Supreme Court05 May 1989Dismissed

Takhatray Shivadattray Mankad Vs State of Gujarat

Supreme Court Of India · AIR 1989 SC 1843 : (1990) 1 GLR 34 : (1989) 3 JT 33 : (1989) 1 SCALE 1244 : (1989) 2 SCC 110 Supp : (1989) 3 SCR 214 : (1989) 3 SLJ 97 : (1989) 2 UJ 342

Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 33Bombay Civil Services Rules, 1959 — Rule 188, 189, 189AConstitution of India, 1950 — Article 311
Supreme Court05 May 1989Allowed

Gujarat Steel Tubes Ltd. etc. Vs State of Kerela and others

Supreme Court Of India · AIR 1990 SC 1779 : (1989) 23 ECR 161 : (1989) 42 ELT 513(1) : (1989) 42 ELT 513 : (1989) 2 JT 474 : (1989) 2 KLT 9 : (1989) 1 SCALE 1483 : (1989) 3 SCC 127 : (1989) 3 SCR 210 : (1989) 74 STC 176 : (1989) 2 UJ 307

Central Sales Tax Act, 1956 — Section 14(iv)(xi)
Supreme Court05 May 1989Dismissed

N. Abdul Basheer and Others Vs K.K. Karunakaran and Others

Supreme Court Of India · AIR 1989 SC 1624 : (1989) 59 FLR 148 : (1989) 2 JT 449 : (1989) 2 KLT 3 : (1989) 2 LLJ 67 : (1989) 1 SCALE 1473 : (1989) 2 SCC 344 Supp : (1989) 3 SCR 201 : (1989) 3 SLJ 91 : (1989) 2 UJ 353

Constitution of India, 1950 — Article 14, 16Kerala Excise and Prohibition Subordinate Service Special Rules, 1974 — Rule 2