Supreme Court17 Nov 1989dismissed
Achal Reddi Vs Ramakrishna Reddiar and Others
Supreme Court Of India · AIR 1990 SC 553(1) : (1989) 4 JT 322 : (1991) 1 MLJ 32 : (1990) RD 426 : (1989) 2 SCALE 1130 : (1990) 4 SCC 706 : (1989) 2 SCR 193 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1989
570 judgments · page 4 of 29
Supreme Court17 Nov 1989Dismissed
Ajmer Singh and Others Vs State of Haryana and Others
Supreme Court Of India · (1989) 4 JT 481 : (1989) 2 SCALE 1137 : (1990) 1 SCC 227 : (1989) 2 SCR 209 Supp
Punjab Security of Land Tenures Act, 1953 — Section 2(2), 2(8), 3, 4, 5Punjab Tenancy Act, 1887 — Section 4(1)
Supreme Court17 Nov 1989Allowed
Dadu Dayal Mahasabha Vs Sukhdev Arya and Another
Supreme Court Of India · (1989) 4 JT 382 : (1990) LabIC 727 : (1990) RD 47 : (1989) 2 SCALE 1193 : (1990) 1 SCC 189 : (1989) 2 SCR 233 Supp
Civil Procedure Code, 1908 (CPC) — Section 115, 151
Supreme Court17 Nov 1989Allowed
Sri Brij Pal Das and Others Vs Ram Murat Singh and Others
Supreme Court Of India · (1989) 11 SC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 145
Supreme Court17 Nov 1989Allowed
Shridhar Vs Nagar Palika, Jaunpur and Others
Supreme Court Of India · AIR 1990 SC 307 : (1990) 60 FLR 386 : (1989) 4 JT 327 : (1989) 2 SCALE 1115 : (1990) SCC 157 Supp : (1989) 2 SCR 201 Supp : (1990) 1 UPLBEC 1
Uttar Pradesh Municipalities Act, 1916 — Section 71
Supreme Court16 Nov 1989Disposed Of
University of Jodhpur Vs H.K. Purohit and Others
Supreme Court Of India · (1989) 1 JT 339 Supp : (1989) 2 SCALE 1340 : (1989) 2 SCC 586 Supp : (1990) 1 UJ 235 : (1990) 1 WLN 13
Supreme Court16 Nov 1989Allowed
Sankar Mukherjee and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1990 SC 532 : (1989) 4 JT 330 : (1990) 2 LLJ 443 : (1989) 2 SCALE 1119 : (1990) SCC 668 Supp : (1989) 2 SCR 182 Supp : (1990) 1 UPLBEC 533
Constitution of India, 1950 — Article 14, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
Supreme Court16 Nov 1989Allowed
Kailash Chander Sharma Vs State of Haryana and others
Supreme Court Of India · AIR 1990 SC 454 : (1989) 2 SCC 696 Supp : (1989) 2 SCR 189 Supp
Constitution of India, 1950 — Article 32
Supreme Court15 Nov 1989Disposed Of
Mrs. Dhanalakshmi Vs R. Prasanna Kumar and others
Supreme Court Of India · AIR 1990 SC 494(1) : (1989) 2 SCR 165 Supp : (1990) 1 UJ 129
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 112, 114, 120, 120, 34
Supreme Court15 Nov 1989Disposed Of
Gaurav Jain Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1990 SC 292 : (1989) 4 JT 315 : (1991) 1 SCALE 963 : (1989) 2 SCALE 1126 : (1990) SCC 709 Supp : (1989) 2 SCR 173 Supp
Constitution of India, 1950 — Article 32
Supreme Court15 Nov 1989Disposed Of
State of Bihar and others Vs Dr. Sanjay Kumar Sinha and others
Supreme Court Of India · AIR 1990 SC 749 : (1990) 38 BLJR 156 : (1989) 4 JT 320 : (1990) 1 PLJR 71 : (1989) 2 SCALE 1124 : (1990) 4 SCC 624 : (1989) 2 SCR 168 Supp : (1990) 3 UPLBEC 2117
Constitution of India, 1950 — Article 133, 226
Supreme Court15 Nov 1989Allowed
Dr. Ms. O.Z. Hussain Vs Union of India and others
Supreme Court Of India · AIR 1990 SC 311 : (1990) 60 FLR 74 : (1989) 4 JT 407 : (1990) LabIC 322 : (1990) 1 PLJR 52 : (1989) 2 SCALE 1134 : (1990) SCC 688 Supp : (1990) 1 SCC 688 Supp : (1989) 2 SCR 177 Supp : (1990) 1 SLJ 188 : (1990) 1 UPLBEC 45
Constitution of India, 1950 — Article 309, 32
Supreme Court15 Nov 1989Disposed Of
R.L. Gupta and Others Vs Jupitor General Insurance Company and Others
Supreme Court Of India · (1990) ACJ 280 : (1990) 1 SCC 356
Motor Vehicles Act, 1988 — Section 110A
Supreme Court10 Nov 1989allowed
Dina Ji and others Vs Daddi and others
Supreme Court Of India · AIR 1990 SC 1153 : (1990) JLJ 170 : (1989) 4 JT 434 : (1990) MPLJ 1 : (1989) 2 SCALE 1178 : (1990) 1 SCC 1 : (1989) SCR 144 Supp
Hindu Adoptions and Maintenance Act, 1956 — Section 12, 13Registration Act, 1908 — Section 17(1), 49
Supreme Court10 Nov 1989Dismissed
C. Radhakrishna Reddy and Others Vs State of A.P. and Another
Supreme Court Of India · (1989) 4 JT 412 : (1989) 2 SCALE 1102 : (1990) SCC 638 Supp : (1990) 1 SCC 638 Supp : (1989) 2 SCR 140 Supp
Constitution of India, 1950 — Article 32
Supreme Court10 Nov 1989Allowed
Sushil Kumar Mehta Vs Gobind Ram Bohra (Dead) through his Lrs.
Supreme Court Of India · (1989) JT 329 Supp : (1990) 97 PLR 182 : (1989) 2 SCALE 1104 : (1990) 1 SCC 193 : (1989) 2 SCR 149 Supp
Civil Procedure Code, 1908 (CPC) — Section 11, 144, 21, 41, 47Constitution of India, 1950 — Article 136, 227Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
Supreme Court09 Nov 1989Disposed Of
Badru Khan Vs Gyarsi Lal
Supreme Court Of India · (1990) 1 SCC 508
Supreme Court09 Nov 1989ALLOWED
Union of India (UOI) and Another Vs Inderjit Rajput
Supreme Court Of India · (1989) 4 JT 419 : (1989) 2 SCALE 1098 : (1990) SCC 796 Supp : (1990) 1 SCC 796 Supp : (1990) 1 SLJ 79 : (1990) 1 UJ 166
Constitution of India, 1950 — Article 311(2)
Supreme Court09 Nov 1989allowed
S.M.D. Kiran Pasha Vs Government of Andhra Pradesh and Others
Supreme Court Of India · (1989) 3 Crimes 759 : (1989) 4 JT 366 : (1989) 2 SCALE 1083 : (1990) 1 SCC 328 : (1989) 2 SCR 105 Supp
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 10, 2(3), 3(3)Constitution of India, 1950 — Article 21, 22, 22(7), 226, 226(1
Supreme Court09 Nov 1989Allowed
Collector of Central Excise, Madras Vs Newman Press and Others
Supreme Court Of India · (1990) 48 ELT 626 : (1990) SCC 112 Supp : (1990) 1 SCC 112 Supp
Central Excises and Salt Act, 1944 — Section 35L