CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,279 of 2,992

Supreme Court07 Aug 1989Disposed Of

Maganlal Vs Jaiswal Industries, Neemach and Others Ramnarayan and Others Vs Maganlal and Others

Supreme Court Of India · AIR 1989 SC 2113 : (1990) 1 BC 1 : (1989) 3 CompLJ 179 : (1989) 3 JT 415 : (1989) 2 SCALE 208 : (1989) 4 SCC 344 : (1989) 3 SCR 696 : (1990) 1 UJ 27 : (1990) 1 UPLBEC 174

Limitation Act, 1908 — Article 180Court-fees Act, 1870 — Section 7Code Of Civil Procedure, 1908 — Order 34 Rule 3(2), Order 34 Rule 5, Order 34 Rule 8(3)(a), Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(1)
Read judgment
Supreme Court04 Aug 1989allowed

Ramesh Vs State of Gujarat and Others

Supreme Court Of India · AIR 1989 SC 1881 : (1989) 3 Crimes 65 : (1989) 25 ECR 479 : (1990) 1 GLR 17 : (1989) 3 JT 279 : (1989) 2 SCALE 168 : (1989) 4 SCC 124(1) : (1989) 4 SCC 124

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
Read judgment
Supreme Court02 Aug 1989Allowed

State of Rajasthan and Another Vs Shantilal Jain and Others

Supreme Court Of India · (1989) 59 FLR 836 : (1989) 3 JT 273 : (1989) 2 LLJ 461 : (1989) 2 SCALE 185 : (1989) 2 SCC 777 Supp : (1989) 3 SCR 670 : (1989) 2 UJ 585 : (1989) 2 WLN 136

Constitution of India, 1950 — Article 14, 15, 16Rajasthan Medical and Health Subordinate Service Rules, 1965 — Rule 4(1)
Read judgment
Supreme Court01 Aug 1989Disposed Of

Capt. B.V. D''Souza Vs Antonio Fausto Fernandes

Supreme Court Of India · AIR 1989 SC 1816 : (1989) 3 JT 265 : (1990) 1 LW 527 : (1989) 2 SCALE 197 : (1989) 3 SCC 574 : (1989) 3 SCR 626 : (1989) 2 UJ 605

Civil Procedure Code, 1908 (CPC) — Section 100Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 56
Read judgment
Supreme Court01 Aug 1989Dismissed

Dattatrya Shankarbhat Ambalgi and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1989 SC 1796 : (1989) 91 BOMLR 246 : (1989) 3 JT 259 : (1989) 2 SCALE 176 : (1989) 4 SCC 532 : (1989) 3 SCR 616

Constitution of India, 1950 — Article 14, 31B, 39Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 12, 23, 30
Read judgment
Supreme Court31 Jul 1989Allowed

Mahabir Kishore and others Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1990 SC 313 : (1989) 24 ECC 199 : (1989) 43 ELT 205 : (1990) 184 ITR 548 : (1989) 2 LW 543 : (1989) 4 SCC 1 : (1989) 3 SCR 596 : (1989) 2 UJ 576

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
Read judgment