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Supreme Court Of India judgments, 1989

570 judgments · page 10 of 29

Supreme Court08 Sept 1989Dismissed

Collector of Central Excise Vs Ashoka Mills Ltd.

Supreme Court Of India · AIR 1990 SC 33 : (1989) 24 ECC 395 : (1989) 43 ELT 79 : (1990) 1 GLR 508 : (1989) 3 JT 576 : (1989) 2 SCALE 553 : (1989) 4 SCC 81 : (1989) 1 SCR 86 Supp : (1990) 1 UJ 98

Central Excise Rules, 1944 — Rule 52, 96D, 96V, 96W
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Supreme Court06 Sept 1989Disposed Of

Shafiq Ahmad Vs District Magistrate, Meerut and Others

Supreme Court Of India · (1990) CriLJ 573 : (1989) 3 Crimes 278 : (1989) 3 JT 659 : (1989) 2 SCALE 565 : (1989) 2 SCALE 564 : (1989) 4 SCC 556 : (1989) 1 SCR 56 Supp

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 87, 88
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Supreme Court06 Sept 1989Disposed Of

S.S. Rathore Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1990 SC 10 : (1989) 43 ELT 790 : (1989) 59 FLR 631 : (1989) 3 JT 530 : (1989) 2 SCALE 510 : (1989) 4 SCC 582 : (1989) 1 SCR 43 Supp : (1990) 1 UPLBEC 74

Administrative Tribunals Act, 1985 — Section 14, 20, 20(1), 21Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 309, 311
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Supreme Court05 Sept 1989Dismissed

N.E. Horo Vs Leander Tiru and Others

Supreme Court Of India · AIR 1989 SC 2023 : (1989) 3 JT 592 : (1989) 2 SCALE 468 : (1989) 4 SCC 364 : (1990) 1 UJ 20

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, 11Conduct of Elections Rules, 1961 — Rule 39(2), 93(1)Representation of the People Act, 1951 — Section 116A, 80A, 81, 81A, 98
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Supreme Court04 Sept 1989allowed

Johri Singh Vs Sukh Pal Singh and Others

Supreme Court Of India · AIR 1989 SC 2073 : (1991) 1 BC 84 : (1989) 3 JT 582 : (1990) 1 LW 534 : (1990) 1 LW 520 : (1989) 96 PLR 617 : (1989) RD 438 : (1989) 2 SCALE 518 : (1989) 4 SCC 403 : (1989) 1 SCR 17 Supp

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14(1), 115, 148
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Supreme Court01 Sept 1989Dismissed

Idul Hasan and others Vs Rajindra Kumar Jain

Supreme Court Of India · AIR 1990 SC 678 : (1989) 4 SCC 550 : (1989) 1 SCR 8 Supp

Constitution of India, 1950 — Article 136Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 20(2), 3(1), 43(2)Uttar Pradesh General Clauses Act, 1904 — Section 6
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Supreme Court01 Sept 1989Dismissed

B.K.C. Muruga Konar (Dead) by Lrs. and Others Vs V. Setha Kone and Others

Supreme Court Of India · AIR 1989 SC 2102 : (1989) 3 JT 671 : (1989) 2 LW 565 : (1989) 2 SCALE 531 : (1989) 2 SCC 612 Supp : (1989) 1 SCR 1 Supp : (1990) 1 UJ 131

Civil Procedure Code, 1908 (CPC) — Section 92, 93Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 57, 58, 74(7), 93Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 —
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Supreme Court31 Aug 1989Disposed Of

Bank of Baroda Vs Rednam Nagachaya Devi

Supreme Court Of India · AIR 1989 SC 2105 : (1990) 1 BC 89 : (1990) 68 CompCas 165 : (1989) 3 JT 597 : (1989) 2 SCALE 489 : (1989) 4 SCC 470 : (1989) 2 UJ 590

Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 — Section 4Banking Regulation Act, 1949 — Section 21Constitution of India, 1950 — Article 13, 14
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