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59,837 judgments · page 2,247 of 2,992

Supreme Court30 Aug 1990Allowed

Ram Chandra Singh (dead) through legal heirs Vs State of U.P. and others

Supreme Court Of India · AIR 1990 SC 2186 : (1991) 1 JT 68 : (1991) RD 64 : (1990) 2 SCALE 380 : (1990) 4 SCC 546 : (1990) 1 SCR 118 Supp : (1990) 2 UJ 690

Pepsu Tenancy and Agricultural Land (Amendment and Validation) Act, 1962 — Section 7Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32KKUttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1973 &
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Supreme Court29 Aug 1990dismissed

Kishore Chand Vs State of Himachal Pradesh

Supreme Court Of India · AIR 1990 SC 2140 : (1990) CriLJ 2289 : (1990) 3 JT 662 : (1990) 2 SCALE 369 : (1991) 1 SCC 286 : (1990) 1 SCR 105 Supp

Constitution of India, 1950 — Article 14, 19, 21, 3, 39ACriminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24, 25, 26, 27, 3
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Supreme Court28 Aug 1990Disposed Of

Dev Brat Sharma Vs Dr. Jagjit Mehta

Supreme Court Of India · (1990) 3 JT 650 : (1990) 98 PLR 637 : (1990) 2 SCALE 419 : (1990) SCC 724 Supp : (1990) 1 SCC 724 Supp : (1990) 2 UJ 512

East Punjab Urban Rent Restriction Act, 1949 — Section 13A
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Supreme Court28 Aug 1990Disposed Of

State of West Bengal Vs Atul Krishna Shaw and Another

Supreme Court Of India · AIR 1990 SC 2205 : (1990) 2 SCALE 406 : (1991) 1 SCC 414 Supp : (1990) 1 SCR 91 Supp : (1990) 2 UJ 681

Constitution of India, 1950 — Article 136West Bengal Estates Acquisition Act, 1953 — Section 4, 44, 44(2), 44(3), 5
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Supreme Court28 Aug 1990dismissed

S.K. Mukherjee Vs Union of India

Supreme Court Of India · AIR 1990 SC 1984 : (1990) CriLJ 2148(1) : (1990) 3 JT 630 : (1990) 4 SCC 594 : (1990) 1 SCR 44 Supp : (1991) 1 SLJ 1 : (1990) 3 UPLBEC 2093

Army Act, 1950 — Section 108, 128, 129, 130, 131Army Rules, 1954 — Rule 105, 147, 37Commonwealth Administrative Appeals Tribunal Act, 1975 — Section 28, 37
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Supreme Court28 Aug 1990Dismissed

Chandran alias Surandran and another Vs State of Kerala

Supreme Court Of India · (1990) 14 ACR 671 : AIR 1990 SC 2148 : (1990) CriLJ 2296 : (1990) 3 JT 718 : (1990) 2 SCALE 420 : (1991) 1 SCC 39 Supp : (1991) 2 ShimLC 55 : (1990) 2 UJ 722

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 34, 392
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Supreme Court28 Aug 1990Allowed

S. Harcharan Singh Vs Union of India

Supreme Court Of India · AIR 1991 SC 945 : (1990) 2 ARBLR 243 : (1990) 3 JT 692 : (1990) 2 SCALE 413 : (1990) 4 SCC 647 : (1990) 1 SCR 76 Supp : (1990) 2 ShimLC 336 : (1990) 2 UJ 673

Arbitration Act, 1940 — Section 30, 33
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