Supreme Court Of India Judgments 1993 — Page 49

Supreme Court03 Feb 1993Dismissed

Pulin Behari Lal Vs Mahadeb Dutta and Others

Supreme Court Of India · (1993) 1 JT 341 : (1993) 1 SCALE 255 : (1993) 1 SCC 629 : (1993) 1 SCR 472

Delhi Rent Control Act, 1958 — Section 14, 16Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10

Supreme Court03 Feb 1993Allowed

P. Murugesan and Others Vs State of Tamil Nadu and Others

Supreme Court Of India · (1993) 2 JT 115 : (1993) 1 LLJ 944 : (1993) 2 MLJ 5 : (1993) 1 SCALE 423 : (1993) 2 SCC 340 : (1993) 1 SCR 405

Constitution of India, 1950 — Article 136, 14, 16, 309Madras City Municipal Corporation Act, 1919 — Section 87

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Supreme Court03 Feb 1993Allowed

R.S.D.V. Finance Co. Pvt. Ltd. Vs Shree Valllabh Glass Works Ltd.

Supreme Court Of India · AIR 1993 SC 2094 : (1993) 1 JT 617 : (1993) 1 SCALE 262 : (1993) 3 SCC 518 Supp : (1993) 2 SCC 130

Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3, 4(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 21, 92

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Supreme Court03 Feb 1993Allowed

Government of Andhra Pradesh Vs P. Dilip Kumar and Another

Supreme Court Of India · (1993) 2 JT 138 : (1993) 2 MLJ 28 : (1993) 1 SCALE 245 : (1993) 2 SCC 310 : (1993) 1 SCR 435

Constitution Of India, 1950 — Article 14, 16, 309Andhra Pradesh Engineering Service Rules, 1966 — Rule 4, 5Mysore Public Service Commission (Functions) Rules, 1957 — Rule 4(3)

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Supreme Court02 Feb 1993Allowed

Union of India and another Vs V. Ramadass and others

Supreme Court Of India · AIR 1993 SC 2578 : (1993) JT 489 Supp : (1994) 1 SCC 592 Supp

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Supreme Court02 Feb 1993Dismissed

Sahni Silk Mills (P) Ltd. and Others Vs Employees'' State Insurance Corporation and Others Regional Director, Employees'' State Insurance Corporation Vs Shoba Engineers and Others

Supreme Court Of India · (1993) 1 ACC 677 : (1993) 1 JT 439 : (1993) 1 SCALE 441 : (1993) 2 SCC 1

Employees State Insurance Act, 1948 — Section 40, 85B, 94A

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Supreme Court02 Feb 1993Allowed

Ram Phal and others Vs State of Haryana

Supreme Court Of India · AIR 1993 SC 1979 : (1993) CriLJ 2603 : (1993) JT 507 Supp : (1993) 3 SCC 740 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 148, 302, 304, 323

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Supreme Court02 Feb 1993Allowed

Ravi Raman Prasad and Another Vs State of Bihar and Others

Supreme Court Of India · AIR 1994 SC 109 : (1993) 1 ALT(Cri) 640 : (1994) 42 BLJR 819 : (1993) 4 JT 526 : (1993) 2 PLJR 1 : (1993) 1 SCALE 442 : (1993) 2 SCC 3

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482

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Supreme Court02 Feb 1993Dismissed

Kundan Lal Vs Angan Lal

Supreme Court Of India · AIR 1994 SC 479 : (1994) 3 SCC 679 Supp

Delhi Rent Control Act, 1958 — Section 14(1)(d), 15(1), 15(2), 15(7)

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Supreme Court01 Feb 1993Disposed Of

Kailash Chandra Rajawat Vs Union of India and another

Supreme Court Of India · AIR 1993 SC 2462 : (1993) JT 470 Supp : (1993) 2 LLJ 1248 : (1994) 1 SCC 71 Supp

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Supreme Court29 Jan 1993dismissed

Lalji Khimji and Others Vs State of Gujarat

Supreme Court Of India · (1993) 1 GLR 764 : (1993) 2 JT 89 : (1993) 1 SCALE 239 : (1993) 3 SCC 567 Supp : (1993) 1 SCR 366

Bombay Irrigation Act, 1879 — Section 18, 77Constitution of India, 1950 — Article 299, 299(1)

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Supreme Court29 Jan 1993Allowed

Official Trustee of Tamil Nadu Vs Udavumkarankal and Others

Supreme Court Of India · AIR 1993 SC 1472 : (1993) 1 JT 592 : (1993) 1 SCALE 566 : (1993) 3 SCC 509 Supp : (1993) 1 SCR 380

Official Trustees Act, 1913 — Section 15, 28Trusts Act, 1882 — Section 2(2)

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Supreme Court29 Jan 1993Allowed

Maharashtra Tubes Ltd. Vs State Industrial and Investment Corporation of Maharashtra Ltd. and Another

Supreme Court Of India · (1993) 2 CompLJ 346 : (1993) 1 JT 310 : (1993) 1 LW 301 : (1993) 1 SCALE 223 : (1993) 2 SCC 144 : (1993) 1 SCR 340

Constitution of India, 1950 — Article 286, 39Industries (Development and Regulation) Act, 1951 — Section 12, 14, 15, 3, 4Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19

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Supreme Court28 Jan 1993Allowed

Prerna (Smt) and Another Vs M.P. State Road Transport Corporation and Others

Supreme Court Of India · (1993) 1 ACC 345 : (1993) ACJ 254 : (1993) 1 JT 295 : (1993) 1 SCALE 218 : (1993) 1 SCC 621 : (1993) 1 SCR 321

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Supreme Court28 Jan 1993Disposed Of

State of Bihar Vs Narasimha Sundram

Supreme Court Of India · AIR 1994 SC 599 : (1994) LabIC 462 : (1994) 2 LLJ 67 : (1994) 1 PLJR 101 : (1994) 3 SCC 705 Supp

Bihar Pension Rules, 1950 — Rule 139, 43

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Supreme Court28 Jan 1993Allowed

Union of India (UOI) Vs Sher Singh and Others

Supreme Court Of India · (1993) 3 JT 693 : (1993) 1 LW 485 : (1994) 106 PLR 216 : (1993) 1 SCALE 209 : (1993) 1 SCC 608 : (1993) 1 SCR 326

Land Acquisition Act, 1894 — Section 18, 18(1)

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Supreme Court27 Jan 1993Dismissed

Anwari Basavaraj Patil and others Vs Siddaramaiah and others

Supreme Court Of India · AIR 1994 SC 512 : (1993) 1 JT 328 : (1993) 1 SCALE 235 : (1993) 1 SCC 636 : (1993) 1 SCR 313

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Supreme Court27 Jan 1993Dismissed

Panna (Smt) Vs A.S. Samra and Others

Supreme Court Of India · (1994) 3 SCC 658 Supp

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Supreme Court27 Jan 1993Allowed

In Re: Ram Janma Bhumi-Babri Masjid

Supreme Court Of India · (1993) 1 SCC 642

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Supreme Court27 Jan 1993Allowed

Shri Anwari Basavaraj Patil and Others Vs Shri Siddaramaiah and Others

Supreme Court Of India · AIR 1994 SC 512 : (1993) 1 JT 328 : (1993) 1 SCALE 235 : (1993) 1 SCC 636 : (1993) 1 SCR 313

Limitation Act, 1908 — Section 12(2)Limitation Act, 1963 — Section 10, 11, 12, 13, 14Representation of the People Act, 1951 — Section 116(A), 117, 118, 81, 82

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Supreme Court Of India judgments, 1993