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Supreme Court Of India judgments, 1991

611 judgments · page 7 of 31

Supreme Court29 Oct 1991Allowed

Navnit Lal Sakarlal Vs Commissioner of Income Tax

Supreme Court Of India · AIR 1992 SC 466 : (1991) 100 CTR 125 : (1992) 193 ITR 16 : (1991) 4 JT 186 : (1991) 2 SCALE 893 : (1992) 1 SCC 185 : (1991) 1 SCR 585 Supp : (1992) 63 TAXMAN 518

Income Tax Act, 1961 — Section 159, 168, 256(1), 53, 55Succession Act, 1925 — Section 211(1), 332, 333, 366
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Supreme Court29 Oct 1991dismissed

Hoshiar Singh and others Vs State of Punjab

Supreme Court Of India · AIR 1992 SC 191 : (1992) CriLJ 510 : (1991) 3 Crimes 827 : (1991) 4 JT 344 : (1991) 2 SCALE 900 : (1992) 1 SCC 413 Supp : (1991) 1 SCR 575 Supp

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 449
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Supreme Court29 Oct 1991Dismissed

Sub-Committee of Judicial Accountability Vs Union of India and others Raj Birbal and others Vs Rabi Ray and others

Supreme Court Of India · AIR 1992 SC 320 : (1991) 6 JT 184 : (1991) 2 SCALE 844 : (1991) 4 SCC 699 : (1991) 2 SCR 1 Supp

Constitution Of India, 1950 — Article 13, 54, 55, 61, 93, 100, 100(1), 103, 103(4), 105, 107, 108, 109, 118, 119, 121, 122, 122(2), 123, 124, 124(2), 124(4), 124(5), 136, 196, 208, 209, 212(2), 217(1), 235, 262, 286, 317, 317(1), 317(2), 363Central Provinces And Berar Motor Vehicles Rules, 1940 — Rule 63, 63(a)Rules Of Procedure And Conduct Of Business In Lok Sabha, — Rule 185, 186, 187, 189
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Supreme Court29 Oct 1991Dismissed

Smt. Shashi Nayar Vs Union of India and others

Supreme Court Of India · (1992) ACR 110 : AIR 1992 SC 395 : (1992) CriLJ 514 : (1991) 3 Crimes 767 : (1991) 4 JT 196 : (1991) 2 SCALE 919 : (1992) 1 SCC 96 : (1991) 2 SCR 103 Supp : (1992) 1 UJ 201

Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 302
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Supreme Court29 Oct 1991Allowed

M.B. Hiregoudar Vs State of Karnataka and others

Supreme Court Of India · AIR 1992 SC 410 : (1991) 4 JT 329 : (1992) LabIC 83 : (1991) 2 SCALE 951 : (1992) 2 SCC 491 Supp : (1991) 1 SCR 599 Supp : (1992) 1 SLJ 86 : (1992) 1 UJ 335

Constitution of India, 1950 — Article 14, 16Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 5, 7(2)
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Supreme Court25 Oct 1991Disposed Of

Suraj Mal Vs State of Punjab

Supreme Court Of India · AIR 1992 SC 559 : (1992) CriLJ 520 : (1991) 2 SCALE 1177 : (1993) 1 SCC 639 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302
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Supreme Court23 Oct 1991Disposed Of

Ranjit Singh Vs Union Territory of Chandigarh and another

Supreme Court Of India · AIR 1991 SC 2296 : (1992) 40 BLJR 929 : (1991) CriLJ 3354 : (1991) 3 JT 550 : (1992) 2 SCALE 521 : (1991) 2 SCALE 396 : (1991) 4 SCC 304 : (1991) 3 SCR 742 : (1993) 1 UPLBEC 81

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 122, 427Penal Code, 1860 (IPC) — Section 302, 303
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Supreme Court22 Oct 1991Allowed

Julia Jose Mavely Vs Union of India and others

Supreme Court Of India · AIR 1992 SC 139 : (1992) CriLJ 109 : (1993) 1 SCC 428 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 32
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Supreme Court22 Oct 1991dismissed

Sanganer Dal and Flour Mill Vs F.C.I. and others

Supreme Court Of India · AIR 1992 SC 481 : (1992) 1 BC 187 : (1991) 5 JT 355 : (1992) 1 OLR 1 : (1991) 2 SCALE 983 : (1992) 1 SCC 145 : (1991) 1 SCR 542 Supp : (1992) 1 UJ 471

Arbitration Act, 1940 — Section 20Constitution of India, 1950 — Article 136Partnership Act, 1932 — Section 18, 19(1), 19(2), 22
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Supreme Court22 Oct 1991Dismissed

Sri Chand Gupta Vs Gulzar Singh and another

Supreme Court Of India · AIR 1992 SC 123 : (1992) 46 DLT 6 : (1991) 6 JT 532 : (1991) 2 SCALE 949 : (1992) 1 SCC 143 : (1991) 1 SCR 538 Supp : (1992) 1 UJ 90

Delhi Rent Control Act, 1958 — Section 14(1)
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