Supreme Court14 Sept 1993dismissed
Dharam Deo Singh Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1993 SC 2654 : (1993) CriLJ 3676 : (1993) 3 Crimes 468 : (1993) 5 JT 311 : (1993) 3 SCALE 739
Penal Code, 1860 (IPC) — Section 302, 324
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,124 of 2,992
Supreme Court14 Sept 1993Allowed
Union of India and others Vs Bata India Ltd. and others
Supreme Court Of India · AIR 1994 SC 921 : (1994) 53 ECR 355 : (1995) 77 ELT 508 : (1994) 3 SCC 79 Supp
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 37Constitution of India, 1950 — Article 226
Supreme Court14 Sept 1993dismissed
Khem Chand Vs State of Himachal Pradesh
Supreme Court Of India · AIR 1994 SC 226 : (1994) CriLJ 253 : (1993) 5 JT 310 : (1993) 3 SCALE 738 : (1994) 1 SCC 7 Supp
Prevention of Food Adulteration Rules, 1955 — Rule 9
Supreme Court14 Sept 1993Allowed
Union of India and others Vs M/s. Jalyan Udyog and another
Supreme Court Of India · AIR 1994 SC 88 : (1994) 46 ECC 18 : (1993) ECR 7 : (1993) 68 ELT 9 : (1993) 5 JT 266 : (1993) 3 SCALE 758 : (1994) 1 SCC 318 : (1993) 2 SCR 293 Supp
Customs Act, 1962 — Section 12, 14(1), 143(A), 15, 156Merchant Shipping Act, 1923 — Section 42(1)
Supreme Court14 Sept 1993Disposed Of
Mahadev Bapuji Mahajan (dead) and another Vs State of Maharashtra
Supreme Court Of India · AIR 1994 SC 1549 : (1994) CriLJ 1389 : (1994) 3 SCC 748 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 120B, 466, 468, 471Prevention of Corruption Act, 1988 — Section 5(1)
Supreme Court14 Sept 1993Dismissed
Vijay Kumar Budhia and Smt. Anusuiya Devi Budhia Vs Commissioner of Income Tax, Patna
Supreme Court Of India · AIR 1994 SC 1197 : (1993) 204 ITR 355 : (1994) 1 SCC 289
Income Tax Act, 1961 — Section 2, 45, 46(2), 48, 49
Supreme Court14 Sept 1993Dismissed
Commissioner of Income Tax (Central), Ludhiana and Others Vs Harbhajan Lal and Others
Supreme Court Of India · (1993) 204 ITR 361 : (1995) 4 SCC 233 Supp : (1995) 4 SCC 233
Income Tax Act, 1922 — Section 16(3)(a)(ii)Income Tax Act, 1961 — Section 64(1)(ii)
Supreme Court14 Sept 1993Dismissed
Glass Miniature Bulb Industries Vs Addl. Commissioner of Income Tax, Kanpur (U.P.)
Supreme Court Of India · (1994) 116 CTR 68 : (1993) 204 ITR 352 : (1994) 3 SCC 44 Supp
Income Tax Act, 1961 — Section 256(1)
Supreme Court14 Sept 1993Allowed
H.S. Shivakantappa Vs Commissioner of Agricultural Income Tax
Supreme Court Of India · (1994) 116 CTR 134 : (1993) 204 ITR 349 : (1994) 1 KLT 217 : (1993) 4 SCALE 695 : (1994) 1 SCC 741
Income Tax Act, 1961 — Section 37(1)Kerala Agricultural Income Tax Act, 1950 — Section 5
Supreme Court14 Sept 1993dismissed
Shriyans Pradad Jain Vs Income Tax Officer and others
Supreme Court Of India · AIR 1993 SC 2612 : (1993) 114 CTR 411 : (1993) 204 ITR 616 : (1993) 5 JT 292 : (1993) 3 SCALE 743 : (1993) 4 SCC 727 Supp : (1993) 2 SCR 279 Supp : (1993) 70 TAXMAN 290
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 66(1), 7Income Tax Act, 1961 — Section 147, 148, 151(1), 245C
Supreme Court14 Sept 1993Dismissed
Smt. Sarifabibi Mohmed Ibrahim and others Vs Commissioner of Income Tax, Gujarat
Supreme Court Of India · AIR 1993 SC 2585 : (1993) 204 BC 631 : (1993) 114 CTR 467 : (1993) 204 ITR 631 : (1993) 5 JT 257 : (1993) 3 SCALE 750 : (1993) 4 SCC 707 Supp : (1993) 2 SCR 264 Supp : (1993) 70 TAXMAN 301
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 65Income Tax Act, 1961 — Section 2(14), 256(1), 47, 54B
Supreme Court13 Sept 1993Dismissed
Dharam Singh and Others Vs State of Punjab and Others
Supreme Court Of India · (1995) 1 SCC 203 Supp
Land Acquisition Act, 1894 — Section 23, 4(1)
Supreme Court13 Sept 1993Disposed Of
Roshan Lal and Another Vs Director, Rajya Krishi Utpadan Mandi Parishad and Others
Supreme Court Of India · (1994) 2 SCC 589 Supp
Supreme Court13 Sept 1993Allowed
Siraj Ahmad Siddiqui Vs Shri Prem Nath Kapoor
Supreme Court Of India · AIR 1993 SC 2525 : (1993) 5 JT 300 : (1994) 107 PLR 75 : (1993) 3 SCALE 771 : (1993) 4 SCC 406 : (1993) 2 SCR 254 Supp
Constitution of India, 1950 — Article 136
Supreme Court13 Sept 1993Allowed
Alok Spices Vs State of Kerala
Supreme Court Of India · (1994) 205 ITR 415 : (1994) 1 KLT 656 : (1994) 92 STC 307
Supreme Court10 Sept 1993Disposed Of
State of Haryana and Others Vs Radhey Shyam
Supreme Court Of India · (1995) 4 SCC 245 Supp
Supreme Court10 Sept 1993Allowed
A. Subbaih Vs Union of India (UOI)
Supreme Court Of India · (1995) 1 SCC 210 Supp
Supreme Court10 Sept 1993Allowed
State of Maharashtra and Others Vs Uttamrao Rayala Nikam
Supreme Court Of India · (1994) 2 LLJ 815 : (1994) 2 SCC 116
Supreme Court10 Sept 1993Allowed
The Industrial Credit and Investment Corporation of India Ltd. and others Vs The Official Liquidator, H.C. Calcutta, and another
Supreme Court Of India · AIR 1994 SC 167 : (1994) 2 SCC 721 Supp
Supreme Court10 Sept 1993Disposed Of
M/s. Southern Painters Vs Fertilizers and Chemicals Travancore Ltd. and another
Supreme Court Of India · AIR 1994 SC 1277 : (1994) 2 SCC 699 Supp
Constitution of India, 1950 — Article 226