COURT ARCHIVE

Supreme Court Of India judgments, 1990

709 judgments · page 16 of 36

Supreme Court04 Sept 1990Disposed Of

Delhi Transport Corporation Vs D.T.C. Mazdoor Congress and Others

Supreme Court Of India · AIR 1991 SC 101 : (1991) 1 CompLJ 1 : (1990) 3 JT 725 : (1991) LabIC 91 : (1991) 1 LLJ 395 : (1991) 1 SCC 600 Supp : (1990) 1 SCR 142 Supp : (1991) 1 SLJ 56

Air India Employees Service Regulations, 2000 — Regulation 44A, 48Bihar Government Servants Conduct Rules, 1976 — Rule 4ABihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Amendment Act, 1962 &mda

Supreme Court04 Sept 1990Allowed

Saraswati Industrial Syndicate Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · AIR 1991 SC 70 : (1990) 3 CompLJ 200 : (1990) 88 CTR 61 : (1990) 186 ITR 278 : (1990) 4 JT 353 : (1990) SCC 675 Supp : (1990) 1 SCC 675 Supp : (1990) 1 SCR 332 Supp : (1990) 2 UJ 633

Companies Act, 1956 — Section 391, 394Income Tax Act, 1961 — Section 41, 41(1)

Supreme Court04 Sept 1990Disposed Of

State of U.P. and others etc. Vs Janta In. Udyog and others etc.

Supreme Court Of India · AIR 1991 SC 477 : (1991) 2 SCC 506 Supp

Essential Commodities Act, 1955 — Section 2, 3, 5

Supreme Court31 Aug 1990dismissed

Tirath Ram Ahuja P. Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · (1990) 186 ITR 428

Income Tax Act, 1961 — Section 256(1), 256(2)

Supreme Court31 Aug 1990dismissed

Dr. Dinesh Kumar and others Vs Moti Lal Nehru Medical College, Allahabad and others

Supreme Court Of India · AIR 1990 SC 2030 : (1990) 3 JT 707 : (1990) 2 SCALE 454 : (1990) 4 SCC 627 : (1990) 1 SCR 135 Supp : (1990) 2 UJ 665 : (1991) 1 UPLBEC 539

Supreme Court31 Aug 1990dismissed

Harish Chandra and Another Vs Mohd. Ismail and Others

Supreme Court Of India · (1990) 3 JT 688 : (1990) 2 SCALE 452 : (1990) 4 SCC 493 : (1990) 2 UJ 514

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3

Supreme Court31 Aug 1990dismissed

Sait Rikhaji Furtarnal and another Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1991 SC 354 : (1991) 1 PLJR 66 : (1991) 1 SCC 202 Supp

Supreme Court31 Aug 1990Allowed

U.P. Junior Doctor''s Action Committee Vs Dr. B. Sheetal Nandwani and others

Supreme Court Of India · AIR 1991 SC 909(1) : (1990) 2 UJ 671 : (1990) 2 UPLBEC 1321

Supreme Court31 Aug 1990Allowed

R. Appavoo (dead) by L.Rs. Vs Sree Dharna Vinayakan Dharmaraja Devasthanam

Supreme Court Of India · AIR 1991 SC 432 : (1991) 1 MLJ 41 : (1991) 2 SCC 337 Supp

Supreme Court31 Aug 1990Disposed Of

Tek Chand (Dead) by Lrs. and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1990) 4 JT 68 : (1990) 4 SCC 495 : (1990) 1 SCR 126 Supp : (1990) 2 ShimLC 322 : (1990) 2 UJ 669

Land Acquisition Act, 1894 — Section 23

Supreme Court30 Aug 1990Allowed

Uttam Kumar Pramod Kumar Vs Commissioner of Income Tax , Kanpur

Supreme Court Of India · (1991) 95 CTR 293 : (1990) 186 ITR 188 : (1992) 2 SCC 504 Supp

Supreme Court30 Aug 1990Dismissed

Ram Gopal Saraf and others Vs Municipal Commissioner, Calcutta Municipal Corporation and others

Supreme Court Of India · AIR 1990 SC 2271

Constitution of India, 1950 — Article 136, 226

Supreme Court30 Aug 1990Allowed

Ram Chandra Singh (dead) through legal heirs Vs State of U.P. and others

Supreme Court Of India · AIR 1990 SC 2186 : (1991) 1 JT 68 : (1991) RD 64 : (1990) 2 SCALE 380 : (1990) 4 SCC 546 : (1990) 1 SCR 118 Supp : (1990) 2 UJ 690

Pepsu Tenancy and Agricultural Land (Amendment and Validation) Act, 1962 — Section 7Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32KKUttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1973 &

Supreme Court30 Aug 1990Allowed

State of Haryana and Others Vs Khalsa Motors Ltd. and Others

Supreme Court Of India · (1991) 5 JT 1 : (1990) 2 SCALE 374 : (1990) 4 SCC 659 : (1990) 2 UJ 526

Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 — Section 15, 5, 9

Supreme Court29 Aug 1990dismissed

Kishore Chand Vs State of Himachal Pradesh

Supreme Court Of India · AIR 1990 SC 2140 : (1990) CriLJ 2289 : (1990) 3 JT 662 : (1990) 2 SCALE 369 : (1991) 1 SCC 286 : (1990) 1 SCR 105 Supp

Constitution of India, 1950 — Article 14, 19, 21, 3, 39ACriminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24, 25, 26, 27, 3

Supreme Court29 Aug 1990dismissed

Smt. Madina and others Vs The Collector, Central Excise and another

Supreme Court Of India · AIR 1990 SC 2248 : (1991) 32 ECC 79 : (1997) 68 ECR 568 : (1991) 5 JT 136 : (1991) 1 PLJR 37

Central Excise Rules, 1944 — Rule 226, 32, 40Central Excises and Salt Act, 1944 — Section 2

Supreme Court28 Aug 1990Disposed Of

Dev Brat Sharma Vs Dr. Jagjit Mehta

Supreme Court Of India · (1990) 3 JT 650 : (1990) 98 PLR 637 : (1990) 2 SCALE 419 : (1990) SCC 724 Supp : (1990) 1 SCC 724 Supp : (1990) 2 UJ 512

East Punjab Urban Rent Restriction Act, 1949 — Section 13A

Supreme Court28 Aug 1990Disposed Of

State of West Bengal Vs Atul Krishna Shaw and Another

Supreme Court Of India · AIR 1990 SC 2205 : (1990) 2 SCALE 406 : (1991) 1 SCC 414 Supp : (1990) 1 SCR 91 Supp : (1990) 2 UJ 681

Constitution of India, 1950 — Article 136West Bengal Estates Acquisition Act, 1953 — Section 4, 44, 44(2), 44(3), 5

Supreme Court28 Aug 1990dismissed

Nagar Palika, Mirzapur Vs The Mirzapur Elect. Supply Co. Ltd.

Supreme Court Of India · AIR 1990 SC 2273 : (1991) 1 ARBLR 22

Supreme Court28 Aug 1990dismissed

S.K. Mukherjee Vs Union of India

Supreme Court Of India · AIR 1990 SC 1984 : (1990) CriLJ 2148(1) : (1990) 3 JT 630 : (1990) 4 SCC 594 : (1990) 1 SCR 44 Supp : (1991) 1 SLJ 1 : (1990) 3 UPLBEC 2093

Army Act, 1950 — Section 108, 128, 129, 130, 131Army Rules, 1954 — Rule 105, 147, 37Commonwealth Administrative Appeals Tribunal Act, 1975 — Section 28, 37