Supreme Court Of India Judgments

Supreme Court23 Mar 1990dismissed

Kishan Lal Vs State of Rajasthan Om Prakash and others Vs State of Rajasthan and others

Supreme Court Of India · AIR 1990 SC 2269 : (1990) 183 ITR 433 : (1990) 1 JT 550 : (1991) 1 PLJR 56 : (1990) SCC 742 Supp : (1990) 2 SCR 142 : (1990) 1 UJ 625 : (1990) 1 WLN 168

Constitution of India, 1950 — Article 14, 19, 246, 254(2), 301Rajasthan Agricultural Produce Markets Act, 1961 — Section 2(1), 40

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Supreme Court22 Mar 1990dismissed

A.M. Mathur Vs Pramod Kumar Gupta

Supreme Court Of India · AIR 1990 SC 1737 : (1990) 1 JT 545 : (1990) 1 SCALE 527 : (1990) 2 SCC 533 : (1990) 2 SCR 110 : (1990) 1 UJ 595

Constitution of India, 1950 — Article 141

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Supreme Court22 Mar 1990Disposed Of

State (Through CBI/New Delhi) Vs S.J. Choudhary

Supreme Court Of India · AIR 1990 SC 1050 : (1990) CriLJ 1112 : (1990) 2 Crimes 198 : (1990) 2 JT 15 : (1990) 2 SCC 481 : (1990) 2 SCR 124

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 45Explosive Substances Act, 1908 — Section 3, 4

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Supreme Court22 Mar 1990Allowed

Dr. V.L. Chandra and others Vs All India Institute of Medical Sciences and others Dr. Mrs. S.M. Hamilton Vs All India Institute of Medical Sciences

Supreme Court Of India · AIR 1990 SC 1670 : (1990) 60 FLR 726 : (1990) 1 JT 515 : (1990) 2 LLJ 28 : (1990) 1 SCALE 534 : (1990) 3 SCC 38 : (1990) 2 SCR 104 : (1990) 1 UJ 600 : (1990) 1 UPLBEC 685

All India Institute of Medical Sciences Act, 1956 — Section 13, 14Constitution of India, 1950 — Article 32

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Supreme Court22 Mar 1990Dismissed

V.R. Katarki Vs State of Karnataka and others

Supreme Court Of India · AIR 1991 SC 1241 : (1991) 1 SCALE 497 : (1991) 1 SCC 267 Supp : (1990) 3 SCR 1 Supp

Civil Procedure Code, 1908 (CPC) — Section 82

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Supreme Court22 Mar 1990Disposed Of

Majeet Singh, UDC and others Vs Employees'' State Insurance Corpn. and another K. Prakasam and others Vs T. Subrahmanyam and others

Supreme Court Of India · AIR 1990 SC 1104 : (1990) 2 JT 180 : (1990) 2 LLJ 392 : (1990) 1 SCALE 525 : (1990) 2 SCC 367 : (1990) 2 SCR 119 : (1990) 1 UJ 601 : (1990) 3 UPLBEC 1527

Constitution of India, 1950 — Article 32Employees State Insurance Act, 1948 — Section 17(2), 2A, 97(1)

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Supreme Court21 Mar 1990allowed

Nani Gopal Sarkar and others Vs Heavy Engineering Corporation Ltd., and others

Supreme Court Of India · AIR 1990 SC 1391 : (1991) 61 FLR 105 : (1990) 2 JT 259 : (1990) 2 LLJ 289 : (1990) 1 SCALE 520 : (1990) 3 SCC 173 : (1990) 1 UJ 577 : (1990) 3 UPLBEC 1530

Constitution of India, 1950 — Article 226, 227, 32Industrial Disputes Act, 1947 — Section 10A

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Supreme Court21 Mar 1990

Raj Kumar Karwal Vs Union of India and others Kirpal Mohan Virmani Vs The State and another

Supreme Court Of India · AIR 1991 SC 45 : (1991) CriLJ 97 : (1990) 2 Crimes 435 : (1990) 48 ELT 496 : (1990) 1 JT 503 : (1990) 1 SCALE 509 : (1990) 2 SCC 409 : (1990) 2 SCR 63 : (1990) 2 UJ 373

Central Excises and Salt Act, 1944 — Section 21(2)Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 173, 176, 190(1)Customs Act, 1962 — Section 135A

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Supreme Court21 Mar 1990Dismissed

Km. Nelima Misra Vs Dr. Harinder Kaur Paintal and others

Supreme Court Of India · AIR 1990 SC 1402 : (1990) 2 JT 103 : (1990) 2 SCC 746 : (1990) 2 UJ 90 : (1990) 1 UPLBEC 738

Aligarh Muslim University Act, 1920 — Section 27(5)Bombay University Act, 1974 — Section 57(2)Calcutta University Act, 1979 — Section 32(2)

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Supreme Court21 Mar 1990Allowed

Manibhai Vs Hemraj

Supreme Court Of India · (1990) 92 BOMLR 382 : (1990) 1 SCALE 574 : (1990) 3 SCC 68 : (1990) 2 SCR 40

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Supreme Court20 Mar 1990Disposed Of

State of Tamil Nadu and Others Vs Nellai Cotton Mills Ltd. and Others

Supreme Court Of India · (1990) 2 CompLJ 174 : (1990) 2 JT 19 : (1991) 1 LLJ 35 : (1990) 1 SCALE 633 : (1990) 2 SCC 518 : (1990) 2 SCR 33

Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3(2)Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) (Amendment) Act, 1985 — Section 3

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Supreme Court20 Mar 1990dismissed

Pukhraj Jain Vs Mrs. Padma Kashyap and another

Supreme Court Of India · AIR 1990 SC 1133 : (1990) 1 JT 486 : (1990) 1 SCALE 531 : (1990) 2 SCC 431 : (1990) 2 SCR 25 : (1990) 2 UJ 213

Delhi Rent Control Act, 1958 — Section 14, 21, 25B

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Supreme Court20 Mar 1990Dismissed

Sri Krishna Das Vs Town Area Committee, Chirgaon

Supreme Court Of India · (1990) 84 CTR 111 : (1990) 183 ITR 401 : (1990) 2 JT 68 : (1990) 3 SCC 645 : (1990) 2 SCR 13 : (1990) 77 STC 395 : (1990) 2 UPLBEC 813

Constitution of India, 1950 — Article 14, 19(1), 265Uttar Pradesh Municipalities Act, 1916 — Section 128(1), 298(2)FUttar Pradesh Town Areas (Amendment) Act — Section 12, 13(1)

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Supreme Court19 Mar 1990allowed

Commissioner of Sales Tax, U.P., Lucknow Vs Atma Ram Misra and Others

Supreme Court Of India · AIR 1990 SC 1138(2) : (1990) 1 JT 490 : (1990) 1 SCALE 536 : (1990) 2 SCC 388 : (1990) 1 SCR 1031 : (1990) 77 STC 245

Uttar Pradesh Sales Tax Act, 1948 — Section 9, 9(1), 9(1B)

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Supreme Court19 Mar 1990Disposed Of

M.B. Abdulla Vs Commissioner of Income Tax, Kerala

Supreme Court Of India · AIR 1990 SC 1451 : (1990) 82 CTR 362 : (1990) 183 ITR 96 : (1990) 2 JT 38 : (1990) 2 KLT 356 : (1990) 1 SCALE 607 : (1990) SCC 532 Supp : (1990) 1 SCC 532 Supp : (1990) 2 SCR 5

Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 148, 254(2), 256, 66(I)

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Supreme Court19 Mar 1990Disposed Of

Collector of Central Excise, Calcutta Vs Berger Paints India Ltd.

Supreme Court Of India · AIR 1990 SC 1276 : (1990) 29 ECR 433 : (1990) 47 ELT 210 : (1990) 3 JT 133 : (1990) 2 SCC 349 : (1990) 1 SCR 1027 : (1990) 1 UJ 666

Central Excises and Salt Act, 1944 — Section 35Customs, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 9(2)

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Supreme Court19 Mar 1990Dismissed

B. Krishna Bhat Vs Union of India (UOI)

Supreme Court Of India · (1990) 2 JT 34 : (1990) 1 SCALE 653 : (1990) 3 SCC 65 : (1990) 2 SCR 1 : (1990) 2 UJ 198

Constitution of India, 1950 — Article 32, 37, 47

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Supreme Court16 Mar 1990Disposed Of

Dinanath and another Vs Gopala Krishna (dead) by LRs.

Supreme Court Of India · (1989) 2 SCALE 691 : (1990) 4 SCC 531

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Supreme Court16 Mar 1990Allowed

P.D. Jain, Managing Director, M/s. Indo Europe Food Ltd. Vs M/s. Oswal Agro Mills Ltd., and another

Supreme Court Of India · AIR 1990 SC 1334 : (1990) SCC 765 Supp : (1990) 1 SCC 765 Supp

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Supreme Court16 Mar 1990Disposed Of

Assam Sillimanite Ltd. and another Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1417 : (1990) 2 JT 248 : (1990) 1 SCALE 545 : (1990) 3 SCC 182 : (1990) 1 SCR 983

Mines and Minerals (Development and Regulation) Act, 1957 — Section 4, 4A

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