Supreme Court Of India Judgments

Supreme Court25 Oct 1989Disposed Of

Synthetics and Chemicals Ltd. and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1990 SC 1927 : (1989) 4 JT 267 : (1989) 2 SCALE 1045 : (1990) 1 SCC 109 : (1989) 1 SCR 623 Supp

Constitution of India, 1950 — Article 19(1), 21, 245, 246, 265Industries (Development and Regulation) Amendment Act, 1956 — Section 18G

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Supreme Court25 Oct 1989Disposed Of

Gopika Ranjan Choudhary, General Secretary of Union of Assam Rifles Non-gazetted Employees, North East Region Vs Union of India (UOI) and Others

Supreme Court Of India · (1989) 4 JT 173(1) : (1989) 2 SCALE 898 : (1989) 2 SCC 616 Supp

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Supreme Court25 Oct 1989Allowed

Union of India Vs Dalmiya Engineering (P) Ltd., and others

Supreme Court Of India · (1990) 1 UJ 176

Arbitration Act, 1940 — Section 2, 20

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Supreme Court25 Oct 1989Allowed

R. Narayanan Vs Union of India and another

Supreme Court Of India · AIR 1990 SC 746 : (1989) 2 SCALE 1031 : (1989) 2 SCC 581 Supp : (1989) 1 SCR 720 Supp

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Supreme Court25 Oct 1989Disposed Of

India Cement Ltd. and Others Vs State Of Tamil Nadu and Others

Supreme Court Of India · AIR 1990 SC 85 : (1990) 2 GLR 764 : (1991) 188 ITR 690 : (1989) 4 JT 190 : (1989) 2 SCALE 953 : (1990) 1 SCC 12 : (1989) 1 SCR 692 Supp

Constitution of India, 1950 — Article 245, 246, 265Tamil Nadu Panchayats Act, 1958 — Section 115

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Supreme Court25 Oct 1989Disposed Of

Shri Krishna Enterprises and Others Vs State of Andhra Pradesh and Others

Supreme Court Of India · (1989) 2 SCALE 1381 : (1988) 1 SCALE 638 : (1990) 76 STC 67

Constitution of India, 1950 — Article 32

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Supreme Court24 Oct 1989allowed

Omprakash Vs Commissioner of Police and Others

Supreme Court Of India · AIR 1990 SC 496 : (1990) CriLJ 328 : (1990) 2 GLR 730 : (1989) 4 JT 177 : (1989) 2 SCALE 932 : (1989) 2 SCC 576 Supp

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 4(3)

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Supreme Court24 Oct 1989allowed

Gram Panchayat, Village Kanonda Vs Director, Consolidation of Holdings, Haryana, Chandigarh and Others

Supreme Court Of India · AIR 1990 SC 763 : (1989) 4 JT 357 : (1989) 2 SCALE 914 : (1989) 2 SCC 465 Supp : (1989) 1 SCR 576 Supp

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 19, 20, 21, 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18Limitation Act, 1963 —

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Supreme Court24 Oct 1989Disposed Of

N.D.M.C. Vs Statesman Ltd.

Supreme Court Of India · AIR 1990 SC 383 : (1989) 4 JT 207 : (1989) 2 SCALE 877 : (1989) 2 SCC 547 Supp : (1989) 1 SCR 591 Supp

Delhi Urban Arts Commission Act, 1973 — Section 12Punjab Municipal Act, 1911 — Section 193(3)

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Supreme Court24 Oct 1989dismissed

U.P. Rajya Sahakari Bhoomi Vikas Bank Ltd., U.P. Vs Its Workmen

Supreme Court Of India · AIR 1990 SC 495 : (1990) 1 BC 52 : (1990) 60 FLR 29 : (1989) 4 JT 306 : (1990) LabIC 136 : (1989) 2 SCALE 901 : (1989) 2 SCC 424 Supp : (1990) 1 ShimLC 221 : (1990) 1 UJ 186 : (1990) 1 UPLBEC 418

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Supreme Court24 Oct 1989Dismissed

Kallu Vs State of U.P. and Others Abaran Singh Vs State of U.P. and Others

Supreme Court Of India · (1989) 4 JT 448 : (1989) 2 SCALE 946 : (1990) SCC 91(1) Supp : (1990) SCC 91 Supp

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 4A

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Supreme Court24 Oct 1989Allowed

Khamgaon Education Society, Khamgaon, Distt. Buldana Vs Director of Education, State of Maharashtra and Others

Supreme Court Of India · (1990) 60 FLR 163 : (1989) 4 JT 663 : (1990) 2 LLJ 21 : (1989) 2 SCALE 1010 : (1989) 2 SCC 459 Supp : (1990) 1 UJ 184

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Supreme Court24 Oct 1989Allowed

S. Banerjee Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1990 SC 285 : (1990) 60 FLR 140 : (1989) 4 JT 547 : (1990) 2 LLJ 440 : (1989) 2 SCALE 941 : (1989) 2 SCC 486 Supp

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Supreme Court24 Oct 1989Dismissed

Kallu Vs State of U.P. and others Abiaram Singh Vs State of U.P. and others

Supreme Court Of India · AIR 1990 SC 477 : (1990) SCC 91 Supp : (1989) 1 SCR 567 Supp

Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 10Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 4A, 6

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Supreme Court24 Oct 1989Disposed Of

Workers of Rohtas Industries Ltd. Vs Rohtas Industries Ltd.

Supreme Court Of India · AIR 1990 SC 481 : (1989) JT 288 Supp : (1989) 2 SCALE 873 : (1989) 2 SCC 481 Supp : (1989) 1 SCR 615 Supp : (1990) 1 UJ 260

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 4

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Supreme Court20 Oct 1989allowed

Hindustan Oil Mills Ltd. and Another Vs Special Deputy Collector (Land Acquisition)

Supreme Court Of India · AIR 1990 SC 731 : (1989) JT 283 Supp : (1989) 2 SCALE 838 : (1990) 1 SCC 59 : (1990) 1 UJ 178

Land Acquisition Act, 1894 — Section 23, 4, 4(1), 5A

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Supreme Court20 Oct 1989Allowed

C.L. Verma Vs State of M.P. and another

Supreme Court Of India · AIR 1990 SC 463 : (1989) 59 FLR 786 : (1990) JLJ 238 : (1990) MPJR 1 : (1989) MPLJ 764 : (1989) 2 SCALE 894 : (1989) 2 SCC 437 Supp : (1990) 1 UJ 174

Madhya Pradesh State Municipal Service (Executive) Rules, 1973 — Rule 29

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Supreme Court19 Oct 1989Dismissed

Roche Products Limited Vs Collector of Customs and Another

Supreme Court Of India · (1990) 25 ECC 171 : (1989) 44 ELT 194 : (1989) JT 273 Supp : (1989) 2 SCALE 830 : (1989) 2 SCC 532 Supp : (1989) 1 SCR 495 Supp

Customs Act, 1962 — Section 111, 112, 122, 124, 128(1)Imports and Exports (Control) Act, 1947 — Section 3

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Supreme Court19 Oct 1989Allowed

Goodyear India Ltd., Gedore (India) Pvt. Ltd., Kelvinator of India Ltd. and the Food Corporation of India and Another Vs State of Haryana and Another State of Haryana and Another Vs Gedore Tools (P) Ltd., Goodye

Supreme Court Of India · AIR 1990 SC 781 : (1991) 188 ITR 402 : (1989) 4 JT 229 : (1989) 2 SCALE 982 : (1990) 2 SCC 71 : (1989) 1 SCR 510 Supp : (1990) 76 STC 71

Central Excises and Salt Act, 1944 — Section 3Central Sales Tax Act, 1956 — Section 14, 15, 5Constitution of India, 1950 — Article 14, 246, 248, 269, 286

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Supreme Court19 Oct 1989Allowed

Collector of Central Excise Vs Ponds India Ltd.

Supreme Court Of India · (1989) 44 ELT 185 : (1989) 2 SCALE 849 : (1989) 4 SCC 759(1) : (1989) 4 SCC 759

Central Excises and Salt Act, 1944 — Section 4(4), 4(1)(a), 4(4)(d)(i)

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