COURT ARCHIVE

Supreme Court Of India judgments, 1991

611 judgments · page 24 of 31

Supreme Court19 Mar 1991Dismissed

Laxmi Shankar Pandey Vs Union of India and others

Supreme Court Of India · AIR 1991 SC 1070 : (1991) 62 FLR 652 : (1991) 2 JT 43 : (1991) 1 SCALE 491 : (1991) 2 SCC 488 : (1991) 1 SCR 894(1) : (1991) 2 UJ 86 : (1991) 2 UPLBEC 864

Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 14, 16, 32

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Supreme Court19 Mar 1991Dismissed

Harijana Sunkunha and Others Vs State of A.P.

Supreme Court Of India · (1991) 5 JT 295 : (1991) 2 SCC 287 Supp

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

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Supreme Court19 Mar 1991dismissed

Dahanu Taluka Environment Protection Group and Another Vs Bombay Suburban Electricity Supply Company Ltd. and Others Bombay Environmental Action Group and Another Vs State of Maharashtra and Others

Supreme Court Of India · (1991) 2 JT 1 : (1991) 1 SCALE 472 : (1991) 2 SCC 539 : (1991) 1 UJ 578

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Supreme Court19 Mar 1991Disposed Of

Major G.S. Sodhi Vs Union of India (UOI)

Supreme Court Of India · (1992) 4 JT 337 : (1991) 1 SCALE 471 : (1991) 2 SCC 371 : (1992) 2 SLJ 19 : (1991) 2 UJ 186

Pension Regulations for Army, 1961 — Section 16(a)

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Supreme Court19 Mar 1991Disposed Of

State of Maharashtra and Others Vs Ravikant S. Patil

Supreme Court Of India · (1991) ACJ 888 : (1991) 1 Crimes 810 : (1991) 5 JT 442 : (1991) 99 PLR 690 : (1991) 1 SCALE 486 : (1991) 2 SCC 373 : (1991) 2 UJ 188

Constitution of India, 1950 — Article 21

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Supreme Court18 Mar 1991Allowed

Ahmed Dadabhai Advani Vs State of Maharashtra

Supreme Court Of India · AIR 1991 SC 1079 : (1991) 93 BOMLR 120 : (1991) CriLJ 1418 : (1991) 5 JT 178 : (1991) 2 SCC 652 Supp

Evidence Act, 1872 — Section 114Prevention of Food Adulteration Rules, 1955 — Rule 9A

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Supreme Court15 Mar 1991Allowed

Prem Raj Vs Union of India (UOI)

Supreme Court Of India · (1992) 3 SCC 40 AIR(SCW)-1991-0-932, CDJ(SC)-1991-0-275, GLHEL-1991-0-21510,

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Supreme Court15 Mar 1991Disposed Of

Mangat Ram Tanwar and another Vs Union of India

Supreme Court Of India · AIR 1991 SC 1080

Land Acquisition Act, 1894 — Section 18, 4(1)

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Supreme Court15 Mar 1991Disposed Of

Gram Panchayat, Bari Vs Collector, Sonepat and another

Supreme Court Of India · AIR 1991 SC 1082 : (1991) 2 SCC 407 Supp

Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 19(a)

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Supreme Court15 Mar 1991dismissed

Gurmukh Singh Vs Amar Singh

Supreme Court Of India · (1991) 1 JT 685 : (1991) 2 LW 15 : (1991) 2 MLJ 21 : (1991) 1 SCALE 478 : (1991) 3 SCC 79 : (1991) 1 SCR 885

Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 23

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Supreme Court14 Mar 1991Dismissed

State of Gujarat Vs Sonbai

Supreme Court Of India · (1991) 5 JT 214 : (1991) 2 SCC 120 Supp

Constitution of India, 1950 — Article 136

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Supreme Court14 Mar 1991

Bhupendra Singh and others Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1991 SC 1083 : (1991) CriLJ 1337 : (1991) 1 JT 625 : (1991) 1 SCALE 437 : (1991) 2 SCC 750 : (1991) 1 SCR 856 : (1991) 2 UJ 103

Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302

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Supreme Court14 Mar 1991Disposed Of

Banta Singh Vs State of Punjab

Supreme Court Of India · AIR 1991 SC 1379 : (1991) CriLJ 1342 : (1991) 5 JT 297 : (1991) 2 SCC 403 Supp

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302, 307, 34

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Supreme Court14 Mar 1991dismissed

Ex. Capt. K. Balasubramanian and Others Vs State of Tamil Nadu and Another

Supreme Court Of India · (1991) 2 JT 562 : (1991) 2 LLJ 277 : (1991) 1 SCALE 481 : (1991) 2 SCC 708 : (1991) 1 SCR 845 : (1991) 1 UJ 667

Constitution of India, 1950 — Article 309Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 35

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Supreme Court14 Mar 1991

K. Nagamalleswara Rao and others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1991 SC 1075 : (1991) CriLJ 1365 : (1991) 1 Crimes 812 : (1991) 1 JT 652 : (1991) 1 SCALE 460 : (1991) 2 SCC 532 : (1991) 1 SCR 875 : (1991) 2 UJ 109

Criminal Procedure Code, 1973 (CrPC) — Section 157, 57Penal Code, 1860 (IPC) — Section 34, 141, 148, 149, 302, 324

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Supreme Court13 Mar 1991allowed

Prakash Warehousing Co. Vs Municipal Corporation of Greater Bombay and Another

Supreme Court Of India · (1991) 1 JT 631 : (1991) 1 SCALE 416 : (1991) 2 SCC 304 : (1991) 1 SCR 829 : (1991) 1 UJ 553

Bombay Municipal Corporation Act, 1888 — Section 105A, 105B, 105B(1), 105F, 105GConstitution of India, 1950 — Article 227

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Supreme Court13 Mar 1991Disposed Of

Ram Niwas and others Vs Malik Mahboob Ali and another

Supreme Court Of India · AIR 1991 SC 1088 : (1991) 2 SCC 400 Supp

Rajasthan Premises (Control of Rent and Eviction) (Amendment) Act, 1965 — Section 13(6)

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Supreme Court13 Mar 1991Allowed

R. McDill and Company Pvt. Ltd. Vs Gouri Shankar Sarda and Others

Supreme Court Of India · (1991) 1 ARBLR 290 : (1991) 2 CALLT 9 : (1991) 1 JT 645 : (1991) 2 LW 19 : (1991) 1 SCALE 431 : (1991) 2 SCC 548 : (1991) 1 SCR 809 : (1991) 1 UJ 620

Arbitration Act, 1940 — Section 34, 41

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Supreme Court13 Mar 1991Dismissed

Toolsidass Jewraj Vs Additional Collector of Customs and others

Supreme Court Of India · AIR 1991 SC 1061 : (1991) 2 CompLJ 39 : (1991) 33 ECC 238 : (1991) 34 ECR 1 : (1991) 53 ELT 518 : (1991) 1 JT 680 : (1991) 1 SCALE 422 : (1991) 2 SCC 443 : (1991) 1 SCR 821 : (1991) 1 UJ 679

Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1947 — Section 12(1), 23A, 23B, 27

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Supreme Court12 Mar 1991Dismissed

State of Rajasthan Vs Madho and another

Supreme Court Of India · AIR 1991 SC 1065 : (1991) CriLJ 1343 : (1991) 5 JT 195 : (1991) 2 SCC 396 Supp

Penal Code, 1860 (IPC) — Section 302, 323, 326

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