Supreme Court Of India Judgments

Supreme Court08 Aug 1991Dismissed

M/s. D.H. Brothers Pvt. Ltd. Vs Commissioner of Sales Tax, U.P., Lucknow

Supreme Court Of India · AIR 1991 SC 1992 : (1991) 3 JT 378 : (1991) 2 SCALE 270 : (1991) 2 SCC 71 Supp : (1991) 3 SCR 423 : (1992) 84 STC 267

Uttar Pradesh Sales Tax Act, 1948 — Section 10, 11, 35

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Supreme Court07 Aug 1991Allowed

General Electric Technical Services Company Inc. Vs M/s. Punj Sons (P) Ltd. and another

Supreme Court Of India · AIR 1991 SC 1994 : (1991) 2 ARBLR 173 : (1992) 2 BC 1 : (1992) 74 CompCas 624 : (1991) 3 CompLJ 95 : (1991) 3 JT 360 : (1991) 2 OLR 408 : (1991) 2 SCALE 272 : (1991) 4 SCC 230 : (1991) 3 SCR 412 : (1991) 2 UJ 498

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Supreme Court07 Aug 1991Dismissed

M/s. Attar Singh Gurmukh Singh, etc. Vs Income Tax Officer, Ludhiana, etc.

Supreme Court Of India · (1991) 3 CompLJ 58(1)

Income Tax Act, 1961 — Section 40AIncome Tax Rules, 1962 — Rule 6DD

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Supreme Court07 Aug 1991Allowed

Vindo Samuel Vs Delhi Administration

Supreme Court Of India · AIR 1992 SC 465 : (1991) CriLJ 3359 : (1992) 3 SCC 23 Supp

Penal Code, 1860 (IPC) — Section 379

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Supreme Court06 Aug 1991Dismissed

Vijaya Laxmi Sugar Mills Ltd. Vs Commissioner of Income Tax, Kanpur

Supreme Court Of India · AIR 1991 SC 2042

Income Tax Act, 1961 — Section 256(1), 28, 56, 56(2), 57

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Supreme Court06 Aug 1991Disposed Of

Union of India and another Vs Dayanand Khurana

Supreme Court Of India · AIR 1991 SC 1955 : (1991) 3 JT 381 : (1991) 2 SCALE 242 : (1991) 2 SCC 478 Supp : (1991) 3 SCR 350 : (1991) 2 UPLBEC 1065

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Supreme Court06 Aug 1991Dismissed

Kalyan kumar Ray Vs Commissioner of Income Tax, West Bengal-IV, Calcutta

Supreme Court Of India · AIR 1992 SC 159 : (1992) 102 CTR 188 : (1991) 191 ITR 634 : (1992) 2 SCC 424 Supp

Income Tax Act, 1961 — Section 143(3), 156

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Supreme Court06 Aug 1991Dismissed

M/s. Patel Roadways Limited, Bombay Vs M/s. Prasad Trading Company M/s. Patel Roadways Ltd., Bombay Vs M/s. Tropical Agro Systems Pvt. Ltd. and another

Supreme Court Of India · (1991) ACJ 1001 : AIR 1992 SC 1514 : (1992) 94 BOMLR 882 : (1991) 2 CompLJ 80 : (1991) 3 JT 337 : (1991) 1 MhLj 1386 : (1991) 2 OLR 342 : (1991) 2 SCALE 257 : (1991) 4 SCC 270 : (1991) 3 SCR 391 : (1991) 2 UJ 432

Civil Procedure Code, 1908 (CPC) — Section 115, 20Contract Act, 1872 — Section 28

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Supreme Court06 Aug 1991Dismissed

State of Tamil Nadu and another Vs A. Mohammed Yousef and others

Supreme Court Of India · AIR 1992 SC 1827 : (1991) 3 JT 347 : (1991) 2 LW 577 : (1992) 1 MLJ 14 : (1991) 2 SCALE 235 : (1991) 4 SCC 224 : (1991) 3 SCR 375 : (1991) 2 UJ 602

Land Acquisition Act, 1894 — Section 4, 5ATamil Nadu State Housing Board Act, 1961 — Section 147, 3, 39, 40, 49(1)

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Supreme Court06 Aug 1991Disposed Of

Uttarakhand Mahila Kalyan Parishad and others Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1992 SC 1695 : (1992) LabIC 1788 : (1993) 1 SCC 480 Supp

Constitution of India, 1950 — Article 16, 32

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Supreme Court06 Aug 1991

Banwasi Seva Ashram Vs State of U.P.

Supreme Court Of India · (1991) 6 JT 99 : (1992) 1 SCALE 407 : (1991) 2 SCALE 261 : (1992) 1 SCC 117 : (1991) 3 SCR 402

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Supreme Court05 Aug 1991Allowed

Managing Director, Electronic Corporation of India Vs B. Karunakar

Supreme Court Of India · (1992) 65 FLR 185 : (1992) 3 JT 605 : (1993) 3 SCALE 952 : (1992) 1 SCC 709

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Supreme Court05 Aug 1991

Common Cause, A Registered Society Vs Union of India (UOI) and Others

Supreme Court Of India · (1992) 3 JT 602 : (1992) 2 MLJ 36 : (1992) 1 SCC 707

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Supreme Court02 Aug 1991Allowed

State of Punjab and others Vs Mohinder Singh Randhawa and another

Supreme Court Of India · AIR 1992 SC 473 : (1993) 1 SCC 49 Supp

Land Acquisition Act, 1894 — Section 23(1A), 34

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Supreme Court02 Aug 1991Allowed

Mahender Singh Vs Union of India (UOI) and Another

Supreme Court Of India · (1991) 3 JT 462 : (1992) 1 LLJ 869 : (1991) 2 SCALE 292 : (1991) 2 SCC 127 Supp : (1991) 3 SCR 330 : (1991) 2 UJ 598 : (1991) 2 UPLBEC 1084

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(4)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)

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Supreme Court02 Aug 1991Allowed

Mangalore Chemicals and Fertilisers Ltd. Vs Deputy Commissioner of Commercial Taxes and others

Supreme Court Of India · AIR 1992 SC 152 : (1993) 49 ECR 23 : (1991) 55 ELT 437 : (1992) 3 JT 482 : (1991) 2 SCALE 662 : (1992) 1 SCC 21 Supp : (1991) 3 SCR 336 : (1991) 83 STC 234

Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)Karnataka Sales Tax Act, 1957 — Section 8A

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Supreme Court02 Aug 1991

S.G. Nain Vs Union of India

Supreme Court Of India · AIR 1992 SC 603 : (1992) CriLJ 560 : (1995) 4 SCC 552 Supp

Central Reserve Police Force Act, 1949 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409

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Supreme Court02 Aug 1991Dismissed

M.B. Sanghi, Advocate Vs The High Court of Punjab and Haryana and Others

Supreme Court Of India · (1991) 08 SC CK 0005

Contempt of Courts Act, 1971 — Section 19(1)

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Supreme Court02 Aug 1991Allowed

Osmania University and others Vs A.V. Ramana and others

Supreme Court Of India · AIR 1991 SC 2127 : (1992) 1 SCC 535 Supp

Constitution of India, 1950 — Article 226

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Supreme Court01 Aug 1991Dismissed

B.T. Govindappa Vs B. Narasimhaiah

Supreme Court Of India · AIR 1991 SC 1969 : (1991) 3 JT 344 : (1992) 1 LW 667 : (1992) 1 MLJ 3 : (1991) 2 OLR 288 : (1991) 2 PLJR 93 : (1991) 2 SCALE 233 : (1991) 4 SCC 106 : (1991) 2 UJ 369

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