Supreme Court08 Mar 1989allowed
Rangaswami Vs State of Tamil Nadu
Supreme Court Of India · AIR 1989 SC 1137 : (1989) 1 Crimes 692 : (1989) 1 JT 508 : (1989) 1 SCALE 559 : (1989) 1 SCC 686 Supp
Penal Code, 1860 (IPC) — Section 302, 324, 34, 506
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,290 of 2,992
Supreme Court08 Mar 1989Partly Allowed
Surinder Kumar Vs Union Territory, Chandigarh
Supreme Court Of India · AIR 1989 SC 1094 : (1989) CriLJ 883 : (1989) 1 Crimes 658 : (1989) 1 JT 505 : (1989) 96 PLR 268 : (1989) 1 SCALE 563 : (1989) 2 SCC 217 : (1989) 1 SCR 941 : (1989) 2 UJ 23
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 411
Supreme Court08 Mar 1989allowed
State of Maharashtra Vs Jagannath Achyut Karandikar
Supreme Court Of India · AIR 1989 SC 1133 : (1989) 58 FLR 635 : (1989) 1 JT 520 : (1989) LabIC 1237 : (1989) 1 LLJ 441 : (1989) 1 SCALE 566 : (1989) 1 SCC 393 Supp : (1989) 1 SCR 947 : (1990) 1 SLJ 146 : (1989) 1 UJ 679
Constitution of India, 1950 — Article 14, 16Maharashtra Government Subordinate Service Rules, 1962 — Rule 1, 2, 3, 4, 5
Supreme Court08 Mar 1989Disposed Of
Halli Gowda and Others Vs Managing Director, K.S.R.T.C. and Another
Supreme Court Of India · AIR 1989 SC 1117 : (1989) 1 JT 498 : (1989) 1 SCALE 553 : (1989) 1 SCALE 552 : (1989) 1 SCC 267 Supp : (1989) 1 SCR 936 : (1989) 1 UJ 677
Constitution of India, 1950 — Article 12, 14, 16, 32
Supreme Court07 Mar 1989Disposed Of
Municipal Corporation of Greater Bombay and Others Vs Thukral Anjali Deokumar and Others University of Bombay and Another Vs Anjali Deokumar Thukral and Others State of Maharashtra and Others @AP
Supreme Court Of India · AIR 1989 SC 1194 : (1989) 91 BOMLR 70 : (1989) 1 JT 468 : (1989) 1 SCALE 670 : (1989) 2 SCC 249 : (1989) 1 SCR 919 : (1989) 1 UJ 666
Bombay Municipal Corporation Rules — Rule 4(A), 5Constitution of India, 1950 — Article 14
Supreme Court03 Mar 1989Dismissed
Ram Gajadhar Nishad Vs State of U.P. and Others
Supreme Court Of India · (1990) 2 SCC 486 : (1990) 3 UPLBEC 2080
Supreme Court03 Mar 1989Dismissed
Food Corporation of India Vs Joginderpal Mohinderpal
Supreme Court Of India · (1989) 2 ARBLR 159 : (1989) 2 JT 89 : (1989) 1 LW 440 : (1989) 1 SCALE 664 : (1989) 2 SCC 347 : (1989) 1 SCR 880 : (1989) 2 UJ 46
Arbitration Act, 1940 — Section 14, 30, 33
Supreme Court03 Mar 1989Disposed Of
Abdul Razak Abdul Wahab Sheikh Vs S.N. Sinha, Commissioner of Police, Ahmedabad and Another
Supreme Court Of India · AIR 1989 SC 226 : (1989) CriLJ 2303 : (1989) 2 GLR 940 : (1989) 1 JT 478 : (1989) 2 SCALE 99 : (1989) 1 SCALE 542 : (1989) 2 SCC 222 : (1989) 1 SCR 890 : (1989) 2 UJ 36
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
Supreme Court03 Mar 1989
Bhopal Gas Peedit Mahila Udyog Sangathan and Another Vs Union of India (UOI) and Another Dr. Nishit Vohra and Others Vs State of Madhya Pradesh and Others
Supreme Court Of India · (1989) 1 ACC 380 : AIR 1989 SC 1069 : (1989) JLJ 476 : (1989) 1 JT 448 : (1989) 1 SCALE 532 : (1989) 2 SCC 246 : (1989) 71 STC 145
Supreme Court03 Mar 1989Allowed
Suresh Kumar Vs Town Improvement Trust, Bhopal
Supreme Court Of India · AIR 1989 SC 1222 : (1989) 1 JT 439 : (1989) 1 SCALE 534 : (1989) 2 SCC 329 : (1989) 1 SCR 908 : (1989) 1 UJ 650
Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 23, 23(2), 24, 25, 28Madhya Pradesh Town Improvement Trust (Amendment) Act, 1965 — Section 68
Supreme Court03 Mar 1989Allowed
Swantra Kumar Gupta Vs Town Improvement Trust, Bhopal
Supreme Court Of India · AIR 1989 SC 1229 : (1989) 1 JT 446 : (1989) 1 SCALE 541 : (1989) 2 SCC 340 : (1989) 1 UJ 548
Supreme Court03 Mar 1989Allowed
Ram Prakash Gupta Vs Town Improvement Trust, Bhopal
Supreme Court Of India · AIR 1989 SC 1228 : (1989) 1 JT 447 : (1989) 1 SCALE 541 : (1989) 2 SCC 342 : (1989) 1 UJ 547
Supreme Court02 Mar 1989Dismissed
Jaishri Engineering Co. (P) Ltd., Vs Collector Of Central Excise, Bombay
Supreme Court Of India · AIR 1989 SC 1218 : (1989) 20 ECR 25 : (1989) 40 ELT 214 : (1989) 1 JT 500 : (1989) 1 SCALE 602 : (1989) 2 SCC 439 : (1989) 1 SCR 870 : (1989) 2 UJ 52
Central Excises and Salt Act, 1944 — Section 11
Supreme Court01 Mar 1989Allowed
Rampal Pithwa Rahidas and Others Vs State of Maharashtra State of Maharashtra Vs Basawan and Others
Supreme Court Of India · (1994) CriLJ 2320 : (1994) 2 JT 573 : (1994) 1 SCALE 768 : (1994) 2 SCC 73 Supp : (1994) 2 SCR 179
Criminal Procedure Code, 1973 (CrPC) — Section 109, 162, 164Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 149, 296, 397, 396, 302, 307, 306(4), 342, 395
Supreme Court01 Mar 1989Dismissed
K.S. Kamalanathan Vs State of Tamil Nadu and Another V. Palaniswami Vs State of Tamil Nadu
Supreme Court Of India · (1989) 1 JT 431 : (1989) 2 LLJ 547 : (1989) 1 SCALE 521 : (1989) 1 SCC 605 Supp : (1989) 2 SLJ 172 : (1989) 1 UJ 634
Tamil Nadu Panchayats Union Council Establishment Rules, 1964 — Rule 22
Supreme Court28 Feb 1989Disposed Of
Adhunik Grah Nirman Sahakari Samiti Ltd. and Others Vs State of Rajasthan and Another
Supreme Court Of India · AIR 1989 SC 867 : (1989) 1 SCALE 511 : (1989) 1 SCC 656 Supp : (1989) 1 SCR 848 : (1989) 1 UJ 721 : (1989) 2 WLN 1
Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963 — Section 2, 7Rajasthan Urban Property (Restrictions of Transfers) Act, 1973 — Section 3(2)
Supreme Court27 Feb 1989Allowed
Tadur Bala Goud Vs M. Narayan Reddy and Others
Supreme Court Of India · AIR 1989 SC 875 : (1989) 1 JT 420 : (1989) 1 SCALE 525 : (1989) 1 SCC 690 Supp : (1989) 1 SCR 840 : (1989) 1 UJ 645
Representation of the People Act, 1951 — Section 22, 80, 81
Supreme Court24 Feb 1989Dismissed
Collector of Central Excise Vs Standard Motor Products and Others
Supreme Court Of India · (1989) 178 ITR 220 : (1989) 1 SCALE 490
Central Excises and Salt Act, 1944 — Section 35LCustoms Act, 1962 — Section 130EMonopolies and Restrictive Trade Practices Act, 1969 — Section 55
Supreme Court24 Feb 1989Allowed
Ajab and Others Vs State of Maharashtra
Supreme Court Of India · AIR 1989 SC 827 : (1989) CriLJ 954 : (1989) 1 Crimes 725 : (1989) 1 JT 395 : (1989) 1 SCALE 488 : (1989) 1 SCC 601 Supp
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 147, 201, 216, 224, 332
Supreme Court24 Feb 1989Disposed Of
Collector of Central Excise, Madras Vs Standard Motor Products and Others
Supreme Court Of India · AIR 1989 SC 1298 : (1989) 66 CompCas 221 : (1989) 1 CompLJ 321 : (1989) 41 ELT 617 : (1989) 17 ITR 220 : (1989) 1 JT 409 : (1989) 1 SCALE 490 : (1989) 2 SCC 303 : (1989) 1 SCR 824 : (1989) 74 STC 36 : (1989) 1 UJ 657
Constitution of India, 1950 — Article 136, 137, 14Supreme Court Rules, 1966 — Order 20A, Order 20B, Order 6 Rule 2, Order 6 Rule 2(14)