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Supreme Court Of India judgments

59,837 judgments · page 2,294 of 2,992

Supreme Court18 Jan 1989Disposed Of

P.L. Shah Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1989 SC 985 : (1989) 1 BLJR 23 : (1967) CriLJ 1390 : (1989) 58 FLR 334 : (1989) 1 GLR 513 : (1989) 1 JT 98 : (1989) LabIC 1253 : (1989) 1 LLJ 302 : (1989) 1 SCALE 81 : (1989) 1 SCC 546 : (1989) 1 SCR 224 : (1989) 1 UJ 441

Administrative Tribunals Act, 1985 — Section 14(1), 21(2)
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Supreme Court18 Jan 1989Dismissed

Sharad Kumar Tyagi Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1989 SC 764 : (1989) CriLJ 830 : (1990) 1 Crimes 473 : (1989) 2 JT 21 : (1989) 1 SCALE 138 : (1989) 1 SCC 736 : (1989) 1 SCR 257 : (1989) 1 UJ 432

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83National Security Act, 1980 — Section 11, 3(2), 7
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Supreme Court17 Jan 1989Dismissed

Prithi Chand Vs State of Himachal Pradesh

Supreme Court Of India · AIR 1989 SC 702 : (1989) 1 BLJR 9 : (1989) CriLJ 841 : (1989) 1 Crimes 384 : (1989) 1 JT 106 : (1989) 1 SCALE 74 : (1989) 1 SCC 432 : (1989) 1 SCR 123

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 32, 62Penal Code, 1860 (IPC) — Section 376
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Supreme Court17 Jan 1989dismissed

Dineshchandra Jamnadas Gandhi Vs State of Gujarat and Another

Supreme Court Of India · AIR 1989 SC 1011 : (1989) CriLJ 889 : (1989) 40 ELT 230 : (1989) 1 GLR 483 : (1989) 1 JT 83 : (1989) 95 PLR 364 : (1989) 1 SCALE 92 : (1989) 1 SCC 420 : (1989) 1 SCR 138

Criminal Procedure Code, 1973 (CrPC) — Section 432Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(A), 19(2), 7Prevention of Food Adulteration Rules, 1955 — Rule 23, 28, 29
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Supreme Court17 Jan 1989Disposed Of

Commissioner of Wealth Tax Vs Smt. Hashmatunnisa Begum

Supreme Court Of India · (1989) 75 CTR 194 : (1989) 40 ELT 239 : (1989) 176 ITR 98 : (1989) 1 JT 92 : (1989) 1 SCALE 85 : (1989) 2 SCC 43 Supp : (1989) 1 SCR 155 : (1989) 1 UJ 383

Constitution of India, 1950 — Article 14Gift Tax Act, 1958 — Section 5Wealth Tax Act, 1957 — Section 4(1)
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Supreme Court17 Jan 1989Dismissed

Lalji and Others Vs State of U.P.

Supreme Court Of India · AIR 1989 SC 754 : (1989) CriLJ 850 : (1989) 1 JT 109 : (1989) 1 SCALE 77 : (1989) 1 SCC 437 : (1989) 1 SCR 130

Penal Code, 1860 (IPC) — Section 141, 149, 302
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Supreme Court16 Jan 1989Disposed Of

P.M. Paul Vs Union of India (UOI)

Supreme Court Of India · AIR 1989 SC 1034 : (1989) 2 ARBLR 215 : (1989) 1 JT 299 : (1989) 1 SCALE 221 : (1989) 1 SCC 368 Supp : (1989) 1 SCR 368 Supp : (1989) 1 SCR 115 : (1989) 1 UJ 399

Arbitration Act, 1940 — Section 30
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Supreme Court13 Jan 1989allowed

Sukhram Vs State of M.P.

Supreme Court Of India · AIR 1989 SC 772 : (1989) 1 JT 435 : (1989) 1 SCALE 66 : (1989) 1 SCC 214 Supp : (1989) 1 SCR 214 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Penal Code, 1860 (IPC) — Section 302, 34, 436
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Supreme Court11 Jan 1989allowed

Haribans Misra and Others Vs Railway Board and Others

Supreme Court Of India · AIR 1989 SC 696 : (1989) 1 BLJR 21 : (1989) 58 FLR 321 : (1989) 1 JT 50 : (1989) LabIC 999 : (1989) 2 LLJ 260 : (1989) 1 SCALE 422 : (1989) 1 SCALE 42 : (1989) 2 SCC 84 : (1989) 1 SCR 78 : (1989) 2 SLJ 153 : (1989) 1 UJ 361

Constitution of India, 1950 — Article 14, 16Railway Establishment Code — Rule 157Railway Establishment Manual Rules — Rule 216, 328(2)
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Supreme Court11 Jan 1989Dismissed

Munir Ahmad and others Vs State of Rajasthan

Supreme Court Of India · AIR 1989 SC 705 : (1989) 1 BLJR 37 : (1989) 2 Crimes 181 : (1989) 1 JT 76 : (1989) 1 SCALE 59 : (1989) 1 SCC 377 Supp : (1989) 2 WLN 10

Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 295, 374, 386, 407(3)Penal Code, 1860 (IPC) — Section 100, 304, 97
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