COURT ARCHIVE

Supreme Court Of India judgments, 1990

709 judgments · page 13 of 36

Supreme Court19 Sept 1990Allowed

D.M. Bharati Vs L.N. Sud and others

Supreme Court Of India · AIR 1991 SC 940 : (1991) 62 FLR 227 : (1990) 4 JT 622 : (1990) 2 SCALE 677 : (1991) 2 SCC 162 Supp : (1990) 1 SCR 580 Supp

Bombay Town Planning Act, 1954 — Section 31

Supreme Court19 Sept 1990Disposed Of

Jacob M. Puthuparambil and others Vs Kerala Water Authority and others

Supreme Court Of India · AIR 1990 SC 2228 : (1991) 61 FLR 696 : (1990) 4 JT 27 : (1990) 2 KLT 673 : (1990) LabIC 1918 : (1991) 2 LLJ 65 : (1991) 1 SCC 28 : (1990) 1 SCR 562 Supp

Constitution of India, 1950 — Article 12, 309, 41Kerala Public Service Commission (Consultation by Corporations and Companies) Rules, 1971 — Rule 10, 2Kerala State and Subordinate Services Rules, 1958 — Rule 9(9)

Supreme Court19 Sept 1990Disposed Of

K. Vasudevan Nair and others Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 2295 : (1991) 61 FLR 639 : (1990) 4 JT 58 : (1990) LabIC 1931 : (1991) 2 LLJ 420 : (1990) 2 SCALE 553 : (1991) 2 SCC 134 Supp : (1990) 3 SLJ 124 : (1990) 2 UJ 659

Constitution of India, 1950 — Article 148(5), 32

Supreme Court18 Sept 1990dismissed

Veerattalingam and others Vs Ramesh and others

Supreme Court Of India · AIR 1990 SC 2201 : (1991) 5 JT 425 : (1991) 1 MLJ 58 : (1992) RD 184 : (1990) 2 SCALE 550 : (1991) 1 SCC 489 : (1990) 1 SCR 507 Supp

Supreme Court18 Sept 1990dismissed

Baldev Singh Vs State of Punjab

Supreme Court Of India · (1991) ACR 213 : AIR 1991 SC 31 : (1990) CriLJ 2604 : (1990) 3 Crimes 642 : (1991) 5 JT 29 : (1992) 1 PLJR 114 : (1990) 2 SCALE 617 : (1990) 4 SCC 692

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 307

Supreme Court18 Sept 1990Partly Allowed

Sheshrao Jangluji Bagde Vs Bhaiyya and others

Supreme Court Of India · AIR 1991 SC 76 : (1990) 4 JT 515 : (1991) 2 LLJ 109 : (1990) 2 SCALE 600 : (1991) 1 SCC 367 Supp : (1990) 1 SCR 521 Supp

Supreme Court18 Sept 1990Dismissed

Dr. Tarakprasad Rajaram Vs Smt. Vest Ukara (dead) by Lrs. and others

Supreme Court Of India · AIR 1991 SC 1034 : (1990) 92 BOMLR 512 : (1991) 2 GLR 1031 : (1990) 4 JT 363 : (1990) 2 SCALE 744 : (1991) 1 SCC 63 Supp : (1990) 1 SCR 514 Supp : (1991) 1 UJ 37

Constitution of India, 1950 — Article 227

Supreme Court18 Sept 1990Dismissed

Ardhendu Bhusan Haldar (dead) by L. Rs. Vs Smt. Gangamoni Mondal

Supreme Court Of India · AIR 1990 SC 2240 : (1990) 2 SCALE 620 : (1991) 1 SCC 270 : (1990) 1 SCR 527 Supp

Bengal Tenancy Act, 1885 — Section 25, 26F, 47, 55, 88Land Acquisition Act, 1894 — Section 23, 24West Bengal Estates Acquisition Act, 1953 — Section 4, 40, 42, 49, 5

Supreme Court18 Sept 1990Dismissed

U. Ponnappa Moothan Sons, Palghat Vs Catholic Syrian Bank Ltd. And others

Supreme Court Of India · AIR 1991 SC 441 : (1991) 70 CompCas 1 : (1990) 4 JT 94 : (1990) 2 KLT 662 : (1991) 1 SCC 113 : (1990) 1 SCR 542 Supp : (1991) 1 ShimLC 348

Bills of Exchange Act, 1882 — Section 29, 29(1)(b), 90Negotiable Instruments Act, 1881 (NI) — Section 118, 118(g), 9

Supreme Court18 Sept 1990Dismissed

Punjab Traders and others Vs State of Punjab Traders and others

Supreme Court Of India · AIR 1990 SC 2300 : (1990) 2 SCALE 603 : (1991) 1 SCC 86 : (1990) 1 SCR 499 Supp

Constitution of India, 1950 — Article 304East Punjab Molasses (Control) Act, 1948 — Section 10, 11, 12, 2, 3

Supreme Court18 Sept 1990Dismissed

The Scheduled Caste Co-operative Land Owning Society Ltd., Bhatinda Vs Union of India and others

Supreme Court Of India · AIR 1991 SC 730 : (1990) 4 JT 1 : (1991) 99 PLR 324 : (1991) 1 SCC 174 : (1990) 2 ShimLC 323 : (1990) 2 UJ 703 : (1990) 2 UPLBEC 1202

Land Acquisition Act, 1894 — Section 11, 18, 28, 4(1), 6

Supreme Court17 Sept 1990Disposed Of

Baldev Raj Vs State of Haryana

Supreme Court Of India · AIR 1991 SC 37 : (1990) CriLJ 2643 : (1990) 4 JT 524 : (1990) 2 SCALE 615 : (1991) 1 SCC 14 Supp : (1990) 1 SCR 492 Supp

Penal Code, 1860 (IPC) — Section 201, 302

Supreme Court14 Sept 1990allowed

Kamarunnissa and Others Vs Union of India and another

Supreme Court Of India · AIR 1991 SC 1640 : (1991) 93 BOMLR 144 : (1991) CriLJ 2058 : (1991) 1 Crimes 131 : (1990) 4 JT 7 : (1990) 2 SCALE 485 : (1991) 1 SCC 128 : (1990) 1 SCR 457 Supp

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108

Supreme Court14 Sept 1990Disposed Of

Income Tax Officer, Calicut Vs Smt. N.K. Sarada Thampatty

Supreme Court Of India · AIR 1991 SC 2035 : (1997) AIRSCW 1916 : (1990) 89 CTR 154 : (1991) 187 ITR 696 : (1990) 4 JT 358 : (1990) 2 KLT 940 : (1991) 2 SCC 737 Supp : (1990) 1 SCR 473 Supp

Constitution of India, 1950 — Article 133, 226Income Tax Act, 1922 — Section 25AIncome Tax Act, 1961 — Section 171

Supreme Court14 Sept 1990Disposed Of

A.N. Chandra Vs State of U.P.

Supreme Court Of India · (1990) 3 Crimes 545 : (1990) 3 JT 832 : (1990) 2 SCALE 542 : (1990) SCC 717 Supp : (1990) 1 SCC 717 Supp

Penal Code, 1860 (IPC) — Section 302

Supreme Court14 Sept 1990Dismissed

Eskayef Limited Vs Collector of Central Excise

Supreme Court Of India · (1991) 31 ECC 212 : (1990) 49 ELT 649 : (1990) 4 JT 85 : (1990) 2 SCALE 497 : (1990) 4 SCC 680 : (1990) 1 SCR 442 Supp

Central Excise Rules, 1944 — Rule 8(1)Constitution of India, 1950 — Article 14

Supreme Court14 Sept 1990Dismissed

Government of Andhra Pradesh and Others Vs M.A. Kareem and Others S. Ramamonohara Rao and Others Vs Government of Andhra Pradesh and Others

Supreme Court Of India · (1990) 2 SCALE 493 : (1991) 2 SCC 183 Supp : (1990) 1 SCR 482 Supp : (1991) 2 SLJ 14 : (1991) 1 UJ 210

Andhra Pradesh Ministerial Service Rules, 1998 — Rule 16

Supreme Court14 Sept 1990Dismissed

Second Income Tax Officer and Another Vs Stumpp Schuele and Somappa (P) Ltd.

Supreme Court Of India · (1991) 94 CTR 160 : (1991) 187 ITR 108 : (1995) 1 SCC 151 Supp

Companies (Profits) Surtax Act, 1964 — Section 16, 8Constitution of India, 1950 — Article 136

Supreme Court13 Sept 1990Allowed

Kulwant Singh Gill Vs State of Punjab

Supreme Court Of India · (1991) 61 FLR 635 : (1990) 4 JT 70 : (1990) 2 SCALE 597 : (1991) 1 SCC 504 Supp : (1990) 1 SCR 426 Supp : (1990) 3 SLJ 135

Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 5, 8, 9

Supreme Court13 Sept 1990Allowed

G.B. Mahajan and others Vs The Jalgaon Municipal Council and others

Supreme Court Of India · AIR 1991 SC 1153 : (1991) 1 JT 605 : (1991) 1 SCALE 378 : (1991) 3 SCC 91 : (1990) 3 SCR 20 Supp

Maharashtra Municipalities Act, 1965 — Section 272(1), 92