Supreme Court22 Sept 1989Allowed
Habib Fatima and Others Vs Mohd. Shafi
Supreme Court Of India · AIR 1989 SC 2191 : (1989) 3 JT 715 : (1989) 2 SCALE 599 : (1989) 2 SCC 434 Supp : (1989) 2 UJ 508
COURT ARCHIVE
Supreme Court Of India judgments, 1989
570 judgments · page 9 of 29
Supreme Court22 Sept 1989Dismissed
Firm Ganpat Ram Rajkumar Vs Kalu Ram and Others
Supreme Court Of India · AIR 1989 SC 2285 : (1989) 1 JT 258 Supp : (1989) 2 SCALE 692 : (1989) 2 SCC 418 Supp : (1989) 1 SCR 223 Supp
Civil Procedure Code, 1908 (CPC) — Section 151Contempt of Courts Act, 1971 — Section 2, 20
Supreme Court21 Sept 1989Disposed Of
Union of India (UOI) Vs Kimat Rai and Others
Supreme Court Of India · (1989) 1 JT 257 Supp : (1989) 2 SCALE 550 : (1989) 2 SCC 102 Supp : (1989) 2 UJ 511
Constitution of India, 1950 — Article 226
Supreme Court21 Sept 1989Disposed Of
SMT. Kazi Najmunissa Begum Vs Yusuf Khan and Others
Supreme Court Of India · AIR 1989 SC 2289 : (1989) 3 JT 717 : (1989) 2 SCALE 607 : (1989) 2 SCC 568 Supp : (1989) 1 SCR 217 Supp : (1990) 1 UJ 272
Hyderabad (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 104, 99
Supreme Court21 Sept 1989Dismissed
Wali Mohammad (Deceased) by Lrs Vs Ram Surat and Others
Supreme Court Of India · AIR 1989 SC 2296 : (1989) 2 AWC 1172 Supp : (1989) 3 JT 709 : (1989) RD 403 : (1989) 2 SCALE 651 : (1989) 4 SCC 574 : (1989) 1 SCR 211 Supp
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20
Supreme Court19 Sept 1989dismissed
Majati Subbarao Vs P.V.K. Krishna Rao (Deceased) by Lrs.
Supreme Court Of India · AIR 1989 SC 2187 : (1989) 3 JT 694 : (1990) 1 LW 572 : (1989) 2 SCALE 602 : (1989) 4 SCC 732 : (1989) 1 SCR 153 Supp
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)Constitution of India, 1950 — Article 136Transfer of Property Act, 1882 — Section 108, 111
Supreme Court19 Sept 1989Allowed
Asom Rastrabhasa Prachar Samiti and Another Vs State of Assam and Others
Supreme Court Of India · AIR 1989 SC 2126 : (1989) 3 JT 699 : (1989) 2 SCALE 632 : (1989) 4 SCC 496 : (1989) 1 SCR 160 Supp
Assam Rashtrabhasa Prachar Samiti (Taking Over of Management and Control) Act, 1984 — Section 3Constitution of India, 1950 — Article 19(1)
Supreme Court19 Sept 1989
Ahmedhussain Shaikhhussain @ Ahmed Kalio Vs Commissioner of Police, Ahmedabad and Another
Supreme Court Of India · AIR 1989 SC 2274 : (1989) CriLJ 2312 : (1989) 3 Crimes 711 : (1989) 3 JT 689 : (1989) 2 SCALE 545 : (1989) 4 SCC 751 : (1989) 1 SCR 177 Supp : (1990) 1 UJ 151
Constitution of India, 1950 — Article 136, 22(5), 226, 32
Supreme Court19 Sept 1989Dismissed
Bindeshwari Ram Vs State of Bihar and Others
Supreme Court Of India · (1989) 59 FLR 674 : (1989) 3 JT 712 : (1990) 1 PLJR 20 : (1989) 2 SCALE 655 : (1989) 4 SCC 465 : (1989) 1 SCR 201 Supp : (1990) 1 SLJ 82
Constitution of India, 1950 — Article 309
Supreme Court19 Sept 1989Allowed
Owners and Parties interested in M.V. "ValiPero" Vs Fernandeo Lopez and Others
Supreme Court Of India · AIR 1989 SC 2206 : (1990) 2 CALLT 1 : (1989) 3 CompLJ 374 : (1989) 4 JT 11 : (1990) 1 LW 520 : (1989) 2 SCALE 642 : (1989) 4 SCC 671 : (1989) 1 SCR 187 Supp
Calcutta High Court Rules, 1914 — Rule 4Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16Constitution of India, 1950 — Article 136
Supreme Court19 Sept 1989Allowed
Aphali Pharmaceuticals Ltd. Vs State of Maharashtra and Others
Supreme Court Of India · AIR 1989 SC 2227 : (1989) 3 JT 720 : (1989) 2 SCALE 617 : (1989) 4 SCC 378
Drugs and Cosmetics (Amendment) Act, 1964 — Section 33ADrugs and Cosmetics Act, 1940 — Section 3Finance (No. 2) Act, 1962 — Section 18
Supreme Court19 Sept 1989Dismissed
Kanthimathy Plantation Pvt. Ltd. Vs State of Kerala and Others
Supreme Court Of India · (1989) JT 255 Supp : (1989) 2 SCALE 665 : (1989) 4 SCC 650 : (1989) 1 SCR 206 Supp : (1990) 1 UJ 270
Constitution of India, 1950 — Article 226, 254, 254(2)General Clauses Act, 1897 — Section 6Kerala Land Acquisition Act, 1961 — Section 3(1)
Supreme Court14 Sept 1989Dismissed
Collector of Central Excise, Chandigarh Vs Punjab Anand Lamps Industries, Mohali (Punjab)
Supreme Court Of India · (1989) 24 ECC 402 : (1989) 43 ELT 816 : (1989) JT 251 Supp : (1991) LabIC 1318 : (1991) 1 SCALE 47 : (1989) 2 SCALE 657 : (1989) 2 SCC 490 Supp : (1989) 1 SCR 123 Supp : (1991) 81 STC 454 : (1990) 1 UJ 95
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 35L
Supreme Court13 Sept 1989dismissed
Shivalik Agro Ply Products Vs Collector of Customs, Bombay
Supreme Court Of India · (1989) 25 ECR 469 : (1989) 43 ELT 803 : (1989) 3 JT 636 : (1989) 2 SCALE 536 : (1989) 4 SCC 80
Customs Act, 1962 — Section 130E
Supreme Court12 Sept 1989Dismissed
State of Maharashtra and Another Vs Dilip Jamdar
Supreme Court Of India · (1989) 3 JT 621 : (1989) 2 SCALE 540 : (1989) 4 SCC 70 : (1990) 1 SLJ 412 : (1989) 2 UJ 478
Supreme Court12 Sept 1989Dismissed
Pandurang Ramchandra Mandlik (Since Deceased) by his Lrs. and Another Vs Shantibai Ramchandra Ghatge and Others
Supreme Court Of India · AIR 1989 SC 2240 : (1989) 3 JT 647 : (1989) 2 SCALE 572 : (1989) 2 SCC 627 Supp : (1989) 2 SCR 1 Supp : (1989) 2 SCR 1
Civil Procedure Code, 1908 (CPC) — Section 11, 26
Supreme Court12 Sept 1989Disposed Of
Laxmichand Bhagaji Vs Union of India (UOI) and Others
Supreme Court Of India · (1989) 3 JT 622 : (1989) 2 SCALE 539 : (1989) 2 SCC 124 Supp : (1989) 2 UJ 477
Land Acquisition Act, 1894 — Section 4, 6
Supreme Court12 Sept 1989Disposed Of
Bimla Devi and Others Vs Union of India (UOI) and Others Vidya Devi and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1990 SC 449 : (1989) 3 JT 623 : (1989) 2 SCALE 570 : (1989) 2 SCC 454 Supp : (1989) 2 UJ 513
Land Acquisition Act, 1894 — Section 4, 5, 6
Supreme Court12 Sept 1989Allowed
Bhailal Hukamchand Shah and Another Vs Narandas Shamji (Deceased) by his Lrs and Another
Supreme Court Of India · AIR 1989 SC 2193 : (1989) 3 JT 666 : (1989) 2 SCALE 560 : (1990) SCC 570 Supp : (1990) 1 SCC 570 Supp : (1989) 2 UJ 570
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14(2), 15(A), 15A(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102
Supreme Court12 Sept 1989Allowed
Rakapalli Raja Rama Gopala Rao Vs Naragani Govinda Sehararao and Another
Supreme Court Of India · AIR 1989 SC 2185 : (1989) 3 JT 629 : (1990) 1 LW 558 : (1989) 2 SCALE 542 : (1989) 4 SCC 255 : (1989) 1 SCR 115 Supp
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 11, 12, 13