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Supreme Court Of India judgments

59,834 judgments · page 2,330 of 2,992

Supreme Court24 Sept 1987Disposed Of

Damji Vs State of Gujarat and Others

Supreme Court Of India · (1987) 4 JT 70 : (1990) SCC 143 Supp : (1990) 1 SCC 143 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 432(1), 433Penal Code, 1860 (IPC) — Section 302
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Supreme Court22 Sept 1987Disposed Of

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 1037 : (1987) 3 CompLJ 69 : (1987) 3 JT 630 : (1987) 2 SCALE 611 : (1987) 4 SCC 463 : (1988) 1 SCR 279 : (1988) 1 UJ 75

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 48A, 51A, 252Environment (Protection) Act, 1986 — Section 15, 2, 3, 5, 9
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Supreme Court21 Sept 1987Allowed

V. Balasubramaniam and Others Vs Tamil Nadu Housing Board and Others

Supreme Court Of India · AIR 1988 SC 6 : (1987) 3 JT 617 : (1988) LabIC 213 : (1988) 2 LLJ 435 : (1987) 2 SCALE 625 : (1987) 4 SCC 738 : (1988) 1 SCR 228 : (1988) 1 SLJ 90 : (1988) 1 UJ 48

Constitution of India, 1950 — Article 14, 162, 226, 309Madras Housing Board Service Regulations — Regulation 28Road Transport Corporations Act, 1950 — Section 14, 45
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Supreme Court18 Sept 1987allowed

K.I. Shephard and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 686 : (1989) 1 CompLJ 167 : (1987) 3 JT 600 : (1988) LabIC 1497 : (1988) 1 LLJ 162 : (1987) 2 SCALE 599 : (1987) 4 SCC 431 : (1988) 1 SCR 188 : (1988) 1 SLJ 105

Banking Regulation Act, 1949 — Section 45(5), 45(6)(b), 45(7A)Constitution of India, 1950 — Article 12, 14, 16, 21, 31
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Supreme Court18 Sept 1987

Sheela Barse Vs State of Maharashtra

Supreme Court Of India · (1987) 3 Crimes 433 : (1987) 3 JT 612 : (1987) 3 KarLJ 125 : (1987) 2 SCALE 593 : (1987) 4 SCC 373 : (1988) 1 SCR 210

Constitution of India, 1950 — Article 14, 19, 19(1), 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 161(2)
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Supreme Court17 Sept 1987Dismissed

Nand Kishore Marwah and Others Vs Samundri Devi

Supreme Court Of India · AIR 1987 SC 2284 : (1987) 3 JT 590 : (1987) 2 SCALE 555 : (1987) 4 SCC 382 : (1988) 1 SCR 158

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 20, 39, 40
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Supreme Court15 Sept 1987allowed

D. Satyanarayana Vs P. Jagadish

Supreme Court Of India · AIR 1987 SC 2192 : (1987) 3 JT 571 : (1987) 2 SCALE 577 : (1987) 4 SCC 424 : (1988) 1 SCR 145 : (1988) 1 UJ 175

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)Evidence Act, 1872 — Section 116
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Supreme Court15 Sept 1987allowed

Gulab Mehra Vs State of U.P. and Others

Supreme Court Of India · AIR 1987 SC 2332 : (1988) CriLJ 168 : (1987) 3 Crimes 405 : (1987) 3 JT 559 : (1987) 2 SCALE 561 : (1987) 4 SCC 302 : (1988) 1 SCR 126

Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 482National Security Act, 1980 — Section 3(2)
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