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COURT ARCHIVE

Supreme Court Of India judgments, 1990

709 judgments · page 1 of 36

Supreme Court21 Dec 1990Disposed Of

S.D. Soni Vs State of Gujarat State of Gujarat Vs S.D. Soni

Supreme Court Of India · AIR 1991 SC 917 : (1991) CriLJ 330 : (1991) 2 Crimes 4 : (1991) 1 DMC 212 : (1991) 1 GLR 321 : (1991) 1 JT 1 : (1990) 2 SCALE 1342 : (1992) 1 SCC 567 Supp : (1990) 3 SCR 668 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 196, 300, 302, 498A
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Supreme Court21 Dec 1990Allowed

Budha Vs Amilal

Supreme Court Of India · AIR 1991 SC 663 : (1990) 4 JT 804 : (1991) RD 39 : (1990) 2 SCALE 1306 : (1991) 2 SCC 41 Supp : (1990) 3 SCR 656 Supp : (1991) 1 UJ 498

Hindu Succession Act, 1956 — Section 14(1)Rajasthan Tenancy Act, 1955 — Section 5Rajasthan Zamindari and Biswedari Abolition Act, 1959 — Section 2(6), 29(1), 4(1), 5(2)
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Supreme Court21 Dec 1990Allowed

Chief of Army Staff and others Vs Major E.P. Chadha

Supreme Court Of India · AIR 1991 SC 460 : (1991) CriLJ 494 : (1991) 1 JT 54 : (1991) LabIC 1368 : (1990) 2 SCALE 1312 : (1991) 2 SCC 288 : (1990) 3 SCR 691 Supp : (1991) 2 SLJ 106 : (1991) 1 UJ 341

Army Act, 1950 — Section 117, 121, 125, 127, 3Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 475
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Supreme Court20 Dec 1990allowed

Additional Secretary to the Government of India and Others Vs Smt. Alka Subhash Gadia and Another

Supreme Court Of India · (1991) 93 BOMLR 34 : (1991) 72 CompCas 336 : (1991) 53 ELT 481 : (1991) 1 JT 549 : (1990) 2 SCALE 1352 : (1992) 1 SCC 496 Supp : (1990) 3 SCR 583 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 14, 19, 20, 21, 22Smugglers and Foreign Exchange Manipulators (Forfeiture of Propert
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Supreme Court19 Dec 1990dismissed

Hakim Ali and another Vs The Board of Revenue, U.P. and others

Supreme Court Of India · AIR 1991 SC 972 : (1991) 1 JT 22 : (1992) RD 282 : (1990) 2 SCALE 1279 : (1991) 1 SCC 565 Supp : (1990) 3 SCR 566 Supp : (1991) 1 UJ 673

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Land Revenue Act, 1901 — Section 189, 190, 191, 192, 193
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Supreme Court18 Dec 1990Allowed

Hari Ram and others Vs Babu Gokul Prasad

Supreme Court Of India · AIR 1991 SC 427 : (1991) 5 JT 106 : (1990) 2 SCALE 1284 : (1991) 2 SCC 608 Supp : (1991) 1 UJ 395

Madhya Pradesh Land Revenue Code, 1954 — Section 166Madhya Pradesh Land Revenue Code, 1959 — Section 185, 190
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Supreme Court18 Dec 1990Disposed Of

Union of India and another Vs Babubhai Nylchand Mehta

Supreme Court Of India · AIR 1991 SC 407 : (1991) 31 ECC 455 : (1991) 33 ECR 7 : (1991) 51 ELT 182 : (1990) 4 JT 790 : (1990) 2 SCALE 1269 : (1991) 2 SCC 348 Supp : (1990) 3 SCR 559 Supp : (1991) 1 UJ 488

Central Excise Rules, 1944 — Rule 56Constitution of India, 1950 — Article 226
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Supreme Court17 Dec 1990dismissed

Municipal Corporation of Delhi Vs Pramod Kumar Gupta

Supreme Court Of India · AIR 1991 SC 401 : (1990) 4 JT 787 : (1991) 1 OLR 178 : (1990) 2 SCALE 1272 : (1991) 1 SCC 633 : (1990) 3 SCR 547(1) Supp : (1991) 1 UJ 495

Delhi Municipal Corporation Act, 1957 — Section 147Stamp Act, 1899 — Section 2
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