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Supreme Court Of India judgments

59,837 judgments · page 2,274 of 2,992

Supreme Court29 Sept 1989Dismissed

Collector of Central Excise, New Delhi Vs Ballarpur Industries Ltd.

Supreme Court Of India · AIR 1990 SC 196 : (1990) 25 ECC 1 : (1990) ECR 279 : (1989) 43 ELT 804 : (1990) 186 ITR 244 : (1989) 4 JT 396 : (1989) 2 SCALE 750 : (1989) 4 SCC 566 : (1989) 1 SCR 323 Supp : (1990) 77 STC 282 : (1990) 1 UJ 104

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 2, 4
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Supreme Court29 Sept 1989Allowed

State of Maharashtra Vs Captain Buddhikota Subha Rao

Supreme Court Of India · AIR 1989 SC 2292 : (1989) CriLJ 2317 : (1989) 3 Crimes 495 : (1989) 4 JT 1 : (1989) 2 SCALE 707 : (1989) 2 SCC 605 Supp : (1989) 1 SCR 315 Supp : (1990) 1 UJ 192

Constitution of India, 1950 — Article 136, 21, 22
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Supreme Court26 Sept 1989Allowed

Gurbachan Singh Vs Satpal Singh and others

Supreme Court Of India · AIR 1990 SC 209 : (1989) 91 BOMLR 721 : (1990) CriLJ 562 : (1989) 3 Crimes 526(1) : (1989) 3 Crimes 526 : (1990) 1 DMC 1 : (1989) 4 JT 38 : (1989) 2 SCALE 677 : (1990) 1 SCC 445 : (1989) 1 SCR 292 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113AMatrimonial Causes Act, 1963 — Section 1
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Supreme Court26 Sept 1989Allowed

Union of India and Others Vs Dr. S. Krishna Murthy and Others Jagit Lamba and Another Vs Union of India and Others T. Madiyal and Others Vs Union of India and Others

Supreme Court Of India · (1989) 1 JT 263 Supp : (1989) 2 SCALE 769 : (1989) 4 SCC 689 : (1989) 1 SCR 275 Supp : (1990) 1 SLJ 67

Constitution of India, 1950 — Article 14, 16, 148(5), 309All-India Services (Amendment) Act, 1975 — Section 2, 3All-India Services Act, 1954 — Section 3, 3(1), 31(1A)
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Supreme Court26 Sept 1989Allowed

B.R. Singh and others Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1 : (1989) 4 JT 21 : (1989) 2 LLJ 591 : (1989) 2 SCALE 697 : (1989) 4 SCC 710 : (1989) 1 SCR 257 Supp : (1990) 1 SLJ 120

Constitution of India, 1950 — Article 19(1)Industrial Disputes Act, 1947 — Section 10(3), 10A(4A), 22, 23, 24Motor Vehicles Act, 1988 — Section 113, 87
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Supreme Court25 Sept 1989dismissed

Smt. Bimla Rani Vs Union of India (UOI) and Others

Supreme Court Of India · (1989) 3 Crimes 578 : (1989) 3 JT 737 : (1989) 2 SCALE 660 : (1989) 4 SCC 509 : (1989) 1 SCR 241 Supp

Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 3(2), 3(3)Penal Code, 1860 (IPC) — Section 307
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Supreme Court25 Sept 1989dismissed

Collector of Customs, Bombay Vs K. Mohan and Co. Exports

Supreme Court Of India · AIR 1989 SC 2250 : (1989) 25 ECR 1 : (1989) 43 ELT 811 : (1989) 3 JT 740 : (1989) 2 SCALE 712 : (1989) 2 SCC 337 Supp : (1989) 1 SCR 231 Supp : (1990) 1 UJ 110

Customs Act, 1962 — Section 25(1)Customs Tariff Act, 1975 — Section 3
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Supreme Court22 Sept 1989Dismissed

Firm Ganpat Ram Rajkumar Vs Kalu Ram and Others

Supreme Court Of India · AIR 1989 SC 2285 : (1989) 1 JT 258 Supp : (1989) 2 SCALE 692 : (1989) 2 SCC 418 Supp : (1989) 1 SCR 223 Supp

Civil Procedure Code, 1908 (CPC) — Section 151Contempt of Courts Act, 1971 — Section 2, 20
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