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Supreme Court Of India judgments

59,837 judgments · page 2,253 of 2,992

Supreme Court10 Jul 1990Disposed Of

State of Madhya Pradesh and others Vs Rameshwar Rathod

Supreme Court Of India · AIR 1990 SC 1849 : (1990) CriLJ 1756 : (1990) 3 JT 298 : (1990) 2 SCALE 88 : (1990) 4 SCC 21 : (1990) 3 SCR 263

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 516A, 523Essential Commodities (Amendment) Act, 1974 — Section 4
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Supreme Court10 Jul 1990Disposed Of

Commissioner of Income Tax, Madras Vs K.R. Sadayappan

Supreme Court Of India · AIR 1992 SC 591 : (1990) 86 CTR 120 : (1990) 185 ITR 49 : (1990) 3 JT 199 : (1990) 2 SCALE 89 : (1990) 4 SCC 1 : (1990) 3 SCR 255 : (1990) 51 TAXMAN 304

Constitution of India, 1950 — Article 136Finance Act, 1964 — Section 143, 144, 147, 271Income Tax Act, 1961 — Section 256, 271(1)
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Supreme Court14 May 1990allowed

Syed Farooq Mohammad Vs Union of India and another

Supreme Court Of India · AIR 1990 SC 1597 : (1990) CriLJ 1622 : (1990) 2 Crimes 619 : (1990) 3 JT 102 : (1990) 3 SCC 537 : (1990) 3 SCR 240 : (1990) 2 UJ 395

Constitution of India, 1950 — Article 166, 22(5)Customs Act, 1962 — Section 108Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1), 7
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Supreme Court14 May 1990Allowed

Ramesh Vs A. Balreddy

Supreme Court Of India · AIR 1990 SC 1376 : (1990) 2 JT 558 : (1990) 98 PLR 588 : (1990) 3 SCC 583 : (1990) 2 UJ 200

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Supreme Court04 May 1990Dismissed

T. Ramakrishniah Vs State of Karnataka

Supreme Court Of India · AIR 1990 SC 1673 : (1991) 61 FLR 112 : (1990) 2 JT 582 : (1990) LabIC 1403 : (1990) 3 SCC 619 : (1990) 3 SCR 207 : (1990) 2 SLJ 159 : (1990) 78 STC 216 : (1990) 2 UJ 207

Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 2(2), 283Karnataka Sales Tax Act, 1957 — Section 4(2)Karnataka Sales Tax Rules, 1957 — Rule 6, 63, 64(6)
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Supreme Court04 May 1990Dismissed

Punjab Land Development and Reclamation Corporation Ltd., Chandigarh Vs Presiding Officer, Labour Court, Chandigarh and Others

Supreme Court Of India · (1991) 61 FLR 73 : (1990) 2 JT 490 : (1990) 2 LLJ 70 : (1990) 1 SCALE 878 : (1990) 3 SCC 682 : (1990) 3 SCR 111 : (1990) 2 UJ 293 : (1990) 3 UPLBEC 2119

Industrial Disputes Act, 1947 — Section 2(oo), 25, 25A, 25B, 25(B)(2), 25C, 25D, 25E, 25F, 25F(1), 25F(a), 25F(b), 25FF, 25G, 25H, 25I, 25JGovernment Of India Act, 1935 — Section 212Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 226, 141
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