Supreme Court Of India Judgments

Supreme Court02 Dec 1987Disposed Of

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

Supreme Court Of India · AIR 1988 SC 390 : (1987) 4 JT 534 : (1989) 2 LLJ 72 : (1987) 2 SCALE 1189 : (1988) 1 SCC 306 : (1988) 2 SCR 138 : (1989) 1 SLJ 102

Constitution of India, 1950 — Article 32

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Supreme Court02 Dec 1987Allowed

Brijendra Nath Bhargava and Another Vs Harsh Wardhan and Others

Supreme Court Of India · AIR 1988 SC 293 : (1987) 4 JT 538 : (1987) 2 SCALE 1394 : (1988) 1 SCC 454 : (1988) 2 SCR 124 : (1988) 1 UJ 397 : (1988) 1 WLN 322 : (1988) 1 WLN 143

Constitution of India, 1950 — Article 136Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)

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Supreme Court02 Dec 1987Dismissed

State of Tamil Nadu Vs Thiru Murugan Brothers

Supreme Court Of India · AIR 1988 SC 336 : (1987) 4 JT 529 : (1987) 2 SCALE 1243 : (1987) SCC 641 Supp : (1987) 1 SCC 641 Supp : (1988) 68 STC 412

Tamil Nadu General Sales Tax Act, 1959 — Section 2

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Supreme Court01 Dec 1987Dismissed

Sant Lal Bharti Vs State of Punjab

Supreme Court Of India · AIR 1988 SC 485 : (1987) 4 JT 589 : (1987) 2 SCALE 1249 : (1988) 1 SCC 366 : (1988) 2 SCR 107

Constitution of India, 1950 — Article 14, 19(1), 226, 227East Punjab Urban Rent Restriction Act, 1949 — Section 4

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Supreme Court01 Dec 1987Dismissed

Uday Chand Dutt (Deceased) through his Lrs. Vs Saibal Sen (Deceased) through his Lrs. and Another

Supreme Court Of India · AIR 1988 SC 367 : (1987) 4 JT 520 : (1987) 2 SCALE 1231 : (1987) SCC 506 Supp : (1987) 1 SCC 506 Supp : (1988) 1 UJ 1

Bengal Money Lenders Act, 1940 — Section 36(1)Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 45, 92

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Supreme Court01 Dec 1987Disposed Of

Kerala State Electricity Board Vs Saramma Mathew and Others

Supreme Court Of India · (1988) 1 JT 14 : (1989) 2 SCC 494 Supp

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Supreme Court01 Dec 1987Dismissed

Hanumant Kumar Talesara Vs Mohan Lal

Supreme Court Of India · AIR 1988 SC 299 : (1987) 4 JT 545 : (1987) 2 SCALE 1470 : (1988) 1 SCC 377 : (1988) 2 SCR 99 : (1988) 1 UJ 411 : (1988) 1 WLN 318 : (1988) 1 WLN 150

Civil Procedure Code, 1908 (CPC) — Section 151, 47Transfer of Property Act, 1882 — Section 76, 76A

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Supreme Court27 Nov 1987Dismissed

Mohd. Shafiq Khan and Others Vs Competent Authority and Others

Supreme Court Of India · AIR 1988 SC 303 : (1987) 4 JT 489 : (1987) 2 SCALE 1224 : (1988) 1 SCC 267 : (1988) 2 SCR 95

Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976 — Section 5

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Supreme Court27 Nov 1987Disposed Of

Ghulam Abbas and Others Vs State of U.P. and Others

Supreme Court Of India · (1988) 1 JT 502

Constitution of India, 1950 — Article 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 144

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Supreme Court27 Nov 1987Dismissed

Central Board of Direct Taxes and Others Vs Aditya V. Birla

Supreme Court Of India · AIR 1988 SC 420 : (1988) 67 CTR 165 : (1988) 170 ITR 137 : (1987) 4 JT 653 : (1987) 2 SCALE 1296 : (1988) 2 SCR 115

Income Tax Act, 1961 — Section 10(6), 80RRA

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Supreme Court27 Nov 1987Dismissed

Sir Shadi Lal and Sons, Shamli Vs Commissioner of Income Tax, Kanpur

Supreme Court Of India · AIR 1988 SC 424 : (1987) 169 ITR 510 : (1987) 4 JT 517 : (1987) 2 SCALE 1476 : (1988) 2 SCR 87

Income Tax Act, 1961 — Section 147, 24(1), 261

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Supreme Court26 Nov 1987dismissed

All Bihar Christian Schools Association and Another Vs State of Bihar and Others

Supreme Court Of India · AIR 1988 SC 305 : (1987) 4 JT 491 : (1987) 2 SCALE 1200 : (1988) 1 SCC 206 : (1988) 2 SCR 49

Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 18, 3Constitution of India, 1950 — Article 30(1)

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Supreme Court26 Nov 1987Dismissed

P. Kesavan (Dead) through Lrs. Vs Ammukutty Amma and Others

Supreme Court Of India · AIR 1988 SC 339 : (1987) 4 JT 575 : (1988) 1 KLT 104 : (1987) 2 SCALE 1311 : (1988) 1 SCC 202 : (1988) 2 SCR 81

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 17(1)

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Supreme Court26 Nov 1987allowed

Sales Tax Officer, Sector II, Moradabad and Another Vs Coal and Coke Supplies Corporation, Moradabad and Kanpur and Others

Supreme Court Of India · (1987) 4 JT 472 : (1987) 2 SCALE 1226 : (1987) SCC 471 Supp : (1987) 1 SCC 471 Supp : (1988) 68 STC 392 : (1988) 1 UJ 376

Central Sales Tax (Amendment) Act, 1976 — Section 6, 9Central Sales Tax Act, 1956 — Section 6, 9(1)

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Supreme Court25 Nov 1987allowed

Govind Vs Dr Jeetsingh

Supreme Court Of India · AIR 1988 SC 365 : (1987) 4 JT 525 : (1987) 2 SCALE 1169 : (1988) 1 SCC 198 : (1988) 2 SCR 44

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

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Supreme Court25 Nov 1987Disposed Of

State of Rajasthan Vs Rajendra Kumar Rawat and Others

Supreme Court Of India · (1987) 4 JT 601 : (1989) 2 SCC 268 Supp

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Supreme Court25 Nov 1987Dismissed

Ajit kumar Vs Union of India (UOI) and Others Ram Sarup represented by his Wife Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 283 : (1988) 36 BLJR 571 : (1988) CriLJ 417 : (1988) 1 Crimes 207 : (1987) 4 JT 462 : (1988) 1 KLT 230 : (1987) 2 SCALE 1113 : (1987) SCC 493 Supp : (1987) 1 SCC 493 Supp : (1988) 2 SCR 40 : (1988) 2 SLJ 1 : (1988) 1 UJ 109

Army Act, 1950 — Section 167, 169, 2Criminal Procedure Code, 1973 (CrPC) — Section 428, 5

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Supreme Court25 Nov 1987Dismissed

Thote Bhaskara Rao Vs A.P. Public Service Commission and Others

Supreme Court Of India · AIR 1988 SC 830 : (1987) 4 JT 464 : (1988) LabIC 989 : (1987) 2 SCALE 1166 : (1987) SCC 587 Supp : (1987) 1 SCC 587 Supp : (1988) 2 SCR 35 : (1989) 1 SLJ 36

Andhra Pradesh State Higher Judicial Services Rules, 2007 — Rule 12, 2(15)Constitution of India, 1950 — Article 12

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Supreme Court24 Nov 1987Allowed

M. Narasimhaiah Vs Deputy Commissioner for Transport, Bangalore Division, Infantry Road, Bangalore and Another

Supreme Court Of India · AIR 1988 SC 240 : (1987) 4 JT 466 : (1987) 2 SCALE 1171 : (1987) SCC 452 Supp : (1988) 2 SCR 10

Karnataka Motor Vehicles Taxation Act, 1957 — Section 2, 8Motor Vehicles Act, 1939 — Section 2(20), 2(29), 42, 48(3), 60

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Supreme Court24 Nov 1987Dismissed

Municipal Corporation of Greater Bombay Vs Dr. Hakimwadi Tenants'' Association and Others

Supreme Court Of India · AIR 1988 SC 233 : (1987) 4 JT 448 : (1988) MhLj 1 : (1987) 2 SCALE 1133 : (1988) 2 SCR 21

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6

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