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Supreme Court Of India judgments

59,837 judgments · page 2,134 of 2,992

Supreme Court14 Jul 1993Dismissed

Jain Exports Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1993 SC 2383 : (1993) 44 ECC 189 : (1993) ECR 225 : (1993) 66 ELT 537(1) : (1993) 4 JT 126 : (1993) 3 SCALE 54 : (1992) 1 SCALE 7 : (1991) 2 SCALE 561 : (1993) 4 SCC 51 : (1993) 1 SCR 185 Supp

Constitution of India, 1950 — Article 136, 32Customs Act, 1962 — Section 11, 111, 125
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Supreme Court13 Jul 1993Dismissed

Rameshwar Dayal Vs Banda, etc.

Supreme Court Of India · (1993) 07 SC CK 0056

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3, Order 20 Rule 4(1), Order 20 Rule 5, 2(14)Provincial Small Cause Courts Act, 1887 — Section 17(1), 23
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Supreme Court13 Jul 1993Dismissed

M/s. Shriram Chits and Investment (P.) Ltd. Vs Union of India and others

Supreme Court Of India · AIR 1993 SC 2063 : (1994) 79 CompCas 298 : (1994) 2 CompLJ 430 : (1993) 4 JT 399 : (1993) 3 SCALE 125 : (1993) 4 SCC 226 Supp : (1993) 1 SCR 54 Supp : (1994) WritLR 166

Chit Funds Act, 1982 — Section 1(3), 12, 13, 16, 17Companies Act, 1956 — Section 58AConstitution of India, 1950 — Article 19(1)
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Supreme Court13 Jul 1993Disposed Of

Rajangam Vs State (Tamil Nadu)

Supreme Court Of India · AIR 1993 SC 2636 : (1993) CriLJ 3680

Penal Code, 1860 (IPC) — Section 302, 304Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court13 Jul 1993Allowed

Union of India, etc. Vs G.K. Sangameshwar and others Raja Subramanian Vs Chief Secretary and another

Supreme Court Of India · AIR 1994 SC 612 : (1993) 4 JT 264 : (1993) LabIC 2268 : (1994) 1 LLJ 281 : (1993) 3 SCALE 112 : (1993) 3 SCC 697 Supp : (1993) 1 SCR 1 Supp

Constitution Of India, 1950 — Article 32Indian Administrative Service (Recruitment) Rules, 1954 — Rule 4, 8, 8(1), 8(2)Indian Administrative Service (Regulation of Seniority) Rules, 1954 — Section 3, 3(3), 3(3)(b), 3(3)(c), 3(3)(iii), 7, 8(1)
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Supreme Court13 Jul 1993Dismissed

M/s. Phool Chand Bajrang Lal and another Vs Income Tax Officer and another

Supreme Court Of India · AIR 1993 SC 2390 : (1993) 113 CTR 436 : (1993) 203 ITR 456 : (1993) 4 JT 291 : (1993) 3 SCALE 180 : (1993) 4 SCC 77 : (1993) 1 SCR 28 Supp : (1993) 69 TAXMAN 627

Constitution of India, 1950 — Article 133Income Tax Act, 1922 — Section 34(1), 66(1), 66(2)Income Tax Act, 1961 — Section 139, 147, 148, 149
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Supreme Court13 Jul 1993Dismissed

Baijnath Mahton and Others Vs State of Bihar

Supreme Court Of India · AIR 1993 SC 2323 : (1993) CriLJ 2833 : (1993) 2 Crimes 944 : (1993) 4 JT 95 : (1994) 1 PLJR 24 : (1993) 3 SCALE 53 : (1993) 3 SCC 1 Supp

Penal Code, 1860 (IPC) — Section 147, 302, 34
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Supreme Court13 Jul 1993Allowed

P.V.T. Phillip Vs P. Narasimha Reddy and Others

Supreme Court Of India · AIR 1993 SC 2403 : (1993) 4 JT 155 : (1993) 2 LLJ 702 : (1993) 3 SCALE 77 : (1993) 3 SCC 438 Supp : (1993) 1 SCR 100 Supp

Andhra Pradesh Jail Subordinate Services Rules — Rule 3, 9Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10(1), 23, 47
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