COURT ARCHIVE

Supreme Court Of India judgments, 1991

611 judgments · page 2 of 31

Supreme Court12 Dec 1991Allowed

Sujir Keshav Nayak Vs Sujir Ganesh Nayak

Supreme Court Of India · AIR 1992 SC 1526 : (1992) 1 JT 134 : (1992) KLJ 99 : (1992) 1 KLT 283 : (1991) 2 SCALE 1359 : (1992) 1 SCC 731 : (1991) 3 SCR 409 Supp : (1992) 1 UJ 240

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 15Court Fees Act, 1870 — Section 7Kerala Court Fees and Suits Valuation Act, 1959 — Section 35, 36

Supreme Court12 Dec 1991Allowed

Chandrakant Chimanlal Desai Vs State of Gujarat Subamiya Deshmohmed Vs State of Gujarat

Supreme Court Of India · (1992) CriLJ 2757 : (1992) 1 Crimes 232 : (1992) 1 GLR 554 : (1991) 5 JT 373 : (1991) 2 SCALE 1352 : (1992) 1 SCC 473

Penal Code, 1860 (IPC) — Section 34, 201, 302, 507

Supreme Court12 Dec 1991Allowed

B.P. Jain and Associates Vs State of Haryana and Another

Supreme Court Of India · (1992) 1 JT 27 : (1991) 2 SCALE 1345 : (1992) 1 SCC 541 Supp : (1991) 3 SCR 392 Supp : (1992) 1 UJ 245

Constitution of India, 1950 — Article 14, 21, 32Haryana Development and Regulation of Urban Areas Rules, 1976 — Rule 11

Supreme Court12 Dec 1991Dismissed

Secretary, Irrigation Department, Government of Orissa and others Vs G.C. Roy Secretary to Government of Orissa and others Vs Ragunath Mohapatra

Supreme Court Of India · AIR 1992 SC 732 : (1992) 1 ARBLR 145 : (1991) 6 JT 349 : (1992) 1 OLR 215 : (1991) 2 SCALE 1369 : (1992) 1 SCC 508 : (1991) 3 SCR 417 Supp : (1991) 3 SCR 417 : (1992) 1 UJ 276

Arbitration Act, 1940 — Section 11, 17, 2, 3, 30Civil Procedure Code, 1908 (CPC) — Section 23, 34, 5(3)Sales of Goods Act, 1930 — Section 61

Supreme Court12 Dec 1991Dismissed

Ram Kumar Vs State of U.P.

Supreme Court Of India · AIR 1992 SC 1602 : (1992) CriLJ 2421 : (1991) 6 JT 427 : (1991) 2 SCALE 1356 : (1992) 1 SCC 438 Supp

Penal Code, 1860 (IPC) — Section 302, 409

Supreme Court11 Dec 1991Allowed

Chandigarh Administration and another Vs Ajit Singh and another

Supreme Court Of India · AIR 1992 SC 1586 : (1993) 2 PLJR 72 : (1993) 1 SCC 310 Supp

Supreme Court11 Dec 1991Allowed

Coffee Board Employees'' Association Vs A.C. Shiva Gowda and Others Coffee Board and Another Vs A.C. Shiva Gowda and Others

Supreme Court Of India · (1991) 6 JT 416 : (1992) LabIC 2492 : (1991) 2 SCALE 1307 : (1992) 1 SCC 500 : (1991) 3 SCR 387 Supp : (1991) 2 SLJ 1307 : (1992) 1 UJ 329 : (1992) 1 UPLBEC 350

Coffee Act, 1942 — Section 32(2)

Supreme Court10 Dec 1991Disposed Of

Andhra Pradesh State Electricity Board and others Vs M.A. Hai Azami and others

Supreme Court Of India · AIR 1992 SC 1542 : (1991) 6 JT 413 : (1992) 2 LLJ 612 : (1993) 2 PLJR 129 : (1991) 2 SCALE 1338 : (1992) 1 SCC 660 Supp : (1991) 3 SCR 298 Supp

Constitution of India, 1950 — Article 371

Supreme Court10 Dec 1991Dismissed

All India Reserve Bank Retired Officers Association and others Vs Union of India and others

Supreme Court Of India · AIR 1992 SC 767 : (1991) 6 JT 400 : (1991) 2 SCALE 1264 : (1992) 1 SCC 664 Supp : (1991) 3 SCR 256 Supp

Constitution of India, 1950 — Article 12, 14, 16, 19, 21Reserve Bank of India Act, 1934 — Section 58(2)

Supreme Court10 Dec 1991Allowed

M/s. Multimetals Ltd. Vs Assistant Collector, Central Excise, Kota and others

Supreme Court Of India · AIR 1992 SC 1532 : (1992) 38 ECC 67 : (1991) 38 ECR 161 : (1992) 57 ELT 209 : (1991) 4 JT 621 : (1991) 2 SCALE 1318 : (1992) 1 SCC 715 : (1991) 3 SCR 292 Supp : (1992) 1 UJ 237

Central Excises and Salt Act, 1944 — Section 3

Supreme Court10 Dec 1991Dismissed

Dr. Luis Proto Barbosa Vs Union of India and others

Supreme Court Of India · AIR 1992 SC 1812 : (1992) 2 SCC 644 Supp

Goa, Daman and Diu Legislative Assembly (Disqualification on Ground of Defection) Rules, 1986 — Rule 6(6)

Supreme Court10 Dec 1991Dismissed

Assam Sillimanite Ltd. and another Vs Union of India and others

Supreme Court Of India · AIR 1992 SC 938 : (1992) 2 JT 434 : (1992) 1 SCALE 1298 : (1991) 2 SCALE 1309 : (1992) 1 SCC 692 Supp : (1991) 3 SCR 273 Supp : (1992) 1 UJ 288

Constitution of India, 1950 — Article 13, 14, 19, 31, 39Industries (Development and Regulation) Act, 1951 — Section 10, 18AA, 3, 30, 8

Supreme Court10 Dec 1991Dismissed

R.S. Nayak Vs A.R. Antulay and Others

Supreme Court Of India · (1991) 6 JT 479 : (1992) 1 SCC 279

Supreme Court10 Dec 1991Dismissed

Abdul Rehman Antulay Vs R.S. Nayak and another etc. etc.

Supreme Court Of India · AIR 1992 SC 1701 : (1992) 2 BLJR 1319 : (1992) CriLJ 2717 : (1991) 6 JT 431 : (1992) 1 PLJR 41 : (1991) 2 SCALE 1273 : (1992) 1 SCC 225 : (1991) 3 SCR 325 Supp

Banking Regulation Act, 1949 — Section 36ADConstitution of India, 1950 — Article 13, 14, 19, 21, 22Criminal Law (Amendment) Act, 1952 — Section 6(1), 7(2)

Supreme Court10 Dec 1991Allowed

Commissioner of Income Tax, Gujarat Vs Arvind Mills Ltd.

Supreme Court Of India · AIR 1992 SC 718 : (1992) 101 CTR 91 : (1992) 193 ITR 255 : (1991) 5 JT 341 : (1991) 2 SCALE 1320 : (1992) 2 SCC 190 Supp : (1991) 3 SCR 303 Supp : (1992) 60 TAXMAN 192

Income-Tax Act, 1961 — Section 32, 33, 35A, 35(1)(iv), 36(1)(ix), 43A, 43A(1), 43A(2), 43(1), 43(6), 48, 50, 154, 263

Supreme Court09 Dec 1991Disposed Of

Gudalure M.J. Cherian and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1992) 1 Crimes 2 : (1991) 4 JT 535 : (1991) 2 SCALE 1305 : (1992) 1 SCC 397 : (1991) 3 SCR 251 Supp

Constitution of India, 1950 — Article 32

Supreme Court09 Dec 1991allowed

Zamindara Engineering Company Vs M/s. Sunil Tractor Company

Supreme Court Of India · AIR 1992 SC 1545 : (1992) 2 ARBLR 279 : (1993) 1 SCC 468 Supp

Arbitration Act, 1940 — Section 20Limitation Act, 1963 — Section 14

Supreme Court06 Dec 1991Disposed Of

Smt. Ambalika Padhi and another Vs Sh. Radhakrishna Padhi and others,

Supreme Court Of India · AIR 1992 SC 431 : (1992) 73 CLT 92 : (1992) 1 JT 10 : (1992) 1 LW 360 : (1992) 2 MLJ 24 : (1991) 2 SCALE 1211 : (1992) 1 SCC 667 : (1991) 3 SCR 230 Supp : (1992) 1 UJ 451

Supreme Court06 Dec 1991Disposed Of

Stephen''s College etc.Vs The University of Delhi Etc.

Supreme Court Of India · AIR 1992 SC 1630 : (1991) 4 JT 548 : (1991) 2 SCALE 1217 : (1992) 1 SCC 558 : (1991) 3 SCR 121 Supp

Constitution of India, 1950 — Article 14, 15(4), 16(1), 16(4), 23, 28(3), 29(1), 29(2), 30, 30(1), 30(2), 133(1)(a), 226, 337Delhi University Act, 1922 — Section 2(a), 6

Supreme Court06 Dec 1991Allowed

State of Rajasthan Vs Shiv Lahari Sharma

Supreme Court Of India · AIR 1992 SC 1587 : (1992) 65 FLR 62 : (1992) 3 JT 431 : (1992) LabIC 1700 : (1991) 2 SCALE 1349 : (1992) 1 SCC 467 Supp : (1992) 1 UJ 192