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Supreme Court Of India judgments, 1989

570 judgments · page 20 of 29

Supreme Court19 Apr 1989Dismissed

Dibyasingh Malana Vs State of Orissa and Others

Supreme Court Of India · AIR 1989 SC 1737 : (1990) 69 CLT 1 : (1989) 2 JT 210 : (1989) 1 SCALE 1069 : (1989) 2 SCC 312 Supp : (1989) 2 SCR 604

Constitution of India, 1950 — Article 31C, 37, 39Orissa Land Reforms Act, 1960 — Section 37
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Supreme Court13 Apr 1989Disposed Of

Allauddin Mian and Others Vs State of Bihar

Supreme Court Of India · (1989) 2 AWC 911 : (1989) 1 SCALE 945 : (1989) 3 SCC 5

Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 145, 235(2), 354(3), 360Penal Code, 1860 (IPC) — Section 141, 142, 143, 144, 145
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Supreme Court13 Apr 1989Dismissed

Marathwada University Vs Seshrao Balwant Rao Chavan

Supreme Court Of India · AIR 1989 SC 1582 : (1989) 2 JT 276 : (1989) LabIC 1532 : (1989) 2 LLJ 161 : (1989) 1 SCALE 996 : (1989) 3 SCC 132 : (1989) 2 SCR 454 : (1989) 3 SLJ 50 : (1989) 2 UJ 403

Marathwada University Act, 1974 — Section 11(6), 24(1), 84
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Supreme Court13 Apr 1989

Suryamoorthi and Another Vs Govindaswamy and Others

Supreme Court Of India · AIR 1989 SC 1410 : (1989) CriLJ 1451 : (1989) 2 Crimes 176 : (1989) 2 JT 187 : (1989) 1 SCALE 956 : (1989) 3 SCC 24

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 342Penal Code, 1860 (IPC) — Section 220, 392, 395
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Supreme Court12 Apr 1989Disposed Of

Assistant Collector of Central Excise Vs M/s. Ramakrishnan Kulwant Rai

Supreme Court Of India · AIR 1989 SC 1829 : (1989) 41 ELT 3 : (1990) 184 ITR 387 : (1989) JT 99 Supp : (1989) 1 SCALE 968 : (1989) 1 SCC 541 Supp : (1989) 2 SCR 444

Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 3, 37Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 3
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Supreme Court07 Apr 1989Allowed

Mohinder Singh Vs State of Haryana and Others

Supreme Court Of India · AIR 1989 SC 1367 : (1989) 58 FLR 855 : (1989) 2 JT 97 : (1989) 1 SCALE 856 : (1989) 3 SCC 93 : (1989) 2 SCR 437 : (1989) 3 SLJ 60 : (1989) 2 UJ 258

Penal Code, 1860 (IPC) — Section 21
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