Supreme Court28 Jul 1989Allowed
Popat Ramchandra Jadhav Vs State of Maharashtra and others
Supreme Court Of India · AIR 1990 SC 751 : (1989) 3 JT 443 : (1989) 2 SCC 287 Supp : (1989) 2 UJ 476 : (1989) 2 WLN 133
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,280 of 2,992
Supreme Court27 Jul 1989allowed
Ramesh Chand Vs Prescribed Authority and Another
Supreme Court Of India · AIR 1989 SC 1778 : (1989) 3 JT 305 : (1989) 2 SCALE 1450 : (1989) 3 SCC 558 : (1989) 3 SCR 560 : (1989) 2 UJ 521
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(1), 7FUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 43(2)
Supreme Court27 Jul 1989Allowed
Abdul Razak Nannekhan Pathan Vs Police Commissioner, Ahmedabad and Another
Supreme Court Of India · (1989) 3 JT 231 : (1989) 2 SCALE 99 : (1989) 4 SCC 43 : (1989) 3 SCR 569
Constitution of India, 1950 — Article 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1)
Supreme Court27 Jul 1989Allowed
Jahangirkhan Fazalkhan Pathan Vs Police Commissioner, Ahmedabad and Another
Supreme Court Of India · AIR 1989 SC 1812 : (1989) 3 Crimes 24 : (1990) 1 GLR 53 : (1989) 3 JT 183 : (1989) 2 SCALE 72 : (1989) 3 SCC 590 : (1989) 3 SCR 583
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
Supreme Court27 Jul 1989Dismissed
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Supreme Court Of India · (1989) 3 JT 228 : (1989) 2 SCALE 77 : (1989) 4 SCC 55 : (1989) 3 SCR 591 : (1990) 1 UJ 11
Delhi Land Reforms Act, 1954 — Section 11, 154(1), 185, 3(13)
Supreme Court25 Jul 1989allowed
State of Madhya Pradesh Vs Narayan Singh and Others State of Madhya Pradesh Vs Shamshersingh and Another
Supreme Court Of India · AIR 1989 SC 1789 : (1989) 2 AWC 1016 Supp : (1989) CriLJ 2101 : (1989) 3 Crimes 16 : (1990) 3 JT 239 : (1989) 2 SCALE 93 : (1989) 3 SCC 596 : (1989) 3 SCR 549 : (1989) 2 UJ 700
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Essential Commodities Act, 1955 — Section 3, 7, 7(1)
Supreme Court25 Jul 1989Dismissed
Pattad Amarappa and Others Vs State of Karnataka
Supreme Court Of India · AIR 1989 SC 2004 : (1989) 3 Crimes 39 : (1989) 3 JT 246 : (1989) 2 SCALE 79 : (1989) 2 SCC 389 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 107, 162, 227, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
Supreme Court25 Jul 1989Allowed
Mehboob Khan Nawab Khan Pathan Vs Police Commissioner, Ahmedabad and Another Nasirkhan Nawabkhan Pathan Vs Police Commissioner, Ahmedabad and Another
Supreme Court Of India · AIR 1989 SC 1803 : (1989) CriLJ 2111 : (1990) 1 GLR 142 : (1989) 3 JT 168 : (1989) 2 SCALE 69 : (1989) 3 SCC 568
Constitution of India, 1950 — Article 22(5), 32Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
Supreme Court24 Jul 1989Disposed Of
Supreme Court Employees'' Welfare Association and Others Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1990 SC 334 : (1989) 3 JT 188 : (1989) 2 LLJ 506 : (1989) 2 SCALE 107 : (1989) 4 SCC 187 : (1989) 3 SCR 488 : (1990) 1 UJ 40 : (1990) 3 UPLBEC 1604
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136, 14, 141, 146(2), 229
Supreme Court24 Jul 1989Dismissed
State of Orissa and Another Vs Dr Asim Kumar Mohanty and Others
Supreme Court Of India · AIR 1989 SC 1801 : (1990) 69 CLT 12 : (1989) 3 JT 174 : (1989) 2 SCALE 90 : (1989) 2 SCALE 79 : (1989) 3 SCC 549 : (1989) 2 UJ 664
Supreme Court21 Jul 1989Allowed
Kotaiah and Another Vs Property Association of the Baptist Churches (Pvt.) Ltd.
Supreme Court Of India · AIR 1989 SC 1753 : (1989) 3 JT 140 : (1989) 2 SCALE 588 : (1989) 2 SCALE 36 : (1989) 3 SCC 424 : (1989) 3 SCR 472 : (1989) 2 UJ 498
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 19, 19(2), 28, 32, 34
Supreme Court21 Jul 1989Dismissed
Shreeram Finance Corporation Vs Yasin Khan and Others
Supreme Court Of India · AIR 1989 SC 1769 : (1989) 3 JT 146 : (1989) 2 LW 542 : (1989) MhLj 849 : (1989) MPLJ 665 : (1989) 2 SCALE 51 : (1989) 3 SCC 476 : (1989) 3 SCR 484 : (1989) 2 UJ 505
Constitution of India, 1950 — Article 136Partnership Act, 1932 — Section 69, 69(2)
Supreme Court20 Jul 1989allowed
Mohan Lal and Another Vs Lachman Dass (dead) through L.Rs.
Supreme Court Of India · (1989) 07 SC CK 0028
Supreme Court20 Jul 1989Disposed Of
Navtej Singh Vs Satish Kumar Khurana and Another
Supreme Court Of India · AIR 1989 SC 1758 : (1989) 3 JT 122 : (1989) 2 SCALE 47 : (1989) 3 SCC 418 : (1989) 2 UJ 468 : (1990) 1 UPLBEC 9
Advocates Act, 1961 — Section 42
Supreme Court20 Jul 1989Allowed
Government of India Vs Citedal Fine Pharmaceuticals, Madras and Others
Supreme Court Of India · AIR 1989 SC 1771 : (1989) 24 ECR 440 : (1989) 42 ELT 515 : (1990) 184 ITR 467 : (1989) 3 JT 118 : (1989) 2 SCALE 44 : (1989) 3 SCC 483 : (1989) 3 SCR 465 : (1989) 2 UJ 368
Constitution of India, 1950 — Article 14Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 19(2), 3, 3(3)Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 12
Supreme Court19 Jul 1989Dismissed
Ratan Lal Adukia and Another Vs Union of India (UOI)
Supreme Court Of India · AIR 1990 SC 104(1) : (1990) 1 CALLT 25 : (1989) 3 SCR 440 : (1989) 2 UJ 382
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 115, 20Constitution of India, 1950 — Article 254, 254(1), 254(2)Presidency Small Cause Courts (West Bengal Amendment) Act, 1980 — Section 21, 21A, 4
Supreme Court19 Jul 1989Disposed Of
Pyare Lal Sharma Vs Managing Director and Others Managing Director, Jammu and Kashmir Industries Ltd., Srinagar Vs Pyare Lal Sharma
Supreme Court Of India · AIR 1989 SC 1854 : (1990) 67 CompCas 195 : (1989) 3 CompLJ 70 : (1989) 25 ECR 6 : (1989) 59 FLR 220 : (1989) 3 JT 133 : (1989) LabIC 1941 : (1990) 1 LLJ 32 : (1989) 2 SCALE 59 : (1989) 3 SCC 448 : (1989) 3 SCR 428 : (1989) 3 SLJ 1 : (1989) 2 UJ 526
Constitution of India, 1950 — Article 14, 14J, 311, 311(1)Jammu and Kashmir Industries Employees Service Regulations — Regulation 16.14
Supreme Court19 Jul 1989dismissed
Ratan Lal Adukia and Another Vs Union of India
Supreme Court Of India · (1989) ACJ 1080 : AIR 1990 SC 104 : (1989) 3 JT 148 : (1989) 2 SCALE 28 : (1989) 3 SCC 537
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 254Presidency Small Cause Courts (West Bengal Amendment) Act, 1980 — Section 4
Supreme Court19 Jul 1989allowed
Union of India (UOI) and Others Vs North Telumer Colliary and Others
Supreme Court Of India · AIR 1989 SC 1728 : (1989) 3 CompLJ 80 : (1989) 3 JT 125 : (1989) 2 SCALE 54 : (1989) 3 SCC 411 : (1989) 3 SCR 455 : (1989) 2 UJ 479
Coal Mines (Nationalisation) Act, 1973 — Section 18(5), 22(3), 24, 24A, 26Coking Coal Mines (Nationalisation) Act, 1972 — Section 10, 11, 21(5), 23, 24
Supreme Court19 Jul 1989Partly Allowed
State of U.P. Vs Jodha Singh and Others
Supreme Court Of India · AIR 1989 SC 1822 : (1989) CriLJ 2113 : (1989) 3 Crimes 7 : (1989) 3 JT 112 : (1989) 2 SCALE 19 : (1989) 3 SCC 465
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 147, 148, 300, 302, 304