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Supreme Court Of India judgments, 1989

570 judgments · page 27 of 29

Supreme Court03 Feb 1989Dismissed

State of Tamil Nadu Vs Mahi Traders and Others

Supreme Court Of India · AIR 1989 SC 1167 : (1989) 22 ECC 1 : (1989) 23 ECR 193 : (1989) 40 ELT 266 : (1989) 1 JT 196 : (1989) 1 SCALE 267 : (1989) 1 SCC 724 : (1989) 1 SCR 445 : (1989) 73 STC 228 : (1989) 1 UJ 593

Central Sales Tax Act, 1956 — Section 14, 14(1), 15
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Supreme Court02 Feb 1989Dismissed

Commissioner of Sales Tax, U.P., Lucknow Vs Super Cotton Bowl Refilling Works Commissioner of Sales Tax, U.P., Lucknow Vs Agra Beverages Corporation (P) Ltd., Agra

Supreme Court Of India · AIR 1989 SC 922 : (1989) 40 ELT 247 : (1989) 1 JT 458 : (1989) 1 SCALE 257 : (1989) 1 SCC 643 : (1989) 1 SCR 421 : (1989) 73 STC 61

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Uttar Pradesh Sales Tax (Amendment) Act, 1979 — Section 31
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Supreme Court02 Feb 1989Dismissed

Shah Phoolchand Lalchand Vs Parvathi Bai

Supreme Court Of India · AIR 1989 SC 865 : (1989) 1 JT 224 : (1989) 1 SCALE 243 : (1989) 1 SCC 556 : (1989) 1 SCR 417 : (1989) 1 UJ 542

Constitution of India, 1950 — Article 136Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
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Supreme Court01 Feb 1989Dismissed

Abdulla Kabir Vs Md. Nasiruddin

Supreme Court Of India · AIR 1989 SC 931 : (1989) 1 JT 216 : (1989) 1 SCALE 207 : (1989) 2 SCC 361 : (1989) 1 SCR 396 : (1989) 1 UJ 704

West Bengal Estates Acquisition Act, 1953 — Section 2West Bengal Land Reforms Act, 1955 — Section 10, 2(6), 2(7), 3A, 8
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Supreme Court31 Jan 1989allowed

State of Uttar Pradesh and Others Vs Surinder Pal Singh

Supreme Court Of India · AIR 1989 SC 811 : (1989) CriLJ 998 : (1989) 1 JT 169 : (1989) 1 SCALE 214 : (1989) 2 SCC 470 : (1989) 1 SCR 347 : (1989) 2 SLJ 121

Criminal Procedure Code, 1973 (CrPC) — Section 36Police Act, 1861 — Section 7Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5A
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Supreme Court31 Jan 1989Disposed Of

N.P. Verma and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 939 : (1989) 58 FLR 584 : (1989) 1 JT 389 : (1989) LabIC 1355 : (1989) 2 LLJ 540 : (1989) 1 SCALE 234 : (1989) 1 SCC 748 Supp : (1989) 1 SCR 362 : (1989) 2 SLJ 89 : (1989) 1 UJ 424

Constitution of India, 1950 — Article 14, 16
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Supreme Court31 Jan 1989Allowed

Kewal Krishan Vs State of Punjab

Supreme Court Of India · AIR 1989 SC 950 : (1989) 1 Crimes 389 : (1989) 1 JT 155 : (1989) 1 SCALE 204 : (1989) 2 SCC 84 Supp

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
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Supreme Court31 Jan 1989Disposed Of

Prem Chand and Another Vs State of Haryana

Supreme Court Of India · AIR 1989 SC 937 : (1989) CriLJ 1246 : (1989) 1 Crimes 398 : (1989) 1 JT 158 : (1989) 1 SCALE 199 : (1989) 1 SCC 286 Supp

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 366, 376, 376(2)
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Supreme Court25 Jan 1989Allowed

Kundan Mal Vs Gurudutta

Supreme Court Of India · (1989) 1 JT 147 : (1989) 1 SCALE 196 : (1989) 1 SCC 552 : (1989) 1 SCR 330 : (1989) 1 UJ 413 : (1989) 2 WLN 20

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)Transfer of Property Act, 1882 — Section 111
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