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COURT ARCHIVE

Supreme Court Of India judgments, 1990

709 judgments · page 33 of 36

Supreme Court14 Feb 1990allowed

Akbar Badrudin Jiwani of Bombay Vs Collector of Customs, Bombay

Supreme Court Of India · AIR 1990 SC 1579 : (1990) 27 ECC 69 : (1990) 47 ELT 161 : (1990) 1 JT 256 : (1990) 1 SCALE 176 : (1990) 2 SCC 203 : (1990) 1 SCR 369 : (1990) 1 UJ 514

Customs Act, 1962 — Section 111, 112, 125, 130EImports and Exports (Control) Act, 1947 — Section 3(1)
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Supreme Court14 Feb 1990ALLOWED

M.K. Harihara Iyer Vs Authorised Officer, Land Reforms, Tirunelveli

Supreme Court Of India · AIR 1990 SC 907 : (1990) 1 JT 222 : (1990) 1 LW 318 : (1990) 1 SCALE 191 : (1990) SCC 182 Supp : (1990) 1 SCC 182 Supp : (1990) 1 SCR 358 : (1990) 1 UJ 534

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 10(3), 21A, 22, 3(2), 5Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 — Section 73(2)
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Supreme Court13 Feb 1990allowed

Dorab Cawasji Warden Vs Coomi Sorab Warden and others

Supreme Court Of India · AIR 1990 SC 867 : (1990) 92 BOMLR 282 : (1990) 1 JT 199 : (1990) 1 SCALE 166 : (1990) 2 SCC 117 : (1990) 1 SCR 332

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
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Supreme Court09 Feb 1990allowed

Dharmendra Suganchand Chelawat and another Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1196 : (1990) CriLJ 1232 : (1990) 1 Crimes 634 : (1990) 47 ELT 181 : (1990) 1 JT 184 : (1990) 1 SCALE 146 : (1990) 1 SCC 746 : (1990) 1 SCR 303

Constitution of India, 1950 — Article 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3
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Supreme Court09 Feb 1990Allowed

Vijay Kumar Dharna alias Koka Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1184 : (1990) CriLJ 1187 : (1990) 1 Crimes 619 : (1990) 48 ELT 159 : (1990) 1 SCALE 154 : (1990) 1 SCC 606 : (1990) 1 UJ 623

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226
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Supreme Court07 Feb 1990Dismissed

Lala Ram and others Vs State of U.P.

Supreme Court Of India · AIR 1990 SC 1185 : (1990) CriLJ 1205 : (1990) 1 Crimes 647 : (1990) 1 JT 169 : (1990) 1 SCALE 141 : (1990) 2 SCC 113 : (1990) 1 UJ 614

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 148, 149, 302
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Supreme Court07 Feb 1990Dismissed

B.N. Singh Etc. Vs State Of Gujarat Etc.

Supreme Court Of India · (1990) 14 ACR 196 : AIR 1990 SC 1628 : (1990) CriLJ 1601 : (1990) 1 Crimes 640 : (1990) 1 JT 164 : (1990) 1 SCALE 129 : (1990) 2 SCC 154 : (1990) 1 UJ 617

Penal Code, 1860 (IPC) — Section 135, 149, 300, 302, 326
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Supreme Court07 Feb 1990Dismissed

State of U.P. Vs Ram Asrey

Supreme Court Of India · (1990) 14 ACR 193 : (1990) 1 Crimes 609 : (1990) 1 JT 162 : (1990) 1 SCALE 128 : (1990) SCC 12 Supp : (1990) 1 SCC 12 Supp : (1990) 1 UJ 612

Penal Code, 1860 (IPC) — Section 161
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