COURT ARCHIVE

Supreme Court Of India judgments, 1989

570 judgments · page 16 of 29

Supreme Court12 May 1989Disposed Of

A.S. Mittal and Another Vs State of U.P. and Others

Supreme Court Of India · AIR 1989 SC 1570 : (1989) 2 JT 419 : (1989) 1 SCALE 1535 : (1989) 3 SCC 223 : (1989) 3 SCR 241 : (1989) 2 UJ 276

Constitution of India, 1950 — Article 21, 32Penal Code, 1860 (IPC) — Section 338

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Supreme Court12 May 1989Dismissed

Jawaharlal Nehru University Vs Dr. K.S. Jawatkar and Others

Supreme Court Of India · AIR 1989 SC 1577 : (1989) 59 FLR 190 : (1989) 2 JT 538 : (1989) LabIC 1526 : (1989) 2 LLJ 586 : (1989) 1 SCALE 1438 : (1989) 1 SCC 679 Supp : (1989) 3 SCR 273 : (1989) 3 SLJ 48 : (1989) 2 UJ 463

Jawaharlal Nehru Universities Act, 1966 — Section 5(2), 7Manipur University Act, 1980 — Section 1(4)

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Supreme Court12 May 1989Allowed

Vij Resins Pvt. Ltd. and Others Vs State of Jammu and Kashmir

Supreme Court Of India · AIR 1989 SC 1629 : (1989) JT 214 Supp : (1989) 1 SCALE 1303 : (1989) 3 SCC 115 : (1989) 3 SCR 257 : (1989) 2 UJ 325

Constitution of India, 1950 — Article 19(1), 31(2A)Jammu and Kashmir Extraction of Resin Act, 1986 — Section 3, 4

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Supreme Court12 May 1989Dismissed

Kalyani Sundaram Vs Assistant Controller of Estate Duty, Madras and Another

Supreme Court Of India · AIR 1989 SC 1654 : (1989) 77 CTR 201 : (1989) 179 ITR 75 : (1989) JT 223 Supp : (1989) 1 SCALE 1531 : (1989) 1 SCC 635 Supp : (1989) 3 SCR 233

Constitution of India, 1950 — Article 136Estate Duty Act, 1953 — Section 61

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Supreme Court09 May 1989Disposed Of

Ambika Prasad Vs State of Bihar

Supreme Court Of India · AIR 1989 SC 1687 : (1989) 2 JT 329 : (1989) 2 SCC 495 Supp : (1989) 2 UJ 238

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Supreme Court09 May 1989Dismissed

Arjun Khiamal Makhijani and Others Vs Jamnadas Tuliani and Others

Supreme Court Of India · AIR 1989 SC 1599 : (1990) 1 GLR 209 : (1989) 2 JT 567 : (1989) 2 SCALE 780 : (1989) 1 SCALE 1527 : (1989) 3 SCC 257

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 15Constitution of India, 1950 — Article 227

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Supreme Court09 May 1989

B.R. Kapoor and Another Vs Union of India (UOI)and Others

Supreme Court Of India · AIR 1990 SC 752 : (1989) 2 JT 330 : (1989) 1 SCALE 1571 : (1989) 3 SCC 387 : (1989) 2 UJ 119

Constitution of India, 1950 — Article 32

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Supreme Court09 May 1989Disposed Of

Swastic Automobiles and Others Vs Bihar State Financial Corporation and Others

Supreme Court Of India · AIR 1989 SC 1551 : (1989) 2 JT 472 : (1989) PLJR 53 : (1989) 1 SCALE 1445 : (1989) 2 SCC 223 Supp : (1989) 2 UJ 243

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Supreme Court09 May 1989

Supreme Court Legal Aid Committee (II) Vs Union of India and Others

Supreme Court Of India · (1989) 2 JT 331 : (1989) 1 SCALE 651 : (1989) 1 SCALE 1525 : (1989) 4 SCC 738

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Supreme Court09 May 1989

S.R. Kapoor and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1989) 05 SC CK 0006

Constitution of India, 1950 — Article 32

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Supreme Court05 May 1989Dismissed

Takhatray Shivadattray Mankad Vs State of Gujarat

Supreme Court Of India · AIR 1989 SC 1843 : (1990) 1 GLR 34 : (1989) 3 JT 33 : (1989) 1 SCALE 1244 : (1989) 2 SCC 110 Supp : (1989) 3 SCR 214 : (1989) 3 SLJ 97 : (1989) 2 UJ 342

Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 33Bombay Civil Services Rules, 1959 — Rule 188, 189, 189AConstitution of India, 1950 — Article 311

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Supreme Court05 May 1989Allowed

Rama Dhondu Borade Vs V.K. Saraf, Commissioner of Police and Others

Supreme Court Of India · AIR 1989 SC 1861 : (1989) 2 Crimes 653 : (1990) 25 ECC 50 : (1989) 24 ECR 7 : (1989) 2 JT 579 : (1989) 1 SCALE 1581 : (1989) 3 SCC 173 : (1989) 3 SCR 191

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 8

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Supreme Court05 May 1989Allowed

Bhagwati Plastics Industries Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 1592 : (1989) 3 JT 19 : (1989) 1 SCALE 1530 : (1989) 1 SCC 551 Supp : (1989) 2 UJ 237

Constitution of India, 1950 — Article 226

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Supreme Court05 May 1989Allowed

Gujarat Steel Tubes Ltd. etc. Vs State of Kerela and others

Supreme Court Of India · AIR 1990 SC 1779 : (1989) 23 ECR 161 : (1989) 42 ELT 513(1) : (1989) 42 ELT 513 : (1989) 2 JT 474 : (1989) 2 KLT 9 : (1989) 1 SCALE 1483 : (1989) 3 SCC 127 : (1989) 3 SCR 210 : (1989) 74 STC 176 : (1989) 2 UJ 307

Central Sales Tax Act, 1956 — Section 14(iv)(xi)

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Supreme Court05 May 1989Dismissed

N. Abdul Basheer and Others Vs K.K. Karunakaran and Others

Supreme Court Of India · AIR 1989 SC 1624 : (1989) 59 FLR 148 : (1989) 2 JT 449 : (1989) 2 KLT 3 : (1989) 2 LLJ 67 : (1989) 1 SCALE 1473 : (1989) 2 SCC 344 Supp : (1989) 3 SCR 201 : (1989) 3 SLJ 91 : (1989) 2 UJ 353

Constitution of India, 1950 — Article 14, 16Kerala Excise and Prohibition Subordinate Service Special Rules, 1974 — Rule 2

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Supreme Court05 May 1989Allowed

Rashidmiya @ Chhava Ahmedmiya Shaik Vs Police Commissioner, Ahmedabad and Another

Supreme Court Of India · AIR 1989 SC 1703 : (1990) 1 GLR 489 : (1989) 2 JT 323 : (1989) 1 SCALE 1592 : (1989) 3 SCC 321 : (1989) 3 SCR 182

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 32Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(1)

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Supreme Court05 May 1989allowed

Suryamoorthi and Another Vs Govindaswamy and Others

Supreme Court Of India · (1989) 2 JT 585 : (1989) 1 SCALE 1482 : (1989) 3 SCC 221 : (1989) 2 UJ 136

Criminal Procedure Code, 1973 (CrPC) — Section 392

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Supreme Court04 May 1989Disposed Of

Raipur Development Authority and Others Vs Chokhamal Contractors and Others

Supreme Court Of India · AIR 1990 SC 1426 : (1989) 2 JT 285 : (1989) 1 SCALE 1279

Arbitration Act, 1940 — Section 16(1)(c)

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Supreme Court04 May 1989

Union Carbide Corporation Vs Union of India (UOI) and Others Jana Swasthya Kendra, Bhopal, M.P. Zahreeli Gas Kand Sangharsh Morcha, Bhopal

Supreme Court Of India · (1990) 1 ACC 214 : (1989) ACJ 760 : (1989) 2 JT 454 : (1989) 1 SCALE 1168 : (1989) 3 SCC 38 : (1989) 3 SCR 128 : (1989) 2 UJ 285

Constitution of India, 1950 — Article 137

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Supreme Court04 May 1989Disposed Of

Raipur Development Authority Vs M/s. Chokhamal Contractors etc. etc.

Supreme Court Of India · (1989) 2 SCC 721 : (1989) 3 SCR 144

Arbitration Act, 1940 — Section 13, 14, 15, 16, 17Army Act, 1950 — Section 164, 165Constitution of India, 1950 — Article 136, 226, 227

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