Supreme Court07 May 1987Disposed Of
Sardar Prakash Singh Badal and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1987) 2 JT 397
COURT ARCHIVE
Supreme Court Of India judgments
59,834 judgments · page 2,338 of 2,992
Supreme Court07 May 1987Dismissed
U.P. State Electricity Board, Lucknow Vs P.L. Kelkar
Supreme Court Of India · AIR 1987 SC 1701 : (1987) 2 JT 564 : (1987) LabIC 1322 : (1987) 2 LLJ 350 : (1987) 1 SCALE 1192 : (1987) 3 SCC 161 : (1987) 3 SCR 335 : (1987) 2 UJ 262
Electricity (Supply) Act, 1948 — Section 79
Supreme Court07 May 1987Dismissed
Union of India (UOI) Vs M.A. Chowdhary
Supreme Court Of India · AIR 1987 SC 1526 : (1987) 1 SCALE 1254 : (1987) 4 SCC 112 : (1987) 3 SCR 424 : (1988) 1 SLJ 43 : (1987) 2 UJ 322
Constitution of India, 1950 — Article 16, 311, 311(1), 311(2)
Supreme Court07 May 1987Allowed
Utkal Contractors and Joinery Pvt. Ltd. and Others Vs State of Orissa and Others Orissa Minor Oils and Others Vs State of Orissa and Others
Supreme Court Of India · AIR 1987 SC 1454 : (1987) 2 JT 466 : (1987) 1 SCALE 1162 : (1987) 3 SCC 279 : (1987) 3 SCR 317
Orissa Forest Produce (Control of Trade) Act, 1981 — Section 5(1)
Supreme Court06 May 1987Dismissed
Smt. Shakuntala S. Tiwari Vs Hem Chand M. Singhania
Supreme Court Of India · AIR 1987 SC 1823 : (1987) 89 BOMLR 236 : (1987) 2 JT 433 : (1987) 1 SCALE 1009 : (1987) 3 SCC 211 : (1987) 3 SCR 306 : (1987) 2 UJ 439
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 13Limitation Act, 1963 — Article 113, 66, 67Transfer of Property Act, 1882 — Section 106, 111
Supreme Court06 May 1987Disposed Of
Indian Metals and Ferro Alloys Ltd. and Another Vs State of Orissa and Others
Supreme Court Of India · AIR 1987 SC 1727 : (1988) 65 CLT 1 : (1987) 2 JT 362 : (1987) 1 SCALE 1213 : (1987) 3 SCC 189 : (1987) 3 SCR 265 : (1987) 2 UJ 297
Constitution of India, 1950 — Article 14Orissa State Electricity Board (General Conditions of Supply) Regulations, 1981 — Regulation 28
Supreme Court06 May 1987Allowed
Binod Mills Co. Ltd. Vs Suresh Chandra Mahaveer Prasad Mantri
Supreme Court Of India · AIR 1987 SC 1739 : (1987) 2 JT 504 : (1987) MPLJ 437 : (1987) 1 SCALE 1051 : (1987) 3 SCC 99 : (1987) 3 SCR 247
Civil Procedure Code, 1908 (CPC) — Section 40, 42
Supreme Court06 May 1987Disposed Of
Banwasi Seva Ashram Vs State of U.P. and Others
Supreme Court Of India · (1987) 2 JT 597 : (1988) RD 68 : (1987) 1 SCALE 1149 : (1987) 3 SCC 304 : (1987) 2 UJ 127
Forest Act, 1927 — Section 20
Supreme Court06 May 1987Dismissed
Helper Girdharbhai Vs Saiyed Mohmad Mirasaheb Kadri and Others
Supreme Court Of India · AIR 1987 SC 1782 : (1987) 2 GLR 960 : (1987) 2 JT 599 : (1987) 1 SCALE 1235 : (1987) 3 SCC 538 : (1987) 3 SCR 289
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)Civil Procedure Code, 1908 (CPC) — Section 115Partnership Act, 1932 — Section 4, 6
Supreme Court06 May 1987Allowed
Binod Mills Company Ltd. Vs Shri Suresh Chandra Mahaveer Prasad Mantri
Supreme Court Of India · (1987) JLJ 790
Civil Procedure Code, 1908 (CPC) — Section 40, 42Companies Act, 1913 — Section 171, 228, 233Income Tax Act, 1922 — Section 29
Supreme Court06 May 1987Dismissed
Thamma Venkata Subbamma (Dead) by Lr Vs Thamma Rattamma and Others
Supreme Court Of India · AIR 1987 SC 1775 : (1987) 168 ITR 760 : (1987) 2 JT 440 : (1987) 100 LW 1125 : (1987) 1 SCALE 1000 : (1987) 3 SCC 294 : (1987) 3 SCR 236 : (1988) 1 ShimLC 61 : (1987) 2 UJ 268
Hindu Succession Act, 1956 — Section 30, 6Transfer of Property Act, 1882 — Section 39
Supreme Court05 May 1987Disposed Of
P. Sambamurthy and others (II) Vs Union of India and others
Supreme Court Of India · (1987) 2 JT 627 : (1987) 1 SCALE 1305 : (1987) SCC 706 Supp : (1987) 1 SCC 706 Supp
Constitution of India, 1950 — Article 371D, 371D(5)
Supreme Court05 May 1987Dismissed
Raja Satyendra Narayan Singh and Another Vs State of Bihar and Others
Supreme Court Of India · AIR 1987 SC 1390 : (1987) 35 BLJR 477 : (1987) 2 JT 356 : (1987) PLJR 47 : (1987) 1 SCALE 1180 : (1987) 3 SCC 319 : (1987) 3 SCR 224 : (1987) 2 UJ 288
Bihar Land Reforms (Amendment) Act, 1959 — Section 25Bihar Land Reforms Rules, 1951 — Rule 25
Supreme Court05 May 1987
Life Insurance Corporation of India and Others Vs S.S. Srivastava and Others
Supreme Court Of India · AIR 1987 SC 1527 : (1987) 54 FLR 750 : (1987) 2 JT 529 : (1987) 2 LLJ 414 : (1987) 1 SCALE 975 : (1987) 3 SCR 180 : (1987) 2 UJ 681
Constitution of India, 1950 — Article 14, 16Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 19(2)Life Insurance Corporation Act, 1956 — Section 11, 48(2), 48(2A), 49(2)
Supreme Court05 May 1987Partly Allowed
S.P. Sampath Kumar and Others (II) Vs Union of India (UOI) and Others
Supreme Court Of India · (1987) 54 FLR 310 : (1987) 2 JT 626 : (1987) SCC 734 Supp : (1987) 1 SCC 734 Supp
Supreme Court05 May 1987Disposed Of
S.P. Sampath Kumar and Others (III) Vs Union of India (UOI) and Others
Supreme Court Of India · (1987) 1 LLJ 128(2) : (1987) 1 SCALE 1317 : (1987) SCC 736 Supp : (1987) 3 SCR 233
Supreme Court05 May 1987
Radhakant Jha Vs Chief Commissioner and Others
Supreme Court Of India · AIR 1987 SC 1791 : (1987) 2 JT 489 : (1988) LabIC 105 : (1987) 2 LLJ 138 : (1987) 1 SCALE 1140 : (1987) 3 SCC 222 : (1987) 1 UJ 640
Constitution of India, 1950 — Article 136
Supreme Court05 May 1987Dismissed
B.S. Yadav and Another Vs Chief Manager, Central Bank of India and Others
Supreme Court Of India · AIR 1987 SC 1706 : (1987) 35 BLJR 514 : (1987) 54 FLR 701 : (1987) 2 JT 347 : (1987) 1 SCALE 1154 : (1987) 3 SCC 120 : (1987) 3 SCR 165 : (1988) 1 SLJ 45 : (1987) 2 UJ 717
Constitution Of India, 1950 — Article 14, 16, 32Banking Regulation Act, 1949 — Section 5(b)Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970 — Section 3, 6(1), 9, 12, 12(2), 19, 19(2)(d)
Supreme Court04 May 1987Allowed
Mahendra Kumar and Another Vs State of Madhya Pradesh and Others
Supreme Court Of India · AIR 1987 SC 1395 : (1987) JLJ 593 : (1987) 2 JT 524 : (1987) 1 SCALE 1257 : (1987) 3 SCC 265 : (1987) 3 SCR 155 : (1987) 2 UJ 274
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10A(1)Limitation Act, 1963 — Article 113, 3(2)Treasure Trove Act, 1878 — Section 13, 14, 8, 9
Supreme Court01 May 1987Dismissed
Plaridel-O-Daysor and Another Vs State of Tamil Nadu and Others
Supreme Court Of India · (1987) 05 SC CK 0037
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 9(1)