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Supreme Court Of India judgments

59,834 judgments · page 2,332 of 2,992

Supreme Court03 Sept 1987Allowed

O.P. Gupta Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1987 SC 2257 : (1987) 3 JT 532 : (1988) 1 LLJ 453 : (1987) 2 SCALE 457 : (1987) 4 SCC 328 : (1988) 1 SCR 27 : (1988) 1 SLJ 121

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12(2)
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Supreme Court03 Sept 1987Dismissed

Prabhakaran Nair and Others Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 1987 SC 2117 : (1987) 3 JT 492 : (1987) 100 LW 987 : (1987) 2 SCALE 469 : (1987) 4 SCC 238 : (1988) 1 SCR 1

Constitution of India, 1950 — Article 14, 14(1), 19(1), 32Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14, 16(2)
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Supreme Court02 Sept 1987Disposed Of

B.R. Mehta Vs Atma Devi and Others

Supreme Court Of India · AIR 1987 SC 2220 : (1987) 3 JT 474 : (1987) 2 SCALE 436 : (1987) 4 SCC 183 : (1987) 3 SCR 1184 : (1988) 1 UJ 23

Delhi Rent Control Act, 1958 — Section 14(1)
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Supreme Court01 Sept 1987Dismissed

M.K. Kunhimohammed Vs P.A. Ahmedkutty and Others

Supreme Court Of India · (1987) 2 ACC 346 : (1987) ACJ 872 : AIR 1987 SC 2158 : (1987) 3 JT 465 : (1987) 92 PLR 689 : (1987) 2 SCALE 442 : (1987) 4 SCC 284 : (1987) 3 SCR 1149

Motor Vehicles Act, 1939 — Section 95(2), 95(4)
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Supreme Court01 Sept 1987allowed

Balram Gupta Vs Union of India (UOI) and Anr

Supreme Court Of India · AIR 1987 SC 2354 : (1987) 3 JT 480 : (1988) LabIC 46 : (1987) 2 LLJ 541 : (1987) 2 SCALE 521 : (1987) SCC 228 Supp : (1987) 1 SCC 228 Supp : (1987) 3 SCR 1173 : (1988) 1 SLJ 79 : (1987) 2 UJ 746

Central Civil Services (Pension) Rules, 1972 — Rule 48
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Supreme Court28 Aug 1987Dismissed

A.K. Subbaiah and Others Vs State of Karnataka and Others

Supreme Court Of India · (1987) 3 Crimes 399 : (1987) 3 JT 435 : (1987) 2 SCALE 451 : (1987) 4 SCC 557 : (1987) 3 SCR 1128 : (1988) 1 ShimLC 137

Criminal Procedure Code, 1973 (CrPC) — Section 199(2), 204, 307, 386, 389Penal Code, 1860 (IPC) — Section 500
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Supreme Court27 Aug 1987dismissed

Jai Prakash and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 1987 SC 2225 : (1988) 36 BLJR 251 : (1988) CriLJ 193 : (1987) 3 Crimes 392 : (1987) 3 JT 418 : (1987) 2 SCALE 402 : (1987) 4 SCC 296 : (1987) 3 SCR 1107

Constitution of India, 1950 — Article 161Penal Code, 1860 (IPC) — Section 302
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Supreme Court27 Aug 1987allowed

Durgacharan Misra Vs State of Orissa and Others

Supreme Court Of India · AIR 1987 SC 2267 : (1987) 64 CLT 477 : (1987) 3 JT 459 : (1987) LabIC 1914 : (1987) 2 SCALE 417 : (1987) 4 SCC 646 : (1987) 3 SCR 1097 : (1987) 3 SLJ 200 : (1987) 2 UJ 657

Constitution of India, 1950 — Article 234, 235, 309, 32Orissa Judicial Service Rules, 1964 — Rule 16, 17, 18, 19
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Supreme Court27 Aug 1987Allowed

Sushil Kumar Porwal and Others Vs Vipin Maneklal and Others

Supreme Court Of India · AIR 1987 SC 2167 : (1987) 14 ECC 134 : (1987) 13 ECR 279 : (1987) 31 ELT 609 : (1987) 3 JT 448 : (1987) 3 KarLJ 99 : (1987) 2 SCALE 488 : (1987) 4 SCC 276 : (1987) 3 SCR 1116

Defence of India (Fourth Amendment) Rules, 1966 — Rule 126Gold (Control) Act, 1968 — Section 2, 71(1), 8(1)
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Supreme Court21 Aug 1987allowed

Hava Singh Vs State of Haryana and Another

Supreme Court Of India · AIR 1987 SC 2001 : (1987) CriLJ 1919 : (1987) 3 JT 375 : (1987) 2 SCALE 345 : (1987) 4 SCC 207 : (1987) 3 SCR 1061 : (1987) 2 UJ 600

Criminal Procedure Code, 1973 (CrPC) — Section 30, 30, 432, 433Penal Code, 1860 (IPC) — Section 302, 325, 34, 452Punjab Borstal Act, 1926 — Section 20, 5
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Supreme Court20 Aug 1987dismissed

Ram Kumar Vs State of Haryana

Supreme Court Of India · AIR 1987 SC 2043 : (1987) 3 JT 357 : (1987) 1 KLT 462 : (1987) LabIC 1890 : (1987) 2 LLJ 504 : (1987) 2 SCALE 340 : (1987) SCC 582 Supp : (1987) 1 SCC 582 Supp : (1987) 3 SCR 1057 : (1987) 2 UJ 644

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