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Supreme Court Of India judgments

59,837 judgments · page 2,260 of 2,992

Supreme Court16 Mar 1990Allowed

Hundraj Kanyalal Sajnani Vs Union of India and others S. Ramchandani and another Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1106 : (1990) 2 JT 145 : (1990) LabIC 890 : (1990) 1 SCALE 492 : (1990) SCC 577 Supp : (1990) 1 SCC 577 Supp : (1990) 1 SCR 994 : (1991) 2 SLJ 174 : (1990) 1 UPLBEC 571

Constitution of India, 1950 — Article 14, 16Income Tax Act, 1961 — Section 116, 117, 118, 120, 124Income Tax Officers (Class I) Service (Regulation of Seniority) Rules, 1973 — Rule 3
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Supreme Court15 Mar 1990Dismissed

The Gram Panchayat and another Vs Shree Vallabh Glass Works Ltd. and others

Supreme Court Of India · AIR 1990 SC 1017 : (1990) 92 BOMLR 330 : (1991) 71 CompCas 169 : (1990) 1 SCALE 439 : (1990) 2 SCC 440 : (1990) 1 SCR 966 : (1992) 86 STC 41 : (1990) 2 UJ 27 : (1990) 2 UPLBEC 885

Bombay Village Panchayats Act, 1958 — Section 129Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19
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Supreme Court13 Mar 1990Dismissed

State of U.P. Vs Lalla Singh and others

Supreme Court Of India · (1990) 14 ACR 352 : AIR 1990 SC 1013 : (1990) 2 Crimes 280 : (1990) 1 JT 553 : (1990) 1 SCALE 572 : (1990) 2 SCC 687

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 148, 302, 304, 323, 395
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Supreme Court08 Mar 1990Dismissed

Sanwarmal Kejriwal Vs Vishwa Co-operative Housing Sciety Ltd. and others

Supreme Court Of India · AIR 1990 SC 1563 : (1990) 92 BOMLR 304 : (1990) 2 JT 200 : (1990) 1 SCALE 398 : (1990) 2 SCC 288 : (1990) 1 SCR 862

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4)Civil Procedure Code, 1908 (CPC) — Section 29(2), 31, 41(1), 60Maharashtra Co-operative Societies Act, 1960 — Section 91(1)
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Supreme Court07 Mar 1990Disposed Of

Mrs. T. Devaki Vs Government of Tamil Nadu and others

Supreme Court Of India · AIR 1990 SC 1086 : (1990) 92 BOMLR 347 : (1990) CriLJ 1140 : (1990) 2 Crimes 1 : (1990) 1 SCALE 389 : (1990) 2 SCC 456 : (1990) 1 SCR 836

Arms Act, 1959 — Section 27Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) &m
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Supreme Court06 Mar 1990Allowed

Ram Piari Vs Bhagwant and others

Supreme Court Of India · AIR 1990 SC 1742 : (1990) 1 JT 420 : (1990) 97 PLR 639 : (1990) 1 SCALE 427 : (1990) 3 SCC 364 : (1990) 1 SCR 813 : (1990) 2 UJ 71

Constitution of India, 1950 — Article 136
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Supreme Court06 Mar 1990Allowed

G. Brahmayya and Others Vs Ala Venkaterao and Others

Supreme Court Of India · (1990) 1 JT 555 : (1990) 1 SCALE 566 : (1990) 2 SCC 283 : (1990) 1 UJ 552

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 20, 20(3), 21, 30(3), 8Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(7), 4
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