COURT ARCHIVE

Supreme Court Of India judgments, 1990

709 judgments · page 24 of 36

Supreme Court02 May 1990Disposed Of

State of U.P. Vs Moti Ram and another etc.

Supreme Court Of India · AIR 1990 SC 1709 : (1990) CriLJ 1710 : (1990) 2 Crimes 705 : (1990) 2 JT 358 : (1990) 4 SCC 389 : (1990) 2 SCR 939 : (1990) 2 UJ 544

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 378, 87, 88Penal Code, 1860 (IPC) — Section 109, 120, 148, 149, 201

Supreme Court02 May 1990Dismissed

Krishna Kumar Khemka Vs Grindlays Bank P.L.C. and others

Supreme Court Of India · AIR 1991 SC 899 : (1991) 1 CALLT 13 : (1990) 3 JT 58 : (1990) 3 SCC 669 : (1990) 2 SCR 961 : (1990) 2 UJ 128

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2Original Side Rules — Rule 5

Supreme Court02 May 1990Disposed Of

Mahesh Kumar Chauhan alias Banti Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1455 : (1991) 70 CompCas 782 : (1990) CriLJ 1507 : (1990) 2 Crimes 472 : (1990) 29 ECC 1 : (1990) 30 ECR 309 : (1990) 2 JT 592 : (1990) 1 SCALE 863 : (1990) 3 SCC 148 : (1990) 2 SCR 979 : (1990) 2 UJ 391

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22(5)

Supreme Court02 May 1990Dismissed

Vishal Jeet Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1412 : (1990) 38 BLJR 1384 : (1990) CriLJ 1469 : (1990) 2 JT 354 : (1990) 3 SCC 318 : (1990) 2 SCR 861 : (1990) 2 UJ 385

Constitution of India, 1950 — Article 23, 32, 35, 39Juvenile Justice Act, 1986 — Section 13, 15Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 366

Supreme Court02 May 1990Allowed

Gazi Khan alias; Chotia Vs State of Rajasthan and another

Supreme Court Of India · AIR 1990 SC 1361 : (1990) CriLJ 1420 : (1990) 2 Crimes 482 : (1990) 29 ECC 5 : (1990) 3 JT 28 : (1990) 1 SCALE 869 : (1990) 3 SCC 459 : (1990) 2 SCR 831 : (1990) 2 ShimLC 107 : (1990) 1 WLN 289

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 166, 21, 22(5)Customs Act, 1962 — Section 108

Supreme Court02 May 1990Allowed

F. S. Gandhi (Dead) by LRs. Vs Commissioner of Wealth tax, Allahabad

Supreme Court Of India · AIR 1991 SC 1866 : (1990) 84 CTR 35 : (1990) 18 ITR 34 : (1990) 3 JT 476 : (1990) 3 SCC 624 : (1990) 2 SCR 886

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106, 116Wealth Tax Act, 1957 — Section 2(2), 29(1)

Supreme Court02 May 1990Disposed Of

Marri Chandra Shekhar Rao Vs Dean, Seth G.S. Medical College and Others

Supreme Court Of India · (1990) 92 BOMLR 294 : (1990) 2 JT 285 : (1990) 3 SCC 130 : (1990) 2 SCR 843 : (1990) 3 SLJ 18 : (1990) 2 UJ 117 : (1990) 2 UPLBEC 932

Constitution of India, 1950 — Article 14, 15(4), 16(4), 19(1), 341

Supreme Court02 May 1990Disposed Of

Sunil Gupta and Others Vs State of Madhya Pradesh and Others

Supreme Court Of India · (1990) 2 Crimes 504 : (1990) 2 JT 372 : (1990) 2 SCALE 871 : (1990) 3 SCC 119 : (1990) 2 SCR 871 : (1990) 2 UJ 535

Constitution of India, 1950 — Article 14, 19, 21, 32Madhya Pradesh Police Regulations — Regulation 465(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 186, 323

Supreme Court30 Apr 1990Disposed Of

State of Punjab and Others Vs Nachhattar Singh

Supreme Court Of India · (1991) 61 FLR 128 : (1990) 2 JT 431 : (1990) 2 LLJ 446 : (1990) 3 SCC 585 : (1990) 2 SCR 822 : (1990) 2 UJ 211 : (1990) 2 UPLBEC 830

Punjab Police Rules, 1934 — Rule 16.2(2)

Supreme Court26 Apr 1990allowed

Suryakumar Govindjee Vs Krishnammal and Others

Supreme Court Of India · (1990) 3 JT 343 : (1991) 1 MLJ 21 : (1990) 4 SCC 343 : (1990) 2 SCR 782 : (1990) 2 UJ 259

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 14(1), 2(2)

Supreme Court26 Apr 1990Dismissed

Wander Ltd. and Another Vs Antox India P. Ltd.

Supreme Court Of India · (1990) 2 ARBLR 399 : (1990) 1 LW 498 : (1990) 1 LW 495 : (1990) SCC 727 Supp : (1990) 1 SCC 727 Supp

Trade and Merchandise Marks Act, 1958 — Section 48, 49

Supreme Court26 Apr 1990Allowed

Vij Resins Pvt. Ltd. and Others Vs State of Jammu & Kashmir and Others

Supreme Court Of India · (1990) 1 SCALE 180 : (1990) 1 UJ 653

Supreme Court26 Apr 1990Allowed

Rohit Pulp and Paper Mills Ltd. Vs Collector of Central Excise, Baroda

Supreme Court Of India · AIR 1991 SC 754 : (1990) 30 ECR 1 : (1990) 47 ELT 491 : (1990) 3 JT 245 : (1990) 3 SCC 447 : (1990) 2 SCR 797

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 35

Supreme Court26 Apr 1990Allowed

Mangilal and Others Vs State of Madhya Pradesh

Supreme Court Of India · (1990) 3 Crimes 395 : (1990) JLJ 401 : (1990) 2 JT 198 : (1990) SCC 529 Supp : (1990) 1 SCC 529 Supp

Penal Code, 1860 (IPC) — Section 149, 302

Supreme Court25 Apr 1990Disposed Of

Chandan Kumar Banik Vs State of W.B.

Supreme Court Of India · AIR 1991 SC 8 : (1990) CriLJ 2600 : (1991) 1 Crimes 165 : (1990) 4 JT 165 : (1988) 1 SCALE 436 : (1990) 4 SCC 731 : (1990) 1 SCR 662 Supp

Supreme Court25 Apr 1990Dismissed

State of Gujarat Vs Mohan Bhai Raghbhai Patel and another

Supreme Court Of India · AIR 1990 SC 1379 : (1990) CriLJ 1462 : (1990) 2 Crimes 691 : (1990) 2 DMC 356 : (1990) 2 GLR 1000 : (1990) 2 JT 440 : (1992) 3 SCC 87 Supp

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court25 Apr 1990dismissed

D. Hanmanth Rao and Others Vs State of A.P. and Others B.L.N. Reddy and Others Vs State of A.P. and Others P. Koteswar Rao and Others Vs State of A.P. and Others

Supreme Court Of India · (1991) 61 FLR 120 : (1990) 2 JT 560 : (1990) SCC 524 Supp : (1990) 1 SCC 524 Supp : (1990) 2 SCR 703 : (1990) 2 UJ 107

Constitution of India, 1950 — Article 32

Supreme Court25 Apr 1990Disposed Of

Virender Kumar, General Manager, Northern Railways, New Delhi Vs Avinash Chandra Chadha and others

Supreme Court Of India · AIR 1991 SC 958 : (1991) 61 FLR 669 : (1990) 3 JT 503 : (1991) LabIC 435 : (1990) 1 SCALE 857 : (1990) 3 SCC 472 : (1990) 2 SCR 769 : (1990) 2 UJ 100

Constitution of India, 1950 — Article 226, 32

Supreme Court25 Apr 1990

M.J. Zakharia Sait Vs T.M. Mohammed and Others

Supreme Court Of India · (1990) 2 JT 404 : (1990) 2 KLT 49 : (1990) 1 SCALE 816 : (1990) 3 SCC 396 : (1990) 2 SCR 719

Penal Code, 1860 (IPC) — Section 171C, 499Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 123, 123(4)

Supreme Court25 Apr 1990Disposed Of

Miss Shainda Hasan Vs State of Uttar Pradesh and others

Supreme Court Of India · AIR 1990 SC 1381 : (1990) 60 FLR 877 : (1990) 2 JT 178 : (1990) LabIC 1227 : (1990) 1 SCALE 815 : (1990) 3 SCC 48 : (1990) 2 SCR 699 : (1990) 2 SLJ 93 : (1990) 1 UJ 746 : (1990) 1 UPLBEC 750

Constitution of India, 1950 — Article 16, 226, 30Uttar Pradesh State Universities (Presidents) Act, 1973 — Section 13