CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1991

611 judgments · page 8 of 31

Supreme Court22 Oct 1991Allowed

Smt. Meera Gupta Vs State of West Bengal and others

Supreme Court Of India · AIR 1992 SC 1567 : (1992) 2 BLJR 1280 : (1992) 1 CALLT 28 : (1991) 4 JT 162 : (1992) 2 PLJR 17 : (1991) 2 SCALE 836 : (1992) 2 SCC 494 : (1991) 1 SCR 501 Supp : (1992) 1 UJ 93

Constitution of India, 1950 — Article 31Urban Land (Ceiling and Regulation) Act, 1976 — Section 1, 10, 11, 2, 26
Read judgment
Supreme Court22 Oct 1991Allowed

Rani Devi (Smt) Vs Bhole Nath and Others

Supreme Court Of India · (1991) 6 JT 178 : (1991) 2 SCALE 923 : (1992) 1 SCC 61 : (1991) 1 SCR 535 Supp : (1992) 1 UJ 443

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 3(2)
Read judgment
Supreme Court22 Oct 1991Disposed Of

M/s. Saraswati Sugar Mills Vs Haryana State Board and others Upper Doab Sugar Mills Ltd. and another Vs Union of India and others

Supreme Court Of India · AIR 1992 SC 224 : (1991) 3 CompLJ 377 : (1991) 4 JT 220 : (1991) 2 SCALE 913 : (1992) 1 SCC 418 : (1991) 1 SCR 523 Supp : (1992) 1 UJ 7

Agricultural and Processed Food Products Export Development Authority Act, 1985 — Section 2Constitution of India, 1950 — Article 252Marine Products Export Development Authority Act, 1972 — Section 3(1)
Read judgment
Supreme Court11 Oct 1991Dismissed

Mangal Sinhji Dolatsinhji, etc. Vs State of Gujarat

Supreme Court Of India · AIR 1992 SC 221 : (1992) 1 GLR 396 : (1991) 6 JT 529 : (1991) 2 SCALE 947 : (1992) 1 SCC 182 : (1992) 1 SCC 168 : (1991) 1 SCR 497 Supp : (1992) 1 UJ 88

Bombay Taluqdari Tenure Abolition Act, 1949 — Section 5(1), 6
Read judgment
Supreme Court10 Oct 1991allowed

Surinder Singh Sibia Vs Vijay Kumar Sood

Supreme Court Of India · AIR 1992 SC 1540 : (1991) 4 JT 125 : (1992) 101 PLR 326 : (1991) 2 SCALE 781 : (1992) 1 SCC 70 : (1991) 1 SCR 467 Supp : (1991) 2 UJ 758

Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3)
Read judgment
Supreme Court09 Oct 1991Dismissed

Laxmi Bai Vs Dayanu Narayah Mohite (Dead) through Lrs.

Supreme Court Of India · AIR 1992 SC 1899(2) : AIR 1992 SC 1899 : (1991) 6 JT 423 : (1991) 2 SCALE 843(2) : (1992) 1 SCC 53 : (1991) 1 SCR 456 Supp : (1992) 1 UJ 456

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32(1), 32F(1)
Read judgment