COURT ARCHIVE

Supreme Court Of India judgments, 1989

570 judgments · page 6 of 29

Supreme Court26 Oct 1989Allowed

Union of India and Others Vs K.K. Vadera and others

Supreme Court Of India · AIR 1990 SC 442 : (1989) 59 FLR 801 : (1989) 4 JT 221 : (1989) 2 SCALE 939 : (1989) 2 SCC 625 Supp : (1989) 1 SCR 751 Supp : (1990) 1 UPLBEC 164

Defence Research and Development Service Rules, 1970 — Rule 8(1)

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Supreme Court26 Oct 1989Dismissed

Commissioner of Income Tax Vs P. Doraiswamy Chetty

Supreme Court Of India · (1989) 10 SC CK 0003

Central Sales Tax Act, 1956 — Section 15(6)Finance Act, 1979 — Section 64Income Tax (Amendment) Act, 1937 — Section 16(3)

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Supreme Court26 Oct 1989Allowed

Food Corporation of India Vs Provident Fund Commissioner and Others

Supreme Court Of India · (1990) 60 FLR 15 : (1989) 4 JT 380 : (1989) 2 SCALE 1029 : (1990) 1 SCC 68 : (1989) 1 SCR 755 Supp : (1990) 1 SLJ 140 : (1990) 1 UJ 257

Penal Code, 1860 (IPC) — Section 193, 196, 228

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Supreme Court25 Oct 1989Disposed Of

Synthetics and Chemicals Ltd. and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1990 SC 1927 : (1989) 4 JT 267 : (1989) 2 SCALE 1045 : (1990) 1 SCC 109 : (1989) 1 SCR 623 Supp

Constitution of India, 1950 — Article 19(1), 21, 245, 246, 265Industries (Development and Regulation) Amendment Act, 1956 — Section 18G

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Supreme Court25 Oct 1989Disposed Of

Gopika Ranjan Choudhary, General Secretary of Union of Assam Rifles Non-gazetted Employees, North East Region Vs Union of India (UOI) and Others

Supreme Court Of India · (1989) 4 JT 173(1) : (1989) 2 SCALE 898 : (1989) 2 SCC 616 Supp

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Supreme Court25 Oct 1989Allowed

Union of India Vs Dalmiya Engineering (P) Ltd., and others

Supreme Court Of India · (1990) 1 UJ 176

Arbitration Act, 1940 — Section 2, 20

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Supreme Court25 Oct 1989Allowed

R. Narayanan Vs Union of India and another

Supreme Court Of India · AIR 1990 SC 746 : (1989) 2 SCALE 1031 : (1989) 2 SCC 581 Supp : (1989) 1 SCR 720 Supp

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Supreme Court25 Oct 1989Disposed Of

India Cement Ltd. and Others Vs State Of Tamil Nadu and Others

Supreme Court Of India · AIR 1990 SC 85 : (1990) 2 GLR 764 : (1991) 188 ITR 690 : (1989) 4 JT 190 : (1989) 2 SCALE 953 : (1990) 1 SCC 12 : (1989) 1 SCR 692 Supp

Constitution of India, 1950 — Article 245, 246, 265Tamil Nadu Panchayats Act, 1958 — Section 115

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Supreme Court25 Oct 1989Disposed Of

Shri Krishna Enterprises and Others Vs State of Andhra Pradesh and Others

Supreme Court Of India · (1989) 2 SCALE 1381 : (1988) 1 SCALE 638 : (1990) 76 STC 67

Constitution of India, 1950 — Article 32

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Supreme Court24 Oct 1989allowed

Omprakash Vs Commissioner of Police and Others

Supreme Court Of India · AIR 1990 SC 496 : (1990) CriLJ 328 : (1990) 2 GLR 730 : (1989) 4 JT 177 : (1989) 2 SCALE 932 : (1989) 2 SCC 576 Supp

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 4(3)

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Supreme Court24 Oct 1989allowed

Gram Panchayat, Village Kanonda Vs Director, Consolidation of Holdings, Haryana, Chandigarh and Others

Supreme Court Of India · AIR 1990 SC 763 : (1989) 4 JT 357 : (1989) 2 SCALE 914 : (1989) 2 SCC 465 Supp : (1989) 1 SCR 576 Supp

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 19, 20, 21, 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18Limitation Act, 1963 —

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Supreme Court24 Oct 1989Disposed Of

N.D.M.C. Vs Statesman Ltd.

Supreme Court Of India · AIR 1990 SC 383 : (1989) 4 JT 207 : (1989) 2 SCALE 877 : (1989) 2 SCC 547 Supp : (1989) 1 SCR 591 Supp

Delhi Urban Arts Commission Act, 1973 — Section 12Punjab Municipal Act, 1911 — Section 193(3)

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Supreme Court24 Oct 1989dismissed

U.P. Rajya Sahakari Bhoomi Vikas Bank Ltd., U.P. Vs Its Workmen

Supreme Court Of India · AIR 1990 SC 495 : (1990) 1 BC 52 : (1990) 60 FLR 29 : (1989) 4 JT 306 : (1990) LabIC 136 : (1989) 2 SCALE 901 : (1989) 2 SCC 424 Supp : (1990) 1 ShimLC 221 : (1990) 1 UJ 186 : (1990) 1 UPLBEC 418

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Supreme Court24 Oct 1989Dismissed

Kallu Vs State of U.P. and Others Abaran Singh Vs State of U.P. and Others

Supreme Court Of India · (1989) 4 JT 448 : (1989) 2 SCALE 946 : (1990) SCC 91(1) Supp : (1990) SCC 91 Supp

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 4A

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Supreme Court24 Oct 1989Allowed

Khamgaon Education Society, Khamgaon, Distt. Buldana Vs Director of Education, State of Maharashtra and Others

Supreme Court Of India · (1990) 60 FLR 163 : (1989) 4 JT 663 : (1990) 2 LLJ 21 : (1989) 2 SCALE 1010 : (1989) 2 SCC 459 Supp : (1990) 1 UJ 184

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Supreme Court24 Oct 1989Allowed

S. Banerjee Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1990 SC 285 : (1990) 60 FLR 140 : (1989) 4 JT 547 : (1990) 2 LLJ 440 : (1989) 2 SCALE 941 : (1989) 2 SCC 486 Supp

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Supreme Court24 Oct 1989Dismissed

Kallu Vs State of U.P. and others Abiaram Singh Vs State of U.P. and others

Supreme Court Of India · AIR 1990 SC 477 : (1990) SCC 91 Supp : (1989) 1 SCR 567 Supp

Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 10Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 4A, 6

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Supreme Court24 Oct 1989Disposed Of

Workers of Rohtas Industries Ltd. Vs Rohtas Industries Ltd.

Supreme Court Of India · AIR 1990 SC 481 : (1989) JT 288 Supp : (1989) 2 SCALE 873 : (1989) 2 SCC 481 Supp : (1989) 1 SCR 615 Supp : (1990) 1 UJ 260

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 4

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Supreme Court20 Oct 1989allowed

Hindustan Oil Mills Ltd. and Another Vs Special Deputy Collector (Land Acquisition)

Supreme Court Of India · AIR 1990 SC 731 : (1989) JT 283 Supp : (1989) 2 SCALE 838 : (1990) 1 SCC 59 : (1990) 1 UJ 178

Land Acquisition Act, 1894 — Section 23, 4, 4(1), 5A

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Supreme Court20 Oct 1989Allowed

C.L. Verma Vs State of M.P. and another

Supreme Court Of India · AIR 1990 SC 463 : (1989) 59 FLR 786 : (1990) JLJ 238 : (1990) MPJR 1 : (1989) MPLJ 764 : (1989) 2 SCALE 894 : (1989) 2 SCC 437 Supp : (1990) 1 UJ 174

Madhya Pradesh State Municipal Service (Executive) Rules, 1973 — Rule 29

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