Supreme Court30 Nov 1992Allowed
Divisional Commercial Superintendent and Others Vs K. Nagarajan
Supreme Court Of India · (1995) 4 SCC 415 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1992
846 judgments · page 4 of 43
Supreme Court30 Nov 1992dismissed
Syed Muzaffar Ali and Others Vs Municipal Corporation of Delhi
Supreme Court Of India · (1995) 4 SCC 426 Supp
Supreme Court28 Nov 1992
Achhan Rizvi Vs State of U.P. and Others
Supreme Court Of India · (1992) 6 JT 725 : (1992) 2 SCALE 457 : (1994) 6 SCC 756
Supreme Court27 Nov 1992Allowed
Bhide Girls Education Society Vs Education Officer, Zila Parishad, Nagpur and Others
Supreme Court Of India · (1994) 1 SCC 25 Supp
Constitution of India, 1950 — Article 16(5)
Supreme Court27 Nov 1992Disposed Of
C. B. Gautam Vs Union of India and others
Supreme Court Of India · AIR 1994 SC 1513
Supreme Court27 Nov 1992Disposed Of
C.B. Gautam Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1994 SC 771 : (1992) 3 SCR 12 Supp
Supreme Court26 Nov 1992Dismissed
State of Kerala and Another Vs Sri Mambarambil Gregory and Others
Supreme Court Of India · (1995) 9 JT 594 : (1995) 4 SCC 414 Supp
Kerala Land Acquisition Act, 1961 — Section 19
Supreme Court25 Nov 1992dismissed
Sengunthar Trust Vs Bangalore Development Authority and Others
Supreme Court Of India · (1992) 1 JT 428 Supp : (1992) 3 SCALE 232 : (1993) 1 SCC 672 Supp
Bangalore Development Authority Act, 1976 — Section 2, 38A
Supreme Court25 Nov 1992dismissed
Jeet Singh and Others Vs State of U.P. and Others
Supreme Court Of India · (1992) 3 SCALE 233 : (1993) 1 SCC 325 : (1992) 3 SCR 246 Supp
Divorce Act, 1869 — Section 23
Supreme Court25 Nov 1992Disposed Of
Achhan Rizvi Vs State of U.P. and Others
Supreme Court Of India · (1992) 6 JT 721 : (1993) 1 SCALE 28 : (1992) 3 SCALE 246 : (1994) 6 SCC 752
Supreme Court25 Nov 1992Disposed Of
Batliboi Employees'' Union Vs Batliboi and Co. and Another
Supreme Court Of India · (1994) 2 LLJ 1175 : (1993) 3 SCC 523 Supp
Maharashtra Workmens Minimum House Rent Allowance Act, 1983 — Section 13(1)
Supreme Court24 Nov 1992dismissed
N.T.C. (South Maharashtra) Limited Vs Rashtriya Mill Mazdoor Sangh and Others
Supreme Court Of India · (1993) 1 LLJ 954 : (1992) 3 SCALE 276 : (1993) 1 SCC 217 : (1992) 3 SCR 229 Supp
Industrial Disputes Act, 1947 — Section 2, 25FF
Supreme Court24 Nov 1992Allowed
State of Orissa Vs B.N. Agarwala
Supreme Court Of India · AIR 1993 SC 2521 : (1992) 1 JT 552 Supp : (1993) 105 PLR 37 : (1992) 3 SCALE 229 : (1993) 1 SCC 140 : (1992) 3 SCR 221 Supp
Supreme Court24 Nov 1992Allowed
Babu Lal Bajpai Vs State of U.P.
Supreme Court Of India · AIR 1994 SC 1538 : (1994) CriLJ 1383
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)
Supreme Court24 Nov 1992Allowed
Vishnu Kondaji Jadhav Vs State of Maharashtra
Supreme Court Of India · AIR 1994 SC 1670 : (1994) CriLJ 1579 : (1995) 4 SCC 408 Supp : (1995) 4 SCC 408
Penal Code, 1860 (IPC) — Section 161, 165
Supreme Court20 Nov 1992Dismissed
Payal Jindal (Mrs) Vs A.K. Jindal
Supreme Court Of India · (1995) 4 SCC 398 Supp
Supreme Court20 Nov 1992Allowed
Commissioner of Income Tax, Bombay Vs Forbes Forbes Campbell and Co. Ltd., Bombay
Supreme Court Of India · (1993) 2 SCC 734 Supp : (1992) 2 UPLBEC 1393
Supreme Court20 Nov 1992dismissed
Syed Khalid Rizvi and Others and Ramesh Prasad Singh and Others Vs Union of India (UOI) and Others Krishna Behari Srivastava Vs State of U.P. and Another
Supreme Court Of India · (1992) JT 169 Supp : (1993) 1 LLJ 887 : (1992) 3 SCALE 287 : (1993) 3 SCC 575 Supp : (1993) 3 SCC 575 : (1992) 3 SCR 180 Supp
Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 8, 9Police Service (Regulation of Seniority) Rules, 1954 — Rule 3(3)
Supreme Court19 Nov 1992Partly Allowed
Executive Engineer, Orissa Vs Ganga Ram Chhapolia
Supreme Court Of India · (1995) 4 SCC 497 Supp
Supreme Court18 Nov 1992Dismissed
Commissioner, Quilon Municipality and Another Vs Canara Bank, Quilon and Others
Supreme Court Of India · (1995) 4 SCC 502 Supp