Supreme Court27 Jul 1990allowed
Hasan Ali and others Vs State of U.P. and others
Supreme Court Of India · AIR 1990 SC 1980 : (1992) 2 SCC 70 Supp
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,251 of 2,992
Supreme Court27 Jul 1990Allowed
J.K. Cotton Spinning and Weaving Mills Company Ltd. Vs State of U.P. and Others
Supreme Court Of India · AIR 1990 SC 1808 : (1991) 61 FLR 329 : (1990) 3 JT 300 : (1991) 1 LLJ 39 : (1990) 2 SCALE 153 : (1990) 4 SCC 27 : (1990) 3 SCR 523 : (1990) 3 SLJ 105 : (1990) 2 UJ 438 : (1990) 2 UPLBEC 1066
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 25F, 6N
Supreme Court26 Jul 1990dismissed
The State of Gujarat Vs Allauddin Babumiya Shaikh
Supreme Court Of India · AIR 1990 SC 2220 : (1991) 1 SCC 146 Supp
Bombay Revenue Jurisdiction Act, 1876 — Section 11, 37(2)Evidence Act, 1872 — Section 110
Supreme Court25 Jul 1990dismissed
B.N. Saxena Vs New Delhi Municipal Committee and others
Supreme Court Of India · AIR 1990 SC 2021 : (1991) 61 FLR 357 : (1990) 3 JT 284 : (1990) 2 SCALE 137 : (1990) 4 SCC 205 : (1990) 2 UJ 408 : (1990) 2 UPLBEC 979
Supreme Court25 Jul 1990Allowed
Harnek Singh Vs Harbax Singh and others
Supreme Court Of India · AIR 1990 SC 1978 : (1990) SCC 698 Supp : (1990) 1 SCC 698 Supp
Supreme Court25 Jul 1990Allowed
Shriniwas Ramakrishna Karandikar and others Vs State of Maharashtra and others etc. etc.
Supreme Court Of India · AIR 1990 SC 2067 : (1990) 3 JT 285 : (1990) 2 SCALE 123 : (1990) SCC 538 Supp : (1990) 1 SCC 538 Supp : (1990) 2 UJ 406
Bombay Land Revenue Code, 1879 — Section 40
Supreme Court25 Jul 1990Allowed
Chairman, School of Buddhist Philosophy, Leh, Ladakh (J and K) Vs Makhan Lal Mattoo and Another
Supreme Court Of India · (1991) 61 FLR 614 : (1990) 3 JT 319 : (1991) 1 LLJ 610 : (1990) 2 SCALE 139 : (1990) 4 SCC 6 : (1990) 3 SCR 515 : (1990) 2 UJ 459
Constitution of India, 1950 — Article 12, 14, 16, 226
Supreme Court24 Jul 1990dismissed
Maharaja Chintamani Saran Nath Sah Deo Vs Jogeshwar Sikhar and others
Supreme Court Of India · AIR 1990 SC 1770 : (1990) 38 BLJR 1295 : (1990) 3 JT 244 : (1990) 2 PLJR 75 : (1990) 2 SCALE 117 : (1990) SCC 280 Supp : (1990) 1 SCC 280 Supp : (1990) 2 UJ 421
Bihar Land Reforms Act, 1950 — Section 117, 6(1)Chota Nagpur Tenancy Act, 1980 — Section 43, 44Registration Act, 1908 — Section 2(7)
Supreme Court24 Jul 1990Allowed
Shambhoo Missir and another Vs State of Bihar Sarabjit Chamar and another Vs State of Bihar
Supreme Court Of India · AIR 1991 SC 315 : (1990) 38 BLJR 1391 : (1991) CriLJ 395(1) : (1990) 3 JT 290 : (1990) 2 PLJR 70 : (1990) 2 SCALE 118 : (1990) 4 SCC 17 : (1990) 2 UJ 579
Penal Code, 1860 (IPC) — Section 302, 326, 34
Supreme Court24 Jul 1990Allowed
Dr. Laksmansingh Himatsingh Vaghela Vs Naresh Kumar Chandrashanker Jha and others
Supreme Court Of India · AIR 1990 SC 1976 : (1990) CriLJ 1921 : (1990) 2 GLR 1182 : (1990) 3 JT 241 : (1990) 2 PLJR 79 : (1990) 2 SCALE 136 : (1990) 4 SCC 169 : (1990) 3 SCR 511
Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 201, 21, 465, 468
Supreme Court24 Jul 1990Allowed
Textile Association (India) Bombay Unit Vs Balmohan Gopal Kurup and another
Supreme Court Of India · AIR 1990 SC 2053 : (1991) 2 JT 434 : (1990) 4 SCC 700
Supreme Court23 Jul 1990dismissed
State Bank of India Vs Ramkrishna Pandurang Barve and anothers
Supreme Court Of India · AIR 1990 SC 1981 : (1993) 77 CompCas 47 : (1990) MhLj 1282 : (1990) SCC 801 Supp : (1990) 1 SCC 801 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20
Supreme Court23 Jul 1990Allowed
Union Territory of Goa, Daman and Diu and another Vs Lakshmibai Narayan Patil etc. etc. Smt. Lakshmi Bai Patil Vs Union of India and others
Supreme Court Of India · AIR 1990 SC 1771 : (1990) 3 JT 329 : (1990) 2 SCALE 144 : (1990) 4 SCC 102 : (1990) 3 SCR 497 : (1990) 2 UJ 451
Constitution of India, 1950 — Article 14, 19, 31A, 32, 38Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 18A, 4
Supreme Court23 Jul 1990dismissed
R.P. Malhotra Vs Chief Commissioner of Income Tax, Patiala and others
Supreme Court Of India · AIR 1990 SC 2055 : (1990) LabIC 1615 : (1990) SCC 771 Supp : (1990) 1 SCC 771 Supp
Fundamental Rules — Rule 56(J)
Supreme Court20 Jul 1990Allowed
Shashikant Laxman Kale and Another Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1990 SC 2114 : (1990) 4 SCC 366 : (1990) 52 TAXMAN 352
Constitution of India, 1950 — Article 14, 19(1), 32, 38, 39Income Tax Act, 1961 — Section 10, 2Industrial Disputes Act, 1947 — Section 25F
Supreme Court20 Jul 1990allowed
Raj Kumar Rajinder Singh Vs State of Himachal Pradesh and others
Supreme Court Of India · AIR 1990 SC 1833 : (1990) 3 JT 215 : (1990) 2 SCALE 95 : (1990) 4 SCC 320 : (1990) 3 SCR 469
Evidence Act, 1872 — Section 92Forest Act, 1927 — Section 10, 11, 12, 13, 14Government of India Act, 1935 — Section 4, 7(1)
Supreme Court20 Jul 1990dismissed
Rajender Kumar Vs Jamna Das Kotewala
Supreme Court Of India · (1990) 3 JT 197 : (1990) 4 SCC 15 : (1990) 2 UJ 582
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court20 Jul 1990Allowed
Food Corporation of India Workers'' Union Vs Food Corporation of India and others
Supreme Court Of India · AIR 1990 SC 2178 : (1990) 3 JT 323 : (1990) LabIC 1910 : (1990) 2 SCALE 65 : (1990) SCC 296 Supp : (1990) 1 SCC 296 Supp : (1990) 2 UJ 414 : (1990) 2 UPLBEC 971
Constitution of India, 1950 — Article 14, 32, 39Industrial Disputes Act, 1947 — Section 10A
Supreme Court20 Jul 1990Disposed Of
Mehtab Lal Singh Vs State of Bihar and Others Mehtab Lal Singh Vs U.K. Sinha, Collector, Patna, Bihar
Supreme Court Of India · (1990) 3 JT 240 : (1990) 2 PLJR 78 : (1990) 2 SCALE 138 : (1990) 4 SCC 134
Supreme Court19 Jul 1990allowed
Ramchandra Pandurang Sonar (Deceased by L.R''s.) and other Vs Murlidhar Ramchandra Sonar and others
Supreme Court Of India · AIR 1990 SC 1973 : (1990) 3 JT 202 : (1990) 2 SCALE 85 : (1990) 4 SCC 45 : (1990) 3 SCR 435 : (1990) 2 UJ 463
Civil Procedure Code, 1908 (CPC) — Section 100