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Supreme Court Of India judgments

59,837 judgments · page 2,266 of 2,992

Supreme Court16 Jan 1990Disposed Of

State of Maharashtra Vs Anand Chintaman Dighe

Supreme Court Of India · AIR 1990 SC 625 : (1990) CriLJ 788 : (1990) 1 Crimes 392 : (1990) 1 JT 28 : (1990) 1 PLJR 38 : (1990) 1 SCALE 25 : (1990) 1 SCC 397 : (1990) 1 SCR 73 : (1990) 1 UJ 439

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(8), 3(1)
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Supreme Court12 Jan 1990Disposed Of

Government of A.P. Vs V. Sivaraman

Supreme Court Of India · AIR 1990 SC 1157 : (1991) 61 FLR 124 : (1990) 2 JT 443 : (1990) LabIC 932 : (1990) 2 LLJ 386 : (1990) 3 SCC 57 : (1990) 1 UJ 574 : (1990) 3 UPLBEC 2066

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 13(1)
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Supreme Court12 Jan 1990Allowed

Bhanwar Lal Vs Smt. Prem Lata and others

Supreme Court Of India · AIR 1990 SC 623 : (1990) 1 JT 26 : (1990) 1 SCALE 20 : (1990) 1 SCC 353 : (1990) 1 SCR 25 : (1990) 1 UJ 460 : (1990) 1 WLN 117

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 47
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Supreme Court12 Jan 1990Allowed

Union of India and another Vs K.T. Shastri

Supreme Court Of India · AIR 1990 SC 598 : (1990) 60 FLR 236 : (1990) 1 JT 14 : (1990) LabIC 579 : (1990) 1 SCALE 7 : (1990) 1 SCC 509 : (1990) 1 SCR 20 : (1990) 1 UJ 463 : (1990) 1 UPLBEC 343

Constitution of India, 1950 — Article 16
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Supreme Court12 Jan 1990Partly Allowed

Gauri Shanker Sharma etc. Vs State of U.P. etc.

Supreme Court Of India · (1990) 14 ACR 446 : AIR 1990 SC 709 : (1990) 1 Crimes 196 : (1990) 1 JT 6 : (1990) 1 SCALE 9 : (1990) SCC 656 Supp : (1990) 1 SCC 656 Supp : (1990) 1 SCR 29

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 176, 313Evidence Act, 1872 — Section 90
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Supreme Court09 Jan 1990Dismissed

K. M. Sharma Vs Shri Devi Lal and others

Supreme Court Of India · AIR 1990 SC 528 : (1990) 92 BOMLR 152 : (1990) 1 JT 5 : (1990) 1 SCALE 1 : (1990) 1 SCC 438 : (1990) 1 SCR 1 : (1990) 1 UJ 481

Constitution of India, 1950 — Article 173, 75(4)
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Supreme Court09 Jan 1990Allowed

Nityananda Kar and another, Vs State of Orissa and others, etc. etc.

Supreme Court Of India · AIR 1991 SC 1134 : (1991) 62 FLR 145 : (1990) 4 JT 418 : (1990) 2 SCR 644 Supp

Constitution of India, 1950 — Article 14, 32Orissa Administrative Service Class II (Appointment by Promotion, Transfer and Selection) Regulations, 1959 — Regulation 1Orissa Administrative Service Class II (Appointment of
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Supreme Court22 Dec 1989Disposed Of

Charan Lal Sahu Vs Union of India

Supreme Court Of India · AIR 1990 SC 1480 : (1990) 1 CompLJ 125 : (1989) 4 JT 582 : (1991) 2 SCALE 841 : (1990) 1 SCC 613 : (1989) 2 SCR 597 Supp

Bhopal Gas Disaster (Processing of Claims) Act, 1985 — Section 10, 11, 2, 3, 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 4, Order 1 Rule 8, Order 2 Rule 3, Order 23 Rule 1Constitution of India, 1950
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Supreme Court22 Dec 1989Dismissed

Video Electronics Pvt. Ltd. and Another Vs State of Punjab and Another

Supreme Court Of India · AIR 1990 SC 820 : (1989) JT 457 Supp : (1989) 2 SCALE 1483 : (1990) 3 SCC 87 : (1989) 2 SCR 731 Supp : (1990) 77 STC 82 : (1990) 1 UJ 482

Bombay Sales Tax Act, 1959 — Section 41Central Sales Tax Act, 1956 — Section 8(5)Constitution of India, 1950 — Article 14, 16, 19, 19(1), 255
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