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Supreme Court Of India judgments, 1989

570 judgments · page 25 of 29

Supreme Court24 Feb 1989Allowed

Ajab and Others Vs State of Maharashtra

Supreme Court Of India · AIR 1989 SC 827 : (1989) CriLJ 954 : (1989) 1 Crimes 725 : (1989) 1 JT 395 : (1989) 1 SCALE 488 : (1989) 1 SCC 601 Supp

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 147, 201, 216, 224, 332
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Supreme Court24 Feb 1989Disposed Of

Collector of Central Excise, Madras Vs Standard Motor Products and Others

Supreme Court Of India · AIR 1989 SC 1298 : (1989) 66 CompCas 221 : (1989) 1 CompLJ 321 : (1989) 41 ELT 617 : (1989) 17 ITR 220 : (1989) 1 JT 409 : (1989) 1 SCALE 490 : (1989) 2 SCC 303 : (1989) 1 SCR 824 : (1989) 74 STC 36 : (1989) 1 UJ 657

Constitution of India, 1950 — Article 136, 137, 14Supreme Court Rules, 1966 — Order 20A, Order 20B, Order 6 Rule 2, Order 6 Rule 2(14)
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Supreme Court23 Feb 1989Partly Allowed

Imperial Bank of India Pensioners'' Association by its Secretary, C.L. Kapoor and Others Vs State Bank of India by its Chairman and Others

Supreme Court Of India · AIR 1989 SC 1049 : (1989) 58 FLR 573 : (1989) 1 JT 383 : (1989) 2 LLJ 567 : (1989) 1 SCALE 450 : (1989) 1 SCC 236 Supp : (1989) 2 SLJ 64 : (1989) 1 UJ 628

Constitution of India, 1950 — Article 14, 16Imperial Bank of India Employees Pension and Gratuity Fund Rules and Regulations — Rule 18, 20(1), 20(2)
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Supreme Court21 Feb 1989Allowed

State of Bihar and Others Vs Harihar Prasad Debuka and Others

Supreme Court Of India · AIR 1989 SC 1119 : (1989) 2 BLJR 85 : (1989) JT 34 Supp : (1989) 1 SCALE 464 : (1989) 2 SCC 192 : (1989) 1 SCR 796 : (1989) 73 STC 353 : (1989) 1 UJ 684

Bihar Finance Act, 1981 — Section 31(2)Constitution of India, 1950 — Article 301, 302, 303, 304, 305
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Supreme Court20 Feb 1989Allowed

Gopal Saran Vs Satyanarayana

Supreme Court Of India · AIR 1989 SC 1141 : (1989) JT 21 Supp : (1989) 1 SCALE 497 : (1989) 3 SCC 56 : (1989) 1 SCR 767 : (1989) 2 UJ 1

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
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Supreme Court17 Feb 1989allowed

Haridev Misra Vs Jamunadas Agarwal and Others

Supreme Court Of India · (1989) 1 JT 356 : (1989) 1 SCALE 455 : (1989) 2 SCC 112 : (1989) 1 SCR 756 : (1989) 1 UJ 559

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 3
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Supreme Court16 Feb 1989allowed

Prof. C.D. Tase Vs University of Bombay and Others

Supreme Court Of India · AIR 1989 SC 829 : (1989) 58 FLR 503 : (1989) 1 JT 364 : (1989) LabIC 993 : (1989) 1 SCALE 432 : (1989) 1 SCC 273 Supp : (1989) 1 SCR 736 : (1989) 1 UJ 562

Constitution of India, 1950 — Article 14, 16
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Supreme Court14 Feb 1989allowed

Mithilesh Kumar and Another Vs Prem Behari Khare

Supreme Court Of India · AIR 1989 SC 1247 : (1989) 40 ELT 257 : (1989) 177 ITR 97 : (1989) 1 JT 275 : (1989) 1 LW 430 : (1989) MPLJ 156 : (1989) 1 SCALE 358 : (1989) 2 SCC 95 : (1989) 1 SCR 621 : (1989) 1 UJ 530

Benami Transactions (Prohibition) Act, 1988 — Section 2, 3(2), 4, 4(1), 4(2)Constitution of India, 1950 — Article 136
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