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COURT ARCHIVE

Supreme Court Of India judgments, 1991

611 judgments · page 1 of 31

Supreme Court20 Dec 1991Allowed

Thailammal and Others Vs Janardhan Raju and Others

Supreme Court Of India · (1992) 1 JT 16 : (1991) 1 JT 16 : (1992) 2 LW 595 : (1991) 2 SCALE 1417 : (1995) 4 SCC 455 Supp : (1992) 1 UJ 457

Civil Procedure Code, 1908 (CPC) — Section 105Presidency Small Cause Courts Act, 1882 — Section 41Transfer of Property Act, 1882 — Section 106
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Supreme Court20 Dec 1991Dismissed

Triveni Shankar Saxena Vs State of U.P. and others

Supreme Court Of India · AIR 1992 SC 496 : (1992) 1 JT 37 : (1992) LabIC 299 : (1992) 2 LLJ 23 : (1991) 2 SCALE 1421 : (1992) 1 SCC 524 Supp : (1991) 3 SCR 534 Supp : (1992) 1 UPLBEC 41

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311
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Supreme Court20 Dec 1991Disposed Of

P.U. Iqbal Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1992 SC 1900 : (1992) CriLJ 2924 : (1991) 6 JT 496 : (1991) 2 SCALE 1413 : (1992) 1 SCC 434 : (1991) 3 SCR 515 Supp : (1992) 1 UJ 259

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
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Supreme Court18 Dec 1991dismissed

Lt. Genl. R.K. Anand Vs Union of India and another

Supreme Court Of India · AIR 1992 SC 763 : (1992) 1 JT 101 : (1992) LabIC 643 : (1992) 1 SCALE 8 : (1992) 1 SCC 561 Supp : (1991) 3 SCR 498 Supp : (1992) 1 UJ 341

Army Act, 1950 — Section 191, 192, 193AArmy Rules, 1954 — Rule 16A
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Supreme Court17 Dec 1991ALLOWED

K.S. Pariapoornan and Others Vs State of Kerala and Others

Supreme Court Of India · AIR 1992 SC 1488 : (1991) 6 JT 480 : (1992) 2 MLJ 28 : (1991) 2 SCALE 1398 : (1992) 1 SCC 684 : (1991) 3 SCR 485 Supp : (1992) 1 UJ 474

General Clauses Act, 1897 — Section 6Land Acquisition (Amendment) Act, 1984 — Section 30(1)Land Acquisition Act, 1894 — Section 1(2), 23, 23(1A), 24, 4
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Supreme Court13 Dec 1991Allowed

Smt. Shrisht Dhawan Vs M/s. Shaw Brothers

Supreme Court Of India · AIR 1992 SC 1555 : (1992) 23 DRJ 45 : (1991) 5 JT 378 : (1992) RLR 97 : (1991) 2 SCALE 1386 : (1992) 1 SCC 534 : (1991) 3 SCR 446 Supp : (1992) 1 UJ 346

Delhi Rent Control Act, 1958 — Section 14, 21
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Supreme Court12 Dec 1991Allowed

N.S.K. Nayar and others Vs Union of India and others

Supreme Court Of India · AIR 1992 SC 1574 : (1991) 6 JT 525 : (1992) LabIC 1532 : (1993) 2 PLJR 109 : (1991) 2 SCALE 1340 : (1992) 2 SCC 508 Supp : (1991) 3 SCR 402 Supp : (1992) 1 UJ 467 : (1992) 2 UPLBEC 1348 : (1992) 2 UPLBEC 1345

Telegraph Engineering Service (Class I) Rules, 1965 — Rule 26, 27, 28, 3, 5
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