Supreme Court16 Nov 1990allowed
Bangalore Development Authority Vs V. Balachandra and others, etc.
Supreme Court Of India · AIR 1991 SC 964 : (1991) 2 SCC 292 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,236 of 2,992
Supreme Court16 Nov 1990dismissed
Murarilal Jhunjhunwala Vs State of Bihar and others
Supreme Court Of India · AIR 1991 SC 515 : (1991) 39 BLJR 870 : (1991) CriLJ 450 : (1991) 1 PLJR 91 : (1991) 2 SCC 647 Supp
Supreme Court16 Nov 1990dismissed
Union of India and others Vs S.L. Dutta and another
Supreme Court Of India · AIR 1991 SC 363 : (1991) 62 FLR 90 : (1990) 4 JT 741 : (1991) LabIC 290 : (1990) 2 SCALE 1051 : (1991) 1 SCC 505 : (1990) 3 SCR 173 Supp : (1991) 2 SLJ 246
Supreme Court16 Nov 1990Disposed Of
Ajay Kumar Agrawal and others Vs State of U.P. and others
Supreme Court Of India · AIR 1991 SC 498 : (1991) 1 JT 168 : (1990) 2 SCALE 1041 : (1991) 1 SCC 636 : (1990) 3 SCR 184 Supp : (1991) 1 UJ 54 : (1991) 1 UPLBEC 430
Constitution of India, 1950 — Article 32
Supreme Court15 Nov 1990allowed
Rai Chand Jain Vs Miss Chandra Kanta Khosla
Supreme Court Of India · AIR 1991 SC 744 : (1990) 4 JT 638 : (1990) 2 SCALE 1131 : (1991) 1 SCC 422 : (1990) 3 SCR 91 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 14(1), 16(2)East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13, 14(11), 15(5), 3
Supreme Court15 Nov 1990Allowed
Mohinder Sain Garg Ors. Vs State of Punjab and Others
Supreme Court Of India · (1990) 4 JT 704 : (1990) 2 SCALE 1014 : (1991) 1 SCC 662 : (1990) 3 SCR 108 Supp : (1991) 1 UPLBEC 710
Constitution of India, 1950 — Article 14, 32
Supreme Court15 Nov 1990Allowed
Vikram Singh and another Vs The Subordinate Services Selection Board, Haryana and others
Supreme Court Of India · AIR 1991 SC 1011 : (1991) 62 FLR 210 : (1990) 4 JT 528 : (1991) LabIC 553 : (1990) 2 SCALE 1010 : (1991) 1 SCC 686 : (1990) 3 SCR 83 Supp : (1991) 2 SLJ 74 : (1991) 1 UJ 178
Supreme Court15 Nov 1990Dismissed
Balkar Singh and another Vs State of Punjab
Supreme Court Of India · AIR 1991 SC 1225 : (1991) CriLJ 1712
Penal Code, 1860 (IPC) — Section 302, 303, 307, 34
Supreme Court15 Nov 1990dismissed
Priyanka Overseas Pvt. Ltd. And another Vs Union of India and others The Union of India and others Vs Priyanka Overseas Pvt. Ltd. And another
Supreme Court Of India · AIR 1991 SC 583 : (1990) 3 CompLJ 3 : (1991) 32 ECC 189 : (1991) 51 ELT 185 : (1990) 4 JT 490 : (1990) 2 SCALE 1028 : (1991) 1 SCC 102 Supp : (1990) 3 SCR 138 Supp
Customs Act, 1962 — Section 112, 124, 15, 3, 46Sales of Goods Act, 1930 — Section 2(2)West Bengal Jute Goods Future Ordinance, 1949 — Section 2(1)
Supreme Court15 Nov 1990Dismissed
Syed Hasan Rasul Numa and others Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 711 : (1990) 4 JT 463 : (1990) 2 SCALE 1007 : (1991) 1 SCC 401 : (1990) 3 SCR 165 Supp
Delhi Development Act, 1957 — Section 11, 44Land Acquisition Act, 1894 — Section 4(1)
Supreme Court15 Nov 1990Disposed Of
Ravikant Bhagoji Dhumal and Others Vs State of Maharashtra
Supreme Court Of India · (1990) 3 Crimes 691 : (1990) 4 JT 409 : (1990) 2 SCALE 994 : (1991) 1 SCC 385 Supp : (1990) 3 SCR 68(1) Supp : (1991) 1 UJ 147
Criminal Procedure Code, 1973 (CrPC) — Section 169Penal Code, 1860 (IPC) — Section 302, 34, 366, 376
Supreme Court14 Nov 1990dismissed
Mehra Bros Vs The Joint Commercial Officer, Madras
Supreme Court Of India · AIR 1991 SC 1017 : (1991) 51 ELT 173 : (1990) 4 JT 750 : (1990) 2 SCALE 1063 : (1991) 1 SCC 514 : (1990) 3 SCR 61 Supp : (1991) 80 STC 233
Supreme Court14 Nov 1990Allowed
Bhaskar Chattoraj Vs State of West Bengal
Supreme Court Of India · AIR 1991 SC 625 : (1991) CriLJ 429 : (1991) 2 SCC 574 Supp
Penal Code, 1860 (IPC) — Section 380, 448
Supreme Court14 Nov 1990allowed
M.C. Mehta Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 1132 : (1991) 1 JT 620 : (1991) 1 PLJR 78 : (1991) 2 SCC 137
Central Motor Vehicles Rules, 1989 — Rule 115(6), 126, 127
Supreme Court14 Nov 1990allowed
State of Uttar Pradesh Vs Nand Kishore Misra
Supreme Court Of India · AIR 1991 SC 763 : (1991) CriLJ 456 : (1991) 2 SCC 473 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 377(1)Penal Code, 1860 (IPC) — Section 279, 304A, 337, 378, 427
Supreme Court14 Nov 1990dismissed
Tapan Kumar Mukherjee Vs Sri Heromoni Mondal and another
Supreme Court Of India · AIR 1991 SC 281 : (1991) 2 CALLT 1 : (1991) CriLJ 390 : (1990) 4 JT 399 : (1990) 2 SCALE 1000 : (1991) 1 SCC 397 : (1990) 3 SCR 55 Supp : (1991) 1 UJ 144
Contempt of Courts Act, 1971 — Section 19
Supreme Court14 Nov 1990Allowed
Jasbir Singh Dhanda Vs The Dean, Mahatma Gandhi Institute of Medical Sciences, Sevagram, Maharashtra and others
Supreme Court Of India · AIR 1991 SC 330 : (1991) 5 JT 44 : (1990) 2 SCALE 992 : (1991) 2 SCC 528 Supp : (1990) 2 UPLBEC 1337
Supreme Court13 Nov 1990allowed
All India Judges'' Association Vs Union of India (UOI)
Supreme Court Of India · (1992) 1 MPJR 1
Constitution of India, 1950 — Article 233, 233(2), 234, 235, 236
Supreme Court13 Nov 1990allowed
Balaram Swain Vs State of Orissa
Supreme Court Of India · AIR 1991 SC 279 : (1991) CriLJ 387 : (1990) 4 JT 453 : (1990) 2 SCALE 986 : (1991) 1 SCC 510 Supp : (1991) 1 UJ 132
Penal Code, 1860 (IPC) — Section 467, 477APrevention of Corruption Act, 1947 — Section 5(1), 5(2)
Supreme Court13 Nov 1990dismissed
Smt Shanti and Another Vs State of Haryana
Supreme Court Of India · (1991) ACR 285 : AIR 1991 SC 1226 : (1991) CriLJ 1713 : (1991) 1 DMC 187 : (1991) 1 JT 118 : (1991) 2 PLJR 64 : (1990) 2 SCALE 988 : (1991) 1 SCC 371 : (1991) SCC(Cri) 191 : (1990) 2 SCR 675 Supp : (1991) 1 UJ 135
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A