CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1992

846 judgments · page 5 of 43

Supreme Court18 Nov 1992Allowed

Commissioner of Income Tax, Orissa Vs Dhadi Sahu

Supreme Court Of India · (1992) 108 CTR 444 : (1993) 199 ITR 610 : (1992) 6 JT 714 : (1992) 3 SCALE 255 : (1994) 1 SCC 257 Supp : (1992) 3 SCR 168 Supp

General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 271(1), 274(2)
Read judgment
Supreme Court18 Nov 1992Dismissed

Smt. Kamla Vs State of Punjab

Supreme Court Of India · AIR 1993 SC 374 : AIR 1992 SC 374 : (1993) 1 ALT(Cri) 484 : (1993) CriLJ 68 : (1992) 3 Crimes 1088 : (1993) 1 DMC 4 : (1992) 6 JT 707 : (1992) 3 SCALE 205 : (1993) 1 SCC 1

Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
Supreme Court17 Nov 1992Allowed

Union of India Vs Mohd. Sadiq Rather

Supreme Court Of India · AIR 1993 SC 379 : AIR 1992 SC 379 : (1993) 41 BLJR 272 : (1993) CriLJ 72 : (1992) 3 Crimes 1072 : (1992) 3 SCALE 209 : (1993) 1 SCC 8 : (1992) 3 SCR 81 Supp

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(8), 3
Read judgment
Supreme Court17 Nov 1992dismissed

A.A. Haja Muniuddian Vs Indian Railways

Supreme Court Of India · (1993) 1 ACC 303 : (1993) ACJ 235 : AIR 1993 SC 361 : AIR 1992 SC 361 : (1993) 41 BLJR 69 : (1992) JT 642 Supp : (1992) 1 JT 642 Supp : (1993) 1 MLJ 38 : (1992) 3 SCALE 214 : (1992) 4 SCC 736 : (1992) 3 SCR 72 Supp

Evidence Act, 1872 — Section 123, 124Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 44, 6Railway Claims Tribunal Act, 1987 — Section 13, 15, 16, 18, 24
Read judgment
Supreme Court17 Nov 1992Dismissed

Ram bhai Manjanath Nayak and others Vs Union of India and others

Supreme Court Of India · AIR 1993 SC 342 : AIR 1992 SC 342 : (1992) 108 CTR 294 : (1993) 1 GLR 183 : (1993) 201 ITR 422 : (1992) 3 SCALE 166 : (1992) 4 SCC 742 : (1992) 3 SCR 56 Supp : (1993) 66 TAXMAN 486

Constitution of India, 1950 — Article 133(1), 19(1), 31Taxation Laws (Amendment) Act, 1972 — Section 269
Read judgment
Supreme Court17 Nov 1992Disposed Of

Gannon Dunkerley and Co. and Others Vs State of Rajasthan and Others Larsen and Toubro Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (1992) JT 324 Supp : (1993) 37 KarLJ 279 : (1992) 3 SCALE 173 : (1993) 1 SCC 364 : (1992) 3 SCR 103 Supp : (1993) 88 STC 204 : (1993) 66 TAXMAN 229

Central Sales Tax Act, 1956 — Section 2(g), 3, 4, 4(3), 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 23, 26, 26(2)Central Sales Tax Act, 1956 — Section 15Rajasthan Sales Tax (Second Amendment) Act, 1988 — Section 2, 2(s), 2(t)(u), 5(3), 7(2)(c), 7(5)(3)(2c)
Read judgment
Supreme Court17 Nov 1992dismissed

C.B. Gautam Vs Union of India and Others

Supreme Court Of India · (1992) 108 CTR 304 : (1993) 49 DLT 421 : (1993) 199 ITR 530 : (1992) 6 JT 678 : (1993) 1 SCALE 216 : (1992) 3 SCALE 138 : (1993) 1 SCC 78 : (1992) 65 TAXMAN 440

Income Tax Act, 1961 — Section 269, 269UA(2), 269UD(1), 269UE(5)
Read judgment
Supreme Court16 Nov 1992Allowed

Indra Sawhney etc. Vs Union of India and others, etc.

Supreme Court Of India · AIR 1993 SC 477 : AIR 1992 SC 477 : (1992) 3 SCC 217 : (1992) 2 SCR 454 Supp

Constitution of India, 1950 — Article 5, 10, 12, 14, 15, 16, 17, 18, 29(2), 38, 39, 39A, 41, 46, 73, 309, 335, 338, 340Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 — Section 5General Clauses Act, 1897 — Section 3(31)
Read judgment