COURT ARCHIVE

Supreme Court Of India judgments, 1989

570 judgments · page 5 of 29

Supreme Court09 Nov 1989Allowed

Kumari Anamica Mishra and another, Vs U.P. Public Service Commission, Allahabad and others

Supreme Court Of India · AIR 1990 SC 461 : (1990) 60 FLR 56 : (1989) 4 JT 410 : (1989) 2 SCALE 1095 : (1990) 1 SCC 692 Supp : (1989) 2 SCR 124 Supp : (1990) 1 UJ 315 : (1990) 1 UPLBEC 419

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Supreme Court09 Nov 1989Allowed

Anamica Mishra and Others Vs U.P. Public Service Commission, Allahabad and Others

Supreme Court Of India · (1990) 1 AWC 184 Supp : (1989) 4 JT 410(1) : (1989) 2 SCALE 1095 : (1990) SCC 692 Supp

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Supreme Court09 Nov 1989Allowed

Marwar Tent Factory Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1990 SC 1753 : (1989) 4 JT 307 : (1990) 97 PLR 166 : (1989) 2 SCALE 1149 : (1990) 1 SCC 71 : (1989) 2 SCR 127 Supp : (1990) 1 UJ 200 : (1990) 1 WLN 5

Civil Procedure Code, 1908 (CPC) — Section 80Sales of Goods Act, 1930 — Section 23(2), 26, 39(1), 61(2)

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Supreme Court09 Nov 1989Disposed Of

Tlarsen and Toubro Ltd. and Others Vs Haresh Jagtiani and Others

Supreme Court Of India · (1990) SCC 39 Supp : (1990) 1 SCC 39 Supp

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Supreme Court08 Nov 1989Disposed Of

Rama Bai and Others Vs Commissioner of Income Tax, Andhra Pradesh Hyderabad and Others

Supreme Court Of India · (1990) 181 ITR 400 : (1990) SCC 699 Supp : (1990) 1 SCC 699 Supp

Land Acquisition Act, 1894 — Section 18, 28, 34

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Supreme Court08 Nov 1989Dismissed

Bhagwat Dutt Rishi Vs Ram Kumar

Supreme Court Of India · (1989) 4 JT 386 : (1989) 2 SCALE 1157 : (1990) 1 SCC 324 : (1989) 2 SCR 93 Supp

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2

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Supreme Court08 Nov 1989Dismissed

B. Dandapani Patra Vs The Returning Officer-cum Sub-divisional Officer and Others

Supreme Court Of India · (1990) 2 JT 616 : (1990) 1 SCALE 24 : (1990) 1 SCC 505 : (1989) 2 SCR 100 Supp : (1990) 1 UJ 550

Representation of the People Act, 1950 — Section 15, 21Representation of the People Act, 1951 — Section 33

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Supreme Court08 Nov 1989Allowed

K.S. Krishna Rao Vs Commissioner of Income Tax, Andhra Pradesh

Supreme Court Of India · (1990) 84 CTR 164 : (1990) 181 ITR 408

Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 18

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Supreme Court07 Nov 1989Dismissed

Luxmi Tea Company Limited Vs Pradip Kumar Sarkar

Supreme Court Of India · (1990) 2 CALLT 17 : (1990) 67 CompCas 518 : (1989) 3 CompLJ 285 : (1989) 4 JT 350 : (1989) 2 SCALE 1035 : (1989) 2 SCC 656 Supp : (1989) 2 SCR 82 Supp

Companies Act, 1956 — Section 108, 111(2), 155

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Supreme Court07 Nov 1989Dismissed

Indian Overseas Bank Vs Industrial Chain Concern

Supreme Court Of India · (1990) 67 CompCas 255 : (1989) 4 JT 334 : (1989) 2 LW 427 : (1989) 2 SCALE 1014 : (1990) 1 SCC 484 : (1989) 2 SCR 27 Supp : (1990) 1 UPLBEC 636

Negotiable Instruments Act, 1881 (NI) — Section 131

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Supreme Court07 Nov 1989Dismissed

Municipal Council, Jodhpur Vs Parekh Automobiles Ltd. and Others

Supreme Court Of India · (1990) 1 CompLJ 1 : (1989) JT 309 Supp : (1989) 2 SCALE 1349 : (1990) 1 SCC 367 : (1989) 2 SCR 49 Supp : (1990) 1 UJ 209 : (1990) 1 WLN 18

Rajasthan Municipalities (Octroi) Rules, 1962 — Rule 12, 13, 13(4), 6, 9Rajasthan Municipalities Act, 1959 — Section 104, 104(2), 133

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Supreme Court06 Nov 1989Disposed Of

Managing Committee of Bhagwan Budh Primary Teachers Training College and Another Vs State of Bihar and Others

Supreme Court Of India · (1989) JT 308 Supp : (1989) 2 SCALE 1096 : (1990) SCC 722 Supp : (1990) 1 SCC 722 Supp : (1989) 2 SCR 23 Supp : (1990) 1 UJ 313

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Supreme Court06 Nov 1989Dismissed

Commissioner of Income Tax, Bombay Vs P.K. Jhaveri

Supreme Court Of India · (1990) 181 ITR 79

Income Tax Act, 1961 — Section 80K

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Supreme Court30 Oct 1989Dismissed

Saiyada Mossarrat (Smt.) Vs Hindustan Steel Ltd., Bhilai and Others

Supreme Court Of India · (1989) JLJ 302

Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 246(1), 32, 43Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3(1)

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Supreme Court27 Oct 1989Partly Allowed

Union of India (UOI) and Others Vs Naik Subedar Baleshwar Ram and Others

Supreme Court Of India · AIR 1990 SC 65 : (1990) CriLJ 60(1) : (1990) 60 FLR 13 : (1989) 4 JT 260 : (1989) 2 SCALE 944 : (1989) 2 SCC 652 Supp : (1989) 2 SCR 19 Supp

Army Act, 1950 — Section 52, 63Army Rules, 1954 — Rule 22

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Supreme Court26 Oct 1989allowed

P. Venugopala Naidu and Others Vs Venkatarayulu Naidu Charities and Others

Supreme Court Of India · AIR 1990 SC 444 : (1989) 4 JT 262 : (1989) 2 SCALE 902 : (1989) 2 SCC 356 Supp : (1990) 1 ShimLC 246

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11, 92, 92(1)

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Supreme Court26 Oct 1989Disposed Of

Madan Lal Anand Vs Union of India and others Smt. Shanti Anand Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 176 : (1990) CriLJ 659 : (1990) 25 ECC 277 : (1990) 1 SCC 81 : (1989) 1 SCR 733 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3, 5Constitution of India, 1950 — Article 22(5), 227Customs Act, 1962 — Section 104, 108, 110, 111, 113

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Supreme Court26 Oct 1989Dismissed

Padala Veera Reddy Vs State of Andhra Pradesh and others

Supreme Court Of India · AIR 1990 SC 79 : (1989) 4 JT 223 : (1989) 2 SCALE 906 : (1989) 2 SCC 706 Supp : (1990) 1 UJ 137

Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A

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Supreme Court26 Oct 1989Dismissed

Madan Lal Anand Vs Union of India (UOI) and Others Shashi Anand Vs Union of India (UOI) and Others

Supreme Court Of India · (1990) 45 ELT 204 : (1989) JT 295 Supp : (1989) 2 SCALE 970 : (1990) 1 SCC 81(1)

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3(1), 5AConstitution of India, 1950 — Article 227Customs Act, 1962 — Section 108, 111, 2(39)

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Supreme Court26 Oct 1989Allowed

Sardha Ram Vs Nakli Singh and Others

Supreme Court Of India · AIR 1990 SC 67 : (1989) JT 305 Supp : (1989) 2 SCALE 923 : (1989) 2 SCC 620 Supp : (1989) 1 SCR 769 Supp

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