Supreme Court15 Apr 1993Disposed Of

Ranjitsinh Chandrasinh Atodaria Vs State of Gujarat

Supreme Court Of India · AIR 1994 SC 1060

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 114, 302, 304Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court13 Apr 1993Disposed Of

State of Karnataka Vs Sunagar Brothers

Supreme Court Of India · (1993) 65 ELT 471 : (1993) 3 JT 186 : (1993) 2 SCALE 558 : (1993) 3 SCC 16 : (1993) 3 SCR 81 : (1993) 89 STC 532

Karnataka Sales Tax Act, 1957 — Section 20(3), 5(1), 6B
Supreme Court13 Apr 1993Dismissed

M/s. B.K. Industries and others, Vs Union of India and others

Supreme Court Of India · AIR 1993 SC 2123 : (1993) 65 ELT 465 : (1993) 2 JT 709 : (1993) 2 SCALE 541 : (1993) 3 SCC 621 Supp : (1993) 3 SCR 51 : (1993) 91 STC 548 : (1993) 68 TAXMAN 138

Constitution of India, 1950 — Article 32, 368National Oilseeds and Vegetable Oils Development Board Act, 1983 — Section 4, 9Vegetable Oils Cess Act, 1983 — Section 3, 3(1), 3(4)
Supreme Court12 Apr 1993Allowed

Union of India Vs Kewal Kumar

Supreme Court Of India · AIR 1993 SC 1585 : (1993) 2 JT 705 : (1993) LabIC 1317 : (1993) 2 LLJ 692 : (1993) 2 SCALE 551 : (1993) 3 SCC 204 : (1993) 3 SCR 45 : (1993) 2 UPLBEC 1428