COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,248 of 2,992

Supreme Court24 Aug 1990Dismissed

Sharp Business Machines Pvt. Ltd., Bangalore Vs Collector of Customs, Bangalore

Supreme Court Of India · (1990) 31 ECR 177 : (1990) 49 ELT 640 : (1990) 4 JT 74 : (1990) 2 SCALE 435 : (1991) 1 SCC 154 : (1990) 1 SCR 28 Supp

Customs Act, 1962 — Section 111, 14, 14(1)Imports & Exports (Control) Act, 1947 — Section 3

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Supreme Court23 Aug 1990Disposed Of

M/s. Hindustan Polymers Vs Collector of Central Excise M/s. Hindustan Polymers, Visakhapatnam Vs Collector of Central Excise, Guntur and others

Supreme Court Of India · AIR 1990 SC 1676 : (1989) 24 ECC 380 : (1989) 43 ELT 165 : (1989) 3 JT 674 : (1989) 2 SCALE 411 : (1989) 4 SCC 323(1) : (1989) 4 SCC 323 : (1989) 3 SCR 974

Central Excises and Salt Act, 1944 — Section 2, 3, 35L, 4(4)

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Supreme Court23 Aug 1990dismissed

Sardara Singh (Dead) by Lrs. and Another Vs Sardara Singh (Dead) and Others

Supreme Court Of India · (1990) 3 JT 566 : (1990) 2 SCALE 327 : (1990) 4 SCC 90 : (1990) 2 UJ 507

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 90, 9Punjab Land Revenue Act, 1887 — Section 158(2), 85, 86, 88

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Supreme Court23 Aug 1990Dismissed

Sundaramurthy Vs State of Tamil Nadu

Supreme Court Of India · AIR 1990 SC 2007 : (1990) CriLJ 2198 : (1990) 3 Crimes 113 : (1990) 3 JT 557 : (1990) 2 SCALE 363 : (1990) SCC 267 Supp : (1990) 1 SCC 267 Supp

Penal Code, 1860 (IPC) — Section 302, 304, 325

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Supreme Court22 Aug 1990allowed

Vinaya Kumar Shukal Vs Lakhpat Ram and another

Supreme Court Of India · AIR 1990 SC 2171 : (1990) 3 JT 563 : (1990) 2 SCALE 343 : (1990) 4 SCC 246 : (1990) 3 SCR 965 : (1990) 2 UJ 591

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 29A(4), 29A(5)

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Supreme Court22 Aug 1990Disposed Of

Jamshedpur Contractors Works Union Vs State of Bihar and Others

Supreme Court Of India · (1991) 61 FLR 645 : (1990) 2 SCALE 402 : (1991) 1 SCC 158 Supp : (1990) 3 SCR 977 : (1990) 2 UJ 627

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10

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Supreme Court22 Aug 1990allowed

Nagri Pracharini Sabha and Another Vs Vth Additional District and Sessions Judge, Varanasi and Others

Supreme Court Of India · (1990) 4 JT 160 : (1990) 2 SCALE 404 : (1991) 2 SCC 36 Supp : (1990) 3 SCR 971 : (1990) 2 UJ 629

Civil Procedure Code, 1908 (CPC) — Section 9Societies Registration Act, 1860 — Section 23, 25

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Supreme Court22 Aug 1990Allowed

T.N. Saxena and others Vs State of Uttar Pradesh and others

Supreme Court Of India · AIR 1991 SC 235 : (1991) LabIC 214 : (1991) 1 PLJR 75 : (1991) 2 SCC 551 Supp

Constitution of India, 1950 — Article 32

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Supreme Court22 Aug 1990Dismissed

Karnani Properties Ltd. Vs State of West Bengal and others

Supreme Court Of India · AIR 1990 SC 2047 : (1991) 1 CALLT 26 : (1990) 3 CompLJ 289 : (1990) 3 JT 624 : (1990) LabIC 1677 : (1994) 3 LLJ 378 : (1990) 2 SCALE 322 : (1990) 4 SCC 472 : (1990) 3 SCR 933 : (1991) 2 SLJ 167 : (1990) 2 UJ 621 : (1990) 3 UPLBEC 1986

Constitution of India, 1950 — Article 133(1), 226Industrial Disputes Act, 1947 — Section 15, 19(2), 2

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Supreme Court22 Aug 1990Disposed Of

Ram Bhawan Singh and Others Vs Jagdish and Others

Supreme Court Of India · (1990) 3 JT 704 : (1990) 2 SCALE 399 : (1990) 4 SCC 309 : (1990) 3 SCR 957 : (1991) 1 UJ 15

Limitation Act, 1963 — Section 14Transfer of Property Act, 1882 — Section 43Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4

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Supreme Court22 Aug 1990Disposed Of

ITC Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1998) 101 ELT 9 : (1998) 8 SCC 610

Central Excises and Salt Act, 1944 — Section 35

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Supreme Court22 Aug 1990allowed

M.B. Majumdar Vs Union of India

Supreme Court Of India · AIR 1990 SC 2263 : (1990) 3 JT 655 : (1991) 2 LLJ 585(2) : (1990) 2 SCALE 345 : (1990) 4 SCC 501 : (1990) 3 SCR 946 : (1990) 2 UJ 709 : (1991) 1 UPLBEC 1

Administrative Tribunals Act, 1985 — Section 10, 17, 18, 28, 30Central Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Rules, 1985 — Rule 3Constitution of

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Supreme Court21 Aug 1990Disposed Of

Dr Harihar Prasad Singh and Others Vs Principal, M.L.N. Medical College Allahabad and Others

Supreme Court Of India · (1990) 3 JT 670 : (1990) 2 SCALE 350 : (1990) 4 SCC 533 : (1990) 3 SCR 895 : (1990) 2 UPLBEC 1091

Constitution of India, 1950 — Article 14

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Supreme Court21 Aug 1990allowed

Dr. Suresh Chandra Verma and others Vs The Chancellor, Nagpur University and others

Supreme Court Of India · AIR 1990 SC 2023 : (1990) 92 BOMLR 522 : (1990) 3 JT 552 : (1991) 1 LLJ 574 : (1990) 2 SCALE 338 : (1990) 4 SCC 55 : (1990) 3 SCR 883 : (1990) 2 UJ 594

Nagpur University Act, 1974 — Section 11(4), 32(2), 57(4), 76, 77C

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Supreme Court21 Aug 1990Allowed

India Cement Ltd. etc. Vs Union of India and others

Supreme Court Of India · AIR 1991 SC 724 : (1990) 3 JT 572 : (1991) 1 MLJ 15 : (1990) 2 SCALE 291 : (1990) 4 SCC 356 : (1990) 3 SCR 850 : (1990) 2 UJ 584

Constitution of India, 1950 — Article 14, 19(1)Industries (Development and Regulation) Act, 1951 — Section 18G, 25

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Supreme Court21 Aug 1990Disposed Of

Principal, Moti lal Nehru Medical College and others Vs Dr. Vandana Singh and others

Supreme Court Of India · (1990) 3 JT 679 : (1990) 3 SCR 874 : (1990) 2 UJ 616 : (1990) 3 UPLBEC 1794

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Supreme Court21 Aug 1990Disposed Of

Vasantkumar Radhakisan Vora Vs The Board of Trustees of the Port of Bombay

Supreme Court Of India · AIR 1991 SC 14 : (1990) 3 JT 609 : (1990) 2 SCALE 297 : (1991) 1 SCC 761 : (1990) 3 SCR 825

Agricultural Holdings Act, 1948 — Section 2(1), 23(1)Bombay Port Trust Act, 1879 — Section 87Calcutta Port Act, 1890 — Section 142

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Supreme Court21 Aug 1990Dismissed

Sohan Lal and others Vs State of Rajasthan

Supreme Court Of India · AIR 1990 SC 2158 : (1990) CriLJ 2302 : (1990) 3 Crimes 121 : (1990) 3 JT 599 : (1991) 1 PLJR 41 : (1990) 2 SCALE 307 : (1990) 4 SCC 580 : (1990) 3 SCR 809

Criminal Procedure Code, 1973 (CrPC) — Section 173, 203, 216, 227, 239Penal Code, 1860 (IPC) — Section 147, 323, 325, 336, 427

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Supreme Court21 Aug 1990Disposed Of

H.S.S.K. Niyami and others Vs Union of India and another

Supreme Court Of India · AIR 1990 SC 2128 : (1990) 3 JT 579 : (1990) 2 SCALE 286 : (1990) 4 SCC 516 : (1990) 3 SCR 862

Constitution of India, 1950 — Article 14, 19, 226, 31CDefence of India Rules, 1962 — Rule 125Essential Commodities Act, 1955 — Section 3(3C)

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Supreme Court21 Aug 1990Allowed

State of Andhra Pradesh Vs K. Ranganathan and Others v. Ranga Rao and Others Vs State of Andhra Pradesh and Others

Supreme Court Of India · (1990) 4 SCC 636 : (1990) 3 SCR 912 : (1990) 2 UJ 608 : (1990) 3 UPLBEC 2073

Constitution of India, 1950 — Article 14, 16

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