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Supreme Court Of India judgments

59,837 judgments · page 2,153 of 2,992

Supreme Court10 Feb 1993Dismissed

Rampukar Rai and Others Vs State of Bihar

Supreme Court Of India · (1993) 1 ALT(Cri) 649 : (1993) 1 Crimes 706 : (1993) 2 JT 97 : (1995) 1 PLJR 58 : (1993) 1 SCALE 487 : (1993) 2 SCC 362 Supp

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court10 Feb 1993Partly Allowed

R.C. Poudyal and Others Vs Union of India and others

Supreme Court Of India · AIR 1993 SC 1804 : (1993) 2 JT 1 : (1993) 1 SCALE 489 : (1994) 1 SCC 325 Supp : (1993) 1 SCR 891

Constitution of India, 1950 — Article 1, 139, 14, 15(1), 2Delimitation Act, 1972 — Section 9(1)Election Laws (Extension to Sikkim) Act, 1976 — Section 21, 25
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Supreme Court09 Feb 1993Allowed

State of U.P. and another Vs Labh Chand

Supreme Court Of India · AIR 1994 SC 754 : (1993) 76 CompCas 846 : (1993) 200 ITR 647 : (1993) 2 JT 298 : (1993) 2 LLJ 724 : (1993) 2 MLJ 51 : (1993) 1 SCALE 470 : (1993) 2 SCC 495 : (1993) 1 SCR 878 : (1993) 2 UPLBEC 1219

Constitution of India, 1950 — Article 16, 226, 227, 309, 311Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 3, 4, 5, 6, 7
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Supreme Court09 Feb 1993Allowed

Union of India Vs Harnam Singh

Supreme Court Of India · AIR 1993 SC 1367 : (1993) 3 JT 711 : (1993) LabIC 1010 : (1994) 1 LLJ 318 : (1993) 1 SCALE 478 : (1993) 2 SCC 162 : (1993) 1 SCR 862

Constitution of India, 1950 — Article 311(2)Motor Vehicles Act, 1939 — Section 106(3), 110
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Supreme Court05 Feb 1993Dismissed

T. Velayudhan Achari and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1993) 1 BC 564 : (1993) 77 CompCas 197 : (1993) 1 JT 580 : (1993) 2 MLJ 90 : (1993) 1 SCALE 586 : (1993) 2 SCC 582 : (1993) 1 SCR 832

Constitution of India, 1950 — Article 14, 19(1), 19(6), 20(1)Kerala Money Lenders Act, 1958 — Section 4(2)(iii)Reserve Bank of India Act, 1934 — Section 45I, 45S(1), 45S(2), 58B(5A)
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Supreme Court05 Feb 1993Allowed

Salil Dutta Vs T.M. and M.C. Private Ltd.

Supreme Court Of India · (1993) 4 JT 528 : (1993) 2 LW 590 : (1993) 104 PLR 659 : (1993) 1 SCALE 451 : (1993) 2 SCC 185 : (1993) 1 SCR 794

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
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Supreme Court05 Feb 1993Dismissed

Rama Kant Pandey Vs Union of India

Supreme Court Of India · AIR 1993 SC 1766 : (1993) 2 BLJR 1188 : (1993) 1 JT 440 : (1993) 2 PLJR 30 : (1993) 1 SCALE 434 : (1993) 2 SCC 438 : (1993) 1 SCR 786

Constitution of India, 1950 — Article 14
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Supreme Court05 Feb 1993Dismissed

Parvej Aktar and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1993) 1 JT 453 : (1993) 1 SCALE 456 : (1993) 2 SCC 221 : (1993) 1 SCR 803

Essential Commodities Act, 1955 —Section 3, 6Handlooms (Reservation Of Articles for Production) Act, 1985 — Section 3, 3(1), 4, 5, 18Handlooms (Reservation Of Articles for Production) Rule, 1986 — Rule 3(5)Constitution Of India, 1950 — Article 14, 19(1)(g), 19(5), 19(6), 39(b), 39(c), 43, 46
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