COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,145 of 2,992

Supreme Court30 Mar 1993Allowed

Brijpal Singh and others Vs State of U.P. and others

Supreme Court Of India · (1993) 17 ACR 399 : AIR 1994 SC 1624 : (1994) CriLJ 2082 : (1993) 1 Crimes 1116 : (1993) 2 JT 574 : (1993) 2 SCALE 338 : (1994) 1 SCC 566 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 145, 379Penal Code, 1860 (IPC) — Section 149, 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

Supreme Court30 Mar 1993Dismissed

Ex-Servicemen Transport Association (Regd.) and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1993) 3 JT 587 : (1993) 2 SCALE 555 : (1993) 3 SCC 303

Constitution of India, 1950 — Article 32

Supreme Court30 Mar 1993Allowed

Ramadhar Pandey Vs State of U.P. and Others

Supreme Court Of India · (1997) 68 ECR 545 : (1993) 66 ELT 547 : (1993) 4 JT 72 : (1993) 2 LLJ 817 : (1993) 2 SCALE 349 : (1993) 3 SCC 35 Supp : (1993) 3 SLJ 124

Supreme Court30 Mar 1993

Collector of Central Excise Vs Neoli Sugar Factory etc. etc.

Supreme Court Of India · AIR 1993 SC 1921 : (1994) 48 ECC 191 : (1993) 46 ECR 529 : (1993) 65 ELT 145 : (1993) 2 JT 587 : (1993) 2 MLJ 68 : (1993) 2 SCALE 295 : (1993) 3 SCC 69 Supp : (1993) 2 SCR 758

Central Excise Rules, 1944 — Rule 8(1)

Supreme Court30 Mar 1993Allowed

S. Vasudeva Vs State of Karnataka and others

Supreme Court Of India · AIR 1994 SC 923 : (1994) 2 GLR 949 : (1993) 2 JT 465 : (1993) 2 MLJ 140 : (1993) 2 SCALE 244 : (1993) 3 SCC 467 : (1993) 2 SCR 715

Constitution of India, 1950 — Article 14, 226, 227Karnataka Land Reforms Act, 1961 — Section 79Land Acquisition Act, 1984 — Section 26

Supreme Court30 Mar 1993Dismissed

M/s. Triveni Rubber and Plastics Vs Collector of Central Excise, Cochin

Supreme Court Of India · AIR 1994 SC 1341 : (1996) 54 ECC 17 : (1994) 73 ELT 7 : (1994) 3 SCC 665 Supp

Central Excise Rules, 1944 — Rule 173EConstitution of India, 1950 — Article 136

Supreme Court30 Mar 1993Allowed

Dy. Commr. of Sales Tax (Law), Ernakulam Vs K.M. Mohammad Ali

Supreme Court Of India · (1993) 43 ECC 142 : (1993) 2 KLT 212 : (1993) 3 SCC 531 Supp : (1993) 90 STC 174

Kerala General Sales Tax Act, 1963 — Section 5A(1)

Supreme Court29 Mar 1993dismissed

U.P. Rajya Krishi Utpadan Mandi Parishad and Others Vs Sanjiv Rajan Director, Rajya Krishi Utpadan Mandi Parishad and Another Vs Narendra Kumar Malik and Another

Supreme Court Of India · (1993) 2 JT 550 : (1993) 2 LLJ 958 : (1993) 2 MLJ 110 : (1993) 2 SCALE 330 : (1993) 3 SCC 483 Supp : (1994) 1 SLJ 28 : (1993) 3 UPLBEC 1569

Supreme Court29 Mar 1993Allowed

Sunita Sharma and Others Vs State of H.P. and Others

Supreme Court Of India · (1994) 68 FLR 1228 : (1993) 2 JT 547 : (1994) 2 LLJ 527 : (1993) 2 SCALE 362 : (1993) 4 SCC 686 Supp : (1994) 1 SLJ 38 : (1994) 2 UPLBEC 982

Himachal Pradesh Recruitment and Promotion Class II Posts (Gazetted) in the School and Inspection Cadre in the Department of Education Rules, 1980 — Rule 11

Supreme Court28 Mar 1993Disposed Of

Radhey Shyam Khemka and Another Vs State of Bihar

Supreme Court Of India · (1993) 2 BLJR 881 : (1993) 77 CompCas 356 : (1993) CriLJ 2888 : (1993) 1 Crimes 1132 : (1993) 2 JT 523 : (1993) 2 SCALE 266 : (1993) 3 SCC 54 : (1993) 2 SCR 699 : (1993) 54 SCR 3 Supp

Companies Act, 1956 — Section 69, 73Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 405, 409

Supreme Court26 Mar 1993Disposed Of

State of Rajasthan Vs Chandra Narain Verma

Supreme Court Of India · (1994) 2 SCC 752

Supreme Court26 Mar 1993Allowed

Association of Fire Service and Another Vs Municipal Corporation of Delhi and Others

Supreme Court Of India · (1994) 2 SCC 58 Supp

Supreme Court26 Mar 1993Allowed

Employees'' State Insurance Corporation Vs Overseas Metal Industries and Others

Supreme Court Of India · (1994) 2 SCC 510 Supp

Supreme Court26 Mar 1993Dismissed

K. Rajan Vs C.K. Rajan and Others

Supreme Court Of India · (2003) 8 SCALE 788 : (2003) 7 SCC 588

Supreme Court26 Mar 1993Dismissed

M/s. Nagarmal Baijnath Vs Commissioner of Income Tax

Supreme Court Of India · AIR 1993 SC 1888 : (1993) 111 CTR 171 : (1993) 201 ITR 538 : (1993) 3 JT 579 : (1993) 2 SCALE 233 : (1993) 2 SCC 520 Supp : (1993) 2 SCR 645 : (1993) 67 TAXMAN 339

Excess Profits Tax Act, 1940 — Section 21, 22(2), 22(4), 23(2), 28Income Tax Act, 1922 — Section 44, 66(1)

Supreme Court26 Mar 1993Allowed

Hindustan Paper Corpn. Ltd. and Others Vs State of Kerala and Others

Supreme Court Of India · (1993) 2 JT 458 : (1993) 1 KLT 689 : (1993) 2 MLJ 100 : (1993) 2 SCALE 238 : (1993) 3 SCC 350 Supp : (1993) 2 SCR 655 : (1993) 89 STC 473

Central Sales Tax Act, 1956 — Section 3, 6, 8(2A)Kerala General Sales Tax Act, 1963 — Section 10

Supreme Court26 Mar 1993Dismissed

Radhey Shyam Khemka and Another Vs The State of Bihar Nand Kishore Tulsian Vs State of Bihar and Another

Supreme Court Of India · (1993) 2 PLJR 61

Companies Act, 1956 — Section 69, 73Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 405, 409

Supreme Court26 Mar 1993Allowed

National Insurance Company Ltd. Vs State Bank of India and Others

Supreme Court Of India · (1993) 78 CompCas 269 : (1993) 2 JT 464 : (1993) 2 MLJ 104 : (1993) 2 SCALE 279 : (1993) 2 SCC 673

Civil Procedure Code, 1908 (CPC) — Section 100

Supreme Court26 Mar 1993Partly Allowed

A.M. Kunhikoya alias Koya Vs State of Kerala

Supreme Court Of India · (1993) 1 Crimes 1192 : (1993) 3 JT 573 : (1993) 2 SCALE 275 : (1993) 3 SCC 641 Supp : (1993) 2 SCR 692

Penal Code, 1860 (IPC) — Section 302, 304

Supreme Court26 Mar 1993Allowed

Council of Higher Secondary Education, Orissa and Another Vs Dyuti Prakash Das and Another

Supreme Court Of India · AIR 1994 SC 598 : (1993) 2 JT 456 : (1993) 2 SCALE 277 : (1993) 3 SCC 657 Supp : (1993) 2 UPLBEC 1235