Supreme Court06 Nov 1990Dismissed
Director of Enforcement Vs New Central Jute Mills Co. Ltd., Calcutta
Supreme Court Of India · AIR 1991 SC 719 : (1991) 2 SCC 34 Supp
Foreign Exchange Regulation Act, 1947 — Section 5(1), 52(3), 54
COURT ARCHIVE
Supreme Court Of India judgments, 1990
709 judgments · page 8 of 36
Supreme Court06 Nov 1990Disposed Of
Commissioner of Wealth-tax, Kolkata Vs Smt. Anjamli Khan
Supreme Court Of India · AIR 1991 SC 2023(2) : (1990) 90 CTR 22 : (1991) 187 ITR 345 : (1990) 4 JT 584 : (1990) 2 SCALE 934 : (1991) 2 SCC 681 Supp : (1990) 2 SCR 563 Supp
West Bengal Estates Acquisition Act, 1953 — Section 16, 17, 23
Supreme Court05 Nov 1990
M/s. Shamsunder Sales Corporation and another Vs Commissioner of Income Tax, Karnataka, III and another
Supreme Court Of India · AIR 1991 SC 1144 : (1991) 94 CTR 210 : (1991) 188 ITR 42 : (1991) 2 SCC 674 Supp
Income Tax Act, 1961 — Section 273A
Supreme Court05 Nov 1990Allowed
H.C. Puttaswamy and others Vs The Hon''ble Chief Justice of Karnataka High Court, Bangalore and others
Supreme Court Of India · AIR 1991 SC 295 : (1991) 62 FLR 8 : (1990) 4 JT 474 : (1991) LabIC 235 : (1991) 2 PLJR 77 : (1990) 2 SCALE 942 : (1991) 2 SCC 421 Supp : (1991) 2 SCR 552 Supp : (1991) 1 UJ 126
Constitution of India, 1950 — Article 14, 16(1), 226, 229
Supreme Court05 Nov 1990Allowed
M.L. Sachdev Vs Union of India and another
Supreme Court Of India · AIR 1991 SC 311 : (1991) CriLJ 392 : (1990) 4 JT 329 : (1995) 3 LLJ 609 : (1991) 1 SCC 605 : (1990) 2 SCR 545 Supp : (1990) 2 UJ 737
Constitution of India, 1950 — Article 144
Supreme Court01 Nov 1990Dismissed
H.L. Randev and Others Vs High Court of Punjab and Haryana and Others
Supreme Court Of India · AIR 1979 SC 1493 : (1991) 61 FLR 743 : (1990) 4 JT 368 : (1990) 2 SCALE 940 : (1991) 1 SCC 47 Supp : (1990) 2 SCR 527 Supp : (1991) 1 UJ 18
Punjab Superior Judicial Service Rules, 1963 — Rule 12, 2(2)
Supreme Court01 Nov 1990Allowed
Manganese Ore (India) Ltd. Vs Chandi Lal Saha and others
Supreme Court Of India · AIR 1991 SC 520 : (1991) 62 FLR 75 : (1991) 1 JT 47 : (1991) LabIC 524 : (1990) 2 SCALE 902 : (1991) 2 SCC 465 Supp : (1990) 2 SCR 533 Supp : (1991) 1 UJ 1
Constitution of India, 1950 — Article 142, 226, 227Industrial Disputes Act, 1947 — Section 33Minimum Wages Act, 1948 — Section 11, 2, 20, 3(1), 4
Supreme Court01 Nov 1990Dismissed
Assistant Regional Director Vs Model Mills Nagpur Ltd.,
Supreme Court Of India · AIR 1991 SC 314 : (1991) LabIC 242 : (1993) 1 SCC 615 Supp
Employees State Insurance Act, 1948 — Section 2(22), 40, 41, 73Factories Act, 1948 — Section 79, 80
Supreme Court01 Nov 1990Allowed
Vencil Pushpraj Vs State of Rajasthan
Supreme Court Of India · AIR 1991 SC 536 : (1991) CriLJ 452
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court01 Nov 1990Disposed Of
Assistant Regional Director, Nagpur Vs Model Mills Nagpur Ltd.
Supreme Court Of India · (1991) LabIC 242(1) : (1993) 1 SCC 615 Supp
Employees State Insurance Act, 1948 — Section 73(a)Factories Act, 1948 — Section 79, 80
Supreme Court01 Nov 1990Disposed Of
S.B. Kishore Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 90
Constitution of India, 1950 — Article 226
Supreme Court01 Nov 1990Dismissed
P.U. Abdul Rahiman Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 336 : (1991) CriLJ 430 : (1991) 1 PLJR 65 : (1991) 2 SCC 274 Supp
Constitution of India, 1950 — Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10(1), 3(1)
Supreme Court31 Oct 1990allowed
Commissioner of Income Tax, A.P. and Additional Commissioner of Income Tax, A.P. Vs M/s. M.J. Daveda (dead) by Lrs. and D. Krishnamurthy
Supreme Court Of India · AIR 1991 SC 966 : (1991) 94 CTR 174 : (1991) 187 ITR 546 : (1993) 1 SCC 408 Supp
Income Tax Act, 1961 — Section 139(4), 271(1)
Supreme Court31 Oct 1990Allowed
Brathi alias Sukhdev Singh Vs State of Punjab
Supreme Court Of India · AIR 1991 SC 318 : (1991) CriLJ 402 : (1991) 1 Crimes 74 : (1991) 5 JT 217 : (1991) 1 SCC 519 : (1990) 2 SCR 503 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 120B, 149, 302, 326, 34
Supreme Court31 Oct 1990Dismissed
Ramakant Shripad Sinai Advalpalkar Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 1145 : (1991) 2 SCC 733 Supp
Goa, Daman Diu (Absorbed Employees Conditions of Service) Act, 1965 — Section 2Goa, Daman Diu (Absorbed Employees Conditions of Service) Rules, 1965 — Rule 3
Supreme Court31 Oct 1990Dismissed
Union of India and another Vs U.P. State Ware Housing Corporation
Supreme Court Of India · AIR 1991 SC 1374 : (1990) 3 CompLJ 301 : (1990) 90 CTR 19 : (1991) 187 ITR 54 : (1991) 18 ITR 54 : (1990) 4 JT 451 : (1991) 2 SCC 730 Supp : (1990) 2 SCR 523 Supp : (1990) 53 TAXMAN 581 : (1991) 1 UJ 119
Income Tax Act, 1961 — Section 10(29)Warehousing Corporations Act, 1962 — Section 24
Supreme Court31 Oct 1990Dismissed
M.C. Mehta Vs State of Tamil Nadu and others
Supreme Court Of India · AIR 1991 SC 417 : (1991) CriLJ 2648 : (1991) 61 FLR 759 : (1990) 4 JT 263 : (1991) LabIC 231 : (1991) 1 MLJ 44 : (1990) 2 SCALE 947 : (1991) 1 SCC 283 : (1991) 3 SCR 312 : (1990) 2 SCR 518 Supp : (1991) 1 UJ 169
Constitution of India, 1950 — Article 32, 39, 45
Supreme Court31 Oct 1990Dismissed
Lamba Industries Vs Union of India (UOI) and Others
Supreme Court Of India · (1991) 5 JT 452 : (1991) 2 SCC 407 : (1990) 3 UPLBEC 1449
Constitution of India, 1950 — Article 12, 226
Supreme Court30 Oct 1990Disposed Of
Jameela Begum Vs The Controller of Estate Duty, Madras
Supreme Court Of India · AIR 1991 SC 414 : (1990) 4 JT 547 : (1991) 1 SCC 136 Supp
Estate Duty Act, 1953 — Section 6
Supreme Court30 Oct 1990Dismissed
Abdul Hamid and others Vs State of Uttar Pradesh
Supreme Court Of India · (1991) ACR 49 : AIR 1991 SC 339 : (1991) CriLJ 431 : (1990) 4 JT 318 : (1990) 2 SCALE 861 : (1991) 1 SCC 339 : (1991) 1 UJ 215
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304