COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,256 of 2,992

Supreme Court20 Apr 1990Disposed Of

Chanan Lal and Others Vs Azizunisha

Supreme Court Of India · (1990) JLJ 433 : (1990) 2 JT 166 : (1990) 1 SCALE 803 : (1990) 2 SCC 635 : (1990) 2 SCR 567 : (1990) 1 UJ 716

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

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Supreme Court20 Apr 1990Disposed Of

Puspa Sen Gupta Vs Susma Ghose

Supreme Court Of India · (1990) 2 CALLT 42 : (1990) 2 JT 167 : (1990) 1 SCALE 804 : (1990) 2 SCC 651 : (1990) 2 SCR 564 : (1990) 1 UJ 727

West Bengal Premises Tenancy Act, 1956 — Section 34, 35, 8(3)

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Supreme Court20 Apr 1990dismissed

The Clothing Factory, National Workers'' Union Avadi, Madras Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1383 : (1990) 60 FLR 864 : (1990) 2 JT 231 : (1990) LabIC 1213 : (1990) 2 LLJ 201 : (1990) 1 SCALE 798 : (1990) 3 SCC 50 : (1990) 2 SCR 617 : (1990) 2 UJ 254 : (1990) 3 UPLBEC 2060

Bombay Shops and Establishments Act, 1948 — Section 70Factories Act, 1948 — Section 59, 64Industrial Disputes Act, 1947 — Section 33C(2)

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Supreme Court20 Apr 1990Allowed

Vijayee Singh and others Vs State of U.P.

Supreme Court Of India · (1990) 14 ACR 581 : AIR 1990 SC 1459 : (1990) CriLJ 1510 : (1990) 2 Crimes 584 : (1990) 2 JT 596 : (1990) 3 SCC 190 : (1990) 2 SCR 573

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101, 105, 106, 19, 3

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Supreme Court20 Apr 1990Dismissed

K.P. Periannan Vs The Government of Tamil Nadu and others

Supreme Court Of India · AIR 1990 SC 2003 : (1990) 3 JT 499 : (1990) SCC 368 Supp : (1990) 1 SCC 368 Supp : (1990) 2 SCR 609 : (1990) 1 UJ 722

Madras Prohibition Act, 1937 — Section 17C(2), 4Tamil Nadu Toddy and Arrack Shops (Disposal in Auction) Rules, 1981 — Rule 10, 12, 14, 15, 16

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Supreme Court20 Apr 1990Disposed Of

District Collector and Chairman, Vizianagaram Social Welfare Residential School Society, Vizianagaram and Another Vs M. Tripura Sundari Devi

Supreme Court Of India · (1990) 2 LLJ 153 : (1990) 1 SCALE 806 : (1990) 3 SCC 655 : (1990) 2 SCR 559 : (1990) 1 UJ 710 : (1990) 3 UPLBEC 2032

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Supreme Court20 Apr 1990Dismissed

Alocious Fernandez Vs Union of India (UOI) and Others

Supreme Court Of India · (1990) 3 Crimes 270 : (1990) 2 JT 169 : (1990) 2 SCC 668

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

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Supreme Court19 Apr 1990Dismissed

Hoshiarpur Improvement Trust Vs President, Land Acquisition Tribunal and Others

Supreme Court Of India · (1990) 2 JT 567 : (1990) 98 PLR 278 : (1990) 2 SCC 625 : (1990) 2 SCR 526 : (1990) 1 UJ 706

Land Acquisition Act, 1894 — Section 23(1A), 23(1)(a), 23(2), 28Punjab Town Improvement Act, 1922 — Section 42Land Acquisition (Amendment) Act, 1984 — Section 16(a), 30, 30(1)(a), 30(1)(b)

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Supreme Court19 Apr 1990Disposed Of

State of Maharashtra Vs Mahadeo Deoman Rai alias Kalal and Others

Supreme Court Of India · (1990) 92 BOMLR 319 : (1990) 3 JT 48 : (1990) 3 SCC 579 : (1990) 2 SCR 533 : (1990) 1 UJ 703

Land Acquisition Act, 1894 — Section 4

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Supreme Court19 Apr 1990Allowed

Othayath Lekshmy Amma and Another Vs Nellachinkuniyil Govindan Nair and Others

Supreme Court Of India · (1990) 3 JT 230 : (1990) 3 SCC 374 : (1990) 2 SCR 539 : (1990) 2 UJ 242

Constitution of India, 1950 — Article 136Kerala Land Reforms (Amendment) Act, 1967 — Section 6Kerala Land Reforms Act, 1963 — Section 13B, 13B(1), 13B(2)

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Supreme Court17 Apr 1990allowed

M/s. India Machinery Stores (Pvt.) Ltd. Vs Presiding Officer, Labour Court, Patna and others

Supreme Court Of India · AIR 1990 SC 1781 : (1990) SCC 776 Supp : (1990) 1 SCC 776 Supp

Bihar Shops and Establishments Act, 1953 — Section 26(1)Constitution of India, 1950 — Article 136

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Supreme Court17 Apr 1990dismissed

Mathura Prasad Vs Ajeem Khan

Supreme Court Of India · AIR 1990 SC 2274 : (1990) 2 JT 331 : (1990) 1 SCALE 754 : (1990) 3 SCC 659 : (1990) 2 SCR 503 : (1990) 2 UJ 234 : (1990) 3 UPLBEC 2035

Representation of the People Act, 1951 — Section 116A, 33(4), 36(4)

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Supreme Court17 Apr 1990Dismissed

Abdul Salam alias Thiyyan Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1446 : (1990) CriLJ 1502 : (1990) 3 Crimes 82 : (1990) 48 ELT 162 : (1990) 3 JT 74 : (1990) 3 SCC 15 : (1990) 2 SCR 517

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3Constitution of India, 1950 — Article 22(5)

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Supreme Court17 Apr 1990Dismissed

Abdul Salam alias Thiyyan Vs Union of India (UOI) and Others

Supreme Court Of India · (1990) 3 Crimes 82(1) : (1990) 3 SCR 517

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1)(i), 3(1)(iii)Constitution of India, 1950 — Article 22

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Supreme Court17 Apr 1990Dismissed

Kishan Lal Sethi Vs Jagan Nath and another

Supreme Court Of India · (1991) ACR 88 : AIR 1990 SC 1357 : (1990) CriLJ 1500 : (1990) 3 Crimes 43 : (1990) 2 DMC 293 : (1990) 3 JT 100 : (1990) 3 SCC 45 : (1990) 1 UJ 650

Penal Code, 1860 (IPC) — Section 120B, 300, 506

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Supreme Court16 Apr 1990Disposed Of

All India State Bank Officers Federation and Others Vs Union of India (UOI) and Others National Federation of State Bank Officers and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1991) 61 FLR 447 : (1990) 2 JT 243 : (1990) SCC 336 Supp : (1990) 1 SCC 336 Supp : (1990) 2 SCR 493

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Supreme Court12 Apr 1990Dismissed

Doordarshan Cameramen''s Welfare Association (Regd.) Vs Union of India and another

Supreme Court Of India · AIR 1990 SC 1387 : (1990) 60 FLR 797 : (1990) 2 JT 118 : (1990) LabIC 1218 : (1990) 1 SCALE 751 : (1990) SCC 262 Supp : (1990) 1 SCC 262 Supp : (1990) 1 UJ 678 : (1990) 2 UPLBEC 793

Constitution of India, 1950 — Article 32

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Supreme Court12 Apr 1990Allowed

State of Gujarat Vs Rasulmiyan Ahmedmiyan Malek and others

Supreme Court Of India · AIR 1990 SC 1359 : (1990) CriLJ 1495 : (1990) 3 Crimes 31 : (1990) 2 GLR 1013 : (1990) 2 JT 128 : (1990) SCC 179 Supp : (1990) 1 SCC 179 Supp : (1990) 2 ShimLC 115

Arms Act, 1959 — Section 25(1)Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 323

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Supreme Court12 Apr 1990Dismissed

Mrs. Elizabeth Antony Vs Michel Charles John Chown Lengera

Supreme Court Of India · AIR 1990 SC 1576 : (1990) 2 JT 183 : (1990) 1 SCALE 713 : (1990) 3 SCC 333 : (1990) 2 SCR 486 : (1990) 1 UJ 686

Constitution of India, 1950 — Article 136Succession Act, 1925 — Section 227, 263, 283, 284, 285

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Supreme Court11 Apr 1990

Issac Babu Vs Union of India (UOI) and Another

Supreme Court Of India · (1993) 2 SCC 55

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