Supreme Court19 Feb 1991Dismissed
Dr Pramod Kumar Joshi Vs Medical Council of India and Others
Supreme Court Of India · (1991) 1 SCALE 294 : (1991) 2 SCC 179 : (1991) 1 UJ 400
Constitution of India, 1950 — Article 32
COURT ARCHIVE
Supreme Court Of India judgments, 1991
611 judgments · page 27 of 31
Supreme Court18 Feb 1991Disposed Of
B. Sundara Rami Reddy Vs Election Commission of India and Others
Supreme Court Of India · (1991) 2 SCC 624 Supp
Supreme Court16 Feb 1991Dismissed
Om Prakash Puri and Another Vs State of West Bengal and Others
Supreme Court Of India · (1991) 1 CompLJ 289 : (1991) 1 SCALE 235 : (1991) 2 SCC 172 : (1991) 1 SCR 465 : (1991) 2 UJ 21
West Bengal Entertainments and Luxuries (Hotels and Restaurants) Tax Act, 1972 — Section 3, 4
Supreme Court15 Feb 1991Dismissed
Spences Hotel Pvt. Ltd. and Another Vs State of West Bengal and Others
Supreme Court Of India · (1991) 1 CompLJ 276 : (1991) 1 JT 479 : (1991) 1 SCALE 225 : (1991) 2 SCC 154 : (1991) 1 SCR 429 : (1991) 2 UJ 9
Constitution of India, 1950 — Article 14West Bengal Entertainments and Luxuries (Hotels and Restaurants) Tax Act, 1972 — Section 4
Supreme Court15 Feb 1991Allowed
New Bank of India Vs N.P. Sehgal and Another
Supreme Court Of India · (1991) 2 BC 56 : (1991) 62 FLR 977 : (1991) 1 JT 498 : (1991) 1 LLJ 570 : (1991) 1 SCALE 218 : (1991) 2 SCC 220 : (1991) 1 SCR 473 : (1991) 1 UJ 641 : (1991) 2 UPLBEC 954
Supreme Court15 Feb 1991Allowed
Hari Krishan Vashishtha Vs Government of U.P. and Others
Supreme Court Of India · (1991) 5 JT 188 : (1991) 1 SCALE 239 : (1991) 2 SCC 174 : (1991) 1 UJ 402
Supreme Court15 Feb 1991Allowed
Smt. Gracy Vs State of Kerala and another
Supreme Court Of India · AIR 1991 SC 1090 : (1991) 1 Crimes 552 : (1991) 33 ECC 125 : (1991) 54 ELT 161 : (1991) 1 JT 371 : (1991) 1 OLR 368 : (1991) 2 PLJR 1 : (1991) 1 SCALE 211 : (1991) 2 SCC 1 : (1991) 1 SCR 421 : (1991) 1 ShimLC 324
Constitution of India, 1950 — Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10(2), 8, 9
Supreme Court15 Feb 1991Dismissed
P. Leelavathamma (Smt) Vs Controller of Estate Duty, Andhra Pradesh, Hyderabad
Supreme Court Of India · (1991) 93 CTR 256 : (1991) 188 ITR 803 : (1991) 1 JT 494 : (1991) 1 SCALE 236 : (1991) 2 SCC 299 : (1991) 1 SCR 448 : (1991) 55 TAXMAN 424
Estate Duty Act, 1953 — Section 10, 11, 12, 13, 14Hindu Adoptions and Maintenance Act, 1956 — Section 18(1)Hindu Succession Act, 1956 — Section 8
Supreme Court15 Feb 1991Dismissed
Mathura Refinery Mazdoor Sangh through its Secretary Vs Indian Oil Corporation Ltd., Mathura Refinery Project, Mathura and Another
Supreme Court Of India · (1991) 62 FLR 425 : (1991) 1 JT 472 : (1991) 1 SCALE 297 : (1991) 2 SCC 176 : (1991) 1 SCR 468 : (1991) 2 UJ 23
Supreme Court15 Feb 1991Dismissed
Daryao Singh Vs State of Madhya Pradesh
Supreme Court Of India · (1991) JLJ 220 : (1991) 2 SCC 588 : (1991) 1 SCR 455 : (1991) 2 UJ 115
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court14 Feb 1991Allowed
Gurdip Singh and Another Vs Amar Singh and Others
Supreme Court Of India · (1991) 1 JT 522 : (1991) 2 LW 659 : (1991) 1 SCALE 243 : (1991) 2 SCC 8 : (1991) 1 SCR 385 : (1991) 2 UJ 1
Hindu Succession Act, 1956 — Section 14(1), 14(2)
Supreme Court14 Feb 1991Disposed Of
Jaswant Singh Nerwal Vs State of Punjab and Others V.M. Bansal Vs Mohan Lal Bansal and Others
Supreme Court Of India · (1991) 62 FLR 564 : (1991) 1 JT 474 : (1991) 1 LLJ 580 : (1991) 1 SCALE 395 : (1991) 1 SCC 313 Supp : (1991) 1 SCR 411 : (1991) 1 UJ 740
Constitution of India, 1950 — Article 316
Supreme Court14 Feb 1991Disposed Of
Gokak Patel Volkart Ltd. Vs Dundayya Gurushiddaiah Hiremath and Others
Supreme Court Of India · (1991) 71 CompCas 403 : (1991) 1 CompLJ 235 : (1991) 1 Crimes 556 : (1991) 1 JT 376 : (1991) 1 SCALE 193 : (1991) 2 SCC 141 : (1991) 1 SCR 396(1)
Companies Act, 1956 — Section 630, 630(1), 630(2)Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 472, 473Penal Code, 1860 (IPC) — Section 441, 448
Supreme Court14 Feb 1991Allowed
Narain Das Jain (Since Deceased) by Lrs. Vs Agra Nagar Mahapalika, Agra
Supreme Court Of India · (1991) 1 JT 461 : (1991) 1 SCALE 215 : (1991) 4 SCC 212 : (1991) 1 SCR 389 : (1991) 2 UJ 26 : (1991) 1 UPLBEC 553
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 23Uttar Pradesh Town Improvement Act, 1919 — Section 36(2)
Supreme Court13 Feb 1991Dismissed
Des Raj Bhatnagar and Another Vs Union of India (UOI) S.K. Nanda Vs Union of India (UOI)
Supreme Court Of India · (1991) 62 FLR 428 : (1991) 1 JT 443 : (1991) 1 SCALE 208 : (1991) 2 SCC 266 : (1991) 1 SCR 356 : (1991) 2 UJ 65
Constitution of India, 1950 — Article 14, 16
Supreme Court13 Feb 1991allowed
State of Bihar Vs Raj Narain Singh
Supreme Court Of India · AIR 1991 SC 1308 : (1991) 2 BLJR 800 : (1991) CriLJ 1416 : (1991) 2 PLJR 51 : (1991) 2 SCC 393 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482, 482Penal Code, 1860 (IPC) — Section 120B, 148, 341
Supreme Court13 Feb 1991Disposed Of
Surjit Singh Kalra Vs Union of India (UOI) and Another Mahendra Raj Vs Union of India (UOI) and Colonel Ashoka Puri
Supreme Court Of India · (1991) 1 JT 417 : (1991) 1 SCALE 179 : (1991) 2 SCC 87 : (1991) 1 SCR 364 : (1991) 1 UJ 722
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3Delhi Rent Control Act, 1958 — Section 14(1), 14(6), 14(7), 14B, 14C
Supreme Court13 Feb 1991Allowed
Mukerian Papers Ltd. Vs State of Punjab
Supreme Court Of India · (1991) 1 JT 400 : (1991) 1 SCALE 221 : (1991) 2 SCC 580 : (1991) 1 SCR 347(1) : (1991) 1 UJ 440
Constitution of India, 1950 — Article 246(3), 269(1)Punjab General Sales Tax Act, 1948 — Section 10(6), 11D, 4B, 9(1)Tamil Nadu General Sales Tax Act, 1959 — Section 7A
Supreme Court13 Feb 1991Disposed Of
EMC Steel Limited, Calcutta Vs Union of India (UOI) and Another Smt Santosh Sethi Vs Indian Produce Export Corporation and Another
Supreme Court Of India · (1991) 1 JT 447 : (1991) 1 SCALE 206 : (1991) 2 SCC 101 : (1991) 1 SCR 381 : (1991) 1 UJ 596
Constitution of India, 1950 — Article 15(3)Delhi Rent Control Act, 1958 — Section 14D, 19
Supreme Court12 Feb 1991Dismissed
Rattan Chand Hira Chand Vs Askar Nawaz Jung (Dead) by Lrs and Others
Supreme Court Of India · (1991) 1 JT 433 : (1991) 1 LW 614 : (1991) 2 MLJ 14 : (1991) 1 OLR 504 : (1991) 1 SCALE 200 : (1991) 3 SCC 67 : (1991) 1 SCR 327 : (1991) 2 UJ 36
Contract Act, 1872 — Section 23, 65, 69, 70, 73Trusts Act, 1882 — Section 84