Supreme Court07 Sept 1990ALLOWED
G.C. Agarwal Vs Commissioner of Income Tax, Assam, Nagaland and Another
Supreme Court Of India · (1991) 95 CTR 257 : (1990) 18 ITR 571 : (1992) 1 SCC 495 Supp
Income Tax Act, 1961 — Section 256(1), 271(1)
COURT ARCHIVE
Supreme Court Of India judgments, 1990
709 judgments · page 15 of 36
Supreme Court07 Sept 1990allowed
Union of India and others Vs Kanunga Industries
Supreme Court Of India · AIR 1990 SC 2190 : (1991) 32 ECC 81 : (1990) 30 ECR 449 : (1990) 3 JT 273 : (1990) 2 SCALE 447 : (1992) 1 SCC 35 Supp : (1990) 2 UJ 653
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 112
Supreme Court07 Sept 1990Dismissed
Captain B.D. Gupta Vs State of U.P. and another
Supreme Court Of India · AIR 1991 SC 526 : (1991) 61 FLR 517 : (1990) 3 JT 712 : (1991) 1 SCC 1 Supp : (1990) 2 UJ 645
Constitution of India, 1950 — Article 309
Supreme Court07 Sept 1990Allowed
Vinod Kumar Vs The State of Uttar Pradesh
Supreme Court Of India · (1990) 14 ACR 658 : AIR 1991 SC 300 : (1991) CriLJ 360 : (1990) 3 Crimes 715 : (1990) 3 JT 835 : (1990) 2 SCALE 505 : (1991) 1 SCC 353 Supp
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 313, 82, 83Penal Code, 1860 (IPC) — Section 109, 302, 307, 34
Supreme Court07 Sept 1990Allowed
Municipal Corporation of Greater Bombay Vs Premnagar Zopadapatti Committee Society and another
Supreme Court Of India · AIR 1991 SC 817 : (1991) 93 BOMLR 605 : (1991) MhLj 711 : (1991) 2 SCC 712 Supp
Bombay Municipal Corporation Act, 1888 — Section 313, 314
Supreme Court07 Sept 1990Dismissed
State of Maharashtra Vs M/s. Nav Bharat Builders
Supreme Court Of India · AIR 1991 SC 11 : (1990) 2 ARBLR 195 : (1991) 93 BOMLR 689 : (1990) 3 JT 710 : (1990) 2 SCALE 468 : (1991) 1 SCC 68 Supp : (1990) 2 UJ 695
Supreme Court06 Sept 1990Disposed Of
Employees'' State Insurance Corporation Chandigarh Vs Gurdial Singh and Others
Supreme Court Of India · AIR 1991 SC 1741 : (1992) JT 640 Supp : (1991) LabIC 52 : (1991) 2 LLJ 425 : (1991) 1 SCC 204 Supp
Employees State Insurance Act, 1948 — Section 2(17)
Supreme Court06 Sept 1990allowed
State of Karnataka and others Vs M/s. Southern India Plywood Co., Peramanoor
Supreme Court Of India · AIR 1991 SC 1307 : (1991) 1 SCC 212 Supp
Karnataka Forest Act, 1963 — Section 101A(2)
Supreme Court06 Sept 1990Allowed
Jitender Kumar Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 240
Supreme Court06 Sept 1990Disposed Of
Periyar and Pareekanni Rubbers Ltd. Vs State of Kerala
Supreme Court Of India · AIR 1990 SC 2192 : (1991) 1 JT 450 : (1990) 2 SCALE 525 : (1991) 4 SCC 195 : (1990) 1 SCR 362 Supp
Constitution of India, 1950 — Article 136Defence Act, 1842 — Section 19Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)
Supreme Court06 Sept 1990Allowed
The State of Sikkim and others Vs Sonam Lama and others etc.
Supreme Court Of India · AIR 1991 SC 534 : (1991) LabIC 30 : (1991) 1 SCC 179 Supp
Constitution of India, 1950 — Article 21Sikkim Government Service Rules, 1974 — Rule 99(1)
Supreme Court06 Sept 1990Dismissed
Dr (Mrs) Kirti Deshmankar Vs Union of India (UOI) and Others
Supreme Court Of India · (1991) JLJ 111 : (1991) 5 JT 291 : (1990) 2 SCALE 471 : (1991) 1 SCC 104 : (1990) 1 SCR 355 Supp
Constitution of India, 1950 — Article 226
Supreme Court05 Sept 1990Allowed
J.K. Aggarwal Vs Haryana Seeds Development Corporation Ltd. and others
Supreme Court Of India · AIR 1991 SC 1221 : (1991) 5 JT 191 : (1991) LabIC 1008 : (1991) 2 LLJ 412 : (1991) 1 SCALE 488 : (1991) 2 SCC 283 : (1990) 3 SCR 13 Supp : (1991) 3 SLJ 161 : (1991) 1 UJ 633
Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 7(5)
Supreme Court05 Sept 1990Allowed
Indira Bai Vs Nand Kishore
Supreme Court Of India · AIR 1991 SC 1055 : (1990) 4 JT 163 : (1991) 1 LW 5 : (1991) 1 LW 15 : (1990) 2 SCALE 445 : (1990) 4 SCC 668 : (1990) 1 SCR 349 Supp
Rajasthan Pre-emption Act, 1966 — Section 8
Supreme Court05 Sept 1990Dismissed
Shanti Prasad Agarwalla and others Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 814 : (1991) 2 SCC 296 Supp
Civil Procedure Code, 1908 (CPC) — Section 86Constitution of India, 1950 — Article 32
Supreme Court05 Sept 1990Dismissed
Gurumukhsing Narayansing Chadda Vs Ganpati Narsinga Lamdade and others
Supreme Court Of India · AIR 1990 SC 2281 : (1990) 92 BOMLR 554 : (1991) 5 JT 13 : (1990) 2 SCALE 449 : (1991) 1 SCC 27 Supp
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 40, 70Constitution of India, 1950 — Article 136
Supreme Court05 Sept 1990Dismissed
Action Committee South Eastern Railway Pensioners and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (1991) 5 JT 8 : (1990) 2 SCALE 456 : (1991) 2 SCC 544 Supp : (1990) 3 SLJ 147 : (1991) 1 UJ 114 : (1990) 3 UPLBEC 1509
Constitution of India, 1950 — Article 14, 32
Supreme Court04 Sept 1990Allowed
Faridabad Complex Administration Vs Hindustan Milkfood Manufacturers Ltd. and another
Supreme Court Of India · AIR 1991 SC 355 : (1991) 2 SCC 262 Supp
Constitution of India, 1950 — Article 265
Supreme Court04 Sept 1990Dismissed
M/s. Hyderabad Commercials Vs India Bank and others
Supreme Court Of India · AIR 1991 SC 247 : (1991) 2 SCALE 825 : (1991) 2 SCC 340 Supp
Supreme Court04 Sept 1990Dismissed
Jute of Corporation of India Ltd. Vs Commissioner of Income Tax and another
Supreme Court Of India · AIR 1991 SC 241 : (1990) 88 CTR 66 : (1991) 31 ECC 360 : (1991) 51 ELT 176 : (1991) 187 ITR 688 : (1990) 4 JT 346 : (1991) 2 SCC 744 Supp : (1990) 1 SCR 340 Supp
Constitution of India, 1950 — Article 136Income Tax Act, 1922 — Section 31Income Tax Act, 1961 — Section 251(1), 256(1)