Supreme Court15 Dec 1992Dismissed
Romesh Kumar and Another Vs State of Punjab
Supreme Court Of India · (1994) 2 CALLT 47
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Supreme Court Of India judgments, 1992
846 judgments · page 2 of 43
Supreme Court15 Dec 1992Allowed
Smt. Thakamma Mathew Vs M. Azamathulla Khan and others
Supreme Court Of India · AIR 1993 SC 1120 : AIR 1992 SC 1120 : (1993) 41 BLJR 421 : (1993) 1 JT 35 : (1993) 1 LW 424 : (1992) 3 SCALE 454 : (1993) 4 SCC 492 Supp : (1992) 3 SCR 544 Supp
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16, 31
Supreme Court15 Dec 1992Allowed
K.A. Paul and Others Vs Taluk Land Board, Alathur and Others
Supreme Court Of India · (1992) 3 SCALE 460 : (1993) 1 SCC 552 : (1992) 3 SCR 556 Supp
Kerala Land Reforms Act, 1963 — Section 84(1A)
Supreme Court14 Dec 1992Allowed
State of Orissa Vs Balakrushma Sathpathy
Supreme Court Of India · AIR 1994 SC 1127 : (1994) LabIC 41 : (1994) 2 LLJ 712 : (1995) 4 SCC 511 Supp : (1995) 4 SCC 511
Orissa Service Code, 1939 — Rule 71
Supreme Court11 Dec 1992Allowed
Laxmi Kunwar (Smt) Vs State of Rajasthan
Supreme Court Of India · (1993) 1 SCALE 91 : (1994) 1 SCC 303 Supp
Constitution of India, 1950 — Article 14Rajasthan Service Rules, 1951 — Rule 268D
Supreme Court11 Dec 1992Dismissed
Arti K. Chhabra and others Vs Union of India and others
Supreme Court Of India · AIR 1994 SC 1506 : (1992) JT 157 Supp : (1992) 3 SCALE 463 : (1993) 4 SCC 650 Supp : (1992) 3 SCR 511 Supp
Civil Services Examination Rules, 1990 — Rule 17, 4Constitution of India, 1950 — Article 14
Supreme Court11 Dec 1992Allowed
State of Maharashtra and another Vs Rattanlal
Supreme Court Of India · AIR 1993 SC 1733 : (1992) 1 JT 746 Supp : (1992) 3 SCALE 445 : (1993) 3 SCC 326 : (1992) 3 SCR 536 Supp
Constitution of India, 1950 — Article 227
Supreme Court11 Dec 1992Disposed Of
Banwari Lal Vs Smt. Chando Devi (through L.R.) and another
Supreme Court Of India · AIR 1993 SC 1139 : AIR 1992 SC 1139 : (1993) 41 BLJR 163 : (1992) 1 JT 420 Supp : (1993) 1 LW 203 : (1993) MhLj 773 : (1993) MPLJ 469 : (1993) 1 PLJR 21 : (1992) 3 SCALE 448 : (1993) 1 SCC 581 : (1992) 3 SCR 524 Supp
Civil Procedure Code Amendment Act, 1976 — Order 23 Rule 1Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, 96(3)
Supreme Court11 Dec 1992Partly Allowed
Union of India and others Vs Sanjay Pant and others etc. etc.
Supreme Court Of India · AIR 1993 SC 1365 : (1993) JT 372 Supp : (1994) 1 LLJ 218 : (1992) 3 SCALE 472 : (1993) 2 SCC 494 Supp : (1993) 1 SLJ 173
Constitution of India, 1950 — Article 16(2), 16(4)
Supreme Court11 Dec 1992Allowed
P.V. Srinivasa Sastry and others Vs Comptroller and Auditor General and others
Supreme Court Of India · AIR 1993 SC 1321 : (1993) 1 LLJ 824 : (1992) 3 SCALE 469 : (1993) 1 SCC 419 : (1992) 3 SCR 503 Supp
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13Constitution of India, 1950 — Article 311(2)
Supreme Court11 Dec 1992Allowed
K.V. Narayana Rao and others Vs P. Purushotham Rao and others etc. etc.
Supreme Court Of India · AIR 1993 SC 1698 : (1993) 1 JT 13 : (1992) 3 SCALE 431 : (1993) 2 SCC 90 Supp
Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 123, 83
Supreme Court10 Dec 1992Allowed
Satrughana alias Satrughana Parida and Others Vs State of Orissa
Supreme Court Of India · (1995) 4 SCC 447 Supp : (1990) 3 SCR 68 Supp
Supreme Court09 Dec 1992Allowed
Toguru Sudhakar Reddy and another Vs The Govt. of Andhra Pradesh and others
Supreme Court Of India · AIR 1994 SC 544 : (1993) 1 SCALE 177 : (1993) 4 SCC 439 Supp
Andhra Pradesh Co-operative Societies Act, 1964 — Section 31(1)(a)Constitution of India, 1950 — Article 14, 15(3), 16(4)
Supreme Court09 Dec 1992Dismissed
Dhiraj Lal R. Vohra and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1993) 66 ELT 551 : (1992) 3 SCALE 375 : (1993) 3 SCC 453 Supp : (1992) 3 SCR 494 Supp
Constitution of India, 1950 — Article 14, 19(1), 21, 265, 300ACustoms Act, 1962 — Section 15(1), 31, 46, 46(5), 58
Supreme Court08 Dec 1992Dismissed
Babita Prasad and Others Vs State of Bihar and Others
Supreme Court Of India · (1993) 3 SCC 268 Supp : (1992) 3 SCR 438 Supp
Constitution of India, 1950 — Article 14
Supreme Court08 Dec 1992Disposed Of
Lala Jeetmal Kapoor Trust Vs State of U.P. and Another
Supreme Court Of India · (1992) 3 SCALE 327 : (1993) 2 SCC 646 Supp : (1992) 3 SCR 424 Supp
Punjab Service of Engineers (Class I) Public Works Department (Buildings and Roads Branch) Rules, 1960 — Rule 12, 6, 8Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 33
Supreme Court08 Dec 1992Allowed
Bank of Maharashtra Vs Automotive Engineering Co.
Supreme Court Of India · (1993) 1 BC 1 : (1993) 77 CompCas 87 : (1993) 1 LW 115 : (1992) 3 SCALE 351 : (1993) 2 SCC 97 : (1992) 3 SCR 482 Supp
Negotiable Instruments Act, 1881 (NI) — Section 10, 31, 89
Supreme Court08 Dec 1992Allowed
Kapoor Chand and others Vs Ganesh Dutt and others
Supreme Court Of India · AIR 1993 SC 1145 : AIR 1992 SC 1145 : (1992) 3 SCALE 356 : (1993) 4 SCC 432 Supp
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, 114
Supreme Court08 Dec 1992Dismissed
Central Provident Fund Commissioner and others Vs Ashok Dubey and others
Supreme Court Of India · AIR 1994 SC 545 : (1993) 41 BLJR 157 : (1992) JT 248 Supp : (1992) 1 JT 248 Supp : (1994) 1 LLJ 234 : (1992) 3 SCALE 392 : (1993) 2 SCC 708 Supp : (1992) 3 SCR 428 Supp : (1993) 1 SLJ 50 : (1993) 1 UPLBEC 299
Supreme Court08 Dec 1992Allowed
Binod Bihari Singh Vs Union of India
Supreme Court Of India · AIR 1993 SC 1245 : (1993) 1 ARBLR 313 : (1992) JT 496 Supp : (1993) 1 PLJR 54 : (1992) 3 SCALE 386 : (1993) 1 SCC 572 : (1992) 3 SCR 468 Supp
Arbitration Act, 1940 — Section 14, 17, 8Limitation Act, 1963 — Section 5