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Supreme Court Of India judgments

59,837 judgments · page 2,285 of 2,992

Supreme Court25 Apr 1989Allowed

India Cements Ltd. Vs Collector of Central Excise

Supreme Court Of India · AIR 1989 SC 1496 : (1989) 22 ECC 284 : (1989) 25 ECR 477 : (1989) 41 ELT 358 : (1989) JT 137 Supp : (1989) 1 SCALE 1058 : (1989) 2 SCC 676 : (1989) 2 SCR 715 : (1989) 2 UJ 142

Central Excise Rules, 1944 — Rule 11
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Supreme Court21 Apr 1989Disposed Of

Ramesh Birch and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1990 SC 560 : (1989) 2 JT 483 : (1989) 1 SCALE 1489 : (1989) 1 SCC 430 Supp : (1989) 2 SCR 629

Constitution of India, 1950 — Article 143(1), 246(4), 248East Punjab Urban Rent Restriction Act, 1949 — Section 2Punjab Reorganisation Act, 1966 — Section 87, 89
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Supreme Court21 Apr 1989Disposed Of

Pramod Mahto and Others Vs State of Bihar

Supreme Court Of India · AIR 1989 SC 1475 : (1989) CriLJ 1479 : (1989) 3 JT 494 : (1990) 1 PLJR 8 : (1989) 1 SCALE 1045 : (1989) 2 SCC 672 Supp

Penal Code, 1860 (IPC) — Section 376, 376(2)
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Supreme Court20 Apr 1989dismissed

State of U.P. Vs Madan Mohan and Others

Supreme Court Of India · AIR 1989 SC 1519 : (1989) CriLJ 1485 : (1989) 2 Crimes 467 : (1989) 2 JT 158 : (1989) 1 SCALE 1087 : (1989) 3 SCC 390

Constitution of India, 1950 — Article 136
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Supreme Court20 Apr 1989Allowed

Brij Lal Vs Prem Chand and Another

Supreme Court Of India · AIR 1989 SC 1661 : (1989) 2 Crimes 612 : (1989) 3 JT 1 : (1989) 1 SCALE 1076 : (1989) 2 SCC 680 Supp : (1989) 2 SCR 612

Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 107, 304
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Supreme Court19 Apr 1989Dismissed

Dibyasingh Malana Vs State of Orissa and Others

Supreme Court Of India · AIR 1989 SC 1737 : (1990) 69 CLT 1 : (1989) 2 JT 210 : (1989) 1 SCALE 1069 : (1989) 2 SCC 312 Supp : (1989) 2 SCR 604

Constitution of India, 1950 — Article 31C, 37, 39Orissa Land Reforms Act, 1960 — Section 37
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