COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,223 of 2,992

Supreme Court02 Apr 1991Allowed

State of Bihar and Another Vs P.P. Sharma, IAS and Another

Supreme Court Of India · AIR 1991 SC 1260 : (1991) 2 BLJR 767 : (1991) 2 CompLJ 197 : (1991) CriLJ 1438 : (1991) 2 Crimes 113 : (1991) 2 JT 147 : (1991) 2 PLJR 11 : (1992) 1 SCC 222 Supp : (1991) 2 SCR 1

Indian Penal Code, 1860 — Section 34, 40, 120B, 409, 420, 468, 467, 469, 471Constitution of India, 1950 — Article 21, 226, 227Essential Commodities Act, 1955 — Section 7, 15, 15A

Supreme Court01 Apr 1991Disposed Of

United India Insurance Company Ltd. Vs Ayeb Mohammed and Others

Supreme Court Of India · (1991) ACJ 650

Supreme Court27 Mar 1991Disposed Of

Ratan Kumar Chaterjee and others Vs State of Bihar and others

Supreme Court Of India · AIR 1991 SC 1530 : (1992) 40 BLJR 55 : (1992) 65 FLR 852 : (1991) 2 PLJR 75 : (1991) 2 SCC 416 Supp

Supreme Court26 Mar 1991Allowed

Bal Kishan Das Vs P.C. Nayar

Supreme Court Of India · AIR 1991 SC 1531 : (1991) CriLJ 1837 : (1991) 2 SCC 412 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 409

Supreme Court26 Mar 1991Dismissed

Kartar Singh Gerwal Vs State of Punjab

Supreme Court Of India · AIR 1991 SC 1067 : (1992) 1 JT 124 : (1992) 2 LLJ 30 : (1991) 1 SCALE 518 : (1991) 2 SCC 635 : (1991) 1 UJ 587

Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 22

Supreme Court26 Mar 1991Disposed Of

N.K. Jain and others Vs C.K. Shah and others

Supreme Court Of India · AIR 1991 SC 1289 : (1991) CriLJ 1347(1) : (1991) 2 Crimes 94 : (1991) 62 FLR 657 : (1991) 2 GLR 910 : (1991) 2 JT 52 : (1995) 3 LLJ 300(2) : (1991) 1 SCALE 519 : (1991) 2 SCC 495 : (1991) 1 SCR 938(1)

Companies Act, 1929 — Section 380, 74Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(2A), 17, 2, 4, 5Factories Act, 1948 — Section 8

Supreme Court26 Mar 1991Allowed

Buta Singh Vs The State of Punjab

Supreme Court Of India · AIR 1991 SC 1316 : (1991) CriLJ 1464 : (1991) 2 Crimes 46 : (1991) 1 SCALE 597 : (1991) 2 SCC 612

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302, 323, 324, 34

Supreme Court25 Mar 1991Disposed Of

D.B. Madan Vs Commissioner of Income Tax

Supreme Court Of India · (1992) 60 ELT 679 : (1991) 192 ITR 344

Income Tax Act, 1961 — Section 256

Supreme Court25 Mar 1991Disposed Of

Krishi Upaj Mandi Samiti Vs Ashok Singhal and others

Supreme Court Of India · AIR 1991 SC 1320 : (1993) JLJ 543 : (1993) 3 JT 692 : (1991) 2 SCC 419 Supp

Supreme Court22 Mar 1991Allowed

M/s. Garden Silk Weaving Factory, Surat Vs The Commissioner of Income Tax, Gujarat, Ahmedabad

Supreme Court Of India · AIR 1991 SC 1322 : (1991) 94 CTR 136 : (1991) 189 ITR 512 : (1991) 5 JT 160 : (1991) 1 SCALE 501 : (1991) 2 SCC 684 : (1991) 1 SCR 909

Income Tax Act, 1922 — Section 10(2), 24(1)Income Tax Act, 1961 — Section 14, 143, 144, 182, 183

Supreme Court22 Mar 1991Dismissed

Piara Singh and others Vs Natha Singh and others

Supreme Court Of India · AIR 1991 SC 1529 : (1991) 2 MLJ 13 : (1991) 2 SCC 289 Supp

Constitution of India, 1950 — Article 136

Supreme Court21 Mar 1991Dismissed

Harnam Singh and another Vs Shiromani Gurdware Parbandhak Committee, Amritsar

Supreme Court Of India · AIR 1993 SC 108 : AIR 1992 SC 108 : (1992) 1 JT 21 : (1991) 1 JT 21 : (1991) 1 SCALE 499 : (1991) 2 SCC 596 : (1991) 1 UJ 584

Sikh Gurdwaras Act, 1925 — Section 3, 5

Supreme Court20 Mar 1991Allowed

Major V.P. Singh and others Vs State of U.P. and others

Supreme Court Of India · AIR 1991 SC 1502 : (1993) 199 ITR 188 : (1991) 3 JT 14 : (1991) RD 316 : (1991) 2 SCC 346 Supp

Transfer of Property Act, 1882 — Section 122Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(6)

Supreme Court20 Mar 1991Allowed

K .Vimala Vs Veeraswamy (K.)

Supreme Court Of India · (1991) 1 Crimes 828 : (1991) 1 DMC 518 : (1991) 2 JT 182 : (1991) 2 KLJ 162 : (1991) 1 SCALE 495 : (1991) 2 SCC 375 : (1991) 1 SCR 904 : (1991) 2 UJ 496

Criminal Procedure Code, 1973 (CrPC) — Section 125

Supreme Court20 Mar 1991Dismissed

Shri Krishna Das Vs Town Area Committee, Chirgaon

Supreme Court Of India · AIR 1991 SC 2096

Constitution Of India, 1950 — Article 14, 19(1)(g), 265United Provinces Town Areas Act, 1914 — Section 14(1)(g), 38(1)United Provinces Municipalities Act, 1916 — Section 14 to 25, 128 to 165, 128(1), 128(1)(xiv), 298, 298(2)(f)(d)

Supreme Court20 Mar 1991Allowed

K. Satyanarayan Subudhi Vs Union of India, and others

Supreme Court Of India · AIR 1991 SC 1375 : (1991) CriLJ 1536 : (1991) 2 OLR 117 : (1991) 2 SCC 153 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

Supreme Court19 Mar 1991Dismissed

Ajit Singh and others Vs State of Punjab

Supreme Court Of India · AIR 1991 SC 1738 : (1991) CriLJ 2008 : (1991) 5 JT 180

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 149, 302, 307, 323, 324

Supreme Court19 Mar 1991Allowed

Mathew alias Mathachan Vs State of Kerala

Supreme Court Of India · AIR 1991 SC 1376 : (1991) CriLJ 1679 : (1992) 1 SCC 74

Penal Code, 1860 (IPC) — Section 300, 304

Supreme Court19 Mar 1991Disposed Of

Board of Trustees for Port of Calcutta Vs Guru Ispat Ltd. and others Board of Trustees for Port of Calcutta Vs Maheshkumar Gupta and others

Supreme Court Of India · AIR 1991 SC 1243

Supreme Court19 Mar 1991Dismissed

Laxmi Shankar Pandey Vs Union of India and others

Supreme Court Of India · AIR 1991 SC 1070 : (1991) 62 FLR 652 : (1991) 2 JT 43 : (1991) 1 SCALE 491 : (1991) 2 SCC 488 : (1991) 1 SCR 894(1) : (1991) 2 UJ 86 : (1991) 2 UPLBEC 864

Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 14, 16, 32