CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,263 of 2,992

Supreme Court19 Feb 1990dismissed

K. Jagadeesan Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1072 : (1990) 60 FLR 847 : (1990) 1 JT 247 : (1990) 1 LLJ 495 : (1990) 1 SCALE 238 : (1990) 2 SCC 228 : (1990) 1 SCR 444 : (1990) 1 UJ 630 : (1990) 1 UPLBEC 383

Constitution of India, 1950 — Article 309
Read judgment
Supreme Court16 Feb 1990Disposed Of

Ratilal B. Soni and others Vs State of Gujarat and others

Supreme Court Of India · AIR 1990 SC 1132 : (1990) 60 FLR 468 : (1990) 2 GLR 1042 : (1990) 1 JT 229 : (1990) LabIC 889 : (1990) 1 LLJ 525 : (1990) 1 SCALE 228 : (1990) SCC 243 Supp : (1990) 1 SCC 243 Supp : (1990) 1 SCR 414 : (1990) 1 UJ 548

Gujarat Panchayats Act, 1961 — Section 306A(2)
Read judgment
Supreme Court16 Feb 1990dismissed

Indian Oxygen Ltd. Vs State of Bihar and others

Supreme Court Of India · AIR 1990 SC 1006 : (1990) 38 BLJR 577 : (1990) 60 FLR 437 : (1990) 1 JT 212 : (1990) 2 LLJ 106 : (1990) 2 SCC 254 : (1990) 1 SCR 402 : (1990) 1 UJ 541

Bihar Industrial Establishment (National and Festival Holidays and Casual Leave) Act, 1976 — Section 13, 14, 3Bihar Industrial Establishment (National and Festival Holidays and Casual Leave) Rules, 1979 — Rule 3(2)
Read judgment
Supreme Court16 Feb 1990ALLOWED

M.P. Pradhan Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 891 : (1990) 60 FLR 537 : (1990) 1 JT 335 : (1991) 2 LLJ 107 : (1990) 1 SCALE 218 : (1990) 2 SCC 539 : (1990) 1 SCR 410 : (1990) 1 UJ 589 : (1990) 1 UPLBEC 454

Fundamental Rules — Rule 56
Read judgment
Supreme Court16 Feb 1990Allowed

Lalit Kishore Chaturvedi Vs Jagdish Prasad Thada and others

Supreme Court Of India · AIR 1990 SC 1731 : (1990) 1 JT 215 : (1990) 1 SCALE 199 : (1990) SCC 248 Supp : (1990) 1 SCC 248 Supp : (1990) 1 UJ 402 : (1990) 1 WLN 52

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 123(4), 81, 83, 86(1)
Read judgment
Supreme Court14 Feb 1990allowed

Akbar Badrudin Jiwani of Bombay Vs Collector of Customs, Bombay

Supreme Court Of India · AIR 1990 SC 1579 : (1990) 27 ECC 69 : (1990) 47 ELT 161 : (1990) 1 JT 256 : (1990) 1 SCALE 176 : (1990) 2 SCC 203 : (1990) 1 SCR 369 : (1990) 1 UJ 514

Customs Act, 1962 — Section 111, 112, 125, 130EImports and Exports (Control) Act, 1947 — Section 3(1)
Read judgment
Supreme Court14 Feb 1990ALLOWED

M.K. Harihara Iyer Vs Authorised Officer, Land Reforms, Tirunelveli

Supreme Court Of India · AIR 1990 SC 907 : (1990) 1 JT 222 : (1990) 1 LW 318 : (1990) 1 SCALE 191 : (1990) SCC 182 Supp : (1990) 1 SCC 182 Supp : (1990) 1 SCR 358 : (1990) 1 UJ 534

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 10(3), 21A, 22, 3(2), 5Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 — Section 73(2)
Read judgment
Supreme Court13 Feb 1990allowed

Dorab Cawasji Warden Vs Coomi Sorab Warden and others

Supreme Court Of India · AIR 1990 SC 867 : (1990) 92 BOMLR 282 : (1990) 1 JT 199 : (1990) 1 SCALE 166 : (1990) 2 SCC 117 : (1990) 1 SCR 332

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
Read judgment
Supreme Court09 Feb 1990allowed

Dharmendra Suganchand Chelawat and another Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1196 : (1990) CriLJ 1232 : (1990) 1 Crimes 634 : (1990) 47 ELT 181 : (1990) 1 JT 184 : (1990) 1 SCALE 146 : (1990) 1 SCC 746 : (1990) 1 SCR 303

Constitution of India, 1950 — Article 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3
Read judgment
Supreme Court09 Feb 1990Allowed

Vijay Kumar Dharna alias Koka Vs Union of India and others

Supreme Court Of India · AIR 1990 SC 1184 : (1990) CriLJ 1187 : (1990) 1 Crimes 619 : (1990) 48 ELT 159 : (1990) 1 SCALE 154 : (1990) 1 SCC 606 : (1990) 1 UJ 623

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226
Read judgment