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Supreme Court Of India judgments

59,834 judgments · page 2,333 of 2,992

Supreme Court19 Aug 1987dismissed

Budh Ram Vs Ralla Ram deceased through Lrs

Supreme Court Of India · AIR 1987 SC 2078 : (1987) 3 JT 346 : (1987) 92 PLR 409 : (1987) 2 SCALE 349 : (1987) 4 SCC 75

East Punjab Urban Rent Restriction Act, 1949 — Section 13Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 107
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Supreme Court19 Aug 1987dismissed

K. Rajaiah Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1987 SC 2005 : (1987) 3 JT 378 : (1987) LabIC 1659 : (1987) 2 LLJ 519 : (1987) 2 SCALE 409 : (1987) SCC 345 Supp : (1987) 1 SCC 345 Supp : (1987) 3 SCR 1010

Andhra Pradesh Police Subordinate Service Rules, 1966 — Rule 15, 2
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Supreme Court19 Aug 1987Allowed

Nancy John Lyndon Vs Prabhati Lal Chowdhury and Others

Supreme Court Of India · AIR 1987 SC 2061 : (1987) 3 JT 366 : (1987) 3 KarLJ 90 : (1987) 2 SCALE 413 : (1987) 4 SCC 78 : (1987) 3 SCR 1038 : (1987) 2 UJ 606

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 58, Order 21 Rule 63, Order 21 Rule 66, 64
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Supreme Court18 Aug 1987Allowed

Kashi Ram Vs Rakesh Arora

Supreme Court Of India · AIR 1987 SC 2230 : (1987) 3 JT 389 : (1987) 2 SCALE 387 : (1987) 4 SCC 884 : (1987) 4 SCC 84 : (1987) 3 SCR 1001

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 151, 42, 47Delhi Rent Control Act, 1958 — Section 42Limitation Act, 1908 — Article 182
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Supreme Court18 Aug 1987Dismissed

Yashbir Singh and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1988 SC 662(1) : (1987) 3 JT 399 : (1988) 1 LLJ 12 : (1987) 2 SCALE 371 : (1987) 4 SCC 345 : (1987) 3 SCR 1018 : (1987) 3 SLJ 231 : (1987) 2 UJ 625

Constitution of India, 1950 — Article 14, 16Railway Establishment Manual, Vol. II — Rule 302
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Supreme Court14 Aug 1987Disposed Of

State of Karnataka Vs Narsa Reddy

Supreme Court Of India · AIR 1987 SC 2104 : (1987) CriLJ 1929 : (1987) 3 Crimes 215 : (1987) 3 JT 382 : (1987) 2 SCALE 337 : (1987) 4 SCC 170 : (1987) 3 SCR 968 : (1988) 1 ShimLC 151

Criminal Procedure Code, 1973 (CrPC) — Section 197, 439(1), 482Penal Code, 1860 (IPC) — Section 201, 302, 34
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Supreme Court13 Aug 1987ALLOWED

Hardeep Singh Vs State of Haryana and Others

Supreme Court Of India · (1987) 3 JT 417 : (1987) 2 SCALE 431 : (1987) SCC 295 Supp : (1987) 1 SCC 295 Supp : (1987) 3 SCR 1138 : (1988) 1 SLJ 207 : (1987) 2 UJ 742

Constitution of India, 1950 — Article 311, 311(2), 331(2)Punjab Police Rules, 1934 — Rule 12.21, 16.24
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Supreme Court12 Aug 1987Allowed

G.V. Nanjundiah Vs State (Delhi Administration)

Supreme Court Of India · AIR 1987 SC 2402 : (1988) 36 BLJR 26 : (1988) CriLJ 152 : (1987) 3 Crimes 217 : (1987) 3 JT 313 : (1987) 2 SCALE 363 : (1987) SCC 266 Supp : (1987) 1 SCC 266 Supp : (1988) 1 ShimLC 153 : (1987) 3 SLJ 244

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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