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Supreme Court Of India judgments

59,837 judgments · page 2,219 of 2,992

Supreme Court03 May 1991Disposed Of

Ex-Naik Sardar Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (1992) CriLJ 289 : (1991) 2 Crimes 674 : (1991) 63 FLR 261 : (1991) 3 JT 1 : (1992) 2 LLJ 155(2) : (1991) 1 SCALE 899 : (1991) 3 SCC 213 : (1991) 2 SCR 676 : (1991) 2 UJ 466

Army Act, 1950 — Section 63, 71, 72, 73Constitution of India, 1950 — Article 14
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Supreme Court03 May 1991Allowed

AjYudh Raj and others Vs Moti

Supreme Court Of India · AIR 1991 SC 1600 : (1991) 2 JT 591 : (1991) 1 SCALE 896 : (1991) 3 SCC 136 : (1991) 2 SCR 690 : (1991) 2 UJ 443

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 27, 27(4)Limitation Act, 1908 — Article 14, 142Limitation Act, 1963 — Article 100, 113, 65
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Supreme Court02 May 1991allowed

State of Maharashtra Vs Anand Chintaman Dighe

Supreme Court Of India · AIR 1991 SC 1603 : (1991) CriLJ 1945 : (1991) 2 Crimes 529 : (1991) 2 JT 575 : (1991) 1 SCALE 861 : (1991) 3 SCC 209 : (1991) 2 SCR 619 : (1991) 2 UJ 502

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4
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Supreme Court01 May 1991allowed

Daya Chand and others Vs Om Dutta Sharma and others

Supreme Court Of India · AIR 1991 SC 1725 : (1991) 2 SCC 708 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49, 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
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Supreme Court01 May 1991Dismissed

Kalawatibai Vs Soiryabai and others

Supreme Court Of India · AIR 1991 SC 1581 : (1991) 2 DMC 143 : (1991) 2 JT 385 : (1991) 1 SCALE 852 : (1991) 3 SCC 410 : (1991) 2 SCR 599 : (1991) 2 UJ 230

Hindu Succession Act, 1956 — Section 14Transfer of Property Act, 1882 — Section 41
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Supreme Court30 Apr 1991Dismissed

State of Orissa and another Vs Radheshyam Nanda

Supreme Court Of India · AIR 1991 SC 1605 : (1991) LabIC 1525 : (1994) 3 LLJ 583 : (1991) 2 SCC 404 Supp

Constitution of India, 1950 — Article 226Homoeopathy Central Council Act, 1973 — Section 15(2), 15(3)Orissa Homeopathic Act, 1956 — Section 2, 21, 29, 43
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Supreme Court30 Apr 1991Dismissed

Shankarsan Dash Vs Union of India

Supreme Court Of India · AIR 1991 SC 1612 : (1991) 62 FLR 981 : (1991) 2 JT 380 : (1991) LabIC 1460 : (1992) 2 LLJ 18 : (1991) 1 SCALE 848 : (1991) 3 SCC 47 : (1991) 2 SCR 567 : (1991) 2 UJ 212 : (1991) 2 UPLBEC 933

Constitution of India, 1950 — Article 16, 226Police Service (Appointment by Competitive Examination) Regulations, 1955 — Regulation 13, 2(1), 8, 13, 2(1)Police Service (Cadre) Rules, 1954 — Rule 4
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Supreme Court30 Apr 1991Disposed Of

Mani Nariman Daruwala alias Bharucha (Deceased) through Lrs. and Others Vs Phiroz N. Bhatena and Others Meharji K. Karkaria and Another Vs Phiroz N. Bhatena and Others

Supreme Court Of India · AIR 1991 SC 1494(1) : AIR 1991 SC 1494 : (1991) 5 JT 357 : (1991) 1 SCALE 885 : (1991) 3 SCC 141 : (1991) 2 UJ 277

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 5(4A)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Constitution of India, 1950 — Article 227
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Supreme Court30 Apr 1991Disposed Of

Nagaraj Shivarao Karjagi Vs Syndicate Bank Head Office, Manipal and another

Supreme Court Of India · AIR 1991 SC 1507 : (1991) 63 FLR 133 : (1991) 2 JT 529 : (1992) 2 LLJ 149 : (1991) 2 MLJ 7 : (1991) 1 SCALE 832 : (1991) 3 SCC 219 : (1991) 2 SCR 576 : (1991) 2 UJ 216 : (1991) 2 UPLBEC 1049

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19, 2, 8Constitution of India, 1950 — Article 226, 320(3)Syndicate Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 3(1
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