Lrs. Vs Union of India (UOI)
Supreme Court Of India · AIR 1988 SC 752 : (1988) 68 CTR 174 : (1988) 171 ITR 254 : (1988) 1 SCALE 235 : (1988) 1 SCC 681 : (1988) 2 SCR 352
Income Tax Act, 1961 — Section 297(2)
Supreme Court11 Dec 1987Disposed Of
Commissioner of Gift-tax, Gujarat Vs Executors and Trustees of The Estate of Late Sh. Ambalal Sarabhai
Supreme Court Of India · AIR 1988 SC 522(1)
Gift Tax Act, 1958 — Section 15(3)
Supreme Court11 Dec 1987Disposed Of
State of Andhra Pradesh Vs S. Saibabu and Others
Supreme Court Of India · AIR 1988 SC 466 : (1987) 4 JT 637(1) : (1988) LabIC 951 : (1987) 2 SCALE 1419 : (1988) 1 UJ 391
Supreme Court10 Dec 1987allowed
R.R. Shah and Others Vs V. Padmanabhan
Supreme Court Of India · (1987) 12 SC CK 0053
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 13, Order 5 Rule 20(2)Original Side Rules — Rule 8
Supreme Court10 Dec 1987Dismissed
K. Prasad and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1988 SC 535 : (1987) 4 JT 731 : (1988) 1 LLJ 485 : (1987) 2 SCALE 1343 : (1988) 2 SCR 285
All India Services (Conditions of Service Residuary Matters) Rules, 1960 — Rule 3, 4All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 226, 32
Supreme Court10 Dec 1987Disposed Of
Tekraj Vasandi alias K.L. Basandhi Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1988 SC 469 : (1987) 4 JT 621 : (1988) 1 LLJ 341 : (1987) 2 SCALE 1278 : (1988) 1 SCC 236 : (1988) 2 SCR 260
Constitution of India, 1950 — Article 12, 14, 16, 311
Supreme Court10 Dec 1987Allowed
Hukam Chand and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1988 SC 408 : (1987) 4 JT 611 : (1988) 93 PLR 620 : (1987) 2 SCALE 1459 : (1988) 1 UJ 384
Constitution of India, 1950 — Article 32Land Acquisition Act, 1894 — Section 4, 6