COURT ARCHIVE

Supreme Court Of India judgments, 1990

709 judgments · page 4 of 36

Supreme Court30 Nov 1990Disposed Of

Major G.S. Sodhi Vs Union of India (UOI) Lt. Col. S.K. Duggal Vs Chief of Army Staff

Supreme Court Of India · AIR 1991 SC 1617 : (1991) CriLJ 1947 : (1992) 65 FLR 484 : (1991) 5 JT 55 : (1991) 2 SCC 382

Army Act, 1950 — Section 109, 154, 155, 156, 164(1)Army Rules, 1954 — Rule 100, 101, 191, 192, 193Constitution of India, 1950 — Article 32, 33

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Supreme Court30 Nov 1990Disposed Of

S.V. Kameswar Rao and another Vs The State (A.C.B. Police), Karnool Dist., Andhra Pradesh

Supreme Court Of India · AIR 1991 SC 2085 : (1992) CriLJ 118(1) : (1991) 1 Crimes 196 : (1991) 5 JT 48 : (1990) 2 SCALE 1164 : (1991) 1 SCC 377 Supp : (1991) 1 UJ 310

Criminal Procedure Code, 1973 (CrPC) — Section 313, 394Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 4

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Supreme Court30 Nov 1990Allowed

Jumman Khan Vs State of U.P.

Supreme Court Of India · AIR 1991 SC 345 : (1991) CriLJ 439 : (1991) 1 Crimes 151 : (1991) 1 JT 31 : (1990) 2 SCALE 1167 : (1991) 1 SCC 752 : (1990) 3 SCR 398 Supp : (1991) 1 UJ 328

Constitution of India, 1950 — Article 14, 21, 32Penal Code, 1860 (IPC) — Section 30, 302, 376

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Supreme Court30 Nov 1990Disposed Of

Om Prakash and others Vs Ram Kumar and others

Supreme Court Of India · AIR 1991 SC 409 : (1991) 5 JT 51 : (1991) 1 SCC 441 : (1991) 1 UJ 89

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13

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Supreme Court29 Nov 1990Allowed

M/s. Mohan Lal Daulat Ram Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1991 SC 479 : (1991) 95 CTR 129 : (1991) 188 ITR 295 : (1991) 2 SCC 696 Supp

Income Tax Act, 1922 — Section 66(1)

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Supreme Court29 Nov 1990dismissed

Central Bureau of Investigation and another Vs Harinder Singh Chaudhary and another

Supreme Court Of India · AIR 1991 SC 1890 : (1991) CriLJ 2671 : (1990) 4 JT 621 : (1990) 2 SCALE 1172 : (1992) 1 SCC 404 Supp

Constitution of India, 1950 — Article 139

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Supreme Court27 Nov 1990Dismissed

Rukmani Devi and Others Vs Om Prakash and Others

Supreme Court Of India · (1991) ACJ 3

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Supreme Court27 Nov 1990Dismissed

Bharuch Coconut Trading Co. and others Vs The Municipal Corporation of the City of Ahmedabad and others

Supreme Court Of India · AIR 1991 SC 494 : (1991) 1 JT 234 : (1990) 2 SCALE 1157 : (1992) 1 SCC 298 Supp : (1990) 3 SCR 392 Supp : (1991) 1 UJ 298

Ahmedabad Municipal Corporation Octroi Rules — Rule 14, 4Central Sales Tax Act, 1956 — Section 14Uttar Pradesh Sales Tax Act, 1948 — Section 3

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Supreme Court27 Nov 1990Allowed

State of Orissa and another Vs Shri Uchhaba Pradhan

Supreme Court Of India · AIR 1991 SC 1026 : (1991) 1 SCC 446 : (1991) 1 UJ 176

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Supreme Court27 Nov 1990Allowed

The Municipal Corporation of Greater Bombay and others Vs The Indian Oil Corporation Ltd.

Supreme Court Of India · AIR 1991 SC 686 : (1991) 93 BOMLR 11 : (1990) 4 JT 533 : (1990) 2 SCALE 1140 : (1991) 2 SCC 18 Supp : (1990) 3 SCR 365 Supp : (1991) 1 UJ 287

Bombay Municipal Corporation Act, 1888 — Section 139, 143, 154, 3

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Supreme Court27 Nov 1990Disposed Of

Plasmac Machine Manufacturing Co. Pvt. Ltd. Vs Collector of Central Excise, Bombay

Supreme Court Of India · AIR 1991 SC 999 : (1991) 31 ECC 221 : (1991) 51 ELT 161 : (1990) 4 JT 549 : (1990) 2 SCALE 1149 : (1991) 1 SCC 57 Supp : (1990) 3 SCR 384 Supp : (1992) 84 STC 107 : (1991) 1 UJ 282

Central Excises and Salt Act, 1944 — Section 35L

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Supreme Court27 Nov 1990dismissed

Jaswant Singh Vs State of Punjab and others

Supreme Court Of India · AIR 1991 SC 385 : (1991) 62 FLR 137 : (1990) 4 JT 554 : (1990) 2 SCALE 1152 : (1991) 1 SCC 362 : (1990) 3 SCR 354 Supp : (1991) 1 UJ 276 : (1991) 2 UPLBEC 959

Constitution of India, 1950 — Article 310, 311(2)Penal Code, 1860 (IPC) — Section 309Punjab Police Rules, 1934 — Rule 161(2)

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Supreme Court26 Nov 1990dismissed

Vinay Shankar Vs Director General of Health Services and others

Supreme Court Of India · AIR 1991 SC 710 : (1991) 2 SCC 321

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Supreme Court26 Nov 1990Disposed Of

Indian Oxygen Employees'' Union Vs State of T.N. and Another

Supreme Court Of India · (1992) 1 LLJ 775 : (1993) 1 SCC 610 Supp

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Supreme Court26 Nov 1990Dismissed

Bharat Petroleum Corporation Ltd. Ex-Employees Association Vs Bharat Petroleum Corporation Ltd. and another

Supreme Court Of India · AIR 1991 SC 1971 : (1991) LabIC 2043 : (1991) 2 SCC 636 Supp

Income Tax Act, 1961 — Section 192

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Supreme Court26 Nov 1990Dismissed

In Re: Roshan Lal Ahuja

Supreme Court Of India · (1992) 3 SCALE 237 : (1993) 4 SCC 446 Supp : (1992) 3 SCR 257 Supp

Constitution of India, 1950 — Article 32

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Supreme Court25 Nov 1990Allowed

Orissa Judicial Services Association, Cuttack and another Vs State of Orissa and others

Supreme Court Of India · AIR 1991 SC 382 : (1991) 71 CLT 669 : (1991) 62 FLR 116 : (1990) 4 JT 726 : (1992) 1 SCC 187 Supp : (1990) 3 SCR 348 Supp : (1991) 1 UJ 273

Constitution of India, 1950 — Article 14, 16, 233, 309, 32

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Supreme Court22 Nov 1990allowed

Indian Metals and Ferro Alloys Ltd., Cuttack Vs The Collector of Central Excise, Bhubaneshwar

Supreme Court Of India · AIR 1991 SC 1028 : (1991) 31 ECC 351 : (1991) ECR 11 : (1991) 51 ELT 165 : (1990) 4 JT 763 : (1990) 2 SCALE 1109 : (1991) 1 SCC 125 Supp : (1990) 3 SCR 329 Supp : (1991) 1 UJ 302

Central Excises and Salt Act, 1944 — Section 11

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Supreme Court22 Nov 1990Dismissed

State of Maharashtra and Others Vs Mohammed Salim Khan and Others

Supreme Court Of India · (1991) 93 BOMLR 25 : (1991) 1 Crimes 120 : (1991) MhLj 1 : (1991) 1 OLR 1 : (1990) 2 SCALE 1099 : (1991) 1 SCC 550 : (1990) 3 SCR 340 Supp : (1991) 1 UJ 337

Criminal Procedure Code, 1973 (CrPC) — Section 107, 20, 21

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Supreme Court22 Nov 1990dismissed

Commissioner of Income Tax Vs Kohinoor Flour Mills P. Ltd.

Supreme Court Of India · (1991) 94 CTR 162 : (1991) 187 ITR 585

Income Tax Act, 1961 — Section 273

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