Supreme Court23 Jan 1992Disposed Of
Tarun Bharat Sangh, Alwar Vs Union of India (UOI) and Others
Supreme Court Of India · (1993) 4 SCC 253
COURT ARCHIVE
Supreme Court Of India judgments, 1992
846 judgments · page 40 of 43
Supreme Court23 Jan 1992dismissed
Ram Kishan Bairwa Vs Bundi Chittorgarh Kshetriya Gramin Bank and Another
Supreme Court Of India · (1993) 1 LLJ 986 : (1992) 3 SCC 53 Supp
Supreme Court23 Jan 1992dismissed
Janab Ali Shaikh Vs State of West Bengal
Supreme Court Of India · AIR 1992 SC 1694 : (1992) CriLJ 2530 : (1992) 1 Crimes 529 : (1992) 1 JT 248 : (1992) 1 SCALE 175 : (1992) 2 SCC 545 Supp : (1992) 1 UJ 568
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 304
Supreme Court23 Jan 1992Allowed
Tarun Bharat Sangh, Alwar Vs Union of India and others
Supreme Court Of India · AIR 1993 SC 293 : AIR 1992 SC 293 : (1993) CriLJ 50 : (1992) 2 SCC 750 Supp
Supreme Court23 Jan 1992Disposed Of
State of Maharashtra Vs Rajendra Garbad Patil
Supreme Court Of India · AIR 1994 SC 475 : (1994) CriLJ 145 : (1992) 3 SCC 55 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 366
Supreme Court23 Jan 1992Partly Allowed
Shell Company of India Ltd. Vs Commissioner of Income Tax, Calcutta
Supreme Court Of India · AIR 1994 SC 1126
Supreme Court23 Jan 1992Allowed
Sri Ram Skukrya Mhatre Vs R.D. Tyagi and Others
Supreme Court Of India · AIR 1994 SC 1134 : (1994) CriLJ 63 : (1992) 3 SCC 65 Supp : (1992) 3 SLJ 201
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3
Supreme Court22 Jan 1992dismissed
Chandra Mohan Tiwari and another Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1992 SC 891 : (1992) CriLJ 1091 : (1992) 1 Crimes 553 : (1992) JLJ 127 : (1992) 1 JT 258 : (1992) 1 SCALE 131 : (1992) 2 SCC 105 : (1992) 1 SCR 313 : (1992) 1 UJ 533
Constitution of India, 1950 — Article 134(1), 134A, 136Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 302, 34, 363, 366, 376
Supreme Court22 Jan 1992Allowed
State of Andhra Pradesh and another Vs K.S. Muralidhar and others
Supreme Court Of India · AIR 1992 SC 922 : (1992) 1 JT 360 : (1992) 1 SCALE 176 : (1992) 2 SCC 241 : (1992) 1 SCR 295
Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 23A, 33A
Supreme Court22 Jan 1992Allowed
Ramesh Chandra Vs IIIrd Additional District Judge and others
Supreme Court Of India · AIR 1992 SC 1106 : (1992) 1 JT 356 : (1992) 1 SCALE 122 : (1992) 1 SCC 751 : (1992) 1 SCR 349
Transfer Of Property Act, 1882 — Section 106U.P. Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 20(1), 20(2), 20(4), 39, 43, 43(2)
Supreme Court22 Jan 1992
Dr. Snehelata Patnaik and Others Vs State of Orissa and Others
Supreme Court Of India · (1992) 1 JT 305 : (1992) 1 SCALE 126(1) : (1992) 1 SCALE 126 : (1992) 2 SCC 26 : (1992) 1 SCR 335 : (1992) 2 UPLBEC 1067
Supreme Court22 Jan 1992Allowed
Bhagel Singh Vs Swaran Singh and others
Supreme Court Of India · (1992) ACR 337 : AIR 1992 SC 682 : (1992) CriLJ 695 : (1992) 1 Crimes 583 : (1991) 5 JT 282 : (1990) LabIC 1009 : (1992) 1 SCALE 126 : (1992) 2 SCC 96 Supp : (1992) 1 SCR 338 : (1992) 1 UJ 553
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 325, 326
Supreme Court22 Jan 1992Allowed
State of U.P. Vs Shishupal Singh
Supreme Court Of India · AIR 1994 SC 129 : (1992) 94 BOMLR 427 : (1994) CriLJ 617 : (1992) 3 SCC 60 Supp
Penal Code, 1860 (IPC) — Section 302
Supreme Court21 Jan 1992Allowed
Collector of Central Excise Vs Rajasthan Spg. and Wvg. Mills Ltd
Supreme Court Of India · AIR 1993 SC 1262 : AIR 1992 SC 1262 : (1995) 75 ELT 36 : (1993) 1 SCC 420 Supp
Supreme Court21 Jan 1992dismissed
Pradumansinh Kalubha Vs State of Gujarat
Supreme Court Of India · AIR 1992 SC 881 : (1992) CriLJ 1111 : (1992) 1 Crimes 484 : (1992) 1 JT 280 : (1992) 1 SCALE 155 : (1992) 2 SCC 62 Supp : (1992) 1 SCR 259
Penal Code, 1860 (IPC) — Section 302, 304, 307
Supreme Court21 Jan 1992Allowed
Mahindra Engineering and Chemical Products Ltd. Vs Union of India and others
Supreme Court Of India · AIR 1993 SC 406 : AIR 1992 SC 406 : (1992) 38 ECC 54 : (1992) ECR 1 : (1992) 58 ELT 161 : (1992) 1 JT 276 : (1992) 1 SCALE 95 : (1992) 1 SCC 727 : (1992) 1 SCR 254 : (1993) 89 STC 408
Supreme Court21 Jan 1992dismissed
Commissioner of Income Tax Vs Amritlal Nihalchand
Supreme Court Of India · (1992) 106 CTR 369 : (1992) 196 ITR 346
Income Tax Act, 1961 — Section 187, 188
Supreme Court21 Jan 1992Allowed
N.M. Parthasarathy Vs The State of by S.P.E.
Supreme Court Of India · AIR 1992 SC 988 : (1992) 2 BLJR 1012 : (1992) CriLJ 1284 : (1992) 1 Crimes 527 : (1992) 1 JT 249 : (1992) 2 PLJR 28 : (1992) 1 SCALE 104 : (1992) 2 SCC 198 : (1992) 1 SCR 249 : (1992) 1 UJ 530
Criminal Procedure Code, 1973 (CrPC) — Section 360, 386Penal Code, 1860 (IPC) — Section 109, 120Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
Supreme Court21 Jan 1992Dismissed
Sunil D. Chedda Vs Suresh Bansilal Sethi and others
Supreme Court Of India · AIR 1992 SC 1200 : (1993) 1 ALT 55 : (1993) 1 SCC 231 Supp
Transfer of Property Act, 1882 — Section 52
Supreme Court21 Jan 1992Dismissed
G. Arunachalam (died) through L.Rs. and another Vs Thondarperienambi and another
Supreme Court Of India · AIR 1992 SC 977 : (1992) 1 JT 306 : (1992) 2 MLJ 41 : (1992) 1 SCALE 1061 : (1992) 1 SCALE 106 : (1992) 1 SCC 723 : (1992) 1 UJ 439
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 25