Supreme Court16 Jul 1993Allowed

Union of India and others Vs I.T.C. Limited

Supreme Court Of India · AIR 1993 SC 2135 : (1995) 50 ECC 44 : (1993) 48 ECR 5 : (1993) 67 ELT 3 : (1993) 4 JT 250 : (1993) 3 SCALE 169 : (1993) 4 SCC 326 Supp : (1993) 1 SCR 272 Supp

Constitution of India, 1950 — Article 136, 226
Supreme Court14 Jul 1993dismissed

Hansraj H. Jain Vs State of Maharashtra and Others

Supreme Court Of India · (1994) 96 BOMLR 453 : (1993) 4 JT 360 : (1993) 3 SCALE 153 : (1993) 3 SCC 634 : (1993) 1 SCR 216 Supp

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 11, 11A, 4, 5A, 6
Supreme Court14 Jul 1993dismissed

Harbans Lal Vs Collector or Central Excise and Customs, Chandigarh

Supreme Court Of India · AIR 1993 SC 2487 : (1994) 1 ALT(Cri) 9 : (1993) 44 ECC 183 : (1993) 48 ECR 219 : (1993) 67 ELT 20 : (1993) 4 JT 135 : (1993) 3 SCALE 64 : (1993) 3 SCC 656 : (1993) 1 SCR 131 Supp

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 124Gold (Control) Act, 1968 — Section 78, 79
Supreme Court14 Jul 1993dismissed

M/s. Laxmi Video Theaters and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 1993 SC 2328 : (1994) 1 ALT 11 : (1993) 4 JT 218 : (1993) 3 LLJ 42 : (1993) 2 PLJR 123 : (1993) 3 SCALE 103 : (1993) 3 SCC 715 : (1993) 1 SCR 159 Supp : (1991) 1 SCR 894 : (1992) 2 SLJ 14

Cinematograph Act, 1952 — Section 2Punjab Entertainments Duty Rules, 1956 — Rule 8
Supreme Court14 Jul 1993Dismissed

Karuppaswamy and Others Vs C. Ramamurthy

Supreme Court Of India · AIR 1993 SC 2324 : (1993) 2 BC 341 : (1993) 4 JT 192 : (1993) 3 SCALE 165 : (1993) 4 SCC 41 : (1993) 1 SCR 121 Supp

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151, 153Limitation Act, 1963 — Article 97, 14, 17, 21(1)