Supreme Court01 Nov 1990Disposed Of
S.B. Kishore Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 90
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,239 of 2,992
Supreme Court01 Nov 1990Dismissed
P.U. Abdul Rahiman Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 336 : (1991) CriLJ 430 : (1991) 1 PLJR 65 : (1991) 2 SCC 274 Supp
Constitution of India, 1950 — Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 10(1), 3(1)
Supreme Court31 Oct 1990allowed
Commissioner of Income Tax, A.P. and Additional Commissioner of Income Tax, A.P. Vs M/s. M.J. Daveda (dead) by Lrs. and D. Krishnamurthy
Supreme Court Of India · AIR 1991 SC 966 : (1991) 94 CTR 174 : (1991) 187 ITR 546 : (1993) 1 SCC 408 Supp
Income Tax Act, 1961 — Section 139(4), 271(1)
Supreme Court31 Oct 1990Allowed
Brathi alias Sukhdev Singh Vs State of Punjab
Supreme Court Of India · AIR 1991 SC 318 : (1991) CriLJ 402 : (1991) 1 Crimes 74 : (1991) 5 JT 217 : (1991) 1 SCC 519 : (1990) 2 SCR 503 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 120B, 149, 302, 326, 34
Supreme Court31 Oct 1990Dismissed
Ramakant Shripad Sinai Advalpalkar Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 1145 : (1991) 2 SCC 733 Supp
Goa, Daman Diu (Absorbed Employees Conditions of Service) Act, 1965 — Section 2Goa, Daman Diu (Absorbed Employees Conditions of Service) Rules, 1965 — Rule 3
Supreme Court31 Oct 1990Dismissed
Union of India and another Vs U.P. State Ware Housing Corporation
Supreme Court Of India · AIR 1991 SC 1374 : (1990) 3 CompLJ 301 : (1990) 90 CTR 19 : (1991) 187 ITR 54 : (1991) 18 ITR 54 : (1990) 4 JT 451 : (1991) 2 SCC 730 Supp : (1990) 2 SCR 523 Supp : (1990) 53 TAXMAN 581 : (1991) 1 UJ 119
Income Tax Act, 1961 — Section 10(29)Warehousing Corporations Act, 1962 — Section 24
Supreme Court31 Oct 1990Dismissed
M.C. Mehta Vs State of Tamil Nadu and others
Supreme Court Of India · AIR 1991 SC 417 : (1991) CriLJ 2648 : (1991) 61 FLR 759 : (1990) 4 JT 263 : (1991) LabIC 231 : (1991) 1 MLJ 44 : (1990) 2 SCALE 947 : (1991) 1 SCC 283 : (1991) 3 SCR 312 : (1990) 2 SCR 518 Supp : (1991) 1 UJ 169
Constitution of India, 1950 — Article 32, 39, 45
Supreme Court31 Oct 1990Dismissed
Lamba Industries Vs Union of India (UOI) and Others
Supreme Court Of India · (1991) 5 JT 452 : (1991) 2 SCC 407 : (1990) 3 UPLBEC 1449
Constitution of India, 1950 — Article 12, 226
Supreme Court30 Oct 1990Disposed Of
Jameela Begum Vs The Controller of Estate Duty, Madras
Supreme Court Of India · AIR 1991 SC 414 : (1990) 4 JT 547 : (1991) 1 SCC 136 Supp
Estate Duty Act, 1953 — Section 6
Supreme Court30 Oct 1990Dismissed
Abdul Hamid and others Vs State of Uttar Pradesh
Supreme Court Of India · (1991) ACR 49 : AIR 1991 SC 339 : (1991) CriLJ 431 : (1990) 4 JT 318 : (1990) 2 SCALE 861 : (1991) 1 SCC 339 : (1991) 1 UJ 215
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
Supreme Court30 Oct 1990dismissed
Zilla Singh and another Vs Chandgi and others
Supreme Court Of India · AIR 1991 SC 263 : (1991) 2 SCC 430 Supp
Supreme Court30 Oct 1990Disposed Of
Mst. Mohindero Vs Kartar Singh and others
Supreme Court Of India · AIR 1991 SC 257 : (1990) 4 JT 265 : (1991) 2 LW 115 : (1990) 2 SCALE 853 : (1991) 2 SCC 605 Supp : (1990) 2 SCR 475 Supp : (1990) 2 UJ 715
Hindu Succession Act, 1956 — Section 15, 16
Supreme Court30 Oct 1990Allowed
Rajangam, Secretary Distt. Beedi Workers Union Vs State of Tamil Nadu and others
Supreme Court Of India · AIR 1991 SC 216 : (1991) 5 JT 299 : (1991) LabIC 241
Constitution of India, 1950 — Article 32
Supreme Court30 Oct 1990Allowed
Lieutenant (Mrs.) India Kumari Kartiayoni Vs The Maha Nideshak, Raksha Mantralaya, Shastra Sena Chikitsa Seva, New Delhi-I and others
Supreme Court Of India · AIR 1991 SC 416 : (1991) 2 SCC 149 Supp : (1991) 3 SCC 11
Supreme Court30 Oct 1990Allowed
Munisami Naidu Vs C. Ranganathan
Supreme Court Of India · AIR 1991 SC 492 : (1991) 1 MLJ 42 : (1991) 2 SCC 139
Constitution of India, 1950 — Article 136
Supreme Court30 Oct 1990Allowed
Orient Paper and Industries Ltd. And another Vs State of Orissa and others
Supreme Court Of India · AIR 1991 SC 672 : (1990) 4 JT 267 : (1990) 2 SCALE 907 : (1991) 1 SCC 81 Supp : (1990) 2 SCR 480 Supp : (1991) 1 UJ 75
Constitution of India, 1950 — Article 245, 32Orissa Forest Produce (Control of Trade) Act, 1981 — Section 1(3), 12, 2, 22, 4Orissa Forest Produce (Control of Trade) Rules, 1983 — Rule 3(7)
Supreme Court30 Oct 1990Allowed
Smt. Kanta Gupta Vs VIII Additional District Judge, Meerut and others
Supreme Court Of India · AIR 1991 SC 338 : (1991) 2 SCC 383 Supp
Supreme Court29 Oct 1990Dismissed
M/s. Seth Kashi Ram Chemical (India) Vs State of Haryana and others
Supreme Court Of India · AIR 1991 SC 478 : (1991) 1 SCC 215 Supp
Supreme Court29 Oct 1990Disposed Of
R.M. Ramaul Vs State of Himachal Pradesh and Others
Supreme Court Of India · AIR 1991 SC 1171 : (1991) CriLJ 1415 : (1991) 1 SCC 198 Supp
Supreme Court26 Oct 1990dismissed
Commissioner of Income Tax, Delhi Central Vs Modi Spinning and Weaving Mills Co. Ltd.
Supreme Court Of India · AIR 1991 SC 2023 : (1990) 90 CTR 58 : (1991) 187 ITR 51 : (1991) 1 JT 29 : (1992) 1 SCC 32 Supp : (1990) 2 SCR 461 Supp
Income Tax Act, 1922 — Section 10(2)