Supreme Court10 Jan 1989Disposed Of
State of Assam Vs Union of India (UOI) and Others
Supreme Court Of India · (1989) 1 SCALE 65 : (1989) 2 SCC 531 Supp : (1988) 2 SCC 242(1)
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,295 of 2,992
Supreme Court10 Jan 1989Dismissed
Pal Singh Vs Sunder Singh (Dead) by Lrs. and Others
Supreme Court Of India · AIR 1989 SC 758 : (1989) 1 JT 67 : (1989) 1 SCALE 36 : (1989) 1 SCC 444 : (1989) 1 SCR 67 : (1989) 1 UJ 316
Evidence Act, 1872 — Section 116
Supreme Court09 Jan 1989Disposed Of
Kishen Pattnayak and Another Vs State of Orissa Indian People''s Front Vs State of Orissa and Others
Supreme Court Of India · AIR 1989 SC 677 : (1989) 68 CLT 104 : (1989) 1 JT 46 : (1989) 1 SCALE 32 : (1989) 1 SCC 258 Supp : (1989) 1 SCR 57 : (1989) 1 UJ 489
Supreme Court04 Jan 1989
Kiran Bedi Vs Committee of Inquiry and Another Jinder Singh Vs Committee of Inquiry and Another
Supreme Court Of India · AIR 1989 SC 714 : (1989) CriLJ 903 : (1989) 1 JT 21 : (1989) 1 SCALE 10 : (1988) 2 SCALE 42 : (1989) 1 SCC 494 : (1989) 1 SCR 20 : (1989) 1 UJ 340
Commissions of Inquiry Act, 1952 — Section 4, 8BConstitution of India, 1950 — Article 136, 14, 142, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 346
Supreme Court02 Jan 1989Dismissed
Rup Diamonds and Others Vs Union of India and Others
Supreme Court Of India · AIR 1989 SC 674 : (1989) 20 ECC 15 : (1989) 40 ELT 226 : (1989) 1 JT 7 : (1989) 2 SCALE 356 : (1989) 1 SCALE 1 : (1989) 2 SCC 356 : (1989) 1 SCR 13 : (1989) 1 UJ 306
Constitution of India, 1950 — Article 32
Supreme Court02 Jan 1989Dismissed
Union of India (UOI) and Others Vs Suksha International and Nutan Gems and Another
Supreme Court Of India · AIR 1989 SC 690 : (1989) 1 CompLJ 225 : (1989) 20 ECC 21 : (1989) 25 ECR 159 : (1989) 39 ELT 503 : (1989) 1 JT 10 : (1989) 1 SCALE 4 : (1989) 1 SCC 422 Supp : (1989) 1 SCR 1 : (1989) 1 UJ 310
Constitution of India, 1950 — Article 136, 226
Supreme Court16 Dec 1988Allowed
State (Delhi Administration) Vs Jagjit Singh
Supreme Court Of India · AIR 1989 SC 598 : (1989) CriLJ 986 : (1989) 1 Crimes 343 : (1988) 4 JT 715 : (1988) 2 SCALE 1578 : (1989) 2 SCC 770 Supp : (1988) 3 SCR 1093 Supp : (1989) 1 UJ 394
Constitution of India, 1950 — Article 2(3)Criminal Procedure Code, 1973 (CrPC) — Section 306, 308, 337, 339Evidence Act, 1872 — Section 132
Supreme Court16 Dec 1988allowed
Piyush Kantilal Mehta Vs Commissioner of Police, Ahmedabad City and Another
Supreme Court Of India · AIR 1989 SC 491 : (1989) 1 Crimes 176 : (1989) 1 GLR 563 : (1988) 4 JT 703 : (1988) 2 SCALE 1583 : (1989) 1 SCC 322 Supp : (1988) 3 SCR 1081 Supp
Constitution of India, 1950 — Article 22(5), 32Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(4)
Supreme Court16 Dec 1988Disposed Of
Kehar Singh and Another Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1989 SC 653 : (1989) CriLJ 941 : (1989) 1 Crimes 238 : (1988) 4 JT 693 : (1989) 1 SCALE 242 : (1988) 2 SCALE 1565 : (1989) 1 SCC 204 : (1988) 3 SCR 1102 Supp
Constitution of India, 1950 — Article 134, 21, 32, 72, 74(1)Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 120B, 121, 132, 302, 307
Supreme Court16 Dec 1988Allowed
Rural Litigation and Entitlement Kendra Vs State of U.P. and Others
Supreme Court Of India · AIR 1988 SC 594
Land Acquisition Act, 1894 — Section 4(1)
Supreme Court15 Dec 1988Disposed Of
Union of India and another Vs K.S. Subramanian
Supreme Court Of India · AIR 1989 SC 662 : (1988) 4 JT 681 : (1989) 1 LW 446 : (1988) 2 SCALE 1546 : (1989) 1 SCC 331 Supp : (1988) 3 SCR 1074 Supp : (1989) 1 UJ 165
Constitution of India, 1950 — Article 309, 310, 310(1), 311, 311(2)
Supreme Court13 Dec 1988Dismissed
Petron Engineering Construction Pvt. Ltd. and Another Vs Central Board of Direct Taxes and Others
Supreme Court Of India · AIR 1989 SC 501 : (1989) 1 CompLJ 43 : (1988) 75 CTR 20 : (1989) 175 ITR 523 : (1988) 4 JT 666 : (1988) 2 SCALE 1556 : (1989) 2 SCC 7 Supp : (1988) 3 SCR 1058 Supp
Income Tax Act, 1961 — Section 80
Supreme Court12 Dec 1988Allowed
Secretary, Regional Transport Authority, Bangalore and Another Vs D.P. Sharma and Others
Supreme Court Of India · AIR 1989 SC 509 : (1988) 4 JT 686 : (1989) 1 LW 497 : (1988) 2 SCALE 1521 : (1989) 1 SCC 407 Supp : (1988) 3 SCR 1038 Supp : (1989) 1 UJ 183
Constitution of India, 1950 — Article 39Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 14, 20, 20(3), 3Motor Vehicles Act, 1939 — Section 2(25), 2(3), 62, 62(1), 63
Supreme Court12 Dec 1988Dismissed
Government of India, represented by Secretary, Ministry of Finance and Others Vs Dhanalakshmi Paper and Board Mills, Tiruchirapalli
Supreme Court Of India · AIR 1989 SC 665 : (1989) 19 ECC 192 : (1989) 23 ECR 23 : (1989) 39 ELT 171 : (1988) 4 JT 677 : (1989) 1 SCC 596 Supp : (1988) 3 SCR 1051 Supp
Supreme Court09 Dec 1988Dismissed
Haridas Amarchand Shah of Bombay Vs K.L. Verma and Others
Supreme Court Of India · AIR 1989 SC 497 : (1989) 1 BLJR 5 : (1989) 91 BOMLR 25 : (1989) CriLJ 983 : (1989) 1 Crimes 647 : (1989) 19 ECC 196 : (1989) 39 ELT 329 : (1988) 4 JT 632 : (1988) 2 SCALE 1507 : (1989) 1 SCC 250 : (1988) 3 SCR 1031 Supp : (1989) 1 UJ 390
Foreign Exchange Regulation Act, 1973 — Section 37
Supreme Court09 Dec 1988Dismissed
Mrs. Nilima Priyadarshini Vs State of Bihar
Supreme Court Of India · AIR 1989 SC 490 : (1989) 37 BLJR 26 : (1988) CriLJ 197 : (1989) 1 Crimes 641 : (1988) 4 JT 631 : (1989) PLJR 15 : (1988) 2 SCALE 1515 : (1989) 1 SCC 336 Supp
Penal Code, 1860 (IPC) — Section 120
Supreme Court06 Dec 1988Dismissed
SMT.Angoori Devi for Ram Ratan Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1989 SC 371 : (1989) 1 Crimes 145 : (1988) 4 JT 587 : (1988) 2 SCALE 1497 : (1989) 1 SCC 385 : (1988) 3 SCR 1023 Supp
Constitution of India, 1950 — Article 19(2), 311, 32National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 34, 392
Supreme Court02 Dec 1988Dismissed
Municipal Corporation of Delhi Vs Sheila Puri
Supreme Court Of India · AIR 1989 SC 356 : (1989) 58 FLR 198 : (1988) 4 JT 557 : (1988) 2 SCALE 1413 : (1989) 1 SCC 227 : (1989) 1 UJ 206
Constitution of India, 1950 — Article 226
Supreme Court02 Dec 1988Disposed Of
Diwan Naubat Rai and Others Vs State and Another Diwan Naubat Rai and Others Vs State (Delhi Administration) and Another
Supreme Court Of India · AIR 1989 SC 542 : (1989) CriLJ 802 : (1988) 4 JT 570 : (1988) 2 SCALE 1531 : (1989) 1 SCC 297
Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 207, 227, 304(1), 311, 408(2)Penal Code, 1860 (IPC) — Section 448
Supreme Court02 Dec 1988Disposed Of
R.M. Ramual Vs State of Himachal Pradesh and Others
Supreme Court Of India · AIR 1989 SC 357 : (1989) 58 FLR 220 : (1988) 4 JT 562 : (1989) LabIC 1015 : (1988) 2 SCALE 1481 : (1989) 1 SCC 285 : (1988) 3 SCR 1009 Supp : (1989) 1 UJ 262
Constitution of India, 1950 — Article 309