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Supreme Court Of India judgments

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Supreme Court09 Oct 1990Disposed Of

State of U.P. and Others Vs Delhi Cloth Mills and Another

Supreme Court Of India · AIR 1991 SC 735 : (1990) 4 JT 131 : (1990) 2 SCALE 719 : (1991) 1 SCC 454 : (1990) 2 SCR 168 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Excise Act, 1910 — Section 28, 77Uttar Pradesh Excise Rules, 1910 — Rule 636, 637, 637A, 637B, 814
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Supreme Court09 Oct 1990Allowed

Poonjabhai Varmalidas Vs Commissioner of Income Tax, Ahmedabad

Supreme Court Of India · AIR 1991 SC 1 : (1990) 89 CTR 147 : (1990) 186 ITR 572 : (1990) 4 JT 106 : (1992) 1 SCC 182 Supp : (1990) 2 SCR 206 Supp : (1990) 53 TAXMAN 171

General Clauses Act, 1897 — Section 24Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 28, 36(1), 41(4)
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Supreme Court09 Oct 1990Dismissed

Smt. Isabella Johnson Vs M.A. Susai

Supreme Court Of India · AIR 1991 SC 993 : (1990) 4 JT 406 : (1990) 2 KLT 968 : (1991) 1 SCC 494 : (1990) 2 SCR 213 Supp

Civil Procedure Code, 1908 (CPC) — Section 11
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Supreme Court09 Oct 1990Allowed

Sita Ram Vs C. Bhondey and Others

Supreme Court Of India · AIR 1991 SC 249 : (1990) 4 JT 339 : (1990) 2 SCALE 808 : (1991) 1 SCC 556 Supp : (1990) 2 SCR 184 Supp

Constitution of India, 1950 — Article 133
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Supreme Court09 Oct 1990Disposed Of

Satish Vs State of U.P.

Supreme Court Of India · AIR 1991 SC 670 : (1991) 5 JT 418 : (1991) 2 SCC 577 Supp

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
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