Supreme Court11 Sept 1990Disposed Of
M.C. Mehta (III) Vs Union of India (UOI) and Others
Supreme Court Of India · (1990) 2 SCALE 609 : (1991) 1 SCC 181 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,245 of 2,992
Supreme Court11 Sept 1990Dismissed
Yadlapati Venkateswarlu Vs The State of Andhra Pradesh and another
Supreme Court Of India · AIR 1991 SC 704 : (1991) 190 ITR 375 : (1990) 4 JT 19 : (1990) 2 SCALE 519 : (1992) 1 SCC 74 Supp : (1990) 1 SCR 381 Supp
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 4Andhra Pradesh District Municipalities Act, 1920 — Section 82Andhra Pradesh Municipalities (Fourth Amendment) Act, 1975 — Section 4(1)
Supreme Court11 Sept 1990allowed
Miss. Liza Arulanandam Vs Smt. A.S. Sulochana
Supreme Court Of India · AIR 1990 SC 2289 : (1991) 5 JT 228 : (1991) 1 LW 94 : (1990) 2 SCALE 512 : (1990) 4 SCC 701 : (1990) 1 SCR 394 Supp
Tamil Nadu Buildings (Lease and Rent Control) (Amendment) Act, 1973 — Section 25, 4, 5
Supreme Court11 Sept 1990Allowed
State of Haryana Vs Lakhbir Singh and another
Supreme Court Of India · AIR 1990 SC 2154 : (1990) CriLJ 2274 : (1990) 3 Crimes 752 : (1990) 3 JT 830 : (1990) 2 SCALE 503 : (1991) 1 SCC 35 Supp : (1991) 2 ShimLC 52
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 109, 302
Supreme Court11 Sept 1990Partly Allowed
M/s. Green View Radio Service Vs Laxmibai Ramji and another
Supreme Court Of India · AIR 1990 SC 2156 : (1990) 4 JT 54 : (1991) MhLj 579 : (1990) 2 SCALE 533 : (1990) 4 SCC 497 : (1990) 2 UJ 642
Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 106
Supreme Court11 Sept 1990Dismissed
Chief Engineer, Rajasthan State Electricity Board, Jaipur Vs Judge, Additional Labour Court, Rajasthan and Another
Supreme Court Of India · (1991) 61 FLR 647 : (1990) 4 JT 84 : (1991) 1 SCC 37 Supp : (1991) 1 UJ 108
Supreme Court11 Sept 1990Disposed Of
Union of India (UOI) Vs Vellayani M.A. Robinson and Others
Supreme Court Of India · (1990) 2 SCALE 545 : (1991) 1 SCC 184 Supp
Constitution of India, 1950 — Article 226
Supreme Court11 Sept 1990Disposed Of
Rajinder Kumar Joshi Vs Veena Rani
Supreme Court Of India · AIR 1991 SC 259 : (1990) 4 JT 50 : (1990) 2 SCALE 539 : (1990) 4 SCC 526 : (1991) 1 UJ 105
Constitution of India, 1950 — Article 136East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 4
Supreme Court10 Sept 1990Disposed Of
Sri Krishan alias Pandit Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1991 SC 43 : (1990) CriLJ 2650 : (1991) 2 SCC 760 Supp
Uttar Pradesh Children Act, 1951 — Section 2(4), 27, 302, 33
Supreme Court07 Sept 1990allowed
Post Graduate Institute and Others Vs Dr J.S. Dilawari and Others
Supreme Court Of India · AIR 1988 SC 1348 : (1991) 62 FLR 321 : (1991) 5 JT 17 : (1988) 2 LLJ 356 : (1990) 2 SCALE 470 : (1990) 4 SCC 698 : (1988) 1 SCC 355 Supp : (1990) 2 UJ 651
Supreme Court07 Sept 1990ALLOWED
G.C. Agarwal Vs Commissioner of Income Tax, Assam, Nagaland and Another
Supreme Court Of India · (1991) 95 CTR 257 : (1990) 18 ITR 571 : (1992) 1 SCC 495 Supp
Income Tax Act, 1961 — Section 256(1), 271(1)
Supreme Court07 Sept 1990allowed
Union of India and others Vs Kanunga Industries
Supreme Court Of India · AIR 1990 SC 2190 : (1991) 32 ECC 81 : (1990) 30 ECR 449 : (1990) 3 JT 273 : (1990) 2 SCALE 447 : (1992) 1 SCC 35 Supp : (1990) 2 UJ 653
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 112
Supreme Court07 Sept 1990Dismissed
Captain B.D. Gupta Vs State of U.P. and another
Supreme Court Of India · AIR 1991 SC 526 : (1991) 61 FLR 517 : (1990) 3 JT 712 : (1991) 1 SCC 1 Supp : (1990) 2 UJ 645
Constitution of India, 1950 — Article 309
Supreme Court07 Sept 1990Allowed
Vinod Kumar Vs The State of Uttar Pradesh
Supreme Court Of India · (1990) 14 ACR 658 : AIR 1991 SC 300 : (1991) CriLJ 360 : (1990) 3 Crimes 715 : (1990) 3 JT 835 : (1990) 2 SCALE 505 : (1991) 1 SCC 353 Supp
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 313, 82, 83Penal Code, 1860 (IPC) — Section 109, 302, 307, 34
Supreme Court07 Sept 1990Allowed
Municipal Corporation of Greater Bombay Vs Premnagar Zopadapatti Committee Society and another
Supreme Court Of India · AIR 1991 SC 817 : (1991) 93 BOMLR 605 : (1991) MhLj 711 : (1991) 2 SCC 712 Supp
Bombay Municipal Corporation Act, 1888 — Section 313, 314
Supreme Court07 Sept 1990Dismissed
State of Maharashtra Vs M/s. Nav Bharat Builders
Supreme Court Of India · AIR 1991 SC 11 : (1990) 2 ARBLR 195 : (1991) 93 BOMLR 689 : (1990) 3 JT 710 : (1990) 2 SCALE 468 : (1991) 1 SCC 68 Supp : (1990) 2 UJ 695
Supreme Court06 Sept 1990Disposed Of
Employees'' State Insurance Corporation Chandigarh Vs Gurdial Singh and Others
Supreme Court Of India · AIR 1991 SC 1741 : (1992) JT 640 Supp : (1991) LabIC 52 : (1991) 2 LLJ 425 : (1991) 1 SCC 204 Supp
Employees State Insurance Act, 1948 — Section 2(17)
Supreme Court06 Sept 1990allowed
State of Karnataka and others Vs M/s. Southern India Plywood Co., Peramanoor
Supreme Court Of India · AIR 1991 SC 1307 : (1991) 1 SCC 212 Supp
Karnataka Forest Act, 1963 — Section 101A(2)
Supreme Court06 Sept 1990Allowed
Jitender Kumar Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 240
Supreme Court06 Sept 1990Disposed Of
Periyar and Pareekanni Rubbers Ltd. Vs State of Kerala
Supreme Court Of India · AIR 1990 SC 2192 : (1991) 1 JT 450 : (1990) 2 SCALE 525 : (1991) 4 SCC 195 : (1990) 1 SCR 362 Supp
Constitution of India, 1950 — Article 136Defence Act, 1842 — Section 19Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)