COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,221 of 2,992

Supreme Court22 Apr 1991dismissed

M/s. Karfule Private Ltd. and another Vs State of Maharashtra and others

Supreme Court Of India · AIR 1991 SC 1728 : (1991) 93 BOMLR 639 : (1992) 1 JT 89 : (1991) 1 SCALE 765 : (1991) 3 SCC 257 : (1992) 84 STC 81 : (1991) 2 UJ 159

Bombay Sales of Motor Spirit Taxation Act, 1958 — Section 21(2), 36Bombay Sales of Motor Spirit Taxation Rules, 1958 — Rule 15Constitution of India, 1950 — Article 136, 14

Supreme Court19 Apr 1991Allowed

M/s. Hindustan Aluminium Corporation Ltd. Vs State of Bihar and others

Supreme Court Of India · AIR 1991 SC 1521 : (1991) 2 BLJR 931 : (1991) 5 JT 435 : (1991) 2 PLJR 68 : (1991) 1 SCALE 739 : (1991) 3 SCC 428 : (1991) 2 UJ 155

Mineral Concession Rules, 1960 — Rule 24, 54Mines and Minerals (Development and Regulation) Act, 1957 — Section 11

Supreme Court19 Apr 1991Dismissed

State of Bihar and others Vs Sri Akhouri Sachindra Nath and others Sri Baldeo Prasad and others Vs Sri Akhouri Sachindra Nath and others

Supreme Court Of India · AIR 1991 SC 1244 : (1991) 62 FLR 874 : (1991) 2 JT 279 : (1991) 2 LLJ 312 : (1991) 2 PLJR 52 : (1991) 1 SCALE 748 : (1991) 1 SCC 334 Supp : (1991) 2 SCR 410

Supreme Court18 Apr 1991Allowed

Jayant Kumar Sharma Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1991 SC 1501 : (1991) JLJ 444 : (1991) 3 JT 15 : (1991) 2 SCC 414 Supp

Essential Commodities Act, 1955 — Section 3(7)

Supreme Court16 Apr 1991Disposed Of

N. Parthasarathy Vs Controller of Capital Issues and Another Prof. S.R. Nayak and Another Vs Union of India (UOI) and Others Haresh Jagtiani and Another Vs Union of India (UOI) and

Supreme Court Of India · AIR 1991 SC 1420 : (1991) 72 CompCas 651 : (1991) 2 CompLJ 1 : (1991) 2 JT 218 : (1991) 1 SCALE 675 : (1991) 3 SCC 153 : (1991) 2 SCR 329

Capital Issues (Control) Act, 1947 — Section 3Companies Act, 1956 — Section 3(6), 55A, 61, 62, 63Constitution of India, 1950 — Article 136, 14, 226, 298, 39

Supreme Court16 Apr 1991Dismissed

Greater Gauhati Rickshaw Traders Association Vs Gauhati Municipal Corporation and others

Supreme Court Of India · AIR 1991 SC 1553 : (1991) 2 SCC 700 Supp

Constitution of India, 1950 — Article 136, 226Gauhati Municipal Corporation Act, 1969 — Section 144, 146, 167, 180, 416

Supreme Court16 Apr 1991dismissed

Amirtham Kudumbah Vs Sarnam Kudumban

Supreme Court Of India · AIR 1991 SC 1256(2) : (1991) 2 DMC 20 : (1991) 2 JT 428 : (1991) 2 MLJ 3 : (1991) 1 SCALE 757 : (1991) 3 SCC 20 : (1991) 2 SCR 389 : (1991) 2 UJ 410

Hindu Minority and Guardianship Act, 1956 — Section 5, 8(3)Transfer of Property Act, 1882 — Section 6

Supreme Court16 Apr 1991Allowed

M/s. East India Corporation Ltd. Vs Shree Meenakshi Mills Ltd.

Supreme Court Of India · AIR 1991 SC 1094 : (1991) 2 JT 397 : (1991) 2 LW 654 : (1991) 1 SCALE 761 : (1991) 3 SCC 230 : (1991) 2 SCR 310 : (1991) 2 UJ 165

Mysore House Rent and Accommodation Control Order, 1948 — Section 16, 9Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 14, 15, 16, 30

Supreme Court16 Apr 1991allowed

State of Punjab Vs Babu Singh

Supreme Court Of India · (1991) 2 Crimes 179 : (1991) 2 JT 437 : (1991) 1 SCALE 798 : (1991) 3 SCC 18 : (1991) 2 SCR 421 : (1991) 2 UJ 129

Criminal Procedure Code, 1973 (CrPC) — Section 433A

Supreme Court16 Apr 1991Allowed

Municipal Corporation, Raipur Vs Ashok Kumar Misra

Supreme Court Of India · AIR 1991 SC 1402 : (1991) JLJ 397 : (1991) 2 JT 599 : (1991) 2 LLJ 343 : (1991) 3 SCC 325 : (1991) 2 SCR 320 : (1991) 2 UJ 170

Central Provinces and Berar Municipalities Act, 1922 — Section 178(3), 25, 25Constitution of India, 1950 — Article 136Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9A

Supreme Court16 Apr 1991Disposed Of

General Secretary, Rourkela Sramik Sangh Vs Rourkela Mazdoor Sabha and others

Supreme Court Of India · AIR 1991 SC 1250 : (1991) 71 CLT 681 : (1991) 62 FLR 857 : (1991) 2 JT 272 : (1991) LabIC 1270 : (1991) 2 LLJ 257 : (1991) 1 SCALE 743 : (1991) 1 SCC 305 Supp : (1991) 2 SCR 399 : (1991) 2 UJ 400

Supreme Court15 Apr 1991Disposed Of

Radha Rani Oberoi Vs Parmod Kumar Oberoi and Others

Supreme Court Of India · (1995) 4 SCC 491 Supp

Penal Code, 1860 (IPC) — Section 406

Supreme Court12 Apr 1991Allowed

Jaharlal Das Vs State of Orissa

Supreme Court Of India · (1991) ACR 742 : AIR 1991 SC 1388 : (1991) CriLJ 1809 : (1991) 2 Crimes 268 : (1991) 2 JT 264 : (1991) 1 OLR 465 : (1991) 1 SCALE 713 : (1991) 3 SCC 27 : (1991) 2 SCR 298

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 376

Supreme Court12 Apr 1991Allowed

Weney D. Souze Vs G.A. Conceicao and others

Supreme Court Of India · AIR 1991 SC 1551 : (1991) 2 BLJR 1204 : (1991) 93 BOMLR 215 : (1992) 1 JT 126 : (1991) 1 SCALE 665 : (1991) 3 SCC 14 : (1991) 2 UJ 58

Transfer of Property Act, 1882 — Section 53A

Supreme Court12 Apr 1991Allowed

Ayurvidya Prasarak Mandal and Another Vs Geeta Bhaskar Pendse (Mrs) and Others

Supreme Court Of India · (1991) 62 FLR 771 : (1991) 2 JT 209 : (1991) 1 SCALE 706 : (1991) 3 SCC 246 : (1991) 2 SCR 282 : (1992) 1 SLJ 26 : (1991) 2 UJ 452

Bombay University Act, 1974 — Section 11(6), 77C(2)

Supreme Court11 Apr 1991allowed

U.P. State Road Transport Corporation and another Vs Mohd. Ismail and others

Supreme Court Of India · AIR 1991 SC 1099 : (1991) 2 CompLJ 170 : (1991) 62 FLR 841 : (1991) 2 JT 292 : (1991) 2 LLJ 332 : (1991) 1 SCALE 734 : (1991) 3 SCC 239 : (1991) 2 SCR 274 : (1991) 2 UJ 61 : (1991) 2 UPLBEC 855

Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 17(3)

Supreme Court10 Apr 1991Dismissed

M/s. Sohan Lal and Co. and others Vs Lt. Governor of Delhi and others M/s. Nav Bharat Dall Mills Vs Lt. Governor of Delhi and others

Supreme Court Of India · AIR 1991 SC 1592 : (1991) 2 SCC 295 Supp : (1991) 2 SCR 295 Supp

Supreme Court10 Apr 1991allowed

Malkiat Singh and Others Vs State of Punjab

Supreme Court Of India · (1991) 2 Crimes 191 : (1991) 2 JT 190 : (1991) 1 SCALE 722 : (1991) 4 SCC 341 : (1991) 2 SCR 256

Evidence Act, 1872 — Section 11, 134, 161, 59, 6Penal Code, 1860 (IPC) — Section 302, 307, 34

Supreme Court10 Apr 1991allowed

Ambika Prasad Dubey Vs Distt. Magistrate, Allahabad and others

Supreme Court Of India · AIR 1991 SC 1106 : (1992) 1 JT 56 : (1991) 1 SCALE 663 : (1991) 1 SCC 255 Supp : (1991) 1 UJ 598 : (1991) 2 UPLBEC 938

Supreme Court09 Apr 1991Allowed

Rakesh Chandra Narayan Vs State of Bihar

Supreme Court Of India · AIR 1989 SC 348 : (1988) 4 JT 233 : (1993) 4 SCALE 509 : (1991) 2 SCC 626 Supp : (1988) 3 SCR 306 Supp