COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,139 of 2,992

Supreme Court28 Apr 1993Disposed Of

K.B. Handicrafts Emporium and Others Vs State of Haryana and Others

Supreme Court Of India · (1993) 4 JT 545 : (1993) 2 SCALE 675 : (1993) 4 SCC 589 Supp

Central Sales Tax Act, 1956 — Section 5(1), 5(3)Constitution of India, 1950 — Article 32Haryana General Sales Tax Act, 1973 — Section 24, 9, 9(1)

Supreme Court28 Apr 1993Dismissed

M.S.P. Nadar Sons, Virudhunagar Vs Commissioner of Income Tax (Central), Madras

Supreme Court Of India · (1993) 112 CTR 243 : (1993) 201 ITR 1044 : (1993) 3 JT 688 : (1993) 2 SCALE 678 : (1993) 3 SCC 416 Supp : (1993) 68 TAXMAN 152

Income Tax Act, 1961 — Section 70(2), 80T

Supreme Court27 Apr 1993Dismissed

Francisco Almeida Vs Board of Trustees of Port of Mormugao and Others

Supreme Court Of India · (1994) 2 SCC 506 Supp

Supreme Court27 Apr 1993dismissed

Varkey Joseph Vs State of Kerala

Supreme Court Of India · AIR 1993 SC 1892 : (1993) CriLJ 2010 : (1993) 3 JT 163 : (1993) 2 KLT 553 : (1994) 1 LW(Cri) 186 : (1993) 104 PLR 643 : (1993) 2 SCALE 709 : (1993) 3 SCC 745 Supp

Evidence Act, 1872 — Section 27, 41Penal Code, 1860 (IPC) — Section 302

Supreme Court27 Apr 1993dismissed

Inder Singh and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1993) 3 JT 653 : (1993) 2 SCALE 667 : (1993) 3 SCC 240 : (1993) 3 SCR 371

Land Acquisition Act, 1894 — Section 18, 23, 4(1), 51A

Supreme Court27 Apr 1993dismissed

Bengal Iron Corporation and another Vs Commercial Tax Officer and others

Supreme Court Of India · AIR 1993 SC 2414 : (1993) 43 ECC 134 : (1993) 66 ELT 13 : (1993) 3 JT 134 : (1993) 2 SCALE 702 : (1994) 1 SCC 310 Supp : (1993) 3 SCR 433 : (1993) 47 STC 90

Andhra Pradesh General Sales Tax Act, 1957 — Section 42, 6, 9Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 32

Supreme Court27 Apr 1993dismissed

Khuddu and others Vs State of U.P.

Supreme Court Of India · (1993) 17 ACR 343 : AIR 1993 SC 1538 : (1993) CriLJ 2008 : (1993) 3 JT 626 : (1993) 2 SCALE 715 : (1993) 3 SCC 15 Supp

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

Supreme Court27 Apr 1993dismissed

State of Arunachal Pradesh Vs Khudiram Chakma Khudiram Chakma Vs State of Arunachal Pradesh and others

Supreme Court Of India · AIR 1994 SC 1461 : (1993) 3 JT 546 : (1993) 2 SCALE 682 : (1994) 1 SCC 615 Supp : (1993) 3 SCR 401

Arms Act, 1959 — Section 25ABengal Eastern Frontier Regulation, 1873 — Section 7Citizenship Act, 1955 — Section 6A

Supreme Court27 Apr 1993dismissed

State of Kerala Vs Thressia and another

Supreme Court Of India · AIR 1994 SC 1488 : (1995) 2 SCC 449 Supp

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)

Supreme Court27 Apr 1993Allowed

Union of India and Others Vs S.L. Abbas

Supreme Court Of India · AIR 1993 SC 2444 : (1993) 3 SCR 427 : (1993) 4 SCC 357 : (1993) 3 JT 678 : (1993) 2 SCALE 718 : (1994) SCC (L&S) 230 : (1993) 25 ATC 844

Constitution of India, 1950 — Article 226, 323A

Supreme Court27 Apr 1993Allowed

Varkey Joseph Vs State of Kerala, rep. By the Circle Inspector of Police

Supreme Court Of India · (1993) 3 JT 238 : (1996) 6 KarLJ 107 : (1993) 2 PLJR 50 : (1993) 2 SCALE 772 : (1993) 3 SCC 161 : (1993) 3 SCR 522

Penal Code, 1860 (IPC) — Section 27, 302

Supreme Court27 Apr 1993Dismissed

Rajju alias Prakash Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1994 SC 1459 : (1994) CriLJ 2167 : (1993) 3 JT 535 : (1993) 2 SCALE 659 : (1993) 4 SCC 667 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court27 Apr 1993Allowed

Board of Trustees for the Port of Calcutta Vs Achintya Kumar Mondal and others

Supreme Court Of India · AIR 1993 SC 2278 : (1993) 4 JT 37 : (1993) LabIC 1314 : (1993) 2 LLJ 640 : (1993) 2 SCALE 656 : (1993) 3 SCC 25 Supp

Factories Act, 1948 — Section 46

Supreme Court27 Apr 1993Dismissed

Sunil and others Vs State of Haryana

Supreme Court Of India · AIR 1994 SC 1536 : (1994) CriLJ 1381

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 109, 120

Supreme Court27 Apr 1993Allowed

M/s. Oswal Agro Mills Ltd. Vs Collector of Central Excise and others etc. etc.

Supreme Court Of India · AIR 1993 SC 2288 : (1993) 66 ELT 37 : (1993) 3 JT 260 : (1993) 2 SCALE 660 : (1993) 3 SCC 716 Supp : (1993) 3 SCR 378

General Insurance Business (Nationalisation) Act, 1972 — Section 16

Supreme Court26 Apr 1993Disposed Of

State of Maharashtra and Others Vs Oswal Agro Mills Ltd. and Others

Supreme Court Of India · (1993) JT 583 Supp

Supreme Court24 Apr 1993Allowed

State of West Bengal Vs Sailendra Nath Sen

Supreme Court Of India · AIR 1993 SC 2146 : (1993) 3 JT 61 : (1993) 2 SCALE 646 : (1993) 3 SCC 386 : (1993) 3 SCR 343

Bengal Tenancy (Amendment) Act, 1940 — Section 178, 184, 187Bengal Tenancy Act, 1885 — Section 143, 144, 145, 146, 147Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 10, Order 11 Rule 11, Order 11

Supreme Court23 Apr 1993Allowed

Ram Kishan and Another Vs U.P. State Roadways Transport Corporation and Another

Supreme Court Of India · (1994) 2 SCC 507 Supp

Supreme Court23 Apr 1993dismissed

Panchu Gopal Bose Vs Board of Trustees for Port of Calcutta

Supreme Court Of India · AIR 1994 SC 1615 : (1993) 3 ALT 6 : (1993) 3 JT 537 : (1993) 104 PLR 775 : (1993) 2 SCALE 696 : (1993) 4 SCC 338 : (1993) 3 SCR 361

Arbitration Act, 1940 — Section 12(1), 19, 33, 37, 5Judicature Act, 1925 — Section 94Limitation Act, 1908 — Section 14, 3

Supreme Court23 Apr 1993Allowed

Duvuru Jaya Mohana Reddy and another Vs Alluru Nagi Reddy and others

Supreme Court Of India · AIR 1994 SC 1647 : (1994) 2 SCC 559 Supp

Benami Transactions (Prohibition) Act, 1988 — Section 4(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58