Supreme Court Of India Judgments 1989 — Page 17

Supreme Court03 May 1989

Perfect Circle Victor Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 2021 : (1989) 22 ECC 305 : (1989) 23 ECR 497 : (1992) 60 ELT 676 : (1989) 2 JT 396 : (1989) 1 SCALE 1414 : (1989) 3 SCC 478 : (1975) 1 SCR 84 Supp

Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 136

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Supreme Court03 May 1989Dismissed

Maharana Mills Pvt. Ltd. Vs Income Tax Tribunal, Ahmedabad and Others

Supreme Court Of India · AIR 1989 SC 1719 : (1990) 1 GLR 407 : (1989) 178 ITR 345 : (1989) 2 JT 399 : (1989) 1 SCALE 1447 : (1989) 2 SCC 210 Supp : (1989) 3 SCR 1

Constitution of India, 1950 — Article 141Finance Act, 1950 — Section 12, 13

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Supreme Court03 May 1989Disposed Of

Asif Hameed and others Vs State of Jammu and Kashmir and Others State of Jammu and Kashmir and Others Vs Rajeev Mahajan and Others Jyoti Kumari Vs State of Jammu and Kashmir and Oth

Supreme Court Of India · AIR 1989 SC 1899 : (1989) 2 JT 548 : (1989) 1 SCALE 1547 : (1989) 2 SCC 364 Supp : (1989) 3 SCR 19

Constitution of India, 1950 — Article 162, 226, 246(2), 50Constitution of Jammu and Kashmir, 1956 — Section 5

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Supreme Court03 May 1989Dismissed

Narendra Kumar Maheshwari Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 2138 : (1989) 2 CompLJ 95 : (1989) 2 JT 338 : (1989) 1 SCALE 1353 : (1990) SCC 440 Supp : (1990) 1 SCC 440 Supp : (1989) 3 SCR 43

Capital Issues (Control) Act, 1947 — Section 12, 3Companies Act, 1956 — Section 123, 2(12), 2(12), 81, 81(5), 237Constitution of India, 1950 — Article 12, 136, 14, 19(1), 226

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Supreme Court02 May 1989Dismissed

Union of India (UOI) and Others Vs Playworld Electronics Pvt. Ltd. and Another

Supreme Court Of India · (1989) 22 ECC 297 : (1989) 24 ECR 209 : (1989) 184 ITR 308 : (1989) 1 SCALE 1186

Central Excises and Salt Act, 1944 — Section 4

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Supreme Court02 May 1989allowed

Kamala Devi Budhia and Others Vs Hem Prabha Ganguli and Others

Supreme Court Of India · AIR 1989 SC 1602 : (1989) 3 JT 28 : (1989) 1 SCALE 1562 : (1989) 1 SCALE 1270 : (1989) 3 SCC 145 : (1989) 2 SCR 970 : (1989) 2 UJ 398

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11, 12Civil Procedure Code, 1908 (CPC) — Section 100, 9Constitution of India, 1950 — Article 142

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Supreme Court02 May 1989Dismissed

Union of India (UOI) and Another Vs Hind Lamp Ltd.

Supreme Court Of India · AIR 1989 SC 1733 : (1989) 23 ECR 1 : (1989) 43 ELT 161 : (1989) 2 JT 390 : (1989) 1 SCALE 1485 : (1989) 2 SCC 332 Supp : (1989) 2 SCR 873

Central Excises and Salt Act, 1944 — Section 4, 4(1)

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Supreme Court02 May 1989Dismissed

Kesho Ram and Co. and Others etc. Vs Union of India (UOI) and Others

Supreme Court Of India · (1989) JT 203 Supp : (1989) 1 JT 203 Supp : (1989) 96 PLR 1 : (1989) 1 SCALE 1421 : (1989) 3 SCC 151 : (1989) 2 SCR 1005

Constitution of India, 1950 — Article 136, 14, 141, 226, 32East Punjab Urban Rent Restriction Act, 1949 — Section 13, 3

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Supreme Court02 May 1989Disposed Of

Jwala Devi Vs Sub-Inspector Bhoop Singh and Others

Supreme Court Of India · AIR 1989 SC 1441 : (1989) CriLJ 1459 : (1989) 2 Crimes 257 : (1989) 2 JT 586 : (1989) 1 SCALE 1562 : (1989) 1 SCC 558 Supp

Constitution of India, 1950 — Article 136

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Supreme Court02 May 1989Dismissed

Elel Hotels and Investments Limited and Others Vs Union of India

Supreme Court Of India · AIR 1990 SC 1664 : (1989) 77 CTR 168 : (1989) 178 ITR 140 : (1989) JT 195 Supp : (1989) 1 SCALE 1194 : (1989) 3 SCC 698 : (1989) 2 SCR 880 : (1989) 74 STC 146 : (1989) 2 UJ 391

Constitution of India, 1950 — Article 14, 19(1), 246, 248, 254Hotel Receipts Tax Act, 1980 — Section 3, 5, 6

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Supreme Court02 May 1989Dismissed

Controller of Estate Duty, Gujarat I, Ahmedabad Vs M.A. Merchant, Accountable Person of Late Shri A.G. Merchant, Majirajwadi Road, Bhavnagar and Others

Supreme Court Of India · AIR 1989 SC 1710 : (1989) 77 CTR 177 : (1989) 177 ITR 490 : (1989) 3 JT 177 : (1989) 1 SCALE 1479 : (1989) 1 SCC 499 Supp : (1989) 2 SCR 987

Excise Duty Act, 1953 — Section 59, 62

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Supreme Court02 May 1989Dismissed

Union of India and others Vs M/s. Purolator India Ltd.

Supreme Court Of India · AIR 1990 SC 448 : (1989) 22 ECC 304 : (1989) 24 ECR 216 : (1989) 3 JT 18 : (1989) 1 SCALE 1488 : (1989) 2 SCR 871 : (1989) 2 UJ 341

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Supreme Court02 May 1989Dismissed

M/S Electronics Corporation of India Limited Vs Commissioner of Income Tax and Another

Supreme Court Of India · AIR 1989 SC 1707 : (1989) 3 CompLJ 319 : (1989) 77 CTR 166 : (1990) 183 ITR 43 : (1989) 2 JT 335 : (1989) 1 SCALE 1567 : (1989) 2 SCC 642 Supp : (1989) 2 SCR 994

Constitution of India, 1950 — Article 245Income Tax Act, 1961 — Section 9(1)

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Supreme Court02 May 1989Dismissed

Federation of Hotel and Restaurant Association of India, etc., Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1990 SC 1637 : (1989) 77 CTR 141 : (1989) 178 ITR 97 : (1989) 1 SCALE 1214 : (1989) 3 SCC 634 : (1989) 2 SCR 918 : (1989) 74 STC 102 : (1990) 1 UJ 157

Constitution of India, 1950 — Article 13, 14, 19(1), 245, 246Expenditure Tax Act, 1987 — Section 2, 2(1), 2(10), 2(6), 3

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Supreme Court02 May 1989Dismissed

Ashok Kumar Chatterjee Vs State of M.P.

Supreme Court Of India · AIR 1989 SC 1890 : (1989) CriLJ 2124 : (1989) 2 Crimes 423 : (1989) 3 JT 451 : (1989) 1 SCALE 1313 : (1989) 1 SCC 560 Supp

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 374, 386Evidence Act, 1872 — Section 9

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Supreme Court02 May 1989Allowed

Lakhanpal National Limited Vs M.R.T.P. Commission and Another

Supreme Court Of India · AIR 1989 SC 1692 : (1989) 66 CompCas 519 : (1989) 2 CompLJ 159 : (1989) 2 JT 543 : (1989) 1 SCALE 1406 : (1989) 3 SCC 251 : (1989) 2 SCR 979 : (1989) 2 UJ 358

Monopolies and Restrictive Trade Practices Act, 1969 — Section 36A, 36A, 36A(1), 55

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Supreme Court02 May 1989Dismissed

Express Hotels Private Ltd. Vs State of Gujarat and Another

Supreme Court Of India · AIR 1989 SC 1949 : (1990) 3 CompLJ 275 : (1990) 1 GLR 309 : (1989) 178 ITR 151 : (1989) 3 JT 72 : (1989) 1 SCALE 1200 : (1989) 3 SCC 677 : (1989) 2 SCR 893 : (1989) 74 STC 157

Constitution of India, 1950 — Article 14, 19(1), 246, 248, 254Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977 — Section 2, 4(3)West Bengal Entertainments and Luxuries (Hotels and Restaurants) Tax Act, 1972 &

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Supreme Court02 May 1989Disposed Of

Durga Dass and Another Vs Inder Kumar Jain and Others

Supreme Court Of India · AIR 1989 SC 1524 : (1989) 2 JT 588 : (1989) 1 SCALE 1570 : (1989) 3 SCC 239

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Supreme Court02 May 1989Dismissed

Gujarat Travancore Agency, Cochin Vs Commissioner of Income Tax, Kerala, Ernakulam

Supreme Court Of India · AIR 1989 SC 1671 : (1989) 77 CTR 174 : (1989) 42 ELT 350 : (1989) 177 ITR 455 : (1989) 2 JT 446 : (1989) 2 KLT 1 : (1989) 1 SCALE 1275 : (1989) 3 SCC 52 : (1989) 2 SCR 1000 : (1989) 44 TAXMAN 278

Income Tax Act, 1961 — Section 271(1), 276C

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Supreme Court01 May 1989Dismissed

Baldev Raj Sharma Vs Bar Council of India and Others

Supreme Court Of India · AIR 1989 SC 1541 : (1989) 2 JT 251 : (1989) 1 SCALE 1148 : (1989) 2 SCC 91 Supp : (1989) 2 SCR 862 : (1989) 2 UJ 206

Advocates Act, 1961 — Section 24(1)Bar Council of India Rules, 1975 — Rule 1(1)

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Supreme Court Of India judgments, 1989