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Supreme Court Of India judgments

59,834 judgments · page 2,359 of 2,992

Supreme Court07 Nov 1986Allowed

Rakesh Saxena Vs State

Supreme Court Of India · AIR 1987 SC 740 : (1987) 1 Crimes 100 : (1986) JT 903 : (1986) SCC 505 Supp : (1986) 1 SCC 505 Supp : (1987) 1 SCR 173

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Supreme Court05 Nov 1986Dismissed

Dr. (Smt.) Keshav Devi Vs Girdhari Lal Pahwa and Others

Supreme Court Of India · AIR 1987 SC 22 : (1986) JT 778 : (1986) 2 SCALE 720 : (1987) 1 SCC 92 : (1987) 1 SCR 126 : (1987) 1 UJ 23

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 17(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 9(3)
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Supreme Court05 Nov 1986Disposed Of

Harbhajan Singh Dhalla Vs Union of India (UOI)

Supreme Court Of India · AIR 1987 SC 9 : (1987) 1 CompLJ 76 : (1986) JT 765 : (1987) 100 LW 141 : (1987) 100 LW 140 : (1986) 2 SCALE 728 : (1986) 4 SCC 678 : (1987) 1 SCR 114 : (1987) 1 UJ 43

Civil Procedure Code, 1908 (CPC) — Section 86, 86(1), 86(2), 86(6), 87Constitution of India, 1950 — Article 32
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Supreme Court05 Nov 1986Disposed Of

State of U.P. Vs Civil Judge, Nainital and Others

Supreme Court Of India · AIR 1987 SC 16 : (1987) 100 LW 1117 : (1987) 100 LW 111 : (1986) RD 424 : (1986) 2 SCALE 714 : (1986) 4 SCC 558 : (1987) 1 SCR 99 : (1987) 1 UJ 33

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 19
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Supreme Court29 Oct 1986dismissed

Kasturi Lal Harilal Vs State of U.P. and Others

Supreme Court Of India · AIR 1987 SC 27 : (1986) 1 JT 749 : (1986) 2 SCALE 708 : (1986) 4 SCC 704 : (1986) 4 SCC 4704 : (1987) 1 SCR 86 : (1987) 64 STC 1 : (1987) 1 UJ 54

Uttar Pradesh Sales Tax Act, 1948 — Section 29AUttar Pradesh Taxation Laws (Amendment) Act, 1969 — Section 17
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Supreme Court29 Oct 1986Disposed Of

Shri A.R. Antulay Vs R.S. Naik and Others

Supreme Court Of India · AIR 1987 SC 1140 : (1986) 3 Crimes 573 : (1986) JT 759 : (1986) 2 SCALE 703 : (1986) SCC 510 Supp : (1986) 1 SCC 510 Supp : (1987) 1 SCR 91

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 374(1), 406, 407Penal Code, 1860 (IPC) — Section 161, 162, 163, 164, 165
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Supreme Court29 Oct 1986Allowed

Ramveer Jatav Vs State of U.P. and Others

Supreme Court Of India · (1987) 11 ACR 110 : AIR 1987 SC 63 : (1987) CriLJ 321 : (1986) 3 Crimes 654 : (1986) 1 JT 849 : (1986) 2 SCALE 837 : (1986) 4 SCC 762

National Security Act, 1980 — Section 3(3)
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Supreme Court28 Oct 1986dismissed

B. Varadha Rao Vs State of Karnataka and Another

Supreme Court Of India · AIR 1987 SC 287 : (1986) JT 752 : (1987) LabIC 420 : (1986) 2 LLJ 516(2) : (1986) 2 SCALE 696 : (1986) 4 SCC 624 : (1988) 2 SLJ 101 : (1987) 1 UJ 293

Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 8(27A)
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Supreme Court28 Oct 1986Disposed Of

Sidhosons and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1987 SC 61 : (1987) 11 ECC 250 : (1986) ECR 545 : (1986) 26 ELT 881 : (1986) 1 JT 791 : (1987) 100 LW 149 : (1986) 2 SCALE 737 : (1987) 1 SCC 25 : (1987) 1 SCR 82 : (1987) 1 UJ 19

Constitution of India, 1950 — Article 32
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