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Supreme Court Of India judgments, 1989

570 judgments · page 14 of 29

Supreme Court31 Jul 1989Allowed

Mahabir Kishore and others Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1990 SC 313 : (1989) 24 ECC 199 : (1989) 43 ELT 205 : (1990) 184 ITR 548 : (1989) 2 LW 543 : (1989) 4 SCC 1 : (1989) 3 SCR 596 : (1989) 2 UJ 576

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
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Supreme Court27 Jul 1989allowed

Ramesh Chand Vs Prescribed Authority and Another

Supreme Court Of India · AIR 1989 SC 1778 : (1989) 3 JT 305 : (1989) 2 SCALE 1450 : (1989) 3 SCC 558 : (1989) 3 SCR 560 : (1989) 2 UJ 521

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(1), 7FUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 43(2)
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Supreme Court27 Jul 1989Dismissed

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Supreme Court Of India · (1989) 3 JT 228 : (1989) 2 SCALE 77 : (1989) 4 SCC 55 : (1989) 3 SCR 591 : (1990) 1 UJ 11

Delhi Land Reforms Act, 1954 — Section 11, 154(1), 185, 3(13)
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Supreme Court25 Jul 1989Dismissed

Pattad Amarappa and Others Vs State of Karnataka

Supreme Court Of India · AIR 1989 SC 2004 : (1989) 3 Crimes 39 : (1989) 3 JT 246 : (1989) 2 SCALE 79 : (1989) 2 SCC 389 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 107, 162, 227, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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Supreme Court21 Jul 1989Dismissed

Shreeram Finance Corporation Vs Yasin Khan and Others

Supreme Court Of India · AIR 1989 SC 1769 : (1989) 3 JT 146 : (1989) 2 LW 542 : (1989) MhLj 849 : (1989) MPLJ 665 : (1989) 2 SCALE 51 : (1989) 3 SCC 476 : (1989) 3 SCR 484 : (1989) 2 UJ 505

Constitution of India, 1950 — Article 136Partnership Act, 1932 — Section 69, 69(2)
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Supreme Court20 Jul 1989Allowed

Government of India Vs Citedal Fine Pharmaceuticals, Madras and Others

Supreme Court Of India · AIR 1989 SC 1771 : (1989) 24 ECR 440 : (1989) 42 ELT 515 : (1990) 184 ITR 467 : (1989) 3 JT 118 : (1989) 2 SCALE 44 : (1989) 3 SCC 483 : (1989) 3 SCR 465 : (1989) 2 UJ 368

Constitution of India, 1950 — Article 14Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 19(2), 3, 3(3)Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 12
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Supreme Court19 Jul 1989Dismissed

Ratan Lal Adukia and Another Vs Union of India (UOI)

Supreme Court Of India · AIR 1990 SC 104(1) : (1990) 1 CALLT 25 : (1989) 3 SCR 440 : (1989) 2 UJ 382

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 115, 20Constitution of India, 1950 — Article 254, 254(1), 254(2)Presidency Small Cause Courts (West Bengal Amendment) Act, 1980 — Section 21, 21A, 4
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Supreme Court19 Jul 1989Disposed Of

Pyare Lal Sharma Vs Managing Director and Others Managing Director, Jammu and Kashmir Industries Ltd., Srinagar Vs Pyare Lal Sharma

Supreme Court Of India · AIR 1989 SC 1854 : (1990) 67 CompCas 195 : (1989) 3 CompLJ 70 : (1989) 25 ECR 6 : (1989) 59 FLR 220 : (1989) 3 JT 133 : (1989) LabIC 1941 : (1990) 1 LLJ 32 : (1989) 2 SCALE 59 : (1989) 3 SCC 448 : (1989) 3 SCR 428 : (1989) 3 SLJ 1 : (1989) 2 UJ 526

Constitution of India, 1950 — Article 14, 14J, 311, 311(1)Jammu and Kashmir Industries Employees Service Regulations — Regulation 16.14
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