Supreme Court05 Apr 1991Disposed Of

A.N. Sehgal and others Vs Raje Ram Sheoram and others

Supreme Court Of India · AIR 1991 SC 1406 : (1991) 62 FLR 938 : (1991) 2 JT 123 : (1991) 2 LLJ 50 : (1991) 1 SCALE 601 : (1992) 1 SCC 304 Supp : (1991) 2 SCR 198

Constitution of India, 1950 — Article 14, 16, 309Haryana Service of Engineers (Class I) Public Works Department (Roads and Buildings) Rules, 1960 — Rule 10, 11(4), 12(3), 12(5), 12(6)
Supreme Court05 Apr 1991Disposed Of

S.L. Chopra and others Vs State of Haryana and others

Supreme Court Of India · AIR 1991 SC 1126 : (1991) 62 FLR 785 : (1991) 2 JT 203 : (1991) LabIC 1097 : (1991) 1 SCALE 612 : (1992) 1 SCC 391 Supp : (1991) 2 SCR 221 : (1991) 2 UJ 438

Constitution of India, 1950 — Article 14, 16, 309, 32Punjab Service of Engineers (Class I) Public Works Department (Public Health Branch) Rules, 1961 — Rule 11(4), 12, 15, 2(12), 22
Supreme Court04 Apr 1991Dismissed

Rup Singh Vs The State of Punjab

Supreme Court Of India · AIR 1991 SC 1125 : (1991) CriLJ 1345 : (1991) 2 Crimes 139 : (1991) 5 JT 370 : (1991) 1 SCALE 585 : (1991) 1 SCC 206 Supp : (1991) 2 UJ 393

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161
Supreme Court04 Apr 1991Dismissed

Maguni Charan Pradhan Vs State of Orissa

Supreme Court Of India · (1991) ACR 548 : (1991) 71 CLT 710 : (1991) 2 Crimes 261 : (1991) 2 JT 568 : (1991) 1 SCALE 719 : (1991) 3 SCC 352 : (1991) 2 SCR 191(1)

Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
Supreme Court04 Apr 1991Disposed Of

M/s. Orissa Cement Ltd. and Others Vs State of Orissa and others

Supreme Court Of India · AIR 1991 SC 1676 : (1991) 2 JT 439 : (1991) 1 SCALE 617 : (1991) 1 SCC 430 Supp : (1991) 2 SCR 105

Constitution of India, 1950 — Article 19[1](f)], 136, 141, 226, 245, 246, 265, 277, 301, 301(a), 304(b), Section 9, 13, 18(1)Bombay Sales Tax Act, 1953 — Section 21(4)Orissa Mining Areas Development Fund Act, 1952 — Section 2, 3, 4, 5, 5(5), 13, 18(1), 18(2), 25
Supreme Court03 Apr 1991Dismissed

Burn Standard Company Ltd. Vs M/s. McDermott International Inc. and another

Supreme Court Of India · AIR 1991 SC 1191 : (1991) 2 CALLT 18 : (1991) 72 CompCas 281 : (1991) 2 JT 95 : (1991) 1 SCALE 587 : (1991) 2 SCC 669 : (1991) 2 SCR 67 : (1991) 1 UJ 608

Arbitration Act, 1940 — Section 33Contract Act, 1872 — Section 39, 56Foreign Exchange Regulation Act, 1973 — Section 13, 18(1), 19(1), 28, 47
Supreme Court02 Apr 1991

Sri Rabinarayan Mohapartra Vs State of Orissa and others

Supreme Court Of India · AIR 1991 SC 1286 : (1991) 71 CLT 645 : (1991) 2 JT 82 : (1991) 2 LLJ 62 : (1991) 1 OLR 450 : (1991) 1 SCALE 578 : (1991) 2 SCC 599 : (1991) 1 SCR 990 : (1991) 2 UJ 406

Constitution of India, 1950 — Article 14, 226Orissa Aided Educational Institutions (Appointment of Teachers Validation) Act, 1989 — Section 3