Supreme Court Of India Judgments

Supreme Court29 Apr 1991Dismissed

G. Narayanaswamy Reddy (dead) by L.Rs. and another Vs Government of Karnataka and another

Supreme Court Of India · AIR 1991 SC 1726 : (1991) 3 JT 12 : (1991) 1 SCALE 913 : (1991) 3 SCC 261 : (1991) 2 SCR 563 : (1991) 2 UJ 184

Bangalore Development Authority Act, 1976 — Section 17, 19, 36Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 11, 4

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Supreme Court26 Apr 1991Allowed

Ishar Singh Vs National Fertilizers and another

Supreme Court Of India · AIR 1991 SC 1546 : (1991) 2 SCC 649 Supp

Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 2A, 33C

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Supreme Court26 Apr 1991dismissed

Alma and others Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1991 SC 1519 : (1991) CriLJ 1791 : (1991) JLJ 561 : (1991) 2 SCC 409 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 148, 149, 302, 34

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Supreme Court26 Apr 1991allowed

State of Tamil Nadu Vs State of Karnataka and Others Union Territory of Pondicherry Vs State of Karnataka and Others

Supreme Court Of India · (1991) 2 JT 322 : (1992) 2 LW 59 : (1992) 2 LW 21 : (1991) 1 SCALE 802 : (1991) 1 SCC 240 Supp : (1991) 2 SCR 501 : (1991) 2 UJ 134

Constitution of India, 1950 — Article 262, 32Inter State Water Disputes Act, 1956 — Section 11, 5

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Supreme Court26 Apr 1991Allowed

Maharaja Tourist Service, Vs State of Gujarat

Supreme Court Of India · AIR 1991 SC 1650 : (1991) 2 JT 423 : (1991) 1 SCALE 799 : (1992) 1 SCC 489 Supp : (1991) 2 SCR 524 : (1991) 2 UJ 251

Bombay Motor Vehicles Tax Act, 1958 — Section 3AConstitution of India, 1950 — Article 19(1), 301, 32Motor Vehicles Act, 1939 — Section 63(7)

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Supreme Court26 Apr 1991Disposed Of

Life Insurance Corporation of India Vs Lalitha Devi

Supreme Court Of India · AIR 1991 SC 1734 : (1991) LabIC 1606 : (1991) 2 SCC 154 Supp

Agents Regulations, 1972 — Regulation 17(1)Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 29Life Insurance Corporation Act, 1956 — Section 49

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Supreme Court26 Apr 1991Dismissed

Vatticherukuru Village Panchayat Vs Nori Venkatarama Deekshithulu and Others Nori Madhusudan and Others Vs Vatticherukuru Village Panchayat

Supreme Court Of India · (1991) 5 JT 140 : (1991) 1 SCALE 818 : (1991) 2 SCC 228 Supp : (1991) 2 SCR 531 : (1991) 2 UJ 309

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14, 14A, 15, 3, 7Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 77Andhra Prade

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Supreme Court26 Apr 1991Allowed

D.S. Prabhuswamy and others etc. Vs Karnataka State Road Transport Corporation and another

Supreme Court Of India · AIR 1991 SC 1789 : (1991) LabIC 1696 : (1991) 2 SCC 433 Supp

Constitution of India, 1950 — Article 226Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 19

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Supreme Court26 Apr 1991allowed

Dr. Arun Kumar Agrawal Vs The State of Bihar and others State of Bihar and others Vs Dr. Chandra Mohan Jha and others

Supreme Court Of India · AIR 1991 SC 1514 : (1991) 2 BLJR 801 : (1991) 62 FLR 821 : (1991) 2 JT 352 : (1992) 2 LLJ 321 : (1991) 2 PLJR 58 : (1991) 1 SCALE 812 : (1991) 1 SCC 287 Supp : (1991) 2 SCR 491 : (1991) 2 UJ 224

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Supreme Court26 Apr 1991Allowed

State of Maharashtra and another Vs Ramesh Narayan Patil

Supreme Court Of India · AIR 1991 SC 1722 : (1991) CriLJ 2187 : (1991) 2 PLJR 83 : (1991) 2 SCC 704 Supp

Bombay Police Act, 1951 — Section 59Criminal Procedure Code, 1973 (CrPC) — Section 482, 56(1)

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Supreme Court26 Apr 1991dismissed

Surayya Begum (Mst) Vs Mohd. Usman and Others Renu Sharma and Another Vs Raghbir Kaur Bhatia (Mrs) and Others

Supreme Court Of India · (1991) 2 JT 435 : (1991) 1 SCALE 810 : (1991) 3 SCC 114 : (1991) 2 SCR 517 : (1991) 2 UJ 241

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11

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Supreme Court25 Apr 1991allowed

The District Exhibitors Association, Muzaffarnagar and others Vs Union of India and others

Supreme Court Of India · AIR 1991 SC 1381 : (1991) 62 FLR 812 : (1991) 2 JT 330 : (1991) LabIC 1332 : (1991) 2 LLJ 115 : (1991) 1 SCALE 788 : (1991) 3 SCC 119 : (1991) 2 SCR 477 : (1991) 2 UJ 143 : (1991) 2 UPLBEC 944

Cine-Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981 — Section 2, 24Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 5, 7(1)

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Supreme Court24 Apr 1991Allowed

V.B. Rao Vs Steel Authority of India Ltd. Steel Authority of India Ltd. and Another Vs v.B. Rao

Supreme Court Of India · AIR 1991 SC 1742 : (1991) 2 SCC 338 Supp

Income Tax Act, 1961 — Section 89

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Supreme Court24 Apr 1991Disposed Of

Nandganj Sihori Sugar Co. Ltd., Rae Bareli and another Vs Badri Nath Dixit and others

Supreme Court Of India · AIR 1991 SC 1525 : (1991) 62 FLR 828 : (1991) 2 JT 338 : (1991) 1 SCALE 794 : (1991) 3 SCC 54 : (1991) 2 SCR 468 : (1991) 2 UJ 151

Constitution of India, 1950 — Article 311Specific Relief Act, 1963 — Section 14, 41

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Supreme Court24 Apr 1991dismissed

Daya Singh Vs Union of India and others

Supreme Court Of India · AIR 1991 SC 1548 : (1991) CriLJ 1903 : (1991) 2 Crimes 180 : (1991) 2 JT 349 : (1991) 1 SCALE 780 : (1991) 3 SCC 61 : (1991) 2 SCR 462 : (1991) 2 UJ 131

Constitution of India, 1950 — Article 257(1), 32

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Supreme Court23 Apr 1991Dismissed

Shyam Kumar Shukla and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1991) 2 SCC 680 Supp

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Supreme Court23 Apr 1991Allowed

State of Rajasthan Vs Rajasthan Pensioner Samaj

Supreme Court Of India · AIR 1991 SC 1743 : (1991) 2 SCC 141 Supp

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Supreme Court23 Apr 1991Allowed

O.P. Garg and others, Vs State U.P. and others

Supreme Court Of India · AIR 1991 SC 1202 : (1991) 63 FLR 89 : (1991) 2 JT 359 : (1991) 1 SCALE 768 : (1991) 2 SCC 51 Supp : (1991) 2 SCR 424 : (1991) 3 SLJ 61 : (1991) 2 UJ 571

Constitution of India, 1950 — Article 14, 16, 233, 309Uttar Pradesh Higher Judicial Service (Abolition of Cadre of the Civil and sessions Judges) Rules, 1974 — Rule 2, 3

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Supreme Court23 Apr 1991Allowed

Union of India and others Vs E.G. Nambudiri

Supreme Court Of India · AIR 1991 SC 1216 : (1991) 62 FLR 850 : (1991) 2 JT 285 : (1991) LabIC 1256 : (1991) 2 LLJ 594 : (1991) 1 SCALE 783 : (1991) 3 SCC 38 : (1991) 2 SCR 451 : (1991) 2 SLR 675 : (1991) 2 UJ 303

Constitution of India, 1950 — Article 309

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Supreme Court23 Apr 1991Disposed Of

Mukund Martand Chitnis Vs Madhuri Mukund Chitnis and another

Supreme Court Of India · AIR 1992 SC 1804 : (1991) 2 SCC 359 Supp : (1992) 1 UJ 546

Penal Code, 1860 (IPC) — Section 498

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