Supreme Court Of India Judgments 1991 — Page 13

Supreme Court27 Aug 1991Allowed

Janata Dal Vs H.S. Chowdhary and Others

Supreme Court Of India · (1991) CriLJ 838 : (1991) 3 Crimes 337 : (1991) 3 JT 497 : (1991) 2 SCALE 400 : (1991) 3 SCC 756 : (1991) 3 SCR 752

Constitution of India, 1950 — Article 51ACriminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482

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Supreme Court27 Aug 1991Dismissed

S.P. Biswas and others Vs State Bank of India R.M. Anand and others Vs State Bank of India

Supreme Court Of India · AIR 1991 SC 2039 : (1991) 63 FLR 795 : (1991) 6 JT 100 : (1991) LabIC 2057 : (1992) 2 LLJ 108(2) : (1991) 2 SCALE 408 : (1991) 2 SCC 354 Supp : (1991) 3 SCR 769(1) : (1991) 3 SLJ 190 : (1991) 2 UJ 567 : (1991) 2 UPLBEC 1333

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Supreme Court27 Aug 1991Allowed

Union of India Vs K.V. Jankiraman, etc. etc.

Supreme Court Of India · AIR 1991 SC 2010 : (1991) 63 FLR 767 : (1991) 3 JT 527 : (1991) 2 LLJ 570 : (1992) 1 PLJR 27 : (1991) 2 SCALE 423 : (1991) 4 SCC 109 : (1991) 3 SCR 790 : (1992) 1 UPLBEC 445

Constitution of India, 1950 — Article 14, 16, 20(2)

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Supreme Court23 Aug 1991Dismissed

S. Rajagopal Chettiar Vs Hamasaveni Ammal and others

Supreme Court Of India · AIR 1992 SC 704 : (1991) 3 JT 522 : (1992) 1 MLJ 5 : (1991) 2 SCALE 395 : (1991) 4 SCC 383 : (1991) 3 SCR 714(1) : (1991) 2 UJ 585

Hindu Succession Act, 1956 — Section 14(1)

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Supreme Court23 Aug 1991Dismissed

Thota Sesharathamma and Another Vs Thota Manikyamma (Dead) by Lrs. and Others

Supreme Court Of India · (1992) 103 CTR 308 : (1992) 2 DMC 467 : (1991) 3 JT 506 : (1992) 1 LW 601 : (1991) 2 SCALE 434 : (1991) 4 SCC 312 : (1991) 3 SCR 717 : (1991) 2 UJ 685

Constitution of India, 1950 — Article 15(1), 15(3)Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)

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Supreme Court22 Aug 1991Allowed

Anna Transport Corporation Ltd., Salem Vs Safe Service Ltd. and others

Supreme Court Of India · (1992) 1 ACC 151 : AIR 1992 SC 64 : (1991) 6 JT 306 : (1992) 1 MLJ 17 : (1991) 2 SCALE 499 : (1992) 1 SCC 401 Supp : (1991) 3 SCR 708 : (1991) 2 UJ 620

Motor Vehicles Act, 1939 — Section 68, 68C

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Supreme Court22 Aug 1991dismissed

Harnama Singh (dead) through L.Rs. and others Vs Harbhajan Singh

Supreme Court Of India · AIR 1992 SC 109 : (1992) 1 BC 49 : (1992) 1 JT 546 : (1991) 2 SCALE 497 : (1992) 1 SCC 709 Supp : (1991) 3 SCR 703 : (1991) 2 UJ 670

Civil Procedure Code, 1908 (CPC) — Section 148

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Supreme Court22 Aug 1991Dismissed

Commissioner of Income Tax, Bombay Vs Imperial Surgical Co. (Pvt.) Ltd.

Supreme Court Of India · (1991) 192 ITR 646 : (1993) 4 SCC 2 Supp

Income Tax Act, 1961 — Section 256(2), 40, 40A(5)

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Supreme Court21 Aug 1991Allowed

State of Punjab and Others Vs Gurdev Singh State of Punjab and Others Vs Ashok Kumar

Supreme Court Of India · AIR 1992 SC 111 : AIR 1991 SC 2219 : (1992) 40 BLJR 276 : (1991) 63 FLR 529 : (1991) 3 JT 465 : (1992) 1 LLJ 283 : (1992) 1 PLJR 14 : (1991) 2 SCALE 365 : (1991) 4 SCC 1 : (1991) 3 SCR 663 : (1992) 1 UPLBEC 50

Limitation Act, 1963 — Article 113Limitation Act, 1908 — Article 120Limitation Act, 1963 — Section 2(j), 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24

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Supreme Court21 Aug 1991Dismissed

A. Gasper Vs Commissioner of Income Tax, Calcutta

Supreme Court Of India · AIR 1992 SC 147 : (1992) 102 CTR 161 : (1991) 192 ITR 382 : (1993) 1 SCC 52 Supp

Income Tax Act, 1961 — Section 2(14), 256(1), 45(1), 48, 256(1), 256(2)

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Supreme Court21 Aug 1991dismissed

Lala Raghuraj Swarup (dead) by L.Rs. Vs Hardwari Lal and others

Supreme Court Of India · AIR 1991 SC 2072 : (1991) 3 JT 486 : (1991) 2 SCALE 387 : (1991) 4 SCC 391 : (1991) 3 SCR 672 : (1991) 2 UJ 536

Land Acquisition Act, 1894 — Section 16North Western Provinces Tenancy Act, 1901 — Section 28United Provinces Tenancy Act, 1939 — Section 175, 180, 3(22), 31, 39

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Supreme Court21 Aug 1991Dismissed

State of U.P. Vs Kapil Deo and another

Supreme Court Of India · AIR 1991 SC 2257 : (1991) CriLJ 3321 : (1991) 3 JT 482 : (1991) 2 SCALE 384 : (1991) 2 SCC 170 Supp : (1991) 3 SCR 692

Penal Code, 1860 (IPC) — Section 201, 302, 34

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Supreme Court21 Aug 1991Disposed Of

R.S. Sodhi, Advocate, People''s Union for Civil Liberties Vs State of U.P. and Others

Supreme Court Of India · (1991) 2 SCALE 463 : (1994) 1 SCC 142 Supp

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Supreme Court21 Aug 1991Dismissed

State of Karnataka and others Vs V.S. Narayana Swamy

Supreme Court Of India · AIR 1992 SC 151 : (1991) 3 JT 523 : (1992) 1 PLJR 25 : (1991) 2 SCALE 383 : (1991) 4 SCC 268 : (1991) 3 SCR 700 : (1991) 2 UJ 673

Karnataka Excise (Sale of Indian and Foreign Liquors) Rules, 1968 — Rule 8(1)Mysore Excise Act, 1901 — Section 23Mysore Excise Act, 1965 — Section 22

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Supreme Court20 Aug 1991Allowed

State of Sikkim Vs Dorjee Tshering Bhutia and others

Supreme Court Of India · AIR 1991 SC 1933 : (1991) 3 JT 456 : (1991) LabIC 1934 : (1993) 3 LLJ 47 : (1991) 2 SCALE 378 : (1991) 4 SCC 243 : (1991) 3 SCR 633 : (1992) 1 UJ 68

Constitution of India, 1950 — Article 136, 162, 166(3), 226, 309Sikkim State Civil Service Rules, 1977 — Rule 10, 11, 12, 3, 4(3)

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Supreme Court20 Aug 1991Dismissed

Central Provinces Manganese Ore Co. Ltd. Vs I.-T.O., Nagpur

Supreme Court Of India · AIR 1992 SC 567 : (1991) 98 CTR 161 : (1991) 191 ITR 662 : (1991) 3 JT 452 : (1991) 2 SCALE 362 : (1991) 4 SCC 166 : (1991) 3 SCR 627 : (1991) 59 TAXMAN 17

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 147, 148

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Supreme Court20 Aug 1991allowed

Dattatraya Prakash and Others Vs Krishna Rao alias Lala Saheb Baxi through Lrs. And Others

Supreme Court Of India · AIR 1991 SC 1972 : (1991) 6 JT 160 : (1991) 2 SCALE 368 : (1993) 1 SCC 32 Supp : (1991) 3 SCR 644 : (1991) 2 UJ 524

Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 54(7), 69, 82

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Supreme Court19 Aug 1991Allowed

State of Tamil Nadu and another etc. Vs E. Paripoornam and others

Supreme Court Of India · AIR 1992 SC 1823 : (1992) LabIC 1803 : (1992) 2 LLJ 619 : (1992) 1 SCC 420 Supp : (1991) 3 SCR 618 : (1992) 1 UJ 83

Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10, 22, 23, 35

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Supreme Court16 Aug 1991dismissed

Ms. Sundaram Finance Ltd. Vs Regional Transport Officer and another

Supreme Court Of India · AIR 1992 SC 117 : (1992) 2 SCC 436 Supp

Kerala Motor Vehicles (Taxation of Passengers and Goods) Act, 1963 — Section 2, 3

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Supreme Court16 Aug 1991Allowed

Manohar Harries Walters Vs The Basel Mission Higher Education center, Dharwad and others

Supreme Court Of India · AIR 1991 SC 2230 : (1991) LabIC 2170 : (1992) 1 LLJ 279 : (1992) 2 SCC 301 Supp

Constitution of India, 1950 — Article 30(1)Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 8

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Supreme Court Of India judgments, 1991