Supreme Court09 Sept 1991Allowed
Jain Exports Pvt. Ltd. and Another Vs Union of India and Others
Supreme Court Of India · (1992) 1 SCALE 32 : (1992) 2 SCC 235 Supp
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25
COURT ARCHIVE
Supreme Court Of India judgments, 1991
611 judgments · page 12 of 31
Supreme Court06 Sept 1991Dismissed
Goa, Daman and Diu Housing Board Vs Ramakant V.P. Darvotkar
Supreme Court Of India · AIR 1991 SC 2089 : (1992) 94 BOMLR 12 : (1991) 3 JT 604 : (1991) 2 SCALE 488 : (1991) 4 SCC 293 : (1991) 3 SCR 904 : (1991) 2 UJ 664
Arbitration Act, 1940 — Section 16, 20, 30, 34
Supreme Court06 Sept 1991Dismissed
Vinod Gurudas Raikar Vs National Insurance Co. Ltd. and others
Supreme Court Of India · (1991) 2 ACC 449 : (1991) ACJ 1060 : AIR 1991 SC 2156 : (1992) 2 BLJR 816 : (1992) 75 CompCas 611 : (1991) 3 JT 660 : (1992) 1 KLT 338 : (1992) 1 PLJR 3 : (1992) 101 PLR 156 : (1991) 2 SCALE 493 : (1991) 4 SCC 333 : (1991) 3 SCR 912 : (1992) 1 UJ 129
Motor Vehicles Act, 1988 — Section 110A(3), 166(3)General Clauses Act, 1897 — Section 6Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 51
Supreme Court04 Sept 1991Allowed
Union of India and another Vs Deoki Nandan Aggarwal
Supreme Court Of India · AIR 1992 SC 96 : (1991) 3 JT 608 : (1991) 2 SCALE 481 : (1992) 1 SCC 323 Supp : (1991) 3 SCR 873 : (1992) 1 UPLBEC 644
High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 16, 17A(3)
Supreme Court04 Sept 1991Allowed
Commissioner of Income Tax, Gujarat Vs M/s. Cellulose Products of India Ltd.
Supreme Court Of India · AIR 1991 SC 2285 : (1991) 98 CTR 225 : (1991) 192 ITR 155 : (1991) 3 JT 599 : (1991) 2 SCALE 466 : (1991) 4 SCC 467 : (1991) 3 SCR 888
Income Tax Act, 1961 — Section 261, 84(7)
Supreme Court04 Sept 1991allowed
Union of India and others Vs A. Radhakrishnan and others
Supreme Court Of India · AIR 1991 SC 2080 : (1991) 63 FLR 595 : (1991) 3 JT 594 : (1991) LabIC 2133 : (1991) 2 SCALE 469 : (1991) 2 SCC 208 Supp : (1991) 3 SCR 895 : (1991) 2 UJ 591 : (1991) 2 UPLBEC 1340
Supreme Court04 Sept 1991Dismissed
Collector of Central Excise, Madras Vs M.M. Rubber and Co., Tamil Nadu
Supreme Court Of India · AIR 1991 SC 2141 : (1992) 37 ECC 16 : (1993) 49 ECR 177 : (1991) 36 ECR 305 : (1991) 55 ELT 289 : (1991) 3 JT 587 : (1991) 2 SCALE 473 : (1992) 1 SCC 471 Supp : (1991) 3 SCR 862 : (1991) 2 UJ 658
Central Excises and Salt Act, 1944 — Section 35E, 35E(1), 35E(2), 35E(3)
Supreme Court03 Sept 1991Disposed Of
M.C. Mehta (Kanpur Tanneries) Vs Union of India (UOI) and Others
Supreme Court Of India · (1992) 2 SCALE 637 : (1992) 2 SCC 637 Supp
Supreme Court03 Sept 1991Dismissed
Mohinder Singh and Another Vs State of Haryana and Others
Supreme Court Of India · (1991) 3 JT 603 : (1992) 1 PLJR 117 : (1991) 2 SCALE 492 : (1991) 2 SCC 207 Supp : (1991) 3 SCR 859 : (1992) 1 UJ 82
Supreme Court30 Aug 1991Disposed Of
The Federation of Mining Associations of Rajasthan, and Vs State of Rajasthan and Another
Supreme Court Of India · AIR 1992 SC 103 : (1992) 1 JT 118 : (1992) 2 SCC 239 Supp
Rajasthan Land Tax Act, 1985 — Section 2, 3
Supreme Court30 Aug 1991Dismissed
Ramaswamy Kalingaryar Vs Mathayan Padayachi
Supreme Court Of India · AIR 1992 SC 115 : (1992) 1 MLJ 19 : (1992) 1 SCC 712 Supp
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court30 Aug 1991Dismissed
Commissioner of Income Tax Vs K.C.P. Ltd.
Supreme Court Of India · (1991) 192 ITR 648
Supreme Court30 Aug 1991dismissed
Sub-Committee of Judicial Accountability Vs Union of India and others
Supreme Court Of India · AIR 1992 SC 63 : (1991) 2 SCALE 776 : (1992) 4 SCC 97
Supreme Court29 Aug 1991dismissed
H.C. Suman and another Vs Rehabilitation Ministry Employees Co-operative House Building Society Ltd. New Delhi and others
Supreme Court Of India · AIR 1991 SC 2160 : (1991) 3 JT 556 : (1991) 2 SCALE 448 : (1991) 4 SCC 485 : (1991) 3 SCR 839 : (1991) 2 UJ 716
Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 62Constitution of India, 1950 — Article 136Delhi Co-operative Societies Act, 1972 — Section 12, 88
Supreme Court28 Aug 1991Dismissed
Soni Devrajbhai Babubhai Vs State of Gujarat and others
Supreme Court Of India · AIR 1991 SC 2173 : (1992) 40 BLJR 286 : (1991) CriLJ 3135 : (1991) 3 Crimes 271 : (1991) 2 DMC 392 : (1992) 1 GLR 189 : (1991) 3 JT 542 : (1991) 2 SCALE 410 : (1991) 4 SCC 298 : (1991) 3 SCR 812
Constitution of India, 1950 — Article 20(1)Dowry Prohibition Act, 1961 — Section 2, 8Evidence Act, 1872 — Section 113
Supreme Court28 Aug 1991dismissed
G.M. Omer Khan Vs The Additional Commissioner of Income Tax, A.P., Hyderabad
Supreme Court Of India · AIR 1992 SC 107 : (1992) 106 CTR 288 : (1992) 196 ITR 269 : (1992) 3 SCC 33 Supp : (1992) 63 TAXMAN 533
Income Tax Act, 1961 — Section 2(14)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(1)
Supreme Court28 Aug 1991Disposed Of
Bhagwan Swarup and another Vs State of Rajasthan
Supreme Court Of India · AIR 1991 SC 2062 : (1991) CriLJ 3023 : (1991) 3 Crimes 284 : (1991) 2 DMC 505 : (1991) 6 JT 309 : (1992) 1 PLJR 103 : (1991) 2 SCALE 414 : (1991) 4 SCC 514 : (1991) 3 SCR 820
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 120, 34
Supreme Court28 Aug 1991dismissed
Commissioner of Income Tax Vs Sarabhai Management Corporation Ltd.
Supreme Court Of India · (1992) 102 CTR 164 : (1991) 192 ITR 151
Supreme Court27 Aug 1991Dismissed
Union of India (UOI) Vs Dr M.G. Dighe and Others
Supreme Court Of India · (1991) 63 FLR 534 : (1992) JLJ 59 : (1991) 3 JT 547 : (1992) 1 PLJR 19 : (1991) 2 SCALE 481 : (1991) 2 SCALE 446 : (1991) 4 SCC 551 : (1991) 3 SCR 776 : (1991) 3 SLJ 184 : (1991) 2 UPLBEC 1122
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(1), 5(2), 5(3)
Supreme Court27 Aug 1991Dismissed
Prem Jeet Kumar Vs Surender Gandotra and others
Supreme Court Of India · AIR 1991 SC 2254 : (1991) 3 JT 570 : (1991) 2 SCALE 459 : (1991) 2 SCALE 257 : (1991) 2 SCC 215 Supp : (1991) 3 SCR 782 : (1991) 2 UJ 612
Delhi Co-operative Societies Act, 1972 — Section 60, 76Madras Co-operative Societies Act, 1932 — Section 51, 60