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Supreme Court Of India judgments

59,837 judgments · page 2,243 of 2,992

Supreme Court21 Sept 1990dismissed

Krishna Kishore Firm Vs The Govt. of A.P. and others

Supreme Court Of India · AIR 1990 SC 2292 : (1990) 4 JT 241 : (1991) 1 LW 1 : (1990) 2 SCALE 709 : (1991) 1 SCC 184 : (1990) 2 SCR 8 Supp

Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 11, 6Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 11Transfer of Property Act, 1882 — Section 111
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Supreme Court19 Sept 1990Disposed Of

State of Madhya Pradesh and another Vs G.S. Dall and Flour Mills and Others

Supreme Court Of India · AIR 1991 SC 772 : (1991) 187 ITR 478 : (1990) 4 JT 430 : (1990) 2 SCALE 756 : (1992) 1 SCC 150 Supp : (1990) 1 SCR 590 Supp : (1991) 80 STC 138

Central Excises and Salt Act, 1944 — Section 8Constitution of India, 1950 — Article 162Madhya Pradesh Deferment of Payment of Tax Rules, 1983 — Rule 14, 2, 3, 4, 5(1)
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Supreme Court19 Sept 1990Disposed Of

Prithipal Singh Vs Union of India

Supreme Court Of India · AIR 1991 SC 915 : (1991) 61 FLR 749 : (1990) 4 JT 155 : (1991) LabIC 520 : (1990) 2 SCALE 681 : (1991) 1 SCC 32 Supp : (1991) 1 UJ 94

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Supreme Court19 Sept 1990Allowed

D.M. Bharati Vs L.N. Sud and others

Supreme Court Of India · AIR 1991 SC 940 : (1991) 62 FLR 227 : (1990) 4 JT 622 : (1990) 2 SCALE 677 : (1991) 2 SCC 162 Supp : (1990) 1 SCR 580 Supp

Bombay Town Planning Act, 1954 — Section 31
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Supreme Court19 Sept 1990Disposed Of

Jacob M. Puthuparambil and others Vs Kerala Water Authority and others

Supreme Court Of India · AIR 1990 SC 2228 : (1991) 61 FLR 696 : (1990) 4 JT 27 : (1990) 2 KLT 673 : (1990) LabIC 1918 : (1991) 2 LLJ 65 : (1991) 1 SCC 28 : (1990) 1 SCR 562 Supp

Constitution of India, 1950 — Article 12, 309, 41Kerala Public Service Commission (Consultation by Corporations and Companies) Rules, 1971 — Rule 10, 2Kerala State and Subordinate Services Rules, 1958 — Rule 9(9)
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Supreme Court19 Sept 1990Disposed Of

K. Vasudevan Nair and others Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 2295 : (1991) 61 FLR 639 : (1990) 4 JT 58 : (1990) LabIC 1931 : (1991) 2 LLJ 420 : (1990) 2 SCALE 553 : (1991) 2 SCC 134 Supp : (1990) 3 SLJ 124 : (1990) 2 UJ 659

Constitution of India, 1950 — Article 148(5), 32
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Supreme Court18 Sept 1990dismissed

Baldev Singh Vs State of Punjab

Supreme Court Of India · (1991) ACR 213 : AIR 1991 SC 31 : (1990) CriLJ 2604 : (1990) 3 Crimes 642 : (1991) 5 JT 29 : (1992) 1 PLJR 114 : (1990) 2 SCALE 617 : (1990) 4 SCC 692

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 307
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