Supreme Court18 Dec 1992Dismissed
S.A. Khan Vs Ch. Bhajan Lal and Another S.A. Khan Vs Ch. Bhajan Lal and Others
Supreme Court Of India · (1993) 3 SCC 68 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1992
846 judgments · page 1 of 43
Supreme Court18 Dec 1992Allowed
Moosa Husein Sanghar Vs State of Gujarat and others
Supreme Court Of India · (1992) 17 ACR 357 : AIR 1994 SC 1479 : (1993) 2 BLJR 852 : (1993) 1 Crimes 215 : (1993) 44 ECC 215 : (1993) 1 JT 44 : (1992) 3 SCALE 570 : (1993) 1 SCC 511
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 9(1)Constitution of India, 1950 — Article 21, 22(5)
Supreme Court18 Dec 1992Partly Allowed
Hawa Singh and Others Vs State of Haryana
Supreme Court Of India · (1993) 41 BLJR 271 : (1993) 1 Crimes 213 : (1992) JT 439 Supp : (1992) 3 SCALE 474 : (1993) 2 SCC 527 Supp
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
Supreme Court18 Dec 1992Dismissed
Sampat Singh and Others Vs State of Haryana and Others
Supreme Court Of India · (1993) JT 360 Supp : (1993) 2 PLJR 47 : (1992) 3 SCALE 565 : (1993) 1 SCC 561 : (1992) 3 SCR 728 Supp
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 161, 165
Supreme Court18 Dec 1992Allowed
S.A. Khan Vs State of Haryana and others
Supreme Court Of India · AIR 1993 SC 1152 : AIR 1992 SC 1152 : (1993) LabIC 450 : (1993) 2 LLJ 273 : (1992) 3 SCALE 509 : (1993) 2 SCC 327 : (1992) 3 SCR 749 Supp
All India Services (Discipline and Appeal) Rules, 1969 — Rule 16, 3(3), 8Constitution of India, 1950 — Article 14, 21, 226, 311, 32Delhi Police Special Establishment Act, 1946 — Section 6
Supreme Court18 Dec 1992Disposed Of
Smt. Chand Rani (dead) by LRs. Vs Smt. Kamal Rani (dead) by LRs.
Supreme Court Of India · AIR 1993 SC 1742 : (1993) 2 BLJR 842 : (1993) 1 JT 74 : (1992) 3 SCALE 544 : (1993) 1 SCC 519 : (1992) 3 SCR 798 Supp
Contract Act, 1872 — Section 55
Supreme Court18 Dec 1992Dismissed
J. Chandrasekhara Rao Vs V. Jagapathi Rao and Others
Supreme Court Of India · (1992) JT 759 Supp : (1992) 1 JT 759 Supp : (1992) 3 SCALE 559 : (1993) 2 SCC 229 Supp : (1992) 3 SCR 786 Supp
Supreme Court18 Dec 1992Allowed
State of Haryana and others Vs Ch. Bhajan Lal and another Shri S.A. Khan
Supreme Court Of India · AIR 1993 SC 1348 : (1993) CriLJ 1042 : (1992) 3 SCALE 501
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 161, 165
Supreme Court18 Dec 1992Allowed
Ashok Kumar Sharma and Another Vs Chander Shekher and Another State of Jammu and Kashmir Vs Chander Shekher and Others
Supreme Court Of India · (1992) JT 684 Supp : (1994) 1 LLJ 267 : (1992) 3 SCALE 528 : (1993) 2 SCC 611 Supp : (1992) 3 SCR 768 Supp
Supreme Court18 Dec 1992Allowed
Oriental Insurance Co. Ltd. Vs T. Mohammed Raisuli Hassan
Supreme Court Of India · (1991) 1 JT 493 : (1992) 3 SCALE 568 : (1993) 1 SCC 553 : (1993) 1 SLJ 157 : (1993) 1 UPLBEC 265
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
Supreme Court18 Dec 1992Dismissed
Jai Singh Dalal and Others Vs State of Haryana and Another
Supreme Court Of India · (1992) JT 505 Supp : (1993) LabIC 844 : (1992) 3 SCALE 552 : (1993) 2 SCC 600 Supp : (1992) 3 SCR 816 Supp
Constitution of India, 1950 — Article 14Punjab Civil Services (Executive Branch) Rules, 1930 — Rule 5Punjab General Clauses Act, 1898 — Section 19
Supreme Court18 Dec 1992Allowed
American Express Bank Ltd. Vs Calcutta Steel Co. and Others
Supreme Court Of India · (1993) 76 CompCas 768 : (1992) JT 606 Supp : (1992) 3 SCALE 536 : (1993) 2 SCC 199 : (1992) 3 SCR 833 Supp
Negotiable Instruments Act, 1881 (NI) — Section 32, 7
Supreme Court17 Dec 1992dismissed
British Machinery Supplies Company Vs Union of India (UOI) and Others
Supreme Court Of India · (1993) JT 364 Supp : (1992) 3 SCALE 495 : (1993) 2 SCC 76 Supp : (1992) 3 SCR 690 Supp
Supreme Court17 Dec 1992dismissed
Jagdish Prasad and others Vs M.C.D. through Commissioner and Others
Supreme Court Of India · AIR 1993 SC 1254 : AIR 1992 SC 1254 : (1992) JT 429 Supp : (1992) 3 SCALE 584 : (1993) 2 SCC 221 Supp : (1992) 3 SCR 588 Supp
Delhi Municipal Corporation Act, 1957 — Section 44
Supreme Court17 Dec 1992Disposed Of
Union of India and another Vs W.N. Chadha
Supreme Court Of India · AIR 1993 SC 1082 : AIR 1992 SC 1082 : (1993) CriLJ 859 : (1992) 3 SCALE 396 : (1993) 4 SCC 260 Supp : (1992) 3 SCR 594 Supp
Constitution of India, 1950 — Article 14, 19, 20, 21, 22Penal Code, 1860 (IPC) — Section 120B, 161, 162, 163, 164
Supreme Court17 Dec 1992Allowed
Himachal Pradesh State Electricity Board Vs Somdutt Uppal and another D.R. Mehta Vs Somdutt Uppal and another
Supreme Court Of India · AIR 1993 SC 1234 : AIR 1992 SC 1234 : (1993) JT 369 Supp : (1993) LabIC 961 : (1992) 3 SCALE 499 : (1993) 2 SCC 415 Supp : (1992) 3 SCR 674 Supp : (1993) 1 UPLBEC 284
Electricity (Supply) Act, 1948 — Section 15, 79
Supreme Court17 Dec 1992Dismissed
Atlas Cycle Industries Limited and Milton Cycle Industries Limited Vs State of Haryana and Others
Supreme Court Of India · (1992) JT 388 Supp : (1992) 3 SCALE 477 : (1993) 2 SCC 278 Supp : (1992) 3 SCR 699 Supp
Constitution of India, 1950 — Article 14, 265, 32Punjab Municipal (Haryana Amendment and Validation) Act, 1971 — Section 4, 5(1), 5(3), 60(10), 62(3)Punjab Municipal Act, 1911 — Section 5, 5(4), 62, 70(2), 71
Supreme Court17 Dec 1992Dismissed
St. Joseph Textiles Vs Union of India and another
Supreme Court Of India · (1993) ACJ 990 : AIR 1993 SC 1692 : (1993) 41 BLJR 624 : (1993) JT 437 Supp : (1992) 3 SCALE 491 : (1993) 3 SCC 469 Supp : (1992) 3 SCR 681 Supp
Contract Act, 1872 — Section 151, 152, 161
Supreme Court16 Dec 1992Allowed
Crescent Dyes and Chemicals Ltd. Vs Ram Naresh Tripathi
Supreme Court Of India · (1992) JT 539 Supp : (1993) 1 LLJ 907 : (1992) 3 SCALE 518 : (1993) 2 SCC 115 : (1992) 3 SCR 559 Supp
Constitution Of India, 1950 — Article 227Maharashtra Recognition Of Trade Unions & Prevention Of Unfair Labour Practices Act, 1971 — Section 3(5), 3(13), 3(17), 10, 11, 12, 14, 15, 16, 17, 18, 19, 20, 20(1)(d), 21, 22, 22(ii), 27, 28, 30Industrial Disputes Act, 1947 — Section 2(j), 33A, 36
Supreme Court16 Dec 1992Allowed
Rukmini Amma Saradamma Vs Kallyani Sulochana and others
Supreme Court Of India · AIR 1993 SC 1616 : (1992) 3 SCALE 580 : (1993) 1 SCC 499 : (1992) 3 SCR 579 Supp
Constitution of India, 1950 — Article 136, 227East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20