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Supreme Court Of India judgments, 1991

611 judgments · page 23 of 31

Supreme Court02 Apr 1991Allowed

State of Bihar and Another Vs P.P. Sharma, IAS and Another

Supreme Court Of India · AIR 1991 SC 1260 : (1991) 2 BLJR 767 : (1991) 2 CompLJ 197 : (1991) CriLJ 1438 : (1991) 2 Crimes 113 : (1991) 2 JT 147 : (1991) 2 PLJR 11 : (1992) 1 SCC 222 Supp : (1991) 2 SCR 1

Indian Penal Code, 1860 — Section 34, 40, 120B, 409, 420, 468, 467, 469, 471Constitution of India, 1950 — Article 21, 226, 227Essential Commodities Act, 1955 — Section 7, 15, 15A
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Supreme Court26 Mar 1991Allowed

Bal Kishan Das Vs P.C. Nayar

Supreme Court Of India · AIR 1991 SC 1531 : (1991) CriLJ 1837 : (1991) 2 SCC 412 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 409
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Supreme Court26 Mar 1991Dismissed

Kartar Singh Gerwal Vs State of Punjab

Supreme Court Of India · AIR 1991 SC 1067 : (1992) 1 JT 124 : (1992) 2 LLJ 30 : (1991) 1 SCALE 518 : (1991) 2 SCC 635 : (1991) 1 UJ 587

Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 22
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Supreme Court26 Mar 1991Disposed Of

N.K. Jain and others Vs C.K. Shah and others

Supreme Court Of India · AIR 1991 SC 1289 : (1991) CriLJ 1347(1) : (1991) 2 Crimes 94 : (1991) 62 FLR 657 : (1991) 2 GLR 910 : (1991) 2 JT 52 : (1995) 3 LLJ 300(2) : (1991) 1 SCALE 519 : (1991) 2 SCC 495 : (1991) 1 SCR 938(1)

Companies Act, 1929 — Section 380, 74Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(2A), 17, 2, 4, 5Factories Act, 1948 — Section 8
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Supreme Court26 Mar 1991Allowed

Buta Singh Vs The State of Punjab

Supreme Court Of India · AIR 1991 SC 1316 : (1991) CriLJ 1464 : (1991) 2 Crimes 46 : (1991) 1 SCALE 597 : (1991) 2 SCC 612

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
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Supreme Court20 Mar 1991Allowed

Major V.P. Singh and others Vs State of U.P. and others

Supreme Court Of India · AIR 1991 SC 1502 : (1993) 199 ITR 188 : (1991) 3 JT 14 : (1991) RD 316 : (1991) 2 SCC 346 Supp

Transfer of Property Act, 1882 — Section 122Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(6)
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Supreme Court20 Mar 1991Allowed

K .Vimala Vs Veeraswamy (K.)

Supreme Court Of India · (1991) 1 Crimes 828 : (1991) 1 DMC 518 : (1991) 2 JT 182 : (1991) 2 KLJ 162 : (1991) 1 SCALE 495 : (1991) 2 SCC 375 : (1991) 1 SCR 904 : (1991) 2 UJ 496

Criminal Procedure Code, 1973 (CrPC) — Section 125
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Supreme Court20 Mar 1991Dismissed

Shri Krishna Das Vs Town Area Committee, Chirgaon

Supreme Court Of India · AIR 1991 SC 2096

Constitution Of India, 1950 — Article 14, 19(1)(g), 265United Provinces Town Areas Act, 1914 — Section 14(1)(g), 38(1)United Provinces Municipalities Act, 1916 — Section 14 to 25, 128 to 165, 128(1), 128(1)(xiv), 298, 298(2)(f)(d)
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