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Supreme Court Of India judgments, 1989

570 judgments · page 13 of 29

Supreme Court07 Aug 1989Partly Allowed

State of Orissa Vs J.P. Lath

Supreme Court Of India · AIR 1989 SC 1987 : (1989) 2 ARBLR 338 : (1989) 3 JT 340 : (1989) 2 SCALE 289 : (1989) 4 SCC 38 : (1989) 2 UJ 475

Arbitration Act, 1940 — Section 14, 29
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Supreme Court07 Aug 1989Disposed Of

Maganlal Vs Jaiswal Industries, Neemach and Others Ramnarayan and Others Vs Maganlal and Others

Supreme Court Of India · AIR 1989 SC 2113 : (1990) 1 BC 1 : (1989) 3 CompLJ 179 : (1989) 3 JT 415 : (1989) 2 SCALE 208 : (1989) 4 SCC 344 : (1989) 3 SCR 696 : (1990) 1 UJ 27 : (1990) 1 UPLBEC 174

Limitation Act, 1908 — Article 180Court-fees Act, 1870 — Section 7Code Of Civil Procedure, 1908 — Order 34 Rule 3(2), Order 34 Rule 5, Order 34 Rule 8(3)(a), Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(1)
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Supreme Court04 Aug 1989allowed

Ramesh Vs State of Gujarat and Others

Supreme Court Of India · AIR 1989 SC 1881 : (1989) 3 Crimes 65 : (1989) 25 ECR 479 : (1990) 1 GLR 17 : (1989) 3 JT 279 : (1989) 2 SCALE 168 : (1989) 4 SCC 124(1) : (1989) 4 SCC 124

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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Supreme Court02 Aug 1989Allowed

State of Rajasthan and Another Vs Shantilal Jain and Others

Supreme Court Of India · (1989) 59 FLR 836 : (1989) 3 JT 273 : (1989) 2 LLJ 461 : (1989) 2 SCALE 185 : (1989) 2 SCC 777 Supp : (1989) 3 SCR 670 : (1989) 2 UJ 585 : (1989) 2 WLN 136

Constitution of India, 1950 — Article 14, 15, 16Rajasthan Medical and Health Subordinate Service Rules, 1965 — Rule 4(1)
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Supreme Court01 Aug 1989Disposed Of

Capt. B.V. D''Souza Vs Antonio Fausto Fernandes

Supreme Court Of India · AIR 1989 SC 1816 : (1989) 3 JT 265 : (1990) 1 LW 527 : (1989) 2 SCALE 197 : (1989) 3 SCC 574 : (1989) 3 SCR 626 : (1989) 2 UJ 605

Civil Procedure Code, 1908 (CPC) — Section 100Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 56
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Supreme Court01 Aug 1989Dismissed

Dattatrya Shankarbhat Ambalgi and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1989 SC 1796 : (1989) 91 BOMLR 246 : (1989) 3 JT 259 : (1989) 2 SCALE 176 : (1989) 4 SCC 532 : (1989) 3 SCR 616

Constitution of India, 1950 — Article 14, 31B, 39Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 12, 23, 30
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