COURT ARCHIVE

Supreme Court Of India judgments, 1989

570 judgments · page 3 of 29

Supreme Court01 Dec 1989Allowed

Dunlop India Ltd. Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 439 : (1990) 25 ECC 149 : (1990) 45 ELT 197 : (1989) 4 JT 431 : (1989) 2 SCALE 1294 : (1989) 2 SCC 699 Supp : (1989) 2 SCR 370 Supp

Central Excises and Salt Act, 1944 — Section 36, 8

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Supreme Court01 Dec 1989Dismissed

Amrit Lal Gupta Vs Budhwanti

Supreme Court Of India · AIR 1990 SC 1155 : (1989) 4 JT 429 : (1989) 2 SCALE 1217 : (1990) 1 SCC 365 : (1990) 1 UJ 320

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Supreme Court01 Dec 1989Disposed Of

Kalyan Singh Vs Smt. Chhoti and others

Supreme Court Of India · AIR 1990 SC 396(1) : (1990) RD 198 : (1989) 2 SCALE 1238 : (1990) 1 SCC 266 : (1990) 1 WLN 128

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Evidence Act, 1872 — Section 63, 79

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Supreme Court30 Nov 1989Partly Allowed

Union of India and Others Vs Filip Tiago De Gama of Vedem Vasco De Gama

Supreme Court Of India · (1990) 92 BOMLR 153 : (1989) 4 JT 529 : (1989) 2 SCALE 1226 : (1990) 1 SCC 277 : (1989) 2 SCR 336 Supp : (1990) 1 UJ 292 : (1990) 1 UPLBEC 192

Constitution of India, 1950 — Article 14Land Acquisition (Amendment) Act, 1984 — Section 30(1), 30(2)Land Acquisition Act, 1894 — Section 18, 23(1), 4, 4(1), 6

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Supreme Court30 Nov 1989dismissed

Dandasi Sahu Vs State of Orissa

Supreme Court Of India · AIR 1990 SC 1128 : AIR 1970 SC 1765 : (1990) 70 CLT 256 : (1970) CriLJ 1369 : (1989) 4 JT 466 : (1989) 2 SCALE 1234 : (1990) 1 SCC 214(1) : (1990) 1 SCC 214 : (1970) 2 SCC 396 : (1989) 2 SCR 348 Supp : (1971) 1 SCR 714

Arbitration Act, 1940 — Section 12, 14, 16, 30, 41A

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Supreme Court29 Nov 1989Disposed Of

Jagrit Mazdoor Union (Regd.) and Others Vs Mahanagar Telephone Nigam Ltd. and Another Reserve Trained Pool Telephone Operators, Bombay Vs Union of India (UOI) and Others All India Postal Employee

Supreme Court Of India · (1989) JT 364 Supp : (1989) 2 SCALE 1455 : (1990) SCC 113 Supp : (1990) 1 SCC 113 Supp : (1989) 2 SCR 329 Supp : (1990) 1 UJ 287

Constitution of India, 1950 — Article 32

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Supreme Court28 Nov 1989allowed

Shiv Chander Kapoor Vs Amar Bose

Supreme Court Of India · AIR 1990 SC 325 : (1989) 2 SCALE 1168 : (1990) 1 SCC 234 : (1989) 2 SCR 299 Supp

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Delhi Rent Control Act, 1958 — Section 14, 21

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Supreme Court28 Nov 1989Allowed

Smt. Sreelatha Bhupal Vs Govt. of Andhra Pradesh Represented by its Secretary Revenue Department, Hyderabad and others

Supreme Court Of India · AIR 1990 SC 294 : (1989) 2 SCALE 1181 : (1990) 1 SCC 318 : (1989) 2 SCR 314 Supp

Andhra Pradesh (Ceiling on Agricultural Holdings) Act, 1961 — Section 10, 11, 19(1), 3(2), 6

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Supreme Court28 Nov 1989Allowed

Paras Nath and others Mamman Singh and others Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 298 : (1990) 60 FLR 229 : (1989) 4 JT 436 : (1990) LabIC 316 : (1990) 2 LLJ 452 : (1989) 2 SCALE 1164 : (1990) SCC 152 Supp : (1990) 1 SCC 152 Supp : (1989) 2 SCR 323 Supp : (1990) 1 SLJ 35

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Supreme Court28 Nov 1989Dismissed

Madanlal Manoharlal and Others Vs State of Haryana and Another

Supreme Court Of India · AIR 1990 SC 556 : (1990) 26 ECC 189 : (1989) JT 360 Supp : (1989) 2 SCALE 1189 : (1990) 1 SCC 184 : (1989) 2 SCR 293 Supp

Punjab Agricultural Produce Markets Act, 1961 — Section 2

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Supreme Court24 Nov 1989allowed

General Manager-cum-Chief Engineer, Bihar State Electricity Board and Others Vs Rajeshwar Singh and Others

Supreme Court Of India · AIR 1990 SC 706 : (1989) JT 357 Supp : (1990) 1 PLJR 67 : (1989) 2 SCALE 1204 : (1990) 1 SCC 741 : (1990) 1 UJ 307

Electricity (Supply) Act, 1948 — Section 78A

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Supreme Court24 Nov 1989Allowed

Ramzan Vs Hussaini

Supreme Court Of India · AIR 1990 SC 529 : (1989) JT 354 Supp : (1989) 2 SCALE 1310 : (1990) 1 SCC 104 : (1989) 2 SCR 287 Supp

Limitation Act, 1963 — Article 113, 54

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Supreme Court24 Nov 1989Allowed

Bihar State Electricity Board, Patna and Others Vs Green Rubber Industries and Others

Supreme Court Of India · AIR 1990 SC 699 : (1989) 4 JT 421 : (1989) 2 SCALE 1196 : (1990) 1 SCC 731 : (1989) 2 SCR 275

Constitution of India, 1950 — Article 226, 227Electricity (Supply) Act, 1948 — Section 48, 49Electricity Act, 1910 — Section 22, 23, 48

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Supreme Court23 Nov 1989allowed

Francis John Vs Director of Education and Others

Supreme Court Of India · AIR 1990 SC 423 : (1990) 60 FLR 65 : (1989) 1 JT 402 : (1989) 2 SCALE 1142 : (1989) 2 SCC 598 Supp : (1989) 2 SCR 252 Supp : (1990) 1 UPLBEC 420

Constitution of India, 1950 — Article 226

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Supreme Court23 Nov 1989Allowed

Swadeshi Polytex Ltd. Vs Collector of Central Excise

Supreme Court Of India · AIR 1990 SC 301 : (1990) 25 ECC 152 : (1989) 44 ELT 794 : (1989) JT 347 Supp : (1989) 2 SCALE 1208 : (1990) 2 SCC 358 : (1989) 2 SCR 262 Supp

Central Excise Rules, 1944 — Rule 56A, 8(1)

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Supreme Court23 Nov 1989Disposed Of

Satvir Singh and Others Vs Delhi Cloth and General Mills Ltd.

Supreme Court Of India · (1989) 4 JT 418 : (1989) RD 486 : (1989) 2 SCALE 1186 : (1989) 2 SCC 676 Supp : (1990) 1 UJ 311

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Supreme Court21 Nov 1989allowed

State of Uttar Pradesh and Others Vs Ex-pilot Officer Arun Govil

Supreme Court Of India · AIR 1990 SC 458 : (1990) 60 FLR 59 : (1989) 4 JT 414 : (1989) 2 SCALE 1160 : (1989) 2 SCC 593 Supp : (1989) 2 SCR 239 Supp : (1990) 1 UJ 316

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Supreme Court21 Nov 1989dismissed

Sukhdarshan Singh ect. etc. Vs State of Rajasthan

Supreme Court Of India · AIR 1990 SC 404 : (1989) 2 SCALE 1388 : (1989) 2 SCC 671 Supp : (1989) 2 SCR 246 Supp : (1990) 1 UJ 208

Constitution of India, 1950 — Article 14, 19, 31(A)(1)Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 15

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Supreme Court21 Nov 1989allowed

State of M. P. Vs Ganekar Motghare

Supreme Court Of India · (1989) 1 JT 345 Supp : (1989) 2 SCALE 1187 : (1989) 2 SCC 703 Supp : (1989) 2 SCR 248 Supp : (1990) 1 SLJ 1

Constitution of India, 1950 — Article 136

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Supreme Court17 Nov 1989dismissed

Bhavnagar Municipality Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1990 SC 717 : (1989) 4 JT 516 : (1989) 2 SCALE 1218 : (1989) 2 SCC 758 Supp : (1989) 2 SCR 219 Supp : (1990) 1 UJ 299

Limitation Act, 1963 — Article 65

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