COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,287 of 2,992

Supreme Court05 Apr 1989Dismissed

Sriniketan Co-operative Group Housing Society Ltd. and Others Vs Vikas Vihar Cooperative Group Housing Society Ltd. and Others

Supreme Court Of India · AIR 1989 SC 1673 : (1989) 3 CompLJ 359 : (1989) 2 JT 309 : (1989) 1 SCALE 1254 : (1989) 3 SCC 368 : (1990) 1 UJ 76

Constitution of India, 1950 — Article 14

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Supreme Court05 Apr 1989

Union Carbide Corporation (II) Vs Union of India (UOI)

Supreme Court Of India · (1989) 2 LW 569 : (1989) 1 SCALE 932 : (1989) 2 SCALE 768 : (1988) 2 SCALE 1312 : (1989) 2 SCC 540

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Supreme Court04 Apr 1989Allowed

Aslam Ahmed Zahire Ahmed Shaik Vs Union of India and Others

Supreme Court Of India · AIR 1989 SC 1403 : (1990) 67 CompCas 335 : (1989) CriLJ 1447 : (1989) 2 Crimes 111 : (1989) 22 ECC 308 : (1989) 42 ELT 330 : (1989) 2 JT 34 : (1989) 1 SCALE 840 : (1989) 3 SCC 277 : (1989) 2 SCR 415

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 136, 22(5)

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Supreme Court04 Apr 1989Partly Allowed

Bhoop Ram Vs State of U.P.

Supreme Court Of India · AIR 1989 SC 1329 : (1990) CriLJ 2671 : (1989) 2 Crimes 294 : (1989) 2 JT 105 : (1991) 1 PLJR 62 : (1989) 1 SCALE 799 : (1989) 3 SCC 1

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324Uttar Pradesh Children Act, 1951 — Section 2(4), 27, 29

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Supreme Court03 Apr 1989Dismissed

Provash Chandra Dalui and Another Vs Biswanath Banerjee and Another

Supreme Court Of India · AIR 1989 SC 1834 : (1989) JT 92 Supp : (1989) 1 SCALE 844 : (1989) 1 SCC 487 Supp : (1989) 2 SCR 401 : (1989) 2 UJ 412

Calcutta Thika Tenancy Act, 1949 — Section 2(5), 5(1)Evidence Act, 1872 — Section 115

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Supreme Court03 Apr 1989Allowed

Dr. Mrs. Sumati P. Shere Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 1431 : (1989) 58 FLR 909 : (1989) 2 JT 143 : (1989) LabIC 1372 : (1989) 2 LLJ 228 : (1989) 1 SCALE 963 : (1989) 3 SCC 311 : (1989) 3 SLJ 111

Constitution of India, 1950 — Article 14

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Supreme Court31 Mar 1989Allowed

Alembic Chemical Works Co. Ltd. Vs Commissioner of Income Tax, Gujarat

Supreme Court Of India · (1989) 177 ITR 377 : (1989) 2 JT 122 : (1989) 1 SCALE 885 : (1989) 3 SCC 329

Income Tax Act, 1961 — Section 256(1), 256(2), 37, 51

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Supreme Court31 Mar 1989dismissed

Jackson Co-operative Credit Society Limited Vs Co-operative Banks and Societies Employees'' Federation and Others

Supreme Court Of India · AIR 1989 SC 1398 : (1989) 91 BOMLR 162 : (1989) 2 CompLJ 38 : (1989) 58 FLR 906 : (1989) 2 JT 31 : (1989) 1 LLJ 563 : (1989) 1 SCALE 965 : (1989) 3 SCC 89 : (1989) 2 SCR 266 : (1989) 2 UJ 249

Maharashtra Co-operative Societies Act, 1960 — Section 66Payment of Bonus Act, 1965 — Section 6

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Supreme Court31 Mar 1989dismissed

Kali Prasad Agarwall and Others Vs Bharat Coking Coal Limited and Others

Supreme Court Of India · AIR 1989 SC 1531 : (1989) 3 JT 170 : (1990) 1 PLJR 55 : (1989) 1 SCALE 852 : (1989) 1 SCC 628 Supp : (1989) 2 SCR 283 : (1989) 2 UJ 218

Bihar Land Reforms Act, 1950 — Section 3Coal Mines (Nationalisation) Act, 1973 — Section 2, 3, 5(2), 6(1)Constitution of India, 1950 — Article 133(1)

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Supreme Court31 Mar 1989allowed

Gujarat Electricity Board and Another Vs Atmaram Sungomal Poshani

Supreme Court Of India · AIR 1989 SC 1433 : (1989) 59 FLR 474 : (1989) 2 GLR 1310 : (1989) 3 JT 20 : (1989) 2 LLJ 470 : (1989) 1 SCALE 907 : (1989) 1 SCALE 1483 : (1989) 2 SCC 602 : (1989) 2 SCR 357 : (1989) 3 SLJ 68 : (1989) 2 UJ 222

Gujarat Electricity Board Service Regulations — Regulation 113

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Supreme Court31 Mar 1989Disposed Of

Builders Association of India and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 1371 : (1989) 2 ARBLR 356 : (1989) 2 CompLJ 1 : (1989) 2 JT 47 : (1989) 1 SCALE 770 : (1989) 2 SCALE 768 : (1989) 2 SCC 645 : (1989) 2 SCR 320 : (1989) 73 STC 370

Constitution of India, 1950 — Article 14, 269, 286, 286(1), 286(2)

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Supreme Court31 Mar 1989Dismissed

Gouranga Chakraborty Vs State of Tripura and Another

Supreme Court Of India · AIR 1989 SC 1321 : (1989) 1 JT 86 Supp : (1989) 1 SCALE 793 : (1989) 3 SCC 314 : (1989) 2 SCR 271 : (1989) 2 UJ 252

Border Security Force Act, 1968 — Section 11(2), 11(4), 141, 19, 48Border Security Force Rules, 1969 — Rule 177, 6Constitution of India, 1950 — Article 311

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Supreme Court31 Mar 1989Allowed

Jammu and Kashmir State Forest Corporation Vs Abdul Karim Wani and Others

Supreme Court Of India · AIR 1989 SC 1498 : (1989) 3 JT 99 : (1989) 1 SCALE 933 : (1989) 2 SCC 701 : (1989) 2 SCR 380 : (1989) 2 UJ 262

Arbitration Act, 1940 — Section 11, 2, 20Constitution of India, 1950 — Article 136Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 11, 20, 41

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Supreme Court31 Mar 1989Dismissed

Collector of Central Excise, Hyderabad Vs Jayant Oil Mills Pvt. Ltd. Collector of Central Excise, Madras Vs Tata Oil Mills Co. Ltd.

Supreme Court Of India · AIR 1989 SC 1316 : (1989) 22 ECC 279 : (1989) 40 ELT 287 : (1989) 2 JT 8 : (1989) 1 SCALE 764 : (1989) 3 SCC 343 : (1989) 2 SCR 291

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Supreme Court31 Mar 1989Dismissed

Tara Singh (Since Deceased) through Lrs. and Others Vs Kehar Singh and Others

Supreme Court Of India · AIR 1989 SC 1426 : (1989) 1 SCALE 895 : (1989) 1 SCC 316 Supp : (1989) 1 UJ 566

Transfer of Property Act, 1882 — Section 1, 55(6), 91

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Supreme Court31 Mar 1989Disposed Of

Lt. Col. K.D. Gupta Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1989 SC 2071 : (1989) 79 CTR 119 : (1990) 181 ITR 530 : (1989) 2 JT 145 : (1989) 2 LLJ 143 : (1989) 1 SCALE 879 : (1989) 2 SCALE 174 : (1989) 1 SCC 416 Supp : (1989) 2 SCR 370 : (1989) 3 SLJ 114 : (1989) 2 UJ 691

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Supreme Court30 Mar 1989allowed

Smt. Chandrakantaben Modi and Narendra Jayantilal Modi Vs Vadilal Sapalal Modi and Others

Supreme Court Of India · AIR 1989 SC 1269 : (1989) 2 GLR 1051 : (1989) 4 JT 115 : (1989) 1 SCALE 802 : (1989) 2 SCC 630 : (1989) 2 SCR 232

Evidence Act, 1872 — Section 34Limitation Act, 1963 — Article 65

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Supreme Court30 Mar 1989Allowed

S. Rangarajan Vs P. Jagjevan Ram and Others Union of India (UOI) and Others Vs P. Jagjivan Ram and Others

Supreme Court Of India · (1989) 2 JT 70 : (1989) 2 LW 162 : (1989) 1 SCALE 812 : (1989) 2 SCC 574 : (1989) 2 SCR 204

Cinematograph Act, 1952 — Section 5, 5A, 5B, 7BCinematograph Certification Rules, 1983 — Rule 24, 24(1)Constitution of India, 1950 — Article 19(1), 19(2)

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Supreme Court30 Mar 1989Disposed Of

Vatan Mal Vs Kailash Nath

Supreme Court Of India · AIR 1989 SC 1534 : (1989) 2 JT 196 : (1989) 1 SCALE 915 : (1989) 3 SCC 79 : (1989) 2 SCR 192 : (1989) 2 UJ 229 : (1989) 2 WLN 23

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13A, 13A(1)

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Supreme Court30 Mar 1989Allowed

Lachhman Dass Vs Ram Lal and Another

Supreme Court Of India · AIR 1989 SC 1923 : (1989) 2 ARBLR 765 : (1989) 1 JT 78 Supp : (1989) 2 LW 492 : (1989) 96 PLR 358 : (1989) 1 SCALE 921 : (1989) 3 SCC 99 : (1989) 2 SCR 250

Arbitration Act, 1940 — Section 14, 30, 33Registration Act, 1908 — Section 17, 17(1), 23, 25

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