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Supreme Court Of India judgments, 1991

611 judgments · page 5 of 31

Supreme Court22 Nov 1991Dismissed

Dena Nath and others Vs National Fertilisers Ltd. and others

Supreme Court Of India · AIR 1992 SC 457 : (1991) 4 JT 413 : (1992) LabIC 75 : (1992) 1 LLJ 289 : (1991) 2 SCALE 1081 : (1992) 1 SCC 695 : (1991) 2 SCR 401 Supp

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 14, 15, 2
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Supreme Court22 Nov 1991Disposed Of

Union of India (UOI) and Another Vs Zora Singh and Others

Supreme Court Of India · (1991) 4 JT 538 : (1992) 2 MLJ 42 : (1991) 2 SCALE 1128 : (1992) 1 SCC 673 : (1991) 2 SCR 478 Supp : (1992) 1 UJ 229

Land Acquisition Act, 1894 — Section 3(d), 4, 6, 11, 11A, 18, 18(1), 19, 23, 23(1A), 23(2), 28, 30, 30(1), 30(1)(a), 30(1)(b), 30(2), 54Land Acquisition (Amendment) Act, 1984 — Section 30(1), 30(2)
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Supreme Court22 Nov 1991Dismissed

Mithilesh Garg, Vs Union of India and others etc. etc.

Supreme Court Of India · AIR 1992 SC 443 : (1991) 4 JT 447 : (1991) 2 SCALE 1088 : (1992) 1 SCC 168 : (1991) 2 SCR 428 Supp

Bombay Cinemas (Regulation) Rules, 1954 — Rule 6Constitution of India, 1950 — Article 14, 19(1), 226, 32Motor Vehicles Act, 1939 — Section 42, 43, 44, 45, 46
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Supreme Court20 Nov 1991Dismissed

M.L. Jose Vs Union of India (UOI) and Others

Supreme Court Of India · (1992) 1 JT 5 : (1992) 2 SCC 168 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
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Supreme Court19 Nov 1991Allowed

K.M. Mathew Vs State of Kerala and another

Supreme Court Of India · AIR 1992 SC 2206 : (1993) 1 ALT(Cri) 590 : (1992) 94 BOMLR 63 : (1992) CriLJ 3779 : (1991) 3 Crimes 820 : (1992) 57 ELT 370 : (1991) 4 JT 464 : (1992) 1 KLT 1 : (1992) 102 PLR 35 : (1991) 2 SCALE 1045 : (1992) 1 SCC 217 : (1991) 2 SCR 364 Supp

Press and Registration of Books Act, 1867 — Section 5(1), 7
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Supreme Court19 Nov 1991dismissed

Rabindra Chamria and others Vs The Registrar of Companies, West Bengal and others

Supreme Court Of India · AIR 1992 SC 398 : (1992) 73 CompCas 257 : (1991) 4 JT 487 : (1992) 1 LLJ 313 : (1991) 2 SCALE 1021 : (1992) 2 SCC 10 Supp : (1991) 2 SCR 338 Supp

Companies Act, 1913 — Section 142, 162, 205, 207, 218Companies Act, 1956 — Section 420, 423, 633(2), 644, 86Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A, 2(11)
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Supreme Court15 Nov 1991Allowed

M/s. Radhasoami Satsang Saomi Bagh, Agra Vs Commissioner of Income Tax

Supreme Court Of India · AIR 1992 SC 377 : (1991) 100 CTR 267 : (1992) 193 ITR 321 : (1991) 4 JT 313 : (1991) 2 SCALE 1199 : (1992) 1 SCC 659 : (1991) 2 SCR 312 Supp : (1992) 60 TAXMAN 248

Charitable and Religious Trusts Act, 1920 — Section 3Constitution of India, 1950 — Article 25Income Tax Act, 1922 — Section 4(3)(1), 66(2)
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Supreme Court15 Nov 1991Allowed

C.E.S.C. Limited and Others Vs Subhash Chandra Bose and Others

Supreme Court Of India · AIR 1992 SC 573 : (1992) 46 DLT 290 : (1991) 6 JT 373 : (1992) LabIC 332 : (1992) 1 LLJ 475 : (1991) 2 SCALE 996 : (1992) 1 SCC 441 : (1991) 2 SCR 267 Supp : (1992) 1 UJ 111

Constitution of India, 1950 — Article 21, 226, 39Contract Act, 1872 — Section 182, 184, 23Electricity Act, 1910 — Section 18, 20, 3, 4
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Supreme Court15 Nov 1991Allowed

M/s. Gurcharan Singh Baldev Singh Vs Yashwant Singh and others

Supreme Court Of India · AIR 1992 SC 180 : (1992) JLJ 1 : (1991) 6 JT 256 : (1991) 2 SCALE 985 : (1992) 1 SCC 428 : (1991) 2 SCR 305 Supp

General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 57, 58Motor Vehicles Act, 1988 — Section 217(2), 217(4), 81
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