Supreme Court12 Jan 1990Allowed

Bhanwar Lal Vs Smt. Prem Lata and others

Supreme Court Of India · AIR 1990 SC 623 : (1990) 1 JT 26 : (1990) 1 SCALE 20 : (1990) 1 SCC 353 : (1990) 1 SCR 25 : (1990) 1 UJ 460 : (1990) 1 WLN 117

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 47
Supreme Court12 Jan 1990Allowed

Union of India and another Vs K.T. Shastri

Supreme Court Of India · AIR 1990 SC 598 : (1990) 60 FLR 236 : (1990) 1 JT 14 : (1990) LabIC 579 : (1990) 1 SCALE 7 : (1990) 1 SCC 509 : (1990) 1 SCR 20 : (1990) 1 UJ 463 : (1990) 1 UPLBEC 343

Constitution of India, 1950 — Article 16
Supreme Court12 Jan 1990Partly Allowed

Gauri Shanker Sharma etc. Vs State of U.P. etc.

Supreme Court Of India · (1990) 14 ACR 446 : AIR 1990 SC 709 : (1990) 1 Crimes 196 : (1990) 1 JT 6 : (1990) 1 SCALE 9 : (1990) SCC 656 Supp : (1990) 1 SCC 656 Supp : (1990) 1 SCR 29

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 176, 313Evidence Act, 1872 — Section 90
Supreme Court09 Jan 1990Dismissed

K. M. Sharma Vs Shri Devi Lal and others

Supreme Court Of India · AIR 1990 SC 528 : (1990) 92 BOMLR 152 : (1990) 1 JT 5 : (1990) 1 SCALE 1 : (1990) 1 SCC 438 : (1990) 1 SCR 1 : (1990) 1 UJ 481

Constitution of India, 1950 — Article 173, 75(4)
Supreme Court09 Jan 1990Allowed

Nityananda Kar and another, Vs State of Orissa and others, etc. etc.

Supreme Court Of India · AIR 1991 SC 1134 : (1991) 62 FLR 145 : (1990) 4 JT 418 : (1990) 2 SCR 644 Supp

Constitution of India, 1950 — Article 14, 32Orissa Administrative Service Class II (Appointment by Promotion, Transfer and Selection) Regulations, 1959 — Regulation 1Orissa Administrative Service Class II (Appointment of