Supreme Court12 Mar 1991Allowed
Rajan Sinha Vs State of Bihar and another
Supreme Court Of India · AIR 1991 SC 1377 : (1991) 39 BLJR 797 : (1991) CriLJ 1369 : (1991) 2 PLJR 74 : (1991) 2 SCC 145 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,225 of 2,992
Supreme Court11 Mar 1991Allowed
Manohar Joshi Vs Damodar Tatyaba alias Dadasaheb Rupwate and Others Chhagan Bhujbal Vs Damodar Tatyaba alias Dadasaheb Rupwate and Others
Supreme Court Of India · (1991) 1 JT 588 : (1991) 1 SCALE 410 : (1991) 2 SCC 342 : (1991) 1 SCR 759 : (1991) 1 UJ 600
Representation of the People Act, 1951 — Section 123, 123(3), 123(3A), 82, 83
Supreme Court07 Mar 1991Disposed Of
Roshan Lal Ahuja Vs Dr S.C. Jain and Others
Supreme Court Of India · (1991) 5 JT 439 : (1991) 1 SCALE 391 : (1991) 2 SCC 317 : (1991) 1 UJ 401 : (1991) 1 UPLBEC 344
Constitution of India, 1950 — Article 32
Supreme Court07 Mar 1991Disposed Of
Ratnakar Gajanan Godambe Vs Ratnaprabha Co-operative Society Ltd. and others
Supreme Court Of India · AIR 1991 SC 1378 : (1991) 93 BOMLR 142 : (1991) 2 SCC 672 Supp
Supreme Court06 Mar 1991Allowed
C.N. Ananthram Vs B.J. Ganpathy and Another
Supreme Court Of India · (2011) 1 CHN 144 Supp : (1991) 5 JT 440 : (1991) 1 SCALE 377 : (1991) 2 SCC 359 : (1991) 1 UJ 404
Karnataka Rent Control Act, 1961 — Section 21(1)(h)
Supreme Court06 Mar 1991Dismissed
S.P. Viswanathan (I) Vs Union of India (UOI) and Others
Supreme Court Of India · (1992) 2 LLJ 32 : (1991) 2 SCC 633 Supp : (1991) 2 SCC 269 Supp
Constitution of India, 1950 — Article 32
Supreme Court06 Mar 1991Dismissed
Umashanker Pandey Vs B.K. Uppal and Others
Supreme Court Of India · (1991) 5 JT 449 : (1991) 1 SCALE 393 : (1991) 2 SCC 408 : (1991) 1 UJ 407 : (1991) 1 UPLBEC 342
Supreme Court06 Mar 1991Dismissed
Competent Authority, Tarana District, Ujjain (M.P.) Vs Vijay Gupta and Others
Supreme Court Of India · (1991) 2 SCC 631 Supp
Limitation Act, 1963 — Section 5
Supreme Court06 Mar 1991Disposed Of
Govt. of Tamil Nadu and another Vs R. Thillaivillalan
Supreme Court Of India · AIR 1991 SC 1231 : (1991) 2 MLJ 40
Constitution of India, 1950 — Article 226
Supreme Court05 Mar 1991Disposed Of
Union of India (UOI) and Others Vs R.S. Saini
Supreme Court Of India · (1991) 2 SCC 151 Supp
Supreme Court05 Mar 1991Disposed Of
Hari Ram and Phoola Vs State of Rajasthan
Supreme Court Of India · (1991) 2 SCC 475 Supp
Supreme Court05 Mar 1991Allowed
Dayachand Vs Sahib Singh and another
Supreme Court Of India · AIR 1991 SC 930 : (1991) CriLJ 1370 : (1991) 2 Crimes 31 : (1991) 5 JT 444 : (1991) 1 SCALE 466 : (1991) 2 SCC 379
Supreme Court04 Mar 1991
Supreme Court Legal Aid Committee Vs State of Bihar and Others
Supreme Court Of India · (1991) ACJ 1034 : (1991) 2 PLJR 76 : (1991) 3 SCC 482
Constitution of India, 1950 — Article 32
Supreme Court22 Feb 1991Disposed Of
Mithlesh Kumari and Another Vs Fateh Bahadur Singh and Another
Supreme Court Of India · (1991) 2 JT 75 : (1991) RD 18 : (1991) 1 SCALE 313 : (1991) 2 SCC 236 : (1991) 1 SCR 699
Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1961 — Section 2Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 166, 167, 168A, 168A(1), 189
Supreme Court22 Feb 1991Disposed Of
Ram Saran and Another Vs State of Punjab and Others State of Punjab and Others Vs Amar Chand Kaplish and Others
Supreme Court Of India · (1991) 62 FLR 703 : (1991) 1 JT 569 : (1991) 1 LLJ 585 : (1991) 1 SCALE 359 : (1991) 2 SCC 253 : (1991) 1 SCR 729 : (1991) 3 SLJ 119
Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 3.14Punjab Excise and Taxation Department (State Service Class II) Rules, 1956 — Rule 5
Supreme Court22 Feb 1991Allowed
Bihar State Road Transport Corporation Vs State Transport Appellate Tribunal and Others
Supreme Court Of India · (1991) 39 BLJR 705 : (1991) 2 JT 557 : (1991) 1 SCALE 341 : (1991) 2 SCC 418 : (1991) 1 SCR 667 : (1991) 2 UJ 54
Motor Vehicles Act, 1939 — Section 2(28A), 68D, 68D(3)
Supreme Court22 Feb 1991allowed
Captain Subash Kumar Vs Principal Officer, Mercantile Marine Department, Madras
Supreme Court Of India · AIR 1991 SC 1632 : (1991) CriLJ 2000 : (1991) 1 Crimes 830 : (1991) 1 JT 658 : (1991) 1 SCALE 262 : (1991) 2 SCC 449 : (1991) 1 SCR 743
Constitution of India, 1950 — Article 297Criminal Procedure Code, 1973 (CrPC) — Section 482Merchant Shipping Act, 1958 — Section 2, 2(2), 21, 358, 358(2)
Supreme Court22 Feb 1991Allowed
Nain Singh and Another Vs State of U.P.
Supreme Court Of India · (1991) 1 JT 596 : (1991) 1 SCALE 334 : (1991) 2 SCC 432 : (1991) 1 SCR 685(1) : (1991) 2 UJ 78
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 34, 147, 149, 302, 304, 323
Supreme Court22 Feb 1991dismissed
Mohanlal Shamji Soni Vs Union of India and another
Supreme Court Of India · (1991) ACR 725 : AIR 1991 SC 1346 : (1991) CriLJ 1521 : (1991) 1 Crimes 818 : (1991) 33 ECC 18 : (1992) 61 ELT 521 : (1991) 2 GLR 974 : (1991) 3 JT 17 : (1991) 1 SCALE 401 : (1991) 1 SCC 271 Supp : (1991) 1 SCR 712 : (1991) 2 UJ 43
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 164, 207A, 211, 236, 248(3)Customs Act, 1962 — Section 135
Supreme Court22 Feb 1991Dismissed
K. Murugan Vs Fencing Association of India, Jabalpur and Others
Supreme Court Of India · (1991) 1 JT 676 : (1991) 2 LW 335 : (1991) 1 SCALE 259 : (1991) 2 SCC 412 : (1991) 1 SCR 659 : (1991) 1 UJ 589
Societies Registration Rules, 1860 — Rule 1, 11, 12, 3, 8