Supreme Court14 May 1990Allowed
Ramesh Vs A. Balreddy
Supreme Court Of India · AIR 1990 SC 1376 : (1990) 2 JT 558 : (1990) 98 PLR 588 : (1990) 3 SCC 583 : (1990) 2 UJ 200
COURT ARCHIVE
Supreme Court Of India judgments, 1990
709 judgments · page 23 of 36
Supreme Court13 May 1990Dismissed
Bharat Electronics Ltd., Bangalore Vs Industrial Tribunal, Karnatak, Bangalore and another
Supreme Court Of India · AIR 1990 SC 1080 : (1990) 60 FLR 622 : (1990) 1 JT 431 : (1990) 2 LLJ 32 : (1990) 2 SCC 314 : (1990) 1 SCR 971 : (1990) 2 UJ 32 : (1990) 2 UPLBEC 822
Industrial Disputes Act, 1947 — Section 2, 32, 33
Supreme Court04 May 1990Dismissed
Bank of India Vs T.S. Kelawala and Others S.U. Motors Private Ltd. Vs Workmen
Supreme Court Of India · (1990) 92 BOMLR 558 : (1990) 60 FLR 898 : (1990) 2 JT 339 : (1990) 1 KLT 843 : (1990) 2 LLJ 39 : (1990) 4 SCC 744 : (1990) 3 SCR 214 : (1991) 2 SLJ 121 : (1990) 2 UJ 424 : (1991) 1 UPLBEC 283
Industrial Disputes Act, 1947 — Section 2Payment of Wages Act, 1936 — Section 7(2), 9
Supreme Court04 May 1990Dismissed
Oil and Natural Gas Commission and another Vs The Association of Natural Gas Consuming Industries of Gujarat and others, etc. etc.
Supreme Court Of India · AIR 1990 SC 1851 : (1990) 2 CompLJ 89 : (1990) 2 JT 516 : (1990) 1 SCALE 900 : (1990) SCC 397 Supp : (1990) 1 SCC 397 Supp : (1990) 3 SCR 157
Constitution of India, 1950 — Article 12, 14, 19, 38, 39Essential Commodities Act, 1955 — Section 3, 3(3C)Industrial Disputes Act, 1947 — Section 2
Supreme Court04 May 1990Dismissed
Indian Textile Paper Tube Company Limited Vs Collector of Customs, Madras
Supreme Court Of India · (1990) 48 ELT 633 : (1990) 2 JT 585 : (1990) 4 SCC 65 : (1990) 3 SCR 96 : (1990) 2 UJ 165
Customs Act, 1962 — Section 128, 130, 131(1), 131(3), 131(5)
Supreme Court04 May 1990Dismissed
T. Ramakrishniah Vs State of Karnataka
Supreme Court Of India · AIR 1990 SC 1673 : (1991) 61 FLR 112 : (1990) 2 JT 582 : (1990) LabIC 1403 : (1990) 3 SCC 619 : (1990) 3 SCR 207 : (1990) 2 SLJ 159 : (1990) 78 STC 216 : (1990) 2 UJ 207
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 2(2), 283Karnataka Sales Tax Act, 1957 — Section 4(2)Karnataka Sales Tax Rules, 1957 — Rule 6, 63, 64(6)
Supreme Court04 May 1990Allowed
Haryana Land Reclamation and Development Corporation Ltd. Vs State of Haryana and Another
Supreme Court Of India · (1990) 14 ACR 458 : (1990) 2 JT 328 : (1990) 98 PLR 702 : (1990) 3 SCC 588
Code Of Criminal Procedure, 1973 — Section 156(3), 203, 204(4), 397, 397(2), 398, 482Indian Penal Code, 1860 — Section 409, 466A, 467, 468
Supreme Court04 May 1990Disposed Of
Lt. Governor of Delhi and others Vs Const. Dharampal and others
Supreme Court Of India · AIR 1990 SC 2059 : (1991) 1 LLJ 605 : (1990) 4 SCC 13 : (1990) 3 SCR 93 : (1990) 2 UJ 169
Supreme Court04 May 1990Dismissed
Punjab Land Development and Reclamation Corporation Ltd., Chandigarh Vs Presiding Officer, Labour Court, Chandigarh and Others
Supreme Court Of India · (1991) 61 FLR 73 : (1990) 2 JT 490 : (1990) 2 LLJ 70 : (1990) 1 SCALE 878 : (1990) 3 SCC 682 : (1990) 3 SCR 111 : (1990) 2 UJ 293 : (1990) 3 UPLBEC 2119
Industrial Disputes Act, 1947 — Section 2(oo), 25, 25A, 25B, 25(B)(2), 25C, 25D, 25E, 25F, 25F(1), 25F(a), 25F(b), 25FF, 25G, 25H, 25I, 25JGovernment Of India Act, 1935 — Section 212Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 226, 141
Supreme Court04 May 1990Allowed
Tamil Nadu Cauvery Neerppasana Vilaiporulgal Vivasayigal Nala Urimai Padhugappu Sangam Vs Union of India and others
Supreme Court Of India · AIR 1990 SC 1316 : (1990) 2 JT 397 : (1990) 1 SCALE 866 : (1990) 3 SCC 440 : (1990) 3 SCR 83 : (1990) 1 UJ 749
Constitution of India, 1950 — Article 131, 262, 32Inter State Water Disputes Act, 1956 — Section 4
Supreme Court03 May 1990Dismissed
Union of India and others Vs Sukumar Sengupta and others
Supreme Court Of India · AIR 1990 SC 1692 : (1990) 2 JT 297 : (1990) 1 SCALE 924 : (1990) SCC 545 Supp : (1990) 1 SCC 545 Supp : (1990) 3 SCR 24
Constitution of India, 1950 — Article 1, 3, 368, 394, 5Independence Act, 1947 — Section 3(1)
Supreme Court03 May 1990allowed
State of Andhra Pradesh Vs Dr. N. Ramachandra Rao and Others State of Andhra Pradesh Vs M. Panduranga Raju and Others
Supreme Court Of India · (1990) 2 JT 563 : (1990) 3 SCC 590 : (1990) 3 SCR 55 : (1990) 2 UJ 7
Andhra Pradesh Medical and Health Services Special Rules, 1982 — Rule 2Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 33
Supreme Court03 May 1990Dismissed
Ramesh Chandra Vs Randhir Singh and Others Randhir Singh Vs Ramesh Chandra and Others
Supreme Court Of India · (1990) ACJ 777 : (1990) 69 CompCas 29 : (1990) 2 JT 579 : (1966) 2 LLJ 152 : (1990) 3 SCC 723 : (1990) 3 SCR 1 : (1990) 2 UJ 1
Motor Vehicles Act, 1939 — Section 110B, 110CC
Supreme Court03 May 1990Allowed
Jute Corporation of India Officers'' Association Vs Jute Corporation of India Ltd. and Another Officers and Supervisors of Indian Drugs and Pharmaceuticals Ltd. Vs Union of India (UOI) and Another
Supreme Court Of India · (1991) 61 FLR 21 : (1990) 2 JT 255 : (1989) 2 SCALE 476 : (1990) 3 SCC 436 : (1990) 2 SCR 1006 : (1990) 2 UJ 139
Supreme Court03 May 1990Dismissed
Neelagangabai and another Vs State of Karnataka and others
Supreme Court Of India · AIR 1990 SC 1321 : (1990) 2 JT 330 : (1990) 2 PLJR 69 : (1990) 3 SCC 617 : (1990) 3 SCR 20 : (1990) 2 UJ 145
Constitution of India, 1950 — Article 226Land Acquisition Act, 1897 — Section 18, 20
Supreme Court03 May 1990Allowed
State of Madhya Pradesh and others Vs Home Decorators and Finance (Pvt.) Ltd. and another
Supreme Court Of India · AIR 1990 SC 1322 : (1990) 2 CompLJ 141 : (1990) JLJ 476 : (1990) 2 JT 369 : (1990) 3 SCC 560 : (1990) 2 SCR 1000 : (1990) 2 UJ 142
Constitution of India, 1950 — Article 226
Supreme Court03 May 1990Disposed Of
Uttar Pradesh Residents Employees Co-operative House Building Society and others Vs The New Okhla Industrial Development Authority and another
Supreme Court Of India · AIR 1990 SC 1325 : (1990) 2 JT 445 : (1990) SCC 175 Supp : (1990) 1 SCC 175 Supp : (1990) 3 SCR 64 : (1990) 2 UJ 12 : (1990) 2 UPLBEC 957
Land Acquisition Act, 1894 — Section 17, 4, 6Uttar Pradesh Industrial Area Development Act, 1976 — Section 2, 7
Supreme Court03 May 1990Dismissed
Shambhu Dayal Agarwala Vs State of West Bengal and Another
Supreme Court Of India · (1990) 14 ACR 438 : (1991) 1 CALLT 1 : (1990) 2 Crimes 665 : (1990) 2 JT 314 : (1990) 3 SCC 549 : (1990) 2 SCR 987
Essential Commodities Act, 1955 — Section 3, 6A, 6A(2), 6E, 7
Supreme Court03 May 1990Dismissed
Tara Chand and Another Vs Ram Prasad
Supreme Court Of India · (1990) 3 JT 17 : (1990) 3 SCC 526 : (1990) 3 SCR 7 : (1990) 2 UJ 157
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 3, 3Transfer of Property Act, 1882 — Section 106
Supreme Court02 May 1990Dismissed
The Direct Recruit Class-II Engineering Officers'' Association and others Vs State of Maharashtra and others
Supreme Court Of India · AIR 1990 SC 1607 : (1990) 92 BOMLR 360 : (1990) 60 FLR 918 : (1990) 2 JT 264 : (1990) 2 KarLJ 73 : (1990) 2 PLJR 23 : (1990) 1 SCALE 839 : (1990) 2 SCC 715 : (1990) 2 SCR 900 : (1990) 2 SLJ 40 : (1990) 2 UJ 314 : (1990) 2 UPLBEC 833
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136, 14, 16, 163, 226Maharashtra Service of Engineers (Regulation of Seniority and Preparation and Revision of Seniority Lists for Specifi