COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,147 of 2,992

Supreme Court23 Mar 1993Allowed

P.M. Bayas Ors. Vs Union of India and others

Supreme Court Of India · AIR 1994 SC 1281 : (1993) 2 JT 496 : (1994) 1 LLJ 79 : (1993) 2 SCALE 228 : (1993) 3 SCC 319 : (1993) 2 SCR 567 : (1993) 2 UPLBEC 1254

Administrative Service (Appointment by Selection) Regulations, 1956 — Regulation 3Administrative Service (Recruitment) Rules, 1954 — Rule 4(1), 8(2), 9

Supreme Court22 Mar 1993Disposed Of

Tamil Nadu Documents Writers Association Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 1994 SC 1455 : (1994) 3 SCC 757 Supp

Constitution of India, 1950 — Article 14, 19(1)Tamil Nadu Copy Writers Licensing Rules, 1971 — Rule 4A, 7(2), 8

Supreme Court22 Mar 1993Disposed Of

Ghanshyamdas and another Vs Om Parkash and another

Supreme Court Of India · AIR 1994 SC 1292 : (1993) 3 ALT 14 : (1993) 3 JT 563 : (1993) 2 SCALE 187 : (1993) 3 SCC 368 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, Order 21 Rule 92(1), 66Transfer of Property Act, 1882 — Section 52

Supreme Court19 Mar 1993dismissed

Kameshwar Prasad Sharma ''Slave'', President, Bandhua Mukti Morcha, Bihar Vs State of Bihar and Others

Supreme Court Of India · (1993) 2 BLJR 889 : (1993) 1 Crimes 1203 : (1993) JT 63 Supp : (1994) 1 LLJ 360 : (1993) 2 PLJR 68 : (1993) 2 SCALE 127 : (1993) 3 SCC 19 : (1993) 2 UPLBEC 1507

Supreme Court19 Mar 1993dismissed

State of Orissa and others Vs Smt. Sukanti Mohapatra and others

Supreme Court Of India · AIR 1993 SC 1650 : (1993) 75 CLT 842 : (1993) 2 JT 579 : (1993) 2 LLJ 297 : (1993) 2 OLR 71 : (1993) 2 SCALE 131 : (1993) 2 SCC 486 : (1993) 2 SCR 505 : (1993) 3 SLJ 6

Administrative Tribunals Act, 1985 — Section 21Constitution of India, 1950 — Article 309, 311Orissa Ministerial Service (Method of Recruitment of Posts of Lower Division Assistants in the Offices of Heads of Department) R

Supreme Court19 Mar 1993dismissed

Jai Shankar Prasad, Adv. Vs State of Bihar and Others

Supreme Court Of India · AIR 1993 SC 1906 : (1993) 41 BLJR 720 : (1993) 2 JT 356 : (1993) 2 LLJ 1196 : (1993) 1 PLJR 80 : (1993) 2 SCALE 137 : (1993) 2 SCC 597 : (1993) 2 SCR 517 : (1993) 2 SLJ 32 : (1993) 2 UPLBEC 1266

Constitution of India, 1950 — Article 226, 316(1), 317(3)Government of India Act, 1935 — Section 265(1)

Supreme Court19 Mar 1993Allowed

Brij Lal Vs Board of Revenue and Others

Supreme Court Of India · AIR 1994 SC 1128 : (1993) 3 JT 639 : (1993) 2 SCALE 155 : (1993) 2 SCC 544

Rajasthan Colonisation (Allotment and Sale of Government Land in Indira Gandhi Canal Colony Area) Rules, 1975 — Rule 1

Supreme Court19 Mar 1993Allowed

State of Tamil Nadu and Another Vs Vela alias Velangani alias Johney, Abdul Samad and Another

Supreme Court Of India · AIR 1993 SC 1460 : (1993) CriLJ 1653 : (1993) 1 Crimes 1199 : (1993) 2 JT 369 : (1993) 2 SCALE 157 : (1993) 2 SCC 540

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1), 3(2)

Supreme Court18 Mar 1993Dismissed

Joshi Bhuraram Dattaram Vs Jivibai D. Mulchand (Mrs)

Supreme Court Of India · (1995) 3 SCC 416 Supp

Supreme Court18 Mar 1993Dismissed

A. Jaja Kamaluddin Vs N. Rengasami and Another Gani and Sons Vs Umadevi Padmanabhan (Mrs)

Supreme Court Of India · (1995) 4 SCC 726 Supp : (1994) 1 SCC 593(1)

Supreme Court18 Mar 1993dismissed

Mohd. Aslam alias Kuyian Vs State of U.P.

Supreme Court Of India · (1993) 1 Crimes 1188 : (1993) 4 JT 175 : (1993) 1 SCALE 724 : (1993) 2 SCALE 69 : (1993) 3 SCC 10 : (1993) 2 SCR 444

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117

Supreme Court18 Mar 1993dismissed

Narpatchand A. Bhandari Vs Shantilal Moolshankar Jani and another

Supreme Court Of India · AIR 1993 SC 1712 : (1993) 4 JT 510 : (1993) 2 SCALE 103 : (1993) 3 SCC 351 : (1993) 2 SCR 471

Constitution of India, 1950 — Article 136, 227Karnataka Rent Control Act, 1961 — Section 21(1), 3Transfer of Property Act, 1882 — Section 106, 109, 15A, 58, 76

Supreme Court18 Mar 1993dismissed

M/s. Padia Sales Corporation Vs Collector of Customs, Bombay

Supreme Court Of India · AIR 1993 SC 2483 : AIR 1993 SC 2411 : (1993) 46 ECR 337 : (1993) 66 ELT 35 : (1993) 2 JT 373 : (1993) 2 SCALE 67 : (1993) 4 SCC 57 Supp

Customs Act, 1962 — Section 14, 2(41), 3

Supreme Court18 Mar 1993Allowed

Dhenkanal Municipal Council and another Vs A. Raja Rao and others

Supreme Court Of India · AIR 1994 SC 1648 : (1993) 2 JT 393 : (1993) 2 SCALE 81 : (1993) 3 SCC 543 Supp

Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 295(2)

Supreme Court18 Mar 1993

Chiranjilal Shrilal Goenka (Deceased) through Lrs. Vs Jasjit Singh and Others

Supreme Court Of India · (1993) 2 ALT 13 : (1993) 2 BLJR 1193 : (1993) 2 JT 341 : (1993) 2 SCALE 146 : (1993) 2 SCC 507 : (1993) 2 SCR 454

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 2, 2(11), 33, 9Hindu Succession Act, 1956 — Section 3, 8Succession Act, 1925 — Section 211(1), 217, 222, 223, 224

Supreme Court18 Mar 1993Dismissed

D.S. Dala Vs State Bank of India and others

Supreme Court Of India · AIR 1993 SC 1608 : (1993) 2 ALT 46 : (1993) 41 BLJR 706 : (1993) 2 JT 337 : (1993) 2 SCALE 78 : (1993) 3 SCC 557 Supp : (1993) 2 SCR 488 : (1994) 1 SLJ 41 : (1993) 2 UPLBEC 1283

Advocates Act, 1961 — Section 30

Supreme Court18 Mar 1993Allowed

The Commissioner of Sales Tax Vs Qureshi Cruchible center

Supreme Court Of India · AIR 1994 SC 25 : (1994) ECR 161 : (1993) 3 SCC 495 Supp : (1993) 89 STC 467

Uttar Pradesh Sales Tax Act, 1948 — Section 8(1)

Supreme Court18 Mar 1993Allowed

Food Corporation of India and others Vs Jagannath Dutta and others

Supreme Court Of India · AIR 1993 SC 1494 : (1993) JT 85 Supp : (1993) 2 SCALE 84 : (1993) 3 SCC 635 Supp : (1993) 2 SCR 497

Constitution of India, 1950 — Article 14, 226

Supreme Court17 Mar 1993Partly Allowed

Siroman Singh Vs State of Orissa and Others

Supreme Court Of India · (1993) 1 BC 476 : (1994) 78 CLT 464 : (1993) 3 JT 585 : (1993) 2 SCALE 94 : (1993) 3 SCC 562 Supp

Bihar and Orissa Excise (Amendment) Act, 1980 — Section 2, 2Bihar and Orissa Excise Act, 1915 — Section 93(1)Revenue Recovery Act, 1890 — Section 3

Supreme Court17 Mar 1993Allowed

Anil Phukan Vs State of Assam

Supreme Court Of India · AIR 1993 SC 1462 : (1993) 2 ALT(Cri) 54 : (1993) CriLJ 1796 : (1993) 1 Crimes 1180 : (1993) 2 JT 290 : (1994) 1 LW(Cri) 13 : (1993) 2 PLJR 140 : (1993) 2 SCALE 88 : (1993) 3 SCC 282 : (1993) 2 SCR 389

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