Supreme Court08 Mar 1990Dismissed

Sanwarmal Kejriwal Vs Vishwa Co-operative Housing Sciety Ltd. and others

Supreme Court Of India · AIR 1990 SC 1563 : (1990) 92 BOMLR 304 : (1990) 2 JT 200 : (1990) 1 SCALE 398 : (1990) 2 SCC 288 : (1990) 1 SCR 862

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4)Civil Procedure Code, 1908 (CPC) — Section 29(2), 31, 41(1), 60Maharashtra Co-operative Societies Act, 1960 — Section 91(1)
Supreme Court07 Mar 1990Disposed Of

Mrs. T. Devaki Vs Government of Tamil Nadu and others

Supreme Court Of India · AIR 1990 SC 1086 : (1990) 92 BOMLR 347 : (1990) CriLJ 1140 : (1990) 2 Crimes 1 : (1990) 1 SCALE 389 : (1990) 2 SCC 456 : (1990) 1 SCR 836

Arms Act, 1959 — Section 27Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) &m
Supreme Court06 Mar 1990Allowed

Ram Piari Vs Bhagwant and others

Supreme Court Of India · AIR 1990 SC 1742 : (1990) 1 JT 420 : (1990) 97 PLR 639 : (1990) 1 SCALE 427 : (1990) 3 SCC 364 : (1990) 1 SCR 813 : (1990) 2 UJ 71

Constitution of India, 1950 — Article 136
Supreme Court06 Mar 1990Allowed

G. Brahmayya and Others Vs Ala Venkaterao and Others

Supreme Court Of India · (1990) 1 JT 555 : (1990) 1 SCALE 566 : (1990) 2 SCC 283 : (1990) 1 UJ 552

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 20, 20(3), 21, 30(3), 8Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(7), 4
Supreme Court02 Mar 1990Allowed

Smt. Dularia Devi Vs Janardan Singh and others

Supreme Court Of India · AIR 1990 SC 1173 : (1990) 1 JT 417 : (1990) 1 SCALE 431 : (1990) SCC 216 Supp : (1990) 1 SCC 216 Supp : (1990) 1 SCR 799 : (1990) 2 UJ 74

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49
Supreme Court02 Mar 1990Dismissed

Virendra Nath Gupta and another Vs Delhi Administration and others

Supreme Court Of India · AIR 1990 SC 1148 : (1990) 1 JT 403 : (1990) LabIC 929 : (1990) 1 SCALE 436 : (1990) 2 SCC 307 : (1990) 1 SCR 805 : (1990) 2 UJ 152

Constitution of India, 1950 — Article 226, 29, 30Delhi School Education Act, 1973 — Section 8(1)Delhi School Education Rules, 1973 — Rule 100
Supreme Court01 Mar 1990Dismissed

Indore Development Authority Vs Madan Lal and others etc.

Supreme Court Of India · AIR 1990 SC 1143 : (1990) JLJ 301 : (1990) 3 JT 140 : (1990) 1 SCALE 312 : (1990) 2 SCC 334 : (1990) 1 UJ 374

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 19, 4(1), 6Madhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 50(A), 87(1)
Supreme Court01 Mar 1990Dismissed

Smt. Shakuntala Mehrishi Vs New Delhi Municipal Committee and others

Supreme Court Of India · AIR 1990 SC 1229 : (1990) 1 JT 386 : (1990) LabIC 1097 : (1990) 1 SCALE 421 : (1990) 3 SCC 521 : (1990) 1 SCR 753 : (1990) 2 UJ 80 : (1990) 3 UPLBEC 1709

Central Civil Services (Pension) Rules, 1972 — Rule 35Delhi School Education Act, 1973 — Section 2Delhi School Education Rules, 1973 — Rule 126
Supreme Court01 Mar 1990Disposed Of

Union of India and others Vs Bakshi Ram

Supreme Court Of India · AIR 1990 SC 987 : (1990) 38 BLJR 1191 : (1990) CriLJ 1013 : (1990) 60 FLR 571 : (1990) 1 JT 339 : (1990) LabIC 806 : (1990) 1 LLJ 498 : (1990) 2 PLJR 9 : (1990) 1 SCALE 321 : (1990) 2 SCC 426 : (1990) 1 SCR 760 : (1990) 3 UPLBEC 1743 : (1990) 1 WLN 156

Central Reserve Police Force Act, 1949 — Section 10Constitution of India, 1950 — Article 226, 311(2)Probation of Offenders Act, 1958 — Section 12, 3, 4, 6, 9