COURT ARCHIVE

Supreme Court Of India judgments, 1993

1,046 judgments · page 52 of 53

Supreme Court12 Jan 1993Dismissed

Gulraj Singh Grewal Vs Dr Harbans Singh and Another

Supreme Court Of India · AIR 1993 SC 1574 : (1993) 1 JT 146 : (1993) 103 PLR 410 : (1993) 1 SCALE 109 : (1993) 2 SCC 68 : (1993) 1 SCR 149

East Punjab Urban Rent Restriction (Amendment) Act, 1985 — Section 12A, 13AEast Punjab Urban Rent Restriction Act, 1949 — Section 10, 11, 13(3), 18, 2Punjab Urban Rent Restriction Act, 1941 — Section 13

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Supreme Court12 Jan 1993Disposed Of

Sterling Computers Limited and Others Vs M and N Publications Limited and Others

Supreme Court Of India · AIR 1996 SC 51 : (1993) 1 JT 187 : (1993) 2 PLJR 12 : (1993) 1 SCALE 36 : (1993) 1 SCC 445

Constitution of India, 1950 — Article 12, 14

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Supreme Court12 Jan 1993Dismissed

Ashok Soap Factory and Another Vs Municipal Corporation of Delhi and Others

Supreme Court Of India · (1993) 49 DLT 630 : (1993) 27 DRJ 95 : (1993) 1 JT 128 : (1993) 1 SCALE 98 : (1993) 2 SCC 37 : (1993) 1 SCR 124

Constitution of India, 1950 — Article 14Delhi Municipal Corporation Act, 1957 — Section 277, 283Electricity Act, 1910 — Section 2, 21, 21(2), 22

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Supreme Court12 Jan 1993Allowed

Mahendra Singh Vs Jagbir Singh

Supreme Court Of India · AIR 1994 SC 762 : (1993) 1 BC 153 : (1993) 1 JT 105 : (1993) 1 SCALE 53 : (1993) 2 SCC 34

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Supreme Court12 Jan 1993Allowed

Bishamber Dass Kohli (Dead) by Lrs. Vs Satya Bhalla (Smt)

Supreme Court Of India · (1993) 1 JT 123 : (1993) 103 PLR 402 : (1993) 1 SCALE 105 : (1993) 1 SCC 566 : (1993) 1 SCR 171

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 2, 4

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Supreme Court11 Jan 1993Dismissed

Kishun Singh and Others Vs State of Bihar

Supreme Court Of India · (1993) 17 ACR 420 : (1993) 41 BLJR 309 : (1993) CriLJ 1700 : (1993) 1 Crimes 494 : (1993) 1 JT 173 : (1993) 2 PLJR 2 : (1993) 1 SCALE 79 : (1993) 2 SCC 16 : (1993) 1 SCR 31

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 193, 209, 319

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Supreme Court11 Jan 1993Disposed Of

Jagdish Chander Bhatia Vs Lachhman Das Bhatia

Supreme Court Of India · (1993) 17 ACR 549 : (1993) CriLJ 1393 : (1993) 1 Crimes 561 : (1993) 1 JT 232 : (1993) 1 SCALE 66 : (1993) 1 SCC 548 : (1993) 1 SCR 51

Arbitration Act, 1940 — Section 30

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Supreme Court11 Jan 1993Allowed

S.V. Chandra Pandian and Others Vs S.V. Sivalinga Nadar and Others

Supreme Court Of India · (1993) 1 ARBLR 386 : (1993) 41 BLJR 543 : (1995) 212 ITR 592 : (1993) 1 JT 278 : (1993) 1 LW 612 : (1993) 1 MLJ 41 : (1993) 1 SCALE 141 : (1993) 1 SCC 589 : (1993) 1 SCR 58 : (1995) 80 TAXMAN 151

Income Tax Act, 1961 — Section 2(47), 33Partnership Act, 1932 — Section 48

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Supreme Court08 Jan 1993Allowed

Bhagwan Das Jain Vs State of Punjab

Supreme Court Of India · (1993) 3 SCC 736 Supp

Prevention of Food Adulteration Act, 1954 — Section 2(m)

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Supreme Court08 Jan 1993Allowed

Hari Om and Others Vs State of U.P.

Supreme Court Of India · (1993) 17 ACR 529 : (1993) CriLJ 1383 : (1993) 1 Crimes 294 : (1993) 2 JT 657 : (1993) 1 SCALE 32 : (1993) 2 SCC 1 Supp

Penal Code, 1860 (IPC) — Section 302, 323, 324, 34

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Supreme Court07 Jan 1993Allowed

Gajadhar Prasad Choudhary and Others Vs State of Bihar and Others

Supreme Court Of India · (1994) 1 SCC 114 Supp

Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) Act, 1961 — Section 2(k), 16(3)

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Supreme Court07 Jan 1993Allowed

Dipak Kumar Chatterjee Vs Commissioner of Payments (Jute) and another

Supreme Court Of India · AIR 1993 SC 1264 : AIR 1992 SC 1264 : (1993) 1 JT 58 : (1993) 1 SCALE 16 : (1993) 1 SCC 434

Jute Companies (Nationalisation) Act, 1980 — Section 17, 18

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Supreme Court07 Jan 1993Allowed

Union of India Vs Parle Products Pvt. Ltd.

Supreme Court Of India · AIR 1994 SC 106 : (1994) ECR 359 : (1994) 74 ELT 492 : (1994) 3 SCC 662 Supp

Central Excises and Salt Act, 1944 — Section 2

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Supreme Court07 Jan 1993Disposed Of

A. Tripathi and Another Vs J.P. Gupta and Others U.P. Jal Nigam and Another Vs J.P. Gupta and Others

Supreme Court Of India · (1993) 1 JT 115 : (1994) 1 LLJ 390 : (1993) 1 SCALE 21 : (1993) 1 SCC 426 : (1993) 1 SCR 20 : (1993) 3 SLJ 118 : (1993) 1 UPLBEC 703

Constitution of India, 1950 — Article 226

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Supreme Court07 Jan 1993Disposed Of

Common Cause, A Registered Society With Consumer Education and Research Society Vs Union of India and others

Supreme Court Of India · AIR 1993 SC 1403 : (1993) 41 BLJR 351 : (1993) 1 JT 67 : (1993) 1 SCALE 17

Constitution of India, 1950 — Article 32

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Supreme Court07 Jan 1993Allowed

State of Madhya Pradesh and others Vs Ramesh Kumar Sharma

Supreme Court Of India · AIR 1994 SC 845 : (1994) JLJ 779 : (1995) 2 LLJ 76 : (1994) 3 SCC 661 Supp

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Supreme Court07 Jan 1993Allowed

Dharampal and others Vs Smt. Ramshri and others

Supreme Court Of India · (1993) 17 ACR 366 : AIR 1993 SC 1361 : (1993) 41 BLJR 361 : (1993) CriLJ 1049 : (1993) 1 Crimes 304 : (1993) 1 JT 61 : (1993) 1 SCALE 12 : (1993) 1 SCC 435 : (1993) 1 SCR 1

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 482

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Supreme Court07 Jan 1993Dismissed

Jagtar Singh Vs State of Punjab

Supreme Court Of India · AIR 1993 SC 2448 : (1993) CriLJ 2886 : (1993) JT 518 Supp : (1994) 1 SCC 65 Supp

Penal Code, 1860 (IPC) — Section 302, 307, 34

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Supreme Court06 Jan 1993Dismissed

Pritam Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 1993 SC 2604 : (1993) 1 SCALE 694(1) : (1994) 1 SCC 532 Supp

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Supreme Court06 Jan 1993Disposed Of

Sri Lal Sah and Others Vs Gulabchand Sah (Dead) by Lrs. and Others

Supreme Court Of India · (1993) 41 BLJR 539 : (1993) 1 JT 90 : (1993) 1 SCALE 29 : (1993) 1 SCC 557

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Article 123

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