COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,275 of 2,992

Supreme Court21 Sept 1989Disposed Of

SMT. Kazi Najmunissa Begum Vs Yusuf Khan and Others

Supreme Court Of India · AIR 1989 SC 2289 : (1989) 3 JT 717 : (1989) 2 SCALE 607 : (1989) 2 SCC 568 Supp : (1989) 1 SCR 217 Supp : (1990) 1 UJ 272

Hyderabad (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 104, 99

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Supreme Court21 Sept 1989Dismissed

Wali Mohammad (Deceased) by Lrs Vs Ram Surat and Others

Supreme Court Of India · AIR 1989 SC 2296 : (1989) 2 AWC 1172 Supp : (1989) 3 JT 709 : (1989) RD 403 : (1989) 2 SCALE 651 : (1989) 4 SCC 574 : (1989) 1 SCR 211 Supp

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20

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Supreme Court19 Sept 1989dismissed

Majati Subbarao Vs P.V.K. Krishna Rao (Deceased) by Lrs.

Supreme Court Of India · AIR 1989 SC 2187 : (1989) 3 JT 694 : (1990) 1 LW 572 : (1989) 2 SCALE 602 : (1989) 4 SCC 732 : (1989) 1 SCR 153 Supp

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)Constitution of India, 1950 — Article 136Transfer of Property Act, 1882 — Section 108, 111

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Supreme Court19 Sept 1989Allowed

Asom Rastrabhasa Prachar Samiti and Another Vs State of Assam and Others

Supreme Court Of India · AIR 1989 SC 2126 : (1989) 3 JT 699 : (1989) 2 SCALE 632 : (1989) 4 SCC 496 : (1989) 1 SCR 160 Supp

Assam Rashtrabhasa Prachar Samiti (Taking Over of Management and Control) Act, 1984 — Section 3Constitution of India, 1950 — Article 19(1)

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Supreme Court19 Sept 1989

Ahmedhussain Shaikhhussain @ Ahmed Kalio Vs Commissioner of Police, Ahmedabad and Another

Supreme Court Of India · AIR 1989 SC 2274 : (1989) CriLJ 2312 : (1989) 3 Crimes 711 : (1989) 3 JT 689 : (1989) 2 SCALE 545 : (1989) 4 SCC 751 : (1989) 1 SCR 177 Supp : (1990) 1 UJ 151

Constitution of India, 1950 — Article 136, 22(5), 226, 32

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Supreme Court19 Sept 1989Dismissed

Bindeshwari Ram Vs State of Bihar and Others

Supreme Court Of India · (1989) 59 FLR 674 : (1989) 3 JT 712 : (1990) 1 PLJR 20 : (1989) 2 SCALE 655 : (1989) 4 SCC 465 : (1989) 1 SCR 201 Supp : (1990) 1 SLJ 82

Constitution of India, 1950 — Article 309

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Supreme Court19 Sept 1989Allowed

Owners and Parties interested in M.V. "ValiPero" Vs Fernandeo Lopez and Others

Supreme Court Of India · AIR 1989 SC 2206 : (1990) 2 CALLT 1 : (1989) 3 CompLJ 374 : (1989) 4 JT 11 : (1990) 1 LW 520 : (1989) 2 SCALE 642 : (1989) 4 SCC 671 : (1989) 1 SCR 187 Supp

Calcutta High Court Rules, 1914 — Rule 4Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16Constitution of India, 1950 — Article 136

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Supreme Court19 Sept 1989Allowed

Aphali Pharmaceuticals Ltd. Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1989 SC 2227 : (1989) 3 JT 720 : (1989) 2 SCALE 617 : (1989) 4 SCC 378

Drugs and Cosmetics (Amendment) Act, 1964 — Section 33ADrugs and Cosmetics Act, 1940 — Section 3Finance (No. 2) Act, 1962 — Section 18

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Supreme Court19 Sept 1989Dismissed

Kanthimathy Plantation Pvt. Ltd. Vs State of Kerala and Others

Supreme Court Of India · (1989) JT 255 Supp : (1989) 2 SCALE 665 : (1989) 4 SCC 650 : (1989) 1 SCR 206 Supp : (1990) 1 UJ 270

Constitution of India, 1950 — Article 226, 254, 254(2)General Clauses Act, 1897 — Section 6Kerala Land Acquisition Act, 1961 — Section 3(1)

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Supreme Court14 Sept 1989Dismissed

Collector of Central Excise, Chandigarh Vs Punjab Anand Lamps Industries, Mohali (Punjab)

Supreme Court Of India · (1989) 24 ECC 402 : (1989) 43 ELT 816 : (1989) JT 251 Supp : (1991) LabIC 1318 : (1991) 1 SCALE 47 : (1989) 2 SCALE 657 : (1989) 2 SCC 490 Supp : (1989) 1 SCR 123 Supp : (1991) 81 STC 454 : (1990) 1 UJ 95

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 35L

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Supreme Court13 Sept 1989dismissed

Shivalik Agro Ply Products Vs Collector of Customs, Bombay

Supreme Court Of India · (1989) 25 ECR 469 : (1989) 43 ELT 803 : (1989) 3 JT 636 : (1989) 2 SCALE 536 : (1989) 4 SCC 80

Customs Act, 1962 — Section 130E

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Supreme Court12 Sept 1989Dismissed

State of Maharashtra and Another Vs Dilip Jamdar

Supreme Court Of India · (1989) 3 JT 621 : (1989) 2 SCALE 540 : (1989) 4 SCC 70 : (1990) 1 SLJ 412 : (1989) 2 UJ 478

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Supreme Court12 Sept 1989Dismissed

Pandurang Ramchandra Mandlik (Since Deceased) by his Lrs. and Another Vs Shantibai Ramchandra Ghatge and Others

Supreme Court Of India · AIR 1989 SC 2240 : (1989) 3 JT 647 : (1989) 2 SCALE 572 : (1989) 2 SCC 627 Supp : (1989) 2 SCR 1 Supp : (1989) 2 SCR 1

Civil Procedure Code, 1908 (CPC) — Section 11, 26

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Supreme Court12 Sept 1989Disposed Of

Laxmichand Bhagaji Vs Union of India (UOI) and Others

Supreme Court Of India · (1989) 3 JT 622 : (1989) 2 SCALE 539 : (1989) 2 SCC 124 Supp : (1989) 2 UJ 477

Land Acquisition Act, 1894 — Section 4, 6

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Supreme Court12 Sept 1989Disposed Of

Bimla Devi and Others Vs Union of India (UOI) and Others Vidya Devi and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1990 SC 449 : (1989) 3 JT 623 : (1989) 2 SCALE 570 : (1989) 2 SCC 454 Supp : (1989) 2 UJ 513

Land Acquisition Act, 1894 — Section 4, 5, 6

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Supreme Court12 Sept 1989Allowed

Bhailal Hukamchand Shah and Another Vs Narandas Shamji (Deceased) by his Lrs and Another

Supreme Court Of India · AIR 1989 SC 2193 : (1989) 3 JT 666 : (1989) 2 SCALE 560 : (1990) SCC 570 Supp : (1990) 1 SCC 570 Supp : (1989) 2 UJ 570

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14(2), 15(A), 15A(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102

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Supreme Court12 Sept 1989Allowed

Rakapalli Raja Rama Gopala Rao Vs Naragani Govinda Sehararao and Another

Supreme Court Of India · AIR 1989 SC 2185 : (1989) 3 JT 629 : (1990) 1 LW 558 : (1989) 2 SCALE 542 : (1989) 4 SCC 255 : (1989) 1 SCR 115 Supp

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 11, 12, 13

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Supreme Court08 Sept 1989Dismissed

Bhat Kalidas Shamji (Dead) by Lrs and Others Vs P.J. Pathak and Others

Supreme Court Of India · AIR 1989 SC 2214 : (1990) 1 GLR 250 : (1989) 3 JT 606 : (1989) 2 SCALE 595 : (1989) 2 SCC 134 Supp : (1989) 1 SCR 78 Supp

Saurashtra Land Reforms Act, 1951 — Section 22, 23, 24, 51, 52

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Supreme Court08 Sept 1989Dismissed

Life Insurance Corporation of India and another Vs Gangadhar Vishwanath Ranade (Dead) by LRs.

Supreme Court Of India · (1989) 80 CTR 213 : (1989) 180 ITR 1 : (1989) 4 SCC 297 : (1989) 1 SCR 97 Supp : (1989) 47 TAXMAN 373

Income Tax Act, 1961 — Section 222, 226(3), 244, 281

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Supreme Court08 Sept 1989Dismissed

Collector of Central Excise, Ahmedabad Vs Ashoka Mills Ltd. Collector of Central Excise, Bombay Vs Mafatlal Fine Spinning and Manufacturing Co. Limited, Bombay

Supreme Court Of India · AIR 1990 SC 33 : (1989) 24 ECC 395 : (1989) 43 ELT 79 : (1990) 1 GLR 508 : (1989) 3 JT 576 : (1989) 2 SCALE 553 : (1989) 4 SCC 81 : (1989) 1 SCR 86 Supp : (1990) 1 UJ 98

Central Excise Rules, 1944 — Rule 96V, 96W

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