Supreme Court07 Apr 1989Allowed
Surinder Singh Vs State of Punjab
Supreme Court Of India · (1989) 2 JT 193 : (1989) 1 SCALE 903 : (1989) 2 SCC 21 Supp
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Supreme Court Of India judgments, 1989
570 judgments · page 21 of 29
Supreme Court06 Apr 1989Dismissed
V. Markendeya and Others Vs State of Andhra Pradesh and Others
Supreme Court Of India · AIR 1989 SC 1308 : (1989) 58 FLR 871 : (1989) 2 JT 108 : (1989) LabIC 1556 : (1989) 2 LLJ 169 : (1989) 1 SCALE 860 : (1989) 3 SCC 191 : (1989) 2 SCR 422 : (1989) 3 SLJ 34
Constitution of India, 1950 — Article 14, 16, 39
Supreme Court06 Apr 1989Allowed
Rambilas Singh and Others Vs State of Bihar
Supreme Court Of India · AIR 1989 SC 1593 : (1989) 2 BLJR 49 : (1989) CriLJ 1782 : (1989) 2 Crimes 368 : (1989) 2 JT 101 : (1989) 1 SCALE 876 : (1989) 3 SCC 605
Penal Code, 1860 (IPC) — Section 149, 302, 34
Supreme Court05 Apr 1989Dismissed
Sriniketan Co-operative Group Housing Society Ltd. and Others Vs Vikas Vihar Cooperative Group Housing Society Ltd. and Others
Supreme Court Of India · AIR 1989 SC 1673 : (1989) 3 CompLJ 359 : (1989) 2 JT 309 : (1989) 1 SCALE 1254 : (1989) 3 SCC 368 : (1990) 1 UJ 76
Constitution of India, 1950 — Article 14
Supreme Court05 Apr 1989
Union Carbide Corporation (II) Vs Union of India (UOI)
Supreme Court Of India · (1989) 2 LW 569 : (1989) 1 SCALE 932 : (1989) 2 SCALE 768 : (1988) 2 SCALE 1312 : (1989) 2 SCC 540
Supreme Court04 Apr 1989Allowed
Aslam Ahmed Zahire Ahmed Shaik Vs Union of India and Others
Supreme Court Of India · AIR 1989 SC 1403 : (1990) 67 CompCas 335 : (1989) CriLJ 1447 : (1989) 2 Crimes 111 : (1989) 22 ECC 308 : (1989) 42 ELT 330 : (1989) 2 JT 34 : (1989) 1 SCALE 840 : (1989) 3 SCC 277 : (1989) 2 SCR 415
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 136, 22(5)
Supreme Court04 Apr 1989Partly Allowed
Bhoop Ram Vs State of U.P.
Supreme Court Of India · AIR 1989 SC 1329 : (1990) CriLJ 2671 : (1989) 2 Crimes 294 : (1989) 2 JT 105 : (1991) 1 PLJR 62 : (1989) 1 SCALE 799 : (1989) 3 SCC 1
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324Uttar Pradesh Children Act, 1951 — Section 2(4), 27, 29
Supreme Court03 Apr 1989Dismissed
Provash Chandra Dalui and Another Vs Biswanath Banerjee and Another
Supreme Court Of India · AIR 1989 SC 1834 : (1989) JT 92 Supp : (1989) 1 SCALE 844 : (1989) 1 SCC 487 Supp : (1989) 2 SCR 401 : (1989) 2 UJ 412
Calcutta Thika Tenancy Act, 1949 — Section 2(5), 5(1)Evidence Act, 1872 — Section 115
Supreme Court03 Apr 1989Allowed
Dr. Mrs. Sumati P. Shere Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1989 SC 1431 : (1989) 58 FLR 909 : (1989) 2 JT 143 : (1989) LabIC 1372 : (1989) 2 LLJ 228 : (1989) 1 SCALE 963 : (1989) 3 SCC 311 : (1989) 3 SLJ 111
Constitution of India, 1950 — Article 14
Supreme Court31 Mar 1989Allowed
Alembic Chemical Works Co. Ltd. Vs Commissioner of Income Tax, Gujarat
Supreme Court Of India · (1989) 177 ITR 377 : (1989) 2 JT 122 : (1989) 1 SCALE 885 : (1989) 3 SCC 329
Income Tax Act, 1961 — Section 256(1), 256(2), 37, 51
Supreme Court31 Mar 1989dismissed
Jackson Co-operative Credit Society Limited Vs Co-operative Banks and Societies Employees'' Federation and Others
Supreme Court Of India · AIR 1989 SC 1398 : (1989) 91 BOMLR 162 : (1989) 2 CompLJ 38 : (1989) 58 FLR 906 : (1989) 2 JT 31 : (1989) 1 LLJ 563 : (1989) 1 SCALE 965 : (1989) 3 SCC 89 : (1989) 2 SCR 266 : (1989) 2 UJ 249
Maharashtra Co-operative Societies Act, 1960 — Section 66Payment of Bonus Act, 1965 — Section 6
Supreme Court31 Mar 1989dismissed
Kali Prasad Agarwall and Others Vs Bharat Coking Coal Limited and Others
Supreme Court Of India · AIR 1989 SC 1531 : (1989) 3 JT 170 : (1990) 1 PLJR 55 : (1989) 1 SCALE 852 : (1989) 1 SCC 628 Supp : (1989) 2 SCR 283 : (1989) 2 UJ 218
Bihar Land Reforms Act, 1950 — Section 3Coal Mines (Nationalisation) Act, 1973 — Section 2, 3, 5(2), 6(1)Constitution of India, 1950 — Article 133(1)
Supreme Court31 Mar 1989allowed
Gujarat Electricity Board and Another Vs Atmaram Sungomal Poshani
Supreme Court Of India · AIR 1989 SC 1433 : (1989) 59 FLR 474 : (1989) 2 GLR 1310 : (1989) 3 JT 20 : (1989) 2 LLJ 470 : (1989) 1 SCALE 907 : (1989) 1 SCALE 1483 : (1989) 2 SCC 602 : (1989) 2 SCR 357 : (1989) 3 SLJ 68 : (1989) 2 UJ 222
Gujarat Electricity Board Service Regulations — Regulation 113
Supreme Court31 Mar 1989Disposed Of
Builders Association of India and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1989 SC 1371 : (1989) 2 ARBLR 356 : (1989) 2 CompLJ 1 : (1989) 2 JT 47 : (1989) 1 SCALE 770 : (1989) 2 SCALE 768 : (1989) 2 SCC 645 : (1989) 2 SCR 320 : (1989) 73 STC 370
Constitution of India, 1950 — Article 14, 269, 286, 286(1), 286(2)
Supreme Court31 Mar 1989Dismissed
Gouranga Chakraborty Vs State of Tripura and Another
Supreme Court Of India · AIR 1989 SC 1321 : (1989) 1 JT 86 Supp : (1989) 1 SCALE 793 : (1989) 3 SCC 314 : (1989) 2 SCR 271 : (1989) 2 UJ 252
Border Security Force Act, 1968 — Section 11(2), 11(4), 141, 19, 48Border Security Force Rules, 1969 — Rule 177, 6Constitution of India, 1950 — Article 311
Supreme Court31 Mar 1989Allowed
Jammu and Kashmir State Forest Corporation Vs Abdul Karim Wani and Others
Supreme Court Of India · AIR 1989 SC 1498 : (1989) 3 JT 99 : (1989) 1 SCALE 933 : (1989) 2 SCC 701 : (1989) 2 SCR 380 : (1989) 2 UJ 262
Arbitration Act, 1940 — Section 11, 2, 20Constitution of India, 1950 — Article 136Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 11, 20, 41
Supreme Court31 Mar 1989Dismissed
Collector of Central Excise, Hyderabad Vs Jayant Oil Mills Pvt. Ltd. Collector of Central Excise, Madras Vs Tata Oil Mills Co. Ltd.
Supreme Court Of India · AIR 1989 SC 1316 : (1989) 22 ECC 279 : (1989) 40 ELT 287 : (1989) 2 JT 8 : (1989) 1 SCALE 764 : (1989) 3 SCC 343 : (1989) 2 SCR 291
Supreme Court31 Mar 1989Dismissed
Tara Singh (Since Deceased) through Lrs. and Others Vs Kehar Singh and Others
Supreme Court Of India · AIR 1989 SC 1426 : (1989) 1 SCALE 895 : (1989) 1 SCC 316 Supp : (1989) 1 UJ 566
Transfer of Property Act, 1882 — Section 1, 55(6), 91
Supreme Court31 Mar 1989Disposed Of
Lt. Col. K.D. Gupta Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1989 SC 2071 : (1989) 79 CTR 119 : (1990) 181 ITR 530 : (1989) 2 JT 145 : (1989) 2 LLJ 143 : (1989) 1 SCALE 879 : (1989) 2 SCALE 174 : (1989) 1 SCC 416 Supp : (1989) 2 SCR 370 : (1989) 3 SLJ 114 : (1989) 2 UJ 691
Supreme Court30 Mar 1989allowed
Smt. Chandrakantaben Modi and Narendra Jayantilal Modi Vs Vadilal Sapalal Modi and Others
Supreme Court Of India · AIR 1989 SC 1269 : (1989) 2 GLR 1051 : (1989) 4 JT 115 : (1989) 1 SCALE 802 : (1989) 2 SCC 630 : (1989) 2 SCR 232
Evidence Act, 1872 — Section 34Limitation Act, 1963 — Article 65