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Supreme Court Of India judgments

59,837 judgments · page 2,293 of 2,992

Supreme Court01 Feb 1989Dismissed

Abdulla Kabir Vs Md. Nasiruddin

Supreme Court Of India · AIR 1989 SC 931 : (1989) 1 JT 216 : (1989) 1 SCALE 207 : (1989) 2 SCC 361 : (1989) 1 SCR 396 : (1989) 1 UJ 704

West Bengal Estates Acquisition Act, 1953 — Section 2West Bengal Land Reforms Act, 1955 — Section 10, 2(6), 2(7), 3A, 8
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Supreme Court31 Jan 1989allowed

State of Uttar Pradesh and Others Vs Surinder Pal Singh

Supreme Court Of India · AIR 1989 SC 811 : (1989) CriLJ 998 : (1989) 1 JT 169 : (1989) 1 SCALE 214 : (1989) 2 SCC 470 : (1989) 1 SCR 347 : (1989) 2 SLJ 121

Criminal Procedure Code, 1973 (CrPC) — Section 36Police Act, 1861 — Section 7Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5A
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Supreme Court31 Jan 1989Disposed Of

N.P. Verma and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 939 : (1989) 58 FLR 584 : (1989) 1 JT 389 : (1989) LabIC 1355 : (1989) 2 LLJ 540 : (1989) 1 SCALE 234 : (1989) 1 SCC 748 Supp : (1989) 1 SCR 362 : (1989) 2 SLJ 89 : (1989) 1 UJ 424

Constitution of India, 1950 — Article 14, 16
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Supreme Court31 Jan 1989Allowed

Kewal Krishan Vs State of Punjab

Supreme Court Of India · AIR 1989 SC 950 : (1989) 1 Crimes 389 : (1989) 1 JT 155 : (1989) 1 SCALE 204 : (1989) 2 SCC 84 Supp

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
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Supreme Court31 Jan 1989Disposed Of

Prem Chand and Another Vs State of Haryana

Supreme Court Of India · AIR 1989 SC 937 : (1989) CriLJ 1246 : (1989) 1 Crimes 398 : (1989) 1 JT 158 : (1989) 1 SCALE 199 : (1989) 1 SCC 286 Supp

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 366, 376, 376(2)
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Supreme Court25 Jan 1989Allowed

Kundan Mal Vs Gurudutta

Supreme Court Of India · (1989) 1 JT 147 : (1989) 1 SCALE 196 : (1989) 1 SCC 552 : (1989) 1 SCR 330 : (1989) 1 UJ 413 : (1989) 2 WLN 20

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)Transfer of Property Act, 1882 — Section 111
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Supreme Court20 Jan 1989Allowed

Puri Construction Pvt. Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 1989 SC 777 : (1989) 1 ARBLR 306 : (1989) 1 JT 132 : (1989) 1 SCALE 126 : (1989) 1 SCC 411 : (1989) 1 UJ 416

Arbitration Act, 1940 — Section 14, 29, 30, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 136
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Supreme Court19 Jan 1989ALLOWED

Mahendra Singh Vs State of Rajasthan

Supreme Court Of India · AIR 1989 SC 982 : (1989) 1 Crimes 394 : (1989) 1 JT 115 : (1989) 1 SCALE 134 : (1989) 1 SCC 338 Supp : (1989) 2 WLN 29

Penal Code, 1860 (IPC) — Section 302, 34
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