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Supreme Court Of India judgments, 1989

570 judgments · page 7 of 29

Supreme Court19 Oct 1989Dismissed

Roche Products Limited Vs Collector of Customs and Another

Supreme Court Of India · (1990) 25 ECC 171 : (1989) 44 ELT 194 : (1989) JT 273 Supp : (1989) 2 SCALE 830 : (1989) 2 SCC 532 Supp : (1989) 1 SCR 495 Supp

Customs Act, 1962 — Section 111, 112, 122, 124, 128(1)Imports and Exports (Control) Act, 1947 — Section 3
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Supreme Court19 Oct 1989Allowed

Goodyear India Ltd., Gedore (India) Pvt. Ltd., Kelvinator of India Ltd. and the Food Corporation of India and Another Vs State of Haryana and Another State of Haryana and Another Vs Gedore Tools (P) Ltd., Goodye

Supreme Court Of India · AIR 1990 SC 781 : (1991) 188 ITR 402 : (1989) 4 JT 229 : (1989) 2 SCALE 982 : (1990) 2 SCC 71 : (1989) 1 SCR 510 Supp : (1990) 76 STC 71

Central Excises and Salt Act, 1944 — Section 3Central Sales Tax Act, 1956 — Section 14, 15, 5Constitution of India, 1950 — Article 14, 246, 248, 269, 286
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Supreme Court18 Oct 1989Allowed

Dr. Subramaniam Swamy Vs Ramakrishna Hegde

Supreme Court Of India · AIR 1990 SC 113 : (1989) 4 JT 131 : (1990) 1 KarLJ 189 : (1990) 1 PLJR 1 : (1989) RD 464 : (1989) 2 SCALE 860 : (1990) 1 SCC 4 : (1989) 1 SCR 469 Supp : (1990) 1 ShimLC 222

Civil Procedure Code Amendment Act, 1976 — Section 11Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, 25Supreme Court Rules, 1966 — Order 36B
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Supreme Court17 Oct 1989Allowed

Sau Ashabai Kate Vs Vithal Bhika Nade

Supreme Court Of India · AIR 1990 SC 670 : (1990) 38 BLJR 619 : (1990) 1 DMC 45 : (1990) 2 GLR 797 : (1989) 4 JT 163 : (1990) MPLJ 44 : (1990) 1 PLJR 58 : (1989) 2 SCALE 866 : (1989) 2 SCC 450 Supp : (1989) 1 SCR 464 Supp

Hindu Women''s Rights to Property Act, 1937 — Section 3(2)Hindu Succession Act, 1956 — Section 14(1)Code Of Civil Procedure, 1908 — Section 100
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Supreme Court17 Oct 1989Allowed

Union of India (UOI) and Others Vs Shaik Ali

Supreme Court Of India · AIR 1990 SC 450 : (1989) 59 FLR 752 : (1989) 4 JT 123 : (1989) 2 SCALE 845 : (1989) 2 SCC 717 Supp : (1989) 1 SCR 456 Supp

Constitution of India, 1950 — Article 14Liberalised Pension Rules, 1950 — Rule 2(2)
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Supreme Court06 Oct 1989Dismissed

State of Punjab Vs Sukhpal Singh

Supreme Court Of India · AIR 1990 SC 231 : (1990) CriLJ 584 : (1989) 4 JT 95 : (1989) 2 SCALE 731 : (1990) 1 SCC 35 : (1989) 1 SCR 420 Supp

Constitution of India, 1950 — Article 136, 22, 22(5), 226, 32National Security Act, 1980 — Section 10, 11, 11(2), 12(2), 14A
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Supreme Court06 Oct 1989Allowed

Ambati Narasayya Vs M. Subba Rao and another

Supreme Court Of India · AIR 1990 SC 119 : (1989) 59 FLR 705 : (1989) 4 JT 50 : (1991) 1 LW 602 : (1990) 97 PLR 40 : (1989) 2 SCALE 806 : (1989) 2 SCC 693 Supp : (1989) 1 SCR 451 Supp : (1990) 1 ShimLC 287

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 90
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Supreme Court05 Oct 1989Dismissed

K.V. George Vs The Secretary to Govt., Water and Power Dept. and Another

Supreme Court Of India · AIR 1990 SC 53 : (1990) 1 ARBLR 55 : (1989) 4 JT 166 : (1989) 2 SCALE 822 : (1989) 4 SCC 595 : (1989) 1 SCR 398 Supp : (1990) 1 ShimLC 255

Arbitration Act, 1940 — Section 14, 41Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 47 Rule 1, 11, 114Constitution of India, 1950 — Article 226, 32
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Supreme Court05 Oct 1989Disposed Of

C.O. Arumugam and Others Vs State of Tamil Nadu and Others

Supreme Court Of India · (1990) 60 FLR 26 : (1989) 4 JT 377 : (1994) 3 LLJ 1133 : (1989) 2 SCALE 1041 : (1991) 2 SCC 199 Supp : (1990) 1 SLJ 185

Constitution of India, 1950 — Article 14, 16(1)Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 39, 4
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Supreme Court05 Oct 1989Allowed

A.N. Parasuraman Etc. Vs State of Tamil Nadu

Supreme Court Of India · AIR 1990 SC 40 : (1989) 4 SCC 683 : (1989) 1 SCR 371 Supp

Constitution of India, 1950 — Article 14Tamil Nadu Private Educational Institutions (Regulation) Act, 1966 — Section 10, 11, 12, 15, 2(2)Travancore-Cochin Land Tax Act, 1955 — Section 4
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Supreme Court05 Oct 1989Dismissed

Arjun Khiamal Makhijani Vs Jamnadas C. Tuliani and Others Prithdayal Chetandas and Others Vs Jamnadas C. Tuliani and Another

Supreme Court Of India · (1990) 92 BOMLR 1 : (1990) 1 GLR 209 : (1989) 4 JT 74 : (1989) 2 SCALE 780 : (1989) 4 SCC 612 : (1989) 1 SCR 380 Supp

Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1987 — Section 25Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3), 12(3)Constitution of India, 1950 — Arti
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