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Supreme Court Of India judgments, 1990

709 judgments · page 26 of 36

Supreme Court17 Apr 1990dismissed

Mathura Prasad Vs Ajeem Khan

Supreme Court Of India · AIR 1990 SC 2274 : (1990) 2 JT 331 : (1990) 1 SCALE 754 : (1990) 3 SCC 659 : (1990) 2 SCR 503 : (1990) 2 UJ 234 : (1990) 3 UPLBEC 2035

Representation of the People Act, 1951 — Section 116A, 33(4), 36(4)
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Supreme Court17 Apr 1990Dismissed

Abdul Salam alias Thiyyan Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1446 : (1990) CriLJ 1502 : (1990) 3 Crimes 82 : (1990) 48 ELT 162 : (1990) 3 JT 74 : (1990) 3 SCC 15 : (1990) 2 SCR 517

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3Constitution of India, 1950 — Article 22(5)
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Supreme Court17 Apr 1990Dismissed

Kishan Lal Sethi Vs Jagan Nath and another

Supreme Court Of India · (1991) ACR 88 : AIR 1990 SC 1357 : (1990) CriLJ 1500 : (1990) 3 Crimes 43 : (1990) 2 DMC 293 : (1990) 3 JT 100 : (1990) 3 SCC 45 : (1990) 1 UJ 650

Penal Code, 1860 (IPC) — Section 120B, 300, 506
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Supreme Court12 Apr 1990Allowed

State of Gujarat Vs Rasulmiyan Ahmedmiyan Malek and others

Supreme Court Of India · AIR 1990 SC 1359 : (1990) CriLJ 1495 : (1990) 3 Crimes 31 : (1990) 2 GLR 1013 : (1990) 2 JT 128 : (1990) SCC 179 Supp : (1990) 1 SCC 179 Supp : (1990) 2 ShimLC 115

Arms Act, 1959 — Section 25(1)Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 323
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Supreme Court10 Apr 1990allowed

Scientific Adviser to the Ministry of Defence and Others Vs S. Daniel and Others Mannulal Vs Union of India (UOI) and Others Scientific Adviser to the Ministry of Defence and Others @APPELLANT @h

Supreme Court Of India · (1990) 2 JT 544 : (1990) 2 LLJ 295 : (1990) 1 SCALE 731 : (1990) SCC 374 Supp : (1990) 1 SCC 374 Supp : (1990) 2 SCR 440 : (1991) 3 SLJ 29 : (1990) 1 UPLBEC 617

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12, 12(2), 2, 9, 9(1)Constitution of India, 1950 — Article 136, 311General Clauses Act, 1897 — Section 16
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Supreme Court10 Apr 1990Dismissed

Miss Raj Soni Vs Air Officer in Charge Administration and another

Supreme Court Of India · AIR 1990 SC 1305 : (1991) 61 FLR 5 : (1990) 2 JT 173 : (1990) LabIC 1161 : (1990) 1 SCALE 711 : (1990) 3 SCC 261 : (1990) 2 SCR 412 : (1990) 1 UJ 683

Constitution of India, 1950 — Article 12, 32Delhi School Education Act, 1973 — Section 208, 8(1)Delhi School Education Rules, 1973 — Rule 110
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Supreme Court10 Apr 1990Disposed Off

Mallikarjuna Rao and Others Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1990 SC 1251 : (1990) 3 JT 34 : (1990) 2 SCC 707 : (1990) 2 SCR 418

Andhra Pradesh Animal Husbandry Service Rules, 1961 — Rule 6Andhra Pradesh Animal Husbandry Service Special Rules, 1977 — Rule 1, 2Constitution of India, 1950 — Article 226, 309, 32
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