COURT ARCHIVE

Supreme Court Of India judgments, 1989

570 judgments · page 24 of 29

Supreme Court09 Mar 1989Dismissed

Carona Shoe Co. Ltd. and Another Vs K.C. Bhaskaran Nair

Supreme Court Of India · AIR 1989 SC 1110 : (1989) 1 CompCas 660 : (1989) 1 JT 525 : (1989) 2 KLT 306 : (1989) 1 SCALE 588 : (1989) 2 SCC 395 : (1989) 1 SCR 974 : (1989) 2 UJ 57

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 2(3), 2(6), 6Transfer of Property Act, 1882 — Section 111, 60, 76

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Supreme Court09 Mar 1989PARTLY Allowed

Narendra Nath Pandey and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1989 SC 1131 : (1989) 58 FLR 791 : (1989) 1 JT 496 : (1989) LabIC 1233 : (1989) 1 SCALE 600 : (1989) 1 SCC 676 Supp : (1989) 1 SCR 676 Supp : (1989) 1 UJ 545

Uttar Pradesh Non-Technical (Class-II) Service (Reservation of Vacancies for Demobilised Officers) Rules, 1973 — Rule 6

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Supreme Court08 Mar 1989Dismissed

State of Assam Vs Bhelu Sheikh and Others

Supreme Court Of India · AIR 1989 SC 1097 : (1989) CriLJ 879 : (1989) 1 Crimes 689 : (1989) JT 54 Supp : (1990) 1 PLJR 22 : (1989) 1 SCALE 554 : (1989) 2 SCC 1 Supp

Penal Code, 1860 (IPC) — Section 149, 302

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Supreme Court08 Mar 1989allowed

Rangaswami Vs State of Tamil Nadu

Supreme Court Of India · AIR 1989 SC 1137 : (1989) 1 Crimes 692 : (1989) 1 JT 508 : (1989) 1 SCALE 559 : (1989) 1 SCC 686 Supp

Penal Code, 1860 (IPC) — Section 302, 324, 34, 506

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Supreme Court08 Mar 1989Partly Allowed

Surinder Kumar Vs Union Territory, Chandigarh

Supreme Court Of India · AIR 1989 SC 1094 : (1989) CriLJ 883 : (1989) 1 Crimes 658 : (1989) 1 JT 505 : (1989) 96 PLR 268 : (1989) 1 SCALE 563 : (1989) 2 SCC 217 : (1989) 1 SCR 941 : (1989) 2 UJ 23

Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 411

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Supreme Court08 Mar 1989allowed

State of Maharashtra Vs Jagannath Achyut Karandikar

Supreme Court Of India · AIR 1989 SC 1133 : (1989) 58 FLR 635 : (1989) 1 JT 520 : (1989) LabIC 1237 : (1989) 1 LLJ 441 : (1989) 1 SCALE 566 : (1989) 1 SCC 393 Supp : (1989) 1 SCR 947 : (1990) 1 SLJ 146 : (1989) 1 UJ 679

Constitution of India, 1950 — Article 14, 16Maharashtra Government Subordinate Service Rules, 1962 — Rule 1, 2, 3, 4, 5

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Supreme Court08 Mar 1989Disposed Of

Halli Gowda and Others Vs Managing Director, K.S.R.T.C. and Another

Supreme Court Of India · AIR 1989 SC 1117 : (1989) 1 JT 498 : (1989) 1 SCALE 553 : (1989) 1 SCALE 552 : (1989) 1 SCC 267 Supp : (1989) 1 SCR 936 : (1989) 1 UJ 677

Constitution of India, 1950 — Article 12, 14, 16, 32

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Supreme Court07 Mar 1989Disposed Of

Municipal Corporation of Greater Bombay and Others Vs Thukral Anjali Deokumar and Others University of Bombay and Another Vs Anjali Deokumar Thukral and Others State of Maharashtra and Others @AP

Supreme Court Of India · AIR 1989 SC 1194 : (1989) 91 BOMLR 70 : (1989) 1 JT 468 : (1989) 1 SCALE 670 : (1989) 2 SCC 249 : (1989) 1 SCR 919 : (1989) 1 UJ 666

Bombay Municipal Corporation Rules — Rule 4(A), 5Constitution of India, 1950 — Article 14

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Supreme Court03 Mar 1989Dismissed

Ram Gajadhar Nishad Vs State of U.P. and Others

Supreme Court Of India · (1990) 2 SCC 486 : (1990) 3 UPLBEC 2080

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Supreme Court03 Mar 1989Dismissed

Food Corporation of India Vs Joginderpal Mohinderpal

Supreme Court Of India · (1989) 2 ARBLR 159 : (1989) 2 JT 89 : (1989) 1 LW 440 : (1989) 1 SCALE 664 : (1989) 2 SCC 347 : (1989) 1 SCR 880 : (1989) 2 UJ 46

Arbitration Act, 1940 — Section 14, 30, 33

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Supreme Court03 Mar 1989Disposed Of

Abdul Razak Abdul Wahab Sheikh Vs S.N. Sinha, Commissioner of Police, Ahmedabad and Another

Supreme Court Of India · AIR 1989 SC 226 : (1989) CriLJ 2303 : (1989) 2 GLR 940 : (1989) 1 JT 478 : (1989) 2 SCALE 99 : (1989) 1 SCALE 542 : (1989) 2 SCC 222 : (1989) 1 SCR 890 : (1989) 2 UJ 36

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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Supreme Court03 Mar 1989

Bhopal Gas Peedit Mahila Udyog Sangathan and Another Vs Union of India (UOI) and Another Dr. Nishit Vohra and Others Vs State of Madhya Pradesh and Others

Supreme Court Of India · (1989) 1 ACC 380 : AIR 1989 SC 1069 : (1989) JLJ 476 : (1989) 1 JT 448 : (1989) 1 SCALE 532 : (1989) 2 SCC 246 : (1989) 71 STC 145

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Supreme Court03 Mar 1989Allowed

Suresh Kumar Vs Town Improvement Trust, Bhopal

Supreme Court Of India · AIR 1989 SC 1222 : (1989) 1 JT 439 : (1989) 1 SCALE 534 : (1989) 2 SCC 329 : (1989) 1 SCR 908 : (1989) 1 UJ 650

Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 23, 23(2), 24, 25, 28Madhya Pradesh Town Improvement Trust (Amendment) Act, 1965 — Section 68

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Supreme Court03 Mar 1989Allowed

Swantra Kumar Gupta Vs Town Improvement Trust, Bhopal

Supreme Court Of India · AIR 1989 SC 1229 : (1989) 1 JT 446 : (1989) 1 SCALE 541 : (1989) 2 SCC 340 : (1989) 1 UJ 548

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Supreme Court03 Mar 1989Allowed

Ram Prakash Gupta Vs Town Improvement Trust, Bhopal

Supreme Court Of India · AIR 1989 SC 1228 : (1989) 1 JT 447 : (1989) 1 SCALE 541 : (1989) 2 SCC 342 : (1989) 1 UJ 547

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Supreme Court02 Mar 1989Dismissed

Jaishri Engineering Co. (P) Ltd., Vs Collector Of Central Excise, Bombay

Supreme Court Of India · AIR 1989 SC 1218 : (1989) 20 ECR 25 : (1989) 40 ELT 214 : (1989) 1 JT 500 : (1989) 1 SCALE 602 : (1989) 2 SCC 439 : (1989) 1 SCR 870 : (1989) 2 UJ 52

Central Excises and Salt Act, 1944 — Section 11

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Supreme Court01 Mar 1989Allowed

Rampal Pithwa Rahidas and Others Vs State of Maharashtra State of Maharashtra Vs Basawan and Others

Supreme Court Of India · (1994) CriLJ 2320 : (1994) 2 JT 573 : (1994) 1 SCALE 768 : (1994) 2 SCC 73 Supp : (1994) 2 SCR 179

Criminal Procedure Code, 1973 (CrPC) — Section 109, 162, 164Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 149, 296, 397, 396, 302, 307, 306(4), 342, 395

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Supreme Court01 Mar 1989Dismissed

K.S. Kamalanathan Vs State of Tamil Nadu and Another V. Palaniswami Vs State of Tamil Nadu

Supreme Court Of India · (1989) 1 JT 431 : (1989) 2 LLJ 547 : (1989) 1 SCALE 521 : (1989) 1 SCC 605 Supp : (1989) 2 SLJ 172 : (1989) 1 UJ 634

Tamil Nadu Panchayats Union Council Establishment Rules, 1964 — Rule 22

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Supreme Court28 Feb 1989Disposed Of

Adhunik Grah Nirman Sahakari Samiti Ltd. and Others Vs State of Rajasthan and Another

Supreme Court Of India · AIR 1989 SC 867 : (1989) 1 SCALE 511 : (1989) 1 SCC 656 Supp : (1989) 1 SCR 848 : (1989) 1 UJ 721 : (1989) 2 WLN 1

Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963 — Section 2, 7Rajasthan Urban Property (Restrictions of Transfers) Act, 1973 — Section 3(2)

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Supreme Court27 Feb 1989Allowed

Tadur Bala Goud Vs M. Narayan Reddy and Others

Supreme Court Of India · AIR 1989 SC 875 : (1989) 1 JT 420 : (1989) 1 SCALE 525 : (1989) 1 SCC 690 Supp : (1989) 1 SCR 840 : (1989) 1 UJ 645

Representation of the People Act, 1951 — Section 22, 80, 81

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