COURT ARCHIVE

Supreme Court Of India judgments, 1989

570 judgments · page 2 of 29

Supreme Court14 Dec 1989Dismissed

V. K. Rama Rao and others Vs National Bank For Agriculture And Rural Development Through Its Managing Director

Supreme Court Of India · (1989) 1 JT 394 Supp : (1989) 2 SCALE 1407 : (1990) SCC 100 Supp : (1990) 1 SCC 100 Supp : (1989) 2 SCR 501 Supp : (1990) 2 SLJ 78

Constitution of India, 1950 — Article 14, 16

Supreme Court13 Dec 1989Disposed Of

Gajanan Jaikishan Joshi Vs Prabhakar Mohanlal Kalwar

Supreme Court Of India · (1989) 4 JT 524 : (1989) 2 SCALE 1323 : (1990) 1 SCC 166 : (1989) 2 SCR 474 Supp

Specific Relief Act, 1963 — Section 16

Supreme Court08 Dec 1989Dismissed

Duli Chand (Dead) by Lrs. Vs Jagmender Das

Supreme Court Of India · (1989) JT 388 Supp : (1989) 2 SCALE 1331 : (1990) 1 SCC 169 : (1989) 2 SCR 465 Supp

Delhi Rent Control Act, 1958 — Section 14(1)Evidence Act, 1872 — Section 91

Supreme Court08 Dec 1989Allowed

Kayastha Pathshala, Allahabad and Another Vs Rajendra Prasad and Another State of U.P. and Another Vs Rajendra Prasad and Another

Supreme Court Of India · AIR 1990 SC 415 : (1989) JT 381 Supp : (1989) 2 SCALE 1394 : (1989) 2 SCC 732 Supp : (1989) 2 SCR 450 Supp : (1990) 1 UPLBEC 429

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 10(1)

Supreme Court08 Dec 1989Allowed

Corporation of the City of Bangalore Vs Kesoram Industries and Cotton Mills Ltd. and Dunlop India Ltd. and Others

Supreme Court Of India · AIR 1990 SC 322 : (1989) 2 SCALE 1265 : (1989) 2 SCC 753 Supp : (1989) 2 SCR 443 Supp

Bangalore Municipal Corporation Act, 1949 — Section 98, 98(1)

Supreme Court08 Dec 1989Allowed

Tej Bahadur Singh Vs State of U.P.

Supreme Court Of India · (1989) 4 JT 549 : (1989) 2 SCALE 1258 : (1990) SCC 125(1) Supp

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)

Supreme Court07 Dec 1989Dismissed

State of Madhya Pradesh and Others Vs Orient Paper Mills Ltd.

Supreme Court Of India · (1990) JLJ 117 : (1989) 4 JT 495 : (1989) 2 SCALE 1290 : (1990) 1 SCC 176 : (1989) 2 SCR 436 Supp : (1989) 2 SCR 436 : (1990) 1 UJ 232

Constitution of India, 1950 — Article 226Madhya Pradesh Electricity Duty Act, 1949 — Section 3A, 3B

Supreme Court07 Dec 1989Dismissed

Ess Dee Carpet Enterprises Vs Union of India (UOI) and Others Rajasthan Carpet Manufacturers and Exporters Association and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1990 SC 455 : (1990) 27 ECC 87 : (1990) 60 FLR 149 : (1989) 4 JT 527 : (1990) 2 LLJ 27 : (1989) 2 SCALE 1246 : (1990) 1 SCC 461 : (1989) 2 SCR 417 Supp

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16

Supreme Court07 Dec 1989Dismissed

Collector of Central Excise, Chandigarh Vs Decent Dyeing Co. Collector of Central Excise, Chandigarh Vs Navrang Dyeing Co. and Others and Capital Dyeing Co.

Supreme Court Of India · (1990) 26 ECC 193 : (1990) 45 ELT 201 : (1989) 1 JT 377 Supp : (1989) 2 SCALE 1262 : (1990) 1 SCC 180 : (1989) 2 SCR 430 Supp

Central Excise Rules, 1944 — Rule 49, 8(1)

Supreme Court07 Dec 1989Dismissed

Sri Doki China Guruvulu Son and Co. and Another Vs Government of Andhra Pradesh and Another

Supreme Court Of India · (1989) JT 373 Supp : (1989) 2 SCALE 1249 : (1990) 1 SCC 221 : (1990) 1 SCC 214 : (1989) 2 SCR 422 Supp : (1990) 76 STC 235

Constitution of India, 1950 — Article 14, 265, 304

Supreme Court07 Dec 1989Dismissed

Raojibhai Jivabhai Patel and Others Vs State of Gujarat and Others

Supreme Court Of India · (1990) 1 GLR 354 : (1989) 4 JT 505 : (1989) 2 SCALE 1297 : (1989) 2 SCC 744 Supp : (1989) 2 SCR 406 Supp

Constitution of India, 1950 — Article 14, 301, 303, 304Gujarat Minor Minerals Rules, 1966 — Rule 21Mines and Minerals (Development and Regulation) Act, 1957 — Section 15

Supreme Court06 Dec 1989Dismissed

Sadashiv Mahadeo Yavaluje and Gajanan Shripatrao Salokhe Vs The State of Maharashtra

Supreme Court Of India · AIR 1990 SC 287 : (1990) CriLJ 600 : (1990) 1 Crimes 46 : (1989) 4 JT 569 : (1989) 2 SCALE 1253 : (1990) 1 SCC 299

Representation of the People Act, 1951 — Section 33(5)

Supreme Court06 Dec 1989Allowed

Dalpat Abasaheb Solunke and Others Vs Dr. B.S. Mahajan and Others

Supreme Court Of India · AIR 1990 SC 434 : (1990) 60 FLR 172 : (1990) 2 LLJ 470 : (1990) 1 SCC 305 : (1990) 1 UJ 328 : (1990) 1 UPLBEC 528

Supreme Court05 Dec 1989Dismissed

Medimpex (India) Pvt. Ltd. Vs Drug Controller-cum-Chief Licensing Authority and Others

Supreme Court Of India · AIR 1990 SC 544 : (1990) 38 BLJR 159 : (1990) CriLJ 475 : (1989) 4 JT 512 : (1989) 2 SCALE 1389 : (1989) 2 SCC 665 Supp : (1990) 1 UJ 322

Drugs and Cosmetics Rules, 1945 — Rule 69(5)

Supreme Court05 Dec 1989Disposed Of

Smt. Bismillah Vs Janeshwar Prasad and Others

Supreme Court Of India · AIR 1990 SC 540 : (1989) JT 407 Supp : (1989) 2 SCALE 1304 : (1990) 1 SCC 207

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 143Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 331

Supreme Court05 Dec 1989Allowed

P. Mahendran and others Vs State of Karnataka and others Matteesh Y. Annigeri and others Vs State of Karnataka and others

Supreme Court Of India · AIR 1990 SC 405 : (1990) 60 FLR 103 : (1990) 1 SCC 411 : (1989) 2 SCR 385 Supp

Karnataka General Service (Motor Vehicles Branch) (Recruitment) Rules, 1962 — Rule 1Recruitment Rules, 1976 — Rule 5Uttar Pradesh Intermediate Education Act, 1921 — Section 16F

Supreme Court05 Dec 1989Dismissed

N. Viswanatha Iyer Vs State of Kerala and Others

Supreme Court Of India · (1989) JT 412 Supp : (1989) 2 SCALE 1393 : (1990) SCC 120 Supp : (1990) 1 SCC 120 Supp : (1990) 1 UJ 507

Kerala Government Land Assignment Act, 1960 — Section 7Rules for Lease of Government Lands for Cardamom Cultivation, 1961 — Rule 3

Supreme Court05 Dec 1989Dismissed

Bihar State Madarasa Education Board, Patna Vs Madarasa Hanfia Arabic College Jamalia and Others

Supreme Court Of India · AIR 1990 SC 695 : (1990) 38 BLJR 504 : (1989) JT 368 Supp : (1990) 1 PLJR 61 : (1989) 2 SCALE 1468 : (1990) 1 SCC 428 : (1989) 2 SCR 399 Supp : (1990) 1 UJ 470

Bihar State Madarsa Education Board Act, 1981 — Section 3, 7(2)Constitution of India, 1950 — Article 30(1)

Supreme Court04 Dec 1989allowed

Municipal Board, Bareilly Vs Bharat Oil Company and Others

Supreme Court Of India · AIR 1990 SC 548 : (1990) 1 AWC 51 Supp : (1989) 4 JT 453 : (1989) 2 SCALE 1269 : (1990) 1 SCC 311 : (1989) 2 SCR 376 Supp : (1990) 1 UPLBEC 209

Uttar Pradesh Municipal Account Code, 1925 — Rule 131Uttar Pradesh Municipalities Act, 1916 — Section 128, 128(1), 131, 132, 133

Supreme Court04 Dec 1989Allowed

Udai (dead) (through Lrs.), Ram Kishan (dead) (through Lrs.) and others Vs Deputy Director of Consolidation, Varanasi and others

Supreme Court Of India · AIR 1990 SC 471 : (1989) 4 JT 498 : (1990) RD 9 : (1989) 2 SCALE 1283 : (1989) 2 SCC 722 Supp : (1989) 2 SCR 722 Supp : (1990) 1 UJ 417

Constitution of India, 1950 — Article 133, 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Land Revenue Act, 1901 — Section 16, 28, 33