CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1990

709 judgments · page 19 of 36

Supreme Court10 Aug 1990Disposed Of

Dr. Triloki Nath Singh Vs Dr. Bhagwan Din Misra and others

Supreme Court Of India · AIR 1990 SC 2063 : (1991) 61 FLR 648 : (1990) 3 JT 513 : (1990) 2 SCALE 268 : (1990) 4 SCC 510 : (1990) 3 SCR 727 : (1991) 2 SLJ 85 : (1990) 2 UJ 522 : (1990) 2 UPLBEC 1082

Uttar Pradesh State Universities Act, 1973 — Section 31(5), 66
Read judgment
Supreme Court07 Aug 1990Dismissed

Niranjan Singh Karam Singh Punjabi and Others Vs Jitendra Bhimraj Bijja and others

Supreme Court Of India · AIR 1990 SC 1962 : (1990) CriLJ 1869 : (1990) 3 JT 408 : (1990) 2 SCALE 193 : (1990) 4 SCC 76 : (1990) 3 SCR 633

Terrorists And Disruptive Activities (Prevention) Act, 1987 — Section 2(d), 2(h), 3, 3(1), 4, 4(1), 4(2), 6, 9, 9(1), 9(6), 11, 12(1), 14, 14(3), 16, 17, 18, 19, 20(1), 20(8), 21(1)(a), 21(1)(d), 21(1)(c), 21(1)(d), 28Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Bombay Police Act, 1951 — Section 37
Read judgment
Supreme Court07 Aug 1990Disposed Of

D.V. Kapoor Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1923 : (1991) 61 FLR 429 : (1990) 3 JT 403 : (1990) 2 SCALE 175 : (1990) 4 SCC 314 : (1990) 3 SCR 697 : (1990) 3 UPLBEC 1970

Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Central Civil Services (Pension) Rules, 1972 — Rule 8(5), 9, 9Constitution of India, 1950 — Article 136, 226, 309, 311, 41
Read judgment
Supreme Court07 Aug 1990Dismissed

Ayub @ Pappukhan Nawabkhan Pathan Vs S.N. Sinha and another

Supreme Court Of India · AIR 1990 SC 2069 : (1990) CriLJ 2232 : (1990) 3 JT 530 : (1990) 4 SCC 552 : (1990) 3 SCR 927

Arms Act, 1959 — Section 25(1)Bombay Police Act, 1951 — Section 59(1)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
Read judgment
Supreme Court07 Aug 1990Allowed

Ashoka Marketing Ltd. and another Vs Punjab National Bank and others

Supreme Court Of India · AIR 1991 SC 855 : (1992) 74 CompCas 482 : (1990) 3 JT 417 : (1990) 2 SCALE 200 : (1990) 4 SCC 406 : (1990) 3 SCR 649

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Constitution of India, 1950 — Article 14, 19(1), 21, 226, 246(1)Criminal Procedure Code, 1973 (CrPC) — Section 197
Read judgment
Supreme Court06 Aug 1990Disposed Of

Sudhoo Vs M/s. Haji Lal Mohd. Biri Works and others

Supreme Court Of India · AIR 1990 SC 1971 : (1991) 61 FLR 419 : (1990) 3 JT 399 : (1990) LabIC 1538 : (1990) 2 LLJ 598 : (1990) 2 SCALE 178 : (1990) 4 SCC 37 : (1990) 2 UJ 504 : (1990) 2 UPLBEC 1343

Biri and Cigar Workers Act, 1966 — Section 31(2), 31(2)(a)
Read judgment
Supreme Court06 Aug 1990Allowed

Northern Corporation Vs Union of India and others

Supreme Court Of India · AIR 1991 SC 764 : (1990) 49 ELT 332 : (1990) 3 JT 699 : (1990) 3 JT 669 : (1990) 2 SCALE 279 : (1990) 4 SCC 239 : (1990) 3 SCR 621 : (1990) 2 UJ 517

Constitution of India, 1950 — Article 132, 133, 134, 135, 136Customs Act, 1962 — Section 102, 15, 16, 46, 49Income Tax Act, 1961 — Section 132(1)
Read judgment
Supreme Court06 Aug 1990Partly Allowed

Smt. Tara Devi Vs State of U.P.

Supreme Court Of India · AIR 1991 SC 342 : (1991) CriLJ 434 : (1990) 3 JT 401 : (1992) 1 PLJR 122 : (1990) 2 SCALE 170 : (1990) 4 SCC 144 : (1990) 2 UJ 728

Penal Code, 1860 (IPC) — Section 302
Read judgment