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Supreme Court Of India judgments

59,837 judgments · page 2,244 of 2,992

Supreme Court17 Sept 1990Disposed Of

Baldev Raj Vs State of Haryana

Supreme Court Of India · AIR 1991 SC 37 : (1990) CriLJ 2643 : (1990) 4 JT 524 : (1990) 2 SCALE 615 : (1991) 1 SCC 14 Supp : (1990) 1 SCR 492 Supp

Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court14 Sept 1990allowed

Kamarunnissa and Others Vs Union of India and another

Supreme Court Of India · AIR 1991 SC 1640 : (1991) 93 BOMLR 144 : (1991) CriLJ 2058 : (1991) 1 Crimes 131 : (1990) 4 JT 7 : (1990) 2 SCALE 485 : (1991) 1 SCC 128 : (1990) 1 SCR 457 Supp

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108
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Supreme Court14 Sept 1990Disposed Of

Income Tax Officer, Calicut Vs Smt. N.K. Sarada Thampatty

Supreme Court Of India · AIR 1991 SC 2035 : (1997) AIRSCW 1916 : (1990) 89 CTR 154 : (1991) 187 ITR 696 : (1990) 4 JT 358 : (1990) 2 KLT 940 : (1991) 2 SCC 737 Supp : (1990) 1 SCR 473 Supp

Constitution of India, 1950 — Article 133, 226Income Tax Act, 1922 — Section 25AIncome Tax Act, 1961 — Section 171
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Supreme Court14 Sept 1990Disposed Of

A.N. Chandra Vs State of U.P.

Supreme Court Of India · (1990) 3 Crimes 545 : (1990) 3 JT 832 : (1990) 2 SCALE 542 : (1990) SCC 717 Supp : (1990) 1 SCC 717 Supp

Penal Code, 1860 (IPC) — Section 302
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Supreme Court14 Sept 1990Dismissed

Eskayef Limited Vs Collector of Central Excise

Supreme Court Of India · (1991) 31 ECC 212 : (1990) 49 ELT 649 : (1990) 4 JT 85 : (1990) 2 SCALE 497 : (1990) 4 SCC 680 : (1990) 1 SCR 442 Supp

Central Excise Rules, 1944 — Rule 8(1)Constitution of India, 1950 — Article 14
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Supreme Court13 Sept 1990Allowed

Kulwant Singh Gill Vs State of Punjab

Supreme Court Of India · (1991) 61 FLR 635 : (1990) 4 JT 70 : (1990) 2 SCALE 597 : (1991) 1 SCC 504 Supp : (1990) 1 SCR 426 Supp : (1990) 3 SLJ 135

Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 5, 8, 9
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Supreme Court12 Sept 1990Allowed

Vinod Krishna Kaul Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 2167 : (1991) 5 JT 21 : (1990) LabIC 1863 : (1990) 2 SCALE 535 : (1991) 1 SCC 19 Supp : (1991) 2 SLJ 60 : (1990) 2 UJ 637 : (1991) 1 UPLBEC 99

Constitution of India, 1950 — Article 14, 16, 226
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Supreme Court12 Sept 1990Dismissed

Desh Raj Gupta Vs Industrial Tribunal IV, U.P., Lucknow and another

Supreme Court Of India · AIR 1990 SC 2174 : (1991) 61 FLR 763 : (1990) 4 JT 403 : (1990) LabIC 1892 : (1991) 1 LLJ 120 : (1990) 2 SCALE 682 : (1991) 1 SCC 249 : (1990) 1 SCR 411 Supp : (1991) 2 UPLBEC 785

Industrial Disputes Act, 1947 — Section 10, 33, 33AUttar Pradesh Industrial Disputes Act, 1947 — Section 4A, 6(E), 6F
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Supreme Court11 Sept 1990Dismissed

Ashok Kumar Vs State of Rajasthan

Supreme Court Of India · (1990) 14 ACR 682 : AIR 1990 SC 2134 : (1990) CriLJ 2276 : (1991) 1 Crimes 116 : (1990) 4 JT 149 : (1991) 1 PLJR 50 : (1990) 2 SCALE 464 : (1991) 1 SCC 166 : (1990) 1 SCR 401 Supp

Penal Code, 1860 (IPC) — Section 300, 302
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