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Supreme Court Of India judgments, 1989

570 judgments · page 11 of 29

Supreme Court29 Aug 1989Dismissed

Collector of Central Excise, Calcutta-II Vs Eastend Paper Industries Ltd. Collector of Central Excise, Bhubaneshwar Vs Orient Paper Mills, Sambalpur, Orissa and Others

Supreme Court Of India · AIR 1990 SC 1893 : (1989) 24 ECC 375 : (1989) 43 ELT 201 : (1989) 3 JT 518 : (1989) 2 SCALE 456(1) : (1989) 2 SCALE 456 : (1989) 4 SCC 244(1) : (1989) 4 SCC 244 : (1989) 3 SCR 1017

Central Excise Rules, 1944 — Rule 56Central Excises and Salt Act, 1944 — Section 2
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Supreme Court29 Aug 1989Dismissed

Durand Didier Vs Chief Secretary, Union Territory of Goa

Supreme Court Of India · AIR 1989 SC 1966 : (1989) 91 BOMLR 911 : (1989) 3 Crimes 163 : (1990) 25 ECC 289 : (1989) 25 ECR 321 : (1989) 3 JT 507 : (1990) 1 PLJR 40 : (1989) 2 SCALE 449 : (1990) 1 SCC 95 : (1989) 3 SCR 1025

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 101, 106, 45Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 21, 27, 51
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Supreme Court29 Aug 1989Allowed

Smt. Bhagwanti Vs Union of India (UOI) Smt. Sharada Swamy Vs Union of India (UOI)

Supreme Court Of India · AIR 1989 SC 2088 : (1989) 3 JT 545 : (1989) LabIC 2007 : (1994) 3 LLJ 264 : (1990) 1 LW 517 : (1990) 1 PLJR 15 : (1989) 2 SCALE 377 : (1989) 4 SCC 397 : (1989) 3 SCR 1010 : (1990) 1 UJ 196 : (1990) 1 UPLBEC 48

Central Civil Services (Pension) Rules, 1972 — Rule 54, 54(14)(b)Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 494
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Supreme Court28 Aug 1989Disposed Of

Pt. Parmanand Katara Vs Union of India (UOI) and Others

Supreme Court Of India · (1990) 1 ACC 3 : (1990) ACJ 1021 : (1989) ACJ 1000 : AIR 1989 SC 2039 : (1990) CriLJ 671 : (1989) 3 Crimes 156 : (1990) JLJ 37 : (1989) 3 JT 496 : (1990) 1 LW 509 : (1990) 1 PLJR 26 : (1989) 2 SCALE 380 : (1989) 4 SCC 286 : (1989) 3 SCR 997

Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 159, 160
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Supreme Court23 Aug 1989dismissed

U.S. Sasidharan Vs K. Karunakaran and Another

Supreme Court Of India · AIR 1990 SC 924 : (1989) 3 JT 611 : (1990) 1 KLT 893 : (1989) 2 SCALE 401 : (1989) 4 SCC 482 : (1989) 3 SCR 958

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Representation of the People Act, 1951 — Section 100, 123(7), 81(3), 83(1), 83(3)
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Supreme Court23 Aug 1989Allowed

T.A. Abdul Rahaman Vs State of Kerala and others

Supreme Court Of India · AIR 1990 SC 225 : (1991) 70 CompCas 578 : (1990) CriLJ 578 : (1989) 3 Crimes 186 : (1990) 25 ECC 55 : (1989) 25 ECR 296 : (1989) 3 JT 444 : (1990) 1 KLT 440 : (1990) 1 PLJR 46 : (1989) 2 SCALE 388 : (1989) 4 SCC 741 : (1989) 3 SCR 945 : (1990) 1 UJ 116

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 8, 9(1)Constitution of India, 1950 — Article 136, 21, 22(5), 226Customs Act, 1962 — Section 108
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Supreme Court23 Aug 1989Allowed

Manikandan Vs Pandian and Others

Supreme Court Of India · (1989) JT 249 Supp : (1989) 2 SCALE 1461 : (1989) 2 SCC 648 Supp : (1989) 2 UJ 710

Criminal Procedure Code, 1973 (CrPC) — Section 482
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Supreme Court22 Aug 1989allowed

Star Paper Mills Ltd. Vs Collector of Central Excise, Meerut

Supreme Court Of India · AIR 1989 SC 2066 : (1989) 24 ECC 369 : (1989) 24 ECR 625 : (1989) 43 ELT 178 : (1990) 185 ITR 575 : (1989) 3 JT 460 : (1989) 2 SCALE 337 : (1989) 4 SCC 724 : (1989) 3 SCR 892 : (1990) 76 STC 312

Central Excises and Salt Act, 1944 — Section 2(1)
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Supreme Court22 Aug 1989Allowed

Lata Devi (Mali) Vs Haru Rajwar

Supreme Court Of India · AIR 1990 SC 19 : (1989) 3 JT 470 : (1989) 2 SCALE 355 : (1989) 4 SCC 773 : (1989) 3 SCR 921

Conduct of Elections Rules, 1961 — Rule 10(4), 10(5)Representation of the People Act, 1951 — Section 100, 100(1), 30
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Supreme Court22 Aug 1989

Prathama Bank, Head Office, Moradabad, through its Chairman Vs Vijay Kumar Goel and Another

Supreme Court Of India · AIR 1989 SC 1977 : (1990) 67 CompCas 71 : (1989) 3 CompLJ 199 : (1989) 59 FLR 601 : (1989) 3 JT 432 : (1989) 2 SCALE 350 : (1989) 4 SCC 441 : (1989) 3 SCR 935 : (1990) 1 UJ 169 : (1990) 1 UPLBEC 68

Constitution of India, 1950 — Article 12Regional Rural Banks Act, 1976 — Section 17, 18(2), 20(2), 24, 24AUttar Pradesh Public Services (Tribunal) Act, 1976 — Section 2, 6
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Supreme Court21 Aug 1989allowed

Sham Sunder and Others Vs State of Haryana

Supreme Court Of India · AIR 1989 SC 1982 : (1990) 1 CompCas 67 : (1989) CriLJ 2201 : (1989) 3 Crimes 347 : (1989) 3 JT 523 : (1989) 2 SCALE 446 : (1989) 4 SCC 630 : (1989) 3 SCR 886

Essential Commodities Act, 1955 — Section 10, 3, 7Partnership Act, 1932 — Section 18, 2, 22, 25, 26
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Supreme Court18 Aug 1989Disposed Of

Padmini Products Vs Collector of Central Excise, Bangalore

Supreme Court Of India · AIR 1989 SC 2278 : (1989) 24 ECC 362 : (1989) 25 ECR 289 : (1989) 43 ELT 195 : (1990) 185 ITR 440 : (1989) 3 JT 404 : (1989) 2 SCALE 329(1) : (1989) 2 SCALE 329 : (1989) 4 SCC 275 : (1989) 3 SCR 873 : (1990) 76 STC 411

Central Excise Rules, 1944 — Rule 174, 8, 9(2)Central Excises and Salt Act, 1944 — Section 11A(1), 3, 35L
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Supreme Court16 Aug 1989Allowed

Municipal Corporation of the City of Baroda Vs Babubhai Himatlal

Supreme Court Of India · AIR 1989 SC 2091 : (1990) 1 GLR 432 : (1990) 185 ITR 255 : (1989) 3 JT 437 : (1989) 2 SCALE 305 : (1989) 4 SCC 103 : (1989) 3 SCR 862 : (1990) 76 STC 225 : (1989) 2 UJ 650

Bombay Provincial Municipal Corporations Act, 1949 — Section 147, 466(1)(A)Constitution of India, 1950 — Article 265
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