Supreme Court07 Sept 1993Dismissed
State of Maharashtra and Others Vs Manik and Others
Supreme Court Of India · (1994) 2 SCC 565 Supp
National Security Act, 1980 — Section 3(a)
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,126 of 2,992
Supreme Court07 Sept 1993Allowed
Nawal Singh Vs State of U.P. and Others
Supreme Court Of India · (1995) 1 SCC 204 Supp
Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1990 — Section 5(6)
Supreme Court07 Sept 1993Dismissed
Mohd. Yusuf alias Gori Ibrahimbhai Kagdi and Others Vs State of Gujarat
Supreme Court Of India · (1995) 1 SCC 200 Supp
Supreme Court07 Sept 1993Dismissed
Pushpa Rani and Others Vs Bhagwanti Devi and Another
Supreme Court Of India · AIR 1994 SC 774 : (1994) 3 SCC 76 Supp
Delhi Rent Control Act, 1958 — Section 14(1), 14(2)
Supreme Court07 Sept 1993Dismissed
Swadeshi Cotton Mills Vs Industrial Tribunal (III), Kanpur and Others
Supreme Court Of India · (1993) 4 SCALE 225 : (1994) 2 SCC 563 Supp
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4(1)
Supreme Court07 Sept 1993Allowed
K. Parameswaran Pillai (dead) Vs K. Sumathi alias Jesis Jessie Jacquiline and Another
Supreme Court Of India · (1993) 09 SC CK 0092
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, Order 34 Rule 11, Order 34 Rule 2(2), Order 34 Rule 3, Order 34 Rule 3(2)Limitation Act, 1963 — Article 137, 181Transfer of Property Act, 1882 — Section 93
Supreme Court07 Sept 1993Allowed
Workmen and Another Vs Somaiya Organics (India) Ltd. and Another
Supreme Court Of India · (1995) 1 LLJ 442
Supreme Court07 Sept 1993Allowed
Pavitri Devi and Another Vs Darbari Singh and Others
Supreme Court Of India · (1993) 3 ALT 25 : (1994) 1 BC 126 : (1993) 5 JT 197 : (1994) 1 OLR 39 : (1993) 3 SCALE 671 : (1993) 4 SCC 392 : (1993) 2 SCR 162 Supp
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3Hindu Succession Act, 1956 — Section 30, 6(1)
Supreme Court07 Sept 1993Dismissed
Inder Sain Jain Vs State of Punjab
Supreme Court Of India · AIR 1994 SC 1065 : (1994) CriLJ 1224
Penal Code, 1860 (IPC) — Section 409, 477
Supreme Court07 Sept 1993Disposed Of
L. Chandrakumar Vs India and others
Supreme Court Of India · AIR 1994 SC 1266 : (1994) 5 SCC 539
Administrative Tribunals Act, 1985 — Section 5(6)
Supreme Court07 Sept 1993Dismissed
Bhola Singh and another Vs State of Punjab
Supreme Court Of India · AIR 1994 SC 137 : (1993) CriLJ 3904 : (1993) 3 Crimes 303 : (1993) 5 JT 164 : (1993) 3 SCALE 644 : (1994) 1 SCC 546 Supp
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 34
Supreme Court07 Sept 1993Allowed
State of Uttar Pradesh and others Vs Sheopat Rai and others
Supreme Court Of India · (1994) 1 SCC 8 Supp : (1993) 2 SCR 136 Supp
Calcutta Municipal Act, 1923 — Section 548Constitution of India, 1950 — Article 110(2), 199(2), 245, 265Uttar Pradesh Excise (Amendment) Ordinance 1972 — Section 41
Supreme Court07 Sept 1993Dismissed
Prof. Sumer Chand Vs Union of India (UOI) and Others
Supreme Court Of India · (1993) CriLJ 3531 : (1993) 5 JT 189 : (1993) 3 SCALE 706 : (1994) 1 SCC 64 : (1993) 2 SCR 123 Supp
Bombay Police Act, 1951 — Section 61Delhi Police Act, 1978 — Section 140, 140(1)Limitation Act, 1963 — Article 74, 29(2)
Supreme Court07 Sept 1993Allowed
Commissioner of Income Tax, Orissa and Others Vs N.C. Budharaja and Company and Others
Supreme Court Of India · AIR 1993 SC 2529 : (1994) 45 ECC 1 : (1993) 204 ITR 412 : (1993) 5 JT 346 : (1993) 3 SCALE 726 : (1994) 1 SCC 280 Supp : (1993) 3 SCC 631 : (1993) 2 SCR 185 Supp : (1993) 91 STC 450
Income Tax Act, 1961 — Section 32A(2), 80HH(1), 80HH(2), 84(2)
Supreme Court05 Sept 1993Dismissed
Election Commission of India Vs State of West Bengal and Another
Supreme Court Of India · (1993) 5 JT 101
Supreme Court03 Sept 1993Allowed
State of Uttar Pradesh Vs Ram Pal and Another
Supreme Court Of India · (1993) 5 JT 170
Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 34
Supreme Court03 Sept 1993Allowed
Girja Shankar Misra and Nathu Singh Vs State of U.P.
Supreme Court Of India · (1993) 17 ACR 594 : AIR 1993 SC 2618 : (1994) 1 ALT(Cri) 528 : (1993) 3 Crimes 270 : (1993) 5 JT 124 : (1993) 3 SCALE 623 : (1994) 1 SCC 26 Supp
Penal Code, 1860 (IPC) — Section 120B, 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court02 Sept 1993Dismissed
Himalaya Trading Company Vs Commissioner of Wealth Tax
Supreme Court Of India · (1995) 1 SCC 226 Supp
Supreme Court02 Sept 1993Allowed
K. Narayanan and others Vs State of Karnataka and others R. Mahadev and others Vs State of Karnataka and other
Supreme Court Of India · AIR 1994 SC 55 : (1993) 5 JT 102 : (1993) LabIC 2259 : (1993) 3 SCALE 614 : (1994) 1 SCC 44 Supp : (1993) 2 SCR 105 Supp
Constitution of India, 1950 — Article 14, 16, 309, 311
Supreme Court02 Sept 1993Allowed
Bharat Heavy Electrical Ltd. Vs Regional Provident Fund Commissioner, Indore, Madhya Pradesh
Supreme Court Of India · AIR 1994 SC 1175 : (1994) JLJ 464 : (1994) 2 LLJ 409 : (1994) 2 SCC 723 Supp
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17(3A), 6C