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COURT ARCHIVE

Supreme Court Of India judgments, 1991

611 judgments · page 3 of 31

Supreme Court06 Dec 1991Allowed

State of Jammu and Kashmir Vs A.R. Zakki and others

Supreme Court Of India · AIR 1992 SC 1546 : (1992) 1 JT 59 : (1991) 2 SCALE 1331 : (1992) 1 SCC 548 Supp : (1991) 3 SCR 216 Supp

Constitution of India, 1950 — Article 226, 229, 234, 245Jammu and Kashmir Civil Services (Judicial) Recruitment Rules, 1967 — Rule 4
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Supreme Court06 Dec 1991Dismissed

Deepak Theatre, Dhuri Vs State of Punjab and others

Supreme Court Of India · AIR 1992 SC 1519 : (1991) 6 JT 489 : (1991) 2 SCALE 1404 : (1992) 1 SCC 684 Supp : (1991) 3 SCR 242 Supp : (1992) 1 UJ 434

Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 24, 4, 41AConstitution of India, 1950 — Article 136, 19(1), 38Punjab Cinemas (Regulation) Act, 1952 — Section 5, 9
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Supreme Court05 Dec 1991Dismissed

State of U.P. Vs Kamal Kishore and Another

Supreme Court Of India · (1992) ACR 22 : (1991) 3 Crimes 816 : (1991) 4 JT 511 : (1991) 2 SCALE 1208 : (1992) 1 SCC 148 : (1992) 1 UJ 255

Criminal Procedure Code, 1973 (CrPC) — Section 389, 421Penal Code, 1860 (IPC) — Section 70
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Supreme Court03 Dec 1991Disposed Of

Barnagore Jute Factory Co. and Others Vs Inspector of Central Excise and Others

Supreme Court Of India · (1992) 38 ECC 57 : (1991) 38 ECR 1 : (1992) 57 ELT 3 : (1991) 4 JT 475 : (1991) 2 SCALE 1163 : (1992) 1 SCC 401 : (1991) 3 SCR 95 Supp : (1992) 1 UJ 298

Central Excise Rules, 1944 — Rule 49, 9Industries (Development and Regulation) Act, 1951 — Section 3, 30, 9(1)Jute Manufactures Cess Rules, 1976 — Rule 2, 3
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Supreme Court29 Nov 1991Allowed

Ayyasami Vs State of Tamil Nadu

Supreme Court Of India · AIR 1992 SC 644 : (1992) CriLJ 608 : (1991) 4 JT 474 : (1991) 2 SCALE 1204 : (1992) 1 SCC 304 : (1992) 1 UJ 251

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5
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Supreme Court29 Nov 1991Allowed

Som Parkash Vs State of Punjab

Supreme Court Of India · (1992) ACR 35 : AIR 1992 SC 665 : (1992) CriLJ 490 : (1991) 3 Crimes 798 : (1991) 4 JT 472 : (1991) 2 SCALE 1205 : (1992) 1 SCC 428 Supp : (1992) 1 UJ 252

Penal Code, 1860 (IPC) — Section 161
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Supreme Court29 Nov 1991Partly Allowed

Ramesh Vs State of U.P.

Supreme Court Of India · (1992) ACR 37 : AIR 1992 SC 664 : (1992) CriLJ 609 : (1991) 3 Crimes 825 : (1991) 4 JT 473 : (1991) 2 SCALE 1206 : (1992) 1 SCC 318 : (1992) 1 UJ 254

Penal Code, 1860 (IPC) — Section 307, 324, 34
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Supreme Court29 Nov 1991Allowed

State of Tamil Nadu Vs Damodaran

Supreme Court Of India · AIR 1992 SC 563 : (1992) CriLJ 522 : (1993) 1 SCC 221 Supp

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)
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Supreme Court29 Nov 1991Allowed

Anokh singh Vs State of Punjab

Supreme Court Of India · AIR 1992 SC 598 : (1992) CriLJ 525 : (1991) 3 Crimes 826 : (1991) 5 JT 298 : (1991) 2 SCALE 1197 : (1992) 1 SCC 426 Supp

Penal Code, 1860 (IPC) — Section 302
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