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Supreme Court Of India judgments

59,837 judgments · page 2,296 of 2,992

Supreme Court28 Nov 1988Dismissed

Collector of Central Excise, Coimbatore Vs Protein Products of India Ltd.

Supreme Court Of India · AIR 1989 SC 627 : (1989) 19 ECC 73 : (1989) 20 ECR 134 : (1988) 38 ELT 749 : (1990) 183 ITR 655 : (1988) 4 JT 517 : (1988) 2 SCALE 1404 : (1989) 1 SCC 729 Supp : (1988) 3 SCR 993 Supp : (1989) 74 STC 98 : (1989) 1 UJ 108

Central Excises and Salt Act, 1944 — Section 35LCustoms Act, 1962 — Section 130E
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Supreme Court28 Nov 1988dismissed

Madan and Co. Vs Wazir Jaivir Chand

Supreme Court Of India · AIR 1989 SC 630 : (1988) 4 JT 520 : (1988) 2 SCALE 1408 : (1989) 1 SCC 264 : (1988) 3 SCR 983 Supp : (1989) 1 UJ 98

General Clauses Act, 1897 — Section 27Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1)Transfer of Property Act, 1882 — Section 106
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Supreme Court25 Nov 1988Allowed

Ayya alias Ayub Vs State of U.P. and Another

Supreme Court Of India · AIR 1989 SC 364 : (1989) 1 BLJR 40 : (1989) CriLJ 991 : (1989) 1 Crimes 8 : (1988) 4 JT 489 : (1988) 2 SCALE 1489 : (1989) 1 SCC 374 : (1988) 3 SCR 967 Supp : (1989) 1 UJ 157

Constitution of India, 1950 — Article 21, 32National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302, 307, 427, 504
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Supreme Court22 Nov 1988Disposed Of

State of Punjab Vs Kailash Nath

Supreme Court Of India · AIR 1989 SC 558 : (1989) CriLJ 813 : (1989) 1 Crimes 126 : (1989) 58 FLR 32 : (1988) 4 JT 502 : (1989) 2 LLJ 209 : (1988) 2 SCALE 1464 : (1989) 1 SCC 321 : (1988) 3 SCR 911 Supp

Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 197, 321, 432, 433, 468Penal Code, 1860 (IPC) — Section 161, 165
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Supreme Court22 Nov 1988dismissed

H.L. Trehan and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 568 : (1989) 65 CompCas 673 : (1989) 1 CompLJ 191 : (1988) 4 JT 464 : (1989) LabIC 1031 : (1988) 2 SCALE 1376 : (1989) 1 SCC 764 : (1988) 3 SCR 925 Supp : (1989) 1 UJ 54

Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 11(2)Constitution of India, 1950 — Article 14, 19, 31
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Supreme Court22 Nov 1988Allowed

Collector of Central Excise, Bombay-I and Another Vs Parle Exports (P) Ltd.

Supreme Court Of India · AIR 1989 SC 644 : (1989) 19 ECC 49 : (1989) 20 ECR 1 : (1988) 38 ELT 741 : (1990) 183 ITR 624 : (1988) 4 JT 454 : (1988) 2 SCALE 1381 : (1989) 1 SCC 345 : (1988) 3 SCR 933 Supp : (1989) 75 STC 105 : (1989) 1 UJ 228

Central Excise Rules, 1944 — Rule 10, 173(1)(3)(6), 173Q, 174, 53Central Excises and Salt Act, 1944 — Section 35L, 6
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Supreme Court18 Nov 1988dismissed

Swaran Singh Vs State of Jammu and Kashmir and Others

Supreme Court Of India · AIR 1989 SC 188 : (1989) CriLJ 792 : (1989) 1 Crimes 68 : (1988) 4 JT 429 : (1988) 2 SCALE 1327 : (1989) 1 SCC 88 Supp

Constitution of India, 1950 — Article 32Jammu and Kashmir Public Safety Act, 1978 — Section 8(2)
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