Supreme Court01 May 1989Allowed
Meenakshi Malik Vs University of Delhi and Others
Supreme Court Of India · AIR 1989 SC 1568 : (1989) JT 162 Supp : (1989) 2 SCALE 1153 : (1989) 1 SCALE 1153 : (1989) 3 SCC 112 : (1989) 2 SCR 858 : (1989) 2 UJ 208
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,284 of 2,992
Supreme Court01 May 1989Allowed
Sunil Fulchand Shah Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1989 SC 1529 : (1989) CriLJ 1489 : (1989) 2 Crimes 188 : (1989) 23 ECR 5 : (1989) 42 ELT 337 : (1989) 2 JT 394 : (1989) 1 SCALE 1178 : (1989) 3 SCC 236 : (1989) 2 SCR 867
Supreme Court01 May 1989Dismissed
Mahesh Travels and Tours and Another Vs Commissioner of Police and Others
Supreme Court Of India · AIR 1989 SC 1525 : (1989) 2 JT 476 : (1989) 1 SCALE 1182 : (1989) 2 SCC 303 Supp : (1989) 2 SCR 825 : (1989) 2 UJ 188
Bombay Police Act, 1951 — Section 67Port of Bombay Passenger Boat Rules, 1962 — Rule 4, 6, 7Ports Act, 1908 — Section 6(1)
Supreme Court01 May 1989Allowed
Smt. Annapoorani Ammal Vs G. Thangapalam
Supreme Court Of India · (1989) JT 164 Supp : (1989) 1 SCALE 1417 : (1989) 3 SCC 287 : (1989) 2 SCR 833 : (1989) 2 UJ 181
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court01 May 1989Allowed
K. Saraswathy alias K. Kalpana (Dead) by Lrs. Vs P.S.S. Somasundaram Chettiar
Supreme Court Of India · AIR 1989 SC 1553 : (1990) 1 BC 243 : (1990) 67 CompCas 67 : (1989) 2 JT 480 : (1989) 2 LW 475 : (1989) 1 SCALE 1179 : (1989) 4 SCC 527 : (1989) 2 SCR 819 : (1989) 2 UJ 185
Supreme Court01 May 1989Allowed
Commissioner of Income Tax, Lucknow Vs Bazpur Co-operative Sugar Factory Limited
Supreme Court Of India · (1989) 177 ITR 469 : (1989) 2 JT 562 : (1989) 2 SCC 240 Supp : (1989) 2 SCR 840
Income Tax Act, 1961 — Section 36(1), 37
Supreme Court28 Apr 1989dismissed
Vibhuti Glass Works Vs Commissioner of Income Tax, Lucknow
Supreme Court Of India · AIR 1989 SC 1443 : (1989) 77 CTR 77 : (1989) 177 ITR 439 : (1989) 2 JT 257 : (1989) 1 SCALE 1141 : (1989) 2 SCC 431 Supp : (1989) 2 SCR 797
Supreme Court28 Apr 1989Allowed
Member, Board of Revenue, West Bengal Vs Controller of Stores, Eastern Railway, Calcutta and Others
Supreme Court Of India · AIR 1989 SC 1468 : (1989) 2 JT 215 : (1989) 2 SCALE 1145 : (1989) 1 SCALE 1145 : (1989) 2 SCC 236 Supp : (1989) 2 SCR 777 : (1989) 74 STC 5 : (1989) 2 UJ 176
Bengal Finance (Sales Tax) Act, 1941 — Section 2
Supreme Court28 Apr 1989dismissed
Commissioner of Income Tax, Amritsar Vs Straw Board Manufacturing Co. Ltd.
Supreme Court Of India · AIR 1989 SC 1490 : (1989) 77 CTR 75 : (1989) 177 ITR 431 : (1989) 2 JT 264 : (1989) 1 SCALE 1151 : (1989) 2 SCC 523 Supp : (1989) 2 SCR 772
Income Tax Act, 1961 — Section 33(B), 80EIndustries (Development and Regulation) Act, 1951 — Section 10
Supreme Court28 Apr 1989Allowed
Telco Convoy Drivers Mazdoor Sangh and Another Vs State of Bihar and Others
Supreme Court Of India · AIR 1989 SC 1565 : (1989) 59 FLR 734 : (1989) JT 155 Supp : (1989) 2 LLJ 558 : (1989) 1 SCALE 1544 : (1989) 3 SCC 271 : (1989) 2 SCR 802 : (1989) 2 UJ 159
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5)
Supreme Court28 Apr 1989Allowed
H.C. Pandey Vs G.C. Paul
Supreme Court Of India · AIR 1989 SC 1470 : (1989) 2 JT 261 : (1989) 2 LW 97 : (1989) MPLJ 365 : (1989) 1 SCALE 1147 : (1989) 3 SCC 77 : (1989) 2 SCR 769 : (1989) 2 UJ 178
Transfer of Property Act, 1882 — Section 106
Supreme Court28 Apr 1989Allowed
Custodian of Branches of Banco National Ultramarino Vs Nalini Bai Naique
Supreme Court Of India · AIR 1989 SC 1589 : (1989) JT 159 Supp : (1989) 2 LW 134 : (1989) 1 SCALE 1410 : (1989) 2 SCC 275 Supp : (1989) 2 SCR 810 : (1989) 2 UJ 171
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, 2(11)
Supreme Court28 Apr 1989Dismissed
Snow White Industrial Corporation, Madras Vs Collector of Central Excise, Madras
Supreme Court Of India · AIR 1989 SC 1555 : (1989) 22 ECC 287 : (1989) 23 ECR 169 : (1989) 41 ELT 360 : (1989) 2 JT 410 : (1989) 1 SCALE 1328 : (1989) 3 SCC 351 : (1989) 2 SCR 782 : (1989) 2 UJ 163
Central Excises and Salt Act, 1944 — Section 4Contract Act, 1872 — Section 182
Supreme Court28 Apr 1989Dismissed
Prahalad Singh Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1989 SC 1563 : (1989) 2 JT 270 : (1989) 1 SCALE 1143 : (1989) 2 SCC 683 : (1989) 3 SLJ 8 : (1989) 2 UJ 245
Constitution of India, 1950 — Article 32
Supreme Court27 Apr 1989dismissed
State of Punjab and Others Vs Seth Ganpat Ram Cotton Ginning and Pressing Factory and Others
Supreme Court Of India · AIR 1989 SC 1931 : (1989) 2 JT 271 : (1989) 1 SCALE 1131 : (1989) 2 SCC 526 Supp : (1989) 74 STC 1
Central Sales Tax Act, 1956 — Section 15Punjab General Sales Tax Act, 1948 — Section 5(2), 5(3)
Supreme Court27 Apr 1989dismissed
SMT. Prakash Mehra Vs K.L. Malhotra
Supreme Court Of India · AIR 1989 SC 1652 : (1989) 2 JT 262 : (1989) 1 SCALE 1136 : (1989) 3 SCC 74 : (1989) 2 SCR 744 : (1989) 2 UJ 157
Supreme Court27 Apr 1989allowed
Maniar Ismail Sab and Others Vs Maniar Fakruddin and Others
Supreme Court Of India · AIR 1989 SC 1509 : (1989) 1 SCALE 1124 : (1989) 1 SCALE 1122 : (1989) 2 SCC 685
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court27 Apr 1989dismissed
Dwarkadas Marfatia and Sons Vs Board of Trustees of the Port of Bombay
Supreme Court Of India · AIR 1989 SC 1642 : (1989) JT 146 Supp : (1989) 1 SCALE 1157 : (1989) 3 SCC 293 : (1989) 2 SCR 751 : (1989) 2 UJ 419
Constitution of India, 1950 — Article 12, 14, 226, 227, 32
Supreme Court27 Apr 1989Dismissed
SMT. Mohini Badhwar Vs Raghunandan Saran Ashok Saran
Supreme Court Of India · AIR 1989 SC 1492 : (1989) 2 JT 259 : (1989) 1 SCALE 1123 : (1989) 3 SCC 72 : (1989) 2 SCR 748 : (1989) 2 UJ 179
Delhi Rent Control Act, 1958 — Section 14(1)
Supreme Court26 Apr 1989Allowed
Broach Distt. Co-operative Cotton Sales Ginning and Pressing Society Limited Vs Commissioner of Income Tax, Ahmedabad
Supreme Court Of India · AIR 1989 SC 1493 : (1989) 2 CompLJ 164 : (1989) 77 CTR 70 : (1989) 2 GLR 1336 : (1989) 177 ITR 418 : (1989) 2 JT 267 : (1989) 1 SCALE 1138 : (1989) 2 SCC 679 : (1989) 2 SCR 720 : (1989) 2 UJ 150
Income Tax Act, 1961 — Section 81