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Supreme Court Of India judgments

59,837 judgments · page 2,292 of 2,992

Supreme Court13 Feb 1989Dismissed

Punjab National Bank Vs P.K. Mittal

Supreme Court Of India · AIR 1989 SC 1083 : (1989) 1 BLJR 22 : (1989) 2 CompLJ 184 : (1989) 58 FLR 449 : (1989) 1 JT 264 : (1989) 1 LLJ 368 : (1989) 1 SCALE 353 : (1989) 2 SCC 175 Supp : (1989) 1 SCR 612 : (1989) 2 SLJ 1 : (1989) 1 UJ 495

Punjab National Bank Officers Service Regulations, 1979 — Regulation 20(2)
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Supreme Court08 Feb 1989Allowed

Ghanshyam Das Gupta Vs Devilal and Others

Supreme Court Of India · (1989) 2 BLJR 80 : (1989) 1 JT 269 : (1990) 1 PLJR 11 : (1989) 1 SCALE 335 : (1990) 1 SCC 465 : (1989) 1 SCR 552 : (1989) 1 UJ 499

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1), 13, 13(1), 13(2)Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3, 3(2), 3(4)
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Supreme Court06 Feb 1989Dismissed

I.T.C. Limited. Vs George Joseph Fernandes and Another

Supreme Court Of India · AIR 1989 SC 839 : (1989) 2 ARBLR 49 : (1990) 1 CALLT 1 : (1989) 1 CompLJ 260 : (1989) 1 JT 552 : (1989) 1 SCALE 283 : (1989) 2 SCC 1 : (1989) 1 SCR 469 : (1989) 1 UJ 711

Arbitration Act, 1940 — Section 2, 31, 32, 33, 34Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 20
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Supreme Court06 Feb 1989Allowed

Qamruddin Vs Rasul Baksh and Another

Supreme Court Of India · (1990) 1 AWC 308 : (1989) RD 469

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 226
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Supreme Court06 Feb 1989Dismissed

I.T.C. Limited Vs George Joseph Fernandes and Another

Supreme Court Of India · AIR 1989 SC 839 : (1989) 2 ARBLR 49 : (1990) 1 CALLT 1 : (1989) 1 CompLJ 260 : (1989) 1 JT 552 : (1989) 1 SCALE 283 : (1989) 2 SCC 1 : (1989) 1 SCR 469 : (1989) 1 UJ 711

Arbitration Act, 1940 — Section 20, 34Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 20
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Supreme Court06 Feb 1989Dismissed

Testeels Ltd. Vs Union of India and Others

Supreme Court Of India · AIR 1989 SC 857 : (1989) 40 ELT 222 : (1989) 2 GLR 766 : (1989) 1 JT 204 : (1989) 1 SCALE 273 : (1989) 2 SCC 274 : (1989) 1 SCR 502 : (1989) 1 UJ 555

Constitution of India, 1950 — Article 226
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Supreme Court03 Feb 1989Dismissed

State of Tamil Nadu Vs Mahi Traders and Others

Supreme Court Of India · AIR 1989 SC 1167 : (1989) 22 ECC 1 : (1989) 23 ECR 193 : (1989) 40 ELT 266 : (1989) 1 JT 196 : (1989) 1 SCALE 267 : (1989) 1 SCC 724 : (1989) 1 SCR 445 : (1989) 73 STC 228 : (1989) 1 UJ 593

Central Sales Tax Act, 1956 — Section 14, 14(1), 15
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Supreme Court02 Feb 1989Dismissed

Commissioner of Sales Tax, U.P., Lucknow Vs Super Cotton Bowl Refilling Works Commissioner of Sales Tax, U.P., Lucknow Vs Agra Beverages Corporation (P) Ltd., Agra

Supreme Court Of India · AIR 1989 SC 922 : (1989) 40 ELT 247 : (1989) 1 JT 458 : (1989) 1 SCALE 257 : (1989) 1 SCC 643 : (1989) 1 SCR 421 : (1989) 73 STC 61

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Uttar Pradesh Sales Tax (Amendment) Act, 1979 — Section 31
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Supreme Court02 Feb 1989Dismissed

Shah Phoolchand Lalchand Vs Parvathi Bai

Supreme Court Of India · AIR 1989 SC 865 : (1989) 1 JT 224 : (1989) 1 SCALE 243 : (1989) 1 SCC 556 : (1989) 1 SCR 417 : (1989) 1 UJ 542

Constitution of India, 1950 — Article 136Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
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