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Supreme Court Of India judgments

59,834 judgments · page 2,329 of 2,992

Supreme Court13 Oct 1987Dismissed

Piara Singh Vs State of Punjab

Supreme Court Of India · AIR 1987 SC 2377 : (1988) CriLJ 164 : (1987) 3 Crimes 534 : (1988) 16 ECC 210 : (1989) 39 ELT 351 : (1987) 4 JT 74 : (1987) 2 SCALE 740 : (1987) 4 SCC 550 : (1988) 1 SCR 456 : (1988) 1 UJ 158

Constitution of India, 1950 — Article 22(5), 32
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Supreme Court12 Oct 1987Dismissed

Bakhshish Singh Brar Vs Gurmej Kaur and Another

Supreme Court Of India · (1988) 12 ACR 181 : AIR 1988 SC 257 : (1988) 36 BLJR 701 : (1988) CriLJ 419 : (1987) 3 Crimes 612 : (1987) 4 JT 190 : (1987) 2 SCALE 828 : (1987) 4 SCC 663 : (1988) 1 SCR 450 : (1988) 1 UJ 155

Criminal Procedure Code, 1973 (CrPC) — Section 196, 197, 482Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307
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Supreme Court09 Oct 1987Allowed

Sarwan Kumar Onkar Nath Vs Subhas Kumar Agarwalla

Supreme Court Of India · AIR 1987 SC 2302 : (1987) 35 BLJR 815 : (1987) 4 JT 64 : (1987) 2 SCALE 723 : (1987) 4 SCC 546 : (1988) 1 SCR 414 : (1988) 1 UJ 20

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1), 3
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Supreme Court25 Sept 1987allowed

Shyamaraju Hegde Vs U. Venkatesha Bhat and Ors

Supreme Court Of India · AIR 1987 SC 2323 : (1987) 3 JT 663 : (1987) 2 KLT 977 : (1987) 2 SCALE 646 : (1987) SCC 321 Supp : (1987) 1 SCC 321 Supp : (1988) 1 SCR 340 : (1988) 1 UJ 61

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 141Karnataka Rent Control Act, 1961 — Section 50(1), 50(2)
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Supreme Court24 Sept 1987Disposed Of

Dr A.K. Jain and Others Vs Union of India (UOI) and Others Dr M.A. Haque and Others Vs Union of India (UOI) and Others Dr P.K. Shroff and Others Vs Union of India (UOI) and Others @

Supreme Court Of India · (1987) 4 JT 445 : (1987) 2 SCALE 1002 : (1987) SCC 497 Supp : (1987) 1 SCC 497 Supp : (1988) 1 SCR 335 : (1989) 1 SLJ 188

Constitution of India, 1950 — Article 14, 16, 32Railways Medical Department (Assistant Medical Officers Class II) Recruitment Rules, 1977 — Rule 6
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Supreme Court24 Sept 1987Dismissed

Utkal Contractors and Joinery (P) Ltd. and Others Vs State of Orissa

Supreme Court Of India · AIR 1987 SC 2310 : (1987) 64 CLT 256 : (1987) 4 JT 1 : (1987) 2 SCALE 639 : (1987) SCC 751 Supp : (1988) 1 SCR 314

Constitution of India, 1950 — Article 19(6), 245, 246Orissa Forest Produce (Control of Trade) (Amendment and Validation) Ordinance, 1987 — Section 5Orissa Forest Produce (Control of Trade) Act, 1981 — Section 1(3),
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