Supreme Court30 Jun 1987Allowed

Dipak Banerjee Vs Smt. Lilabati Chakraborty

Supreme Court Of India · (1987) 06 SC CK 0001

Constitution of India, 1950 — Article 136Transfer of Property Act, 1882 — Section 105, 14(1)West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 17(2), 17B, 2
Supreme Court29 Jun 1987Disposed Of

Samarjit Ghosh Vs Bennett Coleman and Co. and Another

Supreme Court Of India · AIR 1987 SC 1869 : (1987) 1 CALLT 33 : (1987) 3 JT 19 : (1987) 2 LLJ 337 : (1987) 2 SCALE 5 : (1987) 3 SCC 507 : (1987) 3 SCR 475 : (1987) 3 SLJ 228 : (1987) 2 UJ 385

Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17, 17(1), 17(2)
Supreme Court29 Jun 1987Disposed Of

Smt. Sattamma Vs K. Rajaiah and Others

Supreme Court Of India · (1987) 2 Crimes 902 : (1987) 3 JT 10 : (1987) 2 SCALE 10 : (1987) 3 SCC 447 : (1988) 1 ShimLC 125 : (1987) 2 UJ 480

National Security Act, 1980 — Section 12, 13
Supreme Court29 Jun 1987Allowed

Fazal Ghosi and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1987 SC 1877 : (1987) CriLJ 1910 : (1987) 2 Crimes 892 : (1987) 3 JT 22 : (1987) 2 SCALE 1 : (1987) 3 SCC 502 : (1987) 3 SCR 471 : (1988) 1 ShimLC 131

National Security Act, 1980 — Section 3, 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 332
Supreme Court08 Jun 1987Dismissed

P.D. Aggarwal and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1987 SC 1676 : (1987) 2 JT 606 : (1987) LabIC 1307 : (1987) 1 SCALE 1283 : (1987) 3 SCC 622 : (1987) 3 SCR 427 : (1987) 3 SLJ 113

Constitution of India, 1950 — Article 14, 16, 16(1), 309, 313United Provinces Service of Engineers (Buildings and Roads Branch) Class II (Amendment) Rules, 1969 — Rule 3, 5, 6United Provinces Service of Engineers (Buildin
Supreme Court30 May 1987Allowed

G.C. Gupta and Others Vs N.K. Pandey and Others

Supreme Court Of India · AIR 1988 SC 268 : (1988) 1 SCC 316 : (1987) 2 JT 448 : (1987) 1 Scale 1120

Constitution Of India, 1950 — Article 16, 226United Provinces Public Service Commission (Limitation Of Function) Regulations, 1941 — Regulation 3(i)United Provinces Service of Engineers (Buildings And Roads Branch), Class II Rules, 1936 — Rule 3(b), 4, 4(ii), 5, 5(i), 5(iii), 5(iv), 6, 6(a), 16, 17, 19, 19(b), 18, 23
Supreme Court11 May 1987Dismissed

Dhartipakar Madan Lal Agarwal Vs Rajiv Gandhi

Supreme Court Of India · AIR 1987 SC 1577 : (1987) 2 JT 402 : (1987) 1 SCALE 1086 : (1987) SCC 93 Supp : (1987) 1 SCC 93 Supp : (1987) 3 SCR 369 : (1987) 2 UJ 671

Representation Of The People Act, 1951 — Section 25, 27, 28, 29(1), 77, 77(1), 80, 81, 82, 83, 83(1)(a), 86, 87, 98, 99, 100, 100(1)(d)(iv), 116A, 117, 123, 123(1)(A), 123(2)(b), 123(5), 123(6), 123(7), 139Code Of Civil Procedure, 1908 — Order 8 Rule 2, Order 6 Rule 8, Order 7 Rule 11, Order 6 Rule 16Conduct Of Election Rules, 1961 — Rule 90
Supreme Court11 May 1987Dismissed

Gujarat State Road Transport Corporation, Ahmedabad Vs Ramanbhai Prabhatbhai and Another

Supreme Court Of India · (1987) ACJ 561 : AIR 1987 SC 1690 : (1987) 62 CompCas 609 : (1987) 2 GLR 1104 : (1987) 2 JT 384 : (1987) MhLj 838 : (1987) MPLJ 583 : (1987) 1 SCALE 1027 : (1987) 3 SCC 234 : (1987) 3 SCR 404

Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110A, 110A(1), 110B, 110F
Supreme Court08 May 1987Dismissed

Ganpat Singh (Dead) by Lrs. Vs Kailash Shankar and Others

Supreme Court Of India · AIR 1987 SC 1443 : (1987) 2 JT 619 : (1987) 1 SCALE 1273 : (1987) 3 SCC 146 : (1987) 3 SCR 355 : (1987) 2 UJ 697 : (1988) 1 WLN 172

Constitution Of India, 1950 — Article 133(3), 134A, 136Limitation Act, 1963 — Article 127, 134, 136Limitation Act, 1908 — Article 180, 190
Supreme Court08 May 1987Dismissed

Dr. D.C. Saxena Vs State of Haryana and Others

Supreme Court Of India · AIR 1987 SC 1463 : (1987) 2 JT 425 : (1987) 2 LLJ 360 : (1987) 1 SCALE 1106 : (1987) 3 SCC 251 : (1987) 3 SCR 346 : (1987) 2 SLJ 108 : (1987) 2 UJ 292

Haryana Board of School Education Act, 1969 — Section 3(4), 4