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Supreme Court Of India judgments, 1990

709 judgments · page 31 of 36

Supreme Court01 Mar 1990Disposed Of

Era Sezhiyan Vs T.R. Balu and others

Supreme Court Of India · AIR 1990 SC 838 : (1990) 1 JT 392 : (1990) 1 SCALE 377 : (1990) SCC 322 Supp : (1990) 1 SCC 322 Supp : (1990) 1 SCR 767

Conduct of Elections Rules, 1951 — Rule 31, 37A, 39A(2), 40, 56Representation of the People Act, 1951 — Section 100, 59, 60
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Supreme Court01 Mar 1990Dismissed

C.D. Ailawadi Vs Union of India and others

Supreme Court Of India · (1991) 61 FLR 142 : (1990) 2 JT 618 : (1991) 2 LLJ 285 : (1990) 2 SCC 328 : (1990) 1 SCR 783 : (1990) 2 UJ 77 : (1990) 1 UPLBEC 679

Constitution of India, 1950 — Article 32Fundamental Rules — Rule 56
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Supreme Court01 Mar 1990Disposed Of

S.S. Sodhi Vs State of Punjab and others

Supreme Court Of India · AIR 1990 SC 1064 : (1991) 61 FLR 289 : (1990) 3 JT 51 : (1990) LabIC 774 : (1990) 1 SCALE 559 : (1990) 2 SCC 694 : (1990) 1 UJ 395

Punjab State Agricultural Marketing Board (Class I) Service Rules, 1988 — Rule 8(1)
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Supreme Court01 Mar 1990Dismissed

State of Andhra Pradesh Vs P.V. Pavithran

Supreme Court Of India · AIR 1990 SC 1266 : (1990) CriLJ 1306 : (1990) 2 JT 43 : (1990) 2 SCC 340 : (1990) 1 SCR 746

Constitution of India, 1950 — Article 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 482Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court01 Mar 1990Dismissed

Ramdeo Rai Yadav Vs State of Bihar

Supreme Court Of India · AIR 1990 SC 1180 : (1990) 38 BLJR 676 : (1990) CriLJ 1183 : (1990) 2 Crimes 47 : (1990) 1 JT 356 : (1990) 2 PLJR 13 : (1990) 1 SCALE 584 : (1990) 2 SCC 675 : (1990) 1 UJ 608

Penal Code, 1860 (IPC) — Section 149, 302, 396, 398
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Supreme Court01 Mar 1990Disposed Of

Union of India (UOI) and Another Vs Vasanbharthi and Others

Supreme Court Of India · AIR 1990 SC 1216(2) : (1990) CriLJ 1244 : (1990) 1 Crimes 744 : (1990) 48 ELT 169 : (1990) 2 GLR 990 : (1990) 2 JT 36 : (1990) 1 SCALE 426 : (1990) 2 SCC 275 : (1990) 1 SCR 742

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21
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Supreme Court28 Feb 1990Disposed Of

M/s. Babu Ram Gopal and others Vs Mathra Dass

Supreme Court Of India · AIR 1990 SC 879 : (1990) 3 JT 25 : (1990) 1 SCALE 416 : (1990) 2 SCC 279 : (1990) 1 SCR 736 : (1990) 1 UJ 633

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
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Supreme Court28 Feb 1990dismissed

Smt. Yamuna Maloo Vs Anand Swarup

Supreme Court Of India · AIR 1990 SC 1725 : (1990) 1 JT 497 : (1990) 1 SCALE 384 : (1990) 3 SCC 30 : (1990) 1 SCR 715 : (1990) 2 UJ 83

Delhi Rent Control Act, 1958 — Section 14, 21
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Supreme Court27 Feb 1990dismissed

M.M.R. Khan and others etc. Vs Union of India and others, etc.

Supreme Court Of India · AIR 1990 SC 937 : (1991) 61 FLR 271 : (1990) 3 JT 1 : (1990) 1 SCALE 324 : (1990) SCC 191 Supp : (1990) 1 SCC 191 Supp : (1990) 1 SCR 687 : (1990) 1 UPLBEC 498

Constitution of India, 1950 — Article 14, 16, 309, 311Factories Act, 1948 — Section 2(1), 46
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Supreme Court27 Feb 1990Dismissed

M/s. Delhi Stationers and Printers Vs Rajendra Kumar

Supreme Court Of India · AIR 1990 SC 1208 : (1990) 92 BOMLR 322 : (1990) 1 JT 372 : (1990) 1 SCALE 319 : (1990) 2 SCC 331 : (1990) 1 UJ 367 : (1990) 1 WLN 49

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
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Supreme Court23 Feb 1990Dismissed

Som Raj and others etc. Vs State of Haryana and others

Supreme Court Of India · AIR 1990 SC 1176 : (1990) 60 FLR 494 : (1990) 1 JT 286 : (1990) LabIC 942 : (1990) 2 LLJ 1 : (1990) 2 SCC 653 : (1990) 1 SCR 535 : (1990) 2 UJ 23

Constitution of India, 1950 — Article 14, 16Punjab Subordinate Agricultural Service Rules, 1933 — Rule 10, 4(1), 7
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