COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,288 of 2,992

Supreme Court29 Mar 1989dismissed

Roop Chand Vs Gopi Chand Thelia

Supreme Court Of India · AIR 1989 SC 1416 : (1989) JT 73 Supp : (1989) 1 SCALE 733 : (1989) 2 SCC 383 : (1989) 2 SCR 184 : (1989) 2 UJ 201 : (1989) 2 WLN 33

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Companies Act, 1956 — Section 143, 144, 146, 163, 168Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 13(1)

Supreme Court29 Mar 1989Disposed Of

Ram Prasad Yadav (Deceased) and Bombay Mineral and Allied Industries Employees'' Union and Bombay Coal and Coke Workers'' Union Vs Chairman, Bombay Port Trust and Others

Supreme Court Of India · AIR 1989 SC 1306 : (1989) 2 JT 119 : (1989) 1 SCALE 716 : (1989) 2 SCC 378 : (1989) 2 SCR 173 : (1989) 2 UJ 215

Constitution of India, 1950 — Article 136

Supreme Court29 Mar 1989Disposed Of

Chaitanya Kalbagh and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1989 SC 1452 : (1989) CriLJ 1465 : (1989) 2 Crimes 5 : (1989) 1 JT 711 : (1989) 1 SCALE 711 : (1989) 2 SCC 314

Constitution of India, 1950 — Article 32

Supreme Court29 Mar 1989dismissed

Bansidhar and Others Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1989 SC 1614 : (1989) 2 JT 518 : (1989) 1 SCALE 1091 : (1989) 2 SCC 557 : (1989) 2 SCR 152 : (1989) 2 UJ 295 : (1989) 2 WLN 90

General Clauses Act, 1897 — Section 6Rajasthan General Clauses Act, 1955 — Section 5(6A), 6Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 15(1), 15(2), 3, 4(1), 40

Supreme Court29 Mar 1989Dismissed

Commissioner of Income Tax, Bombay Vs Rasiklal Maneklal (Huf)

Supreme Court Of India · AIR 1989 SC 1333 : (1989) 77 CTR 31 : (1989) 177 ITR 198(1) : (1989) 177 ITR 198 : (1989) 2 JT 16 : (1989) 1 SCALE 719 : (1989) 2 SCC 454 : (1989) 43 TAXMAN 259

COMPANIES ACT, 1956 — Section 391, 394

Supreme Court29 Mar 1989Disposed Of

Dr. T.S. Subramanian (Deceased) by Lrs. Vs Andhra Bank Ltd.

Supreme Court Of India · AIR 1989 SC 1420 : (1989) JT 58 Supp : (1989) LabIC 2001 : (1989) 1 SCALE 747 : (1989) 2 SCC 252 Supp : (1989) 1 UJ 638

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii), 10(3)(c), 25

Supreme Court29 Mar 1989Allowed

Shakuntalabai and Another Vs L.V. Kulkarni and Another

Supreme Court Of India · AIR 1989 SC 1359 : (1989) 1 JT 607 : (1989) 2 LW 477 : (1989) 1 SCALE 737 : (1989) 2 SCC 526 : (1989) 2 SCR 70

Supreme Court29 Mar 1989Disposed Of

Smt. Lata Kamat Vs Vilas

Supreme Court Of India · AIR 1989 SC 1477 : (1989) 2 ITR 48 : (1989) 3 JT 48 : (1989) 2 LW 485 : (1989) MPLJ 372 : (1989) 1 SCALE 867 : (1989) 2 SCC 613 : (1989) 2 SCR 137 : (1989) 2 UJ 192

Hindu Marriage Act, 1955 — Section 11, 12, 12(1), 13, 15Limitation Act, 1963 — Section 10, 11, 12, 13, 14

Supreme Court28 Mar 1989dismissed

Shubhlaxmi Mills Limited Vs Additional Commissioner of Income Tax, Gujarat

Supreme Court Of India · AIR 1989 SC 1406 : (1989) 3 CompLJ 94 : (1989) 77 CTR 33 : (1989) 2 GLR 1171 : (1989) 177 ITR 193 : (1989) 2 JT 1 : (1989) 1 SCALE 724 : (1989) 2 SCC 465 : (1989) 2 SCR 86

Income Tax Act, 1961 — Section 33(1), 34(3)

Supreme Court28 Mar 1989Allowed

Jayantbhai Manubhai Patel and Others Vs Arun Subodhbhai Mehta and Others

Supreme Court Of India · AIR 1989 SC 1289 : (1989) 2 GLR 1085 : (1989) 3 JT 156 : (1989) 1 SCALE 701 : (1989) 2 SCC 484 : (1989) 2 SCR 110 : (1989) 2 UJ 315

Bombay General Clauses Act, 1904 — Section 21Bombay Provincial Municipal Corporations Act, 1949 — Section 19(1), 453

Supreme Court28 Mar 1989Dismissed

Bikkar Singh Vs State of Punjab

Supreme Court Of India · AIR 1989 SC 1440 : (1989) 3 JT 70 : (1989) 1 SCALE 731 : (1989) 1 SCC 265 Supp : (1989) 1 UJ 734

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 386Penal Code, 1860 (IPC) — Section 302

Supreme Court28 Mar 1989Dismissed

Paluru Ramkrishnaiah and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1990 SC 166 : (1989) 1 JT 595 : (1989) 2 LLJ 47 : (1989) 1 SCALE 830 : (1989) 2 SCC 541 : (1989) 2 SCR 92 : (1989) 2 UJ 618

Constitution of India, 1950 — Article 14, 16, 162, 309, 32Ordnance Factories (Recruitment and Conditions of Services of Class III Personnel) Rules, 1956 — Rule 12, 7, 8

Supreme Court28 Mar 1989Dismissed

Kothandran Spg. Mills Pvt. Ltd. Vs Union of India and Others

Supreme Court Of India · AIR 1989 SC 1331 : (1989) 66 CompCas 1 : (1989) 2 CompLJ 41 : (1989) 2 JT 19 : (1989) 1 SCALE 722 : (1989) 2 SCC 481 : (1989) 2 SCR 127 : (1989) 2 UJ 114

Constitution of India, 1950 — Article 14, 31

Supreme Court28 Mar 1989allowed

State of Uttar Pradesh Vs Chet Ram and Others

Supreme Court Of India · (1989) JT 65 Supp : (1989) 1 SCALE 755 : (1989) 2 SCC 425

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Penal Code, 1860 (IPC) — Section 302, 307, 34, 394

Supreme Court28 Mar 1989Disposed Of

Commissioner of Wealth Tax, Bombay and Another Vs Mrs. Kasturbai Walchand and Others

Supreme Court Of India · AIR 1989 SC 1326 : (1989) 77 CTR 36 : (1989) 177 ITR 188 : (1989) 2 JT 4 : (1989) 1 SCALE 728 : (1989) 1 SCC 640 Supp : (1989) 2 SCR 131 : (1989) 43 TAXMAN 263

Wealth Tax Act, 1957 — Section 24(3), 25(1), 26(1)

Supreme Court17 Mar 1989Disposed Of

All India Democratic Women''s Association and Janwadi Samiti Vs Union of India (UOI)

Supreme Court Of India · AIR 1989 SC 1280 : (1989) CriLJ 1128 : (1989) 1 JT 548 : (1989) 1 SCALE 680 : (1989) 2 SCC 411 : (1989) 2 SCR 66

Supreme Court17 Mar 1989

Supreme Court Legal aid Committee Vs Union of India and Others

Supreme Court Of India · (1989) 1 JT 549 : (1989) 2 SCALE 400 : (1989) 1 SCALE 1525 : (1989) 2 SCC 325 : (1989) 2 SCR 60

Juvenile Justice Act, 1986 — Section 10, 11, 2, 5, 62

Supreme Court17 Mar 1989Allowed

G.S. Barrow Vs District Magistrate and Others

Supreme Court Of India · (1989) 1 JT 593 : (1989) 1 SCALE 716 : (1989) 2 SCC 343 : (1989) 1 UJ 585

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 17, 18

Supreme Court16 Mar 1989allowed

Dharamdas Shamlal Agarwal Vs Police Commissioner and Another

Supreme Court Of India · AIR 1989 SC 1282 : (1989) CriLJ 1130 : (1989) 2 Crimes 53 : (1989) 2 GLR 1035 : (1989) 1 JT 580 : (1989) 1 SCALE 658 : (1989) 2 SCC 370 : (1989) 2 SCR 43

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

Supreme Court16 Mar 1989Disposed Of

Chhagan Bhagwan Kahar Vs N.L. Kalna and Others

Supreme Court Of India · AIR 1989 SC 1234 : (1989) CriLJ 1145 : (1989) 1 Crimes 780 : (1990) 1 GLR 286 : (1989) 1 JT 572 : (1989) 1 SCALE 653 : (1989) 2 SCC 318 : (1989) 2 SCR 52

Constitution of India, 1950 — Article 226