COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,143 of 2,992

Supreme Court06 Apr 1993Partly Allowed

M/s. Prakash Cotton Mills Pvt. ltd. Vs Commissioner of Income Tax (Central), Bombay

Supreme Court Of India · AIR 1993 SC 2174 : (1993) 111 CTR 389 : (1993) 201 ITR 684 : (1993) 2 JT 619 : (1993) 2 MLJ 115 : (1993) 2 SCALE 425 : (1993) 3 SCC 452 : (1993) 2 SCR 983

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BIncome Tax Act, 1961 — Section 36(3), 37(1)Uttar Pradesh Sugarcane Cess Act, 1956 — Section 3(3), 4

Supreme Court03 Apr 1993Dismissed

DEPUTY COMMISSIONER OF AGRICULTURAL INCOME TAX AND SALES TAX, CENTRAL ZONE, ERNAKULAM Vs KOTAK and CO.

Supreme Court Of India · (1973) 2 CTR 355

Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286

Supreme Court02 Apr 1993Dismissed

Empire Stores Vs Income Tax Officer and Others

Supreme Court Of India · (1994) 1 SCC 635 Supp

Supreme Court02 Apr 1993Allowed

Kedia Leather and Liquor and Another, Associated Alcohols and Breweries and Another and Kedia Distilleries and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1993) 2 SCALE 573 : (1994) 1 SCC 714 Supp

Supreme Court02 Apr 1993Allowed

Sakharam Shankar Bansode Vs State of Maharashtra

Supreme Court Of India · AIR 1994 SC 1594 : (1994) CriLJ 2189

Penal Code, 1860 (IPC) — Section 302

Supreme Court02 Apr 1993Allowed

State of W.B. and Others Vs Aghore Nath Dey and Others

Supreme Court Of India · (1993) 2 JT 598 : (1993) 2 LLJ 475 : (1993) 2 SCALE 365 : (1993) 3 SCC 371 : (1993) 2 SCR 919

Constitution of India, 1950 — Article 309

Supreme Court02 Apr 1993Allowed

Smt. Gema Coutinho Rodrigues Vs Bricio Francisco Pereira and others

Supreme Court Of India · AIR 1994 SC 1199 : (1993) 3 JT 544 : (1993) 2 SCALE 458 : (1993) 2 SCC 620

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(1)

Supreme Court02 Apr 1993Allowed

Smt. Kaulashwari Devi and another Vs Nawal Kishore and another

Supreme Court Of India · AIR 1994 SC 1200 : (1995) 1 SCC 141 Supp

Transfer of Property Act, 1882 — Section 52

Supreme Court02 Apr 1993Dismissed

Jyotendrasinhji Vs S.I. Tripathi and others

Supreme Court Of India · AIR 1993 SC 1991 : (1993) 111 CTR 370 : (1993) 201 ITR 611 : (1993) 2 JT 664 : (1993) 2 SCALE 408 : (1993) 3 SCC 389 Supp : (1993) 2 SCR 938 : (1993) 68 TAXMAN 59

Constitution Of India, 1950 — Article 32, 136, 226Income Tax Rules, 1962 — Rule 46(2)Income Tax Act, 1922 — Section 16(1)(c), 34(1A), 34(1B), 34(1C), 34(1D), 245, 245C, 245D, 245D(4), 245E, 245F, 245H, 245HA, 245I, 245L

Supreme Court31 Mar 1993Allowed

Tamil Nadu Dr. M.G.R. Medical University Vs Meenakshi Ammal Trust and Another

Supreme Court Of India · (1995) 4 SCC 694 Supp

Supreme Court31 Mar 1993Allowed

Commissioner of Income Tax (Central), Ludhiana and Others Vs Amritsar Transport Company Private Limited and Another

Supreme Court Of India · (1993) 3 JT 647 : (1993) 2 SCALE 373 : (1993) 3 SCC 546 Supp : (1993) 2 SCR 874

Income Tax Act, 1961 — Section 256(2)

Supreme Court31 Mar 1993Allowed

Man Singh and Another Vs State of Madhya Pradesh Narayan Singh and Others Vs State of Madhya Pradesh

Supreme Court Of India · (1993) CriLJ 3669

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 216, 395, 396, 397, 412

Supreme Court31 Mar 1993dismissed

Parkash Kaur (Smt) Vs Sandhooran (Smt) and Another

Supreme Court Of India · (1993) 2 BLJR 774 : (1993) 4 JT 458 : (1993) 2 LW 12 : (1993) 2 SCALE 451 : (1993) 3 SCC 312 : (1993) 2 SCR 897

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89(2)

Supreme Court31 Mar 1993dismissed

Lakhjit Singh and Another Vs State of Punjab

Supreme Court Of India · (1996) 2 GLR 724 : (1994) 1 SCC 173 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 302, 304B, 306

Supreme Court31 Mar 1993dismissed

Govind Narain and another Vs State of Rajasthan

Supreme Court Of India · AIR 1993 SC 2457 : (1993) CriLJ 2598 : (1993) JT 522 Supp : (1993) 3 SCC 343 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

Supreme Court31 Mar 1993dismissed

TEKCHAND Vs COMPETENT AUTHORITY.

Supreme Court Of India · AIR 1993 SC 2484 : (1993) CriLJ 2856 : (1993) JT 483 Supp

Constitution of India, 1950 — Article 136

Supreme Court31 Mar 1993Allowed

Morvi Municipality Vs State of Gujarat and others Junagadh Nagarpalika Vs State of Gujarat and others

Supreme Court Of India · AIR 1993 SC 1508 : (1993) 2 GLR 1326 : (1993) 2 JT 529 : (1993) 2 SCALE 380 : (1993) 2 SCC 520 : (1993) 2 SCR 803

GUJARAT MUNICIPALITIES ACT, 1963 — Section 101, 102, 105, 106, 107

Supreme Court31 Mar 1993Disposed Of

State of West Bengal Vs Singell Tea and Agricultural Industries Limited and Others

Supreme Court Of India · (1993) 3 JT 743 : (1993) 2 SCALE 388 : (1993) 2 SCC 678 : (1993) 2 SCR 879

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 115Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 106

Supreme Court31 Mar 1993Allowed

T.M. Balakrishna Mudaliar Vs M. Satyanarayana Rao and others

Supreme Court Of India · AIR 1993 SC 2449 : (1993) 3 JT 673 : (1993) 2 LW 9 : (1993) 2 LW 29 : (1993) 2 SCALE 375 : (1993) 2 SCC 740 : (1993) 2 SCR 888(1)

Specific Relief Act, 1877 — Section 23Specific Relief Act, 1963 — Section 15

Supreme Court31 Mar 1993Dismissed

K.K.M. Nair and others Vs Union of India and others

Supreme Court Of India · AIR 1994 SC 244 : (1993) JLJ 324 : (1993) 2 JT 715 : (1994) 1 LLJ 239 : (1993) 2 SCALE 469 : (1993) 2 SCC 506 Supp : (1993) 2 SCR 906 : (1993) 3 UPLBEC 1740

Constitution of India, 1950 — Article 16, 32Ordnance Factories (Recruitment and Conditions of Services of Class III Personnel) Rules, 1956 — Rule 12, 3(1), 8