Supreme Court30 Sept 1990Disposed Of
Yadav Lohar and others Vs State of Bihar
Supreme Court Of India · AIR 1990 SC 2255 : (1990) CriLJ 2668 : (1991) 1 SCC 214 Supp
Penal Code, 1860 (IPC) — Section 147, 149, 300, 301, 302
COURT ARCHIVE
Supreme Court Of India judgments, 1990
709 judgments · page 12 of 36
Supreme Court21 Sept 1990Allowed
Sham Sunder Vs Puran and another
Supreme Court Of India · (1993) 4 SCC 224 Supp
Supreme Court21 Sept 1990allowed
M. Mohammed Sulthan Vs The Joint Secretary to Govt. of India, Finance Deptt. and Others
Supreme Court Of India · AIR 1990 SC 2222
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 9(1)Constitution of India, 1950 — Article 22(5)
Supreme Court21 Sept 1990dismissed
Samrat International (P) Ltd. Vs Collector of Central Excise, Hyderabad
Supreme Court Of India · AIR 1991 SC 369 : (1991) 31 ECC 207 : (1991) 33 ECR 19 : (1992) 58 ELT 561 : (1991) 1 JT 181 : (1992) 1 SCC 293 Supp : (1990) 2 SCR 1 Supp
Central Excise Rules, 1944 — Rule 173B, 9BCentral Excises and Salt Act, 1944 — Section 11B(1)
Supreme Court21 Sept 1990Disposed Of
Darshan Singh and others Vs The State of Punjab
Supreme Court Of India · (1991) ACR 160 : AIR 1991 SC 66 : (1990) CriLJ 2684 : (1991) 5 JT 38 : (1991) 1 PLJR 20 : (1990) 2 SCALE 688 : (1990) SCC 760 Supp : (1990) 1 SCC 760 Supp
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 34
Supreme Court21 Sept 1990Dismissed
Indian Metals and Ferro Alloys Ltd. Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 818 : (1991) 5 JT 236 : (1993) 3 SCALE 919 : (1990) 2 SCALE 634 : (1992) 1 SCC 91 Supp : (1990) 2 SCR 27 Supp
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 297, 298Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11(4), 17A, 2, 3
Supreme Court21 Sept 1990Allowed
Sita Ram Sahu Vs Smt. Lalpari Devi and others
Supreme Court Of India · AIR 1991 SC 1054 : (1991) 2 PLJR 44 : (1991) 2 SCC 711 Supp
Bihar Regional Development Authorities Act, 1981 — Section 14
Supreme Court21 Sept 1990Disposed Of
Ajai Kumar Srivastava and another Vs Deputy Director of Education, Vth Region, Varanasi and others
Supreme Court Of India · AIR 1991 SC 226 : (1991) LabIC 233 : (1991) 2 SCC 281 Supp
Supreme Court21 Sept 1990Dismissed
Gurbax Singh Vs The Financial Commissioner and another
Supreme Court Of India · AIR 1991 SC 435 : (1990) 4 JT 114 : (1990) 2 SCALE 671 : (1991) 1 SCC 167 Supp : (1990) 2 SCR 14 Supp : (1991) 1 UJ 60
Civil Procedure Code, 1908 (CPC) — Section 9Registration Act, 1908 — Section 89(4)
Supreme Court21 Sept 1990Dismissed
Managing Committee of Bhagwan Buddh Primary Teachers'' Education College, Siwan, Bihar Vs The State of Bihar and Others
Supreme Court Of India · (1990) 1 PLJR 6
Bihar Non-Government Physical Training Colleges and Non-Government Teachers Training Colleges and Non-Government Primary Teachers Education Colleges (Control and Regulation) Act, 1982 — Section 2
Supreme Court21 Sept 1990dismissed
SHRI Ramesh Chandra Vs Shiv Charan Dass and Others
Supreme Court Of India · AIR 1991 SC 264 : (1991) 39 BLJR 808 : (1990) 2 SCALE 738 : (1990) SCC 633 Supp : (1990) 1 SCC 633 Supp : (1990) 2 SCR 97 Supp : (1990) 2 UJ 720
Supreme Court21 Sept 1990dismissed
Krishna Kishore Firm Vs The Govt. of A.P. and others
Supreme Court Of India · AIR 1990 SC 2292 : (1990) 4 JT 241 : (1991) 1 LW 1 : (1990) 2 SCALE 709 : (1991) 1 SCC 184 : (1990) 2 SCR 8 Supp
Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 11, 6Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 11Transfer of Property Act, 1882 — Section 111
Supreme Court20 Sept 1990Disposed Of
The Premier Automobiles Ltd., Bombay Vs Kabirunissa and others
Supreme Court Of India · AIR 1991 SC 91 : (1991) 93 BOMLR 725 : (1991) 2 SCC 282 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
Supreme Court20 Sept 1990Allowed
Kumari Shrilekha Vidyarthi and Others Vs State of U.P. and Others
Supreme Court Of India · AIR 1991 SC 537 : (1990) 4 JT 211 : (1991) 1 SCC 212 : (1990) 1 SCR 625 Supp : (1991) 1 UJ 645 : (1990) 2 UPLBEC 1174
Constitution of India, 1950 — Article 14, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 24, 25, 321
Supreme Court19 Sept 1990
Nirmal Chandra Bhattacharjee and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1991) 5 JT 35 : (1990) 2 SCALE 548 : (1991) 2 SCC 363 Supp
Constitution of India, 1950 — Article 136, 142
Supreme Court19 Sept 1990Disposed Of
State of Madhya Pradesh and another Vs G.S. Dall and Flour Mills and Others
Supreme Court Of India · AIR 1991 SC 772 : (1991) 187 ITR 478 : (1990) 4 JT 430 : (1990) 2 SCALE 756 : (1992) 1 SCC 150 Supp : (1990) 1 SCR 590 Supp : (1991) 80 STC 138
Central Excises and Salt Act, 1944 — Section 8Constitution of India, 1950 — Article 162Madhya Pradesh Deferment of Payment of Tax Rules, 1983 — Rule 14, 2, 3, 4, 5(1)
Supreme Court19 Sept 1990allowed
Rameshwar Lal and Another Vs Raghunath Das and Others
Supreme Court Of India · (1991) 5 JT 33 : (1990) 2 SCALE 608 : (1990) 4 SCC 729 : (1991) 1 UJ 92
Transfer of Property Act, 1882 — Section 106
Supreme Court19 Sept 1990Disposed Of
Dilip Kumar Chaurasiya Vs Ramesh Chandra Sahu alias Bhaiji and others
Supreme Court Of India · AIR 1991 SC 68 : (1991) 2 SCC 260 Supp
Constitution of India, 1950 — Article 226
Supreme Court19 Sept 1990Dismissed
Vijaya Bank Ltd. Vs Additional Commissioner of Income Tax, Bangalore
Supreme Court Of India · AIR 1991 SC 239 : (1991) 94 CTR 216 : (1991) 187 ITR 541 : (1991) 2 SCC 147 Supp : (1991) 57 TAXMAN 152
Income Tax Act, 1961 — Section 18, 19, 20, 37
Supreme Court19 Sept 1990Disposed Of
Prithipal Singh Vs Union of India
Supreme Court Of India · AIR 1991 SC 915 : (1991) 61 FLR 749 : (1990) 4 JT 155 : (1991) LabIC 520 : (1990) 2 SCALE 681 : (1991) 1 SCC 32 Supp : (1991) 1 UJ 94