Supreme Court Of India Judgments 1991 — Page 26

Supreme Court22 Feb 1991Dismissed

K. Murugan Vs Fencing Association of India, Jabalpur and Others

Supreme Court Of India · (1991) 1 JT 676 : (1991) 2 LW 335 : (1991) 1 SCALE 259 : (1991) 2 SCC 412 : (1991) 1 SCR 659 : (1991) 1 UJ 589

Societies Registration Rules, 1860 — Rule 1, 11, 12, 3, 8

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Supreme Court22 Feb 1991Dismissed

Pundalik Vs District Deputy Registrar, Co-operative Societies, Chandrapur and Others

Supreme Court Of India · (1991) 72 CompCas 38 : (1991) 1 JT 576 : (1991) 1 SCALE 299 : (1991) 2 SCC 423 : (1991) 1 SCR 675 : (1991) 1 UJ 560

Maharashtra Co-operative Societies Act, 1960 — Section 144E, 144T, 73FF, 73FF(1), 73FF(2), 78(1)

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Supreme Court21 Feb 1991dismissed

A.L.A. Firm Vs Commissioner of Income Tax, Madras

Supreme Court Of India · (1991) 93 CTR 133 : (1991) 189 ITR 285 : (1991) 2 JT 7 : (1991) 1 SCALE 364 : (1991) 2 SCC 558 : (1991) 1 SCR 624

Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 147, 148, 23(2), 28

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Supreme Court21 Feb 1991Allowed

Ram Kumar and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1991) 1 JT 582 : (1991) 1 LW 626 : (1991) 2 MLJ 17 : (1991) 1 SCALE 349 : (1991) 2 SCC 247 : (1991) 1 SCR 649

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Land Acquisition Act, 1894 — Section 18, 19

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Supreme Court21 Feb 1991Disposed Of

Ram Kishan and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1991) 2 SCALE 1109 : (1992) 1 SCC 399 Supp : (1991) 2 UPLBEC 1149

Constitution of India, 1950 — Article 32

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Supreme Court21 Feb 1991

Bandhua Mukhti Morcha Vs Union of India (UOI) and Others

Supreme Court Of India · (1999) 3 LLJ 99 : (1991) 2 PLJR 99 : (1991) 4 SCC 174

Bonded Labour System Abolition Act, 1976 — Section 13

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Supreme Court21 Feb 1991allowed

Uberoi Mohinder Singh and Associates Vs State of Haryana and Others Doon Construction Company Vs State of Haryana and Others

Supreme Court Of India · (1991) 5 JT 201 : (1991) 1 SCALE 353 : (1991) 2 SCC 362 : (1991) 1 UJ 433

Mineral Concession Rules, 1964 — Rule 33, 61

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Supreme Court20 Feb 1991Allowed

Collector, Cuttack and Orissa Industrial Infrastructure Development Corporation Vs Paramananda Rout and Others

Supreme Court Of India · (1991) 5 JT 185 : (1991) 1 SCALE 392 : (1991) 2 SCC 411 : (1991) 1 UJ 406

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Supreme Court20 Feb 1991Dismissed

Ajeet Singh Singhvi Vs State of Rajasthan Jagbir Singh Vs State of Rajasthan and Others

Supreme Court Of India · (1991) 62 FLR 738 : (1991) 1 JT 668 : (1991) 2 LLJ 336 : (1991) 1 SCALE 250 : (1991) 1 SCC 343 Supp : (1991) 1 SCR 579 : (1991) 2 UJ 69

Rajasthan Administrative Service Rules, 1954 — Rule 28B(7), 28B(8), 32

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Supreme Court20 Feb 1991Partly Allowed

Bhavani Tea and Produce Co. Ltd. Vs State of Kerala and Others State of Kerala and Another Vs Bhavani Tea and Produce Co. Ltd. and Another

Supreme Court Of India · (1991) 1 JT 503 : (1991) 1 KLT 666 : (1991) 1 SCALE 319 : (1991) 2 SCC 463 : (1991) 1 SCR 550

Kerala Land Reforms Act, 1963 — Section 2(15), 2(34), 2(38), 2(44), 2(47)Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 3Tamil Nadu Preservation of Private Forests Act, 1949 — Section 1(2), 2

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Supreme Court20 Feb 1991Dismissed

Lakhan Sao (Deceased) through Legal Heirs Vs Dharamu Chaudhary

Supreme Court Of India · (1991) 2 BC 84 : (1991) 1 JT 639 : (1991) 1 SCALE 240 : (1991) 3 SCC 331 : (1991) 1 SCR 544 : (1991) 1 UJ 409

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145

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Supreme Court20 Feb 1991Dismissed

Harbans Singh and Another Vs Guran Ditta Singh and Another

Supreme Court Of India · (1991) 2 JT 138 : (1991) 1 SCALE 345 : (1991) 2 SCC 523 : (1991) 1 SCR 614

Limitation Act, 1908 — Article 14Limitation Act, 1963 — Article 100Redemption of Mortgages (Punjab) Act, 1913 — Section 10, 11, 12, 13, 4

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Supreme Court20 Feb 1991Dismissed

Prabhu and Others Vs State of Madhya Pradesh

Supreme Court Of India · (1991) MPJR 61

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

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Supreme Court20 Feb 1991Dismissed

Puran Singh Sahni Vs Sundari Bhagwandas Kripalani (Smt) and Others

Supreme Court Of India · (1991) 93 BOMLR 109 : (1991) 2 JT 24 : (1991) 1 SCALE 303 : (1991) 2 SCC 180 : (1991) 1 SCR 592 : (1991) 1 UJ 566

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 15A(1), 28(1), 5(11), 5(4A)Constitution of India, 1950 — Article 14Easements Act, 1882 — Section 52

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Supreme Court19 Feb 1991Dismissed

Maharashtra State Financial Corporation Vs Jaycee Drugs and Pharmaceuticals Pvt. Ltd. and Others

Supreme Court Of India · (1991) 1 JT 524 : (1991) 1 SCALE 276 : (1991) 2 SCC 637 : (1991) 1 SCR 480(1) : (1991) 1 UJ 505

Bombay City Civil Court Act, 1948 — Section 3Civil Procedure Code, 1908 (CPC) — Section 145, 2(2), 4General Clauses Act, 1897 — Section 3(44)

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Supreme Court19 Feb 1991Dismissed

Anjali Hazari Vs Ravindra Kishen Hazari

Supreme Court Of India · (1991) 4 SCC 138

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Supreme Court19 Feb 1991Allowed

Rajratha Naranbhai Mills Co. Ltd. Vs Sales Tax Officer, Petlad

Supreme Court Of India · (1991) 71 CompCas 149 : (1991) 1 CompLJ 229 : (1991) 52 ELT 335 : (1991) 2 GLR 1121 : (1991) 189 ITR 90 : (1991) 2 JT 117 : (1992) 1 LW 347 : (1991) 1 SCALE 244 : (1991) 3 SCC 283 : (1991) 1 SCR 527 : (1991) 81 STC 233

Companies Act, 1956 — Section 530(1)

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Supreme Court19 Feb 1991Dismissed

State of West Bengal and Others Vs Debdas Kumar and Others State of West Bengal and Others Vs Kamal Kumar Bhadra and Others

Supreme Court Of India · (1991) 2 CALLT 34 : (1991) 62 FLR 647 : (1991) 2 JT 36 : (1995) 3 LLJ 294 : (1991) 1 SCALE 271 : (1991) 1 SCC 138 Supp : (1991) 1 SCR 517 : (1991) 2 UJ 30

Constitution of India, 1950 — Article 136, 14, 16

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Supreme Court19 Feb 1991Disposed Of

Sheopujan Chamar and others Vs State of Bihar

Supreme Court Of India · AIR 1991 SC 1462 : (1991) CriLJ 1850 : (1991) 2 PLJR 72 : (1991) 2 SCC 395 Supp

Penal Code, 1860 (IPC) — Section 148, 149, 324, 326

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Supreme Court19 Feb 1991

K. Venkata Seshiah Vs Kanduru Ramasubbamma (Dead) by Lrs.

Supreme Court Of India · (1991) 1 JT 642 : (1991) 2 MLJ 1 : (1991) RD 195 : (1991) 1 SCALE 257 : (1991) 3 SCC 338 : (1991) 1 SCR 538 : (1991) 1 UJ 538

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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Supreme Court Of India judgments, 1991