Supreme Court02 Nov 1993Disposed Of
Vishnu Traders Vs State of Haryana and Others
Supreme Court Of India · (1995) 1 SCC 461 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,113 of 2,992
Supreme Court02 Nov 1993Allowed
State of Jammu & Kashmir Vs J and K High Court Bar Association, Srinagar and Others
Supreme Court Of India · (1995) 2 SCALE 239 : (1994) 3 SCC 708 Supp
Constitution of India, 1950 — Article 21
Supreme Court02 Nov 1993Allowed
H. H. SIR RAMA VARMA (DECD., BY LEGAL REPRESENTATIVES) Vs COMMISSIONER OF Income Tax.
Supreme Court Of India · (1993) 116 CTR 55 : (1993) 205 ITR 433 : (1993) 71 TAXMAN 237
Income Tax Act, 1961 — Section 14, 45, 48, 74, 80A
Supreme Court02 Nov 1993
State of Haryana Vs Manoj Kumar Col. A.S. Saharan Vs Manoj Kumar and Another
Supreme Court Of India · AIR 1994 SC 147 : (1993) CriLJ 3839 : (1994) 1 Crimes 102 : (1993) 6 JT 297 : (1993) 4 SCALE 310 : (1994) 1 SCC 495
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 300, 302, 304
Supreme Court02 Nov 1993Allowed
Govind Prasad Vs R.G. Parsad and Others
Supreme Court Of India · (1994) 68 FLR 8 : (1993) 6 JT 233 : (1994) 1 LLJ 943 : (1993) 4 SCALE 343 : (1994) 1 SCC 437 : (1993) 3 SCR 555 Supp
Constitution of India, 1950 — Article 309
Supreme Court02 Nov 1993Allowed
State of Kerala Vs Joseph Antony Joyachan Antony Vs State of Kerala and others
Supreme Court Of India · AIR 1994 SC 721 : (1994) 1 KLT 904 : (1993) 4 SCALE 326 : (1994) 1 SCC 301 : (1993) 3 SCR 531 Supp
Constitution of India, 1950 — Article 19(6), 46Kerala Marine Fishing Regulation Act, 1980 — Section 4Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 — Section 3(2)
Supreme Court02 Nov 1993Allowed
State of Haryana and Col. A.S. Saharan Vs Manoj Kumar and another
Supreme Court Of India · (1993) 3 SCR 521 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 300, 302
Supreme Court02 Nov 1993Allowed
Commissioner of Income Tax Vs Ram Kumar Aggarwal and Brothers
Supreme Court Of India · (1994) 205 ITR 251 : (1993) 6 JT 290 : (1993) 4 SCALE 320 : (1994) 1 SCC 201 : (1993) 3 SCR 502 Supp
Companies Act, 1956 — Section 511Income Tax Act, 1922 — Section 10, 2(6A), 66Income Tax Act, 1961 — Section 14, 256, 28
Supreme Court02 Nov 1993Partly Allowed
Ganga Dass alias Godha Vs State of Haryana
Supreme Court Of India · (1994) CriLJ 237 : (1993) 3 Crimes 1100 : (1993) 4 SCALE 309 : (1994) 1 SCC 534 Supp : (1994) 1 UJ 167
Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court02 Nov 1993Dismissed
Workmen Vs I.I.T.I. Cycles of India Ltd. and Others
Supreme Court Of India · (1995) 2 LLJ 688(2) : (1995) 2 SCC 733 Supp
Industrial Disputes Act, 1947 — Section 10, 18(1)
Supreme Court02 Nov 1993Dismissed
H.H. Sir Rama Varma Vs Commissioner of Income Tax, Kerala
Supreme Court Of India · AIR 1994 SC 1904 : (1994) 116 CTR 55 : (1994) 205 ITR 433 : (1993) 6 JT 183 : (1993) 4 SCALE 315 : (1994) 1 SCC 473 Supp : (1993) 3 SCR 512 Supp
Income Tax Act, 1961 — Section 14, 280, 45, 48, 74
Supreme Court01 Nov 1993Disposed Of
Pepsu Road Transport Corporation Vs Satinder Kumar and Another
Supreme Court Of India · (1995) 4 SCC 597 Supp
Supreme Court01 Nov 1993Dismissed
State of U.P. and Others Vs Ved Prakash Sharma (Dr)
Supreme Court Of India · (1995) 2 SCC 582 Supp
Constitution of India, 1950 — Article 226
Supreme Court01 Nov 1993Disposed Of
S.B. Mathur, The Resident Commissioner and Another Vs Matti Ullah
Supreme Court Of India · (1995) 2 SCC 650 Supp
Supreme Court01 Nov 1993Disposed Of
Dr Mahendra Prasad Shaw and Others Vs Raj Kumar Sah and Others
Supreme Court Of India · (1994) 3 SCC 307 Supp
Supreme Court29 Oct 1993Allowed
Md. Ashraf Ali Vs Debraj Wadhera
Supreme Court Of India · (1995) 2 SCC 654 Supp
Supreme Court29 Oct 1993Partly Allowed
Achyut Das and another Vs State of Assam
Supreme Court Of India · AIR 1994 SC 968 : (1994) CriLJ 1119 : (1993) 3 Crimes 1107 : (1993) 4 SCALE 308 : (1994) 1 SCC 387 : (1994) 1 UJ 113
Penal Code, 1860 (IPC) — Section 395, 397, 411, 412
Supreme Court29 Oct 1993dismissed
Joginder Singh Wasu Vs State of Punjab
Supreme Court Of India · (1993) 6 JT 259 : (1994) 1 LW 207 : (1993) 4 SCALE 289 : (1994) 1 SCC 184 : (1993) 3 SCR 486 Supp : (1994) 1 UJ 35
Constitution of India, 1950 — Article 136, 165, 76
Supreme Court29 Oct 1993Allowed
K.P. Tiwari Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1994 SC 1031 : (1993) CriLJ 1377 : (1993) 3 Crimes 1071 : (1994) JLJ 83 : (1993) 6 JT 287 : (1994) 1 MPJR 158 : (1994) RLR 100 : (1993) 4 SCALE 305 : (1994) 1 SCC 540 Supp : (1993) 3 SCR 497 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 341
Supreme Court29 Oct 1993Partly Allowed
U.P. State Agro Industrial Corpn. Ltd. Vs Padam Chand Jain
Supreme Court Of India · (1995) 2 LLJ 697 : (1995) 2 SCC 655 Supp