Supreme Court18 Feb 1993Allowed
Tej Narain Tiwary Vs State of Bihar and Others
Supreme Court Of India · (1993) 2 JT 353 : (1993) 2 PLJR 24 : (1993) 1 SCALE 651 : (1993) 2 SCC 623 Supp : (1993) 2 SCR 11 : (1994) 3 SLJ 29 : (1993) 2 UPLBEC 1237
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,152 of 2,992
Supreme Court18 Feb 1993Allowed
State of Himachal Pradesh Vs Raghubir Singh
Supreme Court Of India · (1993) 17 ACR 532 : (1993) 2 ALT(Cri) 286 : (1993) 2 BLJR 1003 : (1993) 2 Crimes 887 : (1993) 2 JT 152 : (1993) 1 SCALE 708 : (1993) 2 SCC 622 : (1993) 2 SCR 17
Penal Code, 1860 (IPC) — Section 376
Supreme Court18 Feb 1993Disposed Of
Dr M.A. Haque and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1993) 2 JT 265 : (1993) LabIC 996 : (1993) 1 LLJ 1139 : (1993) 2 MLJ 47 : (1993) 1 SCALE 653 : (1993) 2 SCC 213 : (1993) 2 SCR 1 : (1993) 3 SLJ 64 : (1993) 2 UPLBEC 1241 : (1993) 2 UPLBEC 1240
Constitution of India, 1950 — Article 309
Supreme Court17 Feb 1993Dismissed
Mohd. Zahoor (Dead) through Lrs. Vs Commissioner of Sales Tax, M.P. and Another
Supreme Court Of India · (1994) 2 SCC 99 Supp
Madhya Pradesh General Sales Tax Act, 1958 — Section 7(1)
Supreme Court17 Feb 1993Allowed
T.S. Thiruvengadam Vs Secretary to Government of India, Ministry of Finance, Department of Expenditure, New Delhi and Others
Supreme Court Of India · (1993) 1 JT 609 : (1993) LabIC 863 : (1993) 1 LLJ 1101 : (1993) 1 SCALE 625 : (1993) 2 SCC 174 : (1993) 1 SCR 1078 : (1993) 3 SLJ 41 : (1993) 2 UPLBEC 910
Central Civil Services (Pension) Rules, 1972 — Rule 37Constitution of India, 1950 — Article 14, 16
Supreme Court17 Feb 1993Partly Allowed
Jonnella Narashimharao and Co. etc. Vs Commissioner of Income Tax
Supreme Court Of India · AIR 1994 SC 1650 : (1993) 112 CTR 126 : (1993) 200 ITR 588 : (1994) 3 SCC 688 Supp
Andhra Pradesh General Sales Tax Act, 1957 — Section 11, 5
Supreme Court17 Feb 1993Dismissed
State of Haryana and another Vs O.P. Sharma and others
Supreme Court Of India · AIR 1993 SC 1903 : (1993) 2 JT 221 : (1993) 2 LLJ 457 : (1993) 1 SCALE 731 : (1993) 2 SCC 386 Supp : (1993) 3 UPLBEC 2002
Supreme Court17 Feb 1993Allowed
State of Bihar and Another Vs K.J.D. Singh
Supreme Court Of India · (1993) 41 BLJR 1401 : (1993) 95 BOMLR 238 : (1994) 1 CALLT 48
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
Supreme Court16 Feb 1993dismissed
Banwasi Seva Ashram Vs State of U.P. and Others
Supreme Court Of India · (1993) 1 JT 615(1) : (1993) 1 SCALE 613 : (1993) 2 SCC 612
UTTAR PRADESH LAND REVENUE ACT, 1901 — Section 4
Supreme Court16 Feb 1993Dismissed
Industrial Finance Corporation and Others Vs Official Liquidator, High Court, Calcutta and Another, etc.
Supreme Court Of India · AIR 1993 SC 1524 : (1993) 77 CompCas 305 : (1993) 2 JT 130 : (1993) 2 MLJ 14 : (1993) 1 SCALE 618 : (1993) 3 SCC 40
COMPANIES ACT, 1956 — Section 446
Supreme Court16 Feb 1993Allowed
Pusibai Rathi (Smt) Vs Sri Raghavendra Rice Depot and Another
Supreme Court Of India · (1993) 2 JT 295 : (1993) 1 SCALE 610 : (1993) 2 SCC 192
Civil Procedure Code, 1908 (CPC) — Section 151
Supreme Court16 Feb 1993Dismissed
Marco Textiles Vs Union of India (UOI) and Others
Supreme Court Of India · (1996) 83 ELT 17 : (1995) 3 SCC 174 Supp
Central Excise Rules, 1944 — Rule 10, 9(2)
Supreme Court15 Feb 1993Allowed
Indian Council of Agricultural Research and Another Vs Smt. Shashi Gupta
Supreme Court Of India · AIR 1994 SC 1241 : (1994) 2 LLJ 737
Agricultural Research Service Rules, 1975 — Rule 10, 6
Supreme Court12 Feb 1993Allowed
Union of India and others Vs C.L. Verma
Supreme Court Of India · AIR 1994 SC 1516 : (1993) 3 JT 703 : (1993) 1 LLJ 278 : (1993) 1 SCALE 607 : (1993) 2 SCC 195 : (1993) 1 SCR 1044
Supreme Court12 Feb 1993Dismissed
Shri Kishan Vs State of Haryana
Supreme Court Of India · AIR 1994 SC 1597 : (1994) CriLJ 2190
Penal Code, 1860 (IPC) — Section 302
Supreme Court12 Feb 1993Allowed
Sarva Shramik Sangh, Bombay Vs Indian Hume Pipe Co. Ltd. and Another
Supreme Court Of India · (1993) 4 JT 40 : (1993) LabIC 870 : (1993) 1 LLJ 965 : (1993) 1 SCALE 596 : (1993) 2 SCC 386
Constitution of India, 1950 — Article 226
Supreme Court11 Feb 1993Dismissed
Ramachandra Kulkarni (Dead) by Lrs. Vs Dinkar
Supreme Court Of India · (1993) 2 ALT 1 : (1993) 4 JT 76 : (1993) 1 SCALE 564 : (1993) 3 SCC 549 Supp
Supreme Court11 Feb 1993Dismissed
Krishi Utpadan Mandi Samiti and Another Vs Shankar Industries and Others
Supreme Court Of India · (1993) 1 JT 601(1) : (1993) RD 171 : (1993) 1 SCALE 615(1) : (1993) 1 SCALE 615 : (1993) 3 SCC 361 Supp : (1993) 2 UPLBEC 870
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 2
Supreme Court11 Feb 1993Allowed
Sarbir Singh Vs State of Punjab
Supreme Court Of India · (1993) CriLJ 1395 : (1993) 2 JT 159 : (1993) 1 PLJR 75 : (1993) 1 SCALE 573 : (1993) 3 SCC 41 Supp
Penal Code, 1860 (IPC) — Section 302
Supreme Court10 Feb 1993Dismissed
Mohan Lal Vs Raghunath Singh
Supreme Court Of India · (1994) 1 SCC 505 Supp