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Supreme Court Of India judgments, 1989

570 judgments · page 22 of 29

Supreme Court30 Mar 1989Disposed Of

Vatan Mal Vs Kailash Nath

Supreme Court Of India · AIR 1989 SC 1534 : (1989) 2 JT 196 : (1989) 1 SCALE 915 : (1989) 3 SCC 79 : (1989) 2 SCR 192 : (1989) 2 UJ 229 : (1989) 2 WLN 23

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13A, 13A(1)
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Supreme Court30 Mar 1989Allowed

Lachhman Dass Vs Ram Lal and Another

Supreme Court Of India · AIR 1989 SC 1923 : (1989) 2 ARBLR 765 : (1989) 1 JT 78 Supp : (1989) 2 LW 492 : (1989) 96 PLR 358 : (1989) 1 SCALE 921 : (1989) 3 SCC 99 : (1989) 2 SCR 250

Arbitration Act, 1940 — Section 14, 30, 33Registration Act, 1908 — Section 17, 17(1), 23, 25
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Supreme Court29 Mar 1989dismissed

Roop Chand Vs Gopi Chand Thelia

Supreme Court Of India · AIR 1989 SC 1416 : (1989) JT 73 Supp : (1989) 1 SCALE 733 : (1989) 2 SCC 383 : (1989) 2 SCR 184 : (1989) 2 UJ 201 : (1989) 2 WLN 33

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Companies Act, 1956 — Section 143, 144, 146, 163, 168Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 13(1)
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Supreme Court29 Mar 1989dismissed

Bansidhar and Others Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1989 SC 1614 : (1989) 2 JT 518 : (1989) 1 SCALE 1091 : (1989) 2 SCC 557 : (1989) 2 SCR 152 : (1989) 2 UJ 295 : (1989) 2 WLN 90

General Clauses Act, 1897 — Section 6Rajasthan General Clauses Act, 1955 — Section 5(6A), 6Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 15(1), 15(2), 3, 4(1), 40
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Supreme Court29 Mar 1989Disposed Of

Smt. Lata Kamat Vs Vilas

Supreme Court Of India · AIR 1989 SC 1477 : (1989) 2 ITR 48 : (1989) 3 JT 48 : (1989) 2 LW 485 : (1989) MPLJ 372 : (1989) 1 SCALE 867 : (1989) 2 SCC 613 : (1989) 2 SCR 137 : (1989) 2 UJ 192

Hindu Marriage Act, 1955 — Section 11, 12, 12(1), 13, 15Limitation Act, 1963 — Section 10, 11, 12, 13, 14
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Supreme Court28 Mar 1989Dismissed

Bikkar Singh Vs State of Punjab

Supreme Court Of India · AIR 1989 SC 1440 : (1989) 3 JT 70 : (1989) 1 SCALE 731 : (1989) 1 SCC 265 Supp : (1989) 1 UJ 734

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 386Penal Code, 1860 (IPC) — Section 302
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Supreme Court28 Mar 1989Dismissed

Paluru Ramkrishnaiah and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1990 SC 166 : (1989) 1 JT 595 : (1989) 2 LLJ 47 : (1989) 1 SCALE 830 : (1989) 2 SCC 541 : (1989) 2 SCR 92 : (1989) 2 UJ 618

Constitution of India, 1950 — Article 14, 16, 162, 309, 32Ordnance Factories (Recruitment and Conditions of Services of Class III Personnel) Rules, 1956 — Rule 12, 7, 8
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Supreme Court28 Mar 1989allowed

State of Uttar Pradesh Vs Chet Ram and Others

Supreme Court Of India · (1989) JT 65 Supp : (1989) 1 SCALE 755 : (1989) 2 SCC 425

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Penal Code, 1860 (IPC) — Section 302, 307, 34, 394
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