Supreme Court Of India Judgments 1991 — Page 4

Supreme Court29 Nov 1991Allowed

Chanda Lal and others Vs State of Rajasthan

Supreme Court Of India · AIR 1992 SC 597 : (1992) CriLJ 523 : (1991) 3 Crimes 809 : (1991) 4 JT 463 : (1991) 2 SCALE 1203 : (1992) 1 SCC 431 Supp

Penal Code, 1860 (IPC) — Section 302, 304, 34

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Supreme Court29 Nov 1991Allowed

Nabia Bai Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1992 SC 602 : (1992) CriLJ 526 : (1991) 6 JT 511 : (1992) 2 MPJR 64 : (1991) 2 SCALE 1198 : (1992) 1 SCC 280 : (1992) 1 UJ 253

Penal Code, 1860 (IPC) — Section 304

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Supreme Court28 Nov 1991Dismissed

M/s. Shree Bharat Laxmi Wool Store, Panipat and others Vs Punjab National Bank and another

Supreme Court Of India · AIR 1992 SC 521 : (1991) 6 JT 543 : (1991) 2 SCALE 1170 : (1992) 1 SCC 204 : (1991) 3 SCR 27 Supp : (1992) 1 UJ 191

Civil Procedure Code, 1908 (CPC) — Section 13, 34

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Supreme Court28 Nov 1991allowed

National Institute of Mental Health and Neuro Sciences Vs Dr. K. Kalyana Raman and others

Supreme Court Of India · AIR 1992 SC 1806 : (1992) LabIC 1800 : (1992) 2 LLJ 616 : (1992) 2 SCC 481 Supp

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Supreme Court28 Nov 1991Dismissed

Revathinnal Balagopala Varma Vs His Highness Shri PadmanabhaDasa Bala Rama Varma (Since Deceased) and Others

Supreme Court Of India · (1991) 5 JT 301 : (1991) 2 SCALE 1142 : (1993) 1 SCC 233 Supp : (1991) 3 SCR 30 Supp

Hindu Succession Act, 1956 — Section 4(1), 7(1)Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 2, 4, 4(2)Kerala Land Reforms Act, 1963 — Section 85(9)

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Supreme Court28 Nov 1991Allowed

Indore Municipal Corporation Vs Gujarat Co-operative Housing Society Ltd. and another

Supreme Court Of India · AIR 1992 SC 1506 : (1992) JLJ 73 : (1991) 4 JT 517 : (1991) 2 SCALE 1189 : (1992) 2 SCC 457 Supp : (1991) 3 SCR 11 Supp

Constitution of India, 1950 — Article 136, 277Madhya Pradesh Municipal Corporation Act, 1956 — Section 132, 133, 135, 136, 137Madhya Pradesh Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 — Section 1, 36

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Supreme Court28 Nov 1991Allowed

V.B. Rangaraj Vs V.B. Gopalakrishnan and others

Supreme Court Of India · AIR 1992 SC 453 : (1992) 73 CompCas 201 : (1991) 4 JT 430 : (1992) 2 MLJ 11 : (1991) 2 SCALE 1135 : (1992) 1 SCC 160 : (1991) 3 SCR 1 Supp

COMPANIES ACT, 1956 — Section 26, 28, 3, 31, 36

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Supreme Court28 Nov 1991dismissed

Union of India and others Vs Jain Shudh Vanaspati

Supreme Court Of India · AIR 1992 SC 572 : (1992) 40 ECR 433 : (1993) 64 ELT 3 : (1992) 3 JT 492 : (1992) 1 SCALE 34 : (1992) 3 SCC 510

Customs Act, 1962 — Section 111, 124, 28, 47

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Supreme Court26 Nov 1991Allowed

Chaman Vs State of U.P.

Supreme Court Of India · AIR 1992 SC 601 : (1992) CriLJ 524 : (1993) 1 SCC 403 Supp

Penal Code, 1860 (IPC) — Section 395

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Supreme Court26 Nov 1991Disposed Of

Mohd. Zahir Khan Vs Vijai Singh and others

Supreme Court Of India · AIR 1992 SC 642 : (1992) CriLJ 610 : (1992) 2 SCC 72 Supp

Contempt of Courts Act, 1971 — Section 14(2)

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Supreme Court25 Nov 1991Allowed

Jagdish Singh Vs Natthu Singh

Supreme Court Of India · AIR 1992 SC 1604 : (1992) 40 BLJR 178 : (1991) 5 JT 400 : (1991) 2 SCALE 1363 : (1992) 1 SCC 647 : (1991) 2 SCR 567 Supp : (1992) 1 UJ 483

Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 19, 21(5)

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Supreme Court22 Nov 1991Disposed Of

In the matter of : CAUVERY WATER DISPUTES TRIBUNAL

Supreme Court Of India · AIR 1992 SC 522 : (1991) 4 JT 361 : (1992) 2 LW 51 : (1991) 2 SCALE 1049 : (1993) 1 SCC 96 Supp : (1991) 2 SCR 497 Supp

Civil Procedure Code, 1908 (CPC) — Section 11, 9(1)Constitution of India, 1950 — Article 131, 137, 14, 143, 162Criminal Law (Amendment) Act, 1952 — Section 7(1)

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Supreme Court22 Nov 1991Disposed Of

Dr Vikas Jaiswal and Others Vs Banaras Hindu University

Supreme Court Of India · (1992) 4 JT 453 : (1991) 2 SCALE 1105 : (1992) 1 SCC 327 : (1992) 1 UPLBEC 1

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Supreme Court22 Nov 1991Allowed

M. Suresh Nathan and another Vs Union of India and others

Supreme Court Of India · AIR 1992 SC 564 : (1991) 5 JT 354 : (1992) LabIC 351 : (1991) 2 SCALE 1106 : (1992) 1 SCC 584 Supp : (1991) 2 SCR 423 Supp : (1992) 1 UPLBEC 2

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Supreme Court22 Nov 1991Allowed

Ajaib Singh Vs State of Haryana

Supreme Court Of India · (1992) 1 JT 1 : (1992) 2 SCC 338 Supp

Penal Code, 1860 (IPC) — Section 302

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Supreme Court22 Nov 1991Allowed

Haji Ismail Valid Mohmad and others Vs Sports Club in the name of Union Sport Club and others

Supreme Court Of India · AIR 1992 SC 1855 : (1993) 2 GLR 1145 : (1991) 4 JT 410 : (1991) 2 SCALE 1184 : (1992) 1 SCC 315 : (1992) 1 UJ 210

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 6

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Supreme Court22 Nov 1991Disposed Of

Bank of India Vs Jagjit Singh Mehta

Supreme Court Of India · AIR 1992 SC 519 : (1992) 1 BC 191 : (1991) 4 JT 460 : (1992) 1 LLJ 329 : (1991) 2 SCALE 1108 : (1992) 1 SCC 306 : (1991) 2 SCC 492 Supp : (1991) 2 SCR 492 Supp : (1992) 1 SLJ 81 : (1992) 1 UPLBEC 484

Bank of India (Officers Service) Regulations, 1979 — Regulation 47

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Supreme Court22 Nov 1991Allowed

Tata Engineering and Locomotive Company Limited and another Vs The Municipal Corporation of the City of Thane and others

Supreme Court Of India · AIR 1992 SC 645 : (1991) 6 JT 322 : (1991) 2 SCALE 1111 : (1993) 1 SCC 361 Supp : (1991) 2 SCR 445 Supp : (1992) 86 STC 363 : (1992) 1 UJ 264

Bombay Provincial Municipal Corporations Act, 1949 — Section 3Constitution of India, 1950 — Article 226Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 10(2), 14, 24, 24(2), 25(3)

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Supreme Court22 Nov 1991

U.P. Junior Doctors'' Action Committee and Others Vs Dr. B. Sheetal Nandwani and Others Principal, S.N. Medical College, Agra and Others Vs Dr. Abdul Latif and Another

Supreme Court Of India · AIR 1992 SC 671 : (1992) 1 JT 571 : (1992) 2 PLJR 36 : (1991) 2 SCALE 1103 : (1992) 1 SCC 680 Supp : (1991) 2 SCR 384 Supp : (1992) 2 UPLBEC 1331

Constitution of India, 1950 — Article 14

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Supreme Court22 Nov 1991Allowed

M. Raja Mohammed and Another Vs Food Inspector, Palghat Municipality

Supreme Court Of India · (1992) 1 KLJ 329

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration (Third Amendment) Rules, 1968 — Rule 44, 47Prevention of Food Adulteration Act, 1954 — Section 16(1), 7

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Supreme Court Of India judgments, 1991