Supreme Court15 Mar 1993dismissed
State of U.P. and Another Vs Synthetics and Chemicals Ltd. and Another
Supreme Court Of India · (1993) 2 JT 233 : (1993) 2 SCALE 65 : (1993) 2 SCC 308 : (1993) 2 SCR 291 : (1992) 87 STC 289(1)
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,149 of 2,992
Supreme Court05 Mar 1993Dismissed
Jawahar Lal Wali Vs State of Jammu and Kashmir and Others
Supreme Court Of India · (1993) 03 SC CK 0124
Jammu and Kashmir Government Servants (Prevention of Corruption) Act, 1975 — Section 4
Supreme Court05 Mar 1993Dismissed
Moti Ram Vs Param Dev and another
Supreme Court Of India · AIR 1993 SC 1662 : (1993) 2 JT 251 : (1993) 2 LLJ 629 : (1993) 1 SCALE 803 : (1993) 2 SCC 725 : (1993) 2 SCR 250
Constitution of India, 1950 — Article 124, 191(1), 217, 56, 67Himachal Pradesh Khadi and Village Industries Board Act, 1966 — Section 11, 3, 35, 4, 7Himachal Pradesh Legislative Assembly (Allowances and Pension of Members
Supreme Court05 Mar 1993Allowed
Gurdeep Singh Vs State of Jammu and Kashmir and others
Supreme Court Of India · AIR 1993 SC 2638 : (1993) JT 497 Supp : (1995) 1 SCC 188 Supp
Supreme Court05 Mar 1993Allowed
Excise Commissioner, Karnataka and another Vs V. Sreekanta
Supreme Court Of India · AIR 1993 SC 1564 : (1993) 2 JT 384 : (1993) 2 LLJ 717 : (1993) 2 MLJ 120 : (1993) 2 SCALE 1 : (1993) 3 SCC 53 Supp : (1993) 2 SCR 267 : (1993) 2 UPLBEC 1177
Constitution of India, 1950 — Article 309Karnataka State Civil Services (General Recruitment) Rules, 1957 — Rule 4
Supreme Court05 Mar 1993Allowed
Surinder Pal Jain Vs Delhi Administration
Supreme Court Of India · (1993) 17 ACR 345 : AIR 1993 SC 1723 : (1993) 1 ALT(Cri) 696 : (1993) CriLJ 1871 : (1993) 1 Crimes 987 : (1993) 2 JT 206 : (1994) 1 LW(Cri) 4 : (1993) 1 SCALE 792 : (1993) 3 SCC 681 Supp : (1993) 2 SCR 226
Penal Code, 1860 (IPC) — Section 203, 302, 460
Supreme Court05 Mar 1993Dismissed
Nandyal Coop. Spinning Mills Ltd. Vs K.V. Mohan Rao
Supreme Court Of India · (1993) 2 BLJR 1179 : (1993) 95 BOMLR 709 : (1993) JT 89 Supp : (1993) 2 SCALE 8 : (1993) 2 SCC 654 : (1993) 2 SCR 280
Arbitration Act, 1940 — Section 8, 8(1), 8(2)Civil Procedure Code, 1908 (CPC) — Section 9
Supreme Court04 Mar 1993Dismissed
Sulochana Damodar (Smt) Vs Ratnaprabha V. Tople (Smt)
Supreme Court Of India · (1993) 2 JT 176 : (1993) 1 SCALE 753 : (1993) 2 SCC 256
Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
Supreme Court04 Mar 1993Allowed
State of Rajasthan, Jaipur Vs S.K. Dutt Sharma
Supreme Court Of India · (1993) JT 75 Supp : (1993) 1 SCALE 784 : (1993) 4 SCC 61 Supp : (1993) 3 SLJ 60
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16(5), 16(6)
Supreme Court04 Mar 1993Allowed
State of Haryana and others Vs The Karnal Co-op. Farmers'' Society Limited, etc. etc. and others
Supreme Court Of India · AIR 1994 SC 1 : (1993) 2 JT 235 : (1993) 2 MLJ 37 : (1993) 1 SCALE 812 : (1993) 2 SCC 363 : (1993) 2 SCR 193
Constitution of India, 1950 — Article 245, 246Punjab Village Common Lands (Regulation) Act, 1961 — Section 13, 2, 3, 4, 5Punjab Village Common Lands (Regulation) Act, 1981 — Section 7
Supreme Court04 Mar 1993Allowed
Vasant Rao Roman Vs Union of India (UOI) through the Central Railway, Bombay and Others
Supreme Court Of India · (1993) 2 JT 451 : (1993) 2 LLJ 89 : (1993) 1 SCALE 777 : (1993) 2 SCC 324 Supp : (1993) 3 SLJ 73
Administrative Tribunals Act, 1985 — Section 29
Supreme Court04 Mar 1993Disposed Of
Govindamma Vs Veluswami and another
Supreme Court Of India · AIR 1994 SC 751 : (1994) CriLJ 256 : (1994) 3 SCC 758 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482
Supreme Court04 Mar 1993Allowed
IBP Company Ltd. and Another Vs Bal Kishan Mittal
Supreme Court Of India · (1993) 3 JT 628 : (1993) 1 SCALE 780 : (1993) 3 SCC 499 Supp
Supreme Court04 Mar 1993Allowed
Commissioner of Sales Tax, Bombay Vs Amandi Pvt. Ltd.
Supreme Court Of India · (1993) 2 JT 181 : (1994) 38 KarLJ 94 : (1993) 1 SCALE 779 : (1993) 2 SCC 322 Supp : (1993) 90 STC 167
Bombay Sales Tax Act, 1959 — Section 2(11), 60
Supreme Court03 Mar 1993allowed
Commissioner of Income Tax, Calcutta Vs Braithwaite and Co. Ltd.
Supreme Court Of India · (1993) 110 CTR 290 : (1993) 201 ITR 343 : (1993) 3 JT 159 : (1993) 1 SCALE 761 : (1993) 2 SCC 262 : (1993) 2 SCR 187 : (1993) 67 TAXMAN 155
Companies (Profits) Surtax Act, 1964 — Rule 1
Supreme Court03 Mar 1993Dismissed
Chhathu Ram and others etc. etc Vs Commissioner of Income Tax, Bihar, Patna and others
Supreme Court Of India · AIR 1993 SC 1505 : (1993) 110 CTR 285 : (1993) 201 ITR 513 : (1993) 2 JT 430 : (1993) 2 MLJ 87 : (1993) 1 SCALE 757 : (1993) 2 SCC 582 Supp : (1993) 2 SCR 179 : (1993) 67 TAXMAN 150
Excess Profits Tax Act, 1940 — Section 12(1)Income Tax Act, 1922 — Section 23(3), 34(1A), 35(6)
Supreme Court03 Mar 1993Dismissed
K. Rajan Vs State of T.N. and Another
Supreme Court Of India · (1994) 68 FLR 1008 : (1993) 2 LLJ 737 : (1993) 1 SCALE 764 : (1994) 1 SCC 119 Supp : (1993) 2 SLJ 737 : (1993) 2 UPLBEC 904
Administrative Tribunals Act, 1985 — Section 29
Supreme Court02 Mar 1993Dismissed
Laxman Marotrao Navakhare Vs Keshavrao Eknathsa Tapar
Supreme Court Of India · AIR 1993 SC 2596 : (1993) 2 JT 187 : (1993) 1 SCALE 771 : (1993) 2 SCC 270 : (1993) 2 SCR 167
Constitution Of India, 1950 — Article 14, 136, 136(1)Transfer Of Property Act, 1882 — Section 10, 14, 15, 16, 21(1), 30(ii), 106Punjab Pre-Emption (Repeal) Act, 1973 — Section 3
Supreme Court02 Mar 1993Allowed
Heera Prasad Vs State Bank of India and Others
Supreme Court Of India · (1993) 41 BLJR 703 : (1993) JT 67 Supp : (1993) 2 LLJ 343 : (1993) 2 PLJR 33 : (1993) 1 SCALE 768 : (1993) 2 SCC 418 : (1993) 2 SCR 160 : (1993) 3 SLJ 57 : (1993) 2 UPLBEC 1364
Supreme Court02 Mar 1993Allowed
Om Prakash and Others Vs Sunhari Devi (Smt) and Others
Supreme Court Of India · (1993) 3 JT 641 : (1993) 1 SCALE 743 : (1993) 2 SCC 397 : (1993) 2 SCR 144
Constitution of India, 1950 — Article 136, 226