Supreme Court22 Aug 1990Disposed Of
ITC Ltd. and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (1998) 101 ELT 9 : (1998) 8 SCC 610
Central Excises and Salt Act, 1944 — Section 35
COURT ARCHIVE
Supreme Court Of India judgments, 1990
709 judgments · page 18 of 36
Supreme Court22 Aug 1990allowed
M.B. Majumdar Vs Union of India
Supreme Court Of India · AIR 1990 SC 2263 : (1990) 3 JT 655 : (1991) 2 LLJ 585(2) : (1990) 2 SCALE 345 : (1990) 4 SCC 501 : (1990) 3 SCR 946 : (1990) 2 UJ 709 : (1991) 1 UPLBEC 1
Administrative Tribunals Act, 1985 — Section 10, 17, 18, 28, 30Central Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Rules, 1985 — Rule 3Constitution of
Supreme Court21 Aug 1990Disposed Of
Dr Harihar Prasad Singh and Others Vs Principal, M.L.N. Medical College Allahabad and Others
Supreme Court Of India · (1990) 3 JT 670 : (1990) 2 SCALE 350 : (1990) 4 SCC 533 : (1990) 3 SCR 895 : (1990) 2 UPLBEC 1091
Constitution of India, 1950 — Article 14
Supreme Court21 Aug 1990allowed
Dr. Suresh Chandra Verma and others Vs The Chancellor, Nagpur University and others
Supreme Court Of India · AIR 1990 SC 2023 : (1990) 92 BOMLR 522 : (1990) 3 JT 552 : (1991) 1 LLJ 574 : (1990) 2 SCALE 338 : (1990) 4 SCC 55 : (1990) 3 SCR 883 : (1990) 2 UJ 594
Nagpur University Act, 1974 — Section 11(4), 32(2), 57(4), 76, 77C
Supreme Court21 Aug 1990Allowed
India Cement Ltd. etc. Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 724 : (1990) 3 JT 572 : (1991) 1 MLJ 15 : (1990) 2 SCALE 291 : (1990) 4 SCC 356 : (1990) 3 SCR 850 : (1990) 2 UJ 584
Constitution of India, 1950 — Article 14, 19(1)Industries (Development and Regulation) Act, 1951 — Section 18G, 25
Supreme Court21 Aug 1990Disposed Of
Principal, Moti lal Nehru Medical College and others Vs Dr. Vandana Singh and others
Supreme Court Of India · (1990) 3 JT 679 : (1990) 3 SCR 874 : (1990) 2 UJ 616 : (1990) 3 UPLBEC 1794
Supreme Court21 Aug 1990Disposed Of
Vasantkumar Radhakisan Vora Vs The Board of Trustees of the Port of Bombay
Supreme Court Of India · AIR 1991 SC 14 : (1990) 3 JT 609 : (1990) 2 SCALE 297 : (1991) 1 SCC 761 : (1990) 3 SCR 825
Agricultural Holdings Act, 1948 — Section 2(1), 23(1)Bombay Port Trust Act, 1879 — Section 87Calcutta Port Act, 1890 — Section 142
Supreme Court21 Aug 1990Dismissed
Sohan Lal and others Vs State of Rajasthan
Supreme Court Of India · AIR 1990 SC 2158 : (1990) CriLJ 2302 : (1990) 3 Crimes 121 : (1990) 3 JT 599 : (1991) 1 PLJR 41 : (1990) 2 SCALE 307 : (1990) 4 SCC 580 : (1990) 3 SCR 809
Criminal Procedure Code, 1973 (CrPC) — Section 173, 203, 216, 227, 239Penal Code, 1860 (IPC) — Section 147, 323, 325, 336, 427
Supreme Court21 Aug 1990Disposed Of
H.S.S.K. Niyami and others Vs Union of India and another
Supreme Court Of India · AIR 1990 SC 2128 : (1990) 3 JT 579 : (1990) 2 SCALE 286 : (1990) 4 SCC 516 : (1990) 3 SCR 862
Constitution of India, 1950 — Article 14, 19, 226, 31CDefence of India Rules, 1962 — Rule 125Essential Commodities Act, 1955 — Section 3(3C)
Supreme Court21 Aug 1990Allowed
State of Andhra Pradesh Vs K. Ranganathan and Others v. Ranga Rao and Others Vs State of Andhra Pradesh and Others
Supreme Court Of India · (1990) 4 SCC 636 : (1990) 3 SCR 912 : (1990) 2 UJ 608 : (1990) 3 UPLBEC 2073
Constitution of India, 1950 — Article 14, 16
Supreme Court20 Aug 1990Allowed
Kehar Singh Vs Yash Pal and others
Supreme Court Of India · AIR 1990 SC 2212
Punjab Municipal Act, 1911 — Section 244
Supreme Court17 Aug 1990Allowed
Union of India and another Vs Paras Laminates (P) Ltd.
Supreme Court Of India · AIR 1991 SC 696 : (1990) 87 CTR 180 : (1990) 30 ECR 305 : (1990) 49 ELT 322 : (1990) 186 ITR 722 : (1990) 3 JT 510 : (1990) 2 SCALE 283 : (1990) 4 SCC 453 : (1990) 3 SCR 789 : (1991) 80 STC 263 : (1990) 2 UJ 557
Customs Act, 1962 — Section 129
Supreme Court17 Aug 1990Dismissed
S.V. Sivaswami Servai Vs Hafez Motor Transport (Firm) and others,
Supreme Court Of India · AIR 1991 SC 911 : (1990) 3 JT 518 : (1991) 1 MLJ 29 : (1990) 2 SCALE 275 : (1990) 4 SCC 459 : (1990) 3 SCR 802
Motor Vehicles Act, 1939 — Section 47(3)
Supreme Court17 Aug 1990Allowed
U.P. State Road Transport Corporation Vs Muniruddin
Supreme Court Of India · (1991) 61 FLR 656 : (1990) 3 JT 494 : (1990) 2 SCALE 250 : (1990) 4 SCC 464 : (1990) 3 SCR 777 : (1990) 3 SLJ 144 : (1990) 2 UJ 496 : (1991) 2 UPLBEC 788 : (1990) 3 UPLBEC 1964
Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 89
Supreme Court17 Aug 1990Dismissed
Dr. Y.S. Parmar University of Horiculture and Forestry and another Vs Raj Kumar Thakur
Supreme Court Of India · AIR 1991 SC 952 : (1990) 3 JT 549 : (1990) 2 SCALE 336 : (1990) SCC 364 Supp : (1990) 1 SCC 364 Supp : (1990) 3 SCR 772 : (1990) 2 UJ 561
Supreme Court17 Aug 1990Allowed
Gopinder Singh Vs The Forest Department of Himachal Pradesh and others
Supreme Court Of India · AIR 1991 SC 433 : (1990) 3 JT 561 : (1990) 2 SCALE 334 : (1990) SCC 272 Supp : (1990) 1 SCC 272 Supp : (1990) 3 SCR 797 : (1990) 2 UJ 564
Constitution of India, 1950 — Article 226Himachal Pradesh Nautor Land Rules, 1968 — Rule 7
Supreme Court17 Aug 1990dismissed
Bagh Amberpet Welfare Society Vs Tulsi Cooperative Housing Society and Others
Supreme Court Of India · (1990) 3 JT 497 : (1990) 2 SCALE 253 : (1990) 4 SCC 468 : (1990) 3 SCR 782 : (1990) 2 ShimLC 313 : (1990) 3 UPLBEC 1967
Land Acquisition Act, 1894 — Section 4, 6
Supreme Court16 Aug 1990Dismissed
Bihar Census Employees Welfare Association and others Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 1016 : (1991) LabIC 69 : (1991) 2 PLJR 43 : (1991) 2 SCC 460 Supp
Administrative Tribunals Act, 1985 — Section 19Central Administrative Tribunal Rules, 1987 — Rule 4(5)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
Supreme Court13 Aug 1990Dismissed
A.K. Chatterjee and another Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 996 : (1991) LabIC 478
Supreme Court13 Aug 1990Dismissed
B.L. Samdaria Vs Harak Chand Jain and others
Supreme Court Of India · AIR 1990 SC 2213 : (1991) 1 SCC 193 Supp
Advocates Act, 1961 — Section 36, 38, 44Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136