Supreme Court Of India Judgments 1990 — Page 35

Supreme Court24 Jan 1990Disposed Of

Abdul Sattar Abdul Kadar Shaikh Vs Union of India (UOI) and Others

Supreme Court Of India · (1990) 1 Crimes 385 : (1990) 1 GLR 660 : (1990) 1 JT 75 : (1990) 1 SCALE 64 : (1990) 1 SCC 480

Constitution of India, 1950 — Article 22(5)

Read judgment

Supreme Court23 Jan 1990allowed

Jain Exports Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1990) 47 ELT 213 : (1992) 1 SCALE 36 : (1993) 3 SCC 87 Supp

Customs Act, 1962 — Section 125, 131(1)

Read judgment

Supreme Court23 Jan 1990Disposed Of

Mangilal Vyas Vs State of Rajasthan

Supreme Court Of India · (1990) 1 BC 220 : (1990) 1 Crimes 377 : (1990) 1 JT 74 : (1990) 1 SCALE 63 : (1990) SCC 21 Supp : (1990) 1 SCC 21 Supp : (1991) 2 ShimLC 123 : (1990) 1 WLN 4

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 408, 409

Read judgment

Supreme Court22 Jan 1990Dismissed

Ramesh Chand and another Vs Punjab National Bank and others

Supreme Court Of India · AIR 1990 SC 1147

Read judgment

Supreme Court19 Jan 1990Allowed

The Managing Director, J. and K. Handicrafts, Jammu Vs M/s. Good Luck Carpets

Supreme Court Of India · AIR 1990 SC 864 : (1990) 4 SCC 740

Civil Procedure Code, 1908 (CPC) — Section 34Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20

Read judgment

Supreme Court19 Jan 1990Dismissed

Vasudeva Panicker and Others Vs A.V. Viswanath Iyer and Others

Supreme Court Of India · (1990) 1 JT 49 : (1990) 1 SCALE 42 : (1990) 2 SCC 278 : (1990) 1 UJ 559

Kerala Land Reforms Act, 1963 — Section 3(1)

Read judgment

Supreme Court18 Jan 1990Dismissed

Kubic Darusz Vs Union of India (UOI) and Others

Supreme Court Of India · (1990) CriLJ 796 : (1990) 1 Crimes 397 : (1990) 48 ELT 171 : (1990) 1 JT 38 : (1990) 1 SCC 568 : (1990) 1 SCR 98

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3Constitution of India, 1950 — Article 22(5)

Read judgment

Supreme Court18 Jan 1990Partly Allowed

State of Maharashtra Vs Chandraprakash Kewalchand Jain Stree Atyachar Virodhi Parishad, Maharashtra State Vs Chandraprakash Kewalchand Jain, Police-Sub-Inspector, Nagpur and another

Supreme Court Of India · (1990) 14 ACR 212 : AIR 1990 SC 658 : (1990) 92 BOMLR 205 : (1990) CriLJ 889 : (1990) 1 Crimes 724 : (1990) 1 JT 61 : (1990) 1 SCALE 33 : (1990) 1 SCC 550 : (1990) 1 SCR 115

Constitution Of India, 1950 — Article 136Bombay Police Act, 1951 — Section 110, 117, 118Code Of Criminal Procedure, 1973 — Section 47(2), 53(2), 162

Read judgment

Supreme Court18 Jan 1990Dismissed

Smt. Manju Tiwari Vs Dr. Rajendra Tiwari and another

Supreme Court Of India · AIR 1990 SC 1156 : (1990) 38 BLJR 1294

Read judgment

Supreme Court17 Jan 1990Allowed

Rukmani Devi and Others Vs Om Prakash and Others

Supreme Court Of India · (1990) ACJ 687

Read judgment

Supreme Court17 Jan 1990Allowed

The Revenue Officer and others Vs Prafulla Kumar Pati and others

Supreme Court Of India · AIR 1990 SC 727 : (1990) 69 CLT 732 : (1990) 1 JT 155 : (1990) 1 SCALE 124 : (1990) 2 SCC 162 : (1990) 1 SCR 88 : (1990) 1 UJ 390

Constitution of India, 1950 — Article 341Orissa Land Reforms Act, 1960 — Section 22, 23Registration Act, 1908 — Section 17(1)

Read judgment

Supreme Court17 Jan 1990Allowed

Chinnamal and others Vs P. Arumugham and another

Supreme Court Of India · AIR 1990 SC 1828 : (1990) 1 JT 51 : (1990) 1 LW 309 : (1990) 1 SCALE 43 : (1990) 1 SCC 513 : (1990) 1 SCR 78

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 144, 36, 37, 38

Read judgment

Supreme Court16 Jan 1990Allowed

P.S. Subramaniam Vs Reserve Bank of India and Another

Supreme Court Of India · (1992) 4 SCC 117

Miscellaneous Non-Banking Companies (Reserve Bank) Directions, 1973 — Section 45I

Read judgment

Supreme Court16 Jan 1990Dismissed

Shri Amulya Chandra Kalita Vs Union of India (UOI) and Others

Supreme Court Of India · (1990) 1 CALLT 47 : (1990) 1 JT 558 : (1990) 1 LLJ 523 : (1991) 1 SCC 181

Administrative Tribunals Act, 1985 — Section 4, 5(1), 5(2)Constitution of India, 1950 — Article 136, 14, 15, 16, 226

Read judgment

Supreme Court16 Jan 1990Disposed Of

Hiraji Tolaji Bagwan (since deceased by L.R''s) Vs Shakuntala

Supreme Court Of India · AIR 1990 SC 619 : (1990) 1 JT 30 : (1990) 1 SCALE 27 : (1990) 1 SCC 440 : (1990) 1 SCR 66 : (1990) 1 UJ 570

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38(7), 46Constitution of India, 1950 — Article 227

Read judgment

Supreme Court16 Jan 1990Allowed

M/s. Bharat Forge and Press Industries (P) Ltd. Vs Collector of Central Excise, Baroda, Gujarat

Supreme Court Of India · AIR 1990 SC 616 : (1990) 26 ECC 114 : (1990) ECR 1 : (1990) 45 ELT 525 : (1990) 2 GLR 738 : (1990) 1 JT 34 : (1990) 1 SCALE 30 : (1990) 1 SCC 532 : (1990) 1 SCR 60 : (1992) 84 STC 414 : (1990) 1 UJ 511

Central Excises and Salt Act, 1944 — Section 15, 16, 35L

Read judgment

Supreme Court16 Jan 1990Disposed Of

State of Maharashtra Vs Anand Chintaman Dighe

Supreme Court Of India · AIR 1990 SC 625 : (1990) CriLJ 788 : (1990) 1 Crimes 392 : (1990) 1 JT 28 : (1990) 1 PLJR 38 : (1990) 1 SCALE 25 : (1990) 1 SCC 397 : (1990) 1 SCR 73 : (1990) 1 UJ 439

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(8), 3(1)

Read judgment

Supreme Court16 Jan 1990allowed

Amulya Chandra Kalita Vs Union of India (UOI) and Others

Supreme Court Of India · (1990) 1 CALLT 47 : (1990) 1 JT 558 : (1990) 1 LLJ 523 : (1991) 1 SCC 181

Administrative Tribunals Act, 1985 — Section 4, 5Constitution of India, 1950 — Article 136, 14, 15, 16, 226

Read judgment

Supreme Court15 Jan 1990Dismissed

State of Andhra Pradesh and another, etc. Vs R.V. Rayanim etc.

Supreme Court Of India · AIR 1990 SC 626 : (1990) 1 JT 57 : (1990) 1 SCC 433 : (1990) 1 SCR 54 : (1990) 1 UJ 591

Read judgment

Supreme Court12 Jan 1990Disposed Of

Government of A.P. Vs V. Sivaraman

Supreme Court Of India · AIR 1990 SC 1157 : (1991) 61 FLR 124 : (1990) 2 JT 443 : (1990) LabIC 932 : (1990) 2 LLJ 386 : (1990) 3 SCC 57 : (1990) 1 UJ 574 : (1990) 3 UPLBEC 2066

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 13(1)

Read judgment

Supreme Court Of India judgments, 1990