Supreme Court19 Jul 1991Allowed
Nemichand Vs Onkar Lal
Supreme Court Of India · AIR 1991 SC 2046 : (1991) 2 BC 306 : (1991) 3 JT 106 : (1992) 1 LW 358 : (1991) 2 SCALE 108 : (1991) 3 SCC 464 : (1991) 2 UJ 335
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,217 of 2,992
Supreme Court19 Jul 1991allowed
Nemi Chand Vs Onkar Lal
Supreme Court Of India · AIR 1991 SC 2046 : (1991) 2 BC 306 : (1991) 3 JT 106 : (1992) 1 LW 358 : (1991) 2 SCALE 108 : (1991) 3 SCC 464 : (1991) 2 UJ 335
Supreme Court18 Jul 1991allowed
Rajendra and Others Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1991 SC 1757(1) : AIR 1991 SC 1757 : (1991) CriLJ 2497 : (1991) 2 Crimes 852 : (1991) JLJ 521 : (1991) 3 JT 288 : (1991) 2 SCALE 105 : (1991) 3 SCC 620 : (1991) 3 SCR 96
Prevention of Food Adulteration Act, 1954 — Section 7Prevention of Food Adulteration Rules, 1955 — Rule 9A
Supreme Court18 Jul 1991Partly Allowed
Suresh Jindal Vs Rizsoli Corriere Della Sera Prodzoini T.V.S.p.a. and others
Supreme Court Of India · AIR 1991 SC 2092 : (1991) 2 BLJR 1199 : (1992) 1 JT 33 : (1991) 2 SCALE 124 : (1991) 2 SCC 3 Supp : (1991) 2 UJ 343
Supreme Court18 Jul 1991allowed
State of U.P. and Another Vs Synthetics and Chemicals Ltd. and Another
Supreme Court Of India · (1993) 41 ECC 326 : (1991) 3 JT 268 : (1993) 2 SCALE 65 : (1991) 2 SCALE 110 : (1991) 4 SCC 139 : (1991) 3 SCR 64 : (1992) 87 STC 289 : (1991) 2 UJ 396
Constitution of India, 1950 — Article 141, 245, 246, 246(1), 269
Supreme Court18 Jul 1991Allowed
Pandey Orson Vs Ram Chander Sahu and others
Supreme Court Of India · AIR 1992 SC 195 : (1992) 1 PLJR 89 : (1992) 2 SCC 77 Supp
Chotanagpur Tenancy Act, 1908 — Section 46, 71ATransfer of Property Act, 1882 — Section 5
Supreme Court17 Jul 1991Allowed
Harendra Narian Singh, etc. Vs State of Bihar
Supreme Court Of India · AIR 1991 SC 1842 : (1991) 2 BLJR 1193 : (1991) CriLJ 2666 : (1991) 3 Crimes 297 : (1991) 3 JT 167 : (1991) 2 PLJR 87 : (1991) 2 SCALE 76 : (1991) 3 SCC 609 : (1991) 3 SCR 54
Penal Code, 1860 (IPC) — Section 201, 300, 302, 315, 34
Supreme Court17 Jul 1991dismissed
Shivaji Dayanu Patil and another Vs Smt. Vatschala Uttam More
Supreme Court Of India · (1991) 2 ACC 306 : (1991) ACJ 777 : AIR 1991 SC 1769 : (1991) 3 JT 133 : (1991) 100 PLR 359 : (1991) 2 SCALE 92 : (1991) 3 SCC 530 : (1991) 3 SCR 26(1) : (1991) 2 UJ 290
Motor Vehicles Act, 1939 — Section 110A, 2(18), 92A, 94, 95Road Traffic Act, 1930 — Section 35(1)Supreme Court Act, 1981 — Section 20(2)(1)
Supreme Court16 Jul 1991Dismissed
Gurminej Singh and others Vs State of Punjab
Supreme Court Of India · AIR 1992 SC 214 : (1992) CriLJ 293 : (1991) 3 Crimes 220 : (1991) 3 JT 90 : (1991) 2 SCALE 69 : (1991) 2 SCC 75 Supp : (1991) 2 SCR 966
Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 161Penal Code, 1860 (IPC) — Section 34, 302
Supreme Court16 Jul 1991Dismissed
M/s. Burn Standard Company Ltd. and another Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 1784 : (1991) ECR 289 : (1992) 60 ELT 671 : (1991) 3 JT 108 : (1991) 2 SCALE 58 : (1991) 3 SCC 467 : (1991) 2 SCR 960 : (1991) 2 UJ 260
Central Excises and Salt Act, 1944 — Section 2, 3, 4Constitution of India, 1950 — Article 226
Supreme Court16 Jul 1991Dismissed
State of Kerala and others Vs Monarch Investments and others
Supreme Court Of India · AIR 1992 SC 493 : (1992) 1 KLT 583 : (1992) 3 SCC 208 Supp
Constitution of India, 1950 — Article 14, 19(1)Kerala Money Lenders Act, 1958 — Section 16A
Supreme Court16 Jul 1991Dismissed
Khujji @ Surendra Tiwari Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1991 SC 1853 : (1991) CriLJ 2653 : (1991) 3 Crimes 82 : (1991) 3 JT 151 : (1991) 2 SCALE 80 : (1991) 3 SCC 627 : (1991) 3 SCR 1
Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 34, 49, 201, 302, 313, 324
Supreme Court15 Jul 1991Disposed Of
Associated Engineering Co. Vs Government of Andhra Pradesh and another
Supreme Court Of India · AIR 1992 SC 232 : (1991) 2 ARBLR 182 : (1991) 2 BC 375 : (1991) 3 CompLJ 86 : (1991) 3 JT 123 : (1991) 2 SCALE 50 : (1991) 4 SCC 93 : (1991) 2 SCR 924 : (1991) 2 UJ 347
Supreme Court15 Jul 1991Dismissed
Gulabbai Vs Nalin Narsi Vohra and others
Supreme Court Of India · AIR 1991 SC 1760 : (1991) 93 BOMLR 606 : (1991) 3 JT 112 : (1991) 2 MLJ 28 : (1991) 2 SCALE 60 : (1991) 3 SCC 483 : (1991) 2 SCR 941 : (1991) 2 UJ 372
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10(3), 12, 12(2), 12(3)(a), 12(3)(b), 13(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 227
Supreme Court12 Jul 1991Disposed Of
Sagar Mahila Vidyalaya, Sagar Vs Pandit Sadashiv Rao Harshe and others
Supreme Court Of India · AIR 1991 SC 1825 : (1991) 2 BLJR 1305 : (1991) JLJ 480 : (1991) 3 JT 75 : (1991) 2 LW 660 : (1991) 2 SCALE 32 : (1991) 3 SCC 588 : (1991) 2 SCR 906(1) : (1991) 2 UJ 356
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 94, Order 21 Rule 95, 65Limitation Act, 1908 — Article 142, 144
Supreme Court12 Jul 1991Allowed
M/s. Badal Ram Laxmi Narain Vs Commissioner of Income Tax , Lucknow
Supreme Court Of India · AIR 1991 SC 1787 : (1991) 2 BC 294 : (1991) 96 CTR 171 : (1991) 191 ITR 296 : (1991) 3 JT 44 : (1991) 2 SCALE 49 : (1991) 3 SCC 652 : (1991) 2 SCR 920 : (1991) 57 TAXMAN 235
Income Tax Act, 1961 — Section 36(1)(iii)
Supreme Court11 Jul 1991Allowed
K.D. Deshmukh Vs Amritlal Jayaswal
Supreme Court Of India · AIR 1992 SC 164 : (1993) JLJ 149 : (1992) 1 PLJR 80 : (1993) 1 SCC 50 Supp
Representation of the People Act, 1951 — Section 100, 81
Supreme Court11 Jul 1991Allowed
Director General, Geological Survey of India and Others Vs Geological Survey of India Employees Association Union of India (UOI) and Another Vs G.R. Devadu
Supreme Court Of India · (1991) 3 JT 98 : (1991) 2 SCALE 39 : (1991) 2 SCC 89 Supp : (1991) 2 SCR 893 : (1992) 2 SLJ 180 : (1991) 2 UJ 267
Supreme Court11 Jul 1991allowed
Ram Sewak Prasad Vs State of U.P., and others
Supreme Court Of India · AIR 1991 SC 1818 : (1991) 63 FLR 365 : (1991) 3 JT 84 : (1991) LabIC 1675 : (1991) 2 SCALE 45 : (1991) 2 SCC 114 Supp : (1991) 2 SCR 884(1) : (1991) 2 UJ 364
Constitution of India, 1950 — Article 14, 16, 309Uttar Pradesh Subordinate Excise Service Rules, 1967 — Rule 3, 5Uttar Pradesh Subordinate Excise Service Rules, 1983 — Rule 21(1)
Supreme Court11 Jul 1991Allowed
Nagar Palika, Ghatampur through Officer-in-Charge Vs Shiv Dulare Bajpai and Others
Supreme Court Of India · (1995) 4 SCC 492 Supp