COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,277 of 2,992

Supreme Court29 Aug 1989Dismissed

Durand Didier Vs Chief Secretary, Union Territory of Goa

Supreme Court Of India · AIR 1989 SC 1966 : (1989) 91 BOMLR 911 : (1989) 3 Crimes 163 : (1990) 25 ECC 289 : (1989) 25 ECR 321 : (1989) 3 JT 507 : (1990) 1 PLJR 40 : (1989) 2 SCALE 449 : (1990) 1 SCC 95 : (1989) 3 SCR 1025

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 101, 106, 45Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 21, 27, 51

Supreme Court29 Aug 1989Allowed

Smt. Bhagwanti Vs Union of India (UOI) Smt. Sharada Swamy Vs Union of India (UOI)

Supreme Court Of India · AIR 1989 SC 2088 : (1989) 3 JT 545 : (1989) LabIC 2007 : (1994) 3 LLJ 264 : (1990) 1 LW 517 : (1990) 1 PLJR 15 : (1989) 2 SCALE 377 : (1989) 4 SCC 397 : (1989) 3 SCR 1010 : (1990) 1 UJ 196 : (1990) 1 UPLBEC 48

Central Civil Services (Pension) Rules, 1972 — Rule 54, 54(14)(b)Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 494

Supreme Court28 Aug 1989dismissed

Abdul Khader Rowther Vs P.K. Sara Bai and Others

Supreme Court Of India · (1989) 43 ELT 797(1) : (1989) 3 JT 527 : (1989) 2 SCALE 1464 : (1989) 4 SCC 313 : (1989) 2 UJ 696

Specific Relief Act, 1963 — Section 12

Supreme Court28 Aug 1989Disposed Of

Pt. Parmanand Katara Vs Union of India (UOI) and Others

Supreme Court Of India · (1990) 1 ACC 3 : (1990) ACJ 1021 : (1989) ACJ 1000 : AIR 1989 SC 2039 : (1990) CriLJ 671 : (1989) 3 Crimes 156 : (1990) JLJ 37 : (1989) 3 JT 496 : (1990) 1 LW 509 : (1990) 1 PLJR 26 : (1989) 2 SCALE 380 : (1989) 4 SCC 286 : (1989) 3 SCR 997

Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 159, 160

Supreme Court25 Aug 1989Dismissed

Brick and Tile Manufacturers Association Vs State of Tamil Nadu and Others

Supreme Court Of India · (1990) 76 STC 1

Supreme Court25 Aug 1989allowed

Smt. Sushma Gosain and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 1976 : (1989) 59 FLR 626 : (1989) 3 JT 570 : (1990) 1 LLJ 169 : (1989) 2 SCALE 473 : (1989) 4 SCC 468 : (1990) 1 UJ 24

Army Act, 1950 — Section 4(1), 4(4)

Supreme Court23 Aug 1989dismissed

U.S. Sasidharan Vs K. Karunakaran and Another

Supreme Court Of India · AIR 1990 SC 924 : (1989) 3 JT 611 : (1990) 1 KLT 893 : (1989) 2 SCALE 401 : (1989) 4 SCC 482 : (1989) 3 SCR 958

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Representation of the People Act, 1951 — Section 100, 123(7), 81(3), 83(1), 83(3)

Supreme Court23 Aug 1989Allowed

T.A. Abdul Rahaman Vs State of Kerala and others

Supreme Court Of India · AIR 1990 SC 225 : (1991) 70 CompCas 578 : (1990) CriLJ 578 : (1989) 3 Crimes 186 : (1990) 25 ECC 55 : (1989) 25 ECR 296 : (1989) 3 JT 444 : (1990) 1 KLT 440 : (1990) 1 PLJR 46 : (1989) 2 SCALE 388 : (1989) 4 SCC 741 : (1989) 3 SCR 945 : (1990) 1 UJ 116

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 8, 9(1)Constitution of India, 1950 — Article 136, 21, 22(5), 226Customs Act, 1962 — Section 108

Supreme Court23 Aug 1989Allowed

Manikandan Vs Pandian and Others

Supreme Court Of India · (1989) JT 249 Supp : (1989) 2 SCALE 1461 : (1989) 2 SCC 648 Supp : (1989) 2 UJ 710

Criminal Procedure Code, 1973 (CrPC) — Section 482

Supreme Court23 Aug 1989Allowed

Punjab State Civil Supplies Corporation Ltd. Vs Tilak Raj Sharma

Supreme Court Of India · (1989) JT 248 Supp : (1989) 2 SCALE 475 : (1989) 2 SCC 641 Supp : (1990) 1 UJ 3

Supreme Court22 Aug 1989allowed

Star Paper Mills Ltd. Vs Collector of Central Excise, Meerut

Supreme Court Of India · AIR 1989 SC 2066 : (1989) 24 ECC 369 : (1989) 24 ECR 625 : (1989) 43 ELT 178 : (1990) 185 ITR 575 : (1989) 3 JT 460 : (1989) 2 SCALE 337 : (1989) 4 SCC 724 : (1989) 3 SCR 892 : (1990) 76 STC 312

Central Excises and Salt Act, 1944 — Section 2(1)

Supreme Court22 Aug 1989Allowed

Lata Devi (Mali) Vs Haru Rajwar

Supreme Court Of India · AIR 1990 SC 19 : (1989) 3 JT 470 : (1989) 2 SCALE 355 : (1989) 4 SCC 773 : (1989) 3 SCR 921

Conduct of Elections Rules, 1961 — Rule 10(4), 10(5)Representation of the People Act, 1951 — Section 100, 100(1), 30

Supreme Court22 Aug 1989Allowed

N. Meera Rani Vs Government of Tamil Nadu and Another N. Meera Rani Vs State of Tamil Nadu and Another

Supreme Court Of India · AIR 1989 SC 2027 : (1989) 3 Crimes 173 : (1989) 24 ECR 651 : (1989) 3 JT 478 : (1989) 2 SCALE 363 : (1989) 4 SCC 418 : (1989) 3 SCR 901

Constitution of India, 1950 — Article 136, 141, 22(5), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 117, 151National Security Act, 1980 — Section 3(1), 5A

Supreme Court22 Aug 1989

Prathama Bank, Head Office, Moradabad, through its Chairman Vs Vijay Kumar Goel and Another

Supreme Court Of India · AIR 1989 SC 1977 : (1990) 67 CompCas 71 : (1989) 3 CompLJ 199 : (1989) 59 FLR 601 : (1989) 3 JT 432 : (1989) 2 SCALE 350 : (1989) 4 SCC 441 : (1989) 3 SCR 935 : (1990) 1 UJ 169 : (1990) 1 UPLBEC 68

Constitution of India, 1950 — Article 12Regional Rural Banks Act, 1976 — Section 17, 18(2), 20(2), 24, 24AUttar Pradesh Public Services (Tribunal) Act, 1976 — Section 2, 6

Supreme Court21 Aug 1989allowed

Sham Sunder and Others Vs State of Haryana

Supreme Court Of India · AIR 1989 SC 1982 : (1990) 1 CompCas 67 : (1989) CriLJ 2201 : (1989) 3 Crimes 347 : (1989) 3 JT 523 : (1989) 2 SCALE 446 : (1989) 4 SCC 630 : (1989) 3 SCR 886

Essential Commodities Act, 1955 — Section 10, 3, 7Partnership Act, 1932 — Section 18, 2, 22, 25, 26

Supreme Court18 Aug 1989Disposed Of

Padmini Products Vs Collector of Central Excise, Bangalore

Supreme Court Of India · AIR 1989 SC 2278 : (1989) 24 ECC 362 : (1989) 25 ECR 289 : (1989) 43 ELT 195 : (1990) 185 ITR 440 : (1989) 3 JT 404 : (1989) 2 SCALE 329(1) : (1989) 2 SCALE 329 : (1989) 4 SCC 275 : (1989) 3 SCR 873 : (1990) 76 STC 411

Central Excise Rules, 1944 — Rule 174, 8, 9(2)Central Excises and Salt Act, 1944 — Section 11A(1), 3, 35L

Supreme Court16 Aug 1989Allowed

Municipal Corporation of the City of Baroda Vs Babubhai Himatlal

Supreme Court Of India · AIR 1989 SC 2091 : (1990) 1 GLR 432 : (1990) 185 ITR 255 : (1989) 3 JT 437 : (1989) 2 SCALE 305 : (1989) 4 SCC 103 : (1989) 3 SCR 862 : (1990) 76 STC 225 : (1989) 2 UJ 650

Bombay Provincial Municipal Corporations Act, 1949 — Section 147, 466(1)(A)Constitution of India, 1950 — Article 265

Supreme Court14 Aug 1989Disposed Of

All India Bank Officers'' Confederation and Others Vs Union of India and Others

Supreme Court Of India · AIR 1989 SC 2045 : (1989) 3 JT 389 : (1990) 1 LLJ 352 : (1989) 2 SCALE 320 : (1989) 4 SCC 90 : (1989) 3 SCR 850 : (1989) 2 UJ 644

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 9, 9(2), 9(3)

Supreme Court14 Aug 1989Allowed

Tata Oil Mills Co. Ltd. Vs Collector of Central Excise

Supreme Court Of India · AIR 1990 SC 27 : (1989) 24 ECC 354 : (1989) 24 ECR 645 : (1989) 43 ELT 183 : (1989) 3 JT 382 : (1989) 2 SCALE 313 : (1989) 4 SCC 541 : (1989) 3 SCR 839

Central Excises and Salt Act, 1944 — Section 35L

Supreme Court11 Aug 1989Disposed Of

State of U.P. Vs R.K. Srivastava and Another State Bank of India Vs R.K. Srivastava and Others

Supreme Court Of India · AIR 1989 SC 2222 : (1990) 2 BC 148 : (1989) CriLJ 2301 : (1989) 3 Crimes 109 : (1989) 3 JT 347 : (1989) 2 SCALE 262 : (1989) 4 SCC 59 : (1989) 3 SCR 834

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1947 — Section 5(1), 5(2)