Supreme Court Of India Judgments 1989

Supreme Court22 Dec 1989Disposed Of

Charan Lal Sahu Vs Union of India

Supreme Court Of India · AIR 1990 SC 1480 : (1990) 1 CompLJ 125 : (1989) 4 JT 582 : (1991) 2 SCALE 841 : (1990) 1 SCC 613 : (1989) 2 SCR 597 Supp

Bhopal Gas Disaster (Processing of Claims) Act, 1985 — Section 10, 11, 2, 3, 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 4, Order 1 Rule 8, Order 2 Rule 3, Order 23 Rule 1Constitution of India, 1950

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Supreme Court22 Dec 1989Dismissed

Video Electronics Pvt. Ltd. and Another Vs State of Punjab and Another

Supreme Court Of India · AIR 1990 SC 820 : (1989) JT 457 Supp : (1989) 2 SCALE 1483 : (1990) 3 SCC 87 : (1989) 2 SCR 731 Supp : (1990) 77 STC 82 : (1990) 1 UJ 482

Bombay Sales Tax Act, 1959 — Section 41Central Sales Tax Act, 1956 — Section 8(5)Constitution of India, 1950 — Article 14, 16, 19, 19(1), 255

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Supreme Court22 Dec 1989Allowed

Video Electronics Pvt. Ltd. and Another and Weston Electronics Ltd. and Another Vs State of Punjab and Another

Supreme Court Of India · AIR 1990 SC 820 : (1989) JT 457 Supp : (1989) 2 SCALE 1483 : (1990) 3 SCC 87 : (1989) 2 SCR 731 Supp : (1990) 77 STC 82 : (1990) 1 UJ 482

Central Sales Tax Act, 1956 — Section 8(5)Constitution of India, 1950 — Article 14, 16, 19, 19(1), 225Punjab General Sales Tax Act, 1948 — Section 5

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Supreme Court22 Dec 1989Allowed

Vimla Bai (Dead) by Lrs. Vs Hiralal Gupta and Others

Supreme Court Of India · (1989) JT 448 Supp : (1990) 1 SCALE 49 : (1990) 2 SCC 22 : (1989) 2 SCR 759 Supp

Evidence Act, 1872 — Section 37, 57(13), 81

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Supreme Court22 Dec 1989Dismissed

Laxmi Narayan Nayak Vs Ramratan Chaturvedi and Others

Supreme Court Of India · AIR 1991 SC 2001 : (1990) 2 SCC 173

Constitution of India, 1950 — Article 173Penal Code, 1860 (IPC) — Section 161, 171B, 171ERepresentation of the People Act, 1951 — Section 100, 100(1), 116A, 123, 123(1)

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Supreme Court21 Dec 1989Dismissed

Frick India Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1990 SC 689 : AIR 1989 SC 689 : (1990) 29 ECR 145 : (1990) 1 SCC 400

Central Excise Rules, 1944 — Rule 173B

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Supreme Court21 Dec 1989Allowed

Santokh Singh Vs Union of India (UOI)

Supreme Court Of India · AIR 1990 SC 503 : (1989) JT 428 Supp : (1989) 2 SCALE 1431 : (1990) SCC 23 Supp : (1990) 1 UJ 408

Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 25, 26, 30

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Supreme Court20 Dec 1989Disposed Of

Nanupal Singh and Others Vs Managing Director-cum-Chairman, National Industrial Development Corporation Ltd.

Supreme Court Of India · (1989) 2 SCALE 1460 : (1990) SCC 29 Supp : (1990) 1 SCC 29 Supp : (1990) 1 UJ 416

Constitution of India, 1950 — Article 32

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Supreme Court20 Dec 1989dismissed

Kanchan Lal and Others Vs Board of Revenue and Others

Supreme Court Of India · (1989) JT 424 Supp : (1989) 2 SCALE 1403 : (1989) 2 SCC 677 Supp

Constitution of India, 1950 — Article 136

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Supreme Court20 Dec 1989Dismissed

J. Ranga Swamy Vs Government of Andhra Pradesh and Others

Supreme Court Of India · AIR 1990 SC 535 : (1989) JT 426 Supp : (1990) 1 LLJ 526 : (1989) 2 SCALE 1405 : (1990) 1 SCC 288(1) : (1990) 1 SCC 288 : (1990) 1 UJ 424

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Supreme Court20 Dec 1989Disposed Of

Noorali Babul Thanewala Vs Sh. K.M.M. Shetty and others

Supreme Court Of India · AIR 1990 SC 464 : (1990) CriLJ 316 : (1989) 2 SCALE 1426 : (1990) 1 SCC 259 : (1989) 2 SCR 561 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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Supreme Court19 Dec 1989Dismissed

World Wide Agencies Pvt. Ltd. And another Vs Mrs. Margarat T. Desor and others

Supreme Court Of India · AIR 1990 SC 737 : (1990) 67 CompCas 607 : (1990) 1 CompLJ 208 : (1989) 2 SCALE 1437 : (1990) 1 SCC 536 : (1989) 2 SCR 545 Supp : (1990) 1 UJ 448

Companies Act, 1956 — Section 397, 398, 433Constitution of India, 1950 — Article 136, 25, 28Succession Act, 1925 — Section 114, 2(27), 273, 290, 41

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Supreme Court19 Dec 1989Disposed Of

Trideshwar Dayal and Another Vs Maheshwar Dayal and Others

Supreme Court Of India · AIR 1990 SC 485 : (1990) RD 143 : (1989) 2 SCALE 1436 : (1990) 1 SCC 357 : (1989) 2 SCR 529 Supp : (1990) 1 UJ 458 : (1990) 1 UPLBEC 367

Stamp Act, 1899 — Section 33, 47A, 56

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Supreme Court19 Dec 1989Dismissed

Subhash Chandra Vs Mohammad Sharif and Others

Supreme Court Of India · AIR 1990 SC 636(1) : AIR 1990 SC 636 : (1990) 2 GLR 865 : (1990) 2 GLR 149 : (1989) JT 401 Supp : (1989) 2 SCALE 1374 : (1990) 1 SCC 252 : (1989) 2 SCR 534 Supp

Evidence Act, 1872 — Section 116

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Supreme Court15 Dec 1989Allowed

Bhagwati Prasad Vs Delhi State Mineral Development Corporation Bhagwati Devi and Others Vs Delhi State Mineral Development Corporation

Supreme Court Of India · AIR 1990 SC 371 : (1990) 60 FLR 157 : (1989) 4 JT 541 : (1990) 1 LLJ 320 : (1989) 2 SCALE 1337 : (1990) 1 SCC 361 : (1989) 2 SCR 513 Supp : (1990) 1 UJ 254

Constitution of India, 1950 — Article 32

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Supreme Court15 Dec 1989Disposed Of

Mohd. Zainulabudeen (since Deceased) by Lrs. Vs Sayed Ahmed Mohideen and Others

Supreme Court Of India · (1989) 4 JT 563 : (1989) 2 SCALE 1381 : (1990) 1 SCC 345(1) : (1990) 1 SCC 345 : (1989) 2 SCR 519 Supp

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Supreme Court15 Dec 1989Allowed

R. Raghuram Vs P. Jayarama Naidu and Others

Supreme Court Of India · (1990) 1 ACC 407 : AIR 1990 SC 412 : (1989) 4 JT 538 : (1989) 2 SCALE 1320 : (1990) SCC 361 Supp : (1990) 1 SCC 361 Supp : (1990) 1 UJ 326

Motor Vehicles Act, 1939 — Section 68B, 68C

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Supreme Court14 Dec 1989Disposed Of

Saheli, A Women''s Resources center, Through Ms Nalini Bhanot and Others Vs Commissioner of Police Delhi Police Headquarters and Others

Supreme Court Of India · (1990) ACJ 345 : AIR 1990 SC 513 : (1990) 1 Crimes 469 : (1989) 4 JT 553 : (1990) 98 PLR 609 : (1989) 2 SCALE 1315 : (1990) 1 SCC 422 : (1989) 2 SCR 488 Supp : (1990) 1 UJ 434

Penal Code, 1860 (IPC) — Section 120B, 302, 304, 308, 34

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Supreme Court14 Dec 1989dismissed

State of Haryana Vs Prem Chand and others

Supreme Court Of India · AIR 1990 SC 538 : (1990) CriLJ 454 : (1989) 2 SCALE 1313 : (1990) 1 SCC 249 : (1989) 2 SCR 496 Supp

Constitution of India, 1950 — Article 137, 145Penal Code, 1860 (IPC) — Section 376(2)Supreme Court Rules, 1966 — Order 40 Rule 1

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Supreme Court14 Dec 1989Allowed

Anand Prakash Vs The State of Uttar Pardesh and others

Supreme Court Of India · (1990) 14 ACR 469 : AIR 1990 SC 516 : (1990) 1 Crimes 265 : (1989) 4 JT 554 : (1989) 2 SCALE 1326 : (1990) 1 SCC 291 : (1989) 2 SCR 479 Supp

National Security Act, 1980 — Section 8Penal Code, 1860 (IPC) — Section 379, 411

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Supreme Court Of India judgments, 1989