Supreme Court Of India Judgments 1991 — Page 25

Supreme Court12 Mar 1991Allowed

Maharashtra State Board of Secondary and Higher Secondary Education Vs K.S. Gandhi and Others

Supreme Court Of India · (1991) 2 JT 296 : (1991) 1 SCALE 187 : (1991) 2 SCC 716 : (1991) 1 SCR 773

Constitution of India, 1950 — Article 136, 226, 29(2), 51AMaharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 18, 19, 23(2), 23(3), 23(5)Maharashtra Secondary and Higher Secondary Education Boa

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Supreme Court12 Mar 1991Allowed

Rajan Sinha Vs State of Bihar and another

Supreme Court Of India · AIR 1991 SC 1377 : (1991) 39 BLJR 797 : (1991) CriLJ 1369 : (1991) 2 PLJR 74 : (1991) 2 SCC 145 Supp

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Supreme Court11 Mar 1991Allowed

Manohar Joshi Vs Damodar Tatyaba alias Dadasaheb Rupwate and Others Chhagan Bhujbal Vs Damodar Tatyaba alias Dadasaheb Rupwate and Others

Supreme Court Of India · (1991) 1 JT 588 : (1991) 1 SCALE 410 : (1991) 2 SCC 342 : (1991) 1 SCR 759 : (1991) 1 UJ 600

Representation of the People Act, 1951 — Section 123, 123(3), 123(3A), 82, 83

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Supreme Court07 Mar 1991Disposed Of

Roshan Lal Ahuja Vs Dr S.C. Jain and Others

Supreme Court Of India · (1991) 5 JT 439 : (1991) 1 SCALE 391 : (1991) 2 SCC 317 : (1991) 1 UJ 401 : (1991) 1 UPLBEC 344

Constitution of India, 1950 — Article 32

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Supreme Court07 Mar 1991Disposed Of

Ratnakar Gajanan Godambe Vs Ratnaprabha Co-operative Society Ltd. and others

Supreme Court Of India · AIR 1991 SC 1378 : (1991) 93 BOMLR 142 : (1991) 2 SCC 672 Supp

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Supreme Court06 Mar 1991Allowed

C.N. Ananthram Vs B.J. Ganpathy and Another

Supreme Court Of India · (2011) 1 CHN 144 Supp : (1991) 5 JT 440 : (1991) 1 SCALE 377 : (1991) 2 SCC 359 : (1991) 1 UJ 404

Karnataka Rent Control Act, 1961 — Section 21(1)(h)

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Supreme Court06 Mar 1991Dismissed

S.P. Viswanathan (I) Vs Union of India (UOI) and Others

Supreme Court Of India · (1992) 2 LLJ 32 : (1991) 2 SCC 633 Supp : (1991) 2 SCC 269 Supp

Constitution of India, 1950 — Article 32

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Supreme Court06 Mar 1991Dismissed

Umashanker Pandey Vs B.K. Uppal and Others

Supreme Court Of India · (1991) 5 JT 449 : (1991) 1 SCALE 393 : (1991) 2 SCC 408 : (1991) 1 UJ 407 : (1991) 1 UPLBEC 342

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Supreme Court06 Mar 1991Dismissed

Competent Authority, Tarana District, Ujjain (M.P.) Vs Vijay Gupta and Others

Supreme Court Of India · (1991) 2 SCC 631 Supp

Limitation Act, 1963 — Section 5

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Supreme Court06 Mar 1991Disposed Of

Govt. of Tamil Nadu and another Vs R. Thillaivillalan

Supreme Court Of India · AIR 1991 SC 1231 : (1991) 2 MLJ 40

Constitution of India, 1950 — Article 226

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Supreme Court05 Mar 1991Disposed Of

Union of India (UOI) and Others Vs R.S. Saini

Supreme Court Of India · (1991) 2 SCC 151 Supp

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Supreme Court05 Mar 1991Disposed Of

Hari Ram and Phoola Vs State of Rajasthan

Supreme Court Of India · (1991) 2 SCC 475 Supp

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Supreme Court05 Mar 1991Allowed

Dayachand Vs Sahib Singh and another

Supreme Court Of India · AIR 1991 SC 930 : (1991) CriLJ 1370 : (1991) 2 Crimes 31 : (1991) 5 JT 444 : (1991) 1 SCALE 466 : (1991) 2 SCC 379

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Supreme Court04 Mar 1991

Supreme Court Legal Aid Committee Vs State of Bihar and Others

Supreme Court Of India · (1991) ACJ 1034 : (1991) 2 PLJR 76 : (1991) 3 SCC 482

Constitution of India, 1950 — Article 32

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Supreme Court22 Feb 1991Disposed Of

Mithlesh Kumari and Another Vs Fateh Bahadur Singh and Another

Supreme Court Of India · (1991) 2 JT 75 : (1991) RD 18 : (1991) 1 SCALE 313 : (1991) 2 SCC 236 : (1991) 1 SCR 699

Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1961 — Section 2Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 166, 167, 168A, 168A(1), 189

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Supreme Court22 Feb 1991Disposed Of

Ram Saran and Another Vs State of Punjab and Others State of Punjab and Others Vs Amar Chand Kaplish and Others

Supreme Court Of India · (1991) 62 FLR 703 : (1991) 1 JT 569 : (1991) 1 LLJ 585 : (1991) 1 SCALE 359 : (1991) 2 SCC 253 : (1991) 1 SCR 729 : (1991) 3 SLJ 119

Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 3.14Punjab Excise and Taxation Department (State Service Class II) Rules, 1956 — Rule 5

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Supreme Court22 Feb 1991Allowed

Bihar State Road Transport Corporation Vs State Transport Appellate Tribunal and Others

Supreme Court Of India · (1991) 39 BLJR 705 : (1991) 2 JT 557 : (1991) 1 SCALE 341 : (1991) 2 SCC 418 : (1991) 1 SCR 667 : (1991) 2 UJ 54

Motor Vehicles Act, 1939 — Section 2(28A), 68D, 68D(3)

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Supreme Court22 Feb 1991allowed

Captain Subash Kumar Vs Principal Officer, Mercantile Marine Department, Madras

Supreme Court Of India · AIR 1991 SC 1632 : (1991) CriLJ 2000 : (1991) 1 Crimes 830 : (1991) 1 JT 658 : (1991) 1 SCALE 262 : (1991) 2 SCC 449 : (1991) 1 SCR 743

Constitution of India, 1950 — Article 297Criminal Procedure Code, 1973 (CrPC) — Section 482Merchant Shipping Act, 1958 — Section 2, 2(2), 21, 358, 358(2)

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Supreme Court22 Feb 1991Allowed

Nain Singh and Another Vs State of U.P.

Supreme Court Of India · (1991) 1 JT 596 : (1991) 1 SCALE 334 : (1991) 2 SCC 432 : (1991) 1 SCR 685(1) : (1991) 2 UJ 78

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 34, 147, 149, 302, 304, 323

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Supreme Court22 Feb 1991dismissed

Mohanlal Shamji Soni Vs Union of India and another

Supreme Court Of India · (1991) ACR 725 : AIR 1991 SC 1346 : (1991) CriLJ 1521 : (1991) 1 Crimes 818 : (1991) 33 ECC 18 : (1992) 61 ELT 521 : (1991) 2 GLR 974 : (1991) 3 JT 17 : (1991) 1 SCALE 401 : (1991) 1 SCC 271 Supp : (1991) 1 SCR 712 : (1991) 2 UJ 43

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 164, 207A, 211, 236, 248(3)Customs Act, 1962 — Section 135

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Supreme Court Of India judgments, 1991