Supreme Court21 Mar 1990Allowed
Manibhai Vs Hemraj
Supreme Court Of India · (1990) 92 BOMLR 382 : (1990) 1 SCALE 574 : (1990) 3 SCC 68 : (1990) 2 SCR 40
COURT ARCHIVE
Supreme Court Of India judgments, 1990
709 judgments · page 29 of 36
Supreme Court20 Mar 1990Disposed Of
State of Tamil Nadu and Others Vs Nellai Cotton Mills Ltd. and Others
Supreme Court Of India · (1990) 2 CompLJ 174 : (1990) 2 JT 19 : (1991) 1 LLJ 35 : (1990) 1 SCALE 633 : (1990) 2 SCC 518 : (1990) 2 SCR 33
Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3(2)Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) (Amendment) Act, 1985 — Section 3
Supreme Court20 Mar 1990dismissed
Pukhraj Jain Vs Mrs. Padma Kashyap and another
Supreme Court Of India · AIR 1990 SC 1133 : (1990) 1 JT 486 : (1990) 1 SCALE 531 : (1990) 2 SCC 431 : (1990) 2 SCR 25 : (1990) 2 UJ 213
Delhi Rent Control Act, 1958 — Section 14, 21, 25B
Supreme Court20 Mar 1990Dismissed
Sri Krishna Das Vs Town Area Committee, Chirgaon
Supreme Court Of India · (1990) 84 CTR 111 : (1990) 183 ITR 401 : (1990) 2 JT 68 : (1990) 3 SCC 645 : (1990) 2 SCR 13 : (1990) 77 STC 395 : (1990) 2 UPLBEC 813
Constitution of India, 1950 — Article 14, 19(1), 265Uttar Pradesh Municipalities Act, 1916 — Section 128(1), 298(2)FUttar Pradesh Town Areas (Amendment) Act — Section 12, 13(1)
Supreme Court19 Mar 1990allowed
Commissioner of Sales Tax, U.P., Lucknow Vs Atma Ram Misra and Others
Supreme Court Of India · AIR 1990 SC 1138(2) : (1990) 1 JT 490 : (1990) 1 SCALE 536 : (1990) 2 SCC 388 : (1990) 1 SCR 1031 : (1990) 77 STC 245
Uttar Pradesh Sales Tax Act, 1948 — Section 9, 9(1), 9(1B)
Supreme Court19 Mar 1990Disposed Of
M.B. Abdulla Vs Commissioner of Income Tax, Kerala
Supreme Court Of India · AIR 1990 SC 1451 : (1990) 82 CTR 362 : (1990) 183 ITR 96 : (1990) 2 JT 38 : (1990) 2 KLT 356 : (1990) 1 SCALE 607 : (1990) SCC 532 Supp : (1990) 1 SCC 532 Supp : (1990) 2 SCR 5
Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 148, 254(2), 256, 66(I)
Supreme Court19 Mar 1990Disposed Of
Collector of Central Excise, Calcutta Vs Berger Paints India Ltd.
Supreme Court Of India · AIR 1990 SC 1276 : (1990) 29 ECR 433 : (1990) 47 ELT 210 : (1990) 3 JT 133 : (1990) 2 SCC 349 : (1990) 1 SCR 1027 : (1990) 1 UJ 666
Central Excises and Salt Act, 1944 — Section 35Customs, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 9(2)
Supreme Court19 Mar 1990Dismissed
B. Krishna Bhat Vs Union of India (UOI)
Supreme Court Of India · (1990) 2 JT 34 : (1990) 1 SCALE 653 : (1990) 3 SCC 65 : (1990) 2 SCR 1 : (1990) 2 UJ 198
Constitution of India, 1950 — Article 32, 37, 47
Supreme Court16 Mar 1990Disposed Of
Dinanath and another Vs Gopala Krishna (dead) by LRs.
Supreme Court Of India · (1989) 2 SCALE 691 : (1990) 4 SCC 531
Supreme Court16 Mar 1990Allowed
P.D. Jain, Managing Director, M/s. Indo Europe Food Ltd. Vs M/s. Oswal Agro Mills Ltd., and another
Supreme Court Of India · AIR 1990 SC 1334 : (1990) SCC 765 Supp : (1990) 1 SCC 765 Supp
Supreme Court16 Mar 1990Disposed Of
Assam Sillimanite Ltd. and another Vs Union of India and others
Supreme Court Of India · AIR 1990 SC 1417 : (1990) 2 JT 248 : (1990) 1 SCALE 545 : (1990) 3 SCC 182 : (1990) 1 SCR 983
Mines and Minerals (Development and Regulation) Act, 1957 — Section 4, 4A
Supreme Court16 Mar 1990Allowed
Hundraj Kanyalal Sajnani Vs Union of India and others S. Ramchandani and another Vs Union of India and others
Supreme Court Of India · AIR 1990 SC 1106 : (1990) 2 JT 145 : (1990) LabIC 890 : (1990) 1 SCALE 492 : (1990) SCC 577 Supp : (1990) 1 SCC 577 Supp : (1990) 1 SCR 994 : (1991) 2 SLJ 174 : (1990) 1 UPLBEC 571
Constitution of India, 1950 — Article 14, 16Income Tax Act, 1961 — Section 116, 117, 118, 120, 124Income Tax Officers (Class I) Service (Regulation of Seniority) Rules, 1973 — Rule 3
Supreme Court15 Mar 1990Disposed Of
State of Karnataka Vs Siddappa Bansanagouda Patil and another
Supreme Court Of India · AIR 1990 SC 1047 : (1990) CriLJ 1116 : (1990) 2 Crimes 233 : (1990) 1 JT 441 : (1990) 1 SCALE 569 : (1990) SCC 257 Supp : (1990) 1 SCC 257 Supp
Penal Code, 1860 (IPC) — Section 300, 302, 304
Supreme Court15 Mar 1990Disposed Of
Paradeep Port Trust and another Vs Paradeep Port and Dock Mazdoor Union and others
Supreme Court Of India · AIR 1990 SC 1125 : (1990) 70 CLT 287 : (1990) 60 FLR 644 : (1990) 1 JT 428 : (1990) 1 SCALE 441 : (1990) 2 SCC 690 : (1990) 1 UJ 556
Supreme Court15 Mar 1990Dismissed
The Gram Panchayat and another Vs Shree Vallabh Glass Works Ltd. and others
Supreme Court Of India · AIR 1990 SC 1017 : (1990) 92 BOMLR 330 : (1991) 71 CompCas 169 : (1990) 1 SCALE 439 : (1990) 2 SCC 440 : (1990) 1 SCR 966 : (1992) 86 STC 41 : (1990) 2 UJ 27 : (1990) 2 UPLBEC 885
Bombay Village Panchayats Act, 1958 — Section 129Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19
Supreme Court13 Mar 1990Dismissed
M/s. Shri Sitaram Sugar Co. Ltd. and another Vs Union of India and others U.P. State Sugar Corporation Ltd. and another Vs Union of India and others
Supreme Court Of India · AIR 1990 SC 1277 : (1990) 2 CompLJ 18 : (1990) 1 JT 462 : (1990) 1 SCALE 475 : (1990) 3 SCC 223 : (1990) 1 SCR 909
Constitution of India, 1950 — Article 14, 31BEssential Commodities Act, 1955 — Section 3(3C), 35
Supreme Court13 Mar 1990Dismissed
State of U.P. Vs Lalla Singh and others
Supreme Court Of India · (1990) 14 ACR 352 : AIR 1990 SC 1013 : (1990) 2 Crimes 280 : (1990) 1 JT 553 : (1990) 1 SCALE 572 : (1990) 2 SCC 687
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 148, 302, 304, 323, 395
Supreme Court13 Mar 1990Disposed Of
British India Steam Navigation Co. Ltd. Vs Hindustan Cashew Products Ltd.
Supreme Court Of India · (1990) 2 CompLJ 17 : (1990) 1 JT 544 : (1990) 1 SCALE 474 : (1990) SCC 543 Supp : (1990) 1 SCC 543 Supp : (1990) 1 SCR 884 : (1990) 2 UJ 30
Supreme Court13 Mar 1990Allowed
Bharat Petroleum (erstwhile Burmah Shell) Management Staff Pensioners and others Vs Bharat Petroleum Corporation Ltd. and others
Supreme Court Of India · AIR 1990 SC 1228 : (1990) 60 FLR 679 : (1990) 1 JT 408 : (1990) 1 SCALE 453 : (1990) 2 SCC 356 : (1990) 1 SCR 962 : (1990) 2 UJ 39
Constitution of India, 1950 — Article 14, 32
Supreme Court13 Mar 1990Allowed
Union of India (UOI) Vs D.C.M. Limited and Others Delhi Development Authority Vs D.C.M. Limited and Others
Supreme Court Of India · (1990) 2 CompLJ 82 : (1990) 1 JT 412 : (1990) 1 SCALE 449 : (1990) 2 SCC 371 : (1990) 1 SCR 951 : (1990) 2 UJ 41
Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 25(O)