COURT ARCHIVE

Supreme Court Of India judgments, 1989

570 judgments · page 12 of 29

Supreme Court14 Aug 1989Disposed Of

All India Bank Officers'' Confederation and Others Vs Union of India and Others

Supreme Court Of India · AIR 1989 SC 2045 : (1989) 3 JT 389 : (1990) 1 LLJ 352 : (1989) 2 SCALE 320 : (1989) 4 SCC 90 : (1989) 3 SCR 850 : (1989) 2 UJ 644

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 9, 9(2), 9(3)

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Supreme Court14 Aug 1989Allowed

Tata Oil Mills Co. Ltd. Vs Collector of Central Excise

Supreme Court Of India · AIR 1990 SC 27 : (1989) 24 ECC 354 : (1989) 24 ECR 645 : (1989) 43 ELT 183 : (1989) 3 JT 382 : (1989) 2 SCALE 313 : (1989) 4 SCC 541 : (1989) 3 SCR 839

Central Excises and Salt Act, 1944 — Section 35L

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Supreme Court11 Aug 1989Disposed Of

State of U.P. Vs R.K. Srivastava and Another State Bank of India Vs R.K. Srivastava and Others

Supreme Court Of India · AIR 1989 SC 2222 : (1990) 2 BC 148 : (1989) CriLJ 2301 : (1989) 3 Crimes 109 : (1989) 3 JT 347 : (1989) 2 SCALE 262 : (1989) 4 SCC 59 : (1989) 3 SCR 834

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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Supreme Court10 Aug 1989Dismissed

Kashiram Yadav and Another Vs Oriental Fire and General Insurance Co. and Others

Supreme Court Of India · (1990) 1 ACC 1 : (1989) ACJ 1078 : AIR 1989 SC 2002 : (1989) 66 CompCas 814 : (1989) 3 JT 504 : (1990) 1 LW 515 : (1989) 2 SCALE 343 : (1989) 4 SCC 128 : (1989) 3 SCR 811 : (1989) 2 UJ 659

Motor Vehicles Act, 1939 — Section 96(2)

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Supreme Court10 Aug 1989allowed

Janak Lal Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1989 SC 2225 : (1989) 3 JT 371 : (1989) 2 SCALE 290 : (1989) 4 SCC 121 : (1989) 3 SCR 830 : (1989) 2 UJ 657

Mineral Concession Rules, 1960 — Rule 21(2), 58, 59

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Supreme Court10 Aug 1989Dismissed

Collector of Central Excise, Baroda Vs M/s. Ambalal Sarabhi Enterprises (P) Ltd.

Supreme Court Of India · AIR 1990 SC 59 : (1989) 24 ECC 193 : (1989) 24 ECR 433 : (1989) 43 ELT 214 : (1990) 185 ITR 87 : (1989) 3 JT 341 : (1989) 2 SCALE 255 : (1989) 4 SCC 112 : (1990) 3 SCR 784 : (1989) 2 UJ 537

Central Excises and Salt Act, 1944 — Section 11A, 3, 35L

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Supreme Court10 Aug 1989Allowed

Baidyanath Mahapatra Vs State of Orissa and Another

Supreme Court Of India · AIR 1989 SC 2218 : (1989) 68 CLT 640 : (1989) 25 ECR 24 : (1989) 59 FLR 393 : (1989) 3 JT 360 : (1989) 2 SCALE 271 : (1989) 4 SCC 664 : (1989) 3 SCR 803 : (1989) 2 UJ 666

Orissa Service Code, 1939 — Rule 71

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Supreme Court10 Aug 1989Dismissed

Ossein and Gelatine Manufacturers Association of India Vs Modi Alkalies and Chemicals Limited and Another

Supreme Court Of India · AIR 1990 SC 1744 : (1989) 66 CompCas 853 : (1989) 3 JT 396 : (1989) 2 SCALE 265 : (1989) 4 SCC 264(1) : (1989) 4 SCC 264 : (1989) 3 SCR 815 : (1990) 77 STC 221 : (1989) 2 UJ 670

Monopolies and Restrictive Trade Practices Act, 1969 — Section 22, 55

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Supreme Court10 Aug 1989Allowed

S. Maheswar Rao Vs State of Orissa and Another

Supreme Court Of India · (1989) 59 FLR 453 : (1989) 3 JT 376 : (1989) 2 SCALE 230 : (1989) 2 SCC 248 Supp : (1989) 2 UJ 563

Orissa Service Code, 1939 — Rule 71

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Supreme Court10 Aug 1989Dismissed

Senior Superintendent of Post Offices, Allahabad and Others Vs Izhar Hussain

Supreme Court Of India · AIR 1989 SC 2262 : (1989) 59 FLR 612 : (1989) 3 JT 411 : (1989) 2 SCALE 222 : (1989) 4 SCC 318 : (1989) 3 SCR 796 : (1989) 2 UJ 533

Constitution of India, 1950 — Article 14, 16, 309, 73, 77(1)Liberalised Pension Rules, 1950 — Rule 2(2)

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Supreme Court10 Aug 1989Partly Allowed

State of Orissa Vs Niranjan Swain

Supreme Court Of India · AIR 1990 SC 685 : (1990) 1 ARBLR 306 : (1990) 2 BC 370 : (1990) 69 CLT 756 : (1989) 3 JT 366 : (1989) 2 SCALE 345 : (1989) 4 SCC 269 : (1990) 3 SCR 821

Arbitration Act, 1940 — Section 14, 17, 29

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Supreme Court10 Aug 1989Disposed Of

Commissioner of Income Tax, Bombay Vs Kaikobad Byramji and Sons

Supreme Court Of India · (1989) 179 ITR 569

Income Tax Act, 1961 — Section 2(14), 45

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Supreme Court09 Aug 1989Disposed Of

Madhu Mehta Vs Union of India and Others

Supreme Court Of India · AIR 1989 SC 2299 : (1989) CriLJ 2321 : (1989) 3 Crimes 104 : (1989) 3 JT 465 : (1989) 2 SCALE 300 : (1989) 4 SCC 62 : (1989) 3 SCR 774

Constitution of India, 1950 — Article 161, 21, 32, 72Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 254(3), 413, 414Penal Code, 1860 (IPC) — Section 302

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Supreme Court09 Aug 1989Dismissed

Krishna Ram Mahale (Dead), by his Lrs. Vs Mrs. Shobha Venkat Rao

Supreme Court Of India · AIR 1989 SC 2097 : (1989) 91 BOMLR 302 : (1989) 3 JT 489 : (1989) MPLJ 767 : (1989) 2 SCALE 424 : (1989) 4 SCC 131 : (1990) 1 UJ 71

Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 6

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Supreme Court08 Aug 1989Dismissed

Bajaj Auto Limited Vs Behari Lal Kohli

Supreme Court Of India · AIR 1989 SC 1806 : (1989) 3 JT 324 : (1989) 2 SCALE 285 : (1989) 4 SCC 39 : (1989) 3 SCR 730 : (1989) 2 UJ 495

Delhi Rent Control Act, 1958 — Section 14(1)Transfer of Property Act, 1882 — Section 107

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Supreme Court08 Aug 1989allowed

Raneegunj Coal Association Ltd. and Another Vs Union of India (UOI) and Others Punjab National Bank

Supreme Court Of India · AIR 1990 SC 1879 : (1990) 67 CompCas 431 : (1989) 3 JT 336 : (1989) 2 SCALE 227 : (1989) 2 SCC 271 Supp : (1989) 2 UJ 560

Coking Coal Mines (Nationalisation) Act, 1972 — Section 22

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Supreme Court08 Aug 1989Dismissed

Mehta Ravindrarai Ajitrai (Deceased) by Lrs and Others Vs State of Gujarat

Supreme Court Of India · AIR 1989 SC 2051 : (1990) 1 GLR 372 : (1989) 3 JT 321 : (1989) 2 SCALE 296 : (1989) 4 SCC 250 : (1989) 3 SCR 743 : (1989) 2 UJ 547

Land Acquisition Act, 1894 — Section 23, 4

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Supreme Court08 Aug 1989Allowed

Atul Mathur Vs Atul Kalra and Another

Supreme Court Of India · (1990) 68 CompCas 324 : (1989) 3 CompLJ 127 : (1990) 3 Crimes 735 : (1989) 3 JT 350 : (1989) 2 SCALE 239 : (1989) 4 SCC 514 : (1989) 3 SCR 750

Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 621, 630

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Supreme Court08 Aug 1989Allowed

Mir Mohd. Omar and Others Vs State of West Bengal

Supreme Court Of India · AIR 1989 SC 1785 : (1990) 2 CALLT 11 : (1989) 2 Crimes 698 : (1989) 3 JT 316 : (1989) 2 SCALE 292 : (1989) 4 SCC 436 : (1989) 3 SCR 735

Penal Code, 1860 (IPC) — Section 302, 34, 364

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Supreme Court08 Aug 1989Disposed Of

Dwarka Nath Sharma Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1990 SC 428 : (1989) 59 FLR 407 : (1989) 3 JT 373 : (1989) 2 SCALE 205 : (1989) 2 SCC 225 Supp : (1989) 3 SCR 767 : (1989) 2 UJ 543

Constitution of India, 1950 — Article 16

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