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COURT ARCHIVE

Supreme Court Of India judgments, 1991

611 judgments · page 29 of 31

Supreme Court29 Jan 1991Disposed Of

Narcotics Control Bureau Vs Kishan Lal and others

Supreme Court Of India · (1991) ACR 684 : AIR 1991 SC 558 : (1991) 93 BOMLR 136 : (1991) CriLJ 654 : (1991) 1 Crimes 467 : (1991) 33 ECC 32 : (1991) 52 ELT 328 : (1991) 1 JT 258 : (1991) 1 KLT 547 : (1991) MhLj 204 : (1991) 1 MhLj 204 : (1991) 1 OLR 305 : (1991) 1 SCALE 97 : (199

Defence And Internal Security of India Act, 1971 — Rule 184, 184(a), 184(b)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 12(2), 15, 16, 35, 36, 36A, 36A(2), 36A(3), 37Code Of Criminal Procedure, 1973 — Section 4, 167, 167(2), 436, 437, 438, 439, 482
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Supreme Court29 Jan 1991dismissed

Anirudha Ramakrishna Karlekar Vs Smt. jankibai R. Bedekar

Supreme Court Of India · AIR 1991 SC 503 : (1991) 93 BOMLR 133 : (1991) 1 JT 254 : (1991) 1 SCALE 75 : (1991) 1 SCC 649 : (1991) 1 SCR 152 : (1991) 2 ShimLC 33 : (1991) 1 UJ 541

Bombay Municipal Corporation Act, 1888 — Section 394Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 5(8)Constitution of India, 1950 — Article 14
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Supreme Court29 Jan 1991Allowed

Union of India and another Vs Ex Constable Amrik Singh

Supreme Court Of India · AIR 1991 SC 564 : (1991) CriLJ 664 : (1991) 1 JT 282 : (1991) 1 SCALE 91 : (1991) 1 SCC 654 : (1991) 1 SCR 182 : (1991) 1 UJ 684 : (1991) 1 UPLBEC 325

Army Act, 1950 — Section 164(2)Border Security Force Act, 1968 — Section 107, 117(2), 118, 4, 87Border Security Force Rules, 1969 — Rule 167, 168, 169
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Supreme Court29 Jan 1991Dismissed

S.P. Sawhney Vs Life Insurance Corpn. of India

Supreme Court Of India · AIR 1991 SC 661 : (1991) 5 JT 122 : (1991) LabIC 648 : (1991) 1 SCALE 90 : (1991) 2 SCC 318 : (1991) 1 UJ 478 : (1991) 1 UPLBEC 306

Constitution of India, 1950 — Article 136, 226, 227Delhi Shops and Establishments Act, 1954 — Section 21
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Supreme Court25 Jan 1991Disposed Of

Niadar and Others Vs State of Haryana and Another

Supreme Court Of India · (1991) 1 JT 227 : (1991) 99 PLR 416 : (1991) 1 SCALE 107 : (1991) 2 SCC 126 : (1991) 1 SCR 135 : (1991) 1 UJ 594

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 3(2), Order 45 Rule 3(3)Constitution of India, 1950 — Article 131, 136Land Acquisition Act, 1894 — Section 54
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Supreme Court25 Jan 1991Allowed

Assistant Collector of Central Excise, Guntur Vs Ramdev Tobacco Company

Supreme Court Of India · AIR 1991 SC 506 : (1991) 1 CompLJ 244 : (1991) 33 ECC 1 : (1991) ECR 1 : (1991) 51 ELT 631 : (1991) 1 JT 199 : (1991) 1 SCALE 70 : (1991) 2 SCC 119 : (1991) 1 SCR 126 : (1991) 1 UJ 323

Central Excise Rules, 1944 — Rule 151, 32(1)Central Excises and Salt Act, 1944 — Section 40(1), 40(2)
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Supreme Court23 Jan 1991Disposed Of

K.M. Abdulla Kunhi and B.L. Abdul Khader Vs Union of India (UOI) and Others and State of Karnataka and Others

Supreme Court Of India · AIR 1991 SC 574 : (1992) 73 CompCas 470 : (1991) CriLJ 790 : (1991) 1 Crimes 341 : (1991) 32 ECC 179 : (1991) 52 ELT 321 : (1991) 1 JT 216 : (1991) 1 SCALE 58 : (1991) 1 SCC 476 : (1991) 1 SCR 102

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 11, 3, 8Constitution of India, 1950 — Article 22(4), 22(5)
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Supreme Court22 Jan 1991Disposed Of

M.L. Jain Vs Union of India

Supreme Court Of India · AIR 1991 SC 928 : (1991) 62 FLR 494 : (1991) 5 JT 133 : (1991) 1 LLJ 499 : (1991) 1 SCALE 64 : (1991) 1 SCC 644 : (1991) 1 SCR 98 : (1991) 1 UJ 369

Constitution of India, 1950 — Article 14
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