COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,273 of 2,992

Supreme Court18 Oct 1989Allowed

Dr. Subramaniam Swamy Vs Ramakrishna Hegde

Supreme Court Of India · AIR 1990 SC 113 : (1989) 4 JT 131 : (1990) 1 KarLJ 189 : (1990) 1 PLJR 1 : (1989) RD 464 : (1989) 2 SCALE 860 : (1990) 1 SCC 4 : (1989) 1 SCR 469 Supp : (1990) 1 ShimLC 222

Civil Procedure Code Amendment Act, 1976 — Section 11Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, 25Supreme Court Rules, 1966 — Order 36B

Supreme Court17 Oct 1989Allowed

Radhey Shyam Vs Kunj Behari and Others State of Rajasthan Vs Kunj Behari @ Kunji and Others

Supreme Court Of India · AIR 1990 SC 121 : (1990) 38 BLJR 611 : (1990) CriLJ 669 : (1993) 1 DMC 317 : (1989) 4 JT 128 : (1990) 1 PLJR 18 : (1989) 2 SCALE 869 : (1989) 2 SCC 572 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 482, 82Penal Code, 1860 (IPC) — Section 120B, 302

Supreme Court17 Oct 1989Allowed

Sau Ashabai Kate Vs Vithal Bhika Nade

Supreme Court Of India · AIR 1990 SC 670 : (1990) 38 BLJR 619 : (1990) 1 DMC 45 : (1990) 2 GLR 797 : (1989) 4 JT 163 : (1990) MPLJ 44 : (1990) 1 PLJR 58 : (1989) 2 SCALE 866 : (1989) 2 SCC 450 Supp : (1989) 1 SCR 464 Supp

Hindu Women''s Rights to Property Act, 1937 — Section 3(2)Hindu Succession Act, 1956 — Section 14(1)Code Of Civil Procedure, 1908 — Section 100

Supreme Court17 Oct 1989Allowed

Union of India (UOI) and Others Vs Shaik Ali

Supreme Court Of India · AIR 1990 SC 450 : (1989) 59 FLR 752 : (1989) 4 JT 123 : (1989) 2 SCALE 845 : (1989) 2 SCC 717 Supp : (1989) 1 SCR 456 Supp

Constitution of India, 1950 — Article 14Liberalised Pension Rules, 1950 — Rule 2(2)

Supreme Court06 Oct 1989Dismissed

State of Punjab Vs Sukhpal Singh

Supreme Court Of India · AIR 1990 SC 231 : (1990) CriLJ 584 : (1989) 4 JT 95 : (1989) 2 SCALE 731 : (1990) 1 SCC 35 : (1989) 1 SCR 420 Supp

Constitution of India, 1950 — Article 136, 22, 22(5), 226, 32National Security Act, 1980 — Section 10, 11, 11(2), 12(2), 14A

Supreme Court06 Oct 1989Disposed Of

Damodar Ropeways and Construction Co. (P) Ltd. Vs Christopher Martin Desgranges Martin and Others

Supreme Court Of India · (1989) 4 JT 53 : (1989) RD 475 : (1989) 2 SCALE 808 : (1989) 2 SCC 477 Supp : (1989) 1 SCR 445 Supp : (1990) 1 UJ 251

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

Supreme Court06 Oct 1989Allowed

Ambati Narasayya Vs M. Subba Rao and another

Supreme Court Of India · AIR 1990 SC 119 : (1989) 59 FLR 705 : (1989) 4 JT 50 : (1991) 1 LW 602 : (1990) 97 PLR 40 : (1989) 2 SCALE 806 : (1989) 2 SCC 693 Supp : (1989) 1 SCR 451 Supp : (1990) 1 ShimLC 287

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 90

Supreme Court06 Oct 1989Dismissed

Bal Kishan Vs Delhi Administration and Another

Supreme Court Of India · AIR 1990 SC 100 : (1989) 59 FLR 687 : (1989) 4 JT 59 : (1990) 1 LLJ 61 : (1989) 2 SCALE 819 : (1989) 2 SCC 351 Supp : (1989) 2 UJ 706

Constitution of India, 1950 — Article 16(1)

Supreme Court05 Oct 1989Dismissed

K.V. George Vs The Secretary to Govt., Water and Power Dept. and Another

Supreme Court Of India · AIR 1990 SC 53 : (1990) 1 ARBLR 55 : (1989) 4 JT 166 : (1989) 2 SCALE 822 : (1989) 4 SCC 595 : (1989) 1 SCR 398 Supp : (1990) 1 ShimLC 255

Arbitration Act, 1940 — Section 14, 41Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 47 Rule 1, 11, 114Constitution of India, 1950 — Article 226, 32

Supreme Court05 Oct 1989allowed

Southern Roadways Ltd., Madurai, Represented by its Secretary Vs S.M. Krishnan

Supreme Court Of India · (1989) 4 JT 89 : (1989) 2 SCALE 811 : (1989) 4 SCC 603(1) : (1989) 4 SCC 603 : (1989) 1 SCR 410 Supp

Contract Act, 1872 — Section 202, 205, 221

Supreme Court05 Oct 1989Allowed

Southern Roadways Ltd., Madurai Vs S.M. Krishnan

Supreme Court Of India · AIR 1990 SC 673 : (1989) 4 SCC 603 : (1990) 1 UJ 264

Contract Act, 1872 — Section 202, 205, 221

Supreme Court05 Oct 1989Disposed Of

C.O. Arumugam and Others Vs State of Tamil Nadu and Others

Supreme Court Of India · (1990) 60 FLR 26 : (1989) 4 JT 377 : (1994) 3 LLJ 1133 : (1989) 2 SCALE 1041 : (1991) 2 SCC 199 Supp : (1990) 1 SLJ 185

Constitution of India, 1950 — Article 14, 16(1)Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 39, 4

Supreme Court05 Oct 1989Dismissed

Carborundum Universal Ltd. Vs Central Board of Direct Taxes, New Delhi

Supreme Court Of India · (1990) 1 CompLJ 219 : (1989) 80 CTR 85 : (1989) 25 ECR 466 : (1989) 180 ITR 171 : (1989) 4 JT 56 : (1989) 2 SCALE 799 : (1989) 2 SCC 462 Supp : (1990) 1 UJ 90

Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 220(2A)

Supreme Court05 Oct 1989Allowed

A.N. Parasuraman Etc. Vs State of Tamil Nadu

Supreme Court Of India · AIR 1990 SC 40 : (1989) 4 SCC 683 : (1989) 1 SCR 371 Supp

Constitution of India, 1950 — Article 14Tamil Nadu Private Educational Institutions (Regulation) Act, 1966 — Section 10, 11, 12, 15, 2(2)Travancore-Cochin Land Tax Act, 1955 — Section 4

Supreme Court05 Oct 1989Dismissed

Arjun Khiamal Makhijani Vs Jamnadas C. Tuliani and Others Prithdayal Chetandas and Others Vs Jamnadas C. Tuliani and Another

Supreme Court Of India · (1990) 92 BOMLR 1 : (1990) 1 GLR 209 : (1989) 4 JT 74 : (1989) 2 SCALE 780 : (1989) 4 SCC 612 : (1989) 1 SCR 380 Supp

Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1987 — Section 25Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3), 12(3)Constitution of India, 1950 — Arti

Supreme Court04 Oct 1989Dismissed

Changki Village through Tinnunokcha Ao and others Vs Tibungba Ao and others

Supreme Court Of India · AIR 1990 SC 73 : (1989) 4 JT 62 : (1989) 2 SCC 125 Supp : (1990) 1 ShimLC 238 : (1990) 1 UJ 4

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, 1Constitution of India, 1950 — Article 136, 372Government of India Act, 1935 — Section 292, 293

Supreme Court04 Oct 1989Allowed

Secretary to the Government of Orissa and Another Vs Sarbeswar Rout

Supreme Court Of India · AIR 1989 SC 2259 : (1989) 2 ARBLR 444 : (1990) 69 CLT 476 : (1989) 4 JT 86 : (1989) 2 SCALE 756 : (1989) 4 SCC 578 : (1989) SCR 366 Supp : (1989) 1 SCR 366 Supp

Arbitration Act, 1940 — Section 39

Supreme Court04 Oct 1989Allowed

Hmm Limited and Another Vs Administrator, Bangalore City Corporation and Another

Supreme Court Of India · (1989) 4 JT 147 : (1989) 2 SCALE 791 : (1989) 4 SCC 640(1) : (1989) 4 SCC 640

Constitution of India, 1950 — Article 265

Supreme Court04 Oct 1989Disposed Of

Suraj Bhan and Others Vs Bharat Singh and Others

Supreme Court Of India · (1989) 2 SCALE 1423 : (1989) 2 SCC 456 Supp : (1990) 1 UJ 135

Constitution of India, 1950 — Article 133, 136Supreme Court Rules, 1966 — Order 16 Rule 1

Supreme Court03 Oct 1989Dismissed

Jitender Tyagi Vs Delhi Administration and another

Supreme Court Of India · AIR 1990 SC 487 : (1989) 2 AWC 1473 Supp : (1990) CriLJ 322 : (1989) 4 JT 155 : (1989) 2 SCALE 717 : (1989) 4 SCC 653 : (1989) 1 SCR 341 Supp : (1990) 1 UJ 427

Arms Act, 1959 — Section 25Factories Act, 1948 — Section 106Maintenance of Internal Security Act, 1971 — Section 8(1)