CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,328 of 2,992

Supreme Court27 Oct 1987Dismissed

K.S. Vora and Others Vs State of Gujarat and Others

Supreme Court Of India · AIR 1987 SC 2348 : (1988) 1 GLR 629 : (1987) 4 JT 179 : (1987) 2 SCALE 835 : (1988) 1 SCC 311 : (1988) 1 SCR 611 Supp : (1989) 2 SLJ 190

Gujarat Subordinate Secretariat Service (Seniority of Assistants) Rules, 1977 — Rule 4
Read judgment
Supreme Court26 Oct 1987dismissed

Gupta Sugar Works Vs State of U.P. and Ors

Supreme Court Of India · AIR 1987 SC 2351 : (1987) 4 JT 154 : (1987) 2 SCALE 824 : (1987) SCC 476 Supp : (1988) 1 SCR 577 : (1975) 1 SCR 219 Supp

Essential Commodities Act, 1955 — Section 3(3)
Read judgment
Supreme Court19 Oct 1987Disposed Of

State of Punjab Vs Mithu Singh

Supreme Court Of India · (1988) 3 SCC 607

Criminal Procedure Code, 1973 (CrPC) — Section 360Prevention of Food Adulteration Act, 1954 — Section 20 AA
Read judgment
Supreme Court16 Oct 1987dismissed

Mithilesh Kumar Vs R. Venkataraman and Others

Supreme Court Of India · AIR 1987 SC 2371 : (1987) 4 JT 111 : (1987) 2 SCALE 780 : (1987) SCC 692 Supp : (1988) 1 SCR 525

Constitution of India, 1950 — Article 145Presidential and Vice-Presidential Elections Act, 1952 — Section 14, 14A, 16, 18, 19Supreme Court Rules, 1966 — Order 23 Rule 6, Order 39 Rule 6
Read judgment
Supreme Court15 Oct 1987Disposed Of

Government of Tamil Nadu and Others Vs Badrinath and Others

Supreme Court Of India · AIR 1987 SC 2381 : (1987) 4 JT 99 : (1988) 1 LLJ 23 : (1987) 2 SCALE 747 : (1987) 4 SCC 654 : (1988) 1 SCR 490

All India Services (Conduct) Rules, 1968 — Rule 17All India Services Act, 1951 — Section 3(1)Civil Procedure Code, 1908 (CPC) — Section 80
Read judgment
Supreme Court15 Oct 1987Allowed

Ranjit Thakur Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1987 SC 2386 : (1988) CriLJ 158 : (1987) 4 JT 93 : (1988) 1 LLJ 256 : (1987) 2 SCALE 773 : (1987) 4 SCC 611 : (1988) 1 SCR 512 : (1989) 1 SLJ 109

Army Act, 1950 — Section 130, 130(1), 41Constitution of India, 1950 — Article 226
Read judgment
Supreme Court14 Oct 1987Allowed

Kamlabai and Others Vs Mangilal Dulichand Mantri

Supreme Court Of India · AIR 1988 SC 375 : (1987) 4 JT 82 : (1987) MhLj 1102 : (1987) 2 SCALE 755 : (1987) 4 SCC 585 : (1988) 1 SCR 464

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Transfer of Property Act, 1882 — Section 106, 111
Read judgment