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Supreme Court Of India judgments

59,837 judgments · page 2,258 of 2,992

Supreme Court04 Apr 1990Disposed Of

Kanti Kumari Roy Vs Suresh Kumar Roy and others

Supreme Court Of India · AIR 1990 SC 1631 : (1990) CriLJ 1630 : (1990) 3 Crimes 233 : (1990) 2 JT 121 : (1990) 1 SCALE 642 : (1990) SCC 166 Supp : (1990) 1 SCC 166 Supp

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 2, 300, 307
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Supreme Court04 Apr 1990Dismissed

Sanjay Kumar Aggarwal Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1990 SC 1202 : (1990) CriLJ 1238 : (1990) 2 JT 62 : (1990) 3 SCC 309 : (1990) 2 SCR 318

Constitution Of India, 1950 — Article 25(2), 136Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(1), 3(3)
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Supreme Court30 Mar 1990allowed

Anvaruddin and others Vs Shakoor and others

Supreme Court Of India · AIR 1990 SC 1242 : (1990) CriLJ 1269 : (1990) 2 Crimes 158 : (1990) 2 JT 83 : (1990) 1 SCALE 636 : (1990) 3 SCC 266 : (1990) 2 UJ 365

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
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Supreme Court30 Mar 1990Dismissed

N.T. Bevin Katti, etc., Vs Karnataka public Service Commission and others

Supreme Court Of India · AIR 1990 SC 1233 : (1991) 5 JT 282(1) : (1990) 2 LLJ 456 : (1990) 1 SCALE 659 : (1990) 3 SCC 157 : (1990) 2 SCR 239 : (1990) 1 UJ 670 : (1990) 3 UPLBEC 1955

Constitution of India, 1950 — Article 16(1), 226, 309, 311Karnataka Recruitment of Gazetted Probationers (Class I and II Posts Appointment by Competitive Examination) Rules, 1966 — Rule 10, 11, 12, 13, 14
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Supreme Court30 Mar 1990Allowed

Andhra Steel Corporation Vs Commissioner of Commercial Taxes in Karnataka

Supreme Court Of India · AIR 1990 SC 1912 : (1990) 2 JT 380 : (1990) 1 SCALE 679 : (1990) SCC 617 Supp : (1990) 1 SCC 617 Supp : (1990) 2 SCR 253 : (1990) 78 STC 243

Central Sales Tax Act, 1956 — Section 2, 3(3), 8(2)Constitution of India, 1950 — Article 226, 286, 301, 303(1), 304Karnataka Sales Tax Act, 1957 — Section 21, 22(A), 5(4)
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Supreme Court29 Mar 1990Dismissed

Yedida Chakradhararao (Dead) through his Lrs and Others Vs State of Andhra Pradesh

Supreme Court Of India · (1990) 2 JT 1 : (1990) 1 SCALE 628 : (1990) 2 SCC 523 : (1990) 2 SCR 220 : (1990) 2 UJ 220

Constitution Of India, 1950 — Section 31-A, 39Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Act, 1950 — Section 38AAndhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973 — Section 1(3), 3(c), 3(m), 3(i), 3(ii), 3(iii), 3(iv), 3(v), 4, 4-A, 5, 6, 7(1), 7(2), 8, 9, 10, 11, 12, 12(4), 12(5), 13
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Supreme Court27 Mar 1990Disposed Of

Awadh Prasad Singh and others Vs State of Bihar and others

Supreme Court Of India · AIR 1990 SC 1256 : (1990) 3 JT 483 : (1990) LabIC 1027 : (1990) 2 LLJ 249 : (1990) 1 SCALE 587 : (1990) 3 SCC 294 : (1990) 2 SCR 193

Bihar and Orissa Excise Act, 1915 — Section 2(7), 7(2), 89Constitution of India, 1950 — Article 14, 16Delhi Higher Judicial Services Rules, 1970 — Rule 7
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Supreme Court27 Mar 1990Dismissed

Automobile Products of India Employees'' Union Vs Association of Engineering Workers, Bombay and others

Supreme Court Of India · AIR 1990 SC 1159 : (1990) 92 BOMLR 394 : (1991) 61 FLR 369 : (1990) 3 JT 351 : (1990) LabIC 935 : (1990) 2 LLJ 395 : (1990) 1 SCALE 693 : (1990) 2 SCC 444 : (1990) 2 SCR 177 : (1990) 2 UJ 188

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 3Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 11, 12, 13, 14
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Supreme Court23 Mar 1990Dismissed

State of Punjab and others Vs Joginder Singh and others

Supreme Court Of India · AIR 1990 SC 1396 : (1990) CriLJ 1464 : (1990) 2 Crimes 260 : (1990) 2 JT 323 : (1990) 1 SCALE 610 : (1990) 2 SCC 661 : (1990) 2 SCR 147 : (1990) 2 ShimLC 118

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APrisons Act, 1894 — Section 59
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Supreme Court23 Mar 1990dismissed

D.N. Agrawal and another Vs State of Madhya Pradesh and others

Supreme Court Of India · AIR 1990 SC 1311 : (1990) 60 FLR 807 : (1990) 2 JT 9 : (1990) LabIC 1156 : (1990) 1 SCALE 540 : (1990) 2 SCC 553 : (1990) 2 SCR 131 : (1990) 2 UJ 181

Madhya Pradesh P.W.D. (Gazetted) Recruitment Rules, 1969 — Rule 19(1)Madhya Pradesh P.W.D. (Non-gazetted) Recruitment Rules, 1972 — Rule 14(3)
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Supreme Court23 Mar 1990dismissed

Krishna Sahai and others Vs State of U.P. and others

Supreme Court Of India · AIR 1990 SC 1137 : (1990) 60 FLR 884 : (1990) 2 JT 172 : (1990) 2 LLJ 384 : (1990) 2 SCC 673 : (1990) 2 SCR 168 : (1990) 2 UJ 196 : (1990) 2 UPLBEC 829

Administrative Tribunals Act, 1985 — Section 4Constitution of India, 1950 — Article 226, 323Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 3
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Supreme Court23 Mar 1990dismissed

Committee for Protection of Rights of ONGC Employees and others Vs Oil and Natural Gas Commission, Dehradun and another

Supreme Court Of India · AIR 1990 SC 1167 : (1990) 60 FLR 747 : (1990) 1 JT 560 : (1991) 2 LLJ 271 : (1990) 1 SCALE 620 : (1990) 2 SCC 472 : (1990) 2 SCR 156

Constitution of India, 1950 — Article 32Oil and Natural Gas Commission (Terms and Conditions of Appointment and Services) Regulations, 1975 — Regulation 3(2)Oil and Natural Gas Commission Act, 1959 — Section 13(1),
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