Supreme Court02 Mar 1987Disposed Of
Kalra Glue Factory Vs Sales Tax Tribunal and Others
Supreme Court Of India · (1987) 65 CTR 233 : (1987) 167 ITR 498 : (1987) 1 JT 713 : (1987) SCC 465 Supp : (1987) 1 SCC 465 Supp : (1987) 66 STC 292
COURT ARCHIVE
Supreme Court Of India judgments
59,834 judgments · page 2,346 of 2,992
Supreme Court02 Mar 1987Allowed
Union of India (UOI) and Others Vs Manoharlal Narang
Supreme Court Of India · AIR 1987 SC 1472 : (1987) 89 BOMLR 165 : (1987) 1 Crimes 774 : (1987) 13 ECC 18 : (1987) 30 ELT 37 : (1987) 1 JT 583 : (1987) 1 SCALE 468 : (1987) 2 SCC 241 : (1987) 2 SCR 454
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2, 2(2), 6, 7
Supreme Court27 Feb 1987Allowed
Sharda Devi Khemka Vs State of U.P. and Ors
Supreme Court Of India · (1987) 1 JT 700 : (1987) SCC 47 Supp : (1987) 1 SCC 47 Supp
Civil Procedure Code, 1908 (CPC) — Section 151
Supreme Court27 Feb 1987Allowed
Southern Command Military Engineering Services Employees Coop. Credit Society Vs V.K.K. Nambiar (Since Deceased) By Legal Representative Madhvi Devi
Supreme Court Of India · AIR 1988 SC 2126 : (1987) 1 JT 627 : (1988) 2 SCC 292
Constitution of India, 1950 — Article 227
Supreme Court27 Feb 1987Dismissed
Sukhdev Singh and Others Vs State of Punjab
Supreme Court Of India · (1987) 1 JT 628
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court27 Feb 1987Disposed Of
Chikoti Rajeswar Rao Vs K. Ganapathy
Supreme Court Of India · (1987) 1 JT 753
Supreme Court27 Feb 1987Disposed Of
Abdul Ghani Memorial Trust and Others Vs Bihar State Sunni Wakf Board and Others
Supreme Court Of India · (1987) 1 JT 726 : (1987) PLJR 33 : (1987) SCC 577 Supp : (1987) 1 SCC 577 Supp
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court25 Feb 1987Dismissed
Anandi Devi Vs Om Prakash
Supreme Court Of India · (1987) 1 SCC 527 Supp : (1987) SCC 527 Supp
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 22(a)
Supreme Court25 Feb 1987allowed
State of Uttar Pradesh Vs Brahm Datt Sharma and Another
Supreme Court Of India · AIR 1987 SC 943 : (1987) 54 FLR 524 : (1987) 1 JT 571 : (1987) LabIC 689 : (1987) 1 SCALE 457 : (1987) 2 SCC 179 : (1987) 2 SCR 444 : (1987) 2 UJ 55
Constitution of India, 1950 — Article 226
Supreme Court25 Feb 1987allowed
Isha Steel Treatment, Bombay Vs Association of Engineering Workers, Bombay and Another
Supreme Court Of India · AIR 1987 SC 1478 : (1987) 54 FLR 454 : (1987) 1 JT 548 : (1987) 1 LLJ 427 : (1987) 1 SCALE 442 : (1987) 2 SCC 203 : (1987) 2 SCR 414 : (1988) 1 SLJ 68 : (1987) 2 UJ 75
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25FFF, 25G
Supreme Court25 Feb 1987dismissed
State of U.P. Vs Hari Shankar Tewari
Supreme Court Of India · (1987) 11 ACR 337 : AIR 1987 SC 998 : (1987) CriLJ 840 : (1987) 1 Crimes 729 : (1987) 1 JT 563 : (1987) 1 SCALE 462 : (1987) 2 SCC 490 : (1987) 2 SCR 426
National Security Act, 1980 — Section 3
Supreme Court25 Feb 1987Disposed Of
Gyan Chand Dwivedi and Others Vs Adhivakta Maha Sangh and Others
Supreme Court Of India · (1987) 1 AWC 606 : (1987) 1 JT 714
Advocates Act, 1961 — Section 8(2)
Supreme Court25 Feb 1987allowed
Anees Noorani Vs Jadav Dava Ghola and Another
Supreme Court Of India · (1987) 1 JT 699 : (1987) SCC 70 Supp : (1987) 1 SCC 70 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 249, 482
Supreme Court25 Feb 1987allowed
Bhag Singh and Others Vs Major Daljit Singh and Others
Supreme Court Of India · (1987) 32 ELT 258 : (1987) 1 JT 701 : (1987) SCC 685 Supp : (1987) 1 SCC 685 Supp
Limitation Act, 1963 — Section 5
Supreme Court25 Feb 1987Allowed
Param Hans Yadav and Sadanand Tripathi Vs State of Bihar and Others
Supreme Court Of India · (1987) 11 ACR 402 : AIR 1987 SC 955 : (1987) 35 BLJR 486 : (1987) CriLJ 789 : (1987) 1 Crimes 894 : (1987) 1 JT 595 : (1987) 1 SCALE 426 : (1987) 2 SCC 197 : (1987) 2 SCR 405
Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 120B, 164, 302
Supreme Court25 Feb 1987Allowed
SMT. Mary Commen Vs Manager, M.G.M. High School, Kuruppampaddy, Kerala and Others
Supreme Court Of India · AIR 1987 SC 1163 : (1987) 1 JT 559 : (1987) 1 KLT 686 : (1987) 1 LLJ 510 : (1987) 1 SCALE 437 : (1987) 2 SCC 214 : (1987) 2 SCR 436 : (1987) 2 UJ 61
Kerala Education Rules, 1959 — Rule 51A
Supreme Court24 Feb 1987dismissed
Rusi Dinshawji Deboo Vs Cawasji Rustomji Patel and Others
Supreme Court Of India · AIR 1987 SC 1771 : (1987) 1 JT 570 : (1987) SCC 709 Supp : (1987) 1 SCC 709 Supp
Supreme Court24 Feb 1987Disposed Of
P.R. Krishnamachari Vs Lalitha Ammal
Supreme Court Of India · AIR 1987 SC 2048 : (1987) SCC 250 Supp : (1987) 1 SCC 250 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
Supreme Court24 Feb 1987dismissed
Gurdip Singh and Another Vs State of Punjab
Supreme Court Of India · AIR 1987 SC 1151 : (1987) CriLJ 987 : (1987) 1 JT 543 : (1987) 1 SCALE 419 : (1987) 2 SCC 14 : (1987) 1 UJ 485
Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court24 Feb 1987dismissed
State of Karnataka Vs Shree Rameshwara Rice Mills, Thirthahalli
Supreme Court Of India · (1987) 1 JT 578 : (1987) 2 KarLJ 26 : (1987) 100 LW 657 : (1987) 2 SCC 160 : (1987) 2 SCR 398 : (1987) 2 UJ 85
Constitution of India, 1950 — Article 226