COURT ARCHIVE

Supreme Court Of India judgments

59,834 judgments · page 2,336 of 2,992

Supreme Court21 Jul 1987dismissed

Commissioner of Income Tax, Gujarat Vs Elecon Engineering Co. Ltd.

Supreme Court Of India · AIR 1987 SC 2014 : (1987) 64 CTR 101 : (1987) 167 ITR 639 : (1987) 3 JT 117 : (1987) 2 SCALE 89 : (1987) 4 SCC 530 : (1987) 3 SCR 588

Income Tax Act, 1961 — Section 101, 140, 84Income Tax Rules, 1962 — Rule 19(1), 19(3), 19(5), 19(6)

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Supreme Court21 Jul 1987allowed

Venkatlal G. Pittie and Another Vs Bright Bros. (Pvt.) Ltd.

Supreme Court Of India · AIR 1987 SC 1939 : (1987) 89 BOMLR 386 : (1987) 3 JT 139 : (1987) 2 SCALE 115 : (1987) 3 SCC 558 : (1987) 3 SCR 593 : (1987) 2 UJ 725

Constitution of India, 1950 — Article 227Hotel and Lodging House Rates Control Act, 1974 — Section 13(1)Transfer of Property Act, 1882 — Section 108

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Supreme Court21 Jul 1987Disposed Of

Everest Industrial Corporation and Others Vs Gujarat State Financial Corporation

Supreme Court Of India · AIR 1987 SC 1950 : (1987) 2 GLR 1225 : (1987) 3 JT 113 : (1987) 100 LW 1121 : (1987) 2 SCALE 75 : (1987) 3 SCC 597 : (1987) 3 SCR 607 : (1988) 1 ShimLC 56 : (1987) 2 UJ 348

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 6, 34, 34(2)

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Supreme Court20 Jul 1987Dismissed

Jagdambari Post Office Bachao Sangarsh Samiti and Another Vs Seventh Additional District and Sessions Judge and Others

Supreme Court Of India · (1989) 1 SCC 384 Supp

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Supreme Court20 Jul 1987Allowed

SMT.Gulwant Kaur and Another Vs Mohinder Singh and Others

Supreme Court Of India · AIR 1987 SC 2251 : (1987) 3 JT 121 : (1987) 100 LW 1131 : (1987) MhLj 878 : (1987) MPLJ 623 : (1988) 93 PLR 182 : (1987) 2 SCALE 82 : (1987) 3 SCC 674 : (1987) 3 SCR 576 : (1988) 1 ShimLC 48 : (1987) 2 UJ 399

Hindu Succession Act, 1956 — Section 14(1), 14(2)

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Supreme Court20 Jul 1987Disposed Of

B.I.T. Teachers Association, Nesra, Ranchi Vs Chancellor, Ranchi University and Ors

Supreme Court Of India · AIR 1988 SC 2132 : (1989) LabIC 42 : (1987) SCC 461 Supp : (1987) 1 SCC 461 Supp

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Supreme Court20 Jul 1987Disposed Of

Prasun Roy Vs Calcutta Metropolitan Development Authority and Another

Supreme Court Of India · AIR 1988 SC 205 : (1987) 2 ARBLR 196 : (1987) 3 JT 160 : (1987) 2 SCALE 125 : (1987) 4 SCC 217 : (1987) 3 SCR 569 : (1987) 2 UJ 445

Arbitration Act, 1940 — Section 20

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Supreme Court20 Jul 1987Disposed Of

Beda Nand Singh and Others Vs Director General, Central Industrial Security Force and Others

Supreme Court Of India · (1987) 35 BLJR 836 : (1987) 3 JT 137 : (1988) 1 LLJ 242

Administrative Tribunals Act, 1985 — Section 19, 2

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Supreme Court17 Jul 1987Disposed Of

State Bank of India Scheduled Castes and Scheduled Tribes Welfare Association and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1987) 1 SCC 585 Supp : (1987) SCC 585 Supp

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Supreme Court17 Jul 1987dismissed

Ganpat Ram Sharma and Others Vs Gayatri Devi

Supreme Court Of India · AIR 1987 SC 2016 : (1987) 12 ECR 987 : (1987) 3 JT 99 : (1987) 2 SCALE 46 : (1987) 3 SCC 576 : (1987) 3 SCR 539 : (1987) 2 UJ 370

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Delhi Rent Control Act, 1958 — Section 14(1)Limitation Act, 1963 — Article 113, 66

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Supreme Court17 Jul 1987allowed

Makhan Singh Vs Narainpura Co-operative Agricultural Service Society Limited and Another

Supreme Court Of India · AIR 1987 SC 1892 : (1987) 35 BLJR 752 : (1987) 3 JT 87 : (1987) 2 LLJ 533 : (1987) 2 SCALE 57 : (1987) 3 SCC 571 : (1987) 3 SCR 527 : (1987) 2 UJ 342

Industrial Disputes Act, 1947 — Section 10

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Supreme Court17 Jul 1987Disposed Of

State Bank of India and others Vs Mohd. Mynuddin

Supreme Court Of India · AIR 1987 SC 1889 : (1987) 35 BLJR 736 : (1987) 3 JT 89 : (1987) LabIC 1627 : (1988) 1 LLJ 142 : (1987) 2 SCALE 53 : (1987) 4 SCC 486 : (1987) 3 SCR 532 : (1988) 1 ShimLC 71 : (1987) 2 UJ 339

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Supreme Court17 Jul 1987Dismissed

M. Satyanandam Vs Deputy Secretary to Government of A.P., General Administration (Accom. C) Department, Secretariat and Another

Supreme Court Of India · AIR 1987 SC 1968 : (1987) 3 JT 127 : (1987) 3 KarLJ 108 : (1987) 2 SCALE 97 : (1987) 3 SCC 574 : (1987) 3 SCR 566 : (1987) 2 UJ 398

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Supreme Court17 Jul 1987Dismissed

Vinod Kumar Arora Vs Surjit Kaur

Supreme Court Of India · AIR 1987 SC 2179 : (1987) 3 JT 106 : (1987) 2 SCALE 60 : (1987) 3 SCC 711 : (1987) 3 SCR 552 : (1987) 2 UJ 734

East Punjab Urban Rent Restriction Act, 1949 — Section 11

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Supreme Court16 Jul 1987Dismissed

Ranjit Prasad Sinha Vs State of Bihar and Another

Supreme Court Of India · AIR 1987 SC 1894 : (1987) 35 BLJR 741 : (1987) 3 JT 84 : (1987) LabIC 1633 : (1987) PLJR 57 : (1987) 2 SCALE 35 : (1987) 3 SCC 650 : (1987) 3 SCR 523 : (1987) 3 SLJ 110 : (1987) 2 UJ 396

Civil Services (Classification, Control and Appeal) Rules — Rule 14, 18, 49, 57(5)Constitution of India, 1950 — Article 309

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Supreme Court15 Jul 1987allowed

State of Karnataka Vs K. Gopalakrishna Shenoy and Another

Supreme Court Of India · AIR 1987 SC 1911 : (1987) 2 Crimes 879 : (1987) 3 JT 67 : (1987) 2 SCALE 37 : (1987) 3 SCC 655 : (1987) 3 SCR 481

Motor Vehicles Act, 1939 — Section 22, 38Mysore Motor Vehicles Taxation Act, 1957 — Section 3(1), 4, 7

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Supreme Court15 Jul 1987Dismissed

Beopar Sahayak (P) Ltd. and Others Vs Vishwa Nath and Others

Supreme Court Of India · AIR 1987 SC 2111 : (1987) 3 JT 76 : (1987) 2 SCALE 27 : (1987) 3 SCC 693 : (1987) 3 SCR 496 : (1987) 2 UJ 388

Criminal Procedure Code, 1973 (CrPC) — Section 12, 39, 39(1), 39(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3

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Supreme Court15 Jul 1987Allowed

Bal Niketan Nursery School Vs Kesari Prasad

Supreme Court Of India · AIR 1987 SC 1970 : (1987) 3 JT 93 : (1987) 3 KarLJ 75 : (1987) 2 SCALE 67 : (1987) 3 SCC 587 : (1987) 3 SCR 510 : (1987) 2 UJ 501

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 106, 136Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1)

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Supreme Court14 Jul 1987Dismissed

Harsharan Verma Vs Union of India (UOI) and Anr

Supreme Court Of India · AIR 1987 SC 1969 : (1987) 3 JT 62 : (1987) 2 SCALE 25 : (1987) SCC 310 Supp : (1987) 1 SCC 310 Supp : (1987) 2 UJ 308

Constitution of India, 1950 — Article 136, 75(5), 88

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Supreme Court14 Jul 1987Allowed

Commissioner of Income Tax, Bombay Vs Gannon Dunkerley and Co. Ltd.

Supreme Court Of India · AIR 1987 SC 1873 : (1987) 64 CTR 134 : (1987) 167 ITR 637 : (1987) 3 JT 64 : (1987) 2 SCALE 21 : (1987) SCC 188 Supp : (1987) 1 SCC 188 Supp : (1987) 2 UJ 324

Income Tax Act, 1961 — Section 256, 37

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