COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,298 of 2,992

Supreme Court28 Oct 1988Dismissed

Delhi Water Supply and Sewage Disposal Committee and Others Vs R.K. Kashyap and Others

Supreme Court Of India · AIR 1989 SC 278 : (1988) 4 JT 421 : (1989) 1 LLJ 171 : (1988) 2 SCALE 1390 : (1989) 1 SCC 194 Supp : (1988) 3 SCR 633 Supp : (1989) 1 UJ 8

Delhi Municipal Corporation Act, 1957 — Section 9, 92, 97, 98, 99, 480(2), 480(1)Delhi Administration Seniority Rules, 1965 — Rule 6Constitution of India, 1950 — Article 14, 16

Supreme Court28 Oct 1988Dismissed

Kaliyappan Vs State of Kerala and Others

Supreme Court Of India · AIR 1989 SC 239 : (1988) 4 JT 193 : (1988) 2 KLT 937 : (1988) 2 SCALE 1025 : (1989) 1 SCC 113 : (1988) 3 SCR 648 Supp : (1989) 1 UJ 1

Constitution of India, 1950 — Article 136, 226Land Acquisition (Amendment) Act, 1984 — Section 9Land Acquisition Act, 1894 — Section 11

Supreme Court28 Oct 1988Allowed

U.P. Hotels and Others Vs U.P. State Electricity Board

Supreme Court Of India · AIR 1989 SC 268 : (1989) 1 ARBLR 244 : (1988) 3 CompLJ 334 : (1988) 4 JT 478 : (1988) 2 SCALE 1235 : (1989) 1 SCC 359 : (1988) 3 SCR 670 Supp

Arbitration Act, 1940 — Section 33, 49Contract Act, 1872 — Section 70

Supreme Court28 Oct 1988Dismissed

N.M. Goel and Co. Vs Sales Tax Officer, Rajnandgaon and another

Supreme Court Of India · AIR 1989 SC 285 : (1988) 38 ELT 733 : (1988) 2 SCALE 1313 : (1989) 1 SCC 335 : (1988) 3 SCR 657 Supp : (1989) 72 STC 368 : (1989) 1 UJ 27

Madhya Pradesh General Sales Tax Act, 1958 — Section 2Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 13, 3, 3(1), 6, 7(1)Orissa Sales Tax Act, 1947 — Section 25(1), 9(1)

Supreme Court27 Oct 1988Dismissed

Brij Sunder Kapoor Vs I Additional District Judge and Others Goverdhan Dass Agarwal Vs Rattan Lal Agarwal Usha Sharma Vs III Additional District Judge and Others Ram

Supreme Court Of India · AIR 1989 SC 572 : (1988) 4 JT 529 : (1988) 2 SCALE 1418 : (1989) 1 SCC 561 : (1988) 3 SCR 558 Supp

Supreme Court27 Oct 1988Dismissed

Collector of Central Excise and Others Vs Calcutta Steel Industries and Others

Supreme Court Of India · AIR 1989 SC 603 : (1989) 19 ECC 185 : (1989) 20 ECR 303 : (1989) 39 ELT 175 : (1988) 4 JT 733 : (1988) 2 SCALE 1609 : (1989) 1 SCC 139 Supp : (1988) 3 SCR 595 Supp

Central Excises and Salt Act, 1944 — Section 26AA, 35L

Supreme Court27 Oct 1988Dismissed

State of Kerala Vs Attesee (Agro Industrial Trading Corporation)

Supreme Court Of India · AIR 1989 SC 222 : (1989) 19 ECC 60 : (1988) 38 ELT 720 : (1988) 4 JT 250 : (1988) 2 SCALE 1597 : (1989) 1 SCC 733 Supp : (1988) 3 SCR 601 Supp : (1989) 72 STC 1

Kerala General Sales Tax Act, 1963 — Section 9Central Sales Tax Act, 1956 — Section 15Central Sales Tax Act, 1956 — Section 14, 15

Supreme Court27 Oct 1988Dismissed

State of Andhra Pradesh and another Vs Balajangam Subbarajamma

Supreme Court Of India · AIR 1989 SC 389 : (1988) 3 Crimes 728 : (1988) 4 JT 441 : (1988) 2 SCALE 1096 : (1989) 1 SCC 193 : (1988) 3 SCR 620 Supp : (1989) 1 UJ 198

Constitution of India, 1950 — Article 21, 22, 22(1) 22(3), 22(3)(b)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 11, 11(2), 11(4)

Supreme Court26 Oct 1988Dismissed

Collector of Central Excise, Guntur Vs Andhra Sugar Ltd., Venkataraypurama

Supreme Court Of India · AIR 1989 SC 265 : (1989) 19 ECC 46 : (1988) 19 ECR 575 : (1988) 38 ELT 564 : (1988) 4 JT 526 : (1988) 2 SCALE 1442 : (1989) 1 SCC 144 Supp : (1988) 3 SCR 543 Supp : (1989) 73 STC 216 : (1989) 1 UJ 120

Central Excises and Salt Act, 1944 — Section 11

Supreme Court26 Oct 1988Dismissed

National Agricultural Cooperative Marketing Federation of India Ltd. Vs Alimenta S.A.

Supreme Court Of India · AIR 1989 SC 818 : (1989) 2 ARBLR 22 : (1989) 1 CompLJ 147 : (1988) 4 JT 721 : (1989) 1 LW 474 : (1988) 2 SCALE 1612 : (1989) 1 SCC 308 Supp : (1988) 3 SCR 548 Supp : (1989) 1 UJ 207

Arbitration Act, 1940 — Section 35Civil Procedure Code, 1908 (CPC) — Section 151

Supreme Court26 Oct 1988Dismissed

Collector of Central Excise, Baroda Vs Kosan Metal Products Ltd.

Supreme Court Of India · (1989) 19 ECC 76 : (1988) 38 ELT 573 : (1988) 4 JT 526(1) : (1988) 2 SCALE 1442(1) : (1989) 1 SCC 135 Supp : (1988) 3 SCR 537 Supp : (1989) 1 UJ 225

Central Excise Rules, 1944 — Rule 10, 173, 8Central Excises and Salt Act, 1944 — Section 11

Supreme Court14 Oct 1988Disposed Of

United Offset Process Pvt. Ltd. Vs Asst. Collector of Customs, Bombay and Others

Supreme Court Of India · AIR 1989 SC 622 : (1989) 1 CompLJ 53 : (1988) 18 ECC 473 : (1988) 19 ECR 571 : (1988) 38 ELT 568 : (1989) 4 JT 198 : (1988) 2 SCALE 1022 : (1989) 1 SCC 131 Supp : (1988) 3 SCR 531 Supp : (1989) 74 STC 81 : (1989) 1 UJ 117

Supreme Court14 Oct 1988dismissed

Mukund Lal Vs Union of India (UOI) and Another Mohinder Singh Vs Union of India (UOI) and Another

Supreme Court Of India · (1988) 12 ACR 713 : AIR 1989 SC 144 : (1988) 4 JT 143 : (1988) 2 SCALE 1001 : (1989) 1 SCC 622 Supp : (1988) 3 SCR 524 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 172, 172(1), 172(2)Evidence Act, 1872 — Section 123, 145, 161, 162

Supreme Court14 Oct 1988Dismissed

S.B. Abdul Azeez (By Lrs.) Vs M. Maniyappa Setty and Others

Supreme Court Of India · AIR 1989 SC 553 : (1988) 4 JT 133 : (1988) 2 SCALE 1009 : (1988) 4 SCC 727 : (1988) 3 SCR 505 Supp : (1989) 1 UJ 149

Karnataka Rent Control Act, 1961 — Section 21(1), 3Transfer of Property Act, 1882 — Section 58, 76

Supreme Court14 Oct 1988Dismissed

Jawahar Lal Wadhwa and Another Vs Haripada Chakroberty

Supreme Court Of India · AIR 1989 SC 606 : (1989) 1 ARBLR 403 : (1988) 4 JT 138 : (1988) 2 SCALE 1033 : (1989) 1 SCC 76 : (1988) 3 SCR 513 Supp : (1989) 1 UJ 111

Arbitration Act, 1940 — Section 30, 33Transfer of Property Act, 1882 — Section 53A

Supreme Court11 Oct 1988Dismissed

Tarsem Lal Gautam and Another Vs State Bank of Patiala and Others

Supreme Court Of India · AIR 1989 SC 31 : AIR 1989 SC 30 : (1988) 4 JT 184 : (1989) 1 LLJ 39 : (1988) 2 SCALE 924 : (1989) 1 SCC 182 : (1988) 3 SCR 479 Supp

Supreme Court11 Oct 1988Dismissed

State of Rajasthan and Another Vs Dr. Ashok Kumar Gupta and Others

Supreme Court Of India · AIR 1989 SC 177 : (1988) 4 JT 176 : (1988) 2 SCALE 909 : (1989) 1 SCC 93 : (1988) 3 SCR 493 Supp : (1989) 1 UJ 295

Constitution of India, 1950 — Article 14

Supreme Court11 Oct 1988Dismissed

Manguli Dei Vs State of Orissa

Supreme Court Of India · AIR 1989 SC 483 : (1988) 3 Crimes 773 : (1988) 4 JT 104 : (1988) 2 SCALE 999 : (1989) 1 SCC 161 Supp

Penal Code, 1860 (IPC) — Section 201, 302, 304, 34

Supreme Court11 Oct 1988Disposed Of

Poonam Datta Vs Krishanlal Datta and Others

Supreme Court Of India · AIR 1989 SC 401 : (1988) 3 Crimes 770 : (1988) 4 JT 98 : (1988) 2 SCALE 908 : (1989) 1 SCC 587 Supp

Supreme Court11 Oct 1988Dismissed

Triveniben Vs State of Gujarat

Supreme Court Of India · AIR 1989 SC 142 : (1988) 3 Crimes 771 : (1989) 1 GLR 622 : (1988) 4 JT 112 : (1988) 2 SCALE 907 : (1988) 4 SCC 574

Constitution of India, 1950 — Article 32