Supreme Court Of India Judgments 1991 — Page 11

Supreme Court17 Sept 1991dismissed

Yogendra Prasad Vs Addl. Registrar, Co-op. Societies, Bihar and others

Supreme Court Of India · AIR 1991 SC 2137 : (1992) 1 BC 53 : (1992) 40 BLJR 153 : (1992) 1 PLJR 7 : (1992) 1 SCC 720 Supp : (1991) 1 SCR 143 Supp : (1991) 2 UJ 635

Civil Procedure Code, 1908 (CPC) — Section 115, 9Constitution of India, 1950 — Article 20

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Supreme Court13 Sept 1991Allowed

Surja and Others Vs Union of India (UOI) and Another

Supreme Court Of India · (1991) 4 JT 184 : (1991) 2 SCALE 532 : (1991) 4 SCC 366 : (1991) 1 SCR 116 Supp : (1991) 2 UJ 734

Constitution of India, 1950 — Article 32

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Supreme Court13 Sept 1991dismissed

Madhukar Sinha Vs Union of India (UOI) and Others

Supreme Court Of India · (1992) 1 JT 8 : (1992) LabIC 2417 : (1992) 2 PLJR 4 : (1991) 2 SCALE 531 : (1992) 1 SCC 730 Supp : (1991) 1 SCR 112 Supp : (1991) 2 UJ 732

Civil Services Examination Rules — Rule 4

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Supreme Court12 Sept 1991Dismissed

East India Hotels Ltd. Vs Syndicate Bank

Supreme Court Of India · (1992) 1 BC 1 : (1991) 45 DLT 476 : (1991) 6 JT 112 : (1991) 2 SCALE 638 : (1992) 2 SCC 29 Supp

Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 6

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Supreme Court12 Sept 1991Dismissed

S. Venkitachalam Iyer Vs S. Rama Iyer

Supreme Court Of India · AIR 1992 SC 243 : (1992) 3 SCALE 361 : (1992) 2 SCC 133 Supp : (1992) 2 SCC 133 : (1991) 1 SCR 21 Supp : (1993) 1 SLJ 1 : (1991) 2 UJ 739

Presidency Small Cause Courts Act, 1882 — Section 41Tamil Nadu Adaptation of Laws Order, 1969 — Section 10, 2(4), 3, 9

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Supreme Court12 Sept 1991Disposed Of

His Holiness Srivan Satagopa Sri Vedantha Desika Yathindra Mahadesikan, Sri Ranganathaswamy Temple, Srirangam Vs The Executive Officer, Arulmigu Ranganathaswamy Devasthanam, Srirangam

Supreme Court Of India · (1991) 09 SC CK 0025

Civil Procedure Code, 1908 (CPC) — Section 80Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 70

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Supreme Court12 Sept 1991Dismissed

Mahadeo Prasad Bais Vs Income Tax Officer

Supreme Court Of India · (1992) 60 TAXMAN 388

Income Tax Act, 1922 — Section 25A, 34, 34(3)Income Tax Act, 1961 — Section 147, 148, 149, 150, 150(1)

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Supreme Court12 Sept 1991Dismissed

Dr. Dhanwanti Vaswani Vs State and another

Supreme Court Of India · AIR 1993 SC 1206 : AIR 1992 SC 1206 : (1993) CriLJ 52 : (1991) 6 JT 176 : (1991) 2 OLR 572 : (1991) 2 SCALE 540 : (1991) 2 SCC 329 Supp

Penal Code, 1860 (IPC) — Section 500

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Supreme Court12 Sept 1991Disposed Of

Government of Andhra Pradesh and another Vs A. Suryanarayanarao and others

Supreme Court Of India · AIR 1991 SC 2113 : (1991) 4 JT 206 : (1992) LabIC 60 : (1991) 2 SCALE 548 : (1991) 2 SCC 367 Supp : (1991) 1 SCR 27 Supp : (1991) 2 UJ 623

Constitution of India, 1950 — Article 14, 15(1), 16(1), 16(2), 16(4)

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Supreme Court12 Sept 1991Disposed Of

Commissioner of Wealth-tax Vs P.N. Banerjee

Supreme Court Of India · (1992) 102 CTR 166 : (1991) 192 ITR 399

Wealth Tax Act, 1957 — Section 18(1)(a)

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Supreme Court11 Sept 1991Disposed Of

Parusuraman alieas Velladurai and others Vs State of Tamil Nadu

Supreme Court Of India · AIR 1993 SC 141 : AIR 1992 SC 141 : (1992) CriLJ 3939 : (1991) 4 JT 133 : (1991) 2 SCALE 534 : (1992) 1 SCC 429 Supp : (1991) 1 SCR 1 Supp : (1992) 1 UJ 206

Penal Code, 1860 (IPC) — Section 302, 304, 325, 34

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Supreme Court11 Sept 1991Disposed Of

Shivaji Jaising Babar Vs State of Maharashtra

Supreme Court Of India · AIR 1991 SC 2147 : (1992) 40 BLJR 222 : (1991) CriLJ 3284 : (1991) 6 JT 141 : (1991) 2 SCALE 535 : (1991) 4 SCC 375

Constitution of India, 1950 — Article 72Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 302, 307, 326, 34

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Supreme Court11 Sept 1991Dismissed

Shivananjundappa and others Vs State of Karnataka

Supreme Court Of India · AIR 1992 SC 231 : (1993) 1 SCC 617 Supp

Constitution of India, 1950 — Article 14Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 3

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Supreme Court11 Sept 1991Dismissed

Bhatinda Improvement Trust Vs Balwant Singh and others

Supreme Court Of India · AIR 1992 SC 2214 : (1991) 6 JT 135 : (1992) 101 PLR 181 : (1991) 2 SCALE 557 : (1991) 4 SCC 368 : (1991) 3 SCR 928 : (1991) 2 UJ 643

Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 6(1), 6(2)Punjab Town Improvement Act, 1922 — Section 28, 36, 36(2)(a), 40, 42, 58, 59, 59(b)Monopolies And Restrictive Trade Practices Act, 1969 — Section 13, 37, 55

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Supreme Court11 Sept 1991Disposed Off

Delhi Judicial Service Association, Tis Hazari Court, Delhi Vs State of Gujarat and others

Supreme Court Of India · AIR 1991 SC 2176 : (1991) CriLJ 3086 : (1991) 3 Crimes 232 : (1991) 2 GLR 1138 : (1991) 3 JT 617 : (1991) 2 SCALE 501 : (1991) 4 SCC 431 : (1991) 4 SCC 406 : (1991) 3 SCR 936

Bombay Prohibition Act, 1949 — Section 110, 66(1), 85(1)(3)Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 129, 131, 132, 133, 134

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Supreme Court11 Sept 1991ALLOWED

Nethala Pothuraju and others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1991 SC 2214 : (1991) CriLJ 3133 : (1991) 4 JT 135 : (1991) 2 OLR 569 : (1991) 2 SCALE 538 : (1992) 1 SCC 49 : (1991) 1 SCR 4 Supp : (1992) 1 UJ 204

Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302

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Supreme Court10 Sept 1991Allowed

Vikramjit Singh Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1992 SC 474 : (1992) CriLJ 516 : (1992) JLJ 229 : (1992) 3 SCC 62 Supp

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Supreme Court10 Sept 1991Allowed

Institute of Chartered Accountants of India and Another Vs Inder Chand Jain

Supreme Court Of India · (1992) 93 BOMLR 15 : (1991) 4 JT 39 : (1991) 2 SCALE 598 : (1992) 1 SCC 433 Supp : (1991) 3 SCR 921 : (1991) 2 UJ 648

Chartered Accountants Act, 1949 — Section 30, 9Chartered Accountants Regulations, 1988 — Regulation 87(2)

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Supreme Court10 Sept 1991Allowed

Susila Devi Ammal and others Vs State of Madras

Supreme Court Of India · AIR 1992 SC 495 : (1993) 1 SCC 462 Supp

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 20, 21A, 22, 23, 3(14)

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Supreme Court10 Sept 1991Disposed Of

Gokal Vs State of Haryana

Supreme Court Of India · AIR 1992 SC 150 : (1992) 1 PLJR 83 : (1992) 2 SCC 69 Supp

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Supreme Court Of India judgments, 1991