COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,289 of 2,992

Supreme Court16 Mar 1989dismissed

State of U.P. Vs Pheru Singh and Others

Supreme Court Of India · AIR 1989 SC 1205 : (1989) 3 JT 87 : (1989) 1 SCALE 689 : (1989) 1 SCC 288 Supp

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 120B, 193, 201, 218, 341

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Supreme Court15 Mar 1989dismissed

C.R. Seshan and Another Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1989 SC 1287 : (1989) 58 FLR 760 : (1989) 1 JT 542 : (1989) LabIC 1332 : (1989) 2 LLJ 177 : (1989) 1 SCALE 647 : (1989) 1 SCC 610 Supp : (1989) 2 SLJ 175 : (1989) 1 UJ 582

Constitution of India, 1950 — Article 32

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Supreme Court15 Mar 1989Allowed

Ayurveda Pharmacy and Another Vs State of Tamil Nadu

Supreme Court Of India · AIR 1989 SC 1230 : (1989) 40 ELT 273 : (1989) 1 JT 539 : (1989) 1 SCALE 624 : (1989) 2 SCC 285 : (1989) 2 SCR 37 : (1989) 73 STC 346 : (1989) 2 UJ 116

Constitution of India, 1950 — Article 14, 19(1)

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Supreme Court15 Mar 1989Dismissed

B. Ranganathan Vs Union of India and Others

Supreme Court Of India · AIR 1989 SC 1233 : (1989) 1 SCC 613 Supp : (1989) 1 UJ 588

Constitution Of India, 1950 — Section 32, 148(5)

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Supreme Court15 Mar 1989Dismissed

Mrs. Arundhati Balkrishna Shri Ambica Mills Premises, Ahmedabad Vs Commissioner of Income Tax, Ahmedabad

Supreme Court Of India · AIR 1989 SC 1092 : (1989) 76 CTR 108 : (1989) 2 GLR 1148 : (1989) 177 ITR 275 : (1989) 1 JT 429 : (1989) 1 SCALE 529 : (1989) 1 SCC 278 Supp : (1989) 1 SCR 865

Income Tax Act, 1961 — Section 161(1), 166, 57

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Supreme Court15 Mar 1989Allowed

Bhagwan Sahai Carpenter and others Vs Union of India and another

Supreme Court Of India · AIR 1989 SC 1215 : (1989) 58 FLR 799 : (1989) 1 JT 545 : (1989) LabIC 1336 : (1989) 1 SCALE 641 : (1989) 2 SCC 299 : (1989) 2 SLJ 100

Constitution of India, 1950 — Article 14, 16, 39

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Supreme Court14 Mar 1989Allowed

Union of India (UOI) Vs Parma Nanda

Supreme Court Of India · AIR 1989 SC 1185 : (1989) 42 ELT 320 : (1989) 58 FLR 934 : (1989) 2 JT 132 : (1989) 2 LLJ 57 : (1989) 1 SCALE 606 : (1989) 1 SCALE 605 : (1989) 2 SCC 177 : (1989) 2 SCR 19 : (1989) 2 UJ 97

Administrative Tribunals Act, 1985 — Section 14, 15, 16, 27, 28Constitution of India, 1950 — Article 136, 14, 311(2)

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Supreme Court14 Mar 1989Disposed Of

Union of India and Others Vs N.S. Sekhawat and Others

Supreme Court Of India · AIR 1989 SC 1454 : (1989) 1 JT 577 : (1989) 1 SCALE 645 : (1989) 1 SCC 270 Supp : (1989) 2 SCR 14 : (1989) 2 UJ 94

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Supreme Court14 Mar 1989Disposed Of

Shashi Kant Mishra and Others Vs The State of Bihar and Others

Supreme Court Of India · (1989) PLJR 71

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Supreme Court14 Mar 1989Allowed

Kishore Shambhudatta Mishra and Others Prakash Alias Laxminarayan Shambhudatta Mishra Vs State of Maharashtra

Supreme Court Of India · AIR 1989 SC 1173 : (1989) 91 BOMLR 79 : (1989) 1 JT 532 : (1989) 1 SCALE 617 : (1989) 1 SCC 399 Supp

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Supreme Court13 Mar 1989Dismissed

Munshi Singh and Others Vs Sohan Bai and Others

Supreme Court Of India · AIR 1989 SC 1179 : (1989) 1 JT 621 : (1989) 1 LW 459 : (1989) RD 417 : (1989) 1 SCALE 682 : (1989) 2 SCC 265 : (1989) 1 SCR 1012 : (1989) 2 UJ 88

Evidence Act, 1872 — Section 115Hindu Succession Act, 1956 — Section 14(1)

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Supreme Court13 Mar 1989Disposed Of

State of Andhra Pradesh and Others Vs G. Sreenivasa Rao and Others

Supreme Court Of India · (1989) 2 CompLJ 178 : (1989) 59 FLR 793 : (1989) 1 JT 615 : (1989) 2 LLJ 149 : (1989) 1 SCALE 627 : (1989) 2 SCC 290 : (1989) 1 SCR 1000 : (1989) 2 UJ 107

Constitution of India, 1950 — Article 14, 16, 39

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Supreme Court13 Mar 1989Dismissed

A.B.C. Laminart Pvt. Ltd. and Another Vs A.P. Agencies, Salem

Supreme Court Of India · AIR 1989 SC 1239 : (1989) 2 ARBLR 340 : (1989) 2 GLR 735 : (1989) 2 JT 38 : (1989) 1 LW 449 : (1989) 1 SCALE 633 : (1989) 2 SCC 163 : (1989) 2 SCR 1(1) : (1989) 2 UJ 80

Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 23, 28

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Supreme Court13 Mar 1989Disposed Of

Allauddin Mian and Others and Sharif Mian and Another Vs State of Bihar

Supreme Court Of India · AIR 1989 SC 1456

Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 145, 235(2), 354(3), 360Penal Code, 1860 (IPC) — Section 141, 142, 143, 144, 145

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Supreme Court10 Mar 1989Dismissed

Rubber House Vs Excellsior Needle Industries Pvt. Ltd.

Supreme Court Of India · AIR 1989 SC 1160 : (1989) 1 JT 488 : (1989) 95 PLR 584 : (1989) 1 SCALE 572 : (1989) 2 SCC 413 : (1989) 1 SCR 986 : (1989) 2 UJ 71

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)Haryana Urban (Control of Rent and Eviction) Rules, 1976 — Rule 4, 5(1), 6

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Supreme Court09 Mar 1989allowed

State of Maharashtra and Another Vs Salem Hasan Khan

Supreme Court Of India · AIR 1989 SC 1304 : (1989) CriLJ 1155 : (1989) 2 Crimes 344 : (1989) 2 JT 96 : (1989) 1 SCALE 700 : (1989) 2 SCC 316 : (1989) 1 SCR 970

Bombay Police Act, 1951 — Section 56, 60

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Supreme Court09 Mar 1989Dismissed

Mew Ram Kanojia Vs All India Institute of Medical Sciences and Others

Supreme Court Of India · AIR 1989 SC 1256 : (1989) 1 CompLJ 308 : (1989) 58 FLR 640 : (1989) 1 JT 512 : (1989) 2 LLJ 578 : (1989) 1 SCALE 580 : (1989) 2 SCC 235 : (1989) 1 SCR 957 : (1990) 1 SLJ 161 : (1989) 2 UJ 64

Constitution of India, 1950 — Article 14, 16, 32, 39

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Supreme Court09 Mar 1989Dismissed

Carona Shoe Co. Ltd. and Another Vs K.C. Bhaskaran Nair

Supreme Court Of India · AIR 1989 SC 1110 : (1989) 1 CompCas 660 : (1989) 1 JT 525 : (1989) 2 KLT 306 : (1989) 1 SCALE 588 : (1989) 2 SCC 395 : (1989) 1 SCR 974 : (1989) 2 UJ 57

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 2(3), 2(6), 6Transfer of Property Act, 1882 — Section 111, 60, 76

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Supreme Court09 Mar 1989PARTLY Allowed

Narendra Nath Pandey and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1989 SC 1131 : (1989) 58 FLR 791 : (1989) 1 JT 496 : (1989) LabIC 1233 : (1989) 1 SCALE 600 : (1989) 1 SCC 676 Supp : (1989) 1 SCR 676 Supp : (1989) 1 UJ 545

Uttar Pradesh Non-Technical (Class-II) Service (Reservation of Vacancies for Demobilised Officers) Rules, 1973 — Rule 6

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Supreme Court08 Mar 1989Dismissed

State of Assam Vs Bhelu Sheikh and Others

Supreme Court Of India · AIR 1989 SC 1097 : (1989) CriLJ 879 : (1989) 1 Crimes 689 : (1989) JT 54 Supp : (1990) 1 PLJR 22 : (1989) 1 SCALE 554 : (1989) 2 SCC 1 Supp

Penal Code, 1860 (IPC) — Section 149, 302

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