COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,267 of 2,992

Supreme Court22 Dec 1989Allowed

Video Electronics Pvt. Ltd. and Another and Weston Electronics Ltd. and Another Vs State of Punjab and Another

Supreme Court Of India · AIR 1990 SC 820 : (1989) JT 457 Supp : (1989) 2 SCALE 1483 : (1990) 3 SCC 87 : (1989) 2 SCR 731 Supp : (1990) 77 STC 82 : (1990) 1 UJ 482

Central Sales Tax Act, 1956 — Section 8(5)Constitution of India, 1950 — Article 14, 16, 19, 19(1), 225Punjab General Sales Tax Act, 1948 — Section 5

Supreme Court22 Dec 1989Allowed

Vimla Bai (Dead) by Lrs. Vs Hiralal Gupta and Others

Supreme Court Of India · (1989) JT 448 Supp : (1990) 1 SCALE 49 : (1990) 2 SCC 22 : (1989) 2 SCR 759 Supp

Evidence Act, 1872 — Section 37, 57(13), 81

Supreme Court22 Dec 1989Dismissed

Laxmi Narayan Nayak Vs Ramratan Chaturvedi and Others

Supreme Court Of India · AIR 1991 SC 2001 : (1990) 2 SCC 173

Constitution of India, 1950 — Article 173Penal Code, 1860 (IPC) — Section 161, 171B, 171ERepresentation of the People Act, 1951 — Section 100, 100(1), 116A, 123, 123(1)

Supreme Court21 Dec 1989Dismissed

Frick India Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1990 SC 689 : AIR 1989 SC 689 : (1990) 29 ECR 145 : (1990) 1 SCC 400

Central Excise Rules, 1944 — Rule 173B

Supreme Court21 Dec 1989Allowed

Santokh Singh Vs Union of India (UOI)

Supreme Court Of India · AIR 1990 SC 503 : (1989) JT 428 Supp : (1989) 2 SCALE 1431 : (1990) SCC 23 Supp : (1990) 1 UJ 408

Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 25, 26, 30

Supreme Court20 Dec 1989Disposed Of

Nanupal Singh and Others Vs Managing Director-cum-Chairman, National Industrial Development Corporation Ltd.

Supreme Court Of India · (1989) 2 SCALE 1460 : (1990) SCC 29 Supp : (1990) 1 SCC 29 Supp : (1990) 1 UJ 416

Constitution of India, 1950 — Article 32

Supreme Court20 Dec 1989dismissed

Kanchan Lal and Others Vs Board of Revenue and Others

Supreme Court Of India · (1989) JT 424 Supp : (1989) 2 SCALE 1403 : (1989) 2 SCC 677 Supp

Constitution of India, 1950 — Article 136

Supreme Court20 Dec 1989Dismissed

J. Ranga Swamy Vs Government of Andhra Pradesh and Others

Supreme Court Of India · AIR 1990 SC 535 : (1989) JT 426 Supp : (1990) 1 LLJ 526 : (1989) 2 SCALE 1405 : (1990) 1 SCC 288(1) : (1990) 1 SCC 288 : (1990) 1 UJ 424

Supreme Court20 Dec 1989Disposed Of

Noorali Babul Thanewala Vs Sh. K.M.M. Shetty and others

Supreme Court Of India · AIR 1990 SC 464 : (1990) CriLJ 316 : (1989) 2 SCALE 1426 : (1990) 1 SCC 259 : (1989) 2 SCR 561 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

Supreme Court19 Dec 1989Dismissed

World Wide Agencies Pvt. Ltd. And another Vs Mrs. Margarat T. Desor and others

Supreme Court Of India · AIR 1990 SC 737 : (1990) 67 CompCas 607 : (1990) 1 CompLJ 208 : (1989) 2 SCALE 1437 : (1990) 1 SCC 536 : (1989) 2 SCR 545 Supp : (1990) 1 UJ 448

Companies Act, 1956 — Section 397, 398, 433Constitution of India, 1950 — Article 136, 25, 28Succession Act, 1925 — Section 114, 2(27), 273, 290, 41

Supreme Court19 Dec 1989Disposed Of

Trideshwar Dayal and Another Vs Maheshwar Dayal and Others

Supreme Court Of India · AIR 1990 SC 485 : (1990) RD 143 : (1989) 2 SCALE 1436 : (1990) 1 SCC 357 : (1989) 2 SCR 529 Supp : (1990) 1 UJ 458 : (1990) 1 UPLBEC 367

Stamp Act, 1899 — Section 33, 47A, 56

Supreme Court19 Dec 1989Dismissed

Subhash Chandra Vs Mohammad Sharif and Others

Supreme Court Of India · AIR 1990 SC 636(1) : AIR 1990 SC 636 : (1990) 2 GLR 865 : (1990) 2 GLR 149 : (1989) JT 401 Supp : (1989) 2 SCALE 1374 : (1990) 1 SCC 252 : (1989) 2 SCR 534 Supp

Evidence Act, 1872 — Section 116

Supreme Court15 Dec 1989Allowed

Bhagwati Prasad Vs Delhi State Mineral Development Corporation Bhagwati Devi and Others Vs Delhi State Mineral Development Corporation

Supreme Court Of India · AIR 1990 SC 371 : (1990) 60 FLR 157 : (1989) 4 JT 541 : (1990) 1 LLJ 320 : (1989) 2 SCALE 1337 : (1990) 1 SCC 361 : (1989) 2 SCR 513 Supp : (1990) 1 UJ 254

Constitution of India, 1950 — Article 32

Supreme Court15 Dec 1989Disposed Of

Mohd. Zainulabudeen (since Deceased) by Lrs. Vs Sayed Ahmed Mohideen and Others

Supreme Court Of India · (1989) 4 JT 563 : (1989) 2 SCALE 1381 : (1990) 1 SCC 345(1) : (1990) 1 SCC 345 : (1989) 2 SCR 519 Supp

Supreme Court15 Dec 1989Allowed

R. Raghuram Vs P. Jayarama Naidu and Others

Supreme Court Of India · (1990) 1 ACC 407 : AIR 1990 SC 412 : (1989) 4 JT 538 : (1989) 2 SCALE 1320 : (1990) SCC 361 Supp : (1990) 1 SCC 361 Supp : (1990) 1 UJ 326

Motor Vehicles Act, 1939 — Section 68B, 68C

Supreme Court14 Dec 1989Disposed Of

Saheli, A Women''s Resources center, Through Ms Nalini Bhanot and Others Vs Commissioner of Police Delhi Police Headquarters and Others

Supreme Court Of India · (1990) ACJ 345 : AIR 1990 SC 513 : (1990) 1 Crimes 469 : (1989) 4 JT 553 : (1990) 98 PLR 609 : (1989) 2 SCALE 1315 : (1990) 1 SCC 422 : (1989) 2 SCR 488 Supp : (1990) 1 UJ 434

Penal Code, 1860 (IPC) — Section 120B, 302, 304, 308, 34

Supreme Court14 Dec 1989dismissed

State of Haryana Vs Prem Chand and others

Supreme Court Of India · AIR 1990 SC 538 : (1990) CriLJ 454 : (1989) 2 SCALE 1313 : (1990) 1 SCC 249 : (1989) 2 SCR 496 Supp

Constitution of India, 1950 — Article 137, 145Penal Code, 1860 (IPC) — Section 376(2)Supreme Court Rules, 1966 — Order 40 Rule 1

Supreme Court14 Dec 1989Allowed

Anand Prakash Vs The State of Uttar Pardesh and others

Supreme Court Of India · (1990) 14 ACR 469 : AIR 1990 SC 516 : (1990) 1 Crimes 265 : (1989) 4 JT 554 : (1989) 2 SCALE 1326 : (1990) 1 SCC 291 : (1989) 2 SCR 479 Supp

National Security Act, 1980 — Section 8Penal Code, 1860 (IPC) — Section 379, 411

Supreme Court14 Dec 1989Dismissed

V. K. Rama Rao and others Vs National Bank For Agriculture And Rural Development Through Its Managing Director

Supreme Court Of India · (1989) 1 JT 394 Supp : (1989) 2 SCALE 1407 : (1990) SCC 100 Supp : (1990) 1 SCC 100 Supp : (1989) 2 SCR 501 Supp : (1990) 2 SLJ 78

Constitution of India, 1950 — Article 14, 16

Supreme Court13 Dec 1989Disposed Of

Gajanan Jaikishan Joshi Vs Prabhakar Mohanlal Kalwar

Supreme Court Of India · (1989) 4 JT 524 : (1989) 2 SCALE 1323 : (1990) 1 SCC 166 : (1989) 2 SCR 474 Supp

Specific Relief Act, 1963 — Section 16