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Supreme Court Of India judgments

59,837 judgments · page 2,252 of 2,992

Supreme Court19 Jul 1990Dismissed

Baital Singh and another Vs State of U.P.

Supreme Court Of India · AIR 1990 SC 1982 : (1990) CriLJ 2091(1) : (1990) SCC 804 Supp : (1990) 1 SCC 804 Supp : (1991) 1 UJ 315

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 34
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Supreme Court18 Jul 1990Disposed Of

State of Bank of India Vs S. Vijaya Kumar

Supreme Court Of India · AIR 1991 SC 79 : (1991) 61 FLR 605 : (1990) 3 JT 308 : (1991) 2 LLJ 122 : (1990) 2 SCALE 110 : (1990) 4 SCC 481 : (1990) 3 SCR 398 : (1990) 2 UJ 467 : (1990) 2 UPLBEC 961

Constitution of India, 1950 — Article 136, 311State Bank of India Act, 1955 — Section 43, 49, 50
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Supreme Court17 Jul 1990Dismissed

Barauni Refinery Pragatisheel Shramik Parishad Vs Indian Oil Corporation Ltd. General Secretary, Barauni Telshodhak Mazdoor Union Vs Joint Chief Labour Commissioner (Central) and others

Supreme Court Of India · AIR 1990 SC 1801 : (1991) 61 FLR 203 : (1990) 3 JT 123 : (1991) 1 SCC 4 : (1990) 3 SCR 282 : (1990) 2 UJ 485

Industrial Disputes Act, 1947 — Section 12(1), 12(2), 12(3), 18(3), 2Industrial Employment (Standing Orders) Act, 1946 — Section 10(2), 3, 4, 5, 6
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Supreme Court16 Jul 1990allowed

Dr. Damodar Panda, etc. Vs State of Orissa

Supreme Court Of India · AIR 1990 SC 1901 : (1991) 71 CLT 1 : (1991) 61 FLR 350 : (1990) 3 JT 196 : (1989) 1 OLR 33 : (1990) 2 SCALE 93 : (1990) 4 SCC 11 : (1990) 3 SCR 390 : (1990) 2 UJ 475

Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 — Section 20(3)
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Supreme Court16 Jul 1990allowed

Masood Akhtar Khan and Others Vs State of Madhya Pradesh and Others

Supreme Court Of India · (1991) 61 FLR 343 : (1990) 3 JT 295 : (1990) 2 LLJ 449 : (1990) 2 SCALE 142 : (1990) 4 SCC 24 : (1990) 2 UJ 403

Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 7Madhya Pradesh Public Service Commission (Limitation of Functions) Regulations 1957 — Regulation 5
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Supreme Court13 Jul 1990Dismissed

State of Rajasthan Vs Gurcharan Singh Grewal and others

Supreme Court Of India · AIR 1990 SC 1760 : (1991) 61 FLR 267 : (1990) 3 JT 129 : (1990) 2 LLJ 560 : (1990) 2 SCALE 41 : (1990) SCC 778 Supp : (1990) 1 SCC 778 Supp : (1990) 2 SLJ 151 : (1990) 2 UJ 361

Constitution of India, 1950 — Article 14, 16
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Supreme Court13 Jul 1990Dismissed

D.B. Raju Vs H.J. Kantharaj and Others

Supreme Court Of India · (1974) CriLJ 611 : (1990) 3 JT 148 : (1990) 2 SCALE 1 : (1990) 4 SCC 178 : (1990) 3 SCR 336 : (1990) 2 UJ 477 : (1990) 3 UPLBEC 2049

Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats (Conduct of Election) Rules, 1985 — Rule 40(1), 73Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Ac
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Supreme Court12 Jul 1990Allowed

Dabur India Ltd. And Others Vs State of Uttar Pradesh and others

Supreme Court Of India · AIR 1990 SC 1814 : (1990) 49 ELT 3 : (1990) 3 JT 109 : (1990) 2 SCALE 29 : (1990) 4 SCC 113 : (1990) 3 SCR 294

Central Excises and Salt Act, 1944 — Section 11B, 3Constitution of India, 1950 — Article 226, 263Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2, 3, 6
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Supreme Court12 Jul 1990Disposed Of

Smt. Azra Fatima Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1990 SC 1763 : (1990) 92 BOMLR 515 : (1990) CriLJ 1731 : (1991) 53 ELT 208 : (1990) 3 JT 156 : (1991) 1 SCC 76 : (1990) 3 SCR 268

Constitution of India, 1950 — Article 22Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 67Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10, 3
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Supreme Court12 Jul 1990Allowed

K.J. John, Assistant Public Prosecutor, Grade-I, Palai Vs The State of Kerala and others Uttar Pradesh Assistant Public Prosecutors'' Association and another Vs The State of U.P. and another

Supreme Court Of India · AIR 1990 SC 1902 : (1990) CriLJ 1777 : (1990) 3 JT 163 : (1990) 2 KLT 651 : (1991) 1 LLJ 1 : (1990) 2 SCALE 20 : (1990) 4 SCC 191 : (1990) 3 SCR 319 : (1990) 3 SLJ 32 : (1990) 2 UPLBEC 922

Constitution of India, 1950 — Article 133(1), 309, 32Criminal Procedure Code, 1973 (CrPC) — Section 2(U), 24, 24(6), 25, 25
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