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Supreme Court Of India judgments, 1990

709 judgments · page 32 of 36

Supreme Court23 Feb 1990Dismissed

S. Prakasha Rao and another Vs Commissioner of Commercial Taxes and others

Supreme Court Of India · AIR 1990 SC 997 : (1990) 3 JT 40 : (1990) 1 SCALE 456 : (1990) 2 SCC 259 : (1990) 1 SCR 561

Constitution Of India, 1950 — Article 32, 136, 309, 371D, 371D(1), 371D(2), 371D(5)Andhra Pradesh State And Subordinate Service Rules, 1996 — Rule 22Constitution (Thirty-Second Amendment) Act, 1973 — Section 3
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Supreme Court20 Feb 1990Allowed

K.K. Khosla and another Vs State of Haryana and others

Supreme Court Of India · AIR 1990 SC 1069 : (1990) 60 FLR 514 : (1990) 1 JT 290 : (1990) LabIC 836 : (1990) 2 LLJ 144 : (1990) 1 SCALE 234 : (1990) 2 SCC 199 : (1990) 1 SCR 464 : (1990) 2 UJ 171

Constitution of India, 1950 — Article 226Haryana Service of Engineers (Class I) Public Works Department (Public Health Branch) Rules 1961 — Rule 11, 15, 22, 9(3)
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Supreme Court20 Feb 1990dismissed

Gajanan Narayan Patil and others Vs Dattatraya Waman Patil and others

Supreme Court Of India · AIR 1990 SC 1023 : (1990) 1 BC 400 : (1990) 92 BOMLR 332 : (1990) 69 CompCas 1 : (1990) 1 JT 517 : (1990) 1 SCALE 305 : (1990) 3 SCC 634 : (1990) 1 SCR 491 : (1990) 2 UJ 174

Maharashtra Co-operative Societies Act, 1960 — Section 73ID(2), 73ID(3)Maharashtra Co-operative Societies Rules, 1961 — Rule 57A
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Supreme Court20 Feb 1990Allowed

P.K. Unni Vs Nirmala Industries and others [OVERRULED]

Supreme Court Of India · AIR 1990 SC 933 : (1991) 2 BC 146 : (1990) 1 JT 423 : (1990) 1 KLT 903 : (1990) 1 LW 364 : (1990) 97 PLR 547 : (1990) 1 SCALE 316 : (1990) 2 SCC 378 : (1990) 1 SCR 483

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92(2), 72Limitation Act, 1963 — Article 127
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Supreme Court20 Feb 1990Dismissed

Sahab Singh and others Vs State of Haryana

Supreme Court Of India · (1990) 14 ACR 240 : AIR 1990 SC 1188 : (1990) CriLJ 1202 : (1990) 2 Crimes 97 : (1990) 2 PLJR 7 : (1990) 1 SCALE 243 : (1990) 2 SCC 385 : (1990) 1 SCR 512

Criminal Procedure Code, 1973 (CrPC) — Section 377, 386, 389, 390, 391Penal Code, 1860 (IPC) — Section 149, 149, 302, 323
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Supreme Court20 Feb 1990Allowed

J.C. Yadav and others Vs State of Haryana and others

Supreme Court Of India · AIR 1990 SC 857 : (1990) 60 FLR 523 : (1990) 1 JT 278 : (1990) 2 LLJ 138 : (1990) 1 SCALE 229 : (1990) 2 SCC 189 : (1990) 1 SCR 470 : (1990) 1 UJ 636 : (1990) 2 UPLBEC 898

Constitution of India, 1950 — Article 226Haryana Service of Engineers (Class I) Public Works Department (Public Health Branch) Rules 1961 — Rule 15, 22, 5, 6, 8Punjab Police Service Rules, 1959 — Rule 14
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Supreme Court19 Feb 1990dismissed

K. Jagadeesan Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1072 : (1990) 60 FLR 847 : (1990) 1 JT 247 : (1990) 1 LLJ 495 : (1990) 1 SCALE 238 : (1990) 2 SCC 228 : (1990) 1 SCR 444 : (1990) 1 UJ 630 : (1990) 1 UPLBEC 383

Constitution of India, 1950 — Article 309
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Supreme Court16 Feb 1990Disposed Of

Ratilal B. Soni and others Vs State of Gujarat and others

Supreme Court Of India · AIR 1990 SC 1132 : (1990) 60 FLR 468 : (1990) 2 GLR 1042 : (1990) 1 JT 229 : (1990) LabIC 889 : (1990) 1 LLJ 525 : (1990) 1 SCALE 228 : (1990) SCC 243 Supp : (1990) 1 SCC 243 Supp : (1990) 1 SCR 414 : (1990) 1 UJ 548

Gujarat Panchayats Act, 1961 — Section 306A(2)
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Supreme Court16 Feb 1990dismissed

Indian Oxygen Ltd. Vs State of Bihar and others

Supreme Court Of India · AIR 1990 SC 1006 : (1990) 38 BLJR 577 : (1990) 60 FLR 437 : (1990) 1 JT 212 : (1990) 2 LLJ 106 : (1990) 2 SCC 254 : (1990) 1 SCR 402 : (1990) 1 UJ 541

Bihar Industrial Establishment (National and Festival Holidays and Casual Leave) Act, 1976 — Section 13, 14, 3Bihar Industrial Establishment (National and Festival Holidays and Casual Leave) Rules, 1979 — Rule 3(2)
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Supreme Court16 Feb 1990ALLOWED

M.P. Pradhan Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 891 : (1990) 60 FLR 537 : (1990) 1 JT 335 : (1991) 2 LLJ 107 : (1990) 1 SCALE 218 : (1990) 2 SCC 539 : (1990) 1 SCR 410 : (1990) 1 UJ 589 : (1990) 1 UPLBEC 454

Fundamental Rules — Rule 56
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Supreme Court16 Feb 1990Allowed

Lalit Kishore Chaturvedi Vs Jagdish Prasad Thada and others

Supreme Court Of India · AIR 1990 SC 1731 : (1990) 1 JT 215 : (1990) 1 SCALE 199 : (1990) SCC 248 Supp : (1990) 1 SCC 248 Supp : (1990) 1 UJ 402 : (1990) 1 WLN 52

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 123(4), 81, 83, 86(1)
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