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Supreme Court Of India judgments

59,837 judgments · page 2,264 of 2,992

Supreme Court07 Feb 1990Dismissed

Lala Ram and others Vs State of U.P.

Supreme Court Of India · AIR 1990 SC 1185 : (1990) CriLJ 1205 : (1990) 1 Crimes 647 : (1990) 1 JT 169 : (1990) 1 SCALE 141 : (1990) 2 SCC 113 : (1990) 1 UJ 614

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 148, 149, 302
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Supreme Court07 Feb 1990Dismissed

B.N. Singh Etc. Vs State Of Gujarat Etc.

Supreme Court Of India · (1990) 14 ACR 196 : AIR 1990 SC 1628 : (1990) CriLJ 1601 : (1990) 1 Crimes 640 : (1990) 1 JT 164 : (1990) 1 SCALE 129 : (1990) 2 SCC 154 : (1990) 1 UJ 617

Penal Code, 1860 (IPC) — Section 135, 149, 300, 302, 326
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Supreme Court07 Feb 1990Dismissed

State of U.P. Vs Ram Asrey

Supreme Court Of India · (1990) 14 ACR 193 : (1990) 1 Crimes 609 : (1990) 1 JT 162 : (1990) 1 SCALE 128 : (1990) SCC 12 Supp : (1990) 1 SCC 12 Supp : (1990) 1 UJ 612

Penal Code, 1860 (IPC) — Section 161
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Supreme Court31 Jan 1990Dismissed

Coal Mines Provident Fund Commissioner Vs Ramesh Chander Jha

Supreme Court Of India · AIR 1990 SC 648 : (1990) 60 FLR 347 : (1990) 1 JT 115 : (1990) LabIC 577 : (1990) 1 PLJR 65 : (1990) 1 SCALE 96 : (1990) 1 SCC 589 : (1990) 1 SCR 181 : (1990) 1 UJ 387

Civil Procedure Code, 1908 (CPC) — Section 2(17), 80Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 10C, 3, 3C(4)
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Supreme Court31 Jan 1990Allowed

Labh Singh and Others Vs State of Punjab

Supreme Court Of India · (1990) 1 Crimes 461 : (1990) 1 JT 102 : (1990) 1 SCALE 95 : (1990) SCC 20 Supp : (1990) 1 SCC 20 Supp

Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
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Supreme Court31 Jan 1990allowed

M. Ahamedkutty Vs Union of India (UOI) and Another

Supreme Court Of India · (1990) 47 ELT 188 : (1990) 1 JT 143 : (1990) 2 SCC 1 : (1990) 1 SCR 209

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 9, 9(1)Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 482
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Supreme Court30 Jan 1990dismissed

Suresh Chand Vs Gulam Chisti

Supreme Court Of India · AIR 1990 SC 897 : (1990) 1 AWC 274 Supp : (1990) 1 JT 118 : (1990) 1 SCC 593 : (1990) 1 SCR 186

Civil Procedure Code, 1908 (CPC) — Section 115Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 1, 13(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 4, 5, 6, 7, 8
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