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Supreme Court Of India judgments

59,837 judgments · page 2,238 of 2,992

Supreme Court07 Nov 1990Allowed

Hamda Ammal Vs Avadiappa Pathar and Others

Supreme Court Of India · (1991) 39 BLJR 615 : (1990) 4 JT 391 : (1991) 2 LW 110 : (1991) 1 MLJ 52 : (1990) 2 SCALE 970 : (1991) 1 SCC 715 : (1990) 2 SCR 594 Supp

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 10, Order 38 Rule 5, 64Registration Act, 1908 — Section 47, 49Transfer of Property Act, 1882 — Section 53, 54
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Supreme Court06 Nov 1990Dismissed

Keshav Chandra Joshi and others etc. Vs Union of India and others

Supreme Court Of India · AIR 1991 SC 284 : (1991) LabIC 216 : (1991) 1 PLJR 80 : (1990) 2 SCALE 951 : (1992) 1 SCC 272 Supp : (1990) 2 SCR 573 Supp : (1991) 2 SLJ 42

Constitution of India, 1950 — Article 14, 16, 309, 32Forest Service (Appointment by Promotion) Regulations, 1966 — Regulation 5Forest Service (Recruitment) Rules, 1966 — Rule 4
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Supreme Court06 Nov 1990Disposed Of

Shri Jawahar Vs State of U.P.

Supreme Court Of India · AIR 1991 SC 273 : (1991) CriLJ 376 : (1991) 2 SCC 515 Supp

Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 34
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Supreme Court05 Nov 1990Allowed

M.L. Sachdev Vs Union of India and another

Supreme Court Of India · AIR 1991 SC 311 : (1991) CriLJ 392 : (1990) 4 JT 329 : (1995) 3 LLJ 609 : (1991) 1 SCC 605 : (1990) 2 SCR 545 Supp : (1990) 2 UJ 737

Constitution of India, 1950 — Article 144
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Supreme Court01 Nov 1990Allowed

Manganese Ore (India) Ltd. Vs Chandi Lal Saha and others

Supreme Court Of India · AIR 1991 SC 520 : (1991) 62 FLR 75 : (1991) 1 JT 47 : (1991) LabIC 524 : (1990) 2 SCALE 902 : (1991) 2 SCC 465 Supp : (1990) 2 SCR 533 Supp : (1991) 1 UJ 1

Constitution of India, 1950 — Article 142, 226, 227Industrial Disputes Act, 1947 — Section 33Minimum Wages Act, 1948 — Section 11, 2, 20, 3(1), 4
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