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Supreme Court Of India judgments

59,837 judgments · page 2,125 of 2,992

Supreme Court09 Sept 1993Dismissed

State of Haryana and Others Vs Sant Lal and Another

Supreme Court Of India · (1994) 1 BC 104 : (1993) 5 JT 425 : (1993) 3 SCALE 718 : (1993) 4 SCC 380 : (1993) 2 SCR 238 Supp : (1993) 91 STC 321

Constitution of India, 1950 — Article 19(1), 245, 246, 265Haryana General Sales Tax Act, 1973 — Section 38, 38(1)Haryana General Sales Tax Rules, 1975 — Rule 48, 52, 53
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Supreme Court08 Sept 1993Partly Allowed

Tribhovandas Bhimji Zaveri Vs Union of India (UOI) and Others

Supreme Court Of India · (1993) 115 CTR 411 : (1993) 204 ITR 368 : (1993) 5 JT 177 : (1993) 3 SCALE 712 : (1993) 4 SCC 718 Supp : (1993) 2 SCR 207 Supp : (1993) 71 TAXMAN 309

Income Tax Act, 1961 — Section 132Voluntary Disclosure of Income and Wealth Act, 1976 — Section 14, 14(1), 3, 3(1), 3(2)
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Supreme Court08 Sept 1993Dismissed

Kamta Prasad Vs State of Uttar Pradesh

Supreme Court Of India · (1993) 17 ACR 667 : AIR 1994 SC 1519 : (1994) CriLJ 1202 : (1993) 5 JT 171 : (1993) 3 SCALE 666

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
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Supreme Court08 Sept 1993Allowed

Satyanarain Bajoria and another Vs Ramnarain Tibrewal and another

Supreme Court Of India · AIR 1994 SC 1583 : (1993) 2 BC 568 : (1994) 1 BLJR 662 : (1993) 5 JT 243 : (1994) 1 LW 214 : (1994) 2 PLJR 39 : (1994) 1 PLJR 3 : (1993) 3 SCALE 691 : (1993) 4 SCC 414 : (1993) 2 SCR 225 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 90Limitation Act, 1963 — Article 127
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Supreme Court08 Sept 1993Disposed Of

Kashi Rai and Others Vs State of Bihar

Supreme Court Of India · (1993) 3 Crimes 399 : (1993) 5 JT 174 : (1994) 2 PLJR 89 : (1993) 3 SCALE 663 : (1994) 1 SCC 551 Supp

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
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