COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,144 of 2,992

Supreme Court31 Mar 1993Dismissed

Mani Ram Vs State of Rajasthan

Supreme Court Of India · AIR 1993 SC 2453 : (1993) CriLJ 2530 : (1993) 1 Crimes 1144 : (1993) 4 JT 520 : (1995) 5 SCALE 222 : (1993) 2 SCALE 333 : (1993) 3 SCC 18 Supp : (1993) 2 SCR 849

Penal Code, 1860 (IPC) — Section 114, 302Supreme Court (Enlargement of Appellate Jurisdiction) Act, 1970 — Section 2

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Supreme Court31 Mar 1993Allowed

Dr. Kashinath G. Jalmi and another Vs The Speaker and others

Supreme Court Of India · AIR 1993 SC 1873 : (1993) 3 JT 594 : (1993) 2 SCALE 280 : (1993) 2 SCC 703 : (1993) 2 SCR 820

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 102, 103, 13, 136, 142Goa, Daman and Diu Legislative Assembly (Disqualification on Ground of Defection) Rules, 1986 — Rule 7(7)

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Supreme Court31 Mar 1993Allowed

Deen Dayal Ojha Vs Uttar Pradesh Public Service Tribunal No. V, Lucknow and others

Supreme Court Of India · AIR 1993 SC 2475 : (1993) JT 477 Supp : (1994) 1 LLJ 337

Constitution of India, 1950 — Article 226

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Supreme Court31 Mar 1993Dismissed

Dy. Commr. of Sales Tax (Law) Board of Revenue (Taxes), Kerala Vs K.P. Moideenkutty (Dead)

Supreme Court Of India · (1993) 2 KLT 132 : (1993) 4 SCC 59 Supp : (1993) 90 STC 36

Kerala General Sales Tax Rules, 1963 — Rule 9

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Supreme Court31 Mar 1993Allowed

COMMISSIONER OF Income Tax Vs AMRITSAR TRANSPORT CO. P. LTD. (C. A. NOS. 2456 OF 1978, 3522 OF 1979, 1368 OF 1982, 5987 AND 5988 OF 1990 AND 1558 OF 1993). COMMISSIONER OF Income Tax v. CHADDHA GOODS TRANSPORT CO. P. LTD. (C. A. NOS. 1549 TO

Supreme Court Of India · (1993) 111 CTR 316 : (1993) 201 ITR 816 : (1993) 68 TAXMAN 56

Income Tax Act, 1961 — Section 256(2)

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Supreme Court31 Mar 1993Dismissed

Bhargabi Cold Storage and Another Vs Orissa State Electricity Board

Supreme Court Of India · (1993) 3 JT 638 : (1993) 2 SCALE 353 : (1993) 2 SCC 618

Arbitration Act, 1940 — Section 20, 8

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Supreme Court31 Mar 1993Allowed

MORVI MUNICIPALITY Vs STATE OF GUJARAT and Others (CA NO. 1374 OF 1974). JUNAGADH NAGARPALIKA v. STATE OF GUJARAT and Others (CA NO. 1776 OF 1980).

Supreme Court Of India · (1993) 112 CTR 448

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

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Supreme Court31 Mar 1993Dismissed

Rajagopalswamy Konar and another Vs State of Tamil Nadu

Supreme Court Of India · AIR 1994 SC 1621 : (1994) CriLJ 2195

Criminal Procedure Code, 1973 (CrPC) — Section 313, 379Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

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Supreme Court31 Mar 1993Allowed

State of Tamil Nadu and another Vs P. Bose and another

Supreme Court Of India · AIR 1993 SC 1981 : (1993) JT 422 Supp : (1993) LabIC 1327 : (1994) 2 LLJ 429 : (1993) 3 SCC 491 Supp

Penal Code, 1860 (IPC) — Section 376, 448

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Supreme Court31 Mar 1993Allowed

Orissa State Electricity Board Vs Orissa Tiles Ltd.

Supreme Court Of India · (1993) 76 CLT 1 : (1993) 3 JT 613 : (1993) 2 SCALE 324 : (1993) 3 SCC 481 Supp : (1993) 2 SCR 860

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Supreme Court31 Mar 1993Disposed Of

Shashi Kumar Sinha and Others Vs State of Bihar and Others

Supreme Court Of India · (1993) 78 CompCas 149 : (1993) JT 71 Supp : (1993) 2 PLJR 64 : (1993) 2 SCALE 476 : (1993) 3 SCC 475 Supp

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Supreme Court30 Mar 1993Dismissed

Bolem Bhaskara Rao and Another Vs State of A.P.

Supreme Court Of India · (1995) 4 SCC 211 Supp

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Supreme Court30 Mar 1993Dismissed

Bihar State Madarsa Education Board Vs Anjuman Ahle-Hadees and Another

Supreme Court Of India · (1994) 2 SCC 509 Supp

Bihar State Madarsa Education Board Act, 1981 — Section 24, 7(2)(n)Constitution of India, 1950 — Article 30

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Supreme Court30 Mar 1993Dismissed

Budhan and Another Vs Sauran Singh and Another

Supreme Court Of India · (1995) 4 SCC 651 Supp

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Supreme Court30 Mar 1993Disposed Of

K. Krishna Iyer Vs State of Kerala and Another

Supreme Court Of India · (1993) 2 ALT(Cri) 1 : (1993) CriLJ 2606 : (1993) 1 Crimes 1140 : (1993) JT 58 Supp : (1993) 2 SCALE 358 : (1993) 3 SCC 226 : (1993) 2 SCR 707

Prevention of Food Adulteration Act, 1954 — Section 16(1), 16(1A), 2, 7, 7(1)

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Supreme Court30 Mar 1993dismissed

Chinta Pulla Reddy and Others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1993 SC 1899 : (1993) CriLJ 2246 : (1993) 1 Crimes 1136 : (1993) 3 JT 633 : (1993) 2 SCALE 354 : (1993) 3 SCC 134 Supp

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court30 Mar 1993dismissed

Gandhi Grah Nirman Sahkari Samiti Ltd. ect. etc. Vs State of Rajasthan and others

Supreme Court Of India · AIR 1994 SC 2329 : (1993) 66 ELT 47 : (1993) 3 JT 194 : (1996) 2 PLJR 72 : (1993) 2 SCALE 342 : (1993) 2 SCC 662 : (1993) 2 SCR 788

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11ARajasthan Urban Improvement Trust Act, 1959 — Section 52, 60A, 72

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Supreme Court30 Mar 1993Allowed

Universal Radiators, Coimbatore Vs Commissioner of Income Tax, Tamil Nadu

Supreme Court Of India · AIR 1993 SC 2254 : (1993) 112 CTR 61 : (1993) 201 ITR 800 : (1993) 3 JT 150 : (1993) 2 SCALE 393 : (1993) 2 SCC 629 : (1993) 2 SCR 775 : (1993) 68 TAXMAN 45

Income Tax Act, 1961 — Section 10(3), 2

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Supreme Court30 Mar 1993Dismissed

State of Haryana Vs Inderaj and another

Supreme Court Of India · AIR 1994 SC 115 : (1993) CriLJ 3909

Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court30 Mar 1993Allowed

Abdul Mazid Vs State of Assam

Supreme Court Of India · AIR 1994 SC 1487 : (1994) CriLJ 2169

Penal Code, 1860 (IPC) — Section 302, 304, 324, 326, 34

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