COURT ARCHIVE

Supreme Court Of India judgments, 1990

709 judgments · page 25 of 36

Supreme Court25 Apr 1990Dismissed

UCO Bank Vs Hem Chandra Sarkar

Supreme Court Of India · AIR 1990 SC 1329 : (1991) 70 CompCas 119 : (1990) 3 JT 369 : (1990) 98 PLR 307 : (1990) 1 SCALE 784 : (1990) 3 SCC 389 : (1990) 2 SCR 709 : (1990) 2 UJ 147 : (1990) 2 UPLBEC 807

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Supreme Court24 Apr 1990dismissed

N. Nagaraja Vs Vasant K. Gudodagi and others State of Karnataka and others Vs Vasant K. Gudodagi and others

Supreme Court Of India · AIR 1990 SC 1377 : (1990) 60 FLR 896 : (1990) 2 JT 217 : (1990) LabIC 1210 : (1990) 2 LLJ 59 : (1990) 1 SCALE 812 : (1990) 3 SCC 42 : (1990) 2 SCR 695 : (1990) 1 UJ 713

Constitution of India, 1950 — Article 309, 311Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973 — Section 3

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Supreme Court24 Apr 1990dismissed

Union of India and others Vs M/s. Wood Papers Ltd. and another

Supreme Court Of India · AIR 1991 SC 2049 : (1991) 33 ECR 235 : (1990) 47 ELT 500 : (1992) 1 GLR 123 : (1991) 1 JT 151 : (1990) 4 SCC 256 : (1990) 2 SCR 659 : (1991) 83 STC 251 : (1990) 1 UJ 717

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Supreme Court24 Apr 1990Disposed Of

Yogesh Bhardwaj Vs State of U.P. and Others

Supreme Court Of India · (1990) 3 SCC 355 : (1990) 2 SCR 666 : (1990) 2 UJ 228 : (1990) 3 UPLBEC 1975

Uttar Pradesh State Universities Act, 1974 — Section 26(5)

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Supreme Court24 Apr 1990Allowed

Ram Ekbal Sharma Vs State of Bihar and another

Supreme Court Of India · AIR 1990 SC 1368 : (1991) 39 BLJR 271 : (1990) LabIC 1188 : (1990) 2 LLJ 601 : (1990) 2 PLJR 60 : (1990) 3 SCC 504 : (1990) 2 SCR 679 : (1990) 2 SLJ 98 : (1990) 2 UJ 284

Bihar Service Code, 1979 — Rule 74Constitution of India, 1950 — Article 14, 16, 311Fundamental Rules — Rule 56

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Supreme Court24 Apr 1990Disposed Of

M/s. Hind Builders Vs Union of India Union of India Vs M/s. Hind Builders

Supreme Court Of India · AIR 1990 SC 1340 : (1990) 1 ARBLR 349 : (1990) 2 CALLT 26 : (1990) 2 JT 186 : (1990) 1 SCALE 788 : (1990) 3 SCC 338 : (1990) 2 SCR 638 : (1990) 2 UJ 272

Arbitration Act, 1940 — Section 12, 20, 30, 8Civil Procedure Code, 1908 (CPC) — Section 30

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Supreme Court24 Apr 1990Dismissed

Patel Kantibhai Ambalal and another Vs Shambhubhai Chhotabhai Patel (deceased) through LRs. and others

Supreme Court Of India · AIR 1990 SC 1335 : (1990) 1 ARBLR 342 : (1990) 2 GLR 981 : (1990) 2 JT 215 : (1990) 1 SCALE 814 : (1990) 3 SCC 154 : (1990) 1 UJ 668

Arbitration Act, 1940 — Section 14(2), 17Constitution of India, 1950 — Article 136

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Supreme Court24 Apr 1990Allowed

Dr. Yogesh Bhardwaj Vs State of U.P. and others

Supreme Court Of India · AIR 1991 SC 356 : (1990) 2 JT 236 : (1990) 3 SCC 355

Uttar Pradesh State Universities Act, 1974 — Section 26(5)

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Supreme Court23 Apr 1990Dismissed

Hem Raj Vs The State (Delhi Administration)

Supreme Court Of India · AIR 1990 SC 2252 : (1990) CriLJ 2665 : (1990) 3 JT 586

Penal Code, 1860 (IPC) — Section 302, 304, 325, 34

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Supreme Court23 Apr 1990Disposed Of

SMT. ShantY Devi L. Singh Vs Tax Recovery Officer and Others Kapoor Sons and Co. Vs Tax Recovery Officer and Others

Supreme Court Of India · AIR 1991 SC 1880 : (1990) 183 ITR 481 : (1990) 3 SCC 605

Constitution Of India, 1950 — Article 226Indian Stamp Act, 1899 — Article 18Income-Tax (Certificate Proceedings) Rules, 1962 — Rule 21

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Supreme Court20 Apr 1990allowed

New India Assurance Co. Ltd. Vs Ram Dayal and Others

Supreme Court Of India · (1990) ACJ 545 : (1990) 68 CompCas 580 : (1990) 2 JT 164 : (1990) 1 KLT 817 : (1990) 98 PLR 144 : (1990) 2 SCC 680 Supp : (1990) 2 SCC 680 : (1990) 2 SCR 570 : (1990) 1 UJ 712

Motor Vehicles Act, 1939 — Section 110A

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Supreme Court20 Apr 1990Disposed Of

Chanan Lal and Others Vs Azizunisha

Supreme Court Of India · (1990) JLJ 433 : (1990) 2 JT 166 : (1990) 1 SCALE 803 : (1990) 2 SCC 635 : (1990) 2 SCR 567 : (1990) 1 UJ 716

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

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Supreme Court20 Apr 1990Disposed Of

Puspa Sen Gupta Vs Susma Ghose

Supreme Court Of India · (1990) 2 CALLT 42 : (1990) 2 JT 167 : (1990) 1 SCALE 804 : (1990) 2 SCC 651 : (1990) 2 SCR 564 : (1990) 1 UJ 727

West Bengal Premises Tenancy Act, 1956 — Section 34, 35, 8(3)

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Supreme Court20 Apr 1990dismissed

The Clothing Factory, National Workers'' Union Avadi, Madras Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1383 : (1990) 60 FLR 864 : (1990) 2 JT 231 : (1990) LabIC 1213 : (1990) 2 LLJ 201 : (1990) 1 SCALE 798 : (1990) 3 SCC 50 : (1990) 2 SCR 617 : (1990) 2 UJ 254 : (1990) 3 UPLBEC 2060

Bombay Shops and Establishments Act, 1948 — Section 70Factories Act, 1948 — Section 59, 64Industrial Disputes Act, 1947 — Section 33C(2)

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Supreme Court20 Apr 1990Allowed

Vijayee Singh and others Vs State of U.P.

Supreme Court Of India · (1990) 14 ACR 581 : AIR 1990 SC 1459 : (1990) CriLJ 1510 : (1990) 2 Crimes 584 : (1990) 2 JT 596 : (1990) 3 SCC 190 : (1990) 2 SCR 573

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101, 105, 106, 19, 3

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Supreme Court20 Apr 1990Dismissed

K.P. Periannan Vs The Government of Tamil Nadu and others

Supreme Court Of India · AIR 1990 SC 2003 : (1990) 3 JT 499 : (1990) SCC 368 Supp : (1990) 1 SCC 368 Supp : (1990) 2 SCR 609 : (1990) 1 UJ 722

Madras Prohibition Act, 1937 — Section 17C(2), 4Tamil Nadu Toddy and Arrack Shops (Disposal in Auction) Rules, 1981 — Rule 10, 12, 14, 15, 16

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Supreme Court20 Apr 1990Disposed Of

District Collector and Chairman, Vizianagaram Social Welfare Residential School Society, Vizianagaram and Another Vs M. Tripura Sundari Devi

Supreme Court Of India · (1990) 2 LLJ 153 : (1990) 1 SCALE 806 : (1990) 3 SCC 655 : (1990) 2 SCR 559 : (1990) 1 UJ 710 : (1990) 3 UPLBEC 2032

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Supreme Court20 Apr 1990Dismissed

Alocious Fernandez Vs Union of India (UOI) and Others

Supreme Court Of India · (1990) 3 Crimes 270 : (1990) 2 JT 169 : (1990) 2 SCC 668

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

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Supreme Court19 Apr 1990Dismissed

Hoshiarpur Improvement Trust Vs President, Land Acquisition Tribunal and Others

Supreme Court Of India · (1990) 2 JT 567 : (1990) 98 PLR 278 : (1990) 2 SCC 625 : (1990) 2 SCR 526 : (1990) 1 UJ 706

Land Acquisition Act, 1894 — Section 23(1A), 23(1)(a), 23(2), 28Punjab Town Improvement Act, 1922 — Section 42Land Acquisition (Amendment) Act, 1984 — Section 16(a), 30, 30(1)(a), 30(1)(b)

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Supreme Court19 Apr 1990Disposed Of

State of Maharashtra Vs Mahadeo Deoman Rai alias Kalal and Others

Supreme Court Of India · (1990) 92 BOMLR 319 : (1990) 3 JT 48 : (1990) 3 SCC 579 : (1990) 2 SCR 533 : (1990) 1 UJ 703

Land Acquisition Act, 1894 — Section 4

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