Supreme Court21 Jan 1992Dismissed
State of Punjab Vs Jagjit Singh and others Harbhajan Singh and another Vs State of Punjab
Supreme Court Of India · AIR 1994 SC 1598
Penal Code, 1860 (IPC) — Section 139, 148, 149, 302, 304
COURT ARCHIVE
Supreme Court Of India judgments, 1992
846 judgments · page 41 of 43
Supreme Court21 Jan 1992Dismissed
Union of India and another Vs Sampat Raj Dugar and another
Supreme Court Of India · AIR 1992 SC 1417 : (1992) 38 ECC 83 : (1992) 58 ELT 163 : (1992) 1 JT 554 : (1992) 1 SCALE 167 : (1992) 2 SCC 66 : (1992) 1 SCR 269 : (1993) 88 STC 176
Customs Act, 1962 — Section 111, 112, 120, 124, 2(26)Imports and Exports (Control) Act, 1947 — Section 3, 4G
Supreme Court21 Jan 1992Dismissed
Mrs. Harpreet Kaur Harvinder Singh Bedi Vs State of Maharashtra and another
Supreme Court Of India · AIR 1992 SC 979 : (1992) 94 BOMLR 144 : (1992) CriLJ 769 : (1992) 1 Crimes 589 : (1992) 1 JT 502 : (1992) 1 SCALE 142 : (1992) 2 SCC 177 : (1992) 1 SCR 234
Constitution of India, 1950 — Article 32Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(4)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons A
Supreme Court21 Jan 1992Dismissed
B.N. Shankarappa Vs Uthanur Srinivas and others
Supreme Court Of India · AIR 1992 SC 836 : (1992) 1 JT 389 : (1990) LabIC 1614 : (1994) 3 LLJ 374 : (1992) 1 SCALE 213 : (1992) 2 SCC 61 : (1992) 1 SCR 286
Karnataka General Clauses Act, 1899 — Section 14Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 4(2)
Supreme Court20 Jan 1992Dismissed
M.C. Mehta Vs Union of India (UOI) and Others
Supreme Court Of India · (1992) 1 SCALE 196 : (1992) 2 SCC 633 Supp
Supreme Court20 Jan 1992Allowed
Smt. Vithabai Krishnaji Patil Vs Smt. Banubai
Supreme Court Of India · AIR 1994 SC 481 : (1993) 1 SCC 442 Supp
Hindu Succession Act, 1956 — Section 15
Supreme Court20 Jan 1992Allowed
Smt. Victoria Fernandes Vs Lalmal Sawma and others
Supreme Court Of India · AIR 1992 SC 687 : (1992) 94 BOMLR 138 : (1992) CriLJ 702 : (1992) 1 Crimes 497 : (1992) 1 JT 308 : (1992) 1 SCALE 99 : (1992) 2 SCC 97
Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 143, 147, 149, 305, 427
Supreme Court17 Jan 1992Allowed
M.L. Kamra Vs The Chairman-cum-Managing Director, New India Assurance Co. Ltd. and another
Supreme Court Of India · AIR 1992 SC 1072 : (1992) 65 FLR 188 : (1992) 1 JT 188 : (1992) LabIC 834 : (1992) 1 LLJ 630 : (1992) 1 SCALE 40 : (1992) 2 SCC 36 : (1992) 1 SCR 220 : (1992) 1 UJ 758 : (1992) 2 UPLBEC 1059
Constitution of India, 1950 — Article 14General Insurance (Emergency Provisions) Act, 1971 — Section 7Orissa Insurance Co-operative Society Ltd. Service Rules — Rule 5
Supreme Court17 Jan 1992dismissed
P.C. Bumotra Vs Chairman-cum-Managing Director, New India Assuarance Co. Ltd. and another
Supreme Court Of India · AIR 1992 SC 947 : (1992) 1 JT 279 : (1992) 1 LLJ 774 : (1992) 1 SCALE 174 : (1992) 2 SCC 218 : (1992) 1 UJ 729
Supreme Court17 Jan 1992Disposed Of
Ranjit Kumar Ghosh and another Vs Sirish Chandra Bose and others
Supreme Court Of India · AIR 1994 SC 1254
Supreme Court17 Jan 1992Allowed
Commissioner of Income Tax, A.P. Vs Ashoka Engineering Co., Grafik India and Syed Jaffar and Sons, Secundrabad
Supreme Court Of India · AIR 1993 SC 858(1) : AIR 1992 SC 858 : (1993) 109 CTR 491 : (1993) 1 SCC 754 Supp
Income Tax Act, 1961 — Section 184, 185, 246
Supreme Court17 Jan 1992Disposed Of
Kulkarni Patterns Pvt. Ltd. and others Vs Vasant Baburao Ashtekar and others
Supreme Court Of India · AIR 1992 SC 1097 : (1992) 1 JT 194 : (1992) 1 SCALE 96 : (1992) 2 SCC 46 : (1992) 1 SCR 227
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2)General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106
Supreme Court16 Jan 1992Allowed
Kanoria Chemicals and Industries Ltd. and Another Vs State of U.P. and Others U.P. State Electricity Board and Another Vs Kanoria Chemicals and Industries Ltd. and Others
Supreme Court Of India · (1992) 1 JT 199 : (1992) 1 SCALE 107 : (1992) 2 SCC 124 : (1992) 1 SCR 151
Electricity (Supply) Act, 1948 — Section 60(5)
Supreme Court16 Jan 1992Dismissed
State of Maharashtra Vs M/s. Shiv Datt and Sons, etc.
Supreme Court Of India · AIR 1992 SC 692 : (1993) 1 SCC 222 Supp : (1992) 84 STC 497
Bombay Sales Tax Act, 1959 — Section 2(17), 2(26), 8Constitution of India, 1950 — Article 136
Supreme Court16 Jan 1992Allowed
Deputy Commissioner of Sales Tax Vs Aysha Hosiery Factory (P) Ltd. and Others
Supreme Court Of India · AIR 1992 SC 874 : (1992) 1 JT 379 : (1992) 1 KLT 423 : (1992) 1 SCALE 207 : (1992) 2 SCC 178 Supp : (1992) 1 SCR 140 : (1992) 85 STC 106
Central Sales Tax Act, 1956 — Section 8(2), 8(2A)Kerala Additional Sales Tax Act, 1978 — Section 2Kerala General Sales Tax Act, 1963 — Section 5
Supreme Court16 Jan 1992Allowed
Pine Chemicals Ltd. and Others Vs Assessing Authority and Others
Supreme Court Of India · (1993) 67 ELT 25 : (1992) 1 JT 220 : (1992) 1 SCALE 46 : (1992) 2 SCC 683 : (1992) 1 SCR 179 : (1992) 85 STC 432
Central Sales Tax Act, 1956 — Section 6(1A), 8(2A), 8(B)Constitution of Jammu and Kashmir, 1956 — Section 4(1), 4(5), 45Jammu and Kashmir General Sales Tax Act, 1962 — Section 5
Supreme Court15 Jan 1992dismissed
SK.AR.K.AR. Somasundaram Chettiar and Co., Madurai Vs Commissioner of Income Tax, Madras
Supreme Court Of India · (1992) 102 CTR 182 : (1992) 194 ITR 1 : (1992) 1 JT 93 : (1992) 1 SCALE 12 : (1992) 2 SCC 54 Supp : (1992) 1 SCR 49
Income Tax Act, 1961 — Section 24, 24(1), 43(5), 66(1)
Supreme Court15 Jan 1992Allowed
Hindustan Petroleum Corpn. Ltd. and Another Vs M/s. Ram Chandra and Sons and others
Supreme Court Of India · AIR 1994 SC 478
Supreme Court15 Jan 1992Dismissed
M/s. Continental Construction Ltd. Vs Commissioner of Income Tax, Central-I
Supreme Court Of India · AIR 1992 SC 803 : (1992) 2 CompLJ 50 : (1992) 101 CTR 386 : (1992) 195 ITR 81 : (1992) 1 JT 140 : (1992) 1 SCALE 65 : (1992) 2 SCC 567 Supp : (1992) 1 SCR 57 : (1992) 60 TAXMAN 429
Income Tax Act, 1961 — Section 119(1), 14, 154, 256, 288(2)
Supreme Court15 Jan 1992Allowed
Krishna Murari Prasad Vs Mitar Singh
Supreme Court Of India · AIR 1994 SC 489 : (1994) 1 PLJR 87 : (1993) 1 SCC 439 Supp
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)(C)