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Supreme Court Of India judgments, 1989

570 judgments · page 15 of 29

Supreme Court19 Jul 1989dismissed

Ratan Lal Adukia and Another Vs Union of India

Supreme Court Of India · (1989) ACJ 1080 : AIR 1990 SC 104 : (1989) 3 JT 148 : (1989) 2 SCALE 28 : (1989) 3 SCC 537

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 254Presidency Small Cause Courts (West Bengal Amendment) Act, 1980 — Section 4
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Supreme Court19 Jul 1989allowed

Union of India (UOI) and Others Vs North Telumer Colliary and Others

Supreme Court Of India · AIR 1989 SC 1728 : (1989) 3 CompLJ 80 : (1989) 3 JT 125 : (1989) 2 SCALE 54 : (1989) 3 SCC 411 : (1989) 3 SCR 455 : (1989) 2 UJ 479

Coal Mines (Nationalisation) Act, 1973 — Section 18(5), 22(3), 24, 24A, 26Coking Coal Mines (Nationalisation) Act, 1972 — Section 10, 11, 21(5), 23, 24
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Supreme Court19 Jul 1989Partly Allowed

State of U.P. Vs Jodha Singh and Others

Supreme Court Of India · AIR 1989 SC 1822 : (1989) CriLJ 2113 : (1989) 3 Crimes 7 : (1989) 3 JT 112 : (1989) 2 SCALE 19 : (1989) 3 SCC 465

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 147, 148, 300, 302, 304
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Supreme Court18 Jul 1989Allowed

Gurdial Batra Vs Raj Kumar Jain

Supreme Court Of India · AIR 1989 SC 1841 : (1989) 3 JT 96 : (1989) 96 PLR 313 : (1989) 2 SCALE 17 : (1989) 3 SCC 441 : (1989) 3 SCR 423 : (1989) 2 UJ 460

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Transfer of Property Act, 1882 — Section 108
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Supreme Court13 Jul 1989Allowed

Sundarjas Kanyalal Bhathija and others Vs The Collector, Thane, Maharashtra and others

Supreme Court Of India · AIR 1991 SC 1893 : AIR 1990 SC 261 : (1990) 92 BOMLR 13 : (1990) 68 CompCas 20 : (1989) 25 ECR 129 : (1990) 183 ITR 130 : (1989) 3 JT 57 : (1989) 2 SCALE 7 : (1989) 3 SCC 396 : (1989) 3 SCR 405 : (1989) 2 UJ 485

Bombay Provincial Municipal Corporations Act, 1949 — Section 3, 3(2), 3(3), 3(4)Constitution of India, 1950 — Article 14, 226Himachal Pradesh Municipal Act, 1968 — Section 256
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Supreme Court12 Jul 1989ALLOWED

Pujari Bai Vs Madan Gopal

Supreme Court Of India · AIR 1989 SC 1764 : (1989) 3 JT 43 : (1989) 2 SCALE 1 : (1989) 3 SCC 433 : (1989) 3 SCR 383 : (1989) 2 UJ 454

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 68
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Supreme Court12 Jul 1989Disposed Of

Union of India and Others Vs H.N. Kirtania

Supreme Court Of India · AIR 1989 SC 1774 : (1990) 1 CALLT 38 : (1990) 1 CALLT 37 : (1989) 59 FLR 227 : (1989) 3 JT 132 : (1989) 2 LLJ 585 : (1989) 2 SCALE 26 : (1989) 3 SCC 445 : (1989) 3 SCR 394 : (1989) 3 SLJ 44

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Supreme Court17 May 1989Dismissed

M. Jhangir Bhatusha and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 1713 : (1989) 23 ECR 163 : (1989) 42 ELT 344 : (1989) 2 JT 466 : (1989) 1 SCALE 1458 : (1989) 2 SCC 201 Supp : (1989) 3 SCR 356 : (1989) 2 UJ 377

Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 25(2)Customs Tariff Act, 1975 — Section 2, 3
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Supreme Court16 May 1989Disposed Of

Raj Steel and Others Vs State of A.P. and Another

Supreme Court Of India · AIR 1989 SC 1696 : (1989) JT 226 Supp : (1989) 1 SCALE 1573 : (1989) 3 SCC 262 : (1989) 3 SCR 305 : (1989) 74 STC 379 : (1989) 2 UJ 309

Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 5, 6CAndhra Pradesh General Sales Tax Rules, 1957 — Rule 6
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Supreme Court16 May 1989Disposed Of

Union of India (UOI) and Another Vs Raghubir Singh (Dead) by Lrs. Etc. Prithipal Singh and Others Vs Union of India (UOI) Ram Mehar Raj Kumar and Others Etc. Vs Union of India (UOI)

Supreme Court Of India · AIR 1989 SC 1933 : (1989) 66 CompCas 466 : (1989) 178 ITR 548 : (1989) 2 JT 427 : (1989) 2 KLT 168 : (1989) 1 LW 414 : (1989) MhLj 672 : (1989) 1 SCALE 1337 : (1989) 2 SCC 754 : (1989) 3 SCR 316 : (1989) 74 STC 313

Constitution of India, 1950 — Article 141, 21Land Acquisition Act, 1894 — Section 6
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Supreme Court12 May 1989Allowed

Buxa Dooars Tea Company Ltd. and Others Vs State of West Bengal and Others

Supreme Court Of India · AIR 1989 SC 2015 : (1989) 179 ITR 91 : (1989) 2 JT 571 : (1989) 1 SCALE 1331 : (1989) 1 SCALE 1321 : (1989) 3 SCC 211 : (1989) 3 SCR 293 : (1989) 74 STC 447 : (1989) 2 UJ 514

Constitution of India, 1950 — Article 245, 246, 265, 301, 304West Bengal Rural Employment and Production Act, 1976 — Section 4(2), 4(4)
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