Supreme Court13 Sept 1990dismissed
Harbans Singh Vs State of U.P. and another Dhara Singh Vs State of U.P. and another
Supreme Court Of India · AIR 1991 SC 531 : (1991) CriLJ 453 : (1991) 2 PLJR 40 : (1991) 2 SCC 507 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1990
709 judgments · page 14 of 36
Supreme Court13 Sept 1990Allowed
P.N. Veetil Narayani Vs Pathumma Beevi (dead) by L.Rs. and another
Supreme Court Of India · AIR 1991 SC 720 : (1991) 2 BC 328 : (1991) 5 JT 420 : (1991) 1 KLT 108 : (1991) 2 LW 116 : (1990) 2 SCALE 481 : (1990) 4 SCC 672 : (1990) 1 SCR 433 Supp
Limitation Act, 1963 — Section 18, 19, 20
Supreme Court13 Sept 1990Dismissed
Jharu and others etc. Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1991 SC 517 : (1991) CriLJ 454 : (1991) JLJ 424 : (1991) 2 SCC 343 Supp
Penal Code, 1860 (IPC) — Section 148, 149, 302, 325, 428
Supreme Court12 Sept 1990Disposed Of
State of Madhya Pradesh Vs Jhaddu and Others
Supreme Court Of India · (1990) JLJ 760 : (1990) 4 JT 57 : (1993) 1 MPJR 414 : (1990) 2 SCALE 515 : (1991) 1 SCC 545 Supp
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304
Supreme Court12 Sept 1990Allowed
H.H. Sri Rama Verma Vs Commissioner of Income Tax, Ernakulam
Supreme Court Of India · (1991) 95 CTR 26 : (1991) 187 ITR 308 : (1993) 4 SCALE 315 : (1991) 1 SCC 209 Supp
Income Tax Act, 1961 — Section 80G(1), 80G(2)
Supreme Court12 Sept 1990Allowed
Vinod Krishna Kaul Vs Union of India and others
Supreme Court Of India · AIR 1990 SC 2167 : (1991) 5 JT 21 : (1990) LabIC 1863 : (1990) 2 SCALE 535 : (1991) 1 SCC 19 Supp : (1991) 2 SLJ 60 : (1990) 2 UJ 637 : (1991) 1 UPLBEC 99
Constitution of India, 1950 — Article 14, 16, 226
Supreme Court12 Sept 1990Dismissed
Desh Raj Gupta Vs Industrial Tribunal IV, U.P., Lucknow and another
Supreme Court Of India · AIR 1990 SC 2174 : (1991) 61 FLR 763 : (1990) 4 JT 403 : (1990) LabIC 1892 : (1991) 1 LLJ 120 : (1990) 2 SCALE 682 : (1991) 1 SCC 249 : (1990) 1 SCR 411 Supp : (1991) 2 UPLBEC 785
Industrial Disputes Act, 1947 — Section 10, 33, 33AUttar Pradesh Industrial Disputes Act, 1947 — Section 4A, 6(E), 6F
Supreme Court12 Sept 1990Allowed
Tej Ram and others Vs The Collector, Jammu Tawi
Supreme Court Of India · AIR 1991 SC 429 : (1991) 5 JT 26 : (1990) 2 SCALE 516 : (1991) 1 SCC 108 : (1990) 2 UJ 700
Jammu and Kashmir Land Acquisition Act, 1990 — Section 23(2), 4
Supreme Court12 Sept 1990Allowed
Bara Singh Vs Kashmira Singh and Others
Supreme Court Of India · (1990) 3 JT 843 : (1990) 2 SCALE 684 : (1990) 4 SCC 711 : (1990) 1 SCR 417 Supp
Supreme Court11 Sept 1990Dismissed
Ashok Kumar Vs State of Rajasthan
Supreme Court Of India · (1990) 14 ACR 682 : AIR 1990 SC 2134 : (1990) CriLJ 2276 : (1991) 1 Crimes 116 : (1990) 4 JT 149 : (1991) 1 PLJR 50 : (1990) 2 SCALE 464 : (1991) 1 SCC 166 : (1990) 1 SCR 401 Supp
Penal Code, 1860 (IPC) — Section 300, 302
Supreme Court11 Sept 1990Disposed Of
M.C. Mehta (III) Vs Union of India (UOI) and Others
Supreme Court Of India · (1990) 2 SCALE 609 : (1991) 1 SCC 181 Supp
Supreme Court11 Sept 1990Dismissed
Yadlapati Venkateswarlu Vs The State of Andhra Pradesh and another
Supreme Court Of India · AIR 1991 SC 704 : (1991) 190 ITR 375 : (1990) 4 JT 19 : (1990) 2 SCALE 519 : (1992) 1 SCC 74 Supp : (1990) 1 SCR 381 Supp
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 4Andhra Pradesh District Municipalities Act, 1920 — Section 82Andhra Pradesh Municipalities (Fourth Amendment) Act, 1975 — Section 4(1)
Supreme Court11 Sept 1990allowed
Miss. Liza Arulanandam Vs Smt. A.S. Sulochana
Supreme Court Of India · AIR 1990 SC 2289 : (1991) 5 JT 228 : (1991) 1 LW 94 : (1990) 2 SCALE 512 : (1990) 4 SCC 701 : (1990) 1 SCR 394 Supp
Tamil Nadu Buildings (Lease and Rent Control) (Amendment) Act, 1973 — Section 25, 4, 5
Supreme Court11 Sept 1990Allowed
State of Haryana Vs Lakhbir Singh and another
Supreme Court Of India · AIR 1990 SC 2154 : (1990) CriLJ 2274 : (1990) 3 Crimes 752 : (1990) 3 JT 830 : (1990) 2 SCALE 503 : (1991) 1 SCC 35 Supp : (1991) 2 ShimLC 52
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 109, 302
Supreme Court11 Sept 1990Partly Allowed
M/s. Green View Radio Service Vs Laxmibai Ramji and another
Supreme Court Of India · AIR 1990 SC 2156 : (1990) 4 JT 54 : (1991) MhLj 579 : (1990) 2 SCALE 533 : (1990) 4 SCC 497 : (1990) 2 UJ 642
Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 106
Supreme Court11 Sept 1990Dismissed
Chief Engineer, Rajasthan State Electricity Board, Jaipur Vs Judge, Additional Labour Court, Rajasthan and Another
Supreme Court Of India · (1991) 61 FLR 647 : (1990) 4 JT 84 : (1991) 1 SCC 37 Supp : (1991) 1 UJ 108
Supreme Court11 Sept 1990Disposed Of
Union of India (UOI) Vs Vellayani M.A. Robinson and Others
Supreme Court Of India · (1990) 2 SCALE 545 : (1991) 1 SCC 184 Supp
Constitution of India, 1950 — Article 226
Supreme Court11 Sept 1990Disposed Of
Rajinder Kumar Joshi Vs Veena Rani
Supreme Court Of India · AIR 1991 SC 259 : (1990) 4 JT 50 : (1990) 2 SCALE 539 : (1990) 4 SCC 526 : (1991) 1 UJ 105
Constitution of India, 1950 — Article 136East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 4
Supreme Court10 Sept 1990Disposed Of
Sri Krishan alias Pandit Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1991 SC 43 : (1990) CriLJ 2650 : (1991) 2 SCC 760 Supp
Uttar Pradesh Children Act, 1951 — Section 2(4), 27, 302, 33
Supreme Court07 Sept 1990allowed
Post Graduate Institute and Others Vs Dr J.S. Dilawari and Others
Supreme Court Of India · AIR 1988 SC 1348 : (1991) 62 FLR 321 : (1991) 5 JT 17 : (1988) 2 LLJ 356 : (1990) 2 SCALE 470 : (1990) 4 SCC 698 : (1988) 1 SCC 355 Supp : (1990) 2 UJ 651