Supreme Court08 Dec 1992Allowed
Gopalan Vijayan Vs Kunchanadhan Raveendran and Another
Supreme Court Of India · (1992) JT 310 Supp : (1992) 3 SCALE 461 : (1993) 2 SCC 671 Supp
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Supreme Court Of India judgments, 1992
846 judgments · page 3 of 43
Supreme Court08 Dec 1992Dismissed
Subramania Gurukkal (Dead) through Muthusubramanis Gurukkal and Others Vs Shri Patteswaraswami Devasthanam, Perur by its Executive Officer and Others
Supreme Court Of India · (1992) 1 JT 48 Supp : (1996) 1 LW 166 : (1992) 3 SCALE 328 : (1993) 4 SCC 519 Supp : (1992) 3 SCR 399 Supp
Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 8(2)
Supreme Court07 Dec 1992Allowed
Jhansi Development Authority, Jhansi Vs Munna Lal Aggarwal and Others
Supreme Court Of India · (1995) 4 SCC 500 Supp
Land Acquisition Act, 1894 — Section 4, 6
Supreme Court07 Dec 1992Dismissed
Noorali Abdulla Modi (Dead) by Lrs. Vs Suresh Motilal Talerja and Others
Supreme Court Of India · (1997) 11 SCC 415
Constitution of India, 1950 — Article 226
Supreme Court07 Dec 1992Allowed
U.P. Basic Shiksha Parishad and Another Vs Hari Deo Mani Tripathi and Others Director of Basic Education, U.P. and Others Vs Raghunandan and Others
Supreme Court Of India · (1996) 9 SCC 623 : (1992) 3 SCR 384 Supp : (1993) 2 UPLBEC 1497
Education Rules — Rule 13A, 14, 15, 16, 17Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 22Uttar Pradesh Basic Education Act, 1972 — Section 274, 9
Supreme Court06 Dec 1992Dismissed
Sabita Prasad and others Vs State of Bihar and others
Supreme Court Of India · (1992) 1 PLJR 62
Constitution of India, 1950 — Article 14, 226, 32
Supreme Court04 Dec 1992Allowed
Azra Abdulla (Smt) and Another Vs Asiatic Oxygen and Acetylene Co. Ltd.
Supreme Court Of India · (1995) 4 SCC 397 Supp
Karnataka Rent Control Act, 1961 — Section 50
Supreme Court04 Dec 1992Allowed
Jogi Jha Vs State of Bihar and Another
Supreme Court Of India · (1995) 4 SCC 401 Supp
Supreme Court04 Dec 1992Dismissed
Razakbhai Issakbhai Mansuri and Others Vs State of Gujarat and Others
Supreme Court Of India · (1993) 1 SCALE 5 : (1993) 2 SCC 659 Supp : (1992) 3 SCR 369 Supp
Bombay Prohibition Act, 1949 — Section 2(39)Constitution of India, 1950 — Article 14, 19(1), 19(6), 47Essential Commodities Act, 1955 — Section 3
Supreme Court04 Dec 1992Dismissed
Vijay Mills Company Limited etc., etc. Vs State of Gujarat and others
Supreme Court Of India · AIR 1994 SC 1114 : (1992) 3 SCALE 315 : (1993) 1 SCC 345 : (1992) 3 SCR 324 Supp
Bombay Land Revenue Code, 1879 — Section 214Bombay Municipal Boroughs Act, 1925 — Section 73Constitution of India, 1950 — Article 14, 19(1), 226
Supreme Court04 Dec 1992Disposed Of
State of West Bengal and Another Vs Rash Behari Sarkar and Another
Supreme Court Of India · (1993) 1 JT 1 : (1992) 3 SCALE 306 : (1993) 1 SCC 479 : (1992) 3 SCR 351 Supp
Constitution of India, 1950 — Article 14
Supreme Court03 Dec 1992Dismissed
Jarnail Singh Vs The Secretary, Ministry of Home Affairs and others
Supreme Court Of India · AIR 1994 SC 1484 : (1992) JT 489 Supp : (1993) 1 LLJ 962 : (1992) 3 SCALE 313 : (1993) 1 SCC 47 : (1992) 3 SCR 318 Supp : (1993) 1 UPLBEC 133
Central Civil Services (Pension) (Amendment) Rules, 1991 — Rule 3, 69(1), 71, 73, 9Constitution of India, 1950 — Article 366
Supreme Court02 Dec 1992Dismissed
P.D. Pushparajan Vs State of Kerala Murali Vs State of Kerala
Supreme Court Of India · (1992) 3 Crimes 1117 : (1992) 3 SCALE 270 : (1993) 2 SCC 692 Supp : (1992) 3 SCR 310 Supp
Penal Code, 1860 (IPC) — Section 302, 324, 34
Supreme Court02 Dec 1992Dismissed
State Bank of Travancore, Trivandrum Vs E.J. Joseph and another
Supreme Court Of India · AIR 1993 SC 1265 : (1993) 1 BC 58 : (1993) 77 CompCas 83 : (1992) 6 JT 736 : (1993) 1 KLT 100 : (1992) 3 SCALE 274 : (1993) 2 SCC 530 Supp
Companies Act, 1956 — Section 4(3), 5State Bank of India (Subsidiary Banks) Act, 1959 — Section 2
Supreme Court01 Dec 1992Allowed
Union of India (UOI) Vs Khairul Jabbar and Others
Supreme Court Of India · (1997) 68 ECR 384 : (1993) 66 ELT 33 : (1993) 1 JT 59 : (1992) 3 SCALE 579 : (1993) 1 SCC 619
Customs Act, 1962 — Section 115
Supreme Court01 Dec 1992Dismissed
M/s. Karamchand Premchand Pvt. Ltd. etc., etc. Vs The Commissioner of Income Tax, Gujarat etc., etc.
Supreme Court Of India · AIR 1993 SC 1613 : (1993) 200 ITR 268 : (1993) JT 56 Supp : (1992) 3 SCALE 266 : (1993) 1 SCC 624 : (1993) 67 TAXMAN 537
Companies (Profits) Surtax Act, 1964 — Section 13, 2, 256(1), 8Income Tax Act, 1922 — Section 23AIncome Tax Act, 1961 — Section 10
Supreme Court01 Dec 1992Dismissed
Punjab State Electricity Board and others Vs Ludhiana Steels Private Ltd.
Supreme Court Of India · AIR 1993 SC 1355 : (1993) 1 ARBLR 287 : (1992) 3 SCALE 283 : (1993) 1 SCC 205 : (1992) 3 SCR 275 Supp
Electricity Act, 1910 — Section 16, 26
Supreme Court01 Dec 1992Dismissed
State of Himachal Pradesh and another Vs The Post Graduate Teachers Association and others
Supreme Court Of India · AIR 1993 SC 1937 : (1992) 1 JT 384 Supp : (1994) 1 LLJ 993 : (1992) 3 SCALE 263 : (1993) 2 SCC 428 Supp
Conditions of Service of Union Territories Employees Rules, 1959 — Rule 2
Supreme Court01 Dec 1992
Achhan Rizvi Vs State of U.P. and Others
Supreme Court Of India · (1992) 6 JT 730 : (1993) 1 SCALE 174 : (1994) 6 SCC 761
Supreme Court01 Dec 1992Allowed
State of Karnataka Vs Appa Balu Ingale and others
Supreme Court Of India · AIR 1993 SC 1126 : AIR 1992 SC 1126 : (1993) 1 ALT(Cri) 390 : (1993) CriLJ 1029 : (1992) 3 Crimes 1104 : (1992) 1 JT 588 Supp : (1992) 3 SCALE 339 : (1995) 4 SCC 469 Supp : (1992) 3 SCR 284 Supp
Constitution of India, 1950 — Article 14, 15, 16, 17, 21Protection of Civil Rights Act, 1955 — Section 4, 7