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Supreme Court Of India judgments

59,834 judgments · page 2,355 of 2,992

Supreme Court19 Dec 1986Allowed

Pournami Oil Mills and Others Vs State of Kerala and Another

Supreme Court Of India · AIR 1987 SC 590 : (1987) 27 ELT 594 : (1987) 165 ITR 57 : (1986) JT 1112 : (1987) 1 KLT 283 : (1986) 2 SCALE 1225 : (1986) SCC 728 Supp : (1986) 1 SCC 728 Supp : (1987) 1 SCR 654 : (1987) 65 STC 1 : (1987) 1 UJ 249

Kerala General Sales Tax Act, 1963 — Section 10
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Supreme Court19 Dec 1986Dismissed

J.B. Chopra and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1987 SC 357 : (1987) 35 BLJR 382 : (1987) 28 ELT 3 : (1987) 54 FLR 297 : (1986) JT 1104 : (1987) 1 LLJ 255 : (1987) PLJR 59 : (1986) 2 SCALE 1097 : (1987) 1 SCC 422 : (1987) 1 UJ 128

Administrative Tribunals Act, 1985 — Section 14(1), 28, 29(1)Constitution of India, 1950 — Article 14, 16
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Supreme Court18 Dec 1986Dismissed

S.S. Hilli Vs P.M. Hallad

Supreme Court Of India · (1987) 1 SCALE 689 : (1987) SCC 43 Supp : (1987) 1 SCC 43 Supp

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31BKarnataka Land Reforms Act, 1961 — Section 14, 16(10)Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 3
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Supreme Court17 Dec 1986allowed

T.R. Kapur and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 1987 SC 415 : (1986) JT 1092 : (1986) LabIC 238 : (1987) 2 LLJ 25 : (1986) 2 SCALE 1051 : (1986) SCC 584 Supp : (1986) 1 SCC 584 Supp : (1987) 1 SCR 584

Constitution of India, 1950 — Article 14, 16, 16(1), 309, 311Punjab Reorganisation Act, 1966 — Section 82(1), 82(2), 82(6)Punjab Service of Engineers (Class I) Public Works Department (Irrigation Branch) Rules, 1964 &mdas
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Supreme Court17 Dec 1986dismissed

State of Mysore Vs B. Basavalingappa

Supreme Court Of India · AIR 1987 SC 411 : (1987) 35 BLJR 383 : (1987) 54 FLR 332 : (1986) 1 JT 1090 : (1987) LabIC 234 : (1994) 3 LLJ 771 : (1986) 2 SCALE 1095 : (1986) SCC 661 Supp : (1986) 1 SCC 661 Supp : (1987) 1 SCR 579 : (1987) 1 UJ 77

Constitution of India, 1950 — Article 14
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Supreme Court17 Dec 1986Allowed

Ashok Gulati and Others Vs B.S. Jain and Others

Supreme Court Of India · AIR 1987 SC 424 : (1987) 1 JT 92 : (1987) LabIC 247 : (1986) 2 SCALE 1062 : (1986) SCC 597 Supp : (1986) 1 SCC 597 Supp : (1987) 1 SCR 603 : (1987) 1 SLJ 169

Constitution Of India, 1950 — Article 14, 16, 16(1), 226, 309Haryana Service Of Engineers Class I, Public Works Department (Irrigation Branch) Rules, 1964 — Rule 2(5), 3, 6(a), 6(b), 8(l), 8(2), 8(2a), 15, 22Haryana Service Of Engineers, Class II, Public Works Department (Irrigation Branch) Rules, 1964 — Rule 2(5), 6(b), 8(2)
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Supreme Court15 Dec 1986allowed

Hari Shanker Sharma Vs Commissioner, Agra and Others

Supreme Court Of India · AIR 1987 SC 556 : (1987) 35 BLJR 113 : (1986) JT 1066 : (1987) LabIC 281 : (1986) 2 SCALE 1089 : (1987) 1 SCC 262 : (1986) 4 SLJ 497 : (1987) 1 STC 262 : (1987) 1 UJ 113

Penal Code, 1860 (IPC) — Section 409
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Supreme Court12 Dec 1986allowed

Daya Ram Tripathi Vs State of U.P. and Another

Supreme Court Of India · (1987) 35 BLJR 115 : (1987) 54 FLR 70 : (1986) 1 JT 1064 : (1986) 2 SCALE 1079 : (1986) SCC 497 Supp : (1986) 1 SCC 497 Supp : (1987) 1 SCR 574 : (1987) 1 SLJ 193 : (1987) 1 UJ 126

Constitution of India, 1950 — Article 136, 226
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Supreme Court11 Dec 1986Dismissed

Yudhishter Vs Ashok Kumar

Supreme Court Of India · AIR 1987 SC 558 : (1986) 1 JT 1021 : (1987) 100 LW 356 : (1986) 2 SCALE 1044 : (1987) 1 SCC 204 : (1987) 1 SCR 516

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 136Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(4)
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