Supreme Court23 Feb 1993Partly Allowed
Rajaram and Others Vs State of M.P.
Supreme Court Of India · (1994) 2 SCC 153 Supp
Penal Code, 1860 (IPC) — Section 149, 302, 326
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,151 of 2,992
Supreme Court23 Feb 1993Disposed Of
Indian Aluminium Co. Ltd. and Another Vs Karnataka Electricity Board, Bangalore and Others
Supreme Court Of India · (1993) JT 599 Supp : (1993) 1 SCALE 695 : (1993) 2 SCC 266
Electricity (Supply) Act, 1948 — Section 49
Supreme Court23 Feb 1993Disposed Of
Union of India and others Vs Rajendra Kumar Sharma
Supreme Court Of India · AIR 1993 SC 1317 : (1993) 4 JT 153 : (1993) LabIC 1018 : (1993) 2 LLJ 1041 : (1993) 1 SCALE 729 : (1993) 2 SCC 366 Supp
Industrial Disputes Act, 1947 — Section 25F
Supreme Court23 Feb 1993Allowed
Sardar Singh Vs State (Delhi Administration, Delhi)
Supreme Court Of India · AIR 1993 SC 1696 : (1993) CriLJ 1489 : (1993) 2 Crimes 13 : (1993) 4 JT 534 : (1993) 1 SCALE 681 : (1993) 2 SCC 393 Supp : (1993) 2 SCR 65
Penal Code, 1860 (IPC) — Section 201, 302, 34
Supreme Court23 Feb 1993Dismissed
Warlu Vs Gangotribai and another
Supreme Court Of India · AIR 1994 SC 466 : (1994) 2 PLJR 16 : (1995) 1 SCC 37 Supp
Supreme Court23 Feb 1993Allowed
Bhaskar Gajanan Kajrekar Vs Administrator, Dadra and Nagar Haveli and Others
Supreme Court Of India · (1993) JT 43 Supp : (1994) 1 LLJ 114 : (1993) 1 SCALE 683 : (1993) 3 SCC 237 : (1993) 2 SCR 60
Supreme Court23 Feb 1993Partly Allowed
Dwarka Prasad Vs State of U.P.
Supreme Court Of India · (1993) 17 ACR 285 : (1993) 2 JT 168 : (1993) 1 SCALE 675 : (1993) 3 SCC 141 Supp : (1993) 2 SCR 70
Criminal Procedure Code, 1973 (CrPC) — Section 313
Supreme Court19 Feb 1993
D. Dasegowda Vs State of Karnataka and Others and T.R. Dhananjaya and Others
Supreme Court Of India · (1993) JT 18 Supp : (1994) 2 LLJ 873 : (1993) 3 SCALE 307 : (1993) 4 SCC 53 Supp : (1993) 2 SCR 54
Karnataka Municipal Corporation (Amendment) Act, 1981 — Section 8
Supreme Court19 Feb 1993Allowed
Om Narain Agarwal and others Vs Nagar Palika, Shahjahanpur and others Bashiran Vs State of U.P. and others
Supreme Court Of India · AIR 1993 SC 1440 : (1993) 4 JT 483 : (1993) 1 SCALE 663 : (1993) 2 SCC 242 : (1993) 2 SCR 34 : (1993) 2 UPLBEC 817
Constitution of India, 1950 — Article 14, 15(3), 155, 156(1), 164(1)
Supreme Court19 Feb 1993Allowed
Inderaj Vs Financial Commissioner and others
Supreme Court Of India · AIR 1994 SC 753 : (1994) LabIC 683 : (1994) 3 SCC 683 Supp
Haryana Land Revenue Rules — Rule 19B, 20
Supreme Court19 Feb 1993Allowed
Brij Mohan Vs Commissioner of Income Tax, New Delhi
Supreme Court Of India · AIR 1993 SC 2602 : (1994) 116 CTR 64 : (1993) 201 ITR 831 : (1993) JT 491 Supp : (1993) 3 SCC 518 Supp : (1993) 69 TAXMAN 523
Supreme Court19 Feb 1993Dismissed
Emil Webber Vs Commissioner of Income Tax, V and M, Nagpur
Supreme Court Of India · AIR 1993 SC 1466 : (1993) 110 CTR 257 : (1993) 200 ITR 483 : (1993) 2 JT 555 : (1993) 2 MLJ 112 : (1993) 1 SCALE 659 : (1993) 2 SCC 453 : (1993) 2 SCR 27 : (1993) 67 TAXMAN 532
Income Tax Act, 1961 — Section 14, 17, 17(1), 195, 2
Supreme Court19 Feb 1993Dismissed
State of Andhra Pradesh Vs Punati Ramulu and others
Supreme Court Of India · AIR 1993 SC 2644 : (1993) CriLJ 3684 : (1993) JT 531 Supp : (1994) 1 SCC 590 Supp
Penal Code, 1860 (IPC) — Section 148, 149, 302
Supreme Court18 Feb 1993Dismissed
French Dyes and Chemicals (I) Pvt. Ltd. Vs Commissioner of Income Tax (Central), Bombay
Supreme Court Of India · (1993) 201 ITR 253 : (1989) 4 JT 402 : (1990) LabIC 376 : (1993) 3 SCC 195 Supp : (1993) 71 TAXMAN 165
Supreme Court18 Feb 1993Disposed Of
Laxmi Devi Sugar Mills Vs Commissioner of Income Tax, U.P.
Supreme Court Of India · (1993) 112 CTR 128 : (1993) 200 ITR 603 : (1994) 3 SCC 687 Supp
Income Tax Act, 1922 — Section 10(2), 10(5)Income Tax Act, 1961 — Section 36(1)
Supreme Court18 Feb 1993dismissed
Smt. Indramani Bai and Another Vs Commissioner of Income Tax (Addl.)
Supreme Court Of India · (1993) 112 CTR 241 : (1993) 200 ITR 594 : (1993) 2 SCALE 100 : (1994) 2 SCC 114 Supp : (1993) 70 TAXMAN 67
Income Tax Act, 1961 — Section 256(1)
Supreme Court18 Feb 1993Dismissed
Hiralal Moolchand Doshi Vs Barot Raman Lal Ranchhoddas (Dead) by L.Rs.
Supreme Court Of India · AIR 1993 SC 1449 : (1993) 1 GLR 721 : (1993) 4 JT 97 : (1993) 1 SCALE 629 : (1993) 2 SCC 458
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1), 15Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47
Supreme Court18 Feb 1993dismissed
Prasad Mahato Vs State of Bihar
Supreme Court Of India · AIR 1993 SC 2477 : (1993) CriLJ 3136 : (1993) JT 529 Supp
Penal Code, 1860 (IPC) — Section 302, 326, 34
Supreme Court18 Feb 1993Dismissed
Moti Lal and another Vs Rent Control and Eviction Officer and others
Supreme Court Of India · AIR 1993 SC 2320 : (1993) JT 534 Supp : (1993) 4 SCC 741 Supp
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 18, 21
Supreme Court18 Feb 1993Allowed
State of Rajasthan and Another and S.C. Johri and Others Vs Rajendra Kumar Godika and Others
Supreme Court Of India · (1993) 4 JT 52 : (1993) LabIC 964 : (1993) 2 LLJ 1110 : (1993) 1 SCALE 637 : (1993) 3 SCC 150 Supp : (1993) 1 SCR 1087 : (1993) 2 SLJ 199
Constitution of India, 1950 — Article 14Rajasthan Educational Service Rules, 1970 — Rule 23, 24, 25, 26, 28