Supreme Court03 Nov 1987allowed

Subhash Bhandari Vs District Magistrate, Lucknow and Others Kamlesh Pratap Singh Vs District Magistrate, Lucknow and Others

Supreme Court Of India · (1988) 12 ACR 130 : AIR 1988 SC 74 : (1988) 1 AWC 316 Supp : (1988) CriLJ 190 : (1987) 3 Crimes 686 : (1987) 4 JT 277 : (1987) 2 SCALE 937 : (1987) 4 SCC 685 : (1988) 1 SCR 773

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
Supreme Court02 Nov 1987Disposed Of

P.N. Kumar and Another Vs Municipal Corporation of Delhi

Supreme Court Of India · (1988) 1 CompLJ 105 : (1987) 32 ELT 229 : (1988) 172 ITR 624 : (1987) 4 JT 232 : (1987) 3 KarLJ 109 : (1988) PLJR 27 : (1987) 2 SCALE 901 : (1987) 4 SCC 609 : (1988) 1 SCR 732 : (1988) 70 STC 189 : (1988) 1 UJ 18

Constitution of India, 1950 — Article 226, 32
Supreme Court28 Oct 1987allowed

Jagan alias Jagannath Umaji Vs Gokuldas Hiralal Tawari

Supreme Court Of India · AIR 1987 SC 2429 : (1987) 89 BOMLR 622 : (1987) 4 JT 215 : (1987) MhLj 1114 : (1987) 2 SCALE 870 : (1987) SCC 566 Supp : (1988) 1 SCR 672 : (1988) 1 UJ 67

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 2(17), 2(32), 41(2), 46(2), 6
Supreme Court28 Oct 1987Disposed Of

B.K. Mohapatra Vs State of Orissa and Another

Supreme Court Of India · AIR 1988 SC 24 : (1988) 65 CLT 214 : (1987) 4 JT 170 : (1987) LabIC 1892 : (1987) 2 SCALE 880 : (1987) SCC 553 Supp : (1987) 1 SCC 553 Supp : (1988) 1 SCR 650 : (1989) 1 SLJ 54

Constitution of India, 1950 — Article 226
Supreme Court27 Oct 1987allowed

Municipal Board of Abu Road Vs Jaishiv and Ors

Supreme Court Of India · AIR 1988 SC 388 : (1987) 4 JT 176 : (1987) 2 SCALE 832 : (1987) SCC 301 Supp : (1988) 1 SCR 584 : (1988) 68 STC 356

Constitution of India, 1950 — Article 14Rajasthan Municipalities Act, 1959 — Section 104(1)
Supreme Court27 Oct 1987dismissed

D.K. Soni Vs P.K. Mukerjee and Others

Supreme Court Of India · AIR 1988 SC 30 : (1987) 4 JT 225 : (1987) 2 SCALE 887 : (1988) 1 SCC 29 : (1988) 1 SCR 616

Transfer of Property Act, 1882 — Section 53AUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21