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Supreme Court Of India judgments, 1990

709 judgments · page 22 of 36

Supreme Court13 Jul 1990Dismissed

State of Rajasthan Vs Gurcharan Singh Grewal and others

Supreme Court Of India · AIR 1990 SC 1760 : (1991) 61 FLR 267 : (1990) 3 JT 129 : (1990) 2 LLJ 560 : (1990) 2 SCALE 41 : (1990) SCC 778 Supp : (1990) 1 SCC 778 Supp : (1990) 2 SLJ 151 : (1990) 2 UJ 361

Constitution of India, 1950 — Article 14, 16
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Supreme Court13 Jul 1990Dismissed

D.B. Raju Vs H.J. Kantharaj and Others

Supreme Court Of India · (1974) CriLJ 611 : (1990) 3 JT 148 : (1990) 2 SCALE 1 : (1990) 4 SCC 178 : (1990) 3 SCR 336 : (1990) 2 UJ 477 : (1990) 3 UPLBEC 2049

Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats (Conduct of Election) Rules, 1985 — Rule 40(1), 73Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Ac
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Supreme Court12 Jul 1990Allowed

Dabur India Ltd. And Others Vs State of Uttar Pradesh and others

Supreme Court Of India · AIR 1990 SC 1814 : (1990) 49 ELT 3 : (1990) 3 JT 109 : (1990) 2 SCALE 29 : (1990) 4 SCC 113 : (1990) 3 SCR 294

Central Excises and Salt Act, 1944 — Section 11B, 3Constitution of India, 1950 — Article 226, 263Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2, 3, 6
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Supreme Court12 Jul 1990Disposed Of

Smt. Azra Fatima Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1990 SC 1763 : (1990) 92 BOMLR 515 : (1990) CriLJ 1731 : (1991) 53 ELT 208 : (1990) 3 JT 156 : (1991) 1 SCC 76 : (1990) 3 SCR 268

Constitution of India, 1950 — Article 22Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 67Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10, 3
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Supreme Court12 Jul 1990Allowed

K.J. John, Assistant Public Prosecutor, Grade-I, Palai Vs The State of Kerala and others Uttar Pradesh Assistant Public Prosecutors'' Association and another Vs The State of U.P. and another

Supreme Court Of India · AIR 1990 SC 1902 : (1990) CriLJ 1777 : (1990) 3 JT 163 : (1990) 2 KLT 651 : (1991) 1 LLJ 1 : (1990) 2 SCALE 20 : (1990) 4 SCC 191 : (1990) 3 SCR 319 : (1990) 3 SLJ 32 : (1990) 2 UPLBEC 922

Constitution of India, 1950 — Article 133(1), 309, 32Criminal Procedure Code, 1973 (CrPC) — Section 2(U), 24, 24(6), 25, 25
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Supreme Court10 Jul 1990Disposed Of

State of Madhya Pradesh and others Vs Rameshwar Rathod

Supreme Court Of India · AIR 1990 SC 1849 : (1990) CriLJ 1756 : (1990) 3 JT 298 : (1990) 2 SCALE 88 : (1990) 4 SCC 21 : (1990) 3 SCR 263

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 516A, 523Essential Commodities (Amendment) Act, 1974 — Section 4
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Supreme Court10 Jul 1990Disposed Of

Commissioner of Income Tax, Madras Vs K.R. Sadayappan

Supreme Court Of India · AIR 1992 SC 591 : (1990) 86 CTR 120 : (1990) 185 ITR 49 : (1990) 3 JT 199 : (1990) 2 SCALE 89 : (1990) 4 SCC 1 : (1990) 3 SCR 255 : (1990) 51 TAXMAN 304

Constitution of India, 1950 — Article 136Finance Act, 1964 — Section 143, 144, 147, 271Income Tax Act, 1961 — Section 256, 271(1)
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Supreme Court14 May 1990allowed

Syed Farooq Mohammad Vs Union of India and another

Supreme Court Of India · AIR 1990 SC 1597 : (1990) CriLJ 1622 : (1990) 2 Crimes 619 : (1990) 3 JT 102 : (1990) 3 SCC 537 : (1990) 3 SCR 240 : (1990) 2 UJ 395

Constitution of India, 1950 — Article 166, 22(5)Customs Act, 1962 — Section 108Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1), 7
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