Supreme Court09 Nov 1989Disposed Of
Tlarsen and Toubro Ltd. and Others Vs Haresh Jagtiani and Others
Supreme Court Of India · (1990) SCC 39 Supp : (1990) 1 SCC 39 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,271 of 2,992
Supreme Court08 Nov 1989Disposed Of
Rama Bai and Others Vs Commissioner of Income Tax, Andhra Pradesh Hyderabad and Others
Supreme Court Of India · (1990) 181 ITR 400 : (1990) SCC 699 Supp : (1990) 1 SCC 699 Supp
Land Acquisition Act, 1894 — Section 18, 28, 34
Supreme Court08 Nov 1989Dismissed
Bhagwat Dutt Rishi Vs Ram Kumar
Supreme Court Of India · (1989) 4 JT 386 : (1989) 2 SCALE 1157 : (1990) 1 SCC 324 : (1989) 2 SCR 93 Supp
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2
Supreme Court08 Nov 1989Dismissed
B. Dandapani Patra Vs The Returning Officer-cum Sub-divisional Officer and Others
Supreme Court Of India · (1990) 2 JT 616 : (1990) 1 SCALE 24 : (1990) 1 SCC 505 : (1989) 2 SCR 100 Supp : (1990) 1 UJ 550
Representation of the People Act, 1950 — Section 15, 21Representation of the People Act, 1951 — Section 33
Supreme Court08 Nov 1989Allowed
K.S. Krishna Rao Vs Commissioner of Income Tax, Andhra Pradesh
Supreme Court Of India · (1990) 84 CTR 164 : (1990) 181 ITR 408
Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 18
Supreme Court07 Nov 1989Dismissed
Luxmi Tea Company Limited Vs Pradip Kumar Sarkar
Supreme Court Of India · (1990) 2 CALLT 17 : (1990) 67 CompCas 518 : (1989) 3 CompLJ 285 : (1989) 4 JT 350 : (1989) 2 SCALE 1035 : (1989) 2 SCC 656 Supp : (1989) 2 SCR 82 Supp
Companies Act, 1956 — Section 108, 111(2), 155
Supreme Court07 Nov 1989Dismissed
Indian Overseas Bank Vs Industrial Chain Concern
Supreme Court Of India · (1990) 67 CompCas 255 : (1989) 4 JT 334 : (1989) 2 LW 427 : (1989) 2 SCALE 1014 : (1990) 1 SCC 484 : (1989) 2 SCR 27 Supp : (1990) 1 UPLBEC 636
Negotiable Instruments Act, 1881 (NI) — Section 131
Supreme Court07 Nov 1989Dismissed
Municipal Council, Jodhpur Vs Parekh Automobiles Ltd. and Others
Supreme Court Of India · (1990) 1 CompLJ 1 : (1989) JT 309 Supp : (1989) 2 SCALE 1349 : (1990) 1 SCC 367 : (1989) 2 SCR 49 Supp : (1990) 1 UJ 209 : (1990) 1 WLN 18
Rajasthan Municipalities (Octroi) Rules, 1962 — Rule 12, 13, 13(4), 6, 9Rajasthan Municipalities Act, 1959 — Section 104, 104(2), 133
Supreme Court06 Nov 1989Disposed Of
Managing Committee of Bhagwan Budh Primary Teachers Training College and Another Vs State of Bihar and Others
Supreme Court Of India · (1989) JT 308 Supp : (1989) 2 SCALE 1096 : (1990) SCC 722 Supp : (1990) 1 SCC 722 Supp : (1989) 2 SCR 23 Supp : (1990) 1 UJ 313
Supreme Court06 Nov 1989Dismissed
Commissioner of Income Tax, Bombay Vs P.K. Jhaveri
Supreme Court Of India · (1990) 181 ITR 79
Income Tax Act, 1961 — Section 80K
Supreme Court30 Oct 1989Dismissed
Saiyada Mossarrat (Smt.) Vs Hindustan Steel Ltd., Bhilai and Others
Supreme Court Of India · (1989) JLJ 302
Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 246(1), 32, 43Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3(1)
Supreme Court27 Oct 1989Partly Allowed
Union of India (UOI) and Others Vs Naik Subedar Baleshwar Ram and Others
Supreme Court Of India · AIR 1990 SC 65 : (1990) CriLJ 60(1) : (1990) 60 FLR 13 : (1989) 4 JT 260 : (1989) 2 SCALE 944 : (1989) 2 SCC 652 Supp : (1989) 2 SCR 19 Supp
Army Act, 1950 — Section 52, 63Army Rules, 1954 — Rule 22
Supreme Court26 Oct 1989allowed
P. Venugopala Naidu and Others Vs Venkatarayulu Naidu Charities and Others
Supreme Court Of India · AIR 1990 SC 444 : (1989) 4 JT 262 : (1989) 2 SCALE 902 : (1989) 2 SCC 356 Supp : (1990) 1 ShimLC 246
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11, 92, 92(1)
Supreme Court26 Oct 1989Disposed Of
Madan Lal Anand Vs Union of India and others Smt. Shanti Anand Vs Union of India and others
Supreme Court Of India · AIR 1990 SC 176 : (1990) CriLJ 659 : (1990) 25 ECC 277 : (1990) 1 SCC 81 : (1989) 1 SCR 733 Supp
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3, 5Constitution of India, 1950 — Article 22(5), 227Customs Act, 1962 — Section 104, 108, 110, 111, 113
Supreme Court26 Oct 1989Dismissed
Padala Veera Reddy Vs State of Andhra Pradesh and others
Supreme Court Of India · AIR 1990 SC 79 : (1989) 4 JT 223 : (1989) 2 SCALE 906 : (1989) 2 SCC 706 Supp : (1990) 1 UJ 137
Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
Supreme Court26 Oct 1989Dismissed
Madan Lal Anand Vs Union of India (UOI) and Others Shashi Anand Vs Union of India (UOI) and Others
Supreme Court Of India · (1990) 45 ELT 204 : (1989) JT 295 Supp : (1989) 2 SCALE 970 : (1990) 1 SCC 81(1)
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3(1), 5AConstitution of India, 1950 — Article 227Customs Act, 1962 — Section 108, 111, 2(39)
Supreme Court26 Oct 1989Allowed
Sardha Ram Vs Nakli Singh and Others
Supreme Court Of India · AIR 1990 SC 67 : (1989) JT 305 Supp : (1989) 2 SCALE 923 : (1989) 2 SCC 620 Supp : (1989) 1 SCR 769 Supp
Supreme Court26 Oct 1989Allowed
Union of India and Others Vs K.K. Vadera and others
Supreme Court Of India · AIR 1990 SC 442 : (1989) 59 FLR 801 : (1989) 4 JT 221 : (1989) 2 SCALE 939 : (1989) 2 SCC 625 Supp : (1989) 1 SCR 751 Supp : (1990) 1 UPLBEC 164
Defence Research and Development Service Rules, 1970 — Rule 8(1)
Supreme Court26 Oct 1989Dismissed
Commissioner of Income Tax Vs P. Doraiswamy Chetty
Supreme Court Of India · (1989) 10 SC CK 0003
Central Sales Tax Act, 1956 — Section 15(6)Finance Act, 1979 — Section 64Income Tax (Amendment) Act, 1937 — Section 16(3)
Supreme Court26 Oct 1989Allowed
Food Corporation of India Vs Provident Fund Commissioner and Others
Supreme Court Of India · (1990) 60 FLR 15 : (1989) 4 JT 380 : (1989) 2 SCALE 1029 : (1990) 1 SCC 68 : (1989) 1 SCR 755 Supp : (1990) 1 SLJ 140 : (1990) 1 UJ 257
Penal Code, 1860 (IPC) — Section 193, 196, 228