Supreme Court08 Oct 1991Dismissed
K.C. Sundaram Cinema Proprietor Vs Smt. Uma Devi and others
Supreme Court Of India · AIR 1992 SC 223 : (1992) 1 KLT 585 : (1993) 1 SCC 213 Supp
Kerala Land Reforms Act, 1963 — Section 16, 2(52)
COURT ARCHIVE
Supreme Court Of India judgments, 1991
611 judgments · page 9 of 31
Supreme Court04 Oct 1991Allowed
Dr. Uma Kant Vs Dr. Bhika Lal Jain and others University of Rajasthan, Jaipur Vs Dr. Bhika Lal Jain and others
Supreme Court Of India · AIR 1991 SC 2272 : (1991) 4 JT 75 : (1991) LabIC 2222 : (1991) 2 SCALE 769 : (1992) 1 SCC 105 : (1991) 1 SCR 415 Supp : (1992) 1 UJ 134
Rajasthan Universities Teachers and Officers (Special Conditions of Service) Act, 1974 — Section 3, 5, 6
Supreme Court04 Oct 1991Dismissed
Apar (P) Ltd. and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (1991) 4 JT 61 : (1991) 2 SCALE 805 : (1992) 1 SCC 1 Supp
Constitution of India, 1950 — Article 136
Supreme Court04 Oct 1991Dismissed
Daman Municipal Council and another, etc. Vs M/s. Paramount Traders and others
Supreme Court Of India · AIR 1992 SC 637 : (1992) 3 SCC 100 Supp
Constitution of India, 1950 — Article 226
Supreme Court04 Oct 1991Dismissed
Vijaipat Singhania Vs Commissioner of Income Tax, Kanpur
Supreme Court Of India · (1992) 104 CTR 405 : (1992) 193 ITR 274 : (1993) 1 SCC 609 Supp
Income Tax Act, 1961 — Section 80G
Supreme Court04 Oct 1991Dismissed
R.S. Raghunath Vs State of Karnataka and another
Supreme Court Of India · AIR 1992 SC 81 : (1991) 4 JT 82 : (1991) 2 SCALE 808 : (1992) 1 SCC 335 : (1991) 1 SCR 387 Supp : (1992) 1 UJ 140
Constitution of India, 1950 — Article 309Karnataka Civil Services (Probation) Rules, 1977 — Rule 10, 11, 16, 17, 19Karnataka General Service (Motor Vehicles Branch) (Recruitment) Amendment Rules, 1976 — Rule 1, 21
Supreme Court04 Oct 1991Allowed
Mathura Prashad and another Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1992 SC 49 : (1991) CriLJ 3325 : (1991) 3 Crimes 757 : (1991) JLJ 690 : (1991) 4 JT 145 : (1991) 2 SCALE 798 : (1992) 1 SCC 407 Supp : (1991) 1 SCR 425 Supp : (1992) 1 UJ 196
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 149, 174, 300, 302, 34
Supreme Court03 Oct 1991Allowed
M/s. Formina Sebastian Azardeo and another Vs State of Goa, Daman and Diu
Supreme Court Of India · AIR 1992 SC 133 : (1992) CriLJ 107 : (1992) 2 SCC 218 Supp
Penal Code, 1860 (IPC) — Section 300, 302, 320, 326, 34
Supreme Court03 Oct 1991Allowed
Swadesh Ranjan Sinha Vs Haradeb Banerjee
Supreme Court Of India · AIR 1992 SC 1590 : (1992) 1 CALLT 23 : (1991) 4 JT 67 : (1991) 2 SCALE 802 : (1991) 4 SCC 572 : (1991) 1 SCR 245 Supp : (1991) 2 UJ 744
West Bengal Co-operative Societies Act, 1983 — Section 87, 89
Supreme Court03 Oct 1991Dismissed
Union Carbide Corporation Vs Union of India, etc. etc. In the matter of Indian Red Cross Society
Supreme Court Of India · AIR 1992 SC 317 : (1992) 1 UJ 360
Supreme Court03 Oct 1991Disposed Of
Union Carbide Corporation, etc., etc. Vs Union of India, etc. etc.
Supreme Court Of India · (1992) 1 ACC 332 : AIR 1992 SC 248 : (1991) 3 CompLJ 213 : (1991) 6 JT 8 : (1991) 2 SCALE 675 : (1991) 4 SCC 584 : (1991) 1 SCR 251 Supp : (1992) 1 UJ 505
Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985 — Section 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(4), 112, 144, 151Congenital Disabilities (Civil Liability) Act, 1976 — Section 1
Supreme Court03 Oct 1991Allowed
Smt. Priya Bala Ghosh and others Vs Bajranglal Singhania and another
Supreme Court Of India · AIR 1992 SC 639 : (1992) 2 PLJR 9 : (1993) 1 SCC 24 Supp
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(1), 13(1)
Supreme Court01 Oct 1991Allowed
Jaswant Singh Mathurasingh and another Vs Ahmedabad Municipal Corporation and others
Supreme Court Of India · AIR 1991 SC 2130 : (1992) 1 GLR 253 : (1991) 4 JT 46 : (1991) 2 SCALE 749 : (1992) 1 SCC 5 Supp : (1991) 1 SCR 226 Supp : (1992) 1 UJ 14
Constitution of India, 1950 — Article 14, 21Transfer of Property Act, 1882 — Section 105
Supreme Court01 Oct 1991Dismissed
Balbir Singh and another Vs State of Punjab
Supreme Court Of India · AIR 1991 SC 2231 : (1991) 1 CompLJ 3286 : (1991) CriLJ 3286 : (1991) 3 Crimes 448 : (1991) 4 JT 72 : (1994) 3 LLJ 775 : (1991) 2 SCALE 747 : (1991) 2 SCC 445 Supp : (1991) 1 SCR 239 Supp
Penal Code, 1860 (IPC) — Section 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court30 Sept 1991Disposed Of
Ramesh Kumar Vs Kesho Ram
Supreme Court Of India · AIR 1992 SC 700 : (1992) 2 SCC 623 Supp
Supreme Court27 Sept 1991Disposed Of
Sherey and others Vs State of U.P.
Supreme Court Of India · (1992) ACR 29 : AIR 1991 SC 2246 : (1991) CriLJ 3289 : (1991) 3 Crimes 446 : (1991) 4 JT 306 : (1991) 2 SCALE 673 : (1991) 2 SCC 437 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court27 Sept 1991Allowed
Harbans Nonia and another Vs State of Bihar
Supreme Court Of India · AIR 1992 SC 125 : (1992) 2 BLJR 713 : (1992) CriLJ 105 : (1992) 1 PLJR 26 : (1991) 2 SCALE 779 : (1993) 1 SCC 485 Supp
Penal Code, 1860 (IPC) — Section 302, 326, 34
Supreme Court27 Sept 1991dismissed
Goodwill Paint and Chemical Industry Vs Union of India and another
Supreme Court Of India · AIR 1991 SC 2150 : (1992) 2 BLJR 803 : (1992) 2 CompLJ 315 : (1991) 4 JT 276 : (1991) 2 SCALE 670 : (1992) 1 SCC 16 Supp : (1991) 1 SCR 219 Supp
Constitution of India, 1950 — Article 32Delhi Poisons Rules, 1926 — Rule 12, 13, 2Poisons Act, 1919 — Section 2, 4, 5, 8
Supreme Court26 Sept 1991Disposed Of
Ram Lal Singh and others Vs State of Haryana
Supreme Court Of India · AIR 1992 SC 59 : (1992) CriLJ 1 : (1992) 4 JT 473 : (1992) 2 SCC 746 Supp
Penal Code, 1860 (IPC) — Section 302, 323, 34
Supreme Court26 Sept 1991Allowed
National High School, Madras Vs Education Tribunal and another
Supreme Court Of India · AIR 1992 SC 717 : (1992) LabIC 574 : (1992) 3 SCC 106 Supp